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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)

Shri Rohtash Monga, Ferozepur vs. Assistant Commisioner of Income Tax Circle, Ferozepur

In the result, the appeal is allowed for statistical purposes

ITA 286/ASR/2023[2017-18]Status: DisposedITAT Amritsar24 Mar 2025AY 2017-18

Bench: Shri Udayan Das Gupta & Shri Krinwant Sahay31Tw? 'Jnftct ^T./Ita No. 286/Asr/2023 Ptyfaui / Assessment Year : 2017-18 Rohtash Monga,' The Acit, Prop. Monga Jewellers, Circle, F.City, Punjab 152002 Ferozepur Wft^Felfh./Pan No: Adqpm0639Q Hitt^/'Respondent 3141 Cl L‘4F/ A P P E 11 A N T ( Hybridhearing ) 3F(T Tt/Assessee By : Shri P.N. Arora, Advocate 'Im'Wcftl 3{R ■$/ Revenue By : Mrs. Neelam Sharma, Sr.Dr ^Hcft^Dt^Wdate Of Hearing 27.12.2024 U 11 Cfrlctt'^Wdate Of Pronouncement 3Ft‘I^T/Order Per Krinwant Sahay, Am: Appeal In This Case Has Been Filed By The Assessee Against The Order Dated 16.09.2023Passed By Id. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (Nfac). Grounds Of Appeal Are As Under: - 2. That Whether The Worthy Cit(A). Nfac Is Right In Confirming 1. The Penalty Levied U/S 271-D For A.Y. 2017-2018 Passed On Dt. 16.9.2023 Which Was Not Initiated With The Assessment Order Passed 30.11.2019 By Ao, Range-1. Ferozepur Keeping In View The Letter Of Offer Surrender Dt. 8.11.2011 In Which It Is Written That Surrender Is Subject To No Penal Action Against The Assessee, Which Was Accepted By The Survey Party As Veil As The A.O. Who Framed The Assessment For A. O. 17-18, If Wrong, Then The Penult Orders May Kindly Be Quashed. \

For Appellant: Shri P.N. Arora, AdvocateFor Respondent: Mrs. Neelam Sharma, Sr.DR
Section 115BSection 143(1)Section 143(3)Section 250Section 269SSection 271Section 271A

IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, AMRITSAR BEFORE SHRI UDAYAN DAS GUPTA, JUDICIAL MEMBER AND SHRI KRINWANT SAHAY

Deputy Commissioner of Income Tax, Circle 1(1), Chandigarh vs. Glaxosmithkline Asia Pvt Ltd, Gurgaon

The appeal stand dismissed

ITA 346/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh24 Mar 2025AY 2017-18

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No.346/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2017-18) Dcit M/S Glaxosmithkline Asia Private Ltd. 10Th Floor, Sector 43, Dlf Phase V बनाम/ Chandigarh – 160017 One Horizon Centre, Golf Course Road Vs. Gurgaon-122002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcs-3237-R (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Ajay Vohra (Sr. Advocate) Along With Shri Neeraj Jain (Advocate) & Ms. Somya Jain (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Shri Rohit Sharma (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 05-03-2025 घोषणाकीतारीख /Date Of Pronouncement : 24-03-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 2017-18 Arises Out Of An Order Of Learned Addl. / Joint Commissioner Of Income Tax (Appeals)-2, Coimbatore [Cit(A)] Dated 09-02-2024 In The Matter Of An Order Passed By Ld. Ao On 13-09-2023. Having Heard Rival Submissions & Upon Perusal Of Case Records, The Appeal Is Disposed- Off As Under.

For Appellant: Shri Ajay Vohra (Sr. Advocate) along with ShriFor Respondent: Shri Rohit Sharma (CIT) – Ld. DR
Section 143(1)Section 43B

1 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHANDIGARH BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT AND HON

Gallagher Service Center LLP (Formerly Known As Gallagher Operations Support Services P Ltd), Pune vs. Assistant Commissioner of Income-Tax, NFAC, Delhi

In the result, the Ground Number 6 is Partly Allowed for Statistical purpose

ITA 679/PUN/2022[2018-19]Status: DisposedITAT Pune24 Mar 2025AY 2018-19

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.679/Pun/2022 िनधा"रण वष" / Assessment Year : 2018-19 Gallagher Services Center V Additional/Joint Llp, S Commissioner Of Income 401, Delta 2, Gigaspace It Tax. Park, Vimannagar, Pune – 411014. Pan: Aaqfg7417F Appellant/ Assessee Respondent /Revenue Assessee By Shri M.P.Lohia – Ar Revenue By Shri Prakash L Pathade – Cit(Dr) Date Of Hearing 23/01/2025 Date Of Pronouncement 24/03/2025 आदेश/ Order Per Dr.Dipak P.Ripote, Am : This Is An Appeal Filed By The Assessee Against The Assessment Order Of Passed Under Section 143(3) R.W.S 144C(3) Read With Section 144B Of The Income Tax Act, 1961; Dated 15.07.2022 For A.Y.2018-19. The Assessee Has Raised The Following Grounds Of Appeal : “Based On The Facts & Circumstances Of The Case, The Appellant Respectfully Craves Leave To Prefer An Appeal Under Section 253(1)(D)

Section 143(3)Section 144Section 144BSection 253(1)(d)

Software Technology Parks in India(STPI). The Return of Income filed by the assessee for the A.Y.2018-19 was processed by the CPC under section 143(1) of the I.T.Act, 1961 vide order dated 02.10.2019. The assessee’s case was selected for scrutiny on account of large value of international transactions.Accordingly