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

Palamootil Verghese Mathew, Thane vs. DCIT, Cir-3, Thane

In the result, the appeal filed by the assessee is partly allowed

ITA 2902/MUM/2016[2009-10]Status: DisposedITAT Mumbai18 Sept 2017AY 2009-10

Bench: Shri Rajendra, Am & Shri Ram Lal Negi, Jm आिकर अपील सं./Ita No. 2902/Mum/2016 (धििाारण वर्ा / Assessment Year: 2009-10) Sh. Palamootil Verghese Mathew, Vs. The Dcit, Cir-3, 401, Wellington Ghodbunder Room No. 2, “B” Wing, Road, Hiranandani Estate, 6Th Floor, Ashar It Park, Thane (W)- 400607 Road No. 16Z, Wagle Estate, Thane (W) - 400604 स्थािी लेखा सं./जीआइआर सं./Pan/Gir No. : Agopm9419M (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) यनर्ावररती की ओर से /Assessee By : Sh. S.K. Ramani (Ar) राजस्व की ओर से /Revenue By : Sh. Saurabh Kumar Rai (Dr) सुनर्ाई की तारीख / Date Of Hearing : 02/08/2017 घोषणा की तारीख/Date Of Pronouncement: 18/09/2017 आदेश / O R D E R Per Ram Lal Negi, Jm This Appeal Has Been Filed By The Assessee Against Order Dated 26/02/2016 Passed By The Ld. Cit (A)-2, Thane, Pertaining To The Assessment Year 2009-10, Whereby The Ld. Cit (A) Has Partly Allowed The Appeal Preferred By The Assessee Against Assessment Order Passed U/S 144 Read With Section 147 Of The Of The Income Tax Act, 1961 (For Short ‘The Act’).

For Appellant: Sh. S.K. Ramani (AR)For Respondent: Sh. Saurabh Kumar Rai (DR)
Section 143(3)Section 144Section 147Section 148

ITO - 13(2)(4), Mumbai vs. Manojkumar Beriwal, Mumbai

In the result, both the appeals filed by the Revenue are dismissed

ITA 553/MUM/2014[1999-2000]Status: DisposedITAT Mumbai13 Sept 2017AY 1999-2000

Bench: Shri G. S. Pannu, Am & Shri Ram Lal Negi, Jm आयकर अपील सं./I.T.A. Nos. 553 & 5815/Mum/2014 (धििाारण वर्ा / Assessment Year: 1999-2000) Ito-13(2)(4), Shri Manojkumar Beriwal Room No. 412, 4Th Floor, C/O. M/S. Sajan Steels, बिाम/ Aaykar Bhavan, M. K. Road, 406-B, Bharat Chambers, Vs. Mumbai-400 020 52C, Baroda St., Carnac Bunder, Mumbai-400 009 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. Abrpb 4589 M (अपीलाथी /Appellant) (प्रत्यथी / Respondent) : अपीलाथी की ओर से / Appellant By : Ms. Suman Kumar प्रत्यथी की ओर से/Respondent By : Shri V. K. Tulsiyan सुनवाई की तारीख / : 31.08.2017 Date Of Hearing घोषणा की तारीख / : 13.09.2017 Date Of Pronouncement आदेश / O R D E R Per Ram Lal Negi, Jm: These Two Appeals Have Been Filed By The Revenue Against The Order Dated 24.10.2013 & 10.06.2014 Passed By The Ld. Cit(A)-24, Mumbai. Vide Ita No. 553/Mum/2014, The Revenue Has Challenged The Order Passed By The Ld. Cit(A) Whereby The Ld. Cit(A) Has Partly Allowed The Appeal Filed By The Appellant-Assessee Against The Assessment Order Passed U/S. 143(3) Of The Income Tax Act, 1961 (‘The Act’ Hereinafter). Vide The Second Appeal, The Revenue Has Challenged The Order Passed By The Ld. Cit(A) Whereby The Ld. Cit(A) Has Allowed The Appeal Filed By The Assessee Against The Penalty Order Passed U/S. 271(1)(C) Of The Act & Deleted The Penalty Levied By The Ao. Both The Appeals Pertain To The Same Assessee, Hence, The 2

For Appellant: Ms. Suman KumarFor Respondent: Shri V. K. Tulsiyan
Section 143(2)Section 143(3)Section 144Section 271(1)(c)Section 69