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

Ashok Hargun Bhambhani, Vadodara vs. The ACIT, Circle-4(2), Vadodara

In the result, the appeal of the assessee is dismissed as withdrawn with liberty as aforesaid

ITA 795/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad27 Mar 2025AY 2016-17

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.795/Ahd/2024 िनधा"रण वष" /Assessment Year : 2016-17 Ashok Hargun Bhambhani The Acit, बनाम/ A-5/17, Sant Kanwar Colony Circle-4(2) V/S. Vadodara – 390 006 Vadodara – 390 007 "थायी लेखा सं./Pan: Amrpb 7465 K अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee By : Shri Mehul K. Patel, Ar Revenue By : Shri A.P. Singh, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 26/03/2025 घोषणा की तारीख /Date Of Pronouncement: 27/03/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi Dated 22/02/2024 Passed Under Section 250 Of The Income Tax Act, 1961 For The Assessment Year 2016-17, Arising From The Assessment Order Passed By The Assessing Officer Under Section 143(3) Of The Income Tax Act, 1961 Dated 26/12/2018. 2. During The Course Of Hearing Before Us, The Learned Authorized Representative (Ar) Submitted That The Assessee Has Filed Form No. 1 Under Ashok Hargun Bhambhani Vs. Acit Asst. Year : 2016-17

For Appellant: Shri Mehul K. Patel, ARFor Respondent: Shri A.P. Singh, CIT-DR
Section 143(3)Section 250

The Ahmedabad Co.Op. Department Stores Ltd., Ahmedabad vs. The Dy.CIT., Circle-1(1)(1), Ahmedabad

In the result, the appeals of the assessee are dismissed as withdrawn with liberty as aforesaid

ITA 76/AHD/2024[2015-16]Status: DisposedITAT Ahmedabad27 Mar 2025AY 2015-16

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos.76, 77, 78 & 79/Ahd/2024 िनधा"रण वष" /Assessment Years : 2015-16, 2016-17, 2016-17 & 2017-18 Respectively The Ahmedabad Co- Dy. Cit बनाम/ Op.Department Stores Ltd. Circle -1 (1)(1) V/S. Apana Bazar Ahmedabad – 380 015 Multi-Storeyed Building Lal Darwaja Ahmedabad – 380 001 "थायी लेखा सं./Pan: Aabat 0757 D अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee By : Shri Suresh Gandhi, Ar Revenue By : Shri Rignesh Das, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 26 /03/2025 घोषणा की तारीख /Date Of Pronouncement: 27 /03/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: These Appeals Filed By The Assessee Pertain To The Assessment Years (Ays) 2016-17 & 2017-18 Against The Different Orders Passed By The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As “Cit(A)”] Passed Under Section 250 Of The Income Tax Act, 1961 Arising From The Assessment Orders Passed By The Assessing Officer.

For Appellant: Shri Suresh Gandhi, ARFor Respondent: Shri Rignesh Das, Sr.DR
Section 250

Ahmedabad Textile Industry'S Research Association, Ahmedabad vs. DCIT, Circle-1, Exmp, Ahmedabad

In the result, both the appeals of the assessee is dismissed as 4

ITA 684/AHD/2024[2014-15]Status: DisposedITAT Ahmedabad27 Mar 2025AY 2014-15

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos.683/Ahd/2024 & 684/Ahd/2024 िनधा"रण वष" /Assessment Years : 2013-14 & 2014-15 Respectively Ahmedabad Textile Industry’S The Dcit बनाम/ Research Association Circle-1 Exmp V/S. Vikram Sarabhai Marg Ahmedabad – 380 015 P.O. Ambawadi Vistar Ahmedabad – 380 015 (Gujarat) "थायी लेखा सं./Pan: Aaata 3045 R अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee By : Shri Dhrunal Bhatt & Shri Gulab Thakor, Ars Revenue By : Shri A.P. Singh, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 27 /03/2025 घोषणा की तारीख /Date Of Pronouncement: 27 /03/2025 आदेश/O R D E R Per Ms. Suchitra Kamble: Both These Appeals Filed By The Assessee Pertain To The Assessment Years (Ays) 2013-14 & 2014-15 Against The Separate Orders Both Dated 15/02/2024 Passed By The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As “Cit(A)”] Passed Under Section 250 Of The Income Tax Act, 1961 Arising From The Assessment Order Dated 21/03/2016 & Dated 22/12/2016 For Ays 2013-14 &

