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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)

Revathikumar Sudha, Chennai vs. ACIT, Ncw-19(1), Chennai

In the result the appeals of the assessee in ITA No

ITA 305/CHNY/2025[2015-16]Status: DisposedITAT Chennai17 Apr 2025AY 2015-16

Bench: Shri George George K., Vice- & Shri S.R. Raghunathaआयकर अपीलसं./Ita Nos.: 304 & 305/Chny/2025 िनधा"रण वष" / Assessment Year: 2015-16 Revathikumar Sudha, Vs. The Assistant Commissioner Of 29, 3Rd Main Road, Thilaiganga Income Tax, Nagar, Chennai 600 061. Non Corporate Ward –19(1), Chennai. [Pan: Aztps-8926-R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/ Appellant By : Shri N. Arjun Raj, Advocate ""थ" की ओर से/Respondent By : Shri A. Sasi Kumar, Cit सुनवाई की तारीख/ Date Of Hearing 19.03.2025 : घोषणा की तारीख /Date Of Pronouncement : 17.04.2025 आदेश /O R D E R Per S. R. Raghunatha: Both The Appeals Filed By The Assessee Are Directed Against Separate Orders Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Under Section 250 Of The Income Tax Act, 1961 [“Act” In Short] Both Dated 12.12.2024 Pertains To The Assessment Year 2015-16 Towards Quantum Addition As Well As Penalty Levied Under Section 271(1)(C) Of The Act.

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Shri A. Sasi Kumar, CIT
Section 142(1)Section 143(3)Section 144Section 147Section 148Section 194ISection 250Section 271(1)(c)Section 56

file his return of income against the notice under section 148 of the Act. Thereafter, the Assessing Officer issued various notices under section 142(1) of the Act. Against the notice under section 142(1) of the Act dated 31.12.2021, the assessee filed copy of acknowledgement of ITR filed ... computation of income, P&L account, balance sheet & schedules. No other details with explanation and documentary evidence, as called for vide notice under section 142(1) of the Act has been furnished by the assessee. The Assessing Officer finally issued show-cause notice under section

Revathikumar Sudha, Chennai vs. ACIT, Ncw-19(1, Chennai

In the result the appeals of the assessee in ITA No

ITA 304/CHNY/2025[2015-16]Status: DisposedITAT Chennai17 Apr 2025AY 2015-16

Bench: Shri George George K., Vice- & Shri S.R. Raghunathaआयकर अपीलसं./Ita Nos.: 304 & 305/Chny/2025 िनधा"रण वष" / Assessment Year: 2015-16 Revathikumar Sudha, Vs. The Assistant Commissioner Of 29, 3Rd Main Road, Thilaiganga Income Tax, Nagar, Chennai 600 061. Non Corporate Ward –19(1), Chennai. [Pan: Aztps-8926-R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/ Appellant By : Shri N. Arjun Raj, Advocate ""थ" की ओर से/Respondent By : Shri A. Sasi Kumar, Cit सुनवाई की तारीख/ Date Of Hearing 19.03.2025 : घोषणा की तारीख /Date Of Pronouncement : 17.04.2025 आदेश /O R D E R Per S. R. Raghunatha: Both The Appeals Filed By The Assessee Are Directed Against Separate Orders Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Under Section 250 Of The Income Tax Act, 1961 [“Act” In Short] Both Dated 12.12.2024 Pertains To The Assessment Year 2015-16 Towards Quantum Addition As Well As Penalty Levied Under Section 271(1)(C) Of The Act.

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Shri A. Sasi Kumar, CIT
Section 142(1)Section 143(3)Section 144Section 147Section 148Section 194ISection 250Section 271(1)(c)Section 56

file his return of income against the notice under section 148 of the Act. Thereafter, the Assessing Officer issued various notices under section 142(1) of the Act. Against the notice under section 142(1) of the Act dated 31.12.2021, the assessee filed copy of acknowledgement of ITR filed ... computation of income, P&L account, balance sheet & schedules. No other details with explanation and documentary evidence, as called for vide notice under section 142(1) of the Act has been furnished by the assessee. The Assessing Officer finally issued show-cause notice under section

Kunguman Ganeshan, Chennai vs. ITO, Ncw-11(3), Chennai

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

ITA 295/CHNY/2025[2017-18]Status: DisposedITAT Chennai17 Apr 2025AY 2017-18

Bench: Shri George George K., Vice- & Shri S.R. Raghunathaआयकरअपीलसं./Ita No.: 295/Chny/2025 िनधा"रणवष" / Assessment Year: 2017-18 Kunguman Ganeshan, Income Tax Officer, 22/59, Mohammed Hussain Street, Vs. Non Corporate Ward -11(3), Royapettah S.O., Royapettah, Chennai 600 006. Chennai 600 014. [Pan: Bgqpg-5503-H] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri J. Saravanan, Advocate ""थ"कीओरसे/Respondentby : Shri A. Sasi Kumar, Cit सुनवाईकीतारीख/ Date Of Hearing 18.03.2025 : घोषणाकीतारीख /Date Of Pronouncement : 17.04.2025 आदेश /O R D E R Per S. R. Raghunatha: This Appeal Filed By The Assessee Is Directed Against The Order Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Dated 06.11.2024 & Pertains To Assessment Year 2017-18 Under Section 250 Of The Income Tax Act, 1961 [“Act” In Short].

