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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)

Assistant Commissioner of Income Tax, Central Circle-25, New Delhi, Delhi vs. Colossus Trade Links Limited, Delhi

The appeal of the assesses is allowed

ITA 3028/DEL/2025[2010-11]Status: DisposedITAT Delhi29 Sept 2025AY 2010-11

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 3028/Del/2025 : Asstt. Year : 2010-11 Ita No. 2911/Del/2025 : Asstt. Year : 2011-12 Ita No. 2912/Del/2025 : Asstt. Year : 2012-13 Ita No. 2913/Del/2025 : Asstt. Year : 2013-14 Ita No. 2914/Del/2025 : Asstt. Year : 2014-15 Ita No. 2915/Del/2025 : Asstt. Year : 2015-16 Ita No. 2916/Del/2025 : Asstt. Year : 2016-17 Ita No. 2917/Del/2025 : Asstt. Year : 2017-18 Ita No. 2918/Del/2025 : Asstt. Year : 2018-19 Acit, Vs Colossus Trade Links Ltd., Central Circle-25, T-24, Gali No. 10, Rohtak Road, New Delhi-110055 Anand Parvat, Industrial Area, New Delhi-110005 (Appellant) (Respondent) Pan No. Aaccc3937F Assessee By : Sh. Salil Aggarwal, Sr. Adv. & Sh. Shailesh Gupta, Ca Revenue By : Sh. Dayainder Singh Sidhu, Cit-Dr Date Of Hearing: 22.09.2025 Date Of Pronouncement: 29.09.2025 Order Per Bench: These Revenue’S Nine Appeals Ita Nos. 2911 To 2918 & 3028/Del/2025; For Assessment Years 2010-11 To 2018-19, Arise Against The Cit(A)-28, New Delhi’S Din & Order No. Itba/Apl/M/250/2024-25/1072711533(1), 1072711806(1), 1072713611(1), 1072716793(1), 1072717201(1), 1072717555(1), 1072717752(1), 1072760629(1) & 1072711164(1), All Dated 30.01.2025, In Proceedings U/S 153C Colossus Trade Links Ltd. R.W.S. 143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Salil Aggarwal, Sr. Adv. &For Respondent: Sh. Dayainder Singh Sidhu, CIT-DR
Section 153A(1)(b)Section 153CSection 153C(1)

lower authorities have gone the date of search on 05.10.2017 itself than that of recording satisfaction under 1st proviso thereto, to frame section 143(3) assessment in the assessee’s case. We therefore reject the Revenue’s vehement contentions in light of the above statutory proviso to section 153C proceedings ... merits as per the tribunal’s adjudication on the very issue(s) and quash the Assessing Officer’s section 143(3) assessment in the last assessment years 2018-19, in above terms. The assessee succeeds in his legal arguments to this extent therefore. 9. All other pleadings on merits between

Assistant Commissioner of Income Tax, Central Circle-25, New Delhi, Delhi vs. Colossus Trade Links Limited, Delhi

The appeal of the assesses is allowed

ITA 2918/DEL/2025[2018-19]Status: DisposedITAT Delhi29 Sept 2025AY 2018-19

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 3028/Del/2025 : Asstt. Year : 2010-11 Ita No. 2911/Del/2025 : Asstt. Year : 2011-12 Ita No. 2912/Del/2025 : Asstt. Year : 2012-13 Ita No. 2913/Del/2025 : Asstt. Year : 2013-14 Ita No. 2914/Del/2025 : Asstt. Year : 2014-15 Ita No. 2915/Del/2025 : Asstt. Year : 2015-16 Ita No. 2916/Del/2025 : Asstt. Year : 2016-17 Ita No. 2917/Del/2025 : Asstt. Year : 2017-18 Ita No. 2918/Del/2025 : Asstt. Year : 2018-19 Acit, Vs Colossus Trade Links Ltd., Central Circle-25, T-24, Gali No. 10, Rohtak Road, New Delhi-110055 Anand Parvat, Industrial Area, New Delhi-110005 (Appellant) (Respondent) Pan No. Aaccc3937F Assessee By : Sh. Salil Aggarwal, Sr. Adv. & Sh. Shailesh Gupta, Ca Revenue By : Sh. Dayainder Singh Sidhu, Cit-Dr Date Of Hearing: 22.09.2025 Date Of Pronouncement: 29.09.2025 Order Per Bench: These Revenue’S Nine Appeals Ita Nos. 2911 To 2918 & 3028/Del/2025; For Assessment Years 2010-11 To 2018-19, Arise Against The Cit(A)-28, New Delhi’S Din & Order No. Itba/Apl/M/250/2024-25/1072711533(1), 1072711806(1), 1072713611(1), 1072716793(1), 1072717201(1), 1072717555(1), 1072717752(1), 1072760629(1) & 1072711164(1), All Dated 30.01.2025, In Proceedings U/S 153C Colossus Trade Links Ltd. R.W.S. 143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Salil Aggarwal, Sr. Adv. &For Respondent: Sh. Dayainder Singh Sidhu, CIT-DR
Section 153A(1)(b)Section 153CSection 153C(1)

