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

Smt. Balasubramanian Manju, Chennai vs. ACIT Non Corporate Circle 9 (1), Chennai

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

ITA 3432/CHNY/2019[2013-14]Status: DisposedITAT Chennai27 Oct 2021AY 2013-14

Bench: Shri Duvvuru Rl Reddy & Shri G. Manjunathaआयकर अपील सं./I.T.A. No. 3432/Chny/2019 िनधा"रण वष"/Assessment Year: 2013-14 Smt. Balasubramanian Manju, The Assistant Commissioner Of No. 18, Kannan Street, Kadaperi Vs. Income Tax, Village, Tambaram Sanitorium (Behind Non Corporate Circle 9(1), Grt Jewellery), Chennai 600 044. Chennai. [Pan:Albpm0301L] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Sridhar, Advocate ""थ" की ओर से/Respondent By : Shri Ar.V. Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 21.10.2021 घोषणा की तारीख /Date Of Pronouncement : 27.10.2021 आदेश /O R D E R Per Duvvuru Rl Reddy: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Principal Commissioner Of Income Tax (Appeals), Chennai Dated 11.11.2019 Relevant To The Assessment Year 2013-14. Besides Challenging The Issue Of Estimating The Business Income On The Gross Receipts, On Merits, By Raising Specific Grounds, The Assessee Has Also Challenged The Exparte Order Passed By The Ld. Cit(A).

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri AR.V. Sreenivasan, Addl. CIT
Section 142(1)Section 143(1)Section 143(2)Section 144

Orissa Cooperative Marketing Federation Limited, Bhubaneswar vs. JCIT, Range-II, Bhubaneswar

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

ITA 70/CTK/2018[2014-15]Status: DisposedITAT Cuttack26 Oct 2021AY 2014-15

Bench: S/ S/Shri Chandra Mohan Garg, Judicial & Manish Borad & Manish Borad & Manish Boradassessment Year : 2014-15 Orissa Orissa Co Co-Op Marketing Vs. Jcit, Range Jcit, Range-Ii, Bhubaneswar. Federation Federation Ltd., Ltd., Old Old Station Station Road, Bhubaneswar. Road, Bhubaneswar. Pan/Gir No. No.Aaaao 0258 K (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri P.R.Mohanty P.R.Mohanty , Ar Revenue By : Shri M.K.Gautam, Cit (Dr) Date Of Hearing : 25 /10/ 20 / 2021 Date Of Pronouncement : 26/10 10/2021 O R D E R Per Bench This Is An Appeal Filed By The Assessee Against The Order Of The This Is An Appeal Filed By The Assessee Against The Order Of The This Is An Appeal Filed By The Assessee Against The Order Of The Cit(A),1, Bhubaneswar Cit(A),1, Bhubaneswar Dated 30.11.2017 For The Assessment Year For The Assessment Year 2014- 15. 2. In The Grounds Of Appeal, The Assessee Is Aggrieved By The Decision In The Grounds Of Appeal, The Assessee Is Aggrieved By The Decision In The Grounds Of Appeal, The Assessee Is Aggrieved By The Decision Of The Ld Cit(A) In Confirming The Assessment U/S.144 Of The Act, Adhoc Of The Ld Cit(A) In Confirming The Assessment U/S.144 Of The Act, Adhoc Of The Ld Cit(A) In Confirming The Assessment U/S.144 Of The Act, Adhoc Disallowance Of 10% Of Advertisement Expenses, Donation Expenses Of Disallowance Of 10% Of Advertisement Expenses, Donation Expenses Of Disallowance Of 10% Of Advertisement Expenses, Donation Expenses Of Rs.3,60,107/- & Addition Of Rs.5,05,76,375/-.

For Appellant: Shri P.R.MohantyFor Respondent: Shri M.K.Gautam
Section 144Section 40

M/S. Glean Trading Pvt. Ltd., Mumbai vs. The Income Tax Officer, Silvassa Ward, Silvassa

In the result, all the eleven different assessees appeals are dismissed as well as Revenue’s cross-appeals are also dismissed

ITA 3173/AHD/2016[2013-14]Status: DisposedITAT Surat25 Oct 2021AY 2013-14

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.3163/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) (Virtual Court Hearing) M/S Hanuman Cultivation Pvt. Ltd., The Income Tax Officer, 396, Kamat Industrial Estate, Veer Ward-Silvassa Vs. Savarkar Marg, Prabhyadevi, Mumbai-400025 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacch 0995 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3164/Ahd/2016 & 3011/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2012-13) M/S Bajrang Farming Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Bajrang Farming Pvt. Ltd. The Income Tax Officer, 102, Silver Park, Plot No. 5, S.No.6, Vanmali Park, Khanvel Road, Silvassa Ward-Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcb 5530 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3165/Ahd/2016 & 3013/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Uday Plantation Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Uday Plantation Pvt. Ltd. 105, Everest Industrial Estate The Income Tax Officer, Near 66 Kva Power Sub Station, Ward-Silvassa Amli, Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcu 0192 M (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3166/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Intellectual Trades Pvt. Ltd., 396, Kamat Industrial Estate, Veer The Income Tax Officer, Vs. Savarkar Marg, Ward-Silvassa Prabhyadevi, Mumbai-400025

