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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)

Dharmender Chauhan, Shimla vs. Income Tax Officer, Shimla

The appeal stand allowed for statistical purposes

ITA 189/CHANDI/2025[2016-17]Status: DisposedITAT Chandigarh24 Feb 2026AY 2016-17

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं. / Ita No.189/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) Shri Dharmender Chauhan Ito Ward-01 Flat No. 101, Income Tax Department, बनाम/ Vs. Surya Dharshan Building Railway Board Building, North Oak, Sanjauli, Himachal Pradesh - 171003 Himachal Pradesh - 171006 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Bglpd-8051-N (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Vishal Mohan (Sr. Advocate) With Ms. Isha Sharma (Advocate) & Sh. Parveen Sharma (Advocate) – Ld. Ars ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 24-02-2026 घोषणाकीतारीख /Date Of Pronouncement 24-02-2026 : 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 28-04-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 143(3) Of The Act On 22-11-2018. The Registry Has Noted Delay Of 587 Days In The Appeal

For Appellant: Sh. Vishal Mohan (Sr. Advocate) with Ms. Isha Sharma (Advocate) and Sh. Parveen For Respondent: Sh. Vivek Vardhan (Addl. CIT) – Ld. Sr. DR
Section 143(3)

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

Income Tax Officer, Parwanoo vs. Ajay Kadian, Kala Amb (Sirmour)

In the result, the appeal of the revenue stand dismissed

ITA 660/CHANDI/2024[2021-22]Status: DisposedITAT Chandigarh24 Feb 2026AY 2021-22

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं. / Ita No.660/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2021-22) Ito Shri Ajay Kadian बनाम/ Sco 35F, Hpmc Road Block-O, Ras Industries, Trilokpur Road Vs. Sector-2, Parwanoo (H.P.) - 173220 Kala, Amb. Sirmour (H.P.) 173030 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Bndpk-3045-A (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Harry Rikhy (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Manav Bansal (Cit) - Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 16.02.2026 घोषणाकीतारीख /Date Of Pronouncement : 24.02.2026 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 2021-22 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 29-03-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 143(3) Of The Act On 26-12-2022. From Grounds Of Appeal, It Is Quite Evident That The Issues That Fall For Our Consideration Are – (I) Addition On Account Of Alleged Bogus Purchase; & (Ii) Addition Of Cash Deposit & Time

For Appellant: Sh. Harry Rikhy (Advocate) – Ld. ARFor Respondent: Sh. Manav Bansal (CIT) - Ld. DR
Section 133(6)Section 143(3)

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