lower authorities have gone the date of search on 05.10.2017 itself than that of recording satisfaction under 1st proviso thereto, to frame section 143(3) assessment in the assessee’s case. We therefore reject the Revenue’s vehement contentions in light of the above statutory proviso to section 153C proceedings ... merits as per the tribunal’s adjudication on the very issue(s) and quash the Assessing Officer’s section 143(3) assessment in the last assessment years 2018-19, in above terms. The assessee succeeds in his legal arguments to this extent therefore. 9. All other pleadings on merits between

Assistant Commissioner of Income Tax, Central Circle-25, New Delhi, Delhi vs. Colossus Trade Links Limited, Delhi

The appeal of the assesses is allowed

ITA 2917/DEL/2025[2017-18]Status: DisposedITAT Delhi29 Sept 2025AY 2017-18

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 3028/Del/2025 : Asstt. Year : 2010-11 Ita No. 2911/Del/2025 : Asstt. Year : 2011-12 Ita No. 2912/Del/2025 : Asstt. Year : 2012-13 Ita No. 2913/Del/2025 : Asstt. Year : 2013-14 Ita No. 2914/Del/2025 : Asstt. Year : 2014-15 Ita No. 2915/Del/2025 : Asstt. Year : 2015-16 Ita No. 2916/Del/2025 : Asstt. Year : 2016-17 Ita No. 2917/Del/2025 : Asstt. Year : 2017-18 Ita No. 2918/Del/2025 : Asstt. Year : 2018-19 Acit, Vs Colossus Trade Links Ltd., Central Circle-25, T-24, Gali No. 10, Rohtak Road, New Delhi-110055 Anand Parvat, Industrial Area, New Delhi-110005 (Appellant) (Respondent) Pan No. Aaccc3937F Assessee By : Sh. Salil Aggarwal, Sr. Adv. & Sh. Shailesh Gupta, Ca Revenue By : Sh. Dayainder Singh Sidhu, Cit-Dr Date Of Hearing: 22.09.2025 Date Of Pronouncement: 29.09.2025 Order Per Bench: These Revenue’S Nine Appeals Ita Nos. 2911 To 2918 & 3028/Del/2025; For Assessment Years 2010-11 To 2018-19, Arise Against The Cit(A)-28, New Delhi’S Din & Order No. Itba/Apl/M/250/2024-25/1072711533(1), 1072711806(1), 1072713611(1), 1072716793(1), 1072717201(1), 1072717555(1), 1072717752(1), 1072760629(1) & 1072711164(1), All Dated 30.01.2025, In Proceedings U/S 153C Colossus Trade Links Ltd. R.W.S. 143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Salil Aggarwal, Sr. Adv. &For Respondent: Sh. Dayainder Singh Sidhu, CIT-DR
Section 153A(1)(b)Section 153CSection 153C(1)

lower authorities have gone the date of search on 05.10.2017 itself than that of recording satisfaction under 1st proviso thereto, to frame section 143(3) assessment in the assessee’s case. We therefore reject the Revenue’s vehement contentions in light of the above statutory proviso to section 153C proceedings ... merits as per the tribunal’s adjudication on the very issue(s) and quash the Assessing Officer’s section 143(3) assessment in the last assessment years 2018-19, in above terms. The assessee succeeds in his legal arguments to this extent therefore. 9. All other pleadings on merits between

Assistant Commissioner of Income Tax, Central Circle-25, New Delhi, Delhi vs. Colossus Trade Links Limited, Delhi

