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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)

Sahara India Limited, Lucknow vs. The ACIT., New Delhi

ITA 1243/DEL/2009[2003-04]Status: DisposedITAT Delhi10 Feb 2026AY 2003-04

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandraassessment Year: 1996-97 With Assessment Year: 2003-04 Sahara India Limited, Vs. Acit, Central Circle-I, I - Kapoorthala Complex, Lucknow Aliganj, Lucknow Pan: Aadcs4402J (Appellant) (Respondent) With Ita No.45/Lkw/2006 Along With C.O. No.36/Lkw/2006 Assessment Year: 1997-98 With Ita No.46/Lkw/2006 Along With C.O. No.37/Lkw/2006 Assessment Year: 1998-99 With Ita No.78/Lkw/2006 Along With C.O. No.39/Lkw/2006 Assessment Year: 2000-01 With Ita No.127/Lkw/2006 Along With C.O. No.40/Lkw/2006 Assessment Year: 2001-02 Acit, Central Circle-I, Vs. Sahara India Limited, Lucknow I-Kapoorthala Complex, Aliganj, Lucknow Pan: Aadcs4402J (Appellant) (Respondent/Cross-Objector) Assessee By Sh. Percy Pardiwala, Sr. Advocate Sh. Devashish A Mehrotra, Ca Sh. Sarvesh Srivastava, Advocate Department By Ms. Monika Singh, Cit(Dr)

Section 143(3)Section 2(22)(e)

order 898/Lkw/2005 Ltd. Circle-1, Lucknow dated 27.10.2005 in case for AY: 1996-97 no. CIT(A)-I/11/CC- I/Lko/99-20/216 involving proceedings under Section 143(3) of the Act. 2-3 ITA No. ACIT, Central Sahara India Ltd. CIT(A)-1, Kanpur’s order 45/Lkw/2006 Circle-1, dated 07.11.2005 in case ... WITH Lucknow no. CIT(A)-I/28/CC- C.O. No. I/Lko/2000-01/217, 36/Lkw/2006 involving proceedings under for AY: 1997-98 Section 143(3) of the Act. 4-5 ITA No. ACIT, Central Sahara India Ltd. CIT(A)-1, Kanpur’s order 46/Lkw/2006 Circle-1, dated 10.11.2005 in case WITH Lucknow

ACIT, Lucknow vs. Sahara India Ltd., Lucknow

ITA 78/LKW/2006[2000-01]Status: DisposedITAT Delhi10 Feb 2026AY 2000-01

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandraassessment Year: 1996-97 With Assessment Year: 2003-04 Sahara India Limited, Vs. Acit, Central Circle-I, I - Kapoorthala Complex, Lucknow Aliganj, Lucknow Pan: Aadcs4402J (Appellant) (Respondent) With Ita No.45/Lkw/2006 Along With C.O. No.36/Lkw/2006 Assessment Year: 1997-98 With Ita No.46/Lkw/2006 Along With C.O. No.37/Lkw/2006 Assessment Year: 1998-99 With Ita No.78/Lkw/2006 Along With C.O. No.39/Lkw/2006 Assessment Year: 2000-01 With Ita No.127/Lkw/2006 Along With C.O. No.40/Lkw/2006 Assessment Year: 2001-02 Acit, Central Circle-I, Vs. Sahara India Limited, Lucknow I-Kapoorthala Complex, Aliganj, Lucknow Pan: Aadcs4402J (Appellant) (Respondent/Cross-Objector) Assessee By Sh. Percy Pardiwala, Sr. Advocate Sh. Devashish A Mehrotra, Ca Sh. Sarvesh Srivastava, Advocate Department By Ms. Monika Singh, Cit(Dr)

