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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)

Ch Veerraju Co, Rajahmundry vs. DCIT, Circle-1, Rajahmundry

The appeal of the assessee is partly allowed in terms of our aforesaid observations

ITA 561/VIZ/2025[2018-19]Status: DisposedITAT Visakhapatnam21 Nov 2025AY 2018-19

Bench: Shri Ravish Sood & Shri Balakrishnan S.आ.अपी.सं /Ita No.561/Viz/2025 (निर्धारण वर्ा/Assessment Year: 2018-19) Ch. Veerraju & Co, Vs. Deputy Commissioner Of Rajahmundry. Income Tax, Pan: Aacfc8959Q Circle-1, Rajahmundry. (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Smt. A. Aruna, Advocate रधजस्‍व द्वधरध/Revenue By: Dr. Aparna Villuri, Sr. Ar सुिवधई की तधरीख/Date Of 18/11/2025 Hearing: घोर्णध की तधरीख/Date Of 21/11/2025 Pronouncement: आदेश / Order Per. Ravish Sood, Jm : The Present Appeal Filed By The Assessee Firm Is Directed Against The Order Passed By The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi, Dated 26/08/2025 Which In Turn Arises From The Order Passed By The Assessing Officer Under Section 143(3) R.W.S143(3A) & 143(3B) Of The Income-Tax Act, 1961 (For Short, “The Act”), Dated 15/04/2021 For The Assessment Year 2018-19. The 2 Ch Veerraju & Co Vs. Dcit

For Appellant: Smt. A. Aruna, AdvocateFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 143(3)

Income Tax (Appeals), National Faceless Appeal Centre, Delhi, dated 26/08/2025 which in turn arises from the order passed by the Assessing Officer under section 143(3) r.w.s143(3A) & 143(3B) of the Income-Tax Act, 1961 (for short, “the Act”), dated 15/04/2021 for the Assessment Year ... that the AO while framing the assessment in the case of the assessee firm for the AY 2015-16, vide his order under section 143(3) of the Act, dated 29/07/2016 had observed that though the assessee firm in its Profit & Loss Account for the said year had disclosed agricultural

Assistant Commissioner of Income Tax, Guntur vs. Shyam Sunder Tobacco Company, Guntur

In the result, appeal filed by the revenue is dismissed

ITA 490/VIZ/2025[2016-17]Status: DisposedITAT Visakhapatnam21 Nov 2025AY 2016-17

Bench: Shri Ravish Sood & Shri Balakrishnan S.आ.अपी.सं /Ita No.490/Viz/2025 (िनधा"रण वष"/Assessment Year:2016-17) Assistant Commissioner Of Vs. Shyam Sunder Tobacco Income Tax, Company, Central Circle-1, Guntur. Cr Buildings, K V Thota, Pan: Aaifs2024E Guntur-522004. (Appellant) (Respondent) िनधा"रती "ारा/Assessee By: Shri Mv Prasad, Ca राज" व "ारा/Revenue By: Shri Badicala Yadagiri, Cit-Dr सुनवाई की तारीख/Date Of 18/11/2025 Hearing: घोषणा की तारीख/Date Of 21/11/2025 Pronouncement: आदेश / Order Per. Ravish Sood, Jm: The Present Appeal Filed By The Revenue Is Directed Against The Order Passed By The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi, Dated 25/06/2025 Which In Turn Arises From The Order Passed By The Assessing Officer Under Section 143(3) R.W.S 153C Of The Income-Tax Act, 1961 (For Short, “The Act”), Dated

For Appellant: Shri MV Prasad, CAFor Respondent: Shri Badicala Yadagiri, CIT-DR
Section 132(4)Section 143(3)Section 153CSection 651

Income Tax (Appeals), National Faceless Appeal Centre, Delhi, dated 25/06/2025 which in turn arises from the order passed by the Assessing Officer under section 143(3) r.w.s 153C of the Income-Tax Act, 1961 (for short, “the Act”), dated 2 ACIT vs. Shyam Sunder Tobacco Company 28/03/2022 for the Assessment

Kuruvambalam Service Co Operative Bank Limited, Kuruvambalam vs. Income Tax Officer, National Faceless Assessment Centre, Delhi

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

ITA 816/COCH/2025[2020-21]Status: DisposedITAT Cochin21 Nov 2025AY 2020-21

Bench: Shri Inturi Rama Rao, Am Assessment Year: 2020-21 Kuruvambalam Service Co-Op. Bank Ltd. .......... Appellant Chemmalassery, Malappuram 679328 [Pan: Aacak3292M] Vs. The Income Tax Officer, Tirur .......... Respondent Assessee By: ------- None ------- Revenue By: Smt. Leena Lal, Sr. D.R. Date Of Hearing: 06.11.2025 Date Of Pronouncement: 21.11.2025 O R D E R This Appeal Filed By The Assessee Is Directed Against The Order Of The National Faceless Appeal Centre, Delhi [Cit(A)] Dated 02.09.2025 For Assessment Year (Ay) 2020-21. 2. Brief Facts Of The Case Are That Appellant Is A Co-Operative Society Registered Under The Kerala State Co-Operative Societies Act, 1969. It Is Classified As A Primary Agricultural Credit Co-Operative Society. It Is Engaged In The Business Of Accepting Deposits From Members & Providing Credit Facilities To Members. The Appellant Filed The Return Of Income For Ay 2020-21 On 10.02.2021 Declaring Income Of Rs. 1,00,160/- After Claiming Deduction Of Rs. 37,89,750/-

For Appellant: ------- None -------For Respondent: Smt. Leena Lal, Sr. D.R
Section 143(3)Section 56Section 63Section 64Section 80P(2)(a)

IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM Assessment Year: 2020-21 Kuruvambalam Service

The Ezhumzttoor Service Co-Operative Bank Ltd, Pathanmthitta vs. ITO, Ward-2, Thiruvalla

In the result, the appeal filed by the assessee stands partly allowed for statistical purposes

ITA 778/COCH/2025[2020-21]Status: DisposedITAT Cochin21 Nov 2025AY 2020-21

Bench: Shri Inturi Rama Rao, Am Assessment Year: 2020-21 Ezhumattoor Service Co-Op. Bank Ltd. .......... Appellant 7-392, Ezhumattoor P.O., Malappally Pathanamthitta 689586 [Pan: Aafat6575K] Vs. The Income Tax Officer, Ward-2, Thiruvalla .......... Respondent Assessee By: Smt. Pooja V.M., Advocate Revenue By: Smt. Leena Lal, Sr. D.R. Date Of Hearing: 06.11.2025 Date Of Pronouncement: 21.11.2025 O R D E R This Appeal Filed By The Assessee Is Directed Against The Order Of The National Faceless Appeal Centre, Delhi [Cit(A)] Dated 27.03.2025 For Assessment Year (Ay) 2020-21. 2. Brief Facts Of The Case Are That The Appellant Is A Co-Operative Society Registered Under The Kerala State Co-Operative Societies Act, 1969. It Is Engaged In The Business Of Accepting Deposits From Members & Providing Credit Facilities To Members. The Return Of Income For Ay 2020-21 Was Filed On 30.12.2020 Declaring Total Income Of Rs. 25,120/- After Claiming Deduction U/S. 80P(2)(A)(I) Of The Income Tax Act, 1961 (The Act). Against The Said Return Of 2 Ezhumattoor Service Co-Op. Bank Ltd. Income, The Assessment Was Completed By The Assessment Unit Of Income Tax Department (Hereinafter Called "The Ao") Vide Order Dated 27.09.2022 Passed U/S. 143(3) R.W.S. 144B Of The Act At Total Income Of Rs. 57,08,630/-. While Doing So, The Ao Denied Deduction U/S. 80P In Respect Of Interest Income Of Rs. 56,83,510/- Placing Reliance On The Decision Of The Hon'Ble Apex Court In The Case Totgar’S Co-Operative Sale Society Ltd. V. Ito [2010] 322 Itr 283 (Sc).

For Appellant: Smt. Pooja V.M., AdvocateFor Respondent: Smt. Leena Lal, Sr. D.R
Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)

IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM Assessment Year: 2020-21 Ezhumattoor Service