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

Shri S. Tulasidoss Nedunselian, Chennai vs. ACIT, CC - 3 (2), Chennai

In the result, appeals filed by the assessee for assessment years 2011-12 to 2017-18 are allowed

ITA 472/CHNY/2020[2017-18]Status: DisposedITAT Chennai23 Aug 2023AY 2017-18

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 466, 467, 468, 469, 470, 471 & 472/Chny/2020 िनधा"रण वष" / Assessment Years: 2011-12, 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2017-18 S. Tulasidoss Nedunselian Assistant Commissioner Of No. 6, New No. 24, Eb Colony, V. Income Tax, First Main Road, Central Circle 3(2), Adambakkam, Chennai. Chennai – 600 088. [Pan: Adrpn-8320-N] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. K.G. Raghunath, Advocate अपीलाथ" क" ओर से/Appellant By ""यथ" क" ओर से/Respondent By : Shri. Clement Ramesh Kumar, Cit सुनवाई क" तारीख/Date Of Hearing : 19.07.2023 घोषणा क" तारीख/Date Of Pronouncement : 23.08.2023 आदेश /O R D E R Per Bench: This Bunch Of Seven Appeals Filed By The Assessee Are Directed Against The Common Order Passed By The Commissioner Of Income-Tax (Appeals) -18, Chennai Dated 26.12.2019 & Pertains To Assessment Years 2011-12 To 2017-18. Since, The Facts Are Identical & Issues Are Common, For The Sake Of Convenience, These Appeals Were Heard Together & Are Being Disposed Off By This Consolidated Order.

For Respondent: Shri. Clement Ramesh Kumar, CIT
Section 115BSection 132Section 132(4)Section 139Section 144Section 153ASection 153B(1)(b)Section 69A

Shri S. Tulasidoss Nedunselian, Chennai vs. ACIT, CC - 3 (2), Chennai

In the result, appeals filed by the assessee for assessment years 2011-12 to 2017-18 are allowed

ITA 471/CHNY/2020[2016-17]Status: DisposedITAT Chennai23 Aug 2023AY 2016-17

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 466, 467, 468, 469, 470, 471 & 472/Chny/2020 िनधा"रण वष" / Assessment Years: 2011-12, 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2017-18 S. Tulasidoss Nedunselian Assistant Commissioner Of No. 6, New No. 24, Eb Colony, V. Income Tax, First Main Road, Central Circle 3(2), Adambakkam, Chennai. Chennai – 600 088. [Pan: Adrpn-8320-N] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. K.G. Raghunath, Advocate अपीलाथ" क" ओर से/Appellant By ""यथ" क" ओर से/Respondent By : Shri. Clement Ramesh Kumar, Cit सुनवाई क" तारीख/Date Of Hearing : 19.07.2023 घोषणा क" तारीख/Date Of Pronouncement : 23.08.2023 आदेश /O R D E R Per Bench: This Bunch Of Seven Appeals Filed By The Assessee Are Directed Against The Common Order Passed By The Commissioner Of Income-Tax (Appeals) -18, Chennai Dated 26.12.2019 & Pertains To Assessment Years 2011-12 To 2017-18. Since, The Facts Are Identical & Issues Are Common, For The Sake Of Convenience, These Appeals Were Heard Together & Are Being Disposed Off By This Consolidated Order.

For Respondent: Shri. Clement Ramesh Kumar, CIT
Section 115BSection 132Section 132(4)Section 139Section 144Section 153ASection 153B(1)(b)Section 69A

Shri S. Tulasidoss Nedunselian, Chennai vs. ACIT, CC - 3 (2), Chennai

In the result, appeals filed by the assessee for assessment years 2011-12 to 2017-18 are allowed

