REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 3005/2022

Union of India & Ors.             ..Appellant (S)

Versus

Ashish Agarwal                            ..Respondent (S)

With 

Civil Appeal No. 3006/2022

With 

Civil Appeal No. 3009/2022

With 

Civil Appeal No. 3007/2022

With 

Civil Appeal No. 3008/2022

With 

Civil Appeal No. 3010/2022

With 

Civil Appeal No. 3013/2022

With 

1

Civil Appeal No. 3011/2022

With 

Civil Appeal No. 3012/2022

With 

Civil Appeal No. 3014/2022

With

Civil Appeal No. 3015/2022

With 

Civil Appeal No. 3016/2022

With 

Civil Appeal No. 3017/2022

With 

Civil Appeal No. 3019/2022

With 

Civil Appeal No. 3020/2022

With 

Civil Appeal No.                    /2022

(arising out of SLP(C) No. 6448/2022)

With 

Civil Appeal No.                    /2022

(arising out of SLP(C) No. 5381/2022)

With 

2

Civil Appeal No.                    /2022

(arising out of SLP(C) No. 5079/2022)

With 

Civil Appeal No.                    /2022

(arising out of SLP(C) No. 6092/2022)

With 

Civil Appeal No.                    /2022

(arising out of SLP(C) No. 6534/2022)

With 

Civil Appeal No.                    /2022

(arising out of SLP(C) No. 6158/2022)

With 

Civil Appeal No.                    /2022

(arising out of SLP(C) No. 6316/2022)

With 

Civil Appeal No.                    /2022

(arising out of SLP(C) No. 6281/2022)

With 

Civil Appeal No.                        /2022

(arising out of SLP(C) No. 6545/2022)

With 

Civil Appeal No.                    /2022

(arising out of SLP(C) No. 6038/2022)

J U D G M E N T 

3

M. R. Shah, J.

Leave granted in SLP (C) Nos. 6448/2022, 5381/2022,

5079/2022,   6092/2022,   6534/2022,   6158/2022,

6316/2022, 6281/2022, 6545/2022, 6038/2022.   

1. Feeling   aggrieved   and   dissatisfied   with   the   impugned

common judgment and order passed by the High Court of

Judicature at Allahabad in Writ Tax No. 524/2021 and

other allied writ tax petitions, by which the High Court has

allowed the said writ petitions and has quashed several

reassessment notices issued by the Revenue, issued under

section 148 of the Income Tax Act, 1961, on the ground

that the same are bad in law in view of the amendment by

the Finance Act, 2021 which has amended Income Tax Act

by introducing new provisions i.e. sections 147 to 151

w.e.f.   1

st

  April,   2021,   the   Revenue   has   preferred   the

present appeals. 

2. Similar judgments and orders are passed by various other

High Courts including High Court of Delhi; High Court of

Rajasthan; High Court of Calcutta; High Court of Madras;

4

High Court of Bombay, the particulars of which are as

under: ­

Sl. No. Particulars 

1.Ashok Kumar Agarwal Vs. UOI (Allahabad HC)

Judgment passed by the Hon’ble High Court of Allahabad

at Allahabad in Writ Tax No. 524/2021 dated 30.09.2021

2.Bpip   Infra   Pvt.   Ltd.   Vs.   Income   Tax   Officer   &   Others

(Rajasthan HC)

Judgment   in   S.B.   Civil   Writ   Petition   No.   13297/2021

passed by the Hon’ble High Court of Rajasthan at Jaipur

dated 25.11.2021 

3.Mon Mohan Kohli Vs. ACIT (Delhi HC)

Judgment passed by the Hon’ble High Court of Delhi in

W.P.(C) No. 6176/2021 dated 15.12.2021

4.Bagaria   Properties   &   Investment   Pvt.   Ltd.   Vs.   UOI

(Calcutta HC)

Judgment passed by the Hon’ble High Court of Calcutta

in W.P.O No. 244/2021 dated 17.01.2022

5.Manoj Jain Vs. UOI (Calcutta HC)

5

Judgment passed by the Hon’ble High Court of Calcutta

in W.P.A. No. 11950 of 2021 dated 17.01.2022 

6.Sudesh Taneja Vs. ITO (Rajasthan HC)

Judgment passed by the Hon’ble High Court of Rajasthan

in   D.B.   Civil   Writ   Petition   No.   969   of   2022   dated

27.01.2022

7.Vellore Institute of Technology Vs. CBDT (Madras HC)

Judgment passed by the Hon’ble High Court of Madras in

W.P. No. 15019/2021 dated 04.02.2022.   

8.Tata Communications Transformation Services Vs. ACIT

(Bombay HC)

Judgment passed by the Hon’ble High Court of Bombay

in Writ Petition No. 1334 of 2021 dated 29.03.2022

At   this   stage,   it   is   required   to   be   noted   that

approximately 90,000 such reassessment notices under

section 148 of the unamended Income Tax Act were issued

by the Revenue after 01.04.2021, which were the subject

matter of more than 9000 writ petitions before various

High Courts across the country and by different judgments

6

and orders, the particulars of which are as above, the High

Courts have taken a similar view and have set aside the

respective reassessment notices issued under section 148

on similar grounds. 

