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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)

Sudharsan Logistics Private Limited, Chennai vs. ACIT, Chennai

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

ITA 809/CHNY/2022[2013-2014]Status: DisposedITAT Chennai28 Oct 2022AY 2013-2014

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.809/Chny/2022 िनधा"रण वष"/Assessment Year: 2013-14 M/S. Sudharsan Logistics Private Ltd., Vs. The Assistant Commissioner Of New No. 24 & 25, S T Tower, Parrys, Income Tax, Chennai 600 001. Non Corporate Circle 18, Chennai. [Pan:Aaacs8428K] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Vijayaraghavan, Advocate & Shri Saroj Kumar Parida, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 26.10.2022 घोषणा की तारीख /Date Of Pronouncement : 28.10.2022 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 25.07.2022 Relevant To The Assessment Year 2013-14. 2. The Appeal Filed By The Assessee Is Delayed By Three Days In Filing The Appeal Before The Tribunal. The Assessee Has Filed A Condonation Petition In The Form Of An Affidavit To Condone The Delay. Since The 2

For Appellant: Shri R. Vijayaraghavan, Advocate &For Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 143(3)Section 14A

income on 31.10.2013 admitting total loss of ₹.2,55,83,275/-. After following due procedures, the Assessing Officer has completed the assessment under section 143(3) of the Income Tax Act, 1961 [“Act” in short] dated 31.03.2016 by making disallowance under section 14A r.w. Rule ... given one opportunity on 06.02.2019, the Assessing Officer hurriedly concluded the order dated 13.02.2019 by confirming the original assessment order passed under section 143(3) of 4 I.T.A. No.809/Chny/22 the Act dated 31.03.2016 without any verification of pre-paid taxes and the ld. CIT(A) has not examined the actual

Regan Powertech Pvt Ltd, Chennai vs. DCIT, CC-5(1), Chennai

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

ITA 569/CHNY/2021[2010-11]Status: DisposedITAT Chennai28 Oct 2022AY 2010-11

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos.568 & 569/Chny/2021 िनधा"रण वष"/Assessment Years: 2009-10 & 2010-11 M/S. Regen Powertech Pvt. Ltd., Vs. The Deputy Commissioner Of Sivanandam,, No. 1, Pulla Avenue, Income Tax, Shenoy Nagar, Chennai 600 030. Corporate Circle 5(1), Chennai. [Pan:Aadcr5531M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri B. Ramakrishnan, F.C.A. ""थ" की ओर से/Respondent By : Shri Clement Ramesh Kumar, Cit सुनवाई की तारीख/ Date Of Hearing : 13.10.2022 घोषणा की तारीख /Date Of Pronouncement : 28.10.2022 आदेश /O R D E R Per V. Durga Rao:

For Appellant: Shri B. Ramakrishnan, F.C.AFor Respondent: Shri Clement Ramesh Kumar, CIT
Section 250

support of claim of depreciation even on 17.12.2018. The depreciation of ₹.3,99,24,622/- was already disallowed in the order under section 143(3) r.w.s. 147 of the Act dated 30.11.2015 and assessed the income of the assessee. On appeal, the ld. CIT(A) confirmed the order ... called for. Therefore, the Assessing Officer vide his order under section 254 of the Act dated 18.12.2018 stick to his original order under section 143(3) r.w.s. 147 of the Act dated 30.11.2015 and denied the claim of the assessee. On appeal, the ld. CIT(A) confirmed the order

Regan Powertech Pvt Ltd, Chennai vs. DCIT, CC-5(1), Chennai

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

ITA 568/CHNY/2021[2009-10]Status: DisposedITAT Chennai28 Oct 2022AY 2009-10

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos.568 & 569/Chny/2021 िनधा"रण वष"/Assessment Years: 2009-10 & 2010-11 M/S. Regen Powertech Pvt. Ltd., Vs. The Deputy Commissioner Of Sivanandam,, No. 1, Pulla Avenue, Income Tax, Shenoy Nagar, Chennai 600 030. Corporate Circle 5(1), Chennai. [Pan:Aadcr5531M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri B. Ramakrishnan, F.C.A. ""थ" की ओर से/Respondent By : Shri Clement Ramesh Kumar, Cit सुनवाई की तारीख/ Date Of Hearing : 13.10.2022 घोषणा की तारीख /Date Of Pronouncement : 28.10.2022 आदेश /O R D E R Per V. Durga Rao:

For Appellant: Shri B. Ramakrishnan, F.C.AFor Respondent: Shri Clement Ramesh Kumar, CIT
Section 250

support of claim of depreciation even on 17.12.2018. The depreciation of ₹.3,99,24,622/- was already disallowed in the order under section 143(3) r.w.s. 147 of the Act dated 30.11.2015 and assessed the income of the assessee. On appeal, the ld. CIT(A) confirmed the order ... called for. Therefore, the Assessing Officer vide his order under section 254 of the Act dated 18.12.2018 stick to his original order under section 143(3) r.w.s. 147 of the Act dated 30.11.2015 and denied the claim of the assessee. On appeal, the ld. CIT(A) confirmed the order