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

Late Sh Sethuraman Through Legal Heir Sh S Nishaanth, Chennai vs. Assistant Commissioner of Income Tax, Non-Corporate Circle 3(1), Chennai

In the result, the appeal filed by legal representative of the assessee is allowed

ITA 2615/CHNY/2024[2015-116]Status: DisposedITAT Chennai10 Oct 2025AY 2015-116

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./Ita No.: 2615/Chny/2024 िनधा"रण वष"/Assessment Year:2015-16 Late Shri Sethuraman The Assistant (Rep. By Legal Heir Commissioner Of Income Shri S. Nishaanth), Vs. Tax, O 9/12, Subbarayan Street, Corporate Circle – 3(1), Nungambakkam, Chennai. Chennai – 600 034. Pan: Abhps 3001R (""यथ"/Respondent) (अपीलाथ"/Appellant) अपीलाथ" क" ओर से/Appellant By : Shri Suresh Kumar Gupta, Ca ""यथ" क" ओर से/Respondent By : Ms. R. Anitha, Addl.Cit सुनवाई क" तारीख/Date Of Hearing : 06.10.2025 घोषणा क" तारीख/Date Of Pronouncement : 10.10.2025 आदेश /O R D E R Per Manu Kumar Giri, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax(Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter The “Ld.Cit(A)”] Dated 14.08.2024 Arising Out Of The Order Dated 16.03.2023 Passed By The Assessing Officer, Assessment Unit, Income Tax Department (Hereinafter Referred To As The "Ao") Passed U/S.147 R.W.S.144B Of The Income-Tax Act, 1961 (Hereinafter "The Act') For The Assessment Year 2015-16 (Hereinafter The "Ay").

For Appellant: Shri Suresh Kumar Gupta, CAFor Respondent: Ms. R. Anitha, Addl.CIT
Section 144BSection 147Section 148Section 69

Income Tax Officer Ward 4(1), New Delhi vs. Baba Vishwakarma Engineering Co. Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is allowed for statistical purposes

ITA 2813/DEL/2023[2013-14]Status: DisposedITAT Delhi10 Oct 2025AY 2013-14

Bench: Shri Yogesh Kumar U.S. & Shri Manish Agarwalincome Tax Officer, Baba Vishwakarma Ward-4(1), Engineering Co. Pvt. Ltd. New Delhi. Vs. G-3, Karampura, New Delhi-110015 Pan-Aabcb4897N (Appellant) (Respondent) Assessee By None Department By Shri Ajay Kumar Arora, Sr. Dr Date Of Hearing 16/07/2025 Date Of Pronouncement 10/10/2025 O R D E R Per Manish Agarwal, Am: This Appeal Is Filed By The Revenue Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [Cit(A), In Short] Dated 10.08.2023 In Appeal No. Cit(A), Delhi-2/10110/2017-18 Arising Out Of Order Passed U/S 144 Of The Income Tax Act, 1961 (Hereinafter Referred As ‘The Act’) Dated 22.03.2016 For Assessment Year 2013-14. 2. Brief Facts Of The Case Are That Assessee Is A Company & The Case Of The Assessee Was Taken Up For Scrutiny. During The Course Of Hearing, The Assessee Has Not Submitted The Requisite Details, Therefore, The Assessment Was Completed U/S 144 Of The Act By Making Addition Of Rs.2,35,50,000/- U/S 68 Of The Act. Against Such Order, The Assessee Filed An Appeal Before The Ld. Cit(A), Who Vide Impugned Order Ito Vs. Baba Vishwakarma Engineering Co. Pvt. Ltd. Dated 10.08.2023 Allowed The Appeal Of The Assessee & Deleted The Additions Made By Ao. Against The Said Order, The Revenue Has Filed The Present Appeal Before The Tribunal By Taking Following Grounds Of Appeal:

