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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)

Jatinder Gupta, Jalandhar vs. DCIT, Jalandhar

ITA 554/ASR/2024[2014-15]Status: DisposedITAT Amritsar27 Oct 2025AY 2014-15

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm 1. आयकर अपील सं. / Ita No. 554/Asr/2024 (िनधा"रण वष" / Assessment Year: 2014-15) Shri Jatinder Gupta Dcit (Prop. Mahajan Molasses Co.) बनाम/ Circle-4 Gt Road, Dyalpur, Jalandhar Jalandhar-144001 Vs. Punjab-144001 "ायीलेखासं./Pan. Aempg-6663-H (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकर अपील सं. / Ita No. 484/Asr/2024 (िनधा"रण वष" / Assessment Year: 2014-15) Acit Shri Jatinder Gupta Circle-4, Jalandhar-144001 बनाम/ (Prop. Mahajan Molasses Co.) Punjab Gt Road, Dyalpur, Jalandhar Vs. Punjab-144001 "ायी लेखा सं./Pan. Aempg-6663-H (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Sh. Ashray Sarna (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Shri Jivandeep Singh Kahlon (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 13-10-2025 घोषणाकीतारीख /Date Of Pronouncement : 27/10/2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Cross-Appeals For Assessment Year (Ay) 2014-15 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)]

For Appellant: Sh. Ashray Sarna (CA) – Ld. ARFor Respondent: Shri Jivandeep Singh Kahlon (CIT) – Ld. DR
Section 131Section 142(1)Section 143(3)Section 147Section 148

1 IN THE INCOME TAX APPELLATE TRIBUNAL ‘DB’, AMRITSAR BENCH, AMRITSAR HYBRID HEARING BEFORE HON’BLE SHRI MANOJ KUMAR AGGARWAL

ACIT, Circle-4, Jalandhar, C.R. Building, Civil Lines vs. Sh. Jatinder Gupta, Jalandhar

ITA 484/ASR/2024[2014-15]Status: DisposedITAT Amritsar27 Oct 2025AY 2014-15

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm 1. आयकर अपील सं. / Ita No. 554/Asr/2024 (िनधा"रण वष" / Assessment Year: 2014-15) Shri Jatinder Gupta Dcit (Prop. Mahajan Molasses Co.) बनाम/ Circle-4 Gt Road, Dyalpur, Jalandhar Jalandhar-144001 Vs. Punjab-144001 "ायीलेखासं./Pan. Aempg-6663-H (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकर अपील सं. / Ita No. 484/Asr/2024 (िनधा"रण वष" / Assessment Year: 2014-15) Acit Shri Jatinder Gupta Circle-4, Jalandhar-144001 बनाम/ (Prop. Mahajan Molasses Co.) Punjab Gt Road, Dyalpur, Jalandhar Vs. Punjab-144001 "ायी लेखा सं./Pan. Aempg-6663-H (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Sh. Ashray Sarna (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Shri Jivandeep Singh Kahlon (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 13-10-2025 घोषणाकीतारीख /Date Of Pronouncement : 27/10/2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Cross-Appeals For Assessment Year (Ay) 2014-15 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)]

For Appellant: Sh. Ashray Sarna (CA) – Ld. ARFor Respondent: Shri Jivandeep Singh Kahlon (CIT) – Ld. DR
Section 131Section 142(1)Section 143(3)Section 147Section 148

1 IN THE INCOME TAX APPELLATE TRIBUNAL ‘DB’, AMRITSAR BENCH, AMRITSAR HYBRID HEARING BEFORE HON’BLE SHRI MANOJ KUMAR AGGARWAL

M/S Srithik Ispat Private Limited, Sanguem vs. Assistant Commissioner of Income Tax, Circle - 2(1), Panaji

The appeal of the assessee is DISMISSED as withdrawn

ITA 278/PAN/2019[2015-16]Status: DisposedITAT Panaji27 Oct 2025AY 2015-16

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliआयकर अपील सं. Ita No. 278/Pan/2019 निर्धारण वर्ा / Assessment Year : 2015-16 M/S Srithik Ispat Pvt. Ltd. Plot No. 03, Sangam Industrial Estate, Sanguem, Goa-403704. Pan : Aaics1765P . . . . . . . Appellant बिधम / V/S Asstt. Commissioner Of Income Tax Circle-2(1), Panaji. . . . . . . . Respondent द्वधरध / Appearances Assessee By : None For The Assessee Revenue By : Mr Madesha [‘Ld. Dr’] सुिवधई की तधरीख / Date Of Conclusive Hearing : 27/10/2025 घोर्णध की तधरीख / Date Of Pronouncement : 27/10/2025 आदेश / Order Per G. D. Padmahshali, Am; The Present Appeal Of The Assessee Is Instituted U/S 253(1) Of The Income Tax Act, 1961 [‘The Act’ In Short] Challenging The Order Dt. 30/08/2019 Passed By The Commissioner Of Appeals, Panaji-1, Goa [‘Ld. Cit(A)’ In Short] U/S 250 Of The Act Which In Turn Arisen From The Order Of Assessment Dt. 29/12/2017 Passed U/S 143(3) Of The Act By The Asstt. Commissioner Of Income Tax, Circle 2(1), Panaji [‘Ld. Ao’ In Short] Anent To Assessment Year 2015-16 [‘Ay’ In Short]

For Appellant: None for the AssesseeFor Respondent: Mr Madesha [‘Ld. DR’]
Section 143(3)Section 250Section 253(1)Section 254

IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, GOA BEFORE HON’BLE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI

ACIT, Circle, Gandhidham vs. Kutch District Co-Operative Milk Producers Union Limited, Anjar

In the result, appeal find by the revenue is dismissed

ITA 212/RJT/2025[2017-18]Status: DisposedITAT Rajkot27 Oct 2025AY 2017-18

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं/.Ita No.212/Rjt/2025 "नधा"रणवष"/ Assessment Year: 2017-18 The Acit, Circle, Kutch District Co-Operative बनाम Gandhidham Milk Producers Union Ltd. Vs. C.O. Apmc Premises, Versamedi Naka, Near Railway Crossing Anjar, Gujarat-37010 Pan : Aaaak9845N (अपीलाथ"/Appellant) (""यथ"/Respondent) : "नधा"रती क" ओर से/Assessee By : Shri Akshay Modi, Ld.Ar राज"व क" ओर से/Revenue By : Shri Sanjay Punglia, Ld. Cit-Dr

For Appellant: Shri Akshay Modi, ld.ARFor Respondent: Shri Sanjay Punglia, Ld. CIT-DR
Section 143(3)Section 144BSection 250Section 263Section 80PSection 80P(2)(d)

case were that respondent assessee has filed its return of income showing total income of Rs. 62,55,900/- which was assessed under Section 143(3) of the Act, 1961 by an assessment order dated 14th March 2016. The respondent company received unsecured loans from M/S. Georgett Tradecom ... respective companies. The PCIT passed an order under Section 263 of the Act directing the Assessing Officer to pass fresh assessment order under Section 143(3) of the Act, 1961 on the aspect of unsecured loans shown by the respondent assessee. The Hon'ble Supreme Court made the following observation