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

Karamjit Singh, Sirhind vs. Income Tax Officer, ITO Ward Sirhind Range

The appeal stand allowed

ITA 636/CHANDI/2025[2016-17]Status: DisposedITAT Chandigarh11 May 2026AY 2016-17

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं. / Ita No.636/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) Shri Karamjit Singh Through L/H Ito Ms. Kawaljit Kaur New Libra Building बनाम/ Vs. M/S Wasan Agencies, Sirhind Railway Road, Sirhind Fatehgarh Sahib, Punjab – 140406 Punjab – 140406 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aegps-4448-N (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Ms. Neha (Ca) – Ld. Ar (Virtual Mode) ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 06-05-2026 घोषणाकीतारीख /Date Of Pronouncement 11-05-2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2016-17 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 03-02-2025 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 147 R.W.S. 144 R.W.S. 144B Of The Act On 23-03-2022. The Sole Grievance Of The Assessee Is Addition Of Rs.3,71,367/- Which Represent Travel Package

For Appellant: Ms. Neha (CA) – Ld. AR (Virtual Mode)For Respondent: Sh. Vivek Vardhan (Addl. CIT) – Ld. Sr. DR
Section 143(1)Section 147Section 148Section 37(1)Section 40

Income Tax Officer, Ludhiana vs. Manmohan Singh Chawla, Model Town

The appeal stands dismissed

ITA 265/CHANDI/2025[2016]Status: DisposedITAT Chandigarh11 May 2026

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं. / Ita No.265/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) Ito Sh. Manmohan Singh Chawla बनाम/ Room No. 210, 1St Floor, 47-C, Model Town Extension Aaykar Bhawan, Ludhiana - 141001 Vs. Rishi Nagar, Ludhiana "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aizps-1586-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Submission Dated 18-04-2026 ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) – Ld. Dr (Virtual Mode) सुनवाईकीतारीख/Date Of Hearing : 07-05-2026 घोषणाकीतारीख /Date Of Pronouncement 11-05-2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 2016-17 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 27-12-2024 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 30-05-2023. 2. It Emerges That The Assessee’S Case Was Reopened & Notice U/S 148 Was Issued On 26-07-2022. The Assessee Filed Part Submissions

For Appellant: Submission dated 18-04-2026For Respondent: Smt. Kusum Bansal (CIT) – Ld. DR (Virtual Mode)
Section 147Section 148Section 251(1)(a)

Ravinder Deep Singh Sekhon, Ludhiana vs. ITO Ward 6 (1), Ludhiana

The appeal stand allowed

ITA 1689/CHANDI/2025[2010-11]Status: DisposedITAT Chandigarh11 May 2026AY 2010-11

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं. / Ita No.1689/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2010-11) Shri Ravinder Deep Singh Sekhon Ito Ward 6(1) Village Phullanwal, Model Town Aayakar Bhawan बनाम/ Vs. Ludhiana, Punjab - 141002 Rishi Nagar Ludhiana "ायीलेखासं./जीआइआरसं./Pan/Gir No. Atyps-6954-N (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Sudhir Sehgal (Advocate) – Ld. Ar (Virtual) ""थ"कीओरसे/Respondent By : Sh. Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 06-05-2026 घोषणाकीतारीख /Date Of Pronouncement 11-05-2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2010-11 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 16-10-2025 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 147 R.W.S. 144 Of The Act On 26-12-2017. The Sole Grievance Of The Assessee Is Confirmation Of Addition Of Cash Deposit For Rs.46.20 Lacs. Having Heard Rival Submissions, The Appeal Is Disposed-Off As Under.

For Appellant: Sh. Sudhir Sehgal (Advocate) – Ld. AR (Virtual)For Respondent: Sh. Dr. Ranjit Kaur (Addl. CIT) – Ld. Sr. DR
Section 147Section 148

Sucha Singh, Kurukshetra, Haryana vs. Income Tax Officer, Ward-1, Kurukshetra, Haryana

The appeal stand allowed for statistical purposes

ITA 1166/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh11 May 2026AY 2015-16

Bench: Hon’Ble Shri Laliet Kumar,Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.1166/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2015-16) Shri Sucha Singh Ito Ward – 1 House No. 129, Village - Thesil Bora Kurukshetra बनाम/ Vs. Post Office, Jandola, Pehowa Kurukshetra Haryana – 136128 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Bmips-6483-C (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. B.M. Momga (Advocate) A/W Sh. Rohit Kaura (Advocate) – Ld. Ars ""थ"कीओरसे/Respondent By : Sh. Dr. Ranjit Kaur (Addl. Cit) - Ld. Sr. Dr (Virtual) सुनवाईकीतारीख/Date Of Hearing : 04-05-2026 घोषणाकीतारीख /Date Of Pronouncement : 11-05-2026 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 14-10-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 147 R.W.S. 144 R.W.S. 144B Of The Act On 22-03-2022. In The Assessment Order, Ld. Ao

For Appellant: Sh. B.M. Momga (Advocate) a/w Sh. RohitFor Respondent: Sh. Dr. Ranjit Kaur (Addl. CIT) - Ld. Sr. DR
Section 147

Mukul Lahkar, Tezpur vs. Central Circle-2, Guwahati

In the result, appeal of the assessee is allowed

ITA 92/GTY/2026[2022-23]Status: DisposedITAT Guwahati08 May 2026AY 2022-23

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishraassessment Year: 2022-23 Mukul Lahkar…………………………………………………..…..Appellant Rubber Bagan, Near Chandi Mandap Tezpur, Ward No.15, Tezpur Assam-784001 [Pan: Aarpl7254N] Vs. Central Circle-2, Guwahati………………………..……...…..…..Respondent Assam-781005 Appearances By: None, Appeared On Behalf Of The Appellant. Shri Santosh Kumar Karnani, Addl. Cit, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : May 07, 2026 Date Of Pronouncing The Order : May 08, 2026 Order Per Sonjoy Sarma: The Present Appeal Filed By The Assessee Is Directed Against The Order Dated 23.10.2025 Passed By The Commissioner Of Income Tax (Appeal) [Hereinafter Referred To As The ‘Ld. Cit(A)] U/S 250 Of The Income Tax Act, 1961 (The ‘Act’) For The Assessment Year 2022-23. 2. The Assessee Has Preferred The Appeal Before The Tribunal With A Delay Of 49 Days. The Assessee Has Filed An Application For Condonation Of Delay Explaining The Reasons For Such Delay. After Considering The Reasons Stated Therein, We Are Satisfied That There Was A Reasonable Cause Which Prevented The Assessee From Filing The Appeal Within The Prescribed Time. Accordingly, The Delay Of 49 Days Is Condoned & We Proceed To Dispose Of The Appeal On Merits. 3. Brief Facts Of The Case Are That, The Assessee Is An Individual Engaged In The Business Of Running An Imfl Retail Outlet. During The

Section 115BSection 132ASection 147Section 250Section 44ASection 69A