(2)A person shall be considered to have under-reported his income, if—(a)the income assessed is greater than the income determined in the return processed under clause (a) of sub-section (1) of section 143;(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 148;(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 the provisions of section 115JB or section 115JC, as the case may be, is greater than the deemed total income determined in the return processed under clause (a) of sub-section (1) of section 143;(e)the amount of deemed total income assessed as per the provisions of section 115JB or section 115JC 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 148;(f)the amount of deemed total income reassessed as per the provisions of section 115JB or section 115JC, as the case may be, is greater than the deemed total income assessed or reassessed immediately before such reassessment;(g)the income assessed or reassessed has the effect of reducing the loss or converting such loss into income.
