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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)

Marvel Industries Limited, Mumbai vs. Dy Comm of Income Tax, Circle 2(2)(2), Mumbai

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

ITA 1486/MUM/2022[2012-13]Status: DisposedITAT Mumbai02 Sept 2022AY 2012-13

Bench: Shri Pramod Kumar, Vp & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No. 1486/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2012-13) Marvel Industries Ltd. बिधम/ Dcit, Circle-2(2)(2) 20 Podar Chambers, Sa Aayakar Bhavan, Vs. Brelvi Road, Bombay, Mumbai. Mumbai-400023. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaacm3243J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Haridas Bhat Revenue By: Shri Chetan M. Kacha (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 22/08/2022 घोषणा की तारीख /Date Of Pronouncement: 02/09/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: By Preferring This Appeal, The Assessee/Appellant Has Challenged The Impugned Action Of The Ld. Cit(A)/ Nfac, Delhi Passed On 28Th March 2022. It Was Brought To Our Notice That The Cit(A) Has Passed An Ex-Parte Order Without Considering The Merits Of The Action Of Ao By Observing As Follows: “5. During The Course Of Appellate Proceedings, Notice For Hearing Was Issued To Appellant On 09.08.2019, 18.10.2019, 22.12.2021 & 03.03.2022. All These Notices Were Issued Through Itba System Via E- Mail Id Provided In The Itba Portal. In Response, Appellant Failed To File Any Submission In Support Of The Grounds Raised By Him Nor Did Appellant Seek For Any Adjournment. 6. It Is Clear From The Above That Appellant Has Been Granted Opportunities To Represent Its Case In The Appellate Proceedings But Has Failed To Make Any Submissions In Support Of The Grounds Of Appeal Filed By Appellant. Appellant Is Not Interested In Prosecuting The Appeal

For Appellant: Shri Haridas BhatFor Respondent: Shri Chetan M. Kacha (Sr. AR)
Section 143(1)Section 250(6)

under section 250(2)(a), is not a condition precedent for the disposal of appeal on merits in accordance with the scheme of Section 250(6). In our considered view, irrespective of the non-appearance of the assessee before the CIT(A), the CIT(A) ought to have dealt with

M/S Database Trading Pvt Ltd, Mumbai vs. ACIT, Circle-12(2)(1) Presently ACIT, CC-7(2), Mumbai

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

ITA 708/MUM/2022[2017-18]Status: DisposedITAT Mumbai28 Jul 2022AY 2017-18

Bench: Shri Aby T. Varkey, Jm & Shri Gagan Goyal, Am आयकर अपील सं/ I.T.A. No.708/Mum/2022 (निर्धारण वर्ा / Assessment Years: 2017-18) M/S. Database Trading Pvt. बिधम/ Acit, Circle-12(2)(1) Ltd. (Presently Acit, Cc- Vs. Office No. 310, B2B, 7(2), Mumbai) Agarwal Centre, Malad Room No.655, Aayakar (West), Mumbai-400064. Bhavan, M. K. Road, Mumbai-400020. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aabcd3835C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Prateek Jha/Dr. Prayag Jha Revenue By: Shri P. R. Mane (Dr) सुनवाई की तारीख / Date Of Hearing: 21/07/2022 घोषणा की तारीख /Date Of Pronouncement: 28/07/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)-49, Mumbai Dated 28.02.2022 For Assessment Year 2017-18. 2. At The Outset, The Ld. Ar Of The Assessee Brought To Our Notice That This Was An Ex-Parte Order Passed By The Ld. Cit(A). According To The Ld. Ar, The Date Of Hearings Were Fixed In January & February, 2022 & The Assessee Was Out Of Station & Therefore Could Not Attend The Hearing & Therefore, Sought Adjournment. However, The Ld. Cit(A) Has Brushed Aside The Request Of The Assessee & Has Passed The Impugned Order, Which According To Ld. Ar Is In Violation Of Natural Justice & Therefore Wants Us To Set Aside The Impugned Order. 3. Having Gone Through The Exparte Order Of The Ld. Cit(A), We Note That The Ld. Cit(A) Has Passed The Order Without Hearing The Assessee Which Is Per-Se In Violation Of The Natural Justice. Therefore

For Appellant: Shri Prateek Jha/Dr. Prayag JhaFor Respondent: Shri P. R. Mane (DR)
Section 250(6)

order of the Ld. CIT(A) and direct the Ld. CIT(A) to decide the grounds of appeal of the assessee as per section 250(6) of the Income Tax Act, 1961 (hereinafter “the Act”) after hearing the assessee in accordance to law. Needless to say that the assessee should

