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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)

Metro Brands Limited, Mumbai vs. Deputy Commissioner of Income Tax Circle 2(2)(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 1004/MUM/2025[2023-24]Status: DisposedITAT Mumbai17 Jun 2025AY 2023-24

Bench: Shri Vikram Singh Yadav & Shri Anikesh Banerjeeassessment Year : 2023-24 Metro Brands Limited, Deputy Commissioner Of 401, Zillion 4Th Floor, Income Tax, Kurla West, Vs. Circle-2(2)(1), Lbs Marg & Aayakar Bhavan, Cst Road Junction, Mumbai-400020. Mumbai-400070. Pan : Aaacm4754E (Appellant) (Respondent) For Assessee : Shri Nitesh Joshi For Revenue : Shri Annavaram Kosuri Date Of Hearing : 04-06-2025 Date Of Pronouncement : 17-06-2025 O R D E R Per Vikram Singh Yadav, A.M : This Is An Appeal Filed By The Assessee Against The Order Of The Addl/Jcit(A)-1, Visakhapatnam [„Ld.Cit(A)‟], Dated 18-12-2024, Pertaining To Assessment Year (Ay) 2023-24, Wherein The Assessee Has Taken The Following Grounds Of Appeal:

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Annavaram Kosuri
Section 139(1)Section 143(1)Section 143(1)(a)Section 44ASection 80J

portal on 09-10-2023. 3 4. It was submitted that the Centralized Processing Center ("CPC") while processing the return of income under section 143(1) of the Act has proposed an adjustment of Rs. 1,00,36,584/-(i.e. Rs.1,28,57,142/- less Rs. 28,20,558/- being ... amount of deduction reported in Form 10DA of AY 2022-23) under section 143(1)(a)(ii) of Act as under: Sr. Schedule Error Description As per return As computed Variance No. 1. Schedule In Schedule 1,28,57,142/- 28,20,558/- 1

Bee Gee Construction Co, Mohali vs. Deputy Commissioner of Income Tax, Circle 3(1), Chandigarh

Appeal stand allowed

ITA 597/CHANDI/2024[2011-12]Status: DisposedITAT Chandigarh16 Jun 2025AY 2011-12

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.597/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2011-12) M/S Bee Gee Construction Co Dcit Sco-1 Neelkanth Shopping Plaza Circle 3 (1) बनाम/ Vs. Chandigarh Road Aaykar Bhawan Nac Zirakpur-140603 Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aahfb-1882-C (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकरअपीलसं./ Ita No.572/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2011-12) Dcit M/S Bee Gee Construction Co Circle 3 (1) बनाम/ Sco-1 Neelkanth Shopping Plaza Aaykar Bhawan Chandigarh Road Vs. Chandigarh Nac Zirakpur-140603 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aahfb-1882-C (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Shri Parikshit Aggarwal (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl.Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 26-05-2025 घोषणाकीतारीख /Date Of Pronouncement : 16-06-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. The Aforesaid Cross-Appeals For Assessment Year (Ay) 2011- 12Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)]

For Appellant: Shri Parikshit Aggarwal (CA) – Ld. ARFor Respondent: Sh. Vivek Vardhan (Addl.CIT) – Ld. Sr. DR
Section 139(1)Section 143(1)Section 143(3)Section 147Section 148Section 80Section 80A

1 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHANDIGARH BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT AND HON

Deputy Commissioner of Income Tax, Chandigarh vs. Bee Gee Construction Co, Chandigarh

Appeal stand allowed

ITA 572/CHANDI/2024[2011-12]Status: DisposedITAT Chandigarh16 Jun 2025AY 2011-12

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.597/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2011-12) M/S Bee Gee Construction Co Dcit Sco-1 Neelkanth Shopping Plaza Circle 3 (1) बनाम/ Vs. Chandigarh Road Aaykar Bhawan Nac Zirakpur-140603 Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aahfb-1882-C (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकरअपीलसं./ Ita No.572/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2011-12) Dcit M/S Bee Gee Construction Co Circle 3 (1) बनाम/ Sco-1 Neelkanth Shopping Plaza Aaykar Bhawan Chandigarh Road Vs. Chandigarh Nac Zirakpur-140603 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aahfb-1882-C (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Shri Parikshit Aggarwal (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl.Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 26-05-2025 घोषणाकीतारीख /Date Of Pronouncement : 16-06-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. The Aforesaid Cross-Appeals For Assessment Year (Ay) 2011- 12Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)]

For Appellant: Shri Parikshit Aggarwal (CA) – Ld. ARFor Respondent: Sh. Vivek Vardhan (Addl.CIT) – Ld. Sr. DR
Section 139(1)Section 143(1)Section 143(3)Section 147Section 148Section 80Section 80A

1 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHANDIGARH BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT AND HON

The Kolkata Port Trust Employees Cooperative Credit Society Limited, Kolkata vs. Centralized Processing Centre, Bengaluru

In the result, all the appeals of the assesse are allowed

ITA 725/KOL/2025[2023-24]Status: DisposedITAT Kolkata16 Jun 2025AY 2023-24

Bench: Shri George Mathan & Shri Rakesh Mishraआयकर अपील सं/Ita Nos.723 - 725/Kol/2025 (निर्धारण वर्ा /A.Yrs. :2021-2022, 2022-2023 & 2023-2024) The Kolkata Port Trust Vs Cpc, Bengaluru Employees Cooperative Credit Society Limited, Smp Kolkata, 15 Stand Road, Kolkata Gpo, West Bengal Pan No. :Aabat 5305 K (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्धाररती की ओर से /Assessee By : None रधजस्व की ओर से /Revenue By : Shri Kapil Mandal, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 16/06/2025 घोषणा की तारीख/Date Of Pronouncement : 16/06/2025 आदेश / O R D E R Per George Mathan, Jm : These Are The Appeals Filed By The Assessee Against The Separate Orders, Passed By The Ld. Addl./Jcit(A)-2, Surat, All Dated 23.01.2025, For The Assessment Years 2021-2022, 2022-2023 & 2023-2024, Respectively. 2. All The Three Appeals Of The Assesse Are Barred By 07 Days Each. In This Regard, The Assesse Has Filed An Application For Condonation Of Delay Supported With An Affidavit Stating Therein The Sufficient Reasons For Delay In Filing The Above Appeals, Which Are Not Found To Be False. This Contention Of The Assesse Has Not Been Objected By The Ld. Sr. Dr. Accordingly, We Condone The Delay Of 07 Days Each In Filing The Present Appeals & The Appeals Of The Assesse Are Admitted For Hearing. 3. None Represented On Behalf Of The Assesse. Shri Kapil Mandal, Sr. Dr Appeared On Behalf The Assesse.

For Appellant: NoneFor Respondent: Shri Kapil Mandal, Sr. DR
Section 143(1)Section 80P

IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT