Section 282 of the Income Tax Act

Income-tax Act, 2025: s.501

Section 282 of the Income-tax Act, 1961 corresponds to section 501 (Service of notice, generally) of the Income-tax Act, 2025.

Read section 501 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 282 is Pr. CIT v. Silver Line (383 ITR 455), cited in 201 of the 613 judgments on BharatTax that turn on this section.

Leading authorities on Section 282

Pr. CIT v. Silver Line
383 ITR 455 · 2016 · High Court
201
citing judgments

For reassessment under Section 147, the Assessing Officer must record reasons and communicate them to the assessee. An assessee's participation in proceedings pursuant to a Section 148 notice does not obviate the mandatory requirement of recording and communicating reasons or issuing a Section 143(2) notice.

CIT v. Chetan Gupta
382 ITR 613 · 2016 · High Court
57
citing judgments

Reassessment proceedings and subsequent assessment orders are invalid if the notice under Section 148 is not validly served, such as when issued to an incorrect address or when affixture is improper.

CIT v. Ramendra Nath Ghosh
82 ITR 888 · 1971 · Supreme Court
42
citing judgments

For substituted service of notice by affixation to be valid, the serving officer must exercise all due and reasonable diligence to find the assessee or their agent, strictly adhering to the procedure under Rule 17 of Order V of the Civil Procedure Code. Failure to follow this proper procedure renders the service invalid and cannot sustain subsequent proceedings.

B.K Gooyee v. CIT
62 ITR 109 · 1966 · High Court
26
citing judgments

A notice issued under section 34 of the Income-tax Act, 1922, that is not signed by the Income Tax Officer is invalid and considered no notice at all, as the signature is an essential and integral part of the notice.

CIT v. Naveen Chander
323 ITR 49 · 2010 · High Court
21
citing judgments

Service of notice by affixture is invalid if it is not done in accordance with the procedure laid down in the Code of Civil Procedure, specifically requiring the association of an independent local person.

B. Johar Forest Works v. CIT
107 ITR 409 · 1977 · Reported
16
citing judgments

For an assessee to be considered in default, a notice must be served in one of the modes provided by the Income Tax Act. Acquiring knowledge of a notice's issuance is not a substitute for proper service.

PCIT v. Broadway Shoe Co.
99 Taxmann.com 83 · 2018 · Reported
15
citing judgments

When no return is filed in response to a notice under section 148 of the Income Tax Act, a separate notice under section 143(2) is not required to make the assessment.

Ashish Plastic Industries v. ACIT
373 ITR 451 · Reported
14
citing judgments

An assessee must be allowed credit for income surrendered and disclosed in another year or by another group assessee to avoid impermissible double taxation.

Dy. CIT v. Oman International Bank SAOG
100 ITD 2185 · 2006 · ITAT
9
citing judgments
APJ Abdul Kalam Education and Welfare Trust v. CIT (Exemption)
171 Taxmann.com 569 · 2025 · Reported
7
citing judgments

Judgments on Section 282

A/M Athanuramman and Kuppiyannaswamy Thirukoil Annadhanam Scheme Fund, Erode vs. CIT, Exemptions, Chennai

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 1278/CHNY/2025[-]Status: DisposedITAT Chennai17 Jul 2025

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. Nos.1277 & 1278/Chny/2025 A/M Athanuramman & Vs. The Commissioner Of Income Tax Kuppiyannaswamy Thirukoil (Exemptions), Annadhaanam Scheme Fund, A/M Chennai. Athanuramman & Kuppiyannaswamy Thirukoil, Muthur Kangayam Taluk, Erode 638 105. [Pan:Aabta7627E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri J. Saravanan, Advocate ""थ" की ओर से/Respondent By : Ms. E. Pavuna Sundari, Cit सुनवाई की तारीख/ Date Of Hearing : 15.07.2025 घोषणा की तारीख /Date Of Pronouncement : 17.07.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals Filed By The Assessee Are Directed Against Separate Orders Both Dated 20.01.2025 Passed By The Ld. Commissioner Of Income Tax (Exemptions), Chennai In Rejecting Form 10Ab In Respect Of Seeking Registration Under Section 12A(1)(Ac)(Iii) Of The Income Tax Act, 1961 [“Act” In Short] As Well As Seeking Approval Under Section 80G(5)(Iii) Of The Act.