Section 143(3)Section 2(22)(e)

order 898/Lkw/2005 Ltd. Circle-1, Lucknow dated 27.10.2005 in case for AY: 1996-97 no. CIT(A)-I/11/CC- I/Lko/99-20/216 involving proceedings under Section 143(3) of the Act. 2-3 ITA No. ACIT, Central Sahara India Ltd. CIT(A)-1, Kanpur’s order 45/Lkw/2006 Circle-1, dated 07.11.2005 in case ... WITH Lucknow no. CIT(A)-I/28/CC- C.O. No. I/Lko/2000-01/217, 36/Lkw/2006 involving proceedings under for AY: 1997-98 Section 143(3) of the Act. 4-5 ITA No. ACIT, Central Sahara India Ltd. CIT(A)-1, Kanpur’s order 46/Lkw/2006 Circle-1, dated 10.11.2005 in case WITH Lucknow

ACIT, Lucknow vs. Sahara India Ltd., Lucknow

ITA 46/LKW/2006[1998-99]Status: DisposedITAT Delhi10 Feb 2026AY 1998-99

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandraassessment Year: 1996-97 With Assessment Year: 2003-04 Sahara India Limited, Vs. Acit, Central Circle-I, I - Kapoorthala Complex, Lucknow Aliganj, Lucknow Pan: Aadcs4402J (Appellant) (Respondent) With Ita No.45/Lkw/2006 Along With C.O. No.36/Lkw/2006 Assessment Year: 1997-98 With Ita No.46/Lkw/2006 Along With C.O. No.37/Lkw/2006 Assessment Year: 1998-99 With Ita No.78/Lkw/2006 Along With C.O. No.39/Lkw/2006 Assessment Year: 2000-01 With Ita No.127/Lkw/2006 Along With C.O. No.40/Lkw/2006 Assessment Year: 2001-02 Acit, Central Circle-I, Vs. Sahara India Limited, Lucknow I-Kapoorthala Complex, Aliganj, Lucknow Pan: Aadcs4402J (Appellant) (Respondent/Cross-Objector) Assessee By Sh. Percy Pardiwala, Sr. Advocate Sh. Devashish A Mehrotra, Ca Sh. Sarvesh Srivastava, Advocate Department By Ms. Monika Singh, Cit(Dr)

Section 143(3)Section 2(22)(e)

order 898/Lkw/2005 Ltd. Circle-1, Lucknow dated 27.10.2005 in case for AY: 1996-97 no. CIT(A)-I/11/CC- I/Lko/99-20/216 involving proceedings under Section 143(3) of the Act. 2-3 ITA No. ACIT, Central Sahara India Ltd. CIT(A)-1, Kanpur’s order 45/Lkw/2006 Circle-1, dated 07.11.2005 in case ... WITH Lucknow no. CIT(A)-I/28/CC- C.O. No. I/Lko/2000-01/217, 36/Lkw/2006 involving proceedings under for AY: 1997-98 Section 143(3) of the Act. 4-5 ITA No. ACIT, Central Sahara India Ltd. CIT(A)-1, Kanpur’s order 46/Lkw/2006 Circle-1, dated 10.11.2005 in case WITH Lucknow

ACIT, Lucknow vs. Sahara India Ltd., Lucknow

ITA 45/LKW/2006[1997-98]Status: DisposedITAT Delhi10 Feb 2026AY 1997-98

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandraassessment Year: 1996-97 With Assessment Year: 2003-04 Sahara India Limited, Vs. Acit, Central Circle-I, I - Kapoorthala Complex, Lucknow Aliganj, Lucknow Pan: Aadcs4402J (Appellant) (Respondent) With Ita No.45/Lkw/2006 Along With C.O. No.36/Lkw/2006 Assessment Year: 1997-98 With Ita No.46/Lkw/2006 Along With C.O. No.37/Lkw/2006 Assessment Year: 1998-99 With Ita No.78/Lkw/2006 Along With C.O. No.39/Lkw/2006 Assessment Year: 2000-01 With Ita No.127/Lkw/2006 Along With C.O. No.40/Lkw/2006 Assessment Year: 2001-02 Acit, Central Circle-I, Vs. Sahara India Limited, Lucknow I-Kapoorthala Complex, Aliganj, Lucknow Pan: Aadcs4402J (Appellant) (Respondent/Cross-Objector) Assessee By Sh. Percy Pardiwala, Sr. Advocate Sh. Devashish A Mehrotra, Ca Sh. Sarvesh Srivastava, Advocate Department By Ms. Monika Singh, Cit(Dr)

