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

M/S Funidea Vinimay Pvt. Ltd., Kolkata vs. I.T.O., Ward-5(1), Kolkata

The appeal of the assessee is allowed

ITA 2583/KOL/2024[2017-18]Status: DisposedITAT Kolkata28 Feb 2025AY 2017-18

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.2583/Kol/2024 Assessment Year: 2017-18 M/S Funidea Vinimay Pvt. Ltd.…………………………………..….……….Appellant 2, Lal Bazar Street, 1St Floor, Kolkata -1. [Pan: Aabcf9340C] Vs. Ito, Ward-5(1), Kolkata...……..............................……........……...…..…..Respondent Appearances By: Shri Manoj Kataruka, Advocate, Appeared On Behalf Of The Assessee. Shri Sailen Samadder, Addl. Cit- Sr. Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : February 27, 2025 Date Of Pronouncing The Order : February 28, 2025 Order Per Sonjoy Sarma: The Present Appeal Has Been Preferred By The Assessee Against An Order Dated 11.12.2024 Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. Brief Facts Of The Case Are That The Assessee Filed Its Return Of Income For The Assessment Year 2017-18 By Declaring Total Income Of Rs.33,511/-. The Case Of The Assessee Was Selected For Scrutiny Assessment Under Limited Scrutiny Criteria For The Reason Of Selection Of Low Income Compared To High Loans/Advances/Investment In Shares Appearing In Balance Sheet & Expenses Debited To P&L A/C For Earning Exempt Income As Per Schedule Bp Of Itr Is Significantly Lower As Compared To Investments Made To Earn Exempt Income. Subsequently, Notice U/S 143(2) Of The Act Was Issued To The Assessee & Also Notice

Section 142(1)Section 143(2)Section 250

Samaresh Paul, Kolkata vs. I.T.O., Ward 25(1), Kolkata

The appeal of the assessee is allowed for statistical purposes

ITA 2574/KOL/2024[2016-17]Status: DisposedITAT Kolkata28 Feb 2025AY 2016-17

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.2574/Kol/2024 Assessment Year: 2016-17 Samaresh Paul……...…... .……………………………………..….……….Appellant 16C, Bose Pukur Road, Kolkata – 700042. [Pan: Aeupp8135R] Vs. Ito, Ward-25(1), Kolkata...……..............................……........……...…..…..Respondent Appearances By: Shri Amit Agarwa & T. Wasi, Advocate, Appeared On Behalf Of The Assessee. Shri Sailen Samadder, Addl. Cit- Sr. Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : February 27, 2025 Date Of Pronouncing The Order : February 28, 2025 Order Per Sonjoy Sarma: The Present Appeal Has Been Preferred By The Assessee Against An Order Dated 29.10.2024 Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. Brief Facts Of The Case Are That The Assessee Filed His Return Of Income For The Assessment Year 2016-17 By Declaring Total Income Of Rs.7,42,850/-. The Assessee Thereafter Filed His Revised Return Of Income U/S 139(5) Of The Act By Declaring The Same Total Income. However, It Was Noticed That The Assessee Has Made Property Transaction Of Rs.98,51,000/- During The F.Y 2015-16 Relevant To A.Y 2016-17 Which Has Been Escaped Within The Meaning Of Section 147 Of The Act. Accordingly, Notice U/S 148 Of The Act Was Issued Followed By Notice U/S 142(1) Of The Act. However, The Assessee Did Not Turn Up In Response To The Notice U/S 148 Of The Act. Accordingly, The Assessing Officer Made

Section 139(5)Section 142(1)Section 147Section 148Section 250

Yash Mining Pvt. Ltd., Kolkata vs. I.T.O., Ward - 4(1), Kolkata

The appeal of the assessee is allowed for statistical purposes

ITA 2524/KOL/2024[2012-2013]Status: DisposedITAT Kolkata28 Feb 2025AY 2012-2013

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.2524/Kol/2024 Assessment Year: 2012-13 Yash Mining Pvt. Ltd.…... .……………………………………..….……….Appellant 71 Canning Street 5Th Floor, Room No.512A, Kol-1. [Pan: Aaacy4989R] Vs. Ito, Ward-4(1), Kolkata...……..............................……........……...…..…..Respondent Appearances By: Shri Miraj D Shah, Ar, Appeared On Behalf Of The Assessee. Shri Sailen Samadder, Addl. Cit- Sr. Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : February 27, 2025 Date Of Pronouncing The Order : February 28, 2025 Order Per Sonjoy Sarma: The Present Appeal Has Been Preferred By The Assessee Against An Order Dated 30.03.2024 Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. At The Outset, The Registry Has Informed That There Is A Delay Of 194 Days In Filing The Present Appeal. The Assessee Filed An Application For Condonation Of Delay Stating Reasons For Such Delay. After Considering The Application, We Find Reasonable Cause & The Delay Was Not Intentional. We, Therefore, Condone The Delay In Filing The Appeal & Adjudicate The Appeal On Merits Of The Case. 3. Brief Facts Of The Case Are That The Assessee Company Filed Its Return Of Income For The Assessment Year 2012-13 U/S 139(1) Of The Act Declaring Total Income Of Rs.31,470/-. In The Case Of The Assessee, An Information Was Received That The Assessee Company Was One Of The

Section 139(1)Section 144Section 147Section 250Section 68