← 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)

DCIT-CC 3(2), Mumbai vs. Chintamani Textiles Pvt. Ltd., Mumbai

In the result, the appeals filed by the revenue are hereby

ITA 1879/MUM/2019[2012-13]Status: DisposedITAT Mumbai27 May 2022AY 2012-13

Bench: Shri Aby T. Varkey, Jm & Shri Gagan Goyal, Am आयकर अपील सं/ I.T.A. Nos. 1878 & 1879/Mum/2019 (निर्धारण वर्ा / Assessment Years:2011-12 & 2012-13) Dcit-Cc 3(2) बिधम/ Chintamani Textiles Pvt. Ltd. Room No.1913, Air India Mezanine Office No.2, Sujata Vs. Building, Nariman Point, Chambers, Narshi Natha Mumbai-400021. Street, Mumbai-400064. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaccc744Od (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri H. N. Singh (Dr) Assessee By: None सुनवाई की तारीख / Date Of Hearing: 10/05/2022 घोषणा की तारीख /Date Of Pronouncement: 27/05/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: These Appeals Are Against The Order Of The Ld. Cit(A)-51, Mumbai Dated 29.01.2019 For A.Y. 2011-12 & For A.Y.2012-13. 2. None Appeared For The Assessee Despite Notices. The Ld. Cit Dr Has Brought To Our Notice Reports Submitted By Ao On The Lis, Which According To Us Will Be Sufficient To Dispose Of Both The Appeals Of Revenue. 3. For A.Y.2011-12, The Revenue Is Aggrieved By The Action Of The Ld. Cit(A) Deleting The Protective Addition Of Rs.3,35,00,000/- On The Issue Of Unaccounted Investment & Rs.9,30,500/- On The Issue Of Unaccounted Commission U/S 69C Of The Act & For A.Y.2012-13, The Revenue Is Aggrieved By The Action Of The Ld. Cit(A) Deleting The Protective Addition Of Rs.6,88,00,000/- On The Issue Of Unaccounted

For Appellant: NoneFor Respondent: Shri H. N. Singh (DR)
Section 132Section 132(4)Section 143(1)Section 143(3)Section 153ASection 68Section 69C

IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI GAGAN GOYAL, AM

DCIT-CC 3(2), Mumbai vs. Chintamani Textiles Pvt. Ltd., Mumbai

In the result, the appeals filed by the revenue are hereby

ITA 1878/MUM/2019[2011-12]Status: DisposedITAT Mumbai27 May 2022AY 2011-12

Bench: Shri Aby T. Varkey, Jm & Shri Gagan Goyal, Am आयकर अपील सं/ I.T.A. Nos. 1878 & 1879/Mum/2019 (निर्धारण वर्ा / Assessment Years:2011-12 & 2012-13) Dcit-Cc 3(2) बिधम/ Chintamani Textiles Pvt. Ltd. Room No.1913, Air India Mezanine Office No.2, Sujata Vs. Building, Nariman Point, Chambers, Narshi Natha Mumbai-400021. Street, Mumbai-400064. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaccc744Od (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri H. N. Singh (Dr) Assessee By: None सुनवाई की तारीख / Date Of Hearing: 10/05/2022 घोषणा की तारीख /Date Of Pronouncement: 27/05/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: These Appeals Are Against The Order Of The Ld. Cit(A)-51, Mumbai Dated 29.01.2019 For A.Y. 2011-12 & For A.Y.2012-13. 2. None Appeared For The Assessee Despite Notices. The Ld. Cit Dr Has Brought To Our Notice Reports Submitted By Ao On The Lis, Which According To Us Will Be Sufficient To Dispose Of Both The Appeals Of Revenue. 3. For A.Y.2011-12, The Revenue Is Aggrieved By The Action Of The Ld. Cit(A) Deleting The Protective Addition Of Rs.3,35,00,000/- On The Issue Of Unaccounted Investment & Rs.9,30,500/- On The Issue Of Unaccounted Commission U/S 69C Of The Act & For A.Y.2012-13, The Revenue Is Aggrieved By The Action Of The Ld. Cit(A) Deleting The Protective Addition Of Rs.6,88,00,000/- On The Issue Of Unaccounted

For Appellant: NoneFor Respondent: Shri H. N. Singh (DR)
Section 132Section 132(4)Section 143(1)Section 143(3)Section 153ASection 68Section 69C

IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI GAGAN GOYAL, AM