Section 143(3)Section 2(22)(e)

order 898/Lkw/2005 Ltd. Circle-1, Lucknow dated 27.10.2005 in case for AY: 1996-97 no. CIT(A)-I/11/CC- I/Lko/99-20/216 involving proceedings under Section 143(3) of the Act. 2-3 ITA No. ACIT, Central Sahara India Ltd. CIT(A)-1, Kanpur’s order 45/Lkw/2006 Circle-1, dated 07.11.2005 in case ... WITH Lucknow no. CIT(A)-I/28/CC- C.O. No. I/Lko/2000-01/217, 36/Lkw/2006 involving proceedings under for AY: 1997-98 Section 143(3) of the Act. 4-5 ITA No. ACIT, Central Sahara India Ltd. CIT(A)-1, Kanpur’s order 46/Lkw/2006 Circle-1, dated 10.11.2005 in case WITH Lucknow

ACIT, Lucknow vs. Sahara India Ltd., Lucknow

ITA 127/LKW/2006[2001-02]Status: DisposedITAT Delhi10 Feb 2026AY 2001-02

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandraassessment Year: 1996-97 With Assessment Year: 2003-04 Sahara India Limited, Vs. Acit, Central Circle-I, I - Kapoorthala Complex, Lucknow Aliganj, Lucknow Pan: Aadcs4402J (Appellant) (Respondent) With Ita No.45/Lkw/2006 Along With C.O. No.36/Lkw/2006 Assessment Year: 1997-98 With Ita No.46/Lkw/2006 Along With C.O. No.37/Lkw/2006 Assessment Year: 1998-99 With Ita No.78/Lkw/2006 Along With C.O. No.39/Lkw/2006 Assessment Year: 2000-01 With Ita No.127/Lkw/2006 Along With C.O. No.40/Lkw/2006 Assessment Year: 2001-02 Acit, Central Circle-I, Vs. Sahara India Limited, Lucknow I-Kapoorthala Complex, Aliganj, Lucknow Pan: Aadcs4402J (Appellant) (Respondent/Cross-Objector) Assessee By Sh. Percy Pardiwala, Sr. Advocate Sh. Devashish A Mehrotra, Ca Sh. Sarvesh Srivastava, Advocate Department By Ms. Monika Singh, Cit(Dr)

Section 143(3)Section 2(22)(e)

order 898/Lkw/2005 Ltd. Circle-1, Lucknow dated 27.10.2005 in case for AY: 1996-97 no. CIT(A)-I/11/CC- I/Lko/99-20/216 involving proceedings under Section 143(3) of the Act. 2-3 ITA No. ACIT, Central Sahara India Ltd. CIT(A)-1, Kanpur’s order 45/Lkw/2006 Circle-1, dated 07.11.2005 in case ... WITH Lucknow no. CIT(A)-I/28/CC- C.O. No. I/Lko/2000-01/217, 36/Lkw/2006 involving proceedings under for AY: 1997-98 Section 143(3) of the Act. 4-5 ITA No. ACIT, Central Sahara India Ltd. CIT(A)-1, Kanpur’s order 46/Lkw/2006 Circle-1, dated 10.11.2005 in case WITH Lucknow

