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

Lalrochuanga Pachuau, Aizawl vs. Income Tax Officer, Ward-30(5), Delhi

In the result, impugned order is set aside and appeal of the assessee is allowed on ground of jurisdiction alone

ITA 3600/DEL/2024[2017-18]Status: DisposedITAT Delhi15 Apr 2025AY 2017-18

Bench: Shri Vikas Awasthyआअसं.3600/िद"ी/2024 (िन.व. 2017-18) Lalrochuanga Pachuau, House No. 68, Zarkawt South, Near Lps Building, Aizwal, Mizoram 796001 ...... अपीलाथ"/Appellant Pan: Bqipp-4992-D बनाम Vs. Income Tax Officer, Ward-30(5) Civic Centre, Minto Road, ..... "ितवादी/Respondent New Delhi 110002 अपीलाथ" "ारा/ Appellant By : None "ितवादी "ारा/Respondent By : Shri Sanjay Kumar, Sr. Dr सुनवाई क" ितिथ/ Date Of Hearing : 16/01/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 15/04/2025 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (Hereinafter Referred To As 'The Cit(A)') Dated 10.06.2024, For Assessment Year 2017-18. 2. A Perusal Of Assessment Order Reveals That For The Assessment Year 2017-18 No Return Of Income Was Filed By The Assessee. During The Period Relevant To Assessment Year Under Appeal, The Assessee Had Made Cash Deposits Amounting To Rs.24,12,500/- In His Axis Bank Account With Aizwal Branch, Mizoram. Notice U/S. 142(1) Of The Income Tax Act, 1961(Hereinafter Referred To As ‘The Act’) Dated

For Appellant: NoneFor Respondent: Shri Sanjay Kumar, Sr. DR
Section 10(26)Section 142(1)Section 144Section 69A

Shashi Yadav, Gurgaon vs. ITO, Ward 4(2), Gurgaon

In the result, impugned order is set aside and appeal of the assessee is allowed in the terms aforesaid

ITA 1958/DEL/2024[2011-12]Status: DisposedITAT Delhi11 Apr 2025AY 2011-12

Bench: Shri Vikas Awasthyआअसं.1958/िद"ी/2024 (िन.व. 2011-12) Shashi Yadav, C/O Ca M.R Sahu, House No. 651, 1St Floor, Sector 10A, Nr. Gd Goenka Public School, Gurgaon, Haryana 122001 ...... अपीलाथ"/Appellant Pan: Abipy-2392-P बनाम Vs. Income Tax Officer, Ward 4(2), Vanjiya Nikunj, Udyog Vihar, Sector-V, ..... "ितवादी/Respondent Gurgaon, Haryana 122016 अपीलाथ" "ारा/ Appellant By : Shri M.R. Sahu, Chartered Accountant "ितवादी"ारा/Respondent By : Shri Sanjay Kumar, Sr. Dr सुनवाई क" ितिथ/ Date Of Hearing : 15/01/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 11/04/2025 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (Hereinafter Referred To As 'The Cit(A)') Dated 27.02.2024, For Assessment Year 2011-12. 2. The Solitary Issue In Appeal Is Addition Of Rs.32,07,320/- Made On Account Of Unexplained Cash Deposits In The Bank Account Of The Assessee. 3. Shri M.R. Sahu, Appearing On Behalf Of The Assessee Submits That The Assessee Had Deposited Rs.32,57,000/- In Her Bank Account With Corporation Bank. The Assessee Explained Before The Authorities Below That The Source Of Cash

For Appellant: Shri M.R. Sahu, Chartered AccountantFor Respondent: Shri Sanjay Kumar, Sr. DR
Section 144