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

S.R. Saraswathy Educational Charitable Trust, Vridhachalam vs. ITO, Exemptions Ward-2, Chennai

The appeal stand allowed for statistical purposes

ITA 440/CHNY/2024[2017-18]Status: DisposedITAT Chennai02 May 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.440/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2017-18) M/S. S.R. Saraswathy Educational Ito बनाम/ Charitable Trust Exemption Ward -2, 1616, Alichikudi Road, Chennai. Vs. Vridhachalam – 606 001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aamts-7621-M (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri Saroj Kumar Parida (Advocate) -Ld.Ar " थ"कीओरसे/Respondent By : Shri Ar V Sreenivasan (Addl.Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 30-04-2024 घोषणा की तारीख /Date Of Pronouncement : 02-05-2024 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 22-12-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] On Best Judgment Basis U/S 144 Of The Act On 26-12-2019. During Hearing, Ld. Ar Has Pleaded For Another Opportunity Of Hearing Which Has Been Opposed By Ld. Sr. Dr. The Ld. Ar Also Submitted That Written Submissions Were Filed By The Assessee On 22-12-2023 Which Remained To The Considered.

For Appellant: Shri Saroj Kumar Parida (Advocate) -Ld.ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT)-Ld. Sr. DR
Section 11Section 144

Gurusamy Ashok Kumar, Chennai vs. ITO, Chennai

The appeal stand allowed for statistical purposes

ITA 412/CHNY/2024[2013-14]Status: DisposedITAT Chennai01 May 2024AY 2013-14

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.412/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2013-14) Sh. Gurusamy Ashok Kumar Ito बनाम/ Vs. No.2, Access Marvel, Urapakkam Non-Corporate Ward 22(6) Chennai – 603 210 Tambaram, Chennai – 600 045 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Anypa-3743-R (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri D. Anand (Advocate) – Ld. Ar " थ"कीओरसे/Respondent By : Shri Arv Srinivasan (Addl. Cit) – Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 29-04-2024 घोषणा की तारीख /Date Of Pronouncement : 01-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2013- 14 Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 22-12-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 144 R.W.S. 147 Of The Act On 31-03-2022. The Assessment Has Been Made On Best Judgment Basis Sand Ld. Ao Made Addition Of Cash Deposit For Rs.105.17 Lacs. The Position

For Appellant: Shri D. Anand (Advocate) – Ld. ARFor Respondent: Shri ARV Srinivasan (Addl. CIT) – Ld. Sr. DR
Section 144

Sankaran Balaji, Vellore vs. ITO, Ward(1), Vellore

The appeal stand allowed for statistical purposes

ITA 344/CHNY/2024[2017-18]Status: DisposedITAT Chennai01 May 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.344/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2017-18) Sankaran Balaji Ito बनाम/ Vs. 80, Veppamara Street Ward 1 Velapadi, Vellore – 632001 Vellore "थायीलेखासं./जीआइआरसं./Pan/Gir No. Anspb-1930-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri D. Anand (Advocate) For Shri T.Vasudevan (Advocate) – Ld. Ar " थ"कीओरसे/Respondent By : Shri Arv Srinivasan (Addl. Cit) – Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 29-04-2024 घोषणा की तारीख /Date Of Pronouncement : 01-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2017- 18 Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 18-12-2023 In The Matter Of An Assessment Framed By Ld. Ao U/S 144 Vide Order Dated 19-12-2019. In The Assessment Order, Ld. Ao Made Addition Of Cash Deposit For Rs.18.22 Lacs. The Ld. Cit(A)

For Appellant: Shri D. Anand (Advocate) for ShriFor Respondent: Shri ARV Srinivasan (Addl. CIT) – Ld. Sr. DR
Section 144

Karuppan Gomathi, Namakkal vs. ITO, Wrd-2, Namakkal

The appeal stand allowed for statistical purposes

ITA 280/CHNY/2024[2017-18]Status: DisposedITAT Chennai01 May 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.280/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2017-18) Karuppan Gomathi Ito Ward 2 D.No.5/7A, Panamarthupatty Namakkal बनाम/ Vs. Pettapalayam Post Namakkal – 637 015 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Bgppg-5220-C (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : None " थ"कीओरसे/Respondent By : Shri Arv Srinivasan (Addl. Cit) – Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 29-04-2024 घोषणा की तारीख /Date Of Pronouncement : 01-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2017- 18 Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 21-01-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 147 R.W.S 144 Of The Act On 24-03-2022. At The Time Of Hearing, None Appeared For Assessee. However, It Emerges That The Assessment Has Been Framed On Best Judgment

For Appellant: NoneFor Respondent: Shri ARV Srinivasan (Addl. CIT) – Ld. Sr. DR
Section 147