Sahara India Ltd., Lucknow vs. ACIT, Lucknow

ITA 898/LKW/2005[1996-97]Status: DisposedITAT Delhi10 Feb 2026AY 1996-97

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandraassessment Year: 1996-97 With Assessment Year: 2003-04 Sahara India Limited, Vs. Acit, Central Circle-I, I - Kapoorthala Complex, Lucknow Aliganj, Lucknow Pan: Aadcs4402J (Appellant) (Respondent) With Ita No.45/Lkw/2006 Along With C.O. No.36/Lkw/2006 Assessment Year: 1997-98 With Ita No.46/Lkw/2006 Along With C.O. No.37/Lkw/2006 Assessment Year: 1998-99 With Ita No.78/Lkw/2006 Along With C.O. No.39/Lkw/2006 Assessment Year: 2000-01 With Ita No.127/Lkw/2006 Along With C.O. No.40/Lkw/2006 Assessment Year: 2001-02 Acit, Central Circle-I, Vs. Sahara India Limited, Lucknow I-Kapoorthala Complex, Aliganj, Lucknow Pan: Aadcs4402J (Appellant) (Respondent/Cross-Objector) Assessee By Sh. Percy Pardiwala, Sr. Advocate Sh. Devashish A Mehrotra, Ca Sh. Sarvesh Srivastava, Advocate Department By Ms. Monika Singh, Cit(Dr)

Section 143(3)Section 2(22)(e)

order 898/Lkw/2005 Ltd. Circle-1, Lucknow dated 27.10.2005 in case for AY: 1996-97 no. CIT(A)-I/11/CC- I/Lko/99-20/216 involving proceedings under Section 143(3) of the Act. 2-3 ITA No. ACIT, Central Sahara India Ltd. CIT(A)-1, Kanpur’s order 45/Lkw/2006 Circle-1, dated 07.11.2005 in case ... WITH Lucknow no. CIT(A)-I/28/CC- C.O. No. I/Lko/2000-01/217, 36/Lkw/2006 involving proceedings under for AY: 1997-98 Section 143(3) of the Act. 4-5 ITA No. ACIT, Central Sahara India Ltd. CIT(A)-1, Kanpur’s order 46/Lkw/2006 Circle-1, dated 10.11.2005 in case WITH Lucknow

Hasmukh Ugarchand Gadhecha, HUF, Ahmedabad vs. The ITO, Ward-5(2)(2), Ahmedabad

The appeal of the assessee stands allowed

ITA 591/AHD/2025[2013-14]Status: DisposedITAT Ahmedabad09 Feb 2026AY 2013-14

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.591/Ahd/2025 िनधा"रण वष" /Assessment Year : 2013-14 Hasmukh Ugarchand The Ito बनाम/ Gadhecha, Huf Ward-5(2)(2) V/S. 3Rd Floor, Anjalee House Ahmedabad – 380 015 Cg Road Navrangpura Ahmedabad – 380 009 "थायी लेखा सं./Pan: Aaahg 7194 K (अपीलाथ$/ Appellant) (%& यथ$/ Respondent) Assessee By : Shri Deepak R. Shah, Ar Revenue By : Shri Hargovind Singh, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 12/11/2025 घोषणा की तारीख /Date Of Pronouncement: 09/02/2026 आदेश/O R D E R Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’] Dated 26/12/2025 Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Year (Ay) 2013-2014. 2. The Assessee, In This Appeal, Has Raised The Following Grounds Of Appeal: Hasmukh Ugarchand Gadhecha, Huf Vs. Ito Asstt.Year : 2013-14 2 “1. That The Ld.Cit(A) Erred In Law & In The Facts Of The Case In Confirming The Order Of The Ao In Reopening Assessment U/S.147 Of The Act.

For Appellant: Shri Deepak R. Shah, ARFor Respondent: Shri Hargovind Singh, Sr.DR
Section 10(38)Section 143(3)Section 147Section 148Section 153CSection 250Section 68Section 69C

exempt Long Term Capital Gain (LTCG) on Sawaca Business Machines Ltd. This return was scrutinized, and a regular assessment order was passed under section 143(3) on 30.07.2015 assessing the income of the assessee at Rs. 348147/-. 8.2. Under the first proviso to section 147 of the Act, where ... assessment has been concluded under section 143(3), the assessment cannot be reopened after four years unless there is a failure on the part of the assessee to disclose fully and truly all material facts. Upon perusal of the reasons recorded by the AO, we find that the AO relied