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

M/S. Oliver Suppliers Pvt. Ltd., Kolkata vs. CIT, Kolkata - III, Kolkata

In the result, all the appeals are dismissed

ITA 134/KOL/2015[2009-2010]Status: DisposedITAT Kolkata22 Mar 2017AY 2009-2010

Bench: Shri N.V. Vasudevan, Jm & Dr. Arjun Lal Saini, Am Assessment Year:2009-10 M/S. Oliver Suppliers Pvt. Ltd. Vs. Commissioner Of Income Tax, 4, Rattan Sarkar Garden Street, Kolkata-Iii, Kolkata-700007. Aayakar Bhawan, Rep. By None P-7, Chowringhee Square, Kolkata – 700 069. Pan : Aabco 0972 H Rep. By Shri Niraj Kumar, Cit Assessment Year:2010-11 M/S. Arissan Venture Pvt. Ltd. Vs. Pr.Commissioner Of Income Tax, 3Rd Floor, Insignia Tower, En-1, Kolkata-2, Sector-V, Salt Lake, Kolkata-700091. Aayakar Bhawan, Rep. By None P-7, Chowringhee Square, Kolkata – 700 069. Pan : Aaecm 7213 N Rep. By Niraj Kumar, Cit Assessment Year:2009-10 M/S. Vishakha Power Pvt. Ltd. Vs. Pr.Commissioner Of Income Tax, 3Rd Floor, Insignia Tower, En-1, Kolkata-2, Sector-V, Salt Lake, Kolkata-700091. Aayakar Bhawan, Rep. By None P-7, Chowringhee Square, Kolkata – 700 069. Pan : Aaecm 8809 N Rep. By Shri Niraj Kumar, Cit Assessment Year:2009-10 M/S. Trinetra Suppliers Pvt. Ltd. Vs. Commissioner Of Income Tax, Room No.309, 3Rd Floor, 7, Grant Kolkata-I, Kolkata Lane, Lalbazar, Kolkata-700012. Aayakar Bhawan, Rep. By None P-7, Chowringhee Square, Kolkata – 700 069. Pan : Aadct 0248 H Rep. By Shri Niraj Kumar, Cit Assessment Year:2010-11 M/S. Intellectual Securities (P). Ltd. Vs. Commissioner Of Income Tax, Room No.418A, 4Th Floor, Marshall Kolkata-Ii

Section 133(6)Section 143(1)Section 143(3)Section 147Section 148Section 263

M/S Kalptaru Goods Pvt. Ltd., Kolkata vs. CIT, Kolkata-II, Kolkata

In the result, all the appeals are dismissed

ITA 722/KOL/2015[2009-2010]Status: DisposedITAT Kolkata06 Mar 2017AY 2009-2010

Bench: Shri N.V. Vasudevan, Jm & Dr. Arjun Lal Saini, Am Assessment Year:2009-10 M/S. Kalptaru Goods Pvt. Ltd. Vs. Commissioner Of Income Tax, 6, Biplabi Rash Behari Basu Road, Kolkata-Ii, First Floor, Kolkata-700001. Aayakar Bhawan, Rep. By None P-7, Chowringhee Square, Kolkata – 700 069. Pan : Aadck 3633 K Rep. By Shri Niraj Kumar, Cit Assessment Year:2009-10 M/S. Everlink Distributors Pvt. Ltd Vs. Commissioner Of Income Tax, 16, Mangoe Lane, 2Nd Floor, Kolkata-1, Kolkata-700001. Aayakar Bhawan, Rep. By None P-7, Chowringhee Square, Kolkata – 700 069. Pan : Aacce 1268 R Rep. By Niraj Kumar, Cit Assessment Year:2009-10 Zodiac Vincom Pvt. Ltd. Vs. Commissioner Of Income Tax, 4, B.B/.D.Bag,(E) Stephen House, 5Th Kolkata-1I, Floor, Room No.77, Kolakta-700001. Aayakar Bhawan, Rep. By None P-7, Chowringhee Square, Kolkata – 700 069. Pan : Aaacz 3537 E Rep. By Shri Niraj Kumar, Cit Assessment Year:2010-11 Tulsi Management Services (P)Ltd. Vs. Commissioner Of Income Tax, 1/1, Meredath Street, Ground Floor, Kolkata-1, Kolkata-700072. Aayakar Bhawan, Rep. By None P-7, Chowringhee Square, Kolkata – 700 069. Pan : Aadct 1973 F Rep. By Shri Niraj Kumar, Cit Assessment Year:2010-11 Classic Barter Pvt. Ltd. Vs. Pr. Commissioner Of Income Tax, 4A, Acre Road, Kolkata-2, P.S.Beniapukur Kolkata-700017. Aayakar Bhawan, Rep. By None P-7, Chowringhee Square, Kolkata – 700 069. Pan : Aabcc 1038 L Rep. By Shri Niraj Kumar, Cit (Appellants) (Respondents)

