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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)

DCIT, Chennai vs. K.Dhandapani and Co. Ltd., Chengalput

In the result, the appeal filed by the Revenue is dismissed and the cross objection filed by the assessee is partly allowed for statistical purposes

ITA 1428/CHNY/2017[2012-13]Status: DisposedITAT Chennai28 Oct 2022AY 2012-13

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No.1428/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 The Dcit, K. Dhandapani & Co. Ltd., Corporate Circle-4(2), No.C-20, Tvk Industrial Estate, Chennai – 600 034. Vs. Guindy, Chennai – 600 032. Pan: Aaack 1318C (अपीलाथ"/Appellant) (""यथ"/Respondent) & C.O No.109/Chny/2017 [In Ita No.1428/Chny/2017] "नधा"रण वष" /Assessment Year: 2012-13 K. Dhandapani & Co. Ltd., The Dcit, No.C-20, Tvk Industrial Estate, Corporate Circle-4(2), Guindy, Chennai – 600 032. Vs. Chennai – 600 034. Pan: Aaack 1318C (अपीलाथ"/Appellant) (""यथ"/Respondent) राज"व क" ओर से /Revenue By : Shri M. Rajan, Cit "नधा"रती क" ओर से/Assessee By : Shri S. Sridhar, Advocate सुनवाई क" तार"ख/Date Of Hearing : 05.09.2022 घोषणा क" तार"ख/Date Of Pronouncement : 28.10.2022

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri M. Rajan, CIT
Section 143(3)Section 2(14)Section 2(47)Section 45

आयकर अपीलीय अिधकरण, ‘सी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी महावीर "संह, उपा"य

M/S. Ssjv Projects Pvt Ltd, Bengaluru vs. Income Tax Officer, Ward-6(1)(3), Bengaluru

In the result, appeal of the assessee is allowed for statistical purposes

ITA 866/BANG/2022[2013-14]Status: DisposedITAT Bangalore28 Oct 2022AY 2013-14

Bench: Shri N. V. Vasudevan & Shri Chandra Poojariassessment Year : 2013-14 M/S. Ssjv Projects Private Limited, Vs. Income Tax Officer, Ground Floor, No.21/6, Ward – 6[1][3], Craig Park Layout, M. G. Road, Bengaluru. Bengaluru – 560 001. Pan : Aaacu 3698 R Appellant Respondent Assessee By : Shri. Narendra Sharma, Advocate Revenue By : Shri. K. R. Narayan, Addl. Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 26.10.2022 Date Of Pronouncement : 27.10.2022 O R D E R Per N. V. Vasudevan: This Appeal Filed By The Assessee Against The Order Dated 20.07.2022 By The National Faceless Appeal Centre (Nfac), Delhi, In Relation To Assessment Year 2013-14. 2. The Ao Passed The Order Of Assessment Under Section 143(3) Dated 31.03.2016. Against The Additions Made In The Said Order, Assessee Filed An Appeal Before The Cit(A) – 6, Bengaluru Who Disposed Off The Appeal By An Order Dated 09.02.2018. Against The Said Aforesaid Orders Of The Cit(A), Assesse Filed Appeal Before The Hon’Ble Itat. The Hon’Ble Itat In Ita Nos.2195 & 2196/Bang/2018, Order Dated 24.02.2018, Remanded The Matter To The Cit(A) For Fresh Consideration. Page 2 Of 5

For Appellant: Shri. Narendra Sharma, AdvocateFor Respondent: Shri. K. R. Narayan, Addl. CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 250

National Faceless Appeal Centre (NFAC), Delhi, in relation to Assessment Year 2013-14. 2. The AO passed the Order of Assessment under section 143(3) dated 31.03.2016. Against the additions made in the said order, assessee filed an appeal before the CIT(A) – 6, Bengaluru who disposed off the appeal