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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)

Assistant Commissioner of Income Tax (Exemption), Raipur vs. Maharshi Mahesh Yogi Vedic Vishwavidyalaya, Jabalpur

In the result, appeals of the revenue are partly allowed for statistical purposes and cross objections of the assessee are dismissed

ITA 142/RPR/2019[2012-13]Status: DisposedITAT Raipur20 Apr 2023AY 2012-13

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita Nos.139 To 142/Rpr/2019 (Assessment Years: 2009-2010 To 2012-2013) Acit (Exemption), Raipur Vs Maharshi Mahesh Yogi Vedic Vishwavidyalaya, University Building, Lamti, Vijay Nagar, Jabalpur(M.P.) Pan No. :Aaajm 1070 C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & Cross Objection Nos.09 To 12/Rpr/2019 (Arising Out Of Ita Nos.139 To 142/Rpr/2019) (Assessment Year :2009-2010 To 2012-2013) Maharshi Mahesh Yogi Vedic Vs Acit (Exemption), Raipur Vishwavidyalaya, University Building, Lamti, Vijay Nagar, Jabalpur(M.P.) Pan No. :Aaajm 1070 C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) : Shri Arun Grover & Asheesh Ternain, Cas नििााररती की ओर से /Assessee By राजस्व की ओर से /Revenue By : Smt. Ila M. Parmar, Cit-Dr सुनिाई की तारीख / Date Of Hearing : 12/04/2023 घोषणा की तारीख/Date Of Pronouncement : 20/04/2023 आदेश / O R D E R Per Arun Khodpia, Am :

For Respondent: Smt. Ila M. Parmar, CIT-DR
Section 10Section 11Section 12Section 12ASection 12A(2)

आयकर अपीलीय अधिकरण, रायपुर न्यायपीठ, रायपुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR श्री रविश सूद, न्याययक सदस्य

Assistant Commissioner of Income Tax (Exemption), Raipur vs. Maharshi Mahesh Yogi Vedic Vishwavidyalaya, Jabalpur

In the result, appeals of the revenue are partly allowed for statistical purposes and cross objections of the assessee are dismissed

ITA 141/RPR/2019[2011-12]Status: DisposedITAT Raipur20 Apr 2023AY 2011-12

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita Nos.139 To 142/Rpr/2019 (Assessment Years: 2009-2010 To 2012-2013) Acit (Exemption), Raipur Vs Maharshi Mahesh Yogi Vedic Vishwavidyalaya, University Building, Lamti, Vijay Nagar, Jabalpur(M.P.) Pan No. :Aaajm 1070 C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & Cross Objection Nos.09 To 12/Rpr/2019 (Arising Out Of Ita Nos.139 To 142/Rpr/2019) (Assessment Year :2009-2010 To 2012-2013) Maharshi Mahesh Yogi Vedic Vs Acit (Exemption), Raipur Vishwavidyalaya, University Building, Lamti, Vijay Nagar, Jabalpur(M.P.) Pan No. :Aaajm 1070 C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) : Shri Arun Grover & Asheesh Ternain, Cas नििााररती की ओर से /Assessee By राजस्व की ओर से /Revenue By : Smt. Ila M. Parmar, Cit-Dr सुनिाई की तारीख / Date Of Hearing : 12/04/2023 घोषणा की तारीख/Date Of Pronouncement : 20/04/2023 आदेश / O R D E R Per Arun Khodpia, Am :

For Respondent: Smt. Ila M. Parmar, CIT-DR
Section 10Section 11Section 12Section 12ASection 12A(2)

आयकर अपीलीय अधिकरण, रायपुर न्यायपीठ, रायपुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR श्री रविश सूद, न्याययक सदस्य

Assistant Commissioner of Income Tax (Exemption), Raipur vs. Maharshi Mahesh Yogi Vedic Vishwavidyalaya, Jabalpur

In the result, appeals of the revenue are partly allowed for statistical purposes and cross objections of the assessee are dismissed

