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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. Abdul Munaf Irfanudeen, Chennai vs. DCIT, Central Circle-1(4), Chennai

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 2517/CHNY/2025[2019-20]Status: DisposedITAT Chennai28 Nov 2025AY 2019-20

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita Nos.: 2513, 2514, 2515, 2516, 2517, 2518 & 2519/Chny/2025 िनधा"रण वष"/Assessment Years: 2015-16, 2016-17, 2017-18, 2018-19, 2019-20, 2020-21 & 2021-22 Shri Abdul Munaf Irfanudeen, The Deputy Commissioner No.42, Maraikayar Street-Ii Floor, Vs. Of Income Tax, Near Annai Ayesha Mahal, Central Circle – 1(4), Chennai – 600 001. Chennai. Pan: Aawpi 0038G (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri B. Ramakrishnan, Fca & Shri Shrenik Chordia, Ca ""यथ" क" ओर से/Respondent By : Shri Shiva Srinivas, Cit सुनवाई क" तारीख/Date Of Hearing : 26.11.2025 घोषणा क" तारीख/Date Of Pronouncement : 28.11.2025

For Appellant: Shri B. Ramakrishnan, FCA &For Respondent: Shri Shiva Srinivas, CIT
Section 139Section 208Section 249(4)Section 249(4)(b)Section 250

assessee has primarily raised two grounds namely ground Nos.2 & 3. Ground No.2 relates to whether the CIT(A) has erred in invoking section 249(4)(b) of the Act and dismissing the appeals in limine by holding that advance tax liability is to be based on the assessed income instead ... adjudicated by the CIT(A)]. 4. Firstly, the CIT(A) has dismissed the appeals of the assessee by invoking the provisions of section 249(4)(b) of the Act. The relevant finding of the CIT(A) in the assessment year 2015-16 dismissing the appeals in limine read as follows

Mr. Abdul Munaf Irfanudeen, Chennai vs. DCIT, Central Circle-1(4), Chennai

ITA 2516/CHNY/2025[2018-19]Status: DisposedITAT Chennai28 Nov 2025AY 2018-19

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita Nos.: 2513, 2514, 2515, 2516, 2517, 2518 & 2519/Chny/2025 निर्धारण वर्ष/Assessment Years: 2015-16, 2016-17, 2017-18, 2018-19, 2019-20, 2020-21 & 2021-22 Shri Abdul Munaf Irfanudeen, The Deputy Commissioner No.42, Maraikayar Street-Ii Floor, Vs. Of Income Tax, Near Annai Ayesha Mahal, Chennai - 600 001. Central Circle – 1(4), Chennai. Pan: Aawpi 0038G (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Shri B. Ramakrishnan, Fca & Shri Shrenik Chordia, Ca प्रत्यर्थी की ओर से/Respondent By : Shri Shiva Srinivas, Cit सुनवाई की तारीख/Date Of Hearing : 26.11.2025 घोषणा की तारीख/Date Of Pronouncement : 28.11.2025 आदेश/Order Per Bench: These Appeals Filed By The Assessee Are Directed Against Seven Orders Of Commissioner Of Income Tax (Appeal), Chennai-18, All Dated 11.08.2025, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called `The Act'). The Relevant Assessment Years Are 2015-16 To 2021-22. :- 2 -:

For Appellant: Shri B. Ramakrishnan, FCA &For Respondent: Shri Shiva Srinivas, CIT
Section 139Section 208Section 249(4)Section 249(4)(b)Section 250

assessee has primarily raised two grounds namely ground Nos.2 & 3. Ground No.2 relates to whether the CIT(A) has erred in invoking section 249(4)(b) of the Act and dismissing the appeals in limine by holding that advance tax liability is to be based on the assessed income instead ... adjudicated by the CIT(A)]. 4. Firstly, the CIT(A) has dismissed the appeals of the assessee by invoking the provisions of section 249(4)(b) of the Act. The relevant finding of the CIT(A) in the assessment year 2015-16 dismissing the appeals in limine read as follows

Mr. Abdul Munaf Irfanudeen, Chennai vs. DCIT, Central Circle-1(4), Chennai

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 2515/CHNY/2025[2017-18]Status: DisposedITAT Chennai28 Nov 2025AY 2017-18

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita Nos.: 2513, 2514, 2515, 2516, 2517, 2518 & 2519/Chny/2025 िनधा"रण वष"/Assessment Years: 2015-16, 2016-17, 2017-18, 2018-19, 2019-20, 2020-21 & 2021-22 Shri Abdul Munaf Irfanudeen, The Deputy Commissioner No.42, Maraikayar Street-Ii Floor, Vs. Of Income Tax, Near Annai Ayesha Mahal, Central Circle – 1(4), Chennai – 600 001. Chennai. Pan: Aawpi 0038G (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri B. Ramakrishnan, Fca & Shri Shrenik Chordia, Ca ""यथ" क" ओर से/Respondent By : Shri Shiva Srinivas, Cit सुनवाई क" तारीख/Date Of Hearing : 26.11.2025 घोषणा क" तारीख/Date Of Pronouncement : 28.11.2025

