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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)

Smt. Sushma Balasaheb Kadam, Pune vs. ACIT Central Circle 2(4), Pune

In the result, all the appeals filed by the assessee are partly allowed

ITA 983/PUN/2025[2018-19]Status: DisposedITAT Pune31 Oct 2025AY 2018-19

Bench: Shri R. K. Panda & Ms. Astha Chandrasr No Ita No. Appellant Respondent A.Y. 1-3 976/Pun/2025 Shri Vitthalrao Namdeo Kadam Acit, 2016-17 To A-6, Sukhawani Residency, Plot Central Circle 2017-18 978/Pun/2025 No.32, Pimpri, Pune – 411018 2(4), Pune 2018-19 Pan: Asgpk7498A 4-7 979/Pun/2025 Shri Balasaheb Vitthalrao Kadam Acit, 2016-17 980/Pun/2025 18, Sukhawani Fortune, Morwadi Central Circle 2017-18 1004/Pun/2025 Road, Pimpri, Pune – 411018 2(4), Pune 2020-21 1005/Pun/2025 Pan: Abapk8131B 2018-19 8-10 981/Pun/2025 Smt. Sushma Balasaheb Kadam Acit, 2016-17 To A-6, Sukhawani Residency, Plot Central Circle 2017-18 983/Pun/2025 No.32, Pimpri, Pune – 411018 2(4), Pune 2018-19 Pan: Ambpk0804D Assessee By : S/Shri B C Malakar & Yuvaraj Chavan Department By : Shri Rajesh Haladkar (Virtual) Date Of Hearing : 30-10-2025 Date Of Pronouncement : 31-10-2025 O R D E R

For Appellant: S/Shri B C Malakar and Yuvaraj ChavanFor Respondent: Shri Rajesh Haladkar (virtual)
Section 133ASection 143(2)Section 148Section 151

further ignoring totally the detailed submission made referring to various judicial decisions cited before both the authorities below in violation of provisions of section 250(6) of the Act. The appellate order passed u/s. 250 of the Act by the Ld. CIT(A) being arbitrary, illegal

Smt. Sushma Balasheb Kadam, Pune vs. ACIT Central Circle 2(4), Pune

In the result, all the appeals filed by the assessee are partly allowed

ITA 982/PUN/2025[2017-18]Status: DisposedITAT Pune31 Oct 2025AY 2017-18

Bench: Shri R. K. Panda & Ms. Astha Chandrasr No Ita No. Appellant Respondent A.Y. 1-3 976/Pun/2025 Shri Vitthalrao Namdeo Kadam Acit, 2016-17 To A-6, Sukhawani Residency, Plot Central Circle 2017-18 978/Pun/2025 No.32, Pimpri, Pune – 411018 2(4), Pune 2018-19 Pan: Asgpk7498A 4-7 979/Pun/2025 Shri Balasaheb Vitthalrao Kadam Acit, 2016-17 980/Pun/2025 18, Sukhawani Fortune, Morwadi Central Circle 2017-18 1004/Pun/2025 Road, Pimpri, Pune – 411018 2(4), Pune 2020-21 1005/Pun/2025 Pan: Abapk8131B 2018-19 8-10 981/Pun/2025 Smt. Sushma Balasaheb Kadam Acit, 2016-17 To A-6, Sukhawani Residency, Plot Central Circle 2017-18 983/Pun/2025 No.32, Pimpri, Pune – 411018 2(4), Pune 2018-19 Pan: Ambpk0804D Assessee By : S/Shri B C Malakar & Yuvaraj Chavan Department By : Shri Rajesh Haladkar (Virtual) Date Of Hearing : 30-10-2025 Date Of Pronouncement : 31-10-2025 O R D E R

For Appellant: S/Shri B C Malakar and Yuvaraj ChavanFor Respondent: Shri Rajesh Haladkar (virtual)
Section 133ASection 143(2)Section 148Section 151

further ignoring totally the detailed submission made referring to various judicial decisions cited before both the authorities below in violation of provisions of section 250(6) of the Act. The appellate order passed u/s. 250 of the Act by the Ld. CIT(A) being arbitrary, illegal

