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

Stephen Rodrigues, ACIT, Patiala vs. Ashok Kumar Kaushik, Dera Bassi

In the result, the revenue’s appeal as well as assessee’s cross-objection stand dismissed

ITA 396/CHANDI/2026[2018-19]Status: DisposedITAT Chandigarh16 Sept 2026AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Rajesh Damodarlal Sharma, Jm 1. आयकरअपीलसं./ Ita No.395/Chandi/2026 (िनधा"रणवष" / Assessment Year: 2017-18) & 2. आयकरअपीलसं./ Ita No.396/Chandi/2026 (िनधा"रणवष" / Assessment Year: 2018-19) Acit Ashok Kumar Kaushik Income Tax Office, Leela Bhawan बनाम/ Vs. 74/2 Adarsh Nagar, Derabassi Patiala , Punjab – 147001 Punjab – 140507 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Abupk-8150-G (अपीलाथ"/Appellant) : (""थ" / Respondent) & 3. Co. No.26/Chandi/2026 (In Ita No.395/Chandi/2026) (िनधा"रणवष" / Assessment Year: 2017-18) & 4. Co. No.27/Chandi/2026 (In Ita No.396/Chandi/2026 (िनधा"रणवष" / Assessment Year: 2018-19) Ashok Kumar Kaushik Acit 74/2 Adarsh Nagar, Derabassi बनाम/ Vs. Income Tax Office, Leela Bhawan Punjab – 140507 Patiala , Punjab – 147001 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Abupk-8150-G (Cross Objector) : (Respondent) Assessee By : Sh. Parikshit Aggarwal (Ca) – Ld. Ar Revenue By : Smt. Jaishree Sharma (Cit) - Ld. Dr (Virtual)

For Appellant: Sh. Parikshit Aggarwal (CA) – Ld. ARFor Respondent: Smt. Jaishree Sharma (CIT) - Ld. DR (Virtual)
Section 131Section 132Section 143(2)Section 153CSection 201Section 69C

Stephen Rodrigues, ACIT, Patiala vs. Ashok Kumar Kaushik, Derabassi

In the result, the revenue’s appeal as well as assessee’s cross-objection stand dismissed

ITA 395/CHANDI/2026[2017-18]Status: DisposedITAT Chandigarh16 Sept 2026AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Rajesh Damodarlal Sharma, Jm 1. आयकरअपीलसं./ Ita No.395/Chandi/2026 (िनधा"रणवष" / Assessment Year: 2017-18) & 2. आयकरअपीलसं./ Ita No.396/Chandi/2026 (िनधा"रणवष" / Assessment Year: 2018-19) Acit Ashok Kumar Kaushik Income Tax Office, Leela Bhawan बनाम/ Vs. 74/2 Adarsh Nagar, Derabassi Patiala , Punjab – 147001 Punjab – 140507 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Abupk-8150-G (अपीलाथ"/Appellant) : (""थ" / Respondent) & 3. Co. No.26/Chandi/2026 (In Ita No.395/Chandi/2026) (िनधा"रणवष" / Assessment Year: 2017-18) & 4. Co. No.27/Chandi/2026 (In Ita No.396/Chandi/2026 (िनधा"रणवष" / Assessment Year: 2018-19) Ashok Kumar Kaushik Acit 74/2 Adarsh Nagar, Derabassi बनाम/ Vs. Income Tax Office, Leela Bhawan Punjab – 140507 Patiala , Punjab – 147001 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Abupk-8150-G (Cross Objector) : (Respondent) Assessee By : Sh. Parikshit Aggarwal (Ca) – Ld. Ar Revenue By : Smt. Jaishree Sharma (Cit) - Ld. Dr (Virtual)

For Appellant: Sh. Parikshit Aggarwal (CA) – Ld. ARFor Respondent: Smt. Jaishree Sharma (CIT) - Ld. DR (Virtual)
Section 131Section 132Section 143(2)Section 153CSection 201Section 69C

Subir Roy, Kolkata vs. DCIT, Circle 43, Kolkata

In the result, Appeal of the Assessee is allowed

ITA 1970/KOL/2026[2013-2014]Status: DisposedITAT Kolkata16 Sept 2026AY 2013-2014

Bench: Shri Yogesh Kumar U.S. & Shri Gopalan Gurusamyassessment Year: 2013-14 Subir Roy Vs. Dcit, Circle-43, Kolkata 237, Gorakshabasi Road, Dum Dum, Kolkata-700028 [Pan: Adipr2564F] Appellant Respondent Appellant By : Shri S.M. Surana & Shri Sunil Surana, Ars Respondent By : Shri Nilkanta Chakraborty, Sr. Dr Date Of Hearing : 24.08.2026 Date Of Pronouncement : 16.09.2026 O R D E R Per Yogesh Kumar U.S.: This Appeal Is Filed By The Assessee Against The Order Of The Nfac, Delhi (‘Ld. Cit(A)’ For Short) Dated 26.03.2026, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act”, For Short) For The Assessment Year 2013-14. 2. Brief Facts Of The Case Are That, Assessee Is An Individual, Filed Return Of Income For The Year Under Consideration Declaring Total Income Of Rs.14,43,423/-. The Case Was Selected For Scrutiny For The A.Y. 2013-14 & An Assessment Order Came To Be Passed U/S 143(3) Of The Act On 29.03.2016. The Case Of The Assessee Was Reopened & Notice U/S 148 Of The Act Came To Be Issued On 31.03.2021 & An Subir Roy; A.Y: 2013-14 Assessment Order Came To Be Passed On 28.03.2022 By Making Addition U/S 50C Of The Act To The Tune Of Rs.6,57,500/-. Aggrieved By The Assessment Order Dated 28.03.2022 Passed U/S 147 R.W.S. 144 R.W.S. 144B Of The Act, Assessee Preferred An Appeal Before The Ld. Cit(A). The Ld. Cit(A) Vide Order Dated 26.03.2026, Dismissed The Appeal Of The Assessee. As Against The Order Of The Ld. Cit(A) Dated 26.03.2026, Assessee Preferred The Captioned Appeal.

For Appellant: Shri S.M. Surana & Shri Sunil SuranaFor Respondent: Shri Nilkanta Chakraborty, Sr. DR
Section 143(3)Section 147Section 148Section 250Section 50C