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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)

Sikkanthar Shah Jahan, Chennai vs. ITO Non Corporate Ward-12(1), Chennai

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 483/CHNY/2020[2010-11]Status: DisposedITAT Chennai30 Nov 2022AY 2010-11

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No.483/Chny/2020 िनधा"रण वष"/Assessment Years: 2010-11 Shri Sikkanthar Shah Jahan, Vs. The Income Tax Officer, No. 14, Iv Line, Sr Towers, North Non-Corporate Ward 12(1), Beach Road, Chennai 600 001. Chennai [Pan:Aazps2263A] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri K.G. Raghunath, Advocate ""थ" की ओर से/Respondent By : Shri R. Boopathi, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 24.11.2022 घोषणा की तारीख /Date Of Pronouncement : 30.11.2022 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 13, Chennai Dated 03.08.2018 Relevant To The Assessment Year 2010-11. 2. The Appeal Filed By The Assessee Is Time Barred By 511 Days Delay In Filing The Appeal Before The Tribunal. In The Form Of An Affidavit, The Assessee Has Filed Petition For Condonation Of Delay, Wherein, Following Submissions Were Made: “3. I Humbly State Before The Honourable Income Tax Appellate Tribunal, That The Filing Of Appeal Before The Honourable Income Tax Appellate

For Appellant: Shri K.G. Raghunath, AdvocateFor Respondent: Shri R. Boopathi, Addl. CIT
Section 143(3)Section 147Section 148Section 68

income on 08.11.2017 declaring total income of ₹.4,32,508/-. After following due procedure, the Assessing Officer has completed the assessment under section 143(3) r.w.s. 147 of the Act dated 29.12.2017 assessing total income of the assessee at ₹.54,32,510/- after making various additions. On appeal

Integrated Finance Company Limited, Chennai vs. ACIT Corporate Circle 2(2), Chennai

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

ITA 910/CHNY/2019[1999-00]Status: DisposedITAT Chennai30 Nov 2022AY 1999-00

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No. 910/Chny/2019 िनधा"रण वष"/Assessment Year:1999-2000 M/S. Integrated Finance Company Vs. The Assistant Commissioner Of Limited, R-10, Ii Floor, Prem Nagar Income Tax, Colony, South Boag Road, T. Nagar, Corporate Circle 2(2), Chennai 600 017. Chennai. [Pan:Aaaci0876M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Vijayaraghavan, Advocate ""थ" की ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 22.11.2022 घोषणा की तारीख /Date Of Pronouncement : 30.11.2022 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 9, Chennai, Dated 20.04.2018 Relevant To The Assessment Year 1999-2000. 2. The Appeal Filed By The Assessee Is Delayed By 281 Days In Filing The Appeal Before The Tribunal. By Way Of Filing An Affidavit For Condonation Of Delay In Filing The Appeal, The Ld. Counsel For The Assessee Has Prayed For Condoning The Delay & Admitting The Appeal For 2

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Shri P. Sajit Kumar, JCIT
Section 143(3)Section 391

they advised us that we have to file an appeal before the Tribunal against the order passed by the CIT(A) under Section 143(3). 5. I state that the Assessee Company is under Provisional Liquidation under the direct supervision of the Hon'ble High Court of Madras. The Assessee

Dhanroop Betala and Sons (HUF), Chennai vs. ITO Non Corporate Ward 4(3), Chennai

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

ITA 1442/CHNY/2019[2014-15]Status: DisposedITAT Chennai30 Nov 2022AY 2014-15

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No. 1442/Chny/2019 िनधा"रण वष"/Assessment Year:2014-15 Dhanroop Betala & Sons (Huf), The Principal Commissioner Of Flat No. L-107, Oswal Garden, Vs. Income Tax – 9, No. 210-212, C.B. Road, Korrukpet, Chennai. Chennai 600 021. [Pan:Aachd0325D] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Shri M. Rajan, Cit सुनवाई की तारीख/ Date Of Hearing : 21.11.2022 घोषणा की तारीख /Date Of Pronouncement : 30.11.2022 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Principal Commissioner Of Income Tax, Chennai, Dated 21.11.2022 Relevant To The Assessment Year 2014-15 Passed Under Section 263 Of The Income Tax Act, 1961 [“Act” In Short].

