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)

M/S Avish Automotives Private Limited, Chennai vs. ITO, Corporat Ward-1(1), Chennai

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

ITA 901/CHNY/2023[2016-17]Status: DisposedITAT Chennai17 Oct 2023AY 2016-17

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.901/Chny/2023 िनधा"रण वष"/Assessment Year: 2016-17 M/S. Avish Automotives Private Vs. The Income Tax Officer, Limited, Plot No. 1, Mth Road, Corporate Ward 1(1), Manikandapuram, Thirumullaivoyal, Chennai. Chennai 600 062. [Pan: Aamca0412B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T. Vasudevan, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 17.10.2023 घोषणा की तारीख /Date Of Pronouncement : 17.10.2023 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi, Dated 24.05.2023 Relevant To The Assessment Year 2016-17. 2. The Appeal Filed By The Assessee Is Delayed By 25 Days In Filing The Appeal For Which, The Assessee Has Filed Petition For Condonation Of Delay In Support Of An Affidavit, To Which; The Ld. Dr Has Not Raised Any Serious

For Appellant: Shri T. Vasudevan, AdvocateFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 132(2)Section 142(1)Section 143(3)Section 68

Srinivasan Kumar, Trichy vs. ITO, Ward-67(6), New Delhi

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

ITA 900/CHNY/2023[2012-13]Status: DisposedITAT Chennai17 Oct 2023AY 2012-13

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.900/Chny/2023 िनधा"रण वष"/Assessment Year: 2012-13 Srinivasan Kumar, Vs. The Income Tax Officer, 2/33, Agraharam, Allur Village, Ward 1(1) Trichy 620 101. Trichy. [Pan: Ajhpk4796M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Girish Kumar, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 17.10.2023 घोषणा की तारीख /Date Of Pronouncement : 17.10.2023 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi, Dated 16.06.2023 Relevant To The Assessment Year 2012-13. 2. The Appeal Filed By The Assessee Is Delayed By One Day In Filing The Appeal, For Which, The Assessee Has Filed Petition In Support Of An Affidavit For Condonation Of The Delay, To Which; The Ld. Dr Has Not Raised Any Serious Objection. Consequently, Since The Assessee Was Prevented By 2

For Appellant: Shri Girish Kumar, AdvocateFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 133(6)Section 142(1)Section 143(2)Section 148Section 69A

Harkchand Vardhaman Dhariwal, Chennai vs. ITO, Non Corporate Ward-2(2), Chennai

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

ITA 896/CHNY/2023[2015-16]Status: DisposedITAT Chennai17 Oct 2023AY 2015-16

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.896/Chny/2023 िनधा"रण वष"/Assessment Year: 2015-16 Harkchand Vardhaman Dhariwal, Vs. The Income Tax Officer, 4, Nachippa Street, Mylapore, Non Corporate Ward 2(2), Chennai 600 004. Chennai. [Pan: Aajpd2509G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Girish Kumar, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 17.10.2023 घोषणा की तारीख /Date Of Pronouncement : 17.10.2023 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi, Dated 28.06.2023 Relevant To The Assessment Year 2015-16. 2. Brief Facts Of The Case Are That The Assessee Is An Individual & Filed His Return Of Income For The Assessment Year 2015-16 On 15.01.2016 Declaring Total Income Of ₹.2,23,520/-. The Assessee Is A Doctor & 2

For Appellant: Shri Girish Kumar, AdvocateFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 142(1)Section 143(2)Section 143(3)

Munusamy Rajamani Ramesh, Salem vs. ITO, Ward-1(1), Salem

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

ITA 894/CHNY/2023[2010-11]Status: DisposedITAT Chennai17 Oct 2023AY 2010-11

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.894/Chny/2023 िनधा"रण वष"/Assessment Year: 2010-11 Munusamy Rajamani Ramesh, Vs. The Income Tax Officer, 89B/30B Thiyagi Arunachalam Street, Ward 1(1), Ammapet, Salem 636 003. Salem. [Pan: Abtpr5435Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Girish Kumar, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 17.10.2023 घोषणा की तारीख /Date Of Pronouncement : 17.10.2023 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi, Dated 12.06.2023 Relevant To The Assessment Year 2010-11. 2. The Appeal Filed By The Assessee Is Delayed By 3 Days In Filing The Appeal, For Which, The Assessee Has Filed Petition In Support Of An Affidavit For Condonation Of The Delay, To Which; The Ld. Dr Has Not Raised Any Serious Objection. Consequently, Since The Assessee Was Prevented By 2

