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“Section 250(6)”

Section References (mined)Section 250Section 250(6)4,093 judgments

The decision most relied on for Section 250(6) is CIT v. Multiplan India Ltd. (38 ITD 320), cited in 2,267 judgments on BharatTax.

Leading authorities on Section 250(6)

CIT v. Multiplan India Ltd.
38 ITD 320 · 1991 · ITAT
2,267
citing judgments

An appeal before the Income Tax Appellate Tribunal can be dismissed for non-prosecution or treated as unadmitted when the appellant fails to appear, cooperate, or show diligence, in accordance with Rule 19(2) of the Income-tax (Appellate Tribunal) Rules. The law aids the vigilant, not those who sleep on their rights.

Estate of Late Tukojirao Holkar v. CWT
223 ITR 480 · 1997 · High Court
2,040
citing judgments

A court or tribunal is not bound to answer a reference or adjudicate an appeal on its merits if the party at whose instance the proceeding is made fails to appear at the hearing or take necessary steps for its proper conduct.

CIT v. B.N. Bhattacharya & Another
118 ITR 461 · 1997 · Supreme Court
1,656
citing judgments

Appealing a tax assessment requires more than just filing the appeal; it involves actively pursuing it. The assessee must effectively engage with the appellate process.

CIT v. Premkumar Arjundas Luthra (HUF)
297 CTR 614 · 2017 · High Court
659
citing judgments

The Commissioner of Income-tax (Appeals) cannot dismiss an appeal for non-prosecution or default in appearance. Under Section 250(6) of the Income-tax Act, the CIT(A) must decide the appeal on its merits, even in an ex parte proceeding.

Collector, Land Acquisition, Anantnag & Anr. v. Mst. Katiji & Ors.
2 SCC 107 · 1987 · Supreme Court
451
citing judgments

Courts must adopt a liberal approach when considering applications for condonation of delay, preferring to decide cases on their merits rather than allowing technicalities of limitation to scuttle justice. This principle applies to ensure the substantive rights of parties are not defeated by minor delays.

CIT v. Nikunj Exim Enterprises Pvt. Ltd.
372 ITR 619 · 2015 · High Court
391
citing judgments

Transactions defying human probability cannot be applied to isolated purchases if sales are accepted as genuine, and purchases cannot be disallowed without considering the entire transaction and documentary evidence. Failure to produce parties in an assessment proceeding may not be fatal to the assessee.

New Diwan Oil Mills v. CIT
296 ITR 495 · 2008 · High Court
351
citing judgments

The High Court can return a reference unanswered if the assessee fails to appear or provide assistance. This illustrates the broader principle that appellate authorities have inherent power to dismiss appeals for non-prosecution when a party does not effectively pursue their case.

Inder Singh v. State of Madhya Pradesh
2025 INSC 382 · 2025 · Supreme Court
267
citing judgments

Non-deliberate procedural delays caused by circumstances beyond control must be condoned in the interest of substantial justice, even if the delay is significant, such as over 1500 days.

Judgments citing Section 250(6)

Sanjay Namdev Tilekar, Pune vs. Income Tax Officer, Ward 14(5) Pune, Pune

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 382/PUN/2024[2009-10]Status: DisposedITAT Pune05 Jun 2024AY 2009-10

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.382/Pun/2024 िनधा"रण वष" / Assessment Year: 2009-10 Sanjay Namdev Tilekar, Vs. Ito, Ward-14(5), Pune. Row House No.6, Manjari Green, Manjari Stud Farm, Phase One, Pune- 412307. Pan : Ahwpt3174F Appellant Respondent Assessee By : Shri Pramod S. Shingte Revenue By : Shri Sourabh Nayak Date Of Hearing : 29.05.2024 Date Of Pronouncement : 05.06.2024 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 28.03.2023 Passed By Ld Cit(A)/Nfac, Delhi For The Assessment Year 2009-10. 2. The Present Appeal Is Filed Belatedly With 281 Days. The Appellant Furnished An Affidavit Along With Death Certificate Of His Wife, Praying For Condonation Of Delay Of 281 Days In The Circumstances Mentioned Therein. Ld. Dr Could Not Controvert The Averments Made In The Above Affidavit. We Are Of The Considered

