Section 250 of the Income Tax Act

Income-tax Act, 2025: s.359

Section 250 of the Income-tax Act, 1961 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 is Collector, Land Acquisition v. Mst. Katiji (167 ITR 471), cited in 3,926 of the 26,976 judgments on BharatTax that turn on this section.

Leading authorities on Section 250

Collector, Land Acquisition v. Mst. Katiji
167 ITR 471 · 1987 · Supreme Court
3,926
citing judgments

Delay in filing appeals, when supported by sufficient or justifiable cause, should be condoned with a liberal approach to ensure substantial justice. This principle prioritizes the cause of justice over mere technicalities.

CIT v. Vegetable Products Ltd.
88 ITR 192 · 1973 · Supreme Court
2,664
citing judgments

When two equally plausible interpretations of a taxing provision are possible, or when conflicting views exist from non-jurisdictional High Courts, the interpretation that favors the assessee must be adopted.

CIT v. Manjunatha Cotton & Ginning Factory
359 ITR 565 · 2013 · High Court
2,590
citing judgments

A penalty notice issued under section 274 read with section 271(1)(c) is invalid if it fails to specify whether the penalty proceedings are initiated for concealment of income or for furnishing inaccurate particulars of income. This non-specification vitiates the penalty proceedings.

CIT v. Multiplan India Ltd.
38 ITD 320 · 1991 · ITAT
2,267
citing judgments

An appeal before the Income Tax Appellate Tribunal can be dismissed for non-prosecution or treated as unadmitted when the appellant fails to appear, cooperate, or show diligence, in accordance with Rule 19(2) of the Income-tax (Appellate Tribunal) Rules. The law aids the vigilant, not those who sleep on their rights.

CIT v. Reliance Petroproducts Pvt. Ltd.
322 ITR 158 · 2010 · Supreme Court
2,228
citing judgments

Penalty under Section 271(1)(c) for furnishing inaccurate particulars or concealment of income is not automatically leviable if the assessee has made a full disclosure of all particulars and the addition or disallowance arises from a difference of opinion.

Estate of Late Tukojirao Holkar v. CWT
223 ITR 480 · 1997 · High Court
2,040
citing judgments

A court or tribunal is not bound to answer a reference or adjudicate an appeal on its merits if the party at whose instance the proceeding is made fails to appear at the hearing or take necessary steps for its proper conduct.

Goetze (India) Ltd. v. CIT
284 ITR 323 · 2006 · Supreme Court
1,842
citing judgments

An assessee cannot raise a new claim or a claim not made in the original or revised return of income for the first time directly before the Assessing Officer during assessment proceedings.

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.

Radhasoami Satsang v. CIT
193 ITR 321 · 1992 · Supreme Court
1,695
citing judgments

The principle of consistency applies in tax matters, meaning a fundamental aspect found to be true in one assessment year should not be changed in a subsequent year if the order was not challenged.

CIT v. B.N. Bhattacharya & Another
118 ITR 461 · 1997 · Supreme Court
1,656
citing judgments

Appealing a tax assessment requires more than just filing the appeal; it involves actively pursuing it. The assessee must effectively engage with the appellate process.

Judgments on Section 250

I.T.O., Ward-43(2), Kolkata vs. Champalal Omprakash, Kolkata

ITA 1546/KOL/2019[2011-12]Status: DisposedITAT Kolkata15 Jan 2024AY 2011-12

Bench: Shri Sanjay Garg, Judical Member & Dr. Manish Boradi.T.A. Nos.1168&1169/Kol/2019 Assessment Years: 2010-11 & 2011-12 Champalal Omprakash......................................................................Appellant 49, Madan Mohan Burman Street, Kolkata-700007. [Pan:Aabfc8279L] Vs. Ito, Ward-43(2), Kolkata................................................................Respondent I.T.A. Nos.1545&1546/Kol/2019 Assessment Years: 2010-11 & 2011-12 Ito, Ward-43(2), Kolkata................................................................ Respondent Vs. Champalal Omprakash..........................................................................Appellant 49, Madan Mohan Burman Street, Kolkata-700007. [Pan:Aabfc8279L] Appearances By: Shri J. P. Khaitan, Sr. Counsel, Appeared On Behalf Of The Appellant. Shri P. P. Barman, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 13, 2023 Date Of Pronouncing The Order : January 15, 2024 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Captioned Are Cross-Appeals Preferred By The Assessee As Well As By The Department Against The Impugned Common Order Dated 19.03.2019 Of The Commissioner Of Income Tax (Appeals)-13, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). Since Common Issues Involved

