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)

Amit Kumar Sen, Hooghly vs. ACIT, Circle 23(1), Hooghly

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

ITA 388/KOL/2025[2017-18]Status: DisposedITAT Kolkata25 Jun 2025AY 2017-18

Bench: Shri George Mathan & Shri Sanjay Awasthiआयकर अपील सं/Ita No.388/Kol/2025 (निर्धारण वर्ा / Assessment Year : 2017-2018) Amit Kumar Sen, Vs Acit, Circle-23(1), Hooghly Sahapur, Tarakeswar, Hooghly (Wb)-712410 Pan No. :Aavfs 6967 R (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्धाररती की ओर से /Assessee By : Shri P.K.Ray, Shri S.N.Patra & Shri Trideep Nayak, Ars रधजस्व की ओर से /Revenue By : Shri Abhijit Adhikary, Addl/Cit-Sr.Dr सुनवाई की तारीख / Date Of Hearing : 25/06/2025 घोषणा की तारीख/Date Of Pronouncement : 25/06/2025 आदेश / O R D E R Per George Mathan, Jm : This Is An Appeal Filed By The Assessee Against The Order Dated 27.12.2024 Of The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Passed In Din & Order No.Itba/Nfac/S/250/2024- 25/1071619653(1) For The Assessment Year 2017-2018. 2. Shri P.K.Ray, Shri S.N.Patra & Shri Trideep Nayak, Ld. Ars Appeared On Behalf Of The Assessee. Shri Abhijit Adhikary, Ld. Sr.Dr Appeared On Behalf Of The Revenue. 3. At The Time Of Hearing, Ld. Ar Was Specifically Asked To Point Out How The Assessee Has Responded To The Chart Issued By The Assessing Officer, Which Is Recorded In Page 3 Of The Assessment Order. Other Than Referring To Various Replies That Have Been Filed By The Assessee, Which Were Uploaded From The Portal, No Specific Reply To The Said Para Was Pointed Out. Admittedly, The Assessee Has Not Been Able To Dislodge The Said Chart.

For Appellant: Shri P.K.Ray, Shri S.N.Patra and Shri Trideep Nayak, ArsFor Respondent: Shri Abhijit Adhikary, Addl/CIT-Sr.DR
Section 142(1)Section 143(2)

Wavoo Real Estate Corporation, Chennai vs. Commissioner of Income Tax (Appeals), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes and the Stay Applications are dismissed

ITA 764/CHNY/2025[2016-17]Status: DisposedITAT Chennai25 Jun 2025AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.762, 763 & 764/Chny/2025 िनधा"रण वष"/Assessment Years: 2013-14, 2014-15 & 2016-17 & S.A. Nos. 52, 53 & 54/Chny/2025 [In I.T.A. Nos.762, 763 & 764/Chny/2025] Wavoo Real Estate Corporation, Vs. The Dcit/Assistant Commissioner Of Wavoo Mansion, 48/39, Rajaji Salai, Income Tax, 1St Floor, Room No. 106, Mannady, Non Corporate Ward 12(1), Chennai 600 001. Chennai. [Pan:Aaafw0270G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 20.06.2025 घोषणा की तारीख /Date Of Pronouncement : 25.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Three Stay Applications Are Filed By The Petitioner Seeking Grant Of Stay From Recovery Of Outstanding Disputed Demand Of ₹.1,07,85,566/- For Ay 2013-14, ₹.2,61,518/- For Ay 2014-15 & ₹.13,88,831/- For Ay 2016-17 Till The Final Disposal Of The Appeals Filed By The Petitioner.

For Appellant: NoneFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 142(1)Section 144Section 147Section 148Section 194I

Wavoo Real Estate Corporation, Chennai vs. Commissioner of Income Tax (Appeals), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes and the Stay Applications are dismissed

ITA 763/CHNY/2025[2014-15]Status: DisposedITAT Chennai25 Jun 2025AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.762, 763 & 764/Chny/2025 िनधा"रण वष"/Assessment Years: 2013-14, 2014-15 & 2016-17 & S.A. Nos. 52, 53 & 54/Chny/2025 [In I.T.A. Nos.762, 763 & 764/Chny/2025] Wavoo Real Estate Corporation, Vs. The Dcit/Assistant Commissioner Of Wavoo Mansion, 48/39, Rajaji Salai, Income Tax, 1St Floor, Room No. 106, Mannady, Non Corporate Ward 12(1), Chennai 600 001. Chennai. [Pan:Aaafw0270G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 20.06.2025 घोषणा की तारीख /Date Of Pronouncement : 25.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Three Stay Applications Are Filed By The Petitioner Seeking Grant Of Stay From Recovery Of Outstanding Disputed Demand Of ₹.1,07,85,566/- For Ay 2013-14, ₹.2,61,518/- For Ay 2014-15 & ₹.13,88,831/- For Ay 2016-17 Till The Final Disposal Of The Appeals Filed By The Petitioner.

