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“Section 249(4)”

Section References (mined)Section 249Section 249(4)422 judgments

The decision most relied on for Section 249(4) is Pr. CIT v. Golden Peace Hotels and Resorts (P) Ltd. (124 Taxmann.com 249), cited in 105 judgments on BharatTax.

Leading authorities on Section 249(4)

Pr. CIT v. Golden Peace Hotels and Resorts (P) Ltd.
124 Taxmann.com 249 · 2021 · Supreme Court
105
citing judgments

A penalty levied under Section 271(1)(c) is not sustainable if the notice issued under Section 274 fails to specifically mention whether the charge relates to concealment of income or furnishing inaccurate particulars of income. The Assessing Officer must specify the exact charge for the penalty to be valid.

Trust (249 ITR 533) (Bom.) 3. CIT vs. Red Rose School (163 Taxman 19 (All.) 4. DIT(E) v. Alarippu (
172 ITR 698 · 1988 · High Court
61
citing judgments

Income received by a trust from sources like extra fees can be taxed at the maximum marginal rate, while other income remains eligible for exemption under Section 11 of the Income Tax Act.

11th June, 1996. 4. In Trustees of H.E.H. the Nizam’s Supplemental Family Trust v. CIT
242 ITR 381 · 2000 · Supreme Court
32
citing judgments

Reassessment proceedings under Section 148 of the Income Tax Act cannot be initiated unless the assessment proceedings based on a previously filed return have been terminated. Notice for reassessment cannot be issued while original assessment proceedings are pending.

ITO v. Seth Bros. (SC)
74 ITR 836 · 1969 · Reported
24
citing judgments

Evidence collected during an illegal search can still be used against the assessee. An assessment made based on such evidence is valid.

CIT v. Ashoka Engineering Co.
194 ITR 645 · 1992 · Supreme Court
15
citing judgments

The right of appeal is conferred by statute and should be interpreted liberally and practically. Whether a right to appeal is available should be guided by the form, not the substance, of the order.

Hotel Sai Siddi (P) Ltd. v. DCIT
13 Taxmann.com 155 · 2011 · Reported
14
citing judgments

An assessee's appeal should be admitted if they incurred a loss and were therefore not liable to pay advance tax as required by section 249(4)(b). In such cases, the appeal should be decided on its merits by the CIT(A).

Komalakshi v. Dy. CIT
292 ITR 99 · 2007 · High Court
14
citing judgments

Admission of an appeal before the CIT(A) is subject to the mandatory condition of payment of tax due on the income returned by the assessee.

Vishnusharan Chandravanshi v. ITO
161 Taxmann.com 803 · 2024 · Reported
13
citing judgments

An assessee is not obligated to compute and pay advance tax under sections 208 and 209 if they have no taxable income. Consequently, an appeal should not be dismissed for non-payment of advance tax in such circumstances.

Judgments citing Section 249(4)

Mr. Kantilal Laxmichand Jain, Ahmedabad vs. The ITO, Ward-1(2)(3), Ahmedabad

In the result, the appeal of the assessee is allowed in part for statistical purposes

ITA 800/AHD/2024[2014-15]Status: DisposedITAT Ahmedabad03 Oct 2024AY 2014-15

Bench: Ms. Suchitra Kamble, Judical Member & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. Nos. 799 & 800/Ahd/2024 (िनधा"रण वष" / Assessment Years : 2013-14 & 2014-15) बनाम/ Mr. Kantilal Laxmichand Ito Jain Ward - 1(2)(3), Vs. 22 Jakorbal Chamber, Opp. Ahmedabad Madhubaug Panchkuwa, Ahmedabad, Gujarat, 380002 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abbpj6013E (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant By : Shri Malay Kalavadia, A.R. ""यथ" क" ओर से/Respondent By : Shri C Dharani Nath, Sr. Dr 19/09/2024 Date Of Hearing Date Of Pronouncement 03/10/2024 O R D E R Per Shri Narendra Prasad Sinha, Am: These Two Appeals Are Filed By The Assessee Against The Orders Of The National Faceless Appeal Centre (Nfac), Delhi, (In Short ‘The Cit(A)’), Dated 29.12.2023 & 28.12.2023 For The Assessment Years 2013-14 & 2014-15 Respectively.

For Appellant: Shri Malay Kalavadia, A.RFor Respondent: Shri C Dharani Nath, Sr. DR
Section 144Section 147Section 148Section 249Section 249(4)Section 69A

reassessment proceedings are bad in law. 2. Ground No. 2 Incorrect disposal of Appeal by Hon'ble CIT(A) by applying provisions of section 249(4) of the Act 2.1 On the facts and circumstances of the case and in law, the Appellant respectfully submits that ... amount not chargeable to tax 2.2. On the facts and circumstances of the case and in law, the Appellant submits that provisions of Section 249(4) for dismissing an appeal is applicable only where assessee has failed to deposit tax on undisputed tax liability and not where Appellant

Mr. Kantilal Laxmichand Jain, Ahmedabad vs. The ITO, Ward-1(2)(3), Ahmedabad

In the result, the appeal of the assessee is allowed in part for statistical purposes