ITA 140/RPR/2019[2010-11]Status: DisposedITAT Raipur20 Apr 2023AY 2010-11

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita Nos.139 To 142/Rpr/2019 (Assessment Years: 2009-2010 To 2012-2013) Acit (Exemption), Raipur Vs Maharshi Mahesh Yogi Vedic Vishwavidyalaya, University Building, Lamti, Vijay Nagar, Jabalpur(M.P.) Pan No. :Aaajm 1070 C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & Cross Objection Nos.09 To 12/Rpr/2019 (Arising Out Of Ita Nos.139 To 142/Rpr/2019) (Assessment Year :2009-2010 To 2012-2013) Maharshi Mahesh Yogi Vedic Vs Acit (Exemption), Raipur Vishwavidyalaya, University Building, Lamti, Vijay Nagar, Jabalpur(M.P.) Pan No. :Aaajm 1070 C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) : Shri Arun Grover & Asheesh Ternain, Cas नििााररती की ओर से /Assessee By राजस्व की ओर से /Revenue By : Smt. Ila M. Parmar, Cit-Dr सुनिाई की तारीख / Date Of Hearing : 12/04/2023 घोषणा की तारीख/Date Of Pronouncement : 20/04/2023 आदेश / O R D E R Per Arun Khodpia, Am :

For Respondent: Smt. Ila M. Parmar, CIT-DR
Section 10Section 11Section 12Section 12ASection 12A(2)

आयकर अपीलीय अधिकरण, रायपुर न्यायपीठ, रायपुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR श्री रविश सूद, न्याययक सदस्य

Assistant Commissioner of Income Tax (Exemption), Raipur vs. Maharshi Mahesh Yogi Vedic Vishwavidyalaya, Jabalpur

In the result, appeals of the revenue are partly allowed for statistical purposes and cross objections of the assessee are dismissed

ITA 139/RPR/2019[2009-10]Status: DisposedITAT Raipur20 Apr 2023AY 2009-10

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita Nos.139 To 142/Rpr/2019 (Assessment Years: 2009-2010 To 2012-2013) Acit (Exemption), Raipur Vs Maharshi Mahesh Yogi Vedic Vishwavidyalaya, University Building, Lamti, Vijay Nagar, Jabalpur(M.P.) Pan No. :Aaajm 1070 C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & Cross Objection Nos.09 To 12/Rpr/2019 (Arising Out Of Ita Nos.139 To 142/Rpr/2019) (Assessment Year :2009-2010 To 2012-2013) Maharshi Mahesh Yogi Vedic Vs Acit (Exemption), Raipur Vishwavidyalaya, University Building, Lamti, Vijay Nagar, Jabalpur(M.P.) Pan No. :Aaajm 1070 C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) : Shri Arun Grover & Asheesh Ternain, Cas नििााररती की ओर से /Assessee By राजस्व की ओर से /Revenue By : Smt. Ila M. Parmar, Cit-Dr सुनिाई की तारीख / Date Of Hearing : 12/04/2023 घोषणा की तारीख/Date Of Pronouncement : 20/04/2023 आदेश / O R D E R Per Arun Khodpia, Am :

For Respondent: Smt. Ila M. Parmar, CIT-DR
Section 10Section 11Section 12Section 12ASection 12A(2)

आयकर अपीलीय अधिकरण, रायपुर न्यायपीठ, रायपुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR श्री रविश सूद, न्याययक सदस्य

Shri Shri Pravin Singh S/O Ram Bharose Singh, Bhilai, Bhilai(Cg) vs. The Dy. Commissioner of Income Tax 1(1), Bhilai(Cg)

In the result, appeal of the Assessee is Partly Allowed

ITA 4/BIL/2017[2010-11]Status: DisposedITAT Raipur20 Apr 2023AY 2010-11

Bench: Shri Ravish Sood & Dr. Dipak P. Ripoteआयकर अपीलसं. / Ita No.04/Rpr/2017 िनधा"रण वष" / Assessment Year : 2010-11 Shri Pravin Singh, The Deputy S/O.Ram Bharose Singh, Vs Commissioner Of Income Hotel Madhuram Matri Nagar, Tax Bhilai-1(1), Risali Bhilai (C.G.) Bhilai(C.G.) Pan: Ajbps 7385 N Appellant/ Assessee Respondent /Revenue Assessee By Shri R.B.Doshi – Ar Revenue By Shri Piyush Tripathi – Dr Date Of Hearing 20/03/2023 Date Of Pronouncement 20/04/2023 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeals)-Ii, Raipur, Dated 07.10.2016 Emanating From Assessment Order Dated 23.03.2015Under Section 143(3) R.W.S 147 Of The I.T.Act, 1961 For The A.Y.2010-11. The Assessee Has Raised The Following Grounds Of Appeal: “1. The Ld. Commissioner Of Income-Tax (Appeals) Is Not Justified In Partially Allowing The Appeal By Partially Considering The Facts Of The Case. Shri Pravin Singh [A]

