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

Dileep Yadav, Etawah vs. Income Tax Officer Ward 2(2)(5), Etawah

The appeal stand allowed

ITA 79/AGR/2024[2006-07]Status: DisposedITAT Agra22 Apr 2025AY 2006-07

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.78/Agr/2024 (िनधा"रणवष" / Assessment Year: 2006-07) Shri Vikrant Yadav Income-Tax Officer, बनाम/ Krishna Nagar, Bharthana Ward 2(2)(5), Etawah. Vs. Road, Etawah (Up)-206001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Airpy-5887-C (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. आयकरअपील सं. / Ita No.79/Agr/2024 (िनधा"रणवष" / Assessment Year: 2006-07) Shri Dileep Yadav Income-Tax Officer, बनाम/ Krishna Nagar, Bharthana Ward 2(2)(5), Etawah. Vs. Road, Etawah (Up)-206001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abdpy-9221-D (अपीलाथ"/Appellant) : (" थ" / Respondent) & 3. आयकरअपील सं. / Ita No.236/Agr/2024 (िनधा"रणवष" / Assessment Year: 2006-07) Shri Sukrant Yadav Income-Tax Officer, बनाम/ Krishna Nagar, Bharthana Ward 2(2)(5), Etawah. Vs. Road, Etawah (Up)-206001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Amepy-2777-Q (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Gaurav Goyal, Ca – Ld. Ar " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 19-02-2025 / 20-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Facts As Well As Issues In Captioned Appeals For Assessment Year (Ay) 2006-07 Are Quite Identical. The Three Assessees Are Partners In A Firm By The Name M/S Rajeev Kumar Contractor. First, We Take Up Appeal

For Appellant: Sh. Gaurav Goyal, CA – Ld. ARFor Respondent: Sh. Shailender Shrivastava – Ld. Sr. DR
Section 144Section 148

Vikrant Yadav, Etawah vs. Income Tax Officer, Ward 2(2)(5), Etawah

The appeal stand allowed

ITA 78/AGR/2024[2006-07]Status: DisposedITAT Agra22 Apr 2025AY 2006-07

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.78/Agr/2024 (िनधा"रणवष" / Assessment Year: 2006-07) Shri Vikrant Yadav Income-Tax Officer, बनाम/ Krishna Nagar, Bharthana Ward 2(2)(5), Etawah. Vs. Road, Etawah (Up)-206001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Airpy-5887-C (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. आयकरअपील सं. / Ita No.79/Agr/2024 (िनधा"रणवष" / Assessment Year: 2006-07) Shri Dileep Yadav Income-Tax Officer, बनाम/ Krishna Nagar, Bharthana Ward 2(2)(5), Etawah. Vs. Road, Etawah (Up)-206001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abdpy-9221-D (अपीलाथ"/Appellant) : (" थ" / Respondent) & 3. आयकरअपील सं. / Ita No.236/Agr/2024 (िनधा"रणवष" / Assessment Year: 2006-07) Shri Sukrant Yadav Income-Tax Officer, बनाम/ Krishna Nagar, Bharthana Ward 2(2)(5), Etawah. Vs. Road, Etawah (Up)-206001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Amepy-2777-Q (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Gaurav Goyal, Ca – Ld. Ar " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 19-02-2025 / 20-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Facts As Well As Issues In Captioned Appeals For Assessment Year (Ay) 2006-07 Are Quite Identical. The Three Assessees Are Partners In A Firm By The Name M/S Rajeev Kumar Contractor. First, We Take Up Appeal

For Appellant: Sh. Gaurav Goyal, CA – Ld. ARFor Respondent: Sh. Shailender Shrivastava – Ld. Sr. DR
Section 144Section 148

Akhilesh Singh, Vivekanand Colony, Near Dack vs. ITO Shivpuri, Ashok Nagar

The appeal stand allowed for statistical purposes as indicated upon conclusion of hearing

ITA 66/AGR/2024[2015-16]Status: DisposedITAT Agra22 Apr 2025AY 2015-16

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No. 66/Agr/2024 (िनधा"रणवष" / Assessment Year: 2015-16) Shri Akhilesh Singh Income Tax Officer बनाम/ Vivekanand Colony Shivpuri (Mp) Near Dack Benglo Vs. Shivpuri (Mp) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Cjjps-6133-E (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rajendra Sharma, Adv. – Ld. Ar " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 18-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2015-16 Arises Out Of An Ex-Parte Order Passed By Of Learned Commissioner Of Income Tax (Appeals), Nfac, Delhi [Cit(A)] On 27-12-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 144 R.W.S. 147 Of The Act On 27-11-2018. In The Assessment Order, Ld. Ao Made Addition Of Capital As Well As On Account Of Cash Deposit & Computed Total Income At Rs.76.04 Lacs. Though The Assessee Preferred Further Appeal, It Failed To Make Any Representation Therein & Accordingly, The Assessment Was Confirmed Against Which The Assessee Is In Further Appeal Before Us. The Ld. Ar Has Prayed For Another Opportunity Of Hearing Before Lower Authorities Which Has Been Opposed By Ld. Sr. Dr.

