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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)

Manepalli Ranadheer, Vijayawada vs. The Income Tax Officer, Ward-3(1), Vijayawada

In the result, appeals filed by the assessees for the A

ITA 261/VIZ/2020[2015-16]Status: DisposedITAT Visakhapatnam23 May 2023AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.256/Viz/2020 To 261/Viz/2020 (ननधधारण वर्ा / Assessment Year : 2010-11 To 2015-16) Manepalli Ranadheer Vs. Income Tax Officer D.No.28-15-4, Arundalpet Ward-3(1) Vijayawada Vijayawada [Pan : Ahwpr5952K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.19/Viz/2021 To 21/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2011-12, 2012-13 & 2015-16) Late M.Pushpalatha Vs. Income Tax Officer Rep. By L/R Manepalli Ranadheer Ward-3(1) D.No.28-15-4, Arundalpet Vijayawada Vijayawada [Pan : Auepm8062C] अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri Mn Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 20.04.2023 घोर्णध की तधरीख/Date Of Pronouncement : 23.05.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy: These Appeals Are Filed By The Assessees Against The Orders Of The Principal Commissioner Of Income Tax (Appeals) [Pcit], Vijayawada Dated 19.02.2020 For The Assessment Year (A.Y.) 2010-11 To 2015-16 & The Order Dated 03.03.2020 For The A.Y. 2011-12, 2012-13 & 2015-16. 2

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri MN Murthy Naik, CIT(DR)
Section 143(3)Section 148Section 263

आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्वूरु आर एल रेड्डी, न्याधयक सदस्य

Manepalli Ranadheer, Vijayawada vs. The Income Tax Officer, Ward-3(1), Vijayawada

In the result, appeals filed by the assessees for the A

ITA 260/VIZ/2020[2014-15]Status: DisposedITAT Visakhapatnam23 May 2023AY 2014-15

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.256/Viz/2020 To 261/Viz/2020 (ननधधारण वर्ा / Assessment Year : 2010-11 To 2015-16) Manepalli Ranadheer Vs. Income Tax Officer D.No.28-15-4, Arundalpet Ward-3(1) Vijayawada Vijayawada [Pan : Ahwpr5952K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.19/Viz/2021 To 21/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2011-12, 2012-13 & 2015-16) Late M.Pushpalatha Vs. Income Tax Officer Rep. By L/R Manepalli Ranadheer Ward-3(1) D.No.28-15-4, Arundalpet Vijayawada Vijayawada [Pan : Auepm8062C] अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri Mn Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 20.04.2023 घोर्णध की तधरीख/Date Of Pronouncement : 23.05.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy: These Appeals Are Filed By The Assessees Against The Orders Of The Principal Commissioner Of Income Tax (Appeals) [Pcit], Vijayawada Dated 19.02.2020 For The Assessment Year (A.Y.) 2010-11 To 2015-16 & The Order Dated 03.03.2020 For The A.Y. 2011-12, 2012-13 & 2015-16. 2

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri MN Murthy Naik, CIT(DR)
Section 143(3)Section 148Section 263

आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्वूरु आर एल रेड्डी, न्याधयक सदस्य

Manepalli Ranadheer, Vijayawada vs. The Income Tax Officer, Ward-3(1), Vijayawada

In the result, appeals filed by the assessees for the A

ITA 259/VIZ/2020[2013-14]Status: DisposedITAT Visakhapatnam23 May 2023AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.256/Viz/2020 To 261/Viz/2020 (ननधधारण वर्ा / Assessment Year : 2010-11 To 2015-16) Manepalli Ranadheer Vs. Income Tax Officer D.No.28-15-4, Arundalpet Ward-3(1) Vijayawada Vijayawada [Pan : Ahwpr5952K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.19/Viz/2021 To 21/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2011-12, 2012-13 & 2015-16) Late M.Pushpalatha Vs. Income Tax Officer Rep. By L/R Manepalli Ranadheer Ward-3(1) D.No.28-15-4, Arundalpet Vijayawada Vijayawada [Pan : Auepm8062C] अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri Mn Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 20.04.2023 घोर्णध की तधरीख/Date Of Pronouncement : 23.05.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy: These Appeals Are Filed By The Assessees Against The Orders Of The Principal Commissioner Of Income Tax (Appeals) [Pcit], Vijayawada Dated 19.02.2020 For The Assessment Year (A.Y.) 2010-11 To 2015-16 & The Order Dated 03.03.2020 For The A.Y. 2011-12, 2012-13 & 2015-16. 2

