Section 142(1) of the Income Tax Act

Income-tax Act, 2025: s.268

Section 142(1) falls under section 142 of the Income-tax Act, 1961, which corresponds to section 268 (Inquiry before assessment) of the Income-tax Act, 2025.

Read section 268 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 142(1) is Collector, Land Acquisition v. Mst. Katiji (167 ITR 471), cited in 3,926 of the 17,244 judgments on BharatTax that turn on this section.

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.

Radhasoami Satsang v. CIT
193 ITR 321 · 1992 · Supreme Court
1,695
citing judgments

The principle of consistency applies in tax matters, meaning a fundamental aspect found to be true in one assessment year should not be changed in a subsequent year if the order was not challenged.

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.

CIT v. Vatika Township Pvt. Ltd.
367 ITR 466 · 2014 · Supreme Court
1,558
citing judgments

Taxing statutes are presumed to operate prospectively unless a clear contrary intention for retrospective application is evident. The law applicable for determining tax liability is that which stands on the first day of the assessment year, following the principle that law looks forward, not backward (lex prospicit non respicit).

Judgments on Section 142(1)

Maan Promoters Pvt. Ltd., Ranchi vs. ACIT, C.C.2, Ranchi

Appeal of the assessee is allowed

ITA 179/RAN/2025[18-19]Status: HeardITAT Ranchi09 Oct 2025

Bench: Shri Sonjoy Sarma, Jm & Shri Ratnesh Nandan Sahay, Am (Through Hybrid Mode) आयकर अपील सं./Ita Nos.176-179/Ran/2025 (निर्धारण वर्ा / Ayrs :2013-14, 2015-16, 2017-18 & 2018-19) Maan Promoters Pvt. Ltd, Vs. Acit, Central Circle-2, 357/A, Professor Colony, Ranchi Karam Toli, Ranchi स्थायी लेखा सं./Pan No. : Aagcm 0643 Q (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Adv. राजस्व की ओर से /Revenue By : Shri Khubchand T Pandya Sr.Dr सुनवाई की तारीख / Date Of Hearing : 28/08/2025 घोषणा की तारीख/Date Of Pronouncement : 09/10/2025 आदेश / O R D E R Per Sonjoy Sarma, Jm : All The Above Captioned Appeals Are Filed By The Assessee Against The Separate Orders Dated 31.03.2025 Passed By Ld.Cit(A), Patna-3, Against Which The Assessee Preferred Appeals Before The Tribunal. 2. Since The Issues Involved In These Appeals Are Common Except The Figures & Assessment Years In Question, Therefore, All The Four Appeals Are Heard Together & Decided By This Common Order. 3. First We Shall Take Up The Appeal Of The Assessee In Ita No.176/Ran/2025 For A.Y.2013-2014. 4. Brief Facts Of The Case Are That In The Case Of The Assessee There Was A Survey Operation Conducted U/S.133A Of The Act, Which Was Concluded On 2

For Appellant: Shri Devesh Poddar, AdvFor Respondent: Shri Khubchand T Pandya Sr.DR
Section 133ASection 143(2)Section 147Section 148

Maan Promoters Pvt. Ltd., Ranchi vs. ACIT, C.C.2, Ranchi

Appeal of the assessee is allowed

ITA 178/RAN/2025[17-18]Status: DisposedITAT Ranchi09 Oct 2025

Bench: Shri Sonjoy Sarma, Jm & Shri Ratnesh Nandan Sahay, Am (Through Hybrid Mode) आयकर अपील सं./Ita Nos.176-179/Ran/2025 (निर्धारण वर्ा / Ayrs :2013-14, 2015-16, 2017-18 & 2018-19) Maan Promoters Pvt. Ltd, Vs. Acit, Central Circle-2, 357/A, Professor Colony, Ranchi Karam Toli, Ranchi स्थायी लेखा सं./Pan No. : Aagcm 0643 Q (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Adv. राजस्व की ओर से /Revenue By : Shri Khubchand T Pandya Sr.Dr सुनवाई की तारीख / Date Of Hearing : 28/08/2025 घोषणा की तारीख/Date Of Pronouncement : 09/10/2025 आदेश / O R D E R Per Sonjoy Sarma, Jm : All The Above Captioned Appeals Are Filed By The Assessee Against The Separate Orders Dated 31.03.2025 Passed By Ld.Cit(A), Patna-3, Against Which The Assessee Preferred Appeals Before The Tribunal. 2. Since The Issues Involved In These Appeals Are Common Except The Figures & Assessment Years In Question, Therefore, All The Four Appeals Are Heard Together & Decided By This Common Order. 3. First We Shall Take Up The Appeal Of The Assessee In Ita No.176/Ran/2025 For A.Y.2013-2014. 4. Brief Facts Of The Case Are That In The Case Of The Assessee There Was A Survey Operation Conducted U/S.133A Of The Act, Which Was Concluded On 2

