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

Darshita Sureshkumar Chauhan, Borivali West vs. Ward 42(1)(2), Mumbai, Kautilya Bhavan

In the result, appeal filed by assessee is allowed

ITA 6116/MUM/2026[2019-20]Status: DisposedITAT Mumbai17 Aug 2026AY 2019-20

Bench: Shri Pawan Singh & Shri Jagadish(Physicalhearing) Darshita Sureshkumar Chauhan Ito, Ward – 42(1)(2), Mumbai A-12 Sahyadri Apt. L T Road, Vs Kautilya Bhavan, Borivali West,Mumbai– 400092. Mumbai – 400051. [Pan: Artpc6384R] Appellant / Assessee Respondent / Revenue Assessee By Shri S.D. Chheda, Ca Revenue By Ms. Jayshree Thakur, Sr. Dr Dale Of Institution Of Appeal 21.05.2026 Date Of Hearing 17.08.2026 Date Of Pronouncement 17.08.2026 Order Under Section 254(1) Of Income Tax Act Per Pawan Singh; 1. This Appeal By Assessee Is Directed Against The Order Of Ld. Cit(A)Dated 04.04.2026 For Assessment Year (Ay) 2019-20. The Assessee Has Raised Following Grounds Of Appeal: A. Reopening 1. The Learned Commissioner Of Income Tax (Appeals) ["Cit(A)"] Erred In Confirming The Reassessment Order Passed U/S 147 R.W.S. 144 Of The Income-Tax Act, 1961, Which Is Bad In Law, Without Jurisdiction, Void Ab Initio & Liable To Be Quashed. 2. The Learned Cit(A) Erred In Upholding The Validity Of Notice Issued U/S 148 & Order Passed U/S 148A(D) Despite The Fact That The Reopening Was Based On Incorrect Facts, Borrowed Satisfaction & Complete Non- Application Of Mind. 3. The Learned Cit(A) Erred In Not Appreciating That The Assessing Officer Merely Relied Upon Information Uploaded On The Insight Portal / Rms Information & Investigation Wing Report Without Carrying Out Any Independent Enquiry Or Verification As Specifically Required In The Dissemination Note. 4. The Learned Cit(A) Erred In Confirming The Reopening Despite The Fact That No Material Whatsoever Was Supplied Along With Notice U/S 148A(B), Including Alleged Incriminating Statements, Seized Material, Whatsapp Darshita Sureshkumar Chauhan

Section 147Section 148Section 148ASection 151Section 254(1)Section 68