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

Sunil Mohan Lahori, Mumbai vs. Assistant Commissioner of Income Tax 21(3), Mumbai

Appeal stands partly allowed for statistical purposes

ITA 5948/MUM/2017[2009-10]Status: DisposedITAT Mumbai07 Mar 2018AY 2009-10

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.5948/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) Sunil Mohan Lahori Assistant Commissioner Of 9, Janta Industrial Compound Income-Tax 21(3) बिधम/ 162, Senapati Bapat Marg Mumbai Opp.Phoenix Mall Vs. Lower Parel (West) Mumbai-400 013 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. Aaapl-4422-H (अपीलाथी /Appellant) (प्रत्यथी / Respondent) : & Stay Application No. 91/Mum/2018 [Arising Out Of I.T.A. No. 5948/Mum/2017] [नििाारण वषा /Assessment Year 2009-10] Sunil Mohan Lahori Assistant Commissioner Of 9, Janta Industrial Compound Income-Tax 21(3) बिधम/ 162, Senapati Bapat Marg Mumbai Opp.Phoenix Mall Vs. Lower Parel (West) Mumbai-400 013 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. Aaapl-4422-H (अपीलाथी /Appellant) (प्रत्यथी / Respondent) : Assessee By : Himanshu Gandhi.Ld.Ar Revenue By : Aarju Garodia, Ld. Dr सुनवाई की तारीख / : 28/02/2018 Date Of Hearing घोषणा की तारीख / : 07/03/2018 Date Of Pronouncement

For Appellant: Himanshu Gandhi.Ld.ARFor Respondent: Aarju Garodia, Ld. DR
Section 144Section 147Section 148Section 37Section 41Section 41(1)Section 68Section 69C

Urmila M Gala, Mumbai vs. DCIT Cen Cir 12, Mumbai

In the result, appeal of the assessee is allowed

ITA 905/MUM/2016[2004-05]Status: DisposedITAT Mumbai01 Mar 2018AY 2004-05

Bench: S/Sh.Rajendra & Amarjit Singhआयकर अपील सं./I.T.A./905/Mum/2016,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2004-05 िनधा"रण िनधा"रण वष" वष" आयकर अपील सं./I.T.A./906/Mum/2016,िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year: 2005-06 वष" आयकर अपील सं./I.T.A./4681/Mum/2016,िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year:2006-07 वष" Smt. Urmila M. Gala Dcit, Central Circle-12 93, Dadiseth Agiary Lane Mumbai. Vs. Kalbadevi, Mumbai-400 002. Pan:Aafpg 3176 J (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Shri Abhijit Patankar-Dr अपीलाथ" क" ओर से /Assessee By: Shri Hari S. Raheja सुनवाई क" तारीख / Date Of Hearing: 14/12/2017 घोषणा क" तारीख / Date Of Pronouncement: 01.03.2018 लेखा लेखा सद"य लेखा लेखा सद"य सद"य, राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार/ Per Rajendra, Am- अनुसार Challenging The Orders Of The Cit(A)- 48,Mumbai,The Assessee Has Filed The Appeals For The Above Mentioned Assessment Years (Ay.S).The Assessee,An Individual, Derives Income From Salary, Business/Profession & Other Sources.The Details Of The Date Of Filing Of Return Of Income,Returned Income, Income Assessed, Etc. Are Tabulated Below:- Ay. Roi Filed On Returned Income Assessment Dt. Assessed Income Cit(A)Order Dt 2004-05 30.03.2011 Rs.8,29,210/- 20.03.2013 (Rs.1.16 Crores) 23/12/2015 2005-06 30.03.2011 Rs.9,52,770/- 20.03.2013 (Rs.38.36 Lakhs) 24/12/2015 2006-07 30.03.2011 Rs.7,85,840/- 20.3.2013 (Rs.10.77 Lakhs) 25/04/2016

For Appellant: Shri Hari S. RahejaFor Respondent: Shri Abhijit Patankar-DR
Section 132Section 132(1)Section 144Section 145Section 68

Rio Tinto Orissa Mining Pvt. Ltd., Bhubaneswar vs. ACIT, Circle-2(1), Bhubaneswar

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

ITA 269/CTK/2016[2005-06]Status: DisposedITAT Cuttack28 Feb 2018AY 2005-06

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अपीऱ सं /Ita No.269/Ctk/2016 (नििाारण वषा / Assessment Year :2005-2006) Rio Tinto Orissa Mining Pvt. Ltd Vs. Acit, Circle-1(2), N-3/356, Irc Village, Nayapalli, Bhubaneswar Bhubaneswar--751015 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No. : Aabcr 5371 H (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. निर्ााररती की ओर से /Assessee By : Shri B.K.Mahapatra, Ar राजस्व की ओर से /Revenue By : Shri D.K.Pradhan, Dr सुनवाई की तारीख / Date Of Hearing : 28/02/2018 घोषणा की तारीख/Date Of Pronouncement 28/02/2018 आदेश / O R D E R Per Shri N.S.Saini, Am: This Is An Appeal Filed By The Assessee Against The Order Of The Cit(A)-1, Bhubaneswar, Dated 28.03.2016 For The Assessment Year 2005- 06. 2. Before Us The Ar Of The Assessee Submitted That The Cit(A) Has Not Adjudicated Grounds No.2 To 4 Of The Appeal Taken Before Him Which Are As Under :- “2. That The Assessment Order Dated 31.03.2014 Is Time Barred, Bad In Law & Legally Untenable & Is Not Sustainable In The Eye Of Law. 3. That The Assessment Order Dated 31.03.2014 Is Not Sustainable In The Eye Of Law As It Lacks Jurisdiction & Also Has Not Been Framed After Observing The Mandatory Provisions Of Law. 4. That The Order Dated 03.12.2017 U/S.144 Of The Act Is Bad In Law & Legally Untenable & Therefore The Order Dated 31.03.2014 Is Bad In Law, Legally Untenable.”

For Appellant: Shri B.K.Mahapatra, ARFor Respondent: Shri D.K.Pradhan, DR
Section 144