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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)

Mr. Mayank Jayantilal Desai, Mumbai vs. CIT (A), NFAC, Delhi

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

ITA 648/MUM/2021[2010-11]Status: DisposedITAT Mumbai31 Jan 2022AY 2010-11

Bench: Shri Om Prakash Kant, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 648/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2010-11) Mayank Jayantilal Desai बिधम/ Cit(A), Nfac 20/20, Praveen Terrace, Dr. Delhi-110503. Vs. D.D Sathe Marg, Mumbai- 400004. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaapd9253A (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: None Revenue By: Ms. Bhoomika Patel सुनवाई की तारीख / Date Of Hearing: 01/12/2021 घोषणा की तारीख /Date Of Pronouncement: 31/01/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 27.02.2021 Passed By The Commissioner Of Income Tax (Appeals)-Nfac, Delhi [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2010- 11. 2. The Assessee Has Raised The Following Grounds: - “ 1. Natural Justice 1.1 It Is Submitted That, In The Facts & The Circumstances Of The Case & In Law, The Appellate Order So Framed Be Held As Bad & Illegal, As:

For Appellant: NoneFor Respondent: Ms. Bhoomika Patel
Section 143(1)Section 143(2)Section 147Section 148

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, AM AND SHRI AMARJIT SINGH, JM

ITO WD 3(1), Kalyan vs. Potdar Ajit Krishnaji (HUF, Mumbai

In the result, the appeal filed by the revenue is hereby dismissed

ITA 592/MUM/2021[2010-11]Status: DisposedITAT Mumbai31 Jan 2022AY 2010-11

Bench: Om Prakash Kant, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 592/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2010-11) बिधम/ Ito, Ward-3(1) Potdar Ajit Krishnaji (Huf) 2Nd Floor, Rani Mansion, V Krishna Steel Trading, Vs. Murbad Road, Kalyan (W) Vijay Baug, Varap Village, 421301. Murbad Road, Kalyan (W)- 421301. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaehp2434D (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Sanjiv Brahme Revenue By: Ms. Bhoomika Patel सुनवाई की तारीख / Date Of Hearing: 02/12/2021 घोषणा की तारीख /Date Of Pronouncement: 31/01/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 03.02.2020 Passed By The Commissioner Of Income Tax (Appeals) -01, Thane [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2010- 11. 2. The Revenue Has Raised The Following Grounds: - “A) Grounds Of Appeal 1. The Learned Income Tai Officer Has Erred In Reopening The Assessment U/S 148. A.Y.2010-11 Without Prejudice To The Above

For Appellant: Shri Sanjiv BrahmeFor Respondent: Ms. Bhoomika Patel
Section 133(6)Section 143(1)Section 143(2)Section 148Section 69C

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE OM PRAKASH KANT, AM AND SHRI AMARJIT SINGH, JM आयकर

Sujata Surendra Khandekar, Mumbai vs. ITO 19(3)(4), Mumbai

In the result, the appeal filed by the assessee is hereby allowed

ITA 4135/MUM/2018[2008-09]Status: DisposedITAT Mumbai31 Jan 2022AY 2008-09

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 4135/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2008-09) Sujata Surendra Khandekar बिधम/ Ito 19(3)(4) 6. Federation House, 4Th Matru Mandir, Tardeo Road, Vs. Floor, 24/30, A.P. Marg, Mumbai-400007. Opp. Metro, Mumbai- 400002. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abbpk9552B (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee By: None Revenue By: Shri Hoshang B. Irani सुनवाई की तारीख / Date Of Hearing: 24/01/2021 घोषणा की तारीख /Date Of Pronouncement: 31/01/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 08.05.2018 Passed By The Commissioner Of Income Tax (Appeals)-52, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2008-09 In Which The Penalty Levied By Ao Has Been Ordered To Be Confirmed. 2. The Assessee Has Raised The Following Grounds: - “1. On Facts & Circumstances Of The Case & In Law, The Commissioner Of Income Tax, (Appeals)-52, Mumbai Erred In Upholding The Action Of The Assessing Officer, Mumbai In

For Appellant: NoneFor Respondent: Shri Hoshang B. Irani
Section 143(1)Section 143(3)Section 271Section 271(1)(c)Section 274

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