2.1The common judgment and order passed by the Allahabad

High Court is the subject matter of the present appeals.

Shri N. Venkataraman, learned ASG, stated at the bar that

the Revenue is contemplating to prefer appeals against the

similar   judgments   and   orders   passed   by   various   High

Courts. However, as the issue is common and there will be

multiplicity of the proceedings and to lessen the burden of

this Court and for the reasons stated hereinbelow, as we

propose  to  pass  an  order   in  exercise  of   powers   under

Article 142 of the Constitution of India the present order

shall govern all the other judgments and orders passed by

various   High   Courts   on   the   similar   issue.   Hence,   we

observe that the Revenue need not file separate individual

appeals which may be more than 9000 in numbers. 

7

2.2In fact, we have heard Shri C.A. Sundaram, learned Senior

Advocate, appearing on behalf of the respective assessee,

who were before the Delhi High Court also.            

3. While appreciating the controversy, a few facts and the

relevant   statutory   provisions   applicable   pre   01.04.2021

and post 01.04.2021 are required to be referred to. 

The   procedure   governing   initiation   of   reassessment

proceedings prior to coming into force of the Finance Act,

2021 was governed by the following provisions: ­ 

“Income escaping assessment­ 

147. If the Assessing Officer has reason to believe that any

income chargeable to tax has escaped assessment for any

assessment   year,   he   may,   subject   to   the   provisions   of

sections 148 to 153, assess or reassess such income and

also any other income chargeable to tax which has escaped

assessment and which comes to his notice subsequently in

the   course   of   the   proceedings   under   this section,   or

recomputed the loss or the depreciation allowance or any

other allowance, as the case may be, for the assessment year

concerned (hereafter in this section and in sections 148 to

153 referred to as the relevant assessment year):

Provided that where an assessment under sub­section (3) of

section 143 or this section has been made for the relevant

assessment year, no action shall be taken under this section

after the expiry of four years from the end of the relevant

assessment year, unless any income chargeable to tax has

escaped assessment for such assessment year by reason of

the failure on the part of the assessee to make a return

under section 139 or in response to a notice issued under

sub­section (1) of section 142 or section 148 or to disclose

8

fully   and   truly   all   material   facts   necessary   for   his

assessment, for that assessment year: 

Provided further that nothing contained in the first proviso

shall apply in a case where any income in relation to any

asset   (including   financial   interest   in   any   entity)   located

outside India, chargeable to tax, has escaped assessment for

any assessment year: 

Provided   also   that   the   Assessing   Officer   may   assess   or

reassess   such   income,   other   than   the   income   involving

matters   which   are   the   subject   matters   of   any   appeal,

reference or revision, which is chargeable to tax and has

escaped assessment. 

Explanation 1.—Production before the Assessing Officer of

account   books   or   other   evidence   from   which   material

evidence could with due diligence have been discovered by

the   Assessing   Officer   will   not   necessarily   amount   to

disclosure within the meaning of the foregoing proviso. 

Explanation   2.—For   the   purposes   of   this   section,   the

following shall also be deemed to be cases where income

chargeable to tax has escaped assessment, namely :—

(a) where no return of income has been furnished by the

assessee although his total income or the total income of any

other person in respect of which he is assessable under this

Act during the previous year exceeded the maximum amount

which is not chargeable to income­tax; 

(b)   where  a  return  of  income  has  been   furnished  by   the

assessee but no assessment has been made and it is noticed

by the Assessing Officer that the assessee has understated

the   income   or   has   claimed   excessive   loss,   deduction,

allowance or relief in the return; 

(ba) where the assessee has failed to furnish a report in

respect of any international transaction which he was so

required under section 92E; 

(c) where an assessment has been made, but— 

(i) income chargeable to tax has been underassessed;

or 

(ii) such income has been assessed at too low a rate; or

(iii)   such   income   has   been   made   the   subject   of

excessive relief under this Act; or 

9

(iv)   excessive   loss   or   depreciation   allowance   or   any

other allowance under this Act has been computed; 

(ca) where a return of income has not been furnished by the

assessee or a return of income has been furnished by him

and on the basis of information or document received from

the prescribed income­tax authority, under sub­section (2) of

section 133C, it is noticed by the Assessing Officer that the

income of the assessee exceeds the maximum amount not

chargeable to tax, or as the case may be, the assessee has

understated   the   income   or   has   claimed   excessive   loss,

deduction, allowance or relief in the return; 

(d) where a person is found to have any asset (including

financial interest in any entity) located outside India.

Explanation   3.—For   the   purpose   of   assessment   or

reassessment under this section, the Assessing Officer may

assess or reassess the income in respect of any issue, which

has escaped assessment, and such issue comes to his notice

subsequently in the course of the proceedings under this

section,   notwithstanding   that   the   reasons   for   such   issue

have not been included in the reasons recorded under sub­

section (2) of section 148. 