Section 144Section 68

Maan Promoters Pvt. Ltd., Ranchi vs. ACIT, C.C.2, Ranchi

Appeal of the assessee is allowed

ITA 179/RAN/2025[18-19]Status: HeardITAT Ranchi09 Oct 2025

Bench: Shri Sonjoy Sarma, Jm & Shri Ratnesh Nandan Sahay, Am (Through Hybrid Mode) आयकर अपील सं./Ita Nos.176-179/Ran/2025 (निर्धारण वर्ा / Ayrs :2013-14, 2015-16, 2017-18 & 2018-19) Maan Promoters Pvt. Ltd, Vs. Acit, Central Circle-2, 357/A, Professor Colony, Ranchi Karam Toli, Ranchi स्थायी लेखा सं./Pan No. : Aagcm 0643 Q (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Adv. राजस्व की ओर से /Revenue By : Shri Khubchand T Pandya Sr.Dr सुनवाई की तारीख / Date Of Hearing : 28/08/2025 घोषणा की तारीख/Date Of Pronouncement : 09/10/2025 आदेश / O R D E R Per Sonjoy Sarma, Jm : All The Above Captioned Appeals Are Filed By The Assessee Against The Separate Orders Dated 31.03.2025 Passed By Ld.Cit(A), Patna-3, Against Which The Assessee Preferred Appeals Before The Tribunal. 2. Since The Issues Involved In These Appeals Are Common Except The Figures & Assessment Years In Question, Therefore, All The Four Appeals Are Heard Together & Decided By This Common Order. 3. First We Shall Take Up The Appeal Of The Assessee In Ita No.176/Ran/2025 For A.Y.2013-2014. 4. Brief Facts Of The Case Are That In The Case Of The Assessee There Was A Survey Operation Conducted U/S.133A Of The Act, Which Was Concluded On 2

For Appellant: Shri Devesh Poddar, AdvFor Respondent: Shri Khubchand T Pandya Sr.DR
Section 133ASection 143(2)Section 147Section 148

Maan Promoters Pvt. Ltd., Ranchi vs. ACIT, C.C.2, Ranchi

Appeal of the assessee is allowed

ITA 178/RAN/2025[17-18]Status: DisposedITAT Ranchi09 Oct 2025

Bench: Shri Sonjoy Sarma, Jm & Shri Ratnesh Nandan Sahay, Am (Through Hybrid Mode) आयकर अपील सं./Ita Nos.176-179/Ran/2025 (निर्धारण वर्ा / Ayrs :2013-14, 2015-16, 2017-18 & 2018-19) Maan Promoters Pvt. Ltd, Vs. Acit, Central Circle-2, 357/A, Professor Colony, Ranchi Karam Toli, Ranchi स्थायी लेखा सं./Pan No. : Aagcm 0643 Q (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Adv. राजस्व की ओर से /Revenue By : Shri Khubchand T Pandya Sr.Dr सुनवाई की तारीख / Date Of Hearing : 28/08/2025 घोषणा की तारीख/Date Of Pronouncement : 09/10/2025 आदेश / O R D E R Per Sonjoy Sarma, Jm : All The Above Captioned Appeals Are Filed By The Assessee Against The Separate Orders Dated 31.03.2025 Passed By Ld.Cit(A), Patna-3, Against Which The Assessee Preferred Appeals Before The Tribunal. 2. Since The Issues Involved In These Appeals Are Common Except The Figures & Assessment Years In Question, Therefore, All The Four Appeals Are Heard Together & Decided By This Common Order. 3. First We Shall Take Up The Appeal Of The Assessee In Ita No.176/Ran/2025 For A.Y.2013-2014. 4. Brief Facts Of The Case Are That In The Case Of The Assessee There Was A Survey Operation Conducted U/S.133A Of The Act, Which Was Concluded On 2

For Appellant: Shri Devesh Poddar, AdvFor Respondent: Shri Khubchand T Pandya Sr.DR
Section 133ASection 143(2)Section 147Section 148

