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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. Pgf Ltd., Chandigarh vs. DCIT, New Delhi

ITA 4457/DEL/2016[2007-08]Status: DisposedITAT Delhi13 Oct 2025AY 2007-08

Bench: Shri Vikas Awasthy & Shri Manish Agarwalआअसं.4273 /िद"ी/2013 (िन.व. 2007-08) आअसं.4457 /िद"ी/2016 (िन.व. 2007-08) Pgf Ltd., Sco, 1042-43, Sector-22B, Chandigarh ...... अपीलाथ"/Appellant Pan No: Aabcp-2805-N बनाम Vs. Assessing Officer, ..... "ितवादी/Respondent Central Circle-4, New Delhi आअसं.1322 /िद"ी/2011 (िन.व. 2007-08) आअसं.2024 /िद"ी/2012 (िन.व. 2008-09) Assistant Commissioner Of Income Tax, Central Circle-4, R.No. 318, 3Rd Floor, Ara Centre, Jhandewalan Extn. ...... अपीलाथ"/Appellant New Delhi बनाम Vs. Pgf Ltd., Sco, 1042-43, Sector-22B, Chandigarh ..... "ितवादी/Respondent Pan No: Aabcp-2805-N Assessee By : Dr. Rakesh Gupta With S/Shri Somil Agarwal& Deepesh Garg, Advocates Department By : Ms. Harpreet Kaur Hansra, Sr. Dr 1322/Del/2011 & 2024/Del/2012 (Ay 2007-08 & 2008-09) सुनवाई क" ितिथ/ Date Of Hearing : 15/07/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 13/10/2025

For Appellant: Dr. Rakesh Gupta with S/Shri Somil Agarwal& Deepesh Garg, AdvocatesFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 131Section 133ASection 143(3)

आयकर अपीलीय अिधकरण िद"ी पीठ “एफ”, िद"ी "ी िवकास अव"थी, "ाियक सद" एवं मनीष अ"वाल, लेखाकार सद" के सम

Pgf Ltd., Chandigarh vs. ACIT, New Delhi

ITA 4273/DEL/2013[2007-08]Status: DisposedITAT Delhi13 Oct 2025AY 2007-08

Bench: Shri Vikas Awasthy & Shri Manish Agarwalआअसं.4273 /िद"ी/2013 (िन.व. 2007-08) आअसं.4457 /िद"ी/2016 (िन.व. 2007-08) Pgf Ltd., Sco, 1042-43, Sector-22B, Chandigarh ...... अपीलाथ"/Appellant Pan No: Aabcp-2805-N बनाम Vs. Assessing Officer, ..... "ितवादी/Respondent Central Circle-4, New Delhi आअसं.1322 /िद"ी/2011 (िन.व. 2007-08) आअसं.2024 /िद"ी/2012 (िन.व. 2008-09) Assistant Commissioner Of Income Tax, Central Circle-4, R.No. 318, 3Rd Floor, Ara Centre, Jhandewalan Extn. ...... अपीलाथ"/Appellant New Delhi बनाम Vs. Pgf Ltd., Sco, 1042-43, Sector-22B, Chandigarh ..... "ितवादी/Respondent Pan No: Aabcp-2805-N Assessee By : Dr. Rakesh Gupta With S/Shri Somil Agarwal& Deepesh Garg, Advocates Department By : Ms. Harpreet Kaur Hansra, Sr. Dr 1322/Del/2011 & 2024/Del/2012 (Ay 2007-08 & 2008-09) सुनवाई क" ितिथ/ Date Of Hearing : 15/07/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 13/10/2025

For Appellant: Dr. Rakesh Gupta with S/Shri Somil Agarwal& Deepesh Garg, AdvocatesFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 131Section 133ASection 143(3)

आयकर अपीलीय अिधकरण िद"ी पीठ “एफ”, िद"ी "ी िवकास अव"थी, "ाियक सद" एवं मनीष अ"वाल, लेखाकार सद" के सम

ACIT, New Delhi vs. M/S. Pgf Ltd., Chandigarh

ITA 2024/DEL/2012[2008-09]Status: DisposedITAT Delhi13 Oct 2025AY 2008-09

Bench: Shri Vikas Awasthy & Shri Manish Agarwalआअसं.4273 /िद"ी/2013 (िन.व. 2007-08) आअसं.4457 /िद"ी/2016 (िन.व. 2007-08) Pgf Ltd., Sco, 1042-43, Sector-22B, Chandigarh ...... अपीलाथ"/Appellant Pan No: Aabcp-2805-N बनाम Vs. Assessing Officer, ..... "ितवादी/Respondent Central Circle-4, New Delhi आअसं.1322 /िद"ी/2011 (िन.व. 2007-08) आअसं.2024 /िद"ी/2012 (िन.व. 2008-09) Assistant Commissioner Of Income Tax, Central Circle-4, R.No. 318, 3Rd Floor, Ara Centre, Jhandewalan Extn. ...... अपीलाथ"/Appellant New Delhi बनाम Vs. Pgf Ltd., Sco, 1042-43, Sector-22B, Chandigarh ..... "ितवादी/Respondent Pan No: Aabcp-2805-N Assessee By : Dr. Rakesh Gupta With S/Shri Somil Agarwal& Deepesh Garg, Advocates Department By : Ms. Harpreet Kaur Hansra, Sr. Dr 1322/Del/2011 & 2024/Del/2012 (Ay 2007-08 & 2008-09) सुनवाई क" ितिथ/ Date Of Hearing : 15/07/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 13/10/2025

