Section 148A of the Income Tax Act

Income-tax Act, 2025: s.281

Section 148A of the Income-tax Act, 1961 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 is Union of India v. Rajeev Bansal (469 ITR 46), cited in 713 of the 3,543 judgments on BharatTax that turn on this section.

Leading authorities on Section 148A

Union of India v. Rajeev Bansal
469 ITR 46 · 2024 · Supreme Court
713
citing judgments

The legal fiction created by the Ashish Agarwal judgment stops the limitation clock for Section 148 notices from the date of the deemed notice. Orders issued without proper jurisdiction, or those inconsistent with statutory prescriptions, are a nullity, and there can be no waiver of such fundamental jurisdictional requirements.

CIT v. Walfort Share & Stock Brokers (P.) Ltd.
326 ITR 1 · 2010 · Supreme Court
543
citing judgments

For attracting Section 14A disallowance, there must be a proximate cause relating the expenditure to actual tax-exempt income, and such disallowance is not automatic but requires positive material. Additionally, Section 94(7) on dividend stripping only ignores losses to the extent of dividend received for assessment years post-April 1, 2002, allowing the remaining loss.

Union of India v. Ashish Agarwal
444 ITR 1 · 2022 · Supreme Court
524
citing judgments

Notices issued under the unamended Section 148 of the Income-tax Act between April 1, 2021, and May 4, 2022, must be treated as notices issued under the new Section 148A(b) of the amended law. This requires the Assessing Officer to follow the procedure prescribed under the amended reassessment provisions, including issuing an order under Section 148A(d) before a fresh notice under Section 148.

Kunhayammed v. State of Kerala
245 ITR 360 · 2000 · Supreme Court
361
citing judgments

An order refusing special leave to appeal to the Supreme Court, whether speaking or non-speaking, does not attract the doctrine of merger, meaning the order under challenge is not substituted.

Hexaware Technologies Ltd. v. ACIT
464 ITR 430 · 2024 · High Court
288
citing judgments
Kankanala Ravindra Reddy v. ITO
156 Taxmann.com 178 · 2023 · High Court
213
citing judgments

A notice issued under section 148 of the Income Tax Act is invalid if the Income Tax Department fails to follow the prescribed procedures, including obtaining the necessary approvals under section 151 or adhering to the faceless assessment scheme mandates under section 151A.

Varghese v. ITO, Ernakulum
4 SCC 173 · 1981 · Reported
164
citing judgments

Circulars issued by the Central Board of Direct Taxes (CBDT) under Section 119 of the Income Tax Act are legally binding on the revenue authorities in their administration and implementation. This binding character applies even if the circulars depart from the correct interpretation of the law and cannot be ignored to the prejudice of the assessee.

Gramaphone Co. of India Ltd. v. Birendra Bahadur Pandey
132 Taxmann 373 · 2003 · Supreme Court
146
citing judgments
(P.) Ltd. v. ITO
221 ITR 538 · 1996 · Supreme Court
125
citing judgments

The sanction of a specified authority under Section 151 is a mandatory procedural check before issuing a notice under Section 148. This procedural safeguard aims to prevent mechanical reopening of assessments and harassment of the assessee.

Shanmugavel Nadar v. State of Tamil Nadu
263 ITR 658 · 2003 · Supreme Court
122
citing judgments

The doctrine of merger applies when appellate jurisdiction is invoked, causing the operative part of a lower court's order or decree to merge into the superior court's order, whether it reverses, modifies, or affirms the original decision. The application of this doctrine depends on the nature of the appellate or revisional order, the scope of statutory provisions, and the subject matter challenged.

