Section 148 of the Income Tax Act

Income-tax Act, 2025: s.280

Section 148 of the Income-tax Act, 1961 corresponds to section 280 (Issue of notice where income has escaped assessment) of the Income-tax Act, 2025.

Read section 280 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 148 is National Thermal Power Co. Ltd. v. CIT (229 ITR 383), cited in 5,834 of the 35,022 judgments on BharatTax that turn on this section.

Leading authorities on Section 148

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.

CIT v. Continental Warehousing Corporation (Nhava Sheva) Ltd.
374 ITR 645 · 2015 · High Court
1,823
citing judgments

In Section 153A proceedings, the scope of assessment extends to abated proceedings, enabling an assessee to raise fresh legal claims that could have been made in regular assessment proceedings.

Judgments on Section 148

Shri Sandeep Mehta, Neemuch vs. Income Tax Officer, Neemuch

In the result, we answer the question in the affirmative i

ITA 71/IND/2018[2009-10]Status: DisposedITAT Indore17 Aug 2021AY 2009-10

Bench: Shri Rajpal Yadav & Shri Manish Boradिनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष"/ Assessment Year : 2009-10 वष" Shri Sandeep Mehta, The Income Tax Officer, S/O. Shri Jay Singh Mehta, Vs Neemuch Vijay Talkies Chouraha, Neemuch (Mp) Pan : Adbpm 8174 B "" यथ"/ (Respondent) अपीलाथ"/ (Appellant) Assessee By : Shri S.N. Agrawal & Shri Pankaj Mogra, Ars Revenue By : Shri Harshit Bari, Sr. Dr सुनवाई क" तार"ख/Date Of Hearing : 02/08/2021 घोषणा क" तार"ख /Date Of Pronouncement: 17 /08/2021 आदेश/O R D E R Per Rajpal Yadav: The Assessee Is In Appeal Before The Tribunal Against The Order Of The Learned Commissioner Of Income-Tax (Appeals), Ujjain (Mp) Dated 28.11.2017 Passed For Assessment Year 2009-10. 2. In The First Ground Of Appeal, The Assessee Has Challenged Reopening Of Assessment By Issuance Of Notice Under Section 148 Of The Income-Tax Act, 1961. 3. The Learned Counsel For The Assessee, While Impugning The Orders Of The Revenue Authorities, Contended That The Assessment Was Reopened For The Reason That The Assessee Has Made Cash Deposits Amounting To Rs.11,00,000/-, Without Disclosing The Source Of Deposits & This

For Appellant: Shri S.N. Agrawal &For Respondent: Shri Harshit Bari, Sr. DR
Section 147Section 148

M/S Trimurty Buildcon Pvt.Ltd., Jaipur vs. ITO, Ward, 2(2), Jaipur

In the result, this appeal of the assessee is allowed

ITA 46/JPR/2021[2013-14]Status: DisposedITAT Jaipur17 Aug 2021AY 2013-14

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 46/Jp/2021 Fu/Kzkj.K O"Kz@Assessment Year :2013-14 M/S Trimurty Buildcon Pvt. Ltd., Cuke I.T.O. Vs. 601, Geeta Enclave, Vinoba Ward 2(2) Marg, C-Scheme, Jaipur. Jaipur. Lfkk;H Ys[Kk La-@Thvkbzvkj La-@Pan/Gir No.: Aabct 7285 Q Vihykfkhz@Appellant Izr;Fkhz@Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By : Miss. Shivangi Samdhani (Ca) Jktlo Dh Vksj Ls@ Revenue By : Shri A.S. Nehra (Addl.Cit) Lquokbz Dh Rkjh[K@ Date Of Hearing : 29/07/2021 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 17/08/2021 Vkns'K@ Order Per: Sandeep Gosain, J.M. This Is An Appeal Filed By The Assessee Against The Order Of Ld. Cit(A), National Faceless Appeal Centre (Nfac), New Delhi Dated 25/03/2021 For The A.Y. 2013-14 In The Matter Of Order Passed U/S 250 Of The Income Tax Act, 1961 (In Short, The Act), Wherein Following Grounds Have Been Taken. “1. In The Facts & Circumstances Of The Case & In Law, Id. Cit(A), Has Erred In Dismissing The Appeal Of Assessee Company For The Sole Reason Of The Appeal Having Been Filed With Delay. The Action Of Id. Cit (A) Is Illegal, Unjustified, Arbitrary & Against The Facts Of The Case. Relief May Please Be Granted By Setting Aside The Order Of Id. Cit (A). 2. In The Facts & Circumstances Of The Case & In Law, Id. Cit(A), Has Erred In Coming To The Conclusion That The Appeal Of The 2

For Appellant: Miss. Shivangi Samdhani (CA)For Respondent: Shri A.S. Nehra (Addl.CIT)
Section 250Section 271(1)(c)

Shri Kana Ram Kumawat, Jaipur vs. ITO, Ward 2(1), Jaipur

In the result, this appeal of the assessee is allowed

ITA 1377/JPR/2019[2008-09]Status: DisposedITAT Jaipur16 Aug 2021AY 2008-09

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 1377/Jp/2019 Fu/Kzkj.K O"Kz@Assessment Year: 2008-09 Kana Ram Kumawat, Cuke I.T.O., Vs. “Wisdom”, 23 Purohit Ji Baas, Ward- 2(1), Hawa Sarak, Laxmi Dharm Kanta Jaipur. Gali End, 22 Godam, Jaipur- 302006. Lfkk;H Ys[Kk La-@Thvkbzvkj La-@Pan/Gir No.: Ahcpk 0149 H Appellant Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By: Shri Anil Kaushik (Ca) Jktlo Dh Vksj Ls@ Revenue By: Smt. Monisha Choudhary(Jcit) Lquokbz Dh Rkjh[K@ Date Of Hearing : 28/06/2021 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 16/08/2021 Vkns'K@ Order Per: Sandeep Gosain, J.M. This Is The Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A)-I, Jaipur Dated 11/09/2019 For The A.Y. 2008-09. The Grounds Taken By The Assessee Are As Under: “1. Under The Facts & Circumstances Of The Case, The Order Passed U/S 148/144 By Ld. Ao Is Illegal & Bad In Law & Is Invalid Abinitio. 2. The Assessee Has Filed His Income Tax Return On Time, Obtained The Tax Audit Report On Time & The Return So Filed Was Processed & Refund Was Granted By The Department Which Is Duly Posted In 26As By The Department, Despite That Reassessment Proceedings Were Initiated For The Reason That The Assessee Did Not File His Itr, Thus The Very Basis Of Selection Of The Case For Reassessment U/S 147/148 Of The Act Is Ill Founded, Grossly Incorrect & False & In Contradiction With The Facts Available With The Department, Hence, The Reassessment Proceedings

For Appellant: Shri Anil Kaushik (CA)For Respondent: Smt. Monisha Choudhary(JCIT)
Section 145(3)Section 147Section 148Section 44A