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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)

Saurav Beverages Private Limited, Delhi vs. Income Tax Officer, Delhi

In the result, appeal of the assessee stands partly allowed for statistical purposes

ITA 3286/DEL/2025[2018-19]Status: DisposedITAT Delhi07 Jan 2026AY 2018-19

Bench: Shri Sudhir Kumar & Shri Manish Agarwal[Assessment Year: 2018-19] Saurav Beverage Private Vs Income Tax Officer, Limited, A-8/1, G.T. Road, C. R. Building, Delhi Mansarovar Park, Shahdara, Delhi-110032 Pan- Aaocs3617G Appellant Respondent Assessee By Mr. Shani Sharma, Ca Revenue By Ms. Ankush Kalra, Sr. Dr Date Of Hearing 04.11.2025 Date Of Pronouncement 07.01.2026 Order Per Manish Agarwal, Am: The Present Appeal Is Filed By The Assessee Against The Order Dated 12.01.2024 Of Ld. Commissioner Of Income Tax (A), National Faceless Appeal Centre (“Nfac”), Delhi [“Ld. Cit(A)”] In Appeal No. Nfac/2017-18/10047822 Passed U/S 250 Of The Income Tax Act,1961 [“The Act”] Arising Out Of The Reassessment Order Dated 25.03.2021 Passed U/S 143(3) Of The Act Pertaining To Assessment Year 2018-19. 2. This Appeal Was Filed Delayed By 413 By The Assessee For Which An Application For Condonation Of Delay Is Filed Alongwith An Affidavit Of The Director Of The Assessee Company Reaffirming The Facts Stated In The Application. It Is Stated That The Order Of Learned Cit(A) Was Not Received In Time & The Same Was Traced & Saurav Beverages Vs. Ito Obtained Only After Persistent Follow-Up With The Department. It Is Further Stated That The Assessee Underwent Internal Restructuring & Staff Changes, Causing Procedural Delays In Collating Records. It Is Further Stated That The Delay Was Neither Intentional Nor Deliberate But Purely Due To The Above Unavoidable Circumstances. It Is Thus Requested That Delay Being Bonafide, Deserves To Be Condoned & Appeal Be Admitted For Adjudication.

Section 143(3)Section 250

ITA No.3286/Del/2025 Saurav Beverages Vs. ITO THE INCOME TAX APPELLATE TRIBUNAL DELHI “E” BENCH: NEW DELHI BEFORE SHRI SUDHIR KUMAR