Explanation   4.—For   the   removal   of   doubts,   it   is   hereby

clarified that the provisions of this section, as amended by

the   Finance   Act,   2012,   shall   also   be   applicable   for   any

assessment year beginning on or before the 1st day of April,

2012.

Issue of notice where income has escaped assessment­

148.(1)   Before   making   the   assessment,   reassessment   or

recomputation under section 147, the Assessing Officer shall

serve   on   the   assessee   a   notice   requiring   him   to   furnish

within   such  period,   as  may   be   specified  in   the   notice,   a

return of his income or the income of any other person in

respect of which he is assessable under this Act during the

previous year corresponding to the relevant assessment year,

in the prescribed form and verified in the prescribed manner

and   setting   forth   such   other   particulars   as   may   be

prescribed; and the provisions of this Act shall, so far as may

be,   apply   accordingly   as   if   such   return   were   a   return

required to be furnished under section 139: 

Provided that in a case— 

10

(a)  where a  return has been furnished  during the  period

commencing on the 1st day of October, 1991 and ending on

the 30th day of September, 2005 in response to a notice

served under this section, and 

(b) subsequently a notice has been served under sub­section

(2) of section 143 after the expiry of twelve months specified

in the proviso to subsection (2) of section 143, as it stood

immediately before the amendment of said sub­section by

the Finance Act, 2002 (20 of 2002) but before the expiry of

the time limit for making the assessment, re­assessment or

recomputation as specified in sub­section (2) of section 153,

every such notice referred to in this clause shall be deemed

to be a valid notice:

Provided further that in a case— 

(a)  where a  return has been furnished  during the  period

commencing on the 1st day of October, 1991 and ending on

the 30th day of September, 2005, in response to a notice

served under this section, and 

(b) subsequently a notice has been served under clause (ii) of

sub­section   (2)   of   section   143   after   the   expiry   of   twelve

months specified in the proviso to clause (ii) of sub­section

(2) of section 143, but before the expiry of the time limit for

making the assessment, reassessment or recomputation as

specified in sub­section (2) of section 153, every such notice

referred   to   in   this   clause   shall   be   deemed   to   be   a   valid

notice. 

Explanation.—For   the   removal   of   doubts,   it   is   hereby

declared that nothing contained in the first proviso or the

second proviso shall apply to any return which has been

furnished   on   or   after   the   1st   day   of   October,   2005   in

response to a notice served under this section. 

(2)   The   Assessing   Officer   shall,   before   issuing   any   notice

under this section, record his reasons for doing so.

Time limit for notice­ 

149. (1) No notice under section 148 shall be issued for the

relevant assessment year,— 

(a)   if   four   years   have   elapsed   from   the   end   of   the

relevant assessment year, unless the case falls under

clause (b) or clause (c); 

11

(b) if four years, but not more than six years, have

elapsed from the end of the relevant assessment year

unless   the   income   chargeable   to   tax   which   has

escaped assessment amounts to or is likely to amount

to one lakh rupees or more for that year; 

(c) if four years, but not more than sixteen years, have

elapsed from the end of the relevant assessment year

unless the income in relation to any asset (including

financial interest in any entity) located outside India,

chargeable to tax, has escaped assessment. 

Explanation.—In   determining   income   chargeable   to   tax

which has escaped assessment for the purposes of this sub­

section, the provisions of Explanation 2 of section 147 shall

apply as they apply for the purposes of that section. 

(2) The provisions of sub­section (1) as to the issue of notice

shall be subject to the provisions of section 151. 

(3) If the person on whom a notice under section 148 is to be

served is a person treated as the agent of a nonresident

under   section   163   and   the   assessment,   reassessment   or

recomputation to be made in pursuance of the notice is to be

made on him as the agent of such non­resident, the notice

shall not be issued after the expiry of a period of six years

from the end of the relevant assessment year. 

Explanation.—For   the   removal   of   doubts,   it   is   hereby

clarified that the provisions of sub­sections (1) and (3), as

amended by the Finance Act, 2012, shall also be applicable

for any assessment year beginning on or before the 1st day

of April, 2012.

Sanction for issue of notice­ 

151. (1) No notice shall be issued under section 148 by an

Assessing Officer, after the expiry of a period of four years

from the end of the relevant assessment year, unless the

Principal   Chief   Commissioner   or   Chief   Commissioner   or

Principal Commissioner or Commissioner is satisfied, on the

reasons recorded by the Assessing Officer, that it is a fit case

for the issue of such notice. 

(2) In a case other than a case falling under sub­section (1),

no notice shall be issued under section 148 by an Assessing

Officer, who is below the rank of Joint Commissioner, unless

the Joint Commissioner is satisfied, on the reasons recorded

12

by such Assessing Officer, that it is a fit case for the issue of

such notice. 