ITA 470/CHNY/2020[2015-16]Status: DisposedITAT Chennai23 Aug 2023AY 2015-16

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 466, 467, 468, 469, 470, 471 & 472/Chny/2020 िनधा"रण वष" / Assessment Years: 2011-12, 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2017-18 S. Tulasidoss Nedunselian Assistant Commissioner Of No. 6, New No. 24, Eb Colony, V. Income Tax, First Main Road, Central Circle 3(2), Adambakkam, Chennai. Chennai – 600 088. [Pan: Adrpn-8320-N] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. K.G. Raghunath, Advocate अपीलाथ" क" ओर से/Appellant By ""यथ" क" ओर से/Respondent By : Shri. Clement Ramesh Kumar, Cit सुनवाई क" तारीख/Date Of Hearing : 19.07.2023 घोषणा क" तारीख/Date Of Pronouncement : 23.08.2023 आदेश /O R D E R Per Bench: This Bunch Of Seven Appeals Filed By The Assessee Are Directed Against The Common Order Passed By The Commissioner Of Income-Tax (Appeals) -18, Chennai Dated 26.12.2019 & Pertains To Assessment Years 2011-12 To 2017-18. Since, The Facts Are Identical & Issues Are Common, For The Sake Of Convenience, These Appeals Were Heard Together & Are Being Disposed Off By This Consolidated Order.

For Respondent: Shri. Clement Ramesh Kumar, CIT
Section 115BSection 132Section 132(4)Section 139Section 144Section 153ASection 153B(1)(b)Section 69A

Shri S. Tulasidoss Nedunselian, Chennai vs. ACIT, CC - 3 (2), Chennai

In the result, appeals filed by the assessee for assessment years 2011-12 to 2017-18 are allowed

ITA 469/CHNY/2020[2014-15]Status: DisposedITAT Chennai23 Aug 2023AY 2014-15

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 466, 467, 468, 469, 470, 471 & 472/Chny/2020 िनधा"रण वष" / Assessment Years: 2011-12, 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2017-18 S. Tulasidoss Nedunselian Assistant Commissioner Of No. 6, New No. 24, Eb Colony, V. Income Tax, First Main Road, Central Circle 3(2), Adambakkam, Chennai. Chennai – 600 088. [Pan: Adrpn-8320-N] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. K.G. Raghunath, Advocate अपीलाथ" क" ओर से/Appellant By ""यथ" क" ओर से/Respondent By : Shri. Clement Ramesh Kumar, Cit सुनवाई क" तारीख/Date Of Hearing : 19.07.2023 घोषणा क" तारीख/Date Of Pronouncement : 23.08.2023 आदेश /O R D E R Per Bench: This Bunch Of Seven Appeals Filed By The Assessee Are Directed Against The Common Order Passed By The Commissioner Of Income-Tax (Appeals) -18, Chennai Dated 26.12.2019 & Pertains To Assessment Years 2011-12 To 2017-18. Since, The Facts Are Identical & Issues Are Common, For The Sake Of Convenience, These Appeals Were Heard Together & Are Being Disposed Off By This Consolidated Order.

For Respondent: Shri. Clement Ramesh Kumar, CIT
Section 115BSection 132Section 132(4)Section 139Section 144Section 153ASection 153B(1)(b)Section 69A

Shri S. Tulasidoss Nedunselian, Chennai vs. ACIT, CC - 3 (2), Chennai

In the result, appeals filed by the assessee for assessment years 2011-12 to 2017-18 are allowed

ITA 468/CHNY/2020[2013-14]Status: DisposedITAT Chennai23 Aug 2023AY 2013-14

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 466, 467, 468, 469, 470, 471 & 472/Chny/2020 िनधा"रण वष" / Assessment Years: 2011-12, 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2017-18 S. Tulasidoss Nedunselian Assistant Commissioner Of No. 6, New No. 24, Eb Colony, V. Income Tax, First Main Road, Central Circle 3(2), Adambakkam, Chennai. Chennai – 600 088. [Pan: Adrpn-8320-N] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. K.G. Raghunath, Advocate अपीलाथ" क" ओर से/Appellant By ""यथ" क" ओर से/Respondent By : Shri. Clement Ramesh Kumar, Cit सुनवाई क" तारीख/Date Of Hearing : 19.07.2023 घोषणा क" तारीख/Date Of Pronouncement : 23.08.2023 आदेश /O R D E R Per Bench: This Bunch Of Seven Appeals Filed By The Assessee Are Directed Against The Common Order Passed By The Commissioner Of Income-Tax (Appeals) -18, Chennai Dated 26.12.2019 & Pertains To Assessment Years 2011-12 To 2017-18. Since, The Facts Are Identical & Issues Are Common, For The Sake Of Convenience, These Appeals Were Heard Together & Are Being Disposed Off By This Consolidated Order.

