Section 147 of the Income Tax Act

Income-tax Act, 2025: s.279

Section 147 of the Income-tax Act, 1961 corresponds to section 279 (Income escaping assessment) of the Income-tax Act, 2025.

Read section 279 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 147 is National Thermal Power Co. Ltd. v. CIT (229 ITR 383), cited in 5,834 of the 49,210 judgments on BharatTax that turn on this section.

Leading authorities on Section 147

National Thermal Power Co. Ltd. v. CIT
229 ITR 383 · 1998 · Supreme Court
5,834
citing judgments

Appellate authorities can consider new claims and additional grounds if the relevant facts are already on record. The purpose of assessment is to correctly determine tax liability, allowing both parties to raise issues.

Collector, Land Acquisition v. Mst. Katiji
167 ITR 471 · 1987 · Supreme Court
3,926
citing judgments

Delay in filing appeals, when supported by sufficient or justifiable cause, should be condoned with a liberal approach to ensure substantial justice. This principle prioritizes the cause of justice over mere technicalities.

CIT v. Kabul Chawla
380 ITR 573 · 2016 · High Court
3,235
citing judgments

In a search assessment under Section 153A, additions can only be made for completed or non-abated assessment years if incriminating material relevant to those years is found during the search, although notice under Section 153A(1) is mandatorily issued for six assessment years preceding the search.

Malabar Industrial Co. Ltd. v. CIT
243 ITR 83 · 2000 · Supreme Court
2,943
citing judgments

For revision under Section 263, the Assessing Officer's order must be both erroneous and prejudicial to the interests of the revenue; if either condition is not met, the revisionary jurisdiction cannot be invoked. An order is not erroneous merely because the Assessing Officer did not record the details of enquiries conducted, provided due enquiries were made.

Pr. CIT v. Abhisar Buildwell (P.) Ltd.
149 Taxmann.com 399 · 2023 · Supreme Court
2,379
citing judgments

An assessment under section 153A is without jurisdiction if there is an absence of incriminating material for an unabated assessment year.

CIT v. Multiplan India Ltd.
38 ITD 320 · 1991 · ITAT
2,267
citing judgments

An appeal before the Income Tax Appellate Tribunal can be dismissed for non-prosecution or treated as unadmitted when the appellant fails to appear, cooperate, or show diligence, in accordance with Rule 19(2) of the Income-tax (Appellate Tribunal) Rules. The law aids the vigilant, not those who sleep on their rights.

CIT v. Reliance Petroproducts Pvt. Ltd.
322 ITR 158 · 2010 · Supreme Court
2,228
citing judgments

Penalty under Section 271(1)(c) for furnishing inaccurate particulars or concealment of income is not automatically leviable if the assessee has made a full disclosure of all particulars and the addition or disallowance arises from a difference of opinion.

Estate of Late Tukojirao Holkar v. CWT
223 ITR 480 · 1997 · High Court
2,040
citing judgments

A court or tribunal is not bound to answer a reference or adjudicate an appeal on its merits if the party at whose instance the proceeding is made fails to appear at the hearing or take necessary steps for its proper conduct.

Sumati Dayal v. CIT
214 ITR 801 · 1995 · Supreme Court
1,967
citing judgments

The Revenue is entitled to look behind the apparent form of a transaction to discover its true nature, applying the test of human probabilities and surrounding circumstances. If transactions defy logic or are unnatural, they can be treated as bogus, even if supported by some documentation, especially in cases of cash credits or unexplained investments.

Goetze (India) Ltd. v. CIT
284 ITR 323 · 2006 · Supreme Court
1,842
citing judgments

An assessee cannot raise a new claim or a claim not made in the original or revised return of income for the first time directly before the Assessing Officer during assessment proceedings.

