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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. Northern Arc Capital Limited, Chennai vs. ACIT, Chennai

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

ITA 836/CHNY/2022[2017-2018]Status: DisposedITAT Chennai24 Nov 2022AY 2017-2018

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No. 836/Chny/2022 िनधा"रण वष"/Assessment Year:2017-18 M/S. Northern Arc Capital Limited, Vs. The Assistant Commissioner Of Phase I, 10Th Floor, Iit M Research Income Tax, Park, Taramani Kanagam Village, Corporate Circle 4(2), Chennai 600 113. Chennai. [Pan:Aacci0979B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S.P. Chidambaram, 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 : 24.11.2022 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), National Faceless Appeal Centre (Nfac), New Delhi, Dated 08.08.2018 Relevant To The Assessment Year 2017-18. 2. Brief Facts Of The Case Are That The Assessee Filed Its Return Of Income For The Assessment Year 2017-18 On 30.10.2017 Admitting An Income Of ₹.1,17,99,65,480/-. After Following Due Procedure, The 2

For Appellant: Shri S.P. Chidambaram, AdvocateFor Respondent: Shri R. Boopathi, Addl. CIT
Section 10Section 115TSection 143(3)

income of ₹.1,17,99,65,480/-. After following due procedure, the 2 I.T.A. No.836/Chny/22 Assessing Officer has completed the assessment under section 143(3) of the Income Tax Act, 1961 [“Act” in short] assessing total income of the assessee at ₹.1,21,82,18,938/- after making addition

ITO 30 (1) (1), Mumbai vs. M/S. Blossom Developers, Mumbai

In the result, the both appeals filed by the assessee and revenue are dismissed

ITA 62/MUM/2022[2013-14]Status: DisposedITAT Mumbai24 Nov 2022AY 2013-14

Bench: Shri Prashant Maharishi & Shri Pavan Kumar Gadaleito 30(1)(1) Vs. M/S Blossom Room No. 436, 4Th Floor Developers Kautilya Bhavan, Bkc Survey No. 273, Village G Block, Bandra(East) Dindoshi, Pathanwadi Mumbai – 400051. Malad (E), Mumbai – 400097. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aahfb6147Q Appellant .. Respondent M/S Blossom Vs. Ito 30(1)(1) Developers Room No. 436, 4Th Survey No. 273, Village Floor Dindoshi, Pathanwadi Kautilya Bhavan, Bkc Malad (E), G Block, Bandra Mumbai – 400097. Mumbai – 400 051. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aahfb6147Q Appellant .. Respondent

For Appellant: Shri Shyam C. Agrawal, CAFor Respondent: Shri Chetan M. Kacha, SR. AR
Section 143(1)Section 143(2)Section 143(3)Section 2(22)(e)Section 40A(2)(a)Section 40A(2)(b)

amount of Rs. 9,41,500 was paid to Anagha D. Joshi towards brokerage and commission. In the scrutiny assessment order passed under section 143(3) of the Act on 29th March 2014, the Assessing Officer has allowed the aforesaid payment. Similarly, in case of Wilma D'Souza ... amount of ` 9,41,500 was paid to Anagha D. Joshi towards brokerage and commission. In the scrutiny assessment order passed under section 143(3) of the Act on 29th March 2014, the Assessing Officer has allowed the aforesaid payment. Similarly, in case of Wilma D’Souza in the immediately

Malavally Taluk Sri Basaveshwara Credit Co-Operative Society Limited, Mandya vs. Income Tax Officer, Ward-1 & Tps, Mandya

In the result, appeal of the assessee is partly allowed

ITA 1019/BANG/2022[2016-17]Status: DisposedITAT Bangalore24 Nov 2022AY 2016-17

Bench: Shri N. V. Vasudevanassessment Year : 2016-17 M/S. Malavally Taluk Sri Vs. The Ito, Basaveshwara Credit Cooperative Ward – 1 & Tps, Society Ltd., Mandya. Kote Beedi, Malavalli, Mandya – 571 430. Pan : Afepa 6862 R Appellant Respondent Assessee By : Shri. Siddesh Nagaraj Gaddi, Ca Revenue By : Shri. Ganesh R. Ghale, Standing Counsel Date Of Hearing : 23.11.2022 Date Of Pronouncement : 24.11.2022 O R D E R This Is An Appeal By The Assessee Directed Against The Order Dated 20.06.2022 By The Nfac, Delhi Relating To Assessment Year 2016-17. 2. The Assessee Is A Credit Co-Operative Society. In The Assessment Of The Assessee For Assessment Year 2016-17, The Assessment Was Completed Under Section 143(3) By An Order Dated 28.12.2018. The Assessee Earned Interest Income Of Rs.3,20,999/- Being Interest Earned On Deposits With The Co-Operative Bank. The Assessee Claimed The Same As Deduction Under Sections 80P(2)(A)(I)/80P(2)(D) Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’). Deduction Under Sections 80P(2)(A)(I)/80P(2)(D) Was Denied By The Ao By Following The Decision Of Hon’Ble Karnataka High Court In The Case Of Pcit Vs. Totagar’S Co-Operative Society (2017) 83 Taxmann 140 (Karnataka) Wherein It Was Held That Interest Earned On Page 2 Of 3

For Appellant: Shri. Siddesh Nagaraj Gaddi, CAFor Respondent: Shri. Ganesh R. Ghale, Standing Counsel
Section 143(3)Section 57Section 80PSection 80P(2)(a)Section 80P(2)(d)

assessee is a credit co-operative society. In the assessment of the assessee for Assessment Year 2016-17, the assessment was completed under section 143(3) by an order dated 28.12.2018. The assessee earned interest income of Rs.3,20,999/- being interest earned on deposits with the Co-operative bank