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

R1589 Uyyakondan Tirumalai Primary Agricultural Cooperative Society Limited, Trichy vs. Income Tax Officer, Ward 2(1), Trichy

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

ITA 2598/CHNY/2026[2016-17]Status: DisposedITAT Chennai02 Jul 2026AY 2016-17

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No. 2598/Chny/2026 ननिाारण वर्ा / Assessment Years : 2016-17 R1589 Uyyakondan Tirumalai The Income Tax Officer Primary Agricultural Co- Vs. Ward 2(1) Operative Society Limited Trichy. Nachikuruchi, Somarasampettai Post, Srirangam Trichy, Tiruchirappalli – 620 102. [Pan: Aabar2093Q] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Shri. R.Venkataraman, Ca प्रत्यर्थी की ओर से/Respondent By : Shri. Manjunath H.S., Addl.Cit सुनवाई की तारीख/Date Of Hearing : 18.06.2026 घोर्णा की तारीख/Date Of Pronouncement : 02.07.2026 आदेश /O R D E R Per S. R. Raghunatha, Am : The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 11.02.2026 Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (Hereinafter Referred To As "The Ld. Cit(A)"), Arising Out Of The Assessment Order Dated 15.02.2024 Passed By The Assessing Officer, Assessment Unit, National Faceless Assessment

For Appellant: Shri. R.Venkataraman, CAFor Respondent: Shri. Manjunath H.S., Addl.CIT
Section 139(1)Section 144Section 147Section 148Section 148ASection 69A

R1589 Uyyakondan Tirumalai Primary Agricultural Cooperative Society Limited, Trichy vs. Income Tax Officer, Ward 2(1), Trichy

In the result, the appeal filed by the assessee is allowed

ITA 2597/CHNY/2026[2015-16]Status: DisposedITAT Chennai02 Jul 2026AY 2015-16

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita Nos. 2597/Chny/2026 ननिाारण वर्ा / Assessment Years : 2015-16 R1589 Uyyakondan Tirumalai The Income Tax Officer Primary Agricultural Co- Vs. Ward 2(1) Operative Society Limited Trichy. Nachikuruchi, Somarasampettai Post, Srirangam Trichy, Tiruchirappalli – 620 102. [Pan: Aabar2093Q] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Shri. R.Venkataraman, Ca प्रत्यर्थी की ओर से/Respondent By : Shri. Manjunath H.S., Addl.Cit सुनवाई की तारीख/Date Of Hearing : 18.06.2026 घोर्णा की तारीख/Date Of Pronouncement : 02.07.2026 आदेश /O R D E R Per S. R. Raghunatha, Am : The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 11.02.2026 Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (Hereinafter Referred To As "The Ld. Cit(A)"), Arising Out Of The Assessment Order Dated 12.03.2024 Passed By The Assessing Officer, Assessment Unit, National Faceless Assessment

For Appellant: Shri. R.Venkataraman, CAFor Respondent: Shri. Manjunath H.S., Addl.CIT
Section 139(1)Section 147Section 148Section 148ASection 149(1)Section 69ASection 80P

Mariappan Rajendran, Thiruvarur vs. ITO, Ward-1, Thiruvarur

ITA 2489/CHNY/2026[2019-20]Status: DisposedITAT Chennai02 Jul 2026AY 2019-20

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita Nos. 2488-2489/Chny/2026 ननिाारण वर्ा / Assessment Years : 2019-20 Mariappan Rajendran The Income Tax Officer No.1, Ecr Road Sundaram Vs. Ward 1 Muthupet, Thiruvarur Thiruvarur. Tamil Nadu – 614 706. [Pan: Ajypr5900P] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Shri. Vishnu Sumath, Advocate For Shri. G.Baskar, Advocate प्रत्यर्थी की ओर से/Respondent By : Shri. K.Jayaganesh, Cit सुनवाई की तारीख/Date Of Hearing : 18.06.2026 घोर्णा की तारीख/Date Of Pronouncement : 02.07.2026 आदेश /O R D E R Per S. R. Raghunatha, Am : These Appeals Filed By The Assessee Are Directed Against The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [Hereinafter Referred To As "The Ld.Cit(A)"], Both Dated 07.01.2026, Arising Out Of The Orders Passed By The Assessment Unit, National Faceless Assessment Centre, Delhi [Hereinafter Referred To As "The :-2-: Ita. Nos:2488-2489/Chny/2026 Ao"] U/S.147 R.W.S 144 Of The Income-Tax Act, 1961 ("The Act") Dated 05.03.2024 & U/S.270A Of The Act Dated 04.09.2024, Respectively, For The Assessment Year 2019-20. 2. Since The Issues Involved In Both The Appeals Arise Out Of The Same Assessment Proceedings & Are Interconnected, These Appeals Were Heard Together. Accordingly, For The Sake Of Convenience, Brevity & To Avoid Repetition Of Facts, They Are Being Disposed Of By This Consolidated Order.

For Appellant: Shri. Vishnu Sumath, Advocate for Shri. G.Baskar, AdvocateFor Respondent: Shri. K.Jayaganesh, CIT
Section 139(1)Section 147Section 148Section 148ASection 270A

Mariappan Rajendran, Tiruvarur vs. ITO, Ward-1, Thiruvarur

ITA 2488/CHNY/2026[2019-20]Status: DisposedITAT Chennai02 Jul 2026AY 2019-20

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita Nos. 2488-2489/Chny/2026 ननिाारण वर्ा / Assessment Years : 2019-20 Mariappan Rajendran The Income Tax Officer No.1, Ecr Road Sundaram Vs. Ward 1 Muthupet, Thiruvarur Thiruvarur. Tamil Nadu – 614 706. [Pan: Ajypr5900P] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Shri. Vishnu Sumath, Advocate For Shri. G.Baskar, Advocate प्रत्यर्थी की ओर से/Respondent By : Shri. K.Jayaganesh, Cit सुनवाई की तारीख/Date Of Hearing : 18.06.2026 घोर्णा की तारीख/Date Of Pronouncement : 02.07.2026 आदेश /O R D E R Per S. R. Raghunatha, Am : These Appeals Filed By The Assessee Are Directed Against The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [Hereinafter Referred To As "The Ld.Cit(A)"], Both Dated 07.01.2026, Arising Out Of The Orders Passed By The Assessment Unit, National Faceless Assessment Centre, Delhi [Hereinafter Referred To As "The :-2-: Ita. Nos:2488-2489/Chny/2026 Ao"] U/S.147 R.W.S 144 Of The Income-Tax Act, 1961 ("The Act") Dated 05.03.2024 & U/S.270A Of The Act Dated 04.09.2024, Respectively, For The Assessment Year 2019-20. 2. Since The Issues Involved In Both The Appeals Arise Out Of The Same Assessment Proceedings & Are Interconnected, These Appeals Were Heard Together. Accordingly, For The Sake Of Convenience, Brevity & To Avoid Repetition Of Facts, They Are Being Disposed Of By This Consolidated Order.

For Appellant: Shri. Vishnu Sumath, Advocate for Shri. G.Baskar, AdvocateFor Respondent: Shri. K.Jayaganesh, CIT
Section 139(1)Section 147Section 148Section 148ASection 270A