For Appellant: Shri Dhrunal Bhatt &For Respondent: Shri A.P. Singh, CIT-DR
Section 143(3)Section 250

Ahmedabad Textile Industry'S Research Association, Ahmedabad vs. DCIT, Circle-1, Exmp, Ahmedabad

In the result, both the appeals of the assessee is dismissed as 4

ITA 683/AHD/2024[2013-14]Status: DisposedITAT Ahmedabad27 Mar 2025AY 2013-14

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos.683/Ahd/2024 & 684/Ahd/2024 िनधा"रण वष" /Assessment Years : 2013-14 & 2014-15 Respectively Ahmedabad Textile Industry’S The Dcit बनाम/ Research Association Circle-1 Exmp V/S. Vikram Sarabhai Marg Ahmedabad – 380 015 P.O. Ambawadi Vistar Ahmedabad – 380 015 (Gujarat) "थायी लेखा सं./Pan: Aaata 3045 R अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee By : Shri Dhrunal Bhatt & Shri Gulab Thakor, Ars Revenue By : Shri A.P. Singh, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 27 /03/2025 घोषणा की तारीख /Date Of Pronouncement: 27 /03/2025 आदेश/O R D E R Per Ms. Suchitra Kamble: Both These Appeals Filed By The Assessee Pertain To The Assessment Years (Ays) 2013-14 & 2014-15 Against The Separate Orders Both Dated 15/02/2024 Passed By The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As “Cit(A)”] Passed Under Section 250 Of The Income Tax Act, 1961 Arising From The Assessment Order Dated 21/03/2016 & Dated 22/12/2016 For Ays 2013-14 &

For Appellant: Shri Dhrunal Bhatt &For Respondent: Shri A.P. Singh, CIT-DR
Section 143(3)Section 250

Cube Construction Engineering Limited, Subhanpura, Vadodara vs. The Deputy Commissioner of Income Tax, Central Circle - III, Vadodara

In the result, the appeal of the assessee is dismissed as withdrawn with liberty as aforesaid

ITA 185/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad27 Mar 2025AY 2017-18

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.185/Ahd/2024 िनधा"रण वष" /Assessment Year : 2017-18 Cube Construction The Dy.Cit बनाम/ Engineering Ltd. Central Circle-3 V/S. 1, Chandramani Nagar Vadodara – 390 007 Nr. Vidhya Vihar Off. High Tens Vadodara – 390 023 (Gujarat) "थायी लेखा सं./Pan: Aaccc 8103 D (अपीलाथ$/ Appellant) (%& यथ$/ Respondent) Assessee By : Shri Tej Shah, Ar Revenue By : Shri Abhay Kumar Thakur, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 26 /03/2025 घोषणा की तारीख /Date Of Pronouncement: 27 /03/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: This Appeal Filed By The Assessee Pertain To The Assessment Year (Ay) 2017-18 Against The Order Dated 03/02/2023 Passed By The Commissioner Of Income Tax (Appeals)-12, Ahmedabad (“Cit(A)” For Short] Passed Under Section 250 Of The Income Tax Act, 1961 Arising From The Assessment Order Dated 31/12/2019 Passed By The Assessing Officer U/S.143(3) Of The Income Tax Act, 1961. Cube Construction Engineering Ltd. Vs. Dcit Asst. Year :2017-18 2

For Appellant: Shri Tej Shah, ARFor Respondent: Shri Abhay Kumar Thakur, CIT-DR
Section 143(3)Section 250

Efficacy Systems Pvt. Ltd., Ahmedabad vs. The Dy. CIT, Circle-2(1)(1), Ahmedabad

In the result, the appeal of the assessee is dismissed as withdrawn with liberty as aforesaid

