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

Shaligram Infra Projects LLP ( Ltd. Liability Partnership), Ahmedabad vs. The JCIT (OSD), Central Circle-2(2), Ahmedabad

Accordingly, all the appeals filed by the assessee are dismissed as withdrawn

ITSSA 166/AHD/2021[2016-17]Status: DisposedITAT Ahmedabad24 Mar 2025AY 2016-17

Bench: Ms. Suchitra R. Kamble & Shri Makarand V. Mahadeokarit(Ss)A Nos. 162 To 166/Ahd/2021 Assessment Years : 2012-13 To 2016-17 Shaligram Infra Projects Llp, 4Th Floor, Office No. 401-402, Vs The Jcit (Osd), Shaligram Corporates, Central Circle 2(2), B/H Dishman House, Opp. Sankalp Ahmedabad Grace Ii, Ambli, Ahmedabad- 380058 Pan: Acpfs 7047 A अपीलाथ"/ अपीलाथ"/ (Appellant) अपीलाथ"/ अपीलाथ"/ "" य "" यथ"/ "" य "" य थ"/ थ"/ (Respondent) थ"/ Assessee By : Shri Parin S. Shah, Ar Revenue By : Shri A.P. Singh, Cit-Dr सुनवाई क तार"ख/Date Of Hearing : 24/03/2025 घोषणा क तार"ख /Date Of Pronouncement: 24/03/2025 आदेश आदेश / O R D E R आदेश आदेश Per Bench : These Appeals Have Been Filed By The Assessee Against The Orders Of The Ld. Commissioner Of Income-Tax (Appeals)-12, Ahmedabad (“Cit(A)” For Short) Dated 03.08.2021, Passed Under Section 250 Of The Income-Tax Act, 1961 ["The Act" For Short], For Assessment Years (Ay) 2012-13 To 2016-17. 2. At The Time Of Hearing Today, The Learned Counsel For The Assessee Submitted That The Assessee Wishes To Withdraw The Appeals. In This Regard, The Ld. Counsel For The Assessee Has Submitted A Letter Dated 24.03.2025, Seeking Permission To Withdraw The Appeals, Which Is Reproduced Below::- “24.03.2025 To Hon'Ble Bench Income Tax Appellate Tribunal, Ahmedabad Respected Sir, Re: Request To Withdraw Appeals In The Matter Of : Shaligram Infra Projects Llp

For Appellant: Shri Parin S. Shah, ARFor Respondent: Shri A.P. Singh, CIT-DR
Section 250

Shaligram Infra Projects LLP ( Ltd. Liability Partnership), Ahmedabad vs. The JCIT (OSD), Central Circle-2(2), Ahmedabad

Accordingly, all the appeals filed by the assessee are dismissed as withdrawn

ITSSA 165/AHD/2021[2015-16]Status: DisposedITAT Ahmedabad24 Mar 2025AY 2015-16

Bench: Ms. Suchitra R. Kamble & Shri Makarand V. Mahadeokarit(Ss)A Nos. 162 To 166/Ahd/2021 Assessment Years : 2012-13 To 2016-17 Shaligram Infra Projects Llp, 4Th Floor, Office No. 401-402, Vs The Jcit (Osd), Shaligram Corporates, Central Circle 2(2), B/H Dishman House, Opp. Sankalp Ahmedabad Grace Ii, Ambli, Ahmedabad- 380058 Pan: Acpfs 7047 A अपीलाथ"/ अपीलाथ"/ (Appellant) अपीलाथ"/ अपीलाथ"/ "" य "" यथ"/ "" य "" य थ"/ थ"/ (Respondent) थ"/ Assessee By : Shri Parin S. Shah, Ar Revenue By : Shri A.P. Singh, Cit-Dr सुनवाई क तार"ख/Date Of Hearing : 24/03/2025 घोषणा क तार"ख /Date Of Pronouncement: 24/03/2025 आदेश आदेश / O R D E R आदेश आदेश Per Bench : These Appeals Have Been Filed By The Assessee Against The Orders Of The Ld. Commissioner Of Income-Tax (Appeals)-12, Ahmedabad (“Cit(A)” For Short) Dated 03.08.2021, Passed Under Section 250 Of The Income-Tax Act, 1961 ["The Act" For Short], For Assessment Years (Ay) 2012-13 To 2016-17. 2. At The Time Of Hearing Today, The Learned Counsel For The Assessee Submitted That The Assessee Wishes To Withdraw The Appeals. In This Regard, The Ld. Counsel For The Assessee Has Submitted A Letter Dated 24.03.2025, Seeking Permission To Withdraw The Appeals, Which Is Reproduced Below::- “24.03.2025 To Hon'Ble Bench Income Tax Appellate Tribunal, Ahmedabad Respected Sir, Re: Request To Withdraw Appeals In The Matter Of : Shaligram Infra Projects Llp

