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

D.C.I.T., Circle-40, Kolkata vs. M/S Sri Balaji Coke Industries, Kolkata

In the result, the appeals of the assessees are treated as allowed for statistical purposes

ITA 1028/KOL/2019[2014-15]Status: HeardITAT Kolkata02 Mar 2022AY 2014-15

Bench: Shri Sanjay Garg & Shri Rajesh Kumari.T.A. No.1021/Kol/2019 Assessment Year: 2013-14 Dcit, Circle-40, Kolkata..…….…..…...............……........……...…..….. Appellant Vs. M/S Parasnath Coke Industries.............………….……………….……Respondent 1/1A, Biplabi Anukul Chandra Street, Kolkata-700072. [Pan:Aahfp1861B] I.T.A. No.1026/Kol/2019 Assessment Year: 2014-15 Dcit, Circle-40, Kolkata..…….…..…...............……........……...…..….. Appellant Vs. M/S Ganesh Metcoke Industries.............………….……………….……Respondent 1/1A, Biplabi Anukul Chandra Street, Kolkata-700072. [Pan:Aaffg7663L] I.T.A. No.1027/Kol/2019 Assessment Year: 2014-15 Dcit, Circle-40, Kolkata..…….…..…...............……........……...…..….. Appellant Vs. M/S Jai Coke Industries.............………….……………….……Respondent 1/1A, Biplabi Anukul Chandra Street, Kolkata-700072. [Pan:Aaffj6737J] I.T.A. No.1028/Kol/2019 Assessment Year: 2014-15 Dcit, Circle-40, Kolkata..…….…..…...............……........……...…..….. Appellant Vs. M/S Sri Balaji Coke Industries.............………….……………….……Respondent 1/1A, Biplabi Anukul Chandra Street, Kolkata-700072. [Pan:Abafs5400P] Appearances By: Shri Amal Kamat, Cit & Smt. Ranu Biswas, Addl. Cit-Dr, Appeared On Behalf Of The Appellant. Shri Biswaswar Ghosh, Advocate, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : February 21, 2022 Date Of Pronouncing The Order : March 02, 2022

Section 250Section 80I

D.C.I.T., Circle-40, Kolkata vs. M/S Jai Coke Industries, Kolkata

In the result, the appeals of the assessees are treated as allowed for statistical purposes

ITA 1027/KOL/2019[2014-15]Status: HeardITAT Kolkata02 Mar 2022AY 2014-15

Bench: Shri Sanjay Garg & Shri Rajesh Kumari.T.A. No.1021/Kol/2019 Assessment Year: 2013-14 Dcit, Circle-40, Kolkata..…….…..…...............……........……...…..….. Appellant Vs. M/S Parasnath Coke Industries.............………….……………….……Respondent 1/1A, Biplabi Anukul Chandra Street, Kolkata-700072. [Pan:Aahfp1861B] I.T.A. No.1026/Kol/2019 Assessment Year: 2014-15 Dcit, Circle-40, Kolkata..…….…..…...............……........……...…..….. Appellant Vs. M/S Ganesh Metcoke Industries.............………….……………….……Respondent 1/1A, Biplabi Anukul Chandra Street, Kolkata-700072. [Pan:Aaffg7663L] I.T.A. No.1027/Kol/2019 Assessment Year: 2014-15 Dcit, Circle-40, Kolkata..…….…..…...............……........……...…..….. Appellant Vs. M/S Jai Coke Industries.............………….……………….……Respondent 1/1A, Biplabi Anukul Chandra Street, Kolkata-700072. [Pan:Aaffj6737J] I.T.A. No.1028/Kol/2019 Assessment Year: 2014-15 Dcit, Circle-40, Kolkata..…….…..…...............……........……...…..….. Appellant Vs. M/S Sri Balaji Coke Industries.............………….……………….……Respondent 1/1A, Biplabi Anukul Chandra Street, Kolkata-700072. [Pan:Abafs5400P] Appearances By: Shri Amal Kamat, Cit & Smt. Ranu Biswas, Addl. Cit-Dr, Appeared On Behalf Of The Appellant. Shri Biswaswar Ghosh, Advocate, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : February 21, 2022 Date Of Pronouncing The Order : March 02, 2022

