Section 144(3) of the Income Tax Act

Income-tax Act, 2025: s.271

Section 144(3) falls under section 144 of the Income-tax Act, 1961, which corresponds to section 271 (Best judgment assessment) of the Income-tax Act, 2025.

Read section 271 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 144(3) is Sony Ericsson Mobile Communication India Pvt. Ltd. v. CIT-3 (75 Taxmann.com 213), cited in 23 of the 27 judgments on BharatTax that turn on this section.

Leading authorities on Section 144(3)

Sony Ericsson Mobile Communication India Pvt. Ltd. v. CIT-3
75 Taxmann.com 213 · 2016 · High Court
23
citing judgments

Matters may be restored to the Transfer Pricing Officer (TPO) for fresh consideration, especially when aggregation is warranted, following the Delhi High Court's directive in Sony Ericsson Mobile Communications India (P.) Ltd. vs. CIT-III.

Cummins India Ltd. v. ACIT
153 Taxmann.com 223 · 2023 · High Court
4
citing judgments

Judgments on Section 144(3)

Torrecid India Private Limited, Mumbai vs. Dy Commissioner of Income Tax-11(3)(1), Mumbai

In the result, ground no.4 of the appeal of the assessee is allowed and ground nos

ITA 1575/MUM/2022[2012-13]Status: DisposedITAT Mumbai20 Mar 2024AY 2012-13

Bench: Shri Amit Shukla, Jm & Shri Prashant Maharishi, Am The Dy. Commissioner Of Torrecid India Private Limited Income Tax- 11(3)(1) Flat No.29, 30,31, Gidc Savli, Aaykar Bhavan, Alindra, Vadodra-Gujarat Vs. Gandhinagar, Gujarat-391775 Mumbai-400 020 (Appellant) (Respondent) Pan No. Aadct4321M Assessee By : Shri Jitendra Singh, Ar Revenue By : Shri Vivek Anand Perampurana, Dr Date Of Hearing: 19.02.2024 Date Of Pronouncement : 20.03.2024

For Appellant: Shri Jitendra Singh, ARFor Respondent: Shri Vivek Anand Perampurana
Section 143(2)Section 143(3)Section 144(3)Section 250

Hi Tech Grain Processing Private Limited - in Liquidation, New Delhi vs. ACIT Circle 11(2), New Delhi

In the result, the appeal of the assessee is allowed for statistical purpose

ITA 3252/DEL/2023[2017-18]Status: DisposedITAT Delhi04 Mar 2024AY 2017-18

Bench: Shri Amit Shukla & Shri M. Balaganesh[Assessment Year: 2017-18]

Section 144(3)

Global E-Business Operations Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-5(3)(2), Bangalore

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

ITA 174/BANG/2022[2017-18]Status: DisposedITAT Bangalore16 Nov 2022AY 2017-18

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri Padam Chand Khincha, A.RFor Respondent: Shri Harinder Kumar, D.R
Section 144(3)Section 37Section 92C

DCIT (It) 4(3)(1), Mumbai vs. Vanguard Emerging Market Index Fund, A Serid Os Vanguard Investment Service Plc(Vemsif), Mumbai

In the result, appeal filed by the revenue for assessment year 2007-2008

ITA 3595/MUM/2015[2007-08]Status: DisposedITAT Mumbai19 Apr 2017AY 2007-08

Bench: Shri Rajendra (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2007-2008 The Dcit (It)- 4(3)(1), M/S Vanguard Emerging Market R. No. 116, Index Fund, Scindia House, C/O S.R. Batliboi & Co., Ballard Pier, Vs. 14Th Floor, The Ruby, N.M. Road, 29 Senapati Bapat Marg, Mumbai- 400038 Dadar, Mumbai- 400028 Pan: Aaccv3136B (Appellant) (Respondent)

For Appellant: Sh. M.C. Omi Ningshen (DR)For Respondent: Amalsadwala (AR)
Section 111ASection 11ASection 143Section 143(3)Section 144(3)Section 147Section 148Section 70(2)Section 94(7)

Om Sai Ram Developers, Mumbai vs. ITO 25(2(4), Mumbai

ITA 308/MUM/2013[2005-06]Status: DisposedITAT Mumbai20 Oct 2015AY 2005-06
For Appellant: Ms. Pradnya VairaleFor Respondent: Shri Gemesh Bare
Section 143(3)Section 144(3)Section 148Section 801B(10)Section 80I

Om Sai Ram Developers, Mumbai vs. ITO 25(2(4), Mumbai

ITA 307/MUM/2013[2004-05]Status: DisposedITAT Mumbai20 Oct 2015AY 2004-05
For Appellant: Ms. Pradnya VairaleFor Respondent: Shri Gemesh Bare
Section 143(3)Section 144(3)Section 148Section 801B(10)Section 80I

Emtici Engineering Ltd vs. Asstt.Commissioner of Gift Tax

The appeal stands disposed of accordingly

TAXAP/372/2002HC Gujarat24 Dec 2014
Section 144(3)Section 144BSection 260ASection 4(1)(a)