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

ITO 1(1)(2), Mumbai vs. Coral Cosmetics Ltd, Mumbai

ITA 6011/MUM/2013[2010-11]Status: DisposedITAT Mumbai12 Aug 2016AY 2010-11

Bench: Shri R.C.Sharma, Am & Shri Pawan Singh, Jm आयकर अपील सं./Ita No.6011/Mum/2013 ("नधा"रण वष" / Assessment Year :2010­2011) Ito­1(1)(2), Mumbai Vs. M/S Coral Cosmetics Ltd., Cambatta Bldg., 42, Maharshi Karve Road, Mumbai­400020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacc 2037 Q (अपीलाथ" /Appellant) (""यथ" / Respondent) .. राज"व क" ओर से /Revenue By :Ms. Bharti Singh "नधा"रती क" ओर से /Assessee By : Shri Vijay Mehta सुनवाई क" तार"ख / Date Of Hearing : 03/08/2016 घोषणा क" तार"ख/Date Of Pronouncement 12/08/2016 आदेश / O R D E R Per R.C.Sharma (A.M): This Is An Appeal Filed By The Revenue Against The Order Of Cit(A), Mumbai, For The Assessment Year 2010­2011, Wherein Following Grounds Have Been Taken By The Revenue :­ 1. "Whether On The Facts & In The Circumstances Of The Case & In Law The Ld. Cit(A) Was Justified In Entertaining, Adjudicating & Passing Order On The Charge Of Dividend Distribution Tax U/S 115­0 Of The Act, When Such Charging Of Dividend Distribution Tax Is Not An Appealable Order Uls 246A Of The Act?; 2. Without Prejudice To The Ground Of Appeal No. 1 Above, Whether On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Was Justified In Holding That The Issue Of Bonus Shares Does Not Entail Release Of Assets Of The Company To Attract Provisions Of Sec. 2(22)(A) Of The Act Requiring Dividend Distribution Tax To Be Paid By The Assessee?" 3. "Whether On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Was Justified In Deleting The Addition On Account Of Cessation Of Liability U/S 41(1) Of The Act When The To An End By The Hon'Ble Court Holding The Appeal By The Assessee A Defective Appeal?"

For Appellant: Shri Vijay MehtaFor Respondent: Ms. Bharti Singh
Section 115Section 2(22)Section 2(22)(a)Section 205(3)Section 41(1)

Hemal S. Gondalia, Mumbai vs. DCIT CPC (TDS), Ghaziabad

The appeals of the assessee are allowed

ITA 3762/MUM/2015[2014-15(24Q-2)]Status: DisposedITAT Mumbai05 Jul 2016

Bench: Shri A.D.Jainसर्वश्री ए.डी. जैन, न्याययक सदस्य आमकय अऩीर सं./I.T.A. Nos.3758, 3759, 3761 & 3762/Mum/2015 (ननधधायण वषा / Assessment Years : 2013-14 (24Q-9) & 2014-15 (24Q-1) बनाम/ Shri Hemal S Gondalia, Dy.Commissioner Of Income Tax – 1403A & 1403B, 14Th Floor, Ghasiabad. Vs. Himgiri, Neelkanth Vihar, Sbk Ram Marg, Ghatkopar (E), Mumbai-400077 (अऩीरधथी /Appellant) .. (प्रत्मथी / Respondent) स्थधमी रेखध सं./जीआइआय सं./Pan/Gir No. :Aewpg7329G अऩीरधथी ओय से / Appellant By Shri G C Lalka प्रत्मथी की ओय से/Rspondent By Shri Ajay सुनवधई की तधयीख / Date Of Hearing : 05. 07.2016 घोषणध की तधयीख /Date Of Pronouncement :05.07.2016 आदेश / O R D E R These Four Appeals By The Assessee Are Directed Against The Common Order Dated 6.4.2015 Passed By The Commissioner Of Income Tax (Appeals), Mumbai-59. Since The Appeals Before Us Relate To The Same Assessee & The Issue Involved Therein Is Common, Therefore, For The Sake Of Convenience, They Are Clubbed Together, Heard Together & Disposed Of By This Consolidated Order.