Section 250Section 80I

D.C.I.T., Circle-40, Kolkata vs. M/S Ganesh Metcoke Industries, Kolkata

In the result, the appeals of the assessees are treated as allowed for statistical purposes

ITA 1026/KOL/2019[2014-15]Status: HeardITAT Kolkata02 Mar 2022AY 2014-15

Bench: Shri Sanjay Garg & Shri Rajesh Kumari.T.A. No.1021/Kol/2019 Assessment Year: 2013-14 Dcit, Circle-40, Kolkata..…….…..…...............……........……...…..….. Appellant Vs. M/S Parasnath Coke Industries.............………….……………….……Respondent 1/1A, Biplabi Anukul Chandra Street, Kolkata-700072. [Pan:Aahfp1861B] I.T.A. No.1026/Kol/2019 Assessment Year: 2014-15 Dcit, Circle-40, Kolkata..…….…..…...............……........……...…..….. Appellant Vs. M/S Ganesh Metcoke Industries.............………….……………….……Respondent 1/1A, Biplabi Anukul Chandra Street, Kolkata-700072. [Pan:Aaffg7663L] I.T.A. No.1027/Kol/2019 Assessment Year: 2014-15 Dcit, Circle-40, Kolkata..…….…..…...............……........……...…..….. Appellant Vs. M/S Jai Coke Industries.............………….……………….……Respondent 1/1A, Biplabi Anukul Chandra Street, Kolkata-700072. [Pan:Aaffj6737J] I.T.A. No.1028/Kol/2019 Assessment Year: 2014-15 Dcit, Circle-40, Kolkata..…….…..…...............……........……...…..….. Appellant Vs. M/S Sri Balaji Coke Industries.............………….……………….……Respondent 1/1A, Biplabi Anukul Chandra Street, Kolkata-700072. [Pan:Abafs5400P] Appearances By: Shri Amal Kamat, Cit & Smt. Ranu Biswas, Addl. Cit-Dr, Appeared On Behalf Of The Appellant. Shri Biswaswar Ghosh, Advocate, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : February 21, 2022 Date Of Pronouncing The Order : March 02, 2022

Section 250Section 80I

D.C.I.T., Circle-40, Kolkata vs. M/S Parasnath Coke Idustries, Kolkata

In the result, the appeals of the assessees are treated as allowed for statistical purposes

ITA 1021/KOL/2019[2013-14]Status: HeardITAT Kolkata02 Mar 2022AY 2013-14

Bench: Shri Sanjay Garg & Shri Rajesh Kumari.T.A. No.1021/Kol/2019 Assessment Year: 2013-14 Dcit, Circle-40, Kolkata..…….…..…...............……........……...…..….. Appellant Vs. M/S Parasnath Coke Industries.............………….……………….……Respondent 1/1A, Biplabi Anukul Chandra Street, Kolkata-700072. [Pan:Aahfp1861B] I.T.A. No.1026/Kol/2019 Assessment Year: 2014-15 Dcit, Circle-40, Kolkata..…….…..…...............……........……...…..….. Appellant Vs. M/S Ganesh Metcoke Industries.............………….……………….……Respondent 1/1A, Biplabi Anukul Chandra Street, Kolkata-700072. [Pan:Aaffg7663L] I.T.A. No.1027/Kol/2019 Assessment Year: 2014-15 Dcit, Circle-40, Kolkata..…….…..…...............……........……...…..….. Appellant Vs. M/S Jai Coke Industries.............………….……………….……Respondent 1/1A, Biplabi Anukul Chandra Street, Kolkata-700072. [Pan:Aaffj6737J] I.T.A. No.1028/Kol/2019 Assessment Year: 2014-15 Dcit, Circle-40, Kolkata..…….…..…...............……........……...…..….. Appellant Vs. M/S Sri Balaji Coke Industries.............………….……………….……Respondent 1/1A, Biplabi Anukul Chandra Street, Kolkata-700072. [Pan:Abafs5400P] Appearances By: Shri Amal Kamat, Cit & Smt. Ranu Biswas, Addl. Cit-Dr, Appeared On Behalf Of The Appellant. Shri Biswaswar Ghosh, Advocate, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : February 21, 2022 Date Of Pronouncing The Order : March 02, 2022

