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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)

Kanya Gurukul Shiksha Samiti, Nilokheri vs. Income Tax Officer (Exemption), Ambala

The appeal stand dismissed as withdrawn

ITA 1/CHANDI/2025[2021-2022]Status: DisposedITAT Chandigarh02 Jun 2025AY 2021-2022

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No. 1/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2021-22) Kanya Gurukul Shiksha Samiti Ito (Exemption) बनाम/ Anjanthali Nilokheri Aaykar Bhawan 2Nd Floor B. C. Bazaar Haryana132021 Vs. Ambala Cantt-133001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaffk-8836-M (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Shri S. B. Gupta (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Shri Vivek Vardhan (Addl. Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 22-05-2025 घोषणाकीतारीख /Date Of Pronouncement : 02-06-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. During Hearing Of Captioned Appeal, It Transpires That The Return Of Income As Filed By The Assessee Was Initially Processed U/S 143(1). The Assessee Filed Rectification U/S 154 Which Was Disposed-Off By Cpc On 15-12-2022. The Assessee Preferred First Appeal Against This Order Which Was Disposed-Off Vide Order Dated 09-09-2024 Wherein Ld. Ao Was Directed To Allow Certain Expenditure. In The Set-Aside Proceedings, Ld. Ao Re-Determined Income Of Rs.19.49 Lacs Vide Order Dated 06-11-2024. Against This Order, The Assessee Has Filed

For Appellant: Shri S. B. Gupta (Advocate) – Ld. ARFor Respondent: Shri Vivek Vardhan (Addl. CIT) - Ld. Sr. DR
Section 143(1)Section 154

IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH BEFORE HON’BLE SHRI LALIET KUMAR, JM AND HON’BLE SHRI

Sgj Enterprises Private Limited, Patiala vs. DCIT, Circle, Patiala

In the result, the appeal was dismissed against which the assessee is in further appeal before us

ITA 645/CHANDI/2024[2020-21]Status: DisposedITAT Chandigarh02 Jun 2025AY 2020-21

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No. 645/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2020-21) M/S Sgj Enterprises Private Limited Dcit-Circle Patiala बनाम/ D-197 Focal Point Aaykar Bhawan Vs. Patiala 147001 Patiala "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aancs-8860-N (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Parikshit Aggarwal (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 22-05-2025 घोषणाकीतारीख /Date Of Pronouncement : 02-06-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2020- 21 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Fearless Appeals Centre Delhi [Cit(A)] Dated 22- 12-2023 In The Matter Of Rectification Intimation Issued By Cpc U/S 154 Of The Act On 21-06-2022. The Sole Grievance Of The Assessee Is Application Of Correct Rate Of Tax. Having Heard Rival Submissions & Upon Perusal Of Case Records, The Appeal Is Disposed-Off As Under. The Registry Has Noted Delay Of 93 Days In The Appeal Which Stands Condoned.

For Appellant: Shri Parikshit Aggarwal (CA) – Ld. ARFor Respondent: Dr. Ranjit Kaur (Addl. CIT) – Ld. Sr. DR
Section 115BSection 143(1)Section 154

1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH BEFORE HON’BLE SHRI LALIET KUMAR, JM AND HON’BLE

Tarsem Chand Rana, Una vs. Jurisdictional Assessing Officer, ITO Ward 98, Una, Range Code 37

In the result, the appeal of the Assessee is dismissed

ITA 1085/CHANDI/2024[2020-21]Status: DisposedITAT Chandigarh02 Jun 2025AY 2020-21

Bench: Shri Laliet Kumar & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 1085/Chd/2024 "नधा"रण वष" / Assessment Year : 2020-21 Tarsem Singh Rana, Ito, बनाम H.No. 4, Kathoh, Ward 98, Khurwain, Una Vs. Bangana H.P. 174321 "थायी लेखा सं./Pan No: Aawpr5715R अपीलाथ"/Appellant ""यथ"/Respondent ( Hybrid Hearing ) "नधा"रती क" ओर से/Assessee By : Sh. Ajit Kumar Jha, Advocate (Virtual Mode) राज"व क" ओर से/ Revenue By : Dr. Ranjit Kaur, Addl. Cit, Sr.Dr