For Appellant: NoneFor Respondent: Shri M. Rajan, CIT
Section 143(1)Section 143(3)Section 263

I.T.A. No.1442/Chny/19 under section 143(1) of the Act on 24.05.2016. Subsequently, the case was selected for scrutiny and assessment was completed under section 143(3) of the Act dated 16.12.2016 by accepting the income returned by the assessee. 3. Subsequently, the ld. PCIT, after examining the records, found that ... against the show-cause notice issued under section 263 of the Act, the ld. PCIT has observed that the assessment order passed under section 143(3) of the Act is erroneous and prejudicial to the interest of the Revenue. Accordingly, the ld. PCIT has set aside the assessment order

M/S Redisolve Software P Ltd, Chennai vs. DCIT Cor Circle 5 (1), Chennai

In the result, the appeal filed by the assessee in I

ITA 524/CHNY/2018[2012-13]Status: DisposedITAT Chennai30 Nov 2022AY 2012-13

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 254/Chny/2016 & 521 To 524/Chny/2018 Assessment Years:2010-11, 2009-10, 10-11, 11-12, 12-13 M/S. Redisolve Software P. Ltd., Vs. The Deputy Commissioner Of No. 18, Cenotaph 1St Street, Alwarpet, Income Tax, Chennai 600 035. Corporate Circle 5(1)/5(2), [Pan:Aadcr3467N] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N. Arjunraj C.A. For Shri S. Sridhar, Advocate ""थ" की ओर से/Respondent By : Shri S. Senthil Kumaran, Cit सुनवाई की तारीख/ Date Of Hearing : 22.11.2022 घोषणा की तारीख /Date Of Pronouncement : 30.11.2022 आदेश /O R D E R Per V. Durga Rao: The Appeal Filed By The Assessee In I.T.A. No. 254/Chny/2016 For The Assessment Year 2010-11 Is Directed Against The Order Of The Ld. Commissioner Of Income Tax –Chennai-5, Chennai Dated 12.03.2015 Passed Under Section 263 Of The Income Tax Act, 1961 [“Act” In Short]. The Appeals Filed By The Assessee In I.T.A. Nos. 521, 522, 523 & 524/Chny/2018 Are Directed Against The Common Order Of The Ld. Commissioner Of Income Tax (Appeals) – 3, Chennai Dated

For Appellant: Shri N. Arjunraj C.A. for Shri S. Sridhar, AdvocateFor Respondent: Shri S. Senthil Kumaran, CIT
Section 10ASection 119(2)(b)Section 139Section 143(3)Section 263

claiming deduction under section 10A of the Act and the same was accepted by the Assessing Officer in the assessment order passed under section 143(3) of the Act dated 3 I.T.A. No.254/Chny/16 & I.T.A. Nos. 521 to 524/Chny/18 25.03.2013. 3.1 Subsequently, by exercising the power conferred under section ... which is erroneous and prejudicial to the interest of Revenue. Accordingly, the ld. CIT set aside the assessment order passed under section 143(3) of the Act dated 25.03.2013 and directed the Assessing Officer to revise the assessment by disallowing the deduction claimed under section

M/S Redisolve Software P Ltd, Chennai vs. DCIT Cor Circle 5 (1), Chennai

In the result, the appeal filed by the assessee in I

ITA 523/CHNY/2018[2011-12]Status: DisposedITAT Chennai30 Nov 2022AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 254/Chny/2016 & 521 To 524/Chny/2018 Assessment Years:2010-11, 2009-10, 10-11, 11-12, 12-13 M/S. Redisolve Software P. Ltd., Vs. The Deputy Commissioner Of No. 18, Cenotaph 1St Street, Alwarpet, Income Tax, Chennai 600 035. Corporate Circle 5(1)/5(2), [Pan:Aadcr3467N] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N. Arjunraj C.A. For Shri S. Sridhar, Advocate ""थ" की ओर से/Respondent By : Shri S. Senthil Kumaran, Cit सुनवाई की तारीख/ Date Of Hearing : 22.11.2022 घोषणा की तारीख /Date Of Pronouncement : 30.11.2022 आदेश /O R D E R Per V. Durga Rao: The Appeal Filed By The Assessee In I.T.A. No. 254/Chny/2016 For The Assessment Year 2010-11 Is Directed Against The Order Of The Ld. Commissioner Of Income Tax –Chennai-5, Chennai Dated 12.03.2015 Passed Under Section 263 Of The Income Tax Act, 1961 [“Act” In Short]. The Appeals Filed By The Assessee In I.T.A. Nos. 521, 522, 523 & 524/Chny/2018 Are Directed Against The Common Order Of The Ld. Commissioner Of Income Tax (Appeals) – 3, Chennai Dated

For Appellant: Shri N. Arjunraj C.A. for Shri S. Sridhar, AdvocateFor Respondent: Shri S. Senthil Kumaran, CIT
Section 10ASection 119(2)(b)Section 139Section 143(3)Section 263

claiming deduction under section 10A of the Act and the same was accepted by the Assessing Officer in the assessment order passed under section 143(3) of the Act dated 3 I.T.A. No.254/Chny/16 & I.T.A. Nos. 521 to 524/Chny/18 25.03.2013. 3.1 Subsequently, by exercising the power conferred under section ... which is erroneous and prejudicial to the interest of Revenue. Accordingly, the ld. CIT set aside the assessment order passed under section 143(3) of the Act dated 25.03.2013 and directed the Assessing Officer to revise the assessment by disallowing the deduction claimed under section

