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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)

Jetpur Kheti V V K S Mandali Limited, Jetpur, Dist. Rajkot vs. The Pr. CIT-1, Rajkot

In the result, the appeal filed by the assessee is allowed

ITA 148/RJT/2022[2017-18]Status: DisposedITAT Rajkot21 Apr 2023AY 2017-18

Bench: Shri Waseem Ahmed & Shri T.R. Senthil Kumarआयकरअपीलसं./I.T.A. No.143/Rjt/2022 ("नधा"रणवष" / Assessment Year 2017-18) Guru Datatrey Sarafi बनाम/ Pr. Cit-1 Sahkari Mandli Ltd. Rajkot Vs. Datt Bhavan Sant Kabir Road, Opp. Sardar Patel High School, Rajkot-360003 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaaag3569K (अपीलाथ"/Appellant) (""यथ" / Respondent) आयकरअपीलसं./I.T.A. No.138/Rjt/2022 ("नधा"रणवष" / Assessment Year 2017-18) Kodvav Vividh Karyasahkari बनाम/ Pr. Cit-1, Mandali Ltd. Rajkot Vs. At. Kodvav, Kodvav, Manavadar, Gujarat-362620 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaaak0643A (अपीलाथ"/Appellant) (""यथ" / Respondent) आयकरअपीलसं./I.T.A. No.148/Rjt/2022 ("नधा"रणवष" / Assessment Year 2017-18) Jetpur Kheti V V K S Mandli बनाम/ Pr. Cit-1, Ltd. Rajkot Vs. Sahkar Bhavan, Bavavala Para, Sardar Road, Jetpur, Rajkot-360370 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaaak0643A (अपीलाथ"/Appellant) (""यथ" / Respondent)

For Appellant: Shri Sumit Shingala, A.RFor Respondent: Shri Shramdeep Sinha, CIT D.R
Section 143(3)Section 263Section 80Section 80P

raised by the assessee is that the learned Principal CIT under section 263 of the Act erred in holding the assessment framed under section 143(3) of the Act as erroneous insofar prejudicial to the interest of Revenue. 3. The assessee in the year under consideration, besides the other interest ... above and after considering the facts in totality, we hold that there is no error in the assessment framed by the AO under section 143(3) causing prejudice to the interest of revenue. Thus, the revisional order passed by the learned PCIT is not sustainable and therefore we quash

Guru Datatrey Sarafi Sahkari Mandali Ltd., Rajkot vs. The Pr. CIT-1, Rajkot

In the result, the appeal filed by the assessee is allowed

ITA 143/RJT/2022[2017-18]Status: DisposedITAT Rajkot21 Apr 2023AY 2017-18

Bench: Shri Waseem Ahmed & Shri T.R. Senthil Kumarआयकरअपीलसं./I.T.A. No.143/Rjt/2022 ("नधा"रणवष" / Assessment Year 2017-18) Guru Datatrey Sarafi बनाम/ Pr. Cit-1 Sahkari Mandli Ltd. Rajkot Vs. Datt Bhavan Sant Kabir Road, Opp. Sardar Patel High School, Rajkot-360003 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaaag3569K (अपीलाथ"/Appellant) (""यथ" / Respondent) आयकरअपीलसं./I.T.A. No.138/Rjt/2022 ("नधा"रणवष" / Assessment Year 2017-18) Kodvav Vividh Karyasahkari बनाम/ Pr. Cit-1, Mandali Ltd. Rajkot Vs. At. Kodvav, Kodvav, Manavadar, Gujarat-362620 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaaak0643A (अपीलाथ"/Appellant) (""यथ" / Respondent) आयकरअपीलसं./I.T.A. No.148/Rjt/2022 ("नधा"रणवष" / Assessment Year 2017-18) Jetpur Kheti V V K S Mandli बनाम/ Pr. Cit-1, Ltd. Rajkot Vs. Sahkar Bhavan, Bavavala Para, Sardar Road, Jetpur, Rajkot-360370 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaaak0643A (अपीलाथ"/Appellant) (""यथ" / Respondent)

For Appellant: Shri Sumit Shingala, A.RFor Respondent: Shri Shramdeep Sinha, CIT D.R
Section 143(3)Section 263Section 80Section 80P

raised by the assessee is that the learned Principal CIT under section 263 of the Act erred in holding the assessment framed under section 143(3) of the Act as erroneous insofar prejudicial to the interest of Revenue. 3. The assessee in the year under consideration, besides the other interest ... above and after considering the facts in totality, we hold that there is no error in the assessment framed by the AO under section 143(3) causing prejudice to the interest of revenue. Thus, the revisional order passed by the learned PCIT is not sustainable and therefore we quash

