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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)

Deputy Commissioner of Income-Tax, Central Circle vs. Aryan Arcade Limited, Rajkot

ITA 229/RJT/2023[2019-20]Status: DisposedITAT Rajkot19 Dec 2025AY 2019-20

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआ. (खो और ज).सं./It(Ss)A Nos.14/Rjt/2024 (निर्धारण वर्ष /Assessment Year: (2014-15) Deputy Commissioner Of Income बनाम Shri Gopal Bhupendra Chudasama, Tax, Central Circle-1, “Amruta /Vs. Shop 10, Om Shivalik, 8 Chandan Estate", 2Nd Floor, M.G. Road, Park, Nr. Paradise Hall, Rajkot-360 Rajkot-360 001 005 (Gujarat) स्थायी लेखा सं./जीआइआरसं./Pan/Gir No.: Ablpc 5612 L (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) आ. (खो और ज). सं./It(Ss)A Nos.63 To 65/Rjt/2023 (निर्धारण वर्ष/Assessment Years: (2016-17 To 2018-19) M/S Aryan Arcade Ltd. Deputy Commissioner Of Income Tax, Central Circle-1, “Amruta | बनाम Estate", 2Nd Floor, M.G. Road, /Vs. Rajkot-360 001 Iscon Mega Mall, Basement, Nana Mauva, Main Road, Of 150 Ft, Ring Road, Opp. Nehru Nagar Society, Rajkot-360 009 (Guj) स्थायी लेखा सं./जी आइआरसं./Pan/Gir No.: Aafca 0162 P (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) आयकर अपील सं./Ita Nos.229/Rjt/2023 (निर्धारण वर्ष/Assessment Year: (2019-20) Deputy Commissioner Of Income Tax, Central Circle-1, “Amruta | बनाम M/S Aryan Arcade Ltd. Estate", 2Nd Floor, M.G. Road, /Vs. Iscon Mega Mall, Basement, Nana Rajkot-360001 Mauva, Main Road, Of 150 Ft, Ring Road, Opp. Nehru Nagar Society, Rajkot-360 009(Guj) स्थायी लेखासं./जी आइआरसं./Pan/Gir No.: Aafca 0162 P (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) निर्धारिती की ओर से / Assessee By : Shri Maneesh Upnejja, Ld. Ar & Shri Baldev Raj, Ld. Ar राजस्व की ओर से /Revenue By :Shri Sanjay Punglia, Ld. Cit-Dr सुनवाई की तारीख / Date Of Hearing : 25/09/2025 घोषणा की तारीख/Date Of Pronouncement : 19/12/2025 It(Ss)A Nos. 14/Rjt/2024, 63-65/Rjt/2023 & Ita No.229/Rjt/2023, Ays 14-15, 16-17 To 19-20 Gopal B Chudasama & Aryan Arcade Ltd. आदेश/Order Per Bench: This Is Bunch Of Five Appeals By The Revenue, Pertaining To Separate

For Appellant: Shri Maneesh Upnejja, Ld. AR &For Respondent: Shri Sanjay Punglia, Ld. CIT-DR
Section 143(3)

आयकर अपीलीय अधिकरण, राजकोट न्यायपीठ, राजकोट । IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI

Komma Reddy Satyanarayan Reddy, Hyderabad vs. Income Tax Officer Ward- 8(2), Hyderabad

In the result, the appeal of the assessee is allowed

ITA 1634/HYD/2025[2017-18]Status: DisposedITAT Hyderabad19 Dec 2025AY 2017-18

Bench: Shri Ravish Sooda N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.1634/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2017-18) Ms. Komma Reddy Vs. Income Tax Officer Satyanarayan Reddy, Ward 8(2) Hyderabad Hyderabad Pan:Bgspr2381A (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Sayyad Sadak & Shri K.A. Sai Prasad, Cva राज" व "ारा/Revenue By:: Shri Waseem Ur Rehman, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 04/12/2025 घोषणा की तारीख/Pronouncement: 19/12/2025 आदेश/Order Per Madhusudan Sawdia, A.M.:

For Appellant: Shri Sayyad Sadak and Shri K.A. Sai Prasad, CVAFor Respondent: : Shri Waseem UR Rehman, Sr. DR
Section 133(6)Section 142(1)Section 143(2)Section 144Section 69A

file any return of income for the Assessment Year 2017–18. Accordingly, the Learned Assessing Officer (“Ld. AO”) issued a notice under section 142(1) of the Income Tax Act, 1961 (“the Act”) on 09.02.2018 calling upon the assessee to file her return of income on or before ... submitted that the assessee did not file the return voluntarily under section 139(1) of the Act. Even when notice under section 142(1) of the Act required the assessee to file her return by 11.03.2018, the assessee neither filed the return by the due date prescribed in the notice