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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)

R. Thanabalan, Tuticorin vs. ITO, Ward-5, Thoothukudi

In the result the appeal of the assessee is partly allowed for statistical purposes

ITA 256/CHNY/2025[2013-14]Status: DisposedITAT Chennai17 Apr 2025AY 2013-14

Bench: Shri George George K., Vice- & Shri S.R. Raghunathaआयकरअपीलसं./Ita No.: 256/Chny/2025 िनधा"रणवष" / Assessment Year: 2013-14 R. Thanabalan, Income Tax Officer, 2F/1575, P & T Colony, Vs. Ward -5, Tuticorin 628 008. Tuticorin 628 001. [Pan: Aabpt-4814-F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/ Appellant By : Shri P.M. Kathir, Advocate ""थ" की ओर से/Respondent By : Shri A. Sasi Kumar, Cit सुनवाई की तारीख/ Date Of Hearing 18.03.2025 : घोषणा की तारीख /Date Of Pronouncement : 17.04.2025 आदेश /O R D E R Per S. R. Raghunatha: This Appeal Filed By The Assessee Is Directed Against The Order Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Dated 19.11.2024 & Pertains To Assessment Year 2013-14 Under Section 250 Of The Income Tax Act, 1961 [“Act” In Short].

For Appellant: Shri P.M. Kathir, AdvocateFor Respondent: Shri A. Sasi Kumar, CIT
Section 143(1)Section 143(2)Section 250Section 44A

assessment year 2013-14 on 30.03.2015 admitting total income of ₹.1,64,450/-. The return filed by the assessee was processed under section 143(1) of the Act on 02.06.2015. Subsequently, the case of the assessee was selected for scrutiny through CASS for the reason that the assessee has cash

Tohar Mal, Siwani Mandi (Bhiwani) vs. ITO, Ward-1, Bhiwani

In the result, the appeal filed by assessee stands dismissed

ITA 463/DEL/2025[2023-24]Status: DisposedITAT Delhi15 Apr 2025AY 2023-24

Bench: Shri Mahavir Singh, Hon’Bleita No. 463/Del/2025) A.Yr. : 2023-24 Tohar Mal, Vs. Ito, Ward-1, Bhiwani Anaj Mandi, Income Tax Office, Ward-01, Siwani Mandi, Huda, Bhiwani District Bhiwani, (Pan: Cgupm7759Q) (Appellant) (Respondent) Appellant By : None Respondent By : Shri Sanjay Kumar, Sr. Dr Date Of Hearing : 15.04.2025 Date Of Pronouncement : 15.04.2025 Order This Appeal By The Assessee Is Directed Against The Order Dated 06.12.2024 Of The Ld. Joint Commissioner Of Income Tax (Appeals), Relating To Assessment Year 2023-24. 2. None Appeared On Behalf Of The Assessee, Despite Issue Of Notice, Hence, I Am Proceeding Exparte Qua The Assessee, After Hearing The Ld. Dr & Perusing The Records. 3. Upon Careful Consideration, I Find That Assessee Vide His Application Dated 14.04.2025 Has Intimated That The Disallowance Of Credit Of Tds Made By The Ao In The Intimation Order U/S. 143(1) Of The Act Which Was Confirmed By The Ld. Jcit(A), Has Now Been Allowed By The Ao Himself While Framing The Regular Assessment U/S. 143(3) Of The Act. Thus, The Grievance Of The Assessee Has Been Redressed By The Department. Therefore

For Appellant: NoneFor Respondent: Shri Sanjay Kumar, Sr. DR
Section 143(1)Section 143(3)

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC”, NEW DELHI BEFORE SHRI MAHAVIR SINGH, HON’BLE VICE PRESIDENT ITA

Indo Rama Synthetics (India) Ltd, Gurgaon vs. DCIT, 10.1, New Delhi

In the result, impugned order is modified and appeal of the assessee is allowed for statistical purpose

ITA 1959/DEL/2024[2022-23]Status: DisposedITAT Delhi15 Apr 2025AY 2022-23

Bench: Shri Vikas Awasthyआअसं.1959/िद"ी/2024(िन.व. 2022-23) Indo Rama Synthetics (India) Ltd., 53-54, Delhi Press Building, Ph-Iv, Udyog Vihar, Haryana 122015 ...... अपीलाथ"/Appellant Pan: Aaaci-1530-L बनाम Vs. Deputy Commissioner Of Income Tax, ..... "ितवादी/Respondent Circle 10(1), C R Building, Delhi 110001 अपीलाथ" "ारा/ Appellant By : Shri Rohit Jain, Advocate, Ms. Somya Jain & Shri Shivam Gupta, Chartered Accountants "ितवादी "ारा/Respondent By : Shri Sanjay Kumar, Sr. Dr सुनवाई क" ितिथ/ Date Of Hearing : 16/01/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 15/04/2025 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)/Additional/Joint Commissioner Of Income Tax(Appeals)-2, Guwahati (Hereinafter Referred To As 'The Cit(A)') Dated 26.02.2024, For Assessment Year 2022-23. 2. Shri Rohit Jain, Appearing On Behalf Of The Assessee Submits That The Assessee Had Filed Its Return For Ay 2022-23 On 23.10.2022. During The Period Relevant To Assessment Year Under Appeal, The Assessee Had Income Of Rs.195.67 Lakhs

For Appellant: Shri Rohit Jain, AdvocateFor Respondent: Shri Sanjay Kumar, Sr. DR
Section 143(1)

आयकर अपीलीय अिधकरण िद"ी पीठ “एस एम सी”, िद"ी "ी िवकास अव"थी, "ाियक सद" IN THE INCOME TAX APPELLATE TRIBUNAL