Section 254(1) of the Income Tax Act

Income-tax Act, 2025: s.363

Section 254(1) falls under section 254 of the Income-tax Act, 1961, which corresponds to section 363 (Orders of Appellate Tribunal) of the Income-tax Act, 2025.

Read section 363 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 254(1) is S. Ranganathan J in Yadu Hari Dalmia v. Commissioner of Income Tax, Delhi (Central) (126 ITR 48), cited in 77 of the 1,265 judgments on BharatTax that turn on this section.

Leading authorities on Section 254(1)

S. Ranganathan J in Yadu Hari Dalmia v. Commissioner of Income Tax, Delhi (Central)
126 ITR 48 · 1980 · High Court
77
citing judgments

Section 68 was introduced to codify and clarify existing judicial principles regarding unexplained cash credits and to plug loopholes, rather than to introduce entirely new law. The Assessing Officer must conduct exhaustive inquiries and gather material before making any additions for unexplained credits.

Dishman Pharmaceuticals and Chemicals Ltd. v. DCIT (OSD), Ahmedabad
346 ITR 228 · 2012 · High Court
74
citing judgments

For a valid reassessment under Section 147, the Assessing Officer must record substantive reasons to believe income has escaped assessment, as a mere boilerplate statement of non-disclosure or non-filing is insufficient. Furthermore, a taxpayer's disclosure is not considered full and true if it requires further inquiry by the AO to ascertain material details, especially under Explanation 1 to Section 147.

National Thermal Power Corporation v. CIT
367 ITR 85 · 2014 · High Court
62
citing judgments

The Assessing Officer must consider fresh claims made during assessment proceedings, as income tax proceedings are not adversarial and income should be computed according to law, unless a statutory bar exists. The Supreme Court's decision in Goetze (India) Ltd. does not restrict appellate authorities from entertaining new claims.

STATE OF GUJARAT v. UTILITY USERS WELFARE ASSOCIATION
6 SCC 21 · 2018 · Reported
53
citing judgments
Delhi in CIT v. Best Plastics (P) Ltd.
295 ITR 256 · 2007 · High Court
41
citing judgments

Assessment orders passed by an Assessing Officer are liable to be set aside if they disregard binding instructions or circulars issued by the Central Board of Direct Taxes (CBDT), especially concerning the selection of returns for scrutiny. The CBDT circulars are binding on all officers of the Income-tax department.

CIT v. Jeoffrey Manners & Co. Ltd.
180 Taxmann 87 · 2009 · High Court
40
citing judgments

Expenditure incurred for making advertisement films is revenue expenditure if it relates to an ongoing business. However, if the expenditure is for a brand to be used in a business yet to commence, it is capital expenditure.

Gillanders Arbuthnot & Co. Ltd. v. CIT
53 ITR 283 · 1964 · Supreme Court
29
citing judgments

Payment received for refraining from carrying on a competitive business is treated as a capital receipt. High Courts may misinterpret prior Supreme Court judgments like Gillanders Arbuthnot & Co. Ltd. in their decisions.

Jayvant Singh Vaghela v. ITO
40 Taxmann.com 491 · 2013 · High Court
26
citing judgments

Appeals should normally be decided on merits rather than dismissed on technical grounds like delay, unless there is gross negligence or mala fide intention by the assessee.

CIT v. Associated Cables P. Ltd.
286 ITR 596 · 2006 · High Court
25
citing judgments

Retention money withheld by a contractee is not taxable in the year it is retained, but only in the year the obligations under the contract are fulfilled and the amount becomes due to the assessee.

CIT v. Devdas Naik
366 ITR 12 · 2014 · High Court
25
citing judgments

Deduction under Section 54 or 54F for capital gains can be allowed even if multiple residential units are acquired, provided they are used as a single residential unit or can be combined into one for the purpose of residence.

Judgments on Section 254(1)

