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. Jyoti Construction, Keonjhar vs. Principal CIT, Cuttack

In the result, appeal of the assessee is dismissed

ITA 188/CTK/2016[2011-12]Status: DisposedITAT Cuttack29 Aug 2017AY 2011-12

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अपील सं./Ita No.188/Ctk/2016 ("नधा"रण वष" / Assessment Year :2011-2012) M/S Jyoti Construction, Barbil, Vs. Dcit, Circle-2(1), Keonjhar Sambalpur "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacfj 8820 D (अपीलाथ" /Appellant) (""यथ" / Respondent) .. "नधा"रती क" ओर से /Assessee By : Shri Satyajit Nanda, Ar राज"व क" ओर से /Revenue By : Shri Kunal Singh, Citdr सुनवाई क" तार"ख / Date Of Hearing : 24/08/2017 घोषणा क" तार"ख/Date Of Pronouncement 29/08/2017 आदेश / O R D E R Per Shri Pavan Kumar Gadale, Jm: The Assessee Has Filed An Appeal Against The Order Of Cit(A), Cuttack, Dated 15.03.2016, Passed U/S.263 Of The Income Tax Act, 1961. 2. The Sole Substantive Ground Raised By The Assessee That The Order Passed By Ld.Cit Is Without Merit & Does Not Satisfy The Twin Conditions Required Under The Law. 3. Brief Facts Of The Case Are That The Assessee Is A Partnership Firm & Engaged In Contract Works & Filed The Return Of Income Electronically On 19.10.2011 With Total Income Of Rs.70,67,777/-. Subsequently Case Was Selected For Scrutiny Under Cass & Notices U/S.143(2) & 142(1) Of The Act Were Issued. In Compliance, Ld. Ar Of The Assessee Appeared & Case Was Discussed & Produced Financial Statements. Ld. Ao After Verifying The Various Documents Found That The Assessee Has Not Paid The Statutory Liability Before The Due Date Of Filing Of 2 Return Of Income U/S.139() Of The Act & Disallowed U/S.43B Of The Act

For Appellant: Shri Satyajit Nanda, ARFor Respondent: Shri Kunal Singh, CITDR
Section 139Section 143Section 143(2)Section 143(3)Section 194HSection 263Section 40Section 43B

ACIT, Circle-1(2), Cuttack vs. Paradeep Port Trust, Jagatsinghpur

In the result, appeal of the revenue i

ITA 356/CTK/2013[2009-10]Status: DisposedITAT Cuttack09 Aug 2017AY 2009-10

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अपील सं./Ita No.395/Ctk/2013 (धनधाारण वषा / Assessment Year :2008-2009) Acit, Circle-2(1), Cuttack Vs. Paradip Port Trust, Paradeep, Jagatsinghpur स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No. : Aaalp 0055 A (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. & आयकर अपील सं./Ita No.356/Ctk/2013 (धनधाारण वषा / Assessment Year :2009-2010) Acit, Circle-2(1), Cuttack Vs. Paradip Port Trust, Paradeep, Jagatsinghpur स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No. : Aaalp 0055 A (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) & आयकर अपील सं./Ita No.332/Ctk/2013 (धनधाारण वषा / Assessment Year :2009-2010) Paradip Port Trust, Vs. Acit, Circle-2(1), Cuttack Paradeep, Jagatsinghpur स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No. : Aaalp 0055 A (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. राजस्व की ओर से /Revenue By : Shri Kunal Singh, Cit Dr निर्ााररती की ओर से /Assessee By : Shri J.M.Pattnaik, Ar सुनवाई की तारीख / Date Of Hearing : 27/07/2017 घोषणा की तारीख/Date Of Pronouncement 09/08/2017 आदेश / O R D E R Per Shri Pavan Kumar Gadale, Jm: Out Of These Three Appeals, The Revenue Has Filed Two Appeals I.E.