For Appellant: Shri Girish Kumar, AdvocateFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 142(1)Section 143(2)Section 144Section 147Section 148Section 69A

Biosini Nutraceuticals, Krishnagiri vs. ITO, Ward 1, Krishnagiri

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

ITA 887/CHNY/2023[2017-18]Status: DisposedITAT Chennai17 Oct 2023AY 2017-18

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.887/Chny/2023 िनधा"रण वष"/Assessment Year: 2017-18 M/S. Biosini Nutraceuticals, Vs. The Income Tax Officer, Chennai High Road Near Jain Temple, Ward 1, Sadanapalli Post, Krishnagiri, Krishnagiri. Tamil Nadu 635 108. [Pan: Aahfb7412N] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T.S. Lakshmi Venkataraman, Fca ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 17.10.2023 घोषणा की तारीख /Date Of Pronouncement : 17.10.2023 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi, Dated 07.07.2023 For Assessment Year 2017-18. 2. Brief Facts Of The Case Are That As Per The Information Available To The Department, The Assessee Made Cash Deposits In Specified Bank Notes (Sbns) (Demonetized Currency) In Bank Account(S) During The Demonetized Period I.E., 09.11.2016 To 30.12.2016 Amounting To 2

For Appellant: Shri T.S. Lakshmi Venkataraman, FCAFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 133(6)Section 142(1)Section 144Section 69

Yesjay Exports, Chennai vs. ACIT, Chennai

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

ITA 882/CHNY/2023[2017-18]Status: DisposedITAT Chennai17 Oct 2023AY 2017-18

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.882/Chny/2023 िनधा"रण वष"/Assessment Year: 2017-18 Yesjay Exports, Vs. The Assistant Commissioner Of Old No. 73, New No. 90, Orient Income Tax, Chamber, 2Nd Floor, Armenian Street, Non Corporate Circle 12(1), Parrys, Chennai 600 001. Chennai. [Pan: Aaafy3830C] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Venkataraman, Ca ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 17.10.2023 घोषणा की तारीख /Date Of Pronouncement : 17.10.2023 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi, Dated 12.05.2023 Relevant To The Assessment Year 2017-18. 2. Brief Facts Of The Case Are That The Assessee Is A Firm & In The Business Of Importing & Selling Of Pvc Materials, Which Is A Stop Filer. A Notice Under Section 142(1) Of The Income Tax Act, 1961 [“Act” In Short]

For Appellant: Shri R. Venkataraman, CAFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 131Section 133(6)Section 139Section 142(1)Section 144

M/S. Sgs Agro Farms Private Limited, Chennai vs. DCIT, Corporate Circle-6(1), Chennai

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

ITA 880/CHNY/2023[2015-16]Status: DisposedITAT Chennai17 Oct 2023AY 2015-16

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. Nos.878, 879 & 880/Chny/2023 िनधा"रण वष"/Assessment Years: 2011-12, 2013-14 & 2015-16 M/S. Sgs Agro Farms Private Limited, Vs. The Deputy Commissioner Of No. 59, 1St Floor, 2Nd Street, Secretariat Income Tax, Colony, Kellys, Chennai 600 010. Corporate Circle 6(1), [Pan:Aalcs7389E] Chennai 600 034. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri I. Dinesh, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 17.10.2023 घोषणा की तारीख /Date Of Pronouncement : 17.10.2023 आदेश /O R D E R Per V. Durga Rao: These Three Appeals Filed By The Assessee Are Directed Against Separate But Identical Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi, All Dated 06.04.2023 For The Assessment Years 2011-12, 2013-14 & 2015-16. 2. These Appeals Filed By The Assessee Are Delayed By 58 Days In Filing The Appeal, For Which, The Assessee Has Filed Petition For Condonation Of The Delay. By Referring To The Above Affidavit, The Ld. Counsel For The Assessee Has Submitted That There Is Reasonable Cause For The Delay & 2

For Appellant: Shri I. Dinesh, AdvocateFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 142(1)Section 143(2)Section 143(3)

M/S Sgs Agro Farms Private Limited, Chennai vs. DCIT, Corporate Circle-6(1), Chennai

