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

Ishtiaq Ahmad Dulare, Aligarh vs. ITO Ward 4(1)(3), Aligarh

The appeal stand allowed for statistical purposes

ITA 122/AGR/2024[2014-15]Status: DisposedITAT Agra22 Apr 2025AY 2014-15

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No.122/Agr/2024 (िनधा"रणवष" / Assessment Year: 2014-15) Istiyaq Ahmad Dulare Income-Tax Officer, Shahzad Market, Jamia Urdu, Ward 4(3)(1), Aligarh. बनाम/ Vs. Medical Road, Civil Lines, Aligarh (Up) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aifpd-8104-M (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Pankaj Garh, Adv. – Ld. Ar " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Sr. 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) 2014-15 Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 09-02-2024 In The Matter Of An Assessment Framed By Ld. Ao On Best Judgment Basis U/S 144 R.W.S. 147 Of The Act On 27-03-2022. Having Heard Rival Submissions & Upon Perusal Of Case Records, The Appeal Is Disposed-Off As Under. 2. It Emerges That The Assessee’S Case Was Reopened Vide Notice U/S 148 Dated 30-03-2021 On The Fact That The Assessee Sold A Property For Rs.123.20 Lacs As Against Its Stamp Duty Value Of Rs.174.60 Lacs. Accordingly, The Differential Of Rs.51.40 Lacs Would Be Assessable U/S 56(2)(Viib). The Same Was Added To The Income Of The Assessee For Want

For Appellant: Sh. Pankaj Garh, Adv. – Ld. ARFor Respondent: Sh. Shailender Shrivastava – Ld. Sr. DR
Section 144Section 148Section 56(2)(viib)

M/S Abc Associates, Shivpuri vs. ITO, Ashoknagar

The appeal stand allowed for statistical purposes

ITA 118/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. 118/Agr/2024 (िनधा"रणवष" / Assessment Year: 2017-18) M/S. Abc Associates Income Tax Officer बनाम/ 150, Halwai Khana Ashok Nagar (Mp). Vs. Shivpuri (Mp). "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aajfm-1151-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Ashok Vijaywargiya, Ca – Ld. Ar " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Sr. 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) 2017-18 Arises Out Of An Order Passed By Of Learned Commissioner Of Income Tax (Appeals), Nfac, Delhi [Cit(A)] On 12-03-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 147 R.W.S. 144 Of The Act On 28-02-2022. In The Assessment Order, Ld. Ao Made Addition Of Rs.428.45 Lacs U/S 69A For Want Of Any Satisfactory Explanation From The Assessee. The Ld. Cit(A) Confirmed The Same For The Same Very Reasons. Aggrieved, The Assessee Is In Further Appeal Before Us. The Ld. Ar Stated That The Assessee Is In A Position To Substantiate Its Case & Accordingly, Prayed For Another Opportunity Of Hearing Before Lower Authorities Which Has Which Has Been Opposed By Ld. Sr. Dr.

For Appellant: Sh. Ashok Vijaywargiya, CA – Ld. ARFor Respondent: Sh. Shailender Shrivastava – Ld. Sr. DR
Section 147Section 69A

Anil Kumar Gautam, Hathras vs. Income Tax Officer Ward-3(5), Hathras

The appeal stand partly allowed

ITA 111/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 आयकरअपीलसं./ Ita No. 111/Agr/2024 (िनधा"रणवष" / Assessment Year:2012-13) Sh. Anil Kumar Gautam Income-Tax Officer बनाम/ Pragati Puram, Sadabad Ward 3(5), Hathras. Vs. Hathras (Up). "थायीलेखासं./जीआइआरसं./Pan/Gir No. Auzpk-1859-Q (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : S/Sh. Gagan Baghel &Bijendra Baghel, Adv.- Ld. Ars " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 20-02-2025 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- 13Arises Out Of An Order Passed By Learned Commissioner Of Income Tax (Appeals), Nfac, Delhi [Cit(A)] On 25-01-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] On Best Judgment Basis U/S. 144 R.W.S. 147 Of The Act On 28-11-2019. In The Assessment Order, Ld. Ao Made Addition Of Cash Deposit For Rs.20.45 Lacs Out Of Total Deposits Of Rs.32.45 Lacs Though The Assessee Submitted That He Sold His Agricultural Land Or Rs.16 Lacs Which Was Sourced To Make These Deposits. The Ld. Cit(A) Confirmed The Assessment Against Which The Assessee Is In Further Appeal Before Us. The Registry Has Noted Delay Of 5 Days In The Appeal Which Stand Condoned.

