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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)

The Gokak & Mudalagi Taluka Primary Teachers Co Op Credit Society Ltd, Gokak vs. Income Tax Officer, Gokak

ITA 33/PAN/2025[2018-19]Status: DisposedITAT Panaji23 Jul 2025AY 2018-19

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliita Nos. 033/Pan/2025 Assessment Year : 2018-19 The Gokak & Mudalagi Taluka Primary Teachers Co-Op. Society, Ltd. Opp. Jss College, Falls Road, Gokak, Dist. Belagavi.-591307 Pan : Aaaat4120D . . . . . . . Appellant V/S The Income Tax Officer, Gokak, Belagavi. . . . . . . . Respondent Appearances Assessee By : Mr Sateesh Nadagauda [‘Ld. Ar’] Revenue By : Ms Rijjula Uniyal [‘Ld. Dr’] Date Of Conclusive Hearing : 15/07/2025 Date Of Pronouncement : 23/07/2025 Order Per G. D. Padmahshali; By Captioned Appeal The Assessee Impugns Din & Order 1071086412(1) Dt. 11/12/2024 Passed By National Faceless Appeal Centre, Delhi [‘Ld. Nfac/Cit(A)’ Hereinafter] U/S 250 Of The Income-Tax Act, 1961 [‘The Act’ Hereinafter] Which In Turn Arisen Out Of Order Of Assessment Dt. 31/03/2021 Passed U/S 143(3) Of The Act By National Faceless E-Asstt Centre, Delhi [‘Ld. Ao’ Hereinafter] Anent To Assessment Year 2018-19 [‘Ay’ Hereinafter].

For Appellant: Mr Sateesh Nadagauda [‘Ld. AR’]For Respondent: Ms Rijjula Uniyal [‘Ld. DR’]
Section 139(1)Section 139(4)Section 143(1)Section 143(2)Section 143(3)Section 250Section 80ASection 80P(2)(a)Section 80P(2)(b)

IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, GOA BEFORE HON’BLE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI

Shri Panchtalavada Seva Sahkari Mandli Limited, Amreli vs. The ITO Ward-3(1)(4), Rajkot-Amreli., Amreli

In the result, this appeal of the assessee is dismissed as withdrawn

ITA 118/RJT/2025[2019-20]Status: DisposedITAT Rajkot23 Jul 2025AY 2019-20

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./ Ita No.118/Rjt/2025 Assessment Year: 2019-20 Shri Panchtalavada Seva Sahkari Income Tax Officer, Ward – बनाम Mandali Ltd. 3(1)(4), Rajkot-Amreli, Panchtalavada, Amreli–3650220, Ganga Bhauvan, Keriya /Vs. Gujarat Road, Amreli–365 560 "थायीलेखासं /.जीआइआरसं . / Pan/Gir No.: Aaxas 4713 J (अपीलाथ"/Appellant) : (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Ms. Devina Patel, Ld.Ar राज"व क" ओर से/Revenue By : Shri Abhimanyu Singh Yadav, Ld. Sr. Dr सुनवाई क" तार"ख /Date Of Hearing : 23/07/2025 घोषणा क" तार"ख /Date Of Pronouncement : 23/07/2025 आदेश / O R D E R Dr. Arjun Lal Saini, Am: Captioned Appeal Filed By The Assessee, Pertaining To Assessment Year 2019-20, Is Directed Against The Order Passed, Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’), By The Learned Commissioner Of Income Tax (Appeal) Addl/Jcit(A)-2, Hyderabad Dated 06.01.2025, Which In Turn Arises, Out Of An Assessment Order Passed By The Centralized Processing Centre (Cpc)/Assessing Officer, U/S 143(1) Of The Act Dated 08.02.2021. 2. At The Outset, Learned Counsel Appearing On Behalf Of The Assessee Has Stated That The Assessee Wants To Withdraw The Present Appeal Because Condonation Of Delay For Filing Income Tax Return U/S 119(2)(B) Of The Act Has Been Condoned Sh. Pssm Ltd.

