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“Section 143(1)”

Section References (mined)Section 143Section 143(1)13,466 judgments

The decision most relied on for Section 143(1) is Collector, Land Acquisition v. Mst. Katiji (167 ITR 471), cited in 3,926 judgments on BharatTax.

Leading authorities on Section 143(1)

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. 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.

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.

CIT v. Reliance Petroproducts Pvt. Ltd.
322 ITR 158 · 2010 · Supreme Court
2,228
citing judgments

Penalty under Section 271(1)(c) for furnishing inaccurate particulars or concealment of income is not automatically leviable if the assessee has made a full disclosure of all particulars and the addition or disallowance arises from a difference of opinion.

CIT v. Reliance Utilities & Power Ltd.
313 ITR 340 · 2009 · High Court
2,118
citing judgments

Where an assessee claims that investments were made out of own funds, interest disallowance under Section 14A read with Rule 8D may not apply if the assessee demonstrates the availability of sufficient interest-free funds to cover such investments.

Estate of Late Tukojirao Holkar v. CWT
223 ITR 480 · 1997 · High Court
2,040
citing judgments

A court or tribunal is not bound to answer a reference or adjudicate an appeal on its merits if the party at whose instance the proceeding is made fails to appear at the hearing or take necessary steps for its proper conduct.

Judgments citing Section 143(1)

Sri Bhuvaneswari Nilayam, Tirumala vs. Income Tax Officer, Ward-1(1), Guntur

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

ITA 519/VIZ/2024[2020-21]Status: DisposedITAT Visakhapatnam03 Oct 2025AY 2020-21

Bench: Shri Ravish Sooda N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.519/Viz/2024 (िनधा"रण वष"/Assessment Year: 2020-21) Sri Bhuvaneswari Nilayam Vs. Income Tax Officer Tirumala Ward 1(1) Pan:Aawts0401P Guntur (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Uday & Gopi, Ca राज" व "ारा/Revenue By:: Dr. Aparna Villuri, Sr-Dr सुनवाई की तारीख/Date Of Hearing: 22/09/2025 घोषणा की तारीख/Pronouncement: 03/10/2025 आदेश/Order Per Madhusudan Sawdia, A.M.: This Appeal Is Filed By Sri Bhuvaneswari Nilayam (“The Assessee”), Feeling Aggrieved By The Order Passed By The Learned Addl/Jcit(A)-2,Ahmedabad (“Ld. First Appellate Authority”) Dated 15/02/2024 For The A.Y 2020-21. 2. At The Outset, It Is Noted That There Is A Delay Of 242 Days In Filing The Present Appeal Before This Tribunal. The Assessee Has Filed A Condonation Petition Accompanied By An Affidavit Explaining The Reasons For Such Delay. In This Regard, The Learned

For Appellant: Shri Uday & Gopi, CAFor Respondent: : Dr. Aparna Villuri, SR-DR
Section 11Section 143(1)

assessee about the proceedings. Consequently, the assessee remained unaware of the appellate order. It was only on 27.11.2024, when an intimation under section 143(1) of the Act was received by the assessee from CPC, then the assessee came to know about the order passed by the Ld. FAA. Immediately

Caspian Impact Investments Private Limited, Hyderabad vs. DCIT., Circle-1(1), Hyderabad

In the result, the appeal of the assessee is allowed

ITA 749/HYD/2025[2019-20]Status: DisposedITAT Hyderabad03 Oct 2025AY 2019-20

Bench: Shri Ravish Sooda N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.749/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2019-20) Caspian Impact Vs. Dy.Cit Investments Private Ltd, Circle 1(1) Hyderabad Hyderabad Pan:Aadcs4132K (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Hiten Thakkar, Advocate राज" व "ारा/Revenue By:: Dr. Sachin Kumar, Sr.Dr सुनवाई की तारीख/Date Of Hearing: 25/09/2025 घोषणा की तारीख/Pronouncement: 03/10/2025 आदेश/Order Per Madhusudan Sawdia, A.M.: This Appeal Is Filed By M/S. Caspian Impact Investments Private Limited, (“The Assessee”), Feeling Aggrieved By The Order Passed By The Learned Addl/Jcit (A)-1, Mumbai (“Ld. First Appellate Authority”), Dated 27.02.2025 For The A.Y. 2019-20. 2. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri Hiten Thakkar, AdvocateFor Respondent: : Dr. Sachin Kumar, Sr.DR
Section 115JSection 143(1)(a)Section 36(1)(iii)Section 37(1)Section 43B

assessee revised its return of income only to modify disclosure in Schedule BP of ITR pursuant to a proposed adjustment under section 143(1)(a) of the Act. However, the income in the revised return was the same as declared in the original return. During the year, the assessee acquired ... normal provisions and Rs.8,42,68,147/- under section 115JB of the Act. The second revised return was processed by CPC under section 143(1)(a) of the Act on 09.03.2021. CPC made the additions of Rs.1,64,955/- under section 36(1)(iii), Rs.13,22,458/- under section

