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

Dr. Raviraj Ajit Shinde, Sangli vs. Income-Tax Officer, Ward - 1 (3), Sangli

In the result, both the appeals of the assessee are partly allowed

ITA 865/PUN/2019[2007-08]Status: DisposedITAT Pune31 Dec 2019AY 2007-08

Bench: Shri D. Karunakara Rao, Am आयकर अपील सं. / Ita Nos.864 & 865/Pun/2019 िनधा"रण वष" / Assessment Years : 2006-07 & 2007-08 Dr. Raviraj Ajit Shinde, Mhashalkar Shinde De Orthopedic Centre, Civil Hospital Road, Sangli-416416. अपीलाथ"/Appellant Pan : Cyzps4090K …. Vs. Ito, Ward-1(3), …. ""थ" / Respondent Sangli. अपीलाथ" क" ओर से / Appellant By : Shri Ajay Agarwal ""थ" की ओर से / Respondent By : Shri S. P. Walimbe सुनवाई क" तारीख / घोषणा क" तारीख / Date Of Hearing : 19.12.2019 Date Of Pronouncement: 31.12.2019 आदेश / Order Per D. Karunakara Rao, Am : There Are Two Appeals Under Consideration. Both The Appeals Are Filed By The Assessee Against The Common Orders Of Cit(A)-1, Kolhapur Dated 04.04.2019 For The Assessment Years 2006-07 & 2007-08 Respectively. 2. Before Me, At The Outset, Ld. Counsel For The Assessee Submitted That This Is A Case Where The Assessments Were Reopened U/S 148 Of The Act For Scrutinizing The Concealed Income By Way Of Cash Deposits In The Bank Account Of The Assessee. Narrating The Facts Of The Case, Ld. Counsel

For Appellant: Shri Ajay AgarwalFor Respondent: Shri S. P. Walimbe
Section 139(1)Section 142(1)Section 143Section 143(1)Section 143(2)Section 143(3)Section 148

Dr. Raviraj Ajit Shinde, Sangli vs. Income-Tax Officer, Ward - 1 (3), Sangli

In the result, both the appeals of the assessee are partly allowed

ITA 864/PUN/2019[2006-07]Status: DisposedITAT Pune31 Dec 2019AY 2006-07

Bench: Shri D. Karunakara Rao, Am आयकर अपील सं. / Ita Nos.864 & 865/Pun/2019 िनधा"रण वष" / Assessment Years : 2006-07 & 2007-08 Dr. Raviraj Ajit Shinde, Mhashalkar Shinde De Orthopedic Centre, Civil Hospital Road, Sangli-416416. अपीलाथ"/Appellant Pan : Cyzps4090K …. Vs. Ito, Ward-1(3), …. ""थ" / Respondent Sangli. अपीलाथ" क" ओर से / Appellant By : Shri Ajay Agarwal ""थ" की ओर से / Respondent By : Shri S. P. Walimbe सुनवाई क" तारीख / घोषणा क" तारीख / Date Of Hearing : 19.12.2019 Date Of Pronouncement: 31.12.2019 आदेश / Order Per D. Karunakara Rao, Am : There Are Two Appeals Under Consideration. Both The Appeals Are Filed By The Assessee Against The Common Orders Of Cit(A)-1, Kolhapur Dated 04.04.2019 For The Assessment Years 2006-07 & 2007-08 Respectively. 2. Before Me, At The Outset, Ld. Counsel For The Assessee Submitted That This Is A Case Where The Assessments Were Reopened U/S 148 Of The Act For Scrutinizing The Concealed Income By Way Of Cash Deposits In The Bank Account Of The Assessee. Narrating The Facts Of The Case, Ld. Counsel

For Appellant: Shri Ajay AgarwalFor Respondent: Shri S. P. Walimbe
Section 139(1)Section 142(1)Section 143Section 143(1)Section 143(2)Section 143(3)Section 148

DCIT 12(1)(2), Mumbai vs. Blue Square Corporate Services P. Ltd, Mumbai

In the result, the CO of the assessee as well as appeal of Revenue, both are dismissed

ITA 2061/MUM/2017[2009-10]Status: DisposedITAT Mumbai31 Dec 2019AY 2009-10

Bench: Sri Mahavir Singh, Jm & Sri Manoj Kumar Aggarwal, Am आयकर अपील सुं./ Ita No. 2061/Mum/2017 (यनर्ाारण वर्ा / Assessment Year 2009-10) The Dy. Commissioner Of M/S Blue Square Corporate Income Tax Officer, Services Pvt. Ltd. Circle-12(1)(2), Room No. 103, 10Th Floor, Yugdharma, बनाम/ 223, 2Nd Floor, Aayakar Off Link Road, Goregaon Vs. Bhavan, M.K. Rd, Mumbai-20 (West), Mumbai-400 062 (प्रत्यर्थी/ Respondent) (अपीलार्थी / Appellant) स्र्थायी लेखा सुं./Pan No. Aadcb4038M प्रत्याक्षेप सM./ Co No. 273/Mum/2018 (Arising In Ita No. 2061/Mum/2017 For Ay 2009-10) M/S Blue Square Corporate The Dy. Commissioner Of Services Pvt. Ltd. Income Tax Officer, 103, 10Th Floor, Yugdharma, Circle-12(1)(2), Room No. बनाम/ Off Link Road, Goregaon 223, 2Nd Floor, Aayakar Vs. (West), Mumbai-400 062 Bhavan, M.K. Rd, Mumbai-20 (आपत्ति करनेवाला / Cross Objector) (प्रत्यर्थी/ मूल अपीलार्थी / Respondent/Orig. Appellant) अपीलार्थी की ओर से / Appellant By : Ms. Kavita P. Kaushik, Dr प्रत्यर्थी की ओर से / Respondent By : Shri Rakesh Joshi, Ar सुनवाई की तारीख / Date Of Hearing: 28.11.19 घोर्णा की तारीख / Date Of Pronouncement: 31.12.19

For Appellant: Ms. Kavita P. Kaushik, DRFor Respondent: Shri Rakesh Joshi, AR
Section 143(1)Section 143(3)Section 147Section 148Section 68