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“Section 253(2)”

Section References (mined)Section 253Section 253(2)103 judgments

The decision most relied on for Section 253(2) is Vishin Meghani v. DCIT & Anr (398 ITR 250), cited in 291 judgments on BharatTax.

Leading authorities on Section 253(2)

Vishin Meghani v. DCIT & Anr
398 ITR 250 · 2017 · High Court
291
citing judgments

This case is cited as an authority supporting the condonation of delay in filing income tax appeals, particularly when an assessee presents a request for such condonation.

PCIT v. IL&FS Energy Development Company Ltd.
84 Taxmann.com 186 · 2017 · High Court
255
citing judgments

Disallowance under Section 14A of the Income-tax Act, 1961 is not permissible where the assessee has not earned any exempt income during the relevant assessment year. A CBDT Circular cannot override the express provisions of Section 14A read with Rule 8D to mandate such a disallowance.

Shivsagar Veg Restaurant v. ACIT
317 ITR 433 · 2009 · High Court
202
citing judgments

Orders that are inordinately delayed are liable to be recalled and heard afresh, and the Appellate Tribunal President should frame guidelines for timely disposal of appeals.

Land Acquisition, Anantnag and Anr. v. Ms Katiji and Others
167 ITR 5 · 1987 · Supreme Court
164
citing judgments

The principle of 'sufficient cause' for condonation of delay in filing appeals requires a liberal interpretation to ensure substantial justice, but delay will not be condoned if sufficient cause is not satisfactorily explained by the appellant.

Tools Pvt Ltd. v. CIT
238 ITR 268 · 1999 · High Court
142
citing judgments

The Income Tax Appellate Tribunal (Tribunal) can consider questions of law arising in assessment proceedings even if they were not raised before the lower authorities. An appellate authority possesses all powers of the original authority, subject to statutory limitations.

Jt. CIT v. Tractors and Farm Equipments Ltd.
104 ITD 149 · 2007 · ITAT
118
citing judgments

A delay in filing an appeal cannot be condoned if it is attributable to the assessee's negligence or inaction, such as misplacing and forgetting the Commissioner (Appeals)'s order. The provisions relating to limitation apply with rigour, and a lack of due care and attention is not a sufficient reason for condonation.

CIT v. Sitex Industries Ltd.
82 Taxmann.com 171 · 2017 · High Court
117
citing judgments

No disallowance for investments made out of surplus funds can be made if tax-free dividends are earned on such investments.

CIT v. Mahalaxmi Glass Works (P) Ltd.
318 ITR 116 · 2009 · High Court
64
citing judgments

When the valuation of closing stock is adjusted to include CENVAT or Modvat credit under Section 145A, a corresponding adjustment must also be made to the opening stock.

Judgments citing Section 253(2)

Income Tax Officer, Ward-1, Sirsi vs. Shri Bhooteshwar Pattina Sahakari Sangha Niyamitha, Sirsi

The appeal of the revenue is DISMISSED as withdrawn

ITA 305/PAN/2025[2020-21]Status: DisposedITAT Panaji08 Jan 2026AY 2020-21

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliआयकर अपील सं. Ita No. 305/Pan/2025 निर्धारण वर्ा / Assessment Year : 2020-21 Income Tax Officer Ward-(1), Sirsi. . . . . . . . Appellant बिधम / V/S Shri Bhooteshwar Pattina Sahakari Sangh Niyamita Cp Bazar, Opp. Union Bank, Sirsi, Sirsi - 581401 Pan : Aauas5459A . . . . . . . Respondent Represented Assessee By: None For The Assessee Revenue By: Ms Rijjula Uniyal [‘Ld. Dr’] Date Of Conclusive Hearing: 08/01/2026 Date Of Pronouncement : 08/01/2026 Order Per G. D. Padmahshali, Am; The Present Appeal By The Revenue Is Instituted U/S 253(2) Of The Income Tax Act, 1961 [‘The Act’ In Short] Challenges The Order Dt. 21/05/2025 Passed U/S 250 Of The Act By The National Faceless Appeal Centre, Delhi [‘Ld. Nfac’ In Short] Which In Turn Arisen From The Regular Assessment Order Dt. 22/09/2022 Passed U/S 143(2) Of The Act By The National Faceless E-Asstt. Centre, Delhi [‘Ld. Ao’ In Short] For Assessment Year 2020-21 [‘Ay’ In Short]

For Appellant: None for the AssesseeFor Respondent: Ms Rijjula Uniyal [‘Ld. DR’]
Section 143(2)Section 250Section 253(2)

IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, GOA BEFORE HON’BLE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI