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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)

Gopal Krishna S Revankar, Mumbai vs. Assistant Commissioner of Income Tax - Circle 19(2) (Now Assistant Commissioner of Income Tax 22(3)), Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 1164/MUM/2018[2002-03]Status: DisposedITAT Mumbai21 Apr 2023AY 2002-03

Bench: Shri Aby T. Varkey, Jm & Shri Om Prakash Kant, Am आयकर अपील सं/ I.T.A. No. 1164/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2002-03) Gopal Krishna S. Revankar बिधम/ Acit, Circle-19(2) (Now Lotus House, Off Andheri- Acit-22(3) Vs. Kurla Road, Sakinaka, Piramal Chambers, Andheri (E), Mumbai- Lalbaugh, Mumbai. 400072. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaapr4742C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Mitesh Mehta Revenue By: Shri Sanjeev Ranjan (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 24/01/2023 घोषणा की तारीख /Date Of Pronouncement: 21/04/2023 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)-34, Mumbai Dated 21.12.2017 For Assessment Year 2002-03. 2. The Grounds Of Appeal Raised By The Assessee Are As Under: - “1. The Learned Cit(A) Erred In Not Realizing The Fact That The Appellant Has Already Added Rs. 10,43,700/- To Its Total Income After Considering Rs.7,65,000/- From Meenakshi Bhavan & Other Receipts In The Rough Cash Book & Loose Papers Found During The Survey Action On The Assessee On 28.2.2002. 2. The Learned Cit (A) Erred In Making Addition Of Rs. 7,70,536/- On Account Of Unexplained Cash Found During The Survey. This Amounts To Taxing The Same Amount Twice. 3. The Learned Cit(A) Erred In Making Addition Of Rs. 7,65,000/- On Account Of Unaccounted Receipts From Meenakshi Bhavan Resulting Into Taxing The Same Income Three Times.

For Appellant: Shri Mitesh MehtaFor Respondent: Shri Sanjeev Ranjan (Sr. AR)
Section 133A

IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI OM PRAKASH KANT

Technimont Spa India Project Office, Mumbai vs. DCIT (It) 4(1)(2), Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 2152/MUM/2017[2012-13]Status: DisposedITAT Mumbai21 Apr 2023AY 2012-13

Bench: Shri Aby T. Varkey, Jm & Shri S Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.2152/Mum/2017 (निर्धारण वर्ा / Assessment Years: 2012-13) M/S. Tecnimont Spa India बिधम/ Deputy Commissioner Of Office Income Tax- 4(1)(2) Vs. Tecnimont Icb House, Room No. 1712 17Th Chincholi Bunder, 504 Link Floor, Air India Building Road, Malad (W), Mumbai- Nariman Point, Mumbai- 400064. 400021 स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaact8224A (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri. M.P. Lohia A/W Pranay Gandhi Revenue By: Shri Manoj Kumar Cit Dr सुनवाई की तारीख / Date Of Hearing: 15/02/2023 घोषणा की तारीख /Date Of Pronouncement: 21/04/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ao Dated Nil Passed U/S 143(3) Read With Section 144C(1) Of The Income Tax Act, 1961 (Hereinafter “The Act”). 2. At The Outset, The Ld. Ar Of The Assessee Brought To Our Notice That The Only Issue Is Regarding The Transfer Pricing Adjustment Made By The Ao Pursuant To The Dispute Resolution Panel (Drp) Direction Dated 23.12.2016. According To The Ld. Ar, The Assessee/Tipo Is A Project Office/Pe Of M/S. Tecnimont Spa (Tcm), A Foreign Company Incorporated At Milan, Italy Which Is Engaged In Engineering & Construction World-Wide In Section Of Chemical, Petro-Chemical Oil & Gas, Energy Etc; According To The Ld. Ar, The Assessee/Tipo Has Been Awarded Inter-Alia Turnkey Project By M/S. Indian Oil Corporation (Hereinafter “M/S. Iocl”) At Panipat Project. & The Assessee/Tipo