Smt. Sushma Balasaheb Kadam, Pune vs. ACIT Central Circle 2(4), Pune

In the result, all the appeals filed by the assessee are partly allowed

ITA 981/PUN/2025[2016-17]Status: DisposedITAT Pune31 Oct 2025AY 2016-17

Bench: Shri R. K. Panda & Ms. Astha Chandrasr No Ita No. Appellant Respondent A.Y. 1-3 976/Pun/2025 Shri Vitthalrao Namdeo Kadam Acit, 2016-17 To A-6, Sukhawani Residency, Plot Central Circle 2017-18 978/Pun/2025 No.32, Pimpri, Pune – 411018 2(4), Pune 2018-19 Pan: Asgpk7498A 4-7 979/Pun/2025 Shri Balasaheb Vitthalrao Kadam Acit, 2016-17 980/Pun/2025 18, Sukhawani Fortune, Morwadi Central Circle 2017-18 1004/Pun/2025 Road, Pimpri, Pune – 411018 2(4), Pune 2020-21 1005/Pun/2025 Pan: Abapk8131B 2018-19 8-10 981/Pun/2025 Smt. Sushma Balasaheb Kadam Acit, 2016-17 To A-6, Sukhawani Residency, Plot Central Circle 2017-18 983/Pun/2025 No.32, Pimpri, Pune – 411018 2(4), Pune 2018-19 Pan: Ambpk0804D Assessee By : S/Shri B C Malakar & Yuvaraj Chavan Department By : Shri Rajesh Haladkar (Virtual) Date Of Hearing : 30-10-2025 Date Of Pronouncement : 31-10-2025 O R D E R

For Appellant: S/Shri B C Malakar and Yuvaraj ChavanFor Respondent: Shri Rajesh Haladkar (virtual)
Section 133ASection 143(2)Section 148Section 151

further ignoring totally the detailed submission made referring to various judicial decisions cited before both the authorities below in violation of provisions of section 250(6) of the Act. The appellate order passed u/s. 250 of the Act by the Ld. CIT(A) being arbitrary, illegal

Shri. Balasaheb Vitthalrao Kadam, Pune vs. ACIT Central Circle 2(4), Pune

In the result, all the appeals filed by the assessee are partly allowed

ITA 980/PUN/2025[2017-18]Status: DisposedITAT Pune31 Oct 2025AY 2017-18

Bench: Shri R. K. Panda & Ms. Astha Chandrasr No Ita No. Appellant Respondent A.Y. 1-3 976/Pun/2025 Shri Vitthalrao Namdeo Kadam Acit, 2016-17 To A-6, Sukhawani Residency, Plot Central Circle 2017-18 978/Pun/2025 No.32, Pimpri, Pune – 411018 2(4), Pune 2018-19 Pan: Asgpk7498A 4-7 979/Pun/2025 Shri Balasaheb Vitthalrao Kadam Acit, 2016-17 980/Pun/2025 18, Sukhawani Fortune, Morwadi Central Circle 2017-18 1004/Pun/2025 Road, Pimpri, Pune – 411018 2(4), Pune 2020-21 1005/Pun/2025 Pan: Abapk8131B 2018-19 8-10 981/Pun/2025 Smt. Sushma Balasaheb Kadam Acit, 2016-17 To A-6, Sukhawani Residency, Plot Central Circle 2017-18 983/Pun/2025 No.32, Pimpri, Pune – 411018 2(4), Pune 2018-19 Pan: Ambpk0804D Assessee By : S/Shri B C Malakar & Yuvaraj Chavan Department By : Shri Rajesh Haladkar (Virtual) Date Of Hearing : 30-10-2025 Date Of Pronouncement : 31-10-2025 O R D E R

For Appellant: S/Shri B C Malakar and Yuvaraj ChavanFor Respondent: Shri Rajesh Haladkar (virtual)
Section 133ASection 143(2)Section 148Section 151

further ignoring totally the detailed submission made referring to various judicial decisions cited before both the authorities below in violation of provisions of section 250(6) of the Act. The appellate order passed u/s. 250 of the Act by the Ld. CIT(A) being arbitrary, illegal