Section 250Section 80I

Assistant Commissioner of Income-Tax, Circle - 2, Pune vs. Makarand Avinash Phalak, Pune

ITA 2664/PUN/2017[2014-15]Status: DisposedITAT Pune01 Mar 2022AY 2014-15

Bench: Shri Ss Vishwanethra Ravi & Shri Jamlappa D. Battullआयकरअपीलसं. / Ita No. 2664/Pun/2017 िनधा"रणवष" / Assessment Year : 2014-2015 Acit Central Circle 2, Pune 1St Floor, B-Wing, Pmt Bldg., .......अपीलाथ" / Appellant Shankar Seth Road, Pune बनाम / V/S. Makarand Avinash Phalak 202, Bhuvaneshwari Apartment, ……""थ" / Respondent Pashan Road, Pashan, Pune – 411008. Appearances Assessee By : None For The Assessee Revenue By : Shrim. G. Jasnani सुनवाई की तारीख / Date Of Conclusive Hearing : 01/03/2022 घोषणा की तारीख / Date Of Pronouncement : 01/03/2022 आदेश/ Order Per Jamlappa D. Battull, Am; The Present Appeal Is Filed By The Revenue Is Directed Against The Order Of Commissioner Of Income Tax- Appeals-3, Pune [For Short “Cit(A)”] Dt 30/08/2017 Passed U/S 250 Of The Income-Tax Act, 1961 [For Short “The Act”], Which In Turn Ascended From The Order Of The Assessing Officer [For Short “Ao”] Dt 30/12/2016 Passed U/S 143(3) Of The Act, For Assessment Years [For Short “Ay”] 2014-2015. 2. On This Date Of Hearing, The Learned Departmental Representative [For Short “Dr”] Referring To The Records & An Email Dt 20/12/2021 Received From The Respondent Assessee, Entreated That, The Respondent Assessee Has Filed An Application Under Direct Tax Vivad Se Vishwas Act, 2020 [For Short “Vsva”]

For Appellant: None for the AssesseeFor Respondent: ShriM. G. Jasnani
Section 143(3)Section 250

Shri Shri Khushiram Kundnani, Raipur (Cg) vs. The Dy. Commissioner of Income Tax, Central Circle, Raipur (Cg)

ITA 284/BIL/2016[2012-13]Status: DisposedITAT Raipur25 Feb 2022AY 2012-13

Bench: Shri Ravish Sood & Shri Jamlappa D. Battullआयकर अपील सं. / Ita Nos. 278 To 284/Rpr/2016 धििाारण वर्ा / Assessment Years : 2006-2007 To 2012-2013 Khushiram Kundnani, E-2, Maruti Business Park, G.E. Road, Raipur (C.G) Pan : Aevpk 3467 J .......अपीलार्थी / Appellant बिाम / V/S Dy. Commissioner Of Income Tax Central Circle, Central Revenue Building, Civil Lines, Raipur (C.G) ……प्रत्यर्थी / Respondent Appearances Assessee By : Shri Prafulla Pendse Revenue By : Shri P. K. Mishra सुनवाई की तारीख / Date Of Conclusive Hearing : 04/02/2022 घोषणा की तारीख / Date Of Pronouncement : 25/02/2022 आदेश / Order Per Bench; Against The Order Of Commissioner Of Income Tax–Appeals(33), Delhi [For Short “Cit(A)”] Dt 14/06/2016 Passed U/S 250 Of The Income-Tax Act, 1961 [For Short “The Act”], Which Stemmed Out Of A Penalty Order Of Dy Commissioner Of Income Tax- Central Circle, Raipur [For Short “Dcit”] Dt 27/01/2014 Passed U/S 271(1)(B) Of The Act, The Appellant Assessee Filed This Appeal Before Income Tax Appellate Tribunal [For Short “The Tribunal”] U/S 253. Itat-Raipur Page 1 Of 12

For Appellant: Shri Prafulla PendseFor Respondent: Shri P. K. Mishra
Section 142(1)Section 143(3)Section 153ASection 250Section 253Section 271(1)(b)Section 274

Shri Shri Khushiram Kundnani, Raipur (Cg) vs. The Dy. Commissioner of Income Tax, Central Circle, Raipur (Cg)

ITA 283/BIL/2016[2011-12]Status: DisposedITAT Raipur25 Feb 2022AY 2011-12

Bench: Shri Ravish Sood & Shri Jamlappa D. Battullआयकर अपील सं. / Ita Nos. 278 To 284/Rpr/2016 धििाारण वर्ा / Assessment Years : 2006-2007 To 2012-2013 Khushiram Kundnani, E-2, Maruti Business Park, G.E. Road, Raipur (C.G) Pan : Aevpk 3467 J .......अपीलार्थी / Appellant बिाम / V/S Dy. Commissioner Of Income Tax Central Circle, Central Revenue Building, Civil Lines, Raipur (C.G) ……प्रत्यर्थी / Respondent Appearances Assessee By : Shri Prafulla Pendse Revenue By : Shri P. K. Mishra सुनवाई की तारीख / Date Of Conclusive Hearing : 04/02/2022 घोषणा की तारीख / Date Of Pronouncement : 25/02/2022 आदेश / Order Per Bench; Against The Order Of Commissioner Of Income Tax–Appeals(33), Delhi [For Short “Cit(A)”] Dt 14/06/2016 Passed U/S 250 Of The Income-Tax Act, 1961 [For Short “The Act”], Which Stemmed Out Of A Penalty Order Of Dy Commissioner Of Income Tax- Central Circle, Raipur [For Short “Dcit”] Dt 27/01/2014 Passed U/S 271(1)(B) Of The Act, The Appellant Assessee Filed This Appeal Before Income Tax Appellate Tribunal [For Short “The Tribunal”] U/S 253. Itat-Raipur Page 1 Of 12

For Appellant: Shri Prafulla PendseFor Respondent: Shri P. K. Mishra
Section 142(1)Section 143(3)Section 153ASection 250Section 253Section 271(1)(b)Section 274

Shri Shri Khushiram Kundnani, Raipur (Cg) vs. The Dy. Commissioner of Income Tax, Central Circle, Raipur (Cg)

ITA 282/BIL/2016[2010-11]Status: DisposedITAT Raipur25 Feb 2022AY 2010-11

Bench: Shri Ravish Sood & Shri Jamlappa D. Battullआयकर अपील सं. / Ita Nos. 278 To 284/Rpr/2016 धििाारण वर्ा / Assessment Years : 2006-2007 To 2012-2013 Khushiram Kundnani, E-2, Maruti Business Park, G.E. Road, Raipur (C.G) Pan : Aevpk 3467 J .......अपीलार्थी / Appellant बिाम / V/S Dy. Commissioner Of Income Tax Central Circle, Central Revenue Building, Civil Lines, Raipur (C.G) ……प्रत्यर्थी / Respondent Appearances Assessee By : Shri Prafulla Pendse Revenue By : Shri P. K. Mishra सुनवाई की तारीख / Date Of Conclusive Hearing : 04/02/2022 घोषणा की तारीख / Date Of Pronouncement : 25/02/2022 आदेश / Order Per Bench; Against The Order Of Commissioner Of Income Tax–Appeals(33), Delhi [For Short “Cit(A)”] Dt 14/06/2016 Passed U/S 250 Of The Income-Tax Act, 1961 [For Short “The Act”], Which Stemmed Out Of A Penalty Order Of Dy Commissioner Of Income Tax- Central Circle, Raipur [For Short “Dcit”] Dt 27/01/2014 Passed U/S 271(1)(B) Of The Act, The Appellant Assessee Filed This Appeal Before Income Tax Appellate Tribunal [For Short “The Tribunal”] U/S 253. Itat-Raipur Page 1 Of 12

