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

The Commissioner of Income Tax, New Delhi vs. Ram Kishan Dass

CIVIL APPEAL No. 3211/2019Supreme Court26 Mar 2019

Bench: Assessment – Special Audit – Extension Of Time For Submission Of The Audit Report Of The Auditor Appointed Under The Provisions Of S. 142(2A) – Jurisdiction Of The Assessing Officer – Order By The Tribunal That Prior To The Insertion Of The Expression ‘Suo Motu’ W.E.F. 01.04.2008 In S. 142(2C), The Assessing Officer Had No Jurisdiction To Extend Time For The Submission Of The Report Of An Auditor Appointed U/S.142(2A), Of His Own Accord & As A Result, The Assessment Made U/S. 153A, In Respect Of The Assessment Years Was Barred By Limitation – Upheld By The High Court – On Appeal, Held: Provisions Of S. 142(2C), As They Stood Prior To The Amendment Did Not Preclude The Exercise Of Jurisdiction & Authority By The Assessing Officer To Extend Time For The Submission Of The Audit Report Directed Under Sub-Section (2A), Without An Application By The Assessee – Amendment Was Intended To Remove Ambiguity & Is Clarificatory In Nature . Allowing The Appeals, The Court Held: 1.1 Sub-Section (2A) Of Section 142 Of The Income Tax Act, 1961 Empowers The Assessing Officer To Direct The Assessee To Get The Accounts Audited By An Accountant, On The Formation Of An Opinion That The Conditions Specified In The Provision For Recourse To The Power Are Fulfilled. The Power To Order An Audit Is Vested With The Assessing Officer. As A Necessary Incident Of This Power, Sub-Section (2C) Imposes An Obligation On The Assessee To Furnish The Report To The Assessing Officer Within The Period Which Is Specified By The Assessing Officer. The Substantive Part Of Sub-Section (2C) Places An Obligation On The Assessee To Comply With The Time Schedule Which [2019] 5 S.C.R. 25 25

Section 142Section 144Section 153ASection 271