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)

Mvr Shippling Services Pvt Ltd., Chennai vs. ITO, Corporae Ward-4(1), Chennai

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

ITA 705/CHNY/2023[2018-19]Status: DisposedITAT Chennai26 Jun 2023AY 2018-19

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.705/Chny/2023 िनधा"रण वष"/Assessment Year: 2018-19 Mvr Shipping Services Pvt. Ltd., Vs. The Income Tax Officer, No. 3, Jaffar Syrang Street, Parrys, Corporate Ward 4(1), Chennai 600 001. Chennai. [Pan:Aabcm4775G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N.V. Narayanan, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 26.06.2023 घोषणा की तारीख /Date Of Pronouncement : 26.06.2023 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 10.01.2023 Relevant To The Assessment Year 2018-19. 2. The Appeal Filed By The Assessee Is Delayed By 80 Days In Filing The Appeal & Filed A Petition For Condonation Of Delay In Support Of An Affidavit To Which; The Ld. Dr Has Not Raised Any Serious Objection.

For Appellant: Shri N.V. Narayanan, AdvocateFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 142(1)Section 143(2)Section 144Section 69A

Natarajan & Co, Thanjavur vs. ACIT Circle 2(1), Tirchy Chennai

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

ITA 675/CHNY/2023[2017-18]Status: DisposedITAT Chennai26 Jun 2023AY 2017-18

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.675/Chny/2023 िनधा"रण वष"/Assessment Year: 2017-18 M/S. Natarajan & Co., Vs. The Assistant Commissioner Of 10-A, Pambatti Street East Gate, Income Tax, Circle 2(1), Thanjavur 613 001. Trichy. [Pan:Aadfn3829P] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri K.B. Muralidharan, Ca ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 26.06.2023 घोषणा की तारीख /Date Of Pronouncement : 26.06.2023 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 27.03.2023 Relevant To The Assessment Year 2017-18. 2. Brief Facts Of The Case Are That The Assessee Filed Its Return Of Income For The Assessment Year 2017-18 On 29.10.2017 Declaring Total Income Of ₹.19,63,508/-. On Verification Of Books & Documents

For Appellant: Shri K.B. Muralidharan, CAFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 133ASection 142(1)Section 143(2)Section 143(3)Section 148

Angruraj Saravana Prabu, Pollachi vs. NFAC, Delhi

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

ITA 555/CHNY/2023[2018-19]Status: DisposedITAT Chennai26 Jun 2023AY 2018-19

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.555/Chny/2023 िनधा"रण वष"/Assessment Year: 2018-19 Anguraj Saravana Prabu, Vs. National Faceless Assessment 1/41, Vaikasi Street, Valaikombu, Centre, Delhi. Pollachi 642 103. [Pan:Buups5905D] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Shri R. Mohan Reddy, Cit सुनवाई की तारीख/ Date Of Hearing : 26.06.2023 घोषणा की तारीख /Date Of Pronouncement : 26.06.2023 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 27.03.2023 For The Assessment Year 2018-19. 2. Brief Facts Of The Case Are That The Assessee Has Filed His Return Of Income For The Assessment Year 2018-19 On 31.12.2018 Declaring Total Income Of ₹.24,22,680/-. The Return Filed By The Assessee Was Selected For Complete Scrutiny With Regard To Non-Furnishing Of Quantitative Details & Business Expenses. The Assessing Officer Issued Notice Under 2

For Appellant: NoneFor Respondent: Shri R. Mohan Reddy, CIT
Section 142(1)Section 143(2)Section 144

Arappa Gounder Gopal Rep by L/H, Erode vs. ITO, Ward-2(2), Erode

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

ITA 175/CHNY/2023[2015-16]Status: DisposedITAT Chennai26 Jun 2023AY 2015-16

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.175/Chny/2023 िनधा"रण वष"/Assessment Year: 2015-16 Arappa Gounder Gopal (Deceased), Vs. The Income Tax Officer, Represented By His Son & One Of The Ward 2(2), Legal Heirs Sathish, 2/282, Erode. Achaakavundan Thottam, Periyaveerasangili, Vijayamangalam, Erode 638 056. [Pan:Aktpg5942N] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 26.06.2023 घोषणा की तारीख /Date Of Pronouncement : 26.06.2023 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 14.12.2022 For The Assessment Year 2015-16. 2. Brief Facts Of The Case Are That The Assessee Has Filed His Return Of Income For The Assessment Year 2015-16 On 22.09.2015 Admitting Income Of ₹.3,57,480/-. The Return Filed By The Assessee Was Selected For 2

For Appellant: NoneFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 142(1)Section 143(2)Section 143(3)Section 144

M/S Wf Asian Smaller Companies Fund Limited, Mumbai vs. The Assistant Commissioner of Income Tax International Taxation Circle 4(3)(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 459/MUM/2023[2013-2014]Status: DisposedITAT Mumbai23 Jun 2023AY 2013-2014

Bench: Shri Aby T. Varkey, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.459/Mum/2023 (निर्धारण वर्ा / Assessment Years: 2013-14) M/S. Wf Asian Smaller बिधम/ Acit, Circle-4(3)(2) Companies Fund Ltd Room No. 1611, 16Th Vs. C/O Ankul Goyal, Azb & Floor, Air India Building, Partners A8, Sector-4, Nariman Point, Mumbai- Noida 201301. 400021. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaacw5648R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Deepak Chopra/Ankul Goyal Revenue By: Shri Soumedu Kumar Dash (Sr. Dr) सुनवाई की तारीख / Date Of Hearing: 28/03/2023 घोषणा की तारीख /Date Of Pronouncement: 23/06/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Passed By The Ao Dated 19.01.2023 U/S 147 R.W.S 144C(13) Of The Income Tax Act, 1961 (Hereinafter “The Act”) Pursuant To The Direction Issued By The Ld. Dispute Resolution Panel (Drp) For Ay. 2013-14. 2. The Assessee Has Raised The Legal Issue Challenging The Action Of The Ao To Have Reopened The Original-Scrutiny-Assessment U/S 143(3) Of The Act, After Four (4) Years [From The End Of The Relevant Assessment Year] Without Satisfying The Additional Condition Precedent As Prescribed In The Proviso To Section 147(1) Of The Act. Since The Assessee Has Raised The Legal Issue Assailing The Jurisdiction Of Ao To Have Issued Notice U/S 148 Of The Act, Proposing Re-Opening Of The Original Assessment [Framed Under Scrutiny Under Section 143(3) Of The Act], We Will Adjudicate It First. For Appreciating The Legal Issue, Let Us

For Appellant: Shri Deepak Chopra/Ankul GoyalFor Respondent: Shri Soumedu Kumar Dash (Sr
Section 133CSection 139Section 142Section 143Section 143(3)Section 147Section 147(1)Section 148Section 92E