For Appellant: Shri Devesh Poddar, AdvFor Respondent: Shri Khubchand T Pandya Sr.DR
Section 133ASection 143(2)Section 147Section 148

Maan Promoters Pvt. Ltd., Ranchi vs. ACIT, C.C.2, Ranchi

Appeal of the assessee is allowed

ITA 177/RAN/2025[15-16]Status: DisposedITAT Ranchi09 Oct 2025

Bench: Shri Sonjoy Sarma, Jm & Shri Ratnesh Nandan Sahay, Am (Through Hybrid Mode) आयकर अपील सं./Ita Nos.176-179/Ran/2025 (निर्धारण वर्ा / Ayrs :2013-14, 2015-16, 2017-18 & 2018-19) Maan Promoters Pvt. Ltd, Vs. Acit, Central Circle-2, 357/A, Professor Colony, Ranchi Karam Toli, Ranchi स्थायी लेखा सं./Pan No. : Aagcm 0643 Q (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Adv. राजस्व की ओर से /Revenue By : Shri Khubchand T Pandya Sr.Dr सुनवाई की तारीख / Date Of Hearing : 28/08/2025 घोषणा की तारीख/Date Of Pronouncement : 09/10/2025 आदेश / O R D E R Per Sonjoy Sarma, Jm : All The Above Captioned Appeals Are Filed By The Assessee Against The Separate Orders Dated 31.03.2025 Passed By Ld.Cit(A), Patna-3, Against Which The Assessee Preferred Appeals Before The Tribunal. 2. Since The Issues Involved In These Appeals Are Common Except The Figures & Assessment Years In Question, Therefore, All The Four Appeals Are Heard Together & Decided By This Common Order. 3. First We Shall Take Up The Appeal Of The Assessee In Ita No.176/Ran/2025 For A.Y.2013-2014. 4. Brief Facts Of The Case Are That In The Case Of The Assessee There Was A Survey Operation Conducted U/S.133A Of The Act, Which Was Concluded On 2

For Appellant: Shri Devesh Poddar, AdvFor Respondent: Shri Khubchand T Pandya Sr.DR
Section 133ASection 143(2)Section 147Section 148

Maan Promoters Pvt. Ltd., Ranchi vs. ACIT, C.C.2, Ranchi

Appeal of the assessee is allowed

ITA 176/RAN/2025[13-14]Status: DisposedITAT Ranchi09 Oct 2025

Bench: Shri Sonjoy Sarma, Jm & Shri Ratnesh Nandan Sahay, Am (Through Hybrid Mode) आयकर अपील सं./Ita Nos.176-179/Ran/2025 (निर्धारण वर्ा / Ayrs :2013-14, 2015-16, 2017-18 & 2018-19) Maan Promoters Pvt. Ltd, Vs. Acit, Central Circle-2, 357/A, Professor Colony, Ranchi Karam Toli, Ranchi स्थायी लेखा सं./Pan No. : Aagcm 0643 Q (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Adv. राजस्व की ओर से /Revenue By : Shri Khubchand T Pandya Sr.Dr सुनवाई की तारीख / Date Of Hearing : 28/08/2025 घोषणा की तारीख/Date Of Pronouncement : 09/10/2025 आदेश / O R D E R Per Sonjoy Sarma, Jm : All The Above Captioned Appeals Are Filed By The Assessee Against The Separate Orders Dated 31.03.2025 Passed By Ld.Cit(A), Patna-3, Against Which The Assessee Preferred Appeals Before The Tribunal. 2. Since The Issues Involved In These Appeals Are Common Except The Figures & Assessment Years In Question, Therefore, All The Four Appeals Are Heard Together & Decided By This Common Order. 3. First We Shall Take Up The Appeal Of The Assessee In Ita No.176/Ran/2025 For A.Y.2013-2014. 4. Brief Facts Of The Case Are That In The Case Of The Assessee There Was A Survey Operation Conducted U/S.133A Of The Act, Which Was Concluded On 2

