Section 148A(b) of the Income Tax Act

Income-tax Act, 2025: s.281

Section 148A(b) falls under section 148A of the Income-tax Act, 1961, which corresponds to section 281 (Procedure before issuance of notice under section 280) of the Income-tax Act, 2025.

Read section 281 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 148A(b) is Sir Kikabhai Premchand v. CIT (24 ITR 506), cited in 156 of the 524 judgments on BharatTax that turn on this section.

Leading authorities on Section 148A(b)

Sir Kikabhai Premchand v. CIT
24 ITR 506 · 1953 · Supreme Court
156
citing judgments

One cannot make a taxable profit or loss from transactions with oneself, as profit only arises from dealings with external third parties, even when transferring assets between different accounts or divisions of the same entity.

CIT v. K.G. Rukminiamma
331 ITR 211 · 2011 · High Court
104
citing judgments

For capital gains exemption under Sections 54 and 54F of the Income Tax Act (prior to the 2015 amendment), the expression "a residential house" includes multiple residential units and should not be construed in the singular, by applying Section 13 of the General Clauses Act.

Mis Yahoo India Pvt Ltd. v. DCIT (ITAT Mumbai), Standard Chartered Bank
307 ITR 59 · 2008 · High Court
90
citing judgments
Vishakapatnam in Smt. Bommana Swarna Rekha v. A. CIT
147 Taxmann 59 · 2005 · Reported
70
citing judgments
Deepak Steel and Power Ltd. v. Central Board of Direct Taxes
174 Taxmann.com 144 · 2025 · Supreme Court
70
citing judgments

Reassessment notices issued after April 1, 2021, for Assessment Year 2015-16 are time-barred. The relaxation provided by the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020, does not extend the period of limitation for such notices.

State of A P v. A P Pensioners Association
13 SCC 161 · 2005 · Reported
37
citing judgments

Legal fictions are to be construed to enable the person for whose benefit they are created to obtain all flowing consequences. This principle applies when determining procedures for reassessment under Section 148, including decisions under Section 149A(d) and issuing notices within the surviving time limit.

Gurdas Garg v. CIT
63 Taxmann.com 289 · 2015 · High Court
37
citing judgments

Disallowance under Section 40A(3) can be dispensed with if the assessee proves business expediency for cash payment and verifies the genuineness of the transaction, even if it doesn't fall under Rule 6DD.

ATS Infrastructure Ltd. v. ACIT
166 Taxmann.com 61 · 2024 · High Court
30
citing judgments

Once an addition made based on original reasons recorded for reopening is deleted, other additions not part of those original reasons cannot be sustained.

CIT v. Micron Steels (P.) Ltd.
372 ITR 386 · 2015 · High Court
27
citing judgments

A statutory notice issued in the name of a non-existent entity renders the entire assessment a nullity in the eyes of law.

Giridhar Gopal Dalmia Vs.Union of India v. Ors7
156 Taxmann.com 478 · 2024 · Reported
25
citing judgments

High Courts have allowed writ petitions in favour of assessees concerning issues of jurisdiction.

Judgments on Section 148A(b)

Ashokkumar Bhulabhai Rathod, Mahuva vs. NFAC, Delhi Current Jurisdiction - ITO Ward 1 Bardoli, Bardoli

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

ITA 1255/SRT/2024[2015-16]Status: DisposedITAT Surat19 Jun 2025AY 2015-16

Bench: Shri Tr Senthil Kumar & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos.1253 To 1255/Srt/2024 Assessment Years: 2013-14 To 2015-16) (Hybrid Hearing) Ashokkumar Bhulabhai Rathod Nfac, Delhi Current Opp. Reliance Tower, Vs Jurisdiction-Income Tax Officer, Karcheliya, Mahuva-394 240 . Ward No.1, Bardoli, Income-Tax Office, 2Nd Floor, Opp. Jalaram Temple, Station Road, Bardoli- 394 601 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Abxpr 3858 F (अपीलाथ"/Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Appellant By Shri Rasesh Shah, Ca राज" की ओर से /Respondent By Ms. Neerja Sharma, Sr-Dr सुनवाई की तारीख/Date Of Hearing 07/05/2025 उद्घोषणा की तारीख/Date Of Pronouncement 19/06/2025 आदेश / O R D E R Per Bench: These Three Appeals By The Assessee Emanate From The Separate Orders Passed Under Section 250 Of The Income-Tax Act, 1961 (In Short, ‘The Act’) All Dated 30.09.2024 By The National Faceless Appeal Centre (Nfac),Delhi/Commissioner Of Income-Tax (Appeals) [In Short, ‘Nfac/Ld. Cit(A)’] For The Assessment Years (Ay) 2013-14, 2014-15 & 2015-16, Which In Turn Arose Out Of Separate Assessment Orders Passed By Assessing Officer (In Short, ‘Ao’) U/S 147 R.W.S. 144 R.W.S. 144B Of The Act Dated 24.05.2023, 18.05.2023 & 19.05.2023. Since Facts Are Same Except Variance Of Amounts, With Consent Of The Parties, The Appeals Were Heard Together & A Common

Section 147Section 148Section 148ASection 250Section 69A

Ashokkumar Bhulabhai Rathod, Mahuva vs. NFAC, Delhi Current Jurisdiction - ITO Ward - 1, Bardoli