DCIT 2(1)(1), Mumbai vs. Bank of Baroda, Mumbai

In the result, grounds of appeal raised by Revenue are dismissed

ITA 5604/MUM/2016[2009-10]Status: DisposedITAT Mumbai01 Mar 2018AY 2009-10

Bench: Shri B.R. Baskaran & Shri Pawan Singhita No.5604/Mum/2016 (Assessment Year- 2009-10) Dcit-2(1)(1) M/S Bank Of Baroda Room No. 561, 5Th Floor, C-26, ‘G’ Block, Baroda Aayakar Bhavan, M.K. Corporate Centre, Bandra Vs. Road, Kurla Complex, Bandra (E), Mumbai-400020 Mumbai-400051 Pan: Aaacb1534F (Appellant) (Respondent) Assessee By : Ms. S. Padmaja (Cit-Dr) Revenue By : Shri C. Naresh (Ar) Date Of Hearing : 01.03.2018 Date Of Pronouncement : 01.03.2018 Order Under Section 254(1) Of Income Tax Act Per Pawan Singh: 1. These Two Appeal By Revenue Under Section 253 Of Income Tax Act Are Directed Against The Order Of Ld. Commissioner Of Income-Tax (Appeals)-4, Mumbai, [For Short The Ld. Cit(A)] Dated 30.06.2016 & 22.11. 2011 For Assessment Year 2008-09 & 2009-10 Respectively. The Revenue In Both The Appeals Has Raised Identical Grounds Of Appeal; Hence Both The Appeals Were Heard Together & Are Decided By Common Order. For Appreciation Of Fact, We Are Discussing The Fact For Assessment Year 2008-09. Though The Revenue Has Raised Two Ground Of Appeal, However, As Per Our Considered View The Sole Ground Of Appeal Is Whether Ld. Cit(A) Erred In Deleting The Broken Period Interest Expenditure. 2. Brief Facts Of The Case Are That Assessee Is Banking Company. The Assessee Is Carrying Banking Business. The Assessment For The Assessment Year 2008-09 Was Completed On 30.12.2010 Under Ita No. 5604/Mum/2016- M/S Bank Of Baroda

For Appellant: Ms. S. Padmaja (CIT-DR)For Respondent: Shri C. Naresh (AR)
Section 143(3)Section 147Section 148Section 253Section 254(1)

Bristlecone India Limited, Mumbai vs. ACIT, Cir- 2(1)(1), Mumbai

ITA 1670/MUM/2015[2010-11]Status: DisposedITAT Mumbai24 Jan 2018AY 2010-11

Bench: S/Sh. Rajendra & Amarjit Singhआयकर अपील अपील संसंसंसं./I.T.A./1670/Mum/2015, िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2010-11 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/S.Bristlecone India Limited, A.C.I.T, 2Nd Floor, Techniplex I, Circle-2(1)(1), Aayakar Bhavan, M.K.Road, Techniplex Complex, Vs. Mumbai- 400 020. Off Ceer Savarkar Flyover, Goregaon West, Mumbai – 400 062. Pan: Aaacm5186E (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri V.Jenardhanan Assessee By: Shri H.P.Mahajani सुनवाई क" तारीख / Date Of Hearing: 10/11/2017 घोषणा क" तारीख / Date Of Pronouncement: 24/01/2018 आयकर आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद"य सद"य, राजे"" राजे"" केकेकेके अनुसार अनुसार/ Per Rajendra, Am- लेखा लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Order Of The Assessing Officer (Ao), Dated 20.01.2015, Passed U/S.143(3) R.W.S 144C(13)Of The Act,The Assessee Has Filed The Present Appeal.Assessee-Company,Engaged In Rendering Software Services,Filed Its Original Return On 29.09.2010, Declaring Total Income Of Rs. 72.92 Lakhs.Later On,A Revised Return Was Filed On 17.03.2011.The Ao Completed The Assessment, Determining Its Income At Rs.5.84 Crores.

For Appellant: Shri H.P.MahajaniFor Respondent: Shri V.Jenardhanan
Section 143(3)Section 254(1)

Abacus Distribution Systems (India) P.Ltd, Mumbai vs. DCIT Cir 3(1), Mumbai

ITA 1402/MUM/2014[2009-10]Status: DisposedITAT Mumbai05 Jan 2018AY 2009-10

Bench: S/Shri Rajendra & Ram Lal Negiआयकर आयकर अपील अपील संसंसंसं/.Ita Nos.1402/Mum/2014,िनधा"रण िनधा"रण वष" वष" / Assessment Year: 2009-10 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/S.Abacus Distribution Systems (India) The Deputy Commissioner Of Income-Tax, Pvt. Ltd, Circle- 3(1),Mumbai. Urmi Estate, 14Th Floor, 95, Vs. Ganpatrao Kadam Marg, Lower Parel (West),Mumbai-400 013. Pan: Aaaca4836H (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By : Shri Jayantkumar,Saurabh Deshpande-Dr.S Assessee By : Shri Nitesh Joshi-Ar सुनवाई क" तारीख / Date Of Hearing: 17/10/2017 घोषणा क" तारीख / Date Of Pronouncement: 05/01/2018 आयकर अिधिनयम अिधिनयम, 1961 क" धारा ( 1 ) 254 केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर क" धारा आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act).

For Appellant: Shri Nitesh Joshi-ARFor Respondent: Shri Jayantkumar,Saurabh Deshpande-DR.s
Section 143(3)Section 254(1)