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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 Te Connectivity India Pvt Ltd, Bengaluru vs. Deputy Commissioner of Income Tax, Ltu, Circle-2, Bengaluru

ITA 200/BANG/2022[2017-18]Status: DisposedITAT Bangalore23 Sept 2022AY 2017-18

Bench: Shri N. V. Vasudevan & Shri.Chandra Poojariit(Tp)A Nos. & Appellant Respondent Assessment Year 2593/Bang/2019 M/S. Te Connectivity India Private Limited, Acit, 2015-16 Te Park, 22B, Doddenakundi Corporation, Circle – 2, 2Nd Phase, Industrial Area, Large Taxpayer Unit, Whitefield Road, Bengaluru Bengaluru – 560 048. Pan: Aabct 7374 C 372/Bang/2021 -Do- -Do- 2016-17 200/Bang/2022 -Do- Dcit, Ltu, 2017-18 Circle – 2, Bengaluru. 716/Bang/2022 -Do- Acit, 2018-19 Circle – 7(1)(1), Bengaluru. Assessee By : Shri Sriram Seshadri, Advocate Revenue By : Shri Sumer Singh Meena, Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 21.09.2022 Date Of Pronouncement : 23.09.2022 O R D E R Per N. V. Vasudevan:

For Appellant: Shri Sriram Seshadri, AdvocateFor Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 144BSection 92

dated 25.10.2019 passed by the ACIT, LTU, Circle – 2, Bengaluru, under IT(TP)A Nos.2593/Bang/2019, 372/Bang/2021, 200 and 716/Bang/2022 Page 2 of 21 section 143(3) r.w.s. 144C(13) of the Income Tax Act, 1961 (hereinafter called ‘the Act’). ii. Assessment Year 2016-17 – Final Order of Assessment dated ... passed by National Faceless Assessment Centre, Delhi, under section 143(3) r.w.s. 144C(13) read with section 144B of the Act. iii.Assessment Year 2017-18 – Final Order of Assessment dated 28.01.2022 passed by National Faceless Assessment Centre, Delhi, under section 143(3) r.w.s. 144C(13) read with section 144B

M/S Te Connectivity India Private Limited, Bangalore vs. Assistant Commissioner of Income Tax, Ltu Circle-2, Bangalore

ITA 372/BANG/2021[2016-17]Status: DisposedITAT Bangalore23 Sept 2022AY 2016-17

Bench: Shri N. V. Vasudevan & Shri.Chandra Poojariit(Tp)A Nos. & Appellant Respondent Assessment Year 2593/Bang/2019 M/S. Te Connectivity India Private Limited, Acit, 2015-16 Te Park, 22B, Doddenakundi Corporation, Circle – 2, 2Nd Phase, Industrial Area, Large Taxpayer Unit, Whitefield Road, Bengaluru Bengaluru – 560 048. Pan: Aabct 7374 C 372/Bang/2021 -Do- -Do- 2016-17 200/Bang/2022 -Do- Dcit, Ltu, 2017-18 Circle – 2, Bengaluru. 716/Bang/2022 -Do- Acit, 2018-19 Circle – 7(1)(1), Bengaluru. Assessee By : Shri Sriram Seshadri, Advocate Revenue By : Shri Sumer Singh Meena, Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 21.09.2022 Date Of Pronouncement : 23.09.2022 O R D E R Per N. V. Vasudevan:

For Appellant: Shri Sriram Seshadri, AdvocateFor Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 144BSection 92

dated 25.10.2019 passed by the ACIT, LTU, Circle – 2, Bengaluru, under IT(TP)A Nos.2593/Bang/2019, 372/Bang/2021, 200 and 716/Bang/2022 Page 2 of 21 section 143(3) r.w.s. 144C(13) of the Income Tax Act, 1961 (hereinafter called ‘the Act’). ii. Assessment Year 2016-17 – Final Order of Assessment dated ... passed by National Faceless Assessment Centre, Delhi, under section 143(3) r.w.s. 144C(13) read with section 144B of the Act. iii.Assessment Year 2017-18 – Final Order of Assessment dated 28.01.2022 passed by National Faceless Assessment Centre, Delhi, under section 143(3) r.w.s. 144C(13) read with section 144B

M/S. Te Connectivity India Private Limited, Bangalore vs. Assistant Commissioner of Income Tax, Circle- 2, Ltu, Bangalore

