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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 Nanobi Data and Analytics Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax Circle-5(1)(1), Bangalore

In the result the appeal filed by assessee stands partly allowed

ITA 472/BANG/2017[2013-14]Status: DisposedITAT Bangalore07 Mar 2022AY 2013-14

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2013-14 M/S. Nanobi Data & Analytics Pvt. Ltd., The Deputy No. 1289/1090/E, Commissioner Of 18Th Cross, 3Rd Sector, Income Tax, Vs. Hsr Layout, Circle – 5(1)(1), Bangalore – 560 102. Bangalore. Pan: Aadcn8822F Appellant Respondent : Shri S.V. Ravishankar, Assessee By Advocate : Capt. Pradeep Shoury Arya, Revenue By Addl. Cit (Dr) Date Of Hearing : 21-12-2021 Date Of Pronouncement : 07-03-2022 Order Per Beena Pillaipresent Appeal Is Filed By Assessee Against Order Dated 11/11/2016 By The Ld.Cit(A)-5, Bangalore For Assessment Year 2013-14 On Following Grounds Of Appeal: “1. The Order Of The Learned Commissioner Of Income Tax (Appeals) In So Far It Is Against The Appellant, Is Opposed To Law, Equity, Weight Of Evidence, Probabilities, Facts Of & The Circumstances In The Appellant'S Case. 2. The Learned Commissioner Of Income Tax (Appeals) Is Not Justified In Not Giving The Appellant A Reasonable Opportunity Of Being Heard In The Impugned Matter. 3. That Notice Under Section 143(2) Having Been Served After The Expiry Of Time Limit Stipulated Under Section 143(2) Is Time Barred & Hence Bad In Law & The Order

For Respondent: Shri S.V. Ravishankar
Section 142(1)Section 143(2)Section 143(3)Section 56(1)(vii)

IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL

Altran Technologies India Pvt Ltd, Bengaluru vs. Deputy Commissioner of Income Tax, Circle-1(1)(1), Bengaluru

In the result the appeal filed by assessee stands partly allowed

ITA 2904/BANG/2017[2013-14]Status: DisposedITAT Bangalore07 Mar 2022AY 2013-14

Bench: Shri. B.R. Baskaran & Smt. Beena Pillaiit(Tp)A No. 2904/Bang/2017 Assessment Year : 2013-14 M/S. Altran Technologies India Pvt. Ltd., C/O Ernst & Young Llp, The Deputy Ground & 1St Floor, Commissioner Of Income ‘A’ Wing, Divyasree Chambers, Tax, Vs. #11, O’ Shaughnessy Road, Circle – 1 (1)(1), Langford Gardens, Bangalore. Bangalore – 560 025. Pan: Aaaca7125R Appellant Respondent Assessee By : Shri Nageswar Rao, Advocate Revenue By : Shri Pradeep Kumar, Cit-Dr Date Of Hearing : 27-12-2021 Date Of Pronouncement : 07-03-2022 Order Per Beena Pillaipresent Appeal Is Filed By Assessee Against The Final Assessment Order Dated 31/10/2017 Passed By The Ld.Dcit, Circle – 1(1)(1), Bangalore For Assessment Year 2013-14 On Following Grounds Of Appeal: “Based On The Facts & Circumstances Of The Case & In Law, Altran Technologies India Private Limited (The 'Appellant') Respectfully Craves Leave To Prefer An Appeal Against The Order Passed By The Learned Assessing Officer (Hereinafter Referred To As The 'Id. Ao') Under Section 143(3) Read With Section 144C Of The Income-Tax Act, 1961 (The 'Act') Pursuant To The Directions Issued By The Hon'Ble Dispute Resolution Panel (`Drp') On The Following Grounds:

For Appellant: Shri Nageswar Rao, AdvocateFor Respondent: Shri Pradeep Kumar, CIT-DR
Section 133(6)Section 143(3)Section 144C

craves leave to prefer an appeal against the order passed by the learned Assessing Officer (hereinafter referred to as the 'Id. AO') under section 143(3) read with section 144C of the Income-tax Act, 1961 (the 'Act') pursuant to the directions issued by the Hon'ble Dispute Resolution Panel

Amicrop Management India Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax Circle-1(1)(2), Bangalore