For Appellant: Ms. Devina Patel, Ld.ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Section 119(2)(b)Section 143(1)Section 250

आयकर अपीलीय अिधकरण,राजकोट "यायपीठ,राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI

Manoj Singh, Howrah vs. ITO, Ward 40(1), Kolkata

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 832/KOL/2025[2022-2023]Status: DisposedITAT Kolkata23 Jul 2025AY 2022-2023

Bench: Shri George Mathanआयकर अपील सं/Ita Nos.829-832/Kol/2025 (नििाारण वर्ा / Assessment Year :2019-2020 To 2022-2023) Manoj Singh, Vs Ito, Ward-40 (1), Kolkata 406/1, G. T.Road (South) Howrah, West Bengal-711103 Pan No. : Alpps 5330 M (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) : Shri Sunil Surana, Ar नििााररती की ओर से /Assessee By राजस्व की ओर से /Revenue By : Shri Shankar Naskar, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 23/07/2025 घोषणा की तारीख/Date Of Pronouncement : 23/07/2025 आदेश / O R D E R These Are The Appeals Filed By The Assessee Against The Separate Orders Of The Ld. Addl.Jcit(A)-2, Jaipur, Dated 26.03.2025 For The Assessment Year 2019-2020, 2020-2021, 2021-2022 & 2022-2023, Respectively. 2. Shri Sunil Surana, Ld.Ar Appeared On Behalf Of The Assessee & Shri Shankar Naskar, Ld. Sr.Dr Appeared On Behalf Of The Revenue. 3. During The Course Of Hearing, It Was Submitted By The Ld. Ar That The Ld. Cit(A) Has Dismissed The Appeals Of The Assessee Without Condoning The Delay. It Was The Submission That The Assessee Was Pursuing Alternative Remedy By Filing Rectification Application U/S.154 Of The Act Before The Ao & The Same Has Not Been Disposed Off By The Ld.Ao, Therefore, The Assessee Could Not File The Appeals Before The Ld. Cit(A) Within The Prescribed Time Limit. It Was The Submission That During The Pendency Of The Rectification Application The Assessee Opted To File Appeals Against The 2

For Respondent: Shri Shankar Naskar, Sr. DR
Section 143(1)Section 154

आयकर अपीलीय अधिकरण, “एस.एम.सी” न्यायपीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH KOLKATA श्री जाजज माथन

Manoj Singh, Howrah vs. ITO, Ward 40(1), Kolkata

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 831/KOL/2025[2021-2022]Status: DisposedITAT Kolkata23 Jul 2025AY 2021-2022

Bench: Shri George Mathanआयकर अपील सं/Ita Nos.829-832/Kol/2025 (नििाारण वर्ा / Assessment Year :2019-2020 To 2022-2023) Manoj Singh, Vs Ito, Ward-40 (1), Kolkata 406/1, G. T.Road (South) Howrah, West Bengal-711103 Pan No. : Alpps 5330 M (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) : Shri Sunil Surana, Ar नििााररती की ओर से /Assessee By राजस्व की ओर से /Revenue By : Shri Shankar Naskar, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 23/07/2025 घोषणा की तारीख/Date Of Pronouncement : 23/07/2025 आदेश / O R D E R These Are The Appeals Filed By The Assessee Against The Separate Orders Of The Ld. Addl.Jcit(A)-2, Jaipur, Dated 26.03.2025 For The Assessment Year 2019-2020, 2020-2021, 2021-2022 & 2022-2023, Respectively. 2. Shri Sunil Surana, Ld.Ar Appeared On Behalf Of The Assessee & Shri Shankar Naskar, Ld. Sr.Dr Appeared On Behalf Of The Revenue. 3. During The Course Of Hearing, It Was Submitted By The Ld. Ar That The Ld. Cit(A) Has Dismissed The Appeals Of The Assessee Without Condoning The Delay. It Was The Submission That The Assessee Was Pursuing Alternative Remedy By Filing Rectification Application U/S.154 Of The Act Before The Ao & The Same Has Not Been Disposed Off By The Ld.Ao, Therefore, The Assessee Could Not File The Appeals Before The Ld. Cit(A) Within The Prescribed Time Limit. It Was The Submission That During The Pendency Of The Rectification Application The Assessee Opted To File Appeals Against The 2

For Respondent: Shri Shankar Naskar, Sr. DR
Section 143(1)Section 154

आयकर अपीलीय अधिकरण, “एस.एम.सी” न्यायपीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH KOLKATA श्री जाजज माथन