Judgments on Section 148A

Balakumar Anusia, Sivaganga vs. Assistant Commissioner of Income Tax, Madurai

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

ITA 1641/CHNY/2025[2018-19]Status: DisposedITAT Chennai26 Aug 2025AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1641/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 Balakumar Anusia, Vs. The Assistant Commissioner Of 239, Aralikottai Po, Tiruppathur Taluk, Income Tax, Sivagangai District, International Taxation Circle Madurai, Tamil Nadu 630 210. Madurai. [Pan:Cfcpa9319H] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Shri N. Rajakumar, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 25.08.2025 घोषणा की तारीख /Date Of Pronouncement : 26.08.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 29.05.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2018-19. 2. The Assessee Raised 6 Grounds Of Appeal Amongst Which, The Only Issue Emanates For Our Consideration As To Whether The Ld. Cit(A) Is 2

For Appellant: NoneFor Respondent: Shri N. Rajakumar, Addl. CIT
Section 131Section 142Section 142(1)Section 143Section 143(2)Section 147Section 148Section 148ASection 272A(1)Section 272A(1)(d)

Sri Someshwara Laxmi Narasimha Swamy Temple Palakurthy, Warangal vs. CIT (Exemptions), Hyderabad

In the result, all the four appeals of the assessee are allowed for statistical purpose

ITA 141/HYD/2025[2024-25]Status: DisposedITAT Hyderabad22 Aug 2025AY 2024-25

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.1408/Hyd/2024 To 1410/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2015-16, 2016-17 & 2018-19) Sri Someshwara Laxmi Vs. Income Tax Officer, Narasimha Swamy Temple Exemption Palakurthy Ward-1(4) Pan : Aagas8382Q Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.141/Hyd/2025 (निर्धारण वर्ा/Assessment Year: 2024-25) Sri Someshwara Laxmi Vs. Commissioner Of Narasimha Swamy Temple Income Tax Palakurthy (Exemptions) Pan : Aagas8382Q Hyderabad (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri K.A.Sai Prasad, Ar रधजस् व द्वधरध/Revenue By: Dr.Sachin Kumar, Dr सुिवधई की तधरीख/Date Of Hearing: 19/08/2025 घोर्णध की तधरीख/ 22/08/2025 Date Of Pronouncement: आदेश / Order Per Bench : These Four Appeals Filed By The Assessee Are Directed Against Three Separate Orders Of The Commissioner Of Income Tax (Appeals) [“Ld.Cit(A)”], National Faceless Appeal Centre, Delhi, All Dated 08.10.2024 For The A.Y.2015-16, 2016-17 & 2018-19 Respectively & Order Dated 26.02.2024 Of Commissioner Of Income Tax (Exemptions) [“Ld.Cit(E)”], Whereby The Application Of The Assessee For Registration U/S 12Ab Of The Income Tax Act, 1961 (“The Act”) Was Rejected.

For Appellant: Shri K.A.Sai Prasad, ARFor Respondent: Dr.Sachin Kumar, DR
Section 12A

Sri Someshwara Laxmi Narasimha Swamy Temple Palakurthy, Warangal vs. ITO., Exemption Ward-1(4), Hyderabad

In the result, all the four appeals of the assessee are allowed for statistical purpose

ITA 1410/HYD/2024[2018-19]Status: DisposedITAT Hyderabad22 Aug 2025AY 2018-19

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.1408/Hyd/2024 To 1410/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2015-16, 2016-17 & 2018-19) Sri Someshwara Laxmi Vs. Income Tax Officer, Narasimha Swamy Temple Exemption Palakurthy Ward-1(4) Pan : Aagas8382Q Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.141/Hyd/2025 (निर्धारण वर्ा/Assessment Year: 2024-25) Sri Someshwara Laxmi Vs. Commissioner Of Narasimha Swamy Temple Income Tax Palakurthy (Exemptions) Pan : Aagas8382Q Hyderabad (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri K.A.Sai Prasad, Ar रधजस् व द्वधरध/Revenue By: Dr.Sachin Kumar, Dr सुिवधई की तधरीख/Date Of Hearing: 19/08/2025 घोर्णध की तधरीख/ 22/08/2025 Date Of Pronouncement: आदेश / Order Per Bench : These Four Appeals Filed By The Assessee Are Directed Against Three Separate Orders Of The Commissioner Of Income Tax (Appeals) [“Ld.Cit(A)”], National Faceless Appeal Centre, Delhi, All Dated 08.10.2024 For The A.Y.2015-16, 2016-17 & 2018-19 Respectively & Order Dated 26.02.2024 Of Commissioner Of Income Tax (Exemptions) [“Ld.Cit(E)”], Whereby The Application Of The Assessee For Registration U/S 12Ab Of The Income Tax Act, 1961 (“The Act”) Was Rejected.

