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)

Mamata Devi Chopra, Prop- M.M.Trading Co., Cuttack vs. Pr.CIT-1, Bhubaneswar

In the result, appeal of the assessee stands allowed

ITA 82/CTK/2022[2017-18]Status: HeardITAT Cuttack09 Feb 2023AY 2017-18

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaassessment Year : 2017-18 Mamata Devi Chopra, Prop. Mamata Devi Chopra, Prop. Vs. Pr. Cit-1, M.M.Trading Co. Town Hall M.M.Trading Co. Town Hall Bhubaneswar. Bhubaneswar. Road, Cuttack Road, Cuttack Pan/Gir No. Pan/Gir No.Aaopc 5213 H (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri Pramod Kumar Jesty, Ar Pramod Kumar Jesty, Ar Revenue By : Shri M.K.Gautam, M.K.Gautam, Cit Dr Date Of Hearing : 9/02 2/2023 Date Of Pronouncement : 9/02 2/2023 O R D E R Per Bench This Is An Appeal Filed By The Assessee Against The Order Of The Ld This Is An Appeal Filed By The Assessee Against The Order Of The Ld This Is An Appeal Filed By The Assessee Against The Order Of The Ld Pr. Cit Passed U/S.263 Of Cit Passed U/S.263 Of The Act Dated 25.3.2022 25.3.2022 In Appeal No. Itba/Rev/F/Rev5/2021 Itba/Rev/F/Rev5/2021-22/1041530059(1) For The Assessment Year For The Assessment Year 2017- 18. 2. Shri Pramod Kumar Jesty, Ld Ar Appeared For The Assessee & Shri Shri Pramod Kumar Jesty, Ld Ar Appeared For The Assessee & Shri Shri Pramod Kumar Jesty, Ld Ar Appeared For The Assessee & Shri M.K.Gautam, Ld Cit Dr Appeared For The Revenue. M.K.Gautam, Ld Cit Dr Appeared For The Revenue.

For Appellant: Shri Pramod Kumar Jesty, ARFor Respondent: Shri M.K.Gautam
Section 142(1)Section 143(3)Section 263

DCIT, CC-2(1), Chennai vs. M/S, Jan De Nul Dredging (I)(P)Ltd, Chennai

In the result, the appeal filed by the Revenue is dismissed

ITA 870/CHNY/2020[2011-12]Status: DisposedITAT Chennai08 Feb 2023AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No.870/Chny/2020 िनधा"रण वष"/Assessment Year: 2011-12 The Deputy Commissioner Of Vs. M/S. Jan De Nul Dredging (I)(P) Ltd., “Capital”, 10Th Floor, No. 554/555, Income Tax, Corporate Circle 2(1), Room No. 511, 5Th Floor, Wanaparthy Mount Road, Chennai 600 018. Block, No. 121, M.G. Road, Chennai 600 034. [Pan:Aaacj6482G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri D. Hema Bhupal, Jcit ""थ" की ओर से/Respondent By : Shri Ashik Shah, C.A. & Ms. C. Sowndarya, C.A. सुनवाई की तारीख/ Date Of Hearing : 02.02.2023 घोषणा की तारीख /Date Of Pronouncement : 08.02.2023 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 6, Chennai, Dated 26.08.2020 Relevant To The Assessment Year 2011-12. 2. Facts Are, In Brief, That The Assessee Is Engaged In The Business Of Dredging Services & Filed Its Return Of Income For The Assessment Year 2011-12 On 30.11.2011 Admitting Total Income Of ₹.3,86,20,850/-. The Return Filed By The Assessee Was Initially Processed Under Section 143(1)

For Appellant: Shri D. Hema Bhupal, JCITFor Respondent: Shri Ashik Shah, C.A. &
Section 139Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

Indu Devi Tibarewal, Cuttack vs. Asst.CIT, Central Circle, Bhubaneswar

In the result, appeals of both the assessees are allowed

ITA 191/CTK/2022[2011-12]Status: HeardITAT Cuttack08 Feb 2023AY 2011-12

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ सं/Ita No.188 & 189/Ctk/2022 (ननधाारण वषा / Assessment Year :2010-2011 & 2011-2012) Siddarthini Nanda, Vs Acit, Central Circle-1, Nayasarak, Bhubaneswar Cuttack-753002 Pan No. :Abapn 0104 F (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. & आयकर अऩीऱ सं/Ita Nos.190 & 191/Ctk/2022 (ननधाारण वषा / Assessment Year :2010-2011 & 2011-2012) Indu Devi Tibarewal, Vs Acit, Central Circle-1, At/Po: Nayasarak, Bhubaneswar Cuttack-753002 Pan No. :Acxpt 4424 E (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) ननधााररती की ओर से /Assessee By : Shri S.K.Sarangi, Ca राजस्व की ओर से /Revenue By : Shri S.C.Mohanty, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 08/02/2023 घोषणा की तारीख/Date Of Pronouncement : 08/02/2023 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Two Different Assessees Against The Separate Orders Of The Ld. Cit(A)-2, Bhubaneswar, All Dated 28.10.2022 For The Assessment Years 2010-2011 & 2011-2012, Thereby Confirming The Penalty Levied U/S.271(1)(B) Of The Act. 2. Shri S.K.Sarangi, Ca Assisted By Intern Ms. Sugyanee Kuanr Appeared For Both The Assessees. Shri S.C.Mohanty, Sr. Dr Assisted By Intern Mr. Dharmashoka Panda, Appeared For The Revenue.