For Appellant: Shri Parin S. Shah, ARFor Respondent: Shri A.P. Singh, CIT-DR
Section 250

Shaligram Infra Projects LLP ( Ltd. Liability Partnership), Ahmedabad vs. The JCIT (OSD), Central Circle-2(2), Ahmedabad

Accordingly, all the appeals filed by the assessee are dismissed as withdrawn

ITSSA 164/AHD/2021[2014-15]Status: DisposedITAT Ahmedabad24 Mar 2025AY 2014-15

Bench: Ms. Suchitra R. Kamble & Shri Makarand V. Mahadeokarit(Ss)A Nos. 162 To 166/Ahd/2021 Assessment Years : 2012-13 To 2016-17 Shaligram Infra Projects Llp, 4Th Floor, Office No. 401-402, Vs The Jcit (Osd), Shaligram Corporates, Central Circle 2(2), B/H Dishman House, Opp. Sankalp Ahmedabad Grace Ii, Ambli, Ahmedabad- 380058 Pan: Acpfs 7047 A अपीलाथ"/ अपीलाथ"/ (Appellant) अपीलाथ"/ अपीलाथ"/ "" य "" यथ"/ "" य "" य थ"/ थ"/ (Respondent) थ"/ Assessee By : Shri Parin S. Shah, Ar Revenue By : Shri A.P. Singh, Cit-Dr सुनवाई क तार"ख/Date Of Hearing : 24/03/2025 घोषणा क तार"ख /Date Of Pronouncement: 24/03/2025 आदेश आदेश / O R D E R आदेश आदेश Per Bench : These Appeals Have Been Filed By The Assessee Against The Orders Of The Ld. Commissioner Of Income-Tax (Appeals)-12, Ahmedabad (“Cit(A)” For Short) Dated 03.08.2021, Passed Under Section 250 Of The Income-Tax Act, 1961 ["The Act" For Short], For Assessment Years (Ay) 2012-13 To 2016-17. 2. At The Time Of Hearing Today, The Learned Counsel For The Assessee Submitted That The Assessee Wishes To Withdraw The Appeals. In This Regard, The Ld. Counsel For The Assessee Has Submitted A Letter Dated 24.03.2025, Seeking Permission To Withdraw The Appeals, Which Is Reproduced Below::- “24.03.2025 To Hon'Ble Bench Income Tax Appellate Tribunal, Ahmedabad Respected Sir, Re: Request To Withdraw Appeals In The Matter Of : Shaligram Infra Projects Llp

For Appellant: Shri Parin S. Shah, ARFor Respondent: Shri A.P. Singh, CIT-DR
Section 250

Shaligram Infra Projects LLP ( Ltd. Liability Partnership), Ahmedabad vs. The JCIT (OSD), Central Circle-2(2), Ahmedabad

Accordingly, all the appeals filed by the assessee are dismissed as withdrawn

ITSSA 163/AHD/2021[2013-14]Status: DisposedITAT Ahmedabad24 Mar 2025AY 2013-14

Bench: Ms. Suchitra R. Kamble & Shri Makarand V. Mahadeokarit(Ss)A Nos. 162 To 166/Ahd/2021 Assessment Years : 2012-13 To 2016-17 Shaligram Infra Projects Llp, 4Th Floor, Office No. 401-402, Vs The Jcit (Osd), Shaligram Corporates, Central Circle 2(2), B/H Dishman House, Opp. Sankalp Ahmedabad Grace Ii, Ambli, Ahmedabad- 380058 Pan: Acpfs 7047 A अपीलाथ"/ अपीलाथ"/ (Appellant) अपीलाथ"/ अपीलाथ"/ "" य "" यथ"/ "" य "" य थ"/ थ"/ (Respondent) थ"/ Assessee By : Shri Parin S. Shah, Ar Revenue By : Shri A.P. Singh, Cit-Dr सुनवाई क तार"ख/Date Of Hearing : 24/03/2025 घोषणा क तार"ख /Date Of Pronouncement: 24/03/2025 आदेश आदेश / O R D E R आदेश आदेश Per Bench : These Appeals Have Been Filed By The Assessee Against The Orders Of The Ld. Commissioner Of Income-Tax (Appeals)-12, Ahmedabad (“Cit(A)” For Short) Dated 03.08.2021, Passed Under Section 250 Of The Income-Tax Act, 1961 ["The Act" For Short], For Assessment Years (Ay) 2012-13 To 2016-17. 2. At The Time Of Hearing Today, The Learned Counsel For The Assessee Submitted That The Assessee Wishes To Withdraw The Appeals. In This Regard, The Ld. Counsel For The Assessee Has Submitted A Letter Dated 24.03.2025, Seeking Permission To Withdraw The Appeals, Which Is Reproduced Below::- “24.03.2025 To Hon'Ble Bench Income Tax Appellate Tribunal, Ahmedabad Respected Sir, Re: Request To Withdraw Appeals In The Matter Of : Shaligram Infra Projects Llp

