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

Lakshmi Narayan Agarwal, Kolkata vs. Income Tax Officer -Ward37(3), Kolkata

In the result, appeal of the assessee is allowed

ITA 1/KOL/2014[2004-2005]Status: DisposedITAT Kolkata19 Oct 2016AY 2004-2005

Bench: Shri K. Narasimha Chary, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.01/Kol/2014 ("नधा"रण वष" / Assessment Year :2004-2005) Lakshmi Narayan Agarwal, Vs. The Income Tax Officer, “Sparsh”4Th Floor, 35/8, Ward-37(3), Kolkata- Poddopukur Road, Kolkata- 700001 700020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Acvpa 3271 C .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri A.K.Tibrewal, Fca राज"व क" ओर से /Revenue By : Subhro Das, Jcit सुनवाई क" तार"ख / Date Of Hearing : 07/10/2016 घोषणा क" तार"ख/Date Of Pronouncement 19/10/2016 आदेश / O R D E R Per Dr.Arjun Lal Saini, Am: The Captioned Appeal Filed By The Assessee Pertaining To The Assessment Year 2004-2005, Is Directed Against The Order Passed By Ld. Commissioner Of Income Tax (Appeals)-Xxiv, In Appeal No.1219/Cit(A)- Xxiv/Set-Aside/37(3)/12-13, Dated 19.12.2012, Which In Turn Arises Out Of An Order Passed By The Assessing Officer U/S.147/143(3) Of The Income Tax Act (In Short The ‘Act’), Dated 29.12.2010. 2. Brief Facts Of The Case Qua The Assessee Are That The Assessee’S Income Tax Return For Assessment Year 2004-05 Was Assessed By Ao U/S.143(3) Of The Act. Subsequently, The Ao Detected That The Assessee Invested In A Property & Not Shown The Amount Of Capital Gain Of Rs.13,45,760/-. Therefore, The Ao Presumed That There Was An Excess Claim Of Rs.13,45,760/- U/S.54F Of It Act. Hence, Believing The Reason That Income Chargeable To Tax Escaped Assessment For The Year, The Ao Has Issued Notice U/S.148/147 Of The It Act. The Ao Observed That The Assessee Has Invested In A Property & Thus Claimed The Excess Amount

For Appellant: Shri A.K.Tibrewal, FCAFor Respondent: Subhro Das, JCIT
Section 143Section 143(3)Section 147Section 148Section 54F

Winsmile Infrastructure P. Ltd, Mumbai vs. ACIT 8(3), Mumbai

In the result, the appeal filed by assessee is allowed

ITA 2935/MUM/2013[2006-07]Status: DisposedITAT Mumbai19 Oct 2016AY 2006-07

Bench: Shri R.C.Sharma & Shri Pawan Singhm/S Winsmile Infrastructure Pvt. Ltd., Acit-8(3), 255, Sharma Estate, S. V. Road, Mumbai. Vs. Jogeshwari (West), Mumbai. Pan: Aaacw3470D (Appellant) (Respondent) Assessee By : Shri Dr. K.Shivaram & Rahul Hakani (Ar’S) Revenue By : Ms. Mahua Sarkar (Dr) Date Of Hearing : 29.09.2016 Date Of Pronouncement : 19.10.2016 O R D E R Per Pawan Singh, Jm: 1. This Appeal U/S. 253 Of Income Tax Act (,Act’) Is Directed By The Assessee Against The Order Of Ld. Commissioner Of Income Tax (Appeals)-38, Mumbai Dated 21.02.2013 For Assessment Years (Ay) 2006-07. 2. The Brief Facts Of The Case Are That Assessee-Company Filed Its Return Of Income For Relevant Ay On 21.11.2009, Declaring Total Income Of Rs.95,530/-. Subsequently, The Action U/S 133A Of The Act Was Carried Out On 08.03.2010. & The Case Of Assessee Was Reopened. Notice U/S 148 Was Issued On 20.10.2010. In Response To The Notice, The Assessee-Company Filed Revised Return Of Income On 12.08.2011 Declaring Total Income Of Rs. 62,38,023/-. In The Revised Return Of Income, The Assessee Included Rs. 45 Lakhs Which The Assessee Has Write Off In Its Books Of Account In Ay 2006-07, Thus The Penalty Proceeding Was Initiated Against The Assessee & The Assessing Officer (Ao) Levied The Penalty Of Rs. 20,67,563/- Being Minimum Penalty On M/S Winsmile Infrastructure Pvt. Ltd.

For Appellant: Shri Dr. K.Shivaram & RahulFor Respondent: Ms. Mahua Sarkar (DR)
Section 133ASection 148Section 253Section 274