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

Alip Mitra, Nadia vs. I.T.O., Ward - 41(1), Nadia

The appeal of the assessee is allowed for statistical purposes

ITA 2085/KOL/2024[2017-2018]Status: DisposedITAT Kolkata05 Dec 2024AY 2017-2018

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.2085/Kol/2024 Assessment Year: 2017-18 Alip Mitra………….… ……….. ……..……………………....Appellant Baranasi Roy Road, Goari Bazar, Krishna Nagar, Sonapatty, Nadia, W.B. – 741101. [Pan: Abafa6640D] Vs. Ito, Ward-41(1), Nadia…. ….…….…............................…..…..... Respondent Appearances By: Shri Anil Kochar, Advocate, Appeared On Behalf Of The Appellant. Shri Rajat Datta, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 04, 2024 Date Of Pronouncing The Order : December 05, 2024 आदेश / Order Per Sonjoy Sarma: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 28.08.2024 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. The Brief Facts Of The Case Are That The Assessee Is Engaged In The Business Of Distribution/Selling Of Products Of Hindustan Lever & Itc & Filed His Return Of Income Declaring A Total Income Of Rs.4,14,860/- For The F.Y 2016-17 Relevant To A.Y 2017-18. The Return Was Processed U/S 143(1) Of The Act. Subsequently, The Case Of The Assessee Was Selected For Scrutiny Due To Large Cash Deposit Made During The Demonetization Period. Notices U/S 143(2) & 142(1) Of The Act Were Issued & The Assessee Complied With By Submitting Required Documents & Made Appearance Before The Assessing Officer Through His Engaged Authorized Representative (Ar). During The Assessment

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

Damodar Distributors Pvt. Ltd., Kolkata vs. ACIT, Cen. Cir. 1(2), Kolkata

The appeal of the assessee is allowed for statistical purposes

ITA 19/KOL/2024[2009-10]Status: DisposedITAT Kolkata05 Dec 2024AY 2009-10

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.19/Kol/2024 Assessment Year: 2009-10 Damodar Distributors Pvt. Ltd....……………………....Appellant 4Th Floor, Room No.401A, 154, Lenin Sarani, Kol-700013. [Pan: Aaccd6184D] Vs. Acit, Central Circle-1(2), Kolkata.…............................…..…..... Respondent Appearances By: Shri Miraj D. Shah, Ar, Appeared On Behalf Of The Appellant. Shri Rajat Datta, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 04, 2024 Date Of Pronouncing The Order : December 05, 2024 आदेश / Order Per Sonjoy Sarma: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 05.12.2023 Of The Commissioner Of Income Tax (Appeals)- 20, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Brief Facts Of The Case Are That The Assessee Filed Its Return Of Income Declaring An Income Of Rs.2,665/- For Assessment Year 2009-10. The Assessing Officer Stated That An Information Was Received From Ddit(Inv.), Unit-4(1), Kolkata Regarding Statement From Various Entry Operators Who Utilised Bogus Entry Operators Including Proprietary/Partnership Concerns Who Deposited Cash & Issued Cheques On Demand Of Its Clients. The Assessee Was Identified As One Of The Beneficiaries. In This Regard, Necessary Approval Was Obtained & Notice U/S 148 Of The Act Was Issued To The Assessee On 30.03.2016. In Response To The Notice U/S 148, The Assessee Filed Its Return 28.04.2016. I.T.A. No.19/Kol/2024 Assessment Year: 2009-10 Damodar Distributors Pvt. Ltd

Section 143(2)Section 148Section 250Section 68

Deputy Commissioner of Income Tax, Circle-1, Asansol vs. Coal Mines Authority Ltds Employees Co Operative Credit Society Ltd, Asansol

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

ITA 1289/KOL/2023[2020-21]Status: DisposedITAT Kolkata05 Dec 2024AY 2020-21

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. Nos.1286 To 1289/Kol/2023 Assessment Years: 2016-17, 2017-18,2018-19, 2020-21 Dcit, Asansol……….…..……….…………......………………....Appellant Vs. Coal Mines Authority Ltds Employees Cooperative Credit Society Ltd, Asansol……….………..........................…..…..... Respondent Dishergarh, Asansol, Burdwan - 713333. [Pan: Aabac9710D] Appearances By: Shri Susanta Saha & Shri Rajat Datta, Sr. Drs, Appeared On Behalf Of The Appellant. None Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 05, 2024 Date Of Pronouncing The Order : December 05, 2024 आदेश / Order Per Bench: The Captioned Appeals Have Been Preferred By The Revenue Against The Separate Orders 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’) For A.Ys 2016-17, 2017-18, 2018-19 & 2020-21. Since The Issues Involved In All These Appeals Arise Are Common & Related To Same Party, Therefore, These Have Been Heard Together & Are Being Disposed Of By This Common Order For The Sake Of Convenience. 2. None Appeared On Behalf Of The Assessee Despite Multiple Notices From The Registry Regarding The Hearing Of The Case. Therefore, We Have No Other Alternative But To Decide These Appeals Ex Parte After Hearing The Submission Of The Ld. Dr & Considering The Materials On Record.

