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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)

Dy CIT (Exemption)-2(1), Mumbai vs. M/S. Uti Institute of Capital Markets (Now Known M/S. National Institute Securities Markets), Mumbai

In the result, the appeal filed by the department is dismissed

ITA 17/MUM/2021[2011-12]Status: DisposedITAT Mumbai06 Jan 2022AY 2011-12

Bench: Sri Kuldip Singh, Jm & Sri Prashant Maharishi, Am आयकर अऩीऱ सुं./ Ita No. 17/Mum/2021 (ननधधायण वर्ा / Assessment Year 2011-12) Dy. Commissioner Of Income M/S Uti Institute Of Capital Tax (Exemption)-2(1), Markets Room No. 519, 5Th Floor, (Now Known As M/S National Piramal Chambers, Lalbaug, Institute Securities Markets) बनाम/ Lower Parel, Nism Bhavan, Plot No. 82, Vs. Mumbai-400 012 Sector 17, Vashi, Navi Mumbai-400 705 (अऩीऱाथी / Appellant) (प्रत्यथी/ Respondent) स्थायी ऱेखा सुं./Pan No. Aaaan4685M अऩीरधथी की ओय से / Appellant By : None प्रत्मथी की ओय से / Respondent By : Shri Achal Sharma, Dr सुनवधई की तधयीख / Date Of Hearing: 30.12.2021 घोर्णध की तधयीख / Date Of Pronouncement : 06.01.2022 आदेश / O R D E R प्रशाुंत महर्षि, ऱेखा सदस्य के द्वारा / Per Prashant Maharishi, Am: 01. This Appeal Is Filed By The Dy. Commissioner Of Income Tax (Exemption) 2(1), Mumbai Against The Order Passed By The Commissioner Of Income Tax (Appeals)-1, Mumbai [In Short ‘The Cit(A)’] On 19.08.2020, Wherein The Appeal Filed By The Assessee Against The Assessment Order Passed Under Section 143(3) Of The Income-Tax Act, 1961 (Hereafter Referred As ‘Act’) Dated 19.03.2014 Was Allowed. M/S Uti Institute Of Capital Markets; Ay 11-12 02. The Only Issue Raised By The Learned Assessing Officer Is Allowance Of Carry Forward Of Deficit To The Assessee’S Trust.

For Appellant: NoneFor Respondent: Shri Achal Sharma, DR
Section 12ASection 143(3)

Appeals)-1, Mumbai [in short ‘the CIT(A)’] on 19.08.2020, wherein the appeal filed by the assessee against the assessment order passed under section 143(3) of the Income-Tax Act, 1961 (hereafter referred as ‘Act’) dated 19.03.2014 was allowed. M/s UTI Institute of Capital Markets ... filed its return of income on 29.09.2011 having a total income of Rs. 3,93,86,346/-. The assessment order was passed under section 143(3) of the Act by the learned Assessing Officer on 19.03.2014 determining the total income of the assessee as nil. The learned Assessing Officer disallowed

Mr. Tulsi C Bhimjyani, Mumbai vs. Dy CIT CC 3 (2)(2), Mumbai

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

ITA 429/MUM/2020[2009-10]Status: DisposedITAT Mumbai06 Jan 2022AY 2009-10

Bench: Sri Vikas Awasthy, Jm & Sri Prashant Maharishi, Am आयकर अऩीऱ सुं./ Ita No. 429/Mum/2020 (यनधाियण िषि / Assessment Year 2009-10) Mr. Tulsi C. Bhimjyani The Dy. Commissioner Of 301, A Wing, Fortune 2000, Income Tax, Circle-3(2)(2), Bandra Kurla Complex, Mumbai-400 020 बनाम/ Bandra East, Vs. Mumbai-400 051 (अऩीऱाथी / Appellant) (प्रत्यथी/ Respondent) स्थायी ऱेखा सुं./Pan No. Aabpb4740P अऩीराथी की ओय से / Appellant By : Shri Gaurav Bansal, Ar प्रत्मथी की ओय से / Respondent By : Shri Milind Chavan, Dr सुनिाई की तायीख / Date Of Hearing: 23.12.2021 घोषणा की तायीख / Date Of Pronouncement : 06.01.2022 आदेश / O R D E R प्रशाुंत महर्षि, ऱेखा सदस्य के द्वारा / Per Prashant Maharishi, Am:

For Appellant: Shri Gaurav Bansal, ARFor Respondent: Shri Milind Chavan, DR
Section 143(3)Section 147Section 148

Appeals)-9, Mumbai [in short ‘the CIT(A)’] dated 15.11.2019, wherein the appeal filed by the assessee against the assessment order passed under section 143(3) read with section 147 of the Income-tax Act, 1961 (hereinafter ‘the Act’) dated 13.03.2015 by Mr. Tulsi C. Bhimjyani ... from house property. He filed his returned of income for AY 2009-10 on 31.07.2011 at ₹55,75,280/- on which assessment under section 143(3) of the Act was completed on 12.12.2011 at the returned income. 04. Thereafter, the learned Assessing Officer recorded the reasons stating that ‘on perusal

M/S Jaybharat Textiles and Real Estate Ltd., Mumbai vs. DCIT CC 5(3), Mumbai

ITA 1090/MUM/2020[2011-12]Status: DisposedITAT Mumbai06 Jan 2022AY 2011-12

Bench: Sri Kuldip Singh, Jm & Sri Prashant Maharishi, Am आयकर अऩीऱ सुं./ Ita No. 1090/Mum/2020 (ननधधायण वर्ा / Assessment Year 2011-12) M/S Jaybharat Textiles & The Dy. Commissioner Of Real Estaet Ltd. Income Tax, 11/12, Raghuvanshi Mill Central Circle 5(3), R.No. 1906, 19Th Floor, Compound, बनाम/ Senapati Bapat Marg, Air India Building, Vs. Lower Parel (W), Nariman Point, Mumbai-400 013 Mumbai-400 021 (अऩीऱाथी / Appellant) (प्रत्यथी/ Respondent) स्थायी ऱेखा सुं./Pan No. Aaacj5959L अऩीरधथी की ओय से / Appellant By : None प्रत्मथी की ओय से / Respondent By : Shri Pinisetty Satya Prasanth, Dr सुनवधई की तधयीख / Date Of Hearing: 29.12.2021 घोर्णध की तधयीख / Date Of Pronouncement : 06.01.2022 आदेश / O R D E R

For Appellant: NoneFor Respondent: Shri Pinisetty Satya Prasanth
Section 13Section 14Section 143(2)Section 143(3)Section 144Section 147Section 148Section 69

Mumbai [ the ld AO] was dismissed. The assessee has preferred the appeal challenging the reopening of assessment for issue of notice under section 143(3) of the Act in time and addition of Rs. 4,21,21,760/- under section 69 of the Act. 02. Briefly stated fact ... case shows that assessee is a company, who filed its returned of income for AY 2011-12 on 27.09.2011 which was assessed under section 143(3) of the Act. Subsequently, information was received that some other party has provided accommodation entries to the assessee. The provider of the accommodation entry