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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)

Naga Lakshmi Gunuputi, Bhimavaram vs. ACIT Central Circle-2, Rajahmundry

In the result, appeals of the assessee are allowed for statistical purpose

ITA 56/VIZ/2022[2018-2019]Status: DisposedITAT Visakhapatnam28 Feb 2023AY 2018-2019

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.52-54/Viz/2022 & 56/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2017-18 & 2018-19) Venkata Pavan Kumar Gunuputi Vs. Asst.Commissioner Of [Pan : Bsrpg1889F] Income Tax Central Circle-2 Satyanarayana Gunuputi Rajahmundry [Pan : Aftpg4842F] Naga Lakshmi Gunuputi [Pan : Afapg3496D] 19-9-3/3, Bank Colony Near Water Tank, Bhimavaram (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri K.Siva Ram Kumar, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 23.02.2023 घोर्णध की तधरीख/Date Of : 28.02.2023 Pronouncement

For Appellant: Shri K.Siva Ram Kumar, ARFor Respondent: Shri M.N.Murthy Naik, CIT(DR)
Section 132Section 143(1)Section 143(2)Section 143(3)Section 153C

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

Satyanarayana Gunuputi, Bhimavaram vs. ACIT, Central Circle-2, Rajahmundry

In the result, appeals of the assessee are allowed for statistical purpose

ITA 54/VIZ/2022[2018-19]Status: DisposedITAT Visakhapatnam28 Feb 2023AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.52-54/Viz/2022 & 56/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2017-18 & 2018-19) Venkata Pavan Kumar Gunuputi Vs. Asst.Commissioner Of [Pan : Bsrpg1889F] Income Tax Central Circle-2 Satyanarayana Gunuputi Rajahmundry [Pan : Aftpg4842F] Naga Lakshmi Gunuputi [Pan : Afapg3496D] 19-9-3/3, Bank Colony Near Water Tank, Bhimavaram (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri K.Siva Ram Kumar, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 23.02.2023 घोर्णध की तधरीख/Date Of : 28.02.2023 Pronouncement

For Appellant: Shri K.Siva Ram Kumar, ARFor Respondent: Shri M.N.Murthy Naik, CIT(DR)
Section 132Section 143(1)Section 143(2)Section 143(3)Section 153C

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

Satyanarayana Gunuputi, Bhimavaram vs. ACIT, Central Circle-2, Rajahmundry

In the result, appeals of the assessee are allowed for statistical purpose

ITA 53/VIZ/2022[2017-18]Status: DisposedITAT Visakhapatnam28 Feb 2023AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.52-54/Viz/2022 & 56/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2017-18 & 2018-19) Venkata Pavan Kumar Gunuputi Vs. Asst.Commissioner Of [Pan : Bsrpg1889F] Income Tax Central Circle-2 Satyanarayana Gunuputi Rajahmundry [Pan : Aftpg4842F] Naga Lakshmi Gunuputi [Pan : Afapg3496D] 19-9-3/3, Bank Colony Near Water Tank, Bhimavaram (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri K.Siva Ram Kumar, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 23.02.2023 घोर्णध की तधरीख/Date Of : 28.02.2023 Pronouncement

For Appellant: Shri K.Siva Ram Kumar, ARFor Respondent: Shri M.N.Murthy Naik, CIT(DR)
Section 132Section 143(1)Section 143(2)Section 143(3)Section 153C

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

Venkata Pavan Kumar Gunuputi, Bhimavaram vs. ACIT Central Circle -2, Rajahmundary

In the result, appeals of the assessee are allowed for statistical purpose

ITA 52/VIZ/2022[2017-18]Status: DisposedITAT Visakhapatnam28 Feb 2023AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.52-54/Viz/2022 & 56/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2017-18 & 2018-19) Venkata Pavan Kumar Gunuputi Vs. Asst.Commissioner Of [Pan : Bsrpg1889F] Income Tax Central Circle-2 Satyanarayana Gunuputi Rajahmundry [Pan : Aftpg4842F] Naga Lakshmi Gunuputi [Pan : Afapg3496D] 19-9-3/3, Bank Colony Near Water Tank, Bhimavaram (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri K.Siva Ram Kumar, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 23.02.2023 घोर्णध की तधरीख/Date Of : 28.02.2023 Pronouncement

For Appellant: Shri K.Siva Ram Kumar, ARFor Respondent: Shri M.N.Murthy Naik, CIT(DR)
Section 132Section 143(1)Section 143(2)Section 143(3)Section 153C

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

Deputy Commisioner of Income Tax, Rajahmahendravaram vs. Andhra Paper Limited, Rajahmahendravaram

