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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)

Superhouse Limited, Kanpur vs. CIT, International Taxation-3, Delhi

In the result, both appeals of the assessee are allowed

ITA 356/LKW/2024[2014-15]Status: DisposedITAT Lucknow25 Feb 2026AY 2014-15

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudharyita Nos. 356 & 357/Lkw/2024 A.Ys. 2014-15 & A.Ys. 2015-16 Superhouse Limited, 150 Feet Vs. The Commissioner Of Income Tax Road, Jajmau, Kanpur-208010 International Taxation-3, Delhi Pan: Aabcs9328K (Appellant) (Respondent) Assessee By: Sh. G.C. Srivastava, Adv & Sh. Kalrav Mehrotra, Adv Revenue By: Sh. R.K. Agarwal, Cit Dr Date Of Hearing: 03.12.2025 Date Of Pronouncement: 25.02.2026 O R D E R Per Nikhil Choudhary, A.M.: These Two Appeals Have Been Filed By The Assessee Against The Orders Of The Cit, (International Taxation)-3, Delhi Passed Under Section 263 Of The Act For The A.Ys. 2014-15 & 2015-16, Both Dated 29.03.2024, Wherein The Ld. Cit Has Set Aside The Earlier Orders Of The Assessing Officer For Making Of Fresh Orders In Accordance With The Directions Issued By Her. The Grounds Of Appeal Are As Under:- “1. Because, On The Facts & Circumstances Of The Case & In Law, The Ld. Cit Has Erred In Assuming Jurisdiction Under Section 263 Of The Act & In Doing So, Has Sought To Substitute His Opinion With The Order Under Section 201(1)/201(1A) Passed After Undertaking Extensive & Detailed Consideration Of The Issue By The Ito (Tds). 2. Because, On The Facts & Circumstances Of The Case & In Law, The Ld. Cit Has Erred In Assuming The Jurisdiction Under Section 263 Of The Act Without Appreciating That The Order Under Section 201(1)/201(1A) Passed By The Ito (Tds) Was Unerring & In Consonance With The Settled Principles Of Law. 3. Because, On The Facts & Circumstances Of The Case & In Law, The Impugned Order While Premised On An Illegal Assumption Of Jurisdiction, Further Suffers From Non-Application Of Mind Since The Submissions Of The Assessee Have Not Been Considered [As Illustrated Infra]. A.Ys. 2014-15 & 2015-16

For Appellant: Sh. G.C. Srivastava, Adv & Sh. KalravFor Respondent: Sh. R.K. Agarwal, CIT DR
Section 201(1)Section 263Section 90

balance-sheet and profit and loss account for the F.Ys. 2013-14 and 2014-15 and also copies of earlier orders passed under section 143(3) and also under section 201(1)/201(1A), where it pointed out that these issues had been examined. 13. It is seen that subsequent ... establishment in India were furnished. Various case laws were also furnished. It was further pointed out that the assessee had been assessed under section 143(3) of Income Tax Act for the A.Ys. 2010-11, 2011-12, 2012-13, 2013-14, 2014-15 and 2015-16 in which

Hi Tech Foods, Parwanoo vs. Income Tax Officer, Ward-1, Shimla

The appeal stand partly allowed

ITA 74/CHANDI/2025[2015-16]Status: DisposedITAT Chandigarh25 Feb 2026AY 2015-16

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.54/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2010-11) & 2. आयकर अपील सं. / Ita No.55/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2011-12) & 3. आयकर अपील सं./ Ita No.56/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 4. आयकर अपील सं. / Ita No.74/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 5. आयकर अपील सं. / Ita No.57/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 6. आयकर अपील सं. / Ita No.58/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) M/S Hi Tech Foods Ito Ward-1 बनाम/ Nh-22, Sector-6, Upmohal Parwanoo, Aaykar Bhawan-1 Vs. Sector-Vi, Solan (Hp) -173220 Shimla (Hp) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfh-7996-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Advocate) – Ld. Ars ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) - Ld. Sr Dr

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Sh. Vivek Vardhan (Addl. CIT) - Ld. Sr DR
Section 143(3)Section 148Section 69C

1 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHANDIGARH PHYSICAL HEARING BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT

Punjab Municipal Infrastructure Development Company, Chandigarh vs. DCIT Exemption Circle 1, Chandigarh

The appeal stand allowed for statistical purposes

ITA 593/CHANDI/2025[2016-17]Status: DisposedITAT Chandigarh25 Feb 2026AY 2016-17

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं. / Ita No.593/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) M/S Punjab Municipal Infrastructure Dcit Exemption Circle 1, 5Th Floor Development Company बनाम/ Plot No. 3, 5Th Floor C. R. Building, Vs. Punjab Municipal Bhawan, Sector – 17E Chandigarh - 160022 Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aafcp-8185-M (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Navdeep Monga (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Smt. Meenakshi Vohra (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 25-02-2026 घोषणाकीतारीख /Date Of Pronouncement 25-02-2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2016-17 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 25-02-2025 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 143(3) Of The Act On 26-11-2018. Having Heard Rival Submissions, The Appeal Is Disposed-Off As Under.

For Appellant: Sh. Navdeep Monga (Advocate) – Ld. ARFor Respondent: Smt. Meenakshi Vohra (CIT) – Ld. DR
Section 11(2)Section 119(2)(b)Section 143(3)

1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH PHYSICAL HEARING BEFORE HON’BLE SHRI LALIET KUMAR, JM AND

Hi Tech Foods, Parwanoo vs. Income Tax Officer, Ward-1, Shimla

The appeal stand partly allowed

ITA 58/CHANDI/2025[2017-18]Status: DisposedITAT Chandigarh25 Feb 2026AY 2017-18

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.54/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2010-11) & 2. आयकर अपील सं. / Ita No.55/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2011-12) & 3. आयकर अपील सं./ Ita No.56/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 4. आयकर अपील सं. / Ita No.74/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 5. आयकर अपील सं. / Ita No.57/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 6. आयकर अपील सं. / Ita No.58/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) M/S Hi Tech Foods Ito Ward-1 बनाम/ Nh-22, Sector-6, Upmohal Parwanoo, Aaykar Bhawan-1 Vs. Sector-Vi, Solan (Hp) -173220 Shimla (Hp) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfh-7996-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Advocate) – Ld. Ars ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) - Ld. Sr Dr

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Sh. Vivek Vardhan (Addl. CIT) - Ld. Sr DR
Section 143(3)Section 148Section 69C

1 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHANDIGARH PHYSICAL HEARING BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT

Hi Tech Foods, Parwanoo vs. Income Tax Officer, Ward-1, Shimla

The appeal stand partly allowed

ITA 57/CHANDI/2025[2016-17]Status: DisposedITAT Chandigarh25 Feb 2026AY 2016-17

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.54/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2010-11) & 2. आयकर अपील सं. / Ita No.55/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2011-12) & 3. आयकर अपील सं./ Ita No.56/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 4. आयकर अपील सं. / Ita No.74/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 5. आयकर अपील सं. / Ita No.57/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 6. आयकर अपील सं. / Ita No.58/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) M/S Hi Tech Foods Ito Ward-1 बनाम/ Nh-22, Sector-6, Upmohal Parwanoo, Aaykar Bhawan-1 Vs. Sector-Vi, Solan (Hp) -173220 Shimla (Hp) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfh-7996-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Advocate) – Ld. Ars ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) - Ld. Sr Dr

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Sh. Vivek Vardhan (Addl. CIT) - Ld. Sr DR
Section 143(3)Section 148Section 69C

1 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHANDIGARH PHYSICAL HEARING BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT

Hi Tech Foods, Parwanoo vs. Income Tax Officer, Ward-1, Shimla

The appeal stand partly allowed

ITA 56/CHANDI/2025[2012-13]Status: DisposedITAT Chandigarh25 Feb 2026AY 2012-13

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.54/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2010-11) & 2. आयकर अपील सं. / Ita No.55/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2011-12) & 3. आयकर अपील सं./ Ita No.56/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 4. आयकर अपील सं. / Ita No.74/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 5. आयकर अपील सं. / Ita No.57/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 6. आयकर अपील सं. / Ita No.58/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) M/S Hi Tech Foods Ito Ward-1 बनाम/ Nh-22, Sector-6, Upmohal Parwanoo, Aaykar Bhawan-1 Vs. Sector-Vi, Solan (Hp) -173220 Shimla (Hp) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfh-7996-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Advocate) – Ld. Ars ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) - Ld. Sr Dr

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Sh. Vivek Vardhan (Addl. CIT) - Ld. Sr DR
Section 143(3)Section 148Section 69C

1 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHANDIGARH PHYSICAL HEARING BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT

Hi Tech Foods, Solan vs. Income Tax Officer, Ward-1, Shimla

The appeal stand partly allowed

ITA 55/CHANDI/2025[2011-12]Status: DisposedITAT Chandigarh25 Feb 2026AY 2011-12

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.54/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2010-11) & 2. आयकर अपील सं. / Ita No.55/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2011-12) & 3. आयकर अपील सं./ Ita No.56/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 4. आयकर अपील सं. / Ita No.74/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 5. आयकर अपील सं. / Ita No.57/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 6. आयकर अपील सं. / Ita No.58/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) M/S Hi Tech Foods Ito Ward-1 बनाम/ Nh-22, Sector-6, Upmohal Parwanoo, Aaykar Bhawan-1 Vs. Sector-Vi, Solan (Hp) -173220 Shimla (Hp) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfh-7996-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Advocate) – Ld. Ars ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) - Ld. Sr Dr

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Sh. Vivek Vardhan (Addl. CIT) - Ld. Sr DR
Section 143(3)Section 148Section 69C

1 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHANDIGARH PHYSICAL HEARING BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT

Hi Tech Foods, Parwanoo vs. Income Tax Officer, Ward-1, Shimla

The appeal stand partly allowed

ITA 54/CHANDI/2025[2010-11]Status: DisposedITAT Chandigarh25 Feb 2026AY 2010-11

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.54/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2010-11) & 2. आयकर अपील सं. / Ita No.55/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2011-12) & 3. आयकर अपील सं./ Ita No.56/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 4. आयकर अपील सं. / Ita No.74/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 5. आयकर अपील सं. / Ita No.57/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 6. आयकर अपील सं. / Ita No.58/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) M/S Hi Tech Foods Ito Ward-1 बनाम/ Nh-22, Sector-6, Upmohal Parwanoo, Aaykar Bhawan-1 Vs. Sector-Vi, Solan (Hp) -173220 Shimla (Hp) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfh-7996-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Advocate) – Ld. Ars ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) - Ld. Sr Dr

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Sh. Vivek Vardhan (Addl. CIT) - Ld. Sr DR
Section 143(3)Section 148Section 69C

1 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHANDIGARH PHYSICAL HEARING BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT