Section 246A of the Income Tax Act

Income-tax Act, 2025: s.357

Section 246A of the Income-tax Act, 1961 corresponds to section 357 (Appealable orders before Commissioner (Appeals)) of the Income-tax Act, 2025.

Read section 357 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 246A is CIT v. Premkumar Arjundas Luthra (HUF) (297 CTR 614), cited in 659 of the 1,308 judgments on BharatTax that turn on this section.

Leading authorities on Section 246A

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. K.S.P. Shanmugavel Nadai and Ors.
153 ITR 596 · 1985 · High Court
171
citing judgments

Where a reasonable cause for delay in filing an appeal exists, the period of delay may not be a relevant factor for condonation. The court has condoned even substantial delays, such as nearly 21 years, based on the presence of a reasonable cause.

Land Acquisition, Anantnag and Anr. v. Ms Katiji and Others
167 ITR 5 · 1987 · Supreme Court
164
citing judgments

The principle of 'sufficient cause' for condonation of delay in filing appeals requires a liberal interpretation to ensure substantial justice, but delay will not be condoned if sufficient cause is not satisfactorily explained by the appellant.

Commissioner of Income-tax (Central) Nagpur v. Premkumar Arjundas Luthra (HUF)
69 Taxmann.com 407 · 2016 · High Court
159
citing judgments

The Commissioner (Appeals) cannot dismiss an appeal for non-prosecution; the law does not empower them to do so. The appeal must be decided on merits and in writing, stating points for determination, decision, and reasons.

Raja Kishor Raghuramy Reddy v. ACIT
112 Taxmann.com 134 · 2019 · Supreme Court
66
citing judgments

The Supreme Court considered the delay in filing an appeal and the appellant's justification for it. The court noted that the appellant's registered address was used for communication and that the postal authorities returned mail. The court referenced its earlier decision in 'Meda Raja Kishor Raghuramy Reddy Vs ACIT' when considering the appellant's case.

CIT v. Sree Meenakshi Mills Rs. 73.5
63 ITR 609 · 1967 · Supreme Court
59
citing judgments

The Commissioner (Appeals) has the power to enhance an assessment under section 251(2) of the Income Tax Act, 1961, provided the assessee has been given a reasonable opportunity of being heard.

Ajji Basha v. CIT
111 Taxmann.com 348 · 2019 · High Court
55
citing judgments

The Commissioner (Appeals) must pass a speaking order on merits, considering the grounds raised in the assessee's appeal. They cannot dispose of an appeal by simply stating the Assessing Officer's order is self-speaking and requires no interference.

Somasundaram and Bros. v. CIT
238 ITR 939 · 1999 · High Court
53
citing judgments

Interest paid on borrowed funds is not allowable as a deduction under Section 36(1)(iii) of the Income-tax Act to the extent such funds are diverted to provide interest-free advances for non-business purposes, such as to sister concerns or promoter companies.

Trib.) Giesecke & Devrient 16.994%). India Pvt Ltd. v. ACIT
120 Taxmann.com 338 · 2020 · High Court
52
citing judgments

The provisions of a Double Taxation Avoidance Agreement (DTAA) would prevail over the domestic law rate of Dividend Distribution Tax (DDT) under Section 115-O.

CIT v. Bombay Samachar Ltd.
74 ITR 723 · 1969 · High Court
51
citing judgments

When an assessee has mixed funds from both own sources and borrowings in a cash credit account, the debit balance is presumed to have been met from the company's own funds. This principle is applied to assess the allowability of interest deduction under Section 36(1)(iii) for capital borrowed for business purposes.

Judgments on Section 246A

Raj Mani Yadav, Lucknow vs. ITO-3(3), Lucknow

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

ITA 382/LKW/2024[2017-18]Status: DisposedITAT Lucknow30 Aug 2024AY 2017-18

Bench: Shri. Sudhanshu Srivastavaassessment Year: 2017-18 Raj Mani Yadav V. The Income Tax Officer 3(3) D-124, Harihar Nagar Lucknow Indira Nagar, Lucknow Tan/Pan:Bcopr2293D (Appellant) (Respondent) Appellant By: None (Adjournment Application) Respondent By: Shri Sanjeev Krishna Sharma, D.R. Date Of Hearing: 07 08 2024 Date Of Pronouncement: 30 08 2024 O R D E R This Appeal Has Been Preferred By The Assessee Against The Order Dated 31.10.2023, Passed By The Ld. Commissioner Of Income Tax (Appeal), National Faceless Appeal Centre (Nfac), Delhi For Assessment Year 2017-18. 2. The Brief Facts Of The Case Are That The Assessee, A Salaried Person, E-Filed His Return Of Income For Assessment Year 2017-18 On 1.8.2017, Declaring A Total Taxable Income Of Rs.2,87,850/-. Subsequently, The Case Was Selected For Limited Scrutiny Through Cass & The Assessing Officer Completed The Assessment, Assessing The Total Income Of The Assessee At Rs.19,45,850/- By Making Addition Under Section 69A Read With Section 115Bbe Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’) At Rs.16,58,000/- On Account Of Unexplained Cash Deposited During Demonetization. 3. Aggrieved, The Assessee Preferred An Appeal Under Section 246A Of The Act Before The Ld. Cit(A), Lucknow-1 On 18.12.2019. Later On, The Appeal Migrated To Nfac, Who Vide Its

For Appellant: None (Adjournment application)For Respondent: Shri Sanjeev Krishna Sharma, D.R
Section 115BSection 246ASection 69A