For Appellant: Shri S.K.Sarangi, CAFor Respondent: Shri S.C.Mohanty, Sr. DR
Section 142(1)Section 271(1)(b)

Indu Devi Tibarewal, Cuttack vs. Asst.CIT, Central Circle, Bhubaneswar

In the result, appeals of both the assessees are allowed

ITA 190/CTK/2022[2010-11]Status: HeardITAT Cuttack08 Feb 2023AY 2010-11

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ सं/Ita No.188 & 189/Ctk/2022 (ननधाारण वषा / Assessment Year :2010-2011 & 2011-2012) Siddarthini Nanda, Vs Acit, Central Circle-1, Nayasarak, Bhubaneswar Cuttack-753002 Pan No. :Abapn 0104 F (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. & आयकर अऩीऱ सं/Ita Nos.190 & 191/Ctk/2022 (ननधाारण वषा / Assessment Year :2010-2011 & 2011-2012) Indu Devi Tibarewal, Vs Acit, Central Circle-1, At/Po: Nayasarak, Bhubaneswar Cuttack-753002 Pan No. :Acxpt 4424 E (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) ननधााररती की ओर से /Assessee By : Shri S.K.Sarangi, Ca राजस्व की ओर से /Revenue By : Shri S.C.Mohanty, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 08/02/2023 घोषणा की तारीख/Date Of Pronouncement : 08/02/2023 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Two Different Assessees Against The Separate Orders Of The Ld. Cit(A)-2, Bhubaneswar, All Dated 28.10.2022 For The Assessment Years 2010-2011 & 2011-2012, Thereby Confirming The Penalty Levied U/S.271(1)(B) Of The Act. 2. Shri S.K.Sarangi, Ca Assisted By Intern Ms. Sugyanee Kuanr Appeared For Both The Assessees. Shri S.C.Mohanty, Sr. Dr Assisted By Intern Mr. Dharmashoka Panda, Appeared For The Revenue.

For Appellant: Shri S.K.Sarangi, CAFor Respondent: Shri S.C.Mohanty, Sr. DR
Section 142(1)Section 271(1)(b)

Siddarthini Nanda, Nayasarak, Cuttack vs. Asst. CIT(Central Circle), Bhubaneswar

In the result, appeals of both the assessees are allowed

ITA 189/CTK/2022[2011-12]Status: HeardITAT Cuttack08 Feb 2023AY 2011-12

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ सं/Ita No.188 & 189/Ctk/2022 (ननधाारण वषा / Assessment Year :2010-2011 & 2011-2012) Siddarthini Nanda, Vs Acit, Central Circle-1, Nayasarak, Bhubaneswar Cuttack-753002 Pan No. :Abapn 0104 F (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. & आयकर अऩीऱ सं/Ita Nos.190 & 191/Ctk/2022 (ननधाारण वषा / Assessment Year :2010-2011 & 2011-2012) Indu Devi Tibarewal, Vs Acit, Central Circle-1, At/Po: Nayasarak, Bhubaneswar Cuttack-753002 Pan No. :Acxpt 4424 E (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) ननधााररती की ओर से /Assessee By : Shri S.K.Sarangi, Ca राजस्व की ओर से /Revenue By : Shri S.C.Mohanty, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 08/02/2023 घोषणा की तारीख/Date Of Pronouncement : 08/02/2023 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Two Different Assessees Against The Separate Orders Of The Ld. Cit(A)-2, Bhubaneswar, All Dated 28.10.2022 For The Assessment Years 2010-2011 & 2011-2012, Thereby Confirming The Penalty Levied U/S.271(1)(B) Of The Act. 2. Shri S.K.Sarangi, Ca Assisted By Intern Ms. Sugyanee Kuanr Appeared For Both The Assessees. Shri S.C.Mohanty, Sr. Dr Assisted By Intern Mr. Dharmashoka Panda, Appeared For The Revenue.

