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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)

Baldev Singh & Sons, New Delhi vs. DCIT Circle 43(1), New Delhi

In the result, the appeal of the assessee is partly allowed as above

ITA 3103/DEL/2023[2021-22]Status: DisposedITAT Delhi30 May 2025AY 2021-22

Bench: Shri Vikas Awasthy & Shri Avdhesh Kumar Mishraita No.3103/Del/2023, A.Y. 2021-22 Baldev Singh & Sons Vs. Deputy Commissioner Of 14-A, Najafgarh Road, Income Tax, Circle-43(1), New Delhi Civic Centre, J.L. Nehru Road Pan: Aaahb4937M New Delhi (Appellant) (Respondent) Appellant By Sh. G. S. Kohli, Ca Respondent By Sh. Ashish Tripathi, Sr. Dr Date Of Hearing 06/03/2025 Date Of Pronouncement 30/05/2025 Order Per Avdhesh Kumar Mishra, Am This Appeal Of The Assessee For The Assessment Year (Ay) 2021-22 Is Directed Against The Order Dated 03.10.2023 Of The Additional/Joint Commissioner Of Income Tax (Appeals)-12, Mumbai [Addl. Cit(A)]. 2. Following Grounds Have Been Raised In This Appeal: “1. That The Learned Cit(Appeal) Had Failed To Appreciate The Written Submission & The Documents Filed Before Him & Thus The Justice Had Not Been Given To The Humble Appellant.

Section 139Section 143(1)Section 154Section 36(1)(va)Section 80Section 80I

Rs.97,58,290/- after claiming deduction under section 80IB of the Income Tax Act, 1961 (Act). The said ITR was processed under section 143(1) of the Act by the Assessing Officer (CPC) (AO-CPC), which did not allow the claim of deduction under section 80IB ... audit report in Form-10CCB was not filed along with the ITR and was only filed after the receipt of intimation under section 143(1) of the Act. The Ld. AR submitted that auditor of the assessee who was also dealing with tax matters omitted to upload the audit report

Income Tax Officer, Ward 6(3), Pune vs. Maharashtra Bank Employees Coop Credit Society Limited, Pune

In the result, the appeal of the Revenue is dismissed

ITA 209/PUN/2025[2017-18]Status: DisposedITAT Pune29 May 2025AY 2017-18

Bench: Shri R.K. Panda & Ms. Astha Chandraआयकर अपील सं. / Ita Nos.208 & 209/Pun/2025 निर्धारण वर्ष / Assessment Years : 2013-14 & 2017-18 Income Tax Officer, Ward 6(3), Pune अपीलार्थी / Appellant Maharashtra Bank Employees Co-Op Credit Society Limited, Vs.93/2, 3Rd Floor, Bank Of Maharashtra Building, Laxmi Road, Budhwar Peth, Pune-411002 Pan: Aaaam0401C प्रत्यर्थी / Respondent Assessee By : Shri Mr Bhagwat Department By : Shri Ramnath P. Murkunde Date Of Hearing : 14-05-2025 Date Of Pronouncement : 29-05-2025 आदेश / Order Per Astha Chandra, Jm : Two Appeals Filed By The Revenue Are Directed Against The Separate Order(S) Both Dated 26.11.2024 Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi [“Cit(A)”] Pertaining To Assessment Years ("Ays") 2013-14 & 2017-18. Since The Issue(S) Involved Are Identical, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Shri MR BhagwatFor Respondent: Shri Ramnath P. Murkunde
Section 143(1)Section 56Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)Section 80P(4)

आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI R.K. PANDA

Income Tax Officer, Ward 6(3), Pune vs. Maharashtra Bank Employees Coop Credit Socitey Limited, Pune

In the result, the appeal of the Revenue is dismissed

ITA 208/PUN/2025[2013-14]Status: DisposedITAT Pune29 May 2025AY 2013-14

Bench: Shri R.K. Panda & Ms. Astha Chandraआयकर अपील सं. / Ita Nos.208 & 209/Pun/2025 निर्धारण वर्ष / Assessment Years : 2013-14 & 2017-18 Income Tax Officer, Ward 6(3), Pune अपीलार्थी / Appellant Vs. Maharashtra Bank Employees Co-Op Credit Society Limited, 93/2, 3Rd Floor, Bank Of Maharashtra Building, Laxmi Road, Budhwar Peth, Pune-411002 Pan: Aaaam0401C Assessee By : Department By : Date Of Hearing : Date Of Pronouncement : प्रत्यर्थी / Respondent Shri Mr Bhagwat Shri Ramnath P. Murkunde 14-05-2025 29-05-2025 आदेश / Order Per Astha Chandra, Jm : Two Appeals Filed By The Revenue Are Directed Against The Separate Order(S) Both Dated 26.11.2024 Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi [“Cit(A)”] Pertaining To Assessment Years ("Ays") 2013-14 & 2017-18. Since The Issue(S) Involved Are Identical, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Department byFor Respondent: Date of hearing
Section 143(1)Section 56Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)Section 80P(4)

आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI R.K. PANDA

Income-Tax Offier (Exemptions) Madurai, Madurai vs. Career Development Opportunity and Training, Vilangudi

In the result, the appeal filed by the Revenue is dismissed

ITA 383/CHNY/2025[2020]Status: DisposedITAT Chennai29 May 2025

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No. 383/Chny/2025 िनधा"रण वष"/Assessment Year: 2020-21 The Income Tax Officer Vs. Career Development Opportunity (Exemptions) & Training, Madurai. Near Selvaraj Textiles, 7, Dindigul Road, Vilangudi, Madurai 625 018. [Pan:Aaatc6975A] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. Deeptha, Addl. Jcit ""थ" की ओर से/Respondent By : Shri B. Gowthaman, Ca सुनवाई की तारीख/ Date Of Hearing : 30.04.2025 घोषणा की तारीख /Date Of Pronouncement : 29.05.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Revenue Is Directed Against The Order Dated 23.12.2024 Passed By The Addl./Jcit (A)-7, Kolkata For The Assessment Year 2020-21. 2. The Appellant – Revenue Raised 2 Grounds Of Appeal Amongst Which, The Only Issue Emanates For Our Consideration Is As To Whether The Ld. Cit(A) Is Justified In Allowing Benefit Of Exemption Under Section 2

For Appellant: Ms. Deeptha, Addl. JCITFor Respondent: Shri B. Gowthaman, CA
Section 11Section 12ASection 139Section 139(4)Section 143(1)Section 143(1)(a)Section 2

return of income for AY 2020-21 on 31.03.2021 declaring total income of Nil. The CPC, Bangalore passed the intimation order under section 143(1) of the Act dated 23.12.2021 by disallowing the exemption claimed under section 11 of the Act. On appeal, the ld. CIT(A), reversed the adjustment ... made by CPC in his intimation under section 143(1) of the Act, allowed the benefit of exemption under section 11 of the Act. Aggrieved by the order of the ld. CIT(A), the appellant-revenue is in appeal before the Tribunal. 4. The ld. DR Ms. Deeptha, Addl