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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)

Plr Textiles Ltd., Chennai vs. The ACIT, Corporate Circle-5(2), Chennai

In the result the appeal of the assessee is partly allowed

ITA 133/CHNY/2021[2005-06]Status: DisposedITAT Chennai27 Mar 2025AY 2005-06

Bench: Shri Aby T Varkey & Shri S. R. Raghunathaआयकरअपीलसं./Ita No.: 133/Chny/2021 िनधा"रणवष" / Assessment Year: 2005-06 Plr Textiles Ltd., The Acit, 8K, Century Plaza, V. Corporate Circle -5(2), 560-562, Mount Road, Chennai – 641 034. Chennai – 600 018. [Pan: Aaacp-6536-D] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ"कीओरसे/Appellant By : Mr. R. Vijayaraghavan, Advocate ""थ"कीओरसे/Respondent By : Ms. Anitha, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 06.02.2025 घोषणा की तारीख/Date Of Pronouncement : 27.03.2025 आदेश /O R D E R Per S. R. Raghunatha: This Appeal By The Assessee Is Filed Against The Order Of The Commissioner Of Income Tax (Appeals)-3, Chennai, Vide Ita No.153/Cit(A)-3/2018-19For The Assessment Year 2005-06, Dated 13.03.2020. 2. At The Outset, We Find That There Is A Delay Of 346 Days In Appeal Filed By The Assessee, For Which Petition For Condonation Of Delay Along With Reasons For Delay Has Been Filed. After Considering The Petition Filed By The Assessee, Reason For Delay In Filing The Appeal Was Due To Covid-19 Pandemic & Also Hearing Both The :-2-:

For Appellant: Mr. R. Vijayaraghavan, AdvocateFor Respondent: Ms. Anitha, Addl. CIT
Section 143(1)Section 143(3)Section 41(1)

आयकर अपीलीय अिधकरण, ‘सी’ "ायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी एबी टी वक", "ाियक

Manoj Mulani Ramachandra, Belgaum vs. Income Tax Officer, Ward -1, Belgaum, Belagavi, Karnataka

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 99/PAN/2024[2017-18]Status: DisposedITAT Panaji26 Mar 2025AY 2017-18

Bench: Shri Pavan Kumar Gadale & Shri G D Padmahshalii T A. No.99/Pan/2024 (A.Y. 2017-18 ) Manoj Mulani Ramachandra, Vs I.T.O Ward-1, Plot.No.8, Sindhi Colony, Civil Hospital Road, . Hindalga, Belagavi-590001. Belgaum-591108, Karnataka. Karnataka. Pan .No. Abhpr8015J (अपीलाथ"/Appellant) (""यथ"/Respondent) Assessee By None Revenue By Shri.Vimalrajperiyagounden.Sr.Dr सुनवाई क" तार"ख/Date Of Hearing 25.03.2025 घोषणा क" तार"ख/Date Of Pronouncement 26.03.2025 Order Per Pavan Kumar Gadale, Jm: The Appeal Is Filed By The Assesse Against The Order Of The Nfac Delhi/Cit(A) Passed U/Sec 143(3) & U/Sec 250 Of The Act. The Assessee Has Raised The Grounds Of Appeal Challenging The Order Of The Cit(A) Partially Sustaining The Addition U/Sec69A Of The Act. 2. The Brief Facts Of The Case Are That, The Assesse Has Filed The Return Of Income On 02-10--2017 Disclosing A Total Income Of Rs.1,88,520/- & The Return Of Income Was Processed Under Section 143(1) Of The Act. Subsequently

Section 143(1)

return of income on 02-10--2017 disclosing a total income of Rs.1,88,520/- and the return of income was processed under section 143(1) of the Act. Subsequently 2 ITA. No. 99/PAN/2024 Manoj Mulani Ramchandra . the case was selected for scrutiny under the CASS and the Assessing Officer

Agnee Gas Agency, Ahmedabad vs. The Income Tax Officer, Ward-5(3)(3), Ahmedabad

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

ITA 1604/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad26 Mar 2025AY 2017-18

Bench: MS. SUCHITRA KAMBLE, JUDICIAL MEMBER\nAND\nSHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER\nआयकर अपील सं/ITA No.1604/Ahd/2024\nनिर्धारण वर्ष / Assessment Year : 2017-18\nAgnee Gas Agency\n13, Sukhram Chambers\nKhodiarnagar Char Rasta\nBapunagar\nAhmedabad - 380 024\nस्थायी लेखा सं./PAN: AAHFA 7561 M\nThe Income Tax Officer\nबनाम /\nWard-5(3)(3)\nv/s.\nAhmedabad\nअपीलार्थी/ (Appellant)\nप्रत्यर्थी / (Respondent)\nAssessee by:\nHardik Vora office\nRevenue by:\nShri Rignesh Das, Sr.DR\nसुनवाई क

For Appellant: Hardik Vora officeFor Respondent: Shri Rignesh Das, Sr.DR
Section 142(1)Section 143(1)Section 143(2)Section 144Section 234ASection 271ASection 44ASection 69A

filed its return of income for A.Y. 2017–18 on 30.10.2017, declaring a total income of Rs.4,01,560/-, which was processed under section 143(1) of the Act. The books of account of the assessee were audited under section 44AB, and the audit report in Form ... filed its return of income for A.Y. 2017–18 on 30.10.2017, declaring a total income of Rs.4,01,560/-, which was processed under section 143(1) of the Act. The books of account of the assessee were audited under section 44AB, and the audit report in Form