Section 154 of the Income Tax Act

Income-tax Act, 2025: s.287

Section 154 of the Income-tax Act, 1961 corresponds to section 287 (Rectification of mistake) of the Income-tax Act, 2025.

Read section 287 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 154 is Fatehraj Singhvi v. UOI (73 Taxmann.com 252), cited in 1,778 of the 8,676 judgments on BharatTax that turn on this section.

Leading authorities on Section 154

Fatehraj Singhvi v. UOI
73 Taxmann.com 252 · 2016 · High Court
1,778
citing judgments

Late fees under section 234E are not applicable for periods prior to June 1, 2015, as the amendment to section 200A inserting clause (c) was effective from that date.

Kourani v. Union OF India
83 Taxmann.com 137 · 2017 · High Court
1,708
citing judgments

The fee under Section 234E for late filing of TDS/TCS statements cannot be levied retrospectively by processing an intimation under Section 200A for defaults occurring before the amendment allowing such processing.

CIT v. AIMIL Ltd.
321 ITR 508 · 2010 · High Court
1,629
citing judgments

Employee contributions to PF and ESIC, deposited beyond the due date under the respective Acts but within the due date for filing the income tax return under Section 139(1), are allowable deductions under Section 36(1)(va). Such disallowance cannot be made during processing under Section 143(1).

Fateh Raj Singhvi & Ors. v. UOI
289 CTR 602 · 2016 · High Court
844
citing judgments

A fee under Section 234E cannot be levied or adjusted in an intimation under Section 200A for TDS statements pertaining to periods prior to June 1, 2015, as the enabling amendment to Section 200A(1)(c) came into effect only from that date.

ACIT v. Vireet Investment Pvt. Ltd.
82 Taxmann.com 415 · 2017 · High Court
789
citing judgments

Disallowance computed under Section 14A, read with Rule 8D, cannot be added to book profits under Section 115JB for Minimum Alternate Tax (MAT) purposes. Additionally, for Section 14A disallowance, only investments that yielded exempt income during the year are considered for calculating their average value.

Rashmikant Kundalia v. Union of India
54 Taxmann.com 200 · 2015 · High Court
702
citing judgments

Section 234E, levying late fees for delayed filing of TDS statements under section 200(3), is constitutionally valid and constitutes a compensatory fee, not a punitive penalty. Before treating any person as an assessee-in-default, an opportunity of being heard must be provided.

Godrej & Boyce Manufacturing Company Ltd. v. DCIT
394 ITR 449 · 2017 · Supreme Court
683
citing judgments

Expenditure can only be disallowed under Section 14A if the income is exempt and not part of the total income. The Assessing Officer must first record dissatisfaction with the assessee's accounts or computation before proceeding to make a disallowance under Section 14A or applying Rule 8D.

Olari Little Flower Kuries (P.) Ltd. v. UOI
440 ITR 26 · 2022 · High Court
614
citing judgments

The fee under Section 234E of the Income-tax Act cannot be levied for defaults in filing TDS statements committed prior to June 1, 2015, as the provision for its levy became effective only from that date.

CIT v. Manu Engg
122 ITR 306 · 1980 · High Court
505
citing judgments

When levying a penalty under Section 271(1)(c), the Assessing Officer must clearly specify whether it is for concealment of income or furnishing inaccurate particulars. An ambiguous notice or order using "and/or" for these limbs, or a standard proforma without striking irrelevant clauses, indicates non-application of mind and renders the penalty unsustainable.

ACIT v. Saurashtra Kutch Stock Exchange Ltd.
305 ITR 227 · 2008 · Supreme Court
470
citing judgments

Non-consideration of a decision by a jurisdictional High Court or the Supreme Court constitutes a mistake apparent from the record. However, non-consideration of a non-jurisdictional High Court decision does not typically amount to such a mistake.