For Appellant: Shri. M.P. Lohia a/w PranayFor Respondent: Shri Manoj Kumar CIT DR
Section 143(3)Section 144C(1)

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

Deputy Commissioner of Income-Tax (Exemptions), Vijayawada vs. M/S. Andhra Pradesh Capital Region Development Authority (Apcrda), Vijayawada

In the result, appeals of the revenue as well as the cross objections of the assessee for the A

ITA 29/VIZ/2023[2018-19]Status: DisposedITAT Visakhapatnam21 Apr 2023AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.26/Viz/2023 To 29/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) Deputy Commissioner Of Income Tax Vs. M/S Andhra Pradesh Capital (Exemptions) Region Development Authority Exemptions Circle (Apcrda), 1-1 Uda Complex Vijayawada Governorpet, Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2023 To 07/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) M/S Andhra Pradesh Capital Region Vs. Deputy Commissioner Of Development Authority (Apcrda) Income Tax (Exemptions) 1-1 Uda Complex Exemptions Circle Governorpet, Vijayawada Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri Gvn Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthynaik,Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 09.03.2023 घोर्णध की तधरीख/Dt. Of Pronouncement : 21.04.2023 आदेश /O R D E R Per Shri Duvvuru R.L.Reddy: These Appeals Are Filed By The Revenue Against The Orders Of Commissioner Of Income Tax (Appeals) [Cit(A)], National Faceless Appeal Centre (Nfac) Dated 24.11.2022 Arising Out Of The Orders Passed

For Appellant: Shri GVN Hari, ARFor Respondent: Shri M.N.MurthyNaik,CIT(DR)
Section 143(2)Section 143(3)Section 250Section 3

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

Deputy Commissioner of Income-Tax (Exemptions), Vijayawada vs. M/S. Andhra Pradesh Capital Region Development Authority (Apcrda), Vijayawada

In the result, appeals of the revenue as well as the cross objections of the assessee for the A

ITA 28/VIZ/2023[2017-18]Status: DisposedITAT Visakhapatnam21 Apr 2023AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.26/Viz/2023 To 29/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) Deputy Commissioner Of Income Tax Vs. M/S Andhra Pradesh Capital (Exemptions) Region Development Authority Exemptions Circle (Apcrda), 1-1 Uda Complex Vijayawada Governorpet, Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2023 To 07/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) M/S Andhra Pradesh Capital Region Vs. Deputy Commissioner Of Development Authority (Apcrda) Income Tax (Exemptions) 1-1 Uda Complex Exemptions Circle Governorpet, Vijayawada Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri Gvn Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthynaik,Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 09.03.2023 घोर्णध की तधरीख/Dt. Of Pronouncement : 21.04.2023 आदेश /O R D E R Per Shri Duvvuru R.L.Reddy: These Appeals Are Filed By The Revenue Against The Orders Of Commissioner Of Income Tax (Appeals) [Cit(A)], National Faceless Appeal Centre (Nfac) Dated 24.11.2022 Arising Out Of The Orders Passed

For Appellant: Shri GVN Hari, ARFor Respondent: Shri M.N.MurthyNaik,CIT(DR)
Section 143(2)Section 143(3)Section 250Section 3

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

Deputy Commissioner of Income-Tax (Exemptions), Vijayawada vs. M/S. Andhra Pradesh Capital Region Development Authority (Apcrda), Vijayawada

In the result, appeals of the revenue as well as the cross objections of the assessee for the A

