Section 250(4) of the Income Tax Act

Income-tax Act, 2025: s.359

Section 250(4) falls under section 250 of the Income-tax Act, 1961, which corresponds to section 359 (Procedure in appeal) of the Income-tax Act, 2025.

Read section 359 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 250(4) is Commissioner of Income Tax Madras v. Chenniyappa Mudiliar (1 SCC 591), cited in 225 of the 768 judgments on BharatTax that turn on this section.

Leading authorities on Section 250(4)

Commissioner of Income Tax Madras v. Chenniyappa Mudiliar
1 SCC 591 · 1985 · Reported
225
citing judgments

The appellate tribunal must render a proper decision on both facts and law, disposing of an appeal on its merits rather than dismissing it solely due to the appellant's absence. This obligation is derived from Section 33(4) of the Income Tax Act, 1922, and reflects principles of natural justice.

Vijay Shrinivasrao Kulkarni v. Income-tax Appellate Tribunal
171 Taxmann.com 696 · 2025 · High Court
200
citing judgments

The ITAT fails to uphold natural justice when it doesn't address an infirmity regarding an assessee being denied a proper opportunity of being heard before the CIT(Appeals)/NFAC dismissed the matter ex-parte.

Commissioner of Central Excise v. Johnson & Johnson Ltd.
251 ITR 323 · 2001 · Supreme Court
46
citing judgments

The transformation of bulk powder into regulated, consumable capsules constitutes manufacturing under the definition provided in various statutes, qualifying for associated tax benefits and deductions.

JT 2001(2) SC 642 and in BANK OF INDIA v. KETHAN PAREKH
8 SCC 148 · 2012 · Reported
45
citing judgments

When two special acts conflict, the later act generally prevails, unless the dominant purpose of the earlier act is covered by the contingency in question, in which case the earlier act may prevail.

CIT v. Hewlett Packard India
314 ITR 55 · 2009 · High Court
37
citing judgments

A provision for gratuity made on the basis of actuarial valuation is a revenue expenditure and allowable as a deduction in computing book profits for the purposes of section 115JB.

B.L.Choudhury v. CIT
112 ITD 293 · 2008 · ITAT
24
citing judgments

The Commissioner (Appeals) is obliged to give the assessing officer an opportunity to examine evidence called for under Rule 46A(4), even if the evidence was not filed by the assessee on its own.

Tarsem Singla v. DCIT
385 ITR 138 · 2016 · High Court
19
citing judgments

An assessment under Section 153A does not mandatorily require a notice under Section 143(2).

TR 222 (P&H) (b) Namasivayam Chettiar (S.N.) Vs. CIT (1960) 38 ITR 579 (SC) (c) Abdul Razak v. CIT
112 ITR 512 · 1978 · High Court
17
citing judgments

The assessee has a right to inspect reports and documents relevant to their assessment and to present evidence in rebuttal, aligning with principles of natural justice.

International Tractors Ltd. v. DCIT
435 ITR 85 · 2021 · High Court
16
citing judgments

The Delhi High Court allowed deduction under Section 80JJAA even if the claim was made during assessment proceedings, provided the claim was otherwise sustainable in law.

CIT v. Smt. Brinda Kumari
253 ITR 343 · 2002 · High Court
13
citing judgments

Giving an advance to a builder for the construction of a house is considered equivalent to construction for the purpose of claiming deduction under section 54F.

Judgments on Section 250(4)

ACIT, CC-1, Jaipur vs. Dr. Shiv Gautam, Jaipur

In the result, appeal of the Revenue is dismissed

ITA 85/JPR/2021[2017-18]Status: DisposedITAT Jaipur31 Mar 2022AY 2017-18

Bench: Shri Sandeep Gosain, Jm & Shri Rathod Kamlesh Jayantbhai, Am Vk;Dj Vihy La-@Ita No. 85/Jp/2021 Fu/Kzkj.K O"Kz@Assessment Year :2017-18 A.C.I.T., Cuke Dr. Shiv Gautam, Central Circle-1, Vs. 1, Gokul, Jacob Road, Civil Lines, Jaipur. Jaipur. Lfkk;H Ys[Kk La-@Thvkbzvkj La-@Pan/Gir No.: Abopg 4893 N Vihykfkhz@Appellant Izr;Fkhz@Respondent Jktlo Dh Vksj Ls@ Revenue By : Shri Sanjay Dhariwal (Cit-Dr) Fu/Kzkfjrh Dh Vksj Ls@ Assessee By : Shri P.C. Parwal (Ca) Lquokbz Dh Rkjh[K@ Date Of Hearing : 16/02/2022 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 31/03/2022 Vkns'K@ Order Per: Sandeep Gosain, J.M. This Is An Appeal Filed By The Revenue Against The Order Of Ld. Cit(A)- 4, Jaipur Dated 28/05/2021 For The A.Y. 2017-18 In The Matter Of Order Passed U/S 143(3) Read With Section 153B(1)(B) Of The Income Tax Act, 1961 (In Short, The Act), Wherein Following Grounds Have Been Taken. “1. Whether On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Is Justified In Deleting The Addition Of Rs.17.30 Lakhs Inspite Of The Fact That The Assessee Has Made Surrender Of This Amount In His Statement Recorded As Per Law & Had Attributed It To Hitherto Undisclosed Receipts. 2. Whether On The Facts & In Circumstances Of The Case & In Law The Ld. Cit(A) Is Justified In Deleting The Addition Of Rs. 1,77,34,000/-

For Appellant: Shri P.C. Parwal (CA)For Respondent: Shri Sanjay Dhariwal (CIT-DR) fu/kZkfjrh dh vksj ls@
Section 143(3)Section 153B(1)(b)Section 250Section 250(4)

The Deputy Commissioner of Income Tax, Circle-3(1), Visakhapatnam vs. Devi Tatiparti, Visakhapatnam

In the result appeal of the revenue as well as the cross objections of the assessee are dismissed

ITA 41/VIZ/2021[2017-18]Status: DisposedITAT Visakhapatnam24 Sept 2021AY 2017-18

Bench: Shri N.K.Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleआयकर अपील सं./I.T.A.No.41/Viz/2021 (निर्धारण वर्ा/Assessment Year:2017-18) Dy.Commissioner Of Income Tax Vs. Smt.Devi Tatiparti Circle-3(1) D.No.10-27-7/19 Visakhapatnam Sri Satya Sai Enclave Waltair Uplands Visakhapatnam [Pan : Acipt9989K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.37/Viz/2021 (Arising Out Of I.T.A. No.41/Viz/2021 Smt.Devi Tatiparti Vs. Dy.Commissioner Of Income Tax D.No.10-27-7/19 Circle-3(1) Sri Satya Sai Enclave Visakhapatnam Waltair Uplands, Visakhapatnam [Pan : Acipt9989K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri V.Srinivasa Rao, Ar प्रत्यधथी की ओर से / Respondent By : Shri G.V.N.Hari, Dr सुिवधई की तधरीख / Date Of Hearing : 09.09.2021 घोर्णध की तधरीख/Date Of Pronouncement : 24.09.2021 आदेश /O R D E R Per Bench: This Appeal Is Filed By The Revenue Against The Order Of The Commissioner Of Income Tax (Appeals) [Cit(A)]-1, Visakhapatnam In Ita

For Appellant: Shri V.Srinivasa Rao, ARFor Respondent: Shri G.V.N.Hari, DR
Section 250Section 69A