Judgments on Section 154

Ramachandran A. Pothi, Mumbai vs. JCIT 24 (2), Mumbai

The appeal of the assessee is allowed

ITA 7268/MUM/2019[2009-10]Status: DisposedITAT Mumbai08 Oct 2021AY 2009-10

Bench: Sri Mahavir Singh, Vp & Sri Manoj Kumar Aggarwal, Am आमकय अऩीर िं./ Ita No. 7268/Mum/2019 (ननधाायण वर्ा / Assessment Year 2009-10) Shri Ramachandran A Pothi The Jt. Commissioner Of 513, Laxmi Plaza, Laxmi Income Tax, Circle 24(2) फनाभ/ 4 Th Industrial Estate Andheri West, Room No.504, Floor, Mumbai-400 053 Piramal Chambers, Lalbaug, Vs. Mumbai-400 012 (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा िं./Pan No. Aacpp8620K अऩीराथी की ओय े/ Appellant By : Shri Rushabh Mehta, Ar प्रत्मथी की ओय े/ Respondent By : Shri Bharat Andhle, Sr. Ar ुनवाई की तायीख / Date Of Hearing: 02.08.2021 घोर्णा की तायीख / Date Of Pronouncement: 08.10.2021 आदेश / O R D E R भहावीय स िंह, उऩाध्मक्ष के द्वाया / Per Mahavir Singh, Vp: This Appeal Of The Assessee Is Arising Out Of Order Of The Commissioner Of Income Tax (Appeals)]-36, Mumbai [In Short Cit(A)], In Appeal No. Mumbai-36/11494/2016-17 Vide Dated 30.10.2019. The Assessment Was Framed By The Jt. Commissioner Of Income Tax, Circle 24(2), Mumbai (In Short Jcit/ Ao) For The A.Y. Shri Ramachandran A Pothi; Ay 09-10 2009-10 Vide Order Dated 29.11.2011 Under Section 143(3) Of The Income-Tax Act, 1961 (Hereinafter ‘The Act’).

For Appellant: Shri Rushabh Mehta, ARFor Respondent: Shri Bharat Andhle, Sr. AR
Section 143(3)Section 154Section 271(1)(c)Section 68

Elastomer Processors Employees Gratuity Fund, Navi Mumbai vs. Asst CIT (CPC), Bangalore

In the result, the appeal of assessee is allowed for statistical purposes

ITA 520/MUM/2020[2014-15]Status: DisposedITAT Mumbai06 Oct 2021AY 2014-15

Bench: Sri Mahavir Singhaayakr Apila Sam./ Ita No. 520/Mum/2020 (Inaqa-Arna Baya- / Assessment Year 2014-15) Elastomer Processors Employees The Asst. Commissioner Of Income Tax (Cpc) Gratuity Fund Vs. Bangalore R-86 Ttc Industrial Area Rabale Post Bag No. 2, Electronic City Ghansoli Navi Mumbai-400701 Post Office, Bangalore-560100 (Apilaaqai- / Appellant) .. (P`%Yaqaai- / Respondent) स्थामी रेखा िं./Pan No. Aaate0136H अऩीराथी की ओय े / Appellant By : Ms. Nelam Jadhav, Ar प्रत्मथी की ओय े / Respondent By : Shri V.K. Chaturvedi, Dr स नवाई की तारीख / Date Of Hearing: 06.10.2021 घोषणा की तारीख / Date Of Pronouncement : 06.10.2021 Aadosa / O R D E R भहावीय स िंह, उऩाध्मक्ष के द्वाया / Per Mahavir Singh, Vp: This Appeal Of Assessee Is Arising Out Of Order Of The Commissioner Of Income Tax (Appeals)]-1, Mumbai [In Short Cit(A)], In Appeal No. Cit(A)-1/877/Acit(Cpc)/2018-19 Vide Dated 26.11.2019. The Assessment Was Framed By The Acit(Cpc) Bangalore For The A.Y. 2014-15 Under Section 143(1) Of The Income-Tax Act, 1961 (Hereinafter ‘The Act’). 2. At The Outset, The Learned Counsel For The Assessee Ms. Neelam Jadhav Stated The First Ground That The Cit(A) Has Erred In Not Condoning The Delay Of 880 Days. For This Assessee Has Raised The Following Ground:- “I. Condonation Of Delay

For Appellant: Ms. Nelam Jadhav, ARFor Respondent: Shri V.K. Chaturvedi, DR
Section 12ASection 143Section 143(1)Section 154