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri Sourabh Nayak
Section 143(3)Section 147Section 148Section 250(6)Section 54BSection 55A

deciding the grounds of appeal, hence the order becomes bad in law & illegal. It was further submitted before the bench that as per section 250(6) of the IT Act LD CIT(A)/NFAC was duty bound to decide the grounds of appeal on merits even if the assesse could ... passed ex-parte order in total six lines, without deciding grounds of appeal. This practice cannot be supported by us because as per section 250(6) of the IT Act Ld CIT(A)/NFAC was duty bound to decide the appeal on merits dealing with each ground of appeal

Veeraj Construction, Nashik vs. Asst. Commissioner of Income Tax, Circle - 2, Nashik

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 351/PUN/2024[2017-2018]Status: DisposedITAT Pune05 Jun 2024AY 2017-2018

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.351/Pun/2024 िनधा"रण वष" / Assessment Year: 2017-18 Veeraj Construction, Vs. Acit, Circle-2, Nashik. Veeraj Blossom, Flat No.2, Survey No.773, Plot No.52, Karmyogi Nagar, Nashik- 422008. Pan : Aahfv4339G Appellant Respondent Assessee By : None Revenue By : Shri Sourabh Nayak Date Of Hearing : 29.05.2024 Date Of Pronouncement : 05.06.2024 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 26.12.2023 Passed By Ld Cit(A)/Nfac, Delhi For The Assessment Year 2017-18. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1. The Order Passed Is Illegal, Invalid & Bad In Law. 2. The Ld, Ao Erred On Facts & Circumstances Of The Case & In Law In Making Addition Of Rs. 1,34,11.152/- To The Total Income Of The Appellant Towards Difference In Closing Stock & Opening Stock.

For Appellant: NoneFor Respondent: Shri Sourabh Nayak
Section 143(2)Section 250(6)Section 270A

assessee remained unaware of dates of hearing & could not respond to the hearing notices. Further we also find that there is contravention of section 250(6) of the IT Act which mandates LD CIT(A)/NFAC to decide the appeal on merits of the case. Obviously the grounds of appeals

Sandip Madhukar Mhatre, Uran, Dist, Raigad vs. Assessing Officer, Assessment Unit, I.T.Department, Panvel

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 308/PUN/2024[2020-21]Status: DisposedITAT Pune05 Jun 2024AY 2020-21

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.308/Pun/2024 िनधा"रण वष" / Assessment Year: 2020-21 Sandip Madhukar Mhatre, Vs. Assessing Officer, House No.1193, Mulekhand, Assessment Unit, I.T. At Post Uran Telipada, Department, Panvel. Dist. Raigad- 400702. Pan : Aempm9754P Appellant Respondent Assessee By : Shri Subodh Ratnaparkhi Revenue By : Shri Ajay Kumar Keshari Date Of Hearing : 27.05.2024 Date Of Pronouncement : 05.06.2024 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 12.01.2024 Passed By Ld Cit(A)/Nfac, Delhi For The Assessment Year 2020-21. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1. The Hon. Cit(A) Erred In Dismissing The Appeal Ex-Parte, For Alleged Non-Compliance To Appeal Notices, Inspite Of The Appellant Being Not Aware Of The Notices Issued & For This Reason The Order Dismissing The Appeal Was Not Justified & May Kindly Be Over Turned & Set Aside.

For Appellant: Shri Subodh RatnaparkhiFor Respondent: Shri Ajay Kumar Keshari
Section 143(2)Section 250(6)Section 28Section 57

parte, & 4 not deciding the appeal on merits of the case. It was also submitted before us that in the light of section 250(6) of the IT Act, LD CIT(A)/NFAC was duty bound to decide the grounds of appeal by a speaking order. It was submitted before ... decided the issue on merits but has simply dismissed the appeal for want of prosecution, which is against the provisions of section 250(6) of the Act. We find force in the above arguments of the Ld. Counsel for the assessee. It is an admitted fact that

New Balance It Services India Pvt. Ltd., Pune vs. Income Tax Officer(1)- Circle 2, Punepune, Pune