Section 250

Deputy Commissioner of Income Tax, Circle-1, Asansol vs. Coal Mines Authority Ltds Employees Co Operative Credit Society Ltd, Asansol

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

ITA 1288/KOL/2023[2018-19]Status: DisposedITAT Kolkata05 Dec 2024AY 2018-19

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. Nos.1286 To 1289/Kol/2023 Assessment Years: 2016-17, 2017-18,2018-19, 2020-21 Dcit, Asansol……….…..……….…………......………………....Appellant Vs. Coal Mines Authority Ltds Employees Cooperative Credit Society Ltd, Asansol……….………..........................…..…..... Respondent Dishergarh, Asansol, Burdwan - 713333. [Pan: Aabac9710D] Appearances By: Shri Susanta Saha & Shri Rajat Datta, Sr. Drs, Appeared On Behalf Of The Appellant. None Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 05, 2024 Date Of Pronouncing The Order : December 05, 2024 आदेश / Order Per Bench: The Captioned Appeals Have Been Preferred By The Revenue Against The Separate Orders 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’) For A.Ys 2016-17, 2017-18, 2018-19 & 2020-21. Since The Issues Involved In All These Appeals Arise Are Common & Related To Same Party, Therefore, These Have Been Heard Together & Are Being Disposed Of By This Common Order For The Sake Of Convenience. 2. None Appeared On Behalf Of The Assessee Despite Multiple Notices From The Registry Regarding The Hearing Of The Case. Therefore, We Have No Other Alternative But To Decide These Appeals Ex Parte After Hearing The Submission Of The Ld. Dr & Considering The Materials On Record.

Section 250

Deputy Commissioner of Income Tax, Circle-1, Asansol vs. Coal Mines Authority Ltds Employees Co Operative Credit Society Ltd, Asansol

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

ITA 1287/KOL/2023[2017-18]Status: DisposedITAT Kolkata05 Dec 2024AY 2017-18

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. Nos.1286 To 1289/Kol/2023 Assessment Years: 2016-17, 2017-18,2018-19, 2020-21 Dcit, Asansol……….…..……….…………......………………....Appellant Vs. Coal Mines Authority Ltds Employees Cooperative Credit Society Ltd, Asansol……….………..........................…..…..... Respondent Dishergarh, Asansol, Burdwan - 713333. [Pan: Aabac9710D] Appearances By: Shri Susanta Saha & Shri Rajat Datta, Sr. Drs, Appeared On Behalf Of The Appellant. None Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 05, 2024 Date Of Pronouncing The Order : December 05, 2024 आदेश / Order Per Bench: The Captioned Appeals Have Been Preferred By The Revenue Against The Separate Orders 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’) For A.Ys 2016-17, 2017-18, 2018-19 & 2020-21. Since The Issues Involved In All These Appeals Arise Are Common & Related To Same Party, Therefore, These Have Been Heard Together & Are Being Disposed Of By This Common Order For The Sake Of Convenience. 2. None Appeared On Behalf Of The Assessee Despite Multiple Notices From The Registry Regarding The Hearing Of The Case. Therefore, We Have No Other Alternative But To Decide These Appeals Ex Parte After Hearing The Submission Of The Ld. Dr & Considering The Materials On Record.

Section 250

Deputy Commissioner of Income Tax, Asansol vs. Coal Mines Authority Ltds Employees Cooperative Credit Society Ltd, Asansol

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

ITA 1286/KOL/2023[2016-17]Status: DisposedITAT Kolkata05 Dec 2024AY 2016-17

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. Nos.1286 To 1289/Kol/2023 Assessment Years: 2016-17, 2017-18,2018-19, 2020-21 Dcit, Asansol……….…..……….…………......………………....Appellant Vs. Coal Mines Authority Ltds Employees Cooperative Credit Society Ltd, Asansol……….………..........................…..…..... Respondent Dishergarh, Asansol, Burdwan - 713333. [Pan: Aabac9710D] Appearances By: Shri Susanta Saha & Shri Rajat Datta, Sr. Drs, Appeared On Behalf Of The Appellant. None Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 05, 2024 Date Of Pronouncing The Order : December 05, 2024 आदेश / Order Per Bench: The Captioned Appeals Have Been Preferred By The Revenue Against The Separate Orders 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’) For A.Ys 2016-17, 2017-18, 2018-19 & 2020-21. Since The Issues Involved In All These Appeals Arise Are Common & Related To Same Party, Therefore, These Have Been Heard Together & Are Being Disposed Of By This Common Order For The Sake Of Convenience. 2. None Appeared On Behalf Of The Assessee Despite Multiple Notices From The Registry Regarding The Hearing Of The Case. Therefore, We Have No Other Alternative But To Decide These Appeals Ex Parte After Hearing The Submission Of The Ld. Dr & Considering The Materials On Record.

Section 250

Shreenathji Associates, Vadodara vs. The ITO, Ward-1(2)(4), Vadodara

In the result, all the three appeals of the assessee are treated as allowed for statistical purposes

ITA 594/AHD/2024[2014-15]Status: DisposedITAT Ahmedabad04 Dec 2024AY 2014-15

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos.592, 593 & 594/Ahd/2024 िनधा"रण वष" /Assessment Years : 2013-14, 2014-15 & 2014-15 Respectively Shreenathji Associates The Ito बनाम/ Sb-1, Shreeji Avenue, W#Ard-1(2)(4) V/S. 11, Sampatrao Colony Vadodara – 390 007 Jetalpur Road Vadodara – 390 007 "थायी लेखा सं./Pan: Abufs 4107 P (अपीलाथ$/ Appellant) (%& यथ$/ Respondent) Assessee By : Shri Mehul K. Patel, Ar Revenue By : Shri B.P. Srivastava, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 02/12/2024 घोषणा की तारीख /Date Of Pronouncement: 04/12/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: These Appeals Filed By The Assessee Arise From The Orders Passed By The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [Hereinafter Referred To As “Cit(A)”] Under Section 250 Of The Income Tax Act, 1961 [Hereinafter Referred To As “The Act”], Dated 11/05/2023, 30/11/2023 & 02/02/2024 Respectively For The Assessment Years 2013-14 & 2014-15 (Both Under Original & Reassessment Proceedings). Since The Issue Involved In All These Appeals Is Common, They Are Being Disposed Of By This Common Order For The Sake Of Convenience.

For Appellant: Shri Mehul K. Patel, ARFor Respondent: Shri B.P. Srivastava, Sr.DR
Section 143(2)Section 143(3)Section 250Section 43C

Shreenathji Associates, Vadodara vs. The ITO, Ward-1(2)(4), Vadodara

In the result, all the three appeals of the assessee are treated as allowed for statistical purposes

ITA 593/AHD/2024[2014-15]Status: DisposedITAT Ahmedabad04 Dec 2024AY 2014-15

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos.592, 593 & 594/Ahd/2024 िनधा"रण वष" /Assessment Years : 2013-14, 2014-15 & 2014-15 Respectively Shreenathji Associates The Ito बनाम/ Sb-1, Shreeji Avenue, W#Ard-1(2)(4) V/S. 11, Sampatrao Colony Vadodara – 390 007 Jetalpur Road Vadodara – 390 007 "थायी लेखा सं./Pan: Abufs 4107 P (अपीलाथ$/ Appellant) (%& यथ$/ Respondent) Assessee By : Shri Mehul K. Patel, Ar Revenue By : Shri B.P. Srivastava, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 02/12/2024 घोषणा की तारीख /Date Of Pronouncement: 04/12/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: These Appeals Filed By The Assessee Arise From The Orders Passed By The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [Hereinafter Referred To As “Cit(A)”] Under Section 250 Of The Income Tax Act, 1961 [Hereinafter Referred To As “The Act”], Dated 11/05/2023, 30/11/2023 & 02/02/2024 Respectively For The Assessment Years 2013-14 & 2014-15 (Both Under Original & Reassessment Proceedings). Since The Issue Involved In All These Appeals Is Common, They Are Being Disposed Of By This Common Order For The Sake Of Convenience.