M/S Redisolve Software P Ltd, Chennai vs. DCIT Cor Circle 5 (1), Chennai

In the result, the appeal filed by the assessee in I

ITA 522/CHNY/2018[2010-11]Status: DisposedITAT Chennai30 Nov 2022AY 2010-11

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 254/Chny/2016 & 521 To 524/Chny/2018 Assessment Years:2010-11, 2009-10, 10-11, 11-12, 12-13 M/S. Redisolve Software P. Ltd., Vs. The Deputy Commissioner Of No. 18, Cenotaph 1St Street, Alwarpet, Income Tax, Chennai 600 035. Corporate Circle 5(1)/5(2), [Pan:Aadcr3467N] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N. Arjunraj C.A. For Shri S. Sridhar, Advocate ""थ" की ओर से/Respondent By : Shri S. Senthil Kumaran, Cit सुनवाई की तारीख/ Date Of Hearing : 22.11.2022 घोषणा की तारीख /Date Of Pronouncement : 30.11.2022 आदेश /O R D E R Per V. Durga Rao: The Appeal Filed By The Assessee In I.T.A. No. 254/Chny/2016 For The Assessment Year 2010-11 Is Directed Against The Order Of The Ld. Commissioner Of Income Tax –Chennai-5, Chennai Dated 12.03.2015 Passed Under Section 263 Of The Income Tax Act, 1961 [“Act” In Short]. The Appeals Filed By The Assessee In I.T.A. Nos. 521, 522, 523 & 524/Chny/2018 Are Directed Against The Common Order Of The Ld. Commissioner Of Income Tax (Appeals) – 3, Chennai Dated

For Appellant: Shri N. Arjunraj C.A. for Shri S. Sridhar, AdvocateFor Respondent: Shri S. Senthil Kumaran, CIT
Section 10ASection 119(2)(b)Section 139Section 143(3)Section 263

claiming deduction under section 10A of the Act and the same was accepted by the Assessing Officer in the assessment order passed under section 143(3) of the Act dated 3 I.T.A. No.254/Chny/16 & I.T.A. Nos. 521 to 524/Chny/18 25.03.2013. 3.1 Subsequently, by exercising the power conferred under section ... which is erroneous and prejudicial to the interest of Revenue. Accordingly, the ld. CIT set aside the assessment order passed under section 143(3) of the Act dated 25.03.2013 and directed the Assessing Officer to revise the assessment by disallowing the deduction claimed under section

M/S Redisolve Software P Ltd, Chennai vs. DCIT Cor Circle 5 (1), Chennai

In the result, the appeal filed by the assessee in I

ITA 521/CHNY/2018[2009-10]Status: DisposedITAT Chennai30 Nov 2022AY 2009-10

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 254/Chny/2016 & 521 To 524/Chny/2018 Assessment Years:2010-11, 2009-10, 10-11, 11-12, 12-13 M/S. Redisolve Software P. Ltd., Vs. The Deputy Commissioner Of No. 18, Cenotaph 1St Street, Alwarpet, Income Tax, Chennai 600 035. Corporate Circle 5(1)/5(2), [Pan:Aadcr3467N] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N. Arjunraj C.A. For Shri S. Sridhar, Advocate ""थ" की ओर से/Respondent By : Shri S. Senthil Kumaran, Cit सुनवाई की तारीख/ Date Of Hearing : 22.11.2022 घोषणा की तारीख /Date Of Pronouncement : 30.11.2022 आदेश /O R D E R Per V. Durga Rao: The Appeal Filed By The Assessee In I.T.A. No. 254/Chny/2016 For The Assessment Year 2010-11 Is Directed Against The Order Of The Ld. Commissioner Of Income Tax –Chennai-5, Chennai Dated 12.03.2015 Passed Under Section 263 Of The Income Tax Act, 1961 [“Act” In Short]. The Appeals Filed By The Assessee In I.T.A. Nos. 521, 522, 523 & 524/Chny/2018 Are Directed Against The Common Order Of The Ld. Commissioner Of Income Tax (Appeals) – 3, Chennai Dated

For Appellant: Shri N. Arjunraj C.A. for Shri S. Sridhar, AdvocateFor Respondent: Shri S. Senthil Kumaran, CIT
Section 10ASection 119(2)(b)Section 139Section 143(3)Section 263

claiming deduction under section 10A of the Act and the same was accepted by the Assessing Officer in the assessment order passed under section 143(3) of the Act dated 3 I.T.A. No.254/Chny/16 & I.T.A. Nos. 521 to 524/Chny/18 25.03.2013. 3.1 Subsequently, by exercising the power conferred under section ... which is erroneous and prejudicial to the interest of Revenue. Accordingly, the ld. CIT set aside the assessment order passed under section 143(3) of the Act dated 25.03.2013 and directed the Assessing Officer to revise the assessment by disallowing the deduction claimed under section

