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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)

Royal Rich Developers P.Ltd, Mumbai vs. DCIT Cen Cir 4(4), Mumbai

In the result, all the appeals filed by assessee is allowed and revenue’s appeal are dismissed

ITA 1316/MUM/2017[2006-07]Status: DisposedITAT Mumbai27 Jun 2022AY 2006-07

Bench: Shri Amit Shukla, Jm & Shri Gagan Goyal, Am 1. आयकरअपीलसं./ I.T.A. No. 1316/Mum/2017 (ननधधारणवर्ा / Assessment Year: 2006-07) & 2. आयकरअपीलसं./ I.T.A. No. 1316/Mum/2017 (ननधधारणवर्ा / Assessment Year: 2007-08) Royal Rich Developers Dcit Cc- 4(4), Central Range-4, Pvt. Ltd. 19Th Floor, Air India C/O- Suresh Velji Faria, बनाम/ Building, Nariman Point, Mahavir General Store, 154, Vs. Mumbai. Bora Bazar Street, Fort, Mumbai-400 001 स्थधयीलेखधसं./जीआइआरसं./ Pan No. Aadcr2578J (अपीलधथी/Appellant) (प्रत्यथी / Respondent) : 3. आयकरअपीलसं./ I.T.A. No. 2839/Mum/2017 (ननधधारणवर्ा / Assessment Year: 2006-07) & 4. आयकरअपीलसं./ I.T.A. No. 2840/Mum/2017 (ननधधारणवर्ा / Assessment Year: 2007-08) Dcit Cc- 4(4), Royal Rich Developers Central Range-4, Pvt. Ltd. 19Th Floor, Air India Building, बनाम/ C/O- Suresh Velji Faria, Nariman Point, Mumbai. Mahavir General Store, Vs. 154, Bora Bazar Street, Fort, Mumbai-400 001 (अपीलधथी/Appellant) (प्रत्यथी / Respondent) :

For Appellant: Shri Girish Dave & TanzilFor Respondent: Shri Dharmveer Yadav, Ld
Section 132(1)Section 132(4)Section 133ASection 148Section 271Section 271(1)(c)Section 68

supra) had to consider the following question of law which was framed for reference:- “[In] the assessment order or the order made under Sections 143(3) and 153C of the IT Act, [when] the Assessing Officer has clearly recorded satisfaction for the imposition of penalty on one or the other

Binod Kumar Singh, Mumbai vs. DCIT CC 18 & 19, Mumbai

In the result, appeal of the assessee is allowed and the appeal of the Revenue is dismissed

ITA 1479/MUM/2014[2008-09]Status: DisposedITAT Mumbai27 Jun 2022AY 2008-09

Bench: Shri Vikas Awasthy & Shri M.Balaganeshआअसं.7721/मुं/2012(िन.व. 2008-09) आअसं.1429/मुं/2014(िन.व. 2009-10) Sony Pictures Networks India Pvt. Ltd., (Formerly Known As Multi Screen Media Pvt. Ltd.), Interface Building 7, 4Th Floor, Malad Link Road, Malad (West), Mumbai-400064 Pan: Aabcs1728D ...... अपीलाथ"/Appellant बनाम Vs. The Acit, Central Circle-20, Room No. 402, Aayakarbhavan, M.K. Road, Mumbai-400020. ..... "ितवादी/Respondent आअसं.1178/मुं/2014(िन.व. 2009-10) The Acit, Central Circle-20, Room No. 402, ...... अपीलाथ"/Appellant Aayakarbhavan, M.K. Road, Mumbai-400020 बनाम Vs. Sony Pictures Networks India Pvt. Ltd., (Formerly Known As Multi Screen Media Pvt. Ltd.), Interface Building 7, 4Th Floor, Malad Link Road, Malad (West), Mumbai-400064 ..... "ितवादी/Respondent Pan: Aabcs1728D

For Appellant: Sh. Percy Pardiwala,Sr.Advocate with Sh. HitenChandeFor Respondent: S/Sh. Vijay Kumar-CIT-DR and Tejinder Pal Singh
Section 143(3)Section 144CSection 37(1)

order. ITA No. 7721/Mum/2012 – (AY 2008-09) 2. This appeal by the assessee is directed against the assessment order dated 31.10.2012 passed under section 143(3) read with section 144C of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’). 3. The assessee is a subsidiary of Multi

Multi Screen Media P.Ltd, Mumbai vs. Asst CIT Cen Cir 20, Mumbai

In the result, appeal of the assessee is allowed and the appeal of the Revenue is dismissed