For Appellant: Shri K.A.Sai Prasad, ARFor Respondent: Dr.Sachin Kumar, DR
Section 12A

Sri Someshwara Laxmi Narasimha Swamy Temple Palakurthy, Warangal vs. ITO., Exemption, Ward-1(4), Hyderabad

In the result, all the four appeals of the assessee are allowed for statistical purpose

ITA 1409/HYD/2024[2016-17]Status: DisposedITAT Hyderabad22 Aug 2025AY 2016-17

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.1408/Hyd/2024 To 1410/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2015-16, 2016-17 & 2018-19) Sri Someshwara Laxmi Vs. Income Tax Officer, Narasimha Swamy Temple Exemption Palakurthy Ward-1(4) Pan : Aagas8382Q Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.141/Hyd/2025 (निर्धारण वर्ा/Assessment Year: 2024-25) Sri Someshwara Laxmi Vs. Commissioner Of Narasimha Swamy Temple Income Tax Palakurthy (Exemptions) Pan : Aagas8382Q Hyderabad (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri K.A.Sai Prasad, Ar रधजस् व द्वधरध/Revenue By: Dr.Sachin Kumar, Dr सुिवधई की तधरीख/Date Of Hearing: 19/08/2025 घोर्णध की तधरीख/ 22/08/2025 Date Of Pronouncement: आदेश / Order Per Bench : These Four Appeals Filed By The Assessee Are Directed Against Three Separate Orders Of The Commissioner Of Income Tax (Appeals) [“Ld.Cit(A)”], National Faceless Appeal Centre, Delhi, All Dated 08.10.2024 For The A.Y.2015-16, 2016-17 & 2018-19 Respectively & Order Dated 26.02.2024 Of Commissioner Of Income Tax (Exemptions) [“Ld.Cit(E)”], Whereby The Application Of The Assessee For Registration U/S 12Ab Of The Income Tax Act, 1961 (“The Act”) Was Rejected.

For Appellant: Shri K.A.Sai Prasad, ARFor Respondent: Dr.Sachin Kumar, DR
Section 12A

Sri Someshwara Laxmi Narasimha Swamy Temple Palakurthy, Warangal vs. ITO., Exemption, Ward-1(4), Hyderabad

In the result, all the four appeals of the assessee are allowed for statistical purpose

ITA 1408/HYD/2024[2015-16]Status: DisposedITAT Hyderabad22 Aug 2025AY 2015-16

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.1408/Hyd/2024 To 1410/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2015-16, 2016-17 & 2018-19) Sri Someshwara Laxmi Vs. Income Tax Officer, Narasimha Swamy Temple Exemption Palakurthy Ward-1(4) Pan : Aagas8382Q Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.141/Hyd/2025 (निर्धारण वर्ा/Assessment Year: 2024-25) Sri Someshwara Laxmi Vs. Commissioner Of Narasimha Swamy Temple Income Tax Palakurthy (Exemptions) Pan : Aagas8382Q Hyderabad (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri K.A.Sai Prasad, Ar रधजस् व द्वधरध/Revenue By: Dr.Sachin Kumar, Dr सुिवधई की तधरीख/Date Of Hearing: 19/08/2025 घोर्णध की तधरीख/ 22/08/2025 Date Of Pronouncement: आदेश / Order Per Bench : These Four Appeals Filed By The Assessee Are Directed Against Three Separate Orders Of The Commissioner Of Income Tax (Appeals) [“Ld.Cit(A)”], National Faceless Appeal Centre, Delhi, All Dated 08.10.2024 For The A.Y.2015-16, 2016-17 & 2018-19 Respectively & Order Dated 26.02.2024 Of Commissioner Of Income Tax (Exemptions) [“Ld.Cit(E)”], Whereby The Application Of The Assessee For Registration U/S 12Ab Of The Income Tax Act, 1961 (“The Act”) Was Rejected.

For Appellant: Shri K.A.Sai Prasad, ARFor Respondent: Dr.Sachin Kumar, DR
Section 12A