Gayathri Devi Vyas, D.Srinivas Vyas Manohar Vyas Vijay Shri Legal Heirs of Late Shri Durga Das Vyas, Chennai vs. ITO Non Corporate Ward 12(5), Chennai

In the result, all the appeals filed by both the assessees are dismissed

ITA 2698/CHNY/2018[2003-04]Status: DisposedITAT Chennai30 Nov 2022AY 2003-04

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 2691 & 2692/Chny/2018 िनधा"रण वष"/Assessment Years:2001-02 & 2002-03 Shri D. Srinivas Vyas, Vs. The Income Tax Officer, No. 1, D Block, Eashwaran Koil Non Corporate Ward 12(5), Street, West Mambalam, Chennai. Chennai 600 033. [Pan:Abvpv4760G] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos. 2693, 2694, 2695, 2696, 2697 & 2698/Chny/2018 िनधा"रण वष"/Assessment Years:1998-99, 99-2000, 2000-01, 2001-02, 2002-03 & 2003-04 Gayathri Devi Vyas, D. Srinivas Vyas, Vs. The Income Tax Officer, Manohar Vyas, Vijay Shri, Legal Heirs Non Corporate Ward 12(5), Of Late Shri Durga Das Vyas, No. 1, D Chennai. Block, Eashwaran Koil Street, West Mambalam, Chennai 600 033. [Pan:Adapv2591C] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N.V. Balaji, Advocate & Ms. N.V. Lakshmi, Advocate ""थ" की ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 23.11.2022 घोषणा की तारीख /Date Of Pronouncement : 30.11.2022 आदेश /O R D E R Per V. Durga Rao: These Appeals Filed By The Two Different Assessees Are Directed Against The Respective Orders Of The Ld. Commissioner Of Income Tax

For Appellant: Shri N.V. Balaji, Advocate &For Respondent: Shri P. Sajit Kumar, JCIT
Section 271(1)(c)

assessee has neither filed an affidavit nor a letter to that effect. Accordingly, the Assessing Officer has completed the assessment under section 143(3) r.w.s. 147 of the Act on 30.12.2008 by determining the total income at ₹.3,23,72,421/- as against the returned income ... orders of authorities below. 22. We have heard the rival contentions. In this case, the Assessing Officer has passed the assessment order under section 143(3) r.w.s. 147 of the Act dated 30.12.2008. On appeal, the ld. CIT(A) allowed the appeal of the assessee on 31.03.2009. On further appeal

Gayathri Devi Vyas, D.Srinivas Vyas Manohar Vyas Vijay Shri Legal Heirs of Late Shri Durga Das Vyas, Chennai vs. ITO Non Corporate Ward 12(5), Chennai

In the result, all the appeals filed by both the assessees are dismissed

ITA 2697/CHNY/2018[2002-03]Status: DisposedITAT Chennai30 Nov 2022AY 2002-03

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 2691 & 2692/Chny/2018 िनधा"रण वष"/Assessment Years:2001-02 & 2002-03 Shri D. Srinivas Vyas, Vs. The Income Tax Officer, No. 1, D Block, Eashwaran Koil Non Corporate Ward 12(5), Street, West Mambalam, Chennai. Chennai 600 033. [Pan:Abvpv4760G] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos. 2693, 2694, 2695, 2696, 2697 & 2698/Chny/2018 िनधा"रण वष"/Assessment Years:1998-99, 99-2000, 2000-01, 2001-02, 2002-03 & 2003-04 Gayathri Devi Vyas, D. Srinivas Vyas, Vs. The Income Tax Officer, Manohar Vyas, Vijay Shri, Legal Heirs Non Corporate Ward 12(5), Of Late Shri Durga Das Vyas, No. 1, D Chennai. Block, Eashwaran Koil Street, West Mambalam, Chennai 600 033. [Pan:Adapv2591C] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N.V. Balaji, Advocate & Ms. N.V. Lakshmi, Advocate ""थ" की ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 23.11.2022 घोषणा की तारीख /Date Of Pronouncement : 30.11.2022 आदेश /O R D E R Per V. Durga Rao: These Appeals Filed By The Two Different Assessees Are Directed Against The Respective Orders Of The Ld. Commissioner Of Income Tax

