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

Deputy Commissioner of Income Tax, Chennai vs. Keyem Infra Project Pvt. Ltd., Chennai

In the result, the appeals of the Revenue in ITA Nos

ITA 2055/CHNY/2026[2023-24]Status: DisposedITAT Chennai18 Sept 2026AY 2023-24

Bench: Shri Manu Kumar Giri & Shris.R.Raghunathaआयकर अपील सं./Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, The Dy. Commissioner Of Income Somu Sarvai Ramachandran, V. No. 14(Old No. 9), 25Th Cross Tax, Central Circle-2(4) Investigation Building, Ground Street Indira Nagar, Adyar, Floor, Room No. B6, Mg Road, Chennai-600041 Chennai-600034 [Pan: Abhpr 6164 N] (अपीलाथ"/Appellant/Revenue) (Respondent/Assessee) Co Nos. 50, 51, 52/Chny/2026 (Arising Out Of Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, Somu Sarvai Ramachandran, The Dy. Commissioner Of No. 14(Old No. 9), 25Th Cross Income Tax, Central Circle- Street Indira Nagar, Adyar, 2(4) Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Abhpr 6164 N] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue) आयकर अपील सं./Ita Nos. 2055 & 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 The Dy. Commissioner Of Income Keyem Infra Project Pvt. Ltd., Tax, Central Circle-2(4) Chennai Tamil Nadu, Plot No. 64, 4Th East Street, Investigation Building, Ground Floor, Room No. B6, Mg Road, Kamaraj Nagar, Tiruvanmiyur, Chennai-600034 Chennai-600041 [Pan: Aajck 2860 L] (Respondent/Assessee) (अपीलाथ"/Appellant/Revenue) Co Nos. 54 & 55/Chny/2026 (Arising Out Of Ita Nos. 2055, 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 Keyem Infra Project Pvt. Ltd., The Dy. Commissioner Of Chennai Tamil Nadu, Income Tax, Plot No. 64, 4Th East Street, Central Circle- Kamaraj Nagar, Tiruvanmiyur, 2(4)Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Aajck 2860 L] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue)

Section 132Section 143(2)Section 148

Deputy Commissioner of Income Tax, Central Circle 2.4, Chennai vs. Somu Sarvai Ramachandran, Chennai

In the result, the appeals of the Revenue in ITA Nos

ITA 1855/CHNY/2026[2022-23]Status: DisposedITAT Chennai18 Sept 2026AY 2022-23

Bench: Shri Manu Kumar Giri & Shris.R.Raghunathaआयकर अपील सं./Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, The Dy. Commissioner Of Income Somu Sarvai Ramachandran, V. No. 14(Old No. 9), 25Th Cross Tax, Central Circle-2(4) Investigation Building, Ground Street Indira Nagar, Adyar, Floor, Room No. B6, Mg Road, Chennai-600041 Chennai-600034 [Pan: Abhpr 6164 N] (अपीलाथ"/Appellant/Revenue) (Respondent/Assessee) Co Nos. 50, 51, 52/Chny/2026 (Arising Out Of Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, Somu Sarvai Ramachandran, The Dy. Commissioner Of No. 14(Old No. 9), 25Th Cross Income Tax, Central Circle- Street Indira Nagar, Adyar, 2(4) Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Abhpr 6164 N] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue) आयकर अपील सं./Ita Nos. 2055 & 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 The Dy. Commissioner Of Income Keyem Infra Project Pvt. Ltd., Tax, Central Circle-2(4) Chennai Tamil Nadu, Plot No. 64, 4Th East Street, Investigation Building, Ground Floor, Room No. B6, Mg Road, Kamaraj Nagar, Tiruvanmiyur, Chennai-600034 Chennai-600041 [Pan: Aajck 2860 L] (Respondent/Assessee) (अपीलाथ"/Appellant/Revenue) Co Nos. 54 & 55/Chny/2026 (Arising Out Of Ita Nos. 2055, 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 Keyem Infra Project Pvt. Ltd., The Dy. Commissioner Of Chennai Tamil Nadu, Income Tax, Plot No. 64, 4Th East Street, Central Circle- Kamaraj Nagar, Tiruvanmiyur, 2(4)Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Aajck 2860 L] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue)

Section 132Section 143(2)Section 148

Deputy Commissioner of Income Tax, Central Circle 2(4), Chennai vs. Somu Sarvai Ramachandran, Chennai