ITA 246/PUN/2024[2022-23]Status: DisposedITAT Pune05 Jun 2024AY 2022-23

Bench: Hon’Ble Shri S. S. Godara & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No. 0245 & 0246/Pun/2024 निर्धारण वषा / Assessment Year : 2020-21 & 2022-23 New Balance It Services India Pvt. Ltd. Level-1, Wing-A, Tower-06, Cybercity, Magarpatta, Pune-411013. Pan : Aaccn5091R . . . . . . . अपीलार्थी / Appellant बिधम / V/S. Income Tax Officer-1, Circle-2, Pune . . . . . . . प्रत्यर्थी / Respondent द्वधरध / Appearances Assessee By : Mr Rajendra Agiwal [‘Ld. Ar’] Revenue By : Mr Ramnath Murkunde [‘Ld. Dr’] सुनवाई की तारीख / Date Of Conclusive Hearing : 28/05/2024 घोषणा की तारीख / Date Of Pronouncement : 05/06/2024 आदेश / Order Per G. D. Padmahshali, Am; This Twin Appeals Are Instituted U/S 253(1)(Aa) Of The Income Tax Act [‘The Act’] By The Assessee Challenging The Respective First Appellate Orders Dt. 19/12/2023 Passed U/S 250 Of The Act By The Commissioner Of Income Tax Appels [‘Cit(A)’] For The Assessment Years 2020-21 & 2022-23 [‘Ay’] Which In Turn Arisen Out Of Separate Orders Of Intimation Passed U/S 143(1) Of The Act.

For Appellant: Mr Rajendra Agiwal [‘Ld. AR’]For Respondent: Mr Ramnath Murkunde [‘Ld. DR’]
Section 139(1)Section 143(1)Section 143(1)(a)Section 145Section 145(2)Section 250Section 253(1)(aa)Section 28

NFAC with a direction deal therewith de-nova in accordance with law and pass a speaking order in terms of section 250(6) of the Act on the basis of appellant’s fresh representation preferably in three effective opportunities, ergo ordered accordingly. 15. The appeal in result is ALLOWED

New Balance It Services India Pvt. Ltd., Pune vs. Income Tax Officer(1)- Circle 2, Pune

ITA 245/PUN/2024[2021-22]Status: DisposedITAT Pune05 Jun 2024AY 2021-22

Bench: Hon’Ble Shri S. S. Godara & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No. 0245 & 0246/Pun/2024 निर्धारण वषा / Assessment Year : 2020-21 & 2022-23 New Balance It Services India Pvt. Ltd. Level-1, Wing-A, Tower-06, Cybercity, Magarpatta, Pune-411013. Pan : Aaccn5091R . . . . . . . अपीलार्थी / Appellant बिधम / V/S. Income Tax Officer-1, Circle-2, Pune . . . . . . . प्रत्यर्थी / Respondent द्वधरध / Appearances Assessee By : Mr Rajendra Agiwal [‘Ld. Ar’] Revenue By : Mr Ramnath Murkunde [‘Ld. Dr’] सुनवाई की तारीख / Date Of Conclusive Hearing : 28/05/2024 घोषणा की तारीख / Date Of Pronouncement : 05/06/2024 आदेश / Order Per G. D. Padmahshali, Am; This Twin Appeals Are Instituted U/S 253(1)(Aa) Of The Income Tax Act [‘The Act’] By The Assessee Challenging The Respective First Appellate Orders Dt. 19/12/2023 Passed U/S 250 Of The Act By The Commissioner Of Income Tax Appels [‘Cit(A)’] For The Assessment Years 2020-21 & 2022-23 [‘Ay’] Which In Turn Arisen Out Of Separate Orders Of Intimation Passed U/S 143(1) Of The Act.

For Appellant: Mr Rajendra Agiwal [‘Ld. AR’]For Respondent: Mr Ramnath Murkunde [‘Ld. DR’]
Section 139(1)Section 143(1)Section 143(1)(a)Section 145Section 145(2)Section 250Section 253(1)(aa)Section 28

NFAC with a direction deal therewith de-nova in accordance with law and pass a speaking order in terms of section 250(6) of the Act on the basis of appellant’s fresh representation preferably in three effective opportunities, ergo ordered accordingly. 15. The appeal in result is ALLOWED