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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, Central Circle vs. Aryan Arcade Limited, Rajkot

ITA 229/RJT/2023[2019-20]Status: DisposedITAT Rajkot19 Dec 2025AY 2019-20

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआ. (खो और ज).सं./It(Ss)A Nos.14/Rjt/2024 (निर्धारण वर्ष /Assessment Year: (2014-15) Deputy Commissioner Of Income बनाम Shri Gopal Bhupendra Chudasama, Tax, Central Circle-1, “Amruta /Vs. Shop 10, Om Shivalik, 8 Chandan Estate", 2Nd Floor, M.G. Road, Park, Nr. Paradise Hall, Rajkot-360 Rajkot-360 001 005 (Gujarat) स्थायी लेखा सं./जीआइआरसं./Pan/Gir No.: Ablpc 5612 L (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) आ. (खो और ज). सं./It(Ss)A Nos.63 To 65/Rjt/2023 (निर्धारण वर्ष/Assessment Years: (2016-17 To 2018-19) M/S Aryan Arcade Ltd. Deputy Commissioner Of Income Tax, Central Circle-1, “Amruta | बनाम Estate", 2Nd Floor, M.G. Road, /Vs. Rajkot-360 001 Iscon Mega Mall, Basement, Nana Mauva, Main Road, Of 150 Ft, Ring Road, Opp. Nehru Nagar Society, Rajkot-360 009 (Guj) स्थायी लेखा सं./जी आइआरसं./Pan/Gir No.: Aafca 0162 P (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) आयकर अपील सं./Ita Nos.229/Rjt/2023 (निर्धारण वर्ष/Assessment Year: (2019-20) Deputy Commissioner Of Income Tax, Central Circle-1, “Amruta | बनाम M/S Aryan Arcade Ltd. Estate", 2Nd Floor, M.G. Road, /Vs. Iscon Mega Mall, Basement, Nana Rajkot-360001 Mauva, Main Road, Of 150 Ft, Ring Road, Opp. Nehru Nagar Society, Rajkot-360 009(Guj) स्थायी लेखासं./जी आइआरसं./Pan/Gir No.: Aafca 0162 P (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) निर्धारिती की ओर से / Assessee By : Shri Maneesh Upnejja, Ld. Ar & Shri Baldev Raj, Ld. Ar राजस्व की ओर से /Revenue By :Shri Sanjay Punglia, Ld. Cit-Dr सुनवाई की तारीख / Date Of Hearing : 25/09/2025 घोषणा की तारीख/Date Of Pronouncement : 19/12/2025 It(Ss)A Nos. 14/Rjt/2024, 63-65/Rjt/2023 & Ita No.229/Rjt/2023, Ays 14-15, 16-17 To 19-20 Gopal B Chudasama & Aryan Arcade Ltd. आदेश/Order Per Bench: This Is Bunch Of Five Appeals By The Revenue, Pertaining To Separate

For Appellant: Shri Maneesh Upnejja, Ld. AR &For Respondent: Shri Sanjay Punglia, Ld. CIT-DR
Section 143(3)

Appeals)-11, Ahmedabad (for short ‘Ld. CIT(A)', which in turn arise, out of separate assessment orders passed by the Assessing Officer under section 143(3)/153A r.w.s. 143(3) of the Income Tax Act, 1961 (in short ‘the Act'). 2. Since, the issues involved in all the appeals

Bonthula Hari Venkata Krishna, Srikakulam vs. ACIT, Circle-4(1), Visakhapatnam

Appeal is allowed in terms of our aforesaid observations

ITA 581/VIZ/2025[2017-18]Status: DisposedITAT Visakhapatnam19 Dec 2025AY 2017-18

Bench: Shri Ravish Sood & Shri Balakrishnan S.आ.अपी.सं /Ita No.581/Viz/2025 (िनधा"रण वष"/Assessment Year: 2017-18) Bonthula Hari Venkata Vs. The Asst. Commissioner Krishna, Of Income Tax, Visakhapatnam. Circle-4(1), Pan: Agfpb8358K Visakhapatnam. (Appellant) (Respondent) िनधा"रती "ारा/Assessee By: Shri Gvn Hari, Advocate राज" व "ारा/Revenue By: Dr. Aparna Villuri, Sr. Ar सुनवाई की तारीख/Date Of 03/12/2025 Hearing: घोषणा की तारीख/Date Of 19/12/2025 Pronouncement: आदेश / Order Per. Ravish Sood, Jm :

For Appellant: Shri GVN Hari, AdvocateFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 143(3)Section 68

National Faceless Appeal Centre, Delhi, dated 22/07/2025, which in turn arises from the order passed by the Assessing Officer (for short, “AO”) under Section 143(3) of the Income-tax Act, 1961 (for short, “Act”), dated 21/12/2019, for the Assessment Year 2017-18. 2 Bonthula Hari Venkata Krishna vs. ACIT ... also held by the AO as unexplained cash credit under section 68 of the Act. 6. Accordingly, the AO vide his order under section 143(3) of the Act, dated 21/12/2019, determined the income of the assessee at Rs.1,85,32,322/-. 7. Aggrieved, the assessee carried the matter