← All Phrases

“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)

Panasonic Life Solutions India Pvt Ltd, Thane vs. Asst CIT CC 7(2), Mumbai

In the result, Appeal of assessee is partly allowed

ITA 7861/MUM/2019[2012-13]Status: DisposedITAT Mumbai19 Dec 2023AY 2012-13

Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm Panasonic Life Solutions India Asst. Commissioner Of Private Limited Income-Tax (Formerly Known As Anchor Central Circle 7(2) Electricals Private Limited) 3Rd Floor, B Wing, 655, 6Th Floor, Aaykar Bhavan Vs. I – Think Techno Campus, M.K. Road, Pokhran Road No.2, Thane Mumbai-400 020 (West) (Appellant) (Respondent) Pan No. Aaeca2190C Assessee By : Shri M.P. Lohia Shri Nikhil Tiwari, Ar Revenue By : Shri Manoj Kumar, Cit Dr Date Of Hearing: 08-12-2023 Date Of Pronouncement : 19.12.2023

For Appellant: Shri M.P. LohiaFor Respondent: Shri Manoj Kumar, CIT DR
Section 143(2)Section 143(3)Section 144C(13)Section 147Section 153Section 80ISection 92C

/appellant against the assessment order passed by the Asst. Commissioner of Income Tax, Central Circle, 7(2), Mumbai (the learned Assessing Officer) under Section 143(3) read with section 144C(13) of the Income-tax Act, 1961 (the Act) in pursuance to the direction issued by the Dispute Resolution Panel ... order passed by the Learned Assistant Commissioner of Income-Tax, Central Circle -7(2) (hereinafter referred to as the 'the learned AO] under section 143(3) read with section 144C(13) of the Income-tax Act, 1961 (hereinafter referred to as the 'Act) in pursuance of the directions issued

M/S. Jaika Automobiles Pvt. Ltd., Nagpur vs. Deputy Commiissioner of Income Tax, CPC, Bangalore

In the result, the appeal filed by the assessee in ITA

ITA 267/NAG/2022[2018-2019]Status: DisposedITAT Nagpur19 Dec 2023AY 2018-2019

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita No.193/Nag/2022 िनधा"रण वष" / Assessment Year : 2017-18 M/S. Jaika Automobiles & Vs. Acit, Circle-2, Nagpur. Finance Pvt. Ltd., Jaika Building, Commercial Road, Civil Lines, Nagpur- 440001. Pan : Aaacj3178K Appellant Respondent आयकर अपील सं. / Ita No.267/Nag/2022 िनधा"रण वष" / Assessment Year : 2018-19 M/S. Jaika Automobiles Pvt. Vs. Dcit, Cpc, Bangalore. Ltd., Jaika Building, Commercial Road, Civil Lines, Nagpur- 440001. Pan : Aaacj4462A Appellant Respondent Assessee By : Shri K. P. Dewani Revenue By : Shri Vijay Kumar Subrahmanyan Date Of Hearing : 18.12.2023 Date Of Pronouncement : 19.12.2023 आदेश / Order Per Inturi Rama Rao, Am: These Are The Appeals Filed By The Assessee Directed Against The Separate Orders Of The National Faceless Appeal Centre, Delhi [‘Nfac’) Dated 15.03.2022 & 23.12.2021 For The Assessment Years 2017-18 & 2018-19 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In Both The Above Captioned Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal Of The Assessee In Ita No.267/Nag/2022 For The Assessment Year 2018-19 Are Stated Herein.

For Appellant: Shri K. P. DewaniFor Respondent: Shri Vijay Kumar Subrahmanyan
Section 139(1)Section 143(1)Section 2Section 2(24)Section 36(1)(va)Section 43B

IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI

M/S. Jaika Automobiles and Finance Pvt. Ltd., Nagpur vs. Assistant Commissioner of Income Tax, Circle-2, Nagpur

In the result, the appeal filed by the assessee in ITA

ITA 193/NAG/2022[2017-18]Status: DisposedITAT Nagpur19 Dec 2023AY 2017-18

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita No.193/Nag/2022 िनधा"रण वष" / Assessment Year : 2017-18 M/S. Jaika Automobiles & Vs. Acit, Circle-2, Nagpur. Finance Pvt. Ltd., Jaika Building, Commercial Road, Civil Lines, Nagpur- 440001. Pan : Aaacj3178K Appellant Respondent आयकर अपील सं. / Ita No.267/Nag/2022 िनधा"रण वष" / Assessment Year : 2018-19 M/S. Jaika Automobiles Pvt. Vs. Dcit, Cpc, Bangalore. Ltd., Jaika Building, Commercial Road, Civil Lines, Nagpur- 440001. Pan : Aaacj4462A Appellant Respondent Assessee By : Shri K. P. Dewani Revenue By : Shri Vijay Kumar Subrahmanyan Date Of Hearing : 18.12.2023 Date Of Pronouncement : 19.12.2023 आदेश / Order Per Inturi Rama Rao, Am: These Are The Appeals Filed By The Assessee Directed Against The Separate Orders Of The National Faceless Appeal Centre, Delhi [‘Nfac’) Dated 15.03.2022 & 23.12.2021 For The Assessment Years 2017-18 & 2018-19 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In Both The Above Captioned Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal Of The Assessee In Ita No.267/Nag/2022 For The Assessment Year 2018-19 Are Stated Herein.