Shri. Balasaheb Vitthalrao Kadam, Pune vs. ACIT Central Circle 2(4), Pune

In the result, all the appeals filed by the assessee are partly allowed

ITA 979/PUN/2025[2016-17]Status: DisposedITAT Pune31 Oct 2025AY 2016-17

Bench: Shri R. K. Panda & Ms. Astha Chandrasr No Ita No. Appellant Respondent A.Y. 1-3 976/Pun/2025 Shri Vitthalrao Namdeo Kadam Acit, 2016-17 To A-6, Sukhawani Residency, Plot Central Circle 2017-18 978/Pun/2025 No.32, Pimpri, Pune – 411018 2(4), Pune 2018-19 Pan: Asgpk7498A 4-7 979/Pun/2025 Shri Balasaheb Vitthalrao Kadam Acit, 2016-17 980/Pun/2025 18, Sukhawani Fortune, Morwadi Central Circle 2017-18 1004/Pun/2025 Road, Pimpri, Pune – 411018 2(4), Pune 2020-21 1005/Pun/2025 Pan: Abapk8131B 2018-19 8-10 981/Pun/2025 Smt. Sushma Balasaheb Kadam Acit, 2016-17 To A-6, Sukhawani Residency, Plot Central Circle 2017-18 983/Pun/2025 No.32, Pimpri, Pune – 411018 2(4), Pune 2018-19 Pan: Ambpk0804D Assessee By : S/Shri B C Malakar & Yuvaraj Chavan Department By : Shri Rajesh Haladkar (Virtual) Date Of Hearing : 30-10-2025 Date Of Pronouncement : 31-10-2025 O R D E R

For Appellant: S/Shri B C Malakar and Yuvaraj ChavanFor Respondent: Shri Rajesh Haladkar (virtual)
Section 133ASection 143(2)Section 148Section 151

further ignoring totally the detailed submission made referring to various judicial decisions cited before both the authorities below in violation of provisions of section 250(6) of the Act. The appellate order passed u/s. 250 of the Act by the Ld. CIT(A) being arbitrary, illegal

Shri. Vitthalrao Namdeo Kadam, Pune vs. ACIT Central Circle - 2(4), Pune

In the result, all the appeals filed by the assessee are partly allowed

ITA 978/PUN/2025[2018-19]Status: DisposedITAT Pune31 Oct 2025AY 2018-19

Bench: Shri R. K. Panda & Ms. Astha Chandrasr No Ita No. Appellant Respondent A.Y. 1-3 976/Pun/2025 Shri Vitthalrao Namdeo Kadam Acit, 2016-17 To A-6, Sukhawani Residency, Plot Central Circle 2017-18 978/Pun/2025 No.32, Pimpri, Pune – 411018 2(4), Pune 2018-19 Pan: Asgpk7498A 4-7 979/Pun/2025 Shri Balasaheb Vitthalrao Kadam Acit, 2016-17 980/Pun/2025 18, Sukhawani Fortune, Morwadi Central Circle 2017-18 1004/Pun/2025 Road, Pimpri, Pune – 411018 2(4), Pune 2020-21 1005/Pun/2025 Pan: Abapk8131B 2018-19 8-10 981/Pun/2025 Smt. Sushma Balasaheb Kadam Acit, 2016-17 To A-6, Sukhawani Residency, Plot Central Circle 2017-18 983/Pun/2025 No.32, Pimpri, Pune – 411018 2(4), Pune 2018-19 Pan: Ambpk0804D Assessee By : S/Shri B C Malakar & Yuvaraj Chavan Department By : Shri Rajesh Haladkar (Virtual) Date Of Hearing : 30-10-2025 Date Of Pronouncement : 31-10-2025 O R D E R

For Appellant: S/Shri B C Malakar and Yuvaraj ChavanFor Respondent: Shri Rajesh Haladkar (virtual)
Section 133ASection 143(2)Section 148Section 151

further ignoring totally the detailed submission made referring to various judicial decisions cited before both the authorities below in violation of provisions of section 250(6) of the Act. The appellate order passed u/s. 250 of the Act by the Ld. CIT(A) being arbitrary, illegal

