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

Narsingh, Pilibhit vs. ITO-2(4), Pilibhit

In the result, the appeal of the assessee is allowed

ITA 35/LKW/2026[2015-16]Status: DisposedITAT Lucknow26 May 2026AY 2015-16

Bench: Sh. Kul Bharat & Sh. Nikhil Choudharya.Y. 2015-16 Narsingh, Vs. Ito-2(4), 0, Madhotanda, Puranpur, Pilibhit, Pilibhit, Uttar Pradesh Uttar Pradesh, India-262122 Pan: Anapn5866A (Appellant) (Respondent) Assessee By: Sh. Vinod Kumar Vaish, Advocate Revenue By: Sh. R.R.N. Shukla, Addl Cit Dr Date Of Hearing: 21.04.2026 Date Of Pronouncement: 26.05.2026 O R D E R Per Nikhil Choudhary, A.M.: This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A), Nfac, Wherein The Ld. Cit(A), Vide His Order Under Section 250 Of The Income Tax Act, 1961 Dated 13.11.2025, Has Dismissed The Appeals Of The Assessee Against The Orders Passed By The Ld. Ao Under Section 271(1)(C) For The A.Y. 2015-16 On 19.09.2025. The Grounds Of Appeal Are As Under:- “(1) That The Order Is Bad Both On Law & Facts. The Provisions Of Section 274 & 275 Has Not Been Followed By The Assessing Authority While Passing The Order. (2) That The Concerned Authority Did Not Consider The Explanation Filed By The Appellant During The Assessment Proceeding Before The Assessing Authority & The Ld Cit Appeals Which Was Supported With Evidences & Bank Statements. The Ground Of Peak Deposit Was Not Considered By The Lower Authority While Passing The Penalty Order. (3) Because The Order Passed By The Ld. Assessing Officer (Ao In Short) Is Defective & Contrary To Law & Is Liable To Be Set Aside As The Penalty Has Been Imposed For "Furnishing Inaccurate Particulars Of Income", Whereas The Ld. Ao Has Nowhere In His Assessment Order Identified Any Inaccurate Information Supplied By The Appellant.

For Appellant: Sh. Vinod Kumar Vaish, AdvocateFor Respondent: Sh. R.R.N. Shukla, Addl CIT DR
Section 250Section 271(1)(c)Section 274Section 69A

Bhangaon Vividh Karyakari Seva Sahakari Society Limited, Ahmednagar vs. Commissioner of Income-Tax (Appeals), National Faceless Appeal Centre (NFAC)

In the result, the appeal filed by the assessee in ITA

ITA 2436/PUN/2025[2019-2020]Status: DisposedITAT Pune26 May 2026AY 2019-2020

Bench: Shri Dr. Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.2435 & 2436/Pun/2025 िनधा"रण वष" / Assessment Years : 2018-19 & 2019-20 Bhangaon Vividh Vs. Assessment Unit, Income Karyakari Seva Sahakari Tax Department. Society Limited, Tal. Shrigonda, Dist. Ahmednagar- 413728. Pan : Aaeab6392D Appellant Respondent Assessee By : Shri Bharat H. Shah Revenue By : Shri Amol Khairnar & Smt. Neha Thakur Date Of Hearing : 21.05.2026 Date Of Pronouncement : 26.05.2026 आदेश / Order Per Vinay Bhamore, Jm: Both The Above Captioned Appeals Filed By The Assessee Are Directed Against The Separate Orders Dated 01.07.2025 Passed By Ld. Cit(A)/Nfac For The Assessment Years 2018-19 & 2019-20 Respectively. 2. There Is Delay In Filing Of Both The Above Captioned Appeals. We Are Satisfied With The Reasons Mentioned In The Application For Condonation Of Delay That The Applicant Was Prevented By Sufficient Cause For Not Filing The Appeals Within The Prescribed Time Limit. After Hearing Ld. Dr, We Condone The Delay & Proceed To Adjudicate The Appeals. 3. Since Identical Facts & Common Issues Are Involved In Both The Above Captioned Appeals Of The Assessee, Therefore, We Proceed To Dispose Of The Same By This Common Order. 4. First, We Shall Take Up The Appeal Of The Assessee In Ita No.2435/Pun/2025 For A.Y. 2018-19 For Adjudication As The Lead Case.

For Appellant: Shri Bharat H. ShahFor Respondent: Shri Amol Khairnar &
Section 142(1)Section 147Section 148Section 148ASection 69A

Bhangaon Vividh Karyakari Seva Sahakari Society Limited, at Post Bhangaon vs. Commissioner of Income Tax (Appeals), Delhi

In the result, the appeal filed by the assessee in ITA

ITA 2435/PUN/2025[2018-2019]Status: DisposedITAT Pune26 May 2026AY 2018-2019

Bench: Shri Dr. Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.2435 & 2436/Pun/2025 िनधा"रण वष" / Assessment Years : 2018-19 & 2019-20 Bhangaon Vividh Vs. Assessment Unit, Income Karyakari Seva Sahakari Tax Department. Society Limited, Tal. Shrigonda, Dist. Ahmednagar- 413728. Pan : Aaeab6392D Appellant Respondent Assessee By : Shri Bharat H. Shah Revenue By : Shri Amol Khairnar & Smt. Neha Thakur Date Of Hearing : 21.05.2026 Date Of Pronouncement : 26.05.2026 आदेश / Order Per Vinay Bhamore, Jm: Both The Above Captioned Appeals Filed By The Assessee Are Directed Against The Separate Orders Dated 01.07.2025 Passed By Ld. Cit(A)/Nfac For The Assessment Years 2018-19 & 2019-20 Respectively. 2. There Is Delay In Filing Of Both The Above Captioned Appeals. We Are Satisfied With The Reasons Mentioned In The Application For Condonation Of Delay That The Applicant Was Prevented By Sufficient Cause For Not Filing The Appeals Within The Prescribed Time Limit. After Hearing Ld. Dr, We Condone The Delay & Proceed To Adjudicate The Appeals. 3. Since Identical Facts & Common Issues Are Involved In Both The Above Captioned Appeals Of The Assessee, Therefore, We Proceed To Dispose Of The Same By This Common Order. 4. First, We Shall Take Up The Appeal Of The Assessee In Ita No.2435/Pun/2025 For A.Y. 2018-19 For Adjudication As The Lead Case.

For Appellant: Shri Bharat H. ShahFor Respondent: Shri Amol Khairnar &
Section 142(1)Section 147Section 148Section 148ASection 69A