For Respondent: Shri. Clement Ramesh Kumar, CIT
Section 115BSection 132Section 132(4)Section 139Section 144Section 153ASection 153B(1)(b)Section 69A

Shri S. Tulasidoss Nedunselian, Chennai vs. ACIT, CC - 3 (2), Chennai

In the result, appeals filed by the assessee for assessment years 2011-12 to 2017-18 are allowed

ITA 467/CHNY/2020[2012-13]Status: DisposedITAT Chennai23 Aug 2023AY 2012-13

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 466, 467, 468, 469, 470, 471 & 472/Chny/2020 िनधा"रण वष" / Assessment Years: 2011-12, 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2017-18 S. Tulasidoss Nedunselian Assistant Commissioner Of No. 6, New No. 24, Eb Colony, V. Income Tax, First Main Road, Central Circle 3(2), Adambakkam, Chennai. Chennai – 600 088. [Pan: Adrpn-8320-N] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. K.G. Raghunath, Advocate अपीलाथ" क" ओर से/Appellant By ""यथ" क" ओर से/Respondent By : Shri. Clement Ramesh Kumar, Cit सुनवाई क" तारीख/Date Of Hearing : 19.07.2023 घोषणा क" तारीख/Date Of Pronouncement : 23.08.2023 आदेश /O R D E R Per Bench: This Bunch Of Seven Appeals Filed By The Assessee Are Directed Against The Common Order Passed By The Commissioner Of Income-Tax (Appeals) -18, Chennai Dated 26.12.2019 & Pertains To Assessment Years 2011-12 To 2017-18. Since, The Facts Are Identical & Issues Are Common, For The Sake Of Convenience, These Appeals Were Heard Together & Are Being Disposed Off By This Consolidated Order.

For Respondent: Shri. Clement Ramesh Kumar, CIT
Section 115BSection 132Section 132(4)Section 139Section 144Section 153ASection 153B(1)(b)Section 69A

Shri S. Tulasidoss Nedunselian, Chennai vs. ACIT, CC - 3 (2), Chennai

In the result, appeals filed by the assessee for assessment years 2011-12 to 2017-18 are allowed

ITA 466/CHNY/2020[2011-12]Status: DisposedITAT Chennai23 Aug 2023AY 2011-12

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 466, 467, 468, 469, 470, 471 & 472/Chny/2020 िनधा"रण वष" / Assessment Years: 2011-12, 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2017-18 S. Tulasidoss Nedunselian Assistant Commissioner Of No. 6, New No. 24, Eb Colony, V. Income Tax, First Main Road, Central Circle 3(2), Adambakkam, Chennai. Chennai – 600 088. [Pan: Adrpn-8320-N] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. K.G. Raghunath, Advocate अपीलाथ" क" ओर से/Appellant By ""यथ" क" ओर से/Respondent By : Shri. Clement Ramesh Kumar, Cit सुनवाई क" तारीख/Date Of Hearing : 19.07.2023 घोषणा क" तारीख/Date Of Pronouncement : 23.08.2023 आदेश /O R D E R Per Bench: This Bunch Of Seven Appeals Filed By The Assessee Are Directed Against The Common Order Passed By The Commissioner Of Income-Tax (Appeals) -18, Chennai Dated 26.12.2019 & Pertains To Assessment Years 2011-12 To 2017-18. Since, The Facts Are Identical & Issues Are Common, For The Sake Of Convenience, These Appeals Were Heard Together & Are Being Disposed Off By This Consolidated Order.

