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“Section 143(3)”

Section References (mined)Section 143Section 143(3)45,044 judgments

The decision most relied on for Section 143(3) is National Thermal Power Co. Ltd. v. CIT (229 ITR 383), cited in 5,834 judgments on BharatTax.

Leading authorities on Section 143(3)

National Thermal Power Co. Ltd. v. CIT
229 ITR 383 · 1998 · Supreme Court
5,834
citing judgments

Appellate authorities can consider new claims and additional grounds if the relevant facts are already on record. The purpose of assessment is to correctly determine tax liability, allowing both parties to raise issues.

Collector, Land Acquisition v. Mst. Katiji
167 ITR 471 · 1987 · Supreme Court
3,926
citing judgments

Delay in filing appeals, when supported by sufficient or justifiable cause, should be condoned with a liberal approach to ensure substantial justice. This principle prioritizes the cause of justice over mere technicalities.

CIT v. Kabul Chawla
380 ITR 573 · 2016 · High Court
3,235
citing judgments

In a search assessment under Section 153A, additions can only be made for completed or non-abated assessment years if incriminating material relevant to those years is found during the search, although notice under Section 153A(1) is mandatorily issued for six assessment years preceding the search.

Malabar Industrial Co. Ltd. v. CIT
243 ITR 83 · 2000 · Supreme Court
2,943
citing judgments

For revision under Section 263, the Assessing Officer's order must be both erroneous and prejudicial to the interests of the revenue; if either condition is not met, the revisionary jurisdiction cannot be invoked. An order is not erroneous merely because the Assessing Officer did not record the details of enquiries conducted, provided due enquiries were made.

CIT v. Vegetable Products Ltd.
88 ITR 192 · 1973 · Supreme Court
2,664
citing judgments

When two equally plausible interpretations of a taxing provision are possible, or when conflicting views exist from non-jurisdictional High Courts, the interpretation that favors the assessee must be adopted.

CIT v. Manjunatha Cotton & Ginning Factory
359 ITR 565 · 2013 · High Court
2,590
citing judgments

A penalty notice issued under section 274 read with section 271(1)(c) is invalid if it fails to specify whether the penalty proceedings are initiated for concealment of income or for furnishing inaccurate particulars of income. This non-specification vitiates the penalty proceedings.

Pr. CIT v. Abhisar Buildwell (P.) Ltd.
149 Taxmann.com 399 · 2023 · Supreme Court
2,379
citing judgments

An assessment under section 153A is without jurisdiction if there is an absence of incriminating material for an unabated assessment year.

CIT v. Multiplan India Ltd.
38 ITD 320 · 1991 · ITAT
2,267
citing judgments

An appeal before the Income Tax Appellate Tribunal can be dismissed for non-prosecution or treated as unadmitted when the appellant fails to appear, cooperate, or show diligence, in accordance with Rule 19(2) of the Income-tax (Appellate Tribunal) Rules. The law aids the vigilant, not those who sleep on their rights.

Judgments citing Section 143(3)

Mangalabai Vijaykumar Sahuji (Deceased) Through Legal Heir (Son) Rahul Vijaykumar Sahuji, Aurangabad (Chhatrapati Sambhajinagar) vs. Income Tax Officer, Aurangabad (Chhatrapati Sambhajinagar)

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 2895/PUN/2025[2017-18]Status: DisposedITAT Pune19 Jan 2026AY 2017-18

Bench: Shri Manish Boradआयकर अपील सं. / Ita No.2895/Pun/2025 िनधा"रण वष" / Assessment Year : 2017-18 Mangalabai Vijaykumar Vs. Ito, Ward- 1(11), Sahuji (Deceased), Aurangabad. Through Legal Heir (Son) Rahul Vijaykumar Sahuji, A-13, Udyog Sadan, Midc, Railway Station, Aurangabad (Chhatrapati Sambhajinagar), Aurangabad- 431005. Pan : Awwps9047D Appellant Respondent Assessee By : Shri Pushpadant Vinod Sahuji (Virtual) Revenue By : Shri Shashank Ojha (Virtual) Date Of Hearing : 13.01.2026 Date Of Pronouncement : 19.01.2026 आदेश / Order Per Manish Borad, Am: This Appeal Filed At The Instance Of Assessee Is Directed Against The Order Of Ld. Cit(A)/Nfac Dated 13.10.2025 Which Is Arising Out Of The Assessment Order U/S 143(3) Of The Act For Assessment Year 2017-18 Framed On 24.12.2019 By The Ito, Ward- 1(11), Aurangabad. 2. I Note That The Assessee Has Raised As Many As 29 Grounds Of Appeal Raising Various Legal Issues As Well As Grounds On Merits

