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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)

Income Tax Officer, Chennai vs. Ambattur Constructions Private Limited, Chennai

Appeal stands dismissed

ITA 288/CHNY/2024[2017-18]Status: DisposedITAT Chennai25 Mar 2025AY 2017-18

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.288/Chny/2024 (िनधा*रणवष* / Assessment Year: 2017-18) Ito M/S. Ambattur Constructions Pvt. Ltd. बनाम/ Corporate Ward-1(1) 86E-2, Industrial Estate, Vs. Chennai. Ambattur, Chennai-600 058. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaca-7390-N (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. Cross Objection No.47/Chny/2024 (In Ita No.288/Chny/2024) (िनधा*रण वष* / Assessment Year: 2017-18) M/S. Ambattur Constructions Pvt. Ltd. Ito (Merged With Ambattur Infra India Pvt. Ltd.) बनाम/ Corporate Ward-1(1), 86E-2, Industrial Estate, Vs. Chennai. Ambattur, Chennai-600 058. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaca-7390-N (Cross-Objector) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Assessee By : Shri T. Banusekar (Advocate) - Ld. Ar " थ"कीओरसे/Revenue By : Smt. D. Babitha (Jcit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 23-01-2025 घोषणाकीतारीख /Date Of Pronouncement : 25-03-2025

For Appellant: Shri T. Banusekar (Advocate) - Ld. ARFor Respondent: Smt. D. Babitha (JCIT) - Ld. Sr. DR
Section 143(3)Section 147Section 148Section 68

आयकर अपीलीय अिधकरण “ए” "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI माननीय "ी एबी टी

Talentpro India Hr Private Limited, Chennai vs. DCIT, Corporate Circle 3(1), Chennai

In the result, both the appeals filed by the assessee are partly allowed for statistical purposes

ITA 2722/CHNY/2024[2019-20]Status: DisposedITAT Chennai25 Mar 2025AY 2019-20

Bench: Shri Aby T. Varkey & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.2721 & 2722/Chny/2024 िनधा"रण वष"/Assessment Years: 2018-19 & 2019-20 Talentpro India Hr Private Limited, Vs. The Deputy Commissioner Of No. 30, Ethiraj Salai, Egmore, Income Tax, Chennai 600 008. Corporate Circle 3(1), Chennai. [Pan:Aabcp9823A] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/ Appellant By : Shri Sanjeev Aditya, C.A. (Virtual) ""थ" की ओर से /Respondent By : Shri R. Clement Ramesh Kumar, Cit & Ms. R. Anita, Addl. Cit सुनवाईकीतारीख/Date Of Hearing : 13.02.2025 घोषणाकीतारीख /Date Of Pronouncement : 25.03.2025 आदेश / O R D E R Per S.R. Raghunathaboth The Appeals Filed By The Assessee Are Directed Against Different But Identical Orders Of The Addl/Jcit(A), Thiruvanantpuram Both Dated 28.08.2024 For The Assessment Years 2018-19 & 2019-20. 2. Since Issues Raised In Both The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of Both The Parties, We Proceed To Hear The Appeals Together & Pass Consolidated Order For The Sake Of Convenience.

For Appellant: Shri Sanjeev Aditya, C.A. (Virtual)For Respondent: Shri R. Clement Ramesh Kumar, CIT &
Section 143(1)Section 2(24)(x)Section 36(1)(va)

ESIC for both the assessment years under consideration. 4. At the outset, we note that the CPC passed intimation under section 143(1) of the Income Tax Act, 1961 [“Act” in short] by making disallowance of ₹.3,23,84,312/- and ₹.5,76,85,234/- for the assessment years

Talent Pro India Hr Private Limited, Chennai vs. DCIT, Circle 3(1), Corporate Chennai, Chennai

In the result, both the appeals filed by the assessee are partly allowed for statistical purposes

ITA 2721/CHNY/2024[2018-19]Status: DisposedITAT Chennai25 Mar 2025AY 2018-19

Bench: Shri Aby T. Varkey & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.2721 & 2722/Chny/2024 िनधा"रण वष"/Assessment Years: 2018-19 & 2019-20 Talentpro India Hr Private Limited, Vs. The Deputy Commissioner Of No. 30, Ethiraj Salai, Egmore, Income Tax, Chennai 600 008. Corporate Circle 3(1), Chennai. [Pan:Aabcp9823A] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/ Appellant By : Shri Sanjeev Aditya, C.A. (Virtual) ""थ" की ओर से /Respondent By : Shri R. Clement Ramesh Kumar, Cit & Ms. R. Anita, Addl. Cit सुनवाईकीतारीख/Date Of Hearing : 13.02.2025 घोषणाकीतारीख /Date Of Pronouncement : 25.03.2025 आदेश / O R D E R Per S.R. Raghunathaboth The Appeals Filed By The Assessee Are Directed Against Different But Identical Orders Of The Addl/Jcit(A), Thiruvanantpuram Both Dated 28.08.2024 For The Assessment Years 2018-19 & 2019-20. 2. Since Issues Raised In Both The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of Both The Parties, We Proceed To Hear The Appeals Together & Pass Consolidated Order For The Sake Of Convenience.

For Appellant: Shri Sanjeev Aditya, C.A. (Virtual)For Respondent: Shri R. Clement Ramesh Kumar, CIT &
Section 143(1)Section 2(24)(x)Section 36(1)(va)

ESIC for both the assessment years under consideration. 4. At the outset, we note that the CPC passed intimation under section 143(1) of the Income Tax Act, 1961 [“Act” in short] by making disallowance of ₹.3,23,84,312/- and ₹.5,76,85,234/- for the assessment years

Sebco Property Private Limited, Trichy vs. The Principal Commissioner of Income Tax, Central - 2, Chennai

The appeal stands allowed in terms of our above order

ITA 1592/CHNY/2024[2016-17]Status: DisposedITAT Chennai25 Mar 2025AY 2016-17

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.1592/Chny/2024 (िनधा'रणवष' / Assessment Year: 2016-17) M/S Sebco Property Private Limited Pcit (Central) बनाम/ 24D, Mahalakshmi Nagar, Chennai-2. Vs. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri R. Venkata Raman (Ca) - Ld.Ar " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit) - Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 23-01-2025 घोषणाकीतारीख /Date Of Pronouncement : 25-03-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. By Way Of This Appeal, The Assessee Assails Invocation Of Revisionary Jurisdiction U/S 263 By Ld. Pr. Commissioner Of Income Tax (Central), Chennai-2 (Pr.Cit) For Assessment Year (Ay) 2016-17 Vide Impugned Order Dated 25-03-2024 In The Matter Of An Assessment Framed By Ld. Ao U/S.153A R.W.S. 143(3) Of The Act On 31-03-2022. The Grounds Taken By The Assessee Are As Under: - 1. That The Revision Order Dated 25.03.2024 Passed By The Learned Principal Commissioner Of Income Tax, Central - 2, Chennai ["Ld. Pcit"] U/S. 263 Of The Income-Tax Act, 1961 ["Act"] Is Without Jurisdiction, Bad In Law & Barred By Limitation. 2. That The Assessment Order Dated 31.03.2022 Passed By The Assessing Officer U/S.143(3) R.W.S 153A Of The Act Was Neither Erroneous Nor Prejudicial To The Interests Of The Revenue, Thus The Ld. Pcit Erred In Initiating Revisionary Proceedings U/S.263 Of The Act.

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 142(1)Section 143(3)Section 153ASection 263

आयकर अपीलीय अिधकरण “ए” "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI माननीय "ी एबी टी