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

Wavoo Real Estate Corporation, Chennai vs. Commissioner of Income Tax (Appeals), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes and the Stay Applications are dismissed

ITA 764/CHNY/2025[2016-17]Status: DisposedITAT Chennai25 Jun 2025AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.762, 763 & 764/Chny/2025 िनधा"रण वष"/Assessment Years: 2013-14, 2014-15 & 2016-17 & S.A. Nos. 52, 53 & 54/Chny/2025 [In I.T.A. Nos.762, 763 & 764/Chny/2025] Wavoo Real Estate Corporation, Vs. The Dcit/Assistant Commissioner Of Wavoo Mansion, 48/39, Rajaji Salai, Income Tax, 1St Floor, Room No. 106, Mannady, Non Corporate Ward 12(1), Chennai 600 001. Chennai. [Pan:Aaafw0270G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 20.06.2025 घोषणा की तारीख /Date Of Pronouncement : 25.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Three Stay Applications Are Filed By The Petitioner Seeking Grant Of Stay From Recovery Of Outstanding Disputed Demand Of ₹.1,07,85,566/- For Ay 2013-14, ₹.2,61,518/- For Ay 2014-15 & ₹.13,88,831/- For Ay 2016-17 Till The Final Disposal Of The Appeals Filed By The Petitioner.

For Appellant: NoneFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 142(1)Section 144Section 147Section 148Section 194I

Wavoo Real Estate Corporation, Chennai vs. Commissioner of Income Tax (Appeals), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes and the Stay Applications are dismissed

ITA 763/CHNY/2025[2014-15]Status: DisposedITAT Chennai25 Jun 2025AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.762, 763 & 764/Chny/2025 िनधा"रण वष"/Assessment Years: 2013-14, 2014-15 & 2016-17 & S.A. Nos. 52, 53 & 54/Chny/2025 [In I.T.A. Nos.762, 763 & 764/Chny/2025] Wavoo Real Estate Corporation, Vs. The Dcit/Assistant Commissioner Of Wavoo Mansion, 48/39, Rajaji Salai, Income Tax, 1St Floor, Room No. 106, Mannady, Non Corporate Ward 12(1), Chennai 600 001. Chennai. [Pan:Aaafw0270G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 20.06.2025 घोषणा की तारीख /Date Of Pronouncement : 25.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Three Stay Applications Are Filed By The Petitioner Seeking Grant Of Stay From Recovery Of Outstanding Disputed Demand Of ₹.1,07,85,566/- For Ay 2013-14, ₹.2,61,518/- For Ay 2014-15 & ₹.13,88,831/- For Ay 2016-17 Till The Final Disposal Of The Appeals Filed By The Petitioner.

For Appellant: NoneFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 142(1)Section 144Section 147Section 148Section 194I

Wavoo Real Estate Corporation, Chennai vs. Commissioner of Income Tax(Appeals), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes and the Stay Applications are dismissed

ITA 762/CHNY/2025[2013-14]Status: DisposedITAT Chennai25 Jun 2025AY 2013-14

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.762, 763 & 764/Chny/2025 िनधा"रण वष"/Assessment Years: 2013-14, 2014-15 & 2016-17 & S.A. Nos. 52, 53 & 54/Chny/2025 [In I.T.A. Nos.762, 763 & 764/Chny/2025] Wavoo Real Estate Corporation, Vs. The Dcit/Assistant Commissioner Of Wavoo Mansion, 48/39, Rajaji Salai, Income Tax, 1St Floor, Room No. 106, Mannady, Non Corporate Ward 12(1), Chennai 600 001. Chennai. [Pan:Aaafw0270G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 20.06.2025 घोषणा की तारीख /Date Of Pronouncement : 25.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Three Stay Applications Are Filed By The Petitioner Seeking Grant Of Stay From Recovery Of Outstanding Disputed Demand Of ₹.1,07,85,566/- For Ay 2013-14, ₹.2,61,518/- For Ay 2014-15 & ₹.13,88,831/- For Ay 2016-17 Till The Final Disposal Of The Appeals Filed By The Petitioner.

For Appellant: NoneFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 142(1)Section 144Section 147Section 148Section 194I

Gautam Mody, New Delhi vs. ITO, Ncw-10(1), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 1210/CHNY/2025[2016-17]Status: DisposedITAT Chennai25 Jun 2025AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.1206, 1207, 1208, 1209 & 1210/Chny/2025 िनधा"रण वष"/Assessment Years: 2012-13, 2013-14, 2014-15, 2015-16 & 2016-17 Gautam Mody, Vs. The Income Tax Officer, F-5, 2Nd Floor, Jeewan Nagar, Non Corporate Ward 10(1) Jungpura, New Delhi 110 014. Chennai. [Pan:Aanpg1958Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Gautam Mody, Assessee ""थ" की ओर से/Respondent By : Shri Vijay Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 18.06.2025 घोषणा की तारीख /Date Of Pronouncement : 25.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Five Appeals Filed By The Assessee Are Directed Against Separate Orders Dated 10.11.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2012-13, Orders Dated 29.01.2025 For Ay 2013-14, 2014-15 & 2016-17 & Order Dated 28.03.2024 For Ay 2015-16. 2. Since, The Issues Raised In All The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of Both The Parties, We

For Appellant: Shri Gautam Mody, assesseeFor Respondent: Shri Vijay Kumar, JCIT
Section 142(1)Section 147Section 148

Gautam Mody, New Delhi vs. ITO, Ncw-10(1), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 1209/CHNY/2025[2015-16]Status: DisposedITAT Chennai25 Jun 2025AY 2015-16

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.1206, 1207, 1208, 1209 & 1210/Chny/2025 िनधा"रण वष"/Assessment Years: 2012-13, 2013-14, 2014-15, 2015-16 & 2016-17 Gautam Mody, Vs. The Income Tax Officer, F-5, 2Nd Floor, Jeewan Nagar, Non Corporate Ward 10(1) Jungpura, New Delhi 110 014. Chennai. [Pan:Aanpg1958Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Gautam Mody, Assessee ""थ" की ओर से/Respondent By : Shri Vijay Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 18.06.2025 घोषणा की तारीख /Date Of Pronouncement : 25.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Five Appeals Filed By The Assessee Are Directed Against Separate Orders Dated 10.11.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2012-13, Orders Dated 29.01.2025 For Ay 2013-14, 2014-15 & 2016-17 & Order Dated 28.03.2024 For Ay 2015-16. 2. Since, The Issues Raised In All The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of Both The Parties, We

For Appellant: Shri Gautam Mody, assesseeFor Respondent: Shri Vijay Kumar, JCIT
Section 142(1)Section 147Section 148

Gautam Mody, New Delhi vs. ITO, Ncw-10(1), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 1208/CHNY/2025[2014-15]Status: DisposedITAT Chennai25 Jun 2025AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.1206, 1207, 1208, 1209 & 1210/Chny/2025 िनधा"रण वष"/Assessment Years: 2012-13, 2013-14, 2014-15, 2015-16 & 2016-17 Gautam Mody, Vs. The Income Tax Officer, F-5, 2Nd Floor, Jeewan Nagar, Non Corporate Ward 10(1) Jungpura, New Delhi 110 014. Chennai. [Pan:Aanpg1958Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Gautam Mody, Assessee ""थ" की ओर से/Respondent By : Shri Vijay Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 18.06.2025 घोषणा की तारीख /Date Of Pronouncement : 25.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Five Appeals Filed By The Assessee Are Directed Against Separate Orders Dated 10.11.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2012-13, Orders Dated 29.01.2025 For Ay 2013-14, 2014-15 & 2016-17 & Order Dated 28.03.2024 For Ay 2015-16. 2. Since, The Issues Raised In All The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of Both The Parties, We

For Appellant: Shri Gautam Mody, assesseeFor Respondent: Shri Vijay Kumar, JCIT
Section 142(1)Section 147Section 148

Gautam Mody, New Delhi vs. ITO, Ncw-10(1), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 1207/CHNY/2025[2013-14]Status: DisposedITAT Chennai25 Jun 2025AY 2013-14

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.1206, 1207, 1208, 1209 & 1210/Chny/2025 िनधा"रण वष"/Assessment Years: 2012-13, 2013-14, 2014-15, 2015-16 & 2016-17 Gautam Mody, Vs. The Income Tax Officer, F-5, 2Nd Floor, Jeewan Nagar, Non Corporate Ward 10(1) Jungpura, New Delhi 110 014. Chennai. [Pan:Aanpg1958Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Gautam Mody, Assessee ""थ" की ओर से/Respondent By : Shri Vijay Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 18.06.2025 घोषणा की तारीख /Date Of Pronouncement : 25.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Five Appeals Filed By The Assessee Are Directed Against Separate Orders Dated 10.11.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2012-13, Orders Dated 29.01.2025 For Ay 2013-14, 2014-15 & 2016-17 & Order Dated 28.03.2024 For Ay 2015-16. 2. Since, The Issues Raised In All The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of Both The Parties, We

For Appellant: Shri Gautam Mody, assesseeFor Respondent: Shri Vijay Kumar, JCIT
Section 142(1)Section 147Section 148

Gautam Mody, New Delhi vs. ITO, Ncw-10(1), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 1206/CHNY/2025[2012-13]Status: DisposedITAT Chennai25 Jun 2025AY 2012-13

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.1206, 1207, 1208, 1209 & 1210/Chny/2025 िनधा"रण वष"/Assessment Years: 2012-13, 2013-14, 2014-15, 2015-16 & 2016-17 Gautam Mody, Vs. The Income Tax Officer, F-5, 2Nd Floor, Jeewan Nagar, Non Corporate Ward 10(1) Jungpura, New Delhi 110 014. Chennai. [Pan:Aanpg1958Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Gautam Mody, Assessee ""थ" की ओर से/Respondent By : Shri Vijay Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 18.06.2025 घोषणा की तारीख /Date Of Pronouncement : 25.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Five Appeals Filed By The Assessee Are Directed Against Separate Orders Dated 10.11.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2012-13, Orders Dated 29.01.2025 For Ay 2013-14, 2014-15 & 2016-17 & Order Dated 28.03.2024 For Ay 2015-16. 2. Since, The Issues Raised In All The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of Both The Parties, We

For Appellant: Shri Gautam Mody, assesseeFor Respondent: Shri Vijay Kumar, JCIT
Section 142(1)Section 147Section 148