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

ITO 20(1)(2), Mumbai vs. Geetanjali Exports, Mumbai

In the result, the appeal filed by the revenue is partly allowed

ITA 3878/MUM/2012[2000-01]Status: DisposedITAT Mumbai04 Mar 2016AY 2000-01

Bench: S/Sh. B.R. Baskaran & Sandeep Gosainआयकर आयकर अपील अपील संसंसंसं/.Ita No.3878/Mum/2012,िनधा"रण िनधा"रण वष" वष"/Assessment Year-2000-01 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Income Tax Officer-20(1)(2) M/S. Geetanjali Exports 6Th Room No.606, Floor, 23, J.K. Industrial Estate, Off Piramal Chamber, Parel Vs Mahakali Caves Road Mumbai. Andheri (E) Mumbai-400 093. Pan: Aaafg 3712 D (अपीलाथ" /Appellant) (""यथ" / Respondent) िनधा"रती िनधा"रती ओर ओर सेसेसेसे/Assessee By : Shri Vijay Kothari-Ar िनधा"रती िनधा"रती ओर ओर राज"व क" ओर से/ Revenue By : Ms. Sasmita Misra-Cit-Dr सुनवाई सुनवाई क" क" तारीख तारीख सुनवाई सुनवाई क" क" तारीख तारीख / Date Of Hearing : 10.02.2016 घोषणा क" तारीख / Date Of Pronouncement : 04.03.2016 Order लेखा सद"य लेखा सद"य बी बी.आर आर. बा बा"करन "करन केकेकेके अनुसार अनुसार/ Per B.R. Baskaran, Am- लेखा लेखा सद"य सद"य बी बी आर आर बा बा "करन "करन अनुसार अनुसार The Revenue Has Filed This Appeal Challenging The Order Dated 27-03-2012 Passed By Ld Cit(A)-31, Mumbai & It Relates To The Assessment Year 2000-01. The Revenue Is Aggrieved By The Decision Of Ld Cit(A) In Deleting All The Additions Made By The Ao. 2. This Is Second Round Of Proceedings Before The Tribunal. The Assessee Is A Partnership Firm Engaged In The Business Of Export Of Garments. The Ao Received Information From The Enforcement Directorate That They Have Initiated Action Against The Assessee On The Reasoning That The Assessee Was Indulging In

For Appellant: Shri Vijay Kothari-ARFor Respondent: Ms. Sasmita Misra-CIT-DR
Section 144

ACIT Circle 16 (1) vs. Techspan India Ltd

ITA 2655/DEL/2007[2002-2003]Status: DisposedITAT Delhi04 Mar 2016AY 2002-2003

Bench: Shri I.C. Sudhir & Shri Prashant Maharishi Assessment Year: 2000-01 Assistant Cit, Vs. M/S. Techspan India Ltd., Circle 16(1), 103- Ashoka Estate, New Delhi. 24-Barakhamba Road, New Delhi. (Pan: Aabct5650D) Cross-Obj. No. 157/Del/2008 ( In Ita No. 2655/Del/2007) Assessment Year: 2000-01 M/S. Techspan India Ltd., Vs. Assistant Cit, 103- Ashoka Estate, Circle 16(1), 24-Barakhamba Road, New Delhi. New Delhi. (Pan: Aabct5650D) (Appellant) (Respondent) Assessee By: Shri Cs Aggarwal, Sr. Adv. & R.P. Mall, Adv. Department By: Shri Anshu Prakash, Sr. Dr Date Of Hearing : 08 .12.2015 Date Of Pronouncement: 04 :03.2016 Order Per I.C. Sudhir:The Revenue Has Questioned First Appellate Order Basically On Two Grounds. Firstly, The Learned Cit(Appeals) Has Erred In Directing The Assessing Officer To Allow Deduction Under Section 10A Of The Income-Tax Act, 1961 & Secondly In Directing The Assessing Officer To Set Off The Loss Of Rs.1,18,99,508. 2 2. The Assessee On The Other Hand In Its Cross Objection Has Raised Several Objections Including The Action Of The Learned Cit(Appeals) In Upholding The Validity Of Initiation Of Proceedings Under Sec. 147 Of The Act (Objection Nos. 1 & 2). In Objection No.3, The Action Of The Learned Cit(Appeals) In Recording A Finding That Assessee Had Not Claimed Any Deduction Under Sec. 10A Of The Act Has Been Objected & In Objection No.4, It Has Been Pleaded That The Learned Cit(Appeals) Ought To Have Held That Loss Suffered By The Assessee Was Allowable Business Loss To Be Carried Forward By Recording A Further Finding That The Invoices Were Raised At Arm’S Length Price.

For Appellant: Shri CS Aggarwal, Sr. Adv. & R.PFor Respondent: Shri Anshu Prakash, Sr. DR
Section 10ASection 143(1)Section 143(2)Section 147Section 148