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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)

Deputy Commissioner of Income Tax, Centre-Circle-6(4), Mumbai-400021 vs. Shri Saurabh Mittal, New Delhi

In the result, the appeal filed by the revenue is dismissed and both the appeals filed by the assessee are dismissed as infructuous

ITA 1435/MUM/2022[2014-15]Status: DisposedITAT Mumbai31 Oct 2022AY 2014-15

Bench: Shri Amit Shukla, Jm & Shri M Balaganesh,Am आयकरअपीलसं./ I.T.A. No.1435/Mum/2022 (निर्धारणवर्ा / Assessment Year: 2014-15) Deputy Commissioner Of Shri. Saurabh Mittal A-19, House No.A-01, A-32, Income Tax, Centre- Westend, New Delhi-110 021 Circle-6(4) बिधम/ Room No. 1925, 19Th Vs. Floor, Air India Building, Nariman Point, Mumbai- 400 021 स्थायीलेखासं./जीआइआरसं./ Pan No Anapm2488D (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No.334 & 333/Mum/2022 (निर्धारणवर्ा / Assessment Year: 2014-15 & 2015-16) Shri. Saurabh Kumar Deputy Commissioner Of Mittal Income Tax, Centre-Circle- Room No.543, 5Th Floor, बिधम/ 6(4) Ayankar Bhavan, Room No. 1925, 19Th Floor, Vs. M.K.Road, Air India Building, Nariman Mumbai-400 020. Point, Mumbai-400 021 स्थायीलेखासं./जीआइआरसं./ Pan No Anapm2488D (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri Jitendra Joshi, Ld. Ar प्रत्यथीकीओरसे/Respondent By : Shri. A. B. Koli, Ld. Dr सुनवाईकीतारीख/ : 25.08.2022 Date Of Hearing घोषणाकीतारीख / : 31.10.2022 Date Of Pronouncement

For Appellant: Shri Jitendra Joshi, Ld. ARFor Respondent: Shri. A. B. Koli, Ld. DR
Section 132Section 132(4)Section 143(3)Section 153Section 153ASection 153CSection 3Section 69A

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

Deputy Commissioner of Income Tax, Centre-Circle-6(4), Mumbai 400021 vs. Indiabull Financial Services Ltd., New Delhi

In the result, appeal of the Revenue is partly allowed

ITA 1433/MUM/2022[2011-12]Status: DisposedITAT Mumbai31 Oct 2022AY 2011-12

Bench: Shri Vikas Awasthy & Shri M Balaganeshआअसुं.१४१४/म ुं/२०२२ (धि.ि. २०१३-१४) ..... अपीलाथी /Appellant Deputy Commissioner Of Income Tax, Central Circle 6 (4), Room No. 1925, 19Th Flr. Air India Building, Nariman Point, Mumbai-400 021 बिाम Vs. ..... प्रधििादी/Respondent Indiabulls Housing Finance Limited M-62 & 63, First Floor, Connaught Place, New Delhi-110 001 Pan No. Aabci3612A आअसुं.१४३३/म ुं/२०२२ (धि.ि. २०११-१२) ..... अपीलाथी /Appellant Deputy Commissioner Of Income Tax, Central Circle 6 (4), Room No. 1925, 19Th Flr. Air India Building, Nariman Point, Mumbai-400 021 बिाम Vs. ..... प्रधििादी/Respondent Indiabulls Financial Services Limited M-62 & 63, First Floor, Connaught Place, New Delhi-110 001 Pan No. Aaaci8570Q अपीलाथी द्वारा/Appellant By : Shri. Dharamvir D. Yadav, Sr. Ar प्रधििादी द्वारा/Respondent By : Shri. K. Gopal, Advocate स ििाई की धिधथ/ Date Of Hearing : 17/10/2022 घोषणा की धिधथ/ Date Of Pronouncement : 31/10/2022

For Appellant: Shri. Dharamvir D. Yadav, Sr. ARFor Respondent: Shri. K. Gopal, Advocate
Section 245D(4)Section 37(1)

assessee submits that this ground of appeal does not emanate from the additions made in the assessment order passed under section 143(3) read with section 153A of the Act. The learned AR pointed that the issue of ESOP expenses was the subject matter of dispute in respect ... additions made in the original assessment order passed under section 143(3) of the Act, therefore, this ground of the appeal by the Revenue is liable to be dismissed. A perusal of the assessment order dated 18/05/2018 passed under section 143(3) read with section 153A of the Act, reveals