Section 131Section 250

I.T.O., Ward-43(2), Kolkata vs. Champalal Omprakash, Kolkata

ITA 1545/KOL/2019[2010-11]Status: DisposedITAT Kolkata15 Jan 2024AY 2010-11

Bench: Shri Sanjay Garg, Judical Member & Dr. Manish Boradi.T.A. Nos.1168&1169/Kol/2019 Assessment Years: 2010-11 & 2011-12 Champalal Omprakash......................................................................Appellant 49, Madan Mohan Burman Street, Kolkata-700007. [Pan:Aabfc8279L] Vs. Ito, Ward-43(2), Kolkata................................................................Respondent I.T.A. Nos.1545&1546/Kol/2019 Assessment Years: 2010-11 & 2011-12 Ito, Ward-43(2), Kolkata................................................................ Respondent Vs. Champalal Omprakash..........................................................................Appellant 49, Madan Mohan Burman Street, Kolkata-700007. [Pan:Aabfc8279L] Appearances By: Shri J. P. Khaitan, Sr. Counsel, Appeared On Behalf Of The Appellant. Shri P. P. Barman, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 13, 2023 Date Of Pronouncing The Order : January 15, 2024 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Captioned Are Cross-Appeals Preferred By The Assessee As Well As By The Department Against The Impugned Common Order Dated 19.03.2019 Of The Commissioner Of Income Tax (Appeals)-13, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). Since Common Issues Involved

Section 131Section 250

Champalal Omprakash, Kolkata vs. I.T.O., Ward-43(2), Kolkata

ITA 1169/KOL/2019[2011-12]Status: DisposedITAT Kolkata15 Jan 2024AY 2011-12

Bench: Shri Sanjay Garg, Judical Member & Dr. Manish Boradi.T.A. Nos.1168&1169/Kol/2019 Assessment Years: 2010-11 & 2011-12 Champalal Omprakash......................................................................Appellant 49, Madan Mohan Burman Street, Kolkata-700007. [Pan:Aabfc8279L] Vs. Ito, Ward-43(2), Kolkata................................................................Respondent I.T.A. Nos.1545&1546/Kol/2019 Assessment Years: 2010-11 & 2011-12 Ito, Ward-43(2), Kolkata................................................................ Respondent Vs. Champalal Omprakash..........................................................................Appellant 49, Madan Mohan Burman Street, Kolkata-700007. [Pan:Aabfc8279L] Appearances By: Shri J. P. Khaitan, Sr. Counsel, Appeared On Behalf Of The Appellant. Shri P. P. Barman, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 13, 2023 Date Of Pronouncing The Order : January 15, 2024 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Captioned Are Cross-Appeals Preferred By The Assessee As Well As By The Department Against The Impugned Common Order Dated 19.03.2019 Of The Commissioner Of Income Tax (Appeals)-13, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). Since Common Issues Involved