In the result appeals filed by assessee for assessment years

ITA 2171/BANG/2017[2013-14]Status: DisposedITAT Bangalore07 Mar 2022AY 2013-14

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiit(Tp)A No. 210/Bang/2017 Assessment Year : 2012-13 M/S. Amicorp Management India Pvt. Ltd., Unit No. 701 & 702, The Income Tax Officer, 7Th Floor, Campus 6B, Ward – 1 (1)(3), Rmz Ecoworld, Sarjapur, Bangalore. Marathalli Outer Ring Road, Vs. Bangalore – 560 103. Pan: Aafca1468C Appellant Respondent & It(Tp)A No. 2171/Bang/2017 Assessment Year : 2013-14 M/S. Amicorp Management India Pvt. Ltd., The Deputy Unit No. 701 & 702, Commissioner Of 7Th Floor, Campus 6B, Income Tax, Rmz Ecoworld, Sarjapur, Circle – 1 (1)(2), Marathalli Outer Ring Road, Vs. Bangalore. Bangalore – 560 103. Pan: Aafca1468C Appellant Respondent Assessee By : Ms. Sherry Goyal, Advocate Revenue By : Shri Sanjay Kumar, Cit Dr Date Of Hearing : 21-12-2021 Date Of Pronouncement : 07-03-2022

For Appellant: Ms. Sherry Goyal, AdvocateFor Respondent: Shri Sanjay Kumar, CIT DR
Section 115JSection 143(3)Section 144CSection 144C(13)Section 234BSection 271(1)(c)

leave to prefer an appeal against the assessment order passed by the learned Assessing Officer [hereinafter referred to as the "learned A0] under section 143(3) read with section 144C of the Income-tax Act, 1961 ("the Act") on the following grounds: That on the facts and circumstances ... leave to prefer an appeal against the assessment order passed by the learned Assessing Officer [hereinafter referred to as the "learned AO"] under section 143(3) read with section 144C(13) of the Income-tax Act, 1961 ("the Act") on the following grounds: That on the facts and circumstances

Amicrop Management India Private Limited, Bangalore vs. Income Tax Officer, Ward - 1(1)(3), Bangalore

In the result appeals filed by assessee for assessment years

ITA 210/BANG/2017[2012 -2013]Status: DisposedITAT Bangalore07 Mar 2022

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiit(Tp)A No. 210/Bang/2017 Assessment Year : 2012-13 M/S. Amicorp Management India Pvt. Ltd., Unit No. 701 & 702, The Income Tax Officer, 7Th Floor, Campus 6B, Ward – 1 (1)(3), Rmz Ecoworld, Sarjapur, Bangalore. Marathalli Outer Ring Road, Vs. Bangalore – 560 103. Pan: Aafca1468C Appellant Respondent & It(Tp)A No. 2171/Bang/2017 Assessment Year : 2013-14 M/S. Amicorp Management India Pvt. Ltd., The Deputy Unit No. 701 & 702, Commissioner Of 7Th Floor, Campus 6B, Income Tax, Rmz Ecoworld, Sarjapur, Circle – 1 (1)(2), Marathalli Outer Ring Road, Vs. Bangalore. Bangalore – 560 103. Pan: Aafca1468C Appellant Respondent Assessee By : Ms. Sherry Goyal, Advocate Revenue By : Shri Sanjay Kumar, Cit Dr Date Of Hearing : 21-12-2021 Date Of Pronouncement : 07-03-2022

For Appellant: Ms. Sherry Goyal, AdvocateFor Respondent: Shri Sanjay Kumar, CIT DR
Section 115JSection 143(3)Section 144CSection 144C(13)Section 234BSection 271(1)(c)

leave to prefer an appeal against the assessment order passed by the learned Assessing Officer [hereinafter referred to as the "learned A0] under section 143(3) read with section 144C of the Income-tax Act, 1961 ("the Act") on the following grounds: That on the facts and circumstances ... leave to prefer an appeal against the assessment order passed by the learned Assessing Officer [hereinafter referred to as the "learned AO"] under section 143(3) read with section 144C(13) of the Income-tax Act, 1961 ("the Act") on the following grounds: That on the facts and circumstances

DCIT 8(2)(2), Mumbai vs. M/S Sprit Infrapower & Multiventures Pvt. Ltd (Successor to M/S Premier Finance & Trading Co. Ltd.), Mumbai

In the result, the appeal filed by the revenue is dismissed in terms indicated above

ITA 3031/MUM/2019[2012-13]Status: DisposedITAT Mumbai03 Mar 2022AY 2012-13

Bench: Shri Pramod Kumar, Vp & Ms. Kavitha Rajagopal, Jm (Virtual Court Hearing) आयकरअपीलसं./ I.T.A. No. 3031/Mum/2019 (निर्धारणवर्ा / Assessment Year: 2010-11) M/S Spirit Infrapower & Dcit-8(2)(2) R. No. 625, 6Th Floor, Multiventures Pvt. Ltd. (Successor To M/S Premier Aayakar Bhavan, M. K. Finance & Trading Co. Road, Mumbai-400 020 बिधम/ Ltd.) Vs. 18Th Floor, A-Wint, Marathon Futurex, N. M. Joshi Marg, Lower Parel, Mumbai-400 013 स्थायीलेखासं./जीआइआरसं./ Pan No. Aalcs5905J (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant Shri Jay Bhansali, Ld. Ar : By प्रत्यथीकीओरसे/Respondent : Shri Hoshang B. Irani, Ld. Dr By सुनवाईकीतारीख/ : 31.01.2022 Date Of Hearing घोषणाकीतारीख / : 03/03/2022 Date Of Pronouncement आदेश / O R D E R Per Kavitha Rajagopal: The Present Appeal Filed By The Revenue Challenging The Order Dated 04.12.2018 Passed By Ld. Commissioner Of Income

For Respondent: Shri Hoshang B. Irani, Ld
Section 143(3)Section 271(1)(c)Section 292BSection 36(1)(iii)

IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VP, & Ms. KAVITHA RAJAGOPAL, JM (Virtual Court

DCIT 8(2)(2), Mumbai vs. M/S Sprit Infrapower & Multiventures Pvt. Ltd (Successor to M/S Premier Finance & Trading Co. Ltd.), Mumbai

In the result, the appeal filed by the revenue is dismissed in terms indicated above

ITA 3028/MUM/2019[2010-11]Status: DisposedITAT Mumbai03 Mar 2022AY 2010-11

Bench: Shri Pramod Kumar, Vp & Ms. Kavitha Rajagopal, Jm (Virtual Court Hearing) आयकरअपीलसं./ I.T.A. No. 3028/Mum/2019 (निर्धारणवर्ा / Assessment Year: 2010-11) M/S Spirit Infrapower & Dcit-8(2)(2) R. No. 625, 6Th Floor, Multiventures Pvt. Ltd. (Successor To M/S Premier Aayakar Bhavan, M. K. Finance & Trading Co. Road, Mumbai-400 020 बिधम/ Ltd.) Vs. 18Th Floor, A-Wint, Marathon Futurex, N. M. Joshi Marg, Lower Parel, Mumbai-400 013 स्थायीलेखासं./जीआइआरसं./ Pan No. Aalcs5905J (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant Shri Jay Bhansali, Ld. Ar : By प्रत्यथीकीओरसे/Respondent : Shri Hoshang B. Irani, Ld. Dr By सुनवाईकीतारीख/ : 31.01.2022 Date Of Hearing घोषणाकीतारीख / : 03.03.2022 Date Of Pronouncement आदेश / O R D E R Per Kavitha Rajagopal: The Present Appeal Filed By The Revenue Challenges The Order Dated 04.12.2018 Passed By Ld. Commissioner Of Income

For Respondent: Shri Hoshang B. Irani, Ld
Section 143(3)Section 292BSection 3

IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VP, & Ms. KAVITHA RAJAGOPAL, JM (Virtual Court

25Fps Media Pvt. Ltd., Mumbai vs. ITO, Range -6(3)(1), Mumbai

In the result, the appeal filed by the assessee is hereby allowed and the appeal filed by the revenue is hereby dismissed