For Appellant: Dr. Rakesh Gupta with S/Shri Somil Agarwal& Deepesh Garg, AdvocatesFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 131Section 133ASection 143(3)

आयकर अपीलीय अिधकरण िद"ी पीठ “एफ”, िद"ी "ी िवकास अव"थी, "ाियक सद" एवं मनीष अ"वाल, लेखाकार सद" के सम

ACIT, New Delhi vs. M/S Pgf Ltd., Chandigarh

ITA 1322/DEL/2011[2007-08]Status: DisposedITAT Delhi13 Oct 2025AY 2007-08

Bench: Shri Vikas Awasthy & Shri Manish Agarwalआअसं.4273 /िद"ी/2013 (िन.व. 2007-08) आअसं.4457 /िद"ी/2016 (िन.व. 2007-08) Pgf Ltd., Sco, 1042-43, Sector-22B, Chandigarh ...... अपीलाथ"/Appellant Pan No: Aabcp-2805-N बनाम Vs. Assessing Officer, ..... "ितवादी/Respondent Central Circle-4, New Delhi आअसं.1322 /िद"ी/2011 (िन.व. 2007-08) आअसं.2024 /िद"ी/2012 (िन.व. 2008-09) Assistant Commissioner Of Income Tax, Central Circle-4, R.No. 318, 3Rd Floor, Ara Centre, Jhandewalan Extn. ...... अपीलाथ"/Appellant New Delhi बनाम Vs. Pgf Ltd., Sco, 1042-43, Sector-22B, Chandigarh ..... "ितवादी/Respondent Pan No: Aabcp-2805-N Assessee By : Dr. Rakesh Gupta With S/Shri Somil Agarwal& Deepesh Garg, Advocates Department By : Ms. Harpreet Kaur Hansra, Sr. Dr 1322/Del/2011 & 2024/Del/2012 (Ay 2007-08 & 2008-09) सुनवाई क" ितिथ/ Date Of Hearing : 15/07/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 13/10/2025

For Appellant: Dr. Rakesh Gupta with S/Shri Somil Agarwal& Deepesh Garg, AdvocatesFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 131Section 133ASection 143(3)

आयकर अपीलीय अिधकरण िद"ी पीठ “एफ”, िद"ी "ी िवकास अव"थी, "ाियक सद" एवं मनीष अ"वाल, लेखाकार सद" के सम

Golden Goenka Commerce Pvt. Ltd., Kolkata vs. ACIT Circle-2(1), Jamshedpur

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

ITA 11/RAN/2024[2011-12]Status: DisposedITAT Ranchi10 Oct 2025AY 2011-12

Bench: Shri Sonjoy Sarma & Shri Ratnesh Nandan Sahayi.T.A. No.11/Ran/2024 Assessment Year: 2011-12 Golden Goenka Commerce Pvt. Ltd. (Earlier Known As Rajgaj Traders Pvt. Ltd.)............................……….……Appellant 25A, S.P Mukherjee Road, 4Th Floor, Bhawanipore, Kol-25, [Pan: Aabcr7503F] Vs. Acit, Circle-2(1), Jamshedpur..…..….…..….........……........……...…..…..Respondent Appearances By: Shri Devesh Poddar, Ar, Appeared On Behalf Of The Appellant. Shri Kumar Pranab, Cit- Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : September 4, 2025 Date Of Pronouncing The Order : October 10, 2025 Order Per Sonjoy Sarma: This Appeal By The Assessee Is Directed Against The Order Of The Learned Commissioner Of Income Tax (Appeals) [“Cit(A)”], Dated 21.12.2018, Arising Out Of Assessment Framed Under Section 147 Read With Section 143(3) Of The Income-Tax Act, 1961 (The “Act”) For The Assessment Year 2011–12. 2. The Assessee Has Raised Multiple Grounds, The Sum & Substance Of Which Is That The Learned Cit(A) Erred In Upholding The Addition Of ₹4,73,00,000 Made By The Assessing Officer (“Ao”) Under Section 68 Of The Act Towards Share Capital & Share Premium, Ignoring The Documentary Evidences Placed On Record & Without Conducting Any Independent Enquiry. 3. Brief Facts Of The Case Are That The Assessee Company Filed Its Return Of Income For The Assessment Year 2011–12 Declaring Total Income Of ₹16,67,088. Subsequently, The Case Of The Assessee Was Reopened

Section 131Section 143(3)Section 147Section 148Section 68

order of the learned Commissioner of Income Tax (Appeals) [“CIT(A)”], dated 21.12.2018, arising out of assessment framed under section 147 read with section 143(3) of the Income-tax Act, 1961 (the “Act”) for the assessment year 2011–12. 2. The assessee has raised multiple grounds