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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)

Gurusamy Aadhinarayanan, Tiruppur vs. ACIT, CPC Bengaluru, Bangaluru

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

ITA 1041/CHNY/2023[2019-20]Status: DisposedITAT Chennai18 Jan 2024AY 2019-20

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.1041/Chny/2023 िनधा"रण वष"/Assessment Years: 2019-20 Gurusamy Aadhinarayanan, Vs. The Income Tax Officer, 25, Vignesam Layout, Gandhinagar Ii Ward 1, Pollachi. Extn., Udumalaipet, Tiruppur 642 126. [Pan:Aclpa5394G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N. Kumaresh, Ca ""थ" की ओर से/Respondent By : Shri D. Hema Bhupal, Jcit सुनवाई की तारीख/ Date Of Hearing : 04.01.2024 घोषणा की तारीख /Date Of Pronouncement : 18.01.2024 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi, Dated 25.05.2023 Relevant To The Assessment Year 2019-20. 2. The Appeal Filed By The Assessee Is Delayed By 12 Days In Filing The Appeal & Filed A Petition For Condonation Of Delay In Support Of An Affidavit To Which; The Ld. Dr Has Not Raised Any Serious Objection.

For Appellant: Shri N. Kumaresh, CAFor Respondent: Shri D. Hema Bhupal, JCIT
Section 143(1)Section 36(1)(va)

income for the assessment year 2019-20 on 31.10.2019 declaring total income of ₹.70,84,090/-. The assessment has been completed under section 143(1) of the Income Tax Act, 1961 [“Act” in short] by making disallowance of employees contribution towards Provident Fund and ESI not deposited on or before ... heard both the sides, perused the materials available on record and gone through the orders of authorities below. While passing the order under section 143(1) of the Act, the CPC disallowed the PF & ESI remittance on the ground that the same were not deposited on or before

M/S. Vysali Pharmaceuticals Ltd., Ernakulam vs. The PCIT, Kochi-1, Kochi

In the result, the assessee’s appeal is dismissed

ITA 847/COCH/2022[2017-2018]Status: DisposedITAT Cochin17 Jan 2024AY 2017-2018

Bench: Shri Sanjay Arora & Shri Manomohan Dasvysali Pharmaceuticals Ltd. The Principal Commissioner Ix/639, Edathala P.O. Of Income Tax -1 Vs. Ernakulam 683561 C.R. Building, I.S. Press Road [Pan:Aaacv 5491P] Kochi - 682018 (Appellant) (Respondent) Assessee By: Shri Narayanan P. Potty, Advocate Revenue By: Shri Sanjit Kumar Das, Cit-Dr Date Of Hearing: 19.10.2023 Date Of Pronouncement: 17.01.2024 O R D E R Per Sanjay Arora, Am This Appeal By The Assessee Agitates The Revision Of It’S Assessment Under Section 143(3) Of Income Tax Act, 1961 (‘The Act’) Dated 30/10/2019 For Assessment Year (Ay) 2017-18 By The Principal Commissioner Of Income Tax-1, Kochi (Pr. Cit) Vide Order Under Section 263 Of The Act Dated 30.03.2022. 2. The 68-Day Delay In Filing The Appeal Is Explained By An Affidavit Dated 14.7.2023 By Shri A.D. Krishnan, Managing Director Of The Assessee-Company. We Find The Reasons Stated Therein As Genuine & Debilitative Of The Assessee’S Capacity In Filing The Appeal In Time. The Appeal Was Accordingly Admitted & The Hearing Proceeded With.

For Appellant: Shri Narayanan P. Potty, AdvocateFor Respondent: Shri Sanjit Kumar Das, CIT-DR
Section 143(1)Section 143(3)Section 154Section 263Section 269SSection 36(1)(va)Section 44A

IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Sanjay Arora, Accountant Member and Shri Manomohan Das, Judicial