(3) For the purposes of sub­section (1) and sub­section (2),

the Principal Chief Commissioner or the Chief Commissioner

or the Principal Commissioner or the Commissioner or the

Joint Commissioner, as the case may be, being satisfied on

the reasons recorded by the Assessing Officer about fitness

of a case for the issue of notice under section 148, need not

issue such notice himself.”

3.1 In pursuance to the power vested under section 3 of the

Relaxation   Act,   2020,   the   Central   Government   issued

following Notifications inter­alia extending the time lines

prescribed   under   section   149   for   issuance   of

reassessment notices under section 148 of the Income

Tax Act, 1961:

Date   of

Notificatio

n

Original limitation for

issuance   of   notice

under Section 148 of

the Act

Extended

Limitation

31.03.202020.03.2020   to

29.06.2020

30.06.2020

24.06.202020.03.2020   to

31.12.2020

31.03.2021

31.03.202131.03.2021 30.04.2021

27.04.202130.04.2021 30.06.2021

The Explanations to the Notifications dated 31

st

 March,

2021 and 27

th

 April, 2021 issued under section 3 of the

Relaxation Act, 2020 also stipulated that the provisions,

as they existed prior to the amendment by the Finance

13

Act, 2021, shall apply to the reassessment proceedings

initiated thereunder. 

3.2 The  Parliament   introduced   reformative   changes   to

Sections   147   to   151   of   the   Income   Tax   Act,   1961

governing   reassessment   proceedings   by   way   of   the

Finance Act, 2021, which was passed on 28

th

  March,

2021.  The substituted sections 147 to 149 and section

151 applicable w.e.f. 01.04.2021, passed in the Finance

Act, 2021, are as under: ­ 

Income escaping assessment­ 

“147. If any income chargeable to tax, in the case of an

assessee, has escaped assessment for any assessment year,

the   Assessing   Officer   may,   subject   to   the   provisions   of

sections   148   to   153,   assess   or   reassess   such   income   or

recompute   the   loss   or   the   depreciation   allowance   or   any

other   allowance   or   deduction   for   such   assessment   year

(hereafter in this section and in sections 148 to 153 referred

to as the relevant assessment year). 

Explanation.—For   the   purposes   of   assessment   or

reassessment   or   recomputation   under   this   section,   the

Assessing   Officer   may   assess   or   reassess   the   income   in

respect of any issue, which has escaped assessment, and

such issue comes to his notice subsequently in the course of

the proceedings under this section, irrespective of the fact

that the provisions of section 148A have not been complied

with.”.

Issue of notice where income has escaped assessment­

148.   Before   making   the   assessment,   reassessment   or

recomputation   under   section   147,   and   subject   to   the

provisions of section 148A, the Assessing Officer shall serve

14

on the assessee a notice, along with a copy of the order

passed,   if   required,   under   clause   (d)   of   section   148A,

requiring   him   to   furnish   within   such   period,   as   may   be

specified in such notice, a return of his income or the income

of any other person in respect of which he is assessable

under this Act during the previous year corresponding to the

relevant assessment year, in the prescribed form and verified

in   the   prescribed   manner   and   setting   forth   such   other

particulars as may be prescribed; and the provisions of this

Act shall, so far as may be, apply accordingly as if such

return were a return required to be furnished under section

139: 

Provided that no notice under this section shall be issued

unless there is information with the Assessing Officer which

suggests   that   the   income   chargeable   to   tax   has   escaped

assessment   in   the   case   of   the   assessee   for   the   relevant

assessment   year   and   the   Assessing   Officer   has   obtained

prior approval of the specified authority to issue such notice.

Explanation 1.—For the purposes of this section and section

148A,   the   information   with   the   Assessing   Officer   which

suggests   that   the   income   chargeable   to   tax   has   escaped

assessment means,—

(i) any information flagged in the case of the assessee for the

relevant   assessment   year   in   accordance   with   the   risk

management strategy formulated by the Board from time to

time; 

(ii) any final objection raised by the Comptroller and Auditor­

General of India to the effect that the assessment in the case

of the assessee for the relevant assessment year has not

been made in accordance with the provisions of this Act. 

Explanation 2.—For the purposes of this section, where,— 

(i)   a   search   is   initiated   under   section   132   or   books   of

account, other documents or any assets are requisitioned

under section 132A, on or after the 1st day of April, 2021, in

the case of the assessee; or 

(ii) a survey is conducted under section 133A, other than

under sub­section (2A) or sub­section (5) of that section, on

or   after   the   1st   day   of   April,   2021,   in   the   case   of   the

assessee; or 

15

(iii) the Assessing Officer is satisfied, with the prior approval

of the Principal Commissioner or Commissioner, that any

money, bullion, jewellery or other valuable article or thing,

seized or requisitioned under section 132 or under section

132A in case of any other person on or after the 1st day of

April, 2021, belongs to the assessee; or 

(iv) the Assessing Officer is satisfied, with the prior approval

of Principal Commissioner or Commissioner, that any books

of   account   or   documents,   seized   or   requisitioned   under

section 132 or section 132A in case of any other person on

or after the 1st day of April, 2021, pertains or pertain to, or

any information contained therein, relate to, the assessee, 

the Assessing Officer shall be deemed to have information

which   suggests   that   the   income   chargeable   to   tax   has

escaped assessment in the case of the assessee for the three

assessment   years   immediately   preceding   the   assessment

year relevant to the previous year in which the search is

initiated or books of account, other documents or any assets

are requisitioned or survey is conducted in the case of the

assessee or money, bullion, jewellery or other valuable article

or thing or books of account or documents are seized or

requisitioned in case of any other person. 

