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

Pritishkumar Amitkumar Chatterjee, Aurangabad vs. Assistant Commissioner of Income-Tax, Circle - 2, Aurangabad

ITA 725/PUN/2019[2015-16]Status: DisposedITAT Pune07 Oct 2022AY 2015-16

Bench: Shri S.S. Godara & Shri G. D. Padmahshaliआयकर अपीऱ सं. / Ita No.725/Pun/2019 निर्धारण वर्ा / Assessment Year : 2015-2016 Pritishkumar Amitkumar Chatterjee F-2, Savera Press Comps Pvt. Ltd., Midc Area Waluj, Aurangabad – 431136 . . . . . . . अपीऱधर्थी / Appellant Pan:Acrpc4740L बनाम / V/S. Asst. Commissioner Of Income Tax, . . . . . . . . प्रत्यर्थी / Respondent Circle – 2, Aurangabad द्वारा / Appearances Assessee By : None For The Assessee Revenue By : Shri M.G. Jasnani सुनवाई की तारीख / Date Of Conclusive Hearing : 30/09/2022 घोषणा की तारीख / Date Of Pronouncement : 07/10/2022 आदेश/ Order Per G. D. Padmahshali, Am; This Appeal Challenges The Order Of Commissioner Of Income Tax (Appeals)-2, Aurangabad [For Short “Cit(A)”] Dt. 06/02/2019 Passed U/S 250 Of The Income-Tax Act, 1961 [For Short “The Act”], Which Ascended Out Of Assessment Order Dt. 29/12/2017 Passed U/S 143(3) By The Asstt. Commissioner Of Income Tax, Circle-2, Aurangabad [For Short “Ao”] For Assessment Year [For Short “Ay”] 2015-16. Itat-Pune Page 1 Of 2

For Appellant: None for the AssesseeFor Respondent: Shri M.G. Jasnani
Section 143(3)Section 250Section 4(3)Section 5(2)

Prima Paper & Engineering Pvt.Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 10, Pune

ITA 215/PUN/2019[2008-09]Status: DisposedITAT Pune06 Oct 2022AY 2008-09

Bench: Shri Satbeer Singh Godara & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No. 214 & 215 /Pun/2019 निर्धारण वर्ा / Assessment Year : 2007-08 & 2008-09 Prima Paper & Engineering Pvt. Ltd. T-73, Bhosari Midc, Pune. Pan : Aabcp1938J . . . . . . . अपऩलधथी / Appellant बनाम / V/S. Addl. Commissioner Of Income Tax-10, Pune . . . . . . . प्रत्यथी / Respondent द्वारा/ Appearances Assessee By : Shri Rohit Tapadiya Revenue By : Shri Piyushkumar Singh Yadav सपिवधईकीतधरऩख / Date Of Conclusive Hearing : 06/10/2022 घोर्णधकीतधरऩख / Date Of Pronouncement : 06/10/2022 आदेश/ Order Per G. D. Padmahshali, Am; Two Appeals Of The Assessee Are Assailed Against The Order Of Commissioner Of Income Tax (Appeals)-6, Pune [For Short “Cit(A)”] Dt. 12/09/2018 Passed U/S 250 Of The Income-Tax Act, 1961 [For Short “The Act”] Which Ascended Out Of The Direction Of This Tribunal U/S 254, Wherein The Original Assessment Order U/S 143(3) Of The Act Was Passed By Dy. Commissioner Of Income Tax Circle-10, Pune [For Short “Ao”] Dt. 27/11/2009 & 29/12/2010 For The Assessment Year [For Short “Ay”] 2007-08 & 2008-09. Itat-Pune Page 1 Of 2

For Appellant: Shri Rohit TapadiyaFor Respondent: Shri Piyushkumar Singh Yadav
Section 143(3)Section 250Section 254

Prima Paper & Engineering Pvt.Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 10, Pune

ITA 214/PUN/2019[2007-08]Status: DisposedITAT Pune06 Oct 2022AY 2007-08

Bench: Shri Satbeer Singh Godara & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No. 214 & 215 /Pun/2019 निर्धारण वर्ा / Assessment Year : 2007-08 & 2008-09 Prima Paper & Engineering Pvt. Ltd. T-73, Bhosari Midc, Pune. Pan : Aabcp1938J . . . . . . . अपऩलधथी / Appellant बनाम / V/S. Addl. Commissioner Of Income Tax-10, Pune . . . . . . . प्रत्यथी / Respondent द्वारा/ Appearances Assessee By : Shri Rohit Tapadiya Revenue By : Shri Piyushkumar Singh Yadav सपिवधईकीतधरऩख / Date Of Conclusive Hearing : 06/10/2022 घोर्णधकीतधरऩख / Date Of Pronouncement : 06/10/2022 आदेश/ Order Per G. D. Padmahshali, Am; Two Appeals Of The Assessee Are Assailed Against The Order Of Commissioner Of Income Tax (Appeals)-6, Pune [For Short “Cit(A)”] Dt. 12/09/2018 Passed U/S 250 Of The Income-Tax Act, 1961 [For Short “The Act”] Which Ascended Out Of The Direction Of This Tribunal U/S 254, Wherein The Original Assessment Order U/S 143(3) Of The Act Was Passed By Dy. Commissioner Of Income Tax Circle-10, Pune [For Short “Ao”] Dt. 27/11/2009 & 29/12/2010 For The Assessment Year [For Short “Ay”] 2007-08 & 2008-09. Itat-Pune Page 1 Of 2

For Appellant: Shri Rohit TapadiyaFor Respondent: Shri Piyushkumar Singh Yadav
Section 143(3)Section 250Section 254