For Appellant: Shri N.V. Balaji, Advocate &For Respondent: Shri P. Sajit Kumar, JCIT
Section 271(1)(c)

assessee has neither filed an affidavit nor a letter to that effect. Accordingly, the Assessing Officer has completed the assessment under section 143(3) r.w.s. 147 of the Act on 30.12.2008 by determining the total income at ₹.3,23,72,421/- as against the returned income ... orders of authorities below. 22. We have heard the rival contentions. In this case, the Assessing Officer has passed the assessment order under section 143(3) r.w.s. 147 of the Act dated 30.12.2008. On appeal, the ld. CIT(A) allowed the appeal of the assessee on 31.03.2009. On further appeal

Gayathri Devi Vyas, D.Srinivas Vyas Manohar Vyas Vijay Shri Legal Heirs of Late Shri Durga Das Vyas, Chennai vs. ITO Non Corporate Ward 12(5), Chennai

In the result, all the appeals filed by both the assessees are dismissed

ITA 2696/CHNY/2018[2001-02]Status: DisposedITAT Chennai30 Nov 2022AY 2001-02

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 2691 & 2692/Chny/2018 िनधा"रण वष"/Assessment Years:2001-02 & 2002-03 Shri D. Srinivas Vyas, Vs. The Income Tax Officer, No. 1, D Block, Eashwaran Koil Non Corporate Ward 12(5), Street, West Mambalam, Chennai. Chennai 600 033. [Pan:Abvpv4760G] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos. 2693, 2694, 2695, 2696, 2697 & 2698/Chny/2018 िनधा"रण वष"/Assessment Years:1998-99, 99-2000, 2000-01, 2001-02, 2002-03 & 2003-04 Gayathri Devi Vyas, D. Srinivas Vyas, Vs. The Income Tax Officer, Manohar Vyas, Vijay Shri, Legal Heirs Non Corporate Ward 12(5), Of Late Shri Durga Das Vyas, No. 1, D Chennai. Block, Eashwaran Koil Street, West Mambalam, Chennai 600 033. [Pan:Adapv2591C] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N.V. Balaji, Advocate & Ms. N.V. Lakshmi, Advocate ""थ" की ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 23.11.2022 घोषणा की तारीख /Date Of Pronouncement : 30.11.2022 आदेश /O R D E R Per V. Durga Rao: These Appeals Filed By The Two Different Assessees Are Directed Against The Respective Orders Of The Ld. Commissioner Of Income Tax

For Appellant: Shri N.V. Balaji, Advocate &For Respondent: Shri P. Sajit Kumar, JCIT
Section 271(1)(c)

assessee has neither filed an affidavit nor a letter to that effect. Accordingly, the Assessing Officer has completed the assessment under section 143(3) r.w.s. 147 of the Act on 30.12.2008 by determining the total income at ₹.3,23,72,421/- as against the returned income ... orders of authorities below. 22. We have heard the rival contentions. In this case, the Assessing Officer has passed the assessment order under section 143(3) r.w.s. 147 of the Act dated 30.12.2008. On appeal, the ld. CIT(A) allowed the appeal of the assessee on 31.03.2009. On further appeal

Gayathri Devi Vyas, D.Srinivas Vyas Manohar Vyas Vijay Shri Legal Heirs of Late Shri Durga Das Vyas, Chennai vs. ITO Non Corporate Ward 12(5), Chennai

In the result, all the appeals filed by both the assessees are dismissed

ITA 2695/CHNY/2018[2000-01]Status: DisposedITAT Chennai30 Nov 2022AY 2000-01

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 2691 & 2692/Chny/2018 िनधा"रण वष"/Assessment Years:2001-02 & 2002-03 Shri D. Srinivas Vyas, Vs. The Income Tax Officer, No. 1, D Block, Eashwaran Koil Non Corporate Ward 12(5), Street, West Mambalam, Chennai. Chennai 600 033. [Pan:Abvpv4760G] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos. 2693, 2694, 2695, 2696, 2697 & 2698/Chny/2018 िनधा"रण वष"/Assessment Years:1998-99, 99-2000, 2000-01, 2001-02, 2002-03 & 2003-04 Gayathri Devi Vyas, D. Srinivas Vyas, Vs. The Income Tax Officer, Manohar Vyas, Vijay Shri, Legal Heirs Non Corporate Ward 12(5), Of Late Shri Durga Das Vyas, No. 1, D Chennai. Block, Eashwaran Koil Street, West Mambalam, Chennai 600 033. [Pan:Adapv2591C] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N.V. Balaji, Advocate & Ms. N.V. Lakshmi, Advocate ""थ" की ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 23.11.2022 घोषणा की तारीख /Date Of Pronouncement : 30.11.2022 आदेश /O R D E R Per V. Durga Rao: These Appeals Filed By The Two Different Assessees Are Directed Against The Respective Orders Of The Ld. Commissioner Of Income Tax