Section 131Section 250

Champalal Omprakash, Kolkata vs. I.T.O., Ward-43(2), Kolkata

ITA 1168/KOL/2019[2010-11]Status: DisposedITAT Kolkata15 Jan 2024AY 2010-11

Bench: Shri Sanjay Garg, Judical Member & Dr. Manish Boradi.T.A. Nos.1168&1169/Kol/2019 Assessment Years: 2010-11 & 2011-12 Champalal Omprakash......................................................................Appellant 49, Madan Mohan Burman Street, Kolkata-700007. [Pan:Aabfc8279L] Vs. Ito, Ward-43(2), Kolkata................................................................Respondent I.T.A. Nos.1545&1546/Kol/2019 Assessment Years: 2010-11 & 2011-12 Ito, Ward-43(2), Kolkata................................................................ Respondent Vs. Champalal Omprakash..........................................................................Appellant 49, Madan Mohan Burman Street, Kolkata-700007. [Pan:Aabfc8279L] Appearances By: Shri J. P. Khaitan, Sr. Counsel, Appeared On Behalf Of The Appellant. Shri P. P. Barman, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 13, 2023 Date Of Pronouncing The Order : January 15, 2024 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Captioned Are Cross-Appeals Preferred By The Assessee As Well As By The Department Against The Impugned Common Order Dated 19.03.2019 Of The Commissioner Of Income Tax (Appeals)-13, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). Since Common Issues Involved

Section 131Section 250

Samrat Finvestors Private Limited., Kolkata vs. ITO, Ward- 10(2), Kolkata.

In the result, appeal of the assessee is allowed

ITA 840/KOL/2023[2014-15]Status: DisposedITAT Kolkata11 Jan 2024AY 2014-15

Bench: Shri Rajesh Kumar, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 840/Kol/2023 Assessment Year: 2014-15 Samrat Finvestors Private Limited Income Tax Officer, Ward – 10(2), 20/1, Maharshi Debendra Vs Kolkata 2Nd Floor, Room No. 13A Kolkata - 700007 [Pan : Aadcs4698G] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Soumitra Choudhury, A/R Revenue By : Shri B.K. Singh, Jcit, Sr. D/R सुनवाई क" तारीख/Date Of Hearing : 14/12/2023 घोषणा क" तारीख /Date Of Pronouncement: 11/01/2024 आदेश/O R D E R Per Shri Rajesh Kumar: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The National Faceless Appeal Centre, Delhi, [Hereinafter The “Ld. Cit(A)”] Dt. 27/06/2023, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2014-15. 2. The Assessee In The Instant Appeal Has Raised Two Effective Issues In The Various Grounds Before Us Which Are Summed Up As Under:- (I) That The Ld. Cit(A) Has Erred On Facts & In Law In Confirming The Disallowance Of Rs.3,98,50,208/- As Made By The Assessing Officer On Account Alleged Bogus Loss In Share Trading & In F&O Segment. (Ii) The Ld. Cit(A) Has Erred On Facts & In Law In Upholding The Addition Of Rs.11,58,944/- As Made By The Assessing

For Appellant: Shri Soumitra Choudhury, A/RFor Respondent: Shri B.K. Singh, JCIT, Sr. D/R
Section 133(6)Section 14ASection 250

Royal Fortune Business Consultants India Pvt. Ltd., Kolkata vs. ITO, Kolkata

In the result, the appeal of the assessee stands dismissed

ITA 959/KOL/2023[2012-13]Status: DisposedITAT Kolkata09 Jan 2024AY 2012-13

Bench: Shri Sanjay Garg & Rajesh Kumari.T.A No.959/Kol/2023 Assessment Year: 2012-13 Royal Fortune Business Consultants India Pvt. Ltd. ........................……Appellant Flat No.2C, S.P. Block, 1St Floor, Raja Subodh Chandra Mullick Road, Kolkata- 700092. [Pan: Aadcr9408F] Vs. Ito, Ward-10(4), Kolkata......................…................…........……...…..…..Respondent Appearances By: None Appeared On Behalf Of The Appellant. Shri B. K. Singh, Jcit-Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 04, 2024 Date Of Pronouncing The Order : January 09, 2024 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 27.07.2023 Of The National Faceless Appeal Centre (Hereinafter Referred To As The ‘Cit(A)’) Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. No One Has Put In Appearance On The Behalf Of The Assessee Despite Notice. However, On Earlier Date Also I.E. 08.11.2023, The Notice Was Issued To The Assessee But No One Has Put In Appearance & The Case Was Adjourned For Today. It Seems That The Assessee Is Not Interested In Pursuing Its Appeal, Therefore, We Proceed To Adjudicate This Appeal After Hearing The Ld. Dr & After Going Through The Records.

Section 147Section 151Section 250