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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)

Vijay Kumar, Samastipur vs. ITO, Ward 3 (3), Samastipur

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 79/PAT/2025[2017-18]Status: DisposedITAT Patna09 Jan 2026AY 2017-18

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.79/Pat/2025 Assessment Year: 2017-18 Vijay Kumar………..………….………………. …………………....Appellant Kishanpur Warish Nagar, Samastipur, Bihar-848101. [Pan: Aqcpk3836C] Vs. Ito, Ward-3(3), Samastipur…....……………..………………….…..... Respondent Appearances By: Shri G. P. Tulsiyan, Fca, Appeared On Behalf Of The Appellant. Shri Ashwani Kr. Singal, Jcit, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 08, 2026 Date Of Pronouncing The Order : January 09, 2026 आदेश / Order Per Sonjoy Sarma: The Present Appeal Filed By The Assessee Is Directed Against The Order Dated 29.01.2025 Passed By The Nfac, Delhi U/S 250 Of The Income Tax Act, 1961 (The ‘Act’) For The Assessment Year 2017-18. 2. Brief Facts Of The Case Are That The Assessee, An Individual, Filed His Return Of Income For The Assessment Year 2017–18 Declaring A Total Income Of ₹3,51,040. Subsequently, The Case Of The Assessee Was Selected For Scrutiny Assessment & Notice Under Section 143(2) Of The Income-Tax Act, 1961 Was Duly Issued. During The Course Of Assessment Proceedings, The Assessing Officer Noticed Cash Deposits Of ₹20,00,000 In The Assessee’S Bank Account. The Assessing Officer Provided Several

Section 143(2)Section 143(3)Section 250Section 69A

cash deposits. However, the assessee failed to furnish any satisfactory explanation or supporting documentary evidence. Accordingly, the assessment was completed under section 143(3) of the Act, and an addition of ₹20,00,000 was made as unexplained money under section 69A of the Act. 3. Aggrieved by the assessment

Vaishal Patliputra Dugdh Utpadak Sahkari Sangh Limited, Patna vs. Assessment Unit, Patna

In the result, the ITA Nos

ITA 434/PAT/2025[2020-2021]Status: DisposedITAT Patna09 Jan 2026AY 2020-2021

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. Nos.429To 434/Pat/2025 Assessment Year: 2018-19 & 2020-21 Vaishal Patliputra Dugdh Utpadak Sahkari Sangh Ltd……………………………...………………. …………………....Appellant Feeder Balancing Dairy, Phulwarishariff, Patna, Bihar – 801505. [Pan: Aaaav8463B] Vs. Assessment Unit, Delhi.…..…..……………..………………….…..... Respondent Appearances By: Shri Nishan Maitin, Fca Appeared On Behalf Of The Appellant. Md. A H Chowdhury, Cit-Dr Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 06, 2026 Date Of Pronouncing The Order : January 09, 2026 आदेश / Order Per Sonjoy Sarma: The Captioned Appeals Filed By The Assessee Is Directed Against The Orders Dated 07.04.2025 Passed By The Cit(A)-Patna U/S 250 Of The Income Tax Act, 1961 (The ‘Act’). Since All The Above Appeals Have Been Filed By The Same Assessee, Involve Common Facts & Arise Out Of Related Assessment & Penalty Proceedings, They Were Heard Together & Are Being Disposed Of By This Consolidated Order For The Sake Of Convenience. 2. There Are Delays In Filing Of The Appeals, As Under:

Section 143(3)Section 250Section 270ASection 271ASection 80P

Year 2018– 19, the assessee filed its return of income declaring total income of ₹9,31,77,540. The assessment was completed under section 143(3) read with sections 143(3A) and 143(3B) of the Income-tax Act, 1961, determining total income at ₹14,14,46,876, by treating

Vaishal Patliputra Dugdh Utpadak Sahkari Sangh Limited, Patna vs. Assessment Unit, Patna