For Appellant: Shri Pushpadant Vinod Sahuji (Virtual)For Respondent: Shri Shashank Ojha (Virtual)
Section 143(2)Section 143(3)Section 250(6)

IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER आयकर अपील सं. / ITA

Capgemini Technology Services India Limited (Successor to Liquidhub India Private Limited), Pune vs. Assistant Commissioner of Income Tax, Circle 1(1), Pune

In the result, the Appeal filed by the Assessee is allowed

ITA 2753/PUN/2025[2020-21]Status: DisposedITAT Pune19 Jan 2026AY 2020-21

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita No.2753/Pun/2025 निर्धारण वषा / Assessment Year: 2020-21 Capgemini Technology V Assessment Unit, Services India S Income Tax Limited(Successor To Liquid Department. Hub India Private Limited), Plot No.14, Rajiv Gandhi Infotech Park, Hinjewadi, Phase Iii, Midc Sez, Village Man, Taluka Mulshi, District Pune – 411057. Pan: Aaacl8943J Appellant/ Assessee Respondent /Revenue Assessee By Shri Sudin Sabnis & Shri Siddhesh Khandalkar Revenue By Shri Madhukar Anand-Jcit(Through Virtual) Date Of Hearing 05/01/2026 Date Of Pronouncement 19/01/2026 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac], Passed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2020-21 Dated 02.09.2025 Emanating From The Penalty Order Passed Under Section

Section 115JSection 143(3)Section 155Section 155(18)Section 18Section 250Section 270ASection 270A(6)(a)Section 40

AO/CIT(A) has failed to appreciate that notwithstanding the additions made in the original assessment proceedings for the relevant assessment year under section 143(3) of the Act, the Appellant would have still paid tax under section 115JB of the Act. The additions made in the assessment order under section

Cil Employees Co Op Credit Society Limited, Pune vs. Exemption, Ward-1(2), Pune

In the result, appeal filed by the Assessee is allowed for statistical purpose

ITA 1600/PUN/2025[2020-21]Status: DisposedITAT Pune19 Jan 2026AY 2020-21

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita No.1600/Pun/2025 निर्धारण वषा / Assessment Year: 2020-21 Cil Employees’ Co Op Credit V Exemption, Society Limited, S Ward-1(2), Pune. Cummins Inida Ltd., Kothrud, Pune – 411038. Pan:Aabac8908M Appellant / Assessee Respondent / Revenue Assessee By Shri Kishore Phadke Revenue By Shri Sandeep Sathe – Jcit Date Of Hearing 08/12/2025 Date Of Pronouncement 19/01/2026 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac], Passed Under Section 250 Of The Income Tax Act, 1961 For A.Y.2020-21 Dated 29.02.2024 Emanating From The Assessment Order Passed Under Section 143(3) Read With Section 144B Of The I.T .Act, 1961 Dated 28.09.2022. The Assessee Has Raised The Following Grounds Of Appeal :

Section 143(1)Section 143(3)Section 144BSection 250Section 80PSection 80P(2)(a)Section 80P(2)(b)Section 80P(2)(d)Section 80P(4)

Appeal)[NFAC], passed under section 250 of the Income Tax Act, 1961 for A.Y.2020-21 dated 29.02.2024 emanating from the Assessment Order passed under section 143(3) read with section 144B of the I.T .Act, 1961 dated 28.09.2022. The Assessee has raised the following grounds of appeal : ITA No.1600/PUN/2025

ITO, Ward - 40(1), Kolkata vs. Jugal Kishore Bhagat, Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1981/KOL/2025[2020-21]Status: DisposedITAT Kolkata19 Jan 2026AY 2020-21

