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

Yamuna Coal Company, Yamuna Nagar vs. Income Tax Officer-5, Yamuna Nagar

In the result, all the appeals of the Assessee stand allowed for statistical purposes

ITA 518/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh28 Nov 2024AY 2017-18

Bench: Shri Rajpal Yaday & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 514 To 518/Chd/2024 "नधा"रण वष" / Assessment Years : 2013-14 To 2017-18 Yamuna Coal Company, Vs. The Ito, C/O Rajiv Goel & Associates, बनाम Yamunanagar 179, Bank Road, Ambala City "थायी लेखा सं./Pan No: Aaafy6856E अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee By : Sh. Dhruv Goyal, Ca राज"व क" ओर से/ Revenue By : Sh. Ved Parkash Kalia, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 26.11.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 28.11.2024 आदेश/Order Per Bench: The Present Five Appeals Are Directed At The Instance Of Assessee Against Separate Orders Of The Ld. Cit(A) Dated 4.3.2024 Passed On The Respective Appeals Of The Assessee For Assessment Years 2013-14 To 2017-18. The Assessee Has Taken Five Grounds Of Appeal In Each Assessment Year. However, Ld. Counsel For The Assessee, At The Very Outset, Submitted That The Assessment Orders As Well As Impugned Cit(A)’S Order Are Ex-Parte. The Notice Of Hearing Was Not 514 To 518 -Chd-2024- Yamuna Coal Company, Yamunanagar 2 Issued By The Ld. First Appellate Authority On The E-Mail Of The Assessee, Rather It Was Issued On Old E.Mail Id Of Old Counsel And, Therefore, Assessee Could Not Prosecute The Appeals Before The Ld. Cit(A).

For Appellant: Sh. Dhruv Goyal, CAFor Respondent: Sh. Ved Parkash Kalia, Sr.DR
Section 144Section 147Section 148Section 250

Yamuna Coal Company, Yamuna Nagar vs. Income Tax Officer-5, Yamuna Nagar

In the result, all the appeals of the Assessee stand allowed for statistical purposes

ITA 517/CHANDI/2024[2014-15]Status: DisposedITAT Chandigarh28 Nov 2024AY 2014-15

Bench: Shri Rajpal Yaday & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 514 To 518/Chd/2024 "नधा"रण वष" / Assessment Years : 2013-14 To 2017-18 Yamuna Coal Company, Vs. The Ito, C/O Rajiv Goel & Associates, बनाम Yamunanagar 179, Bank Road, Ambala City "थायी लेखा सं./Pan No: Aaafy6856E अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee By : Sh. Dhruv Goyal, Ca राज"व क" ओर से/ Revenue By : Sh. Ved Parkash Kalia, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 26.11.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 28.11.2024 आदेश/Order Per Bench: The Present Five Appeals Are Directed At The Instance Of Assessee Against Separate Orders Of The Ld. Cit(A) Dated 4.3.2024 Passed On The Respective Appeals Of The Assessee For Assessment Years 2013-14 To 2017-18. The Assessee Has Taken Five Grounds Of Appeal In Each Assessment Year. However, Ld. Counsel For The Assessee, At The Very Outset, Submitted That The Assessment Orders As Well As Impugned Cit(A)’S Order Are Ex-Parte. The Notice Of Hearing Was Not 514 To 518 -Chd-2024- Yamuna Coal Company, Yamunanagar 2 Issued By The Ld. First Appellate Authority On The E-Mail Of The Assessee, Rather It Was Issued On Old E.Mail Id Of Old Counsel And, Therefore, Assessee Could Not Prosecute The Appeals Before The Ld. Cit(A).

For Appellant: Sh. Dhruv Goyal, CAFor Respondent: Sh. Ved Parkash Kalia, Sr.DR
Section 144Section 147Section 148Section 250

Yamuna Coal Company, Yamuna Nagar vs. Income Tax Officer-5, Yamuna Nagar

In the result, all the appeals of the Assessee stand allowed for statistical purposes

