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

Nikhil Baban Nimbalkar, Pune vs. ITO, Ward 14(5), Pune

In the result both appeals of the assessee are allowed for statistical purposes

ITA 2525/PUN/2024[2018-19]Status: DisposedITAT Pune24 Sept 2025AY 2018-19

Bench: Dr. Manish Borad & Shri Vinay Bhamoreआयकर अपील सं / Ita No.2525&2526/Pun/2024 धििेंारण वर्ा /Assessment Year: 2018-2019 & 2019-2020 Nikhil Baban Nimbalkar, Ito, Ward 14(5), Nimbalkar Hospital, Patas Pune Road, Baramati, Pune- Vs. 413102 Maharashtra Pan-Ajdpn1546Q अपीलेंर्थी / Appellant प्रत्यर्थी/Respondent Assessee By: Shri Pratik Sandbhor Department By: Shri Ramnath P Murkunde Date Of Hearing: 24-09-2025 Date Of Pronouncement: 06-10-2025 आदीश/Order Per Dr. Manish Borad:- This Appeal At The Instance Of The Assessee Is Directed Against The Order Of Ld. Cit(A), Nfac, Delhi Passed U/S 250 Of The Income-Tax Act, 1961 Dated 04.10.2024 Which Is Arising Out Of Order Passed U/S 147 R.W.S 144 Of The Act Dated 29.02.2024. 2. Assessee Has Raised Following Grounds Of Appeal In Ita No. 2525/Pun/2024:- 1. On The Facts & In The Circumstances Of The Case & In Law The Id. Cit(A) Erred In Not Granting Sufficient Opportunities Of Hearing & Dismissing The Appeal Ex-Parte 2. On The Facts & In The Circumstances Of The Case & In Law The Appellant Prays Before The Hon'Ble Bench To Kindly Grant An Opportunity To Represent The Matter Before The Ld Cit(A).

For Appellant: Shri Pratik SandbhorFor Respondent: Shri Ramnath P Murkunde
Section 147Section 148Section 250Section 404(3)

Hirabai & Hormusji Jiwanivakil Model School Trust, Dahanu Road vs. The Income Tax Officer, Exemption Ward, Thane

In the result, appeal of the assessee is allowed for statistical purposes

ITA 4137/MUM/2025[2016-17]Status: DisposedITAT Mumbai24 Sept 2025AY 2016-17

Bench: Shri Pawan Singh & Smt. Renu Jauhriआयकर अपील सुं./Ita No.4137/Mum/2025 (धििाारण वर्ा / Assessment Year: 2016-2017) Hirabai & Hormusji V/S. Income Tax Officer, Jiwanivakil Model बिाम Exemption Ward, Thane School Trust Income Tax Officer, Near Chandra Takies, Exemption Ward, Thane Masoli, Dahanu Road, 400604 Palghar 401602 स्थायी लेखा सुं./जीआइआर सुं./Pan/Gir No: Aaath1536J Appellant/अपीलाथी .. Respondent/प्रधिवादी धििााररिी की ओर से /Assessee By: Shri Piyush Bafna, Ca (Virtually Appear) राजस्व की ओर से /Revenue By: Shri Ritesh Misra, Cit Dr स िवाई की िारीख / Date Of Hearing 25.08.2025 घोर्णा की िारीख/Date Of Pronouncement 24.09.2025 आदेश / O R D E R Per Renu Jauhri [A.M.] :- This Appeal Is Filed By The Assessee Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 23.04.2025 Passed U/S. 250 Of The Income-Tax Act, 1961 [Hereinafter Referred To As “Act”] For Assessment Year 2016-2017. 2. The Assessee Has Raised The Following Grounds In This Appeal. “1. It Is Submitted That The Order Imposing Penalty Of Rs. 10,000/-Dated 28.06.2019 [Itba/Pnl/7271(1)(B)/2019-20/1016563977(1)] Is Bad In Law & Is Required To Be Held As Illegal As The Penalty Order Is Under The Signature Of Mr. Sanjay Kumar, Ito Exemption Ward, Thane. However, The Demand Notice Has Been Issued On 27.06.2019 By Mr. Prashant Singh, Ito Exemption Ward, Thane, I.E. One Day Prior To The Issue

For Appellant: Shri Piyush Bafna, CA (VirtuallyFor Respondent: Shri Ritesh Misra, CIT DR
Section 143(2)Section 144Section 156Section 250Section 271(1)(b)