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri MN Murthy Naik, CIT(DR)
Section 143(3)Section 148Section 263

आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्वूरु आर एल रेड्डी, न्याधयक सदस्य

Manepalli Ranadheer, Vijayawada vs. The Income Tax Officer, Ward-3(1), Vijayawada

In the result, appeals filed by the assessees for the A

ITA 258/VIZ/2020[2012-13]Status: DisposedITAT Visakhapatnam23 May 2023AY 2012-13

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.256/Viz/2020 To 261/Viz/2020 (ननधधारण वर्ा / Assessment Year : 2010-11 To 2015-16) Manepalli Ranadheer Vs. Income Tax Officer D.No.28-15-4, Arundalpet Ward-3(1) Vijayawada Vijayawada [Pan : Ahwpr5952K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.19/Viz/2021 To 21/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2011-12, 2012-13 & 2015-16) Late M.Pushpalatha Vs. Income Tax Officer Rep. By L/R Manepalli Ranadheer Ward-3(1) D.No.28-15-4, Arundalpet Vijayawada Vijayawada [Pan : Auepm8062C] अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri Mn Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 20.04.2023 घोर्णध की तधरीख/Date Of Pronouncement : 23.05.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy: These Appeals Are Filed By The Assessees Against The Orders Of The Principal Commissioner Of Income Tax (Appeals) [Pcit], Vijayawada Dated 19.02.2020 For The Assessment Year (A.Y.) 2010-11 To 2015-16 & The Order Dated 03.03.2020 For The A.Y. 2011-12, 2012-13 & 2015-16. 2

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri MN Murthy Naik, CIT(DR)
Section 143(3)Section 148Section 263

आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्वूरु आर एल रेड्डी, न्याधयक सदस्य

Manepalli Ranadheer, Vijayawada vs. The Income Tax Officer, Ward-3(1), Vijayawada

In the result, appeals filed by the assessees for the A

ITA 257/VIZ/2020[2011-12]Status: DisposedITAT Visakhapatnam23 May 2023AY 2011-12

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.256/Viz/2020 To 261/Viz/2020 (ननधधारण वर्ा / Assessment Year : 2010-11 To 2015-16) Manepalli Ranadheer Vs. Income Tax Officer D.No.28-15-4, Arundalpet Ward-3(1) Vijayawada Vijayawada [Pan : Ahwpr5952K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.19/Viz/2021 To 21/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2011-12, 2012-13 & 2015-16) Late M.Pushpalatha Vs. Income Tax Officer Rep. By L/R Manepalli Ranadheer Ward-3(1) D.No.28-15-4, Arundalpet Vijayawada Vijayawada [Pan : Auepm8062C] अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri Mn Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 20.04.2023 घोर्णध की तधरीख/Date Of Pronouncement : 23.05.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy: These Appeals Are Filed By The Assessees Against The Orders Of The Principal Commissioner Of Income Tax (Appeals) [Pcit], Vijayawada Dated 19.02.2020 For The Assessment Year (A.Y.) 2010-11 To 2015-16 & The Order Dated 03.03.2020 For The A.Y. 2011-12, 2012-13 & 2015-16. 2

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri MN Murthy Naik, CIT(DR)
Section 143(3)Section 148Section 263

आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्वूरु आर एल रेड्डी, न्याधयक सदस्य

Manepalli Ranadheer, Vijayawada vs. The Income Tax Officer, Ward-3(1), Vijayawada

In the result, appeals filed by the assessees for the A

ITA 256/VIZ/2020[2010-11]Status: DisposedITAT Visakhapatnam23 May 2023AY 2010-11

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.256/Viz/2020 To 261/Viz/2020 (ननधधारण वर्ा / Assessment Year : 2010-11 To 2015-16) Manepalli Ranadheer Vs. Income Tax Officer D.No.28-15-4, Arundalpet Ward-3(1) Vijayawada Vijayawada [Pan : Ahwpr5952K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.19/Viz/2021 To 21/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2011-12, 2012-13 & 2015-16) Late M.Pushpalatha Vs. Income Tax Officer Rep. By L/R Manepalli Ranadheer Ward-3(1) D.No.28-15-4, Arundalpet Vijayawada Vijayawada [Pan : Auepm8062C] अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri Mn Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 20.04.2023 घोर्णध की तधरीख/Date Of Pronouncement : 23.05.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy: These Appeals Are Filed By The Assessees Against The Orders Of The Principal Commissioner Of Income Tax (Appeals) [Pcit], Vijayawada Dated 19.02.2020 For The Assessment Year (A.Y.) 2010-11 To 2015-16 & The Order Dated 03.03.2020 For The A.Y. 2011-12, 2012-13 & 2015-16. 2