In the result, the ITA Nos

ITA 431/PAT/2025[2020-2021]Status: DisposedITAT Patna09 Jan 2026AY 2020-2021

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. Nos.429To 434/Pat/2025 Assessment Year: 2018-19 & 2020-21 Vaishal Patliputra Dugdh Utpadak Sahkari Sangh Ltd……………………………...………………. …………………....Appellant Feeder Balancing Dairy, Phulwarishariff, Patna, Bihar – 801505. [Pan: Aaaav8463B] Vs. Assessment Unit, Delhi.…..…..……………..………………….…..... Respondent Appearances By: Shri Nishan Maitin, Fca Appeared On Behalf Of The Appellant. Md. A H Chowdhury, Cit-Dr Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 06, 2026 Date Of Pronouncing The Order : January 09, 2026 आदेश / Order Per Sonjoy Sarma: The Captioned Appeals Filed By The Assessee Is Directed Against The Orders Dated 07.04.2025 Passed By The Cit(A)-Patna U/S 250 Of The Income Tax Act, 1961 (The ‘Act’). Since All The Above Appeals Have Been Filed By The Same Assessee, Involve Common Facts & Arise Out Of Related Assessment & Penalty Proceedings, They Were Heard Together & Are Being Disposed Of By This Consolidated Order For The Sake Of Convenience. 2. There Are Delays In Filing Of The Appeals, As Under:

Section 143(3)Section 250Section 270ASection 271ASection 80P

Year 2018– 19, the assessee filed its return of income declaring total income of ₹9,31,77,540. The assessment was completed under section 143(3) read with sections 143(3A) and 143(3B) of the Income-tax Act, 1961, determining total income at ₹14,14,46,876, by treating

Vaishal Patliputra Dugdh Utpadak Sahkari Sangh Limited, Patna vs. Assessment Unit, Patna

In the result, the ITA Nos

ITA 430/PAT/2025[2018-2019]Status: DisposedITAT Patna09 Jan 2026AY 2018-2019

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. Nos.429To 434/Pat/2025 Assessment Year: 2018-19 & 2020-21 Vaishal Patliputra Dugdh Utpadak Sahkari Sangh Ltd……………………………...………………. …………………....Appellant Feeder Balancing Dairy, Phulwarishariff, Patna, Bihar – 801505. [Pan: Aaaav8463B] Vs. Assessment Unit, Delhi.…..…..……………..………………….…..... Respondent Appearances By: Shri Nishan Maitin, Fca Appeared On Behalf Of The Appellant. Md. A H Chowdhury, Cit-Dr Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 06, 2026 Date Of Pronouncing The Order : January 09, 2026 आदेश / Order Per Sonjoy Sarma: The Captioned Appeals Filed By The Assessee Is Directed Against The Orders Dated 07.04.2025 Passed By The Cit(A)-Patna U/S 250 Of The Income Tax Act, 1961 (The ‘Act’). Since All The Above Appeals Have Been Filed By The Same Assessee, Involve Common Facts & Arise Out Of Related Assessment & Penalty Proceedings, They Were Heard Together & Are Being Disposed Of By This Consolidated Order For The Sake Of Convenience. 2. There Are Delays In Filing Of The Appeals, As Under:

Section 143(3)Section 250Section 270ASection 271ASection 80P

Year 2018– 19, the assessee filed its return of income declaring total income of ₹9,31,77,540. The assessment was completed under section 143(3) read with sections 143(3A) and 143(3B) of the Income-tax Act, 1961, determining total income at ₹14,14,46,876, by treating

Vaishal Patliputra Dugdh Utpadak Sahkari Sangh Limited, Patna vs. Assessment Unit, NFAC, Delhi

