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

Sangeeta Pandey, Lucknow vs. Income Tax Officer, WD-1(4), Lucknow-New

In the result, the appeal of the Assessee stands allowed for statistical purposes

ITA 564/LKW/2024[2012-13]Status: DisposedITAT Lucknow04 Dec 2024AY 2012-13

Bench: Shri. Sudhanshu Srivastavaassessment Year: 2012-13 Sangeeta Pandey V. The Income Tax Officer House No.88, Majra Andandlok-Ii Ward 1(4) Ganeshpur, Rashmanpur Lucknow - New Chinhat, Lucknow Tan/Pan:Bqepp1354H (Appellant) (Respondent) Appellant By: Shri Vivek Tiwari, C.A. Respondent By: Shri Sanjeev Krishna Sharma, D.R. Date Of Hearing: 02 12 2024 Date Of Pronouncement: 04 12 2024 O R D E R This Appeal Has Been Preferred By The Assessee Against The Order Dated 16.07.2024, Passed By The National Faceless Appeal Centre (Nfac), Delhi For Assessment Year 2012-13. 2. The Brief Facts Of The Case Are That The Assessing Officer (Ao) Issued Notice Under Section 148 Of The Income Tax Act, 1961 (Hereinafter Called “The Act’), Requiring The Assessee To File The Return Of Income For The Year Under Consideration. However, The Assessee Did Not File The Return Of Income. The Ao Issued Statutory Notices To The Assessee, Requiring The Assessee To Furnish Various Details Required For Completing The Assessment. However, There Was No Compliance From The Side Of The Assessee. The Ao, Therefore, Proceeded To Complete The Assessment Under

For Appellant: Shri Vivek Tiwari, C.AFor Respondent: Shri Sanjeev Krishna Sharma, D.R
Section 115BSection 133(6)Section 144Section 148Section 69A

Amarjeet Singh, Kaithal vs. ITO, Ward-1, Kaithal

In the result, the appeal of the assessee is treated as allowed for statistical purposes

ITA 410/CHANDI/2024[2012-13]Status: DisposedITAT Chandigarh03 Dec 2024AY 2012-13

Bench: Shri Sanjay Gargआयकर अपील सं./ Ita No. 361/Chd/2024 "नधा"रण वष" / Assessment Year : 2011-12 बनाम Rajwinder Singh, The Ito, Vpo Dhulkot, Ward 1 (3), Ghugrana, Ludhiana Ludhiana "थायी लेखा सं./Pan No: Cuzps4045L अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee By : None राज"व क" ओर से/ Revenue By : Dr.Ranjeet Kaur, Sr. Dr & आयकर अपील सं./ Ita No. 410/Chd/2024 "नधा"रण वष" / Assessment Year : 2012-13 बनाम Amarjeet Singh, The Ito, Near Firolpur Road, Ward 1, Tiwan, Kailthal Siwan Kaithal "थायी लेखा सं./Pan No: Graps0935M अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee By : None राज"व क" ओर से/ Revenue By :Shri Vivek Vardhan, Jcit सुनवाई क" तार"ख/Date Of Hearing : 07.11.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 03.12.2024 आदेश/Order The Captioned Appeals Have Preferred By The Different Assessees Against The Separate Orders Dated 12.01.2024 & 361 & 410 -Chd-2024 Rajwinder Singh, Ludhiana & Amarjeet Singh, Kaithal 2 30.01.2024 Respectively Passed By The Ld. Commissioner Of Income Tax, National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’].

For Appellant: NoneFor Respondent: Dr.Ranjeet Kaur, Sr. DR
Section 144Section 147Section 148

Rajwinder Singh, Vpo Dhulkot Ghugrana vs. Ward 1(3), Ludhiana

In the result, the appeal of the assessee is treated as allowed for statistical purposes

ITA 361/CHANDI/2024[2011-12]Status: DisposedITAT Chandigarh03 Dec 2024AY 2011-12

Bench: Shri Sanjay Gargआयकर अपील सं./ Ita No. 361/Chd/2024 "नधा"रण वष" / Assessment Year : 2011-12 बनाम Rajwinder Singh, The Ito, Vpo Dhulkot, Ward 1 (3), Ghugrana, Ludhiana Ludhiana "थायी लेखा सं./Pan No: Cuzps4045L अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee By : None राज"व क" ओर से/ Revenue By : Dr.Ranjeet Kaur, Sr. Dr & आयकर अपील सं./ Ita No. 410/Chd/2024 "नधा"रण वष" / Assessment Year : 2012-13 बनाम Amarjeet Singh, The Ito, Near Firolpur Road, Ward 1, Tiwan, Kailthal Siwan Kaithal "थायी लेखा सं./Pan No: Graps0935M अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee By : None राज"व क" ओर से/ Revenue By :Shri Vivek Vardhan, Jcit सुनवाई क" तार"ख/Date Of Hearing : 07.11.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 03.12.2024 आदेश/Order The Captioned Appeals Have Preferred By The Different Assessees Against The Separate Orders Dated 12.01.2024 & 361 & 410 -Chd-2024 Rajwinder Singh, Ludhiana & Amarjeet Singh, Kaithal 2 30.01.2024 Respectively Passed By The Ld. Commissioner Of Income Tax, National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’].

For Appellant: NoneFor Respondent: Dr.Ranjeet Kaur, Sr. DR
Section 144Section 147Section 148