Section 144C(4) of the Income Tax Act

Income-tax Act, 2025: s.275

Section 144C(4) falls under section 144C of the Income-tax Act, 1961, which corresponds to section 275 (Reference to Dispute Resolution Panel) of the Income-tax Act, 2025.

Read section 275 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 144C(4) is Shelf Drilling Ron Tappmeyer Ltd. v. ACIT\n(Intl. Taxation) (153 Taxmann.com 162), cited in 169 of the 61 judgments on BharatTax that turn on this section.

Leading authorities on Section 144C(4)

Shelf Drilling Ron Tappmeyer Ltd. v. ACIT\n(Intl. Taxation)
153 Taxmann.com 162 · 2023 · High Court
169
citing judgments

The time consumed in proceedings before the Dispute Resolution Panel (DRP) under Section 144C must be subsumed within the limitation period prescribed under Section 153 for the completion of assessment, meaning these timelines are not mutually exclusive.

Roca Bathroom Products (P.) Ltd. v. Dispute Resolution Panel-2
127 Taxmann.com 332 · 2021 · High Court
57
citing judgments

A High Court decision is binding on subordinate authorities like the Assessing Officer. The Assessing Officer erred in not following a prior jurisdictional High Court ruling and a Madras High Court ruling.

Vodafone India Services Pvt. Ltd. v. Union of India
37 Taxmann.com 250 · 2013 · High Court
21
citing judgments

Proceedings before the Dispute Resolution Panel (DRP) are a continuation of the assessment proceedings, not an appeal, and the DRP acts as a corrective mechanism offering a second look at the draft assessment order before a final, appealable order is passed by the Assessing Officer.

J.P Morgan Services (P.) Ltd. v. DCIT
70 Taxmann.com 228 · 2016 · Reported
15
citing judgments

Where a Mutual Agreement Procedure (MAP) is invoked and resolved for transactions with AEs in one country, the same margin or arm's length price determined under that MAP resolution can be applied to similar transactions with AEs in other countries, particularly for ITES services.

Aurionpro Solutions Ltd. v. ACIT (TS-75-ITAT-2013 (Mum)-TP)
27 ITR (Trib) 276 · 2013 · ITAT
4
citing judgments
Gemstar Construction (P.) Ltd. v. Union of India
135 Taxmann.com 220 · 2022 · High Court
3
citing judgments
Li & Fung (India) P. Ltd. v. DCIT (ITA
181 Taxmann.com 11 · 2025 · Reported
3
citing judgments

Judgments on Section 144C(4)

Deputy Commissioner of Income Tax Corporate Circle-3(1), Chennai vs. Siva Industries and Holdings Limited, Chennai

In the result, assessee’s Appeal is partly allowed and revenue’s

ITTPA 29/CHNY/2025[2015]Status: DisposedITAT Chennai27 Apr 2026

Bench: Shri Manu Kumar Giri & Shri S.R.Raghunathaआयकर अपील सं./It (Tp)A No.28/Chny/2025 "नधा"रण वष"/Assessment Year: 2015-16 M/S. Siva Industries & Holdings V. Deputy Commissioner Limited, Of Income Tax 113-114, A Block, B Wing Mena Corporate Circle-3(1), Kampala Arcade, 3Rd Floor, Sir Chennai Thyagaraya Road, T Nagar, Chennai 600017 [Pan: Aaacs4460M] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" की ओर से/ Mr. B.Ramakrishnan, F.C.A Appellant/Assessee By ""थ" की ओर से /Respondent By Mr. Arv Srinivasan, Cit आयकर अपील सं./It (Tp)A No.29/Chny/2025 "नधा"रण वष"/Assessment Year: 2015-16 Deputy Commissioner Of M/S. Siva Industries & Holdings Limited, Income Tax Corporate 113-114, A Block, B Wing Circle-3(1), Chennai Mena Kampala Arcade, 3Rd Floor, Sir Thyagaraya Road, T Nagar, Chennai 600017 [Pan: Aaacs4460M] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" की ओर से/ : Mr. Arv Srinivasan, Cit Appellant/Department By ""थ" की ओर से /Respondent By : Mr. B.Ramakrishnan, F.C.A. सुनवाईक!तार"ख/Date Of Hearing : 11.02.2026 : 27.04.2026 घोषणाक!तार"ख /Date Of Pronouncement

For Respondent: Mr. B.Ramakrishnan, F.C.A
Section 142(1)Section 143(2)Section 143(3)

Siva Industries and Holdings Ltd., Chennai vs. DCIT, Corporate Circle3(1), Chennai

In the result, assessee’s Appeal is partly allowed and revenue’s

ITTPA 28/CHNY/2025[2015-16]Status: DisposedITAT Chennai27 Apr 2026AY 2015-16

Bench: Shri Manu Kumar Giri & Shri S.R.Raghunathaआयकर अपील सं./It (Tp)A No.28/Chny/2025 "नधा"रण वष"/Assessment Year: 2015-16 M/S. Siva Industries & Holdings V. Deputy Commissioner Limited, Of Income Tax 113-114, A Block, B Wing Mena Corporate Circle-3(1), Kampala Arcade, 3Rd Floor, Sir Chennai Thyagaraya Road, T Nagar, Chennai 600017 [Pan: Aaacs4460M] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" की ओर से/ Mr. B.Ramakrishnan, F.C.A Appellant/Assessee By ""थ" की ओर से /Respondent By Mr. Arv Srinivasan, Cit आयकर अपील सं./It (Tp)A No.29/Chny/2025 "नधा"रण वष"/Assessment Year: 2015-16 Deputy Commissioner Of M/S. Siva Industries & Holdings Limited, Income Tax Corporate 113-114, A Block, B Wing Circle-3(1), Chennai Mena Kampala Arcade, 3Rd Floor, Sir Thyagaraya Road, T Nagar, Chennai 600017 [Pan: Aaacs4460M] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" की ओर से/ : Mr. Arv Srinivasan, Cit Appellant/Department By ""थ" की ओर से /Respondent By : Mr. B.Ramakrishnan, F.C.A. सुनवाईक!तार"ख/Date Of Hearing : 11.02.2026 : 27.04.2026 घोषणाक!तार"ख /Date Of Pronouncement

For Respondent: Mr. B.Ramakrishnan, F.C.A
Section 142(1)Section 143(2)Section 143(3)