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

Hiren Hardasbhai Karamta, Vadodara vs. ITO, Ward 4, Veraval

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

ITA 763/RJT/2026[2019-20]Status: DisposedITAT Rajkot30 Sept 2026AY 2019-20

Bench: Dr. Arjun Lal Sainiआयकरअपीलसं./Ita No. 763/Rjt/2026 [ "नधा"रणवष"/Assessment Year: 2019-20 ] Hiren Hardasbhai Karamta, Ito, Ward 4, Veraval C-276, Mathura Nagri, Sun Pharma Vs. Income Tax Office, Road, Opp. Panghat Complex, Yogeshwar Bhavan, Vadodara, Gujarat -390001 Veraval, Gujarat -362265 "ायीलेखासं./जीआइआरसं./Pan/Gir No.: Auipk4596K (अपीलाथ"/Assessee) (""यथ"/Respondent) Assessee By : Shri Om Kanabar. Ld. Ar Respondent By : Shri Shishir Kumar, Ld. Sr Dr Date Of Hearing : 29/07/2026 : 30/09/2026 Date Of Pronouncement :: Order :: Per, Dr. Arjun Lal Saini, Am: Captioned Appeal Filed By The Assessee, Pertaining To Assessment Year (Ay) 2019-20, Is Directed Against The Order Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Dated 30.12.2025 By The National Faceless Appeal Centre (Nfac), Delhi/Commissioner Of Income Tax (Appeals) [In Short ‘Ld.Cit(A)’] Which In Turn Arises Out Of An Assessment Order Passed By The Assessing Officer (In Short ‘Ao’) U/S 147 Read With Section 144B Of The Act Dated 27.12.2024. 2. When The Matter Was Called For Hearing, The Learned Counsel For The Assessee At The Outset Submitted That Appeal Has Been Filed By The Assessee Belatedly By 75 Days. The Assessee Has Moved A Petition For Condonation Of Delay, Requesting The Bench To Condone The Delay, In Filing Appeal. The Learned Counsel Hiren Hardasbhai Karamta

For Appellant: Shri Om Kanabar. Ld. ARFor Respondent: Shri Shishir Kumar, Ld. SR DR
Section 139(1)Section 144BSection 147Section 148Section 250Section 80G

Tapan Jena, Balasore vs. The Income Tax Officer, Ward-1, Balasore

In the result, the appeal of the assessee is allowed

ITA 566/CTK/2026[2017-18]Status: DisposedITAT Cuttack30 Sept 2026AY 2017-18

Bench: Shri George Mathan & Shri Gopalan Gurusamyआयकर अपील सं/Ita No.566/Ctk/2026 (निर्धारणवर्ा / Assessment Year: 2017-18) Tapan Jena Vs Ito, Ward-1, Balasore At/P.O-Santia, Ps- Jaleswar, Dist- Balasore - 756032, Odisha Pan No. : Aeqpj4037G (अपीलधर्थी/Appellant) .. (प्रत्यर्थी / Respondent) निर्धाररतीकीओरसे /Assessee By : Shri P. K. Mishra, Ar रधजस्वकीओरसे /Revenue By : Shri Vijay Singh, Sr. D.R. सुनवाईकीतारीख/ Date Of Hearing : 30/09/2026 घोषणाकीतारीख/Date Of Pronouncement : 30/09/2026 आदेश / O R D E R Per Bench: This Is An Appeal Filed By The Assessee Against The Order Of The Nfac, Delhi [Hereinafter Referred To As The ‘Cit(A)’] In Appeal No.Nfac/2016-17/10255396 Dated 27.08.2025 For The Assessment Year 2017-18. 2. Shri P. K. Mishra, Ar Appeared On Behalf Of The Assessee & Shri Vijay Singh, Sr. D.R. Represented On Behalf Of The Revenue. 3. It Was Submitted By The Ld. Ar That The Impugned Assessment Year Is 2017-18. The Assessee Had Filed Its Return On 26.10.2017 Disclosing An Income Of Rs.98,51,560/-. It Was The Submission That The Assessment Was Reopened By Issuing Of Notice U/S 148 On 2 29.07.2022. The Ld. Ar Drew Our Attention To The Notice U/S 148 Which Reads As Follows:

For Appellant: Shri P. K. Mishra, ARFor Respondent: Shri Vijay Singh, Sr. D.R
Section 148Section 151