The appeal of the assesses is allowed

ITA 2915/DEL/2025[2015-16]Status: DisposedITAT Delhi29 Sept 2025AY 2015-16

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 3028/Del/2025 : Asstt. Year : 2010-11 Ita No. 2911/Del/2025 : Asstt. Year : 2011-12 Ita No. 2912/Del/2025 : Asstt. Year : 2012-13 Ita No. 2913/Del/2025 : Asstt. Year : 2013-14 Ita No. 2914/Del/2025 : Asstt. Year : 2014-15 Ita No. 2915/Del/2025 : Asstt. Year : 2015-16 Ita No. 2916/Del/2025 : Asstt. Year : 2016-17 Ita No. 2917/Del/2025 : Asstt. Year : 2017-18 Ita No. 2918/Del/2025 : Asstt. Year : 2018-19 Acit, Vs Colossus Trade Links Ltd., Central Circle-25, T-24, Gali No. 10, Rohtak Road, New Delhi-110055 Anand Parvat, Industrial Area, New Delhi-110005 (Appellant) (Respondent) Pan No. Aaccc3937F Assessee By : Sh. Salil Aggarwal, Sr. Adv. & Sh. Shailesh Gupta, Ca Revenue By : Sh. Dayainder Singh Sidhu, Cit-Dr Date Of Hearing: 22.09.2025 Date Of Pronouncement: 29.09.2025 Order Per Bench: These Revenue’S Nine Appeals Ita Nos. 2911 To 2918 & 3028/Del/2025; For Assessment Years 2010-11 To 2018-19, Arise Against The Cit(A)-28, New Delhi’S Din & Order No. Itba/Apl/M/250/2024-25/1072711533(1), 1072711806(1), 1072713611(1), 1072716793(1), 1072717201(1), 1072717555(1), 1072717752(1), 1072760629(1) & 1072711164(1), All Dated 30.01.2025, In Proceedings U/S 153C Colossus Trade Links Ltd. R.W.S. 143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Salil Aggarwal, Sr. Adv. &For Respondent: Sh. Dayainder Singh Sidhu, CIT-DR
Section 153A(1)(b)Section 153CSection 153C(1)

lower authorities have gone the date of search on 05.10.2017 itself than that of recording satisfaction under 1st proviso thereto, to frame section 143(3) assessment in the assessee’s case. We therefore reject the Revenue’s vehement contentions in light of the above statutory proviso to section 153C proceedings ... merits as per the tribunal’s adjudication on the very issue(s) and quash the Assessing Officer’s section 143(3) assessment in the last assessment years 2018-19, in above terms. The assessee succeeds in his legal arguments to this extent therefore. 9. All other pleadings on merits between

Assistant Commissioner of Income Tax, Central Circle-25, New Delhi, Delhi vs. Colossus Trade Links Limited, Delhi

The appeal of the assesses is allowed

ITA 2914/DEL/2025[2014-15]Status: DisposedITAT Delhi29 Sept 2025AY 2014-15

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 3028/Del/2025 : Asstt. Year : 2010-11 Ita No. 2911/Del/2025 : Asstt. Year : 2011-12 Ita No. 2912/Del/2025 : Asstt. Year : 2012-13 Ita No. 2913/Del/2025 : Asstt. Year : 2013-14 Ita No. 2914/Del/2025 : Asstt. Year : 2014-15 Ita No. 2915/Del/2025 : Asstt. Year : 2015-16 Ita No. 2916/Del/2025 : Asstt. Year : 2016-17 Ita No. 2917/Del/2025 : Asstt. Year : 2017-18 Ita No. 2918/Del/2025 : Asstt. Year : 2018-19 Acit, Vs Colossus Trade Links Ltd., Central Circle-25, T-24, Gali No. 10, Rohtak Road, New Delhi-110055 Anand Parvat, Industrial Area, New Delhi-110005 (Appellant) (Respondent) Pan No. Aaccc3937F Assessee By : Sh. Salil Aggarwal, Sr. Adv. & Sh. Shailesh Gupta, Ca Revenue By : Sh. Dayainder Singh Sidhu, Cit-Dr Date Of Hearing: 22.09.2025 Date Of Pronouncement: 29.09.2025 Order Per Bench: These Revenue’S Nine Appeals Ita Nos. 2911 To 2918 & 3028/Del/2025; For Assessment Years 2010-11 To 2018-19, Arise Against The Cit(A)-28, New Delhi’S Din & Order No. Itba/Apl/M/250/2024-25/1072711533(1), 1072711806(1), 1072713611(1), 1072716793(1), 1072717201(1), 1072717555(1), 1072717752(1), 1072760629(1) & 1072711164(1), All Dated 30.01.2025, In Proceedings U/S 153C Colossus Trade Links Ltd. R.W.S. 143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Salil Aggarwal, Sr. Adv. &For Respondent: Sh. Dayainder Singh Sidhu, CIT-DR
Section 153A(1)(b)Section 153CSection 153C(1)