ITA 3085/MUM/2018[2012-13]Status: DisposedITAT Mumbai02 Mar 2022AY 2012-13

Bench: Shri Amarjit Singh, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No. 2798/Mum/2018 (निर्धारण वर्ा / Assessment Year:2012-13) Ito, Range-6(3)(1) बिधम/ 25Fps Media Pvt. Ltd. Room No.524, 5Th Floor, 18Th Floor, Marathon Futurex, Vs. Aayakar Bhavan, Mumbai- N. M. Joshi Marg, Lower 400020. Parel, Mumbai-400013. & आयकर अपील सं/ I.T.A. No. 3085/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2012-13) बिधम/ 25Fps Media Pvt. Ltd. Ito, Range-6(3)(1) 18Th Floor, Marathon Futurex, Room No.524, 5Th Floor, Vs. N. M. Joshi Marg, Lower Aayakar Bhavan, Mumbai- Parel, Mumbai-400013. 400020. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacz2076J (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Percy Pardiwala & Madhur Aggarwal Revenue By: Shri Achal Sharma (Dr) सुनवाई की तारीख / Date Of Hearing: 27/01/2022 घोषणा की तारीख /Date Of Pronouncement: 02/03/2022 आदेश / O R D E R Per Amarjit Singh (Jm): The Assessee As Well As Revenue Have Filed The Above Mentioned Appeals Against The Order Dated 28.02.2018 Passed By The Commissioner Of Income Tax (Appeals) -12, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2012-13. Ita. No.2798/Mum/2018 2. The Revenue Has Filed The Present Appeal Against The Order Dated 28.02.2018 Passed By The Commissioner Of Income Tax (Appeals) -12, Mumbai Relevant To The A.Y.2012-13. 3085/M/2018 A.Y. 2012-13 3. The Revenue Has Raised The Following Grounds: -

For Appellant: Shri Percy Pardiwala & MadhurFor Respondent: Shri Achal Sharma (DR)
Section 143(3)Section 14ASection 37Section 56(1)

IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, JM AND SHRI AMARJIT SINGH, AM आयकर

ITO 6(3)(1), Mumbai vs. 25 Fps Media Pvt. Ltd., Mumbai

In the result, the appeal filed by the assessee is hereby allowed and the appeal filed by the revenue is hereby dismissed

ITA 2798/MUM/2018[2012-13]Status: DisposedITAT Mumbai02 Mar 2022AY 2012-13

Bench: Shri Amarjit Singh, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No. 2798/Mum/2018 (निर्धारण वर्ा / Assessment Year:2012-13) Ito, Range-6(3)(1) बिधम/ 25Fps Media Pvt. Ltd. Room No.524, 5Th Floor, 18Th Floor, Marathon Futurex, Vs. Aayakar Bhavan, Mumbai- N. M. Joshi Marg, Lower 400020. Parel, Mumbai-400013. & आयकर अपील सं/ I.T.A. No. 3085/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2012-13) बिधम/ 25Fps Media Pvt. Ltd. Ito, Range-6(3)(1) 18Th Floor, Marathon Futurex, Room No.524, 5Th Floor, Vs. N. M. Joshi Marg, Lower Aayakar Bhavan, Mumbai- Parel, Mumbai-400013. 400020. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacz2076J (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Percy Pardiwala & Madhur Aggarwal Revenue By: Shri Achal Sharma (Dr) सुनवाई की तारीख / Date Of Hearing: 27/01/2022 घोषणा की तारीख /Date Of Pronouncement: 02/03/2022 आदेश / O R D E R Per Amarjit Singh (Jm): The Assessee As Well As Revenue Have Filed The Above Mentioned Appeals Against The Order Dated 28.02.2018 Passed By The Commissioner Of Income Tax (Appeals) -12, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2012-13. Ita. No.2798/Mum/2018 2. The Revenue Has Filed The Present Appeal Against The Order Dated 28.02.2018 Passed By The Commissioner Of Income Tax (Appeals) -12, Mumbai Relevant To The A.Y.2012-13. 3085/M/2018 A.Y. 2012-13 3. The Revenue Has Raised The Following Grounds: -

For Appellant: Shri Percy Pardiwala & MadhurFor Respondent: Shri Achal Sharma (DR)
Section 143(3)Section 14ASection 37Section 56(1)

IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, JM AND SHRI AMARJIT SINGH, AM आयकर