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

ITA 1254/SRT/2024[2014-15]Status: DisposedITAT Surat19 Jun 2025AY 2014-15

Bench: Shri Tr Senthil Kumar & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos.1253 To 1255/Srt/2024 Assessment Years: 2013-14 To 2015-16) (Hybrid Hearing) Ashokkumar Bhulabhai Rathod Nfac, Delhi Current Opp. Reliance Tower, Vs Jurisdiction-Income Tax Officer, Karcheliya, Mahuva-394 240 . Ward No.1, Bardoli, Income-Tax Office, 2Nd Floor, Opp. Jalaram Temple, Station Road, Bardoli- 394 601 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Abxpr 3858 F (अपीलाथ"/Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Appellant By Shri Rasesh Shah, Ca राज" की ओर से /Respondent By Ms. Neerja Sharma, Sr-Dr सुनवाई की तारीख/Date Of Hearing 07/05/2025 उद्घोषणा की तारीख/Date Of Pronouncement 19/06/2025 आदेश / O R D E R Per Bench: These Three Appeals By The Assessee Emanate From The Separate Orders Passed Under Section 250 Of The Income-Tax Act, 1961 (In Short, ‘The Act’) All Dated 30.09.2024 By The National Faceless Appeal Centre (Nfac),Delhi/Commissioner Of Income-Tax (Appeals) [In Short, ‘Nfac/Ld. Cit(A)’] For The Assessment Years (Ay) 2013-14, 2014-15 & 2015-16, Which In Turn Arose Out Of Separate Assessment Orders Passed By Assessing Officer (In Short, ‘Ao’) U/S 147 R.W.S. 144 R.W.S. 144B Of The Act Dated 24.05.2023, 18.05.2023 & 19.05.2023. Since Facts Are Same Except Variance Of Amounts, With Consent Of The Parties, The Appeals Were Heard Together & A Common

Section 147Section 148Section 148ASection 250Section 69A

Ashokkumar Bhulabhai Rathod, Mahuva vs. NFAC, Delhi Current Jurisdiction - ITO Ward 1, Bardoli

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

ITA 1253/SRT/2024[2013-14]Status: DisposedITAT Surat19 Jun 2025AY 2013-14

Bench: Shri Tr Senthil Kumar & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos.1253 To 1255/Srt/2024 Assessment Years: 2013-14 To 2015-16) (Hybrid Hearing) Ashokkumar Bhulabhai Rathod Nfac, Delhi Current Opp. Reliance Tower, Vs Jurisdiction-Income Tax Officer, Karcheliya, Mahuva-394 240 . Ward No.1, Bardoli, Income-Tax Office, 2Nd Floor, Opp. Jalaram Temple, Station Road, Bardoli- 394 601 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Abxpr 3858 F (अपीलाथ"/Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Appellant By Shri Rasesh Shah, Ca राज" की ओर से /Respondent By Ms. Neerja Sharma, Sr-Dr सुनवाई की तारीख/Date Of Hearing 07/05/2025 उद्घोषणा की तारीख/Date Of Pronouncement 19/06/2025 आदेश / O R D E R Per Bench: These Three Appeals By The Assessee Emanate From The Separate Orders Passed Under Section 250 Of The Income-Tax Act, 1961 (In Short, ‘The Act’) All Dated 30.09.2024 By The National Faceless Appeal Centre (Nfac),Delhi/Commissioner Of Income-Tax (Appeals) [In Short, ‘Nfac/Ld. Cit(A)’] For The Assessment Years (Ay) 2013-14, 2014-15 & 2015-16, Which In Turn Arose Out Of Separate Assessment Orders Passed By Assessing Officer (In Short, ‘Ao’) U/S 147 R.W.S. 144 R.W.S. 144B Of The Act Dated 24.05.2023, 18.05.2023 & 19.05.2023. Since Facts Are Same Except Variance Of Amounts, With Consent Of The Parties, The Appeals Were Heard Together & A Common

Section 147Section 148Section 148ASection 250Section 69A

Prabhat Kumar, Delhi vs. ACIT, Int. Tax. 1(1)(1), Delhi

The appeal of the assessee is allowed

ITA 1666/DEL/2024[2013-14]Status: DisposedITAT Delhi18 Jun 2025AY 2013-14

Bench: Shri Anubhav Sharma & Shri Manish Agarwalassessment Year: 2013-14 Prabhat Kumar, Vs Acit, 2-A, Prem Shanti Kunj, Int. Tax 1(1)(1), 2-Club Road, Civil Lines, Delhi. Delhi – 110 054. Pan: Aacpk2240A (Appellant) (Respondent) Assessee By : Shri Gautam Jain, Advocate & Shri Ankit Kumar, Advocate Revenue By : Ms Ekta Jain, Cit-Dr Date Of Hearing : 05.05.2025 Date Of Pronouncement : 18.06.2025 Order Per Anubhav Sharma, Jm: This Appeal Is Preferred By The Assessees Against The Final Assessment Order Dated 28.03.2024 Passed By The Asstt. Commissioner Of Income Tax, Circle Int. Tax 1(1)(1), Delhi (Hereinafter Referred To As The Ld. Ao) U/S 147 R.W.S. 144C(13) Of The Income Tax Act, 1961 (Hereinafter Referred As ‘The Act’) For Assessment Year 2013-14. 2. On Hearing Both The Sides, It Comes Up That Amongst Other Grounds On Merits & Also Legal Grounds, The Assessee Has Raised Grounds No.2 & 3 As Follows:- “2. That Proceedings Initiated U/S 147 Read With Section 148 Of The Act For The Instant Assessment Year Are Barred By Limitation & Both The Initiation Of Proceedings & Assumption Of Jurisdiction To Frame Order Of Assessment & Deserves To Be Quashed As Such. 3. That Initiation Of Proceedings U/S 147 Of The Act & Assumption Of Jurisdiction To Frame Assessment U/S 147/144C(13) Of The Act Are Without Satisfying The Statutory Preconditions Provided In The Act & Therefore Without Jurisdiction & Deserve To Be Quashed As Such.”

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Ms Ekta Jain, CIT-DR
Section 147Section 148Section 148ASection 149Section 149(1)Section 151