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 10(3), Mumbai vs. Alkyl Amines Chemicals Ltd, Navi Mumbai

ITA 2419/MUM/2014[2010-11]Status: DisposedITAT Mumbai17 Aug 2016AY 2010-11

Bench: Shri Rajendra, A.M. & Shri Ramlal Negi, J.M. आयकर अपील सं./I.T.A. No.2419/Mum/2014,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2010-11 िनधा"रण िनधा"रण वष" वष" Dcit-10(3) M/S. Alkyl Amines Chemicals Limited Room No.451, 4Th Floor, 401-407, Nariman Vyaper Kendra, Plot Aayakar Bhavan, Mk Road Vs. No.10, Sector-17, Vashi Mumbai-400 020. Navi Mumbai-400 703. Pan:Aaaca 6783 F (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील सं./I.T.A.No. 2425/Mum/2014िनधा"रण िनधा"रण वष" वष" / Assessment Year: 2010-11 िनधा"रण िनधा"रण वष" वष" M/S. Alkyl Amines Chemicals Limited Vs. Dcit-10(3) Mumbai. Mumbai-20. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri O.P. Meena- Dr Assessee By: Shri Divyesh Shah-Ar सुनवाई क" तारीख / Date Of Hearing: 17.08.2016 घोषणा क" तारीख / Date Of Pronouncement: 17.08.2016 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) लेखाकार सद"य सद"य राजे"" राजे"" केकेकेके अनुसार अनुसार Per Rajendra,A.M.- लेखाकार लेखाकार लेखाकार सद"य सद"य राजे"" राजे"" अनुसार अनुसार The Above Cross-Appeal Was Filed By The Assessing Officer(Ao)And The Assessee- Company Challenging The Order,Dtd.09.01.2014,Of The Cit(A)-22,Mumbai.

For Appellant: Shri Divyesh Shah-ARFor Respondent: Shri O.P. Meena- DR
Section 254(1)

Radashir Jewellery Co. P.Ltd, Mumbai vs. Asst CIT Cir 8(3), Mumbai

ITA 7066/MUM/2013[2008-09]Status: DisposedITAT Mumbai08 Jul 2016AY 2008-09

Bench: S/Sh.Rajendra & C.N. Prasadआयकर अपील अपील संसंसंसं./I.T.A./7066/Mum/2013,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2008-09 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Radhashir Jewellery Co.Pvt. Ltd. Acit , Circle-8(3) Aayakar Bhavan, 2Nd Floor, M.K. Road Army Navy Press Building, Plot No.118 Road No.18, Midc Vs. Mumbai-400 020. Mumbai-400 093. Pan:Aadcr 2944 L (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By:Shri Inder Solanki Assessee By: Shri Vijay Mehta सुनवाई की तारीख / Date Of Hearing: 03.05.2016 घोषणा की तारीख / Date Of Pronouncement: 08.07.2016 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, Am- Challenging The Order Dated 11.09.2013 Of The Cit(A)-15,Mumbai,The Assessee Has Filed The Present Appeal Raising Various Grounds Of Appeal.Assessee-Company, Engaged In The Business Of Manufacturing/Exporting Diamond Studded Jewellery, Filed Its Return Of Income On 24.09.2009.During The Assessment Proceedings, The Ao Found That The Assessee Had Entered Into Following International Transactions (It.S) With Its Associate Enterprises(Ae.S): Sn. Transaction Amount(Rs.) Method 1 Tnmm Sale Of Diamond Studded Jewellery (Receipt) 16,31,34,795/- 2 Purchase Of Cut & Polished Diamond (Paid) 90,46,660/- Tnmm 3 Purchase Of Findings (Paid) 8,20,390/- Tnmm

For Appellant: Shri Vijay MehtaFor Respondent: Shri Inder Solanki
Section 143(3)Section 254(1)