Advantage Overseas Pvt. Ltd, Mumbai vs. ACIT 1(1), Bhopal

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

ITA 922/MUM/2022[2010-11]Status: DisposedITAT Mumbai30 Jun 2022AY 2010-11

Bench: Shri Pramod Kumar, Vp & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. Nos. 919/Mum/2022 (निर्धारण वर्ा / Assessment Year:2014-15) & आयकर अपील सं/ I.T.A. Nos. 920/Mum/2022 (निर्धारण वर्ा / Assessment Year:2013-14) & आयकर अपील सं/ I.T.A. Nos. 922/Mum/2022 (निर्धारण वर्ा / Assessment Year:2010-11) बिधम/ Advantage Overseas Pvt. Dcit-1(1) Ltd. Bhopal. Vs. 414, A- Wing Express Zone, Off Western Express Highway Malad (E), Mumbai-400097. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaaeca8925F (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: None Revenue By: Dr. Mahesh Akhade (Dr) सुनवाई की तारीख / Date Of Hearing: 30/06/2022 घोषणा की तारीख /Date Of Pronouncement: 30/06/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee Against The Order Of The Ld. Cit(A)-53, Mumbai Dated 18.02.2022 For Ays. 2014-15 & 2013-14; & Order Dated 11.02.202 For Ay 2010-11. For Ay. 2014-15 (Ita. No. 919/Mum/2022) 2. The Ground No. 1 Of The Assessee Is Against The Action Of The Ld. Cit(A) Passing The Impugned Order Without Providing The Assessee Adequate Opportunity Of Being Heard. Having Gone Through The

For Appellant: NoneFor Respondent: Dr. Mahesh Akhade (DR)
Section 250(6)Section 271(1)(c)

assessee, without going into the merits of the case, which impugned action of the Ld. CIT(A) cannot be countenanced. As per the Section 250(6) of the Income Tax Act, 1961 (hereinafter “the Act”) he was duty bound to determine the issues raised in the grounds of appeal ... appeal of the assessee. And that Ld CIT(A) ought to have decided the appeal in accordance to the procedure stipulated under section 250(6) of the Act. Therefore, we are inclined to set aside order of Ld. CIT(A) and restore the appeal back to the file

Advantage Overseas Pvt. Ltd, Mumbai vs. DCIT 1(1), Bhopal

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

ITA 920/MUM/2022[2013-14]Status: DisposedITAT Mumbai30 Jun 2022AY 2013-14

Bench: Shri Pramod Kumar, Vp & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. Nos. 919/Mum/2022 (निर्धारण वर्ा / Assessment Year:2014-15) & आयकर अपील सं/ I.T.A. Nos. 920/Mum/2022 (निर्धारण वर्ा / Assessment Year:2013-14) & आयकर अपील सं/ I.T.A. Nos. 922/Mum/2022 (निर्धारण वर्ा / Assessment Year:2010-11) बिधम/ Advantage Overseas Pvt. Dcit-1(1) Ltd. Bhopal. Vs. 414, A- Wing Express Zone, Off Western Express Highway Malad (E), Mumbai-400097. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaaeca8925F (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: None Revenue By: Dr. Mahesh Akhade (Dr) सुनवाई की तारीख / Date Of Hearing: 30/06/2022 घोषणा की तारीख /Date Of Pronouncement: 30/06/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee Against The Order Of The Ld. Cit(A)-53, Mumbai Dated 18.02.2022 For Ays. 2014-15 & 2013-14; & Order Dated 11.02.202 For Ay 2010-11. For Ay. 2014-15 (Ita. No. 919/Mum/2022) 2. The Ground No. 1 Of The Assessee Is Against The Action Of The Ld. Cit(A) Passing The Impugned Order Without Providing The Assessee Adequate Opportunity Of Being Heard. Having Gone Through The

For Appellant: NoneFor Respondent: Dr. Mahesh Akhade (DR)
Section 250(6)Section 271(1)(c)

assessee, without going into the merits of the case, which impugned action of the Ld. CIT(A) cannot be countenanced. As per the Section 250(6) of the Income Tax Act, 1961 (hereinafter “the Act”) he was duty bound to determine the issues raised in the grounds of appeal ... appeal of the assessee. And that Ld CIT(A) ought to have decided the appeal in accordance to the procedure stipulated under section 250(6) of the Act. Therefore, we are inclined to set aside order of Ld. CIT(A) and restore the appeal back to the file

