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)

Muchhala Magic Land P.Ltd, Mumbai vs. Jt CIT (OSD) 8(2), Mumbai

ITA 7605/MUM/2012[2009-10]Status: DisposedITAT Mumbai06 Jan 2017AY 2009-10

Bench: S/Sh.Rajendra & Amarjit Singhआयकर अपील सं./I.T.A./7605/Mum/2012,िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year: 2009-10 वष" M/S. Muchhala Magic Land Pvt. Ltd. Jcit-(Osd) C/O., D.C. Jain & Co. Range-8(2), Room No.209, 75, Bombay Mutual Bldg. Aayakar Bhavan, M.K. Road Vs. 293-Dr. D.N. Road, Fort Mumbai-400 020. Mumbai-400 101. Pan:Aabcm 1017 B (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Shri Saurabh Kumar Rai-Dr अपीलाथ" क" ओर से /Assessee By: Shri I.C. Jain सुनवाई क" तारीख / Date Of Hearing: 30/11/2016 घोषणा क" तारीख / Date Of Pronouncement: 06/01/2017 आयकर आयकर अिधिनयम आयकर आयकर अिधिनयम अिधिनयम,1961 क" अिधिनयम क" क" धारा क" धारा धारा 254(1)केकेकेके अ"तग"त धारा अ"तग"त अ"तग"त आदेश अ"तग"त आदेश आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद"य लेखा सद"य, राजे"" राजे"" केकेकेके अनुसार अनुसार/ Per Rajendra A.M.- लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Order,Dated 09/10/2012 Of The Cit (A)-17,Mumbai The Assessee Has Filed The Present Appeal.Assessee-Company,Engaged In Business Of Running Amusement Park,Filed Its Return Of Income On 27/09/2009,Declaring Income Of Rs. 1,21,31,886/-.The Assessing Officer (Ao)Completed The Assessment U/S.143(3),On 22.12.2011,Determining The Income Of The Assessee At Rs. 1,54,07,290/-.

For Appellant: Shri I.C. JainFor Respondent: Shri Saurabh Kumar Rai-DR
Section 14Section 143(3)Section 23Section 254(1)

Wilh Loesch India P.Ltd, Mumbai vs. DCIT RG 8(3), Mumbai

ITA 6761/MUM/2014[2009-10]Status: DisposedITAT Mumbai04 Jan 2017AY 2009-10

Bench: S/Shri Rajendra & Saktijit Deyआयकर आयकर आयकर अपील आयकर अपील अपील संसंसंसं/ Ita No.6761/Mum/2014 : िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष"/Assessment Year-2009-10 वष" Wilh Loesch India Private Limited Dcit,Range-8(3) Town Centre, Unit No.202, Mumbai. 2Nd Floor, Marol, Opp. Mitsubishi Motors, Vs. Andheri (E),Mumbai-400 059. Pan:Aaacw 3303 R Revenue By: Shri Shiddaramappa Kappattanavar-Dr Assessee By: Shri Chetan Karia सुनवाई क" तारीख / Date Of Hearing: 06.10.2016 घोषणा क" तारीख / Date Of Pronouncement: 04.01.2017 आयकर अिधिनयम,1961 की धारा 254(1)के अ"ग"त आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद", राजे" के अनुसार/ Per Rajendra A.M.- Challenging The Orders Dated 07.08.2014 Of The Cit(A)- 15,Mumbai,The Assessee Has Filed Present Appeal.Assessee-Company,Engaged In Providing Project & Freight Forwarding Business,Filed Its Return Of Income On 29.09.2009,Declaring Total Income At Rs.99.52Lakhs.The Assessing Officer(Ao)Completed The Assessment U/S.143(3) Of The Act,On 12.04.2013, Determining Its Income At Rs.3.43 Crores.

For Appellant: Shri Chetan KariaFor Respondent: Shri Shiddaramappa Kappattanavar-DR
Section 143(3)Section 254(1)

Asst CIT Cen Cir 2, Thane vs. Triveni Developers, Navi Mumbai

ITA 4250/MUM/2013[2008-09]Status: DisposedITAT Mumbai03 Jan 2017AY 2008-09

Bench: Shri Rajendra, A.M. & Shri Pawan Singh,J.M. आयकर अपील सं./Ita No.4250/Mum/2013,िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year: 2008-09 वष" आयकर अपील सं./Ita No.4251/Mum/2013,िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" /Assessment Year: 2009-10 िनधा"रण वष" Acit Central Circle -2, Triveni Developers Thane Plot No.5/6,Sector -8, Vs. Navi Mumbai-410210 Pan: Aaeft0484D (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri B.B.Rajendra Prasad Assessee By: Sh.Rushabh Mehta सुनवाई क" तारीख / Date Of Hearing: 03.01.2017 घोषणा की तारीख / Date Of Pronouncement: 03.01.2017 आयकर आयकर अिधिनयम आयकर आयकर अिधिनयम अिधिनयम,1961 क" अिधिनयम क" क" धारा क" धारा धारा 254(1)के अ"तग"त आदेश धारा के अ"तग"त आदेश के अ"तग"त आदेश के अ"तग"त आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद",राजे" के अनुसार -Per Rajendra,Am: Challenging The Order,Dated 21.01.2013,Of The Cit(A)-I,Thane The Assessing Officers(Ao.S) Have Filed The Appeals For The Above Mentioned Two Assessment Years(Ay.S).Assessee-Firm, Is A Builder & Developer & It Filed Its Return Of Income On 28.04.2010,Declaring Income Of Rs. 17.97 Lakhs.The Ao Completed The Assessment U/S.143(3)R.W.S.153A Of The Act,On 3.11. 2010,Determining Its Income At Rs.1.53 Crores.

For Appellant: Sh.Rushabh MehtaFor Respondent: Shri B.B.Rajendra Prasad
Section 132(1)Section 132(4)Section 143(3)Section 153ASection 254(1)