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)

Alagarsamy, Dindigul vs. DCIT, Ward-1, Dindigul

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

ITA 315/CHNY/2025[2017-18]Status: DisposedITAT Chennai17 Apr 2025AY 2017-18

Bench: Shri George George K., Vice- & Shri S.R. Raghunathaआयकरअपीलसं./Ita No.: 315/Chny/2025 िनधा"रणवष" / Assessment Year: 2017-18 Alagarsamy, Vs. The Deputy Commissioner Of 1, Anumantharayan Kottai, Income Tax, Dindigul – 624 001, Ward -1, Tamil Nadu. Dindigul. [Pan: Biqpa-6564-C] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" कीओर से/ Appellant By : Shri A.G. Sathyanarayana Advocate ""थ"की ओर से/Respondent By : Shri A. Sasi Kumar, Cit सुनवाई की तारीख/ Date Of Hearing 20.03.2025 : घोषणा की तारीख /Date Of Pronouncement : 17.04.2025 आदेश /O R D E R Per S. R. Raghunatha: This Appeal Filed By The Assessee Is Directed Against The Order Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Under Section 250 Of The Income Tax Act, 1961 [“Act” In Short] Dated 22.06.2024 Pertains To The Assessment Year 2017-18. 2. We Find That This Appeal Is Filed With A Delay Of 153 Days. The Assessee Filed A Petition For Condonation Of Delay Stating The Reasons. Upon Hearing Both The Parties & On Examination Of The Said Affidavit, We Find The Reasons Stated By The Assessee Are Bonafide, Which Really Prevented In :-2-:

For Appellant: Shri A.G. Sathyanarayana AdvocateFor Respondent: Shri A. Sasi Kumar, CIT
Section 142(1)Section 144Section 147rSection 148Section 250Section 69A

Rahul Jesmin Seth, Chennai vs. ITO, Ncw-22(5), Tambaram

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

ITA 307/CHNY/2025[2017-18]Status: DisposedITAT Chennai17 Apr 2025AY 2017-18

Bench: Shri George George K., Vice- & Shri S.R. Raghunathaआयकर अपीलसं./Ita No.: 307/Chny/2025 िनधा"रण वष" / Assessment Year: 2017-18 Rahul Jesmin Seth, Vs. The Income Tax Officer, Flat No. Ef, 15Th Floor, Sapphire Non Corporate Ward –22(5), Block K, Olympia Opaline No. 33, Tambaram, Chennai. Omr Rajiv Gandhi Salai, Navallur, Chennai 603 103. [Pan: Bhsps-7395-L] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/ Appellant By : Shri N. Arjun Raj, Advocate ""थ" की ओर से/Respondent By : Shri A. Sasi Kumar, Cit सुनवाई की तारीख/ Date Of Hearing 19.03.2025 : घोषणा की तारीख /Date Of Pronouncement : 17.04.2025 आदेश /O R D E R Per S. R. Raghunatha: This Appeal Filed By The Assessee Is Directed Against The Order Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Under Section 250 Of The Income Tax Act, 1961 [“Act” In Short] Dated 23.12.2024 Pertains To The Assessment Year 2017-18. 2. The Assessee Raised 18 Grounds Of Appeal, Amongst Which, Besides Challenging The Exparte Order Of The Ld. Cit(A), The Assessee Also Agitated That The Ld. Cit(A) Is Not Justified In Confirming The Additions Of ₹.27,31,000/- Being The Cash Deposits Made In Sbns During The Demonetization Period

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Shri A. Sasi Kumar, CIT
Section 10Section 10(14)(ii)Section 133(6)Section 139(1)Section 142(1)Section 144Section 17(2)Section 250Section 69

Revathikumar Sudha, Chennai vs. ACIT, Ncw-19(1), Chennai

In the result the appeals of the assessee in ITA No

ITA 305/CHNY/2025[2015-16]Status: DisposedITAT Chennai17 Apr 2025AY 2015-16

Bench: Shri George George K., Vice- & Shri S.R. Raghunathaआयकर अपीलसं./Ita Nos.: 304 & 305/Chny/2025 िनधा"रण वष" / Assessment Year: 2015-16 Revathikumar Sudha, Vs. The Assistant Commissioner Of 29, 3Rd Main Road, Thilaiganga Income Tax, Nagar, Chennai 600 061. Non Corporate Ward –19(1), Chennai. [Pan: Aztps-8926-R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/ Appellant By : Shri N. Arjun Raj, Advocate ""थ" की ओर से/Respondent By : Shri A. Sasi Kumar, Cit सुनवाई की तारीख/ Date Of Hearing 19.03.2025 : घोषणा की तारीख /Date Of Pronouncement : 17.04.2025 आदेश /O R D E R Per S. R. Raghunatha: Both The Appeals Filed By The Assessee Are Directed Against Separate Orders Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Under Section 250 Of The Income Tax Act, 1961 [“Act” In Short] Both Dated 12.12.2024 Pertains To The Assessment Year 2015-16 Towards Quantum Addition As Well As Penalty Levied Under Section 271(1)(C) Of The Act.

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Shri A. Sasi Kumar, CIT
Section 142(1)Section 143(3)Section 144Section 147Section 148Section 194ISection 250Section 271(1)(c)Section 56

Revathikumar Sudha, Chennai vs. ACIT, Ncw-19(1, Chennai

In the result the appeals of the assessee in ITA No

ITA 304/CHNY/2025[2015-16]Status: DisposedITAT Chennai17 Apr 2025AY 2015-16

Bench: Shri George George K., Vice- & Shri S.R. Raghunathaआयकर अपीलसं./Ita Nos.: 304 & 305/Chny/2025 िनधा"रण वष" / Assessment Year: 2015-16 Revathikumar Sudha, Vs. The Assistant Commissioner Of 29, 3Rd Main Road, Thilaiganga Income Tax, Nagar, Chennai 600 061. Non Corporate Ward –19(1), Chennai. [Pan: Aztps-8926-R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/ Appellant By : Shri N. Arjun Raj, Advocate ""थ" की ओर से/Respondent By : Shri A. Sasi Kumar, Cit सुनवाई की तारीख/ Date Of Hearing 19.03.2025 : घोषणा की तारीख /Date Of Pronouncement : 17.04.2025 आदेश /O R D E R Per S. R. Raghunatha: Both The Appeals Filed By The Assessee Are Directed Against Separate Orders Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Under Section 250 Of The Income Tax Act, 1961 [“Act” In Short] Both Dated 12.12.2024 Pertains To The Assessment Year 2015-16 Towards Quantum Addition As Well As Penalty Levied Under Section 271(1)(C) Of The Act.

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Shri A. Sasi Kumar, CIT
Section 142(1)Section 143(3)Section 144Section 147Section 148Section 194ISection 250Section 271(1)(c)Section 56