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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)

ITO 29(1)(4), Mumbai vs. Himanshu Vasantilal Doshi (HUF), Mumbai

In the result, the appeals filed by the assessee are hereby partly allowed and the appeals filed by the revenue are hereby dismissed

ITA 3690/MUM/2016[2011-12]Status: DisposedITAT Mumbai02 Mar 2022AY 2011-12

Bench: Shri S. Rifaur Rahman, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. Nos. 4352 To 4354/Mum/2016 (निर्धारण वर्ा / Assessment Years:2009-10, 2010-11 & 2011 -12) Mr. Himanshu Vasantrai बिधम/ Ito-23(2)(3) 1609, 16Th Floor, Air India Doshi Huf Vs. 29/Cc/4, Ambika Building, Nariman Point, Apartment, Nahur Road, Mumbai-400021. Survodaya Nagar, Mulund (W), Mumbai-400080. आयकर अपील सं/ I.T.A. Nos. 3688 To 3690/Mum/2016 (निर्धारण वर्ा / Assessment Years: 2009-10, 2010-11 & 2011-12) बिधम/ Ito-29(1)(4) Mr. Himanshu Vasantrai C-10, 1St Floor, Pratyaksha Doshi Huf Vs. Kar Bhavan, Bkc, Bandra 29/Cc/4, Ambika (E), Mumbai-400051. Apartment, Nahur Road, Survodaya Nagar, Mulund (W), Mumbai-400080. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaahh6248D (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Bhupendra Shah Revenue By: Shri Shambhu Yadav सुनवाई की तारीख / Date Of Hearing: 11/01/2022 घोषणा की तारीख /Date Of Pronouncement: 02/03/2022 आदेश / O R D E R Per Amarjit Singh (Jm): The Assessee As Well As Revenue Have Filed The Above Mentioned Appeals Against The Different Order Passed By The Commissioner Of Income Tax (Appeals) -40, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Ys. 2009-10, 2010-11 & 2011-12. Ita. No.4352/Mum/2016

For Appellant: Shri Bhupendra ShahFor Respondent: Shri Shambhu Yadav
Section 143(1)Section 143(2)Section 143(3)Section 147Section 69C

IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, AM AND SHRI AMARJIT SINGH, JM

ITO 29(1)(4), Mumbai vs. Himanshu Vasantilal Doshi (HUF), Mumbai

In the result, the appeals filed by the assessee are hereby partly allowed and the appeals filed by the revenue are hereby dismissed

ITA 3689/MUM/2016[2010-11]Status: DisposedITAT Mumbai02 Mar 2022AY 2010-11

Bench: Shri S. Rifaur Rahman, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. Nos. 4352 To 4354/Mum/2016 (निर्धारण वर्ा / Assessment Years:2009-10, 2010-11 & 2011 -12) Mr. Himanshu Vasantrai बिधम/ Ito-23(2)(3) 1609, 16Th Floor, Air India Doshi Huf Vs. 29/Cc/4, Ambika Building, Nariman Point, Apartment, Nahur Road, Mumbai-400021. Survodaya Nagar, Mulund (W), Mumbai-400080. आयकर अपील सं/ I.T.A. Nos. 3688 To 3690/Mum/2016 (निर्धारण वर्ा / Assessment Years: 2009-10, 2010-11 & 2011-12) बिधम/ Ito-29(1)(4) Mr. Himanshu Vasantrai C-10, 1St Floor, Pratyaksha Doshi Huf Vs. Kar Bhavan, Bkc, Bandra 29/Cc/4, Ambika (E), Mumbai-400051. Apartment, Nahur Road, Survodaya Nagar, Mulund (W), Mumbai-400080. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaahh6248D (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Bhupendra Shah Revenue By: Shri Shambhu Yadav सुनवाई की तारीख / Date Of Hearing: 11/01/2022 घोषणा की तारीख /Date Of Pronouncement: 02/03/2022 आदेश / O R D E R Per Amarjit Singh (Jm): The Assessee As Well As Revenue Have Filed The Above Mentioned Appeals Against The Different Order Passed By The Commissioner Of Income Tax (Appeals) -40, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Ys. 2009-10, 2010-11 & 2011-12. Ita. No.4352/Mum/2016

For Appellant: Shri Bhupendra ShahFor Respondent: Shri Shambhu Yadav
Section 143(1)Section 143(2)Section 143(3)Section 147Section 69C

IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, AM AND SHRI AMARJIT SINGH, JM

