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

Deepak Garg, Panipat vs. DCIT Central Circle, Karnal

In the result, appeal (ITA 7466) is partly allowed for statistical purposes

ITA 7469/DEL/2026[2017-18]Status: DisposedITAT Delhi21 Sept 2026AY 2017-18

Bench: Shri Vimal Kumar & Shri Sanjay Awasthiassessment Year: 2011-12 Shri Deepak Garg, Vs. Dcit, Central Circle, Karnal, House No.38, Kishor Garden, Ground Floor, Aaykar Bhawan, Near Police Chowki, Assandh Road, Sector-12, Huda, Karnal Panipat 132103, Haryana. 132001, Haryana. Pan No.Airpg6737B Appellant Respondent Assessment Year: 2015-16 Shri Deepak Garg, Vs. Dcit, Central Circle, Karnal, House No.38, Kishor Garden, Ground Floor, Aaykar Bhawan, Near Police Chowki, Assandh Road, Sector-12, Huda, Karnal Panipat 132103, Haryana. 132001, Haryana. Pan No.Airpg6737B Appellant Respondent Assessment Year: 2015-16 Shri Deepak Garg, Vs. Dcit, Central Circle, Karnal, House No.38, Kishor Garden, Ground Floor, Aaykar Bhawan, Near Police Chowki, Assandh Road, Sector-12, Huda, Karnal Panipat 132103, Haryana. 132001, Haryana. Pan No.Airpg6737B Appellant Respondent Assessment Year: 2015-16 Shri Deepak Garg, Vs. Dcit, Central Circle, Karnal, House No.38, Kishor Garden, Ground Floor, Aaykar Bhawan, Near Police Chowki, Assandh Road, Sector-12, Huda, Karnal Panipat 132103, Haryana. 132001, Haryana. Pan No.Airpg6737B Appellant Respondent Assessee By Shri H.K. Goel, Ca & Ms. Prerna Goel, Adv. Revenue By Shri Robin Singh, Cit Dr Date Of Hearing: 21.09.2026 Pronouncement On 21.09.2026 Per Bench: 1. This Is A Batch Of Four Appeals Pertaining To The Same Assessee. All The Four Appeals Are Time Barred By 233 Days. For The Sake Of Convenience, Ita 7466 Pertaining To Ay 2011-12 Is Being Dealt With As The Lead Case.

Section 250

Deepak Garg, Panipat vs. DCIT Central Circle, Karnal

In the result, appeal (ITA 7466) is partly allowed for statistical purposes

ITA 7468/DEL/2026[2015-16]Status: DisposedITAT Delhi21 Sept 2026AY 2015-16

Bench: Shri Vimal Kumar & Shri Sanjay Awasthiassessment Year: 2011-12 Shri Deepak Garg, Vs. Dcit, Central Circle, Karnal, House No.38, Kishor Garden, Ground Floor, Aaykar Bhawan, Near Police Chowki, Assandh Road, Sector-12, Huda, Karnal Panipat 132103, Haryana. 132001, Haryana. Pan No.Airpg6737B Appellant Respondent Assessment Year: 2015-16 Shri Deepak Garg, Vs. Dcit, Central Circle, Karnal, House No.38, Kishor Garden, Ground Floor, Aaykar Bhawan, Near Police Chowki, Assandh Road, Sector-12, Huda, Karnal Panipat 132103, Haryana. 132001, Haryana. Pan No.Airpg6737B Appellant Respondent Assessment Year: 2015-16 Shri Deepak Garg, Vs. Dcit, Central Circle, Karnal, House No.38, Kishor Garden, Ground Floor, Aaykar Bhawan, Near Police Chowki, Assandh Road, Sector-12, Huda, Karnal Panipat 132103, Haryana. 132001, Haryana. Pan No.Airpg6737B Appellant Respondent Assessment Year: 2015-16 Shri Deepak Garg, Vs. Dcit, Central Circle, Karnal, House No.38, Kishor Garden, Ground Floor, Aaykar Bhawan, Near Police Chowki, Assandh Road, Sector-12, Huda, Karnal Panipat 132103, Haryana. 132001, Haryana. Pan No.Airpg6737B Appellant Respondent Assessee By Shri H.K. Goel, Ca & Ms. Prerna Goel, Adv. Revenue By Shri Robin Singh, Cit Dr Date Of Hearing: 21.09.2026 Pronouncement On 21.09.2026 Per Bench: 1. This Is A Batch Of Four Appeals Pertaining To The Same Assessee. All The Four Appeals Are Time Barred By 233 Days. For The Sake Of Convenience, Ita 7466 Pertaining To Ay 2011-12 Is Being Dealt With As The Lead Case.