For Appellant: Shri B. Ramakrishnan, FCA &For Respondent: Shri Shiva Srinivas, CIT
Section 139Section 208Section 249(4)Section 249(4)(b)Section 250

assessee has primarily raised two grounds namely ground Nos.2 & 3. Ground No.2 relates to whether the CIT(A) has erred in invoking section 249(4)(b) of the Act and dismissing the appeals in limine by holding that advance tax liability is to be based on the assessed income instead ... adjudicated by the CIT(A)]. 4. Firstly, the CIT(A) has dismissed the appeals of the assessee by invoking the provisions of section 249(4)(b) of the Act. The relevant finding of the CIT(A) in the assessment year 2015-16 dismissing the appeals in limine read as follows

Mr. Abdul Munaf Irfanudeen, Chennai vs. DCIT, Central Circle-194), Chennai

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 2514/CHNY/2025[2016-17]Status: DisposedITAT Chennai28 Nov 2025AY 2016-17

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita Nos.: 2513, 2514, 2515, 2516, 2517, 2518 & 2519/Chny/2025 िनधा"रण वष"/Assessment Years: 2015-16, 2016-17, 2017-18, 2018-19, 2019-20, 2020-21 & 2021-22 Shri Abdul Munaf Irfanudeen, The Deputy Commissioner No.42, Maraikayar Street-Ii Floor, Vs. Of Income Tax, Near Annai Ayesha Mahal, Central Circle – 1(4), Chennai – 600 001. Chennai. Pan: Aawpi 0038G (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri B. Ramakrishnan, Fca & Shri Shrenik Chordia, Ca ""यथ" क" ओर से/Respondent By : Shri Shiva Srinivas, Cit सुनवाई क" तारीख/Date Of Hearing : 26.11.2025 घोषणा क" तारीख/Date Of Pronouncement : 28.11.2025

For Appellant: Shri B. Ramakrishnan, FCA &For Respondent: Shri Shiva Srinivas, CIT
Section 139Section 208Section 249(4)Section 249(4)(b)Section 250

assessee has primarily raised two grounds namely ground Nos.2 & 3. Ground No.2 relates to whether the CIT(A) has erred in invoking section 249(4)(b) of the Act and dismissing the appeals in limine by holding that advance tax liability is to be based on the assessed income instead ... adjudicated by the CIT(A)]. 4. Firstly, the CIT(A) has dismissed the appeals of the assessee by invoking the provisions of section 249(4)(b) of the Act. The relevant finding of the CIT(A) in the assessment year 2015-16 dismissing the appeals in limine read as follows

Mr. Abdul Munaf Irfanudeen, Chennai vs. DCIT, Central Circle-1(4), Chennai

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 2513/CHNY/2025[2015-16]Status: DisposedITAT Chennai28 Nov 2025AY 2015-16

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita Nos.: 2513, 2514, 2515, 2516, 2517, 2518 & 2519/Chny/2025 िनधा"रण वष"/Assessment Years: 2015-16, 2016-17, 2017-18, 2018-19, 2019-20, 2020-21 & 2021-22 Shri Abdul Munaf Irfanudeen, The Deputy Commissioner No.42, Maraikayar Street-Ii Floor, Vs. Of Income Tax, Near Annai Ayesha Mahal, Central Circle – 1(4), Chennai – 600 001. Chennai. Pan: Aawpi 0038G (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri B. Ramakrishnan, Fca & Shri Shrenik Chordia, Ca ""यथ" क" ओर से/Respondent By : Shri Shiva Srinivas, Cit सुनवाई क" तारीख/Date Of Hearing : 26.11.2025 घोषणा क" तारीख/Date Of Pronouncement : 28.11.2025

For Appellant: Shri B. Ramakrishnan, FCA &For Respondent: Shri Shiva Srinivas, CIT
Section 139Section 208Section 249(4)Section 249(4)(b)Section 250

assessee has primarily raised two grounds namely ground Nos.2 & 3. Ground No.2 relates to whether the CIT(A) has erred in invoking section 249(4)(b) of the Act and dismissing the appeals in limine by holding that advance tax liability is to be based on the assessed income instead ... adjudicated by the CIT(A)]. 4. Firstly, the CIT(A) has dismissed the appeals of the assessee by invoking the provisions of section 249(4)(b) of the Act. The relevant finding of the CIT(A) in the assessment year 2015-16 dismissing the appeals in limine read as follows

