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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)

International Switchgears Private Ltd., Chandigarh vs. Pr. CIT-1, Chandigarh

The appeal stands dismissed

ITA 395/CHANDI/2022[2017-18]Status: DisposedITAT Chandigarh14 May 2025AY 2017-18

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No.395/Chandi/2022 (िनधा"रणवष" / Assessment Year: 2017-18) M/S International Switchgears Pvt. Ltd. Pcit Plot No. 925-A, Industrialareaphase-Ii Chandigarh बनाम/ Vs. Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaci-6305-F (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Shri Aditya Jain (Ca) - Ld. Ar ""थ"कीओरसे/Respondent By : Shri Rohit Sharma (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 04-03-2025 घोषणाकीतारीख /Date Of Pronouncement : 14-05-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. By Way Of This Appeal, The Assessee Assails Invocation Of Revisionary Jurisdiction U/S 263 By Ld. Pr. Commissioner Of Income Tax, Chandigarh-1 (Pr.Cit) For Assessment Year (Ay) 2017-18 Vide Impugned Order Dated 30-03-2022 In The Matter Of An Assessment Framed By Ld. Ao U/S.143(3) Of The Act On 17-12-2019. Having Heard Rival Submissions & Upon Perusal Of Case Records, The Appeal Is Disposed-Off As Under. The Assessee Being Resident Corporate

For Appellant: Shri Aditya Jain (CA) - Ld. ARFor Respondent: Shri Rohit Sharma (CIT) – Ld. DR
Section 143(3)Section 263Section 80Section 80I

1 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHANDIGARH BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT AND HON

Jd Charitable Trust, Salem vs. ITO, Exemptions Ward, Salem

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

ITA 414/CHNY/2025[2013-14]Status: DisposedITAT Chennai14 May 2025AY 2013-14

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.414/Chny/2025 िनधा"रण वष"/Assessment Year: 2013-14 Jd Charitable Trust, Vs. The Income Tax Officer, 2/315, Bharathi Nagar, Vellakkal Patti, Exemptions Ward, Chettichavadi Post, Salem 636 012. Salem. [Pan:Aaatc4409R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Bhupendran, Advocate (Virtual) ""थ" की ओर से/Respondent By : Ms. Deeptha, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 01.05.2025 घोषणा की तारीख /Date Of Pronouncement : 14.05.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 09.12.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2013-14. 2. The Ld. Ar Shri S. Bhupendran, Advocate Request To Take Up Ground No. 4 Raised By The Assessee In Challenging The Action Of The Ld. Cit(A) In Rejecting The Claim Made Under Section 10(23C) Of The 2

For Appellant: Shri S. Bhupendran, Advocate (virtual)For Respondent: Ms. Deeptha, Addl. CIT
Section 10Section 142(1)Section 144Section 148

under section 148 of the Act. The assessee did not prefer to file the return of income even after issue of notice under section 142(1) of the Act. A show-cause notice under section 144 of the Act was issued why the cash deposit should not be treated

Gnanapragasam Bhaskar, Dindigul vs. ITO, Ncw-1, Dindigul

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

ITA 3069/CHNY/2024[2017-18]Status: DisposedITAT Chennai14 May 2025AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.3069/Chny/2024 िनधा"रण वष"/Assessment Year: 2017-18 Gnanapragasam Bhaskar, Vs. The Income Tax Officer, No. 7/22-C, Sahayamatha Colony, Non Corporate Ward 1, T.V.K. Nagar, Chinnalapatti Post, Dindigul. Dindigul 624 301. [Pan:Ahtpb8288M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Anandd Babunath, Ca ""थ" की ओर से/Respondent By : Ms. Deeptha, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 29.04.2025 घोषणा की तारीख /Date Of Pronouncement : 14.05.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 12.01.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2017-18. 2. We Find That This Appeal Is Filed With A Delay Of 246 Days. The Assessee Filed An Affidavit For Condonation Of Delay Stating The Reasons. Upon Hearing Both The Parties & On Examination Of The Said Affidavit

For Appellant: Shri Anandd Babunath, CAFor Respondent: Ms. Deeptha, Addl. CIT
Section 131Section 142(1)Section 69A

assessee made cash deposit of ₹.22,85,500/- in South Indian Bank, Dindigul during demonetization period. Accordingly, the Assessing Officer issued notice under section 142(1) of the Act dated 17.01.2018 and served on the assessee calling for return of income for AY 2017-18 after taking into consideration ... total deposits during the year comes to ₹.88,56,700/-. Since there was 3 I.T.A. No.3069/Chny/24 no response to the notices issued under section 142(1) of the Act, the Assessing Officer issued summon under section 131 of the Act dated 03.10.2019 requiring the assessee to appear

Srinivasan Rajasekaran, Hosur vs. ITO, Ward-1, Hosur

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

ITA 2914/CHNY/2024[2018-19]Status: DisposedITAT Chennai14 May 2025AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.2914/Chny/2024 िनधा"रण वष"/Assessment Year: 2018-19 Srinivasan Rajasekaran, Vs. The Income Tax Officer, No. 70G – 5, Seenu Complex, Ward 1, Indira Nagar, Hosur 635 109. Hosur. [Pan:Aeepr3817E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N. Arjun Raj, Advocate ""थ" की ओर से/Respondent By : Shri S. Senthil Kumaran, Cit सुनवाई की तारीख/ Date Of Hearing : 28.04.2025 घोषणा की तारीख /Date Of Pronouncement : 14.05.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 07.10.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2018-19. 2. Ground No. 1 Raised By The Assessee Is General In Nature & Requires No Adjudication.

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Shri S. Senthil Kumaran, CIT
Section 142(1)Section 143(1)Section 68

assessee. The assessee is also directed to reconcile the cash deposits in the shape of questionnaire annexed with the notice issued under section 142(1) of the Act dated 05.01.2021 without fail. Thus, the grounds raised by the assessee are allowed for statistical purposes. 8. Ground