Maan Promoters Pvt. Ltd., Ranchi vs. ACIT, C.C.2, Ranchi

Appeal of the assessee is allowed

ITA 177/RAN/2025[15-16]Status: DisposedITAT Ranchi09 Oct 2025

Bench: Shri Sonjoy Sarma, Jm & Shri Ratnesh Nandan Sahay, Am (Through Hybrid Mode) आयकर अपील सं./Ita Nos.176-179/Ran/2025 (निर्धारण वर्ा / Ayrs :2013-14, 2015-16, 2017-18 & 2018-19) Maan Promoters Pvt. Ltd, Vs. Acit, Central Circle-2, 357/A, Professor Colony, Ranchi Karam Toli, Ranchi स्थायी लेखा सं./Pan No. : Aagcm 0643 Q (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Adv. राजस्व की ओर से /Revenue By : Shri Khubchand T Pandya Sr.Dr सुनवाई की तारीख / Date Of Hearing : 28/08/2025 घोषणा की तारीख/Date Of Pronouncement : 09/10/2025 आदेश / O R D E R Per Sonjoy Sarma, Jm : All The Above Captioned Appeals Are Filed By The Assessee Against The Separate Orders Dated 31.03.2025 Passed By Ld.Cit(A), Patna-3, Against Which The Assessee Preferred Appeals Before The Tribunal. 2. Since The Issues Involved In These Appeals Are Common Except The Figures & Assessment Years In Question, Therefore, All The Four Appeals Are Heard Together & Decided By This Common Order. 3. First We Shall Take Up The Appeal Of The Assessee In Ita No.176/Ran/2025 For A.Y.2013-2014. 4. Brief Facts Of The Case Are That In The Case Of The Assessee There Was A Survey Operation Conducted U/S.133A Of The Act, Which Was Concluded On 2

For Appellant: Shri Devesh Poddar, AdvFor Respondent: Shri Khubchand T Pandya Sr.DR
Section 133ASection 143(2)Section 147Section 148

Maan Promoters Pvt. Ltd., Ranchi vs. ACIT, C.C.2, Ranchi

Appeal of the assessee is allowed

ITA 176/RAN/2025[13-14]Status: DisposedITAT Ranchi09 Oct 2025

Bench: Shri Sonjoy Sarma, Jm & Shri Ratnesh Nandan Sahay, Am (Through Hybrid Mode) आयकर अपील सं./Ita Nos.176-179/Ran/2025 (निर्धारण वर्ा / Ayrs :2013-14, 2015-16, 2017-18 & 2018-19) Maan Promoters Pvt. Ltd, Vs. Acit, Central Circle-2, 357/A, Professor Colony, Ranchi Karam Toli, Ranchi स्थायी लेखा सं./Pan No. : Aagcm 0643 Q (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Adv. राजस्व की ओर से /Revenue By : Shri Khubchand T Pandya Sr.Dr सुनवाई की तारीख / Date Of Hearing : 28/08/2025 घोषणा की तारीख/Date Of Pronouncement : 09/10/2025 आदेश / O R D E R Per Sonjoy Sarma, Jm : All The Above Captioned Appeals Are Filed By The Assessee Against The Separate Orders Dated 31.03.2025 Passed By Ld.Cit(A), Patna-3, Against Which The Assessee Preferred Appeals Before The Tribunal. 2. Since The Issues Involved In These Appeals Are Common Except The Figures & Assessment Years In Question, Therefore, All The Four Appeals Are Heard Together & Decided By This Common Order. 3. First We Shall Take Up The Appeal Of The Assessee In Ita No.176/Ran/2025 For A.Y.2013-2014. 4. Brief Facts Of The Case Are That In The Case Of The Assessee There Was A Survey Operation Conducted U/S.133A Of The Act, Which Was Concluded On 2

For Appellant: Shri Devesh Poddar, AdvFor Respondent: Shri Khubchand T Pandya Sr.DR
Section 133ASection 143(2)Section 147Section 148