Judgments on Section 147

Vikrant Sandal, Hoshiarpur, Punjab vs. ITO Ward 5(4), Chandigarh

The appeal stand partly allowed

ITA 919/CHANDI/2025[2010-11]Status: DisposedITAT Chandigarh02 Jun 2026AY 2010-11

Bench: Hon’Ble Shri Laliet Kumar,Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No.919/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2010-11) Shri Vikrant Sandal Ito Ward – 5(4) Gali No.1, Krishna Colony Chandigarh बनाम/ Vs. Tehsil Dasuya, Distt. Hoshiarpur Punjab – 144205 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Ascps-6748-M (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Smt. Rano Jain (Advocate) A/W Ms. Mansi Jain (Advocate) – Ld. Ars ""थ"कीओरसे/Respondent By : Dr. Ranjit Kaur (Addl. Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 27-05-2026 घोषणाकीतारीख /Date Of Pronouncement : 02-06-2026 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2010-11 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac, [Cit(A)] Dated 06-06-2025 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 143(3) R.W.S. 147 Of The Act On 12-12-2017. The Grievance Of The Assessee Is Confirmation Of Three Additions Of Rs.73.86 Lacs, Rs.23.26 Lacs &

For Appellant: Smt. Rano Jain (Advocate) a/w MsFor Respondent: Dr. Ranjit Kaur (Addl. CIT) - Ld. Sr. DR
Section 143(3)Section 148

Vinod Kumar, Ambala vs. Income Tax Officer, Ambala Cantt

The appeal stands allowed for statistical purposes

ITA 916/CHANDI/2025[2011-2012]Status: DisposedITAT Chandigarh02 Jun 2026AY 2011-2012

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.916/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2011-12) Shri Vinod Kumar Ito 7–C, Gobind Nagar, Ambala Cantt Aaykar Bhawan, Bc Bazar बनाम/ Vs. Commissioner Court, S.O. Ambala Ambala Cantt, Haryana Ambala Cantt., Haryana – 133001 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aropk-0315-K (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : None ""थ"कीओरसे/Respondent By : Dr. Ranjit Kaur (Addl. Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 01-06-2026 घोषणाकीतारीख /Date Of Pronouncement : 02-06-2026 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2011-12 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 21.05.2025 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 143(3) R.W.S. 147 Of The Act On 17.12.2018. At The Time Of Hearing, None Appeared For Assessee. Accordingly, The Appeal Is Being Disposed-Off With The Able Assistance Of Ld. Sr. Dr.

For Appellant: NoneFor Respondent: Dr. Ranjit Kaur (Addl. CIT) - Ld. Sr. DR
Section 143(3)

M/S Verma Electric Store, Kangra vs. ITO-Ward, Dharamshala

The appeal stands partly allowed for statistical purposes

ITA 1705/CHANDI/2025[2015-16]Status: DisposedITAT Chandigarh02 Jun 2026AY 2015-16

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं. / Ita No.1705/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) M/S Verma Electric Store Ito Ward बनाम/ Vs. Dharamshala Road, Kangra Dharamshala Himachal Pradesh – 176001 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfv-1563-D (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. J.S. Bhasin (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) - Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 19-05-2026 घोषणाकीतारीख /Date Of Pronouncement 02-06-2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year 2015-16 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 14-11-2025 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 147 R.W.S. 144 R.W.S. 144B Of The Act On 03-03-2023. 2. The Ld. Ar Advanced Arguments & Referred To Various Documents As Placed In The Paper Book. The Ld. Cit-Dr Also Advanced Arguments & Referred To Report Of Ld. Ao Dated 18-05-

For Appellant: Sh. J.S. Bhasin (Advocate) – Ld. ARFor Respondent: Smt. Kusum Bansal (CIT) - Ld. DR
Section 131Section 142(1)Section 147Section 148Section 148A

Satish Kumar, Patiala vs. Deputy Commissioner of Income Tax, Central Circle-1, Chandigarh

The appeals stand allowed in terms of our above order

ITA 1450/CHANDI/2025[2018-19]Status: DisposedITAT Chandigarh02 Jun 2026AY 2018-19

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.1446/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) & 2. आयकर अपील सं. / Ita No.1447/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 3. आयकर अपील सं. / Ita No.1448/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 4. आयकर अपील सं. / Ita No.1449/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) & 5. आयकर अपील सं. / Ita No.1450/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) Shri Satish Kumar Dcit, Central Circle-1 बनाम/ #388, Ward -4, Near Ramu Photostat Ground Floor, C.R. Building Saligram Street, Bhagat Singh Chowk, Sector – 17, Chandigarh Vs. Patiala, Punjab – 147105 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Agypk-9758-R (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Ashwani Kumar (Ca), Sh. Aditya Kumar (Ca) & Ms. Deepali Aggarwal (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 18-05-2026

