Section 144 of the Income Tax Act

Income-tax Act, 2025: s.271

Section 144 of the Income-tax Act, 1961 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 is Collector, Land Acquisition v. Mst. Katiji (167 ITR 471), cited in 3,926 of the 24,748 judgments on BharatTax that turn on this section.

Leading authorities on Section 144

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.

CIT v. Vegetable Products Ltd.
88 ITR 192 · 1973 · Supreme Court
2,664
citing judgments

When two equally plausible interpretations of a taxing provision are possible, or when conflicting views exist from non-jurisdictional High Courts, the interpretation that favors the assessee must be adopted.

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.

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.

Union of India v. Rajeev Bansal
469 ITR 46 · 2024 · Supreme Court
713
citing judgments

The legal fiction created by the Ashish Agarwal judgment stops the limitation clock for Section 148 notices from the date of the deemed notice. Orders issued without proper jurisdiction, or those inconsistent with statutory prescriptions, are a nullity, and there can be no waiver of such fundamental jurisdictional requirements.

CIT v. Premkumar Arjundas Luthra (HUF)
297 CTR 614 · 2017 · High Court
659
citing judgments

The Commissioner of Income-tax (Appeals) cannot dismiss an appeal for non-prosecution or default in appearance. Under Section 250(6) of the Income-tax Act, the CIT(A) must decide the appeal on its merits, even in an ex parte proceeding.

CIT v. B.C. Srinivasa Setty
128 ITR 294 · 1981 · Supreme Court
628
citing judgments

When the cost of acquisition of a capital asset cannot be determined, the computation mechanism for capital gains fails, and thus no capital gains can be charged. This establishes a broader principle that a charging section cannot operate in the absence of specific machinery provisions for computation.

Tin Box Company v. CIT
249 ITR 216 · 2001 · Supreme Court
624
citing judgments

When an issue is remitted to the Assessing Officer for fresh adjudication, the AO must conduct a de novo examination and provide the assessee a full opportunity of being heard. The assessee is bound to comply with the notices issued by the AO.

ACIT v. Hotel Blue Moon
321 ITR 362 · 2010 · Supreme Court
623
citing judgments

The issuance of a notice under Section 143(2) within the statutory time limit is mandatory for completing an assessment under Section 143(3), and the failure to do so renders the assessment invalid. This defect is not curable under Section 292BB of the Income Tax Act, 1961.

Judgments on Section 144

Manish Rasiklal Bawaria, Rajkot vs. Assistant Commissioner of Income Tax, Circle - 1(2), Rajkot

In the result, all the appeals filed by the assessee are dismissed

ITA 224/RJT/2024[2014-15]Status: DisposedITAT Rajkot23 Jul 2026AY 2014-15

Bench: Dr. Arjun Lal Saini & Shri Sonjoy Sarmaआयकर अपील सं./Ita No. 224/Rjt/2024 [ "नधा"रण वष"/Assessment Year: 2014-15 ] Manishkumar R Bawaria Income Tax Officer, Ward - 1(2)(2), C/O. Eagle Motors Private Limited, Rajkot Vs. Eagle House, Near Moti Tanki Chowk, Aayakar Bhawan Race Course Ring Rajkot-360001, Gujarat Road, Rajkot-360001, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Achpb7342R (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No. 410/Rjt/2023 [ "नधा"रण वष"/Assessment Year: 2015-16 ] & आयकर अपील सं./Ita No. 219/Rjt/2024 [ "नधा"रण वष"/Assessment Year: 2016-17 ] Manishkumar R Bawaria Assistant Commissioner Of Income C/O. Eagle Motors Private Limited, Tax, Circle - 1(2), Vs. Eagle House, Near Moti Tanki Chowk, Aayakar Bhawan Race Course Ring Rajkot-360001, Gujarat Road, Rajkot-360001, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Achpb7342R (अपीलाथ"/Appellant) (""यथ"/Respondent) Appellant By : None Respondent By : Shri Ravinder Sindhu, Ld. Cit(Dr) Date Of Hearing : 01/07/2026 Date Of Pronouncement : 23/07/2026 :: Order :: Per, Shri Sonjoy Sarma, Jm: These Three Appeals Have Been Filed By The Same Assessee. Ita No. 410/Rjt/2023 For Assessment Year 2015-16 Is Directed Against The Order Of The

For Appellant: NoneFor Respondent: Shri Ravinder Sindhu, Ld. CIT(DR)
Section 143(3)Section 144

