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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)

Janki Vaishali Co-Operative Housing Society Limited, Mumbai vs. Commissioner of Income Tax(Appeal), Delhi

In the result, impugned order is upheld and appeal by the assessee is dismissed

ITA 944/MUM/2022[2018-19]Status: DisposedITAT Mumbai31 Oct 2022AY 2018-19

Bench: Shri Vikas Awasthyआअसं. 944/मुं/2022 ("न.व 2018-19) Janki Vaishali Co-Operative Housing Society Limited, Plot No.1521, Janki Vaishali, Juhu Church Road, Janki Kutir, Juhu, Mumbai 400 049. Pan: Aacaj-4400-A ...... अपीलाथ" /Appellant बनाम Vs. The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi. ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Shri Manoj Mahimkar ""तवाद" "वारा/Respondent By : Ms. Beena Santosh सुनवाई क" "त"थ/ Date Of Hearing : 03/08/2022 घोषणा क" "त"थ/ Date Of Pronouncement : 31/10/2022 आदेश/ Order This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [ In Short ‘The Cit(A)’] Dated 10/03/2022 For The Assessment Year 2018-19. 2. The Assessee In Appeal Has Assailed The Findings Of The Cit(A) In Disallowing Assessee’S Claim Of Deduction U/S 80P(2)(D) Of The Income Tax Act, 1961 [ In Short ‘The Act’] On The Pretext That The Assessee Had Not Filed Return Of Income Within Due Date As Specified U/S. 139(1) Of The Act .

For Appellant: Shri Manoj MahimkarFor Respondent: Ms. Beena Santosh
Section 139Section 139(1)Section 143(1)Section 80Section 80ASection 80ISection 80PSection 80P(2)(d)

आयकर अपील"य अ"धकरण मुंबई पीठ “एस एम सी” , मुंबई "ी "वकास अव"थी, "या"यक सद"य के सम

M/S Nickunj Eximp Enterprises P. Ltd., Mumbai vs. Asstt. CIT, CC-2(4), Mumbai

ITA 15/MUM/2021[2012-13]Status: DisposedITAT Mumbai31 Oct 2022AY 2012-13

Bench: Shri Amit Shukla, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 15/Mum/2021 (ननधधारणवर्ा / Assessment Year: 2012-13) Acit Cen. Cir,- 2(4), M/S Nikunj Eximp R. No. 802, Pratistha Enterprises Pvt. Ltd. बनाम/ 4Th Floor, Sri Joravar Bhavan, Bhavan, Old Cgo Vs. 93, M. K. Road, Marine Lines, Annexe, M. K. Marg, Mumbai-400 020 Mumbai-400 020 स्थधयीलेखधसं./जीआइआरसं./ Pan No. Aabcn0991K (अपीलधथी/Appellant) (प्रत्यथी / Respondent) : अपीलधथीकीओरसे/ Appellant By : Shri Vijay Mehta, Ld. Ar प्रत्यथीकीओरसे/Respondent By : Dr. Mahesh Akhade, Ld. Dr सुनवधईकीतधरीख/ : 13.09.2022 Date Of Hearing घोर्णधकीतधरीख / : 31.10.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeal Has Been Filed By The Assessee Against The Impugned Order Dated 28.10.2020, Passed Ld. Cit(A)-58, Mumbai For The Quantum Of Assessment Passed U/S 143(3) R.W.S. 153A For Ay 2012-13. The Assessee Has Raised The Following Grounds:-

For Appellant: Shri Vijay Mehta, Ld. ARFor Respondent: Dr. Mahesh Akhade, Ld. DR
Section 132Section 132(4)Section 143(1)Section 143(3)Section 153ASection 3(1)Section 68

IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & SHRI S. RIFAUR RAHMAN, AM आयकरअपीलसं