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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)

Deputy Commissioner of Income Tax, Central Circle-2, Ludhiana vs. Malbros International Pvt Ltd, Faridkot

In the result, both the appeals and the Cross Objections are dismissed

ITA 992/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh25 Jun 2025AY 2017-18

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 992 & 993/Chd/2024 "नधा"रण वष" / Assessment Years: 2017-18, 2016-17 The Dcit, Vs Malbros International Pvt. Ltd., Central Circle-2, Village – Mansoorwal, Teh-Zira, Ludhiana. Head Offices Old Cantt. Road, Faridkot. "थायी लेखा सं./Pan No: Aadcm7203R अपीलाथ"/Appellant ""यथ"/Respondent & C.O. Nos. 46 & 45/Chd/2024 In आयकर अपील सं./ Ita Nos. 992 & 993/Chd/2024 "नधा"रण वष" / Assessment Year: 2017-18, 2016-17 Malbros International Pvt. Ltd., The Dcit, Village – Mansoorwal, Teh-Zira, Vs Central Circle-2, Head Offices Old Cantt. Road, Ludhiana. Faridkot. "थायी लेखा सं./Pan No: Aadcm7203R अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Shri Sudhir Sehgal, Advocate Revenue By : Smt. Kusum Bansal, Cit Dr Date Of Hearing : 14.05.2025 Date Of Pronouncement : 25.06.2025

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Kusum Bansal, CIT DR
Section 249Section 253Section 3Section 5

आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’ CHANDIGARH

Gopikishan Pallod, Hyderabad vs. Income Tax Officer, Ward-7(1), Hyderabad

In the result, appeal filed by the assessee is allowed

ITA 568/HYD/2025[2023-24]Status: DisposedITAT Hyderabad25 Jun 2025AY 2023-24

Bench: Shri Manjunatha, G. & Shri Ravish Soodआ.अपी.सं /Ita No.568/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2023-24 Shri Gopikishan Pallod Vs. Income Tax Officer Hyderabad Ward 7 (1) Pan:Aanpp8665K Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: C.A. Parameshwar G. Chintakula राज" व "ारा/Revenue By:: Shri Ashutosh Pradhan, Sr.Ar सुनवाई की तारीख/Date Of Hearing: 23/06/2025 घोषणा की तारीख/Pronouncement: 25/06/2025 आदेश/Order Per Manjunatha, G. A.M This Appeal Filed By The Assessee Is Directed Against The Order Dated 19/12/2024 Of The Learned Cit (A)-Nfac Delhi, Relating To A.Y.2023-24. 2. There Is A Delay Of 29 Days In Filing The Present Appeal By The Assessee Before The Tribunal. The Assessee Has Explained The Reasons For Such Delay In Filing The Appeal. After Considering The Explanation Of The Assessee, We Condone The Delay Of 29 Days In Filing The Present Appeal & Admit The Appeal For Adjudication.

For Appellant: C.A. Parameshwar G. ChintakulaFor Respondent: : Shri Ashutosh Pradhan, Sr.AR
Section 143(1)Section 194

ITA No 568 of 2025 Gopikishan Pallod आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL