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri MN Murthy Naik, CIT(DR)
Section 143(3)Section 148Section 263

आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्वूरु आर एल रेड्डी, न्याधयक सदस्य

Mumtaz Dilawar Gani, Bharuch vs. The ITO, Ward-1, Bharuch

Appeal is allowed

ITA 1443/AHD/2017[2012-13]Status: DisposedITAT Surat23 May 2023AY 2012-13

Bench: Shri Pawan Singh, Jm &Dr. A.L.Saini, Am आयकर अपील सं/.Ita Nos.1442 & 1443/Ahd/2017 (िनधा"रणवष" / Assessment Years: (2011-12 & 2012-13) (Physical Court Hearing) Mumtaz Dilawar Gani Income Tax Officer, 6, White House, Near Railway Ward-1, Bharuch Vs. Crossing, Dahej Byepass Road, Income Tax Officer, Ward-1(2), Bharuch-392001 Bharuch "थायीलेखासं /.जीआइआरसं /.Pan/Gir No.: Adcpg 1175 D (अपीलाथ" /Assessee ) (""थ" /Respondent) "नधा"रती क" ओर से /Assessee By : Shri Krutarth Desai, Advocate & Ms. Disha Kharod, C.A राज"व क" ओर से /Respondent By : Shri Vinod Kumar, Sr-.Dr सुनवाईकीतारीख / Date Of Hearing : 31/03/2023 घोषणाकीतारीख /Date Of Pronouncement : 23/05/2023

For Appellant: Shri Krutarth Desai, Advocate &For Respondent: Shri Vinod Kumar, Sr-.DR
Section 142(1)Section 143(3)Section 145(3)

dated 23.03.2017 and 31.03.2017, which in turn arise out of separate assessment orders passed by the Assessing Officer (‘AO’ for short) under section 143(3) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’), vide order dated 28.03.2014 and 30.03.2015 respectively. 2. Since, the issues involved ... also pertinent to note that the assessment order of Shri Mit G. Shah for the Asstt. Year 2012-13 passed under section 143(3) r.w.s. 147 of the Act has been placed on record by the ld. DR. This order has been passed on 3-10-2019 i.e. after decision

Mumtaz Dilawar Gani, Bharuch vs. The ITO, Ward-1, Bharuch

Appeal is allowed

ITA 1442/AHD/2017[2011-12]Status: DisposedITAT Surat23 May 2023AY 2011-12

Bench: Shri Pawan Singh, Jm &Dr. A.L.Saini, Am आयकर अपील सं/.Ita Nos.1442 & 1443/Ahd/2017 (िनधा"रणवष" / Assessment Years: (2011-12 & 2012-13) (Physical Court Hearing) Mumtaz Dilawar Gani Income Tax Officer, 6, White House, Near Railway Ward-1, Bharuch Vs. Crossing, Dahej Byepass Road, Income Tax Officer, Ward-1(2), Bharuch-392001 Bharuch "थायीलेखासं /.जीआइआरसं /.Pan/Gir No.: Adcpg 1175 D (अपीलाथ" /Assessee ) (""थ" /Respondent) "नधा"रती क" ओर से /Assessee By : Shri Krutarth Desai, Advocate & Ms. Disha Kharod, C.A राज"व क" ओर से /Respondent By : Shri Vinod Kumar, Sr-.Dr सुनवाईकीतारीख / Date Of Hearing : 31/03/2023 घोषणाकीतारीख /Date Of Pronouncement : 23/05/2023

For Appellant: Shri Krutarth Desai, Advocate &For Respondent: Shri Vinod Kumar, Sr-.DR
Section 142(1)Section 143(3)Section 145(3)

dated 23.03.2017 and 31.03.2017, which in turn arise out of separate assessment orders passed by the Assessing Officer (‘AO’ for short) under section 143(3) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’), vide order dated 28.03.2014 and 30.03.2015 respectively. 2. Since, the issues involved ... also pertinent to note that the assessment order of Shri Mit G. Shah for the Asstt. Year 2012-13 passed under section 143(3) r.w.s. 147 of the Act has been placed on record by the ld. DR. This order has been passed on 3-10-2019 i.e. after decision