Kodvav Vividh Karya Sahakari Mandali Limited, Village Kodvav, Tal. Manavadar vs. The Pr. CIT-1, Rajkot

In the result, the appeal filed by the assessee is allowed

ITA 138/RJT/2022[2017-18]Status: DisposedITAT Rajkot21 Apr 2023AY 2017-18

Bench: Shri Waseem Ahmed & Shri T.R. Senthil Kumarआयकरअपीलसं./I.T.A. No.143/Rjt/2022 ("नधा"रणवष" / Assessment Year 2017-18) Guru Datatrey Sarafi बनाम/ Pr. Cit-1 Sahkari Mandli Ltd. Rajkot Vs. Datt Bhavan Sant Kabir Road, Opp. Sardar Patel High School, Rajkot-360003 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaaag3569K (अपीलाथ"/Appellant) (""यथ" / Respondent) आयकरअपीलसं./I.T.A. No.138/Rjt/2022 ("नधा"रणवष" / Assessment Year 2017-18) Kodvav Vividh Karyasahkari बनाम/ Pr. Cit-1, Mandali Ltd. Rajkot Vs. At. Kodvav, Kodvav, Manavadar, Gujarat-362620 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaaak0643A (अपीलाथ"/Appellant) (""यथ" / Respondent) आयकरअपीलसं./I.T.A. No.148/Rjt/2022 ("नधा"रणवष" / Assessment Year 2017-18) Jetpur Kheti V V K S Mandli बनाम/ Pr. Cit-1, Ltd. Rajkot Vs. Sahkar Bhavan, Bavavala Para, Sardar Road, Jetpur, Rajkot-360370 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaaak0643A (अपीलाथ"/Appellant) (""यथ" / Respondent)

For Appellant: Shri Sumit Shingala, A.RFor Respondent: Shri Shramdeep Sinha, CIT D.R
Section 143(3)Section 263Section 80Section 80P

raised by the assessee is that the learned Principal CIT under section 263 of the Act erred in holding the assessment framed under section 143(3) of the Act as erroneous insofar prejudicial to the interest of Revenue. 3. The assessee in the year under consideration, besides the other interest ... above and after considering the facts in totality, we hold that there is no error in the assessment framed by the AO under section 143(3) causing prejudice to the interest of revenue. Thus, the revisional order passed by the learned PCIT is not sustainable and therefore we quash

Smt Ramilabe Ramji Bhadra, Jamnagar vs. The ITO, Ward 1 (2), Jamnagar

In the result, the appeal of the assessee is allowed

ITA 17/RJT/2018[2007-08]Status: DisposedITAT Rajkot21 Apr 2023AY 2007-08

Bench: Mrs. Annapurna Gupta & Ms. Madhumita Royआयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ Ita No. 17/Rjt/2018 अपील Assessment Year : 2007-08 Ramila R. Bhadra, C/O. Laxmi Enterprise, Vs The Income-Tax Officer, C-2-35/2, Gidc, Shankar Tekri, Ward 1(2), Udhyog Nagar, Jamnagar Jamnagar-361004 Pan : Afwpb 3443 F अपीलाथ" अपीलाथ"/ (Appellant) अपीलाथ" अपीलाथ" "" "" यथ" "" "" यथ" यथ"/ (Respondent) यथ" Assessee By : Shri Dushyant Maharshi, Ar Revenue By : Shri B.D. Gupta, Sr Dr सुनवाई क" तारीख/Date Of Hearing : 10/04/2023 घोषणा क" तारीख /Date Of Pronouncement: 21/04/2023 आदेश/O R D E R आदेश आदेश आदेश Per Ms. Madhumita Roy:-

For Appellant: Shri Dushyant Maharshi, ARFor Respondent: Shri B.D. Gupta, Sr DR
Section 143(3)Section 144Section 41(1)

referred to as the "CITA"), arising out of the order dated 26.03.2015 passed by the Income-tax Officer, Ward-1(2), Jamnagar under Section 143(3) r.ws. 254 of the Income-tax Act, 1961 (hereinafter referred to as "the Act") for the Assessment Year 2007-08, whereby and whereunder ... Officer to determine the issue afresh upon reassessing the books of accounts, purchase vouchers etc. on 21.06.2013. The consequential assessment was completed under Section 143(3) r.w.s. 254 of the Act determining total income at Rs.50,70,547/- on 26.03.2015 which was in turn confirmed by the First Appellate Authority