DCIT- CC- 6(4), Mumbai vs. Smt. Divya Sameer Gehlaut, Mumbai

In the result, the appeal of the Revenue stands dismissed

ITA 1428/MUM/2022[2013-14]Status: DisposedITAT Mumbai31 Oct 2022AY 2013-14

Bench: Shri Aby T. Varkey, Jm & Shri Om Prakash Kant, Am आयकर अपील सं/ I.T.A. No.1428/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2013-14) Deputy Commissioner Of Income बिधम/ Smt. Divya Sameer Tax, Gehlaut Vs. Central Circle 6(4), 17Th Floor, Tower 1, Room No. 1925, 19Th Floor, Indianbulls Finance Air India Building, Centre, Senapati Bapat Nariman Point, Marg, Elphinstone Mumbai-400021 Road, Mumbai-400013 स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Ajbpg2722R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri .Om Kandalkar Revenue By: Shri. T Sankar (Dr) सुनवाई की तारीख / Date Of Hearing: 29/09/2022 घोषणा की तारीख /Date Of Pronouncement: 31/10/2022 आदेश / O R D E R Per Aby T. Varkey, Jm:

For Appellant: Shri .Om KandalkarFor Respondent: Shri. T Sankar (DR)
Section 132Section 143Section 143(3)Section 153CSection 54

held that the assessment has attained finality, then the Assessing Officer while passing the independent assessment order under section 153A read with section 143(3) could not have disturbed the assessment / reassessment order which has attained finality, unless the materials gathered in the course of the proceedings under section 153A ... material was unearthed during the search or during the 153A proceedings, the Assessing Officer while passing order under section 153A read with section 143(3) cannot disturb the assessment order." The jurisprudence regarding jurisdictional defect in assessment under section 153A /153C without reference to incriminating seized material has also been

DCIT- CC- 6(4), Mumbai vs. Indiabulls Housing Finance Limited, Mumbai

In the result, appeal of the Revenue is partly allowed

ITA 1414/MUM/2022[2013-14]Status: DisposedITAT Mumbai31 Oct 2022AY 2013-14

Bench: Shri Vikas Awasthy & Shri M Balaganeshआअसुं.१४१४/म ुं/२०२२ (धि.ि. २०१३-१४) ..... अपीलाथी /Appellant Deputy Commissioner Of Income Tax, Central Circle 6 (4), Room No. 1925, 19Th Flr. Air India Building, Nariman Point, Mumbai-400 021 बिाम Vs. ..... प्रधििादी/Respondent Indiabulls Housing Finance Limited M-62 & 63, First Floor, Connaught Place, New Delhi-110 001 Pan No. Aabci3612A आअसुं.१४३३/म ुं/२०२२ (धि.ि. २०११-१२) ..... अपीलाथी /Appellant Deputy Commissioner Of Income Tax, Central Circle 6 (4), Room No. 1925, 19Th Flr. Air India Building, Nariman Point, Mumbai-400 021 बिाम Vs. ..... प्रधििादी/Respondent Indiabulls Financial Services Limited M-62 & 63, First Floor, Connaught Place, New Delhi-110 001 Pan No. Aaaci8570Q अपीलाथी द्वारा/Appellant By : Shri. Dharamvir D. Yadav, Sr. Ar प्रधििादी द्वारा/Respondent By : Shri. K. Gopal, Advocate स ििाई की धिधथ/ Date Of Hearing : 17/10/2022 घोषणा की धिधथ/ Date Of Pronouncement : 31/10/2022

For Appellant: Shri. Dharamvir D. Yadav, Sr. ARFor Respondent: Shri. K. Gopal, Advocate
Section 245D(4)Section 37(1)

assessee submits that this ground of appeal does not emanate from the additions made in the assessment order passed under section 143(3) read with section 153A of the Act. The learned AR pointed that the issue of ESOP expenses was the subject matter of dispute in respect ... additions made in the original assessment order passed under section 143(3) of the Act, therefore, this ground of the appeal by the Revenue is liable to be dismissed. A perusal of the assessment order dated 18/05/2018 passed under section 143(3) read with section 153A of the Act, reveals