Shri. Vitthalrao Namdeo Kadam, Pune vs. ACIT Central Circle - 2 (4), Pune

In the result, all the appeals filed by the assessee are partly allowed

ITA 977/PUN/2025[2017-18]Status: DisposedITAT Pune31 Oct 2025AY 2017-18

Bench: Shri R. K. Panda & Ms. Astha Chandrasr No Ita No. Appellant Respondent A.Y. 1-3 976/Pun/2025 Shri Vitthalrao Namdeo Kadam Acit, 2016-17 To A-6, Sukhawani Residency, Plot Central Circle 2017-18 978/Pun/2025 No.32, Pimpri, Pune – 411018 2(4), Pune 2018-19 Pan: Asgpk7498A 4-7 979/Pun/2025 Shri Balasaheb Vitthalrao Kadam Acit, 2016-17 980/Pun/2025 18, Sukhawani Fortune, Morwadi Central Circle 2017-18 1004/Pun/2025 Road, Pimpri, Pune – 411018 2(4), Pune 2020-21 1005/Pun/2025 Pan: Abapk8131B 2018-19 8-10 981/Pun/2025 Smt. Sushma Balasaheb Kadam Acit, 2016-17 To A-6, Sukhawani Residency, Plot Central Circle 2017-18 983/Pun/2025 No.32, Pimpri, Pune – 411018 2(4), Pune 2018-19 Pan: Ambpk0804D Assessee By : S/Shri B C Malakar & Yuvaraj Chavan Department By : Shri Rajesh Haladkar (Virtual) Date Of Hearing : 30-10-2025 Date Of Pronouncement : 31-10-2025 O R D E R

For Appellant: S/Shri B C Malakar and Yuvaraj ChavanFor Respondent: Shri Rajesh Haladkar (virtual)
Section 133ASection 143(2)Section 148Section 151

further ignoring totally the detailed submission made referring to various judicial decisions cited before both the authorities below in violation of provisions of section 250(6) of the Act. The appellate order passed u/s. 250 of the Act by the Ld. CIT(A) being arbitrary, illegal

Shri. Vitthalrao Namdeo Kadam, Pune vs. ACIT Central Circle 2(4), Pune

In the result, all the appeals filed by the assessee are partly allowed

ITA 976/PUN/2025[2016-17]Status: DisposedITAT Pune31 Oct 2025AY 2016-17

Bench: Shri R. K. Panda & Ms. Astha Chandrasr No Ita No. Appellant Respondent A.Y. 1-3 976/Pun/2025 Shri Vitthalrao Namdeo Kadam Acit, 2016-17 To A-6, Sukhawani Residency, Plot Central Circle 2017-18 978/Pun/2025 No.32, Pimpri, Pune – 411018 2(4), Pune 2018-19 Pan: Asgpk7498A 4-7 979/Pun/2025 Shri Balasaheb Vitthalrao Kadam Acit, 2016-17 980/Pun/2025 18, Sukhawani Fortune, Morwadi Central Circle 2017-18 1004/Pun/2025 Road, Pimpri, Pune – 411018 2(4), Pune 2020-21 1005/Pun/2025 Pan: Abapk8131B 2018-19 8-10 981/Pun/2025 Smt. Sushma Balasaheb Kadam Acit, 2016-17 To A-6, Sukhawani Residency, Plot Central Circle 2017-18 983/Pun/2025 No.32, Pimpri, Pune – 411018 2(4), Pune 2018-19 Pan: Ambpk0804D Assessee By : S/Shri B C Malakar & Yuvaraj Chavan Department By : Shri Rajesh Haladkar (Virtual) Date Of Hearing : 30-10-2025 Date Of Pronouncement : 31-10-2025 O R D E R

For Appellant: S/Shri B C Malakar and Yuvaraj ChavanFor Respondent: Shri Rajesh Haladkar (virtual)
Section 133ASection 143(2)Section 148Section 151

further ignoring totally the detailed submission made referring to various judicial decisions cited before both the authorities below in violation of provisions of section 250(6) of the Act. The appellate order passed u/s. 250 of the Act by the Ld. CIT(A) being arbitrary, illegal

