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

Natarajan Prabhu, Kanchipuram vs. ITO, Kanchipuram

In the result, grounds raised by the assessee are allowed for statistical purposes

ITA 2332/CHNY/2026[2015-16]Status: DisposedITAT Chennai29 Jun 2026AY 2015-16

Bench: Honourable Shri Aby T. Varkey & Shri Gagan Goyalआयकर अपील सं./Ita No. 2332/Chny/2026 ननिाारण वर्ा /Assessment Years: 2015-16 Natarajan Prabhu V. The Income Tax Officer, Old No.42, New No.52, Ward-1, Kumar Street, Kancheepuram, Kancheepuram. Tamil Nadu-631 501. [Pan: Awtpp6028L] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr. Padmanabhan, Advocate, Ld. Ar प्रत्यर्थी की ओर से /Revenue By : Mr. Chilaka Marthi Vijay Raju, Addl. Cit, Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 18.06.2026 घोषणाकीतारीख /Date Of Pronouncement : 29.06.2026 आदेश / O R D E R Per Gagan Goyal, Am: This Is An Appeal Preferred By The Assessee Against The Order Of Ld. Commissioner Of Income Tax (A) / Nfac, (Hereinafter Referred As The ‘Ld. Cit(A)’) Dated 20.04.2026, For The Assessment Year (Hereinafter Referred As The ‘Ay’) 2015- 16. Grounds Of Appeal 1. That The Order Of The Learned Commissioner Of Income Tax (Nfac), Delhi ("Hereinafter Referred To As Ld. Cit(A) Dated 20.04.2026 Is Without Jurisdiction & Is Opposed To The Principles Of Law, Weight Of Evidence, Probabilities, Equity, Natural Justice, Fair Play & The Facts & Circumstances Of The Case Of The Appellant. 2. The Ld. Cit (A) Is Not Justified In Dismissing The Appeal Of The Appellant Without Adjudication On The Merits Of The Case.

For Appellant: Mr. Padmanabhan, AdvocateFor Respondent: Mr. Chilaka Marthi Vijay Raju
Section 139Section 148Section 282Section 54Section 54F

Rajaian Rsprabhu, Chunkankadai vs. Jurisdictional Assessing Officer, Nagercoil

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

ITA 2305/CHNY/2026[2018-19]Status: DisposedITAT Chennai29 Jun 2026AY 2018-19

Bench: Honourable Shri Aby T. Varkey & Shri Gagan Goyalआयकर अपील सं./Ita No. 2305/Chny/2026 ननिाारण वर्ा /Assessment Years: 2018-19 Rajaian Rsprabhu V. The Income Tax Officer, No.23-10A, Rs Dhanam Illam, Thottiyodu, Nagercoil. Tvm Main Road, Chunkankadal Nagercoil, Kanyakumari, Tamil Nadu-629 003. [Pan: Agypr9094D] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr. Bharath, C.A, Ld. Ar प्रत्यर्थी की ओर से /Revenue By : Mr. Chilaka Marthi Vijay Raju, Addl. Cit, Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 18.06.2026 घोषणाकीतारीख /Date Of Pronouncement : 29.06.2026 आदेश / O R D E R Per Gagan Goyal, Am: This Is An Appeal Preferred By The Assessee Against The Order Of Ld. Commissioner Of Income Tax (A) / Nfac, (Hereinafter Referred As The ‘Ld. Cit(A)’) Dated 12.11.2025, For The Assessment Year (Hereinafter Referred As The ‘Ay’) 2014- 15. Grounds Of Appeal Ground 1: Ex-Parte Appellate Order Bad In Law: On The Facts & In The Circumstances Of The Case, The Learned Commissioner Of Income-Tax (Appeals), Nfac, Erred In Law & On Facts In Passing An Ex-Parte Order U/S 250 Dated 10.09.2025 (Refer Annexure 2) Dismissing The Appeal For "Non-Prosecution" & Mechanically Confirming The Assessment Order U/S 147 R.W.S. 144, Without Granting The Appellant An Effective & Meaningful

For Appellant: Mr. Bharath, C.A, Ld. ARFor Respondent: Mr. Chilaka Marthi Vijay Raju
Section 147Section 250Section 250(6)

Professional Educational Trust, Palladam vs. ACIT, Coimbatore

In the result, grounds taken by the assessee are allowed for statistical purposes

