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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)

Mr. Santokumar Gograj Adukia, Mumbai vs. Pr. CIT-17, Mumbai

In the result, the appeal filed by the assessee is hereby allowed

ITA 990/MUM/2021[202-13]Status: DisposedITAT Mumbai18 Feb 2022

Bench: Shri Pramod Kumar, Vp & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 990/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2012-13) Mr. Santosh Kumar Gograj बिधम/ Pcit-17 Room No.120, 1St Floor, Adukia Vs. B-401 Twin Apartment, Kautilya Bhavan, C-41 To C- Marve Road, Opp. Marve 43, G Block, Bandra Kurla Nsg. Home,Malad- Complex, Bandra (E), Mumbai-400064. Mumbai-400051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaapa7459F (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee By: Shri Shailesh Bandi Revenue By: Shri A. K. Kardam (Dr) सुनवाई की तारीख / Date Of Hearing: 15/12/2021 घोषणा की तारीख /Date Of Pronouncement: 18/02/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 27.03.2021 Passed By The Principal Commissioner Of Income Tax - 17 Mumbai [Hereinafter Referred To As The “Pcit)”] Relevant To The A.Y.2012- 13 In Which The Principal Commissioner Of Income Tax-17 Has Invoked The Provisions U/S 263 Of The I.T. Act, 1961. 2. The Assessee Has Raised The Following Grounds: - “1. On The Facts & Circumstances Of The Case & In Law, The Ld. Pr. C.I.T, Mumbai-17, Has Grossly Erred In Passing An Order U/S 263 Of The I.T Act, Without Providing An Opportunity Of Personal Hearing, Which Is Against The Principles Of Natural Justice & Is Bad In Law.

For Appellant: Shri Shailesh BandiFor Respondent: Shri A. K. Kardam (DR)
Section 139(1)Section 143(3)Section 147Section 148Section 263Section 69ASection 69C

IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VP AND SHRI AMARJIT SINGH, JM आयकर

DCIT, CC-7(3), Mumbai vs. M/S Classic Creations Impex Pvt Ltd., Mumbai

ITA 4585/MUM/2019[2009-10]Status: DisposedITAT Mumbai18 Feb 2022AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील िं./ I.T.A. No. 4585/Mum/2019 (धििाारण वर्ा / Assessment Year: 2009-10 Dcit, Cc – 7(3), M/S Classic Creations Impex Pvt. Ltd. बिाम K-Wing, 3Rd Floor, Tex Centre R. No. 655, Aaykar Bhavan M. K. Road, Mumbai-400 020 (Next To Hdfc Bank), Chandivali, / Vs. Andheri(W), Mumbai-400 072 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aabcc-3350-M (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri Rushabh Mehta – Ld. Ar Revenue By : Shri Dharamvir Singh – Ld. Dr ुनवाई की तारीख/ : 24/11/2021 Date Of Hearing घोषणा की तारीख / : 18/02/2022 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 2009-10 Arises Out Of The Order Of Learned Commissioner Of Income-Tax (Appeals)-49, Mumbai [Cit(A)] Dated 12/04/2019 In The Matter Of Assessment Framed By Learned Assessing Officer (Ao) U/S 143(3) R.W.S. 147 On 19/12/2016. The Sole Ground Urged By The Revenue Read As Under: - In The Circumstances & On The Facts Of The Case & In Law, The Cit(A) Has Erred In Deleting The Addition Of Rs.3,23,50,000/- Made By The Ao As Unexplained Cash Credit Received From M/S. Emma Auto Ancillary Pvt. Ltd. In The Form Of Share

For Appellant: Shri Rushabh Mehta – Ld. ARFor Respondent: Shri Dharamvir Singh – Ld. DR
Section 131Section 132Section 143(1)Section 143(3)Section 148Section 68

1 आयकर अपीलीय अधिकरण “सी” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI माननीय श्री

ITO 1(3)(2), Mumbai vs. Suntech Peripherals P.Ltd, Mumbai

The appeal stands dismissed

ITA 3502/MUM/2017[2012-13]Status: DisposedITAT Mumbai18 Feb 2022AY 2012-13

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील िं./ I.T.A. No. 3502/Mum/2017 (धििाारण वर्ा / Assessment Year: 2012-13 Ito – 1(3)(2) M/S Suntech Peripherals Pvt. Ltd. 5Th Floor, R. No. 541 बिाम 2-B, Prem Kutir, 177 Aaykar Bhavan, M. K. Road Babubhai Chinoi Road / Vs. Mubmai-400 020 Marine Drive, Mumbai-400 020 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aabcs-6873-P (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri Prakash Jotwani – Ld. Ar Revenue By : Shri Hoshang Boman Irani – Ld. Dr ुनवाई की तारीख/ : 24/11/2021 Date Of Hearing घोषणा की तारीख / : 18/02/2022 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 2012-13 Arises Out Of The Order Of Learned Commissioner Of Income-Tax (Appeals)-3, Mumbai [Cit(A)], Dated 28/02/2017 In The Matter Of Assessment Framed By Ld. Ao U/S 143(3) On 30/03/2015. The Grounds Raised By The Revenue Read As Under: - 1. On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Was Erred In Deleting The Addition Of Share Premium Received On The Ground That It Was A Capital Receipt When In Reality There Is Accretion To Assets Without A Corresponding Increase In Claimable Liability (Shares & Premium Reserve) & Therefore Determining The Nature Of Such Receipt Of Share Premium As Income On It Remaining

For Appellant: Shri Prakash Jotwani – Ld. ARFor Respondent: Shri Hoshang Boman Irani – Ld. DR
Section 143(3)Section 68

1 आयकर अपीलीय अधिकरण “जी” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI माननीय श्री

Sir Ratan Tata Trust, Mumbai vs. CIT (Exemption), Mumbai

ITA 773/MUM/2021[2016-17]Status: DisposedITAT Mumbai16 Feb 2022AY 2016-17

Bench: Shri G. S. Pannu & Shri Vikas Awasthyआअसं. 773/मुं/2021 (िन.व.2016-17) Sir Ratan Tata Trust, Bombay House, 24, Homi Modi Street, Fort, Mumbai-400001. Pan: Aaats1013P ...... अपीलाथ" /Appellant बनाम Vs. Cit (Exemptions), Room No.617, 6Th Floor, Piramal Chambers, Lalbaug, Parel, Mumbai-400012 ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : Sh. Sukhsagar Syal, Advocate "ितवादी "ारा/Respondent By : Sh. Amol Kirtane, Cit-Dr सुनवाई की ितिथ/ Date Of Hearing : 15/12/2021 घोषणा की ितिथ/ Date Of Pronouncement : 16/02/2022 आदेश/ Order

For Appellant: Sh. Sukhsagar Syal, AdvocateFor Respondent: Sh. Amol Kirtane, CIT-DR
Section 11(5)Section 143(3)Section 263

made detailed enquiries with respect to investment in shares by the assessee, hence, the assessment order dated 04.12.2018 passed under section 143(3) of the Act is erroneous in so far as prejudicial to the interest of Revenue. The ld. Counsel for the assessee submitted that for similar reasons ... interest of revenue. 7.2. In the light of the discussion in the preceding paragraphs, | am convinced that the order dated 04.12.2018 passed under section 143(3) of the Income Tax Act, for the assessment year 2016-17 is erroneous in so far as it is prejudicial to the interests