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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)

Jinesh Lalit Jain, Raigad vs. Income Tax Officer, Ward 5, Panvel, Raigad

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

ITA 2127/PUN/2025[2011-12]Status: DisposedITAT Pune11 Feb 2026AY 2011-12

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2127/Pun/2025 िनधा"रण वष" / Assessment Year : 2011-12 Jinesh Lalit Jain, Vs. Ito, Ward-5, Panvel. 110, Mcch Society Ltd., Panvel Raigarh, Panvel- 410206. Pan : Acwpj0187B Appellant Respondent Assessee By : Shri Manthan Ruparelia Revenue By Shri Basavaraj Hiremath : Date Of Hearing : 06.01.2026 Date Of Pronouncement : 11.02.2026 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 15.07.2025 Passed By Ld. Cit(A)/Nfac For The Assessment Year 2011-12. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1. The Hon'Ble Cit(A), Nfac Erred In Not Considering The Assessment Order Is Bad In Law As Reopening U/S 147 Was Based Merely On Third-Party Information Without Independent Verification Or Recorded Reasons Furnished To The Appellant. 2. The Hon'Ble Cit(A), Nfac Erred By Not Providing Proper Opportunity Breached The Principles Of Natural Justice. 3. The Hon'Ble Cit(A), Nfac Erred In Confirming The Addition Of Rs. 53,12,313/- Ignoring The Appellant'S Reconciliations, Contra

For Appellant: Shri Manthan Ruparelia
Section 142(1)Section 147Section 148Section 44ASection 69

IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY

Sricharan Devineni, Hyderabad vs. DCIT, Central Circle-1(2), Hyderabad

ITA 1573/HYD/2025[2022-23]Status: DisposedITAT Hyderabad11 Feb 2026AY 2022-23

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdia(In आयकर अपीलसं./I.T.A. No.1559/Hyd/2025 (निर्धारणवर्ष/ Assessment Year:2023-24) Nagalakshmi Devineni, Hyderabad. Pan: Afnpd6112N Vs. Dcit, Central Circle-1(2), Hyderabad. (अपीलार्थी/ Appellant) (प्रत्यर्थी / Respondent) (In आयकर अपीलसं./I.T.A. No.1563/Hyd/2025 (निर्धारणवर्ष/ Assessment Year:2021-22) Sri Venkat Devineni, Hyderabad. Pan: Alipd6384R Vs. Dcit, Central Circle-1(2), Hyderabad. (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) (In आयकर अपीलसं./I.T.A. No.1573/Hyd/2025 (निर्धारणवर्ष/ Assessment Year:2022-23) Sricharan Devineni, Hyderabad. Pan: Bgjpd6383B Vs. Dcit, Central Circle-1(2), Hyderabad. (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) करदाताकाप्रतिनिधित्व/ Assessee Represented By राजस्वकाप्रतिनिधित्व/ Department Represented By : Shri H. Srinivasulu, Advocate : Dr. Sachin Kumar, Sr. Ar सुनवाईसमाप्तहोनेकीतिथि/ Date Of Conclusion Of Hearing घोषणा की तारीख/ Date Of Pronouncement

Section 1Section 132

आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad 'B' Bench, Hyderabad श्री विजय पाल राव, उपाध्यक्ष

Sri Venkat Devineni, Hyderabad vs. DCIT., Central Circle-1(2), Hyderabad

ITA 1563/HYD/2025[2021-22]Status: DisposedITAT Hyderabad11 Feb 2026AY 2021-22

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdia(In आयकर अपीलसं./I.T.A. No.1559/Hyd/2025 (निर्धारणवर्ष/ Assessment Year:2023-24) Nagalakshmi Devineni, Hyderabad. Pan: Afnpd6112N (अपीलार्थी/ Appellant) Vs. Dcit, Central Circle-1(2), Hyderabad. (प्रत्यर्थी / Respondent) (In आयकर अपीलसं./I.T.A. No.1563/Hyd/2025 (निर्धारणवर्ष/ Assessment Year:2021-22) Sri Venkat Devineni, Hyderabad. Pan: Alipd6384R (अपीलार्थी/ Appellant) Vs. Dcit, Central Circle-1(2), Hyderabad. (प्रत्यर्थी/ Respondent) (In आयकर अपीलसं./I.T.A. No.1573/Hyd/2025 (निर्धारणवर्ष/ Assessment Year:2022-23) Sricharan Devineni, Hyderabad. Pan: Bgjpd6383B (अपीलार्थी/ Appellant) Vs. Dcit, Central Circle-1(2), Hyderabad. (प्रत्यर्थी/ Respondent) करदाताकाप्रतिनिधित्व/ Assessee Represented By राजस्वकाप्रतिनिधित्व/ Department Represented By : Shri H. Srinivasulu, Advocate : Dr. Sachin Kumar, Sr. Ar सुनवाईसमाप्तहोनेकीतिथि/ Date Of Conclusion Of Hearing घोषणा की तारीख/ Date Of Pronouncement

Section 132

आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad 'B' Bench, Hyderabad श्री विजय पाल राव, उपाध्यक्ष

Tncp LLP., Coimbatore vs. ITO, Ncw-1(1), Coimbatore

ITA 2603/CHNY/2025[2018-19]Status: DisposedITAT Chennai11 Feb 2026AY 2018-19

Bench: Shri Manu Kumar Giri & Shri S.R.Raghunathaआयकर अपील सं./Ita Nos.:2602 & 2603/Chny/2025 निर्धारण वर्ष / Assessment Year: 2018-19 Tncd Llp, 126, Kg House, Arts College Road, Coimbatore - 641 018. [Pan:Aagft-8799-R] (अपीलार्थी/Appellant) अपीलार्थी की ओर से/Appellant By प्रत्यर्थी की ओर से/Respondent By Ito, Vs. Non Corporate Ward -1(1), Coimbatore. (प्रत्यर्थी/Respondent) : Shri. N. Arjun Raj, Advocate : Ms. R. Anitha, Addl.C.I.Τ. सुनवाई की तारीख/Date Of Hearing घोषण की तारीख/Date Of Pronouncement Per S. R. Raghunatha, Am: आदेश /Order : 20.11.2025 : 11.02.2026 These Appeals Of The Assessee Are Filed Against The Separate Orders Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, (In Short ‘Ld.Cit(A)') For The Assessment Year 2018-19, Both Dated 09.07.2025 Against The Assessment Orders Passed By The Ao, Nfac, Delhi, U/S.143 (3) R.W.S 144B Of The Income Tax Act, 1961 (In Short ‘The Act') Dated 20.09.2021 & The Penalty Order Passed By The Ao, Nfac, Delhi, U/S.270A Of The Act Dated 15.01.2022 Respectively. :-2-:

Section 142(1)Section 143Section 143(2)Section 23Section 23(1)Section 24Section 270ASection 36(1)(va)

आयकर अपीलीय अधिकरण, 'सी' न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL 'C' BENCH, CHENNAI श्री मनु कुमार गिरि, न्यायिक