(2)A person shall be deemed to have under-reported his income, if—(a)the income assessed is greater than the income determined in the return processed under section 270(1)(a);(b)the income assessed is greater than the maximum amount not chargeable to tax, where no return of income has been furnished or where return has been furnished for the first time under section 280;(c)the income reassessed is greater than the income assessed or reassessed immediately before such reassessment;(d)the amount of deemed total income assessed or reassessed as per section 206 (1) and (2), is greater than the deemed total income determined in the return processed under section 270(1)(a);(e)the amount of deemed total income assessed as per section 206(1) and (2), is greater than the maximum amount not chargeable to tax, where no return of income has been furnished or where return has been furnished for the first time under section 280;(f)the amount of deemed total income reassessed as per section 206(1) and (2), is greater than the deemed total income assessed or reassessed under the said sections immediately before such reassessment;(g)the income assessed or reassessed has the effect of reducing the loss or converting such loss into income.