lower authorities have gone the date of search on 05.10.2017 itself than that of recording satisfaction under 1st proviso thereto, to frame section 143(3) assessment in the assessee’s case. We therefore reject the Revenue’s vehement contentions in light of the above statutory proviso to section 153C proceedings ... merits as per the tribunal’s adjudication on the very issue(s) and quash the Assessing Officer’s section 143(3) assessment in the last assessment years 2018-19, in above terms. The assessee succeeds in his legal arguments to this extent therefore. 9. All other pleadings on merits between

Assistant Commissioner of Income Tax, Central Circle-25, New Delhi, Delhi vs. Colossus Trade Links Limited, Delhi

The appeal of the assesses is allowed

ITA 2913/DEL/2025[2013-14]Status: DisposedITAT Delhi29 Sept 2025AY 2013-14

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 3028/Del/2025 : Asstt. Year : 2010-11 Ita No. 2911/Del/2025 : Asstt. Year : 2011-12 Ita No. 2912/Del/2025 : Asstt. Year : 2012-13 Ita No. 2913/Del/2025 : Asstt. Year : 2013-14 Ita No. 2914/Del/2025 : Asstt. Year : 2014-15 Ita No. 2915/Del/2025 : Asstt. Year : 2015-16 Ita No. 2916/Del/2025 : Asstt. Year : 2016-17 Ita No. 2917/Del/2025 : Asstt. Year : 2017-18 Ita No. 2918/Del/2025 : Asstt. Year : 2018-19 Acit, Vs Colossus Trade Links Ltd., Central Circle-25, T-24, Gali No. 10, Rohtak Road, New Delhi-110055 Anand Parvat, Industrial Area, New Delhi-110005 (Appellant) (Respondent) Pan No. Aaccc3937F Assessee By : Sh. Salil Aggarwal, Sr. Adv. & Sh. Shailesh Gupta, Ca Revenue By : Sh. Dayainder Singh Sidhu, Cit-Dr Date Of Hearing: 22.09.2025 Date Of Pronouncement: 29.09.2025 Order Per Bench: These Revenue’S Nine Appeals Ita Nos. 2911 To 2918 & 3028/Del/2025; For Assessment Years 2010-11 To 2018-19, Arise Against The Cit(A)-28, New Delhi’S Din & Order No. Itba/Apl/M/250/2024-25/1072711533(1), 1072711806(1), 1072713611(1), 1072716793(1), 1072717201(1), 1072717555(1), 1072717752(1), 1072760629(1) & 1072711164(1), All Dated 30.01.2025, In Proceedings U/S 153C Colossus Trade Links Ltd. R.W.S. 143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Salil Aggarwal, Sr. Adv. &For Respondent: Sh. Dayainder Singh Sidhu, CIT-DR
Section 153A(1)(b)Section 153CSection 153C(1)

lower authorities have gone the date of search on 05.10.2017 itself than that of recording satisfaction under 1st proviso thereto, to frame section 143(3) assessment in the assessee’s case. We therefore reject the Revenue’s vehement contentions in light of the above statutory proviso to section 153C proceedings ... merits as per the tribunal’s adjudication on the very issue(s) and quash the Assessing Officer’s section 143(3) assessment in the last assessment years 2018-19, in above terms. The assessee succeeds in his legal arguments to this extent therefore. 9. All other pleadings on merits between

Assistant Commissioner of Income Tax, Central Circle-25, New Delhi, Delhi vs. Colossus Trade Links Limited, Delhi