For Appellant: Shri Prafulla PendseFor Respondent: Shri P. K. Mishra
Section 142(1)Section 143(3)Section 153ASection 250Section 253Section 271(1)(b)Section 274

Shri Shri Khushiram Kundnani, Raipur (Cg) vs. The Dy. Commissioner of Income Tax, Central Circle, Raipur (Cg)

ITA 281/BIL/2016[2009-10]Status: DisposedITAT Raipur25 Feb 2022AY 2009-10

Bench: Shri Ravish Sood & Shri Jamlappa D. Battullआयकर अपील सं. / Ita Nos. 278 To 284/Rpr/2016 धििाारण वर्ा / Assessment Years : 2006-2007 To 2012-2013 Khushiram Kundnani, E-2, Maruti Business Park, G.E. Road, Raipur (C.G) Pan : Aevpk 3467 J .......अपीलार्थी / Appellant बिाम / V/S Dy. Commissioner Of Income Tax Central Circle, Central Revenue Building, Civil Lines, Raipur (C.G) ……प्रत्यर्थी / Respondent Appearances Assessee By : Shri Prafulla Pendse Revenue By : Shri P. K. Mishra सुनवाई की तारीख / Date Of Conclusive Hearing : 04/02/2022 घोषणा की तारीख / Date Of Pronouncement : 25/02/2022 आदेश / Order Per Bench; Against The Order Of Commissioner Of Income Tax–Appeals(33), Delhi [For Short “Cit(A)”] Dt 14/06/2016 Passed U/S 250 Of The Income-Tax Act, 1961 [For Short “The Act”], Which Stemmed Out Of A Penalty Order Of Dy Commissioner Of Income Tax- Central Circle, Raipur [For Short “Dcit”] Dt 27/01/2014 Passed U/S 271(1)(B) Of The Act, The Appellant Assessee Filed This Appeal Before Income Tax Appellate Tribunal [For Short “The Tribunal”] U/S 253. Itat-Raipur Page 1 Of 12

For Appellant: Shri Prafulla PendseFor Respondent: Shri P. K. Mishra
Section 142(1)Section 143(3)Section 153ASection 250Section 253Section 271(1)(b)Section 274

Shri Shri Khushiram Kundnani, Raipur (Cg) vs. The Dy. Commissioner of Income Tax, Central Circle, Raipur (Cg)

ITA 280/BIL/2016[2008-09]Status: DisposedITAT Raipur25 Feb 2022AY 2008-09

Bench: Shri Ravish Sood & Shri Jamlappa D. Battullआयकर अपील सं. / Ita Nos. 278 To 284/Rpr/2016 धििाारण वर्ा / Assessment Years : 2006-2007 To 2012-2013 Khushiram Kundnani, E-2, Maruti Business Park, G.E. Road, Raipur (C.G) Pan : Aevpk 3467 J .......अपीलार्थी / Appellant बिाम / V/S Dy. Commissioner Of Income Tax Central Circle, Central Revenue Building, Civil Lines, Raipur (C.G) ……प्रत्यर्थी / Respondent Appearances Assessee By : Shri Prafulla Pendse Revenue By : Shri P. K. Mishra सुनवाई की तारीख / Date Of Conclusive Hearing : 04/02/2022 घोषणा की तारीख / Date Of Pronouncement : 25/02/2022 आदेश / Order Per Bench; Against The Order Of Commissioner Of Income Tax–Appeals(33), Delhi [For Short “Cit(A)”] Dt 14/06/2016 Passed U/S 250 Of The Income-Tax Act, 1961 [For Short “The Act”], Which Stemmed Out Of A Penalty Order Of Dy Commissioner Of Income Tax- Central Circle, Raipur [For Short “Dcit”] Dt 27/01/2014 Passed U/S 271(1)(B) Of The Act, The Appellant Assessee Filed This Appeal Before Income Tax Appellate Tribunal [For Short “The Tribunal”] U/S 253. Itat-Raipur Page 1 Of 12

For Appellant: Shri Prafulla PendseFor Respondent: Shri P. K. Mishra
Section 142(1)Section 143(3)Section 153ASection 250Section 253Section 271(1)(b)Section 274