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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)

Naz Shazia, Moradabad vs. ITO-17(2)(4), Mumbai

ITA 2170/MUM/2023[2015-16]Status: DisposedITAT Mumbai21 Dec 2023AY 2015-16

Bench: Shri Aby T. Varkey, Jm & Shri S Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.2170/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2015-16) Naz Shazia बिधम/ The Income Tax Officer- Anwar House, Ground 17(2)(4) Vs. Floor, Pandit Nagla Mini 1St Floor, Ayakar Bhavan, Bye Pass Road, Pandit M. K. Road, Mumbai- Nagla, Moradabad, Uttar 400020. Pradesh-244001. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Bbwps2176R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Fenil Bhatt Revenue By: Shri Ashok Kumar Ambastha (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 05/12/2023 घोषणा की तारीख /Date Of Pronouncement: 21/12/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/(Nfac), Delhi Dated 03.05.2023 For The Assessment Year 2015-16. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A)/Nfac Confirming The Addition Of Rs.1,94,05,886/- U/S 68 Of The Income Tax Act, 1961 (Hereinafter “The Act”) Being The Amount Of Long Term Capital Gain (Ltcg) On Transfer Of Shares In M/S. Esteem Bio Organic Food Processing Ltd. (Hereinafter “M/S. Esteem Bio”) Claimed As Exempt Income U/S 10(38) Of The Act.

For Appellant: Shri Fenil BhattFor Respondent: Shri Ashok Kumar Ambastha (Sr
Section 10(38)Section 2Section 68

IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI S RIFAUR RAHMAN

ACIT, Cir-2(1)(1), Mumbai vs. M/S. Bank of India, Mumbai

The appeal is dismissed and appeal of assessee is allowed

ITA 1228/MUM/2023[2011-12]Status: DisposedITAT Mumbai21 Dec 2023AY 2011-12

Bench: Shri Prashant Maharishi, Am & Shri Narender Kumar Choudhry, Jm M/S Bank Of India Acit, Circle 2(1)(1) Room No.575, 5Th Floor, C5 Block Star House, Bandra Kurla Complex, Aaykar Bhavan, Vs. M.K. Road, Bandra East, Mumbai-400 020 Mumbai-400 051 (Appellant) (Respondent) Pan No. Aaacb0472C M/S Bank Of India Acit, Circle 2(1)(1) C5 Block Star House, Room No.575, 5Th Floor, Bandra Kurla Complex, Aaykar Bhavan, Vs. Bandra East, M.K. Road, Mumbai-400 020 Mumbai-400 051 (Appellant) (Respondent) Assessee By : Mr . C Naresh Ca Revenue By : Shri Sanjay Deshmukh Cit Dr & Shri P D Chougule, Addl. Cit Date Of Hearing: 3/7/2023 & 08.12.2023 Date Of Pronouncement : 21.12.2023

For Appellant: Mr . C Naresh CAFor Respondent: Shri Sanjay Deshmukh CIT DR and Shri P D Chougule, Addl
Section 14Section 143(3)Section 14ASection 244ASection 254

Centre (NFAC), Delhi, for A.Y. 2011-12 on 15th February, 2023, wherein the appeal filed by the assessee against the order passed under Section 143(3) read with section 254 of the Income-tax Act, 1961 (the Act), passed by the learned Assessing Officer on 26th March, 2019, was partly ... total income of ₹1,683 crores. This return was revised on 18th March, at ₹1187 crores. Assessment under Section under Section 143(3) of the Act was made determining the total income at ₹4,165 crores. The assessment order was challenged before the learned CIT (A), as per appellate order

Bank of India, Mumbai vs. DCIT-2(1)(1), Mumbai

The appeal is dismissed and appeal of assessee is allowed

ITA 1094/MUM/2023[2011-12]Status: DisposedITAT Mumbai21 Dec 2023AY 2011-12

Bench: Shri Prashant Maharishi, Am & Shri Narender Kumar Choudhry, Jm M/S Bank Of India Acit, Circle 2(1)(1) Room No.575, 5Th Floor, C5 Block Star House, Bandra Kurla Complex, Aaykar Bhavan, Vs. M.K. Road, Bandra East, Mumbai-400 020 Mumbai-400 051 (Appellant) (Respondent) Pan No. Aaacb0472C M/S Bank Of India Acit, Circle 2(1)(1) C5 Block Star House, Room No.575, 5Th Floor, Bandra Kurla Complex, Aaykar Bhavan, Vs. Bandra East, M.K. Road, Mumbai-400 020 Mumbai-400 051 (Appellant) (Respondent) Assessee By : Mr . C Naresh Ca Revenue By : Shri Sanjay Deshmukh Cit Dr & Shri P D Chougule, Addl. Cit Date Of Hearing: 3/7/2023 & 08.12.2023 Date Of Pronouncement : 21.12.2023