ITA 1429/MUM/2014[2009-10]Status: DisposedITAT Mumbai27 Jun 2022AY 2009-10

Bench: Shri Vikas Awasthy & Shri M.Balaganeshआअसं.7721/मुं/2012(िन.व. 2008-09) आअसं.1429/मुं/2014(िन.व. 2009-10) Sony Pictures Networks India Pvt. Ltd., (Formerly Known As Multi Screen Media Pvt. Ltd.), Interface Building 7, 4Th Floor, Malad Link Road, Malad (West), Mumbai-400064 Pan: Aabcs1728D ...... अपीलाथ"/Appellant बनाम Vs. The Acit, Central Circle-20, Room No. 402, Aayakarbhavan, M.K. Road, Mumbai-400020. ..... "ितवादी/Respondent आअसं.1178/मुं/2014(िन.व. 2009-10) The Acit, Central Circle-20, Room No. 402, ...... अपीलाथ"/Appellant Aayakarbhavan, M.K. Road, Mumbai-400020 बनाम Vs. Sony Pictures Networks India Pvt. Ltd., (Formerly Known As Multi Screen Media Pvt. Ltd.), Interface Building 7, 4Th Floor, Malad Link Road, Malad (West), Mumbai-400064 ..... "ितवादी/Respondent Pan: Aabcs1728D

For Appellant: Sh. Percy Pardiwala,Sr.Advocate with Sh. HitenChandeFor Respondent: S/Sh. Vijay Kumar-CIT-DR and Tejinder Pal Singh
Section 143(3)Section 144CSection 37(1)

order. ITA No. 7721/Mum/2012 – (AY 2008-09) 2. This appeal by the assessee is directed against the assessment order dated 31.10.2012 passed under section 143(3) read with section 144C of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’). 3. The assessee is a subsidiary of Multi

Asst CIT Cen Cir 20, Mumbai vs. Multi Screen Media P.Ltd, Mumbai

In the result, appeal of the assessee is allowed and the appeal of the Revenue is dismissed

ITA 1178/MUM/2014[2009-10]Status: DisposedITAT Mumbai27 Jun 2022AY 2009-10

Bench: Shri Vikas Awasthy & Shri M.Balaganeshआअसं.7721/मुं/2012(िन.व. 2008-09) आअसं.1429/मुं/2014(िन.व. 2009-10) Sony Pictures Networks India Pvt. Ltd., (Formerly Known As Multi Screen Media Pvt. Ltd.), Interface Building 7, 4Th Floor, Malad Link Road, Malad (West), Mumbai-400064 Pan: Aabcs1728D ...... अपीलाथ"/Appellant बनाम Vs. The Acit, Central Circle-20, Room No. 402, Aayakarbhavan, M.K. Road, Mumbai-400020. ..... "ितवादी/Respondent आअसं.1178/मुं/2014(िन.व. 2009-10) The Acit, Central Circle-20, Room No. 402, ...... अपीलाथ"/Appellant Aayakarbhavan, M.K. Road, Mumbai-400020 बनाम Vs. Sony Pictures Networks India Pvt. Ltd., (Formerly Known As Multi Screen Media Pvt. Ltd.), Interface Building 7, 4Th Floor, Malad Link Road, Malad (West), Mumbai-400064 ..... "ितवादी/Respondent Pan: Aabcs1728D

For Appellant: Sh. Percy Pardiwala,Sr.Advocate with Sh. HitenChandeFor Respondent: S/Sh. Vijay Kumar-CIT-DR and Tejinder Pal Singh
Section 143(3)Section 144CSection 37(1)

order. ITA No. 7721/Mum/2012 – (AY 2008-09) 2. This appeal by the assessee is directed against the assessment order dated 31.10.2012 passed under section 143(3) read with section 144C of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’). 3. The assessee is a subsidiary of Multi

Multi Screen Media P. Ltd ( Formerly Knon As Set India P.Ltd), Mumbai vs. Asst Cen Cir 20, Mumbai

In the result, appeal of the assessee is allowed and the appeal of the Revenue is dismissed

ITA 7721/MUM/2012[2008-09]Status: DisposedITAT Mumbai27 Jun 2022AY 2008-09

Bench: Shri Vikas Awasthy & Shri M.Balaganeshआअसं.7721/मुं/2012(िन.व. 2008-09) आअसं.1429/मुं/2014(िन.व. 2009-10) Sony Pictures Networks India Pvt. Ltd., (Formerly Known As Multi Screen Media Pvt. Ltd.), Interface Building 7, 4Th Floor, Malad Link Road, Malad (West), Mumbai-400064 Pan: Aabcs1728D ...... अपीलाथ"/Appellant बनाम Vs. The Acit, Central Circle-20, Room No. 402, Aayakarbhavan, M.K. Road, Mumbai-400020. ..... "ितवादी/Respondent आअसं.1178/मुं/2014(िन.व. 2009-10) The Acit, Central Circle-20, Room No. 402, ...... अपीलाथ"/Appellant Aayakarbhavan, M.K. Road, Mumbai-400020 बनाम Vs. Sony Pictures Networks India Pvt. Ltd., (Formerly Known As Multi Screen Media Pvt. Ltd.), Interface Building 7, 4Th Floor, Malad Link Road, Malad (West), Mumbai-400064 ..... "ितवादी/Respondent Pan: Aabcs1728D

