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)

Crest Animation Studios Ltd, Mumbai vs. Asst CIT Cir 11(1), Mumbai

ITA 2237/MUM/2011[2004-05]Status: DisposedITAT Mumbai16 Nov 2016AY 2004-05

Bench: S/Shri Rajendra & Saktijit Deyआयकर आयकर आयकर अपील आयकर अपील अपील संसंसंसं/ Ita No.2237/Mum/2011 : िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष"/Assessment Year-2004-05 वष" M/S. Crest Animation Studios Ltd. Acit-2(1)(1) 501, Raheja Plaza-1, Lbs Marg Circle-11(1), Aayakar Bhavan Vs. Ghatkopar (W),Mumbai-400 086. Mumbai-400 020. Pan:Aaacc 6134 C (Appellant) (Respondent) आयकर आयकर आयकर अपील आयकर अपील अपील संसंसंसं/ Ita No.2746/Mum/2011 : िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष"/Assessment Year-2004-05 वष" Acit-2(1)(1) Vs. M/S. Crest Animation Studios Ltd. Mumbai-400 020. Mumbai-400 086. (Appellant) (Respondent) Revenue By: Shri Shiddaramappa Kappattanavar-Sr.Ar Assessee By: None सुनवाई क" तारीख / Date Of Hearing: 04.10.2016 घोषणा क" तारीख / Date Of Pronouncement: 16.11.2016 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 27.10.2012 Of The Cit(A)-3,Mumbai,The Assessee & The Assessing Officer (A.O.) Have Filed Present Appeals For The Above Mentioned Assessment Year (Ay).Assessee-Company,Engaged In The Production Of Add Films, 2D Animation & Computer Graphics, Software For Television Serials Etc.,Filed Its Return Of Income On 28/10/2004, Declaring Total Loss At Rs.9,56,10,090/-.The Assessing Officer(Ao)Completed The Assessment U/S.143(3) Of The Act,On 13.12.2006, Determining Its Income At (-) Rs.5,26,61,000/-.

For Appellant: NoneFor Respondent: Shri Shiddaramappa Kappattanavar-Sr.AR
Section 143(3)Section 254(1)

ACIT 19(1), Mumbai vs. Meghna Packaging, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 3279/MUM/2013[2004-05]Status: DisposedITAT Mumbai30 Aug 2016AY 2004-05

Bench: S/Sh. Mahavir Singh,Jm & B.R. Baskaran,Am आयकर अपील सं./Ita No./3279/Mum/2013,िन िन िनधा"रण िन धा"रण धा"रण वष" धा"रण वष" वष" /Assessment Years: 2004-05 वष" Asstt. Cit-19(1) M/S. Meghna Packaging Room No.322, Piramal Chambers, 143, Shanti Niketan, S.V. Rd. 3Rd Floor, Parel Opp. Khar Police Station, Khar(W) Mumbai-400 012. Vs. Mumbai-400 052. Pan:Aabfm 0758 L (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri S. Ravichandran-Dr Assessee By: Shru Mayur R. Makadia-Ar सुनवाई क" तारीख / Date Of Hearing: 30.08.2016 घोषणा क" तारीख / Date Of Pronouncement: 30.08.2016 आयकर अिधिनयम आयकर 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(The Act) O R D E R "याियक सद"य के अनुसार Per Mahavir Singh,Jm : This Appeal By The Revenue Is Arising Out Of The Order Of The Cit(A)-22, Mumbai In Appeal No.Cit(A)-22/Acit-19 (1)/It- 200/11-12, Order Dated 26/02/2013. Assessment Was Framed By The Acit, Circle- 19 (1), Mumbai Under Section 143(3) R.W.S. 147 Of The Income Tax Act, 1961 ( Herein After Referred To As ‘The Act’) For The Assessment Year 2004-05 Vide His Order Dated 14/12/2009. 2. During The Course Of Hearing Before Me, The Learned Counsel For The Assessee, Pointed Out That In This Case The Quantum Under Dispute Is Rs.23,65,800/- & The Tax Demand Involved Is Rs.8,48,731/- & Thus, The Tax Effect In This Appeal Is Below

For Appellant: Shru Mayur R. Makadia-ARFor Respondent: Shri S. Ravichandran-DR
Section 143(3)Section 254(1)

Bharat V Relan, Mumbai vs. ITO 9(3)(2), Mumbai

In the result, appeal of the assessee is allowed for statistical purposes

ITA 1686/MUM/2013[2008-09]Status: DisposedITAT Mumbai30 Aug 2016AY 2008-09

Bench: S/Sh. Mahavir Singh,Jm & B.R. Baskaran,Am आयकर अपील सं./Ita No./1686/Mum/2013, िनधा"रण वष" िनधा"रण वष" /Assessment Years: 2008-09 िनधा"रण िनधा"रण वष" वष" Bharat V. Relan Income Tax Officer-9(3)-2 401, Blossom Building, 4Th Floor, Mumbai-400 020. Opp. Tbz, Near Asha Parekh Vs. Hospital,S.V. Road, Santacruz (W) Mumbai-400 054. Pan:Aaapr 5793 F (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Ms. Vinita Menon-Dr Assessee By: Shri Hari Krishan सुनवाई क" तारीख / Date Of Hearing: 30.08.2016 घोषणा क" तारीख / Date Of Pronouncement:30.08.2016 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(The Act) O R D E R "याियक सद"य के अनुसार Per Mahavir Singh,Jm : This Appeal By The Assessee Is Arising Out Of The Order Of Cit(A)-20, Mumbai In Appeal No.Cit(A)20/9(3)(2)/It-377/2011-12, Order Dated 14.12.2012. Assessment Was Framed By Ito Ward-9(3)-2, Mumbai U/S. 143(3) R.W.S. 147 Of The Income Tax Act, 1961 (Hereinafter “The Act”) For The Assessment Year 2008-09 Vide His Order Dated 29.11.2011. 2. The Only Issue In This Appeal Of Assessee Is Against The Order Of Cit(A) Confirming The Action Of The Assessing Officer In Making Addition Of Payment For Purchase Of Property, In Cash In Excess Of Payment Disclosed In The Sale Deed, At 1686/M/13 Bharat Relan

For Appellant: Shri Hari KrishanFor Respondent: Ms. Vinita Menon-DR
Section 133Section 133ASection 143(3)Section 148Section 254(1)