Section 143(1)Section 143(3)Section 145(3)Section 148

Assessee is directed against the order of ld.Commissioner of Income Tax(Appeals)-II, Raipur, dated 07.10.2016 emanating from assessment order dated 23.03.2015under section 143(3) r.w.s 147 of the I.T.Act, 1961 for the A.Y.2010-11. The Assessee has raised the following grounds of appeal: “1. The ld. Commissioner of Income ... Rs.26,02,470/- for A.Y. 2010-11. The Assessing Officer(AO), Deputy Commissioner of Income Tax-Bhilai passed an assessment order under section 143(3) assessing the total income at Rs.37,02,470/-. The addition of Rs.11 lakhs was made to Net Profit by rejecting the books of account under

Devdeep Textiles, Jetpur vs. The Pr. CIT-1, Rajkot

In the result, assessee’s appeal is allowed

ITA 31/RJT/2022[2017-18]Status: DisposedITAT Rajkot20 Apr 2023AY 2017-18

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 31/Rjt/2022 ("नधा"रण वष" / Assessment Year : 2017-18) Devdeep Textiles The Principal बनाम/ Dhoraji Road, Nr. Railway Commissioner Of Income Vs. Fatak, Jetpur, Gujarat - Tax -1 360370 Rajkot-360001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aahfd7020N .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant By : Shri Rushit Sheth, A.R. ""यथ" क" ओर से / Shri Shramdeep Sinha, Cit.D.R. Respondent By : सुनवाई क" तार"ख / Date Of 17/04/2023 Hearing घोषणा क" तार"ख /Date Of 20/04/2023 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: The Instant Appeal At The Instance Of The Assessee Is Directed Against The Order Dated 04.02.2022 Passed Under Section 263 Of The Income Tax Act, 1961 (Hereinafter Referred As To ‘The Act’) By The Principal Commissioner Of Income Tax, Rajkot-1 (Hereinafter Referred To As ‘The Pcit’), Arising Out Of The Order

For Appellant: Shri Rushit Sheth, A.R
Section 142(1)Section 143(2)Section 143(3)Section 263

31/Rjt/2022 (Devdeep Textiles vs. Pr.CIT) A. Y. 2017-18 - 2- dated 19.10.2019 passed by the Learned ACIT, DC/AC Circle-1(2), Rajkot under Section 143(3) of the Act for Assessment Year 2017-18. 2. We have heard the rival submissions made by the respective parties and we have also ... failed to controvert such submissions made by the Ld. Counsel appearing for the assessee. It is a fact that the order passed under Section 143(3) of the Act in limited scrutiny was only in respect of the issue of expenses incurred for earning exempt income which was finalized

Shri Vajubhai N. Kanani, Amreli vs. The ITO, Ward-2(4), Amreli

In the result, assessee’s appeal is dismissed

ITA 29/RJT/2020[2007-08]Status: DisposedITAT Rajkot20 Apr 2023AY 2007-08

Bench: Smt.Annapurna Gupta & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 29/Rjt/2020 ("नधा"रण वष" / Assessment Year : 2007-08) Shri Vajubhai N. Kanani The I.T.O., बनाम/ Prop. Of M/S. Krishna Ward-2(4), Amreli Vs. Construction, At – Malsika, Tal. Dhari, Amreli "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Afppk0597L .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant By : Written Submission (None) ""यथ" क" ओर से / Shri B. D. Gupta, Sr.D.R. Respondent By : सुनवाई क" तार"ख / Date Of 05/04/2023 Hearing घोषणा क" तार"ख /Date Of 20/04/2023 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: The Instant Appeal At The Instance Of The Assessee Is Directed Against The Order Dated 13.01.2020 Passed By The Commissioner Of Income Tax (Appeals)-3, Rajkot, (Hereinafter Referred To As ‘The Cit(A)’) Arising Out Of The Penalty Order Dated 25.04.2013 Passed By The Learned Ito, Ward-2(4), Amreli Under Section 271(1)(C) Of The Income Tax Act, 1961 (Hereinafter Referred As To ‘The Act’) For Assessment Year 2007-08. Ita No. 29/Rjt/2020 (Shri Vajubhai N. Kanani Vs. Ito) A. Y. 2007-08 - 2- 2. None Appeared At The Time Of Call On Behalf Of The Assessee. However, The Ld. Dr Appeared & Made His Submission In Favour Of The Orders Passed By The Authorities Below In Imposing Penalty For Furnishing Inaccurate Particulars Of Income.

For Appellant: Written Submission (None)
Section 143(3)Section 271(1)(c)Section 68

construction on contract basis, filed his return of income declaring total income at Rs.6,18,060/- on 29.10.2007. The said assessment proceeding under Section 143(3) of the Act was completed on 29.12.2009 determining total income of Rs.31,23,930/- upon making inter alia addition of Rs.24