For Appellant: NoneFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 142(1)Section 144Section 147Section 148Section 194I

Wavoo Real Estate Corporation, Chennai vs. Commissioner of Income Tax(Appeals), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes and the Stay Applications are dismissed

ITA 762/CHNY/2025[2013-14]Status: DisposedITAT Chennai25 Jun 2025AY 2013-14

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.762, 763 & 764/Chny/2025 िनधा"रण वष"/Assessment Years: 2013-14, 2014-15 & 2016-17 & S.A. Nos. 52, 53 & 54/Chny/2025 [In I.T.A. Nos.762, 763 & 764/Chny/2025] Wavoo Real Estate Corporation, Vs. The Dcit/Assistant Commissioner Of Wavoo Mansion, 48/39, Rajaji Salai, Income Tax, 1St Floor, Room No. 106, Mannady, Non Corporate Ward 12(1), Chennai 600 001. Chennai. [Pan:Aaafw0270G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 20.06.2025 घोषणा की तारीख /Date Of Pronouncement : 25.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Three Stay Applications Are Filed By The Petitioner Seeking Grant Of Stay From Recovery Of Outstanding Disputed Demand Of ₹.1,07,85,566/- For Ay 2013-14, ₹.2,61,518/- For Ay 2014-15 & ₹.13,88,831/- For Ay 2016-17 Till The Final Disposal Of The Appeals Filed By The Petitioner.

For Appellant: NoneFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 142(1)Section 144Section 147Section 148Section 194I

S.S.S. Export, Erode vs. ITO, Ward-1(1), Erode

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

ITA 1225/CHNY/2025[2017-18]Status: DisposedITAT Chennai25 Jun 2025AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.1225/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 S.S.S. Export, Vs. The Income Tax Officer, D.No. 36/2, Mariyamman Koil Street, Ward 1(1), Valliamma Pudur, Nambiyur, Erode. Gobichettipalayam, Erode 638 458. [Pan:Abwfs8232K] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T.S. Lakshmi Venkataraman, F.C.A. ""थ" की ओर से/Respondent By : Shri Vijay Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 18.06.2025 घोषणा की तारीख /Date Of Pronouncement : 25.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 28.03.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2017-18. 2. The Assessee Raised 6 Grounds Of Appeal Amongst Which, The Only Issue Emanates For Our Consideration As To Whether The Ld. Cit(A) Is Justified In Confirming The Additions Made By The Assessing Officer On Account Of Treating Cash Deposits During Demonetization Period As 2

For Appellant: Shri T.S. Lakshmi Venkataraman, F.C.AFor Respondent: Shri Vijay Kumar, JCIT
Section 148Section 253(6)Section 69A

Gautam Mody, New Delhi vs. ITO, Ncw-10(1), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 1210/CHNY/2025[2016-17]Status: DisposedITAT Chennai25 Jun 2025AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.1206, 1207, 1208, 1209 & 1210/Chny/2025 िनधा"रण वष"/Assessment Years: 2012-13, 2013-14, 2014-15, 2015-16 & 2016-17 Gautam Mody, Vs. The Income Tax Officer, F-5, 2Nd Floor, Jeewan Nagar, Non Corporate Ward 10(1) Jungpura, New Delhi 110 014. Chennai. [Pan:Aanpg1958Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Gautam Mody, Assessee ""थ" की ओर से/Respondent By : Shri Vijay Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 18.06.2025 घोषणा की तारीख /Date Of Pronouncement : 25.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Five Appeals Filed By The Assessee Are Directed Against Separate Orders Dated 10.11.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2012-13, Orders Dated 29.01.2025 For Ay 2013-14, 2014-15 & 2016-17 & Order Dated 28.03.2024 For Ay 2015-16. 2. Since, The Issues Raised In All The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of Both The Parties, We

For Appellant: Shri Gautam Mody, assesseeFor Respondent: Shri Vijay Kumar, JCIT
Section 142(1)Section 147Section 148

Gautam Mody, New Delhi vs. ITO, Ncw-10(1), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 1209/CHNY/2025[2015-16]Status: DisposedITAT Chennai25 Jun 2025AY 2015-16