Explanation 3.—For the purposes of this section, specified

authority means the specified authority referred to in section

151.”

Conducting inquiry, providing opportunity before issue

of notice under section 148 ­

“148A. The Assessing Officer shall, before issuing any notice

under section 148,— 

(a) conduct any enquiry, if required, with the prior approval

of specified authority, with respect to the information which

suggests   that   the   income   chargeable   to   tax   has   escaped

assessment; 

(b) provide an opportunity of being heard to the assessee,

with   the   prior   approval   of   specified   authority,   by   serving

upon him a notice to show cause within such time, as may

be specified in the notice, being not less than seven days and

but not exceeding thirty days from the date on which such

notice is issued, or such time, as may be extended by him on

the basis of an application in this behalf, as to why a notice

under   section   148   should   not   be   issued   on   the   basis   of

16

information which suggests that income chargeable to tax

has   escaped   assessment   in   his   case   for   the   relevant

assessment year and results of enquiry conducted, if any, as

per clause (a); 

(c)   consider   the   reply   of   assessee   furnished,   if   any,   in

response to the show­cause notice referred to in clause (b); 

(d)   decide,   on   the   basis   of   material   available   on   record

including reply of the assessee, whether or not it is a fit case

to issue a notice under section 148, by passing an order,

with  the  prior  approval of  specified authority,  within  one

month from the end of the month in which the reply referred

to in clause (c) is received by him, or where no such reply is

furnished, within one month from the end of the month in

which time or extended time allowed to furnish a reply as per

clause (b) expires: 

Provided that the provisions of this section shall not apply in

a case where,— 

(a) a search is initiated under section 132 or books of

account,   other   documents   or   any   assets   are

requisitioned under section 132A in the case of the

assessee on or after the 1st day of April, 2021; or 

(b)  the  Assessing   Officer   is  satisfied,  with the  prior

approval   of   the   Principal   Commissioner   or

Commissioner   that  any  money,  bullion,  jewellery  or

other   valuable   article   or   thing,   seized   in   a   search

under   section   132   or   requisitioned   under   section

132A, in the case of any other person on or after the

1st day of April, 2021, belongs to the assessee; or 

(c)   the   Assessing   Officer   is   satisfied,   with  the   prior

approval   of   the   Principal   Commissioner   or

Commissioner   that   any   books   of   account   or

documents, seized in a search under section 132 or

requisitioned under section 132A, in case of any other

person on or after the 1st day of April, 2021, pertains

or pertain to, or any information contained therein,

relate to, the assessee. 

Explanation.—For   the   purposes   of   this   section,   specified

authority means the specified authority referred to in section

151.”

17

Time limit for notice­ 

“149. (1) No notice under section 148 shall be issued for the

relevant assessment year,— 

(a) if three years have elapsed from the end of the relevant

assessment year, unless the case falls under clause (b); 

(b) if three years, but not more than ten years, have elapsed

from  the end of the relevant assessment year unless the

Assessing Officer has in his possession books of account or

other documents or evidence which reveal that the income

chargeable to tax, represented in the form of asset, which

has escaped assessment amounts to or is likely to amount to

fifty lakh rupees or more for that year: 

Provided that no notice under  section 148 shall be

issued at any time in a case for the relevant assessment year

beginning on or before 1st day of April, 2021, if such notice

could not have been issued at that time on account of being

beyond   the   time   limit   specified   under   the   provisions   of

clause (b) of sub­section (1) of this section, as they stood

immediately before the commencement of the Finance Act,

2021: 

Provided further that the provisions of this sub­section

shall not apply in a case, where a notice under section 153A,

or section 153C read with section 153A, is required to be

issued in relation to a search initiated under section 132 or

books   of   account,   other   documents   or   any   assets

requisitioned under section 132A, on or before the 31st day

of March, 2021: 

Provided also that for the purposes of computing the

period of limitation as per this section, the time or extended

time   allowed   to   the   assessee,   as   per   show­cause   notice

issued under clause (b) of section 148A or the period during

which the proceeding under section 148A is stayed by an

order or injunction of any court, shall be excluded: 

Provided   also   that   where   immediately   after   the

exclusion   of   the   period   referred   to   in   the   immediately

preceding proviso, the period of limitation available to the

Assessing Officer for passing an order under clause (d) of

section 148A is less than seven days, such remaining period

shall be extended to seven days and the period of limitation

under   this   sub­section   shall   be   deemed   to   be   extended

accordingly. 