The appeal of the assesses is allowed

ITA 2912/DEL/2025[2012-13]Status: DisposedITAT Delhi29 Sept 2025AY 2012-13

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 3028/Del/2025 : Asstt. Year : 2010-11 Ita No. 2911/Del/2025 : Asstt. Year : 2011-12 Ita No. 2912/Del/2025 : Asstt. Year : 2012-13 Ita No. 2913/Del/2025 : Asstt. Year : 2013-14 Ita No. 2914/Del/2025 : Asstt. Year : 2014-15 Ita No. 2915/Del/2025 : Asstt. Year : 2015-16 Ita No. 2916/Del/2025 : Asstt. Year : 2016-17 Ita No. 2917/Del/2025 : Asstt. Year : 2017-18 Ita No. 2918/Del/2025 : Asstt. Year : 2018-19 Acit, Vs Colossus Trade Links Ltd., Central Circle-25, T-24, Gali No. 10, Rohtak Road, New Delhi-110055 Anand Parvat, Industrial Area, New Delhi-110005 (Appellant) (Respondent) Pan No. Aaccc3937F Assessee By : Sh. Salil Aggarwal, Sr. Adv. & Sh. Shailesh Gupta, Ca Revenue By : Sh. Dayainder Singh Sidhu, Cit-Dr Date Of Hearing: 22.09.2025 Date Of Pronouncement: 29.09.2025 Order Per Bench: These Revenue’S Nine Appeals Ita Nos. 2911 To 2918 & 3028/Del/2025; For Assessment Years 2010-11 To 2018-19, Arise Against The Cit(A)-28, New Delhi’S Din & Order No. Itba/Apl/M/250/2024-25/1072711533(1), 1072711806(1), 1072713611(1), 1072716793(1), 1072717201(1), 1072717555(1), 1072717752(1), 1072760629(1) & 1072711164(1), All Dated 30.01.2025, In Proceedings U/S 153C Colossus Trade Links Ltd. R.W.S. 143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Salil Aggarwal, Sr. Adv. &For Respondent: Sh. Dayainder Singh Sidhu, CIT-DR
Section 153A(1)(b)Section 153CSection 153C(1)

lower authorities have gone the date of search on 05.10.2017 itself than that of recording satisfaction under 1st proviso thereto, to frame section 143(3) assessment in the assessee’s case. We therefore reject the Revenue’s vehement contentions in light of the above statutory proviso to section 153C proceedings ... merits as per the tribunal’s adjudication on the very issue(s) and quash the Assessing Officer’s section 143(3) assessment in the last assessment years 2018-19, in above terms. The assessee succeeds in his legal arguments to this extent therefore. 9. All other pleadings on merits between

Assistant Commissioner of Income Tax, Central Circle-25, New Delhi, Delhi vs. Colossus Trade Links Limited, Delhi

The appeal of the assesses is allowed

ITA 2911/DEL/2025[2011-12]Status: DisposedITAT Delhi29 Sept 2025AY 2011-12

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 3028/Del/2025 : Asstt. Year : 2010-11 Ita No. 2911/Del/2025 : Asstt. Year : 2011-12 Ita No. 2912/Del/2025 : Asstt. Year : 2012-13 Ita No. 2913/Del/2025 : Asstt. Year : 2013-14 Ita No. 2914/Del/2025 : Asstt. Year : 2014-15 Ita No. 2915/Del/2025 : Asstt. Year : 2015-16 Ita No. 2916/Del/2025 : Asstt. Year : 2016-17 Ita No. 2917/Del/2025 : Asstt. Year : 2017-18 Ita No. 2918/Del/2025 : Asstt. Year : 2018-19 Acit, Vs Colossus Trade Links Ltd., Central Circle-25, T-24, Gali No. 10, Rohtak Road, New Delhi-110055 Anand Parvat, Industrial Area, New Delhi-110005 (Appellant) (Respondent) Pan No. Aaccc3937F Assessee By : Sh. Salil Aggarwal, Sr. Adv. & Sh. Shailesh Gupta, Ca Revenue By : Sh. Dayainder Singh Sidhu, Cit-Dr Date Of Hearing: 22.09.2025 Date Of Pronouncement: 29.09.2025 Order Per Bench: These Revenue’S Nine Appeals Ita Nos. 2911 To 2918 & 3028/Del/2025; For Assessment Years 2010-11 To 2018-19, Arise Against The Cit(A)-28, New Delhi’S Din & Order No. Itba/Apl/M/250/2024-25/1072711533(1), 1072711806(1), 1072713611(1), 1072716793(1), 1072717201(1), 1072717555(1), 1072717752(1), 1072760629(1) & 1072711164(1), All Dated 30.01.2025, In Proceedings U/S 153C Colossus Trade Links Ltd. R.W.S. 143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Salil Aggarwal, Sr. Adv. &For Respondent: Sh. Dayainder Singh Sidhu, CIT-DR
Section 153A(1)(b)Section 153CSection 153C(1)

lower authorities have gone the date of search on 05.10.2017 itself than that of recording satisfaction under 1st proviso thereto, to frame section 143(3) assessment in the assessee’s case. We therefore reject the Revenue’s vehement contentions in light of the above statutory proviso to section 153C proceedings ... merits as per the tribunal’s adjudication on the very issue(s) and quash the Assessing Officer’s section 143(3) assessment in the last assessment years 2018-19, in above terms. The assessee succeeds in his legal arguments to this extent therefore. 9. All other pleadings on merits between