Shri Balasaheb Vitthalrao Kadam, Pune vs. Central Circle 2(4), Pune

In the result, all the appeals filed by the assessee are partly allowed

ITA 1005/PUN/2025[2018-19]Status: DisposedITAT Pune31 Oct 2025AY 2018-19

Bench: Shri R. K. Panda & Ms. Astha Chandrasr No Ita No. Appellant Respondent A.Y. 1-3 976/Pun/2025 Shri Vitthalrao Namdeo Kadam Acit, 2016-17 To A-6, Sukhawani Residency, Plot Central Circle 2017-18 978/Pun/2025 No.32, Pimpri, Pune – 411018 2(4), Pune 2018-19 Pan: Asgpk7498A 4-7 979/Pun/2025 Shri Balasaheb Vitthalrao Kadam Acit, 2016-17 980/Pun/2025 18, Sukhawani Fortune, Morwadi Central Circle 2017-18 1004/Pun/2025 Road, Pimpri, Pune – 411018 2(4), Pune 2020-21 1005/Pun/2025 Pan: Abapk8131B 2018-19 8-10 981/Pun/2025 Smt. Sushma Balasaheb Kadam Acit, 2016-17 To A-6, Sukhawani Residency, Plot Central Circle 2017-18 983/Pun/2025 No.32, Pimpri, Pune – 411018 2(4), Pune 2018-19 Pan: Ambpk0804D Assessee By : S/Shri B C Malakar & Yuvaraj Chavan Department By : Shri Rajesh Haladkar (Virtual) Date Of Hearing : 30-10-2025 Date Of Pronouncement : 31-10-2025 O R D E R

For Appellant: S/Shri B C Malakar and Yuvaraj ChavanFor Respondent: Shri Rajesh Haladkar (virtual)
Section 133ASection 143(2)Section 148Section 151

further ignoring totally the detailed submission made referring to various judicial decisions cited before both the authorities below in violation of provisions of section 250(6) of the Act. The appellate order passed u/s. 250 of the Act by the Ld. CIT(A) being arbitrary, illegal

Shri Balasaheb Vitthalrao Kadam, Pune vs. Central Circle 2(4), Pune

In the result, all the appeals filed by the assessee are partly allowed

ITA 1004/PUN/2025[2020-21]Status: DisposedITAT Pune31 Oct 2025AY 2020-21

Bench: Shri R. K. Panda & Ms. Astha Chandrasr No Ita No. Appellant Respondent A.Y. 1-3 976/Pun/2025 Shri Vitthalrao Namdeo Kadam Acit, 2016-17 To A-6, Sukhawani Residency, Plot Central Circle 2017-18 978/Pun/2025 No.32, Pimpri, Pune – 411018 2(4), Pune 2018-19 Pan: Asgpk7498A 4-7 979/Pun/2025 Shri Balasaheb Vitthalrao Kadam Acit, 2016-17 980/Pun/2025 18, Sukhawani Fortune, Morwadi Central Circle 2017-18 1004/Pun/2025 Road, Pimpri, Pune – 411018 2(4), Pune 2020-21 1005/Pun/2025 Pan: Abapk8131B 2018-19 8-10 981/Pun/2025 Smt. Sushma Balasaheb Kadam Acit, 2016-17 To A-6, Sukhawani Residency, Plot Central Circle 2017-18 983/Pun/2025 No.32, Pimpri, Pune – 411018 2(4), Pune 2018-19 Pan: Ambpk0804D Assessee By : S/Shri B C Malakar & Yuvaraj Chavan Department By : Shri Rajesh Haladkar (Virtual) Date Of Hearing : 30-10-2025 Date Of Pronouncement : 31-10-2025 O R D E R

For Appellant: S/Shri B C Malakar and Yuvaraj ChavanFor Respondent: Shri Rajesh Haladkar (virtual)
Section 133ASection 143(2)Section 148Section 151

further ignoring totally the detailed submission made referring to various judicial decisions cited before both the authorities below in violation of provisions of section 250(6) of the Act. The appellate order passed u/s. 250 of the Act by the Ld. CIT(A) being arbitrary, illegal