18

Explanation.—For   the   purposes   of   clause   (b)   of   this

subsection, “asset” shall include immovable property, being

land or building or both, shares and securities, loans and

advances, deposits in bank account.

(2) The provisions of sub­section (1) as to the issue of notice

shall be subject to the provisions of section 151.’

Sanction for issue of notice­ 

“151. Specified authority for the purposes of section 148 and

section 148A shall be— 

(i)   Principal   Commissioner   or   Principal   Director   or

Commissioner or Director, if three years or less than

three years have elapsed from the end of the relevant

assessment year; 

(ii) Principal Chief Commissioner or Principal Director

General   or   where   there   is   no   Principal   Chief

Commissioner   or   Principal   Director   General,   Chief

Commissioner or Director General, if more than three

years   have   elapsed   from   the   end   of   the   relevant

assessment year.” 

3.3In sub­section (1) of section 151A of the Income Tax Act, in

the opening portion, after the words and figures “issuance

of notice under section 148”, the words, figures and letter

“or   conducting   of   enquiries   or   issuance   of   show­cause

notice   or   passing   of   order   under   section   148A”   are

inserted.

4. Despite the substituted sections 147 to 151 of the Income

Tax Act, 1961 by the Finance Act, 2021 coming into force

19

on 1

st

 April, 2021, according to learned ASG, the Revenue

issued approximately 90,000 reassessment notices to the

respective assessees under the erstwhile sections 148 to

151 thereof by relying on explanations in the Notifications

dated 31

st

  March, 2021 and 27

th

  April, 2021. The said

reassessment   notices   were   the   subject   matter   of   writ

petitions before the various High Courts. The respective

High Courts have held that all the respective reassessment

notices issued under the erstwhile sections 148 to 151 of

the   Income   Tax   Act,   1961,   are   bad   in   law   as   the

reassessment notices issued after 01.04.2021 are governed

by the substituted sections 147 to 151 of the Income Tax

Act,   1961,   substituted   by   the   Finance   Act,   2021.

Consequently, the respective High Courts have set aside all

the reassessment notices issued under section 148 of the

Income  Tax Act,  1961  wherever  assailed.  The  common

judgment and order passed by the High Court of Allahabad

is the subject matter of the present appeals. However, the

High Court of Delhi in its common judgment and order

dated   15.12.2021   while   quashing   the   respective

reassessment notices has also observed that if the law

20

permits  the revenue to take further steps in the matter

they shall be at liberty to do so.

5. We   have   heard   Shri   N.   Venkataraman,   learned   ASG

appearing   on   behalf   of   the   Revenue   and   Shri   C.A.

Sundaram and Shri S. Ganesh, learned Senior Advocates

and   other   learned   counsel   appearing   on   behalf   of   the

respective assessee. 

6. It cannot be disputed that by substitution of sections 147

to 151 of the Income Tax Act (IT Act) by the Finance Act,

2021, radical and reformative changes are made governing

the   procedure   for   reassessment   proceedings.   Amended

sections 147 to 149 and section 151 of the IT Act prescribe

the   procedure   governing   initiation   of   reassessment

proceedings. However, for several reasons, the same gave

rise   to   numerous   litigations   and   the   reopening   were

challenged inter alia, on the grounds such as (1) no valid

“reason   to   believe”   (2)   no   tangible/reliable

material/information in possession of the assessing officer

leading to  formation of belief that income has escaped

assessment,   (3)   no   enquiry   being   conducted   by   the

21

assessing   officer   prior   to   the   issuance   of   notice;   and

reopening is based on change of opinion of the assessing

officer and (4) lastly the mandatory procedure laid down by

this Court in the case of GKN Driveshafts (India) Ltd. Vs.

Income Tax Officer and ors; (2003) 1 SCC 72, has not

been followed. 

6.1Further   pre­Finance   Act,   2021,   the   reopening   was

permissible for a maximum period up to six years and in

some cases beyond even six years leading to uncertainty

for a considerable time. Therefore, Parliament thought it fit

to   amend   the   Income   Tax   Act   to   simplify   the   tax

administration,   ease   compliances   and   reduce   litigation.

Therefore, with a view to achieve the said object, by the

Finance Act, 2021, sections 147 to 149 and section 151

have been substituted. 

6.2Under the substituted provisions of the IT Act vide Finance

Act, 2021, no notice under section 148 of the IT Act can be

issued without following the procedure prescribed under

section 148A of the IT Act. Along with the notice under

22

section 148 of the IT Act, the assessing officer (AO) is

required to serve the order passed under section 148A of

the IT Act. section 148A of the IT Act is a new provision

which   is   in   the   nature   of   a   condition   precedent.

Introduction of section 148A of the IT Act can thus be said

to be a game changer with an aim to achieve the ultimate

object   of   simplifying   the   tax   administration,   ease

compliance and reduce litigation. 

6.3But prior to pre­Finance Act, 2021, while reopening an

assessment,   the   procedure   of   giving   the   reasons   for

reopening and an opportunity to the assessee and the

decision of the objectives were required to be followed as

per   the   judgment   of   this   Court   in   the   case   of  GKN

Driveshafts (India) Ltd. (supra). 