For Appellant: Shri J. Saravanan, AdvocateFor Respondent: Shri A. Sasi Kumar, CIT
Section 133(6)Section 142(1)Section 250Section 69A

Indian Bank. Since the assessee did not file the return of income for the AY 2017-18, the Assessing Officer issued notice under section 142(1) of the Act requiring the assessee to file the return of income. Since there was no response from the assessee, by issuing notice under

Assistant Commissioner of Income Tax Ltu Circle 1, Nungambakkam Chennai vs. Sify Technologies Limited, Taramani Chennai

In the result, all the appeals filed by the Revenue are dismissed

ITA 2889/CHNY/2024[2012-13]Status: DisposedITAT Chennai17 Apr 2025AY 2012-13

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos. 1458, 1950 & 2889/Chny/2024 िनधा"रण वष"/Assessment Years: 2020-21, 2017-18 & 2012-13 The Deputy Commissioner Of Vs. M/S. Sify Technologies Limited, Income Tax/Acit, Ii Floor, Tidel Park No. 4, Ttt1 Large Taxpayer Unit Circle 1, Taramani S.O., Taramani, Chennai. Chennai 600 113. [Pan:Aaacs9032R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Shivanand K Kalakeri, Cit ""थ" की ओर से/Respondent By : Shri S.P. Chidambaram, Advocate सुनवाई की तारीख/ Date Of Hearing : 13.03.2025 घोषणा की तारीख /Date Of Pronouncement : 17.04.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Three Appeals Filed By The Revenue Are Directed Against Separate Orders Dated 19.02.2024, 07.08.2023 & 08.08.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Years 2020-21, 2017-18 & 2012-13. 2. Since Issues Raised In These Appeals Are Similar Based On The Same Identical Facts, With The Consent Of Both The Parties, We Proceed

For Appellant: Shri Shivanand K Kalakeri, CITFor Respondent: Shri S.P. Chidambaram, Advocate

loss account as ‘Employee Stock Compensation Expenses’ under the head “Employee Benefit Expenses”. During the course of scrutiny proceedings, against the notice under section 142(1) of the Act, the assessee filed detailed explanation, which is reproduced at page 25 of the assessment order. After considering the submissions

Asst Commissioner of Income Tax Circle Ltu 1 Chennai, Nungambakkam vs. Sify Technologies Limited, Chennai

In the result, all the appeals filed by the Revenue are dismissed

ITA 1950/CHNY/2024[2017-18]Status: DisposedITAT Chennai17 Apr 2025AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos. 1458, 1950 & 2889/Chny/2024 िनधा"रण वष"/Assessment Years: 2020-21, 2017-18 & 2012-13 The Deputy Commissioner Of Vs. M/S. Sify Technologies Limited, Income Tax/Acit, Ii Floor, Tidel Park No. 4, Ttt1 Large Taxpayer Unit Circle 1, Taramani S.O., Taramani, Chennai. Chennai 600 113. [Pan:Aaacs9032R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Shivanand K Kalakeri, Cit ""थ" की ओर से/Respondent By : Shri S.P. Chidambaram, Advocate सुनवाई की तारीख/ Date Of Hearing : 13.03.2025 घोषणा की तारीख /Date Of Pronouncement : 17.04.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Three Appeals Filed By The Revenue Are Directed Against Separate Orders Dated 19.02.2024, 07.08.2023 & 08.08.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Years 2020-21, 2017-18 & 2012-13. 2. Since Issues Raised In These Appeals Are Similar Based On The Same Identical Facts, With The Consent Of Both The Parties, We Proceed

For Appellant: Shri Shivanand K Kalakeri, CITFor Respondent: Shri S.P. Chidambaram, Advocate

loss account as ‘Employee Stock Compensation Expenses’ under the head “Employee Benefit Expenses”. During the course of scrutiny proceedings, against the notice under section 142(1) of the Act, the assessee filed detailed explanation, which is reproduced at page 25 of the assessment order. After considering the submissions

Deputy Commissioner of Income Tax, Chennai vs. Sify Technologies Limited, Chennai

In the result, all the appeals filed by the Revenue are dismissed

ITA 1458/CHNY/2024[2020-21]Status: DisposedITAT Chennai17 Apr 2025AY 2020-21

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos. 1458, 1950 & 2889/Chny/2024 िनधा"रण वष"/Assessment Years: 2020-21, 2017-18 & 2012-13 The Deputy Commissioner Of Vs. M/S. Sify Technologies Limited, Income Tax/Acit, Ii Floor, Tidel Park No. 4, Ttt1 Large Taxpayer Unit Circle 1, Taramani S.O., Taramani, Chennai. Chennai 600 113. [Pan:Aaacs9032R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Shivanand K Kalakeri, Cit ""थ" की ओर से/Respondent By : Shri S.P. Chidambaram, Advocate सुनवाई की तारीख/ Date Of Hearing : 13.03.2025 घोषणा की तारीख /Date Of Pronouncement : 17.04.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Three Appeals Filed By The Revenue Are Directed Against Separate Orders Dated 19.02.2024, 07.08.2023 & 08.08.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Years 2020-21, 2017-18 & 2012-13. 2. Since Issues Raised In These Appeals Are Similar Based On The Same Identical Facts, With The Consent Of Both The Parties, We Proceed

For Appellant: Shri Shivanand K Kalakeri, CITFor Respondent: Shri S.P. Chidambaram, Advocate

loss account as ‘Employee Stock Compensation Expenses’ under the head “Employee Benefit Expenses”. During the course of scrutiny proceedings, against the notice under section 142(1) of the Act, the assessee filed detailed explanation, which is reproduced at page 25 of the assessment order. After considering the submissions