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. Jagannath Chaudhury, Bhubaneswar vs. DCIT, Bhubaneswar

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

ITA 66/CTK/2015[2008-09]Status: DisposedITAT Cuttack28 Jun 2017AY 2008-09

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अऩीऱ सं./Ita No.66/Ctk/2015 (नििाारण वषा / Assessment Year :2008-2009) M/S Jaganath Chaudhury, 98, Vs. Dcit, Circle-1(1), Kharavela Nagar, Bhubaneswar-751007 Bhubaneswar-751001 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No. : Aadfj 8103 A (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती 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 : 27/06/2017 घोषणा की तारीख/Date Of Pronouncement 28/06/2017 आदेश / O R D E R Per Shri Pavan Kumar Gadale, Jm: The Assessee Has Filed This Appeal Against The Order Of Cit(A), Bhubaneswar, Dated 5.11.2014 In I.T.Appeal No.0013/13-14, Passed U/S.147/144 Of The Act. The Assessee Has Raised Three Substantial Grounds I.E. (I) Challenging The Validity Of Reopening Of Assessment U/S.147; (Ii) Ld. Cit(A) Has Erred In Confirming The Addition On Interest Income Of Rs.36,56,283/- & (Iii) Ld. Cit(A) Erred In Accepting The Miscellaneous Income Of Rs.5,95,992/- Pertains To Cessation Of Loan Creditors. 2. At The Time Of Hearing, Ld. Ar Has Not Pressed Ground No.1 Regarding Reopening Of Assessment & Made Endorsement To The Grounds Of Appeal.

For Appellant: Shri B.K.Mahapatra, ARFor Respondent: Shri D.K.Pradhan, DR
Section 142(1)Section 143(3)Section 144Section 145Section 147Section 148Section 44A

Orchid Holdings Private Limited, Chennai vs. DCIT, Chennai

In the result, the appeal filed by the assessee in I

ITA 684/CHNY/2017[2011-12]Status: DisposedITAT Chennai23 Jun 2017AY 2011-12

Bench: Shri A. Mohan Alankamony & Shri Duvvuru Rl Reddyअपील सं./I.T.A.No.684/Mds/2017 "नधा"रण वष"/Assessment Year:2011-12 M/S. Orchid Holdings Pvt. Ltd. [Now The Deputy Commissioner Of Vs. Known As Orchid Healthcare Pvt. Ltd.] Income Tax, No. 1, 6Th Floor, Crown Court, New No. Corporate Circle 5(1), 128 (Old No. 34), Cathedral Road, Chennai 34. Chennai 600 086. [Pan:Aaaco0399K] (अपीलाथ" /Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.683/Mds/2017 "नधा"रण वष"/Assessment Year:2012-13 M/S. Orchid Health Care Pvt. The Deputy Commissioner Of Ltd.[Formerly Known As M/S. Orchid Income Tax, Vs. Holdings (P) Ltd.], No. 1, 6Th Floor, Corporate Circle 5(1), Crown Court, New No. 128 (Old No. Chennai 34. 34), Cathedral Road, Chennai 600 086. [Pan:Aaaco0399K] (अपीलाथ" /Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से / Appellant By : Shri B. Ramakrishnan, C.A. ""यथ" क" ओर से/Respondent By : Shri A.V. Sreekanth, Jcit सुनवाई क" तार"ख/ Date Of Hearing : 03.04.2017 घोषणा क" तार"ख /Date Of Pronouncement : 23.06.2017 आदेश /O R D E R Per Duvvuru Rl Reddy:

For Appellant: Shri B. Ramakrishnan, C.AFor Respondent: Shri A.V. Sreekanth, JCIT
Section 143(2)Section 144Section 147Section 148

Orchid Holdings Private Limited, Chennai vs. DCIT, Chennai

In the result, the appeal filed by the assessee in I

ITA 683/CHNY/2017[2012-13]Status: DisposedITAT Chennai23 Jun 2017AY 2012-13

Bench: Shri A. Mohan Alankamony & Shri Duvvuru Rl Reddyअपील सं./I.T.A.No.684/Mds/2017 "नधा"रण वष"/Assessment Year:2011-12 M/S. Orchid Holdings Pvt. Ltd. [Now The Deputy Commissioner Of Vs. Known As Orchid Healthcare Pvt. Ltd.] Income Tax, No. 1, 6Th Floor, Crown Court, New No. Corporate Circle 5(1), 128 (Old No. 34), Cathedral Road, Chennai 34. Chennai 600 086. [Pan:Aaaco0399K] (अपीलाथ" /Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.683/Mds/2017 "नधा"रण वष"/Assessment Year:2012-13 M/S. Orchid Health Care Pvt. The Deputy Commissioner Of Ltd.[Formerly Known As M/S. Orchid Income Tax, Vs. Holdings (P) Ltd.], No. 1, 6Th Floor, Corporate Circle 5(1), Crown Court, New No. 128 (Old No. Chennai 34. 34), Cathedral Road, Chennai 600 086. [Pan:Aaaco0399K] (अपीलाथ" /Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से / Appellant By : Shri B. Ramakrishnan, C.A. ""यथ" क" ओर से/Respondent By : Shri A.V. Sreekanth, Jcit सुनवाई क" तार"ख/ Date Of Hearing : 03.04.2017 घोषणा क" तार"ख /Date Of Pronouncement : 23.06.2017 आदेश /O R D E R Per Duvvuru Rl Reddy:

For Appellant: Shri B. Ramakrishnan, C.AFor Respondent: Shri A.V. Sreekanth, JCIT
Section 143(2)Section 144Section 147Section 148