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

Sujatabai Shesherao Bansode, Latur vs. ITO, Ward 4, Latur

In the result, the appeal filed by the assessee stands partly allowed for statistical purposes

ITA 950/PUN/2024[2013-14]Status: DisposedITAT Pune04 Sept 2024AY 2013-14

Bench: Shri G. D. Padmahshali & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.950/Pun/2024 िनधा"रण वष" / Assessment Year : 2013-14 Sujatabai Shesherao Vs. Ito, Ward-4, Latur. Bansode, Bhim Nagar Atp & Tq Ahmedpur, Latur- 413515. Pan : Aplpb6172Q Appellant Respondent Assessee By : Smt. Deepa Khare Revenue By : Shri Umesh Phade Date Of Hearing : 01.08.2024 Date Of Pronouncement : 04.09.2024 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 05.03.2024 Passed By Ld Cit(A)/Nfac For The Assessment Year 2013-14. 2. The Appellant Raised The Following Grounds Of Appeal :- “1] On The Facts & In The Circumstances The Learned Cit(A) Nfac Erred In Law & On Facts In Not Condoning The Delay In Filing Appeal On The Ground That The Reasons For Delay Are Not Found To Be Satisfactory. 2] The Learned Cit(A) Has & On Facts In Not Appreciating That The Reasons For Delay Were Beyond The Control Of The Appellant & Were Genuine For Which The Delay Ought To Have Be Condoned & Appeal Ought To Have Decided On Merits.

For Appellant: Smt. Deepa KhareFor Respondent: Shri Umesh Phade
Section 10(37)Section 139(1)Section 139(4)Section 144Section 147Section 234ASection 250(6)Section 28Section 56(2)(viii)Section 96

Nabin Kumar Gupta, Bandamunda vs. Assisstant Commissioner of Income Tax, Circle Rourkela, Rourkela

In the result, appeal of the assessee is partly allowed for statistical purpose

ITA 174/CTK/2024[2017-18]Status: HeardITAT Cuttack03 Sept 2024AY 2017-18

Bench: Shri George Mathan & Shri Manish Agarwalआयकर अऩीऱ सं/Ita No.174/Ctk/2024 (ननधाारण वषा / Assessment Year : 2017-2018) Naveen Kumar Gupta Vs Acit, Circle Rourkela, Rourkela Sector-C, Main Road, Bandamunda, Rourkela, Odisha-770032 Pan No. :Adspg 0050 B (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee By : Shri Abhijeet Agarwal, Advocate राजस्व की ओर से /Revenue By : Shri Sanjay Kumar, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 03/09/2024 घोषणा की तारीख/Date Of Pronouncement : 03/09/2024 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Dated 16.02.2024 Passed In Din & Order No.Itba/Nfac/S/250/2023-24/1061029134(1) For The Assessment Year 2017-2018 On The Strength Of Following Grounds Of Appeal :- A. For That The Order Passed By The Ld. Nfac Is Ex-Facie Illegal, Excessive, Bad In Law & As Such Liable To Be Quashed In Limine. B. For That The Ld. Nfac Totally Misinterpreted The Fact & Has Upheld The Addition Of Rs.1,60,00,000/-. C. For That The Ld. Nfac Instead Of Completely Setting Aside The Addition Of Rs.2,80,50,000/- Has Instead Directed The Assessing Officer To Delete The Amount After Verification.

For Appellant: Shri Abhijeet Agarwal, AdvocateFor Respondent: Shri Sanjay Kumar, CIT-DR

Pahanawa Associates Private Limited, Bhubaneswar vs. JCIT, Range-1, Bhubaneswar

In the result, appeal of the assessee is partly allowed for statistical purpose

ITA 174/CTK/2023[2015-16]Status: DisposedITAT Cuttack03 Sept 2024AY 2015-16

Bench: Shri George Mathan & Shri Manish Agarwalआयकर अऩीऱ सं/Ita No.174/Ctk/2024 (ननधाारण वषा / Assessment Year : 2017-2018) Naveen Kumar Gupta Vs Acit, Circle Rourkela, Rourkela Sector-C, Main Road, Bandamunda, Rourkela, Odisha-770032 Pan No. :Adspg 0050 B (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee By : Shri Abhijeet Agarwal, Advocate राजस्व की ओर से /Revenue By : Shri Sanjay Kumar, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 03/09/2024 घोषणा की तारीख/Date Of Pronouncement : 03/09/2024 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Dated 16.02.2024 Passed In Din & Order No.Itba/Nfac/S/250/2023-24/1061029134(1) For The Assessment Year 2017-2018 On The Strength Of Following Grounds Of Appeal :- A. For That The Order Passed By The Ld. Nfac Is Ex-Facie Illegal, Excessive, Bad In Law & As Such Liable To Be Quashed In Limine. B. For That The Ld. Nfac Totally Misinterpreted The Fact & Has Upheld The Addition Of Rs.1,60,00,000/-. C. For That The Ld. Nfac Instead Of Completely Setting Aside The Addition Of Rs.2,80,50,000/- Has Instead Directed The Assessing Officer To Delete The Amount After Verification.

For Appellant: Shri Abhijeet Agarwal, AdvocateFor Respondent: Shri Sanjay Kumar, CIT-DR