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

Arunagiri, Tiruvannamalai vs. ITO, Ward 1, Tiruvannamalai

The appeal stand allowed for statistical purposes

ITA 570/CHNY/2024[2017-18]Status: DisposedITAT Chennai20 May 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.570/Chny/2024 (िनधा:रणवष: / Assessment Year: 2017-18) Arunagiri Ito बनाम/ 639C, Iddukupilliar Koil 1St Street, Ward -1, Vs. Vengikkal, Tiruvannamalai-606 604. Tiruvannamalai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Afzpa-9650-E (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri M.Karunakaran(Advocate) -Ld.Ar " थ"कीओरसे/Respondent By : Shri S. Easwar(Jcit)-Ld. Dr सुनवाई की तारीख/Date Of Hearing : 20-05-2024 घोषणा की तारीख /Date Of Pronouncement : 20-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee Arises Out Of An Ex-Parte Order Passed By Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] On 29-03-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] On Best Judgment Basis U/S 144 Of The Act On 12-12-2019. The Registry Has Noted A Delay Of 282 Days In The Appeal, The Condonation Of Which Has Been Sought By Ld. Ar On The Strength Of Affidavit Of The Assessee.

For Appellant: Shri M.Karunakaran(Advocate) -Ld.ARFor Respondent: Shri S. Easwar(JCIT)-Ld. DR
Section 144

Janaki Ammal Ayya Nadar Trust, Sivakasi vs. ITO, Exemptions, Madurai

The appeal stand dismissed

ITA 565/CHNY/2024[2012-13]Status: DisposedITAT Chennai20 May 2024AY 2012-13

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.565/Chny/2024 (िनधा<रण वष< / Assessment Year: 2012-13) Janaki Ammal Ayya Nadar Trust Ito (Exemptions) बनाम 12A, Chairman Shanmugam Road Madurai / Vs. Sivakasi – 626 123 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaatj-0704-E (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri V. Srikrishnan (Ca) – Ld. Ar " थ"कीओरसे/Respondent By : Shri S. Easwar (Jcit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Final Hearing : 20-05-2024 घोषणाकीतारीख /Date Of Pronouncement : 20-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2012-13 Arises Out Of An Passed By Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] On 31-12-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 144 R.W.S 147 Of The Act On 24-10-2019. The Assessee Is Stated To Be A Registered Trust. The Registry Has Noted A Delay Of 4 Days Which Stand Condoned.

For Appellant: Shri V. Srikrishnan (CA) – Ld. ARFor Respondent: Shri S. Easwar (JCIT) – Ld. Sr. DR
Section 144Section 2(15)

Marg Properties Ltd, Chennai vs. DCIT, Chennai

The appeal stand allowed for statistical purposes

ITA 555/CHNY/2024[2013-14]Status: DisposedITAT Chennai20 May 2024AY 2013-14

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.555/Chny/2024 (िनधा<रण वष< / Assessment Year: 2013-14) Marg Properties Ltd. Dcit बनाम No.57/2B, Sri Sai Subhodaya Apartment Corporate Circle 4(1) East Coast Road, Thiruvanmiyur Chennai – 600 034 / Vs. Chennai – 600 041 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aagcm-2942-J (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri D. Anand (Advocate) - Ld. Ar " थ"कीओरसे/Respondent By : Shri V. Nandakumar (Cit)-Ld. Dr सुनवाईकीतारीख/Date Of Final Hearing : 20-05-2024 घोषणाकीतारीख /Date Of Pronouncement : 20-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2013-14 Arises Out Of An Passed By Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] On 12-02-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 144 Of The Act On 13-09-2021. The Assessee Has Failed To Appear Before Any Of The Lower Authorities. The Ld. Ar Pleaded For Another Opportunity Of Hearing Which Has Been Opposed By Ld. Sr. Dr.

For Appellant: Shri D. Anand (Advocate) - Ld. ARFor Respondent: Shri V. Nandakumar (CIT)-Ld. DR
Section 144Section 68

Perumal Jothiraj, Namakkal vs. ITO Ward 1, Namakkala

The appeal stand allowed for statistical purposes

ITA 545/CHNY/2024[2011-12]Status: DisposedITAT Chennai20 May 2024AY 2011-12

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.545/Chny/2024 (िनधा<रण वष< / Assessment Year: 2011-12) Perumal Jothiraj Ito बनाम 29B, Bathrakali Street, Sp Pudur Ward -1 / Vs. Namakkal – 637 001 Namakkal "थायीलेखासं./जीआइआरसं./Pan/Gir No. Agbpj-9722-F (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri S. Sirdhar (Advocate-Erode) - Ld. Ar (Virtual) " थ"कीओरसे/Respondent By : Shri S.Easwar (Jcit)-Ld. Sr. Dr सुनवाईकीतारीख/Date Of Final Hearing : 20-05-2024 घोषणाकीतारीख /Date Of Pronouncement : 20-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2011-12 Arises Out Of An Passed By Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] On 05-01-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 144 R.W.S 147 Of The Act On 19-11-2019. The Assessee Has Failed To Appear Before Any Of The Lower Authorities. The Ld. Ar Pleaded For Another Opportunity Of Hearing Which Has Been Opposed By Ld. Sr. Dr.