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

ITA 879/CHNY/2023[2013-14]Status: DisposedITAT Chennai17 Oct 2023AY 2013-14

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. Nos.878, 879 & 880/Chny/2023 िनधा"रण वष"/Assessment Years: 2011-12, 2013-14 & 2015-16 M/S. Sgs Agro Farms Private Limited, Vs. The Deputy Commissioner Of No. 59, 1St Floor, 2Nd Street, Secretariat Income Tax, Colony, Kellys, Chennai 600 010. Corporate Circle 6(1), [Pan:Aalcs7389E] Chennai 600 034. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri I. Dinesh, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 17.10.2023 घोषणा की तारीख /Date Of Pronouncement : 17.10.2023 आदेश /O R D E R Per V. Durga Rao: These Three Appeals Filed By The Assessee Are Directed Against Separate But Identical Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi, All Dated 06.04.2023 For The Assessment Years 2011-12, 2013-14 & 2015-16. 2. These Appeals Filed By The Assessee Are Delayed By 58 Days In Filing The Appeal, For Which, The Assessee Has Filed Petition For Condonation Of The Delay. By Referring To The Above Affidavit, The Ld. Counsel For The Assessee Has Submitted That There Is Reasonable Cause For The Delay & 2

For Appellant: Shri I. Dinesh, AdvocateFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 142(1)Section 143(2)Section 143(3)

M/S Sgs Agro Farms Private Limited, Chennai vs. DCIT, Corporate Circle-6(1), Chennai

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

ITA 878/CHNY/2023[2011-12]Status: DisposedITAT Chennai17 Oct 2023AY 2011-12

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. Nos.878, 879 & 880/Chny/2023 िनधा"रण वष"/Assessment Years: 2011-12, 2013-14 & 2015-16 M/S. Sgs Agro Farms Private Limited, Vs. The Deputy Commissioner Of No. 59, 1St Floor, 2Nd Street, Secretariat Income Tax, Colony, Kellys, Chennai 600 010. Corporate Circle 6(1), [Pan:Aalcs7389E] Chennai 600 034. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri I. Dinesh, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 17.10.2023 घोषणा की तारीख /Date Of Pronouncement : 17.10.2023 आदेश /O R D E R Per V. Durga Rao: These Three Appeals Filed By The Assessee Are Directed Against Separate But Identical Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi, All Dated 06.04.2023 For The Assessment Years 2011-12, 2013-14 & 2015-16. 2. These Appeals Filed By The Assessee Are Delayed By 58 Days In Filing The Appeal, For Which, The Assessee Has Filed Petition For Condonation Of The Delay. By Referring To The Above Affidavit, The Ld. Counsel For The Assessee Has Submitted That There Is Reasonable Cause For The Delay & 2

For Appellant: Shri I. Dinesh, AdvocateFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 142(1)Section 143(2)Section 143(3)

West Bengal Housing Infrastructure Development Corporation Ltd., Kolkata vs. ACIT, Cir-13(1)., Kolkata

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

ITA 300/KOL/2023[2018-19]Status: DisposedITAT Kolkata16 Oct 2023AY 2018-19

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 300/Kol/2023 Assessment Year: 2018-19 West Bengal Housing Infrastructure Assistant Commissioner Of Income Development Corporation Limited Vs Tax, Circle-13(1), Kolkata Hidco Bhaban 35-1111, Major Arterial Road 3Rd Rotary, New Town Kolkata - 700156 [Pan : Aaacw4115F] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri B.R. Dutta, Fca Revenue By : Shri Rakesh Kumar Das, Cit, D/R सुनवाई क" तारीख/Date Of Hearing : 04/10/2023 घोषणा क" तारीख /Date Of Pronouncement: 16/10/2023 आदेश/O R D E R Per Dr. Manish Borad: The Above Captioned Appeal Is Directed At The Instance Of The Assessee Against The Order Of The National Faceless Appeal Centre, (Hereinafter The “Ld. Cit(A)”) Dt. 14/02/2023, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2018-19. 2. The Assessee Has Raised The Following Grounds Of Appeal:- “1. That The Ld. Cit (Appeals) Has Erred Both In Fact & In Law In Upholding The Addition Made By The Ao Of Rs.45,31,06,825 To The Total Income Of The Appellant. 2. That The Order Dated 10 June2021 Is Bad In Law & Is Liable To Be Quashed & / Or Set Aside As The Same Proceeds On The Basis Of The Return Filed On The Basis Of Accounts Of The Appellant Under Gaap & Not On The Basis Of Accounts Converted Into Ind-As, As The Adoption Of Ind-As Became

For Appellant: Shri B.R. Dutta, FCAFor Respondent: Shri Rakesh Kumar Das, CIT, D/R
Section 142(1)Section 143(2)Section 250