For Appellant: Shri Parin S. Shah, ARFor Respondent: Shri A.P. Singh, CIT-DR
Section 250

Shaligram Infra Projects LLP ( Ltd. Liability Partnership), Ahmedabad vs. The JCIT (OSD), Central Circle-2(2), Ahmedabad

Accordingly, all the appeals filed by the assessee are dismissed as withdrawn

ITSSA 162/AHD/2021[2012-13]Status: DisposedITAT Ahmedabad24 Mar 2025AY 2012-13

Bench: Ms. Suchitra R. Kamble & Shri Makarand V. Mahadeokarit(Ss)A Nos. 162 To 166/Ahd/2021 Assessment Years : 2012-13 To 2016-17 Shaligram Infra Projects Llp, 4Th Floor, Office No. 401-402, Vs The Jcit (Osd), Shaligram Corporates, Central Circle 2(2), B/H Dishman House, Opp. Sankalp Ahmedabad Grace Ii, Ambli, Ahmedabad- 380058 Pan: Acpfs 7047 A अपीलाथ"/ अपीलाथ"/ (Appellant) अपीलाथ"/ अपीलाथ"/ "" य "" यथ"/ "" य "" य थ"/ थ"/ (Respondent) थ"/ Assessee By : Shri Parin S. Shah, Ar Revenue By : Shri A.P. Singh, Cit-Dr सुनवाई क तार"ख/Date Of Hearing : 24/03/2025 घोषणा क तार"ख /Date Of Pronouncement: 24/03/2025 आदेश आदेश / O R D E R आदेश आदेश Per Bench : These Appeals Have Been Filed By The Assessee Against The Orders Of The Ld. Commissioner Of Income-Tax (Appeals)-12, Ahmedabad (“Cit(A)” For Short) Dated 03.08.2021, Passed Under Section 250 Of The Income-Tax Act, 1961 ["The Act" For Short], For Assessment Years (Ay) 2012-13 To 2016-17. 2. At The Time Of Hearing Today, The Learned Counsel For The Assessee Submitted That The Assessee Wishes To Withdraw The Appeals. In This Regard, The Ld. Counsel For The Assessee Has Submitted A Letter Dated 24.03.2025, Seeking Permission To Withdraw The Appeals, Which Is Reproduced Below::- “24.03.2025 To Hon'Ble Bench Income Tax Appellate Tribunal, Ahmedabad Respected Sir, Re: Request To Withdraw Appeals In The Matter Of : Shaligram Infra Projects Llp

For Appellant: Shri Parin S. Shah, ARFor Respondent: Shri A.P. Singh, CIT-DR
Section 250

Shri Rohtash Monga, Ferozepur vs. Assistant Commisioner of Income Tax Circle, Ferozepur

In the result, the appeal is allowed for statistical purposes

ITA 286/ASR/2023[2017-18]Status: DisposedITAT Amritsar24 Mar 2025AY 2017-18

Bench: Shri Udayan Das Gupta & Shri Krinwant Sahay31Tw? 'Jnftct ^T./Ita No. 286/Asr/2023 Ptyfaui / Assessment Year : 2017-18 Rohtash Monga,' The Acit, Prop. Monga Jewellers, Circle, F.City, Punjab 152002 Ferozepur Wft^Felfh./Pan No: Adqpm0639Q Hitt^/'Respondent 3141 Cl L‘4F/ A P P E 11 A N T ( Hybridhearing ) 3F(T Tt/Assessee By : Shri P.N. Arora, Advocate 'Im'Wcftl 3{R ■$/ Revenue By : Mrs. Neelam Sharma, Sr.Dr ^Hcft^Dt^Wdate Of Hearing 27.12.2024 U 11 Cfrlctt'^Wdate Of Pronouncement 3Ft‘I^T/Order Per Krinwant Sahay, Am: Appeal In This Case Has Been Filed By The Assessee Against The Order Dated 16.09.2023Passed By Id. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (Nfac). Grounds Of Appeal Are As Under: - 2. That Whether The Worthy Cit(A). Nfac Is Right In Confirming 1. The Penalty Levied U/S 271-D For A.Y. 2017-2018 Passed On Dt. 16.9.2023 Which Was Not Initiated With The Assessment Order Passed 30.11.2019 By Ao, Range-1. Ferozepur Keeping In View The Letter Of Offer Surrender Dt. 8.11.2011 In Which It Is Written That Surrender Is Subject To No Penal Action Against The Assessee, Which Was Accepted By The Survey Party As Veil As The A.O. Who Framed The Assessment For A. O. 17-18, If Wrong, Then The Penult Orders May Kindly Be Quashed. \

For Appellant: Shri P.N. Arora, AdvocateFor Respondent: Mrs. Neelam Sharma, Sr.DR
Section 115BSection 143(1)Section 143(3)Section 250Section 269SSection 271Section 271A