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

Shivling Anna Deshmukhe, Solapur vs. Income Tax Officer, Ward 2(3), Solapur

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

ITA 2406/PUN/2026[2018-19]Status: DisposedITAT Pune21 Sept 2026AY 2018-19

Bench: Shri Rama Kanta Panda & Ms. Astha Chandraassessment Year : 2018-19 Shivling Anna Deshmukhe, Income Tax Officer, 13 Ab, Market Yard, Ward-2(3), 0735, Vairag, Vs. Mohite Nagar, Maharashtra-413402. Opposite Kinara Hotel, Pan : Aatfs0186N Hotgi Road, Solapur Maharashtra-413004. (Appellant) (Respondent) Assessee By : Shri Umesh Mali (Virtual) Department By : Ms. Bhavya I.V. Jt.Cit-Dr Date Of Hearing : 09-09-2026 Date Of Pronouncement : 21-09-2026 O R D E R Per Astha Chandra, J.M.: The Appeal Filed By The Assessee Is Directed Against The Order Dated 24-04-2026 Of The Ld. Commissioner Of Income Tax (Appeals), Nfac, Delhi [“Cit(A)/Nfac”], U/S. 250 Of The Income Tax Act, 1961 (The “Act”), Pertaining To Assessment Year (“Ay”) 2018-19. 2. Although A Number Of Grounds Have Been Raised By The Assessee, However, All These Grounds Relate To The Order Of The Ld.Cit(A)/Nfac In Confirming The Addition Of Total Credits Of Rs.4,02,77,870/- In Its Bank Account U/S 69A Of The Act & Addition Of Interest Income Of Rs. 21,331/- & Commission Income Of Rs. 30,632/- Treating The Same As Taxable Income Of The Assessee Under The Head „Income From Other Sources‟ & „Income From Business, Respectively Made By The Ld. Assessing Officer (“Ao”) Vide His Order Dt. 17.03.2025 Passed U/S 147 Read With Section 144 Read With Section 144B Of The Act.

For Appellant: Shri Umesh MaliFor Respondent: Ms. Bhavya I.V. Jt.CIT-DR
Section 143(2)Section 144Section 144BSection 147Section 148Section 250Section 69A

Narayana Mines, Tambaram vs. Deputy Commissioner of Income Tax, Central Circle 1(4), Chennai

In the result, the appeal of the Revenue in IT(SS)A No

ITA 2286/CHNY/2026[2021-22]Status: DisposedITAT Chennai21 Sept 2026AY 2021-22

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.2285 & 2286/Chny/2026 ननिाारण वर्ा / Assessment Years : 2020-21 & 2021-22 Narayana Mines The Deputy Commissioner Of O.No.29 N.No.5, 3Rd Cross Street Vs. Income-Tax Ramesh Nagar, Tambaram Central Circle 1(4) Chennai – 600 045. Chennai. (प्रत्यर्थी/Respondent) [Pan: Aagfn3501R] (अपीलार्थी/Appellant) It(Ss)A No.19 /Chny/2026 ननिाारण वर्ा / Assessment Year : 2021-22 The Deputy Commissioner Of Income-Tax Narayana Mines Central Circle 1(4) Vs. O.No.29 N.No.5, 3Rd Cross Street, Chennai. Ramesh Nagar, Tambaram, Chennai – 600 045. (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) सुनवाई की तारीख/Date Of Hearing : 25.08.2026 It(Ss)A No. 20/Chny/2026 ननिाारण वर्ा / Assessment Year : 2022-23 The Deputy Commissioner Of Income-Tax Narayana Mines O.No.29 N.No.5, 3Rd Cross Street, Central Circle 1(4) Vs. Chennai. Ramesh Nagar, Tambaram, Chennai – 600 045. (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) सुनवाई की तारीख/Date Of Hearing : 18.09.2026 Department By : Ms. R. Anita, Cit Respondent By : Shri. R.Venkata Raman, Ca घोर्णा की तारीख/Date Of Pronouncement : 21.09.2026 आदेश /O R D E R Per Bench : These Four Appeals, Preferred By The Assessee As Well As The Revenue, Are Directed Against The Separate Orders, All Dated 15.04.2026, Passed By The Learned Commissioner Of Income Tax (Appeals)-18, Chennai [Hereinafter

For Respondent: Ms. R. Anita, CIT
Section 132Section 132(4)Section 139(1)Section 148

Narayana Mines, Tambaram vs. Deputy Commissioner of Income Tax, Central Circle 1(4), Chennai

In the result, the appeal of the Revenue in IT(SS)A No

ITA 2285/CHNY/2026[2020-21]Status: DisposedITAT Chennai21 Sept 2026AY 2020-21

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.2285 & 2286/Chny/2026 ननिाारण वर्ा / Assessment Years : 2020-21 & 2021-22 Narayana Mines The Deputy Commissioner Of O.No.29 N.No.5, 3Rd Cross Street Vs. Income-Tax Ramesh Nagar, Tambaram Central Circle 1(4) Chennai – 600 045. Chennai. (प्रत्यर्थी/Respondent) [Pan: Aagfn3501R] (अपीलार्थी/Appellant) It(Ss)A No.19 /Chny/2026 ननिाारण वर्ा / Assessment Year : 2021-22 The Deputy Commissioner Of Income-Tax Narayana Mines Central Circle 1(4) Vs. O.No.29 N.No.5, 3Rd Cross Street, Chennai. Ramesh Nagar, Tambaram, Chennai – 600 045. (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) सुनवाई की तारीख/Date Of Hearing : 25.08.2026 It(Ss)A No. 20/Chny/2026 ननिाारण वर्ा / Assessment Year : 2022-23 The Deputy Commissioner Of Income-Tax Narayana Mines O.No.29 N.No.5, 3Rd Cross Street, Central Circle 1(4) Vs. Chennai. Ramesh Nagar, Tambaram, Chennai – 600 045. (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) सुनवाई की तारीख/Date Of Hearing : 18.09.2026 Department By : Ms. R. Anita, Cit Respondent By : Shri. R.Venkata Raman, Ca घोर्णा की तारीख/Date Of Pronouncement : 21.09.2026 आदेश /O R D E R Per Bench : These Four Appeals, Preferred By The Assessee As Well As The Revenue, Are Directed Against The Separate Orders, All Dated 15.04.2026, Passed By The Learned Commissioner Of Income Tax (Appeals)-18, Chennai [Hereinafter

For Respondent: Ms. R. Anita, CIT
Section 132Section 132(4)Section 139(1)Section 148