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2020-21 Ito, Ward-40(1), Kolkata ………….……………………….……….……….……Appellant Vs. Jugal Kishore Bhagat ………………………………….....……...…..…..Respondent 3B, Trimurti Apartment, 139, Dakshindari Road, Sreebhumi, Kol-700048.. [Pan: Aikpb8527H] Appearances By: Shri Mohit Mrinal, Cit-Dr, Appeared On Behalf Of The Appellant. Shri Miraj D. Shah, Ar, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 08, 2026 Date Of Pronouncing The Order : January 19, 2026 Order Per Pradip Kumar Choubey: This Appeal Filed By The Revenue Is Directed Against The Order Dated 10.06.2024 Of The National Faceless Appeal Centre [‘Cit(A)’] Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”) For The Assessment Year 2020–21. 2. The Appeal Has Been Filed By The Revenue With A Delay Of 362 Days & The Revenue Has Filed A Petition For Condonation Of The Delay. After Going Over The Said Petition, We Find Sufficient Reasons Behind The Delay & Consequently, The Delay In Filing The Appeal Is Hereby Condoned & We Proceed To Dispose Of The Appeal On Merits.

Section 250Section 251Section 264

आयकर अपील"य अ"धकरण, कोलकाता पीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA Before Shri Rajesh

Gunmala Devi Jain, Kolkata vs. D.C.I.T., Circle - 29, Kolkata

ITA 14/KOL/2025[2015-2016]Status: DisposedITAT Kolkata19 Jan 2026AY 2015-2016

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2015-16 Gunmala Devi Jain…..……..……..……….………….……….……….……Appellant 401, Wing-B, Windsor Palace, 6A Iron Side Road, Ballygunge, Kol-700019.. [Pan: Acrpj8161E] Vs. Dcit, Circle-29, Kolkata……………………………..…….....……...…..…..Respondent Appearances By: Shri Miraj D Shah, Ar Appeared On Behalf Of The Appellant. Shri Sandeep Kr. Mehta, Addl. Cit, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 06, 2026 Date Of Pronouncing The Order : January 19, 2026 Order Per Pradip Kumar Choubey: This Appeal Filed By The Assessee Is Directed Against The Order Dated 30.05.2024 Of The Nfac, Delhi (Hereinafter Referred To As The “Cit(A)”) Passed U/S 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”) For The Assessment Year 2015–16. 2. The Appeal Has Been Filed By The Assessee With A Delay Of 156 Days & The Assessee Has Filed A Petition For Condonation Of The Delay. After Going Over The Said Petition, We Find Sufficient Reasons Behind The Delay Which Are Beyond The Control Of The Assessee & Consequently, The Delay In Filing The Appeal Is Hereby Condoned & We Proceed To Dispose Of The Appeal On Merits.

Section 143(3)Section 250Section 54Section 57

आयकर अपील"य अ"धकरण, कोलकाता पीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA Before Shri Rajesh

Assistant Commissioner of Income-Tax, Corporate Circle 1(1), Chennai vs. Dormakaba India Private Limited, Kancheepuram

ITA 3299/CHNY/2024[2008]Status: DisposedITAT Chennai19 Jan 2026

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunathaआयकर अपील सं./Ita No.:3299/Chny/2024 निर्धारण वर्ष / Assessment Year: 2008-09 Acit, Corporate Circle -1(1), Chennai. Dormakaba India Private Limited, Plot No.48/3, Mahindra World City, 8Th Avenue, Anjur Village, Paranur Anjur Village, Chengalpattu Taluk, Kancheepuram District – 603 002. [Pan:Aaacd-3980-D] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Shri. Vikram Vijayaraghavan, Advocate प्रत्यर्थी की ओर से/Respondent By : Shri. Saddik Ahmed, J.C.I.T. सुनवाई की तारीख /Date Of Hearing : 18.12.2025 घोषणा की तारीख/Date Of Pronouncement : 19.01.2026 आदेश /O R Der Per S. R. Raghunatha, Am: This Appeal Is Filed By The Revenue Against The Order Of Learned Commissioner Of Income Tax (Appeals), Chennai (In Short “Ld.Cit(A)”) Dated 30.09.2024, Arising Out Of The Assessment Order Passed By The Deputy Commissioner Of Income Tax, Corporate Circle – 1(1), Chennai (In Short “Ao”) U/S.143(3) R.W.S. 254 Of The Income Tax Act, 1961 (Hereinafter The ‘The Act') For The Assessment Year (A.Y.) 2008-09 Dated 01.03.2022. :-2-:

For Appellant: Shri. Vikram Vijayaraghavan, AdvocateFor Respondent: Shri. Saddik Ahmed, J.C.I.T
Section 143(3)Section 14ASection 153Section 92B

आयकर अपीलीय अधिकरण, 'डी' न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL 'D' BENCH, CHENNAI श्री मनु कुमार गिरि, न्यायिक