Government Printing Press Employee Credit Co-Operative Society Ltd, Pune vs. ITO, Ward 7(1), Pune

In the result, appeal of the Assessee is allowed

ITA 793/PUN/2025[2019-2020]Status: DisposedITAT Pune30 Sept 2025AY 2019-2020

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपऩल सं. / Ita No.793/Pun/2025 निर्धारण वषा / Assessment Year: 2019-20 Government Printing Press V The Income Tax Officer, Employee Credit Co-Operative S Ward-7(1), Pune. Society Limited, Yerawadakaragruh, Airport Road, Yerawada, Pune – 411006. Pan: Aabag2986P Appellant/ Assessee Respondent / Revenue Assessee By Mr.Sarvesh Khandelwal Revenue By Shri Ramnath P Murkunde Date Of Hearing 16/09/2025 Date Of Pronouncement 30/09/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Against The Order Of Ld.Additional/Joint Commissioner Of Income Tax(Appeal)-2, Visakhapatnamunder Section 250 Of The Income Tax Act, 1961 Dated 30.01.2025 Emanating From The Assessment Order Passed Under Section 143(1) Of The Act, Dated 02.12.2020 For Ay 2019-20.The Assessee Has Raised The Following Grounds Of Appeal :

Section 139(1)Section 143(1)Section 250Section 80(2)(f)Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(b)Section 80P(2)(c)Section 80P(2)(d)

Income Tax(Appeal)-2, Visakhapatnamunder section 250 of the Income Tax Act, 1961 dated 30.01.2025 emanating from the Assessment Order passed under section 143(1) of the Act, dated 02.12.2020 for AY 2019-20.The Assessee has raised the following grounds of appeal : ITA No.793/PUN/2025 [A] “1. On the facts and circumstances ... allowing these deductions. 2 ITA No.793/PUN/2025 [A] Submission of ld.DR : 3. Ld.Departmental Representative for the Revenue relied on the order under section 143(1) of CPC/Assessing Officer and ld.CIT(A). Findings & Analysis : 4. We have heard both the parties and perused the records. In this case, Assessee

Surendra Devid Thokal, Aurangabad vs. Income Tax Officer Ward 1(5), Aurangabad

In the result, appeal of the assessee is dismissed

ITA 1173/PUN/2025[2018-2019]Status: DisposedITAT Pune30 Sept 2025AY 2018-2019

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपऩल सं. / Ita No.1173/Pun/2025 निर्धारण वषा / Assessment Year: 2018-19 Surendra Devid Thokal, V The Income Tax Officer, B14, Thokal Niwas, Chawni, S Ward-1(5), Aurangabad. Aurangabad – 431001. Pan: Aehpt3043B Appellant/ Assessee Respondent / Revenue Assessee By None Revenue By Smt. Sonall Sonkavde – Addl.Cit(Dr) Date Of Hearing 29/09/2025 Date Of Pronouncement 30/09/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Against The Order Of Ld.Addl./Joint Commissioner Of Income Tax(Appeal)-1, Noida Passed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2018-19 Dated 03.01.2024 Emanating From The Assessment Order Passed Under Section 143(1) Of The Act, Dated 09.01.2020. 2. At The Outset Of Hearing, No One Attended On Behalf Of The Assessee. No Written Submission Or Adjournment Letter Was Filed.

Section 143(1)Section 250Section 36(1)(va)Section 43B

Noida passed under section 250 of the Income Tax Act, 1961 for the A.Y.2018-19 dated 03.01.2024 emanating from the Assessment Order passed under section 143(1) of the Act, dated 09.01.2020. 2. At the outset of hearing, no one attended on behalf of the Assessee. No written submission or adjournment ... have heard ld.DR for the Revenue and perused the records. In this case, Assistant Director of Income Tax(CPC) vide order under section 143(1) dated 09.01.2020 disallowed assessee’s claim of Rs.50,74,476/-. The reason mentioned in the order under section 143(1) is as under