Manishkumar R Bawaria, Rajkot vs. Income Tax Officer, Ward - 1(2)(2), Rajkot

In the result, all the appeals filed by the assessee are dismissed

ITA 219/RJT/2024[2016-17]Status: DisposedITAT Rajkot23 Jul 2026AY 2016-17

Bench: Dr. Arjun Lal Saini & Shri Sonjoy Sarmaआयकर अपील सं./Ita No. 224/Rjt/2024 [ "नधा"रण वष"/Assessment Year: 2014-15 ] Manishkumar R Bawaria Income Tax Officer, Ward - 1(2)(2), C/O. Eagle Motors Private Limited, Rajkot Vs. Eagle House, Near Moti Tanki Chowk, Aayakar Bhawan Race Course Ring Rajkot-360001, Gujarat Road, Rajkot-360001, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Achpb7342R (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No. 410/Rjt/2023 [ "नधा"रण वष"/Assessment Year: 2015-16 ] & आयकर अपील सं./Ita No. 219/Rjt/2024 [ "नधा"रण वष"/Assessment Year: 2016-17 ] Manishkumar R Bawaria Assistant Commissioner Of Income C/O. Eagle Motors Private Limited, Tax, Circle - 1(2), Vs. Eagle House, Near Moti Tanki Chowk, Aayakar Bhawan Race Course Ring Rajkot-360001, Gujarat Road, Rajkot-360001, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Achpb7342R (अपीलाथ"/Appellant) (""यथ"/Respondent) Appellant By : None Respondent By : Shri Ravinder Sindhu, Ld. Cit(Dr) Date Of Hearing : 01/07/2026 Date Of Pronouncement : 23/07/2026 :: Order :: Per, Shri Sonjoy Sarma, Jm: These Three Appeals Have Been Filed By The Same Assessee. Ita No. 410/Rjt/2023 For Assessment Year 2015-16 Is Directed Against The Order Of The

For Appellant: NoneFor Respondent: Shri Ravinder Sindhu, Ld. CIT(DR)
Section 143(3)Section 144

Manishkumar R Bawariya, Rajkot vs. Income Tax Officer Ward -1(2)(5), Rajkot

In the result, all the appeals filed by the assessee are dismissed

ITA 410/RJT/2023[2015-16]Status: DisposedITAT Rajkot23 Jul 2026AY 2015-16

Bench: Dr. Arjun Lal Saini & Shri Sonjoy Sarmaआयकर अपील सं./Ita No. 224/Rjt/2024 [ "नधा"रण वष"/Assessment Year: 2014-15 ] Manishkumar R Bawaria Income Tax Officer, Ward - 1(2)(2), C/O. Eagle Motors Private Limited, Rajkot Vs. Eagle House, Near Moti Tanki Chowk, Aayakar Bhawan Race Course Ring Rajkot-360001, Gujarat Road, Rajkot-360001, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Achpb7342R (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No. 410/Rjt/2023 [ "नधा"रण वष"/Assessment Year: 2015-16 ] & आयकर अपील सं./Ita No. 219/Rjt/2024 [ "नधा"रण वष"/Assessment Year: 2016-17 ] Manishkumar R Bawaria Assistant Commissioner Of Income C/O. Eagle Motors Private Limited, Tax, Circle - 1(2), Vs. Eagle House, Near Moti Tanki Chowk, Aayakar Bhawan Race Course Ring Rajkot-360001, Gujarat Road, Rajkot-360001, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Achpb7342R (अपीलाथ"/Appellant) (""यथ"/Respondent) Appellant By : None Respondent By : Shri Ravinder Sindhu, Ld. Cit(Dr) Date Of Hearing : 01/07/2026 Date Of Pronouncement : 23/07/2026 :: Order :: Per, Shri Sonjoy Sarma, Jm: These Three Appeals Have Been Filed By The Same Assessee. Ita No. 410/Rjt/2023 For Assessment Year 2015-16 Is Directed Against The Order Of The

For Appellant: NoneFor Respondent: Shri Ravinder Sindhu, Ld. CIT(DR)
Section 143(3)Section 144

S 778 R Pattanam Paccs Ltd., Namakkal vs. ITO, Ward No.2, Namakkal

ITA 4124/CHNY/2025[2020-21]Status: DisposedITAT Chennai23 Jul 2026AY 2020-21

Bench: Honourable George George K. & Shri Gagan Goyalआयकर अपील सं./Ita No. 4124/Chny/2025 ननिाजरण वर्ज /Assessment Years: 2020-21 S 778 R Pattanam Primary Agricultural V. Income Tax Officer, Cooperative Credit Society Limited. Ward-2, No.52/13, North Street, Pattanam, Namakkal. Pattanam Po, Rasipuram, Namakkal, Tamil Nadu-637 508. [Pan: Aagas5452B] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr. V. Sreeraman, C.A (Virtual), Ld. Ar प्रत्यर्थी की ओर से /Revenue By : Mr. Beesam Narasing Rao, Jcit Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 25.06.2026 घोषणाकीतारीख /Date Of Pronouncement : 23.07.2026 आदेश / O R D E R Per Gagan Goyal, Am: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (A) / Nfac (Hereinafter Referred As The ‘Ld.Cit(A)’), Delhi Dated 07.10.2025 For The Assessment Year (Hereinafter Referred As The ‘Ay’) 2020-21. Grounds Of Appeal 1. The Appellant Has Preferred This Appeal Against The Addition Made By Ao & Sustained By The Appellate Authority To The Extent Of ₹ 8, 60,000. This Amount As Arrived At By The Ao Is The Difference Between The Balance Under The Head "Borrowings From Others (Schedule 7)" Forming Part Of "Deposits & Borrowings" In The Balance Sheet As At 31 March 2020 & 31 March 2019 As Indicated Below- Particulars 31.3.2020 31.3.2019 S.778 R Pattanam Paccs Ltd.

For Appellant: Mr. V. Sreeraman, C.A (Virtual)For Respondent: Mr. Beesam Narasing Rao, JCIT
Section 142(1)Section 143(3)Section 144Section 269SSection 68