For Appellant: Shri J. Saravanan, AdvocateFor Respondent: Ms. E. Pavuna Sundari, CIT
Section 12ASection 12A(1)(ac)Section 282Section 80GSection 80G(5)Section 80G(5)(iii)

A/M Athanuramman and Kuppiyannaswamy Thirukoil Annadhaanam Scheme Fund, Erode vs. CIT, Exemptiions, Chennai

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 1277/CHNY/2025[-]Status: DisposedITAT Chennai17 Jul 2025

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. Nos.1277 & 1278/Chny/2025 A/M Athanuramman & Vs. The Commissioner Of Income Tax Kuppiyannaswamy Thirukoil (Exemptions), Annadhaanam Scheme Fund, A/M Chennai. Athanuramman & Kuppiyannaswamy Thirukoil, Muthur Kangayam Taluk, Erode 638 105. [Pan:Aabta7627E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri J. Saravanan, Advocate ""थ" की ओर से/Respondent By : Ms. E. Pavuna Sundari, Cit सुनवाई की तारीख/ Date Of Hearing : 15.07.2025 घोषणा की तारीख /Date Of Pronouncement : 17.07.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals Filed By The Assessee Are Directed Against Separate Orders Both Dated 20.01.2025 Passed By The Ld. Commissioner Of Income Tax (Exemptions), Chennai In Rejecting Form 10Ab In Respect Of Seeking Registration Under Section 12A(1)(Ac)(Iii) Of The Income Tax Act, 1961 [“Act” In Short] As Well As Seeking Approval Under Section 80G(5)(Iii) Of The Act.

For Appellant: Shri J. Saravanan, AdvocateFor Respondent: Ms. E. Pavuna Sundari, CIT
Section 12ASection 12A(1)(ac)Section 282Section 80GSection 80G(5)Section 80G(5)(iii)

Mecons Commotrade Private Limited, Kolkata, West Bengal vs. ITO, Ward 4(2), Kol, Kolkata, West Bengal

In the result, appeal of the assessee is allowed

ITA 2396/KOL/2024[2009-10]Status: DisposedITAT Kolkata09 Jul 2025AY 2009-10

Bench: Shri George Mathanआयकर अपील सं/Ita No.2396/Kol/2024 (नििाारण वर्ा / Assessment Year :2009-2010) Mecons Commotrade Private Ltd. Vs Ito, Ward-4(2), Kolkata 211, Eastern Building, 19, Mukherjee Road, Kolkata Pan No. : Aabcm 7696 Q (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) : Shri Yash Baid, Ar नििााररती की ओर से /Assessee By राजस्व की ओर से /Revenue By : Smt. Madhumita Das, Sr.Dr सुनवाई की तारीख / Date Of Hearing : 09/07/2025 घोषणा की तारीख/Date Of Pronouncement : 09/07/2025 आदेश / O R D E R This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Dated 27.09.2024 In Din & Order No.Itba/Nfac/S/250/2024-25/1069178720(1) For The Assessment Year 2009-2010. 2. Shri Yash Baid, Ld.Ar Appeared On Behalf Of The Assessee & Smt. Madhumita Das, Ld. Sr.Dr Appeared On Behalf Of The Revenue. 3. It Was The Submission By The Ld. Ar That The Issue Relates To Reopening Of The Assessment By Issuance Of Notice U/S.148 Of The Act. It Was The Submission That A Notice Has Been Alleged To Have Been Issued U/S.148 Of The Act On 31.03.2016. It Was The Submission That Such Notice U/S.148 Of The Act Has Not Been Served On The Assessee. When This Was Put To The Ld. Sr. Dr, The Paper Book Has Been Filed Containing 08 Pages, Which Read As Follows :-

For Respondent: Smt. Madhumita Das, Sr.DR
Section 142(1)Section 148Section 282