ITA 27/VIZ/2023[2016-17]Status: DisposedITAT Visakhapatnam21 Apr 2023AY 2016-17

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.26/Viz/2023 To 29/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) Deputy Commissioner Of Income Tax Vs. M/S Andhra Pradesh Capital (Exemptions) Region Development Authority Exemptions Circle (Apcrda), 1-1 Uda Complex Vijayawada Governorpet, Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2023 To 07/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) M/S Andhra Pradesh Capital Region Vs. Deputy Commissioner Of Development Authority (Apcrda) Income Tax (Exemptions) 1-1 Uda Complex Exemptions Circle Governorpet, Vijayawada Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri Gvn Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthynaik,Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 09.03.2023 घोर्णध की तधरीख/Dt. Of Pronouncement : 21.04.2023 आदेश /O R D E R Per Shri Duvvuru R.L.Reddy: These Appeals Are Filed By The Revenue Against The Orders Of Commissioner Of Income Tax (Appeals) [Cit(A)], National Faceless Appeal Centre (Nfac) Dated 24.11.2022 Arising Out Of The Orders Passed

For Appellant: Shri GVN Hari, ARFor Respondent: Shri M.N.MurthyNaik,CIT(DR)
Section 143(2)Section 143(3)Section 250Section 3

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

Deputy Commissioner of Income-Tax (Exemptions), Vijayawada vs. M/S. Andhra Pradesh Capital Region Development Authority (Apcrda), Vijayawada

In the result, appeals of the revenue as well as the cross objections of the assessee for the A

ITA 26/VIZ/2023[2014-15]Status: DisposedITAT Visakhapatnam21 Apr 2023AY 2014-15

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.26/Viz/2023 To 29/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) Deputy Commissioner Of Income Tax Vs. M/S Andhra Pradesh Capital (Exemptions) Region Development Authority Exemptions Circle (Apcrda), 1-1 Uda Complex Vijayawada Governorpet, Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2023 To 07/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2016-17 To 2018-19) M/S Andhra Pradesh Capital Region Vs. Deputy Commissioner Of Development Authority (Apcrda) Income Tax (Exemptions) 1-1 Uda Complex Exemptions Circle Governorpet, Vijayawada Vijayawada [Pan : Aaalv0067E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri Gvn Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthynaik,Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 09.03.2023 घोर्णध की तधरीख/Dt. Of Pronouncement : 21.04.2023 आदेश /O R D E R Per Shri Duvvuru R.L.Reddy: These Appeals Are Filed By The Revenue Against The Orders Of Commissioner Of Income Tax (Appeals) [Cit(A)], National Faceless Appeal Centre (Nfac) Dated 24.11.2022 Arising Out Of The Orders Passed

For Appellant: Shri GVN Hari, ARFor Respondent: Shri M.N.MurthyNaik,CIT(DR)
Section 143(2)Section 143(3)Section 250Section 3

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

Vijay Spinning Mills Limited, Krishna District vs. Assistant Commissioner of Income Tax, Circle-1(1), Vijayawada

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

ITA 181/VIZ/2022[2013-14]Status: DisposedITAT Visakhapatnam21 Apr 2023AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.181/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2013-14) Vijay Spinning Mills Ltd., Vs. Asst.Commissioner Of 5-111-10, Vsm Quarters Income Tax Ganguru, Penamaluru Mandal Circle-1(1) Krishna Dist. Vijayawada [Pan : Aaacv7518B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : None प्रत्यधथी की ओर से / Respondent By : Shri O.N.Hari Prasada Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 07.03.2023 घोर्णध की तधरीख/Dt. Of Pronouncement : 21.04.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy: This Appeal Is Filed By The Assessee Against The Order Of Commissioner Of Income Tax (Appeals) [Cit(A)], National Faceless Appeal Centre (Nfac), Delhi Vide Din & Order No.Itba/Nfac/S/250/2022-23/1044219637(1) Dated 28.07.2022 Arising Out Of The Orders Passed U/S 271(1)(C) Of The Income Tax Act, 1961 (In Short “Act”) Dated 26.03.2022 For The Assessment Year (A.Y.) 2013-14. 2

For Appellant: NoneFor Respondent: Shri O.N.Hari Prasada Rao, DR
Section 115JSection 143(3)Section 154Section 250Section 271(1)(c)Section 275(1)(a)

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