Section 133(6)Section 142(1)Section 143(1)Section 143(3)Section 148Section 263Section 68

Federal Agancy Pvt. Ltd., Kolkata vs. PCIT, -1, Kolkata

In the result, all the appeals are dismissed

ITA 626/KOL/2015[2010-2011]Status: DisposedITAT Kolkata03 Feb 2017AY 2010-2011

Bench: Shri N.V. Vasudevan, Jm & Shri M.Balaganesh, Am Assessment Year:2010-11 Federal Agency Pvt.Ltd. Vs. Pr. Commissioner Of Income Tax, 2B, Grant Lane, 1St Floor, Room Kolkata-1, No.107, Kolkata-700012. Aayakar Bhawan, Rep. By None P-7, Chowringhee Square, Kolkata – 700 069. Pan : Aabcf 3732Cb Rep. By Shri Niraj Kumar, Cit Assessment Year:2009-10 Bittu Trading Pvt. Ltd. Vs. Pr. Commissioner Of Income Tax, 40, Weston Street, 3Rd Floor, Kolkata- Kolkata-1, 700013. Aayakar Bhawan, Rep. By None P-7, Chowringhee Square, Kolkata – 700 069. Pan : Aabcb 4157 D Rep. By Niraj Kumar, Cit Assessment Year:2009-2010 M/S. Mahamaya Goods Pvt. Ltd. Vs. Commissioner Of Income Tax, Rajesh Mohan & Associates, Kolkata-1, Chartered Accountants, Unit No.18, Aayakar Bhawan, 5Th Floor, 34, Ganesh Chandra P-7, Chowringhee Square, Avenue, Kolkata-700013. Kolkata – 700 069. Rep. By None Rep. By Shri Niraj Kumar, Cit Pan : Aagcm 0764 L Assessment Year:2009-2010 M/S. Indrajit Dealers Pvt. Ltd. Vs. Commissioner Of Income Tax, Rajesh Mohan & Associates, Kolkata-1, Chartered Accountants, Unit No.18, Aayakar Bhawan, 5Th Floor, 34, Ganesh Chandra P-7, Chowringhee Square, Avenue, Kolkata-700013. Kolkata – 700 069. Rep. By None Rep. By Shri Niraj Kumar, Cit

Section 133(6)Section 143(1)Section 143(3)Section 147Section 148Section 263Section 68

Mr Parampita Vyapaar Pvt. Ltd., Kolkata vs. PCIT, Kolkata - 1, Kolkata

In the result, all the appeals are dismissed

ITA 336/KOL/2015[2010-2011]Status: DisposedITAT Kolkata24 Jan 2017AY 2010-2011

Bench: Shri N.V. Vasudevan, Jm & Shri M.Balaganesh, Am Assessment Year:2010-11 M/S. Parampita Vyapaar Pvt.Ltd. Vs. Pr. Commissioner Of Income Tax, 2Nd Floor, 12, Waterloo Street, Kolkata-1, Kolkata-700069. Aayakar Bhawan, Rep. By None P-7, Chowringhee Square, Kolkata – 700 069. Pan : Aaecp 6586 H Rep. By Shri Niraj Kumar, Cit Assessment Year:2010-11 M/S. Gajkarna Commerce Pvt. Ltd. Vs. Pr. Commissioner Of Income Tax, 2Nd Floor, 12, Waterloo Street, Kolkata-1, Kolkata-700069. Aayakar Bhawan, Rep. By None P-7, Chowringhee Square, Kolkata – 700 069. Pan : Aadcg 5956 H Rep. By Niraj Kumar, Cit Assessment Year:2010-11 M/S. Dayanidhi Tradecom Pvt. Ltd. Pr. Commissioner Of Income Tax, 2Nd Floor, 12, Waterloo Street, Kolkata-I, Kolkata-700069. Aayakar Bhawan, Rep. By None P-7, Chowringhee Square, Kolkata – 700 069. Pan: Aaccd 8805 F Rep. By Niraj Kumar, Cit Assessment Year:2010-11 M/S. Dynamo Barter Pvt. Ltd. Pr. Commissioner Of Income Tax, 2Nd Floor, 12, Waterloo Street, Kolkata-I, Kolkata-700069. Aayakar Bhawan, Rep. By None P-7, Chowringhee Square, Kolkata – 700 069. Pan: Aaccd 8804 E Rep. By Niraj Kumar, Cit Assessment Year:2010-11 M/S. Buddhividhata Merchandise (P). Pr. Commissioner Of Income Tax, Ltd. 2Nd Floor, 12, Waterloo Street, Kolkata-I, Kolkata-700069. Aayakar Bhawan, Rep. By None P-7, Chowringhee Square, Kolkata – 700 069. Ita Nos.336-340/Kol/2015

Section 133(6)Section 143(1)Section 143(3)Section 147Section 148Section 263Section 68