Section 250

Deepak Garg, Panipat vs. DCIT Central Circle, Karnal

In the result, appeal (ITA 7466) is partly allowed for statistical purposes

ITA 7467/DEL/2026[2014-15]Status: DisposedITAT Delhi21 Sept 2026AY 2014-15

Bench: Shri Vimal Kumar & Shri Sanjay Awasthiassessment Year: 2011-12 Shri Deepak Garg, Vs. Dcit, Central Circle, Karnal, House No.38, Kishor Garden, Ground Floor, Aaykar Bhawan, Near Police Chowki, Assandh Road, Sector-12, Huda, Karnal Panipat 132103, Haryana. 132001, Haryana. Pan No.Airpg6737B Appellant Respondent Assessment Year: 2015-16 Shri Deepak Garg, Vs. Dcit, Central Circle, Karnal, House No.38, Kishor Garden, Ground Floor, Aaykar Bhawan, Near Police Chowki, Assandh Road, Sector-12, Huda, Karnal Panipat 132103, Haryana. 132001, Haryana. Pan No.Airpg6737B Appellant Respondent Assessment Year: 2015-16 Shri Deepak Garg, Vs. Dcit, Central Circle, Karnal, House No.38, Kishor Garden, Ground Floor, Aaykar Bhawan, Near Police Chowki, Assandh Road, Sector-12, Huda, Karnal Panipat 132103, Haryana. 132001, Haryana. Pan No.Airpg6737B Appellant Respondent Assessment Year: 2015-16 Shri Deepak Garg, Vs. Dcit, Central Circle, Karnal, House No.38, Kishor Garden, Ground Floor, Aaykar Bhawan, Near Police Chowki, Assandh Road, Sector-12, Huda, Karnal Panipat 132103, Haryana. 132001, Haryana. Pan No.Airpg6737B Appellant Respondent Assessee By Shri H.K. Goel, Ca & Ms. Prerna Goel, Adv. Revenue By Shri Robin Singh, Cit Dr Date Of Hearing: 21.09.2026 Pronouncement On 21.09.2026 Per Bench: 1. This Is A Batch Of Four Appeals Pertaining To The Same Assessee. All The Four Appeals Are Time Barred By 233 Days. For The Sake Of Convenience, Ita 7466 Pertaining To Ay 2011-12 Is Being Dealt With As The Lead Case.

Section 250

Deepak Garg, Panipat vs. DCIT Central Circle, Karnal

In the result, appeal (ITA 7466) is partly allowed for statistical purposes

ITA 7466/DEL/2026[2011-12]Status: DisposedITAT Delhi21 Sept 2026AY 2011-12

Bench: Shri Vimal Kumar & Shri Sanjay Awasthiassessment Year: 2011-12 Shri Deepak Garg, Vs. Dcit, Central Circle, Karnal, House No.38, Kishor Garden, Ground Floor, Aaykar Bhawan, Near Police Chowki, Assandh Road, Sector-12, Huda, Karnal Panipat 132103, Haryana. 132001, Haryana. Pan No.Airpg6737B Appellant Respondent Assessment Year: 2015-16 Shri Deepak Garg, Vs. Dcit, Central Circle, Karnal, House No.38, Kishor Garden, Ground Floor, Aaykar Bhawan, Near Police Chowki, Assandh Road, Sector-12, Huda, Karnal Panipat 132103, Haryana. 132001, Haryana. Pan No.Airpg6737B Appellant Respondent Assessment Year: 2015-16 Shri Deepak Garg, Vs. Dcit, Central Circle, Karnal, House No.38, Kishor Garden, Ground Floor, Aaykar Bhawan, Near Police Chowki, Assandh Road, Sector-12, Huda, Karnal Panipat 132103, Haryana. 132001, Haryana. Pan No.Airpg6737B Appellant Respondent Assessment Year: 2015-16 Shri Deepak Garg, Vs. Dcit, Central Circle, Karnal, House No.38, Kishor Garden, Ground Floor, Aaykar Bhawan, Near Police Chowki, Assandh Road, Sector-12, Huda, Karnal Panipat 132103, Haryana. 132001, Haryana. Pan No.Airpg6737B Appellant Respondent Assessee By Shri H.K. Goel, Ca & Ms. Prerna Goel, Adv. Revenue By Shri Robin Singh, Cit Dr Date Of Hearing: 21.09.2026 Pronouncement On 21.09.2026 Per Bench: 1. This Is A Batch Of Four Appeals Pertaining To The Same Assessee. All The Four Appeals Are Time Barred By 233 Days. For The Sake Of Convenience, Ita 7466 Pertaining To Ay 2011-12 Is Being Dealt With As The Lead Case.

Section 250

Shivling Anna Deshmukhe, Solapur vs. Income Tax Officer, Ward 2(3), Solapur

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

ITA 2406/PUN/2026[2018-19]Status: DisposedITAT Pune21 Sept 2026AY 2018-19

Bench: Shri Rama Kanta Panda & Ms. Astha Chandraassessment Year : 2018-19 Shivling Anna Deshmukhe, Income Tax Officer, 13 Ab, Market Yard, Ward-2(3), 0735, Vairag, Vs. Mohite Nagar, Maharashtra-413402. Opposite Kinara Hotel, Pan : Aatfs0186N Hotgi Road, Solapur Maharashtra-413004. (Appellant) (Respondent) Assessee By : Shri Umesh Mali (Virtual) Department By : Ms. Bhavya I.V. Jt.Cit-Dr Date Of Hearing : 09-09-2026 Date Of Pronouncement : 21-09-2026 O R D E R Per Astha Chandra, J.M.: The Appeal Filed By The Assessee Is Directed Against The Order Dated 24-04-2026 Of The Ld. Commissioner Of Income Tax (Appeals), Nfac, Delhi [“Cit(A)/Nfac”], U/S. 250 Of The Income Tax Act, 1961 (The “Act”), Pertaining To Assessment Year (“Ay”) 2018-19. 2. Although A Number Of Grounds Have Been Raised By The Assessee, However, All These Grounds Relate To The Order Of The Ld.Cit(A)/Nfac In Confirming The Addition Of Total Credits Of Rs.4,02,77,870/- In Its Bank Account U/S 69A Of The Act & Addition Of Interest Income Of Rs. 21,331/- & Commission Income Of Rs. 30,632/- Treating The Same As Taxable Income Of The Assessee Under The Head „Income From Other Sources‟ & „Income From Business, Respectively Made By The Ld. Assessing Officer (“Ao”) Vide His Order Dt. 17.03.2025 Passed U/S 147 Read With Section 144 Read With Section 144B Of The Act.

For Appellant: Shri Umesh MaliFor Respondent: Ms. Bhavya I.V. Jt.CIT-DR
Section 143(2)Section 144Section 144BSection 147Section 148Section 250Section 69A