Section 151 of the Income Tax Act

Income-tax Act, 2025: s.284

Section 151 of the Income-tax Act, 1961 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 is CIT v. Kelvinator of India Ltd. (320 ITR 561), cited in 1,673 of the 4,323 judgments on BharatTax that turn on this section.

Leading authorities on Section 151

CIT v. Kelvinator of India Ltd.
320 ITR 561 · 2010 · Supreme Court
1,673
citing judgments

An Assessing Officer cannot initiate reassessment proceedings under Section 147 of the Income Tax Act based on a mere change of opinion. Reassessment is permissible only when there is fresh tangible material leading to the belief of income escapement, not merely a review of existing facts.

CIT v. Sinhgad Technical Education Society
397 ITR 344 · 2017 · Supreme Court
1,589
citing judgments

For assessments under Section 153C, a notice is legally unsustainable if there is no incriminating material correlated to the specific assessment years for which reassessment is sought.

GKN Driveshafts (India) Ltd. v. ITO
259 ITR 19 · 2003 · Supreme Court
1,349
citing judgments

When a notice under Section 148 of the Income Tax Act is issued, the Assessing Officer is bound to furnish reasons for reopening upon the assessee's request and must dispose of the assessee's objections to the notice by passing a speaking order.

Raymond Woollen Mills Ltd. v. ITO
236 ITR 34 · 1999 · Supreme Court
862
citing judgments

For reassessment proceedings under Section 148, the Assessing Officer only needs prima facie material to have a reason to believe income has escaped assessment. Conclusive proof or evaluation of the sufficiency and correctness of such material is not required at the stage of issuing the notice.

ITO v. Lakhmani Mewal Das
103 ITR 437 · 1976 · Supreme Court
721
citing judgments

For reassessment proceedings, the 'reason to believe' that income has escaped assessment must be based on some material and not mere suspicion, establishing a live link between the information and the belief. Furthermore, for reassessment beyond four years, there must be a specific finding of the assessee's failure to disclose fully and truly all material facts.

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. Jet Airways (I) Ltd.
331 ITR 236 · 2011 · High Court
694
citing judgments

The Assessing Officer loses jurisdiction and the entire reassessment becomes invalid if no addition is made in respect of the income that formed the basis of the reopening. Explanation 3 to Section 147 does not permit assessing other escaped income unless an addition is made for the original income forming the reason to believe.

CIT v. RRJ Securities Ltd.
380 ITR 612 · 2016 · High Court
689
citing judgments

Completed assessments can be interfered with under Section 153A or 153C only on the basis of incriminating material unearthed during the search, necessitating a direct correlation between the discovered material and the power to assess or reopen concluded assessments.

Pr. CIT v. Saumya Constructions (P.)Ltd.
387 ITR 529 · 2016 · High Court
670
citing judgments

Assessments under Section 153A cannot be sustained without any incriminating material found during the search that substantiates the additions. This principle applies even to completed assessments where no additional income is disclosed.

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.

Judgments on Section 151

ACIT-18(1), Mumbai vs. M/S. Jewellers Narandas & Sons, Mumbai

Accordingly, we allow ground no. 1 raised by the assessee in CO. Therefore, we are inclined to set aside the assessment order, we notice that Ground no. 2 raised by the assessee is only on merit, t...

ITA 1226/MUM/2018[2007-08]Status: DisposedITAT Mumbai14 Jan 2021AY 2007-08

Bench: Shri Vikas Awasthy, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 1226/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2007-08) Acit-18(1), M/S Jewellers Narandas & Room No. 202, 2Nd Floor, बिधम/ Sons, 255, Sheik Menon Earnest House, Nariman Street, Zaveri Bazar, Vs. Point, Mumbai-400 002 Mumbai-400 002 स्थायीलेखासं./जीआइआरसं./ Pan No. Aaafj2885J (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & C.O. No. 59/Mum/2019 (निर्धारणवर्ा / Assessment Year: 2007-08) M/S Jewellers Narandas & Acit-18(1), Room No. 202, 2Nd Floor, बिधम/ Sons, 255, Sheik Menon Street, Zaveri Bazar, Earnest House, Nariman Vs. Mumbai-400 002 Point, Mumbai-400 002 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri Vijay Kumar G. Subrahmanyam, Dr प्रत्यथीकीओरसे/Respondentby : Shri K. Shivaraman, Ar सुनवाईकीतारीख/ : 03.12.2020 Date Of Hearing घोषणाकीतारीख / : 14.01.2021 Date Of Pronouncement

For Appellant: Shri Vijay kumar GFor Respondent: Shri K. Shivaraman, AR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

Krishna Ramesh Sharma, Mumbai vs. DCIT Cent.Cir.-2(1), Mumbai

In the result, the appeals filed by the assessee are hereby allowed

ITA 4915/MUM/2018[2010-11]Status: DisposedITAT Mumbai17 Dec 2020AY 2010-11

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.4915/Mum/2018 (निर्धारण वर्ा / Assessment Years: 2010-11 ) Mrs. Krishna Ramesh बिधम/ Dcit-Central Circle 2(1) Sharma Mumba, Old Cgo Building, Vs. Flat No. 1101, Sadguru Pratistha Bhawan, M. K. Kalyan Building, Junction Of Road, Mumbai-400020. 13Th & 17 Road, Khar, Mumbai400052. आयकर अपील सं/ I.T.A. No. 4916/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2010-11) बिधम/ Mr. Ramesh H. Sharma Dcit-Central Circle 2(1) Flat No. 1101, Sadguru Mumba, Old Cgo Building, Vs. Kalyan Building, Junction Of Pratistha Bhawan, M. K. 13Th & 17 Road, Khar, Road, Mumbai-400020. Mumbai400052. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. :Aaops5770R (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Anant Pai Revenue By: Shri Manpreet Singh Duggal (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 04/11/2020 घोषणा की तारीख /Date Of Pronouncement: 17/12/2020 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Above Mentioned Appeals Against The Different Order Passed By The Commissioner Of Income Tax (Appeals) -48, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2010-11. Ita. No.4916/Mum/2018

For Appellant: Shri Anant PaiFor Respondent: Shri Manpreet Singh Duggal (Sr
Section 143(2)Section 143(3)Section 147Section 148Section 149