Section 143(3)

M/S. Glean Trading Pvt. Ltd., Mumbai vs. The Income Tax Officer, Silvassa Ward, Silvassa

In the result, all the eleven different assessees appeals are dismissed as well as Revenue’s cross-appeals are also dismissed

ITA 3172/AHD/2016[2012-13]Status: DisposedITAT Surat25 Oct 2021AY 2012-13

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.3163/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) (Virtual Court Hearing) M/S Hanuman Cultivation Pvt. Ltd., The Income Tax Officer, 396, Kamat Industrial Estate, Veer Ward-Silvassa Vs. Savarkar Marg, Prabhyadevi, Mumbai-400025 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacch 0995 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3164/Ahd/2016 & 3011/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2012-13) M/S Bajrang Farming Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Bajrang Farming Pvt. Ltd. The Income Tax Officer, 102, Silver Park, Plot No. 5, S.No.6, Vanmali Park, Khanvel Road, Silvassa Ward-Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcb 5530 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3165/Ahd/2016 & 3013/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Uday Plantation Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Uday Plantation Pvt. Ltd. 105, Everest Industrial Estate The Income Tax Officer, Near 66 Kva Power Sub Station, Ward-Silvassa Amli, Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcu 0192 M (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3166/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Intellectual Trades Pvt. Ltd., 396, Kamat Industrial Estate, Veer The Income Tax Officer, Vs. Savarkar Marg, Ward-Silvassa Prabhyadevi, Mumbai-400025

Section 143(3)

M/S. Eremurus Trading Company Pvt. Ltd., Mumbai vs. The Income Tax Officer, Silvassa Ward, Silvassa

In the result, all the eleven different assessees appeals are dismissed as well as Revenue’s cross-appeals are also dismissed

ITA 3171/AHD/2016[2013-14]Status: DisposedITAT Surat25 Oct 2021AY 2013-14

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.3163/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) (Virtual Court Hearing) M/S Hanuman Cultivation Pvt. Ltd., The Income Tax Officer, 396, Kamat Industrial Estate, Veer Ward-Silvassa Vs. Savarkar Marg, Prabhyadevi, Mumbai-400025 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacch 0995 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3164/Ahd/2016 & 3011/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2012-13) M/S Bajrang Farming Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Bajrang Farming Pvt. Ltd. The Income Tax Officer, 102, Silver Park, Plot No. 5, S.No.6, Vanmali Park, Khanvel Road, Silvassa Ward-Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcb 5530 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3165/Ahd/2016 & 3013/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Uday Plantation Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Uday Plantation Pvt. Ltd. 105, Everest Industrial Estate The Income Tax Officer, Near 66 Kva Power Sub Station, Ward-Silvassa Amli, Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcu 0192 M (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3166/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Intellectual Trades Pvt. Ltd., 396, Kamat Industrial Estate, Veer The Income Tax Officer, Vs. Savarkar Marg, Ward-Silvassa Prabhyadevi, Mumbai-400025

Section 143(3)

M/S. Eremurus Trading Company Pvt. Ltd., Mumbai vs. The Income Tax Officer, Silvassa Ward, Silvassa

In the result, all the eleven different assessees appeals are dismissed as well as Revenue’s cross-appeals are also dismissed

ITA 3170/AHD/2016[2012-13]Status: DisposedITAT Surat25 Oct 2021AY 2012-13

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.3163/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) (Virtual Court Hearing) M/S Hanuman Cultivation Pvt. Ltd., The Income Tax Officer, 396, Kamat Industrial Estate, Veer Ward-Silvassa Vs. Savarkar Marg, Prabhyadevi, Mumbai-400025 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacch 0995 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3164/Ahd/2016 & 3011/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2012-13) M/S Bajrang Farming Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Bajrang Farming Pvt. Ltd. The Income Tax Officer, 102, Silver Park, Plot No. 5, S.No.6, Vanmali Park, Khanvel Road, Silvassa Ward-Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcb 5530 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3165/Ahd/2016 & 3013/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Uday Plantation Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Uday Plantation Pvt. Ltd. 105, Everest Industrial Estate The Income Tax Officer, Near 66 Kva Power Sub Station, Ward-Silvassa Amli, Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcu 0192 M (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3166/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Intellectual Trades Pvt. Ltd., 396, Kamat Industrial Estate, Veer The Income Tax Officer, Vs. Savarkar Marg, Ward-Silvassa Prabhyadevi, Mumbai-400025

Section 143(3)