In the result, the ITA Nos

ITA 429/PAT/2025[2018-2019]Status: DisposedITAT Patna09 Jan 2026AY 2018-2019

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. Nos.429To 434/Pat/2025 Assessment Year: 2018-19 & 2020-21 Vaishal Patliputra Dugdh Utpadak Sahkari Sangh Ltd……………………………...………………. …………………....Appellant Feeder Balancing Dairy, Phulwarishariff, Patna, Bihar – 801505. [Pan: Aaaav8463B] Vs. Assessment Unit, Delhi.…..…..……………..………………….…..... Respondent Appearances By: Shri Nishan Maitin, Fca Appeared On Behalf Of The Appellant. Md. A H Chowdhury, Cit-Dr Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 06, 2026 Date Of Pronouncing The Order : January 09, 2026 आदेश / Order Per Sonjoy Sarma: The Captioned Appeals Filed By The Assessee Is Directed Against The Orders Dated 07.04.2025 Passed By The Cit(A)-Patna U/S 250 Of The Income Tax Act, 1961 (The ‘Act’). Since All The Above Appeals Have Been Filed By The Same Assessee, Involve Common Facts & Arise Out Of Related Assessment & Penalty Proceedings, They Were Heard Together & Are Being Disposed Of By This Consolidated Order For The Sake Of Convenience. 2. There Are Delays In Filing Of The Appeals, As Under:

Section 143(3)Section 250Section 270ASection 271ASection 80P

Year 2018– 19, the assessee filed its return of income declaring total income of ₹9,31,77,540. The assessment was completed under section 143(3) read with sections 143(3A) and 143(3B) of the Income-tax Act, 1961, determining total income at ₹14,14,46,876, by treating

Rajkamal Agro Industries, Deesa vs. ITO, Ward 1, Palanpur

In the result, the appeal of the assessee stands allowed

ITA 1853/AHD/2025[2015-16]Status: DisposedITAT Ahmedabad09 Jan 2026AY 2015-16

Bench: Shri Sanjay Gargआयकर अपील सं /Ita No.1853/Ahd/2025 िनधा"रण वष" /Assessment Year : 2015-16 Rajkamal Agro Industries The Ito बनाम/ Deesa Palanpur Highway Ward-I V/S. At Rasna, Deesa – 385 535 Palanpur 385 001 (Gujarat) "थायी लेखा सं./Pan: Aaifr 7263 C (अपीलाथ$/ Appellant) (%& यथ$/ Respondent) Assessee By : Shri Chetan Agarwal, Ar Revenue By : Smt. Mamta Singh, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 08/01/2026 घोषणा की तारीख /Date Of Pronouncement: 09/01/2026 आदेश/O R D E R The Present Appeal Has Been Preferred By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’] Dated 04/09/2025 Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Year (Ay) 2015-2016. 2. The Assessee, In This Appeal, Has Taken The Following Grounds Of Appeal:

For Appellant: Shri Chetan Agarwal, ARFor Respondent: Smt. Mamta Singh, Sr.DR
Section 147Section 250

आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ एस.एम.सी’, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD "ी संजय गग

Srirangarao Nadipallly, Karimnagar vs. ACIT., Circle-1, Karimnagar

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 844/HYD/2025[2016-17]Status: DisposedITAT Hyderabad09 Jan 2026AY 2016-17

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.844/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2016-17) Shri Srirangarao Nadipally Vs. Assistant Commissioner Karimnagar Of Income Tax Pan:Acbpn3816E Circle-1, Karimnagar (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Adv. Kvssn Kumar राज" व "ारा/Revenue By: Sankar Pandi P - Sr. Dr सुनवाई की तारीख/Date Of Hearing: 05/01/2026 घोषणा की तारीख/Pronouncement: 09/01/2026 आदेश/Order Per Madhusudan Sawdia, A.M.: This Appeal Is Filed By Shri Srirangarao Nadipally (“The Assessee”), Feeling Aggrieved By The Order Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (“Ld. Cit(A)”) Dated 24.03.2025 For The A.Y 2016-17. 2. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Adv. KVSSN KumarFor Respondent: Sankar Pandi P - Sr. DR
Section 143(2)Section 143(3)

Rs.1,09,72,287/- as his income in the hands of the assessee. The assessment was completed by the Ld. AO under section 143(3) of the Act vide order dated 21.12.2018, assessing the total income of the assessee at Rs.1,78,74,047/-. 4. Aggrieved with the order ... filed on 14.03.2016. He further invited our attention to the assessment order for Assessment Year 2015–16 passed by the Ld. AO under section 143(3) of the Act on 29.12.2017, placed at page nos. 128 to 132 of the paper book. He submitted that the assessment