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

Deputy Commissioner of Income Tax, Central Circle 2.4, Chennai vs. Keyem Infra Project Pvt. Ltd., Chennai

In the result, the appeals of the Revenue in ITA Nos

ITA 2056/CHNY/2026[2024-25]Status: DisposedITAT Chennai18 Sept 2026AY 2024-25

Bench: Shri Manu Kumar Giri & Shris.R.Raghunathaआयकर अपील सं./Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, The Dy. Commissioner Of Income Somu Sarvai Ramachandran, V. No. 14(Old No. 9), 25Th Cross Tax, Central Circle-2(4) Investigation Building, Ground Street Indira Nagar, Adyar, Floor, Room No. B6, Mg Road, Chennai-600041 Chennai-600034 [Pan: Abhpr 6164 N] (अपीलाथ"/Appellant/Revenue) (Respondent/Assessee) Co Nos. 50, 51, 52/Chny/2026 (Arising Out Of Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, Somu Sarvai Ramachandran, The Dy. Commissioner Of No. 14(Old No. 9), 25Th Cross Income Tax, Central Circle- Street Indira Nagar, Adyar, 2(4) Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Abhpr 6164 N] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue) आयकर अपील सं./Ita Nos. 2055 & 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 The Dy. Commissioner Of Income Keyem Infra Project Pvt. Ltd., Tax, Central Circle-2(4) Chennai Tamil Nadu, Plot No. 64, 4Th East Street, Investigation Building, Ground Floor, Room No. B6, Mg Road, Kamaraj Nagar, Tiruvanmiyur, Chennai-600034 Chennai-600041 [Pan: Aajck 2860 L] (Respondent/Assessee) (अपीलाथ"/Appellant/Revenue) Co Nos. 54 & 55/Chny/2026 (Arising Out Of Ita Nos. 2055, 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 Keyem Infra Project Pvt. Ltd., The Dy. Commissioner Of Chennai Tamil Nadu, Income Tax, Plot No. 64, 4Th East Street, Central Circle- Kamaraj Nagar, Tiruvanmiyur, 2(4)Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Aajck 2860 L] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue)

Section 132Section 143(2)Section 148

Deputy Commissioner of Income Tax, Chennai vs. Keyem Infra Project Pvt. Ltd., Chennai

In the result, the appeals of the Revenue in ITA Nos

ITA 2055/CHNY/2026[2023-24]Status: DisposedITAT Chennai18 Sept 2026AY 2023-24

Bench: Shri Manu Kumar Giri & Shris.R.Raghunathaआयकर अपील सं./Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, The Dy. Commissioner Of Income Somu Sarvai Ramachandran, V. No. 14(Old No. 9), 25Th Cross Tax, Central Circle-2(4) Investigation Building, Ground Street Indira Nagar, Adyar, Floor, Room No. B6, Mg Road, Chennai-600041 Chennai-600034 [Pan: Abhpr 6164 N] (अपीलाथ"/Appellant/Revenue) (Respondent/Assessee) Co Nos. 50, 51, 52/Chny/2026 (Arising Out Of Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, Somu Sarvai Ramachandran, The Dy. Commissioner Of No. 14(Old No. 9), 25Th Cross Income Tax, Central Circle- Street Indira Nagar, Adyar, 2(4) Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Abhpr 6164 N] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue) आयकर अपील सं./Ita Nos. 2055 & 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 The Dy. Commissioner Of Income Keyem Infra Project Pvt. Ltd., Tax, Central Circle-2(4) Chennai Tamil Nadu, Plot No. 64, 4Th East Street, Investigation Building, Ground Floor, Room No. B6, Mg Road, Kamaraj Nagar, Tiruvanmiyur, Chennai-600034 Chennai-600041 [Pan: Aajck 2860 L] (Respondent/Assessee) (अपीलाथ"/Appellant/Revenue) Co Nos. 54 & 55/Chny/2026 (Arising Out Of Ita Nos. 2055, 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 Keyem Infra Project Pvt. Ltd., The Dy. Commissioner Of Chennai Tamil Nadu, Income Tax, Plot No. 64, 4Th East Street, Central Circle- Kamaraj Nagar, Tiruvanmiyur, 2(4)Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Aajck 2860 L] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue)

Section 132Section 143(2)Section 148