The Gasper Education Society, Kolkata vs. ITO, Ward 7(1), Kolkata

In the result, appeal of the assessee is allowed

ITA 871/KOL/2025[2018-2019]Status: DisposedITAT Kolkata25 Jun 2025AY 2018-2019

Bench: Shri George Mathan & Shri Sanjay Awasthiआयकर अपील सं/Ita No.871/Kol/2025 (निर्धारण वर्ा / Assessment Year : 2018-2019) The Gasper Education Society Vs Ito Ward-7 (1), Kolkata 40A, Ajc Bose Road, Nonapukur Tram Depot, Kolkata-700017 Pan No. :Aaabt 0159 K (अपीलधर्थी /Appellant) (प्रत्यर्थी / Respondent) .. निर्धाररती की ओर से /Assessee By : Shri Giridhar Dhelia, Advocate रधजस्व की ओर से /Revenue By : Shri P.N.Barnwal, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 25/06/2025 घोषणा की तारीख/Date Of Pronouncement : 25/06/2025 आदेश / O R D E R Per George Mathan, Jm : This Is An Appeal Filed By The Assessee Against The Order Dated 06.03.2025 Of The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Passed In Din & Order No.Itba/Nfac/S/250/2024- 25/1074097940(1) For The Assessment Year 2018-2019. 2. Shri Giridhar Dhelia, Ld. Advocate Appeared On Behalf Of The Assessee. Shri P.N.Barnwal, Ld. Cit-Dr Appeared On Behalf Of The Revenue. 3. It Was Submitted By The Ld. Ar That The Return Filed By The Assessee Was Processed & The Assessment Came To Be Completed U/S.143(3) Of The Act, Wherein The Assessing Officer Has Denied The Assessee The Benefit Of Sections 11 & 12 Of The Act On The Ground That The Return Filed By The Assessee Was U/S.139(4) Of The Act. It Was The Submission That The Ld. Cit(A) Has Also Confirmed The Order Of The Assessing Officer. Ld.Ar Drew Our Attention To The Circular Issued By The Cbdt In F.No.173/193/2019-Ita-

For Appellant: Shri Giridhar Dhelia, AdvocateFor Respondent: Shri P.N.Barnwal, CIT-DR
Section 11Section 12ASection 12A(1)(ba)Section 139Section 139(4)Section 143(1)(a)Section 143(3)

section 11 shall inter-alia file its return of income within the time allowed under section 139 of the Act. Accordingly, orders under section 143(1)(a) in those cases in which demand has been raised on this issue may please be rectified." (Emphasis supplied) 12. It is, thus, clear

A M Foundation, Kolkata vs. ITO, Ward 1(4), Exempt, Kolkata

In the result, appeal of the assessee is allowed

ITA 848/KOL/2025[2024-2025]Status: DisposedITAT Kolkata25 Jun 2025AY 2024-2025

Bench: Shri George Mathan & Shri Sanjay Awasthiआयकर अपील सं/Ita No.848/Kol/2025 (निर्धारण वर्ा / Assessment Year : 2024-2025) Am Foundation, Vs Ito Ward1(4) Exempt, Kolkata Ground Floor 2, Gurusaday Road, Ballygunge, Kolkata Pan No. :Aaata 8188 R (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्धाररती की ओर से /Assessee By : Shri Amit Agarwal, Advocate रधजस्व की ओर से /Revenue By : Sh Bonnie Debbarma, Adl.Cit-Sr.Dr सुनवाई की तारीख / Date Of Hearing : 24/06/2025 घोषणा की तारीख/Date Of Pronouncement : 25/06/2025 आदेश / O R D E R Per George Mathan, Jm : This Is An Appeal Filed By The Assessee Against The Order Dated 27.02.2025 Of The Ld. Addl./Jcit(A)-1, Gurugram, Passed In Din & Order No.Itba/Apl/S/250/2024-25/1073776958(1) For The Assessment Year 2024-2025. 2. Shri Amit Agarwal, Ld. Advocate Appeared On Behalf Of The Assessee. Shri Bonnie Debbarma, Ld. Sr.Dr Appeared On Behalf Of The Revenue. 3. It Was Submitted By The Ld. Ar That The Assessee Has Filed Its Return Of Income For The Impugned Assessment Year On 23.10.2024 Along With Form 9A. It Was The Submission That Admittedly Form 9A Was Not Filed Two Months Prior To The Due Date Of Filing Of The Return. It Was The Submission That The Cpc Has Issued An Intimation U/S.143(1) Of The Act Without Issuing A Show Cause Notice. The Ld. Ar Also Drew Our Attention To Circular

For Appellant: Shri Amit Agarwal, AdvocateFor Respondent: Sh Bonnie Debbarma, Adl.CIT-Sr.DR
Section 143(1)

noticed that the intimation u/s.143(1) of the Act has been issued without issuing the show cause notice as required under proviso to Section 143(1) of the Act, the intimation is liable to be annulled and we do so. 7. Also, as the CBDT has specifically issued a certificate