For Appellant: Sh. Rajendra Sharma, Adv. – Ld. ARFor Respondent: Sh. Shailender Shrivastava – Ld. DR
Section 144

Bhanu Prakash Bhargava, Datia vs. Income Tax Officer Ward 1(3), Gwalior

The appeal stand partly allowed

ITA 576/AGR/2024[2009-10]Status: DisposedITAT Agra22 Apr 2025AY 2009-10

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No.576/Agr/2024 (िनधा"रणवष" / Assessment Year:2009-10) Sh. Bhanu Prakash Bhargava Income-Tax Officer, बनाम/ Vs. Ward No. 7, Purane Jail K Ward 1(3), Gwalior. Datia (Mp). "थायीलेखासं./जीआइआरसं./Pan/Gir No. Apspb-3917-L (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rajendra Sharma, Adv. – Ld. Ar " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 21-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2009-10 Arises Out Of An Order Passed By Of Learned Commissioner Of Income Tax (Appeals), Aligarh [Cit(A)] On 20-05-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 144 R.W.S. 147 Of The Act On 22- 11-2017. In The Assessment Order, Ld. Ao Made Addition Of Bank Credit For Rs.22.50 Lacs For Want Of Sufficient Evidences From The Assessee. The Assessee Is Stated To Have Earned Agricultural Income From Leased Land. The Ld. Cit(A), Considering Assessee’S Submissions, Restricted The Impugned Addition To Rs.7.15 Lacs Against Which The Assessee Is In Further Appeal Before Us. 2. From The Case Records, It Emerges That The Assessee Primarily Derives Income From Agricultural Activities On Leased Land. The Assessee

For Appellant: Sh. Rajendra Sharma, Adv. – Ld. ARFor Respondent: Sh. Shailender Shrivastava – Ld. Sr. DR
Section 144

Devesh Bidua, Gwalior vs. Income-Tax Officer - 3(1), Gwalior

The appeal stand allowed for statistical purposes

ITA 575/AGR/2024[2012-13]Status: DisposedITAT Agra22 Apr 2025AY 2012-13

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No.575/Agr/2024 (िनधा"रणवष" / Assessment Year:2012-13) बनाम/ Sh. Devesh Bidua Income-Tax Officer, 13, Ravi Nagar, Gwalior Ward 3(1), Gwalior. Vs. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Akopb-2548-N (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : None " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 21-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2012-13 Arises Out Of An Order Passed By Learned Commissioner Of Income Tax (Appeals), Nfac, Delhi [Cit(A)] On 29-10-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 147 R.W.S. 144 Of The Act On 08-12-2019. In The Assessment Order, Ld. Ao Assessed Total Income At Rs.42.80 Lacs For Want Of Any Satisfactory Explanation From The Assessee. The Ld. Cit(A) Confirmed The Assessment For The Same Very Reasons. Aggrieved, The Assessee Is In Further Appeal Before Us. The Ld. Sr. Dr Has Pleaded For Dismissal Of The Appeal. 2. Keeping In Mind The Principles Of Natural Justice & Considering The Possibility Of Communication Gaps During Faceless Regime, We Deem It Fit To Afford Another Opportunity Of Hearing To The Assessee To Substantiate

For Appellant: NoneFor Respondent: Sh. Shailender Shrivastava – Ld. Sr. DR
Section 147

Shree Badshah Yadav Charitable Trust, Mainpuri vs. Income Tax Officer, Ward-4(2)(5), Mainpuri

The appeal stand allowed for statistical purposes

ITA 573/AGR/2024[2017-18]Status: DisposedITAT Agra22 Apr 2025AY 2017-18

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No.573/Agr/2024 (िनधा"रणवष" / Assessment Year:2017-18) Shree Badshah Yadav Income-Tax Officer, Charitable Trust Ward 4(2)(5), Mainpuri. बनाम/ Campus S.K. Scientific Public Vs. Inter College Karhal, Mainpuri(Up). "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaots-3631-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Anurag Sinha, Adv. – Ld. Ar " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 21-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2017-18 Arises Out Of An Order Passed By Learned Commissioner Of Income Tax (Appeals), Nfac, Delhi [Cit(A)] On 15-11-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 144 Of The Act On 28-10-2019. In The Assessment Order, Ld. Ao Made Addition Of Cash Deposit For Rs.37 Lacs For Want Of Any Satisfactory Explanation From The Assessee. The Ld. Cit(A) Did Not Admit The Appeal For Want Of Condonation Of Delay Of 83 Days. Aggrieved, The Assessee Is In Further Appeal Before Us. The Ld. Ar Has Stated That The Assessee Is In A Position To Substantiate Its Case On Merits & Accordingly, Prayed For Another

For Appellant: Sh. Anurag Sinha, Adv. – Ld. ARFor Respondent: Sh. Shailender Shrivastava – Ld. DR
Section 144

Surendra Kumar Sharma, Gwalior vs. Commissioner, Delhi

The appeal stand allowed for statistical purposes

ITA 572/AGR/2024[2011-12]Status: DisposedITAT Agra22 Apr 2025AY 2011-12

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No.572/Agr/2024 (िनधा"रणवष" / Assessment Year:2011-12) बनाम/ Sh. Surendra Kumar Sharma Income-Tax Officer, 354, Tansen Nagar, Gwalior. Ward 3(1), Gwalior. Vs. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Armps-4378-Q (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rajendra Sharma, Adv. – Ld. Ar " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 21-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2011-12 Arises Out Of An Order Passed By Learned Commissioner Of Income Tax (Appeals), Nfac, Delhi [Cit(A)] On 28-04-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 147 R.W.S. 144 Of The Act On 20-11-2018. In The Assessment Order, Ld. Ao Made Addition Of Cash Deposit For Rs.17.75 Lacs For Want Of Any Satisfactory Explanation From The Assessee. The Ld. Cit(A) Did Not Admit The Appeal For Want Of Condonation Of Delay Of 74 Days. Aggrieved, The Assessee Is In Further Appeal Before Us. The Ld. Ar Has Stated That The Assessee Is In A Position To Substantiate Its Case On Merits & Accordingly, Prayed For Another Opportunity Of Hearing Before Lower Authorities Which Has Been Opposed By Ld. Sr. Dr.

For Appellant: Sh. Rajendra Sharma, Adv. – Ld. ARFor Respondent: Sh. Shailender Shrivastava – Ld. Sr. DR
Section 147