In the result, all these appeals are partly allowed

ITA 2593/BANG/2019[2015-16]Status: DisposedITAT Bangalore23 Sept 2022AY 2015-16

Bench: Shri N. V. Vasudevan & Shri.Chandra Poojariit(Tp)A Nos. & Appellant Respondent Assessment Year 2593/Bang/2019 M/S. Te Connectivity India Private Limited, Acit, 2015-16 Te Park, 22B, Doddenakundi Corporation, Circle – 2, 2Nd Phase, Industrial Area, Large Taxpayer Unit, Whitefield Road, Bengaluru Bengaluru – 560 048. Pan: Aabct 7374 C 372/Bang/2021 -Do- -Do- 2016-17 200/Bang/2022 -Do- Dcit, Ltu, 2017-18 Circle – 2, Bengaluru. 716/Bang/2022 -Do- Acit, 2018-19 Circle – 7(1)(1), Bengaluru. Assessee By : Shri Sriram Seshadri, Advocate Revenue By : Shri Sumer Singh Meena, Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 21.09.2022 Date Of Pronouncement : 23.09.2022 O R D E R Per N. V. Vasudevan:

For Appellant: Shri Sriram Seshadri, AdvocateFor Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 144BSection 92Section 92ASection 92F

dated 25.10.2019 passed by the ACIT, LTU, Circle – 2, Bengaluru, under IT(TP)A Nos.2593/Bang/2019, 372/Bang/2021, 200 and 716/Bang/2022 Page 2 of 21 section 143(3) r.w.s. 144C(13) of the Income Tax Act, 1961 (hereinafter called ‘the Act’). ii. Assessment Year 2016-17 – Final Order of Assessment dated ... passed by National Faceless Assessment Centre, Delhi, under section 143(3) r.w.s. 144C(13) read with section 144B of the Act. iii.Assessment Year 2017-18 – Final Order of Assessment dated 28.01.2022 passed by National Faceless Assessment Centre, Delhi, under section 143(3) r.w.s. 144C(13) read with section 144B

Dy CIT 10 (3)(1), Mumbai vs. M/S Navin Flourine International Ltd., Mumbai

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

ITA 6814/MUM/2019[2009-10]Status: DisposedITAT Mumbai22 Sept 2022AY 2009-10

Bench: Shri Pramod Kumar, Vp & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No. 6814/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2009-10) Dcit-10(3)(1) बिधम/ M/S. Navin Flourine Room No. 217/212, 1St International Ltd. Vs. 2Nd Floor, Suntech Centre, Near Floor, Aayakar Bhawan, Churchgate, Mumbai- Garware Plastics, 37/40, 400020. Subhash Road, Vile Parle (E)], Mumbai-400057. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcp0464B (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Chetan M. Kacha (Sr. Ar) Assessee By: Ms. Aastha Shah/Aamod Prabhudesai सुनवाई की तारीख / Date Of Hearing: 25/08/2022 घोषणा की तारीख /Date Of Pronouncement: 22/09/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By Revenue Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)- 17, Mumbai Dated 20.08.2019 For Ay. 2009-10. 2. At The Outset, The Ld. Ar Of The Assessee Brought To Our Notice That The Ld. Cit(A) Has Given Relief To The Assessee Against The Action Of The Ao Who Passed The Re-Assessment Order Dated 26.03.2015 U/S 143(3) R.W.S. 263 Of The Income Tax Act, 1961 (Hereinafter “The Act”). According To The Ld. Ar, The Ao Passed The Re-Assessment Order Dated 26.03.2015 Pursuant To The Order Of The Ld. Cit-07, Mumbai Passed U/S 263 Of The Act Dated 24.01.2014 Wherein The Ld. Cit Found Fault With The Action Of The Ao In Respect Of Original Assessment Framed U/S 143(3) Of The Act Dated 29.12.2011 Wherein The Ao A.Y. 2009-10 M/S. Navin Flourine International Ltd. Assessed The Total Income Of Assessee At Rs.71,09,93,779/-. The Ld Cit U/S 263 Of The Act Found Fault With The Original Assessment On The Following Four (4) Issues: -

For Appellant: Ms. Aastha Shah/Aamod PrabhudesaiFor Respondent: Shri Chetan M. Kacha (Sr. AR)
Section 143(3)Section 145ASection 154Section 263

IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VP AND SHRI ABY T. VARKEY, JM