For Appellant: Shri Mehul K. Patel, ARFor Respondent: Shri B.P. Srivastava, Sr.DR
Section 143(2)Section 143(3)Section 250Section 43C

Shreenathji Associates, Vadodara vs. The ITO, Ward-1(2)(4), Vadodara

In the result, all the three appeals of the assessee are treated as allowed for statistical purposes

ITA 592/AHD/2024[2013-14]Status: DisposedITAT Ahmedabad04 Dec 2024AY 2013-14

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos.592, 593 & 594/Ahd/2024 िनधा"रण वष" /Assessment Years : 2013-14, 2014-15 & 2014-15 Respectively Shreenathji Associates The Ito बनाम/ Sb-1, Shreeji Avenue, W#Ard-1(2)(4) V/S. 11, Sampatrao Colony Vadodara – 390 007 Jetalpur Road Vadodara – 390 007 "थायी लेखा सं./Pan: Abufs 4107 P (अपीलाथ$/ Appellant) (%& यथ$/ Respondent) Assessee By : Shri Mehul K. Patel, Ar Revenue By : Shri B.P. Srivastava, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 02/12/2024 घोषणा की तारीख /Date Of Pronouncement: 04/12/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: These Appeals Filed By The Assessee Arise From The Orders Passed By The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [Hereinafter Referred To As “Cit(A)”] Under Section 250 Of The Income Tax Act, 1961 [Hereinafter Referred To As “The Act”], Dated 11/05/2023, 30/11/2023 & 02/02/2024 Respectively For The Assessment Years 2013-14 & 2014-15 (Both Under Original & Reassessment Proceedings). Since The Issue Involved In All These Appeals Is Common, They Are Being Disposed Of By This Common Order For The Sake Of Convenience.

For Appellant: Shri Mehul K. Patel, ARFor Respondent: Shri B.P. Srivastava, Sr.DR
Section 143(2)Section 143(3)Section 250Section 43C

Cube Infrastructure Private Limited, Kolkata vs. ITO Ward-9(3), Kolkata

The appeal of the assessee is allowed for statistical purposes

ITA 746/KOL/2024[2011-12]Status: DisposedITAT Kolkata04 Dec 2024AY 2011-12

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.746/Kol/2024 Assessment Year: 2011-12 Cube Infrastructure Pvt. Ltd. ……..……………………....Appellant 425, Dum Dum Park, Kolkata, W.B. – 700055. [Pan: Aadcc3318D] Vs. Ito, Ward-9(3), Kolkata…. ….…….…............................…..…..... Respondent Appearances By: None Appeared On Behalf Of The Appellant. Shri Rajat Datta, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 03, 2024 Date Of Pronouncing The Order : December 04, 2024 आदेश / Order Per Sonjoy Sarma: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 09.02.2024 Of The Commissioner Of Income Tax, Appeal Addl/Jcit(A)-9, Mumbai [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. At The Time Of Hearing, No One Appeared On Behalf Of The Assessee, Although Notices Were Served On Time To Time From The Registry To The Assessee Through Post On 22.08.24, 3.12.2024. As All Options Have Gone In Vain Since No One Appeared On Behalf Of The Assessee On The Consecutive Dates, Under Such Situation, We Cannot Keep This Appeal Pending For Inordinate Delay For Adjudication. We, Therefore, Feel It Necessary To Decide This Appeal On The Basis Of Material Available On Record & With The Assistance Of The Ld. Dr.

Section 249(3)Section 250

Manas, Kolkata vs. I.T.O., Ward - 1(4), Kolkata

In the result, all the captioned appeals of the assessee are allowed for statistical purposes

ITA 1357/KOL/2024[2022-2023]Status: DisposedITAT Kolkata04 Dec 2024AY 2022-2023

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. Nos.1354 To 1357/Kol/2024 Assessment Years: 2018-19, 2019-20, 2020-21, 2022-23 Manas……….…….… ……….. ……..……………………....Appellant 14, Rbi Green Wood Nook, 369/2, Purbachal, Kalitala Road, Kolkata – 700078. [Pan: Aabam3353Q] Vs. Ito, Ward-1(4), Exemption, Kolkata............................…..…..... Respondent Appearances By: Shri G. Banerjee, Fca, Appeared On Behalf Of The Appellant. Shri Rajat Datta, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 03, 2024 Date Of Pronouncing The Order : December 04, 2024 आदेश / Order Per Bench: The Above Captioned Appeals Filed By The Assessee Against The Order Of The Commissioner Of Income Tax, Appeal Addl/Jcit(A)-2, Jaipur [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Pertaining To Four Assessment Years I.E 2018-19, 2019-20, 2020-21 & 2022-23 Respectively. Since, The Issues Involved In All These Appeals Arise From Common Set Of Facts & Related To Same Party, Therefore, These Have Been Heard Together & Are Being Disposed Of By This Consolidated Order For The Sake Of Convenience, Brevity & Clarity. Since The Grounds In All Appeals Are Identical, Except Change Of Figures, The First Appeal Being Ita No.1354/Kol/2024 For Assessment Year 2018-19 Is Taken As Lead Case.

Section 143(1)Section 250Section 250(6)