Section 144B of the Income Tax Act

Income-tax Act, 2025: s.273

Section 144B of the Income-tax Act, 1961 corresponds to section 273 (Faceless Assessment) of the Income-tax Act, 2025.

Read section 273 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 144B is Malabar Industrial Co. Ltd. v. CIT (243 ITR 83), cited in 2,943 of the 10,521 judgments on BharatTax that turn on this section.

Leading authorities on Section 144B

Malabar Industrial Co. Ltd. v. CIT
243 ITR 83 · 2000 · Supreme Court
2,943
citing judgments

For revision under Section 263, the Assessing Officer's order must be both erroneous and prejudicial to the interests of the revenue; if either condition is not met, the revisionary jurisdiction cannot be invoked. An order is not erroneous merely because the Assessing Officer did not record the details of enquiries conducted, provided due enquiries were made.

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.

CIT v. Max India Ltd.
295 ITR 282 · 2007 · Supreme Court
1,162
citing judgments

Under Section 263, an assessment order is not erroneous and prejudicial to the interest of the revenue merely because the Principal Commissioner disagrees with the Assessing Officer's (AO) view, particularly if the AO has adopted one of two permissible views in law, unless that view is completely unsustainable. If due inquiries were made, the AO's order does not become erroneous solely because the fact of inquiries was not recorded.

CIT v. Gabriel India Ltd.
203 ITR 108 · 1993 · High Court
990
citing judgments

The Commissioner cannot revise an assessment order under Section 263 merely because they hold a different opinion or believe a deeper inquiry was warranted if the Assessing Officer has applied their mind and conducted some inquiry. Revision under Section 263 is permissible only in cases of a complete lack of inquiry or non-application of mind by the Assessing Officer, not for merely inadequate inquiry.

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. Jet Airways (I) Ltd.
331 ITR 236 · 2011 · High Court
694
citing judgments

The Assessing Officer loses jurisdiction and the entire reassessment becomes invalid if no addition is made in respect of the income that formed the basis of the reopening. Explanation 3 to Section 147 does not permit assessing other escaped income unless an addition is made for the original income forming the reason to believe.

Rampyari Devi Saraogi v. CIT
67 ITR 84 · 1968 · Supreme Court
616
citing judgments

An assessment order is erroneous and prejudicial to the Revenue's interests if the Assessing Officer accepts a sum offered as income by an assessee, even when that sum was not actually earned, thereby allowing revision under Section 263.

Gee Vee Enterprises v. Addl. CIT
99 ITR 375 · 1975 · High Court
543
citing judgments

An assessment order is erroneous and prejudicial to the interest of revenue if the Assessing Officer fails to make proper inquiries before accepting the assessee's statements or claims. The Commissioner can revise such an order under Section 263 without conducting further inquiries himself.

Tumkur Merchants Souharda Credit Cooperative Ltd. v. ITO
230 Taxmann 309 · 2015 · High Court
527
citing judgments

A cooperative society is eligible for deduction under Section 80P(2)(a)(i) if it is engaged in cooperative activities. It also clarifies the allowability of deduction under Section 80P(2)(d) for interest income received from investments made in cooperative banks, after duly considering the Supreme Court's decision in Totgars Co-operative Sale Society Ltd.

Union of India v. Ashish Agarwal
444 ITR 1 · 2022 · Supreme Court
524
citing judgments

Notices issued under the unamended Section 148 of the Income-tax Act between April 1, 2021, and May 4, 2022, must be treated as notices issued under the new Section 148A(b) of the amended law. This requires the Assessing Officer to follow the procedure prescribed under the amended reassessment provisions, including issuing an order under Section 148A(d) before a fresh notice under Section 148.

