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

Muslim Alam, East Champaran vs. ACIT, NFAC, Delhi

The appeal of the assessee is allowed for statistical purposes

ITA 333/PAT/2023[2016-17]Status: DisposedITAT Patna15 Jan 2025AY 2016-17

Bench: Shri Sonjoy Sarma & Shri Sanjay Awasthii.T.A. No.333/Pat/2023 Assessment Year: 2016-17 Muslim Alam……………………………….……………....…....Appellant S/O Late Samid Miyan, H. No.34, Vill. Lachchmipur, Kaurihar, East Champaran, Bihar-845305. [Pan: Bakpa7419J] Vs. Acit, Nfac, Delhi…....…..…………….............................…..…..... Respondent Appearances By: Shri Sanjeev Kr. Anwar, Advocate, Appeared On Behalf Of The Appellant. Shri Ashwani Kr. Singal, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 09, 2025 Date Of Pronouncing The Order : January 15, 2025 आदेश / Order Per Sonjoy Sarma: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 17.10.2023 Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. Brief Facts Of The Case Are That The Assessee Is An Individual & Was Engaged In Tailoring Work In The Village Of Raxaul. As The Assessee Did Not File Its Return Of Income For The Assessment Year 2016-17, The Case Of The Assessee Was Reopened U/S 147 By Issuing Notice U/S 148 Of The Act On The Ground That The Assessee Had Deposited A Cash Amounting To Rs.1,49,05,621/- Into Its Bank Account & Had Also Earned Interest Income Of Rs.4,06,892/- Thereupon. Since The Assessee Did Not File Income Tax Return In Response To Notice U/S 148 Of The Act, Further A Notice U/S 142(1) Of The Act Was Issued Requiring The Assessee

Section 142(1)Section 144Section 147Section 148Section 250Section 69A

The Muzaffarpur Central Cooperative Bank Ltd, Muzaffarpur vs. DCIT, Circle-2, Muzffarpur, Muzaffarpur

The appeal of the assessee is allowed for statistical purposes

ITA 280/PAT/2023[2016-17]Status: DisposedITAT Patna15 Jan 2025AY 2016-17

Bench: Shri Sonjoy Sarma & Shri Sanjay Awasthii.T.A. No.280/Pat/2023 Assessment Year: 2016-17 The Muzaffarpur Central Cooperative Bank Ltd..…....Appellant Sadar Hospital Road, Muzaffarpur, Bihar-842001. [Pan: Aabat7831Q] Vs. Dcit, Circle-2, Muzaffarpur…………….............................…..…..... Respondent Appearances By: Shri Sanjeev Anwar, Ar, Appeared On Behalf Of The Appellant. Shri Ashwani Kr. Singal, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 08, 2025 Date Of Pronouncing The Order : January 15, 2025 आदेश / Order Per Sonjoy Sarma: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 31.08.2023 Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. Brief Facts Of The Case Are That The Assessee Is A Cooperative Society & Engaged In Banking Business. For The Assessment Year 2016-17, The Assessee Filed Its Return Of Income On 15.10.2016 By Showing A Total Income Of Rs.65,05,270/-. The Case Of The Assessee Was Selected For Limited Scrutiny In Terms Of Guidelines Issued By The Cbdt Vide Instruction No.5/2007. Accordingly, Notices U/S 143(2) & 142(1) Of The Act Were Issued To The Assessee & In Response To The Said Notices, No One Turned Up Before The Assessing Officer. The Assessing Officer Therefore Passed An Order U/S 144 By Making Certain Additions In Following Manner:

Section 143(2)Section 144Section 14ASection 250Section 250(6)