For Appellant: Shri K. P. DewaniFor Respondent: Shri Vijay Kumar Subrahmanyan
Section 139(1)Section 143(1)Section 2Section 2(24)Section 36(1)(va)Section 43B

IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI

Shanti Hospital, Belgaum vs. Deputy Commissioner of Income Tax, Central Circle - 1, Bijapur

In the result, the appeal filed by the assessee in ITA

ITA 21/PAN/2023[2016-17]Status: DisposedITAT Panaji19 Dec 2023AY 2016-17

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.18 To 21/Pan/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2016-17 Shanti Hospital, Vs. Dcit, Central Circle, Tp No.166/A/1A, Ward Belagavi. No.10, Extension Area 587101, Karnataka- 587101. Pan : Ablfs7115E Appellant Respondent Assessee By : Shri Rahul Hakani Revenue By : Shri Sridhar Dora Date Of Hearing : 15.12.2023 Date Of Pronouncement : 19.12.2023 आदेश / Order Per Bench : These Are The Appeals Filed By Assessee Against The Separate Orders Of Ld. Commissioner Of Income Tax (Appeals)-2, Panaji [‘The Cit(A)’] Dated 02.12.2022 For The Assessment Years 2013-14 To 2016-17 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Four Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal Of The Assessee In Ita No.18/Pan/2023 For The Assessment Year 2013-14 Are Stated Herein.

For Appellant: Shri Rahul HakaniFor Respondent: Shri Sridhar Dora
Section 133ASection 143(3)Section 80I

IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI

Shanti Hospital, Belgaum vs. Deputy Commissioner of Income Tax, Central Circle, Belgaum

In the result, the appeal filed by the assessee in ITA

ITA 20/PAN/2023[2015-16]Status: DisposedITAT Panaji19 Dec 2023AY 2015-16

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.18 To 21/Pan/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2016-17 Shanti Hospital, Vs. Dcit, Central Circle, Tp No.166/A/1A, Ward Belagavi. No.10, Extension Area 587101, Karnataka- 587101. Pan : Ablfs7115E Appellant Respondent Assessee By : Shri Rahul Hakani Revenue By : Shri Sridhar Dora Date Of Hearing : 15.12.2023 Date Of Pronouncement : 19.12.2023 आदेश / Order Per Bench : These Are The Appeals Filed By Assessee Against The Separate Orders Of Ld. Commissioner Of Income Tax (Appeals)-2, Panaji [‘The Cit(A)’] Dated 02.12.2022 For The Assessment Years 2013-14 To 2016-17 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Four Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal Of The Assessee In Ita No.18/Pan/2023 For The Assessment Year 2013-14 Are Stated Herein.

For Appellant: Shri Rahul HakaniFor Respondent: Shri Sridhar Dora
Section 133ASection 143(3)Section 80I

IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI

Shanti Hospital, Belgaum vs. Deputy Commissioner of Income Tax, Central Circle, Belgaum

In the result, the appeal filed by the assessee in ITA

ITA 19/PAN/2023[2014-15]Status: DisposedITAT Panaji19 Dec 2023AY 2014-15

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.18 To 21/Pan/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2016-17 Shanti Hospital, Vs. Dcit, Central Circle, Tp No.166/A/1A, Ward Belagavi. No.10, Extension Area 587101, Karnataka- 587101. Pan : Ablfs7115E Appellant Respondent Assessee By : Shri Rahul Hakani Revenue By : Shri Sridhar Dora Date Of Hearing : 15.12.2023 Date Of Pronouncement : 19.12.2023 आदेश / Order Per Bench : These Are The Appeals Filed By Assessee Against The Separate Orders Of Ld. Commissioner Of Income Tax (Appeals)-2, Panaji [‘The Cit(A)’] Dated 02.12.2022 For The Assessment Years 2013-14 To 2016-17 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Four Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal Of The Assessee In Ita No.18/Pan/2023 For The Assessment Year 2013-14 Are Stated Herein.

For Appellant: Shri Rahul HakaniFor Respondent: Shri Sridhar Dora
Section 133ASection 143(3)Section 80I

IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI

Shanti Hospital, Belgaum vs. Assistant Commissioner of Income Tax, Central Circle, Belgaum

In the result, the appeal filed by the assessee in ITA

ITA 18/PAN/2023[2013-14]Status: DisposedITAT Panaji19 Dec 2023AY 2013-14

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.18 To 21/Pan/2023 िनधा"रण वष" / Assessment Years : 2013-14 To 2016-17 Shanti Hospital, Vs. Dcit, Central Circle, Tp No.166/A/1A, Ward Belagavi. No.10, Extension Area 587101, Karnataka- 587101. Pan : Ablfs7115E Appellant Respondent Assessee By : Shri Rahul Hakani Revenue By : Shri Sridhar Dora Date Of Hearing : 15.12.2023 Date Of Pronouncement : 19.12.2023 आदेश / Order Per Bench : These Are The Appeals Filed By Assessee Against The Separate Orders Of Ld. Commissioner Of Income Tax (Appeals)-2, Panaji [‘The Cit(A)’] Dated 02.12.2022 For The Assessment Years 2013-14 To 2016-17 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Four Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal Of The Assessee In Ita No.18/Pan/2023 For The Assessment Year 2013-14 Are Stated Herein.

For Appellant: Shri Rahul HakaniFor Respondent: Shri Sridhar Dora
Section 133ASection 143(3)Section 80I

IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI