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

Aristro Fincorp Pvt. Ltd., Kolkata vs. ITO, Ward-4(3), Kolkata

The appeal of the assessee is allowed for statistical purposes

ITA 364/KOL/2025[2014]Status: DisposedITAT Kolkata21 May 2025

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.364/Kol/2025 Assessment Year: 2014-15 Aristro Fincorp Pvt. Ltd………………………………………...….……….Appellant 21, Parsee Church Street, Opp. 18 Ezra Street, Kol-1. [Pan: Aaecs0680H] Vs. Ito, Ward-4(3), Kolkata.………….....................……........……...…..…..Respondent Appearances By: Shri Siddharth Agrawal, Advocate, Appeared On Behalf Of The Assessee. Shri Kallol Mistry, Jcit, Sr. Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : May 15, 2025 Date Of Pronouncing The Order : May 21, 2025 Order Per Sonjoy Sarma: This Appeal Of The Assessee For The Assessment Year 2014-15 Is Directed Against The Order Dated 16.12.2024 Passed By The Ld. Commissioner Of Income-Tax, Appeals, Nfac, Delhi [Hereinafter Referred To As ‘The ‘Ld. Cit(A)’]. 2. Brief Facts Of The Case Are That The Assessee Filed Its Return Of Income On 30.09.2014 For The Assessment Year 2014-15 By Declaring Total Income Of Rs.4,51,050/-. The Case Of The Assessee Was Reopened U/S 147 Of The Act As The Information Received From The Dgit(Inv.), Mumbai Under Project Falcon Regarding Coordinated & Premediated Trading On The Bombay Stock Exchange By Engaging In Reversal Trades In Illiquid Stock Options Resulting In Non-Genuine Business Loss/Gains To The Beneficiary Assessees & That The Present Assessee Is A Party To Such Manipulation. From The Data Made Available Under Project Falcon On The

Section 142(1)Section 144Section 147Section 148Section 271(1)(c)Section 69A

Virender Kumar, Samaspur Khalsa vs. ITO, Civic Centre

In the result, impugned order is set aside and appeal of the assessee is allowed for statistical purpose

ITA 1325/DEL/2025[2012-13]Status: DisposedITAT Delhi21 May 2025AY 2012-13

Bench: Shri Vikas Awasthyआअसं.1325/िद"ी/2025 (िन.व. 2012-13) Virender Kumar, 249, Samaspur Khalsa, Ujwa, Delhi 110073 ...... अपीलाथ"/Appellant Pan: Asfpk-4031-L बनाम Vs. Income Tax Officer, Ward-43(1), ..... "ितवादी/Respondent Civic Centre, Minto Road, New Delhi 110002 अपीलाथ" "ारा/ Appellant By : Shri Manoj Pahwa, Chartered Accountant "ितवादी"ारा/Respondent By : Shri Manoj Kumar, Sr. Dr सुनवाई क" ितिथ/ Date Of Hearing : 21/05/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 21/05/2025 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against An Ex-Parte Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (Hereinafter Referred To As 'The Cit(A)') Dated 13.11.2024, For Assessment Year 2012-13. 2. Shri Manoj Pahwa, Appearing On Behalf Of The Assessee Submits That On The Basis Of Information Received Through Air & Cib, The Assessing Officer (Ao) Initiated Proceedings U/S. 147 R.W.S 148 Of The Income Tax Act,1961(Hereinafter Referred To As ‘The Act’) On The Ground That There Were Cash Deposits To The Tune Of Rs.33,62,790/- In The Saving Bank Accounts Of The Assessee During Financial Year

For Appellant: Shri Manoj Pahwa, Chartered AccountantFor Respondent: Shri Manoj Kumar, Sr. DR
Section 144Section 147Section 148Section 250