ITO 29(1)(4), Mumbai vs. Himanshu Vasantilal Doshi (HUF), Mumbai

In the result, the appeals filed by the assessee are hereby partly allowed and the appeals filed by the revenue are hereby dismissed

ITA 3688/MUM/2016[2009-10]Status: DisposedITAT Mumbai02 Mar 2022AY 2009-10

Bench: Shri S. Rifaur Rahman, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. Nos. 4352 To 4354/Mum/2016 (निर्धारण वर्ा / Assessment Years:2009-10, 2010-11 & 2011 -12) Mr. Himanshu Vasantrai बिधम/ Ito-23(2)(3) 1609, 16Th Floor, Air India Doshi Huf Vs. 29/Cc/4, Ambika Building, Nariman Point, Apartment, Nahur Road, Mumbai-400021. Survodaya Nagar, Mulund (W), Mumbai-400080. आयकर अपील सं/ I.T.A. Nos. 3688 To 3690/Mum/2016 (निर्धारण वर्ा / Assessment Years: 2009-10, 2010-11 & 2011-12) बिधम/ Ito-29(1)(4) Mr. Himanshu Vasantrai C-10, 1St Floor, Pratyaksha Doshi Huf Vs. Kar Bhavan, Bkc, Bandra 29/Cc/4, Ambika (E), Mumbai-400051. Apartment, Nahur Road, Survodaya Nagar, Mulund (W), Mumbai-400080. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaahh6248D (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Bhupendra Shah Revenue By: Shri Shambhu Yadav सुनवाई की तारीख / Date Of Hearing: 11/01/2022 घोषणा की तारीख /Date Of Pronouncement: 02/03/2022 आदेश / O R D E R Per Amarjit Singh (Jm): The Assessee As Well As Revenue Have Filed The Above Mentioned Appeals Against The Different Order Passed By The Commissioner Of Income Tax (Appeals) -40, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Ys. 2009-10, 2010-11 & 2011-12. Ita. No.4352/Mum/2016

For Appellant: Shri Bhupendra ShahFor Respondent: Shri Shambhu Yadav
Section 143(1)Section 143(2)Section 143(3)Section 147Section 69C

IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, AM AND SHRI AMARJIT SINGH, JM

Asstt. CIT -3(1)(1), Mumbai vs. M/S. Roche Diagnostic India Pvt. Ltd, Mumbai

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

ITA 908/MUM/2021[2013-14]Status: DisposedITAT Mumbai25 Feb 2022AY 2013-14

Bench: Shri S. Rifaur Rahman, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. Nos. 908 & 909/Mum/2021 (निर्धारण वर्ा / Assessment Years: 2013-14 & 2012-13) बिधम/ Acit Circle-3(1)(1) M/S. Rideema Toll Pvt. Ltd. Room No.607, 6Th Floor, M/S. Roche Diagnostic India Pvt. Vs. Aayakar Bhavan, M. K. Ltd. 501-B, 5Th Floor, Silver Utopia Road, Mumbai-400020. Cardinal Gracious Road, Chakala Andheri (E), Mumbai-400069. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaaca0266H (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri T. Shankar (Sr. Ar) Assessee By: Shri Nitesh Joshi सुनवाई की तारीख / Date Of Hearing: 07/02/2022 घोषणा की तारीख /Date Of Pronouncement: 25/02/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Above Mentioned Appeals Against The Different Order Passed By The Commissioner Of Income Tax (Appeals) -18, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Ys.2013-14 & 2012-13. Ita. No.909/Mum/2021 2. The Revenue Has Filed The Present Appeal Against The Order Dated 18.02.2020 Passed By The Cit(A)-18, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2012-13. 3. The Revenue Has Raised The Following Grounds: - "1. Whether On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Was Right In Deleting The Addition Made On

For Appellant: Shri Nitesh JoshiFor Respondent: Shri T. Shankar (Sr. AR)
Section 143(1)Section 195Section 40

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, AM AND SHRI AMARJIT SINGH, JM

