← 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)

Tikkavarapu Venkatram Reddy, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-16(2), Hyderabad

In the result, appeal filed by the assessee for the A

ITA 1841/HYD/2019[2010-11]Status: DisposedITAT Hyderabad27 Mar 2024AY 2010-11

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarआ.अपी.सं /Ita Nos.1836 To 1838/Hyd/2019 (िनधा"रण वष"/Assessment Years: 2008-09 To 2010-11) Shri Tikkavarapu Vinayak Vs. Dy. C. I. T. Ravi Reddy Circle 16(2) Hyderabad Hyderabad Pan:Abapt1371Q (Appellant) (Respondent) आ.अपी.सं /Ita Nos.1839 To 1841/Hyd/2019 (िनधा"रण वष"/Assessment Years: 2008-09 To 2010-11) Shri Tikkavarapu Venkata Vs. Dy. C. I. T. Ram Reddy Circle 16(2) Hyderabad Hyderabad Pan:Aawpt6892M (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate B Shanti Kumar राज" व "ारा/Revenue By:: Smt. Sheetal Sarin, Dr सुनवाई की तारीख/Date Of Hearing: 26/03/2024 घोषणा की तारीख/Pronouncement: 27/03/2024 आदेश/Order Per Bench: These Six Appeals Filed By Both Assessees Are Directed Against The Separate Orders Dated 23.09.2019 Of The Learned Cit (A)-4, Hyderabad Relating To A.Ys. 2008-09 To 2010-11 Respectively. Since Common Issues Are Involved In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Advocate B Shanti KumarFor Respondent: : Smt. Sheetal Sarin, DR
Section 132Section 143(1)Section 147Section 148

ITA Nos 1836 to 1841 Tikkavarapu Vinayak Ravi Reddy आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX

Tikkavarapu Venkatram Reddy, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-16(2), Hyderabad

In the result, appeal filed by the assessee for the A

ITA 1840/HYD/2019[2009-10]Status: DisposedITAT Hyderabad27 Mar 2024AY 2009-10

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarआ.अपी.सं /Ita Nos.1836 To 1838/Hyd/2019 (िनधा"रण वष"/Assessment Years: 2008-09 To 2010-11) Shri Tikkavarapu Vinayak Vs. Dy. C. I. T. Ravi Reddy Circle 16(2) Hyderabad Hyderabad Pan:Abapt1371Q (Appellant) (Respondent) आ.अपी.सं /Ita Nos.1839 To 1841/Hyd/2019 (िनधा"रण वष"/Assessment Years: 2008-09 To 2010-11) Shri Tikkavarapu Venkata Vs. Dy. C. I. T. Ram Reddy Circle 16(2) Hyderabad Hyderabad Pan:Aawpt6892M (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate B Shanti Kumar राज" व "ारा/Revenue By:: Smt. Sheetal Sarin, Dr सुनवाई की तारीख/Date Of Hearing: 26/03/2024 घोषणा की तारीख/Pronouncement: 27/03/2024 आदेश/Order Per Bench: These Six Appeals Filed By Both Assessees Are Directed Against The Separate Orders Dated 23.09.2019 Of The Learned Cit (A)-4, Hyderabad Relating To A.Ys. 2008-09 To 2010-11 Respectively. Since Common Issues Are Involved In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Advocate B Shanti KumarFor Respondent: : Smt. Sheetal Sarin, DR
Section 132Section 143(1)Section 147Section 148

ITA Nos 1836 to 1841 Tikkavarapu Vinayak Ravi Reddy आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX

Tikkavarapu Venkatram Reddy, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-16(2), Hyderabad