For Appellant: Shri J.M.Pattnaik, ARFor Respondent: Shri Kunal Singh, CIT DR
Section 11Section 143(1)Section 143(2)Section 2(15)

M/S Parapit Port Trust, Cuttack vs. Addl. CIT, Cuttack

In the result, appeal of the revenue i

ITA 332/CTK/2013[2009-10]Status: DisposedITAT Cuttack09 Aug 2017AY 2009-10

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अपील सं./Ita No.395/Ctk/2013 (धनधाारण वषा / Assessment Year :2008-2009) Acit, Circle-2(1), Cuttack Vs. Paradip Port Trust, Paradeep, Jagatsinghpur स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No. : Aaalp 0055 A (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. & आयकर अपील सं./Ita No.356/Ctk/2013 (धनधाारण वषा / Assessment Year :2009-2010) Acit, Circle-2(1), Cuttack Vs. Paradip Port Trust, Paradeep, Jagatsinghpur स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No. : Aaalp 0055 A (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) & आयकर अपील सं./Ita No.332/Ctk/2013 (धनधाारण वषा / Assessment Year :2009-2010) Paradip Port Trust, Vs. Acit, Circle-2(1), Cuttack Paradeep, Jagatsinghpur स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No. : Aaalp 0055 A (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. राजस्व की ओर से /Revenue By : Shri Kunal Singh, Cit Dr निर्ााररती की ओर से /Assessee By : Shri J.M.Pattnaik, Ar सुनवाई की तारीख / Date Of Hearing : 27/07/2017 घोषणा की तारीख/Date Of Pronouncement 09/08/2017 आदेश / O R D E R Per Shri Pavan Kumar Gadale, Jm: Out Of These Three Appeals, The Revenue Has Filed Two Appeals I.E.

For Appellant: Shri J.M.Pattnaik, ARFor Respondent: Shri Kunal Singh, CIT DR
Section 11Section 143(1)Section 143(2)Section 2(15)

Nabaghana Sahoo, Angul vs. ITO, Ward-1, Dhenkanal

In the result, appeal of the assessee is allowed

ITA 87/CTK/2016[2011-12]Status: DisposedITAT Cuttack03 Aug 2017AY 2011-12

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अपील सं./Ita No.87/Ctk/2016 (धनधाारण वषा / Assessment Year :2011-2012) Nabaghana Sahoo, Shanti Vs. Ito, Ward-1, Dhenkanal Marg, Susuda, Angul स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No. : Atdps 1686 A (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. धनधााररती की ओर से /Assessee By : Shri P.C.Sethi, Ar राजस्व की ओर से /Revenue By : Shri D.K.Pradhan, Citdr सुनवाई की तारीख / Date Of Hearing : 02/08/2017 घोषणा की तारीख/Date Of Pronouncement 03/08/2017 आदेश / O R D E R Per Shri Pavan Kumar Gadale, Jm: The Assessee Has Filed An Appeal Against The Order Of Cit(A)-2, Bhubaneswar, Passed In Itappeal No.0226/2015-16, Dated 18.12.2015, U/S.271(1)(B) & 250 Of The Income Tax Act. 2. The Assessee Has Challenged The Action Of The Cit(A) In Confirming The Penalty Levied U/S.271(1)(B) Of The Act Of Rs.50,000/-. 3. Brief Facts Of The Case Are That The Assessee Is Engaged In The Business Of Retail Trading In Petroleum & Allied Products & Filed The Return Of Income Electronically On 31.01.2012 With Total Income Of Rs.6,09,570/-. Subsequently Case Was Selected For Scrutiny Under Cass & Notices U/S.143(2) & 142(1) Of The Act Were Issued. In Compliance, Ld. Ar Of The Assessee Appeared & Case Was Discussed & Produced Information On The Disputed Issue. Ld. Ao After Verifying The Financial Statements Made Aggregate Addition Of Expenses & Assessed The Total Income To Rs.8,21,720/- & Passed The Order U/S.143(3) Of The Act.

For Appellant: Shri P.C.Sethi, ARFor Respondent: Shri D.K.Pradhan, CITDR
Section 143(2)Section 143(3)Section 144Section 271(1)(b)