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

Rajesh Malhotra, Surat vs. ITO, Ward 2(3)(4), Surat

The appeal of the assessee is allowed

ITA 642/SRT/2025[2015-16]Status: DisposedITAT Surat01 Sept 2026AY 2015-16

Bench: Ms. Suchitra Kamble & Shri B.M. Biyanirajesh Malhotra, Income Tax Officer, 107, Shanti Nagar, Ward - 2(3)(4), Althan Tenament Road, Vs. Aaykar Bhavan, Near Suyog Nagar, Majura Gate, Surat Surat Pan: Ablpm1377N (Appellant) : (Respondent) Assessee By : Shri Ramesh Malpani, Ca Respondent By : Shri Ashish Kumar, Sr. Dr Date Of Hearing : 18.06.2026 Date Of Pronouncement : 01.09.2026 O R D E R Per : Suchitra Kamble, J M: The Appeal Filed By The Assessee Is Against The Order Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [In Short “Cit(A)”] Dated 11.02.2025 For The Assessment Year (In Short “Ay”) 2015-16. 2. The Assessee Has Raised The Following Grounds Of Appeal: “1. That On The Facts & In The Circumstances Of The Case As Well As In Law, The Id. Cit (A), Nfac, Delhi [Cit (A)] Has Erred In Upholding The Validity Of The Order Passed U/S 148A (D) & Notice Issued U/S 148 Of The I. T. Act, 1961 (The Act), Which Were Clearly Invalid, Time Barred & Bad In Law & Thereby Erred In Upholding The Validity Of The Assessment Order Passed U/S 147 R.W.S. 144 R.W.S. 144B Of The Act, Which Is Clearly Invalid & Bad In Law Ab Initio. Appellant Prays For Quashing The Same. 2. Without Prejudice To Above Ground Of Appeal, That On The Facts & In The Circumstances Of The Case As Well As In Law, The Id. Cit (A) Has Erred In Upholding The Rajesh Malhotra

For Appellant: Shri Ramesh Malpani, CAFor Respondent: Shri Ashish Kumar, Sr. DR
Section 142(1)Section 144Section 147Section 148Section 148ASection 56(2)

Jasbir Singh, Chandigarh vs. ITO Ward 5(5) Chandigarh, Chandigarh

The appeal stand allowed for statistical purpose

ITA 410/CHANDI/2026[2015-16]Status: DisposedITAT Chandigarh01 Sept 2026AY 2015-16

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Rajesh Damodarlal Sharma, Jm आयकरअपीलसं. / Ita No.410/Chandi/2026 (िनधा"रणवष" / Assessment Year: 2015-16) Jasbir Singh Ito Ward – 5(5) बनाम/ #131, Village – Halomajra Aaykar Bhawan, Vs. Chandigarh – 160002 Chandigarh – 160002 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Ctnps-1919-L (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Rakesh Cajla (Advocate) – Ld. Ar (Virtual) ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 31-08-2026 घोषणाकीतारीख /Date Of Pronouncement 01-09-2026 : 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 23.10.2025 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 08.03.2024 Wherein Ld. Ao Made Various Additions Assessing Income Of The Assessee At Rs.228.69 Lacs. The Assessee Remained Non-Compliant Therein. The Ld. Cit(A) Did Not Admit The Appeal For Want Of Condonation Of Delay Of 16 Days.

For Appellant: Sh. Rakesh Cajla (Advocate) – Ld. AR (Virtual)For Respondent: Sh. Vivek Vardhan (Addl. CIT) - Ld. Sr. DR
Section 147

Gourav Kumar, Kurukshetra, Haryana vs. Income Tax Officer, Kurukshetra, Haryana

The appeal stand allowed for statistical purposes

ITA 315/CHANDI/2026[2018-19]Status: DisposedITAT Chandigarh01 Sept 2026AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Rajesh Damodarlal Sharma, Jm 1. आयकरअपीलसं. / Ita No.314/Chandi/2026 (िनधा"रणवष" / Assessment Year: 2018-19) & 2. आयकरअपीलसं. / Ita No.315/Chandi/2026 (िनधा"रणवष" / Assessment Year: 2018-19) Sh. Gourav Kumar Ito Ward-1 बनाम/ Chhaloundi Ladwa, Kurukshetra Kurukshetra Vs. Haryana – 136132 Haryana – 136132 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Cwhpk-3995-B (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Somil Aggarwal (Advocate) – Ld. Ar (Virtual) ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 31-08-2026 घोषणाकीतारीख /Date Of Pronouncement 01-09-2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals Are Quantum Appeal & Penalty Appeal. First, We Take Up Assessee’S Quantum Appeal Ita No.314/Chandi/2026 For Assessment Year (Ay) 2018-19 Which Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 22.01.2026 In The Matter Of An Assessment Framed By Ld. Assessing

For Appellant: Sh. Somil Aggarwal (Advocate) – Ld. AR (Virtual)For Respondent: Sh. Vivek Vardhan (Addl. CIT) - Ld. Sr. DR
Section 147Section 271A

Gourav Kumar, Kurukshetra, Haryana vs. Income Tax Officer, Kurukshetra, Haryana

The appeal stand allowed for statistical purposes

ITA 314/CHANDI/2026[2018-19]Status: DisposedITAT Chandigarh01 Sept 2026AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Rajesh Damodarlal Sharma, Jm 1. आयकरअपीलसं. / Ita No.314/Chandi/2026 (िनधा"रणवष" / Assessment Year: 2018-19) & 2. आयकरअपीलसं. / Ita No.315/Chandi/2026 (िनधा"रणवष" / Assessment Year: 2018-19) Sh. Gourav Kumar Ito Ward-1 बनाम/ Chhaloundi Ladwa, Kurukshetra Kurukshetra Vs. Haryana – 136132 Haryana – 136132 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Cwhpk-3995-B (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Somil Aggarwal (Advocate) – Ld. Ar (Virtual) ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 31-08-2026 घोषणाकीतारीख /Date Of Pronouncement 01-09-2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals Are Quantum Appeal & Penalty Appeal. First, We Take Up Assessee’S Quantum Appeal Ita No.314/Chandi/2026 For Assessment Year (Ay) 2018-19 Which Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 22.01.2026 In The Matter Of An Assessment Framed By Ld. Assessing

For Appellant: Sh. Somil Aggarwal (Advocate) – Ld. AR (Virtual)For Respondent: Sh. Vivek Vardhan (Addl. CIT) - Ld. Sr. DR
Section 147Section 271A