ITA 2274/CHNY/2026[2018-19]Status: DisposedITAT Chennai29 Jun 2026AY 2018-19

Bench: Honourable Shri Aby T. Varkey & Shri Gagan Goyalआयकर अपील सं./Ita No. 2274/Chny/2026 ननिाारण वर्ा /Assessment Years: 2018-19 Professional Educational Trust, V. Assistant Commissioner Of No.166, 167, Professional Nagar, Income Tax, Trichy Road, K.N. Puram Post, Coimbatore. Palladam, Tamil Nadu-641 662. [Pan: Aabtp6867F] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr. Girish Kumar S, Advocate, Ld. Ar प्रत्यर्थी की ओर से /Revenue By : Mr. Guru Bashyam, Cit, Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 18.06.2026 घोषणाकीतारीख /Date Of Pronouncement : 29.06.2026 आदेश / O R D E R Per Gagan Goyal, Am: This Is An Appeal Preferred By The Assessee Against The Order Of Ld. Commissioner Of Income Tax (A) / Nfac, (Hereinafter Referred As The ‘Ld. Cit(A)’) Dated 10.09.2025, For The Assessment Year (Hereinafter Referred As The ‘Ay’) 2018- 19. Grounds Of Appeal 1. The Order Of The Nfac, Delhi Dated 10.09.2025 Vide Din & Order No. Itba/Nfac/S/250/2025-26/1080522828(1) For The Above-Mentioned Assessment Year Is Contrary To Law, Fact & In Circumstances Of The Case. 2. The Nfac, Delhi Erred In Dismissing The Appeal Ex-Parte & Ought To Have Appreciated That Any Order Passed In Gross Violation Of Principles Of Natural Justice Should Be Reckoned As Nullity In Law. 3. The Nfac, Delhi Failed To Appreciate That The Provisions Of Section 250(6) Of The Act Were Not Followed In Passing The Impugned Order & Hence Ought To Have Appreciated That Ex-Parte

For Appellant: Mr. Girish Kumar S, AdvocateFor Respondent: Mr. Guru Bashyam, CIT
Section 11Section 147Section 147ASection 148Section 148ASection 250(6)

Tyspl 123 Anbil Primary Agricultural Cooperative Credit Society, Trichy vs. Income Tax Officer, Ward 2(1) Trichy/, Trichy

In the result, the grounds raised by the assessee are allowed for

ITA 103/CHNY/2026[2019-2020]Status: DisposedITAT Chennai29 Jun 2026AY 2019-2020

Bench: Honourable Shri Aby T. Varkey & Shri Gagan Goyalआयकर अपील सं./Ita No. 103/Chny/2026 ननिाारण वर्ा /Assessment Years: 2019-20 Tyspl 123 Anbil Primary Agricultural V. The Income Tax Officer, Cooperative Credit Society, Ward-2(1), Anbil, Anbil Post, Lalgudi, Trichy, Trichy. Tamil Nadu-621 702. [Pan: Aacat8018N] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./Sa No. 56/Chny/2026 ननिाारण वर्ा /Assessment Years: 2019-20 Tyspl 123 Anbil Primary Agricultural V. The Income Tax Officer, Cooperative Credit Society, Ward-2(1), Anbil, Anbil Post, Lalgudi, Trichy, Trichy. Tamil Nadu-621 702. [Pan: Aacat8018N] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr. M. Karunananthan, Advocate, Ld. Ar प्रत्यर्थी की ओर से /Revenue By : Mr. Guru Bashyam, Cit, Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 18.06.2026 घोषणाकीतारीख /Date Of Pronouncement : 29.06.2026 आदेश / O R D E R Per Gagan Goyal, Am: This Is An Appeal Preferred By The Assessee Against The Order Of Ld. Commissioner Of Income Tax (A) / Nfac, (Hereinafter Referred As The ‘Ld. Cit(A)’) Dated 07.10.2025, For The Assessment Year (Hereinafter Referred As The ‘Ay’) 2019- 20. Page 1 Of 5

For Appellant: Mr. M. Karunananthan, AdvocateFor Respondent: Mr. Guru Bashyam, CIT, Ld. DR
Section 139(1)Section 143(1)(a)Section 250Section 69ASection 80A