For Appellant: Sh. Ajit Kumar Jha, AdvocateFor Respondent: Dr. Ranjit Kaur, Addl. CIT, Sr.DR
Section 143(1)Section 154Section 2(24)(x)Section 250Section 36(1)(va)

made within the prescribed time limits under Section 2(24)(x) read with Section 36(1)(va) of the Act, were disallowed under Section 143(1) of the Act dated 22.12.2021, later rectified under Section 154 of the Act dated 25.10.2022, rendering the adjustment without legal merit. 3. The appellant ... agency, filed its income tax return for AY 2020-21 on 07.11.2020, declaring an income of Rs. 16,75,950/-. Upon processing under section 143(1) of the Income Tax Act, 1961, an intimation dated 22.12.2021 was issued, which was later rectified by order passed under section

Dd Puri Foundation, Patiala vs. Income Tax Officer, Ward-3, Patiala

In the result, the appeal of the Assessee is treated as allowed for statistical purposes

ITA 68/CHANDI/2025[2021-22]Status: DisposedITAT Chandigarh30 May 2025AY 2021-22

Bench: Shri Sanjay Gargआयकरअपीलसं./Ita No.68/Chd/2025 िनधा"रणवष" / Assessment Year : 2021-22 बनाम D.D.Puri Foundation, The Ito, Amar Ashram, Lower Mall, Ward 3, Patiala, Punjab. Aayakar Bhawan, Patiala. "थायीलेखासं./Pan No. Aadtd4587C अपीलाथ"/Appellant ""थ"/Respondent ( Physical Hearing ) िनधा""रतीकीओरसे/Assessee By : Sh. Parikshit Aggarwal,C.A. राज"कीओरसे/ Revenue By : Sh.Vivek Vardhan,Addl. Cit.Sr. Dr. सुनवाईकीतारीख/Date Of Hearing : 28-05-2025 उदघोषणाकीतारीख/Date Of Pronouncement : 30-05-2025 आदेश/Order The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 12-06-2023 Passed By The Ld. Commissioner Of Income Tax, National Faceless Appeal Centre (Nfac), Delhi[Hereinafter Referred To As ‘Cit(A)’], For The Assessment Year 2021-22. 2. The Assessee In This Appeal Is Aggrieved From The Dismissal Of The Appeal By The Ld. Cit(A) Holding The Same As Barred By Limitation. There Is A Delay Of 499 Days In Filing The Present Appeal

For Appellant: Sh. Parikshit Aggarwal,C.AFor Respondent: Sh.Vivek Vardhan,Addl. CIT.Sr. Dr
Section 143(1)

आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ,च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH,‘SMC’,CHANDIGARH BEFORE SHRI

Gill & Virk Finance Company Limited, Chandigarh vs. Income Tax Officer, Ward 5(1), Chandigarh

In the result, the appeal of the Assessee stands allowed

ITA 936/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh30 May 2025AY 2018-19

Bench: Shri Sanjay Gargआयकरअपीलसं./Ita No.936/Chd/2024 िनधा"रणवष" / Assessment Year : 2018-19 बनाम Gill & Virk Finance The Ito, Company Limited, Ward (5)1, Sco 80-81, 3Rd Floor, Sector Chandigarh. 17-C, Chandigarh. 160017. "थायीलेखासं./Pan No: Aaacg8596L अपीलाथ"/Appellant ""थ"/Respondent ( Physical Hearing ) िनधा""रतीकीओरसे/Assessee By : Sh.T.N.Singla, C.A. राज"कीओरसे/ Revenue By : Sh.Vivek Vardhan, Addl. Cit.Sr.Dr सुनवाईकीतारीख/Date Of Hearing : 27-05-2025. उदघोषणाकीतारीख/Date Of Pronouncement : 30-05-2025 आदेश/Order The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 19-07-2024 Passed By The Ld. Commissioner Of Income Tax, National Faceless Appeal Centre (Nfac), Delhi[Hereinafter Referred To As ‘Cit(A)’], For The Assessment Year 2018-19. 2. The Assessee In This Appeal Is Aggrieved By The Action Of The Cit(A) In Confirming The Additon Made By The Assessing Officer (A.O.) Of Rs. 5,46,809/-

For Appellant: Sh.T.N.Singla, C.AFor Respondent: Sh.Vivek Vardhan, Addl. CIT.Sr.Dr
Section 10(38)Section 143(1)Section 143(1)(a)Section 143(2)Section 154

आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ,च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH,‘SMC’,CHANDIGARH BEFORE SHRI