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“Section 142(1)”

Section References (mined)Section 142Section 142(1)15,051 judgments

The decision most relied on for Section 142(1) is Collector, Land Acquisition v. Mst. Katiji (167 ITR 471), cited in 3,926 judgments on BharatTax.

Leading authorities on Section 142(1)

Collector, Land Acquisition v. Mst. Katiji
167 ITR 471 · 1987 · Supreme Court
3,926
citing judgments

Delay in filing appeals, when supported by sufficient or justifiable cause, should be condoned with a liberal approach to ensure substantial justice. This principle prioritizes the cause of justice over mere technicalities.

Malabar Industrial Co. Ltd. v. CIT
243 ITR 83 · 2000 · Supreme Court
2,943
citing judgments

For revision under Section 263, the Assessing Officer's order must be both erroneous and prejudicial to the interests of the revenue; if either condition is not met, the revisionary jurisdiction cannot be invoked. An order is not erroneous merely because the Assessing Officer did not record the details of enquiries conducted, provided due enquiries were made.

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.

Sumati Dayal v. CIT
214 ITR 801 · 1995 · Supreme Court
1,967
citing judgments

The Revenue is entitled to look behind the apparent form of a transaction to discover its true nature, applying the test of human probabilities and surrounding circumstances. If transactions defy logic or are unnatural, they can be treated as bogus, even if supported by some documentation, especially in cases of cash credits or unexplained investments.

CIT v. Kelvinator of India Ltd.
320 ITR 561 · 2010 · Supreme Court
1,673
citing judgments

An Assessing Officer cannot initiate reassessment proceedings under Section 147 of the Income Tax Act based on a mere change of opinion. Reassessment is permissible only when there is fresh tangible material leading to the belief of income escapement, not merely a review of existing facts.

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. Durga Prasad More
82 ITR 540 · 1971 · Supreme Court
1,579
citing judgments

Tax authorities must judge evidence using the test of human probabilities and consider the apparent as real until there are reasons to believe it is not. They can rely on circumstantial evidence and the preponderance of probabilities to determine the genuineness of transactions.

Judgments citing Section 142(1)

Haryana Building and Other Construction Workers Welfare Board, Panchkula vs. DCIT, Exemption, Chandigarh

In the result, this appeal of the Assessee stands dismissed

ITA 337/CHANDI/2023[2016-17]Status: DisposedITAT Chandigarh10 Oct 2025AY 2016-17

Bench: Shri Laliet Kumar & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 237/Chd/2020 निर्धारण वर्ष / Assessment Year : 2014-15 Haryana Building & Other Construction Workers Welfare Board, Bays No. 29- 30, Sector 4, Panchkula, Haryana The Dcit, बनाम Circle 2, Vs. Exemption, Chandigarh स्थायी लेखा सं./ Pan No: Aaath6995H अपीलार्थी/Appellant प्रत्यर्थी/Respondent आयकर अपील सं./ Ita Nos.337 To 339/Chd/2023 निर्धारण वर्ष / Assessment Years : 2016-17, 2017-18 & 2018-19 Haryana Building & Other Construction Workers Welfare Board, Bays No. 29- 30, Sector 4, Panchkula, Haryana The Dcit बनाम Exemption, Vs. Chandigarh स्थायी लेखा सं./ Pan No: Aaath6995H अपीलार्थी/Appellant प्रत्यर्थी/Respondent आयकर अपील सं./ Ita No. 63/Chd/2021 निर्धारण वर्ष / Assessment Year : 2015-16 Haryana Building & Other Construction Workers Welfare Board, Bays No. 29-30, Sector 4, Panchkula, Haryana The Dcit बनाम Exemptions, Vs. Chandigarh स्थायी लेखा सं./ Pan No: Aaath6995H अपीलार्थी/Appellant प्रत्यर्थी/Respondent ( Physical Hearing ) निर्धारिती की ओर से/Assessee By : Sh. Nikhil Goyal, Advocate, Sh. Ashok Goyal, Ca & Sh. Sifatfreet Singh, Ca राजस्व की ओर से/ Revenue By : Sh. Manav Bansal, Cit Dr सुनवाई की तारीख/Date Of Hearing 08.12.2025 उदघोषणा की तारीख/Date Of Pronouncement 10.12.2025 आदेश/Order Per Bench: The Captioned Appeals Preferred By The Assessee Are Directed Against The Separate Orders Of The Ld. Commissioner Of Income- Tax (Appeals) For Different Assessment Years, As Per The Details Given Below: S.No.

