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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)

Shri Narayan Jan Kalyan Ewam Gramin Vikas Samiti, Barnahal Mainpuri Up vs. ITO Exemption Ghaziabad, Income Tax Office Exemption Ghaziabad

In the result, impugned order is set aside and appeal of the assessee is allowed for statistical purpose

ITA 244/DEL/2026[2017-2018]Status: DisposedITAT Delhi17 Feb 2026AY 2017-2018

Bench: Shri Vikas Awasthyआअसं.244/धिल्ली/2026 (नि.व. 2017-18) Shri Narayan Jan Kalyan Ewam Gramin Vikas Samiti Barnahal Mainpuri, Uttar Pradesh, 205261 ...... अपीलार्थी/Appellant Pan: Aaoas-9172-N बिाम Vs. Income Tax Office [Exemption], ..... प्रनिवादी/Respondent Ghaziabad, Uttar Pradesh अपीलार्थी द्वारा/Appellant By : Shri Rajeev Kumar Kulshreshtha, Advocate प्रधििािीद्वारा/Respondent By : Shri Manoj Kumar, Sr. Dr सुिवाई की निथर्थ/ Date Of Hearing : 17/02/2026 घोषणा की निथर्थ/ Date Of Pronouncement : 17/02/2026 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Additional/Joint Commissioner Of Income-Tax (Appeals)-1, Nashik (Hereinafter Referred To As ‘The Cit (A)’) Dated 27.06.2025, For Assessment Year 2017-18. 2. The Appeal Is Time Barred By 32 Days. The Assessee Has Filed An Application For Condonation Of Delay Supported By An Affidavit Citing Reasons Causing Delay In Filing Of Appeal. After Perusal Of The Same, I Am Satisfied That Delay In Filing Of Appeal Is Not Intentional. The Delay Has Been Caused For The Reasons Stated In Petition Which Appears To Be Bonafide. Thus, Delay Of 32 Days In Filing Of Appeal Is Condoned & Appeal Is Admitted For Decision On Merits.

For Appellant: Shri Rajeev Kumar Kulshreshtha, AdvocateFor Respondent: Shri Manoj Kumar, Sr. DR
Section 10Section 12ASection 143(3)

assessee’s claim of exemption u/s.10(23C) (iiiad) of the Act was accepted by the AO in assessment made under section 143(3) of the Act. The ld. AR referred to assessment order dated 26.12.2018 for AY 2016-17 at pages 107 to 109 of the paper book