For Appellant: Mr . C Naresh CAFor Respondent: Shri Sanjay Deshmukh CIT DR and Shri P D Chougule, Addl
Section 14Section 143(3)Section 14ASection 244ASection 254

Centre (NFAC), Delhi, for A.Y. 2011-12 on 15th February, 2023, wherein the appeal filed by the assessee against the order passed under Section 143(3) read with section 254 of the Income-tax Act, 1961 (the Act), passed by the learned Assessing Officer on 26th March, 2019, was partly ... total income of ₹1,683 crores. This return was revised on 18th March, at ₹1187 crores. Assessment under Section under Section 143(3) of the Act was made determining the total income at ₹4,165 crores. The assessment order was challenged before the learned CIT (A), as per appellate order

Shri Amish Modi, Mumbai vs. Dy.CIT Cent Circle-2(1), Mumbai

In the result, both appeals of the assessee are partly allowed

ITA 2437/MUM/2021[2011-12]Status: DisposedITAT Mumbai21 Dec 2023AY 2011-12

Bench: Shri Vikas Awasthy& Shri Amarjit Singhआअसं.2437/मुं/2021(िन.व. 2011-12) आअसं.2436/मुं/2021(िन.व. 2012-13) Shri Amish Modi, B-404, Jyoti Tower, S.V.Road, Kandivali (West), Mumbai – 400 067 Pan: Afxpm-2914-F ...... अपीलाथ"/Appellant बनाम Vs. Dy.Commissioner Of Income Tax Central Circle – (2)(1), Mumbai Pratishtha Bhavan, M.K.Road, Mumbai – 400 021 ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : Shri Ravikant Pathak "ितवादी "ारा/Respondent By : Shri Milind Chavan ,Sr.Ar सुनवाई क" ितिथ/ Date Of Hearing : 20/12/2023 घोषणा क" ितिथ/ Date Of Pronouncement : 21/12/2023 आदेश/Order Per Vikas Awasthy, Jm: The Appeals By The Assessee For Assessment Years 2011-12 & 2012-13 Are Dated Against The Order Of Commissioner Of Income Tax (Appeals)-48, Mumbai [ In Short ‘The Cit(A)’], Dated 09/11/2021 Common For Assessment Years 2011-12 & 2012-13. 2. Shri Ravikant Pathak Appearing On Behalf Of The Assessee Submitted At The Outset That In Both The Appeals The Assessee Has Raised Identical Grounds Of 2 Ita No.2436/Mum/2021(A.Y.2012-13)

For Appellant: Shri Ravikant PathakFor Respondent: Shri Milind Chavan ,Sr.AR
Section 143(3)Section 148Section 68

आयकर अपीलीय अिधकरण मुंबई पीठ “ए ”,मुंबई "ी िवकास अव"थी, "याियक सद"य एवं "ी अमरजीत "सह, लेखाकार सद"य के

Shri Amish Modi, Mumbai vs. Dy.CIT Cent. Cir 2(1), Mumbai

In the result, both appeals of the assessee are partly allowed

ITA 2436/MUM/2021[2012-13]Status: DisposedITAT Mumbai21 Dec 2023AY 2012-13

Bench: Shri Vikas Awasthy& Shri Amarjit Singhआअसं.2437/मुं/2021(िन.व. 2011-12) आअसं.2436/मुं/2021(िन.व. 2012-13) Shri Amish Modi, B-404, Jyoti Tower, S.V.Road, Kandivali (West), Mumbai – 400 067 Pan: Afxpm-2914-F ...... अपीलाथ"/Appellant बनाम Vs. Dy.Commissioner Of Income Tax Central Circle – (2)(1), Mumbai Pratishtha Bhavan, M.K.Road, Mumbai – 400 021 ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : Shri Ravikant Pathak "ितवादी "ारा/Respondent By : Shri Milind Chavan ,Sr.Ar सुनवाई क" ितिथ/ Date Of Hearing : 20/12/2023 घोषणा क" ितिथ/ Date Of Pronouncement : 21/12/2023 आदेश/Order Per Vikas Awasthy, Jm: The Appeals By The Assessee For Assessment Years 2011-12 & 2012-13 Are Dated Against The Order Of Commissioner Of Income Tax (Appeals)-48, Mumbai [ In Short ‘The Cit(A)’], Dated 09/11/2021 Common For Assessment Years 2011-12 & 2012-13. 2. Shri Ravikant Pathak Appearing On Behalf Of The Assessee Submitted At The Outset That In Both The Appeals The Assessee Has Raised Identical Grounds Of 2 Ita No.2436/Mum/2021(A.Y.2012-13)

For Appellant: Shri Ravikant PathakFor Respondent: Shri Milind Chavan ,Sr.AR
Section 143(3)Section 148Section 68

आयकर अपीलीय अिधकरण मुंबई पीठ “ए ”,मुंबई "ी िवकास अव"थी, "याियक सद"य एवं "ी अमरजीत "सह, लेखाकार सद"य के