ACIT, Cir.20(1), Mumbai vs. Girish Shamji Chheda, Mumbai

In the result, all the three appeals of the revenue are dismissed

ITA 3659/MUM/2025[2020-21]Status: DisposedITAT Mumbai24 Sept 2025AY 2020-21

Bench: Shri Pawan Singh & Smt. Renu Jauhriआयकर अपील सुं./Ita No.3657, 3658 & 3659/Mum/2025 (धििाारण वर्ा / Assessment Year: 2020-2021) Acit, Cir. 20(1), V/S. Girish Shamji Chheda Mumbai बिाम 227, Sukh Sagar, Bhalchandra 3Rd Floor, Piramal Road, Matunga, Mumbai Chambers, Lalbaug, 400019 Parel, Mumbai 400012 स्थायी लेखा सुं./जीआइआर सुं./Pan/Gir No: Acypc2995G Appellant/अपीलाथी .. Respondent/प्रधिवादी धििााररिी की ओर से /Assessee By: Shri Fenil Bhatt, Adv. राजस्व की ओर से /Revenue By: Shri Swapnil Choudhary – Sr Dr स िवाई की िारीख / Date Of Hearing 23.09.2025 घोर्णा की िारीख/Date Of Pronouncement 24.09.2025 आदेश / O R D E R Per Bench :- These Three Appeals Are Filed By The Revenue Against The Orders Of The National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 13.03.2025 Passed U/S. 250 Of The Income-Tax Act, 1961 [Hereinafter Referred To As “Act”] For Assessment Year 2020-2021. 2. The Revenue Has Raised The Following Grounds In These Appeals.

For Appellant: Shri Fenil Bhatt, AdvFor Respondent: Shri Swapnil Choudhary – SR DR
Section 143(1)(a)Section 143(3)Section 250Section 270ASection 270A(3)Section 271ASection 271BSection 36(1)(iii)Section 44ASection 68

Assisstant Commissioner of Income Tax, Cir.20(1), Mumbai vs. Girish Shamji Chheda, Mumbai

In the result, all the three appeals of the revenue are dismissed

ITA 3658/MUM/2025[2020-21]Status: DisposedITAT Mumbai24 Sept 2025AY 2020-21

Bench: Shri Pawan Singh & Smt. Renu Jauhriआयकर अपील सुं./Ita No.3657, 3658 & 3659/Mum/2025 (धििाारण वर्ा / Assessment Year: 2020-2021) Acit, Cir. 20(1), V/S. Girish Shamji Chheda Mumbai बिाम 227, Sukh Sagar, Bhalchandra 3Rd Floor, Piramal Road, Matunga, Mumbai Chambers, Lalbaug, 400019 Parel, Mumbai 400012 स्थायी लेखा सुं./जीआइआर सुं./Pan/Gir No: Acypc2995G Appellant/अपीलाथी .. Respondent/प्रधिवादी धििााररिी की ओर से /Assessee By: Shri Fenil Bhatt, Adv. राजस्व की ओर से /Revenue By: Shri Swapnil Choudhary – Sr Dr स िवाई की िारीख / Date Of Hearing 23.09.2025 घोर्णा की िारीख/Date Of Pronouncement 24.09.2025 आदेश / O R D E R Per Bench :- These Three Appeals Are Filed By The Revenue Against The Orders Of The National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 13.03.2025 Passed U/S. 250 Of The Income-Tax Act, 1961 [Hereinafter Referred To As “Act”] For Assessment Year 2020-2021. 2. The Revenue Has Raised The Following Grounds In These Appeals.

For Appellant: Shri Fenil Bhatt, AdvFor Respondent: Shri Swapnil Choudhary – SR DR
Section 143(1)(a)Section 143(3)Section 250Section 270ASection 270A(3)Section 271ASection 271BSection 36(1)(iii)Section 44ASection 68

ACIT, Cir.20(1), Mumbai, Muimbai vs. Girish Shamji Chheda, Mumbai

In the result, all the three appeals of the revenue are dismissed

ITA 3657/MUM/2025[2020-21]Status: DisposedITAT Mumbai24 Sept 2025AY 2020-21

Bench: Shri Pawan Singh & Smt. Renu Jauhriआयकर अपील सुं./Ita No.3657, 3658 & 3659/Mum/2025 (धििाारण वर्ा / Assessment Year: 2020-2021) Acit, Cir. 20(1), V/S. Girish Shamji Chheda Mumbai बिाम 227, Sukh Sagar, Bhalchandra 3Rd Floor, Piramal Road, Matunga, Mumbai Chambers, Lalbaug, 400019 Parel, Mumbai 400012 स्थायी लेखा सुं./जीआइआर सुं./Pan/Gir No: Acypc2995G Appellant/अपीलाथी .. Respondent/प्रधिवादी धििााररिी की ओर से /Assessee By: Shri Fenil Bhatt, Adv. राजस्व की ओर से /Revenue By: Shri Swapnil Choudhary – Sr Dr स िवाई की िारीख / Date Of Hearing 23.09.2025 घोर्णा की िारीख/Date Of Pronouncement 24.09.2025 आदेश / O R D E R Per Bench :- These Three Appeals Are Filed By The Revenue Against The Orders Of The National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 13.03.2025 Passed U/S. 250 Of The Income-Tax Act, 1961 [Hereinafter Referred To As “Act”] For Assessment Year 2020-2021. 2. The Revenue Has Raised The Following Grounds In These Appeals.

For Appellant: Shri Fenil Bhatt, AdvFor Respondent: Shri Swapnil Choudhary – SR DR
Section 143(1)(a)Section 143(3)Section 250Section 270ASection 270A(3)Section 271ASection 271BSection 36(1)(iii)Section 44ASection 68