In the result, the appeals of the Revenue in ITA Nos

ITA 1850/CHNY/2026[2021-22]Status: DisposedITAT Chennai18 Sept 2026AY 2021-22

Bench: Shri Manu Kumar Giri & Shris.R.Raghunathaआयकर अपील सं./Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, The Dy. Commissioner Of Income Somu Sarvai Ramachandran, V. No. 14(Old No. 9), 25Th Cross Tax, Central Circle-2(4) Investigation Building, Ground Street Indira Nagar, Adyar, Floor, Room No. B6, Mg Road, Chennai-600041 Chennai-600034 [Pan: Abhpr 6164 N] (अपीलाथ"/Appellant/Revenue) (Respondent/Assessee) Co Nos. 50, 51, 52/Chny/2026 (Arising Out Of Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, Somu Sarvai Ramachandran, The Dy. Commissioner Of No. 14(Old No. 9), 25Th Cross Income Tax, Central Circle- Street Indira Nagar, Adyar, 2(4) Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Abhpr 6164 N] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue) आयकर अपील सं./Ita Nos. 2055 & 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 The Dy. Commissioner Of Income Keyem Infra Project Pvt. Ltd., Tax, Central Circle-2(4) Chennai Tamil Nadu, Plot No. 64, 4Th East Street, Investigation Building, Ground Floor, Room No. B6, Mg Road, Kamaraj Nagar, Tiruvanmiyur, Chennai-600034 Chennai-600041 [Pan: Aajck 2860 L] (Respondent/Assessee) (अपीलाथ"/Appellant/Revenue) Co Nos. 54 & 55/Chny/2026 (Arising Out Of Ita Nos. 2055, 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 Keyem Infra Project Pvt. Ltd., The Dy. Commissioner Of Chennai Tamil Nadu, Income Tax, Plot No. 64, 4Th East Street, Central Circle- Kamaraj Nagar, Tiruvanmiyur, 2(4)Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Aajck 2860 L] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue)

Section 132Section 143(2)Section 148

Deputy Commissioner of Income Tax, Central Circle 2(4), Chennai vs. Somu Sarvai Ramachandran, Chennai

In the result, the appeals of the Revenue in ITA Nos

ITA 1849/CHNY/2026[2020-21]Status: DisposedITAT Chennai18 Sept 2026AY 2020-21

Bench: Shri Manu Kumar Giri & Shris.R.Raghunathaआयकर अपील सं./Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, The Dy. Commissioner Of Income Somu Sarvai Ramachandran, V. No. 14(Old No. 9), 25Th Cross Tax, Central Circle-2(4) Investigation Building, Ground Street Indira Nagar, Adyar, Floor, Room No. B6, Mg Road, Chennai-600041 Chennai-600034 [Pan: Abhpr 6164 N] (अपीलाथ"/Appellant/Revenue) (Respondent/Assessee) Co Nos. 50, 51, 52/Chny/2026 (Arising Out Of Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, Somu Sarvai Ramachandran, The Dy. Commissioner Of No. 14(Old No. 9), 25Th Cross Income Tax, Central Circle- Street Indira Nagar, Adyar, 2(4) Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Abhpr 6164 N] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue) आयकर अपील सं./Ita Nos. 2055 & 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 The Dy. Commissioner Of Income Keyem Infra Project Pvt. Ltd., Tax, Central Circle-2(4) Chennai Tamil Nadu, Plot No. 64, 4Th East Street, Investigation Building, Ground Floor, Room No. B6, Mg Road, Kamaraj Nagar, Tiruvanmiyur, Chennai-600034 Chennai-600041 [Pan: Aajck 2860 L] (Respondent/Assessee) (अपीलाथ"/Appellant/Revenue) Co Nos. 54 & 55/Chny/2026 (Arising Out Of Ita Nos. 2055, 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 Keyem Infra Project Pvt. Ltd., The Dy. Commissioner Of Chennai Tamil Nadu, Income Tax, Plot No. 64, 4Th East Street, Central Circle- Kamaraj Nagar, Tiruvanmiyur, 2(4)Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Aajck 2860 L] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue)

