← All Phrases

“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)

Paharpur Cooling Towers Limited., Kolkata vs. ACIT, CC-2(1), Kolkata

In the result, the appeal of the assessee stands dismissed

ITA 408/KOL/2023[2013-14]Status: DisposedITAT Kolkata04 Sept 2024AY 2013-14

Bench: Shri Sanjay Garg & Shri Rakesh Mishrai.T.A. No.408/Kol/2023 Assessment Year: 2013-14 Paharpur Cooling Towers Ltd………...........………………....Appellant 8/1/B, Diamond Harbour Road, Kolkata – 700027. [Pan: Aabcp8017C] Vs. Acit, Central Circle-2(1), Kolkata.…….…............................…..…..... Respondent Appearances By: Shri Nitesh Agarwal, Ar, Appeared On Behalf Of The Assessee. Shri Sailen Samaddar, Addl. Cit- Sr. Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : June 06, 2024 Date Of Pronouncing The Order : September 04, 2024 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 23.02.2023 Of The Commissioner Of Income Tax (Appeals)- 20, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Appeal Is Time Barred By Two Days. A Separate Application For Condonation Of Delay Has Been Filed. Considering The Shortness Of Delay, The Delay In Filing The Appeal Is Hereby Condoned.

Section 115JSection 143Section 143(1)Section 143(3)Section 154Section 244ASection 244A(1)Section 250

आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘सी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA Before Shri

Western India Cashew Company Private Limited, R. P. Towers vs. Principal Commissioner of Income Tax, Coimbatore

ITA 859/CHNY/2024[2020-21]Status: DisposedITAT Chennai04 Sept 2024AY 2020-21

Bench: Shri Manu Kumar Giri & Shri S.R. Raghunathaआयकर अपील सं./Ita No.859/Chny/2024 निर्धारण वर्ष / Assessment Year: 2020-21 Western India Cashew Company The Principal Commissioner Of Pvt. Ltd., Vs. Income Tax, No.88, Rp Towers, Coimbatore - 1. Coimbatore Road, Pollachi - 642 002. [Pan: Aaacw 3202B] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Shri G. Surendarnath Rao, C.A प्रत्यर्थी की ओर से /Revenue By : Shri V. Nandakumar, Cit सुनवाई की तारीख/Date Of Hearing : 27.06.2024 घोषणा की तारीख / Date Of Pronouncement : 04.09.2024 आदेश / Order Per S.R. Raghunatha, A.M : This Appeal By The Assessee Is Arising Out Of The Order Of The Principal Commissioner Of Income Tax, Coimbatore-1 (Hereinafter “Pcit”] In Din & Order No. Itba/Rev/F/Rev5/2023- 24/1060503232(1), Dated 05.02.2024. The Assessment Was Framed By The Assessing Officer For The Assessment Year 2020-21 U/S.143(3) R.W.S 144B Of The Income Tax Act, 1961 (Hereinafter The 'Act'), Vide Order Dated 06.09.2022.

For Appellant: Shri G. Surendarnath Rao, C.AFor Respondent: Shri V. Nandakumar, CIT
Section 143(3)Section 263Section 40A(2)

आयकर अपीलीय अधिकरण, 'बी' न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL 'B' BENCH: CHENNAI श्री मनु कुमार गिरि, न्यायिक

Chevalier P J Cherian Arts and Cultural Foundation, Ashok Nagar vs. Ddi Exemptions, Chennai

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

ITA 702/CHNY/2024[2021-2022]Status: DisposedITAT Chennai04 Sept 2024AY 2021-2022

Bench: Shri Mahavir Singh & Shri S.R. Raghunathaआयकर अपील सं./Ita No.702/Chny/2024 िनधा"रण वष" /Assessment Year: 2021-22 Chevalier Pj Cherian Arts & The Ddi (Exemptions), Cultural Foundation, Vs. Chennai. 45, First Avenue Ashok Nagar, Chennai – 600083. [Pan: Aaaac 8002B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" की ओर से/ Assessee By : Shri P. Ravichandran, Ca ""थ" की ओर से /Revenue By : Shri N. Sanjay Gandhi, Jcit सुनवाई की तारीख/Date Of Hearing : 13.06.2024 घोषणा की तारीख /Date Of Pronouncement : 05.09.2024 आदेश / O R D E R Per S.R. Raghunatha, A.M : This Appeal By The Assessee Is Arising Out Of The Order Of The Commissioner Of Income Tax (Appeals)-1, Surat [Hereinafter “Cit(A)] In Din & Order No. Itba/Apl/S/250/2023-24/1060188727(1), Dated 29.01.2024. 2. The Assessee Has Raised The Following Grounds Of Appeal. 1. The Orders Of The Assessing Officer & The First Appellate Authority Are Contrary To Law. 2. The Denial Of Exemption Under Section 11 To The Extent Of :- 2 -: Rs.16,60,000/- Is Contrary To Law When The Appellant Had Filed Form 10 Along With The Necessary Resolution For Accumulation Of Income. 3. The Denial Of Exemption By The First Appellate Authority On The Grounds That The Audit Report In Form 1Ob Was Incomplete Is Erroneous & In Any Case The Appellant Ought To Have Been Given An Opportunity To Rebut & Explain The Incompleteness. 4. The Appellant Craves Leave To Raise Additional Grounds.”

For Appellant: Shri P. Ravichandran, CAFor Respondent: Shri N. Sanjay Gandhi, JCIT
Section 11Section 11(1)Section 11(2)Section 12ASection 143(1)Section 143(1)(a)Section 250

आयकर अपीलीय अिधकरण, ‘बी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI "ी महावीर िसंह, उपा"" एवं

M/S. Life Help Centre for Handicapped, Chennai vs. ITO, Exemption Ward-3, Chennai

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

ITA 1671/CHNY/2024[2020-21]Status: DisposedITAT Chennai04 Sept 2024AY 2020-21

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1671/Chny/2024 िनधा"रण वष"/Assessment Year: 2020-21 M/S. Life Help Centre For Vs. The Income Tax Officer, Handicapped, 2-546, East Coast Exemptions Ward – 3, Road, Neelankarai, Chennai – 41. Chennai. [Pan: Aaatl0369B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri D. Anand, Advocate ""थ" की ओर से/Respondent By : Shri V. Nandakumar, Cit सुनवाई की तारीख/ Date Of Hearing : 02.09.2024 घोषणा की तारीख /Date Of Pronouncement : 04.09.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 05.04.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2020-21. 2. The Assessee Raised 6 Grounds Of Appeal, Amongst Which, The Only Issue Emanates For Our Consideration As To Whether The Ld. Cit(A) Is Justified In Confirming The Order Of The Assessing Officer In Denying Exemption Under Section 11 Of The Income Tax Act, 1961 [“Act” In Short]

For Appellant: Shri D. Anand, AdvocateFor Respondent: Shri V. Nandakumar, CIT
Section 11Section 139(1)Section 143(1)Section 154

submits that the ld. CiT(A) passed reasoned order as the assessee should have filed an appeal against the intimation passed under section 143(1) of the Act instead of filing appeal against the order under section 154 of the Act. He supports the order