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

Munusamy Rajamani Ramesh, Salem vs. ITO, Ward-1(1), Salem

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

ITA 894/CHNY/2023[2010-11]Status: DisposedITAT Chennai17 Oct 2023AY 2010-11

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.894/Chny/2023 िनधा"रण वष"/Assessment Year: 2010-11 Munusamy Rajamani Ramesh, Vs. The Income Tax Officer, 89B/30B Thiyagi Arunachalam Street, Ward 1(1), Ammapet, Salem 636 003. Salem. [Pan: Abtpr5435Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Girish Kumar, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 17.10.2023 घोषणा की तारीख /Date Of Pronouncement : 17.10.2023 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi, Dated 12.06.2023 Relevant To The Assessment Year 2010-11. 2. The Appeal Filed By The Assessee Is Delayed By 3 Days In Filing The Appeal, For Which, The Assessee Has Filed Petition In Support Of An Affidavit For Condonation Of The Delay, To Which; The Ld. Dr Has Not Raised Any Serious Objection. Consequently, Since The Assessee Was Prevented By 2

For Appellant: Shri Girish Kumar, AdvocateFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 142(1)Section 143(2)Section 144Section 147Section 148Section 69A

Biosini Nutraceuticals, Krishnagiri vs. ITO, Ward 1, Krishnagiri

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

ITA 887/CHNY/2023[2017-18]Status: DisposedITAT Chennai17 Oct 2023AY 2017-18

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.887/Chny/2023 िनधा"रण वष"/Assessment Year: 2017-18 M/S. Biosini Nutraceuticals, Vs. The Income Tax Officer, Chennai High Road Near Jain Temple, Ward 1, Sadanapalli Post, Krishnagiri, Krishnagiri. Tamil Nadu 635 108. [Pan: Aahfb7412N] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T.S. Lakshmi Venkataraman, Fca ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 17.10.2023 घोषणा की तारीख /Date Of Pronouncement : 17.10.2023 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi, Dated 07.07.2023 For Assessment Year 2017-18. 2. Brief Facts Of The Case Are That As Per The Information Available To The Department, The Assessee Made Cash Deposits In Specified Bank Notes (Sbns) (Demonetized Currency) In Bank Account(S) During The Demonetized Period I.E., 09.11.2016 To 30.12.2016 Amounting To 2

For Appellant: Shri T.S. Lakshmi Venkataraman, FCAFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 133(6)Section 142(1)Section 144Section 69

Manimaran Govindharaju, Namakkal vs. ITO, Ward-3, Namakkal

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

ITA 884/CHNY/2023[2010-11]Status: DisposedITAT Chennai17 Oct 2023AY 2010-11

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.884/Chny/2023 िनधा"रण वष"/Assessment Year: 2010-11 Mr. Manimaran Govindharaju, Vs. The Income Tax Officer, Door No. 5/9, Onnankaradu, Cs Puram Ward 3, Post, Rasipuram, Namakkal 637 401, Namakkal. Tamil Nadu. [Pan:Axjpm1816E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T.S. Lakshmi Venkataraman, Fca ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 17.10.2023 घोषणा की तारीख /Date Of Pronouncement : 17.10.2023 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi, Dated 21.06.2023 Relevant To The Assessment Year 2010-11. 2. Brief Facts Of The Case Are That As Per The Air Information, The Assessee Made Cash Deposits Amounting To ₹.10,43,500/- In His Savings Bank Account Maintained With The Axis Bank Limited During The Financial

For Appellant: Shri T.S. Lakshmi Venkataraman, FCAFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 143(2)Section 144Section 147Section 148Section 69A

Yesjay Exports, Chennai vs. ACIT, Chennai

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

ITA 882/CHNY/2023[2017-18]Status: DisposedITAT Chennai17 Oct 2023AY 2017-18

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.882/Chny/2023 िनधा"रण वष"/Assessment Year: 2017-18 Yesjay Exports, Vs. The Assistant Commissioner Of Old No. 73, New No. 90, Orient Income Tax, Chamber, 2Nd Floor, Armenian Street, Non Corporate Circle 12(1), Parrys, Chennai 600 001. Chennai. [Pan: Aaafy3830C] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Venkataraman, Ca ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 17.10.2023 घोषणा की तारीख /Date Of Pronouncement : 17.10.2023 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi, Dated 12.05.2023 Relevant To The Assessment Year 2017-18. 2. Brief Facts Of The Case Are That The Assessee Is A Firm & In The Business Of Importing & Selling Of Pvc Materials, Which Is A Stop Filer. A Notice Under Section 142(1) Of The Income Tax Act, 1961 [“Act” In Short]

For Appellant: Shri R. Venkataraman, CAFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 131Section 133(6)Section 139Section 142(1)Section 144