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

Luv Procon Private Limited, Ahmedabad vs. The ITO, Ward-2(1)(1), Ahmedabad

In the result, appeal preferred by the assessee is allowed for statistical purposes

ITA 315/AHD/2024[2013-14]Status: DisposedITAT Ahmedabad14 Aug 2024AY 2013-14

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. No. 315/Ahd/2024 (िनधा"रण वष" िनधा"रण वष" / Assessment Year : 2013-14) िनधा"रण वष" िनधा"रण वष" बनाम बनाम/ बनाम बनाम Luv Procon Private Ito Limited Ward 2(1)(1), Ahmedabad Vs. Times Square Arcade, Opp. Rambaug, Nr. Ravija Plaza, Thaltej-Shilaj Road, Ahmedabad, Gujarat, 380059 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaccl1740P (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant By : Shri Mehul K. Patel, Advocate ""यथ" क" ओर से/Respondent By : Shri Ravindra, Sr. Dr Date Of Hearing 08/08/2024 Date Of Pronouncement 14/08/2024 O R D E R Per Shri Narendra Prasad Sinha, Am: This Appeal Is Filed By The Assessee Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi, (In Short ‘The Cit(A)’) Dated 31.10.2023 For The Assessment Year 2015-16. 2. There Was A Delay Of 53 Days In Filing Of This Appeal. The Assessee Has Filed An Affidavit Explaining The Reason For Delay. It Was Submitted That The Appeal Order Passed By Nfac Was Sent On The Email Id Luvprocon12@Gmail.Com, Which Was Not Accessed & Checked For A Long Time For The Reason That The Office Was

For Appellant: Shri Mehul K. Patel, AdvocateFor Respondent: Shri Ravindra, Sr. DR
Section 147

Raja Arun, Vellore vs. ITO, International Ward 1(1), Chennai

In the result the appeal of the assessee is partly allowed

ITA 472/CHNY/2024[2017-18]Status: DisposedITAT Chennai14 Aug 2024AY 2017-18

Bench: Shri Mahavir Singh, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita No. 472/Chny/2024 िनधा"रण वष"/Assessment Year: 2017-18 Raja Arun, The Income Tax Officer, Old No. 13, New No. 25, Vs. International Ward -1(1), Bharathiyar Salai, Chennai. Vellore – 632 001. [Pan: Amvpa-2982-J] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. S. Sridhar, Advocate ""यथ" क" ओर से/Respondent By : Smt. M.S. Deeptha, Jcit सुनवाई क" तारीख/Date Of Hearing : 08.08.2024 घोषणा क" तारीख/Date Of Pronouncement : 14.08.2024 आदेश/O R D E R Per S. R. Raghunatha: This Appeal By The Assessee Is Arising Out Of The Order Of The Commissioner Of Income Tax (Appeals), Chennai-16, Dated 18.01.2024 For The Assessment Year 2017-18. 2. The Sole Issue Raised By The Assessee Is That The Ld.Cit(A) Erred In Partly Sustaining The Addition To The Tune Of Rs.9,70,000/- Being Cash Deposits Made During The Assessment Year Under Consideration As Unexplained Money In Terms Of Section 69A Of The Act Without Assigning Proper Reasons & Justification.

For Appellant: Shri. S. Sridhar, AdvocateFor Respondent: Smt. M.S. Deeptha, JCIT
Section 142(1)Section 144Section 69Section 69A

Marimuthu Subra Maniam, Nagapattinam vs. ACIT, Circle-2(1), Trichy

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

ITA 1829/CHNY/2024[2017-18]Status: DisposedITAT Chennai14 Aug 2024AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.1829/Chny/2024 िनधा"रण वष"/Assessment Years: 2017-18 Marimuthu Subra Maniam, Vs. The Assistant Commissioner Of 7, Kathan Chetty Street, Income Tax, Nagapattinam 611 001. Circle 2(1), Trichy. [Pan: Aahpm9347H] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Baskar, Advocate ""थ" की ओर से/Respondent By : Shri R. Clement Ramesh Kumar, Cit सुनवाई की तारीख/ Date Of Hearing : 08.08.2024 घोषणा की तारीख /Date Of Pronouncement : 14.08.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal By The Assessee Is Directed Against The Order Dated 05.06.2024 Passed By The Ld. Commissioner Of Income Tax, National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2017-18. 2. At The Outset, We Note That The Assessing Officer Found Cash Deposits In The Accounts Of The Assessee During Demonetization Period. On Perusal Of The Assessment Order, We Note That No Compliance Was Made By The Assessee In Response To The Notices Issued By The Assessing

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri R. Clement Ramesh Kumar, CIT
Section 144

Nanganallur Coop Stores Jj556, Chennai vs. ITO, Non Corporate Ward-19(3), Chennai

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

ITA 177/CHNY/2024[2017-18]Status: DisposedITAT Chennai14 Aug 2024AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.177/Chny/2024 िनधा"रण वष"/Assessment Years: 2017-18 Nanganallur Co-Op. Stores Jj556, Vs. The Income Tax Officer, No. 40, 1St Main Road, Nanganallur, Non Corporate Ward 19(3), Chennai 600 061. Chennai. [Pan: Aacan0007H] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Abhishek Murali, C.A. ""थ" की ओर से/Respondent By : Ms. R. Anita, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 12.08.2024 घोषणा की तारीख /Date Of Pronouncement : 14.08.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal By The Assessee Is Directed Against The Order Dated 19.12.2023 Passed By The Ld. Commissioner Of Income Tax, National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2017-18. 2. At The Outset, We Note That The Assessing Officer Found Cash Deposits In The Accounts Of The Assessee During Demonetization Period Besides Huge Credits In Its Bank Accounts. On Perusal Of The Assessment Order, We Note That The Assessee Made Partial Submissions In Response To 2

For Appellant: Shri Abhishek Murali, C.AFor Respondent: Ms. R. Anita, Addl. CIT
Section 147