Section 249(3) of the Income Tax Act

Income-tax Act, 2025: s.358

Section 249(3) falls under section 249 of the Income-tax Act, 1961, which corresponds to section 358 (Form of appeal and limitation) of the Income-tax Act, 2025.

Read section 358 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 249(3) is Balakrishnan v. M. Krishnamurthy (7 SCC 123), cited in 368 of the 1,376 judgments on BharatTax that turn on this section.

Leading authorities on Section 249(3)

Balakrishnan v. M. Krishnamurthy
7 SCC 123 · 1998 · Supreme Court
368
citing judgments

The Supreme Court outlines the principles for condoning delay in filing appeals, stating that a litigant's lapse is not always a bar if the explanation is bona fide and not a dilatory strategy. Courts should show utmost consideration to suitors and prioritize substantial justice unless the delay is deliberately to gain time.

Sreenivas Charitable Trust v. Dy. CIT
280 ITR 357 · 2006 · High Court
182
citing judgments

The expression "sufficient cause" for condoning delay in filing appeals must receive a liberal and purposive construction. This approach aims to advance substantial justice, which is of paramount importance.

Ambica Quarry Works v. State of Gujarat
4 SCC 363 · 1992 · Supreme Court
117
citing judgments

The law declared by a judgment is the principle derived from reading the judgment as a whole in light of the questions it addresses. Lower authorities are bound by the orders of higher authorities due to judicial discipline.

Basawaraj v. Land Acquisition Officer
14 SCC 81 · 2013 · Supreme Court
65
citing judgments

Sufficient cause for condoning delay means an adequate and non-blameworthy reason that prevented a party from acting within the prescribed time, requiring an explanation that would satisfy a cautious person. It is not an elastic concept covering long, negligent, or stale claims.

Vaijayantabai Baburao Patil v. Shantaram Baburao Patil
122 Taxmann 114 · 2002 · Supreme Court
63
citing judgments
P.K. Ramachandran v. State of Kerala
7 SCC 556 · 1997 · Reported
59
citing judgments

The law of limitation must be applied with all its rigour, and courts cannot extend the period of limitation on mere equitable considerations or for casual explanations without sufficient cause. Parties must demonstrate diligence and a bona fide reason for the delay.

Improvement Trust, Ludhiana v. Ujagar Singh
6 SCC 786 · 2010 · Supreme Court
57
citing judgments

Delay in filing appeals should be condoned if it is not deliberate or mala fide, as courts must adopt a pragmatic approach to advance substantial justice and allow matters to be contested on merits rather than dismissing them on technicalities.

Prashant Projects Ltd. v. DCIT
37 Taxmann.com 137 · 2013 · Reported
53
citing judgments

The ITAT held that while a liberal approach may be adopted for condoning delay in filing appeals, this does not permit filing appeals disregarding statutory time limits. Gross negligence, deliberate inaction, or lack of bona fide on the part of the assessee can be grounds for dismissing an appeal filed after the prescribed period.

CIT v. Ram Mohan Kabra
257 ITR 773 · 2002 · High Court
52
citing judgments

Statutory provisions prescribing limitation periods must be applied strictly. Delay in filing an appeal can only be condoned for sufficient, bona fide, and well-substantiated cause, requiring due diligence from the appellant, and not merely on vague or general grounds.

Madhuri Goud v. B. Damodar Reddy
12 SCC 693 · 2012 · Reported
47
citing judgments

When considering an application for condonation of delay, courts must adopt a liberal, pragmatic, and justice-oriented approach, understanding 'sufficient cause' in its proper spirit to serve the ends of justice and avoid legalizing injustice.

Judgments on Section 249(3)

Sh. Chandra Shekhar Yadav, Howrah, (W.B) vs. Assessment Unit, Allahabad

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

ITA 25/ALLD/2024[2012-13]Status: DisposedITAT Allahabad29 Sept 2026AY 2012-13

Bench: Sh. Kul Bharat & Sh. Nikhil Choudharya.Y. 2012-13 Sh. Chandra Shekhar Yadav, Vs. Assessment Unit R/O, 152/3/4/1, Salkia School Road Howrah, West Bengal-711101 Pan: Aampy6717E (Appellant) (Respondent) Assessee By: None Revenue By: Sh. Kaushalendra Tewari, Cit Date Of Hearing: 07.09.2026 Date Of Pronouncement: 29.09.2026 O R D E R Per Nikhil Choudhary, A.M.: This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A), Nfac Dated 1101.2024, Wherein The Ld. Cit(A) Has Dismissed The Appeal Of The Assessee Against The Order Of The Ld. Assessing Officer, Passed Under Section 147 R.W.S. 144 R.W.S. 144B Of The Income Tax Act, 1961 For The Assessment Year 2018-19 Dated 9.03.2023. The Grounds Of Appeal Are As Under: - “1. That Having Regard To The Facts & Circumstances Of The Case, Assumption Of Initiating The Proceedings U/S 147 & Passing The Impugned Order U/S 143(3)/147 & That Too Without Complying With Mandatory Conditions U/S 147 To 151 As Envisaged Under The Income Tax Act, 1961, Is Bad In Law & Against The Facts & Circumstances Of The Case. 2. That In Any Case & In Any View Of The Matter, Without Service Of Notice & Without Providing An Opportunity Of Being Heard & Passing The Impugned Order U/S 147/144B, Is Illegal, Bad In Law & Against The Facts & Circumstances Of The Case & The Same Is Not Sustainable On Various Legal & Factual Grounds.

For Appellant: NoneFor Respondent: Sh. Kaushalendra Tewari, CIT
Section 143(3)Section 147Section 148Section 234A