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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. Acusis Software India Private Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle-1(1)(2), Bengaluru

ITA 2702/BANG/2017[2013-14]Status: DisposedITAT Bangalore01 Feb 2022AY 2013-14

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiit(Tp)A No. 2702/Bang/2017 Assessment Year : 2013-14 M/S. Acusis Software India The Deputy Pvt. Ltd., Commissioner Of No. 17/2, Dollars Chamber, Income Tax, Lalbagh Road, Circle – 1(1)(2), Bangalore – 560 027. Bangalore. Vs. Pan: Aadca2415P Appellant Respondent Assessee By : Shri Chavali Narayan, Ca : Shri Sumer Singh Meena, Cit Revenue By (Dr) Date Of Hearing : 01-02-2022 Date Of Pronouncement : 01-02-2022 Order Per Beena Pillaipresent Appeal By The Assessee Has Been Filed By Assessee Against The Final Assessment Order 12.10.2017 Passed By The Ld.Dcit, Circle-1(1)(2), Bangalore Relating To Assessment Year 2013-14 On Following Revised & Modified Grounds Of Appeal: “Based On The Facts & Circumstances Of The Case & In Law. Acusis Software India Private Limited (Hereinafter Referred To As 'Appellant). Respectfully Craves Leave To Prefer An Appeal Against The Appeal Order Passed By The Learned Assessing Officer [Hereinafter Referred To As The 'Learned Ao'] Under Section 143(3) Read With Section 144C Of The Income-Tax Act. 1961 ('The Act') On The Following Grounds:

For Appellant: Shri Chavali Narayan, CA
Section 133(6)Section 143(3)Section 144CSection 271(1)(c)

leave to prefer an appeal against the appeal order passed by the learned Assessing Officer [hereinafter referred to as the 'learned AO'] under section 143(3) read with section 144C of the Income-tax Act. 1961 ('the Act') on the following grounds: Page

Breach Candy Hospital Trust, Mumbai vs. CIT (Exemptions), Mumbai

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

ITA 807/MUM/2021[2015-16]Status: DisposedITAT Mumbai31 Jan 2022AY 2015-16

Bench: Shri S Rifaur Rahman & Shri Pavan Kumar Gadalebreach Candy Hospital Vs. Cit (Exemptions) Trust, Room, Mp/ 617, 6Th 60, Bhulabhai Desai Floor, Piramal Road, Mumbai – Chambers, Lalbaug, 400026. Parel, Mumbai – 400012 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaatb0214D Appellant .. Respondent Appellant By : Shri.Ketan Ved. Ar Respondent By : Shri. Mahesh Akhade. Dr Date Of Hearing 18.01.2022 Date Of Pronouncement 31.01.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed An Appeal Against The Order Of The Commissioner Of Income Tax (Exemptions), Mumbai Passed U/S 263 Of The Act Dated 19.03.2021.The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri.Ketan Ved. ARFor Respondent: Shri. Mahesh Akhade. DR
Section 11Section 143(3)Section 263

erred in holding that the assessment order dated 20 December 2017 passed by the Breach Candy Hospital Trush, Mumbai. Assessing Officer under section 143(3) is erroneous in so far as the same is prejudicial to the interests of revenue. 1.2. The learned CIT failed to appreciate that the conditions ... issue without giving finding in his order as to how the assessment order dated 20 December 2017 passed by the Assessing Officer under section 143(3) has resulted into loss of revenue and therefore the assessment order is erroneous in so far as the same is prejudicial to the interests

Dy CIT - 32(1), Mumbai vs. Naresh Traders & Suresh Traders (Joint Venture), Mumbai