Neelam Mukesh Kumar Patel Mumbai, Mumbai vs. Income Tax Officer, 24 (3)(1), Mumbai

In the result, the appeal of assessee is dismissed as withdrawn

ITA 6025/MUM/2019[2010-11]Status: DisposedITAT Mumbai04 Oct 2021AY 2010-11

Bench: Sri Mahavir Singhaayakr Apila Sam./ Ita No. 6025/Mum/2019 (Inaqa-Arna Baya- / Assessment Year 2010-11) Neelam Mukesh Kumar Patel The Income Tax Officer, Ward 14(3)(1) B-34, Utkarsh Chs Ltd., Bldg Vs. R. No. 415, 4Th Floor, Piramal No.5, Mahakali Caves Road, Chambers Lal Baug Patel Andheri East, Mumbai-400 093 Mumbai-400 012 (Apilaaqai- / Appellant) .. (P`%Yaqaai- / Respondent) स्थामी रेखा िं./Pan No. Awlpp3401F अऩीराथी की ओय े / Appellant By : None प्रत्मथी की ओय े / Respondent By : Shri V.K. Chaturvedi, Dr स नवाई की तारीख / Date Of Hearing: 04.10.2021 घोषणा की तारीख / Date Of Pronouncement : 04.10.2021 Aadosa / O R D E R भहावीय स िंह, उऩाध्मक्ष के द्वाया / Per Mahavir Singh, Vp: This Appeal Of The Assessee Is Arising Out Of Order Of The Commissioner Of Income Tax (Appeals)]-36, Mumbai [In Short Cit(A)], In Appeal No. Cit(A)-36/It-222/Ito-24(3)(1)/2017-18 Vide Dated 28.06.2019. The Assessment Was Framed By The Income Tax Officer, Ward-24(3)(1) Mumbai (In Short Ito/ Ao) For The A.Y. 2010-11 Vide Order Dated 15.12.2017 Under Section 143(3) Read With Section 147 Of The Income-Tax Act, 1961 (Hereinafter ‘The Act’). 2. None Appeared On Behalf Of The Assessee. I Have Heard The Learned Sr. Departmental Representative & Gone Through The Facts & Circumstances Of The Case. During The Course Of 2 Neelam Mukesh Kumar Patel; Ay 10 -11 Hearing The Registry Has Placed A Letter Dated 11Th August, 2021, The Context Of The Letter Read As Under:-

For Appellant: NoneFor Respondent: Shri V.K. Chaturvedi, DR
Section 143(3)Section 147Section 154Section 50

P.V. Gopalakrishna, Vellore vs. ACIT, Vellore

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 2341/CHNY/2019[2016-17]Status: DisposedITAT Chennai30 Sept 2021AY 2016-17

Bench: Shri Duvvuru Rl Reddy & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 2340 & 2341/Chny/2019 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 Shri P.V. Gopalakrishna, The Assistant Commissioner Of No. 25 (Old No. 8A), Thiyagarajapuram, Vs. Income Tax, Vellore 632 001. Circle 1, Vellore [Pan:Aafpg1993D] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri A. Mahesh, C.A. ""थ" की ओर से/Respondent By : Ms. R. Anita, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 20.09.2021 घोषणा की तारीख /Date Of Pronouncement : 30.09.2021 आदेश /O R D E R Per Duvvuru Rl Reddy: Both The Appeals Filed By The Assessee Are Directed Against Different Orders Of The Ld. Commissioner Of Income Tax (Appeals) 13, Chennai, Both Dated 25.06.2019 Relevant To The Assessment Years 2014-15 & 2016-17. Besides Challenging The Grounds On Merits, The Assessee Has Mainly Disputed The Ex-Parte Order Of The Ld. Cit(A) In Confirming The Rectification Order Passed Under Section 154 Of The Income Tax Act, 1961 [“Act” In Short]. Both The Appeals Were Heard Together & Being Disposed Of By This Common Order For The Sake Of Convenience.

For Appellant: Shri A. Mahesh, C.AFor Respondent: Ms. R. Anita, Addl. CIT
Section 143(3)Section 154