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

The ITO, Ward-7(3), Surat vs. Shri Rajkumar Goyal, Surat

In the result this ground of appeal is also rejected

ITA 1487/AHD/2012[2005-06]Status: DisposedITAT Surat13 May 2021AY 2005-06

Bench: Shri Pawan Singh, Hon'Ble & Dr. Shri Arjun Lal Saini, Hon'Ble(Virtual Hearing) आ.अ.सं./I.T.A No.1487/Ahd/2012 "नधा"रण वष"/Assessment Year: 2005-06 The Income Tax Officer, Vs. Shri Rajkumar Goyal, Ward-7(3), Surat. Prop. Of Balaji Corporation, 201, Keshri Nandan Apartment, Bhothia Sheri, Rughnathpura, Surat – 395003. [Pan: Adtpj 2924 Q] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओर से /Assessee By Shri P.M.Jagasheth - Ca राज"वक"ओर से /Revenue By Shri Ritesh Mishra – Cit-Dr सुनवाई की तारीख/ Date Of Hearing: 18.03.2021 उ"घोषणा क" तार"ख/Pronouncement On: 17.05.2021 आदेश /O R D E R Per Pawan Singh, Judicial Memeber: 1. This Appeal By The Revenue Is Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)-V, Surat Hereinafter Referred As “Ld. Cit(A)” Dated 29.03.2012 For The Assessment Year (Ay) 2005-06. The Revenue Has Raised Following Grounds Of Appeal: “1. On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit (A) Has Erred In Deleting The Addition On Account Of Unverifiable Purchase Amounting To Rs. 7,91,01,863/-. 2. On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit (A) Has Erred In Deleting The Addition On Account Of In Difference In Closing Balance Of Rs.8,05,11,522/-. 3. It Is Therefore Prayed That The Order Of The Ld. Cit (A) Be Set Aside & The Assessing Officer ‘S Order Be Restored.”

Section 133(6)Section 142(1)Section 143(3)Section 147Section 148

M/S Bini Builders Pvt. Ltd., Mumbai vs. DCIT Central Range 7(3), Mumbai

The appeal stands partly allowed in terms of our above order

ITA 630/MUM/2019[2010-11]Status: DisposedITAT Mumbai05 May 2021AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील िं./ I.T.A. No.630/Mum/2019 (धििाारण वर्ा / Assessment Year: 2010-11) M/S Bini Builders P. Ltd. Dcit-Cr 7(3) 655, 6Th Floor 203/204, Raigad Darshan बिाम Opp. Indian Oil Colony Aaykar Bhawan / Vs. J.P.Road, Andheri (W) M.K.Road Mumbai – 400 053 Mumbai – 400 020 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaccb-3447-R (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri Vimal Punmiya – Ld. Ar Revenue By : Shri Tharian Oommen – Ld. Sr. Dr ुनवाई की तारीख/ : 22/04/2021 Date Of Hearing घोषणा की तारीख / : 05/05/2021 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2010-11 Contest The Order Of Ld. Commissioner Of Income-Tax (Appeals)-49, Mumbai [In Short Referred To As ‘Cit(A)’], Appeal No.Cit(A)-49/It- 163/2017-18 Dated 17/12/2018 On Following Grounds Of Appeal: -

For Appellant: Shri Vimal Punmiya – Ld. ARFor Respondent: Shri Tharian Oommen – Ld. Sr. DR
Section 143(1)Section 143(3)Section 148Section 234ASection 274Section 68

Vishnu Agarwal, Hyderabad vs. Income Tax Officer, Ward-4(4), Hyderabad

In the result, appeal of the assessee is allowed for statistical purposes

ITA 1419/HYD/2019[2011-12]Status: DisposedITAT Hyderabad04 May 2021AY 2011-12

Bench: Shri A. Mohan Alankamonya.Y. 2011-12 Vishnu Agarwal, Vs. Income Tax Officer, Hyderabad. Ward-4(4), Pan: Aedpa 4469 A Hyderabad. (Appellant) (Respondent) Assessee By: Shri M.V. Anil Kumar Revenue By: Shri Waseem Ur Rahman, Dr Date Of Hearing: 03/05/2021 Date Of Pronouncement: 04/05/2021 Order This Appeal Is Filed By The Assessee Against The Order Of The Ld. Cit(A)-1, Hyderabad In Appeal No. 10451/2018-19/Ito 4(4)/Cit(A)- 1/Hyd/2019-20, Dated 09/07/2019 Passed U/S. 143(3) R.W.S 147 & U/S. 250(6) Of The Act For The A.Y. 2011-12. 2. The Assessee Has Raised Six Grounds In His Appeal & They Are Extracted Herein Below For Reference: “1. The Order Passed By The Cit(A) Is Against The Facts & Circumstances Of The Appellant’S Case & Is Contrary To The Provisions Of The Act. 2. The Ld. Cit(A) Ought To Have Considered The Fact That The Notice Issued By The Ld. A.O. U/S. 148 Is Invalid & Bad In Law, Since The Approval Is Required To Be Obtained From One Of Them I.E., Either From Pcit Or From Cit But The Same Is Specifically Mentioned. Accordingly, The Assessment Order Passed Based On Invalid Proceedings U/S. 148 Of The Act Cannot Be Sustained.

For Appellant: Shri M.V. Anil KumarFor Respondent: Shri Waseem Ur Rahman, DR
Section 143(3)Section 148Section 250(6)Section 45Section 50C