Section 132Section 143(2)Section 148

Anuj Sharma, Delhi vs. Income Tax Officer, Delhi

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

ITA 6790/DEL/2026[2020-21]Status: DisposedITAT Delhi18 Sept 2026AY 2020-21

Bench: Shri Mahavir Singh & Shri S.Rifaur Rahmananuj Sharma, Vs. Ito, Ward 36 (1), G-3/124, Sector 16, Rohini, New Delhi. Delhi – 110 089. (Pan : Atdps9646N) (Appellant) (Respondent) Assessee By : Shri Jtender Rathor, Advocate Revenue By : Shri Balkishan Gopal, Sr. Dr Date Of Hearing : 14.09.2026 Date Of Pronouncement : 14.09.2026 O R D E R Per S.Rifaur Rahman,Am: 1. This Appeal Is Filed By The Assessee Against The Order Passed By The Ld. Commissioner Of Income-Tax (Appeals)/National Faceless Appeal Centre (Nfac), Delhi [For Short ‘Ld. Cit (A)] Dated 28.04.2026 For The Assessment Year 2020-21. 2. Brief Facts Of The Case Are, The Assessee, Is An Individual Who Filed His Return Of Income For Ay 2020-21 On 22.12.2020 Declaring Total Income Of Rs.4,86,570/-. Subsequently, Information Was Received Through The 2 Insight Portal Based On Criu/Vru Data Indicating That The Assessee Had Allegedly Entered Into Transactions Of Purchases Amounting To Rs.50,96,555/- From M/S Gauri Shankar Trading Co., Which Was Suspected To Be A Non-Genuine Entity Involved In Providing Accommodation Entries. Accordingly, Proceedings U/S. 148A Of The Income-Tax Act, 1961 (For Short ‘The Act’) Were Initiated. A Show Cause Notice U/S. 148A(B) Dated 15.02.2024 Was Issued To The Assessee Asking To Explain As To Why The Said Transactions Should Not Be Treated As Income Escaping Assessment. The Assessee Furnished A Reply On 07.03.2024, Which Was Considered By The Assessing Officer But Found To Be Not Satisfactory. Consequently, An Order U/S. 148A(D) Was Passed On 31.03.2024 Holding That It Was A Fit Case For Issuance Of Notice U/S. 148 Of The Act. Thereafter, Notice U/S. 148 Dated 31.03.2024 Was Issued & Served Upon The Assessee. In Response, Assessee Filed Return Of Income On 05.05.2024 Declaring Total Income Of Rs.5,07,890/-.

For Appellant: Shri Jtender Rathor, AdvocateFor Respondent: Shri Balkishan Gopal, Sr. DR
Section 143(2)Section 148Section 148ASection 151Section 69C

Sandeep, Sonipat vs. Income Tax Officer Ward-1, Sonipat

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

ITA 2392/DEL/2026[2014-15]Status: DisposedITAT Delhi18 Sept 2026AY 2014-15

Bench: Shri S.Rifaur Rahmansandeep, Vs. Ito, Ward 1, Village Badhkhalsa, Sonipat. Ps Rai, Sonipat – 131 001 (Haryana). (Pan : Ajmpr1910R) (Appellant) (Respondent) Assessee By : Shri Subodh Jain, Advocate Shri Samyak Jain, Ca Revenue By : Shri Manoj Kumar, Sr. Dr Date Of Hearing : 14.07.2026 Date Of Pronouncement : 18.09.2026 O R D E R Per S.Rifaur Rahman,Am: 1. This Appeal Is Filed By The Assessee Against The Order Passed By The Ld. Commissioner Of Income-Tax (Appeals)/National Faceless Appeal Centre, Delhi [For Short ‘Ld. Cit (A)] Dated 08.01.2026 For The Assessment Year 2014-15. 2. Brief Facts Of The Case Are, Assessee Has Not Filed Its Return Of Income. Based On The Above, Assessment Was Reopened. Based On The Information Available On Aims Module, The Assessee Has Received Cash Of 2 Rs.35,33,013/- On Account Of Interest Under Section 194A Of The Income- Tax Act, 1961 (For Short ‘The Act’). Accordingly Notice Under Section 148 Was Issued & Served On The Assessee. Subsequently, Assessee Filed Its Return Of Income As Required Under Section 148 Of The Act On 30.10.2021 Electronically Declaring Total Income Of Rs.1,03,687/-. Accordingly Notices Under Section 143(2) & 142(1) Were Issued & Served On The Assessee. During Assessment Proceedings, Ao Observed That Assessee Has Received Enhanced Interest Income From Land Acquisition Officer Of An Amount Of Rs.36,33,013/- On Which Tds Under Section 194A Was Deducted. He Observed That Assessee Has Claimed The Same As Exempt Income In Its Return Of Income. When The Details Were Called For, Assessee Has Submitted As Under:

For Appellant: Shri Subodh Jain, AdvocateFor Respondent: Shri Manoj Kumar, Sr. DR
Section 10(37)Section 143(2)Section 147Section 148Section 194ASection 250Section 28Section 34