Section 151(ii) of the Income Tax Act

Income-tax Act, 2025: s.284

Section 151(ii) falls under section 151 of the Income-tax Act, 1961, which corresponds to section 284 (Sanction for issue of notice) of the Income-tax Act, 2025.

Read section 284 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 151(ii) is Ramesh Bachulal Mehta v. ITO (177 Taxmann.com 606), cited in 27 of the 123 judgments on BharatTax that turn on this section.

Leading authorities on Section 151(ii)

Ramesh Bachulal Mehta v. ITO
177 Taxmann.com 606 · 2025 · High Court
27
citing judgments

Sanction for issuing a reassessment notice under Section 148 is a prerequisite for the Assessing Officer to assume jurisdiction. The specified authority under Section 151(i) could grant sanction only until the expiry of the prescribed period, considering any extensions provided by the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020 (TOLA).

Alag Property Construction (P.) Ltd. v. ACIT
179 Taxmann.com 578 · 2025 · High Court
21
citing judgments

Sanction for reassessment proceedings under Section 151(i) must be obtained from the specified authority within the extended timeline provided by Section 3(1) of TOLA, especially when the three-year period for initiating reassessment expires during the COVID-19 lockdown period. Failure to obtain sanction from the correct authority renders the reassessment proceedings invalid.

ACIT v. Surya Ferrous Alloys (P.) Ltd.
169 Taxmann.com 736 · 2024 · ITAT
14
citing judgments

Reassessment orders are liable to be quashed if the approval for issuing notice under section 148 was not obtained from the specified authority under section 151(ii).

Micro Marbles Pvt. Ltd. v. ITO
457 ITR 569 · 2023 · High Court
11
citing judgments

Reassessment proceedings are vitiated if the Assessing Officer fails to provide the assessee with the relevant documents and material forming the basis for initiating such proceedings. This failure, including not supplying statements relied upon, can lead to the quashing of the notice and subsequent assessment order.

Pradeep Himatlal Shah v. ITO
170 Taxmann.com 471 · 2025 · High Court
10
citing judgments

A notice under section 148 of the Income-tax Act, 1961, issued beyond three years from the relevant assessment year, requires the sanction of the Chief Commissioner or Commissioner, and not merely the Principal Commissioner, for validity.

736 (Mumbai Trib.); (iv) Rahat Mohammed Riyazuddin Shaikh v. ITO and ACIT vs. Ramchand Thakurdas Jhamtani
173 Taxmann.com 182 · 2025 · Reported
6
citing judgments
Rajeev Bansal Judgment (SC) In Union of India v. Rajeev Bansal
167 Taxmann 70 · 2024 · Supreme Court
3
citing judgments

Judgments on Section 151(ii)

Sunil Ramanand Prajapati, Mumbai vs. ITO, Ward 41(1)(5), Mumbai

In the result, the appeal of the Assessee is allowed

ITA 420/MUM/2025[2017-18]Status: DisposedITAT Mumbai26 May 2025AY 2017-18

Bench: Shri Narender Kumar Choudhryassessment Year: 2017-18 Sunil Ramanand Prajapati Income Tax Officer, Ward A/3, Sai Dham Apartment, 41(1)(5), Mumbai Premier Road, Kurla (W), Vs. Room No. 830D, Kautilya Mumbai 400070 Bhavan, Bandra Kurla Complex, Bandra (East), Pan: Aldpp4988L Mumbai 400051 (Appellant) (Respondent) Present For: Assessee By : Shri. Tanzil Padvekar Revenue By : Smt. Smitha V. Nair (Cit Dr) Date Of Hearing : 15.05.2025 Date Of Pronouncement : 26.05.2025 O R D E R Per: Narender Kumar Choudhry: This Appeal Has Been Preferred By The Assessee Against The Order Dated 16.12.2024, Impugned Herein, Passed By The National Faceless Appeal Centre (Nfac), Delhi/ U/S 250 Of The Income Tax Act, 1961 (In Short ‘The Act’) For The A.Y. 2017-18. 2. Admittedly, In This Case, Notice Dated 30.07.2022 U/S.148 Of The Act Was Issued After Elapsing Of More Than 3 Years From The End Of The Relevant Assessment Year & Therefore The Sanction Of Ld. Pr. Ccit Was Required To Be Taken As Mandated U/S 151(Ii) Of The Act But Not From The Ld. Pr. Cit As Taken In This Case & Therefore The Notice Dated 30.07.2022 U/S.148 Of The Act Along With The Assessment Order Passed In Pursuance Thereof, Is Liable To Be Quashed. Thus The Same Is Quashed.

For Appellant: Shri. Tanzil PadvekarFor Respondent: Smt. Smitha V. Nair (CIT DR)
Section 148Section 151Section 250

Vinod Laljibhai Vadsola, Timbadi vs. ITO, Ward-1, Morbi

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

ITA 939/RJT/2024[2017-18]Status: DisposedITAT Rajkot07 May 2025AY 2017-18

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./Ita No. 939/Rjt/2024 ("नधा"रण वष"/Assessment Year: (2017-18) Vinod Laljibhai Vadsola Income Tax Officer, Ward-1, Vill. Timbadi, Tal: Morbi- Morbi-363 641 Vs. 363 641 "थायी लेखा सं./जीआइआरसं./Pan/Gir No.: Alnpv 3995 K (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Appellant By : Shri Rajendra Singhal, A.R. राज"व क" ओर से/Respondent By : Shri Abhimanyu Singh Yadav, Sr. D.R. सुनवाई क" तार"ख/ Date Of Hearing : 05/05/2025 घोषणा क" तार"ख/Date Of Pronouncement : 07/05/2025 आदेश / O R D E R Per Dr. Arjun Lal Saini: Captioned Appeal Filed By The Assessee, Pertaining To Assessment Order (Ay) 2017-18, Is Directed Against The Order Passed By The Learned Commissioner Of Income Tax(Appeals) / National Faceless Appeal Centre, Delhi (In Short “Cit(A)”, Dated 09.08.2024, Which In Turn Arises Out Assessment Order Passed By The Assessing Officer U/S 147 R.W.S. 144B Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act” Dated 25.05.2023. The Assessee Has Raised The Following Grounds Of Appeal:- 2. “The Grounds Of Appeal Mentioned Hereunder Are Without Prejudice To One Another. 1. The Ld.Cit(Appeals) Has Erred In Law & On The Facts In Holding Assessment Proceedings As Valid Through: A. The Notice U/S 148 Of The Act Has Been Issued By The Ito, Ward-1, Morbi In Violation Of The Provisions Of Sec. 151A Of Act & The Ita No. 939/Rjt/2024 A.Y.17-18 Vinod L. Vadsola

For Appellant: Shri Rajendra Singhal, A.RFor Respondent: Shri Abhimanyu Singh Yadav, Sr. D.R
Section 147Section 148Section 148ASection 149Section 151Section 151ASection 69A