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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)

Viral Chandrakantbhai Shah, Ahmedabad vs. The ITO, Ward-3(3)(5), Ahmedabad

In the result, the appeal of the assessee is allowed for statistical purposes in the terms indicated above

ITA 1299/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad07 Nov 2025AY 2017-18

Bench: Dr. B.R.R. Kumar, Vice-Shri Siddhartha Nautiyalviral Chandrakantbhai Shah, Income Tax Officer, Vs. C/O. Divyang Shah & Co., Ward-3(3)(5), Chartered Accountants, Ahmedabad. 201, Devashish Complex, Nr. Regenta Central Antarim Hotel, Off C G Road, Ahmedabad- 380009. [Pan :Bgups2407 J] (Appellant) .. (Respondent) Appellant By : Shri Divyang Shah, Ar Respondent By: Shri Abhijit, Sr. Dr Date Of Hearing 14.08.2025 Date Of Pronouncement 07.11.2025 O R D E R Per Dr. B.R.R. Kumar, Vice-:- Delay Condoned. This Appeal Has Been Filed By The Assessee Against The Order Dated 22.08.2023 Passed By The Ld. Commissioner Of Income-Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (“The Cit(A) In Short), Under Section 250 Of The Income-Tax Act, 1961 (“The Act”), Relating To The Assessment Year 2017-18. 2. The Sole Substantive Ground Raised By The Assessee Reads As Under: “Whether, On Facts & In Circumstances Of The Case & In Law, Ld.Cit(A) Has Erred In Confirming Addition Of Rs.4,19,06,500/- U/S.69A Of The Act. 3. The Assessee Has Also Sought Admission Of The Following Additional Grounds Of Appeal:-

For Appellant: Shri Divyang Shah, ARFor Respondent: Shri Abhijit, Sr. DR
Section 143(1)Section 143(2)Section 143(3)Section 250Section 69A

Ahmedabad, determining the total income at Rs.4,34,06,500/- as against the returned income of Rs.15,00,000/-, vide order passed under section 143(3) of the Act. 8. It is observed that the assessee did not comply with the notices issued during the assessment proceedings