For Appellant: Shri S. Sirdhar (Advocate-Erode) - Ld. ARFor Respondent: Shri S.Easwar (JCIT)-Ld. Sr. DR
Section 144

Prakash Mahiba Devi, Coimbatore vs. ITO, Ward 2(1), Tirupur

The appeal stand allowed for statistical purposes

ITA 544/CHNY/2024[2013-14]Status: DisposedITAT Chennai20 May 2024AY 2013-14

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.544/Chny/2024 (िनधा<रण वष< / Assessment Year: 2013-14) Prakash Mahiba Devi Ito बनाम No.183, Nathakoundampalayam Ward -2(1) Ward No1, Vadamalaipalayam Tirupur. / Vs. Coimbatore – 641 664 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Caepm-5175-N (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri S. Sirdhar (Advocate-Erode) - Ld. Ar (Virtual) " थ"कीओरसे/Respondent By : Shri S.Easwar (Jcit)-Ld. Sr. Dr सुनवाईकीतारीख/Date Of Final Hearing : 20-05-2024 घोषणाकीतारीख /Date Of Pronouncement : 20-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2013-14 Arises Out Of An Passed By Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] On 10-01-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 144 R.W.S. 147 Of The Act On 15-03-2022. The Assessee Has Failed To Appear Before Any Of The Lower Authorities. The Ld. Ar

For Appellant: Shri S. Sirdhar (Advocate-Erode) - Ld. ARFor Respondent: Shri S.Easwar (JCIT)-Ld. Sr. DR
Section 144

Mani Senthil Murugan, Cuddalore vs. ITO, Ward 4, Cuddalore

The appeal stand allowed for statistical purposes

ITA 541/CHNY/2024[2017-18]Status: DisposedITAT Chennai20 May 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.541/Chny/2024 (िनधा<रण वष< / Assessment Year: 2017-18) Mani Senthil Murugan Ito बनाम 374, China Purangani St Ward 4 Kadampuliyar, Panruti Cuddalore / Vs. Cuddalore – 607 106 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Cfbps-9618-Q (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : None " थ"कीओरसे/Respondent By : Shri V. Nandakumar (Cit)-Ld. Dr सुनवाईकीतारीख/Date Of Final Hearing : 20-05-2024 घोषणाकीतारीख /Date Of Pronouncement : 20-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2017-18 Arises Out Of An Passed By Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] On 17-08-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 144 Of The Act On 14-11-2019. The Assessee Has Failed To Appear Before Any Of The Lower Authorities. None Has Appeared For Assessee Even Before Us. The Ld. Sr. Dr Pleaded For Dismissal Of The Appeal. The Registry Has Also Noted A Delay Of 137 Days In The Appeal

For Appellant: NoneFor Respondent: Shri V. Nandakumar (CIT)-Ld. DR
Section 144

Bijay Kumar Swain, Cuttack vs. Income Tax Officer, NFAC

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

ITA 118/CTK/2024[2013-14]Status: HeardITAT Cuttack17 May 2024AY 2013-14

Bench: Before Shri Rajpal Yadavrajpal Yadav & Shri R.K.Pandar.K.Pandaassessment Year : 2013-14 Bijay Kumar Swain, Bijay Kumar Swain, Vs. Income Tax Officer, Nfac, Income Tax Officer, Nfac, M/S. M/S. Jholei Swain Jholei Swain & & Sons, Sons, Delhi Khajoor Godown, Chhatra Bazar, Khajoor Godown, Chhatra Bazar, Fruit Market, Cuttack Fruit Market, Cuttack Pan/Gir No Pan/Gir No. (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri Lalatendu Sahu, Ca Lalatendu Sahu, Ca Revenue By : Shri S.C.Mohanty, Ld Sr Dr : Shri S.C.Mohanty, Ld Sr Dr Date Of Hearing : 17/0 05/2024 Date Of Pronouncement : 17/0 /05/2024 O R D E R Per R.K.Pandaper R.K.Pandathis Is An Appeal Filed By The Assessee Against The Order Of The Ld This Is An Appeal Filed By The Assessee Against The Order Of The Ld This Is An Appeal Filed By The Assessee Against The Order Of The Ld Cit(A), Nfac, Delhi Dated Cit(A), Nfac, Delhi Dated 19.12.2023 In Appeal No. In Appeal No.Nfac/2012- 13/10150448 Relating To The Assessment Year 2013-14. 14. 2. The Appeal Is Time Barred By 17 Days. The Assessee Has Filed The Appeal Is Time Barred By 17 Days. The Assessee Has Filed The Appeal Is Time Barred By 17 Days. The Assessee Has Filed A Condonation Petition Supported By Petition Supported By An Affidavit, Inter Alia, Stating That Due , Inter Alia, Stating That Due To His High Blood Pressure & Prolonged Illness, He Was Advised By The His High Blood Pressure & Prolonged Illness, He Was Advised By The His High Blood Pressure & Prolonged Illness, He Was Advised By The Doctor To Take One Month Rest. Therefore, There Was Doctor To Take One Month Rest. Therefore, There Was A Delay Of 17 Days In P A G E 1 | 5 Assessment Year : 2013-14

For Appellant: Shri Lalatendu Sahu, CAFor Respondent: Shri S.C.Mohanty, ld Sr DR
Section 142(1)Section 144Section 147Section 148Section 69A