ITA 516/CHANDI/2024[2013-14]Status: DisposedITAT Chandigarh28 Nov 2024AY 2013-14

Bench: Shri Rajpal Yaday & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 514 To 518/Chd/2024 "नधा"रण वष" / Assessment Years : 2013-14 To 2017-18 Yamuna Coal Company, Vs. The Ito, C/O Rajiv Goel & Associates, बनाम Yamunanagar 179, Bank Road, Ambala City "थायी लेखा सं./Pan No: Aaafy6856E अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee By : Sh. Dhruv Goyal, Ca राज"व क" ओर से/ Revenue By : Sh. Ved Parkash Kalia, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 26.11.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 28.11.2024 आदेश/Order Per Bench: The Present Five Appeals Are Directed At The Instance Of Assessee Against Separate Orders Of The Ld. Cit(A) Dated 4.3.2024 Passed On The Respective Appeals Of The Assessee For Assessment Years 2013-14 To 2017-18. The Assessee Has Taken Five Grounds Of Appeal In Each Assessment Year. However, Ld. Counsel For The Assessee, At The Very Outset, Submitted That The Assessment Orders As Well As Impugned Cit(A)’S Order Are Ex-Parte. The Notice Of Hearing Was Not 514 To 518 -Chd-2024- Yamuna Coal Company, Yamunanagar 2 Issued By The Ld. First Appellate Authority On The E-Mail Of The Assessee, Rather It Was Issued On Old E.Mail Id Of Old Counsel And, Therefore, Assessee Could Not Prosecute The Appeals Before The Ld. Cit(A).

For Appellant: Sh. Dhruv Goyal, CAFor Respondent: Sh. Ved Parkash Kalia, Sr.DR
Section 144Section 147Section 148Section 250

Yamuna Coal Company, Yamuna Nagar vs. Income Tax Officer-5, Yamuna Nagar

In the result, all the appeals of the Assessee stand allowed for statistical purposes

ITA 515/CHANDI/2024[2016-17]Status: DisposedITAT Chandigarh28 Nov 2024AY 2016-17

Bench: Shri Rajpal Yaday & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 514 To 518/Chd/2024 "नधा"रण वष" / Assessment Years : 2013-14 To 2017-18 Yamuna Coal Company, Vs. The Ito, C/O Rajiv Goel & Associates, बनाम Yamunanagar 179, Bank Road, Ambala City "थायी लेखा सं./Pan No: Aaafy6856E अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee By : Sh. Dhruv Goyal, Ca राज"व क" ओर से/ Revenue By : Sh. Ved Parkash Kalia, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 26.11.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 28.11.2024 आदेश/Order Per Bench: The Present Five Appeals Are Directed At The Instance Of Assessee Against Separate Orders Of The Ld. Cit(A) Dated 4.3.2024 Passed On The Respective Appeals Of The Assessee For Assessment Years 2013-14 To 2017-18. The Assessee Has Taken Five Grounds Of Appeal In Each Assessment Year. However, Ld. Counsel For The Assessee, At The Very Outset, Submitted That The Assessment Orders As Well As Impugned Cit(A)’S Order Are Ex-Parte. The Notice Of Hearing Was Not 514 To 518 -Chd-2024- Yamuna Coal Company, Yamunanagar 2 Issued By The Ld. First Appellate Authority On The E-Mail Of The Assessee, Rather It Was Issued On Old E.Mail Id Of Old Counsel And, Therefore, Assessee Could Not Prosecute The Appeals Before The Ld. Cit(A).

For Appellant: Sh. Dhruv Goyal, CAFor Respondent: Sh. Ved Parkash Kalia, Sr.DR
Section 144Section 147Section 148Section 250

Yamuna Coal Company, Yamuna Nagar vs. Income Tax Officer-5, Yamuna Nagar

In the result, all the appeals of the Assessee stand allowed for statistical purposes

ITA 514/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh28 Nov 2024AY 2015-16

Bench: Shri Rajpal Yaday & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 514 To 518/Chd/2024 "नधा"रण वष" / Assessment Years : 2013-14 To 2017-18 Yamuna Coal Company, Vs. The Ito, C/O Rajiv Goel & Associates, बनाम Yamunanagar 179, Bank Road, Ambala City "थायी लेखा सं./Pan No: Aaafy6856E अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee By : Sh. Dhruv Goyal, Ca राज"व क" ओर से/ Revenue By : Sh. Ved Parkash Kalia, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 26.11.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 28.11.2024 आदेश/Order Per Bench: The Present Five Appeals Are Directed At The Instance Of Assessee Against Separate Orders Of The Ld. Cit(A) Dated 4.3.2024 Passed On The Respective Appeals Of The Assessee For Assessment Years 2013-14 To 2017-18. The Assessee Has Taken Five Grounds Of Appeal In Each Assessment Year. However, Ld. Counsel For The Assessee, At The Very Outset, Submitted That The Assessment Orders As Well As Impugned Cit(A)’S Order Are Ex-Parte. The Notice Of Hearing Was Not 514 To 518 -Chd-2024- Yamuna Coal Company, Yamunanagar 2 Issued By The Ld. First Appellate Authority On The E-Mail Of The Assessee, Rather It Was Issued On Old E.Mail Id Of Old Counsel And, Therefore, Assessee Could Not Prosecute The Appeals Before The Ld. Cit(A).

For Appellant: Sh. Dhruv Goyal, CAFor Respondent: Sh. Ved Parkash Kalia, Sr.DR
Section 144Section 147Section 148Section 250