For Appellant: Sh. Ashwani Kumar (CA), Sh. Aditya Kumar (CA) and Ms. Deepali Aggarwal (CA) – LdFor Respondent: Dr. Ranjit Kaur (Addl. CIT) – Ld. Sr. DR
Section 132Section 133ASection 143(1)Section 143(3)Section 147Section 151Section 153CSection 250(6)

Satish Kumar, Patiala vs. Deputy Commissioner of Income Tax, Central Circle-1, Chandigarh

The appeals stand allowed in terms of our above order

ITA 1449/CHANDI/2025[2017-18]Status: DisposedITAT Chandigarh02 Jun 2026AY 2017-18

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.1446/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) & 2. आयकर अपील सं. / Ita No.1447/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 3. आयकर अपील सं. / Ita No.1448/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 4. आयकर अपील सं. / Ita No.1449/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) & 5. आयकर अपील सं. / Ita No.1450/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) Shri Satish Kumar Dcit, Central Circle-1 बनाम/ #388, Ward -4, Near Ramu Photostat Ground Floor, C.R. Building Saligram Street, Bhagat Singh Chowk, Sector – 17, Chandigarh Vs. Patiala, Punjab – 147105 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Agypk-9758-R (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Ashwani Kumar (Ca), Sh. Aditya Kumar (Ca) & Ms. Deepali Aggarwal (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 18-05-2026

For Appellant: Sh. Ashwani Kumar (CA), Sh. Aditya Kumar (CA) and Ms. Deepali Aggarwal (CA) – LdFor Respondent: Dr. Ranjit Kaur (Addl. CIT) – Ld. Sr. DR
Section 132Section 133ASection 143(1)Section 143(3)Section 147Section 151Section 153CSection 250(6)

Satish Kumar, Patiala vs. Deputy Commissioner of Income Tax, CC-1, Chandigarh

The appeals stand allowed in terms of our above order

ITA 1448/CHANDI/2025[2016-17]Status: DisposedITAT Chandigarh02 Jun 2026AY 2016-17

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.1446/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) & 2. आयकर अपील सं. / Ita No.1447/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 3. आयकर अपील सं. / Ita No.1448/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 4. आयकर अपील सं. / Ita No.1449/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) & 5. आयकर अपील सं. / Ita No.1450/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) Shri Satish Kumar Dcit, Central Circle-1 बनाम/ #388, Ward -4, Near Ramu Photostat Ground Floor, C.R. Building Saligram Street, Bhagat Singh Chowk, Sector – 17, Chandigarh Vs. Patiala, Punjab – 147105 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Agypk-9758-R (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Ashwani Kumar (Ca), Sh. Aditya Kumar (Ca) & Ms. Deepali Aggarwal (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 18-05-2026

For Appellant: Sh. Ashwani Kumar (CA), Sh. Aditya Kumar (CA) and Ms. Deepali Aggarwal (CA) – LdFor Respondent: Dr. Ranjit Kaur (Addl. CIT) – Ld. Sr. DR
Section 132Section 133ASection 143(1)Section 143(3)Section 147Section 151Section 153CSection 250(6)

Satish Kumar, Patiala vs. Deputy Coimmissioner of Income Tax, Central Circle-1, Chandigarh

The appeals stand allowed in terms of our above order

ITA 1447/CHANDI/2025[2015-16]Status: DisposedITAT Chandigarh02 Jun 2026AY 2015-16

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.1446/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) & 2. आयकर अपील सं. / Ita No.1447/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 3. आयकर अपील सं. / Ita No.1448/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 4. आयकर अपील सं. / Ita No.1449/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) & 5. आयकर अपील सं. / Ita No.1450/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) Shri Satish Kumar Dcit, Central Circle-1 बनाम/ #388, Ward -4, Near Ramu Photostat Ground Floor, C.R. Building Saligram Street, Bhagat Singh Chowk, Sector – 17, Chandigarh Vs. Patiala, Punjab – 147105 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Agypk-9758-R (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Ashwani Kumar (Ca), Sh. Aditya Kumar (Ca) & Ms. Deepali Aggarwal (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 18-05-2026

For Appellant: Sh. Ashwani Kumar (CA), Sh. Aditya Kumar (CA) and Ms. Deepali Aggarwal (CA) – LdFor Respondent: Dr. Ranjit Kaur (Addl. CIT) – Ld. Sr. DR
Section 132Section 133ASection 143(1)Section 143(3)Section 147Section 151Section 153CSection 250(6)