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

P.T.K. Ravichandran, Dindigul vs. ITO, Ncw-7(3), Chennai

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

ITA 578/CHNY/2025[2017-18]Status: DisposedITAT Chennai25 Apr 2025AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.578/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 P.T.K. Ravichandran, Vs. The Income Tax Officer, No. 65, 1-E, Kalpavruksha Apartments, Non Corporate Ward 7(3), 35, Gtn Salai, Dindigul 624 005. Chennai 600 034. [Pan:Aabpr5242E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T.N. Seetharaman, Advocate ""थ" की ओर से/Respondent By : Shri M.P. Guru Prasad, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 22.04.2025 घोषणा की तारीख /Date Of Pronouncement : 25.04.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 04.12.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2017-18. 2. The Ld. Ar Shri T.N. Seetharaman, Advocate Submits That The Assessee Is Not Interested In Pursuing Ground No. 4 & Prayed To Dismiss As Not Pressed. Accordingly, Ground No. 4 Is Dismissed As Not Pressed.

For Appellant: Shri T.N. Seetharaman, AdvocateFor Respondent: Shri M.P. Guru Prasad, Addl. CIT
Section 144Section 69A

K 629 Merkupathy Primary Agricultural Co Op Credit Society, Tirupur vs. Income Tax Officer, Ward 1(2) Tirupur, Tirupur

In the result, the appeal filed by the assessee is dismissed

ITA 575/CHNY/2025[2020-21]Status: DisposedITAT Chennai25 Apr 2025AY 2020-21

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.575/Chny/2025 िनधा"रण वष"/Assessment Year: 2020-21 K 629 Merkupathy Primary Agricultural Vs. The Income Tax Officer, Co-Op. Credit Society, Ward 1(2), Abishekarapuram, Kunnathur, Tirupur. Tirupur 638 103. [Pan:Aabak6176B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. A. Vijayalakshmi, Ca (Virtual) ""थ" की ओर से/Respondent By : Shri M.P. Guru Prasad, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 22.04.2025 घोषणा की तारीख /Date Of Pronouncement : 25.04.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 23.12.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2020-21. 2. Ground No. 1 & 2 Raised By The Assessee Involving Only Issue As To Whether The Ld. Cit(A) Is Justified In Confirming The Order Of The Assessing Officer Passed Under Section 272A(1)(D) Of The Income Tax Act, 1961

For Appellant: Ms. A. Vijayalakshmi, CA (Virtual)For Respondent: Shri M.P. Guru Prasad, Addl. CIT
Section 142(1)Section 143(2)Section 144Section 272A(1)(d)Section 273Section 273B

Karuppannan Kulandaivel, Karungaradu, Salem vs. Income Tax Officer - ITO Ward 1(8), Salem

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

ITA 371/CHNY/2025[2011-12]Status: DisposedITAT Chennai25 Apr 2025AY 2011-12

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita No.371/Chny/2025 ("नधा"रण वष" / Assessment Year: 2011-12) Vs Shri Karuppannan Kulandaivel, The Income Tax Officer, 2/4-898, Karungaradu, Ito Ward 1(8), Navapatty (Po), Mettur Taluk, Salem. Salem – 636 452. Pan : Anwpk 1060F (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri Srivatsan Ranganathan, Ca ""यथ" क" ओर से/Respondent By : Shri Keerthi Narayanan, Jcit सुनवाई क" तार"ख/Date Of Hearing : 23.04.2025 घोषणा क" तार"ख/Date Of Pronouncement : 25.04.2025 आदेश / O R D E R Per S R Raghunatha, Am: This Appeal By The Assessee Is Filed Against The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Dated 26.12.2024 For The Assessment Year 2011-12. 2. The Brief Facts Of The Case Are That The Assessee Is An Individual & Has Not Filed His Return Of Income For The Assessment Year 2011- 12. As Per Information, The Assessee Has Transactions In His Savings

For Appellant: Shri Srivatsan Ranganathan, CAFor Respondent: Shri Keerthi Narayanan, JCIT
Section 144Section 148Section 69A