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

Karamjit Singh, Sirhind vs. Income Tax Officer, ITO Ward Sirhind Range

The appeal stand allowed

ITA 636/CHANDI/2025[2016-17]Status: DisposedITAT Chandigarh11 May 2026AY 2016-17

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं. / Ita No.636/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) Shri Karamjit Singh Through L/H Ito Ms. Kawaljit Kaur New Libra Building बनाम/ Vs. M/S Wasan Agencies, Sirhind Railway Road, Sirhind Fatehgarh Sahib, Punjab – 140406 Punjab – 140406 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aegps-4448-N (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Ms. Neha (Ca) – Ld. Ar (Virtual Mode) ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 06-05-2026 घोषणाकीतारीख /Date Of Pronouncement 11-05-2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2016-17 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 03-02-2025 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 23-03-2022. The Sole Grievance Of The Assessee Is Addition Of Rs.3,71,367/- Which Represent Travel Package

For Appellant: Ms. Neha (CA) – Ld. AR (Virtual Mode)For Respondent: Sh. Vivek Vardhan (Addl. CIT) – Ld. Sr. DR
Section 143(1)Section 147Section 148Section 37(1)Section 40

Income Tax Officer, Ludhiana vs. Manmohan Singh Chawla, Model Town

The appeal stands dismissed

ITA 265/CHANDI/2025[2016]Status: DisposedITAT Chandigarh11 May 2026

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं. / Ita No.265/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) Ito Sh. Manmohan Singh Chawla बनाम/ Room No. 210, 1St Floor, 47-C, Model Town Extension Aaykar Bhawan, Ludhiana - 141001 Vs. Rishi Nagar, Ludhiana "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aizps-1586-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Submission Dated 18-04-2026 ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) – Ld. Dr (Virtual Mode) सुनवाईकीतारीख/Date Of Hearing : 07-05-2026 घोषणाकीतारीख /Date Of Pronouncement 11-05-2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 2016-17 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 27-12-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] On Best Judgment Basis U/S 147 R.W.S. 144 R.W.S. 144B Of The Act On 30-05-2023. 2. It Emerges That The Assessee’S Case Was Reopened & Notice U/S 148 Was Issued On 26-07-2022. The Assessee Filed Part Submissions

For Appellant: Submission dated 18-04-2026For Respondent: Smt. Kusum Bansal (CIT) – Ld. DR (Virtual Mode)
Section 147Section 148Section 251(1)(a)

Ravinder Deep Singh Sekhon, Ludhiana vs. ITO Ward 6 (1), Ludhiana

The appeal stand allowed

ITA 1689/CHANDI/2025[2010-11]Status: DisposedITAT Chandigarh11 May 2026AY 2010-11

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं. / Ita No.1689/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2010-11) Shri Ravinder Deep Singh Sekhon Ito Ward 6(1) Village Phullanwal, Model Town Aayakar Bhawan बनाम/ Vs. Ludhiana, Punjab - 141002 Rishi Nagar Ludhiana "ायीलेखासं./जीआइआरसं./Pan/Gir No. Atyps-6954-N (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Sudhir Sehgal (Advocate) – Ld. Ar (Virtual) ""थ"कीओरसे/Respondent By : Sh. Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 06-05-2026 घोषणाकीतारीख /Date Of Pronouncement 11-05-2026 : 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 16-10-2025 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 147 R.W.S. 144 Of The Act On 26-12-2017. The Sole Grievance Of The Assessee Is Confirmation Of Addition Of Cash Deposit For Rs.46.20 Lacs. Having Heard Rival Submissions, The Appeal Is Disposed-Off As Under.

For Appellant: Sh. Sudhir Sehgal (Advocate) – Ld. AR (Virtual)For Respondent: Sh. Dr. Ranjit Kaur (Addl. CIT) – Ld. Sr. DR
Section 147Section 148

Gurmail Singh, Tehsil Rajpura vs. ITO Ward Rajpura, Rajpura

The appeal stand allowed for statistical purposes

ITA 1177/CHANDI/2025[2011-12]Status: DisposedITAT Chandigarh11 May 2026AY 2011-12

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं. / Ita No.1177/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2011-12) Shri Gurmail Singh Ito Ward बनाम/ Vs. Village Dakansu Kalan, Rajpura Aayakar Bhawan Punjab – 140401 Rajpura "ायीलेखासं./जीआइआरसं./Pan/Gir No. Denps-9323-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rakesh Cajla (Advocate)- Ld. Ar (Virtual) ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 05-05-2026 घोषणाकीतारीख /Date Of Pronouncement 11-05-2026 : 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 18-07-2025 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 143 R.W.S 147 Of The Act On 03-12-2018. Having Heard Rival Submissions, The Appeal Is Disposed-Off As Under. 2. To Examine The Sources Of Cash Deposits Of Rs.46 Lacs In The Bank Account, The Case Of The Assessee Was Reopened. The Assessee

For Appellant: Sh. Rakesh Cajla (Advocate)- Ld. AR (Virtual)For Respondent: Sh. Vivek Vardhan (Addl. CIT) – Ld. Sr. DR
Section 143

Milap Gkg Ripening Chambers, Ambala vs. ITO Ward-4, Ambala

The appeal stand allowed

ITA 1085/CHANDI/2025[2017-18]Status: DisposedITAT Chandigarh11 May 2026AY 2017-18

Bench: Hon’Ble Shri Laliet Kumar,Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.1085/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) M/S Milap Gkg Ripening Chambers Ito Ward – 4 Plot No. 418, Hsidc, Saha Ambala बनाम/ Vs. Ambala City, Ambala Haryana - 133001 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aawfm-7929-A (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Ajay Jain (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Dr. Ranjit Kaur (Addl. Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 05-05-2026 घोषणाकीतारीख /Date Of Pronouncement : 11-05-2026 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2017-18 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A) Dated 06.08.2025 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 147 R.W.S. 144B Of The Act On 29.03.2022. The Sole Issue That Arises For Our Consideration Is Addition Of Cash Deposits For Rs.20 Lacs. Having Heard

For Appellant: Sh. Ajay Jain (CA) – Ld. ARFor Respondent: Dr. Ranjit Kaur (Addl. CIT) - Ld. Sr. DR
Section 147Section 148Section 68

Sucha Singh, Kurukshetra, Haryana vs. Income Tax Officer, Ward-1, Kurukshetra, Haryana

The appeal stand allowed for statistical purposes

ITA 1166/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh11 May 2026AY 2015-16

Bench: Hon’Ble Shri Laliet Kumar,Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.1166/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2015-16) Shri Sucha Singh Ito Ward – 1 House No. 129, Village - Thesil Bora Kurukshetra बनाम/ Vs. Post Office, Jandola, Pehowa Kurukshetra Haryana – 136128 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Bmips-6483-C (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. B.M. Momga (Advocate) A/W Sh. Rohit Kaura (Advocate) – Ld. Ars ""थ"कीओरसे/Respondent By : Sh. Dr. Ranjit Kaur (Addl. Cit) - Ld. Sr. Dr (Virtual) सुनवाईकीतारीख/Date Of Hearing : 04-05-2026 घोषणाकीतारीख /Date Of Pronouncement : 11-05-2026 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2015-16 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 14-10-2024 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 22-03-2022. In The Assessment Order, Ld. Ao

For Appellant: Sh. B.M. Momga (Advocate) a/w Sh. RohitFor Respondent: Sh. Dr. Ranjit Kaur (Addl. CIT) - Ld. Sr. DR
Section 147