Cms Info Systems P. Ltd, Mumbai vs. Addl CIT 5(3), Mumbai

ITA 5038/MUM/2014[2010-11]Status: DisposedITAT Mumbai24 Jun 2016AY 2010-11

Bench: S/Shri Joginder Singh & Rajendraआयकर आयकर अपील अपील संसंसंसं./I.T.A./5038/Mum/2014,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2010-11 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Cms Info Systems Private Limited Adcit-5(3) Cms House, Plot No.91, Street No.7 Aayakar Bhavan, M.K. Road Marol Midc Andheri(E) Vs. Mumbai-400 020. Mumbai-400 093. Pan:Aamcs 2311 K (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Dr. Darsi Suman Ratham-Dr Assessee By: Shri Prakash Jotwani-Ar’S सुनवाई क" तारीख / Date Of Hearing: 30.05.2016 घोषणा क" तारीख / Date Of Pronouncement: 24.06.2016 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 लेखा सद"य लेखा लेखा सद"य सद"य राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार Per Rajendra, Am- अनुसार Challenging The Order,Dtd.23/05/2013 Of The Cit (A)-9,Mumbai The Assessee Has Filed The Present Appeal.Assessee-Firm,Engaged In The Business Of Trading In Computer Systems, Components & Peripherals & Other Allied Services,Filed Its Return Of Income On 13.10. 2010,Declaring Total Income At Rs.Nil.It Filed A Revised Return On 29.09.2011 Showing Income Of Rs.38,79,76,980/-. A Revised Return Of Income Was Filed On 30.09.2011,Declaring Total Income Of Rs.38,26, 36,760/-.The Assessing Officer (Ao)Completed The Assessment, U/S. 143(3) Of The Act,On 27.02.2013,Determining The Income Of The Assessee At Rs.38.55 Crores.

For Appellant: Shri Prakash Jotwani-AR’sFor Respondent: Dr. Darsi Suman Ratham-DR
Section 133(6)Section 143(3)Section 254(1)

Psl Ltd, Mumbai vs. Addl CIT 7(1), Mumbai

Appeals are dismissed as withdrawn

ITA 6199/MUM/2010[2006-07]Status: DisposedITAT Mumbai24 Jun 2016AY 2006-07

Bench: S/Sh. Rajendra & Pawan Singhआयकर आयकर अपील अपील संसंसंसं./I.T.A./6199/Mum/2010,िनधा"रण िनधा"रण वष" वष" /Assessment Year:2006-07 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" आयकर अपील अपील संसंसंसं./I.T.A./583/Mum/2011,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2007-08 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" आयकर अपील अपील संसंसंसं./I.T.A./2057/Mum/2013,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2009-10 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/S. Psl Ltd. The Acit -7(1) Aayakar Bhavan, Maharshi Karve Marg 615, Makhwana Road, Marol, Mumbai-400 020. Andheri (E) Vs. Mumbai-400 059. Pan:Aaacp 2734 K (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri M. Dayasagar-Dr Assessee By: Withdrawal Letter Dt.2.6.2016- (Shri M.V. Kompelli) सुनवाई क" तारीख / Date Of Hearing: 23.06.2016 घोषणा क" तारीख / Date Of Pronouncement: 23.06.2016 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) खंडपीठ खंडपीठ केकेकेके अनुसार खंडपीठ खंडपीठ अनुसार अनुसार Per Bench- अनुसार Challenging The Orders Dated 30.04.2010, 07.09.2010 & 23.11.2012 Of Cit(A)-13, Mumbai The Assessee Has Filed The Above Appeals For The Assessment Years 2006-07, 2007-08 & 2009-10 Respectively. The Assessee Has Filed Letter Dated 21St June, 2016 Through Its Representative For Withdrawal Of The Above Mentioned Appeals.

For Appellant: withdrawal letter dt.2.6.2016-For Respondent: Shri M. Dayasagar-DR
Section 254(1)

DCIT 15(3)(1), Mumbai vs. Rolls Royce Marine India P.Ltd, Navi Mumbai

ITA 1035/MUM/2015[2010-11]Status: DisposedITAT Mumbai27 May 2016AY 2010-11

Bench: S/Sh.Rajendra & C.N. Prasadआयकर अपील सं./I.T.A./1035/Mum/2015,िनधा"रण वष" /Assessment Year: 2010-11 Dy. Cit-15(3)(1) M/S. Rolls Royce Marine India Pvt. Ltd. 4Th Room No.451, Floor, Aayakar Plot No.D-505, Ttc Industrial Area, Vs. Bhavan,M.K. Road, Midc Turbhe,Navi Mumbai-400 703. Mumbai-400 020. Pan:Aaacu 4687 L (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By:Shri N.K. Chand Assessee By: Shri Ajit Kumar Jain & Ms. Radhika Thakkar सुनवाई की तारीख / Date Of Hearing: 03.05.2016 घोषणा की तारीख / Date Of Pronouncement: 27.05.2016 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, Am- Challenging The Directions,Dt. 14.11.2014 Of The Dispute Regulation Panel- Ii, Mumbai The Ao Has Filed The Present Appeal ,Raising Two Effective Grounds Of Appeal.The Assessee Is A Part Of Rolls-Royce Group Which Operates In 4 Global Markets Namely Civil-Aerospace, Defence-Aerospace, Marine & Energy.It Is Part Of The Marine Division Of The Group.The Group Offers A Product Portfolio Ranging From Vessel Design & Gas Turbine Engines To Water Jets & Deck Handling Equipment.The Assessee Is Engaged In Providing Marketing, Sales Support, Co- Ordination & Allied Services To Its Group. It Also Provides Assembling & Delivery Management Support Services To Its Group In India & Also Provides After Sales Services.