Section 200ASection 234ESection 246A

Hemal S. Gondalia, Mumbai vs. DCIT CPC (TDS), Ghaziabad

The appeals of the assessee are allowed

ITA 3761/MUM/2015[2014-15(24Q-1)]Status: DisposedITAT Mumbai05 Jul 2016

Bench: Shri A.D.Jainसर्वश्री ए.डी. जैन, न्याययक सदस्य आमकय अऩीर सं./I.T.A. Nos.3758, 3759, 3761 & 3762/Mum/2015 (ननधधायण वषा / Assessment Years : 2013-14 (24Q-9) & 2014-15 (24Q-1) बनाम/ Shri Hemal S Gondalia, Dy.Commissioner Of Income Tax – 1403A & 1403B, 14Th Floor, Ghasiabad. Vs. Himgiri, Neelkanth Vihar, Sbk Ram Marg, Ghatkopar (E), Mumbai-400077 (अऩीरधथी /Appellant) .. (प्रत्मथी / Respondent) स्थधमी रेखध सं./जीआइआय सं./Pan/Gir No. :Aewpg7329G अऩीरधथी ओय से / Appellant By Shri G C Lalka प्रत्मथी की ओय से/Rspondent By Shri Ajay सुनवधई की तधयीख / Date Of Hearing : 05. 07.2016 घोषणध की तधयीख /Date Of Pronouncement :05.07.2016 आदेश / O R D E R These Four Appeals By The Assessee Are Directed Against The Common Order Dated 6.4.2015 Passed By The Commissioner Of Income Tax (Appeals), Mumbai-59. Since The Appeals Before Us Relate To The Same Assessee & The Issue Involved Therein Is Common, Therefore, For The Sake Of Convenience, They Are Clubbed Together, Heard Together & Disposed Of By This Consolidated Order.

Section 200ASection 234ESection 246A

Hemal S. Gondalia, Mumbai vs. DCIT CPC (TDS), Ghaziabad

The appeals of the assessee are allowed

ITA 3759/MUM/2015[2013-14(24Q-3)]Status: DisposedITAT Mumbai05 Jul 2016

Bench: Shri A.D.Jainसर्वश्री ए.डी. जैन, न्याययक सदस्य आमकय अऩीर सं./I.T.A. Nos.3758, 3759, 3761 & 3762/Mum/2015 (ननधधायण वषा / Assessment Years : 2013-14 (24Q-9) & 2014-15 (24Q-1) बनाम/ Shri Hemal S Gondalia, Dy.Commissioner Of Income Tax – 1403A & 1403B, 14Th Floor, Ghasiabad. Vs. Himgiri, Neelkanth Vihar, Sbk Ram Marg, Ghatkopar (E), Mumbai-400077 (अऩीरधथी /Appellant) .. (प्रत्मथी / Respondent) स्थधमी रेखध सं./जीआइआय सं./Pan/Gir No. :Aewpg7329G अऩीरधथी ओय से / Appellant By Shri G C Lalka प्रत्मथी की ओय से/Rspondent By Shri Ajay सुनवधई की तधयीख / Date Of Hearing : 05. 07.2016 घोषणध की तधयीख /Date Of Pronouncement :05.07.2016 आदेश / O R D E R These Four Appeals By The Assessee Are Directed Against The Common Order Dated 6.4.2015 Passed By The Commissioner Of Income Tax (Appeals), Mumbai-59. Since The Appeals Before Us Relate To The Same Assessee & The Issue Involved Therein Is Common, Therefore, For The Sake Of Convenience, They Are Clubbed Together, Heard Together & Disposed Of By This Consolidated Order.

Section 200ASection 234ESection 246A

Hemal S. Gondalia, Mumbai vs. DCIT CPC (TDS), Ghaziabad

The appeals of the assessee are allowed

ITA 3758/MUM/2015[2013-14(24Q-2)]Status: DisposedITAT Mumbai05 Jul 2016

Bench: Shri A.D.Jainसर्वश्री ए.डी. जैन, न्याययक सदस्य आमकय अऩीर सं./I.T.A. Nos.3758, 3759, 3761 & 3762/Mum/2015 (ननधधायण वषा / Assessment Years : 2013-14 (24Q-9) & 2014-15 (24Q-1) बनाम/ Shri Hemal S Gondalia, Dy.Commissioner Of Income Tax – 1403A & 1403B, 14Th Floor, Ghasiabad. Vs. Himgiri, Neelkanth Vihar, Sbk Ram Marg, Ghatkopar (E), Mumbai-400077 (अऩीरधथी /Appellant) .. (प्रत्मथी / Respondent) स्थधमी रेखध सं./जीआइआय सं./Pan/Gir No. :Aewpg7329G अऩीरधथी ओय से / Appellant By Shri G C Lalka प्रत्मथी की ओय से/Rspondent By Shri Ajay सुनवधई की तधयीख / Date Of Hearing : 05. 07.2016 घोषणध की तधयीख /Date Of Pronouncement :05.07.2016 आदेश / O R D E R These Four Appeals By The Assessee Are Directed Against The Common Order Dated 6.4.2015 Passed By The Commissioner Of Income Tax (Appeals), Mumbai-59. Since The Appeals Before Us Relate To The Same Assessee & The Issue Involved Therein Is Common, Therefore, For The Sake Of Convenience, They Are Clubbed Together, Heard Together & Disposed Of By This Consolidated Order.

Section 200ASection 234ESection 246A