For Appellant: Shri N.V. Balaji, Advocate &For Respondent: Shri P. Sajit Kumar, JCIT
Section 271(1)(c)

assessee has neither filed an affidavit nor a letter to that effect. Accordingly, the Assessing Officer has completed the assessment under section 143(3) r.w.s. 147 of the Act on 30.12.2008 by determining the total income at ₹.3,23,72,421/- as against the returned income ... orders of authorities below. 22. We have heard the rival contentions. In this case, the Assessing Officer has passed the assessment order under section 143(3) r.w.s. 147 of the Act dated 30.12.2008. On appeal, the ld. CIT(A) allowed the appeal of the assessee on 31.03.2009. On further appeal

Gayathri Devi Vyas, D.Srinivas Vyas Manohar Vyas Vijay Shri Legal Heirs of Late Shri Durga Das Vyas, Chennai vs. ITO Non Corporate Ward 12(5), Chennai

In the result, all the appeals filed by both the assessees are dismissed

ITA 2694/CHNY/2018[1999-00]Status: DisposedITAT Chennai30 Nov 2022AY 1999-00

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 2691 & 2692/Chny/2018 िनधा"रण वष"/Assessment Years:2001-02 & 2002-03 Shri D. Srinivas Vyas, Vs. The Income Tax Officer, No. 1, D Block, Eashwaran Koil Non Corporate Ward 12(5), Street, West Mambalam, Chennai. Chennai 600 033. [Pan:Abvpv4760G] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos. 2693, 2694, 2695, 2696, 2697 & 2698/Chny/2018 िनधा"रण वष"/Assessment Years:1998-99, 99-2000, 2000-01, 2001-02, 2002-03 & 2003-04 Gayathri Devi Vyas, D. Srinivas Vyas, Vs. The Income Tax Officer, Manohar Vyas, Vijay Shri, Legal Heirs Non Corporate Ward 12(5), Of Late Shri Durga Das Vyas, No. 1, D Chennai. Block, Eashwaran Koil Street, West Mambalam, Chennai 600 033. [Pan:Adapv2591C] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N.V. Balaji, Advocate & Ms. N.V. Lakshmi, Advocate ""थ" की ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 23.11.2022 घोषणा की तारीख /Date Of Pronouncement : 30.11.2022 आदेश /O R D E R Per V. Durga Rao: These Appeals Filed By The Two Different Assessees Are Directed Against The Respective Orders Of The Ld. Commissioner Of Income Tax

For Appellant: Shri N.V. Balaji, Advocate &For Respondent: Shri P. Sajit Kumar, JCIT
Section 271(1)(c)

assessee has neither filed an affidavit nor a letter to that effect. Accordingly, the Assessing Officer has completed the assessment under section 143(3) r.w.s. 147 of the Act on 30.12.2008 by determining the total income at ₹.3,23,72,421/- as against the returned income ... orders of authorities below. 22. We have heard the rival contentions. In this case, the Assessing Officer has passed the assessment order under section 143(3) r.w.s. 147 of the Act dated 30.12.2008. On appeal, the ld. CIT(A) allowed the appeal of the assessee on 31.03.2009. On further appeal

Gayathri Devi Vyas, D.Srinivas Vyas Manohar Vyas Vijay Shri Legal Heirs of Late Shri Durga Das Vyas, Chennai vs. ITO Non Corporate Ward 12(5), Chennai

In the result, all the appeals filed by both the assessees are dismissed

ITA 2693/CHNY/2018[1998-99]Status: DisposedITAT Chennai30 Nov 2022AY 1998-99

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 2691 & 2692/Chny/2018 िनधा"रण वष"/Assessment Years:2001-02 & 2002-03 Shri D. Srinivas Vyas, Vs. The Income Tax Officer, No. 1, D Block, Eashwaran Koil Non Corporate Ward 12(5), Street, West Mambalam, Chennai. Chennai 600 033. [Pan:Abvpv4760G] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos. 2693, 2694, 2695, 2696, 2697 & 2698/Chny/2018 िनधा"रण वष"/Assessment Years:1998-99, 99-2000, 2000-01, 2001-02, 2002-03 & 2003-04 Gayathri Devi Vyas, D. Srinivas Vyas, Vs. The Income Tax Officer, Manohar Vyas, Vijay Shri, Legal Heirs Non Corporate Ward 12(5), Of Late Shri Durga Das Vyas, No. 1, D Chennai. Block, Eashwaran Koil Street, West Mambalam, Chennai 600 033. [Pan:Adapv2591C] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N.V. Balaji, Advocate & Ms. N.V. Lakshmi, Advocate ""थ" की ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 23.11.2022 घोषणा की तारीख /Date Of Pronouncement : 30.11.2022 आदेश /O R D E R Per V. Durga Rao: These Appeals Filed By The Two Different Assessees Are Directed Against The Respective Orders Of The Ld. Commissioner Of Income Tax

