Section 251(2) of the Income Tax Act

The decision most relied on for Section 251(2) is CIT v. Premkumar Arjundas Luthra (HUF) (297 CTR 614), cited in 654 of the 295 judgments on BharatTax that turn on this section.

Leading authorities on Section 251(2)

CIT v. Premkumar Arjundas Luthra (HUF)
297 CTR 614 · 2017 · High Court
654
citing judgments

The Commissioner of Income-tax (Appeals) cannot dismiss an appeal for non-prosecution or default in appearance. Under Section 250(6) of the Income-tax Act, the CIT(A) must decide the appeal on its merits, even in an ex parte proceeding.

Berger Paints India Ltd. v. CIT
266 ITR 99 · 2004 · Supreme Court
175
citing judgments

The Revenue cannot take a conflicting stand from what it had earlier accepted in a previous assessment year without compelling justification. This principle of consistency applies to various issues, including the treatment of customs duty in closing inventory.

Income Tax-III, Pune v. Rajasthan & Gujarati Charitable Foundation Poona
89 Taxmann.com 127 · 2018 · Supreme Court
130
citing judgments

Depreciation under Section 32 is allowable as an application of income for charitable trusts computing income under Section 11. The amendment to Section 11(6) by Finance (No. 2) Act, 2014, is prospective, applicable from Assessment Year 2015-16.

Ajji Basha v. CIT
111 Taxmann.com 348 · 2019 · High Court
55
citing judgments
Vazir Sultan Tobacco Co. Ltd. v. CIT
132 ITR 559 · 1981 · Supreme Court
39
citing judgments

A reserve set apart to meet a known liability is not a reserve for the purposes of accounting, but rather a provision for a liability. This means it cannot be considered a reserve for tax purposes.

CIT v. Nirbheram Deluram
91 Taxmann 181 · 1997 · Supreme Court
35
citing judgments

The Commissioner of Income Tax (Appeals) can make enhancements to an assessment during appellate proceedings, provided such enhancements do not amount to introducing an entirely new head of income.

Commissioner of Income Tax, New Delhi v. Federation of Indian Chambers of Commerce and Industries, New Delhi
130 ITR 186 · 1981 · Supreme Court
22
citing judgments
Saheli Synthetics (P) Ltd. v. CIT
302 ITR 126 · 2008 · High Court
22
citing judgments
DIT v. Vishwa Jagriti Mission
262 CTR 558 · 2013 · High Court
19
citing judgments
CIT v. Girish Mohan Ganeriwala
200 CTR 426 · High Court
11
citing judgments

Judgments on Section 251(2)

DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, LUDHIANA, LUDHIANA vs. M/S FORTUNE METALS LTD., LUDHIANA

Appeal stand dismissed

ITA 961/CHANDI/2025[2022-23]Status: DisposedITAT Chandigarh19 Mar 2026AY 2022-23

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.961/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) Dcit (Central Cricle -1) M/S Fortune Metals Ltd. बनाम/ Sco 1-6, 2Nd Floor, Opp. Circuit House, Kitchlu Nagar, Ludhiana Ferozepur Road, Ludhiana Vs. (Punjab) - 141001 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacf-8508-P (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. Co. No.36/Chandi/2025 [In Ita No.961/Chandi/2025] (िनधा"रण वष" / Assessment Year: 2022-23) M/S Fortune Metals Ltd. Dcit (Central Cricle -1) बनाम/ Opp. Circuit House, Sco 1-6, 2Nd Floor, Ferozepur Road, Ludhiana Kitchlu Nagar, Ludhiana Vs. (Punjab) - 141001 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacf-8508-P (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Sh. Sudhir Sehgal (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 11-03-2026 घोषणाकीतारीख /Date Of Pronouncement 19-03-2026 : आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Sh. Sudhir Sehgal (Advocate) – Ld. ARFor Respondent: Sh. Vivek Vardhan (Addl. CIT) – Ld. Sr. DR
Section 132Section 143(3)Section 145(3)Section 251(2)Section 69C

Showing 120 of 295 · Page 1 of 15

...