← 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)

ACIT, Central Circle - 3 (3), Chennai vs. M/S Land Marvel Homes, Chennai

In the result, appeal filed by the Revenue is allowed

ITA 1055/CHNY/2022[2012-2013]Status: DisposedITAT Chennai26 Jul 2024AY 2012-2013

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita No.: 1055/Chny/2022 िनधा"रणवष" / Assessment Year: 2012-13 M/S. Land Marvel Homes, The Acit, V. 45-47, Old No. 22-23, Central Circle -3(3), 3Rd Floor, 1St Main Road, Chennai. Gandhi Nagar, Adyar, Chennai – 600 020. [Pan:Aabfl-4387-N] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri. V. Nandakumar, Cit ""यथ"क"ओरसे/Respondent By : Shri. T. Banusekar, Advocate & Shri. Yeshwanth Kumar, Ca सुनवाई क" तारीख/Date Of Hearing : 06.06.2024 घोषणा क" तारीख/Date Of Pronouncement : 26.07.2024 आदेश /O R D E R

For Appellant: Shri. V. Nandakumar, CITFor Respondent: Shri. T. Banusekar, Advocate &
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

under: “6. We first address the question of jurisdiction. The present re-assessment is pursuant to a prima facie intimation in terms of section 143 (1) (a) of the Act. Tribunal concludes the issue adverse to the appellant based on the judgment of the Supreme Court in the case ... consideration is whether the assessing officer could, having taken cognizance of the return of income and annexures, issued an intimation under section 143(1) and allowed the matter to rest, thereafter now proceed to issue a notice for re-assessment simply based on the same material that had been available

The National Sodality Centre, Mumbai vs. Income Tax Officer, Exemption Ward-2(4), Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 2733/MUM/2024[2022-23]Status: DisposedITAT Mumbai26 Jul 2024AY 2022-23

Bench: Shri Pavan Kumar Gadale & Smt Renu Jauhrithe National Sodality Vs. Ito – Ward 2(4) 6Th Floor, Mtnl Te Centre, Bldg, Pedder Road, 1, Seva Niketan Sir, Jj Mumbai. Road, Byculla, Mumbai. Pan/Gir No. Aaatt0571B (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Appellant By Smt. Vasanti Patel A/W Shri M.A Gohel Respondent By Ms.Jancy Elizabeth Rani. Sr.Dr सुनवाई की तारीख/Date Of Hearing 25.07.2024 घोषणा की तारीख/Date Of Pronouncement 26.07.2024 Order Per Renu Jauhri, Am: “ The Appeal Is Filed By The Assessee Against The Order Of Addl. Commissioner Of Income Tax (Appeals)-2, Lucknow (In Short “Addl. Cit(A)”) Passed U/S 143(1) Of The Income Tax Act, 1961 (In Short “The Act”). The Assessee Has Raised The Following Grounds Of Appeal: The Appellant Prays That The Additions Made To The Income May Kindly Be Deleted As The Same Is Unwarranted, Unjustified & 2 The National Sodality Centre , Mumbai Contrary To The Principles Of Natural Justice & The Benefits Of Section 11 Be Restored. The Appellant Hereby Craves The Leave To Add To, Alter Or Amplify The Aforesaid Grounds Of Appeal, Which Are Independent Of Each Other, As & When The Need Arises At The Time Of Hearing. I, Fr. George Rosario, The Trustee Of The National Sodality Centre, The Appellant Hereby Declare That What Is Stated Hereinabove Is True To The Best Of My Information & Belief.

Section 11Section 143(1)

IN THE INCOME TAX APPELLATE TRIBUNAL “H (SMC)”BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SMT RENU JAUHRI

The JCIT (OSD), Circle-2(1)(1), Ahmedabad vs. M/S. Magnet Buildtech P. Ltd, Ahmedabad

In the result, the appeal filed by the Revenue is dismissed

ITA 489/AHD/2020[2016-17]Status: DisposedITAT Ahmedabad25 Jul 2024AY 2016-17

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.489/Ahd/2020 "नधा"रण वष" /Assessment Year : 2016-17 The Jcit (Osd) M/S. Magnet Buildtech Pvt.Ltd. Circle-2(1)(1) बनाम/ 906-907, Indraprasth Corporate Ahmedabad Opp. Venus Atlantis V/S. Anand Nagar Road Ahmedabad – 380 015 "थायी लेखा सं./Pan: Aaicm 4158 J (अपीलाथ"/ Appellant) ("" यथ"/ Respondent) Assessee By : Shri Vartik Chokshi & Shri Dhrunal Bhatt, Ars Revenue By : Shri Kamlesh Makwana, Cit-Dr सुनवाई क" तार"ख/Date Of Hearing : 23/07/2024 घोषणा क" तार"ख /Date Of Pronouncement: 25/07/2024 आदेश/O R D E R Per Shri Makarand V. Mahadeokar, Am: This Appeal Is Filed By The Revenue Against The Order Dated 09/07/2020 Passed By The Commissioner Of Income Tax (Appeals)-32, New Delhi [Hereinafter Referred To As “Cit(A)” In Short] Arising Out Of The Assessment Order Dated 11/12/2018 Passed By The Assessing Officer (Ao) Under Section 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As "The Act") Relevant To The Assessment Year (Ay) 2016-17. The Jcit (Osd) Vs. M/S.Magnet Buildtech Pvt.Ltd. Asst. Year : 2016-17

For Appellant: Shri Vartik Chokshi &For Respondent: Shri Kamlesh Makwana, CIT-DR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 56(2)(viib)

आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ “सी“, अहमदाबाद

Touchalife Foundation India, Hyderabad vs. Income Tax Officer, Exemptions, Ward 1(3), Hyderabad

In the result, appeal of the assessee is allowed

ITA 617/HYD/2024[2022-23]Status: DisposedITAT Hyderabad25 Jul 2024AY 2022-23

Bench: Shri K. Narasimha Charyआ.अपी.सं / Ita No. 617/Hyd/2024 (िनधा"रण वष" / Assessment Year: 2022-23) Touchalife Foundation India Vs. Ito, Exemptions, Hyderabad Ward 1 (3), [Pan No. Aagct 7121A) Hyderabad. अपीलाथ" / Appellant "" यथ" / Respondent िनधा"रती "ारा/Assessee By: Advocate Srinarayan Toshniwal राज" व "ारा/Revenue By: Shri Aravindakshan, Dr सुनवाई की तारीख/Date Of Hearing: 10/07/2024 घोषणा की तारीख/Pronouncement On: 25/07/2024

For Appellant: Advocate Srinarayan ToshniwalFor Respondent: Shri Aravindakshan, DR
Section 11Section 11(2)Section 119Section 139(1)Section 143(1)Section 8

filed the same belatedly, but before the assessment was finalised. Because of such lapse, CPC while processing the return, issued an intimation under section 143(1) of the Income Tax Act, 1961 (for short “the Act”) disallowing exemption claimed by the trust under section 11 of the Act. Assessee preferred ... exemption under section 11 of the Act, especially when such Form was available on record when the intimation was processed by CPC under section 143(1) of the Act. He placed reliance on various decisions including the one in the case of ITO vs. Ramji mandir religious and charitable trust