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 Nanobi Data and Analytics Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax Circle-5(1)(1), Bangalore

In the result the appeal filed by assessee stands partly allowed

ITA 472/BANG/2017[2013-14]Status: DisposedITAT Bangalore07 Mar 2022AY 2013-14

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2013-14 M/S. Nanobi Data & Analytics Pvt. Ltd., The Deputy No. 1289/1090/E, Commissioner Of 18Th Cross, 3Rd Sector, Income Tax, Vs. Hsr Layout, Circle – 5(1)(1), Bangalore – 560 102. Bangalore. Pan: Aadcn8822F Appellant Respondent : Shri S.V. Ravishankar, Assessee By Advocate : Capt. Pradeep Shoury Arya, Revenue By Addl. Cit (Dr) Date Of Hearing : 21-12-2021 Date Of Pronouncement : 07-03-2022 Order Per Beena Pillaipresent Appeal Is Filed By Assessee Against Order Dated 11/11/2016 By The Ld.Cit(A)-5, Bangalore For Assessment Year 2013-14 On Following Grounds Of Appeal: “1. The Order Of The Learned Commissioner Of Income Tax (Appeals) In So Far It Is Against The Appellant, Is Opposed To Law, Equity, Weight Of Evidence, Probabilities, Facts Of & The Circumstances In The Appellant'S Case. 2. The Learned Commissioner Of Income Tax (Appeals) Is Not Justified In Not Giving The Appellant A Reasonable Opportunity Of Being Heard In The Impugned Matter. 3. That Notice Under Section 143(2) Having Been Served After The Expiry Of Time Limit Stipulated Under Section 143(2) Is Time Barred & Hence Bad In Law & The Order

For Respondent: Shri S.V. Ravishankar
Section 142(1)Section 143(2)Section 143(3)Section 56(1)(vii)

Shri Shri Khushiram Kundnani, Raipur (Cg) vs. The Dy. Commissioner of Income Tax, Central Circle, Raipur (Cg)

ITA 284/BIL/2016[2012-13]Status: DisposedITAT Raipur25 Feb 2022AY 2012-13

Bench: Shri Ravish Sood & Shri Jamlappa D. Battullआयकर अपील सं. / Ita Nos. 278 To 284/Rpr/2016 धििाारण वर्ा / Assessment Years : 2006-2007 To 2012-2013 Khushiram Kundnani, E-2, Maruti Business Park, G.E. Road, Raipur (C.G) Pan : Aevpk 3467 J .......अपीलार्थी / Appellant बिाम / V/S Dy. Commissioner Of Income Tax Central Circle, Central Revenue Building, Civil Lines, Raipur (C.G) ……प्रत्यर्थी / Respondent Appearances Assessee By : Shri Prafulla Pendse Revenue By : Shri P. K. Mishra सुनवाई की तारीख / Date Of Conclusive Hearing : 04/02/2022 घोषणा की तारीख / Date Of Pronouncement : 25/02/2022 आदेश / Order Per Bench; Against The Order Of Commissioner Of Income Tax–Appeals(33), Delhi [For Short “Cit(A)”] Dt 14/06/2016 Passed U/S 250 Of The Income-Tax Act, 1961 [For Short “The Act”], Which Stemmed Out Of A Penalty Order Of Dy Commissioner Of Income Tax- Central Circle, Raipur [For Short “Dcit”] Dt 27/01/2014 Passed U/S 271(1)(B) Of The Act, The Appellant Assessee Filed This Appeal Before Income Tax Appellate Tribunal [For Short “The Tribunal”] U/S 253. Itat-Raipur Page 1 Of 12

For Appellant: Shri Prafulla PendseFor Respondent: Shri P. K. Mishra
Section 142(1)Section 143(3)Section 153ASection 250Section 253Section 271(1)(b)Section 274

Shri Shri Khushiram Kundnani, Raipur (Cg) vs. The Dy. Commissioner of Income Tax, Central Circle, Raipur (Cg)

