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

Civil & Electrical Projects Constructing Co (India) Private Limited.., Pune vs. Income Tax Officer, Ward - 1(!), Pune

The appeal is ALLOWED FOR STATISTCIAL PURPOSES

ITA 29/PUN/2023[2012-13]Status: DisposedITAT Pune06 Jul 2023AY 2012-13

Bench: Shri Partha Sarathi Chaudhury & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No. 29/Pun/2023 निर्धारण वर्ा / Assessment Year : 2012-13 Civil & Electrical Projects Constructing Co.(I) Pvt. Ltd., Shaan Education Society, Sr.1/1-1, Next To Bramha Estate, Kondhwa, Pune – 411 048 . . . . . . . अपऩलधथी / Appellant Pan: Aaefc3943Q बनाम / V/S Income Tax Officer, 1(1), . . . . . . . प्रत्यथी / Respondent Pune द्वारा / Appearances Assessee By : Shri Bhuvanesh Kankani Revenue By : Shri Ramnath P. Murkunde सपिवधई की तधरऩख / Date Of Conclusive Hearing : 04/07/2023 घोर्णध की तधरऩख / Date Of Pronouncement : 06/07/2023 आदेश / Order Per G. D. Padmahshali, Am; This Appeal Of The Assessee For Assessment Year [For Short ‘Ay’] 2012-13 Is Assailed Against The First Appellate Order Of National Faceless Appeal Centre, Delhi [For Short ‘Nfac’] Dt. 15/11/2022 Passed U/S 250 Of The Income-Tax Act, 1961 [For Short ‘The Act’], Which Emanated Out Of Penalty Order [For Short ‘Po’] Of Income Tax Officer, Ward-1(1), Pune [For Short ‘Ao’] U/S 271(1)(C) Of The Act Dt. 25/03/2022. Itat-Pune Page 1 Of 2

For Appellant: Shri Bhuvanesh KankaniFor Respondent: Shri Ramnath P. Murkunde
Section 144Section 250Section 271(1)(c)

Rajkumar Brindha, Madurai vs. ITO, Non Corporate Ward 1(1), Madurai

The appeal stand allowed

ITA 371/CHNY/2023[2014-15]Status: DisposedITAT Chennai06 Jul 2023AY 2014-15

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.371/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) Rajkumar Brindha Ito, बनाम 26/1, Dock Nagar, Sboa Colony Non-Corporate Ward-1(1) / Vs. 4Th Street, Madurai-625 010. Madurai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Azvpb-8620-M (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri P.M. Kathir (Advocate)-Ld.Ar " थ"कीओरसे/Respondent By : Shri D. Hema Bhupal (Jcit)- Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 06-07-2023 घोषणाकीतारीख /Date Of Pronouncement : 06-07-2023 आदेश / O R D E R Manoj Kumar Aggarwal () 1. The Sole Grievance Of The Assessee In The Captioned Appeal Is Confirmation Of Penalty U/S 271(1)(B) For Rs.10,000/-. From The Case Records, It Emerges That An Assessment Was Framed Against The Assessee U/S 147 R.W.S. 144 On 28.03.2022. During The Course Of Assessment Proceedings, Various Notices Were Issued U/S 148, 142(1) & 144 Which Have Been Tabulated On Page No.2 Of The Assessment Order. However, The Assessee Failed To Respond To The Same. Accordingly, The Assessment Was Framed On Best Judgment Basis & Impugned Penalty Was Initiated Against The Assessee.

For Appellant: Shri P.M. Kathir (Advocate)-Ld.ARFor Respondent: Shri D. Hema Bhupal (JCIT)- Ld. DR
Section 142(1)Section 147Section 148Section 271(1)(b)