For Appellant: Shri S.K.Sarangi, CAFor Respondent: Shri S.C.Mohanty, Sr. DR
Section 142(1)Section 271(1)(b)

Siddarthini Nanda, Nayasarak, Cuttack vs. Asst. CIT(Central Circle), Bhubaneswar

In the result, appeals of both the assessees are allowed

ITA 188/CTK/2022[2010-11]Status: HeardITAT Cuttack08 Feb 2023AY 2010-11

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ सं/Ita No.188 & 189/Ctk/2022 (ननधाारण वषा / Assessment Year :2010-2011 & 2011-2012) Siddarthini Nanda, Vs Acit, Central Circle-1, Nayasarak, Bhubaneswar Cuttack-753002 Pan No. :Abapn 0104 F (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. & आयकर अऩीऱ सं/Ita Nos.190 & 191/Ctk/2022 (ननधाारण वषा / Assessment Year :2010-2011 & 2011-2012) Indu Devi Tibarewal, Vs Acit, Central Circle-1, At/Po: Nayasarak, Bhubaneswar Cuttack-753002 Pan No. :Acxpt 4424 E (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) ननधााररती की ओर से /Assessee By : Shri S.K.Sarangi, Ca राजस्व की ओर से /Revenue By : Shri S.C.Mohanty, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 08/02/2023 घोषणा की तारीख/Date Of Pronouncement : 08/02/2023 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Two Different Assessees Against The Separate Orders Of The Ld. Cit(A)-2, Bhubaneswar, All Dated 28.10.2022 For The Assessment Years 2010-2011 & 2011-2012, Thereby Confirming The Penalty Levied U/S.271(1)(B) Of The Act. 2. Shri S.K.Sarangi, Ca Assisted By Intern Ms. Sugyanee Kuanr Appeared For Both The Assessees. Shri S.C.Mohanty, Sr. Dr Assisted By Intern Mr. Dharmashoka Panda, Appeared For The Revenue.

For Appellant: Shri S.K.Sarangi, CAFor Respondent: Shri S.C.Mohanty, Sr. DR
Section 142(1)Section 271(1)(b)

Deputy Commissioner of Income Tax, Central Circle-1, Guntur vs. Bolisetty Kameswara Rao, Guntur

Appeals are dismissed and the two Cross Objections of the assessee are disposed off accordingly

ITA 186/VIZ/2022[2015-16]Status: DisposedITAT Visakhapatnam07 Feb 2023AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No. 185 & 186/Viz/2022 ("नधा"रण वष" / Assessment Year :2014-15 & 2015-16) The Deputy Commissioner Of Vs. Sri Bolisetty Kameswara Rao, Income Tax, Central Circle-1, D.No.3-29-40/4, 2Nd Lane, 3Rd Floor, Rajkamal Complex, Krishna Nagar, Lakshmipuram Main Road, Guntur-522006. Guntur-522 007. Pan: Achpb 2189 A (अपीलाथ"/ Appellant) (""यथ"/ Respondent) C.O. No. 18 & 19/Viz/2022 आयकर अपील सं./ I.T.A. No. 185 & 186/Viz/2022 ("नधा"रण वष" / Assessment Year :2014-15 & 2015-16) The Deputy Commissioner Of Vs. Sri Bolisetty Kameswara Rao, Income Tax, Central Circle-1, D.No.3-29-40/4, 2Nd Lane, 3Rd Floor, Rajkamal Complex, Krishna Nagar, Lakshmipuram Main Road, Guntur-522006. Guntur-522 007. Pan: Achpb 2189 A (अपीलाथ"/ Appellant In Appeal) (""यथ"/ Respondent / Cross Objector) अपीलाथ" क" ओर से/ Assessee By : Sri G.V.N. Hari, Advocate ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri G.V.N. Hari, AdvocateFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 142(1)Section 143(3)Section 153ASection 153C

Deputy Commissioner of Income Tax, Central Circle-1, Guntur vs. Bolisetty Kameswara Rao, Guntur

Appeals are dismissed and the two Cross Objections of the assessee are disposed off accordingly

ITA 185/VIZ/2022[2014-15]Status: DisposedITAT Visakhapatnam07 Feb 2023AY 2014-15

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No. 185 & 186/Viz/2022 ("नधा"रण वष" / Assessment Year :2014-15 & 2015-16) The Deputy Commissioner Of Vs. Sri Bolisetty Kameswara Rao, Income Tax, Central Circle-1, D.No.3-29-40/4, 2Nd Lane, 3Rd Floor, Rajkamal Complex, Krishna Nagar, Lakshmipuram Main Road, Guntur-522006. Guntur-522 007. Pan: Achpb 2189 A (अपीलाथ"/ Appellant) (""यथ"/ Respondent) C.O. No. 18 & 19/Viz/2022 आयकर अपील सं./ I.T.A. No. 185 & 186/Viz/2022 ("नधा"रण वष" / Assessment Year :2014-15 & 2015-16) The Deputy Commissioner Of Vs. Sri Bolisetty Kameswara Rao, Income Tax, Central Circle-1, D.No.3-29-40/4, 2Nd Lane, 3Rd Floor, Rajkamal Complex, Krishna Nagar, Lakshmipuram Main Road, Guntur-522006. Guntur-522 007. Pan: Achpb 2189 A (अपीलाथ"/ Appellant In Appeal) (""यथ"/ Respondent / Cross Objector) अपीलाथ" क" ओर से/ Assessee By : Sri G.V.N. Hari, Advocate ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri G.V.N. Hari, AdvocateFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 142(1)Section 143(3)Section 153ASection 153C