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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)

Vijay Fomra, Kolkata vs. ITO, Ward 40(1), Kolkata

In the result the appeal of the assessee is allowed for statistical purposes

ITA 2729/KOL/2025[2016-2017]Status: DisposedITAT Kolkata02 Feb 2026AY 2016-2017

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.2729/Kol/2025 Assessment Year: 2016-17 Vijay Fomra…………………..………………....…………………....Appellant 57, Fomra House Burtolla Street, Burrabazar, Kol-7.. [Pan: Aadpf7609P] Vs. Ito, Ward-40(1), Kolkata..…….……....…..………………….…..... Respondent Appearances By: Shri Sonal Agarwal, Advocate, Appeared On Behalf Of The Appellant. Shri Mrinmoy Basak, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : February 02, 2026 Date Of Pronouncing The Order : February 02, 2026 आदेश / Order Per Sonjoy Sarma: This Appeal Filed By The Assessee Is Directed Against The Order Of The Addl/Jcit(A)-2, Pune (Hereinafter Referred To As “Ld. Cit(A)”) Dated 15.09.2025 Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As The “Act”). 2. Brief Facts Of The Case Are That The Assessee Filed Return Of Income Declaring A Total Income Of ₹4,98,860. The Case Of The Assessee Was Selected For Limited Scrutiny Through Cass. The Assessing Officer Completed Assessment U/S 143(3) By Making Certain Additions. 3. Aggrieved By The Assessment Order, The Assessee Preferred An Appeal Before The Cit(A). However, There Was A Delay Of 74 Days In Filing The Appeal. The Learned Cit(A) Dismissed The Appeal Solely On The

Section 143(3)Section 250

IN THE INCOME TAX APPELLATE TRIBUNAL ‘SMC’ BENCH KOLKATA Before Shri Sonjoy Sarma, Judicial Member and Shri Rakesh Mishra, Accountant

Avula Sudarsanam, Chennai vs. DCIT, Ncc-19(1), Chennai

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 3552/CHNY/2025[2015-16]Status: DisposedITAT Chennai02 Feb 2026AY 2015-16

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. No.3552/Chny/2025 िनधा"रण वष"/Assessment Year: 2015-16 Avula Sudarsanam, Vs. The Deputy Commissioner Of Plot No. 1A, Flat No. S2, Amr Nalloli, Income Tax, Officers Colony, West Street, Non Corporate Circle 19(1), Adambakkam, Chennai 600 088. Chennai. [Pan:Etjps9434J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri H. Yeshwanthkumar, Ca ""थ" की ओर से/Respondent By : Shri Sbr Kumar Laghimsetti, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 21.01.2026 घोषणा की तारीख /Date Of Pronouncement 02.02.2026 : आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 11.09.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2015-16. 2. At The Outset, The Ld. Ar Shri H. Yeshwanthkumar, Ca Submits That There Was No Compliance By The Assessee Before The Ld. Cit(A) & The Appeal Of The Assessee Was Dismissed Exparte Without

For Appellant: Shri H. Yeshwanthkumar, CAFor Respondent: Shri SBR Kumar Laghimsetti, Addl. CIT
Section 143(3)Section 148

failure on the part of the assessee in furnishing all details before the Assessing Officer during the course of original assessment proceedings under section 143(3) of the Income Tax Act, 1961 [“Act” in short]. The ld. AR prayed to remand the matter to the file