Judgments on Section 144B

Drvk Traders Pvt. Ltd., Kolkata vs. I.T.O., Ward - 1(1), Kolkatta, Kolkata

In the result, both the appeals of the assessee stand allowed

ITA 58/KOL/2023[2017-2018]Status: DisposedITAT Kolkata17 Apr 2023AY 2017-2018

Bench: Shri Sanjay Garg & Shri Girish Agrawali.T.A. Nos.57&58/Kol/2023 Assessment Years: 2016-17 & 2017-18 Drvk Traders Pvt. Ltd....………..…................…..........….…… Appellant 114/A, 3Rd Floor, Madan Mohan Burman Street, Kolkata-700007. [Pan: Aadcd0219J] Vs. Ito, Ward-1(1), Kolkata...........……........….........…...…..…..... Respondent Appearances By: Shri Siddharth Agarwal, Adv., Appeared On Behalf Of The Appellant. Smt. Ranu Biswas, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : April 17, 2023 Date Of Pronouncing The Order : April 17, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: Both The Appeals Have Been Preferred By The Assessee Against The Separate Orders Dated 15.12.2022 Of The National Faceless Appeal Centre [Hereinafter Referred To As The ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). Since, Common Issues Are Involved In All The Appeals, Hence These Have Heard Together & Are Being Disposed Of By This Common Order. 2. The Appeal In Ita No.57/Kol/2023 For Assessment Year 2016-17 Is Taken As Lead Case For The Purpose Of Narration Of Facts. The Assessee In This Appeal Has Taken The Following Grounds Of Appeal: “1. Because The Compliance To The Notices Issued By The Cit(A) Could Not Be Made By The Appellant As It Was Completely Unaware Of The Notices Having Been Issued For The Hearing Of The Appeal & In The Absence Of

Section 144BSection 147Section 148Section 250

Drvk Traders Pvt. Ltd., Kolkata vs. I.T.O., Ward - 1(1), Kolkata

In the result, both the appeals of the assessee stand allowed

ITA 57/KOL/2023[2016-2017]Status: DisposedITAT Kolkata17 Apr 2023AY 2016-2017

Bench: Shri Sanjay Garg & Shri Girish Agrawali.T.A. Nos.57&58/Kol/2023 Assessment Years: 2016-17 & 2017-18 Drvk Traders Pvt. Ltd....………..…................…..........….…… Appellant 114/A, 3Rd Floor, Madan Mohan Burman Street, Kolkata-700007. [Pan: Aadcd0219J] Vs. Ito, Ward-1(1), Kolkata...........……........….........…...…..…..... Respondent Appearances By: Shri Siddharth Agarwal, Adv., Appeared On Behalf Of The Appellant. Smt. Ranu Biswas, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : April 17, 2023 Date Of Pronouncing The Order : April 17, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: Both The Appeals Have Been Preferred By The Assessee Against The Separate Orders Dated 15.12.2022 Of The National Faceless Appeal Centre [Hereinafter Referred To As The ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). Since, Common Issues Are Involved In All The Appeals, Hence These Have Heard Together & Are Being Disposed Of By This Common Order. 2. The Appeal In Ita No.57/Kol/2023 For Assessment Year 2016-17 Is Taken As Lead Case For The Purpose Of Narration Of Facts. The Assessee In This Appeal Has Taken The Following Grounds Of Appeal: “1. Because The Compliance To The Notices Issued By The Cit(A) Could Not Be Made By The Appellant As It Was Completely Unaware Of The Notices Having Been Issued For The Hearing Of The Appeal & In The Absence Of

Section 144BSection 147Section 148Section 250

Mane India Private Limited, Raanga Reddy vs. DCIT Circle -5(1), Hyderabad

In the result, appeal of the assessee is allowed

ITA 479/HYD/2022[2018-19]Status: DisposedITAT Hyderabad12 Apr 2023AY 2018-19

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Charyआ.अपी.सं / Ita-Tp No. 479/Hyd/2022 (निर्धारण वर्ा / Assessment Year: 2018-19) Mane India Private Limited, Vs. The Dy. Commissioner Of Dundigal Village, Income Tax, Qutbullapur Mandal, Circle-5(1), Ranga Reddy District Hyderabad [Pan No. Aaccm1243J] अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee By: Shri Suryanarayana, Ar रधजस्‍व द्वधरध/Revenue By: Shri Rajendra Kumar, Cit-Dr सुिवधई की तधरीख/Date Of Hearing: 03/04/2023 घोर्णध की तधरीख/Pronouncement On: 12/04/2023 आदेश / Order Per K. Narasimha Chary, Jm: Aggrieved By The Final Assessment Order Passed Consequent To The Directions Of Hon'Ble Dispute Resolution Panel, Bengaluru (“Drp”), In The Case Of Mane India Private Limited (“The Assessee”) For The Assessment Year 2018-19, Under Section 143(3) R.W.S. 144C(13) & R.W.S. 144B Of The Income Tax Act, 1961 (For Short “The Act”), Assessee Filed This Appeal. 2. Briefly Stated Relevant Facts Are That The Assessee Is Engaged In The Business Of Research Production, Processing & Distribution Of Flavours & Fragrance Productions. It Filed Its Return Of Income For The Assessment Year 2018-19 & In View Of Certain International Transactions, The Determination Of Arm’S Length Price (Alp) Thereof Was Referred To The

For Appellant: Shri Suryanarayana, ARFor Respondent: Shri Rajendra Kumar, CIT-DR
Section 143(3)Section 144C(13)Section 153