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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)

Mr. Jobanji Thakor, Ahmedabad vs. The ITO. Ward-3(2)(2), Ahmedabad

Appeal is partly allowed

ITA 264/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad26 Feb 2025AY 2015-16

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं/Ita No.264/Ahd/2019 निर्धारण वर्ष / Assessment Year : 2015-16 Mr. Jobanji Thakor The Ito F-40, Abugiri Society बनाम / Ward-3(2)(2) Tal. Daskroi, Jagatpur V/S. Ahmedabad Ahmedabad - 382 470 स्थायी लेखा सं./Pan: Aknpt 2930 M (अपीलार्थी/ Appellant) (प्रत्यर्थी / Respondent) Assessee By: Shri Mehul K. Patel, Ar Revenue By : Shri A.P. Singh, Cit-Dr सुनवाई की तारीख/Date Of Hearing 19/02/2025 घोषणा की तारीख / Date Of Pronouncement: 26/02/2025 आदेश/Order Per Makarand V. Mahadeokar, Am: This Appeal By The Assessee Is Directed Against The Order Passed By The Commissioner Of Income Tax (Appeals)-3, Ahmedabad [Hereinafter Referred To As “Cit(A)"] Dated 28.12.2018, Confirming The Assessment Order Dated 29.12.2017 Passed By The Assessing Officer [Hereinafter Referred To As “Ao”] Under Section 143(3) Of The Income Tax Act, 1961 [Hereinafter Referred To As "The Act"] For The Assessment Year (Ay) 2015-16.

For Appellant: Shri Mehul K. Patel, ARFor Respondent: Shri A.P. Singh, CIT-DR
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 2(14)(iii)Section 54B

assessee is an individual, filed his return of income on 20.03.2016, declaring total income of Rs.3,19,670/-. The return was processed under Section 143(1) of the Income-tax Act, 1961. The case was selected for limited scrutiny under CASS due to the assessee's sale of immovable property

Shree Coimbatore Gujarat Samaj, Coimbatore vs. DCIT (Exemption) Coimbatore, Coimbatore

ITA 2210/CHNY/2024[2016-17]Status: DisposedITAT Chennai26 Feb 2025AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.2210/Chny/2024 निर्धारण वर्ष/Assessment Year: 2016-17 Shree Coimbatore Gujarati Samaj, 362, Mettupalayam Road, Rs Puram, Coimbatore South, Rs Puram East, S.O., Coimbatore 641 002. Vs. The Deputy Commissioner Of Income Tax (Exemption), Coimbatore. [Pan:Aajts1201L] (अपीलार्थी/Appellant) अपीलार्थी की ओर से / Appellant By प्रत्यर्थी की ओर से/Respondent By सुनवाई की तारीख/ Date Of Hearing (प्रत्यर्थी/Respondent) Shri Varun Ranganathan, Advocate For Shri K. Ravi, Advocate Shri K. Rohan Raj, Addl. Cit 03.12.2024 घोषणा की तारीख /Date Of Pronouncement : 26.02.2025 आदेश/Order Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 25.06.2024 Passed By The Addi/Jcit(A)-2, Surat For The

Section 143(1)

9732/2022 of Hon'ble Supreme Court. The newly elected members were not aware of the order passed under Section 143(1) of the Income Tax Act, 1961 ["Act” in short] until October, 2022. Further he submits that the Chartered Accountant did not cooperate with the assessee in providing Form ... explaining the delay of 2250 days. He drew our attention to para 4.1 of the impugned order and submits that the intimation under Section 143(1) of the Act was passed on 21.02.2018 and the assessee required to file appeal in Form 35 before the Id. CIT(A) within