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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 Ekka Construction Pvt Ltd vs. DCIT Circle-1, Ranchi

In the result, all the appeals of the three assesses are partly allowed for statistical purposes

ITA 324/RAN/2016[2009-10]Status: DisposedITAT Ranchi08 Oct 2025AY 2009-10

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.322 To 325/Ran/2016 (निि ारण वर्ा / Assessment Year :2007-2008 To 2010-2011) M/S Ekka Construction (P) Ltd. Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aabce 6018 J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & आयकर अपील सं./Ita Nos.337 To 341/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2010-2011) Sri Anosh Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7538 L (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. & आयकर अपील सं./Ita Nos.342 To 344/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2008-2009) Smt. Menon Ujjana Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7539 L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Advocate राजस्व की ओर से /Revenue By : Shri Rajib Jain, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 08/10/2025 घोषणा की तारीख/Date Of Pronouncement : 08/10/2025 आदेश / O R D E R Per Bench : These Twelve Appeals Are Filed By The Three Different Assessees Against The Separate Orders Passed By The Ld. Cit(A), Ranchi, Both Dated 01.09.2016 For The Assessment Year 2006-2007, 2007-2008, 2008-2009, 2009-2010 & 2010-2011, Respectively.

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: Shri Rajib Jain, CIT-DR
Section 143(3)Section 151

आयकर अपीलीय अधिकरण, र ाँची न्य यपीठ, र ाँची IN THE INCOME TAX APPELLATE TRIBUNAL RANCHI BENCH, RANCHI BEFORE SHRI

M/S Ekka Construction Pvt Ltd vs. DCIT Circle-1, Ranchi

In the result, all the appeals of the three assesses are partly allowed for statistical purposes

ITA 323/RAN/2016[2008-09]Status: DisposedITAT Ranchi08 Oct 2025AY 2008-09

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.322 To 325/Ran/2016 (निि ारण वर्ा / Assessment Year :2007-2008 To 2010-2011) M/S Ekka Construction (P) Ltd. Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aabce 6018 J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & आयकर अपील सं./Ita Nos.337 To 341/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2010-2011) Sri Anosh Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7538 L (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. & आयकर अपील सं./Ita Nos.342 To 344/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2008-2009) Smt. Menon Ujjana Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7539 L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Advocate राजस्व की ओर से /Revenue By : Shri Rajib Jain, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 08/10/2025 घोषणा की तारीख/Date Of Pronouncement : 08/10/2025 आदेश / O R D E R Per Bench : These Twelve Appeals Are Filed By The Three Different Assessees Against The Separate Orders Passed By The Ld. Cit(A), Ranchi, Both Dated 01.09.2016 For The Assessment Year 2006-2007, 2007-2008, 2008-2009, 2009-2010 & 2010-2011, Respectively.

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: Shri Rajib Jain, CIT-DR
Section 143(3)Section 151

आयकर अपीलीय अधिकरण, र ाँची न्य यपीठ, र ाँची IN THE INCOME TAX APPELLATE TRIBUNAL RANCHI BENCH, RANCHI BEFORE SHRI

M/S Ekka Construction Pvt Ltd vs. DCIT Circle-1, Ranchi

In the result, all the appeals of the three assesses are partly allowed for statistical purposes

ITA 322/RAN/2016[2007-08]Status: DisposedITAT Ranchi08 Oct 2025AY 2007-08

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.322 To 325/Ran/2016 (निि ारण वर्ा / Assessment Year :2007-2008 To 2010-2011) M/S Ekka Construction (P) Ltd. Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aabce 6018 J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & आयकर अपील सं./Ita Nos.337 To 341/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2010-2011) Sri Anosh Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7538 L (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. & आयकर अपील सं./Ita Nos.342 To 344/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2008-2009) Smt. Menon Ujjana Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7539 L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Advocate राजस्व की ओर से /Revenue By : Shri Rajib Jain, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 08/10/2025 घोषणा की तारीख/Date Of Pronouncement : 08/10/2025 आदेश / O R D E R Per Bench : These Twelve Appeals Are Filed By The Three Different Assessees Against The Separate Orders Passed By The Ld. Cit(A), Ranchi, Both Dated 01.09.2016 For The Assessment Year 2006-2007, 2007-2008, 2008-2009, 2009-2010 & 2010-2011, Respectively.

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: Shri Rajib Jain, CIT-DR
Section 143(3)Section 151

आयकर अपीलीय अधिकरण, र ाँची न्य यपीठ, र ाँची IN THE INCOME TAX APPELLATE TRIBUNAL RANCHI BENCH, RANCHI BEFORE SHRI