For Respondent: Shri. Clement Ramesh Kumar, CIT
Section 115BSection 132Section 132(4)Section 139Section 144Section 153ASection 153B(1)(b)Section 69A

Shri Amrit Raj Gupta, Bilaspur vs. Income Tax Officer, Ward-1(1), Bilaspur

In the result, appeal of the assessee is partly allowed

ITA 26/RPR/2023[2013-14]Status: DisposedITAT Raipur23 Aug 2023AY 2013-14

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita No.26/Rpr/2023 निर्धारण वर्ष /Assessment Year: 2013-14 Shri Amrit Raj Gupta Vs Income Tax Officer Ward No.25 Ward-1(1) Hatri Chowk Bilaspur Juna, Bilaspur Chattisgarh- 495 001 Pan No. Apmpg 1659Q (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. निर्धारितीती की ओर से /Assessee By : Shri Sunil Kumar Agarwal & Smt. Laxmi Sharma, Cas राजस्व की ओर से /Revenue By : Shri Satya Prakash Sharma, Sr. Dr सुनवाई ाई की तारीख / Date Of Hearing : 17/08/2023 घोषणाणा की तारीख/Date Of Pronouncement : 23/08/2023 आदेश / O R D E R Per Arun Khodpia, Am : The Captioned Appeal Of The Assessee Is Directed Against The Order Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, U/S 250 Of Income Tax Act, 1961 Dated 23.11.2022 For Assessment Year 2013-14, Arose From The Order U/S 144/147 Of The I.T. Act, 1961 Framed By The Assessing Officer, Ito, Ward- 1(1), Bilashpur Dated 19.11.2018. The Grounds Of The Appeal Raised By The Assessee Are As Under: “1. On The Facts & Circumstances Of The Case, The Ld. Cita) Has Erred In Sustaining The Addition Of Rs.58,00,000/- Made By The Ld. Ao On Account Of Undisclosed Income Being Capital Gain. 2. The Appellant Craves Leave, To Add Urge, Alter, Modify Or Withdraw Any Ground/S Before Or At The Time Of Hearing.”

For Appellant: Shri Sunil Kumar Agarwal & Smt. LaxmiFor Respondent: Shri Satya Prakash Sharma, Sr. DR
Section 144Section 147Section 148Section 250

Dinesh Kumar Dixit, Raipur vs. Income Tax Officer, Ward-3(4), Raipur

In the result, the appeal of the assessee is partly allowed in terms of our observations herein above

ITA 167/RPR/2023[2017-18]Status: DisposedITAT Raipur23 Aug 2023AY 2017-18

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita No.167/Rpr/2023 निर्धारण वर्ष /Assessment Year: 2017-18 Dinesh Kumar Dixit Vs Income Tax Officer 1, Dixit Bhawan, K.K. Road Ward-3(4) Moudhapara, Raipur-492 001 (Cg) Raipur (C.G.) Pan: Actpd 0023H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्धारितीती की ओर से /Assessee By : Shri Prafulla Pendse, Ca राजस्व की ओर से /Revenue By : Shri Satya Prakash Sharma, Sr-Dr सुनवाई ाई की तारीख / Date Of Hearing : 22/08/2023 घोषणाणा की तारीख/Date Of Pronouncement : 23/08/2023 आदेश / O R D E R Per Arun Khodpia, Am : This Appeal Is Filed By The Assessee Against The Order Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi Dated 20.03.2023, Arose On The Issues Raised Against The Order Of Assessing Officer Framed U/S 144 Of The Income Tax Act Dated 27.11.2019. The Grounds Of The Appeal Raised By The Assessee Are As Under: “1. That The Order Is Bad In Law As Well As On Facts As The Ld. Cit(A) Has Grossly Erred In Confirming The Action Of Ld. Ao In Making Addition Of Rs.96,43,971/- Under The Income Tax Act, 1961Contrary To The Provisions Of Income Tax Act. 2. The Learned Cit(A) Erred In Sustaining Addition Of Rs.70,31,100/- In Respect Of Alleged Cash Deposits In Bank Account During The Period Of Demonetization, When The Same Is Same At Variance With The Actual Figures Recorded In The Books Of Accounts.

For Appellant: Shri Prafulla Pendse, CAFor Respondent: Shri Satya Prakash Sharma, SR-DR
Section 115BSection 133(6)Section 142(1)Section 143(2)Section 144Section 272A(1)(d)Section 44ASection 68