6.4However, by way of section 148A, the procedure has now

been streamlined and simplified. It provides that before

issuing any notice under section 148, the assessing officer

shall   (i)   conduct   any   enquiry,  if   required,   with   the

approval   of   specified   authority,   with   respect   to   the

23

information which suggests that the income chargeable to

tax has escaped assessment; (ii) provide an opportunity of

being heard to the assessee, with the prior approval of

specified authority; (iii) consider the reply of the assessee

furnished, if any, in response to the show­cause notice

referred to in clause (b); and (iv) decide, on the basis of

material   available   on   record   including   reply   of   the

assessee, as to whether or not it is a fit case to issue a

notice under section 148 of the IT Act and (v) the AO is

required to pass a specific order within the time stipulated.

6.5Therefore, all safeguards are provided before notice under

section 148 of the IT Act is issued. At every stage, the prior

approval of the specified authority is required, even for

conducting the enquiry as per section 148A(a). Only in a

case where, the assessing officer is of the opinion that

before any notice is issued under section 148A(b) and an

opportunity   is   to   be   given  to   the   assessee,   there   is   a

requirement   of   conducting   any   enquiry,   the   assessing

officer may do so and conduct any enquiry. Thus if the

assessing  officer   is   of  the   opinion  that   any   enquiry   is

required, the assessing officer can do so, however, with the

24

prior approval of the specified authority, with respect to

the information which suggests that the income chargeable

to tax has escaped assessment. 

6.6Substituted section 149 is the provision governing the time

limit for issuance of notice under section 148 of the IT Act.

The substituted section 149 of the IT Act has reduced the

permissible time limit for issuance of such a notice to

three years and only in exceptional cases ten years. It also

provides further additional safeguards which were absent

under the earlier regime pre­Finance Act, 2021. 

7. Thus, the new provisions substituted by the Finance Act,

2021   being   remedial   and   benevolent   in   nature   and

substituted with a specific aim and object to protect the

rights and interest of the assessee as well as and the same

being in public interest, the respective High Courts have

rightly held that the benefit of new provisions shall be

made available even in respect of the proceedings relating

to past assessment years, provided section 148 notice has

been issued on or after 1

st

 April, 2021. We are in complete

25

agreement with the view taken by the various High Courts

in holding so. 

8. However, at the same time, the judgments of the several

High Courts would result in no reassessment proceedings

at all, even if the same are permissible under the Finance

Act, 2021 and as per substituted sections 147 to 151 of

the IT Act.  The Revenue cannot be made remediless and

the   object   and   purpose   of   reassessment   proceedings

cannot be frustrated.   It is true that due to a bonafide

mistake and in view of subsequent extension of time vide

various notifications, the Revenue issued the impugned

notices   under   section   148   after   the   amendment   was

enforced w.e.f. 01.04.2021, under the unamended section

148.  In our view the same ought not to have been issued

under the unamended Act and ought to have been issued

under the substituted provisions of sections 147 to 151 of

the IT Act as per the Finance Act, 2021.  There appears to

be   genuine   non­application   of   the   amendments   as   the

officers of the Revenue may have been under a bonafide

belief   that   the   amendments   may   not   yet   have   been

26

enforced.     Therefore,   we   are   of   the   opinion   that   some

leeway  must  be  shown  in  that   regard   which  the   High

Courts could have done so.  Therefore, instead of quashing

and setting aside the reassessment notices issued under

the unamended provision of IT Act, the High Courts ought

to have passed an order construing the notices issued

under unamended Act/unamended provision of the IT Act

as those deemed to have been issued under section 148A

of the IT Act as per the new provision section 148A and the

Revenue ought to have been permitted to proceed further

with the reassessment proceedings as per the substituted

provisions of sections 147 to 151 of the IT Act as per the

Finance   Act,   2021,   subject   to   compliance   of   all   the

procedural requirements and the defences, which may be

available to the assessee under the substituted provisions

of sections 147 to 151 of the IT Act and which may be

available   under   the   Finance   Act,   2021   and   in   law.

Therefore, we propose to modify the judgments and orders

passed by the respective High Courts as under: ­ 

27

(i)The respective impugned section 148 notices issued

to the respective assessees shall be deemed to have

been issued under section 148A of the IT Act as

substituted by the Finance Act, 2021 and treated to

be show­cause notices in terms of section 148A(b).