In the result, appeal of the Revenue is partly allowed for statistical

ITA 189/VIZ/2022[2013-14]Status: DisposedITAT Visakhapatnam28 Feb 2023AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. Nos. 162/Viz/2022 & 189/Viz/2022 ("नधा"रणवष"/ Assessment Years : 2012-13 & 2013-14) Deputy Commissioner Of Income Vs. M/S. Andhra Paper Limited Tax, Circle-1, (M/S. International Paper Rajamahendravaram. Appm Ltd), Sri Ram Nagar, Rajamahendravaram. Pan: Aact 8849 D (अपीलाथ"/ Appellant) (""यथ"/ Respondent) Co Nos: 22 & 23/Viz/2022 (In आयकरअपीलसं./ I.T.A. Nos. 162/Viz/2022 & 189/Viz/2022) ("नधा"रणवष"/ Assessment Years : 2012-13 & 2013-14) M/S. Andhra Paper Limited Vs. Deputy Commissioner Of (M/S. International Paper Appm Income Tax, Circle-1, Ltd), Rajamahendravaram. Sri Ram Nagar, Rajamahendravaram. Pan: Aact 8849 D (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Assessee By : Sri K. Chakrapani ""याथ"क"ओरसे/ Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri K. ChakrapaniFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 142(1)Section 143(2)Section 143(3)Section 14ASection 35D

आयकरअपील"यअ"धकरण, "वशाखापटणमपीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ीदु"वू"आरएलरे"डी, "या"यकसद

Deputy Commissioner of Income Tax, Circle-1, Rajamahendravaram vs. Andhra Paper Limited, Rajamahendravaram

In the result, appeal of the Revenue is partly allowed for statistical

ITA 162/VIZ/2022[2012-13]Status: DisposedITAT Visakhapatnam28 Feb 2023AY 2012-13

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. Nos. 162/Viz/2022 & 189/Viz/2022 ("नधा"रणवष"/ Assessment Years : 2012-13 & 2013-14) Deputy Commissioner Of Income Vs. M/S. Andhra Paper Limited Tax, Circle-1, (M/S. International Paper Rajamahendravaram. Appm Ltd), Sri Ram Nagar, Rajamahendravaram. Pan: Aact 8849 D (अपीलाथ"/ Appellant) (""यथ"/ Respondent) Co Nos: 22 & 23/Viz/2022 (In आयकरअपीलसं./ I.T.A. Nos. 162/Viz/2022 & 189/Viz/2022) ("नधा"रणवष"/ Assessment Years : 2012-13 & 2013-14) M/S. Andhra Paper Limited Vs. Deputy Commissioner Of (M/S. International Paper Appm Income Tax, Circle-1, Ltd), Rajamahendravaram. Sri Ram Nagar, Rajamahendravaram. Pan: Aact 8849 D (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Assessee By : Sri K. Chakrapani ""याथ"क"ओरसे/ Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri K. ChakrapaniFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 142(1)Section 143(2)Section 143(3)Section 14ASection 35D

आयकरअपील"यअ"धकरण, "वशाखापटणमपीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ीदु"वू"आरएलरे"डी, "या"यकसद

Nazima Zahirabbas, Daman-396210 vs. The Income Tax Officer, Ward-2, Gandhidham-Kutch

The appeal of the assessee is allowed

ITA 240/RJT/2022[2009-10]Status: HeardITAT Rajkot28 Feb 2023AY 2009-10

Bench: Mrs. Annapurna Gupta & Mrs. Madhumita Royिनधा"रणवष"/Assessment Year: 2009-10 Smt. Nazima Zahir Abbas, Vs. Income Tax Officer, Ground Floor, Naval Complex, Ward-2, Khaji Street, Khatkiwad, Gandhidham Daman-396210 Pan : Aafpz 1308 R अपीलाथ"/ (Appellant) ""यथ"/ (Respondent) Assessee By : Shri Hardik Vora, Ar Revenue By : Shri B.D. Gupta, Sr. Dr सुनवाईक"तारीख/Date Of Hearing : 16.02.2023 घोषणाक"तारीख/Date Of Pronouncement: 28.02.2023 आदेश/O R D E R Per Annapurna Gupta: Present Appeal Has Been Filed By The Assessee Against Order Of The Learned Commissioner Of Income-Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As "Cit(A)" For Short] Dated 25.07.2022 Passed Under Section 250 Of The Income Tax Act, 1961 [Hereinafter Referred To As "The Act" For Short] For The Assessment Year (Ay) 2009-10. 2. The Grounds Raised Are As Under:- “1. On The Facts & Circumstances Of The Case As Well As Law On The Subject, The Learned Cit(Appeals) Has Erred In Confirming Addition Of Rs.8,22,442/- On Account Of Cash Deposit In Bank Account. 2. On The Facts & Circumstances Of The Case As Well As Law On The Subject, The Learned Cit(Appeals) Has Erred In Confirming Addition Of Cash Deposit In Joint Bank Account, Which Was Admittedly Disclosed In Her Husband Books. 3. It Is Therefore Prayed That The Above Addition/Disallowance Made By The Assessing Officer May Please Be Deleted.”

For Appellant: Shri Hardik Vora, ARFor Respondent: Shri B.D. Gupta, Sr. DR
Section 143(3)Section 250

reflected in the balance-sheet of the husband of the assessee who had been subjected to scrutiny assessment for the impugned year under Section 143(3) of the Act and an addition of only Rs.28,091/- had been made in his case on account of disallowance of miscellaneous expenses