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.1206, 1207, 1208, 1209 & 1210/Chny/2025 िनधा"रण वष"/Assessment Years: 2012-13, 2013-14, 2014-15, 2015-16 & 2016-17 Gautam Mody, Vs. The Income Tax Officer, F-5, 2Nd Floor, Jeewan Nagar, Non Corporate Ward 10(1) Jungpura, New Delhi 110 014. Chennai. [Pan:Aanpg1958Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Gautam Mody, Assessee ""थ" की ओर से/Respondent By : Shri Vijay Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 18.06.2025 घोषणा की तारीख /Date Of Pronouncement : 25.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Five Appeals Filed By The Assessee Are Directed Against Separate Orders Dated 10.11.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2012-13, Orders Dated 29.01.2025 For Ay 2013-14, 2014-15 & 2016-17 & Order Dated 28.03.2024 For Ay 2015-16. 2. Since, The Issues Raised In All The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of Both The Parties, We

For Appellant: Shri Gautam Mody, assesseeFor Respondent: Shri Vijay Kumar, JCIT
Section 142(1)Section 147Section 148

Gautam Mody, New Delhi vs. ITO, Ncw-10(1), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 1208/CHNY/2025[2014-15]Status: DisposedITAT Chennai25 Jun 2025AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.1206, 1207, 1208, 1209 & 1210/Chny/2025 िनधा"रण वष"/Assessment Years: 2012-13, 2013-14, 2014-15, 2015-16 & 2016-17 Gautam Mody, Vs. The Income Tax Officer, F-5, 2Nd Floor, Jeewan Nagar, Non Corporate Ward 10(1) Jungpura, New Delhi 110 014. Chennai. [Pan:Aanpg1958Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Gautam Mody, Assessee ""थ" की ओर से/Respondent By : Shri Vijay Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 18.06.2025 घोषणा की तारीख /Date Of Pronouncement : 25.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Five Appeals Filed By The Assessee Are Directed Against Separate Orders Dated 10.11.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2012-13, Orders Dated 29.01.2025 For Ay 2013-14, 2014-15 & 2016-17 & Order Dated 28.03.2024 For Ay 2015-16. 2. Since, The Issues Raised In All The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of Both The Parties, We

For Appellant: Shri Gautam Mody, assesseeFor Respondent: Shri Vijay Kumar, JCIT
Section 142(1)Section 147Section 148

Gautam Mody, New Delhi vs. ITO, Ncw-10(1), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 1207/CHNY/2025[2013-14]Status: DisposedITAT Chennai25 Jun 2025AY 2013-14

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.1206, 1207, 1208, 1209 & 1210/Chny/2025 िनधा"रण वष"/Assessment Years: 2012-13, 2013-14, 2014-15, 2015-16 & 2016-17 Gautam Mody, Vs. The Income Tax Officer, F-5, 2Nd Floor, Jeewan Nagar, Non Corporate Ward 10(1) Jungpura, New Delhi 110 014. Chennai. [Pan:Aanpg1958Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Gautam Mody, Assessee ""थ" की ओर से/Respondent By : Shri Vijay Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 18.06.2025 घोषणा की तारीख /Date Of Pronouncement : 25.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Five Appeals Filed By The Assessee Are Directed Against Separate Orders Dated 10.11.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2012-13, Orders Dated 29.01.2025 For Ay 2013-14, 2014-15 & 2016-17 & Order Dated 28.03.2024 For Ay 2015-16. 2. Since, The Issues Raised In All The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of Both The Parties, We

For Appellant: Shri Gautam Mody, assesseeFor Respondent: Shri Vijay Kumar, JCIT
Section 142(1)Section 147Section 148

Gautam Mody, New Delhi vs. ITO, Ncw-10(1), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 1206/CHNY/2025[2012-13]Status: DisposedITAT Chennai25 Jun 2025AY 2012-13

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.1206, 1207, 1208, 1209 & 1210/Chny/2025 िनधा"रण वष"/Assessment Years: 2012-13, 2013-14, 2014-15, 2015-16 & 2016-17 Gautam Mody, Vs. The Income Tax Officer, F-5, 2Nd Floor, Jeewan Nagar, Non Corporate Ward 10(1) Jungpura, New Delhi 110 014. Chennai. [Pan:Aanpg1958Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Gautam Mody, Assessee ""थ" की ओर से/Respondent By : Shri Vijay Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 18.06.2025 घोषणा की तारीख /Date Of Pronouncement : 25.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Five Appeals Filed By The Assessee Are Directed Against Separate Orders Dated 10.11.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2012-13, Orders Dated 29.01.2025 For Ay 2013-14, 2014-15 & 2016-17 & Order Dated 28.03.2024 For Ay 2015-16. 2. Since, The Issues Raised In All The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of Both The Parties, We

For Appellant: Shri Gautam Mody, assesseeFor Respondent: Shri Vijay Kumar, JCIT
Section 142(1)Section 147Section 148