DCIT, Circle - 3(1), Visakhapatnam vs. Snf India Private Limited, Visakhapatnam

ITA 210/VIZ/2025[2014-15]Status: DisposedITAT Visakhapatnam08 Oct 2025AY 2014-15

Bench: Shri Ravish Sood, Hon'Ble & Shri S Balakrishnan, Hon'Bleआयकर अपीलसं./I.T.A.No.204/Viz/2025 (निर्धारणवर्ष/ Assessment Year:2016-17) M/S. Snf (India) Private Limited 19 Jnpc, Ramky Pharmacity Paravada, Visakhapatnam – 531021 Andhra Pradesh [Pan:Aaacp4070A] Vs. Dcit - Circle – 3(1) Income Tax Office Infinity Towers, Sankarmat Road Visakhapatnam – 530016 Andhra Pradesh आयकर अपीलसं./I.T.A.Nos.209 & 210/Viz/2025 (निर्धारणवर्ष/ Assessment Years:2016-17 & 2014-15) Dcit - Circle – 3(1) 35,50-92-35, Sankaramatam Road Opposite Reliance Fresh, Beside Reliance Fresh, Nearby Main Road Madhuranagar, Dwarakanagar Visakhapatnam – 530016 Vs. M/S. Snf (India) Private Limited Plot No. 19 Ponnuru Village, Parawada Mandal Visakhapatnam – 531021 Andhra Pradesh [Pan:Aaacp4070A] करदाता का प्रतिनिधित्व/ Assessee Represented By राजस्व का प्रतिनिधित्व/ Department Represented By सुनवाई समाप्त होने की तिथि/ Date Of Conclusion Of Hearing घोषणा की तारीख/Date Of Pronouncement Shri Kanchan Kaushal, Ca Shri Badicala Yadagiri, Cit(Dr) 01.09.2025 08.10.2025

Section 142(1)Section 143(2)Section 92C

requested the Ld. AO to pass the final assessment order. The Ld. AO then passed final assessment order under section 143(3) r.w.s. 144C(3) of the Act on 29.01.2020 vide DIN & Order No. ITBA/AST/S/143(3)/2019-20/1024380205(1) confirming the addition proposed in the draft assessment order. 8. On being

DCIT, Circle - 3(1), Visakhapatnam vs. Snf India Private Limited, Visakhapatnam

ITA 209/VIZ/2025[2016-17]Status: DisposedITAT Visakhapatnam08 Oct 2025AY 2016-17

Bench: Shri Ravish Sood, Hon'Ble & Shri S Balakrishnan, Hon'Bleआयकर अपीलसं./I.T.A.No.204/Viz/2025 (निर्धारणवर्ष/ Assessment Year:2016-17) M/S. Snf (India) Private Limited 19 Jnpc, Ramky Pharmacity Paravada, Visakhapatnam – 531021 Andhra Pradesh [Pan:Aaacp4070A] Vs. Dcit - Circle – 3(1) Income Tax Office Infinity Towers, Sankarmat Road Visakhapatnam – 530016 Andhra Pradesh आयकर अपीलसं./I.T.A.Nos.209 & 210/Viz/2025 (निर्धारणवर्ष/ Assessment Years:2016-17 & 2014-15) Dcit - Circle – 3(1) 35,50-92-35, Sankaramatam Road Opposite Reliance Fresh, Beside Reliance Fresh, Nearby Main Road Madhuranagar, Dwarakanagar Visakhapatnam – 530016 Vs. M/S. Snf (India) Private Limited Plot No. 19 Ponnuru Village, Parawada Mandal Visakhapatnam – 531021 Andhra Pradesh [Pan:Aaacp4070A] करदाता का प्रतिनिधित्व/ Assessee Represented By राजस्व का प्रतिनिधित्व/ Department Represented By सुनवाई समाप्त होने की तिथि/ Date Of Conclusion Of Hearing घोषणा की तारीख/Date Of Pronouncement Shri Kanchan Kaushal, Ca Shri Badicala Yadagiri, Cit(Dr) 01.09.2025 08.10.2025

Section 142(1)Section 143(2)Section 92C

requested the Ld. AO to pass the final assessment order. The Ld. AO then passed final assessment order under section 143(3) r.w.s. 144C(3) of the Act on 29.01.2020 vide DIN & Order No. ITBA/AST/S/143(3)/2019-20/1024380205(1) confirming the addition proposed in the draft assessment order. 8. On being

ACIT, CC-2, Chandigarh vs. Shri Karaj Singh, Yamuna Nagar

In the result, the revenue’s appeal ITA No

ITA 726/CHANDI/2022[2018-19]Status: DisposedITAT Chandigarh08 Oct 2025AY 2018-19

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No. 726/Chandi/2022 (िनधा"रण वष" / Assessment Year: 2018-19) Acit-Central Circle 2 Shri Karaj Singh बनाम/ Cr Building Sector 17 H. No 1379, Modern Colony, Near Iti Vs. Chandigarh 160017 Yamuna Nagar (Haryana) "ायीलेखासं./जीआइआरसं./Pan/Gir No. Atups-5528-A (अपीलाथ"/Appellant) (""थ" / Respondent) : & 2. Co. No. 16/Chandi/2024 [In Ita No. 726/Chandi/2022 (िनधा"रण वष" / Assessment Year: 2018-19) Shri Karaj Singh Acit-Central Circle 2 बनाम/ H. No 1379, Modern Colony, Near Iti, Cr Building Sector 17 Vs. Yamuna Nagar (Haryana) Chandigarh 160017 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Atups-5528-A (Cross-Objector) : (Respondent) Revenue By : Smt. Kusum Bansal (Cit) – Ld. Dr Assessee By : Shri Dhruv Goel (Ca) - Ld. Ar सुनवाईकीतारीख/Date Of Hearing : 18-09-2025 घोषणाकीतारीख /Date Of Pronouncement : 08/10/2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1.1 Aforesaid Appeal By Revenue For Assessment Year (Ay) 2018-19 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals)- 3, Gurgaon [Cit(A)] Dated 26-09-2022 In The Matter Of An Assessment

For Appellant: Shri Dhruv Goel (CA) - Ld. ARFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR
Section 143(3)Section 153Section 153ASection 153DSection 68

violation of CBDT Circular No 189/2019 requiring DIN therefore order of assessment dated 23.06.2021 u/s 153A of the Act read with section 143(3) of the Act read with Section 143(3) of the Act deserve to be quashed as such. 6. That the authorities below have erred in making/confirming