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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)

Arun Kumar, Choolai Tamilnadu vs. DCIT, Central Circle 3(4), Chennai

In the result, the appeal of the assesse is dismissed

ITA 306/CHNY/2023[2020-21]Status: DisposedITAT Chennai23 Oct 2024AY 2020-21

Bench: Shri Manu Kumar Giri & Shri Amitabh Shuklaआयकर अपील सं./Ita No.306 /Chny/2023 धििाारण वर्ा /Assessment Year: 2020-21 Arun Kumar Deputy Commissioner Of No.99/48, V.V.Koil Street, Vs. Income Tax, Choolai, Central Circle-3(4), Chennai-600112. Chennai. [Pan: Autpk 0322J] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Appellant By : Shri N.Arjun Raj, Advocate. प्रत्यर्थी की ओर से /Respondent By : Shri V.Nandakumar, Cit सुिवाई की तारीख/Date Of Hearing : 31.07.2024 घोर्णा की तारीख /Date Of Pronouncement : 23.10.2024 आदेश / O R D E R Per Amitabh Shukla, A.M : This Appeal Is Filed Against The Order Bearing Din & Order No.Itba/Apl/M/250/2022-23/1049524542(1) Dated 08.02.2023 Of The Learned Commissioner Of Income Tax [Herein After “Cit(A) For The Assessment Years 2020-21. Through The Aforesaid Appeal The Assesse Has Challenged Order U/S 250 Dated 08.02.2023 Passed By Cit(A), Chennai. :- 2 -:

For Appellant: Shri N.Arjun Raj, AdvocateFor Respondent: Shri V.Nandakumar, CIT
Section 115BSection 250Section 69A

आयकर अपीलीय अधिकरण, ‘‘ए’/ ‘बी’/ ’सी’/ ’डी’ न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI श्री मनु

D.Ramgopal, Coimbatore vs. DCIT, Central Circle-1(1), Coimbatore

In the result the appeal of the assessee is allowed

ITA 584/CHNY/2022[2014-15]Status: DisposedITAT Chennai23 Oct 2024AY 2014-15

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita No.: 583 /Chny/2022 िनधा"रणवष" / Assessment Year: 2013-14 Deputy Commissioner Of Income Shri. D. Ramagopal, V. Tax, 14-A, 10Th Street, Central Circle -1, Ganapathypudur, Coimbatore. Ganapathy, Coimbatore – 641 006. [Pan: Akgpr-3621-L] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./Ita No.: 584/Chny/2022 िनधा"रणवष" / Assessment Year: 2014-15 Principal Commissioner Of Shri. D. Ramagopal, V. Income Tax, 14-A, 10Th Street, Central Circle -2, Ganapathypudur, Chennai. Ganapathy, Coimbatore – 641 006. [Pan: Akgpr-3621-L] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri. G.V. Jhabakh, Advocate ""यथ"क"ओरसे/Respondent By : Shri. Nilay Baran Som, Cit सुनवाई क" तारीख/Date Of Hearing : 06.08.2024 घोषणा क" तारीख/Date Of Pronouncement : 23.10.2024 आदेश /O R D E R

For Appellant: Shri. G.V. Jhabakh, AdvocateFor Respondent: Shri. Nilay Baran Som, CIT
Section 132Section 153ASection 50C

आयकर अपीलीय अिधकरण,‘ए’ "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एबी टी वक", "याियक

D.Ramgopal, Coimbatore vs. DCIT, Central Circle-1(1), Coimbatore

In the result the appeal of the assessee is allowed

ITA 583/CHNY/2022[2013-14]Status: DisposedITAT Chennai23 Oct 2024AY 2013-14

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita No.: 583 /Chny/2022 िनधा"रणवष" / Assessment Year: 2013-14 Deputy Commissioner Of Income Shri. D. Ramagopal, V. Tax, 14-A, 10Th Street, Central Circle -1, Ganapathypudur, Coimbatore. Ganapathy, Coimbatore – 641 006. [Pan: Akgpr-3621-L] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./Ita No.: 584/Chny/2022 िनधा"रणवष" / Assessment Year: 2014-15 Principal Commissioner Of Shri. D. Ramagopal, V. Income Tax, 14-A, 10Th Street, Central Circle -2, Ganapathypudur, Chennai. Ganapathy, Coimbatore – 641 006. [Pan: Akgpr-3621-L] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri. G.V. Jhabakh, Advocate ""यथ"क"ओरसे/Respondent By : Shri. Nilay Baran Som, Cit सुनवाई क" तारीख/Date Of Hearing : 06.08.2024 घोषणा क" तारीख/Date Of Pronouncement : 23.10.2024 आदेश /O R D E R

For Appellant: Shri. G.V. Jhabakh, AdvocateFor Respondent: Shri. Nilay Baran Som, CIT
Section 132Section 153ASection 50C

आयकर अपीलीय अिधकरण,‘ए’ "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एबी टी वक", "याियक

Chandanahalli Nagarajaiah Shashikiran, Bangalore vs. Assistant Commissioner of Income Tax Circle 2(2)(1), Bangalore

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

ITA 1505/BANG/2024[2017-18]Status: DisposedITAT Bangalore23 Oct 2024AY 2017-18

Bench: Ms. Padmavathy S. & Shri Prakash Chand Yadavchandanahalli Nagarajaiah Acit, Circle - 2(2)(1) Shashikiran Bmtc Building No. 1954, 8Th Main, 'E' Block Vs. Koramangala Rajajinagar, Bangalore 560010 Bengluru 560095 Pan – Assps8286Q (Appellant) (Respondent) Assessee By: Shri Ravindra M. Hegde, Ca Revenue By: Ms. Neha Sahay, Jcit-Dr Date Of Hearing: 21.10.2024 Date Of Pronouncement: 23.10.2024 O R D E R Per: Padmavathy S., A.M. This Appeal Of The Assessee Is Against The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [Cit(A)] Dated 07.06.2024 For Assessment Year (Ay) 2017-18. 2. The Assessee Has Raised The Following Grounds Of Appeal: - “1) The Order Of The Learned Commissioner Of Income Tax (Appeal), Passed Under Section 250 Of The Act In So Far As It Is Against The Appellant Is Opposed To Law, Weight Of Evidence, Natural Justice, Probabilities, Facts & Circumstances Of The Appellant'S Case. 2) The Appellant Denies Himself Liable To Be Assessed Total Income Of Rs. 4,39,15,228/- Against The Return Of Income Of Rs. 1,46,83,360/- On The Facts & Circumstances Of The Case.

For Appellant: Shri Ravindra M. Hegde, CAFor Respondent: Ms. Neha Sahay, JCIT-DR
Section 142(1)Section 143(3)Section 234Section 234ASection 250Section 54F

IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE “A” BENCH, BANGALORE Before Ms. Padmavathy S., Accountant Member And Shri Prakash Chand