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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 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 724/KOL/2025[2022-23]Status: DisposedITAT Kolkata16 Jun 2025AY 2022-23

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

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 723/KOL/2025[2021-22]Status: DisposedITAT Kolkata16 Jun 2025AY 2021-22

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

A2Z Infraservices Limited, Haryana vs. DCIT Central Circle 27, Delhi

In the result, appeals of the assessee are partly allowed as

ITA 72/DEL/2024[2019-20]Status: DisposedITAT Delhi16 Jun 2025AY 2019-20

Bench: Shri Challa Nagendra Prasad & Shri S Rifaur Rahmanिनधा"रणवष"/Assessment Year: 2017-18 बनाम A2Z Infra Services Limited Dcit, O-116, 1St Floor, Dlf Shopping Mall, Vs. Central Circle-2, Arjun Nagar, Dlf Phase-1, Shankar Chowk, Phase-V, Gurgaon, Haryana. Udyog Vihar, Sector-19, Gurugram, Haryana. Pan No.Aahca0139L अपीलाथ" Appellant ""यथ"/Respondent & िनधा"रणवष"/Assessment Year: 2019-20 बनाम A2Z Infra Services Limited Dcit, O-116, 1St Floor, Dlf Shopping Mall, Vs. Central Circle-27, Arjun Marg, Dlf Qe S.O., New Delhi. Sikanderpur, Gurgaon, Haryana. Pan No.Aahca0139L अपीलाथ" Appellant ""यथ"/Respondent

Section 139(1)Section 143Section 143(1)(a)Section 154Section 234ASection 36Section 36(1)(va)Section 37(1)

return of the assessee was processed by Central Processing Centre (CPC), Bengaluru/Assessing Officer and an intimation order was issued exercising the powers under Section 143(1)(a) of the Act of 1961, wherein, claim for deduction of delayed deposit of employees' share of contribution towards Employees' State Insurance ... Officer has processed the return of the income of assessee, however, on the date when the intimation order was issued exercising powers under Section 143(1)(a) of the Act 1961, the issue with regard to claim of deduction under Section 36(1

A2Z Infraservices Limited, Gurgaon vs. DCIT, Central Circle-2, Faridabad

In the result, appeals of the assessee are partly allowed as

ITA 970/DEL/2023[2017-18]Status: DisposedITAT Delhi16 Jun 2025AY 2017-18

Bench: Shri Challa Nagendra Prasad & Shri S Rifaur Rahmanिनधा"रणवष"/Assessment Year: 2017-18 बनाम A2Z Infra Services Limited Dcit, O-116, 1St Floor, Dlf Shopping Mall, Vs. Central Circle-2, Arjun Nagar, Dlf Phase-1, Shankar Chowk, Phase-V, Gurgaon, Haryana. Udyog Vihar, Sector-19, Gurugram, Haryana. Pan No.Aahca0139L अपीलाथ" Appellant ""यथ"/Respondent & िनधा"रणवष"/Assessment Year: 2019-20 बनाम A2Z Infra Services Limited Dcit, O-116, 1St Floor, Dlf Shopping Mall, Vs. Central Circle-27, Arjun Marg, Dlf Qe S.O., New Delhi. Sikanderpur, Gurgaon, Haryana. Pan No.Aahca0139L अपीलाथ" Appellant ""यथ"/Respondent

Section 139(1)Section 143Section 143(1)(a)Section 154Section 234ASection 36Section 36(1)(va)Section 37(1)

return of the assessee was processed by Central Processing Centre (CPC), Bengaluru/Assessing Officer and an intimation order was issued exercising the powers under Section 143(1)(a) of the Act of 1961, wherein, claim for deduction of delayed deposit of employees' share of contribution towards Employees' State Insurance ... Officer has processed the return of the income of assessee, however, on the date when the intimation order was issued exercising powers under Section 143(1)(a) of the Act 1961, the issue with regard to claim of deduction under Section 36(1