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

Hh the Dalai Lamas Central Tibetan Relief Committee, Cta Gangchen Kyishong vs. Commissioner of Income Tax(Exemption), Chandigarh

The appeal stands allowed for statistical purpose

ITA 69/CHANDI/2026[2027-28]Status: FixedITAT Chandigarh02 Jul 2026AY 2027-28

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.69/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) Smt. Kuldeep Kaur Ito Ward-1 Vpo Saina Sadan, Tehsil Pehowa बनाम/ Vs. Aaykar Bhawan, Sec-5 Distt. Kurukshetra 136128 Kurukshetra - 136118 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Cqepk-1384-H (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : None (Adj. Application Rejected) ""थ"कीओरसे/Respondent By : Sh. Prabodh Sharma (Addl. Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 25-06-2026 घोषणाकीतारीख /Date Of Pronouncement 02-07-2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2015- 16 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 14.11.2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] On Best Judgment Basis U/S 147 R.W.S 144 R.W.S. 144B Of The Act On 24.03.2022. In The Assessment Order, Ld. Ao Made Twin Additions To Determine Assessee’S Income At Rs.125.94 Lacs. The Assessee Failed To Make

For Appellant: None (Adj. Application Rejected)For Respondent: Sh. Prabodh Sharma (Addl. CIT) - Ld. Sr. DR
Section 147

Kuldeep Kaur, Pehowa vs. Income Tax Officer, Ward 1, Kurukshetra

The appeal stands allowed for statistical purpose

ITA 69/CHANDI/2025[2015-16]Status: DisposedITAT Chandigarh02 Jul 2026AY 2015-16

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.69/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) Smt. Kuldeep Kaur Ito Ward-1 Vpo Saina Sadan, Tehsil Pehowa बनाम/ Vs. Aaykar Bhawan, Sec-5 Distt. Kurukshetra 136128 Kurukshetra - 136118 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Cqepk-1384-H (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : None (Adj. Application Rejected) ""थ"कीओरसे/Respondent By : Sh. Prabodh Sharma (Addl. Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 25-06-2026 घोषणाकीतारीख /Date Of Pronouncement 02-07-2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2015- 16 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 14.11.2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] On Best Judgment Basis U/S 147 R.W.S 144 R.W.S. 144B Of The Act On 24.03.2022. In The Assessment Order, Ld. Ao Made Twin Additions To Determine Assessee’S Income At Rs.125.94 Lacs. The Assessee Failed To Make

For Appellant: None (Adj. Application Rejected)For Respondent: Sh. Prabodh Sharma (Addl. CIT) - Ld. Sr. DR
Section 147

Icl Hi Tech Educational Society, Panchkula vs. Deputy Commissioner of Income Tax, Exem(C-2), Chandigarh

The appeal stands allowed for statistical purpose

ITA 26/CHANDI/2025[2018-19]Status: DisposedITAT Chandigarh02 Jul 2026AY 2018-19

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.26/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) M/S Icl Hi Tech Educational Society Dcit Exemptions (C-2) बनाम/ Vs. H. No. 628, Sector – 10 Panchkula, C.R. Building, Chandigarh Haryana – 134109 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaai-1813-L (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Smt. Jaishree Sharma (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 25-06-2026 घोषणाकीतारीख /Date Of Pronouncement 02-07-2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2018- 19 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals). Nfac [Cit(A)] Dated 14.10.2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] On Best Judgment Basis U/S 144 R.W.S 144B Of The Act On 30.04.2021 Making Certain Expense Disallowances. The Ld. Cit(A) Dismissed The Appeal For Non- Compliance Of Assessee. Aggrieved, The Assessee Is In Further Appeal

For Appellant: Sh. Parikshit Aggarwal (CA) – Ld. ARFor Respondent: Smt. Jaishree Sharma (CIT) – Ld. DR
Section 144

Bakshish Singh C/O Ajit Singh, Kurukshetra vs. Income Tax Officer, Ward-1, Kurukshetra

The appeal stand allowed for statistical purposes

ITA 1409/CHANDI/2025[2011-12]Status: DisposedITAT Chandigarh02 Jul 2026AY 2011-12

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.1409/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2011-12) Sh. Bakshish Singh Ito Ward – 1 C/O Sh. Ajit Singh Sector -5 बनाम/ Vs. Dera Kundanpur Kurukshetra Po Lukhi, Kurukshetra – 136188 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Dppps-8651-E (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : None ""थ"कीओरसे/Respondent By : Sh. Prabodh Sharma (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 25-06-2026 घोषणाकीतारीख /Date Of Pronouncement 02-07-2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2011- 12 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 13.11.2024 In The Matter An Assessment Framed By Ld. Assessing Officer [Ao] On Best Judgment Basis U/S 144 Of The Act On 18.12.2018. The Registry Has Noted Delay Of 273 Days In The Appeal, The Condonation Of Which Has Been Sought

For Appellant: NoneFor Respondent: Sh. Prabodh Sharma (Addl. CIT) – Ld. Sr. DR
Section 144

R1589 Uyyakondan Tirumalai Primary Agricultural Cooperative Society Limited, Trichy vs. Income Tax Officer, Ward 2(1), Trichy

In the result, the appeal of the assessee is treated as allowed for statistical purposes

ITA 2598/CHNY/2026[2016-17]Status: DisposedITAT Chennai02 Jul 2026AY 2016-17

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No. 2598/Chny/2026 ननिाारण वर्ा / Assessment Years : 2016-17 R1589 Uyyakondan Tirumalai The Income Tax Officer Primary Agricultural Co- Vs. Ward 2(1) Operative Society Limited Trichy. Nachikuruchi, Somarasampettai Post, Srirangam Trichy, Tiruchirappalli – 620 102. [Pan: Aabar2093Q] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Shri. R.Venkataraman, Ca प्रत्यर्थी की ओर से/Respondent By : Shri. Manjunath H.S., Addl.Cit सुनवाई की तारीख/Date Of Hearing : 18.06.2026 घोर्णा की तारीख/Date Of Pronouncement : 02.07.2026 आदेश /O R D E R Per S. R. Raghunatha, Am : The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 11.02.2026 Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (Hereinafter Referred To As "The Ld. Cit(A)"), Arising Out Of The Assessment Order Dated 15.02.2024 Passed By The Assessing Officer, Assessment Unit, National Faceless Assessment

For Appellant: Shri. R.Venkataraman, CAFor Respondent: Shri. Manjunath H.S., Addl.CIT
Section 139(1)Section 144Section 147Section 148Section 148ASection 69A

Subramanian Sampath Kumar, Chennai vs. ACIT, Non Corporate Circle 22, Tambaram, Chennai

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 2586/CHNY/2026[2019-20]Status: DisposedITAT Chennai02 Jul 2026AY 2019-20

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.2586/Chny/2026 ननिाारण वर्ा / Assessment Year : 2019-20 Subramanian Sampath Kumar The Assistant Commissioner Of C/O.Durv & Associates Llp Vs. Income-Tax No.10/80, Avm Avenue, 3Rd Street Non-Corporate Circle 22(1) Virugambakkam Tambaram, Chennai. Chennai – 600 092. [Pan: Axyps3964L] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Shri. S.Dwarakesh, Ca By Virtual प्रत्यर्थी की ओर से/Respondent By : Shri. Manjunath H.S., Addl.Cit सुनवाई की तारीख/Date Of Hearing : 18.06.2026 घोर्णा की तारीख/Date Of Pronouncement : 02.07.2026 आदेश /O R D E R Per S. R. Raghunatha, Am : The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 19.02.2026 Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [Hereinafter Referred To As "The Ld. Cit(A)"], Arising Out Of The Assessment Order Dated 26.02.2024 Passed U/S.147 R.W.S 144 Of The Income-Tax Act, 1961 ("The Act") By The Assessment

For Appellant: Shri. S.Dwarakesh, CA by VirtualFor Respondent: Shri. Manjunath H.S., Addl.CIT
Section 139(1)Section 144Section 147Section 148Section 154

Mariappan Rajendran, Thiruvarur vs. ITO, Ward-1, Thiruvarur

ITA 2489/CHNY/2026[2019-20]Status: DisposedITAT Chennai02 Jul 2026AY 2019-20

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita Nos. 2488-2489/Chny/2026 ननिाारण वर्ा / Assessment Years : 2019-20 Mariappan Rajendran The Income Tax Officer No.1, Ecr Road Sundaram Vs. Ward 1 Muthupet, Thiruvarur Thiruvarur. Tamil Nadu – 614 706. [Pan: Ajypr5900P] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Shri. Vishnu Sumath, Advocate For Shri. G.Baskar, Advocate प्रत्यर्थी की ओर से/Respondent By : Shri. K.Jayaganesh, Cit सुनवाई की तारीख/Date Of Hearing : 18.06.2026 घोर्णा की तारीख/Date Of Pronouncement : 02.07.2026 आदेश /O R D E R Per S. R. Raghunatha, Am : These Appeals Filed By The Assessee Are Directed Against The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [Hereinafter Referred To As "The Ld.Cit(A)"], Both Dated 07.01.2026, Arising Out Of The Orders Passed By The Assessment Unit, National Faceless Assessment Centre, Delhi [Hereinafter Referred To As "The :-2-: Ita. Nos:2488-2489/Chny/2026 Ao"] U/S.147 R.W.S 144 Of The Income-Tax Act, 1961 ("The Act") Dated 05.03.2024 & U/S.270A Of The Act Dated 04.09.2024, Respectively, For The Assessment Year 2019-20. 2. Since The Issues Involved In Both The Appeals Arise Out Of The Same Assessment Proceedings & Are Interconnected, These Appeals Were Heard Together. Accordingly, For The Sake Of Convenience, Brevity & To Avoid Repetition Of Facts, They Are Being Disposed Of By This Consolidated Order.

For Appellant: Shri. Vishnu Sumath, Advocate for Shri. G.Baskar, AdvocateFor Respondent: Shri. K.Jayaganesh, CIT
Section 139(1)Section 147Section 148Section 148ASection 270A