Neetu Yadav, Gurgaon vs. Income Tax Officer, Gurgaon

ITA 4229/DEL/2024[2019-20]Status: DisposedITAT Delhi29 Sept 2025AY 2019-20

Bench: Sh. Satbeer Singh Godara & Sh. Manish Agarwalita No. 4095/Del/2024 : Asstt. Year : 2013-14 Ita No. 4229/Del/2024 : Asstt. Year : 2019-20 Ita No. 845/Del/2025 : Asstt. Year : 2014-15 Neetu Yadav, Vs Income Tax Officer, 164-P, Sector-15, Part-1, Ward-3(1), Gurgaon, Haryana-122001 Gurgaon, Haryana (Appellant) (Respondent) Pan No. Abfpy2785C Assessee By : Sh. Anand Kumar Pandey, Adv. & Sh. Archit Pandey, Adv. Revenue By : Sh. Om Prakash, Sr. Dr Date Of Hearing: 29.09.2025 Date Of Pronouncement: 29.09.2025 Order Per Satbeer Singh Godara: These Assessee’S Three Appeals In Ita Nos. 4095 & 4229/Del/2024 & Ita No. 845/Del/2025 For Assessment Years 2013-14, 2014-15 & 2019-20, Arise Against The Cit(A)/Nfac, Delhi’S Din & Order No. Itba/Nfac/S/250/2024- 25/1066728710(1) & 1067097100(1) & 1066774096(1) Dated 15.07.2024, 16.07.2024 & 29.07.2024 In Proceedings U/S 143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Anand Kumar Pandey, Adv. &For Respondent: Sh. Om Prakash, Sr. DR
Section 10(37)Section 142(1)Section 143Section 143(1)(a)Section 143(2)Section 143(3)Section 263Section 28Section 56(2)(viii)

followed by issue of notice under section 142(1) of the Act on 23.11.2020. The Ld. AO completed the assessment on 22.01.2021 under section 143(3) r.w. section 143(3A) and 143(3B) of the Act on income returned with the observation that on aforesaid two issues no addition

Neetu Yadav, Gurgaon, Haryana vs. Income Tax Officer, Income Tax Office, Gurgaon

ITA 4095/DEL/2024[2013-14]Status: DisposedITAT Delhi29 Sept 2025AY 2013-14

Bench: Sh. Satbeer Singh Godara & Sh. Manish Agarwalita No. 4095/Del/2024 : Asstt. Year : 2013-14 Ita No. 4229/Del/2024 : Asstt. Year : 2019-20 Ita No. 845/Del/2025 : Asstt. Year : 2014-15 Neetu Yadav, Vs Income Tax Officer, 164-P, Sector-15, Part-1, Ward-3(1), Gurgaon, Haryana-122001 Gurgaon, Haryana (Appellant) (Respondent) Pan No. Abfpy2785C Assessee By : Sh. Anand Kumar Pandey, Adv. & Sh. Archit Pandey, Adv. Revenue By : Sh. Om Prakash, Sr. Dr Date Of Hearing: 29.09.2025 Date Of Pronouncement: 29.09.2025 Order Per Satbeer Singh Godara: These Assessee’S Three Appeals In Ita Nos. 4095 & 4229/Del/2024 & Ita No. 845/Del/2025 For Assessment Years 2013-14, 2014-15 & 2019-20, Arise Against The Cit(A)/Nfac, Delhi’S Din & Order No. Itba/Nfac/S/250/2024- 25/1066728710(1) & 1067097100(1) & 1066774096(1) Dated 15.07.2024, 16.07.2024 & 29.07.2024 In Proceedings U/S 143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Anand Kumar Pandey, Adv. &For Respondent: Sh. Om Prakash, Sr. DR
Section 10(37)Section 142(1)Section 143Section 143(1)(a)Section 143(2)Section 143(3)Section 263Section 28Section 56(2)(viii)

followed by issue of notice under section 142(1) of the Act on 23.11.2020. The Ld. AO completed the assessment on 22.01.2021 under section 143(3) r.w. section 143(3A) and 143(3B) of the Act on income returned with the observation that on aforesaid two issues no addition