For Appellant: Shri N.V. Balaji, Advocate &For Respondent: Shri P. Sajit Kumar, JCIT
Section 271(1)(c)

assessee has neither filed an affidavit nor a letter to that effect. Accordingly, the Assessing Officer has completed the assessment under section 143(3) r.w.s. 147 of the Act on 30.12.2008 by determining the total income at ₹.3,23,72,421/- as against the returned income ... orders of authorities below. 22. We have heard the rival contentions. In this case, the Assessing Officer has passed the assessment order under section 143(3) r.w.s. 147 of the Act dated 30.12.2008. On appeal, the ld. CIT(A) allowed the appeal of the assessee on 31.03.2009. On further appeal

D.Srinivas Vyas, Chennai vs. ITO Non Corporate Ward 12(5), Chennai

In the result, all the appeals filed by both the assessees are dismissed

ITA 2692/CHNY/2018[2002-03]Status: DisposedITAT Chennai30 Nov 2022AY 2002-03

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 2691 & 2692/Chny/2018 िनधा"रण वष"/Assessment Years:2001-02 & 2002-03 Shri D. Srinivas Vyas, Vs. The Income Tax Officer, No. 1, D Block, Eashwaran Koil Non Corporate Ward 12(5), Street, West Mambalam, Chennai. Chennai 600 033. [Pan:Abvpv4760G] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos. 2693, 2694, 2695, 2696, 2697 & 2698/Chny/2018 िनधा"रण वष"/Assessment Years:1998-99, 99-2000, 2000-01, 2001-02, 2002-03 & 2003-04 Gayathri Devi Vyas, D. Srinivas Vyas, Vs. The Income Tax Officer, Manohar Vyas, Vijay Shri, Legal Heirs Non Corporate Ward 12(5), Of Late Shri Durga Das Vyas, No. 1, D Chennai. Block, Eashwaran Koil Street, West Mambalam, Chennai 600 033. [Pan:Adapv2591C] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N.V. Balaji, Advocate & Ms. N.V. Lakshmi, Advocate ""थ" की ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 23.11.2022 घोषणा की तारीख /Date Of Pronouncement : 30.11.2022 आदेश /O R D E R Per V. Durga Rao: These Appeals Filed By The Two Different Assessees Are Directed Against The Respective Orders Of The Ld. Commissioner Of Income Tax

For Appellant: Shri N.V. Balaji, Advocate &For Respondent: Shri P. Sajit Kumar, JCIT
Section 271(1)(c)

assessee has neither filed an affidavit nor a letter to that effect. Accordingly, the Assessing Officer has completed the assessment under section 143(3) r.w.s. 147 of the Act on 30.12.2008 by determining the total income at ₹.3,23,72,421/- as against the returned income ... orders of authorities below. 22. We have heard the rival contentions. In this case, the Assessing Officer has passed the assessment order under section 143(3) r.w.s. 147 of the Act dated 30.12.2008. On appeal, the ld. CIT(A) allowed the appeal of the assessee on 31.03.2009. On further appeal

D.Srinivas Vyas, Chennai vs. ITO Non Corporate Ward 12(5), Chennai

In the result, all the appeals filed by both the assessees are dismissed

ITA 2691/CHNY/2018[2001-02]Status: DisposedITAT Chennai30 Nov 2022AY 2001-02

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 2691 & 2692/Chny/2018 िनधा"रण वष"/Assessment Years:2001-02 & 2002-03 Shri D. Srinivas Vyas, Vs. The Income Tax Officer, No. 1, D Block, Eashwaran Koil Non Corporate Ward 12(5), Street, West Mambalam, Chennai. Chennai 600 033. [Pan:Abvpv4760G] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos. 2693, 2694, 2695, 2696, 2697 & 2698/Chny/2018 िनधा"रण वष"/Assessment Years:1998-99, 99-2000, 2000-01, 2001-02, 2002-03 & 2003-04 Gayathri Devi Vyas, D. Srinivas Vyas, Vs. The Income Tax Officer, Manohar Vyas, Vijay Shri, Legal Heirs Non Corporate Ward 12(5), Of Late Shri Durga Das Vyas, No. 1, D Chennai. Block, Eashwaran Koil Street, West Mambalam, Chennai 600 033. [Pan:Adapv2591C] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N.V. Balaji, Advocate & Ms. N.V. Lakshmi, Advocate ""थ" की ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 23.11.2022 घोषणा की तारीख /Date Of Pronouncement : 30.11.2022 आदेश /O R D E R Per V. Durga Rao: These Appeals Filed By The Two Different Assessees Are Directed Against The Respective Orders Of The Ld. Commissioner Of Income Tax