For Appellant: Sh. Percy Pardiwala,Sr.Advocate with Sh. HitenChandeFor Respondent: S/Sh. Vijay Kumar-CIT-DR and Tejinder Pal Singh
Section 143(3)Section 144CSection 37(1)

order. ITA No. 7721/Mum/2012 – (AY 2008-09) 2. This appeal by the assessee is directed against the assessment order dated 31.10.2012 passed under section 143(3) read with section 144C of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’). 3. The assessee is a subsidiary of Multi

Jt. CIT (OSD), CC-7(2), Mumbai vs. M/S. Andhra Expressway Ltd, Mumbai

In the result, both the appeals filed by the revenue stands dismissed

ITA 1588/MUM/2021[2014-15]Status: DisposedITAT Mumbai24 Jun 2022AY 2014-15

Bench: Shri G. S. Pannu & Shri Amit Shukla, Jm आयकरअपीलसं./ I.T.A. No. 1588/Mum/2021 (ननधधारणवर्ा / Assessment Year: 2014-15) & आयकरअपीलसं./ I.T.A. No. 1589/Mum/2021 (ननधधारणवर्ा / Assessment Year: 2013-14) Jcit (Osd), Cc-7(2), M/S Andhra Expressway Ltd. R. No. 655, Aayakar बनाम/ Ground Floor, Gammon Bhavan, M. K. Road, House, Veer Savarkar Vs. Mumbai-400020 Marg, Prabhadevi, Mumbai-400 025 स्थधयीलेखधसं./जीआइआरसं./ Pan No. Aadca3577E (अपीलधथी/Appellant) (प्रत्यथी / Respondent) : अपीलधथीकीओरसे/ Appellant By : Smt. Shailja Rai, Ld. Dr प्रत्यथीकीओरसे/Respondent By Shri Rakesh Joshi, Ld. Ar : सुनवधईकीतधरीख/ : 01.06.2022 Date Of Hearing घोर्णधकीतधरीख / : 24.06.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeals Have Been Filed By The Revenue Against The Separate Impugned Order Of Even Date 29.06.2021, Passed By 2

For Appellant: Smt. Shailja Rai, Ld. DR
Section 143(3)Section 32Section 32(1)(ii)Section 80I

course claiming deduction under section 80IA of the Act in respect of BOT project. Assessments for these assessment years were originally completed under section 143(3) of the Act rejecting assessee's claim of deduction under section 80IA of the Act on the ground that strengthening and widening ... allowed the deduction under section 80IA of the Act. Though, in assessment years 2007-08 and 2008- 09 while completing the assessments under section 143(3) of the 15 I.T.A. No. 1588 & 1589/Mum/2021 M/s Andhra Expressway Ltd. Act, the Assessing Officer disallowed the deduction under section 80IA

M/S Anaya Global Suppliers Pvt Ltd., Mumbai vs. ITO 9(1)(3), Mumbai

In the result, the appeal filed by the assessee stands allowed

ITA 911/MUM/2020[2015-16]Status: DisposedITAT Mumbai24 Jun 2022AY 2015-16

Bench: Shri G. S. Pannu & Shri Amit Shukla, Jm आयकरअपीलसं./ I.T.A. No. 911/Mum/2020 (ननधधारणवर्ा / Assessment Year: 2015-16) Ito-9(1)(3), M/S Anaya Global Mumbai, Suppliers Pvt. Ltd., Pin Code-400 099 3Rd Floor, Subham बनाम/ Centre-1, 491 Cardinal Gracious Road,, Nr. Vs. Holy Family Church, Andheri(E), Mumbai-400099 स्थधयीलेखधसं./जीआइआरसं./ Pan No. Aaack5044K (अपीलधथी/Appellant) (प्रत्यथी / Respondent) : अपीलधथीकीओरसे/ Appellant By : None प्रत्यथीकीओरसे/Respondent By : Shri Mehul Jain, Ld. Dr सुनवधईकीतधरीख/ : 01.06.2022 Date Of Hearing घोर्णधकीतधरीख / : 24.06.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeal Has Been Filed By The Assessee Against The Impugned Order Dated 30.09.2019 Passed By Ld. Cit (A)-16, Mumbai In Relation To Penalty Proceedings U/S 271(1)(B) Of Rs.

For Appellant: NoneFor Respondent: Shri Mehul Jain, Ld. DR
Section 142(1)Section 143(3)Section 271(1)(b)Section 271(1)(c)

IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI G. S. PANNU, PRESIDENT & SHRI AMIT SHUKLA, JM आयकरअपीलसं