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

M/S Shree Gurukripa Ores (P) Ltd., Howrah vs. ITO, WD-1(1), Kolkata

In the result, the appeal of the assessee, is allowed

ITA 342/KOL/2016[2006-07]Status: DisposedITAT Kolkata25 Jan 2018AY 2006-07

Bench: Shri N.V. Vasudevan, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.342/Kol/2016 (िनधा"रणवष" / Assessment Year: 2006-07) M/S Shree Gurukripa Ores Vs. Ito, Ward-1(1), Kolkata (P) Ltd. 42, Dobson Road, 5Th Floor, Aayakar Bhawan, P-7, Howrah – 711 101. Chowringhee Square, Kolkata – 700 069. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aajcs 4982 K (Appellant) .. (Respondent) Appellant By :Shri Subash Agarwal, Advocate Respondent By :Shri Arindam Bhattacharjee, Addl. Cit सुनवाईकीतारीख/ Date Of Hearing : 23/11/2017 घोषणाकीतारीख/Date Of Pronouncement : 25/01/2018 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Assessee Pertaining To Assessment Year 2006-07, Is Directed Against An Order Passed By The Commissioner Of Income Tax(Appeals)-I, Kolkata In Appeal No.878/Cit(A)-1/W-1(1)/2014-15 Dated 28.12.2015, Which In Turn Arises Out Of An Order Passed By The Assessing Officer U/S.144 Of The Income Tax Act, 1961 (Hereinafter Referred To As The ‘Act’), Dated 29.12.2008. 2.The Assessee Has Raised The Following Grounds Of Appeal: “1) For That On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) Was Not Justified In Confirming The Addition Of Rs.80,09,601/- As Unexplained Income U/S 68. 2. For That The Ld. Cit(A) Erred In Ignoring The Favourable Remand Report Submitted By The Ao To Him, Wherein The Ao Had Given A Favourable Finding In Respect Of The Majority Of Loan Creditors. 3. That The Appellant Craves Leave To Add, Alter Or Delete All Or Any Of The Grounds Of Appeal”

For Appellant: Shri Subash Agarwal, AdvocateFor Respondent: Shri Arindam Bhattacharjee, Addl. CIT
Section 143(1)Section 143(2)Section 144Section 68

M/S R. K. Mondal & Brothers, Burdwan vs. ITO, WD-1(1), Durgapur

In the result, the appeal filed by the assessee (in ITA

ITA 1146/KOL/2016[2010-2011]Status: DisposedITAT Kolkata25 Jan 2018AY 2010-2011

Bench: Shri A.T. Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1145 & 1146/Kol/2016 (िनधा"रणवष" / Assessment Year: 2010-11) M/S. R.K. Mondal & Vs. I.T.O, W-1(1), Durgapur Brothers Aayakar Bithi, City Centre, Vill + P.O: Kajora Gram, Durgapur, Durgapur – 713216. Dist. Burdwan, Pin-713338. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aahfr 6294 C (Appellant) .. (Respondent) Appellant By :Shri U. Dasgupta, Advocate Respondent By :Shri G.H. Seema, Addl. Cit सुनवाईकीतारीख/ Date Of Hearing : 15/01/2018 घोषणाकीतारीख/Date Of Pronouncement : 25/01/2018 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: These Captioned Appeals Filed By The Assessee, Pertaining To Assessment Year 2010-11, Are Directed Against Orders Passed By The Cit(A)- Durgapur, In Appeal No.146/147/Cit(A)/Dgp/2012-13, Dated 18.02.2016, Which In Turn Arises Out Of Orders Passed By The Assessing Officer U/S 271A & 271(1)(B) Of The I.T. Act, 1961 (Hereinafter Referred To As The ‘Act’). 2. Since, These Two Captioned Appeals Relate To The Same Assessee, Same Assessment Year, Therefore, These Have Been Clubbed & Heard Together & A Consolidated Order Is Being Passed For The Sake Of Convenience & Brevity. 3. These Two Captioned Appeals Filed By The Assessee Against The Orders Of Cit(A) Confirming The Penalty In Respect Of Violation Of Section 271A & 271(1)(B) Of The I.T. Act, 1961. M/S. R.K. Mondal & Brothers

For Appellant: Shri U. Dasgupta, AdvocateFor Respondent: Shri G.H. Seema, Addl. CIT
Section 143(3)Section 144Section 271(1)(b)Section 271ASection 44A

M/S R. K. Mondal & Brothers, Burdwan vs. ITO, WD-1(1), Durgapur

In the result, the appeal filed by the assessee (in ITA

ITA 1145/KOL/2016[2010-2011]Status: DisposedITAT Kolkata25 Jan 2018AY 2010-2011

Bench: Shri A.T. Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1145 & 1146/Kol/2016 (िनधा"रणवष" / Assessment Year: 2010-11) M/S. R.K. Mondal & Vs. I.T.O, W-1(1), Durgapur Brothers Aayakar Bithi, City Centre, Vill + P.O: Kajora Gram, Durgapur, Durgapur – 713216. Dist. Burdwan, Pin-713338. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aahfr 6294 C (Appellant) .. (Respondent) Appellant By :Shri U. Dasgupta, Advocate Respondent By :Shri G.H. Seema, Addl. Cit सुनवाईकीतारीख/ Date Of Hearing : 15/01/2018 घोषणाकीतारीख/Date Of Pronouncement : 25/01/2018 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: These Captioned Appeals Filed By The Assessee, Pertaining To Assessment Year 2010-11, Are Directed Against Orders Passed By The Cit(A)- Durgapur, In Appeal No.146/147/Cit(A)/Dgp/2012-13, Dated 18.02.2016, Which In Turn Arises Out Of Orders Passed By The Assessing Officer U/S 271A & 271(1)(B) Of The I.T. Act, 1961 (Hereinafter Referred To As The ‘Act’). 2. Since, These Two Captioned Appeals Relate To The Same Assessee, Same Assessment Year, Therefore, These Have Been Clubbed & Heard Together & A Consolidated Order Is Being Passed For The Sake Of Convenience & Brevity. 3. These Two Captioned Appeals Filed By The Assessee Against The Orders Of Cit(A) Confirming The Penalty In Respect Of Violation Of Section 271A & 271(1)(B) Of The I.T. Act, 1961. M/S. R.K. Mondal & Brothers

For Appellant: Shri U. Dasgupta, AdvocateFor Respondent: Shri G.H. Seema, Addl. CIT
Section 143(3)Section 144Section 271(1)(b)Section 271ASection 44A