In the result, appeal filed by the assessee for the A

ITA 1839/HYD/2019[2008-09]Status: DisposedITAT Hyderabad27 Mar 2024AY 2008-09

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarआ.अपी.सं /Ita Nos.1836 To 1838/Hyd/2019 (िनधा"रण वष"/Assessment Years: 2008-09 To 2010-11) Shri Tikkavarapu Vinayak Vs. Dy. C. I. T. Ravi Reddy Circle 16(2) Hyderabad Hyderabad Pan:Abapt1371Q (Appellant) (Respondent) आ.अपी.सं /Ita Nos.1839 To 1841/Hyd/2019 (िनधा"रण वष"/Assessment Years: 2008-09 To 2010-11) Shri Tikkavarapu Venkata Vs. Dy. C. I. T. Ram Reddy Circle 16(2) Hyderabad Hyderabad Pan:Aawpt6892M (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate B Shanti Kumar राज" व "ारा/Revenue By:: Smt. Sheetal Sarin, Dr सुनवाई की तारीख/Date Of Hearing: 26/03/2024 घोषणा की तारीख/Pronouncement: 27/03/2024 आदेश/Order Per Bench: These Six Appeals Filed By Both Assessees Are Directed Against The Separate Orders Dated 23.09.2019 Of The Learned Cit (A)-4, Hyderabad Relating To A.Ys. 2008-09 To 2010-11 Respectively. Since Common Issues Are Involved In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Advocate B Shanti KumarFor Respondent: : Smt. Sheetal Sarin, DR
Section 132Section 143(1)Section 147Section 148

ITA Nos 1836 to 1841 Tikkavarapu Vinayak Ravi Reddy आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX

Tikkavarapu Vinayak Ravi Reddy, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-16(2), Hyderabad

In the result, appeal filed by the assessee for the A

ITA 1838/HYD/2019[2010-11]Status: DisposedITAT Hyderabad27 Mar 2024AY 2010-11

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarआ.अपी.सं /Ita Nos.1836 To 1838/Hyd/2019 (िनधा"रण वष"/Assessment Years: 2008-09 To 2010-11) Shri Tikkavarapu Vinayak Vs. Dy. C. I. T. Ravi Reddy Circle 16(2) Hyderabad Hyderabad Pan:Abapt1371Q (Appellant) (Respondent) आ.अपी.सं /Ita Nos.1839 To 1841/Hyd/2019 (िनधा"रण वष"/Assessment Years: 2008-09 To 2010-11) Shri Tikkavarapu Venkata Vs. Dy. C. I. T. Ram Reddy Circle 16(2) Hyderabad Hyderabad Pan:Aawpt6892M (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate B Shanti Kumar राज" व "ारा/Revenue By:: Smt. Sheetal Sarin, Dr सुनवाई की तारीख/Date Of Hearing: 26/03/2024 घोषणा की तारीख/Pronouncement: 27/03/2024 आदेश/Order Per Bench: These Six Appeals Filed By Both Assessees Are Directed Against The Separate Orders Dated 23.09.2019 Of The Learned Cit (A)-4, Hyderabad Relating To A.Ys. 2008-09 To 2010-11 Respectively. Since Common Issues Are Involved In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Advocate B Shanti KumarFor Respondent: : Smt. Sheetal Sarin, DR
Section 132Section 143(1)Section 147Section 148

ITA Nos 1836 to 1841 Tikkavarapu Vinayak Ravi Reddy आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX

Tikkavarapu Vinayak Ravi Reddy, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-16(2), Hyderabad

In the result, appeal filed by the assessee for the A

ITA 1836/HYD/2019[2008-09]Status: DisposedITAT Hyderabad27 Mar 2024AY 2008-09

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarआ.अपी.सं /Ita Nos.1836 To 1838/Hyd/2019 (िनधा"रण वष"/Assessment Years: 2008-09 To 2010-11) Shri Tikkavarapu Vinayak Vs. Dy. C. I. T. Ravi Reddy Circle 16(2) Hyderabad Hyderabad Pan:Abapt1371Q (Appellant) (Respondent) आ.अपी.सं /Ita Nos.1839 To 1841/Hyd/2019 (िनधा"रण वष"/Assessment Years: 2008-09 To 2010-11) Shri Tikkavarapu Venkata Vs. Dy. C. I. T. Ram Reddy Circle 16(2) Hyderabad Hyderabad Pan:Aawpt6892M (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate B Shanti Kumar राज" व "ारा/Revenue By:: Smt. Sheetal Sarin, Dr सुनवाई की तारीख/Date Of Hearing: 26/03/2024 घोषणा की तारीख/Pronouncement: 27/03/2024 आदेश/Order Per Bench: These Six Appeals Filed By Both Assessees Are Directed Against The Separate Orders Dated 23.09.2019 Of The Learned Cit (A)-4, Hyderabad Relating To A.Ys. 2008-09 To 2010-11 Respectively. Since Common Issues Are Involved In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Advocate B Shanti KumarFor Respondent: : Smt. Sheetal Sarin, DR
Section 132Section 143(1)Section 147Section 148

ITA Nos 1836 to 1841 Tikkavarapu Vinayak Ravi Reddy आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX