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

Prem Singh, Chamba vs. ITO Ward Palampur, Palampur

The appeals stand allowed in terms of our above order

ITA 945/CHANDI/2025[2014-15]Status: DisposedITAT Chandigarh17 Nov 2025AY 2014-15

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No. 943/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 2. आयकर अपील सं. / Ita No. 944/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) & 3. आयकर अपील सं. / Ita No. 945/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) Shri Prem Singh Dcit Circle Palampur बनाम/ The Palace, Chamba Palampur (Hp) - 176061 Vs. Chamba (Hp) -176310 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aampr-8876-P (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri Ajay Jain (Ca) - Ld. Ar Revenue By : Shri Vinod Kumar Chaudhary (Addl. Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 13-11-2025 घोषणाकीतारीख /Date Of Pronouncement : 17/11/2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee Have Identical Facts. First, We Take Up Appeal For Assessment Year (Ay) 2012-13 Which Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 10-07-2025 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) R.W.S.

For Appellant: Shri Ajay Jain (CA) - Ld. ARFor Respondent: Shri Vinod Kumar Chaudhary (Addl. CIT) - Ld. Sr. DR
Section 143(3)Section 148

Prem Singh, Chamba vs. ITO Ward Palampur, Palampur

The appeals stand allowed in terms of our above order

ITA 944/CHANDI/2025[2013-14]Status: DisposedITAT Chandigarh17 Nov 2025AY 2013-14

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No. 943/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 2. आयकर अपील सं. / Ita No. 944/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) & 3. आयकर अपील सं. / Ita No. 945/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) Shri Prem Singh Dcit Circle Palampur बनाम/ The Palace, Chamba Palampur (Hp) - 176061 Vs. Chamba (Hp) -176310 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aampr-8876-P (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri Ajay Jain (Ca) - Ld. Ar Revenue By : Shri Vinod Kumar Chaudhary (Addl. Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 13-11-2025 घोषणाकीतारीख /Date Of Pronouncement : 17/11/2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee Have Identical Facts. First, We Take Up Appeal For Assessment Year (Ay) 2012-13 Which Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 10-07-2025 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) R.W.S.

For Appellant: Shri Ajay Jain (CA) - Ld. ARFor Respondent: Shri Vinod Kumar Chaudhary (Addl. CIT) - Ld. Sr. DR
Section 143(3)Section 148

Prem Singh, Chamba vs. DCIT Circle Palampur, Palampur

The appeals stand allowed in terms of our above order

ITA 943/CHANDI/2025[2012-13]Status: DisposedITAT Chandigarh17 Nov 2025AY 2012-13

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No. 943/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 2. आयकर अपील सं. / Ita No. 944/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) & 3. आयकर अपील सं. / Ita No. 945/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) Shri Prem Singh Dcit Circle Palampur बनाम/ The Palace, Chamba Palampur (Hp) - 176061 Vs. Chamba (Hp) -176310 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aampr-8876-P (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri Ajay Jain (Ca) - Ld. Ar Revenue By : Shri Vinod Kumar Chaudhary (Addl. Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 13-11-2025 घोषणाकीतारीख /Date Of Pronouncement : 17/11/2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee Have Identical Facts. First, We Take Up Appeal For Assessment Year (Ay) 2012-13 Which Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 10-07-2025 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) R.W.S.

For Appellant: Shri Ajay Jain (CA) - Ld. ARFor Respondent: Shri Vinod Kumar Chaudhary (Addl. CIT) - Ld. Sr. DR
Section 143(3)Section 148

Belle Hospitality, Mumbai vs. ITO Ward 41(2)(1), Mumbai

In the result, Assessee’s appeal is allowed

ITA 5563/MUM/2025[2012-13]Status: DisposedITAT Mumbai17 Nov 2025AY 2012-13

Bench: Shri Narender Kumar Choudhryassessment Year: 2012-13 M/S. Belle Hospitality, Ito Ward 41(2)(1), Basement & Ground Floor, Kautilya Bhavan Filix Building Lbs Marg, Vs. Mumbai - 400051 Bhandup West, Mumbai – 400 078 Pan: Aakfb5304J (Appellant) (Respondent) Present For: Assessee By : Shri Dhaval Shah, Ld. A.R. Revenue By : Shri Praveen K. Srivastav, Ld. Sr. D.R. Date Of Hearing : 17.11.2025 Date Of Pronouncement : 17.11.2025 O R D E R Per : Narender Kumar Choudhry: This Appeal Has Been Preferred By The Assessee Against The Order Dated 28.04.2025, Impugned Herein, Passed By The Ld. Commissioner Of Income Tax Ddl/Jcit (A) (In Short Ld. Commissioner) U/S 250 Of The Income Tax Act, 1961 (In Short ‘The Act’) For The A.Y. 2012-13. 2. In This Case, The Ao Vide Order Dated 15.12.2016 U/S 143(3) Of The Act Has Made The Additions Of Rs.15,00,000/- & Rs.60,658/- For Unexplained Cash Credit/Non-Genuine Loans U/S 68 Of The Act & The Interest Paid Respectively, However, Allowed The Set Off Of Rs.10,16,395/- As Claimed By The Assessee. Subsequently, The Case Of The Assessee Was Reopened U/S 147 Of The Act By Issuing Notice Dated 23.01.2015 U/S 148 Of The Act, Which Resulted Into Passing The Reassessment Order Dated

For Appellant: Shri Dhaval Shah, Ld. A.RFor Respondent: Shri Praveen K. Srivastav, Ld. Sr. D.R
Section 115BSection 143(3)Section 147Section 148Section 250Section 68