In the result the grounds of appeal raised by the assessee is allowed

ITA 448/MUM/2021[2009-10]Status: DisposedITAT Mumbai31 Jan 2022AY 2009-10

Bench: Pramod Kumar, Vp & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 448/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2009-10) Dcit-32(1) बिधम/ Naresh Traders & Suresh Room No.702, 7Th Floor, Traders (Joint Venture) Vs. Kautilya Bhavan, Bandra 39A, Ganjawala Apt., Svp Kurla Complex, Bandra (E), Road, Borivali (W), Mumbai-400051. Mumbai-400092. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaaan4364R (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Anant N. Pai Revenue By: Shri C. T. Mathews (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 07/12/2021 घोषणा की तारीख /Date Of Pronouncement: 31/01/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 11.02.2020 Passed By The Commissioner Of Income Tax (Appeals) -44, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2009- 10. 2. The Revenue Has Raised The Following Grounds: - “1. “Whether On The Facts & In The Circumstances Of The Case, The Ld. Cit (A) Has Erred In Deleting The Penalty Levied By The Ao U/S.271(1)(C) Of The It. Act, 1961, Of Rs.27,00,000/- Without Appreciating The Fact That The Assessing Officer Has Correctly Held That A.Y.2009-10 The Assessee Bas Failed To Substantiate The Transactions Claimed In Its Return Of Income Thereby Evaded Taxes To That Extent.”

For Appellant: Shri Anant N. PaiFor Respondent: Shri C. T. Mathews (Sr. AR)
Section 143(3)Section 271(1)(c)Section 69C

gone through the orders of authorities below. The perusal of assessment order reveals that the assessing officer, while passing the assessment order under section 143(3) rws 147, made the addition on the basis of estimation. The assessing officer made addition @ 25% of the alleged bogus purchases. The revenue

Sujata Surendra Khandekar, Mumbai vs. ITO 19(3)(4), Mumbai

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

ITA 4135/MUM/2018[2008-09]Status: DisposedITAT Mumbai31 Jan 2022AY 2008-09

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 4135/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2008-09) Sujata Surendra Khandekar बिधम/ Ito 19(3)(4) 6. Federation House, 4Th Matru Mandir, Tardeo Road, Vs. Floor, 24/30, A.P. Marg, Mumbai-400007. Opp. Metro, Mumbai- 400002. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abbpk9552B (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee By: None Revenue By: Shri Hoshang B. Irani सुनवाई की तारीख / Date Of Hearing: 24/01/2021 घोषणा की तारीख /Date Of Pronouncement: 31/01/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 08.05.2018 Passed By The Commissioner Of Income Tax (Appeals)-52, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2008-09 In Which The Penalty Levied By Ao Has Been Ordered To Be Confirmed. 2. The Assessee Has Raised The Following Grounds: - “1. On Facts & Circumstances Of The Case & In Law, The Commissioner Of Income Tax, (Appeals)-52, Mumbai Erred In Upholding The Action Of The Assessing Officer, Mumbai In

For Appellant: NoneFor Respondent: Shri Hoshang B. Irani
Section 143(1)Section 143(3)Section 271Section 271(1)(c)Section 274

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

Dr. Sri Ganesh, Bangalore vs. The Principal Commissioner of Income Tax, Bangaluru-2, Bengaluru

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 59/BANG/2021[2015-16]Status: DisposedITAT Bangalore31 Jan 2022AY 2015-16

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2015-16 Dr. Sri Ganesh, The Principal # 16, Sri Nilayam, Commissioner Of 4Th Cross, 1St Block, Income Tax, Jayanagar, Bengaluru – 2, Bangalore – 560011. Vs. Bengaluru. Pan: Aanpg1386J Appellant Respondent : Smt. Suman Lunkar, Assessee By Ca : Shri Sumer Singh Revenue By Meena, Cit (Dr) Date Of Hearing : 31-01-2022 Date Of Pronouncement : 31-01-2022 Order Per Beena Pillaipresent Appeal By The Assessee Has Been Filed By Assessee Against The Order Dated 16.03.2020 By Ld.Pr.Cit, Bengaluru-2, Bengaluru For Assessment Year 2015-16. 2. The Assessee Has Filed A Letter Dated 29.01.2022 As Under: “The Following Is Submitted For The Kind Consideration Of Honorable Income Tax Appellate Tribunal, "A" Bench, Bangalore. 1. The Appellant Had Tiled An Appeal Against The Order Passed U/S 263 Of The Act For The Ay 2015-16. 2. This Appeal Is Posted For Hearing On 31/01/2022. 3. The Consequential Assessment U/S 143(3) R. W.S 263 Of The Act Was Made Vide Order Dated 22/09/2021 & The Appellant Has Accepted The Assessment Made.

For Respondent: Smt. Suman Lunkar
Section 143(3)Section 263

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