For Appellant: Shri Ajit Kumar Jain & Ms. Radhika ThakkarFor Respondent: Shri N.K. Chand
Section 254(1)Section 92

Agm India Advisors P.Ltd, Mumbai vs. DCIT 10(1), Mumbai

The appeal of the AO is dismissed

ITA 4757/MUM/2015[2010-11]Status: DisposedITAT Mumbai18 May 2016AY 2010-11

Bench: S/Sh.Rajendra & C.N. Prasadआयकर अपील अपील संसंसंसं./Ita/4757/Mum/2015,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2010-11 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Agm India Advisors Private Limited Dcit,10-(1),Aayakar Bhavan,M.K. Road, The Grand Hyatt Complex Mumbai-20. Vs. Suite F-11, Santacruz (E).,Mumbai-55. Pan: Aafcm 3354 D आयकर अपील अपील संसंसंसं./Ita/4801/Mum/2015,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2010-11 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Dcit,14(1)(1),460, Aayakar Bhavan, Vs. Agm India Advisors Private Limited. M.K. Road, Mumbai-400 020. Mumbai-400 055. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By:Shri N.K. Chand Appellant By: Shri Nishant Thakkar सुनवाई क" तारीख / Date Of Hearing: 27.04.2016 घोषणा क" तारीख / Date Of Pronouncement: 18.05.2016 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)

For Appellant: Shri Nishant ThakkarFor Respondent: Shri N.K. Chand
Section 143Section 254(1)

DCIT 7(3), Mumbai vs. Ucb India Ltd, Mumbai

The appeal of the assessee is allowed

ITA 1218/MUM/2014[2009-10]Status: DisposedITAT Mumbai18 May 2016AY 2009-10

Bench: S/Sh.Rajendra & C.N. Prasadआयकर अपील सं./I.T.A./1218/Mum/2014,िनधा"रण वष" /Assessment Year: 2009-10 Dy. Cit-7(3) M/S. Ucb India Ltd. Room No.615, 6Th Floor, 504, Peninsula Towers, G.K. Marg,Lower Vs. Aayakar Bhavan, M.K. Road Parel,Mumbai-400 013. Mumbai-400 020. Pan:Aaacu 1627 L (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील सं./I.T.A./1422/Mum/2014,िनधा"रण वष" /Assessment Year: 2009-10 M/S. Ucb India Ltd. Dy. Cit-7(3) Vs. Mumbai-400 013. Mumbai-400 020. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By:Shri N.K. Chand Assessee By: S/Shri M.P. Lohia & Pranay Gandhi सुनवाई की तारीख / Date Of Hearing: 27.04.2016 घोषणा की तारीख / Date Of Pronouncement: 18.05.2016 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, Am- Challenging The Directions Of The Dispute Resolution Panel(Drp)- Iii,Mumbai,Dated 25.11. 2013,The Assessing Officer(Ao)Has Filed The Present Appeal.The Assessee Has Filed The Cross-Appeal For The Year Under Appeal. Assessee-Company,Engaged In The Business Of Manufacturing & Trading Of Pharmaceutical Products, Filed Its Return Of Income On 30.9.2007,Declaring Total Income Of Rs.18.47 Crores. During The Assessment Proceedings,The Ao Found That The Assessee Had Entered Into International Transactions(It.S)With Its Associated Enterprises(Ae).So,He Made A Reference To The Transfer Pricing Officer (Tpo) To Determine The Arm’S Length Price(Alp) Of Such Transactions. After Receiving The Order Of The Tpo The Ao Issued A Draft Order To The Assessee Who Challenged The Same Before The Drp.In Pursuance Of The Directions Of The Drp,The Ao Passed An Order U/S.143 (3)R.W.S.144C(5) Of The Act On 27. 12. 2013. Ita/1218/Mum/2014:

For Appellant: S/Shri M.P. Lohia & Pranay GandhiFor Respondent: Shri N.K. Chand
Section 133(6)Section 143Section 254(1)Section 92C(2)