Sugrabahen Umer Bhorania, Mumbai vs. Ward 20(3)(1), Mumbai, Piramal Chambers

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

ITA 5741/MUM/2025[2016-17]Status: HeardITAT Mumbai26 Nov 2025AY 2016-17

Bench: Smt. Beena Pillai & Shri Girish Agrawalassessment Year: 2016-17 Sugrabahen Umer Bhorania Vs Income Tax Officer, Ward 6Th Floor, Flat 602, Murga Giran 20(3)(1), Mumbai Chs, Grant Road (E), Mumbai Piramal Chambers, Mumbai 400008 400012 Pan: (Cddpb8620D) Appellant Respondent Present For: Appellant By : Ms. Shruti Kalyanikar-Advocate Respondent By : Shri Arun Kanti Datta, Cit-Dr Date Of Hearing : 24.11.2025 Date Of Pronouncement : 26.11.2025 O R D E R Per Girish Agrawal: This Appeal Filed By The Assessee Is Against The Order Of National Faceless Appeal Centre (Nfac), Delhi Vide Order No. Itba/Nfac/S/250/2025-26/1078510218(1) Dated 15.07.2025 Passed Against The Assessment Order By Income Tax Officer Ward 20(3)(1), Mumbai U/S. 147 R.W.S 144 Of The Income-Tax Act, 1961 (Hereinafter Referred To As The “Act”), Dated 23.09.2024 For Ay 2016-17. 2. Grounds Taken By The Assessee Are Reproduced As Under: “1. On The Facts & In The Circumstances Of The Case & In Law The Hon'Ble Cit(A) Erred In Upholding Penalty Of Rs. 45,10,345/- U/S 271(1)(C) Of The Act & The 2

For Appellant: Ms. Shruti Kalyanikar-AdvocateFor Respondent: Shri Arun Kanti Datta, CIT-DR
Section 147Section 148Section 249(4)Section 271(1)(c)

advance tax. According to him, since assessee has not deposited the demand before filing of this appeal, she has violated the provisions of Section 249(4) resulting in the said appeal as not maintainable, for which assessee had mentioned “not applicable at Serial No. 9 of Form

Swaminath Baburao Patil, Solapur vs. ITO Ward 2(3) Solapur, Solapur

In the result, appeal of the Assessee is allowed for statistical purpose

ITA 832/PUN/2025[2014-2015]Status: DisposedITAT Pune25 Nov 2025AY 2014-2015

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपऩल सं. / Ita No.832/Pun/2025 निर्धारण वषा / Assessment Year: 2014-15 Swaminath Baburao Patil, V The Income Tax Officer, C37, Siddheshwar Market S Ward-2(3), Solapur. Yard, Hyderabad Road, Solapur – 431005. Maharashtra. Pan: Akwpp4321P Appellant/ Assessee Respondent / Revenue Assessee By Shri Girish Ladda Revenue By Shri Ambarnath Khule (Through Virtual Hearing) – Jcit(Dr) Date Of Hearing 24/11/2025 Date Of Pronouncement 25/11/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac] Passed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2014-15 Dated 27.01.2025 Emanating From The Assessment Order Passed Under Section 147 R.W.S 144B Of The Act, Dated 19.05.2023. The Assessee Has Raised The Following Grounds Of Appeal :

Section 139(1)Section 143(2)Section 147Section 148Section 148ASection 151ASection 153CSection 249(4)(a)Section 250Section 292B

order both may please be quashed. 6) Without prejudice to above grounds, the Id. CIT(A) erred in dismissing the appeal invoking the section 249(4)(a) even when the assessee has filed Return of Income u/s 139(1) on 12/12/2014 vide Acknowledgment number 442757460121214 and again in response ... grounds of appeal. Ld.CIT(A) has dismissed the appeal as unadmitted. Ld.AR submitted that ld.CIT(A) has erroneously 4 ITA No.832/PUN/2025 [A] invoked Section 249(4)(b) of the Act, whereas Section 249(4)(a) of the Act is applicable in the case of the Assessee as Assessee had filed

Nooranad Service Cooperative Society Limited, Alappuzha vs. ITO, Ward 2, Thiruvalla

In the result, the appeal filed by the assessee stands dismissed

ITA 785/COCH/2025[2017-18]Status: DisposedITAT Cochin21 Nov 2025AY 2017-18

Bench: Shri Inturi Rama Rao, Am Assessment Year: 2017-18 Nooranad Service Co-Op. Society Ltd. .......... Appellant Padanilam P.O., Nooranad, Alappuzha 690529 [Pan: Aaban2292F] Vs. The Income Tax Officer, Wd-2, Thiruvalla .......... Respondent Assessee By: ------- None ------- Revenue By: Smt. Leena Lal, Sr. D.R. Date Of Hearing: 06.11.2025 Date Of Pronouncement: 21.11.2025 O R D E R This Appeal Filed By The Assessee Is Directed Against The Order Of The National Faceless Appeal Centre, Delhi [Cit(A)] Dated 23.01.2024 For Assessment Year (Ay) 2017-18. 2. Brief Facts Of The Case Are That That Appellant Is A Co-Operative Society Registered Under The Kerala State Co-Operative Societies Act, 1969. It Is Engaged In The Business Of Accepting Deposits From Members & Providing Credit Facilities To Members. The Return Of Income For Ay 2017-18 Was Not Filed By The Appellant Society. Based On The Information That The Appellant Had Deposited Cash Amounting To Rs. 12,28,000/- In The District Co-Operative Bank

For Appellant: ------- None -------For Respondent: Smt. Leena Lal, Sr. D.R
Section 142(1)Section 144Section 249(4)(b)

assessee by stating that the appellant failed to fulfill the necessary conditions for admission of appeal before the CIT(A) as per section 249(4)(b) of the Act. 4. Being aggrieved, the appellant is in appeal before this Tribunal in the present appeal. 5. At the outset, I find