For Appellant: Sh. Nikhil Goyal, AdvocateFor Respondent: Sh. Manav Bansal, CIT DR
Section 263

आयकर अपीलीय अधिकरण, चण्डीगढ़ न्यायपीठ, चण्डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL CHANDIGARH BENCH, ‘A’, CHANDIGARH BEFORE SHRI LALIET KUMAR

DCIT, Central Circle - 4(4), Kolkata vs. M/S. Evernewcommodeal Pvt. Ltd., Kolkata

In the result, ITA No.1535/Kol/2025 of the revenue is dismissed

ITA 1536/KOL/2025[2019-20]Status: DisposedITAT Kolkata10 Oct 2025AY 2019-20

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyita Nos.1535 & 1536/Kol/2025 Assessment Years: 2018-19 & 2019-20 Dcit, Central Circle-4(4), Kolkata.…………………………….…….……Appellant Vs. M/S Evernewcommodeal Pvt. Ltd..……………….………...……...…..…..Respondent 11, Pollock Street, Kol- 1. [Pan: Aabce9293P] Appearances By: Shri Altaf Hossain, Addl. Cit-Dr, Appeared On Behalf Of The Appellant. Shri Manish Tiwari, Fca, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : September 17, 2025 Date Of Pronouncing The Order : October 10, 2025 Order Per Pradip Kumar Choubey: Both The Captioned Appeals Have Been Preferred By The Assessee For The Assessment Years 2018-19 & 2019-20 Against Separate Orders Both Dated 25.04.2025 Of The Commissioner Of Income Tax (Appeals)-27, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Respectively. Since, The Issues Involved In Both The Appeals Are Common & Relate To The Same Assessee, Therefore, These Appeals Have Been Heard Together & Are Being Disposed Of By This Consolidated Order. Ita No.1535/Kol/2025 Is Taken As Lead Case For Narration Of Facts. Ita No.1535/Kol/2025 - Brief Facts Of The Case Are That U/S 2. 139(1) Of The Act On 10-10-2019 Declaring A Total Income At Rs. 10,02,960/-. The Same Was Processed U/S 143(1) Of The Act. Later, A Search & Seizure Operation U/S 132 Of The Act Was Conducted At "Ladhuram Toshniwal Group" On 08-03-2022 As A Part Of "Jain Group" Of Concerns/ Persons At Various Places & Simultaneously, Business

Section 127Section 132Section 133ASection 142(1)Section 143(1)Section 143(2)Section 147Section 148Section 2Section 250

आयकर अपील"य अ"धकरण, कोलकाता पीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA Before Shri Rajesh

DCIT, Central Circle - 4(4), Kolkata vs. M/S. Evernewcommodeal Pvt. Ltd., Kolkata

In the result, ITA No.1535/Kol/2025 of the revenue is dismissed

ITA 1535/KOL/2025[2018-19]Status: DisposedITAT Kolkata10 Oct 2025AY 2018-19

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyita Nos.1535 & 1536/Kol/2025 Assessment Years: 2018-19 & 2019-20 Dcit, Central Circle-4(4), Kolkata.…………………………….…….……Appellant Vs. M/S Evernewcommodeal Pvt. Ltd..……………….………...……...…..…..Respondent 11, Pollock Street, Kol- 1. [Pan: Aabce9293P] Appearances By: Shri Altaf Hossain, Addl. Cit-Dr, Appeared On Behalf Of The Appellant. Shri Manish Tiwari, Fca, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : September 17, 2025 Date Of Pronouncing The Order : October 10, 2025 Order Per Pradip Kumar Choubey: Both The Captioned Appeals Have Been Preferred By The Assessee For The Assessment Years 2018-19 & 2019-20 Against Separate Orders Both Dated 25.04.2025 Of The Commissioner Of Income Tax (Appeals)-27, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Respectively. Since, The Issues Involved In Both The Appeals Are Common & Relate To The Same Assessee, Therefore, These Appeals Have Been Heard Together & Are Being Disposed Of By This Consolidated Order. Ita No.1535/Kol/2025 Is Taken As Lead Case For Narration Of Facts. Ita No.1535/Kol/2025 - Brief Facts Of The Case Are That U/S 2. 139(1) Of The Act On 10-10-2019 Declaring A Total Income At Rs. 10,02,960/-. The Same Was Processed U/S 143(1) Of The Act. Later, A Search & Seizure Operation U/S 132 Of The Act Was Conducted At "Ladhuram Toshniwal Group" On 08-03-2022 As A Part Of "Jain Group" Of Concerns/ Persons At Various Places & Simultaneously, Business

Section 127Section 132Section 133ASection 142(1)Section 143(1)Section 143(2)Section 147Section 148Section 2Section 250

आयकर अपील"य अ"धकरण, कोलकाता पीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA Before Shri Rajesh

Sita Ram Pansari, Transport Nagar Kuju vs. Income Tax Officer, Ramgarh Cantt

The appeals of the assessee are allowed for

ITA 126/RAN/2024[2017-2018]Status: DisposedITAT Ranchi09 Oct 2025AY 2017-2018

Bench: Shri Sonjoy Sarma, Jm & Shri Ratnesh Nandan Sahay, Am (Through Hybrid Mode) आयकर अपील सं./Ita Nos.123-126/Ran/2024 (निर्धारण वर्ा / Ayrs :2013-14, 2014-2015, 2015-16 & 2017-18) Sita Ram Pansari, Vs. Ito Ramgarh Transport Nagar, Main Road, Kuju, Jharkhand-825316 स्थायी लेखा सं./Pan No. : Ajppp 3351 H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Akash Agarwal, Ar राजस्व की ओर से /Revenue By : Shri Khubchand T Pandya Sr.Dr सुनवाई की तारीख / Date Of Hearing : 02/09/2025 घोषणा की तारीख/Date Of Pronouncement : 09/10/2025 आदेश / O R D E R Per Sonjoy Sarma, Jm : All The Above Captioned Appeals Are Filed By The Assessee Against The Separate Orders, All Dated 20.02.2024 Passed By Ld.Cit(A), Patna-3, Against Which The Assessee Preferred Appeals Before The Tribunal. 2. Since The Issues Involved In These Appeals Are Common Except The Figures & Assessment Years In Question, Therefore, All The Four Appeals Are Heard Together & Decided By This Common Order. 3. First We Shall Take Up The Appeal Of The Assessee In Ita No.123/Ran/2025 For A.Y.2013-2014. 4. Brief Facts Of The Case Are That The Assessee Is An Individual & Engaged In The Business Or Profession Of Coal Trading Under E-Auction

For Appellant: Shri Akash Agarwal, ARFor Respondent: Shri Khubchand T Pandya Sr.DR
Section 115BSection 142(1)Section 147Section 148Section 68

IN THE INCOME TAX APPELLATE TRIBUNAL “RANCHI BENCH”, RANCHI BEFORE SHRI SONJOY SARMA, JM & SHRI RATNESH NANDAN SAHAY, AM (THROUGH

Sita Ram Pansari, Transport Nagar Kuju vs. Income Tax Officer, Ramgarh Cantt

The appeals of the assessee are allowed for

ITA 125/RAN/2024[2015-2016]Status: DisposedITAT Ranchi09 Oct 2025AY 2015-2016

Bench: Shri Sonjoy Sarma, Jm & Shri Ratnesh Nandan Sahay, Am (Through Hybrid Mode) आयकर अपील सं./Ita Nos.123-126/Ran/2024 (निर्धारण वर्ा / Ayrs :2013-14, 2014-2015, 2015-16 & 2017-18) Sita Ram Pansari, Vs. Ito Ramgarh Transport Nagar, Main Road, Kuju, Jharkhand-825316 स्थायी लेखा सं./Pan No. : Ajppp 3351 H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Akash Agarwal, Ar राजस्व की ओर से /Revenue By : Shri Khubchand T Pandya Sr.Dr सुनवाई की तारीख / Date Of Hearing : 02/09/2025 घोषणा की तारीख/Date Of Pronouncement : 09/10/2025 आदेश / O R D E R Per Sonjoy Sarma, Jm : All The Above Captioned Appeals Are Filed By The Assessee Against The Separate Orders, All Dated 20.02.2024 Passed By Ld.Cit(A), Patna-3, Against Which The Assessee Preferred Appeals Before The Tribunal. 2. Since The Issues Involved In These Appeals Are Common Except The Figures & Assessment Years In Question, Therefore, All The Four Appeals Are Heard Together & Decided By This Common Order. 3. First We Shall Take Up The Appeal Of The Assessee In Ita No.123/Ran/2025 For A.Y.2013-2014. 4. Brief Facts Of The Case Are That The Assessee Is An Individual & Engaged In The Business Or Profession Of Coal Trading Under E-Auction

For Appellant: Shri Akash Agarwal, ARFor Respondent: Shri Khubchand T Pandya Sr.DR
Section 115BSection 142(1)Section 147Section 148Section 68

