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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)

M/S. South India Artistes Association, Chennai vs. DCIT, Exemptions, Chennai

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

ITA 3222/CHNY/2024[2017-18]Status: DisposedITAT Chennai24 Feb 2025AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal & Hon’Ble Shri Manu Kumar Giriआयकरअपील सं./ Ita No.3222/Chny/2024 (िनधा"रणवष" / Assessment Year: 2017-2018) M/S. South India Artistes Vs. The Deputy Commissioner Of Association, Income Tax Old No.7, New No.21, G-1, (Exemptions) Nanda Apartments, Chennai 600 034. Habibullah Road, T. Nagar, Chennai 600 017. [Pan: Aaaat 6561A] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri D. Anand, Advocate ""यथ" क" ओर से /Respondent By : Ms. M. Aswathy, Jcit. सुनवाई क" तार"ख/Date Of Hearing : 24.02.2025 घोषणा क" तार"ख /Date Of Pronouncement : 24.02.2025 आदेश / O R D E R Per Manu Kumar Giri () This Appeal By Assessee Is Arising Out Of The Order Of The Additional/Joint Commissioner Of Income Tax (Appeals)-4, Office Of The Commissioner Of Income Tax (Appeal), Mumbai In Order No.Itba/Apl/S/250/2024-25/1067153026 (1), Dated 30.07.2024 For The Assessment Year 2017-2018. 2. The Registry Has Noted Delay Of 78 Days In Filing The Appeal. Considering The Period Of Delay & Reasons Stated In The Condonation Petition Which Is Supported By An Affidavit Of The Assessee, We Condone The Delay & Admit The Appeal For Adjudication.

For Appellant: Shri D. Anand, AdvocateFor Respondent: Ms. M. Aswathy, JCIT
Section 143Section 143(1)

adjudication. 3. Brief facts of the case are that the appeal was instituted on 07.03.2023 against the assessment order dated 11.12.2019 passed under section 143(1) of the Income-tax Act, 1961 (hereinafter referred to as 'the Act') by the Assessing Officer (in short 'the AO') CPC for the Assessment ... Authority from June 2019 to March 2022 to decide on the process of appeal and further course of action on the intimation under section 143 (1) of the Act. Hence there was delay in filing the appeal before the ld. CIT(A) and requested to condone the delay and remit