ITA 845/AHD/2023[2017-18]Status: DisposedITAT Ahmedabad27 Mar 2025AY 2017-18

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.845/Ahd/2023 िनधा"रण वष" /Assessment Year : 2017-18 Efficacy Systems Pvt.Ltd. Dy.Cit बनाम/ 16, Prerana Society Circle-2(1)(1) V/S. Sarkhej Road Ahmedabad – 380 015 Nr. Vishala Circle Ahmedabad – 380 055 "थायी लेखा सं./Pan: Aadce 2543 C अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee By : Shri Parimalsinh B. Parmar, Ar Revenue By : Shri Rignesh Das, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 26 /03/2025 घोषणा की तारीख /Date Of Pronouncement: 27 /03/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi Dated 06/10/2023 Passed Under Section 250 Of The Income Tax Act, 1961 For The Assessment Year 2017-18, Arising From The Assessment Order Passed By The Assessing Officer Under Section 143(3) Of The Income Tax Act, 1961 Dated 18/11/2019. 2. During The Course Of Hearing Before Us, The Learned Authorized Representative (Ar) Submitted That The Assessee Has Filed Form No. 1 Under Efficacy Systems Pvt.Ltd. Vs. Dcit Asst. Year : 2017-18

For Appellant: Shri Parimalsinh B. Parmar, ARFor Respondent: Shri Rignesh Das, Sr.DR
Section 143(3)Section 250

Ganpathy Manpower Private Limited, Vadodara, Gujarat vs. Commissioner of Income Tax (Appeals)(the ITO, Ward-1(1)(3)), Vadodara

In the result, the appeal of the assessee is dismissed as withdrawn with liberty as aforesaid

ITA 56/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad27 Mar 2025AY 2017-18

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.56/Ahd/2022 िनधा"रण वष" /Assessment Year : 2017-18 Ganpathy Manpower Commissioner Of Income-Tax बनाम/ Private Limited (Appeals) [Nfac], Delhi V/S. Gf-10, Sainath Heights Near Iskon Temple [The Ito, Ward-1)(3)] T.B. Sanatorium So Vadodara Vadodara – 390 021 "थायी लेखा सं./Pan: Aaecg 6280 D (अपीलाथ$/ Appellant) (%& यथ$/ Respondent) Assessee By : Withdrawal Application Revenue By : Shri B.P. Srivastava, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 26 /03/2025 घोषणा की तारीख /Date Of Pronouncement: 27 /03/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: This Appeal Filed By The Assessee Pertain To The Assessment Year (Ay) 2017-18 Against The Order Passed By The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As “Cit(A)”] Passed Under Section 250 Of The Income Tax Act, 1961 Arising From The Assessment Order Dated 07/03/2020 Passed By The Assessing Officer U/S.154 Of The Income Tax Act, 1961. Ganpathy Manpower Pvt.Ltd. Vs. Cit(A) [Ito,Ward-1(1)(3) Vadodara Asst. Year : 2017-18

For Appellant: Withdrawal ApplicationFor Respondent: Shri B.P. Srivastava, Sr.DR
Section 154Section 250

Vallabhbhai Dhanjibhai Vaghasia, Bhavnagar vs. The DCIT., Circle-1, Bhavnagar

In the result, the appeal of the assessee is dismissed as withdrawn with liberty as aforesaid

ITA 1465/AHD/2019[2016-17]Status: DisposedITAT Ahmedabad27 Mar 2025AY 2016-17

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.1465/Ahd/2019 िनधा"रण वष" /Assessment Year : 2016-17 Vallabhbhai Dhanjibhai The Dcit बनाम/ Vaghasia Circle-1 V/S. T-7/8, Darshan Complex Jashonath Chowk, Nr. Nilam Baug Bhavnagar – 364 001 Bhavnagar – 364 001 (Gujarat) "थायी लेखा सं./Pan : Abcpv 1011 F अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee By : Shri Dhrunal Bhatt & Shri Gulab Thakor Revenue By : Shri A.P. Singh, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 26 /03/2025 घोषणा की तारीख /Date Of Pronouncement: 27 /03/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of The Learned Commissioner Of Income Tax (Appeals)-6, Ahmedabad Dated 26/07/2019 Passed Under Section 250 Of The Income Tax Act, 1961 For The Assessment Year 2016-17, Arising From The Assessment Order Passed By The Assessing Officer Under Section 143(3) Of The Income Tax Act, 1961 Dated 05/12/2018. 2. During The Course Of Hearing Before Us, The Learned Authorized Representative (Ar) Submitted That The Assessee Has Filed Form No. 1 Under Vallabhbhai Dhanjibhai Vaghasia Vs. Dcit Asst. Year : 2016-17

For Appellant: Shri Dhrunal Bhatt &For Respondent: Shri A.P. Singh, CIT-DR
Section 143(3)Section 250