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)

Kakoli Ganguly, Legal Heir of Haradhan Halder, Kolkata vs. ITO, Ward 12(1), Kolkata

The appeal of the assessee is allowed for statistical purposes

ITA 314/KOL/2025[2012-2013]Status: DisposedITAT Kolkata20 May 2025AY 2012-2013

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.314/Kol/2025 Assessment Year: 2012-13 Kakoli Ganguly, Legal Heir Of Haradhan Halder.…………… ….……….Appellant 33, Banamanli Naskar Road, Kolkata – 700060. [Pan: Adypg8773F] Vs. Ito, Ward-12(1), Kolkata……………....................……........……...…..…..Respondent Appearances By: Shri Gaurav Mathur, Ca Appeared On Behalf Of The Assessee. Shri Archana Gupta, Addl. Cit, Sr. Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : May 14, 2025 Date Of Pronouncing The Order : May 20, 2025 Order Per Sonjoy Sarma: The Present Appeal Has Been Preferred By The Assessee Against An Order Dated 25.11.2024 Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. At The Outset, It Is Noted That There Is A Delay Of 14 Days In Filing The Instant Appeal Before The Tribunal. The Assessee Has Submitted An Application For Condonation Of Such Delay Explaining Reasons For The Delay. We, After Perusing The Petition Made In The Application, Satisfy That There Were Bona Fide & Sufficient Reasons For Such Delay. We, Therefore, Condone The Delay & Admit This Appeal For Adjudication.

Section 10(38)Section 142(1)Section 147Section 250Section 271(1)(c)

Shah Hasan, Uttar Pradesh vs. National Faceless Appeal Centre, Delhi

In the result, appeal of the assessee is allowed for statistical purpose

ITA 798/DEL/2025[2012-13]Status: DisposedITAT Delhi20 May 2025AY 2012-13

Bench: Shri Vikas Awasthyआअसं.798/िद"ी/2025(िन.व. 2012-13) Shah Hasan, 157, Mushtarak Miranpur, Jansath, Uttar Pradesh 251315 ...... अपीलाथ"/Appellant Pan: Airph-7471-F बनाम Vs. National Faceless Appeal Center, ..... "ितवादी/Respondent Delhi 110001 अपीलाथ" "ारा/ Appellant By : None "ितवादी"ारा/Respondent By : Shri Manoj Kumar, Sr. Dr सुनवाई क" ितिथ/ Date Of Hearing : 20/05/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 20/05/2025 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against An Ex-Parte Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (Hereinafter Referred To As 'The Cit(A)') Dated 19.10.2023, For Assessment Year 2012-13. 2. The Appeal Is Time Barred By 408 Days. The Assessee Has Filed An Application Seeking Condonation Of Delay In Filing Of Appeal Supported By An Affidavit. After Perusing The Application For Condonation Of Delay, I Am Satisfied That Delay In Filing Of Present Appeal Is Un-Intentional & Was For The Reasons Stated In The Application

For Appellant: NoneFor Respondent: Shri Manoj Kumar, Sr. DR
Section 142(1)Section 143(2)Section 147Section 148Section 68

Sarvjeet Kaur, Noida vs. ITO, Ward- 3(3), Noida

In the result, impugned order is set aside and appeal of the assessee is allowed for statistical purpose

ITA 1176/DEL/2025[2011-12]Status: DisposedITAT Delhi19 May 2025AY 2011-12

Bench: Shri Vikas Awasthyआअसं.1176/िद"ी/2025(िन.व. 2011-12) Smt. Sarvjeet Kaur, W/O Baldev Singh, B-209, Greater Noida, Gamma-1, Rampur Jagir, District Gautam Budhh Nagar, Up 201306 ...... अपीलाथ"/Appellant Pan: Akhpk-5536-A बनाम Vs. Income Tax Officer, Ward-3(3), Noida, Up 201301 ..... "ितवादी/Respondent Ghaziabad, Up 201002 अपीलाथ" "ारा/ Appellant By : Shri Chaman Singh, Chartered Accountant "ितवादी"ारा/Respondent By : Shri Manoj Kumar, Sr. Dr सुनवाई क" ितिथ/ Date Of Hearing : 19/05/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 19/05/2025 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against An Ex-Prate Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (Hereinafter Referred To As 'The Cit(A)') Dated 30.12.2024, For Assessment Year 2011-12. 2. Shri Chaman Singh, Appearing On Behalf Of The Assessee Submits That This Appeal By The Assessee Is Against An Ex-Parte Order Passed By Cit(A). He Further Submitted That Even The Assessment Order Was Passed U/S. 144 Of The Income Tax

For Appellant: Shri Chaman Singh, Chartered AccountantFor Respondent: Shri Manoj Kumar, Sr. DR
Section 142(1)Section 144Section 148