For Appellant: Shri Devesh Poddar, AdvFor Respondent: Shri Khubchand T Pandya Sr.DR
Section 133ASection 143(2)Section 147Section 148

Sita Ram Pansari, Transport Nagar Kuju vs. Income Tax Officer, Ramgarh Cantt

The appeals of the assessee are allowed for

ITA 126/RAN/2024[2017-2018]Status: DisposedITAT Ranchi09 Oct 2025AY 2017-2018

Bench: Shri Sonjoy Sarma, Jm & Shri Ratnesh Nandan Sahay, Am (Through Hybrid Mode) आयकर अपील सं./Ita Nos.123-126/Ran/2024 (निर्धारण वर्ा / Ayrs :2013-14, 2014-2015, 2015-16 & 2017-18) Sita Ram Pansari, Vs. Ito Ramgarh Transport Nagar, Main Road, Kuju, Jharkhand-825316 स्थायी लेखा सं./Pan No. : Ajppp 3351 H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Akash Agarwal, Ar राजस्व की ओर से /Revenue By : Shri Khubchand T Pandya Sr.Dr सुनवाई की तारीख / Date Of Hearing : 02/09/2025 घोषणा की तारीख/Date Of Pronouncement : 09/10/2025 आदेश / O R D E R Per Sonjoy Sarma, Jm : All The Above Captioned Appeals Are Filed By The Assessee Against The Separate Orders, All Dated 20.02.2024 Passed By Ld.Cit(A), Patna-3, Against Which The Assessee Preferred Appeals Before The Tribunal. 2. Since The Issues Involved In These Appeals Are Common Except The Figures & Assessment Years In Question, Therefore, All The Four Appeals Are Heard Together & Decided By This Common Order. 3. First We Shall Take Up The Appeal Of The Assessee In Ita No.123/Ran/2025 For A.Y.2013-2014. 4. Brief Facts Of The Case Are That The Assessee Is An Individual & Engaged In The Business Or Profession Of Coal Trading Under E-Auction

For Appellant: Shri Akash Agarwal, ARFor Respondent: Shri Khubchand T Pandya Sr.DR
Section 115BSection 142(1)Section 147Section 148Section 68

Sita Ram Pansari, Transport Nagar Kuju vs. Income Tax Officer, Ramgarh Cantt

The appeals of the assessee are allowed for

ITA 125/RAN/2024[2015-2016]Status: DisposedITAT Ranchi09 Oct 2025AY 2015-2016

Bench: Shri Sonjoy Sarma, Jm & Shri Ratnesh Nandan Sahay, Am (Through Hybrid Mode) आयकर अपील सं./Ita Nos.123-126/Ran/2024 (निर्धारण वर्ा / Ayrs :2013-14, 2014-2015, 2015-16 & 2017-18) Sita Ram Pansari, Vs. Ito Ramgarh Transport Nagar, Main Road, Kuju, Jharkhand-825316 स्थायी लेखा सं./Pan No. : Ajppp 3351 H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Akash Agarwal, Ar राजस्व की ओर से /Revenue By : Shri Khubchand T Pandya Sr.Dr सुनवाई की तारीख / Date Of Hearing : 02/09/2025 घोषणा की तारीख/Date Of Pronouncement : 09/10/2025 आदेश / O R D E R Per Sonjoy Sarma, Jm : All The Above Captioned Appeals Are Filed By The Assessee Against The Separate Orders, All Dated 20.02.2024 Passed By Ld.Cit(A), Patna-3, Against Which The Assessee Preferred Appeals Before The Tribunal. 2. Since The Issues Involved In These Appeals Are Common Except The Figures & Assessment Years In Question, Therefore, All The Four Appeals Are Heard Together & Decided By This Common Order. 3. First We Shall Take Up The Appeal Of The Assessee In Ita No.123/Ran/2025 For A.Y.2013-2014. 4. Brief Facts Of The Case Are That The Assessee Is An Individual & Engaged In The Business Or Profession Of Coal Trading Under E-Auction