ITA 799/AHD/2024[2013-14]Status: DisposedITAT Ahmedabad03 Oct 2024AY 2013-14

Bench: Ms. Suchitra Kamble, Judical Member & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. Nos. 799 & 800/Ahd/2024 (िनधा"रण वष" / Assessment Years : 2013-14 & 2014-15) बनाम/ Mr. Kantilal Laxmichand Ito Jain Ward - 1(2)(3), Vs. 22 Jakorbal Chamber, Opp. Ahmedabad Madhubaug Panchkuwa, Ahmedabad, Gujarat, 380002 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abbpj6013E (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant By : Shri Malay Kalavadia, A.R. ""यथ" क" ओर से/Respondent By : Shri C Dharani Nath, Sr. Dr 19/09/2024 Date Of Hearing Date Of Pronouncement 03/10/2024 O R D E R Per Shri Narendra Prasad Sinha, Am: These Two Appeals Are Filed By The Assessee Against The Orders Of The National Faceless Appeal Centre (Nfac), Delhi, (In Short ‘The Cit(A)’), Dated 29.12.2023 & 28.12.2023 For The Assessment Years 2013-14 & 2014-15 Respectively.

For Appellant: Shri Malay Kalavadia, A.RFor Respondent: Shri C Dharani Nath, Sr. DR
Section 144Section 147Section 148Section 249Section 249(4)Section 69A

reassessment proceedings are bad in law. 2. Ground No. 2 Incorrect disposal of Appeal by Hon'ble CIT(A) by applying provisions of section 249(4) of the Act 2.1 On the facts and circumstances of the case and in law, the Appellant respectfully submits that ... amount not chargeable to tax 2.2. On the facts and circumstances of the case and in law, the Appellant submits that provisions of Section 249(4) for dismissing an appeal is applicable only where assessee has failed to deposit tax on undisputed tax liability and not where Appellant

State Board of Technical Education and Training Ap, Vijayawada vs. Deputy Commissioner of Income Tax, Circle-1(1), Vijayawada

In the result, appeal of the assessee is allowed for statistical purposes as indicated herein above

ITA 147/VIZ/2024[2016-17]Status: DisposedITAT Visakhapatnam25 Sept 2024AY 2016-17

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No. 147/Viz/2024 (िनधा"रण वष" / Assessment Year:2016-17) State Board Of Technical Vs. The Dy. Commissioner Of Education & Training Ap, Income Tax, Vijayawada. Circle-1(1), Pan: Aawas9250P Vijayawada. (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : Sri Gvn Hari, Ar ""याथ" क" ओर से / Respondent By : Dr. Aparna Villuri, Sr. Ar सुनवाई क" तारीख / Date Of Hearing : 11/09/2024 घोषणा क" तारीख/Date Of : 25/09/2024 Pronouncement O R D E R

For Appellant: Sri GVN Hari, ARFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 139Section 142(1)Section 144Section 147Section 148Section 249(4)(b)Section 271(1)(c)Section 69A

NFAC. 3. On appeal, Ld. CIT(A)-NFAC dismissed the appeal of the assessee in limine by invoking the provisions of section 249(4)(b) of the Act by observing as under: “3. Decision As per the provisions of the section 249(4)(b) of the Act, the appeal shall ... this office nor did he offer any reason, leave alone any good and sufficient reasons, for seeking exemption from the operation of the section 249(4)(b) even though sufficient opportunities were provided to him On careful consideration of the above facts and circumstances, as the appellant has failed

Sree Sai Sameera Pharmacy, Nandigama vs. Income Tax Officer, Ward-1(1), Vijayawada

In the result, appeal filed by the assessee is allowed for statistical purposes as indicated herein above

ITA 103/VIZ/2024[2018-19]Status: DisposedITAT Visakhapatnam10 Sept 2024AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No. 103/Viz/2024 (िनधा"रण वष" / Assessment Year: 2018-19) Sree Sai Sameera Pharmacy, Vs. Income Tax Officer, 22-135, Ankamma Temple Street, Ward-1(1), Nandigama, Krishna District, Vijayawada. Andhra Pradesh – 521185. Pan: Acvfs1385F (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : Sri C. Subrahmanyam, Ar ""याथ" क" ओर से / Respondent By : Dr. Aparna Villuri, Sr. Ar सुनवाई क" तारीख / Date Of Hearing : 22/07/2024 घोषणा क" तारीख/Date Of : 10/09/2024 Pronouncement O R D E R

For Appellant: Sri C. Subrahmanyam, ARFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 142(1)Section 144Section 144BSection 147Section 148Section 249(4)Section 249(4)(b)Section 250Section 69A

considering the submissions of the assessee, the Ld. CIT(A)-NFAC dismissed the assessee’s appeal by observing as under: “2.7. As per section 249(4), No appeal shall be admitted unless at the time of filing of the appeal, the prescribed conditions are satisfied. As per section 249(4 ... filing of the appeal, the present appeal shall not be admitted. Therefore, the present appeal filed not admitted as per the provisions of section 249(4) of the Act.” Aggrieved by the order of the Ld. CIT(A)-NFAC, the assessee is in appeal before the Tribunal by raising