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)

Manavkumar M. Mehta ( HUF), Mumbai vs. ITO 14(1)(1) (Erstwhile), Mumbai

In the result, the appeal filed by the assessee is hereby ordered to be allowed

ITA 7209/MUM/2016[2012-13]Status: DisposedITAT Mumbai23 Feb 2018AY 2012-13

Bench: Shri G. S. Pannu, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.7209/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2012-13) बिधम/ Manav Kumar M. Mehta Ito 14(1)(1) (Erstwhile) Ito 18(2)(3) (Present) 2Nd (Huf) 297, Tardeo Rd, Vs. 1St Floor, Willie Maniosn, Floor, Earnest House, E Opp Bank Of India, Nanan Nariman Point Mumbai Chowk, Mumbai Pin:400007 Pin: 400021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aafhm0434B (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Ms Nimisha Bothra (Ar) Revenue By: Shri Saurabh Deshpande (Dr) सुनवाई की तारीख / Date Of Hearing: 09.02.2018 घोषणा की तारीख /Date Of Pronouncement: 23.02.2018 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 28.09.2016 Passed By The Commissioner Of Income Tax (Appeals)-29, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2012-13 Wherein The Penalty Levied By The Ao U/S 271(1)(B) Of The Act Has Been Confirmed.

For Appellant: Ms Nimisha Bothra (AR)For Respondent: Shri Saurabh Deshpande (DR)
Section 143(1)Section 143(2)Section 271(1)(b)

Ratan Kumar Paul, Dakshin Dinajpur vs. DCIT, CC-Xxvii, Kolkata

In the result, assessee’s appeal is allowed

ITA 1504/KOL/2016[2012-13]Status: DisposedITAT Kolkata21 Feb 2018AY 2012-13

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmedassessment Year :2012-13 Ratan Kumar Paul V/S. Dcit, Cc-Xxvii, Thana Road, Aayakar Bhawan, Purva, Gangarampur, Dakshin 110, Shanti Pally, Em Dinajpur, Pin 733 124 By-Pass Kolkata-107 [Pan No.Aklp 6116 F] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Siddharth Agarwal, Advocate अपीलाथ" क" ओर से/By Appellant Shri A.K.Tiwari, Cit-Dr ""यथ" क" ओर से/By Respondent 05-02-2018 सुनवाई क" तार"ख/Date Of Hearing 21-02-2018 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per Waseem Ahmed:- This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-21, Kolkata Dated 04.05.2016. Assessment Was Framed By Dcit, Central Circle-Xxvii, Kolkata U/S 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Vide His Order Dated 28.03.2014 For Assessment Year 2012-13. Penalty Levied By Assessing Officer U/S 271(1)(B) Of The Act Vide His Order Dated 03.09.2014. Shri Siddharth Agarwal, Ld. Advocate Appeared On Behalf Of Assessee & Shri A.K. Tiwari, Ld. Departmental Representative Appeared On Behalf Of Revenue. 2. Assessee Has Raised Following Grounds:- “1. For That On The Fats & In The Circumstances Of The Case, The Ld. Cit(A) Was Not Justified In Confirming The Penalty U/S 271(1)(B) Of The Act.

Section 132Section 142(1)Section 143(3)Section 153ASection 271(1)(b)

ITO 6(2)(1), Mumbai vs. Central Electricals & Electronics P.Ltd, Mumbai

In the result, the appeal filed by the revenue is hereby ordered to be dismissed

ITA 551/MUM/2016[2009-10]Status: DisposedITAT Mumbai14 Feb 2018AY 2009-10

Bench: Shri R. C. Sharma, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.551/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2009-10) Ito-6(2)(1) बिधम/ M/S. Central Electricals & R.No. 510, 5Th Floor, Aayakar Electronics P. Ltd. Vs. Bhavan, M.K. Road, 447, Tardeo Ac Market, Mumbai-400020 Tardev Road, Tardev, Mumbai-400034 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacc41449D (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Rajat Mittal (Dr) Assessee By: Shri Vipul J. Shah (Ar) सुनवाई की तारीख / Date Of Hearing: 22.11.2017 घोषणा की तारीख /Date Of Pronouncement: 14 .02.2018 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 05.11.2015 Passed By The Commissioner Of Income Tax (Appeals)-12 Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The Ay.2009-10. 2. The Revenue Has Raised The Following Grounds:- 1. The Ld. Cit(A) Erred On Facts & Circumstances Of The Case In Deleting The Addition Of Rs.1,02,11,341/- On Account Of Bogus Purchase.

For Appellant: Shri Vipul J. Shah (AR)For Respondent: Shri Rajat Mittal (DR)
Section 133(6)Section 143(2)Section 148