Advantage Overseas Pvt. Ltd., Mumbai vs. DCIT 1(1), Bhopal

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

ITA 919/MUM/2022[2014-15]Status: DisposedITAT Mumbai30 Jun 2022AY 2014-15

Bench: Shri Pramod Kumar, Vp & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. Nos. 919/Mum/2022 (निर्धारण वर्ा / Assessment Year:2014-15) & आयकर अपील सं/ I.T.A. Nos. 920/Mum/2022 (निर्धारण वर्ा / Assessment Year:2013-14) & आयकर अपील सं/ I.T.A. Nos. 922/Mum/2022 (निर्धारण वर्ा / Assessment Year:2010-11) बिधम/ Advantage Overseas Pvt. Dcit-1(1) Ltd. Bhopal. Vs. 414, A- Wing Express Zone, Off Western Express Highway Malad (E), Mumbai-400097. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaaeca8925F (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: None Revenue By: Dr. Mahesh Akhade (Dr) सुनवाई की तारीख / Date Of Hearing: 30/06/2022 घोषणा की तारीख /Date Of Pronouncement: 30/06/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee Against The Order Of The Ld. Cit(A)-53, Mumbai Dated 18.02.2022 For Ays. 2014-15 & 2013-14; & Order Dated 11.02.202 For Ay 2010-11. For Ay. 2014-15 (Ita. No. 919/Mum/2022) 2. The Ground No. 1 Of The Assessee Is Against The Action Of The Ld. Cit(A) Passing The Impugned Order Without Providing The Assessee Adequate Opportunity Of Being Heard. Having Gone Through The

For Appellant: NoneFor Respondent: Dr. Mahesh Akhade (DR)
Section 250(6)Section 271(1)(c)

assessee, without going into the merits of the case, which impugned action of the Ld. CIT(A) cannot be countenanced. As per the Section 250(6) of the Income Tax Act, 1961 (hereinafter “the Act”) he was duty bound to determine the issues raised in the grounds of appeal ... appeal of the assessee. And that Ld CIT(A) ought to have decided the appeal in accordance to the procedure stipulated under section 250(6) of the Act. Therefore, we are inclined to set aside order of Ld. CIT(A) and restore the appeal back to the file

Mhs Builders Developers, Mumbai vs. Incoem Tax Officer 33 (2) (3), Mumbai

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

ITA 519/MUM/2022[2012-13]Status: DisposedITAT Mumbai24 Jun 2022AY 2012-13

Bench: Shri Aby T. Varkey, Jm & Shri Om Prakash Kant, Am आयकर अपील सं/ I.T.A. No.519/Mum/2022 (निर्धारण वर्ा / Assessment Years: 2012-13) Mhs Builders Developers बिधम/ Ito-33(2)(3) 92, Basanti Bhavan S.V. C-12, 5Th Floor, Vs. Road, Kandivali West, Pratyaksha Kar Bhavan, Mumbai-400067. Bandra Kurla Complex, Bandra (E), Mumbai- 400051. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aamfm0557A (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: None Revenue By: Shri Rajesh Ojha, (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 13/06/2022 घोषणा की तारीख /Date Of Pronouncement: 24/06/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) (Nfac), Delhi Dated 25.12.2021 For The Assessment Year 2012-13. 2. The Grounds Of Appeal Of The Assessee Reads As Under: - “The Ld. Cit(A) Erred In Not Giving Proper Opportunity To Be Heard To The Appellant. Even Though The Appellant Has Attend The Case Before Cit(A)-45 From Time To Time But The Ld. Cit Has Not Passed The Order & Transferred All The Files To National Faceless Appeal Centre (Nfac) Therefore, The Order Pass By National Faceless Is Bad In Law & The Order Passed By The National Faceless Appeal Centre (Nfac) Is To Be Quashed. The Ld. Cit(A) Erred In Not Giving Proper Opportunity To Be Heard To The Appellant. Even Though The Appellant Has Attend The Case Before The Cit(A) 45 From Time To Time But The Ld. Cit Has Not Passed The Order

For Appellant: NoneFor Respondent: Shri Rajesh Ojha, (Sr. AR)
Section 142(1)

order of AO, shall specify the points for determination and the decision thereon and spell out the reason for the decision (refer Section 250(6) of the Act). Meaning that the Ld. CIT(A) has to decide the grounds of appeal preferred by assessee on merits. Since the grounds