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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)

All India Spices Exporters Forum, Ernakulam vs. Income Tax Officer, Exemption Ward, Ernakulam

Appeal is allowed, Ground No

ITA 1072/COCH/2024[2014-15]Status: DisposedITAT Cochin22 Sept 2025AY 2014-15

Bench: The Expiry Of Time Allowed U/S 139(1). As Per Section 11(2), As Applicable For Ay 2014-15 There Was No Date Specified As To The Period Within Which The Form Has To Be Filed For Availing Exemption. The Amendment In Section 11(2) That Filing Of Necessary Forms Before The Due Date Of Filing Return As A Pre-Condition To Claim The Exemption Under Section 11(2) Was Substituted By The Finance Act With Effect From 01.04.2016 Which Is Not Applicable For Ay 2014- 15. Hence The Commissioner Of Income Tax (Appeals) Went Wrong In Denying The Exemption.

For Appellant: Shri. G Surendranath Rao, CAFor Respondent: Smt. Leena Lal, Sr. AR
Section 11Section 11(2)Section 11(5)Section 12ASection 139(1)Section 143(1)Section 154Section 250

Income Tax (Appeals) failed by dismissing the grounds of appeal when the action of the assessing officer was beyond the powers granted 'under section 143(1). 4. The Commissioner of Income Tax (Appeals) failed to consider the submissions made regarding the claim of investment through the Copy of the resolution ... Assessee on 31/03/2015 disclosing ‘Nil’ income after claiming exemption under Section 11 of the Act. The aforesaid return of income was processed under Section 143(1) of the Act vide Intimation, dated 16/03/2016. The Assessee was denied the exemption under Section 11 of the Act on the ground that

ACIT, CC - 3(4), Kolkata vs. Rameswara Infrstructures Ltd, Kolkata

In the result, the captioned appeals filed by the revenue and cross- objections filed by the assessee are dismissed

ITA 2694/KOL/2024[2021-22]Status: DisposedITAT Kolkata22 Sept 2025AY 2021-22

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyita Nos.2693 & 2694/Kol/2024 Assessment Years: 2020-21 & 2021-22 Acit, Central Circle-3(4), Kolkata.….……………….……….……….……Appellant Vs. Rameswara Infrastructures Ltd ………………………….....……...…..…..Respondent 19A, Sarat Bose Road Lr Sarani Kolkata-20. [Pan: Aaecr0505J] C.O. 20 & 21/Kol/2025 (In Ita Nos.2693 & 2694/Kol/2024) Assessment Years: 2020-21 & 2021-22 Rameswara Infrastructures Ltd.….……….. ……….……….……….……Cross-Objector 19A, Sarat Bose Road Lr Sarani Kolkata-20. [Pan: Aaecr0505J] Vs. Acit, Central Circle-3(4), Kolkata...………………………...…..…………….Respondent Appearances By: Shri Manish Tiwari, Fca, Appeared On Behalf Of The Assessee. Shri Raja Sengupta, Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : September 17, 2025 Date Of Pronouncing The Order : September 22, 2025 Order Per Pradip Kumar Choubey:

Section 115BSection 139Section 139(1)Section 143(1)Section 143(2)Section 153CSection 250Section 68

आयकर अपील"य अ"धकरण, कोलकाता पीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA Before Shri Rajesh

ACIT, CC - 3(4), Kolkata vs. Rameswara Infrastructures Ltd, Kolkata

In the result, the captioned appeals filed by the revenue and cross- objections filed by the assessee are dismissed

ITA 2693/KOL/2024[2020-21]Status: DisposedITAT Kolkata22 Sept 2025AY 2020-21

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyita Nos.2693 & 2694/Kol/2024 Assessment Years: 2020-21 & 2021-22 Acit, Central Circle-3(4), Kolkata.….……………….……….……….……Appellant Vs. Rameswara Infrastructures Ltd ………………………….....……...…..…..Respondent 19A, Sarat Bose Road Lr Sarani Kolkata-20. [Pan: Aaecr0505J] C.O. 20 & 21/Kol/2025 (In Ita Nos.2693 & 2694/Kol/2024) Assessment Years: 2020-21 & 2021-22 Rameswara Infrastructures Ltd.….……….. ……….……….……….……Cross-Objector 19A, Sarat Bose Road Lr Sarani Kolkata-20. [Pan: Aaecr0505J] Vs. Acit, Central Circle-3(4), Kolkata...………………………...…..…………….Respondent Appearances By: Shri Manish Tiwari, Fca, Appeared On Behalf Of The Assessee. Shri Raja Sengupta, Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : September 17, 2025 Date Of Pronouncing The Order : September 22, 2025 Order Per Pradip Kumar Choubey:

Section 115BSection 139Section 139(1)Section 143(1)Section 143(2)Section 153CSection 250Section 68

आयकर अपील"य अ"धकरण, कोलकाता पीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA Before Shri Rajesh