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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)

Date Property Trust, Pune vs. ITO Ward 12(1), Pune

In the result, appeal of the assessee is allowed for statistical purpose

ITA 496/PUN/2025[2023-24]Status: DisposedITAT Pune04 Apr 2025AY 2023-24

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.496/Pun/2025 िनधा"रण वष" / Assessment Year: 2023-24 Date Property Trust, V The Income Tax Officer, 265 A/3, Yashwant Building, S Ward-12(1), Pune. Shaniwarpeth, Opp.Omkareshwar Temple, Lokmanyanagar, S.O.Pune, Pune – 411030. Pan: Aaatd4736C Appellant/ Assessee Respondent / Revenue Assessee By Smt.Deepa Khare – Ar Revenue By Shri Harish Bist – Addl.Cit(Dr) Date Of Hearing 03/04/2025 Date Of Pronouncement 04/04/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Against The Order Of Ld.Additional/Joint Commissioner Of Income Tax(Appeals)-2, Ahmedabad Passed Under Section 250 Of The Income Tax Act, 1961, 30.12.2024 For Assessment Year 2023-24. The Assessee Has Raised The Following Grounds Of Appeal :

Section 143(1)Section 234Section 246ASection 250Section 250(4)Section 250(6)Section 251Section 251(1)(a)

more opportunity may be given to explain the facts before the ld.CIT(A). Ld.AR submitted that the issue involved is that under section 143(1) for A.Y.2023-24 Revenue has taxed assessee’s income at maximum marginal rate without giving any valid reason. Assessee had filed Return of Income ... whereas due date for filing return was 31.07.2023, thus, return was filed within time. Ld.AR submitted that therefore, there is no jurisdiction under section 143(1) to tax the income under Maximum Marginal Rate. Ld.AR ITA No.496/PUN/2025 [A] relied on the order of ITAT Pune in National Association of Interlocking

Sri Alagumalai Murugan Trust, Tiruppur vs. ACIT, Exemptions, Coimbatore

ITA 2995/CHNY/2024[2020-21]Status: DisposedITAT Chennai04 Apr 2025AY 2020-21

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita 2994 / Chny/2024, Assessment Years-2019-20 आयकर अपील सं./Ita 2995 / Chny/2024, Assessment Years-2020-21 Sri Alagumalai Murugan Trust, No.9, Selvi Complex, Dharapuram Road, Kandiyan Kovil, Tirupur, Tamil Nadu-641 608. [Pan: Aabta9235E] (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee By प्रत्यर्थी की ओर से /Revenue By सुनवाई की तारीख/Date Of Hearing घोषणा की तारीख /Date Of Pronouncement : The Assistant Commissioner Of Income Tax, Exemptions, Coimbatore. (प्रत्यर्थी/Respondent) Mr..S.Sridhar, Advocate (Erode) By Virtual : Dr.I.Roopa, Addl. Cit : 27.02.2025 : 04.04.2025 आदेश / Order Per Amitabh Shukla, A.M : The Below Mentioned Appeals Have Been Filed By The Appellant Assessee For Ay-2019-20 & Ay-2020-21 Contesting The Order Of Ld. First Appellate Authority Indicated Column-E, Herein Below:- S. No. A Appeal Nos. B Ays C Appellant D Cit(A) Order Details E Respondent F

Section 10Section 119(2)(b)Section 143(1)

आयकर अपीलीय अधिकरण, "ए' न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL 'A' BENCH: CHENNAI श्री एबी टी. वर्की, न्यायिक