For Appellant: Shri N.V. Balaji, Advocate &For Respondent: Shri P. Sajit Kumar, JCIT
Section 271(1)(c)

assessee has neither filed an affidavit nor a letter to that effect. Accordingly, the Assessing Officer has completed the assessment under section 143(3) r.w.s. 147 of the Act on 30.12.2008 by determining the total income at ₹.3,23,72,421/- as against the returned income ... orders of authorities below. 22. We have heard the rival contentions. In this case, the Assessing Officer has passed the assessment order under section 143(3) r.w.s. 147 of the Act dated 30.12.2008. On appeal, the ld. CIT(A) allowed the appeal of the assessee on 31.03.2009. On further appeal

John Antony, Coimbatore vs. ITO, Non Corporate Ward-2(2), Coimbatore

In the result, the both the appeals filed by the assessee are allowed for statistical purposes

ITA 22/CHNY/2018[2011-12]Status: DisposedITAT Chennai30 Nov 2022AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 21 & 22/Chny/2018 िनधा"रण वष"/Assessment Years:2009-10 & 2011-12 Shri John Antony, Vs. The Income Tax Officer, No. 13 & 15, K.R.G. Nagar, Non Corporate Ward 2(2), Ganapathy, Coimbatore 641 006. Coimbatore. [Pan:Aeipj6043G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T. Banusekar, C.A. ""थ" की ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 22.11.2022 घोषणा की तारीख /Date Of Pronouncement : 30.11.2022 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By The Assessee Are Directed Against Different Orders Of The Ld. Commissioner Of Income Tax (Appeals) 2, Coimbatore, Both Dated 28.09.2017 Relevant To The Assessment Years 2009-10 & 2011-12. 2. Facts Are, In Brief, That The Assessee Is An Individual, Filed His Return Of Income For The Assessment Year 2009-10 On 24.02.2010 Admitting A Total Income Of ₹.7,07,980/-. The Case Was Selected For 2

For Appellant: Shri T. Banusekar, C.AFor Respondent: Shri P. Sajit Kumar, JCIT
Section 143(3)Section 147Section 148

income of ₹.7,07,980/-. The case was selected for 2 I.T.A. Nos.21 & 22/Chny/18 scrutiny through CASS and the assessment was completed under section 143(3) of the Income Tax Act, 1961 [“Act” in short] dated 04.11.2011. Subsequently, the case was reopened by issuing notice under section ... assessee and accordingly, the assessment under section 143(3) r.w.s. 147 of the Act was completed by order dated 09.12.2016. Similarly, for the assessment year 2011-12 also, the assessment under section 143(3) r.w.s. 147 of the Act was completed by order dated 09.12.2016. The assessee carried the matter

John Antony, Coimbatore vs. ITO, Non Corporate Ward-2(2), Coimbatore

In the result, the both the appeals filed by the assessee are allowed for statistical purposes

ITA 21/CHNY/2018[2009-10]Status: DisposedITAT Chennai30 Nov 2022AY 2009-10

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 21 & 22/Chny/2018 िनधा"रण वष"/Assessment Years:2009-10 & 2011-12 Shri John Antony, Vs. The Income Tax Officer, No. 13 & 15, K.R.G. Nagar, Non Corporate Ward 2(2), Ganapathy, Coimbatore 641 006. Coimbatore. [Pan:Aeipj6043G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T. Banusekar, C.A. ""थ" की ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 22.11.2022 घोषणा की तारीख /Date Of Pronouncement : 30.11.2022 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By The Assessee Are Directed Against Different Orders Of The Ld. Commissioner Of Income Tax (Appeals) 2, Coimbatore, Both Dated 28.09.2017 Relevant To The Assessment Years 2009-10 & 2011-12. 2. Facts Are, In Brief, That The Assessee Is An Individual, Filed His Return Of Income For The Assessment Year 2009-10 On 24.02.2010 Admitting A Total Income Of ₹.7,07,980/-. The Case Was Selected For 2

For Appellant: Shri T. Banusekar, C.AFor Respondent: Shri P. Sajit Kumar, JCIT
Section 143(3)Section 147Section 148

income of ₹.7,07,980/-. The case was selected for 2 I.T.A. Nos.21 & 22/Chny/18 scrutiny through CASS and the assessment was completed under section 143(3) of the Income Tax Act, 1961 [“Act” in short] dated 04.11.2011. Subsequently, the case was reopened by issuing notice under section ... assessee and accordingly, the assessment under section 143(3) r.w.s. 147 of the Act was completed by order dated 09.12.2016. Similarly, for the assessment year 2011-12 also, the assessment under section 143(3) r.w.s. 147 of the Act was completed by order dated 09.12.2016. The assessee carried the matter