Sita Ram Pansari, Transport Nagar Kuju vs. Income Tax Officer, Ramgarh Cantt

The appeals of the assessee are allowed for

ITA 126/RAN/2024[2017-2018]Status: DisposedITAT Ranchi09 Oct 2025AY 2017-2018

Bench: Shri Sonjoy Sarma, Jm & Shri Ratnesh Nandan Sahay, Am (Through Hybrid Mode) आयकर अपील सं./Ita Nos.123-126/Ran/2024 (निर्धारण वर्ा / Ayrs :2013-14, 2014-2015, 2015-16 & 2017-18) Sita Ram Pansari, Vs. Ito Ramgarh Transport Nagar, Main Road, Kuju, Jharkhand-825316 स्थायी लेखा सं./Pan No. : Ajppp 3351 H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Akash Agarwal, Ar राजस्व की ओर से /Revenue By : Shri Khubchand T Pandya Sr.Dr सुनवाई की तारीख / Date Of Hearing : 02/09/2025 घोषणा की तारीख/Date Of Pronouncement : 09/10/2025 आदेश / O R D E R Per Sonjoy Sarma, Jm : All The Above Captioned Appeals Are Filed By The Assessee Against The Separate Orders, All Dated 20.02.2024 Passed By Ld.Cit(A), Patna-3, Against Which The Assessee Preferred Appeals Before The Tribunal. 2. Since The Issues Involved In These Appeals Are Common Except The Figures & Assessment Years In Question, Therefore, All The Four Appeals Are Heard Together & Decided By This Common Order. 3. First We Shall Take Up The Appeal Of The Assessee In Ita No.123/Ran/2025 For A.Y.2013-2014. 4. Brief Facts Of The Case Are That The Assessee Is An Individual & Engaged In The Business Or Profession Of Coal Trading Under E-Auction

For Appellant: Shri Akash Agarwal, ARFor Respondent: Shri Khubchand T Pandya Sr.DR
Section 115BSection 142(1)Section 147Section 148Section 68

Sita Ram Pansari, Transport Nagar Kuju vs. Income Tax Officer, Ramgarh Cantt

The appeals of the assessee are allowed for

ITA 125/RAN/2024[2015-2016]Status: DisposedITAT Ranchi09 Oct 2025AY 2015-2016

Bench: Shri Sonjoy Sarma, Jm & Shri Ratnesh Nandan Sahay, Am (Through Hybrid Mode) आयकर अपील सं./Ita Nos.123-126/Ran/2024 (निर्धारण वर्ा / Ayrs :2013-14, 2014-2015, 2015-16 & 2017-18) Sita Ram Pansari, Vs. Ito Ramgarh Transport Nagar, Main Road, Kuju, Jharkhand-825316 स्थायी लेखा सं./Pan No. : Ajppp 3351 H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Akash Agarwal, Ar राजस्व की ओर से /Revenue By : Shri Khubchand T Pandya Sr.Dr सुनवाई की तारीख / Date Of Hearing : 02/09/2025 घोषणा की तारीख/Date Of Pronouncement : 09/10/2025 आदेश / O R D E R Per Sonjoy Sarma, Jm : All The Above Captioned Appeals Are Filed By The Assessee Against The Separate Orders, All Dated 20.02.2024 Passed By Ld.Cit(A), Patna-3, Against Which The Assessee Preferred Appeals Before The Tribunal. 2. Since The Issues Involved In These Appeals Are Common Except The Figures & Assessment Years In Question, Therefore, All The Four Appeals Are Heard Together & Decided By This Common Order. 3. First We Shall Take Up The Appeal Of The Assessee In Ita No.123/Ran/2025 For A.Y.2013-2014. 4. Brief Facts Of The Case Are That The Assessee Is An Individual & Engaged In The Business Or Profession Of Coal Trading Under E-Auction

For Appellant: Shri Akash Agarwal, ARFor Respondent: Shri Khubchand T Pandya Sr.DR
Section 115BSection 142(1)Section 147Section 148Section 68

