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

Shri. S Nachimuthu (HUF), Namakkal vs. ITO Ward 2, Namakkal

In the result, both the appeals filed by the assessees are allowed

ITA 1769/CHNY/2018[2000-01]Status: DisposedITAT Chennai13 Sept 2019AY 2000-01

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A. No. 1768/Chny/2018 िनधा"रण वष"/Assessment Year: 2000-01 Sri S. Natchimuthu (Individual), The Income Tax Officer, Ganapathypalayam, Oruvandur Post, Vs. Ward – 2, Namakkal. Namakkal. [Pan:Aajpn4513A] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No. 1769/Chny/2018 िनधा"रण वष"/Assessment Year: 2000-01 Sri S. Natchimuthu (Huf), Vs. The Income Tax Officer, Ganapathypalayam, Oruvandur Post, Ward – 2, Namakkal. Namakkal. [Pan:Aanhs2153P] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T.S. Lakshmi Venkataraman, C.A. ""थ" की ओर से/Respondent By : Shri G.N. Ragavendra Rao, Jcit सुनवाई की तारीख/ Date Of Hearing : 24.07.2019 घोषणा की तारीख /Date Of Pronouncement : 13.09.2019 आदेश /O R D E R Per Duvvuru Rl Reddy: Both The Appeals Filed By The Assessee Are Directed Against Different Orders Of The Ld. Commissioner Of Income Tax (Appeals), Salem, Dated 08.02.2018 Relevant To The Assessment Year 2012-13 Passed Under Section 271(1)(C) Of The Income Tax Act, 1961 [“Act” In Short].

For Appellant: Shri T.S. Lakshmi Venkataraman, C.AFor Respondent: Shri G.N. Ragavendra Rao, JCIT
Section 133ASection 144Section 148Section 271(1)(c)Section 275(1)

Sri. S Nachimuthu, Namakkal vs. ITO Ward 2, Namakkal

In the result, both the appeals filed by the assessees are allowed

ITA 1768/CHNY/2018[2000-01]Status: DisposedITAT Chennai13 Sept 2019AY 2000-01

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A. No. 1768/Chny/2018 िनधा"रण वष"/Assessment Year: 2000-01 Sri S. Natchimuthu (Individual), The Income Tax Officer, Ganapathypalayam, Oruvandur Post, Vs. Ward – 2, Namakkal. Namakkal. [Pan:Aajpn4513A] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No. 1769/Chny/2018 िनधा"रण वष"/Assessment Year: 2000-01 Sri S. Natchimuthu (Huf), Vs. The Income Tax Officer, Ganapathypalayam, Oruvandur Post, Ward – 2, Namakkal. Namakkal. [Pan:Aanhs2153P] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T.S. Lakshmi Venkataraman, C.A. ""थ" की ओर से/Respondent By : Shri G.N. Ragavendra Rao, Jcit सुनवाई की तारीख/ Date Of Hearing : 24.07.2019 घोषणा की तारीख /Date Of Pronouncement : 13.09.2019 आदेश /O R D E R Per Duvvuru Rl Reddy: Both The Appeals Filed By The Assessee Are Directed Against Different Orders Of The Ld. Commissioner Of Income Tax (Appeals), Salem, Dated 08.02.2018 Relevant To The Assessment Year 2012-13 Passed Under Section 271(1)(C) Of The Income Tax Act, 1961 [“Act” In Short].

For Appellant: Shri T.S. Lakshmi Venkataraman, C.AFor Respondent: Shri G.N. Ragavendra Rao, JCIT
Section 133ASection 144Section 148Section 271(1)(c)Section 275(1)

ACIT Non Corporate Circle 3, Chennai vs. M.G.Sekar, Chennai

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

ITA 2724/CHNY/2018[2014-15]Status: DisposedITAT Chennai10 Sept 2019AY 2014-15

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.2724/Chny/2018 िनधा"रण वष"/Assessment Year:2014-15 The Assistant Commissioner Of Shri M.G. Sekar, Income Tax, Non Corporate Circle 3, Vs. No. 6, Vishranti Apartments, Kasturi Estate, 3Rd Street, 121, Mahatma Gandhi Road, Nungambakkam, Chennai 600 034. Poes Garden, Chennai 600 086. [Pan:Amlps0449J] (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Ar. V. Sreenivasan, Jcit ""थ" की ओर से/Respondent By : Shri S. Sridhar, Advocate सुनवाई की तारीख/ Date Of Hearing : 10.07.2019 घोषणा की तारीख /Date Of Pronouncement : 10.09.2019 आदेश /O R D E R Per Duvvuru Rl Reddy: This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 15, Chennai Dated 21.06.2018 Relevant To The Assessment Year 2014-15. The Revenue Has Challenged The Order Of The Ld. Cit(A) In Granting Partial Relief To The Assessee By Restricting The Disallowance At 20% On The Claim Of Agricultural Income & Deleting The Disallowance Of Sundry Creditors To The Tune Of ₹.2.27 Crores On The Basis Of The Fresh Evidences/Details Produced By The Assessee Without Given An 2

For Appellant: Shri AR. V. Sreenivasan, JCITFor Respondent: Shri S. Sridhar, Advocate
Section 142(1)Section 143(2)Section 144Section 41(1)

ACIT Non Corporate Circle 3, Chennai vs. Sekar Sarada, Chennai

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

ITA 2672/CHNY/2018[2014-15]Status: DisposedITAT Chennai10 Sept 2019AY 2014-15

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.2672/Chny/2018 िनधा"रण वष"/Assessment Year:2014-15 The Assistant Commissioner Of Smt. Sekar Sarada, Income Tax, Non Corporate Circle 3, Vs. No. 6, Vishranti Apartments, Kasturi Estate, 3Rd Street, 121, Mahatma Gandhi Road, Nungambakkam, Chennai 600 034. Poes Garden, Chennai 600 086. [Pan:Avmps5432R] (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Bharath, Jcit ""थ" की ओर से/Respondent By : Shri S. Sridhar, Advocate सुनवाई की तारीख/ Date Of Hearing : 10.07.2019 घोषणा की तारीख /Date Of Pronouncement : 10.09.2019 आदेश /O R D E R Per Duvvuru Rl Reddy: This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 15, Chennai Dated 28.06.2018 Relevant To The Assessment Year 2014-15. The Revenue Has Challenged The Order Of The Ld. Cit(A) In Granting Relief Against Addition Towards Unexplained Cash Credit, Granting Partial Relief By Restricting The Disallowance At 20% On The Claim Of Agricultural Income & Deleting The Disallowance Of Sundry Creditors Of ₹.15.35 Crores As Well As Disallowance Of Expenses To The Tune

For Appellant: Shri S. Bharath, JCITFor Respondent: Shri S. Sridhar, Advocate
Section 142(1)Section 143(2)Section 144Section 37Section 41(1)Section 68