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

Sapna Vipin Sethi, Auranagabad vs. ITO WD-1(5), Aurangabad

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

ITA 905/PUN/2026[2015-16]Status: DisposedITAT Pune31 Jul 2026AY 2015-16

Bench: Shri Rama Kanta Panda & Ms. Astha Chandraassessment Year : 2015-16 Sapna Vipin Sethi, Ito, Ward-1(5), Flat No.1, Aurangabad 2Nd Floor, Naraya Plaza, Vs. Lic Building, Cidco, B-Wing, Cidco Cannaught Cannaught Place No.5, Garden N-5, Cidco Jalgaon Road, Aurangabad. Aurangabad. Pan : Aptps1554H (Appellant) (Respondent) Assessee By : Shri Shubham Rathi (Virtual) Department By : Ms. Bhavya. I.V. – Jt.Cit Date Of Hearing : 24-06-2026 Date Of Pronouncement : 31-07-2026 O R D E R Per Astha Chandra, J.M.: The Appeal Filed By The Assessee Is Directed Against The Order Dated 02-01-2026 Of The Ld. Commissioner Of Income Tax (Appeals), Nfac, Delhi [“Cit(A)/Nfac”], U/S. 250 Of The Income Tax Act, 1961 (The “Act”), Pertaining To Assessment Year (“Ay”) 2015-16. 2. Briefly Stated, The Facts Of The Case Are That The Assessee Is An Individual. She Did Not File Her Return Of Income For Ay. 2015-16. Based On The Information Available With The Department, It Was Found That The Assessee Had Entered Into Certain Transactions Relating To Purchase Of Immoveable Property & Deposit Of Cash In Her Savings Bank Account Maintained With Bombay Mercantile Co-Operative Bank Ltd., The Sources Of Which Remained Unexplained Due To Non-Filing Of Return By The Assessee. The Case Of The Assessee Was Thus Reopened U/S. 147 Of The Act By Issue Of Notice U/S. 148 Of The Act Dt. 07-04-2022. In Response To The Said Notice

For Appellant: Shri Shubham RathiFor Respondent: Ms. Bhavya. I.V. – Jt.CIT
Section 133(6)Section 142(1)Section 147Section 148Section 151ASection 249(3)Section 250Section 69A

Sanjau Bajirao Balwadkar, Pune vs. ITO WD-2(2), Pune

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

ITA 676/PUN/2026[2018-19]Status: DisposedITAT Pune31 Jul 2026AY 2018-19

Bench: Shri Rama Kanta Panda & Ms. Astha Chandraassessment Year : 2018-19 Sanjay Bajirao Balwadkar, Income Tax Officer, A/P Balewadi, Tal. Haveli, Ward-2(2), Pune-411045. Vs. Pmt Building, Pan : Aajpb3906H Swargate, Pune-411037. (Appellant) (Respondent) Assessee By : Shri Rohit S Tapadiya Department By : Shri Sandeep P Sathe, Jcit Date Of Hearing : 28-07-2026 Date Of Pronouncement : 31-07-2026 O R D E R Per Astha Chandra, J.M.: The Appeal Filed By The Assessee Is Directed Against The Order Dated 07-08-2025 Of The Ld. Commissioner Of Income Tax (Appeals), Nfac, Delhi [“Cit(A)/Nfac”], U/S. 250 Of The Income Tax Act, 1961 (The “Act”), Pertaining To Assessment Year (“Ay”) 2018-19. 2. There Is A Delay Of 105 Days In Filing Of This Appeal Before The Tribunal, For Which The Assessee Has Filed An Application Seeking Condonation Of The Said Delay Along With An Affidavit, Explaining Therein The Reasons For Such Delay. After Hearing Both The Sides, We Are Of The View That The Delay Is Attributable To The Sufficient Cause. We, Therefore, In Light Of The Decisions Of The Hon'Ble Supreme Court In The Case Of Collector, Land Acquisition Vs. Mst. Katiji & Ors. (1987) 167 Itr 471 (Sc) & In The Case Of Inder Singh Vs. The State Of Madhya Pradesh Reported In 2025 Live Law (Sc) 339, Condone The Said Delay & Proceed To Decide The Appeal.

For Appellant: Shri Rohit S TapadiyaFor Respondent: Shri Sandeep P Sathe, JCIT
Section 142(1)Section 144Section 147Section 148Section 148ASection 151Section 250