The respective assessing officers shall within thirty

days   from   today   provide   to   the   assessees   the

information   and   material   relied   upon   by   the

Revenue   so   that   the   assessees   can   reply   to   the

notices within two weeks thereafter;

(ii)The requirement of conducting any enquiry with the

prior   approval   of   the   specified   authority   under

section 148A(a) be dispensed with as a one­time

measure vis­

à­vis those notices which have been

issued under Section 148 of the unamended Act

from   01.04.2021   till   date,   including   those   which

have been quashed by the High Courts;

(iii)The assessing officers shall thereafter pass an order

in terms of section 148A(d) after following the due

28

procedure   as   required   under   section   148A(b)   in

respect of each of the concerned assessees; 

(iv)All   the   defences   which   may   be   available   to   the

assessee under section 149 and/or which may be

available under the Finance Act, 2021 and in law

and whatever rights are available to the Assessing

Officer under the Finance Act, 2021 are kept open

and/or shall continue to be available and;

(v)The present order shall substitute/modify respective

judgments and orders passed by the respective High

Courts quashing the similar notices issued under

unamended section 148 of the IT Act irrespective of

whether they have been assailed before this Court or

not. 

9. There   is   a   broad   consensus   on   the   aforesaid   aspects

amongst   the   learned   ASG   appearing   on   behalf   of   the

Revenue   and   the   learned   Senior   Advocates/learned

counsel appearing on behalf of the respective assessees.

29

We are also of the opinion that if the aforesaid order is

passed, it will strike a balance between the rights of the

Revenue as well as the respective assesses as because of a

bonafide belief of the officers of the Revenue in issuing

approximately 90000 such notices, the Revenue may not

suffer as ultimately it is the public exchequer which would

suffer. 

Therefore, we have proposed to pass the present order

with a view avoiding filing of further appeals before this

Court and burden this Court with approximately 9000

appeals against the similar judgments and orders passed

by the various High Courts, the particulars of some of

which are referred to hereinabove. We have also proposed

to pass the aforesaid order in exercise of our powers under

Article 142 of the Constitution of India by holding that the

present   order   shall   govern,   not   only   the   impugned

judgments   and   orders   passed   by   the   High   Court   of

Judicature at Allahabad, but shall also be made applicable

in respect of the similar judgments and orders passed by

30

various High Courts across the country and therefore the

present order shall be applicable to PAN INDIA.      

10.In view of the above and for the reasons stated above, the

present Appeals are ALLOWED IN PART. The impugned

common judgments and orders passed by the High Court

of  Judicature at  Allahabad  in W.T.  No. 524/2021 and

other allied tax appeals/petitions, is/are hereby modified

and substituted as under: ­ 

(i)The   impugned   section   148   notices   issued   to   the

respective   assessees   which   were   issued   under

unamended section 148 of the IT Act, which were the

subject matter of writ petitions before the various

respective High Courts shall be deemed to have been

issued   under   section   148A   of   the   IT   Act   as

substituted by the Finance Act, 2021 and construed

or   treated   to   be   show­cause   notices   in   terms   of

section 148A(b). The assessing officer shall, within

thirty   days   from   today   provide   to   the   respective

assessees information and material relied upon by

31

the Revenue, so that the assesees can reply to the

show­cause notices within two weeks thereafter;

(ii)The   requirement   of   conducting   any   enquiry,   if

required,   with   the   prior   approval   of   specified

authority under section 148A(a) is hereby dispensed

with as a one­time measure vis­

à­vis those notices

which have been issued under section 148 of the

unamended Act from 01.04.2021 till date, including

those which have been quashed by the High Courts.

Even otherwise as observed hereinabove holding

any   enquiry   with   the   prior   approval   of   specified

authority is not mandatory but it is for the concerned

Assessing Officers to hold any enquiry, if required;

(iii)The assessing officers shall thereafter pass orders in

terms of section 148A(d) in respect of each of the

concerned assessees; Thereafter after following the

procedure as required under section 148A may issue

notice under section 148 (as substituted);

32

(iv)All defences which may be available to the assesses

including those available under section 149 of the IT

Act and all rights and contentions which may be

available to the concerned assessees and Revenue

under   the   Finance   Act,   2021   and   in   law   shall

continue to be available.

11.The present order shall be applicable PAN INDIA and all

judgments and orders passed by different High Courts on

the issue and under which similar notices which were

issued after 01.04.2021 issued under section 148 of the

Act are set aside and shall be governed by the present

order and shall stand modified to the aforesaid extent. The

present order is passed in exercise of powers under Article

142 of the Constitution of India so as to avoid any further

appeals by the Revenue on the very issue by challenging

similar judgments and orders, with a view not to burden

this  Court with approximately 9000 appeals.   We also

observe that present order shall also govern the pending

writ   petitions,   pending   before   various   High   Courts   in

33

which similar notices under Section 148 of the Act issued

after 01.04.2021 are under challenge.

12.The impugned common judgments and orders passed by

the High Court of Allahabad and the similar judgments

and   orders   passed   by   various   High   Courts,   more

particularly, the respective judgments and orders passed

by   the   various   High   Courts   particulars   of   which   are

mentioned hereinabove, shall stand modified/substituted

to the aforesaid extent only. 

All these appeals are accordingly partly allowed to the

aforesaid extent. 

In the facts of the case, there shall be no order as to

costs.     

…………………………………J.

                (M. R. SHAH)

…………………………………J.

 (B.V. NAGARATHNA)

New Delhi, 

May 4, 2022.

34