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“final assessment order”

Assessment ProceduresSection 144CSection 144C4,041 judgments

The decision most relied on for final assessment order is Parashuram Pottery Works Co. Ltd. v. ITO (106 ITR 1), cited in 486 judgments on BharatTax.

Leading authorities on final assessment order

Parashuram Pottery Works Co. Ltd. v. ITO
106 ITR 1 · 1977 · Supreme Court
486
citing judgments

The principle of finality dictates that stale issues should not be reactivated, and lapse of time brings repose to judicial and quasi-judicial controversies. A Commissioner cannot substitute their judgment for the Assessing Officer's unless the assessment order is legally erroneous, not merely less elaborate, thus limiting revisionary powers under Section 263.

Commissioner of Income Tax v. Roca Bathroom Products (P) ltd.
445 ITR 537 · 2022 · High Court
269
citing judgments

The time limit for the Assessing Officer to pass a final assessment order under Section 144C(13) following directions from the Dispute Resolution Panel is determined by the specific provisions of Section 153, particularly Section 153(2A).

CIT v. G.M. Knitting Industries (P.) Ltd.
376 ITR 456 · 2015 · Supreme Court
221
citing judgments

The requirement to file a certificate or form (e.g., Form 10CCB, 10-IC) along with the return of income for claiming a deduction (e.g., under sections 80-IB, 115BAA) is directory regarding its timing. Such a deduction is allowable if the requisite form is filed before the final order of assessment, as procedural requirements should not override substantive benefits.

Sultana Begum v. Prem Chand Jain
259 ITR 449 · 2003 · Supreme Court
147
citing judgments

Section 144C(4) uses a non-obstante clause to expedite the final assessment order, requiring the Assessing Officer to pass it immediately upon acceptance or lack of objection to the TPO's order, irrespective of broader time limits under Section 153.

Vijay Television (P.) Ltd. v. DRP
369 ITR 113 · 2014 · High Court
140
citing judgments

Passing a final assessment order under Section 143(3) directly, without first issuing a draft assessment order under Section 144C(1) for an eligible assessee, constitutes a fundamental jurisdictional defect. This defect cannot be cured by a subsequent corrigendum, especially if issued beyond the prescribed period of limitation.

ESPN Star Sports Mauritius S.N.C. ET Compagnie v. Union of India
388 ITR 383 · 2016 · High Court
71
citing judgments

Failure to issue a draft assessment order under Section 144C(1) makes the final assessment order illegal and beyond jurisdiction. Non-compliance with Dispute Resolution Panel (DRP) directions renders the final assessment order bad in law.

Travancore Diagnostics P. Ltd. v. ACIT
390 ITR 167 · 2017 · High Court
50
citing judgments

Failure to issue notice under section 143(2) before finalizing a reassessment order under section 147 is a fatal jurisdictional error, and this defect cannot be cured by invoking section 292BB of the Income-tax Act. Consequently, such a reassessment order is not sustainable in law.

Addl. CIT v. Mukur Corporation
111 ITR 312 · 1978 · High Court
49
citing judgments

When setting aside an assessment under Section 263(1) and directing a fresh assessment, the Commissioner need not record final conclusions or express final opinions on controversial points. It also interprets 'prejudicial to the interests of the Revenue' as meaning the assessment order is not in accordance with law, leading to the non-realization of lawful revenue.

Judgments citing final assessment order

Pegasystems Worldwide India Pvt.Ltd., Hyd, Hyderabad vs. ITO, Ward-16(3), Hyderabad

In the result, appeal filed by the assessee is partly allowed

ITA 342/HYD/2016[2011-12]Status: DisposedITAT Hyderabad07 Aug 2024AY 2011-12

Bench: Shri Laliet Kumar & Shri Manjunatha, G.आ.अपी.सं /Ita No.342/Hyd/2016 (िनधा"रण वष"/Assessment Year: 2011-12) Pegasystems Worldwide Vs. Income Tax Officer India (P) Ltd Ward 16(3) Hyderabad Hyderabad Pan:Aaecp3453F (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Cas Kranthi & Mrudulatha राज" व "ारा/Revenue By:: Shri M Vijay Kumar, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 19/06/2024 घोषणा की तारीख/Pronouncement: 07/08/2024 आदेश/Order

For Appellant: CAs Kranthi & MrudulathaFor Respondent: : Shri M Vijay Kumar, CIT(DR)
Section 10ASection 143(3)Section 144C(5)Section 92C

hearing: 19/06/2024 घोषणा की तारीख/Pronouncement: 07/08/2024 आदेश/ORDER Per Manjunatha, G. A.M This appeal filed by the assessee is directed against the final assessment order passed by the Assessing Officer u/s 143(3) r.w.s. 144C(13) of the I.T. Act, 1961, in pursuant to the directions u/s 144C ... pursuant to the directions issued by the DRP u/s 144C(5) of the Act dated 3.12.2015, the Assessing Officer has passed the final assessment order u/s 143(3) r.w.s. 144C(13) of the I.T. Act, 1961 dated 27.01.2016 and made addition of Rs.3,29,70,250/- towards TP adjustment

Kubota Agricultural Machinery India Private Limited, Chennai vs. DCIT Corporate Circle 4(2), Chennai

In the result, both the appeals of the assessee are partly allowed for statistical purposes

ITA 3089/CHNY/2017[2013-14]Status: HeardITAT Chennai07 Aug 2024AY 2013-14

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.(Tp)A. No.62/Chny/2018 & I.T.A. No. 3089/Chny/2017 िनधा"रण वष"/Assessment Years: 2014-15 & 2013-14 M/S. Kubota Agricultural Machinery Vs. The Asstt./Dy. Commissioner Of India Private Limited, No. 15, Income Tax, Medavakkam Road, Sholinganallur, Corporate Circle 4(2), Chennai 600 119. Chennai 600 034. [Pan: Aadck5472E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Sampath Raghunathan, Advocate & Shri S.P. Chidambaram, Advocate ""थ" की ओर से/Respondent By : Shri A. Sasikumar, Cit सुनवाई की तारीख/ Date Of Hearing : 20.05.2024 घोषणा की तारीख /Date Of Pronouncement : 07.08.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals In It(Tp)A No. 62/Chny/2018 & Ita No. 3089/Chny/2017 Filed By The Assessee Are Directed Against The Final Assessment Orders Dated 03.10.2018 & 10.10.2017 Passed Under Section 143(3) R.W.S. 92Ca(3) Of The Income Tax Act, 1961 [“Act” In Short] For The Assessment Years 2014-15 & 2013-14 Respectively.

For Appellant: Shri Sampath Raghunathan, AdvocateFor Respondent: Shri A. Sasikumar, CIT
Section 143(3)

JUDICIAL MEMBER: Both the appeals in IT(TP)A No. 62/Chny/2018 and ITA No. 3089/Chny/2017 filed by the assessee are directed against the final assessment orders dated 03.10.2018 and 10.10.2017 passed under section 143(3) r.w.s. 92CA(3) of the Income Tax Act, 1961 [“Act” in short] for the assessment