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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)

Consolidated Marketing Co, Coimbatore vs. The ACIT, Non-Corporate Circle-2, Coimbatore

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

ITA 141/CHNY/2021[2016-17]Status: DisposedITAT Chennai04 Nov 2022AY 2016-17

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No. 141/Chny/2021 िनधा"रण वष"/Assessment Year:2016-17 Consolidated Marketing Co., The Assistant Commissioner Of 189, Bashyakaralu Road East, Vs. Income Tax, R.S. Puram, Coimbatore 641 002. Non Corporate Circle 2, Coimbatore 641 002. [Pan:Aakfc5594P] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Vijayaraghavan, Advocate ""थ" की ओर से/Respondent By : Shri Clement Ramesh Kumar, Cit सुनवाई की तारीख/ Date Of Hearing : 12.10.2022 घोषणा की तारीख /Date Of Pronouncement : 04.11.2022 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, Coimbatore, Dated 27.03.2021 Relevant To The Assessment Year 2016-17 Passed Under Section 263 Of The Income Tax Act, 1961 [“Act” In Short].

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Shri Clement Ramesh Kumar, CIT
Section 143(3)Section 263

declaring an income of ₹.53,39,910/-. The case was selected for scrutiny and assessment was 2 I.T.A. No.141/Chny/21 completed under section 143(3) of the Act dated 09.12.2018 by accepting the income returned by the assessee. 3. Subsequently, the ld. PCIT, after examining the records, found that the receipt ... show-cause notice issued under section 263 of the Act dated 12.03.2021, 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 set aside the assessment order and directed

Sucram Pharmaceuticals Private Limited, Chennai vs. ITO Corporate Ward 6(4), Chennai

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

ITA 987/CHNY/2019[2012-13]Status: DisposedITAT Chennai04 Nov 2022AY 2012-13

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.987/Chny/2019 िनधा"रण वष"/Assessment Year: 2012-13 M/S. Sucram Pharmaceuticals Vs. The Income Tax Officer, Private Limited, Corporate Ward 6(4), H37J, Manthoppu Colony, 8Th Avenue, Chennai. Ashok Nagar, Chennai 600 083. [Pan:Aakcs2196J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T. Vasudevan, Advocate ""थ" की ओर से/Respondent By : Ms. Sheila Parthasarathy, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 31.10.2022 घोषणा की तारीख /Date Of Pronouncement : 04.11.2022 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) 15, Chennai Dated 30.01.2019 Relevant To The Assessment Year 2012-13. 2. Facts Are, In Brief, That The Assessee Is In The Business Of Manufacturing Of Medicines & Drugs & Filed Its Return Of Income For The Assessment Year 2012-13 On 30.03.2013 Admitting Nil Income. The Case Was Selected For Scrutiny By Cass & After Following Due

For Appellant: Shri T. Vasudevan, AdvocateFor Respondent: Ms. Sheila Parthasarathy, Addl. CIT
Section 139(1)Section 143(3)Section 80I

admitting NIL income. The case was selected for scrutiny by CASS and after following due 2 I.T.A. No.987/Chny/19 procedure, the assessment under section 143(3) of the Income Tax Act, 1961 [“Act” in short] dated 30.03.2015 was completed by making disallowance of ₹.44,25,514/- under section 80IC

DCIT, Chennai vs. B.V.Reddy Enterprises Pvt Ltd., Chennai

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

ITA 1914/CHNY/2019[2010-11]Status: DisposedITAT Chennai04 Nov 2022AY 2010-11

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.1914/Chny/2019 िनधा"रण वष"/Assessment Year: 2010-11 The Deputy Commissioner Of Vs. M/S. B.V. Reddy Enterprises Pvt. Ltd., Income Tax, New No. 21/Old No. 10A, First Floor, Corporate Circle 1(2), Umayal Road, Kilpauk, Chennai 600 034. Chennai 600 010. [Pan:Aaccn2252L] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Johnson, Addl. Cit ""थ" की ओर से/Respondent By : Shri S. Sridhar, Advocate सुनवाई की तारीख/ Date Of Hearing : 15.09.2022 घोषणा की तारीख /Date Of Pronouncement 04.11.2022 : आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 1, Chennai, Dated 29.03.2019 Relevant To The Assessment Year 2010-11. 2. Facts Are, In Brief, That The Assessee Filed Its Return Of Income For The Assessment Year 2010-11 On 13.10.2010 Admitting Total Income Of ₹.15,50,25,060/-. The Assessing Officer Has Completed The Assessment Under Section 143(3) Of The Income Tax Act, 1961 [“Act” In Short] Dated

For Appellant: Shri G. Johnson, Addl. CITFor Respondent: Shri S. Sridhar, Advocate
Section 14Section 143(2)Section 143(3)Section 147Section 148

assessment year 2010-11 on 13.10.2010 admitting total income of ₹.15,50,25,060/-. The Assessing Officer has completed the assessment under section 143(3) of the Income Tax Act, 1961 [“Act” in short] dated 2 I.T.A. No. 1914/Chny/19 25.03.2013 by assessing total income ... speaking order dated 17.08.2017. After following due procedure and considering the submissions of the assessee, the Assessing Officer has completed the assessment under section 143(3) r.w.s. 147 of the Act dated 07.11.2017 determining total income of the assessee at ₹.20,84,11,151/- after making additions/disallowances. 3. The assessee

Prithviraj Kavedi, Mumbai vs. ITO-16(3)(1), Mumbai

In the result, the appeal filed by the assessee stands allowed

ITA 1179/MUM/2021[2009-10]Status: DisposedITAT Mumbai04 Nov 2022AY 2009-10

Bench: Shri Amit Shukla, Jm & Shri Prashant Maharishi, Am आयकरअपीलसं./ I.T.A. No. 1179/Mum/2021 (निर्धारणवर्ा / Assessment Year: 2009-10) Ito-16(3)(1), Prithviraj Kavedi 447, Aayakar Bhavan, M. 5/B1, Great Eastern Royale, बिधम/ K. Road, Mumbai-400 020 Bellasis Bridge Road, Vs. Opposite Meru Tower, Tardeo, Mumbai-400 004. स्थायीलेखासं./जीआइआरसं./ Pan No. Abdpk4146K (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri Sidharth Kothari, Ld. Ar प्रत्यथीकीओरसे/Respondent By : Shri Nimesh Yadav, Ld. Dr सुनवाईकीतारीख/ : 10.08.2022 Date Of Hearing घोषणाकीतारीख / : 04.11.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeal Has Been Filed By The Assessee Against The Impugned Order Dated 25.11.2019, Passed By Ld. Cit(A)-30, Mumbai For The Quantum Of Assessment Passed U/S 143(3) R.W.S. 147 For Ay 2015-16. 2

For Appellant: Shri Sidharth Kothari, Ld. ARFor Respondent: Shri Nimesh Yadav, Ld. DR
Section 143(1)Section 143(3)Section 147Section 148Section 69C

IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & SHRI PRASHANT MAHARISHI, AM आयकरअपीलसं./ I.T.A