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

Shri Hemant Kumar Soni, Bhopal vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1362/IND/2016[2009-10]Status: DisposedITAT Indore16 Jan 2017AY 2009-10

Bench: Shri D.T. Garasia & Shri O.P. Meena1 To 7 आ.अ.सं./ I.T.A. Nos.1361 To 1367/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1368 To 1374/Ind/2016 8 To 14 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1375 To 1381/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1382 To 1388/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1389 To 1395/Ind/2016 29 To 35 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 36 To 42 आ.अ.सं./ I.T.A. Nos.1396 To 1402/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 43 To 49 आ.अ.सं./ I.T.A. Nos.1403 To 1409/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1410 To 1416/Ind/2016 50 To 56 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 57 To 63 आ.अ.सं./ I.T.A. Nos.1417 To 1423/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 64 To 70 आ.अ.सं./ I.T.A. Nos.1424 To 1430/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1431 To 1437/Ind/2016 71 To 77 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 78 To 84 आ.अ.सं./ I.T.A. Nos.1438 To 1444/Ind/16 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 85 To 91 आ.अ.सं./ I.T.A. Nos.1445 To 1451/Ind/2016 "नधा"रण वष" /A.Y. :2008-09 To 2014-15 92 To 98 1452 To 1458/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 99 To 105 आ.अ.सं./ I.T.A. Nos.1459 To 1465/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15

Section 142(1)Section 271(1)(b)

Shri Hemant Kumar Soni, Bhopal vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1361/IND/2016[2008-09]Status: DisposedITAT Indore16 Jan 2017AY 2008-09

Bench: Shri D.T. Garasia & Shri O.P. Meena1 To 7 आ.अ.सं./ I.T.A. Nos.1361 To 1367/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1368 To 1374/Ind/2016 8 To 14 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1375 To 1381/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1382 To 1388/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1389 To 1395/Ind/2016 29 To 35 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 36 To 42 आ.अ.सं./ I.T.A. Nos.1396 To 1402/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 43 To 49 आ.अ.सं./ I.T.A. Nos.1403 To 1409/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1410 To 1416/Ind/2016 50 To 56 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 57 To 63 आ.अ.सं./ I.T.A. Nos.1417 To 1423/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 64 To 70 आ.अ.सं./ I.T.A. Nos.1424 To 1430/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1431 To 1437/Ind/2016 71 To 77 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 78 To 84 आ.अ.सं./ I.T.A. Nos.1438 To 1444/Ind/16 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 85 To 91 आ.अ.सं./ I.T.A. Nos.1445 To 1451/Ind/2016 "नधा"रण वष" /A.Y. :2008-09 To 2014-15 92 To 98 1452 To 1458/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 99 To 105 आ.अ.सं./ I.T.A. Nos.1459 To 1465/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15

Section 142(1)Section 271(1)(b)

Shri Haradhan Mondal, South 24 Parganas vs. ITO, WD-53(4), Kolkata

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

ITA 1936/KOL/2016[2011-12]Status: DisposedITAT Kolkata13 Jan 2017AY 2011-12

Bench: Shri A.T.Varkey, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.1936/Kol/2016 ("नधा"रण वष" /Assessment Year:2011-2012) Shri Haradhan Mondal, Vs. Ito, Ward-53(4) (Now, Wd Purushottampur, 26(4), Kolkata Bagbazaar, Sagar, South 24 Parganas, Pin-743373 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Ajipm 9666 M .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee By : None Revenue By : Shri Biswanath Das, Jcit सुनवाई क" तार"ख / Date Of Hearing : 02/01/2017 घोषणा क" तार"ख/Date Of Pronouncement 13/01/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Assessee, Pertaining To The Assessment Year 2011-2012, Is Directed Against The Order Passed By Ld. Commissioner Of Income Tax (Appeals)-7, Kolkata, In Appeal No.541/Cit(A)-7/Kol/Wd-26(4)/14-15, Dated 19.08.2016, Which In Turn Arises Out Of An Order Passed By The Assessing Officer (Ao) Under Section 144 Of The Income Tax Act 1961, (In Short The ‘Act’), Dated 14.03.2014. 2. Brief Facts Of The Case Qua The Assessee Are That Assessee Filed Its Return Of Income Of Rs.4,90,030/-, On Dated 10/03/2012. The Assessee Had Derived His Income From Selling Of Fish. The Assessee’S Case Was Selected For Scrutiny U/S.143(3) Of The Act & The Ao Has Completed The Assessment By Making The Addition @5% Estimated The Net Profit On Turnover At Rs.15,87,932/-. 3. Aggrieved From The Order Of The Ao, Assessee Filed An Appeal

For Appellant: NoneFor Respondent: Shri Biswanath Das, JCIT
Section 143(3)Section 144

ITO, WD-47(3), Kolkata vs. Sri Ramanand Kedia, Howrah

In the result, appeal filed by the revenue on all the grounds is dismissed

ITA 594/KOL/2015[2007-2008]Status: DisposedITAT Kolkata13 Jan 2017AY 2007-2008

Bench: Shri A.T.Varkey, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.594/Kol/2015 ("नधा"रण वष" /Assessment Year:2007-08) Ito Ward-47(3), Vs. Sri Ramanand Kedia, 3, Govt. Place (West). 108/4/1, Adinath Apartment, Kolkata-700001 G.T.Road, Howrah-711 106 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Akcpk 4042 N .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By : Shri Rajat Kumar Kureel, Jcit Sr.Dr Assessee By : Shri M.D.Shah, Ar सुनवाई क" तार"ख / Date Of Hearing : 21/12/2016 घोषणा क" तार"ख/Date Of Pronouncement 13/01/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Assessee, Pertaining To The Assessment Year 2007-2008, Is Directed Against The Order Passed By Ld. Commissioner Of Income Tax (Appeals)-14, Kolkata, In Appeal No.79/Cit(A)-14/Wd-46(3)/12-13, Dated 13.03.2015, Which In Turn Arises Out Of An Order Passed By The Assessing Officer (Ao) Under Section 143(3) Of The Income Tax Act 1961, (In Short The ‘Act’), Dated 31.12.2009. 2. Brief Facts Of The Case Qua The Assessee Are That The Assessee Is An Individual, Engaged In The Business Of Trading Of Cloths. Assessee Filed His Return Of Income On 29.10.2007 Declaring Total Income Of Rs.2,06,368/-. The Case Of The Assessee Was Selected For Scrutiny & Statutory Notice U/S.143(2) Was Issued. Thereafter The Ao Framed The Assessment By Making Various Additions. 3. Aggrieved From The Order Of Ld. Ao, The Assessee Filed An Appeal

For Appellant: Shri M.D.Shah, ARFor Respondent: Shri Rajat Kumar Kureel, JCIT Sr.DR
Section 142(1)Section 143(2)Section 143(3)Section 144Section 292B