For Appellant: Shri Akash Agarwal, ARFor Respondent: Shri Khubchand T Pandya Sr.DR
Section 115BSection 142(1)Section 147Section 148Section 68

Sita Ram Pansari, Transport Nagar Kuju vs. Income Tax Officer, Ramgarh

The appeals of the assessee are allowed for

ITA 124/RAN/2024[2014-2015]Status: DisposedITAT Ranchi09 Oct 2025AY 2014-2015

Bench: Shri Sonjoy Sarma, Jm & Shri Ratnesh Nandan Sahay, Am (Through Hybrid Mode) आयकर अपील सं./Ita Nos.123-126/Ran/2024 (निर्धारण वर्ा / Ayrs :2013-14, 2014-2015, 2015-16 & 2017-18) Sita Ram Pansari, Vs. Ito Ramgarh Transport Nagar, Main Road, Kuju, Jharkhand-825316 स्थायी लेखा सं./Pan No. : Ajppp 3351 H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Akash Agarwal, Ar राजस्व की ओर से /Revenue By : Shri Khubchand T Pandya Sr.Dr सुनवाई की तारीख / Date Of Hearing : 02/09/2025 घोषणा की तारीख/Date Of Pronouncement : 09/10/2025 आदेश / O R D E R Per Sonjoy Sarma, Jm : All The Above Captioned Appeals Are Filed By The Assessee Against The Separate Orders, All Dated 20.02.2024 Passed By Ld.Cit(A), Patna-3, Against Which The Assessee Preferred Appeals Before The Tribunal. 2. Since The Issues Involved In These Appeals Are Common Except The Figures & Assessment Years In Question, Therefore, All The Four Appeals Are Heard Together & Decided By This Common Order. 3. First We Shall Take Up The Appeal Of The Assessee In Ita No.123/Ran/2025 For A.Y.2013-2014. 4. Brief Facts Of The Case Are That The Assessee Is An Individual & Engaged In The Business Or Profession Of Coal Trading Under E-Auction

For Appellant: Shri Akash Agarwal, ARFor Respondent: Shri Khubchand T Pandya Sr.DR
Section 115BSection 142(1)Section 147Section 148Section 68

Sita Ram Pansari, Transport Nagar vs. Income Tax Officer, Ramgarh

The appeals of the assessee are allowed for

ITA 123/RAN/2024[2013-14]Status: DisposedITAT Ranchi09 Oct 2025AY 2013-14

Bench: Shri Sonjoy Sarma, Jm & Shri Ratnesh Nandan Sahay, Am (Through Hybrid Mode) आयकर अपील सं./Ita Nos.123-126/Ran/2024 (निर्धारण वर्ा / Ayrs :2013-14, 2014-2015, 2015-16 & 2017-18) Sita Ram Pansari, Vs. Ito Ramgarh Transport Nagar, Main Road, Kuju, Jharkhand-825316 स्थायी लेखा सं./Pan No. : Ajppp 3351 H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Akash Agarwal, Ar राजस्व की ओर से /Revenue By : Shri Khubchand T Pandya Sr.Dr सुनवाई की तारीख / Date Of Hearing : 02/09/2025 घोषणा की तारीख/Date Of Pronouncement : 09/10/2025 आदेश / O R D E R Per Sonjoy Sarma, Jm : All The Above Captioned Appeals Are Filed By The Assessee Against The Separate Orders, All Dated 20.02.2024 Passed By Ld.Cit(A), Patna-3, Against Which The Assessee Preferred Appeals Before The Tribunal. 2. Since The Issues Involved In These Appeals Are Common Except The Figures & Assessment Years In Question, Therefore, All The Four Appeals Are Heard Together & Decided By This Common Order. 3. First We Shall Take Up The Appeal Of The Assessee In Ita No.123/Ran/2025 For A.Y.2013-2014. 4. Brief Facts Of The Case Are That The Assessee Is An Individual & Engaged In The Business Or Profession Of Coal Trading Under E-Auction

For Appellant: Shri Akash Agarwal, ARFor Respondent: Shri Khubchand T Pandya Sr.DR
Section 115BSection 142(1)Section 147Section 148Section 68