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

Chintan Vrajlal Mangukiya, Surat vs. Assessment Unit ITO Jurisdictional A O Ward-3(3)(1), Surat

In the result, appeal of the assessee stands allowed

ITA 859/SRT/2025[2016-17]Status: DisposedITAT Surat09 Mar 2026AY 2016-17

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinhaआयकर अपील सं /Ita No.859/Srt/2025 िनधा"रण वष" /Assessment Year : 2016-17 Chintan Vrajlal Mangukiya Assessment Unit Ito बनाम B-76 Ramkrishna Society Jurisdictional Ao / L.H. Road Ward-3(3)(1) V/S. Varachha Surat – 395 006 Ito Ward-3(3) Surat – 395 001 "थायी लेखा सं./Pan: Blppm 3876 F (अपीलाथ(/ Appellant) (!) यथ(/ Respondent) Assessee By : Shri P.M. Jagasheth, Ca Revenue By : Shri Ajay Uke, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 10/12/2025 घोषणा की तारीख /Date Of Pronouncement: 09/03/2026 आदेश/O R D E R Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’] Dated 25/03/2025 Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Years (Ays) 2016-17. 2. The Appeal Of The Assessee Is Time-Barred By 79 Days. A Separate Application For Condonation Of Delay Has Been Filed, Wherein, It Has Been Chintan Vrajlal Mangukiya Vs.Ito Asst. Year : 2016-17

For Appellant: Shri P.M. Jagasheth, CAFor Respondent: Shri Ajay Uke, Sr.DR
Section 147Section 148Section 151Section 151ASection 250Section 271(1)(c)Section 69

Rajendrakumar Ichubhai Kothari, Bharuch vs. ITO, Ward-1(1), Bharuch

In the result, quantum appeal of the assessee in ITA No

ITA 836/SRT/2025[2013-14]Status: DisposedITAT Surat09 Mar 2026AY 2013-14

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinhaआयकर अपील सं /Ita Nos.835/Srt/2025 आयकर अपील सं /Ita Nos.836/Srt/2025 िनधा"रण वष" /Assessment Year : 2013-14 Rajendrakumar Ichubhai The Ito बनाम/ Kothari Ward-1(4) V/S. 2 119 Parkhetiafaliyu Kervada Bharuch – 356 069 Amod Bharuch Bharuch – 392 025 "थायी लेखा सं./Pan: Cfupk 6177 B (अपीलाथ(/ Appellant) (!) यथ(/ Respondent) Assessee By : Shri Surendra Modiani, Ca Revenue By : Shri Ajay Uke, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 10/12/2025 घोषणा की तारीख /Date Of Pronouncement: 09/03/2026 आदेश/O R D E R Per Sanjay Garg: The Present Two Appeals Have Been Preferred By The Assessee Against The Separate Orders Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’] Dated 11/06/2025 (Quantum Appeal) & 12/06/2025 (Penalty Appeal) Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Years (Ays) 2013-14. Ita Nos.835 & 836/Srt/2025 Rajendrakumar Ichubhai Kothari Vs. Ito Asst. Year : 2013-14

For Appellant: Shri Surendra Modiani, CAFor Respondent: Shri Ajay Uke, Sr.DR
Section 139Section 147Section 148Section 250Section 271(1)(c)Section 56

Rajendrakumar Ichubhai Kothari, Bharuch vs. ITO, Ward-1(1), Bharuch

In the result, quantum appeal of the assessee in ITA No

ITA 835/SRT/2025[2013-14]Status: DisposedITAT Surat09 Mar 2026AY 2013-14

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinhaआयकर अपील सं /Ita Nos.835/Srt/2025 आयकर अपील सं /Ita Nos.836/Srt/2025 िनधा"रण वष" /Assessment Year : 2013-14 Rajendrakumar Ichubhai The Ito बनाम/ Kothari Ward-1(4) V/S. 2 119 Parkhetiafaliyu Kervada Bharuch – 356 069 Amod Bharuch Bharuch – 392 025 "थायी लेखा सं./Pan: Cfupk 6177 B (अपीलाथ(/ Appellant) (!) यथ(/ Respondent) Assessee By : Shri Surendra Modiani, Ca Revenue By : Shri Ajay Uke, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 10/12/2025 घोषणा की तारीख /Date Of Pronouncement: 09/03/2026 आदेश/O R D E R Per Sanjay Garg: The Present Two Appeals Have Been Preferred By The Assessee Against The Separate Orders Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’] Dated 11/06/2025 (Quantum Appeal) & 12/06/2025 (Penalty Appeal) Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Years (Ays) 2013-14. Ita Nos.835 & 836/Srt/2025 Rajendrakumar Ichubhai Kothari Vs. Ito Asst. Year : 2013-14

For Appellant: Shri Surendra Modiani, CAFor Respondent: Shri Ajay Uke, Sr.DR
Section 139Section 147Section 148Section 250Section 271(1)(c)Section 56

Vaibhav Corporation, Surat vs. Income Tax Officer, Ward 3(2)(1), Surat

The appeal of the assessee is treated as allowed for statistical purposes

ITA 775/SRT/2025[2017-18]Status: DisposedITAT Surat09 Mar 2026AY 2017-18

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinhaआयकर अपील सं /Ita No. 775/Srt/2025 िनधा"रण वष" /Assessment Year : 2017-18 Vaibhav Corporation The Income Tax Officer बनाम 114/2/1, Vaibhav Corporation Ward-3(2)(1) / Dabholi, Katargam Surat 0 395 001 V/S. Surat – 395 004 "थायी लेखा सं./Pan: Aanfv 6268 J (अपीलाथ(/ Appellant) (!) यथ(/ Respondent) Assessee By : Ms. Chaitali Shah, Ca Revenue By : Shri Ajay Uke, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 10/12/2025 घोषणा की तारीख /Date Of Pronouncement: 09/03/2026 आदेश/O R D E R Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’] Dated 21/05/2025 Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Years (Ays) 2017-18. 2. The Assessee, In This Appeal, Has Raised The Following Grounds Of Appeal: Vaibhav Corporation Vs. Ito Asst. Year : 2017-18

For Appellant: Ms. Chaitali Shah, CAFor Respondent: Shri Ajay Uke, Sr.DR
Section 115BSection 147Section 148Section 148ASection 250Section 69A