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

Sukhsagar Traders P.Ltd, Mumbai vs. ITO WD 8(3)2, Mumbai

ITA 7364/MUM/2010[1999-00]Status: DisposedITAT Mumbai31 Mar 2017AY 1999-00

Bench: S/Sh.Rajendra & Amarjit Singhआयकर अपील सं./I.T.A./7364/Mum/2010,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 1999-2000 िनधा"रण िनधा"रण वष" वष" Sukhsagar Traders Private Ltd. Ito-8(3)2 301A, Solaris-I, 72 Saki Vihar Road Aayakar Bhavan, M.K Road Andheri East , Mumbai Vs. Mumbai-400 020. Mumbai-400 072. Pan:Aaacs 6165 P (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Dr. A.K. Nayak- Dr अपीलाथ" क" ओर से /Assessee By: Dr. Paras Jain सुनवाई क" तारीख / Date Of Hearing: 21/03/2017 घोषणा क" तारीख / Date Of Pronouncement: 31.03.2017 लेखा लेखा सद"य लेखा लेखा सद"य सद"य राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार Per Rajendra, Am- अनुसार Challenging The Order Dt.3.8.2010 Of Cit(A), Mumbai The Assessee Has Filed The Present Appeal. Assessee-Company Filed Its Return Of Income On 31. 01. 1999,Declaring Income Rs.13. 16 Lakhs.Initially Return Was Processed U/S.143(1) Of The Act. Later On Notice U/S.148 Of The Act Was Issued On 27.3.2006 After Recording The Reasons For Re-Opening.The Assessing Officer (Ao)Completed The Assessment U/S.143(3)R.W.S 147 Of The Act,Determining Its Income At Rs. 41.46 Lakhs.

For Appellant: Dr. Paras JainFor Respondent: Dr. A.K. Nayak- DR
Section 143(1)Section 143(3)Section 147Section 147oSection 148Section 2

DCIT 2(3)(2), Mumbai vs. Srs Pharmaceuticals P Ltd, Mumbai

ITA 825/MUM/2015[2009-10]Status: DisposedITAT Mumbai29 Mar 2017AY 2009-10

Bench: S/Sh.Rajendra & Amarjit Singhआयकर अपील सं./I.T.A./825/Mum/2015,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2009-10 िनधा"रण िनधा"रण वष" वष" आयकर अपील सं./I.T.A./7728/Mum/2014,िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year: 2010-11 वष" आयकर अपील सं./I.T.A./826/Mum/2015,िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year: 2011-12 वष" Dy.Cit-2(3)(2) M/S. Srs Pharmaceuticals Pvt.Ltd. Room No.556, 5Th Floor, 601-605, 6Th Floor, Marathon Max Aayakar Bhavan, M.K. Road Building No.2,Lbs Marg, Vs. Mumbai-400 020 Mulund Goregaon Link Road, Mulund (W),Mumbai-400080 Pan:Aafcs 4633 P (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Shri A.K. Nayak- Dr अपीलाथ" क" ओर से /Assessee By: Shri Rahul Hakani सुनवाई क" तारीख / Date Of Hearing: 22.03.2017 घोषणा क" तारीख / Date Of Pronouncement:29.03.2017 लेखा सद"य लेखा सद"य राजे"" राजे"" केकेकेके अनुसार अनुसार Per Rajendra, Am- लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Orders,Dated 7/10/2014 & 16/9/2014,Of The Cit (A)-6,Mumbai, The Assessing Officer(Ao)Has Filed The Appeals For The Above-Mentioned Ay.S. As The Issues Involved In All The Appeals Are Identical,So,We Are Disposing Them The Same By A Single Common Order.Assessee-Company Is Engaged In The Business Of Supply Of Avant Grade Pharmaceuticals.The Details Of Dates Of Filing Of Returns, Returned Incomes,Dates Of Assessment Etc. Can Be Summarised As Under: Ay Roi Filed On Returned Income Assessment Date Assessed Income 2009-10 26/09/2009 Rs.4.11 Crores 27/03/2014 Rs.5.18 Crores 2010-11 26/09/2010 Rs.6.04 Crores 23/03/2013 Rs.7.63 Crores 2011-12 26/09/2011 Rs.6.55 Crores 27/03/2014 Rs.8.00 Crores

For Appellant: Shri Rahul HakaniFor Respondent: Shri A.K. Nayak- DR
Section 143Section 148