← 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)

Electronet Equipments Pvt Ltd, Pune vs. Deputy Commissioner of Income Tax Circle 1(1), Pune

In the result, appeal of the assessee is allowed for statistical purpose

ITA 886/PUN/2024[2021-22]Status: DisposedITAT Pune24 Jun 2024AY 2021-22

Bench: Dr. Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.886/Pun/2024 िनधा"रण वष" / Assessment Year : 2021-22 Electronet Equipments Pvt. V The Dcit, Ltd., S Circle-1(1), Pune. R.H.No.10, Konark Angan, Bibewadi, Pune – 411037. Pan: Aabce2486N Appellant / Assessee Respondent / Revenue Assessee By Shri Sarvesh Khandelwal – Ar Revenue By Shri Rajesh Gawali – Addl.Cit(Dr) Date Of Hearing 20/06/2024 Date Of Pronouncement 24/06/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac], Under Section 250 Of The Act Dated 29.02.2024 For The A.Y.2021-22 Emanating From The Order U/Sec.143(1) Of The Act Dated 24.08.2022. The Assessee Has Raised The Following Grounds Of Appeal: “1. On Facts & Circumstances Prevailing In The Case & As Per The Provisions Of The Act It Be Held That The Appellate Order Passed By The Cit Appeals, Addl/Jcit(A), Jodhpur Is Perverse, Without Considering The Additional Ground Raised By The Assessee Company & Without Understanding The Facts Prevailing In The Case & Electronet Equipments Private Limited [A]

Section 143(1)Section 250Section 43

।आयकर अपीलीय अिधकरण ”एस एम सी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE DR

Bhalagam Naidu Raja, Vellore vs. Iti Ward 3, Vellore

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

ITA 872/CHNY/2024[2017-18]Status: DisposedITAT Chennai24 Jun 2024AY 2017-18

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No.: 872/Chny/2024 िनधा"रण वष"/Assessment Year: 2017-18 Shri Bhalagam Naidu Raja, The Income Tax Officer, 2/26, Melachakattu, Vs. Ward 3, Kalampathu Latheri, Vellore. Katpadi, Vellore – 632 202. Pan: Anppr 0224B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : None ""यथ" क" ओर से/Respondent By : Shri Ar.V. Sreenivasan, Addl.Cit सुनवाई क" तारीख/Date Of Hearing : 24.06.2024 घोषणा क" तारीख/Date Of Pronouncement : 24.06.2024 आदेश /O R D E R Per Mahavir Singh: This Appeal By The Assessee Is Arising Out Of The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi In Order No.Itba/Nfac/S/250/2023- 24/1060261821 (1) Dated 30.01.2024. The Assessment Was Framed By The Income Tax Officer, Ward 3, Vellore For The Assessment Year 2017-18 U/S.144 Of The Income Tax Act, 1961 (Hereinafter The ‘Act’) Vide Order Dated 14.11.2019. 2. At The Outset, It Is Noticed That The Assessee Has Raised The Ground That The Cit(A)-Nfac Has Violated The Principles Of Natural Justice In Not Allowing Opportunity Of Being Heard To The Assessee & Passing Ex-Parte Order Without Going Into The Merits Of The Case. The Relevant Grounds Raised By The Assessee I.E., Ground Nos. 2 To 4 As Under:- “2. The Nfac Erred In Not Considering The Grounds Set Forth Before The Office Of Commissioner Of Income Tax & Passed An Order U/S.250 Which Violates The Principles Of Natural Justice.

For Appellant: NoneFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT
Section 115BSection 142(1)Section 143(1)Section 144Section 249(4)Section 249(4)(b)Section 250Section 68

आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "सह, उपा"य