Akbar Hasnali Padamsee, Mumbai vs. ACIT-18(2), Mumbai

In the result, the appeals filed by the assessee are partly allowed

ITA 6162/MUM/2019[2011-12]Status: DisposedITAT Mumbai25 Feb 2022AY 2011-12

Bench: Shri S. Rifaur Rahman, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. Nos. 6162 To 6166/Mum/2019 (निर्धारण वर्ा / Assessment Years: 2011-12 To 2015-16) Akbar Hasanali Padamsee बिधम/ Joint Commissioner Of 802, Vinayak Aagan Chs Ltd, Income Tax-18(2) Vs. Old Prabhadevi Road, Worli, Piramal Chambers, Parel, Mumbai-400025. Mumbai-400012. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Ahfpp9512N (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Ishwer Rathi Revenue By: Shri Mehul Jain (Dr) सुनवाई की तारीख / Date Of Hearing: 12/01/2022 घोषणा की तारीख /Date Of Pronouncement: 25/02/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Above Mentioned Appeals Against The Order Dated 28.06.2019 Passed By The Commissioner Of Income Tax (Appeals) -33, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Ys. 2011- 12 To 2015-16. Ita. No.6162/Mum/2019 2. The Assessee Has Filed The Present Appeal Against The Order Dated 28.06.2019 Passed By The Commissioner Of Income Tax (Appeals) -33, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2011- 12. Ita Nos. 6162 To 6166/M/2019 A.Ys.2011-12 To 2015-16 3. The Assessee Has Raised The Following Grounds: -

For Appellant: Shri Ishwer RathiFor Respondent: Shri Mehul Jain (DR)
Section 143(1)Section 143(2)

IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, AM AND SHRI AMARJIT SINGH, JM

Promise Securities P.Ltd, Mumbai vs. ITO 13(1)(4), Mumbai

In the result, the appeals filed by the assessee are allowed

ITA 1051/MUM/2017[2012-13]Status: DisposedITAT Mumbai25 Feb 2022AY 2012-13

Bench: Shri M. Balaganesh, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 1051/Mum/2017 (निर्धारण वर्ा / Assessment Years: 2012-13) & आयकर अपील सं/ I.T.A. No. 4852/Mum/2017 (निर्धारण वर्ा / Assessment Years: 2013-14) Promise Securities Pvt. Ltd. बिधम/ Ito Ward-13(1)(4) 202 Hemlok Apartment 87 Room No.216-B, Aayakar Vs. Kilachand Path, S.V. Road, Bhawan, M.K. Road, Kandivali (West), Mumbai- Mumbai-400020. 400067. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacp6634N (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: None Revenue By: Shri Mehul Jain (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 20/12/2021 घोषणा की तारीख /Date Of Pronouncement: 25/02/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Above Mentioned Appeals Against The Different Order Passed By The Commissioner Of Income Tax (Appeals) -21, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Ys. 2012- 13 & 2013-14. Ita. No.1051/Mum/2017 2. The Assessee Has Filed The Present Appeal Against The Order Dated 23.01.2017 Passed By The Commissioner Of Income Tax (Appeals) -21

For Appellant: NoneFor Respondent: Shri Mehul Jain (Sr. AR)
Section 133(6)Section 143(1)Section 143(2)Section 14ASection 68

IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI M. BALAGANESH, AM AND SHRI AMARJIT SINGH, JM आयकर

Skil Infrastructure Ltd, Mumbai vs. Deputy Commissioner of Income Tax, Range Central Circle 6(3), Mumbai

In the result, the appeals filed by the assessee and revenue are allowed for statistical purposes

ITA 5347/MUM/2019[2016-17]Status: DisposedITAT Mumbai24 Feb 2022AY 2016-17

Bench: Shri M. Balaganesh, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 5347/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2016-17) बिधम/ Skill Infrastructure Ltd. Dcit, Range Central Circle- 209, Skill House, Bank 6(3) Vs. Room No. 1905, 19Th Floor, Street Cross Lane, Fort, Mumbai-400023. Air India Building, Nariman Point, Mumbai-400021. आयकर अपील सं/ I.T.A. No. 5656/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2016-17) Dcit, Range Central Circle- बिधम/ Skill Infrastructure Ltd. 6(3) 209, Skill House, Bank Street Vs. Room No.1905, 19Th Floor, Cross Lane, Fort, Mumbai- Air India Building, Nariman 400023. Point, Mumbai-400021. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aahca5892 (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Jayant Jhaveri (Dr) Assessee By: None सुनवाई की तारीख / Date Of Hearing: 01/12/2021 घोषणा की तारीख /Date Of Pronouncement: 24/02/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee As Well As Revenue Have Filed The Above Mentioned Appeals Against The Order Dated 14.06.2019 Passed By The Commissioner Of Income Tax (Appeals) -54, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2016-17. Ita. No.5347/Mum/2019

For Appellant: NoneFor Respondent: Shri Jayant Jhaveri (DR)
Section 10(38)Section 115JSection 143(1)Section 143(2)Section 14A

IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI M. BALAGANESH, AM AND SHRI AMARJIT SINGH, JM आयकर