For Appellant: S/Sh. Gagan Baghel &Bijendra Baghel, Adv.-For Respondent: Sh. Shailender Shrivastava – Ld. Sr. DR
Section 144

Vikas Tiwari, Gwalior vs. ITO, Ward-3(1), Gwalior

The appeal stand allowed for statistical purposes

ITA 105/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 आयकरअपीलसं./ Ita No. 105/Agr/2024 (िनधा"रणवष" / Assessment Year:2012-13) Shri Vikas Tiwari Income-Tax Officer, बनाम/ 289, Krishna Sadan Ward 3(1), Gwalior. Tansen Nagar Vs. Gwalior-474002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aejpt-3775-J (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : None " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 20-02-2025 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 24-03-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] On Best Judgment Basis U/S. 144 R.W.S. 147 Of The Act On 22-11-2019. In The Assessment Order, Ld. Ao Determined Total Income Of Rs.4.58 Lacs Since The Assessee Failed To Make Any Representation Therein. The Ld. Cit(A) Confirmed The Assessment For The Same Very Reasons. Aggrieved, The Assessee Is In Further Appeal Before Us. The Registry Has Noted Delay Of 308 Days In The Appeal. At The Time Of Hearing, None Appeared For Assessee. The Ld. Sr. Dr Pleaded For Dismissal Of The Appeal.

For Appellant: NoneFor Respondent: Sh. Shailender Shrivastava – Ld. DR
Section 144

Shankar Developers, Gwalior vs. ITO Ward 1(3), Gwalior

The appeal stand partly allowed

ITA 22/AGR/2023[2017-18]Status: DisposedITAT Agra22 Apr 2025AY 2017-18

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No. 22/Agr/2023 (िनधा"रणवष" / Assessment Year:2017-18) Shankar Developers Income-Tax Officer, बनाम/ B-117, Samadhiya Colony, Ward 1(3), Gwalior. Harcotataraganj, Lashkar, Vs. Gwalior (Mp). "थायीलेखासं./जीआइआरसं./Pan/Gir No. Acwfs-8971-L (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Ashok Vijaywargiya, Ca – Ld. Ar " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 20-02-2025 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 02-12-2022 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] On Best Judgment Basis U/S. 144 Of The Act On 21-12-2019. Having Heard Rival Submission, The Appeal Is Disposed-Off As Under. 2. It Transpired That The Assessee Deposited Cash Of Rs.21.61 Lacs In Its Bank Account During Demonetization Period. In The Absence Of Any Response From Assessee, Ld. Ao Added Total Bank Credit U/S 69A R.W.S. 115Bbe. The Assessee Stated That It Was Engaged As Petty Contractor.

For Appellant: Sh. Ashok Vijaywargiya, CA – Ld. ARFor Respondent: Sh. Shailender Shrivastava – Ld. DR
Section 144Section 69A

Sh. Jagannath, Gwalior vs. ITO Ward 1(3), Gwalior

The appeal stand allowed for statistical purposes

ITA 196/AGR/2022[2017-18]Status: DisposedITAT Agra22 Apr 2025AY 2017-18

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No. 196/Agr/2022 (िनधा"रणवष" / Assessment Year:2017-18) Sh. Jagannath Income-Tax Officer Village-Sentol,House No. 36 Ward 1(3), Gwalior. बनाम/ Ward Na 11, Chhimak Vs. The. Dabra, Chhimakb.O. Gwalior (Mp). "थायीलेखासं./जीआइआरसं./Pan/Gir No. Auhpj-0463-H (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Deependra Mohan, Ca – Ld. Ar " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 20-02-2025 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 10-08-2021 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] On Best Judgment Basis U/S. 144 Of The Act On 24-12-2019. In The Assessment Order, Ld. Ao Made Addition Of Cash Deposit For Rs.6.14 Lacs Since The Assessee Failed To Make Any Representation Therein. The Ld. Cit(A) Confirmed The Assessment For The Same Very Reasons. Aggrieved, The Assessee Is In Further Appeal Before Us. The Registry Has Noted Delay Of 423 Days In The Appeal, The Condonation Of Which Has Been Sought By Ld. Ar. The Ld. Ar

For Appellant: Sh. Deependra Mohan, CA – Ld. ARFor Respondent: Sh. Shailender Shrivastava – Ld. Sr. DR
Section 144

Smt. Sarita Jain Singhai, Ashok Nagar vs. ITO, Ashoknagar

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

ITA 85/AGR/2021[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.85/Agr/2021 (िनधा"रणवष" / Assessment Year: 2011-12) Smt. Sarita Jain Singhai Income-Tax Officer, बनाम/ W/O Sanjeev Kumar Singhai Ashok Nagar(Mp) Sh Bhagat Singh Marg Vs. Sadar Bazar, Ashok Nagar (Mp) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Arlpj-2017-J (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 : 19-02-2025 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 Ex-Parte Order Passed By Of Learned Commissioner Of Income Tax (Appeals), Nfac, Delhi [Cit(A)] On 23-07-2021 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 144 R.W.S. 147 Of The Act On 12-11-2018. In The Assessment Order, Ld. Ao Assessed Capital Gains Of Rs.12 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. Sr. DR
Section 144