IN THE INCOME TAX APPELLATE TRIBUNAL “RANCHI BENCH”, RANCHI BEFORE SHRI SONJOY SARMA, JM & SHRI RATNESH NANDAN SAHAY, AM (THROUGH

Sita Ram Pansari, Transport Nagar Kuju vs. Income Tax Officer, Ramgarh

The appeals of the assessee are allowed for

ITA 124/RAN/2024[2014-2015]Status: DisposedITAT Ranchi09 Oct 2025AY 2014-2015

Bench: Shri Sonjoy Sarma, Jm & Shri Ratnesh Nandan Sahay, Am (Through Hybrid Mode) आयकर अपील सं./Ita Nos.123-126/Ran/2024 (निर्धारण वर्ा / Ayrs :2013-14, 2014-2015, 2015-16 & 2017-18) Sita Ram Pansari, Vs. Ito Ramgarh Transport Nagar, Main Road, Kuju, Jharkhand-825316 स्थायी लेखा सं./Pan No. : Ajppp 3351 H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Akash Agarwal, Ar राजस्व की ओर से /Revenue By : Shri Khubchand T Pandya Sr.Dr सुनवाई की तारीख / Date Of Hearing : 02/09/2025 घोषणा की तारीख/Date Of Pronouncement : 09/10/2025 आदेश / O R D E R Per Sonjoy Sarma, Jm : All The Above Captioned Appeals Are Filed By The Assessee Against The Separate Orders, All Dated 20.02.2024 Passed By Ld.Cit(A), Patna-3, Against Which The Assessee Preferred Appeals Before The Tribunal. 2. Since The Issues Involved In These Appeals Are Common Except The Figures & Assessment Years In Question, Therefore, All The Four Appeals Are Heard Together & Decided By This Common Order. 3. First We Shall Take Up The Appeal Of The Assessee In Ita No.123/Ran/2025 For A.Y.2013-2014. 4. Brief Facts Of The Case Are That The Assessee Is An Individual & Engaged In The Business Or Profession Of Coal Trading Under E-Auction

For Appellant: Shri Akash Agarwal, ARFor Respondent: Shri Khubchand T Pandya Sr.DR
Section 115BSection 142(1)Section 147Section 148Section 68

IN THE INCOME TAX APPELLATE TRIBUNAL “RANCHI BENCH”, RANCHI BEFORE SHRI SONJOY SARMA, JM & SHRI RATNESH NANDAN SAHAY, AM (THROUGH

Sita Ram Pansari, Transport Nagar vs. Income Tax Officer, Ramgarh

The appeals of the assessee are allowed for

ITA 123/RAN/2024[2013-14]Status: DisposedITAT Ranchi09 Oct 2025AY 2013-14

Bench: Shri Sonjoy Sarma, Jm & Shri Ratnesh Nandan Sahay, Am (Through Hybrid Mode) आयकर अपील सं./Ita Nos.123-126/Ran/2024 (निर्धारण वर्ा / Ayrs :2013-14, 2014-2015, 2015-16 & 2017-18) Sita Ram Pansari, Vs. Ito Ramgarh Transport Nagar, Main Road, Kuju, Jharkhand-825316 स्थायी लेखा सं./Pan No. : Ajppp 3351 H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Akash Agarwal, Ar राजस्व की ओर से /Revenue By : Shri Khubchand T Pandya Sr.Dr सुनवाई की तारीख / Date Of Hearing : 02/09/2025 घोषणा की तारीख/Date Of Pronouncement : 09/10/2025 आदेश / O R D E R Per Sonjoy Sarma, Jm : All The Above Captioned Appeals Are Filed By The Assessee Against The Separate Orders, All Dated 20.02.2024 Passed By Ld.Cit(A), Patna-3, Against Which The Assessee Preferred Appeals Before The Tribunal. 2. Since The Issues Involved In These Appeals Are Common Except The Figures & Assessment Years In Question, Therefore, All The Four Appeals Are Heard Together & Decided By This Common Order. 3. First We Shall Take Up The Appeal Of The Assessee In Ita No.123/Ran/2025 For A.Y.2013-2014. 4. Brief Facts Of The Case Are That The Assessee Is An Individual & Engaged In The Business Or Profession Of Coal Trading Under E-Auction

For Appellant: Shri Akash Agarwal, ARFor Respondent: Shri Khubchand T Pandya Sr.DR
Section 115BSection 142(1)Section 147Section 148Section 68

IN THE INCOME TAX APPELLATE TRIBUNAL “RANCHI BENCH”, RANCHI BEFORE SHRI SONJOY SARMA, JM & SHRI RATNESH NANDAN SAHAY, AM (THROUGH