Sita Ram Pansari, Transport Nagar Kuju vs. Income Tax Officer, Ramgarh

The appeals of the assessee are allowed for

ITA 124/RAN/2024[2014-2015]Status: DisposedITAT Ranchi09 Oct 2025AY 2014-2015

Bench: Shri Sonjoy Sarma, Jm & Shri Ratnesh Nandan Sahay, Am (Through Hybrid Mode) आयकर अपील सं./Ita Nos.123-126/Ran/2024 (निर्धारण वर्ा / Ayrs :2013-14, 2014-2015, 2015-16 & 2017-18) Sita Ram Pansari, Vs. Ito Ramgarh Transport Nagar, Main Road, Kuju, Jharkhand-825316 स्थायी लेखा सं./Pan No. : Ajppp 3351 H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Akash Agarwal, Ar राजस्व की ओर से /Revenue By : Shri Khubchand T Pandya Sr.Dr सुनवाई की तारीख / Date Of Hearing : 02/09/2025 घोषणा की तारीख/Date Of Pronouncement : 09/10/2025 आदेश / O R D E R Per Sonjoy Sarma, Jm : All The Above Captioned Appeals Are Filed By The Assessee Against The Separate Orders, All Dated 20.02.2024 Passed By Ld.Cit(A), Patna-3, Against Which The Assessee Preferred Appeals Before The Tribunal. 2. Since The Issues Involved In These Appeals Are Common Except The Figures & Assessment Years In Question, Therefore, All The Four Appeals Are Heard Together & Decided By This Common Order. 3. First We Shall Take Up The Appeal Of The Assessee In Ita No.123/Ran/2025 For A.Y.2013-2014. 4. Brief Facts Of The Case Are That The Assessee Is An Individual & Engaged In The Business Or Profession Of Coal Trading Under E-Auction

For Appellant: Shri Akash Agarwal, ARFor Respondent: Shri Khubchand T Pandya Sr.DR
Section 115BSection 142(1)Section 147Section 148Section 68

Sita Ram Pansari, Transport Nagar vs. Income Tax Officer, Ramgarh

The appeals of the assessee are allowed for

ITA 123/RAN/2024[2013-14]Status: DisposedITAT Ranchi09 Oct 2025AY 2013-14

Bench: Shri Sonjoy Sarma, Jm & Shri Ratnesh Nandan Sahay, Am (Through Hybrid Mode) आयकर अपील सं./Ita Nos.123-126/Ran/2024 (निर्धारण वर्ा / Ayrs :2013-14, 2014-2015, 2015-16 & 2017-18) Sita Ram Pansari, Vs. Ito Ramgarh Transport Nagar, Main Road, Kuju, Jharkhand-825316 स्थायी लेखा सं./Pan No. : Ajppp 3351 H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Akash Agarwal, Ar राजस्व की ओर से /Revenue By : Shri Khubchand T Pandya Sr.Dr सुनवाई की तारीख / Date Of Hearing : 02/09/2025 घोषणा की तारीख/Date Of Pronouncement : 09/10/2025 आदेश / O R D E R Per Sonjoy Sarma, Jm : All The Above Captioned Appeals Are Filed By The Assessee Against The Separate Orders, All Dated 20.02.2024 Passed By Ld.Cit(A), Patna-3, Against Which The Assessee Preferred Appeals Before The Tribunal. 2. Since The Issues Involved In These Appeals Are Common Except The Figures & Assessment Years In Question, Therefore, All The Four Appeals Are Heard Together & Decided By This Common Order. 3. First We Shall Take Up The Appeal Of The Assessee In Ita No.123/Ran/2025 For A.Y.2013-2014. 4. Brief Facts Of The Case Are That The Assessee Is An Individual & Engaged In The Business Or Profession Of Coal Trading Under E-Auction

For Appellant: Shri Akash Agarwal, ARFor Respondent: Shri Khubchand T Pandya Sr.DR
Section 115BSection 142(1)Section 147Section 148Section 68