ITA 283/BIL/2016[2011-12]Status: DisposedITAT Raipur25 Feb 2022AY 2011-12

Bench: Shri Ravish Sood & Shri Jamlappa D. Battullआयकर अपील सं. / Ita Nos. 278 To 284/Rpr/2016 धििाारण वर्ा / Assessment Years : 2006-2007 To 2012-2013 Khushiram Kundnani, E-2, Maruti Business Park, G.E. Road, Raipur (C.G) Pan : Aevpk 3467 J .......अपीलार्थी / Appellant बिाम / V/S Dy. Commissioner Of Income Tax Central Circle, Central Revenue Building, Civil Lines, Raipur (C.G) ……प्रत्यर्थी / Respondent Appearances Assessee By : Shri Prafulla Pendse Revenue By : Shri P. K. Mishra सुनवाई की तारीख / Date Of Conclusive Hearing : 04/02/2022 घोषणा की तारीख / Date Of Pronouncement : 25/02/2022 आदेश / Order Per Bench; Against The Order Of Commissioner Of Income Tax–Appeals(33), Delhi [For Short “Cit(A)”] Dt 14/06/2016 Passed U/S 250 Of The Income-Tax Act, 1961 [For Short “The Act”], Which Stemmed Out Of A Penalty Order Of Dy Commissioner Of Income Tax- Central Circle, Raipur [For Short “Dcit”] Dt 27/01/2014 Passed U/S 271(1)(B) Of The Act, The Appellant Assessee Filed This Appeal Before Income Tax Appellate Tribunal [For Short “The Tribunal”] U/S 253. Itat-Raipur Page 1 Of 12

For Appellant: Shri Prafulla PendseFor Respondent: Shri P. K. Mishra
Section 142(1)Section 143(3)Section 153ASection 250Section 253Section 271(1)(b)Section 274

Shri Shri Khushiram Kundnani, Raipur (Cg) vs. The Dy. Commissioner of Income Tax, Central Circle, Raipur (Cg)

ITA 282/BIL/2016[2010-11]Status: DisposedITAT Raipur25 Feb 2022AY 2010-11

Bench: Shri Ravish Sood & Shri Jamlappa D. Battullआयकर अपील सं. / Ita Nos. 278 To 284/Rpr/2016 धििाारण वर्ा / Assessment Years : 2006-2007 To 2012-2013 Khushiram Kundnani, E-2, Maruti Business Park, G.E. Road, Raipur (C.G) Pan : Aevpk 3467 J .......अपीलार्थी / Appellant बिाम / V/S Dy. Commissioner Of Income Tax Central Circle, Central Revenue Building, Civil Lines, Raipur (C.G) ……प्रत्यर्थी / Respondent Appearances Assessee By : Shri Prafulla Pendse Revenue By : Shri P. K. Mishra सुनवाई की तारीख / Date Of Conclusive Hearing : 04/02/2022 घोषणा की तारीख / Date Of Pronouncement : 25/02/2022 आदेश / Order Per Bench; Against The Order Of Commissioner Of Income Tax–Appeals(33), Delhi [For Short “Cit(A)”] Dt 14/06/2016 Passed U/S 250 Of The Income-Tax Act, 1961 [For Short “The Act”], Which Stemmed Out Of A Penalty Order Of Dy Commissioner Of Income Tax- Central Circle, Raipur [For Short “Dcit”] Dt 27/01/2014 Passed U/S 271(1)(B) Of The Act, The Appellant Assessee Filed This Appeal Before Income Tax Appellate Tribunal [For Short “The Tribunal”] U/S 253. Itat-Raipur Page 1 Of 12

For Appellant: Shri Prafulla PendseFor Respondent: Shri P. K. Mishra
Section 142(1)Section 143(3)Section 153ASection 250Section 253Section 271(1)(b)Section 274