Section 148B of the Income Tax Act

The decision most relied on for Section 148B is 1. Malabar Industrial Company Ltd. v. CIT (332 ITR 231), cited in 23 of the 193 judgments on BharatTax that turn on this section.

Leading authorities on Section 148B

1. Malabar Industrial Company Ltd. v. CIT
332 ITR 231 · 2011 · High Court
23
citing judgments

An Assessing Officer's order is not erroneous, in so far as it is prejudicial to the interest of the revenue, solely because the Principal Commissioner disagrees with the AO's conscious decision made after due verification.

6. C. S. Atwal v. CIT Ludhiana & Another
59 Taxmann.com 359 · 2015 · High Court
17
citing judgments

Capital gains are taxable only when there is a transfer of property, and not merely on the execution of an agreement for sale. The registration of an agreement for sale is crucial for determining the nature and taxability of the transaction.

Tiru S. Shyam Kumar v. ACIT
99 Taxmann.com 39 · 2018 · High Court
17
citing judgments
KAD Housing Pvt Ltd. v. DCIT (
469 ITR 32 · 2024 · High Court
15
citing judgments

Assessments reopened under Section 147/148 based on information found during a search under Section 153A/153C require compliance with the conditions laid out in Section 149, as interpreted in relation to the law prior to the Finance Act, 2021.

ACIT v. Ms. Katrina Rosemary Turcotte
87 Taxmann.com 116 · 2017 · ITAT
13
citing judgments

Loose papers without independent corroboration are considered 'dumb documents' and cannot be used as the sole basis for an income tax addition.

Trib.). 12) Utility Supply (P.) Ltd. v. Deputy Commissioner of Income Tax
174 Taxmann.com 250 · 2025 · Reported
11
citing judgments

Mechanical approval of a draft assessment order by a superior authority renders the assessment order void ab initio, as it indicates a lack of proper application of mind.

TR 83 (Del.), Bimal Kumar Anant Kumar Vs. CIT (2007) 159 TAXMAN 402 (All.), Salem Steel Co. v. CIT
377 ITR 158 · 2015 · High Court
11
citing judgments
Trustees Anupam Charitable Trust (1987) 167 ITR (129) (Rajasthan), CIT v. Godawari Sugar Mills Ltd.
160 CTR 107 · 2000 · High Court
6
citing judgments
Commissioner of Income-tax, Faridabad v. Anupam Kapoor
166 Taxmann 178 · 2008 · Reported
5
citing judgments
Homelife Buildcon (P.) Ltd. v. DCIT
176 Taxmann.com 614 · 2025 · Reported
5
citing judgments

Judgments on Section 148B

Dy. Commissioner of Income Tax, Central Circle-3, Ludhiana, Kitchlu Nagar vs. Sh. Prem Batra, Ludhiana

The appeal of the Revenue is dismissed

ITA 865/CHANDI/2025[2022-23]Status: DisposedITAT Chandigarh07 May 2026AY 2022-23

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.865/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) Dcit (Central Circle-3) Shri Prem Batra 3Rd Floor, Kitchlu Nagar, M/S Mani Ram Balwant Rai बनाम/ Vs. Opp. Bvm School, Ludhiana Opp. Session Court, Ludhiana Punjab – 141001 Punjab – 141001 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Acbpk-3529-K (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Pankaj Bhalla (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Kusum Bansal (Cit) - Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 15-04-2026 घोषणाकीतारीख /Date Of Pronouncement : 07-05-2026 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 2022-23 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Ludhiana [Cit(A)] Dated 31-03-2025 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 143(3) Of The Act On 25-03-2024. The Revenue Is Aggrieved By Deletion Of Certain Additions As Made By Ld. Ao In The Assessment Order. On The Other Hand, The Assessee Has Filed An Application U/R 27 Of Itat Rules, 1963

For Appellant: Sh. Pankaj Bhalla (CA) – Ld. ARFor Respondent: Sh. Kusum Bansal (CIT) - Ld. DR
Section 127Section 142(1)Section 143(3)Section 148Section 148BSection 153DSection 69

Dy. Commissioner of Income Tax, Central Circle-3, Kitchlu Nagar, Ludhiana vs. Sh. Puneet Batra, Haibowal Kalan, Ludhiana

The appeal of the Revenue is dismissed

ITA 842/CHANDI/2025[2022-23]Status: DisposedITAT Chandigarh07 May 2026AY 2022-23

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.842/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) Dcit (Central Circle – 3) Shri Puneet Batra Income Tax Office New Tagore Nagar, Ludhiana बनाम/ Vs. 3Rd Floor, Kitchlu Nagar, Punjab – 141001 Opp. Bvm School, Ludhiana – 141001 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Agvpb-7085-P (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. Co No.06/Chandi/2026 (In Ita No.842/Chandi/2025) (िनधा"रण वष" / Assessment Year: 2022-23) Shri Puneet Batra Dcit (Central Circle – 3) बनाम/ New Tagore Nagar, Ludhiana Income Tax Office 3Rd Floor, Kitchlu Nagar, Punjab – 141001 Vs. Opp. Bvm School, Ludhiana - 141001 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Agvpb-7085-P (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Pankaj Bhalla (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Kusum Bansal (Cit) - Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 15-04-2026 घोषणाकीतारीख /Date Of Pronouncement : 07-05-2026

For Appellant: Sh. Pankaj Bhalla (CA) – Ld. ARFor Respondent: Sh. Kusum Bansal (CIT) - Ld. DR
Section 127Section 142(1)Section 143(3)Section 148Section 148BSection 153DSection 69