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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)

M/S. Mercator Ltd, Mumbai vs. The Dy CIT 5(2), Mumbai

In the result, the appeal filed by the revenue and CO by the asssessee are dismissed and the asseessee appeal is allowed for statistical purposes

ITA 7278/MUM/2017[2010-11]Status: DisposedITAT Mumbai21 Dec 2022AY 2010-11

Bench: Shri Baskaran Br & Shri Pavan Kumar Gadaleita No. 7278/Mum/2017 (A.Y: 2010-11) & Co No. 21/Mum/2019 (2010-11) (Arising Out Of Ita No. 29/Mum/2018) Mercator Ltd Vs. Dcit 3Rd Floor, Mittal Tower- Range 5(2) B Wing, Nariman Point Aayakar Bhavan, Mk Mumbai- 400021. Road, Mumbai-400020. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacm5007A Appellant .. Respondent Dy. Cit Vs. Mercator Lines Ltd Range 5(2)(2), Rno.571 3Rd Floor, Mittal Tower- Aayakar Bhavan, Mk B Wing, Nariman Point Road, Mumbai – 400 021. Mumbai - 400020. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacm5007A Appellant .. Respondent Assessee By : Mr.Nikhil Tiwari.Ar Revenue By : Mr.Krishnakumarmishra.Dr Date Of Hearing 30.11.2022 Date Of Pronouncement 22.12.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: 29/Mum/2018 & Co No. 21/Mum/2019 M/S. Mercator Ltd, Mumbai. The Cross Appeal Is Filed By The Assessee & The Revenue Against The Order Of The Commissioner Of Income Tax (Appeals) (Cit(A))-57, Mumbai Passed U/S 250 Of The Act & The Assessee Has Filed The Cross Objection(Co) In The Revenue Appeal.

For Appellant: Mr.Nikhil Tiwari.ARFor Respondent: Mr.KrishnaKumarMishra.DR
Section 143(3)Section 14ASection 250

respect of the order passed by the Deputy Commissioner of Income-tax-Range 5(2), Mumbai (hereinafter referred to as the 'AO') under section 143(3) r.w.s. 144C of the Act, on the following grounds which are independent and without prejudice to each other: General ground 1. On the facts

Late Shri K.Kandasamy Rep by L/H Smt. K.Amirtham, Trichy vs. ITO Ward 1(2), Trichy

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1522/CHNY/2019[2007-08]Status: DisposedITAT Chennai20 Dec 2022AY 2007-08

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No.: 1522/Chny/2019 िनधा"रण वष"/Assessment Year: 2007-08 Late Shri K. Kandasamy, The Income Tax Officer, Rep. By L/H Smt. K. Amirtham, Vs. Ward – 1(2), No.52, Dindigul Main Road, Trichy. Karumandapam, Trichy – 620 001. Pan : Awgpk 0750R (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri S. Sridhar, Advocate ""यथ" क" ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई क" तार"ख/Date Of Hearing : 20.12.2022 घोषणा क" तार"ख/Date Of Pronouncement : 20.12.2022 आदेश /O R D E R Per Mahavir Singh: This Appeal By Assessee Is Arising Out Of The Order Of The Commissioner Of Income Tax (Appeals)-1, Trichy In Ita No.260/2014-15/Cit(A)-1/Try Dated 24.04.2019. The Assessment Was Framed By The Income Tax Officer, Ward-I(2), Tiruchirappalli For The Assessment Year 2007-08, U/S.143(3) R.W.S. 147 Of The Income Tax Act, 1961 (Hereinafter The ‘Act’), Vide Order Dated 26.03.2015. 2. The Only Issue Remains For Adjudication Is As Regards To The Order Of Cit(A) Confirming The Action Of Ao In Computing Long Term Capital Gain On Sale Of Land Situated At Kuniamuthur, Coimbatore Admeasuring 6.75½ Acres For A Consideration Of Rs.45 Lakhs As Per Sale Deed But Addition Confirmed Based On Sworn Statement Of The Assessee Admitting The Sale Consideration At Rs.2,63,99,250/-.

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri P. Sajit Kumar, JCIT
Section 131Section 143(2)Section 143(3)Section 148

आयकर अपीलीय अिधकरण,‘सी’ "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी महावीर "सह, उपा"य

Manish Kumudchandra Metha, Mumbai vs. Income Tax Officer-19(2)(3), Mumbai

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

ITA 2407/MUM/2022[2011-2012]Status: DisposedITAT Mumbai20 Dec 2022AY 2011-2012

Bench: Shri Aby T. Varkey, Jm & Shri Gagan Goyal, Am आयकरअपीलसं/ I.T.A. No.2407/Mum/2022 (निर्धारणवर्ा / Assessment Year: 2011-12) Manish Kumudchandra Mehta बिधम/ Vs. Acit, Circle-19(2) 7, Sudha, 2Nd Floor, Patel Compound, 14, Hanvant Bhavan, 80E, Sea Road, Napeansea Road, Mumbai-400006. Mumbai-400036. आयकरअपीलसं/ I.T.A. No.2409/Mum/2022 (निर्धारणवर्ा / Assessment Year: 2013-14) Manish Kumudchandra Mehta बिधम/ Vs. Income Tax Officer- 19(2)(3) 7, Sudha, 2Nd Floor, Patel Compound, Matru Mandir, 2Nd Floor, Sea Road, Grant Road, Mumbai-400036. Mumbai- 400007. स्थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aadpm9184G (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: None Revenue By: Smt. Mahita Nair (Sr. Ar. Cit) सुनवाईकीतारीख / Date Of Hearing: 17/11/2022 घोषणाकीतारीख /Date Of Pronouncement: 20/12/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee Against Order Of The Ld. Cit(A) Dated 27-07-2022 For A.Y. 2011-12 & Ay. 2013-14. 2. None Appeared For The Assessee. However, Having Perused The Grounds Of Appeal Raised By The Assessee, We Note That The Main Grievance Of The Assessee In

For Appellant: NoneFor Respondent: Smt. Mahita Nair (Sr. Ar. CIT)
Section 143(3)Section 249(2)

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI GAGAN GOYAL, AM