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“Section 142(1)”

Section References (mined)Section 142Section 142(1)15,051 judgments

The decision most relied on for Section 142(1) is Collector, Land Acquisition v. Mst. Katiji (167 ITR 471), cited in 3,926 judgments on BharatTax.

Leading authorities on Section 142(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.

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. 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.

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.

Sumati Dayal v. CIT
214 ITR 801 · 1995 · Supreme Court
1,967
citing judgments

The Revenue is entitled to look behind the apparent form of a transaction to discover its true nature, applying the test of human probabilities and surrounding circumstances. If transactions defy logic or are unnatural, they can be treated as bogus, even if supported by some documentation, especially in cases of cash credits or unexplained investments.

CIT v. Kelvinator of India Ltd.
320 ITR 561 · 2010 · Supreme Court
1,673
citing judgments

An Assessing Officer cannot initiate reassessment proceedings under Section 147 of the Income Tax Act based on a mere change of opinion. Reassessment is permissible only when there is fresh tangible material leading to the belief of income escapement, not merely a review of existing facts.

CIT v. B.N. Bhattacharya & Another
118 ITR 461 · 1997 · Supreme Court
1,656
citing judgments

Appealing a tax assessment requires more than just filing the appeal; it involves actively pursuing it. The assessee must effectively engage with the appellate process.

CIT v. Durga Prasad More
82 ITR 540 · 1971 · Supreme Court
1,579
citing judgments

Tax authorities must judge evidence using the test of human probabilities and consider the apparent as real until there are reasons to believe it is not. They can rely on circumstantial evidence and the preponderance of probabilities to determine the genuineness of transactions.

Judgments citing Section 142(1)

Kesar Buildcon Private Limited, Banaskantha vs. The PCIT, Ahmedabad-3, Ahmedabad

Accordingly, we set aside the order passed by the PCIT and restore the assessment order passed by the Assessing Officer. The appeal of the assessee is thus allowed

ITA 790/AHD/2025[2021-22]Status: DisposedITAT Ahmedabad08 Sept 2025AY 2021-22

Bench: S/Shri Sanjay Garg & Makarand V.Mahadeokarasstt.Year : 2021-2028 Kesar Buildcon Pvt. Ltd. The Ld.Pr.Cit 1St Floor Shri Kesar Cold Vs. Ahmedabad-3 Storage Plot No.B-2 To 9, Rev Survey No.85/2 Paiki Near Hotel Jyoti Vil Banaskantha. Pan : Aabck 4923 E (Applicant) (Responent) : Shri Hem Chhajed, Ar Assessee By : Shri Rignesh Das, Cit-Dr Revenue By सुनवाई क" तारीख/Date Of Hearing : 03/09/2025 घोषणा क" तारीख /Date Of Pronouncement: 08/09/2025

For Appellant: Shri Rignesh Das, CIT-DR
Section 142(1)Section 143(2)Section 143(3)Section 2(22)(e)Section 263Section 269S

filing portal along with supporting documents in response to centralised communication dated 11.11.2022, show cause notice dated 13.11.2022, and notice under section 142(1) dated 24.11.2022. 2.3 The Assessing Officer recorded in the order that on the basis of details and evidences furnished, no variation was found in the returned ... assessee drew our attention to the notice issued under section 143(2) of the Act dated 28.06.2022 and the subsequent notice issued under section 142(1) dated 11.08.2022. It was pointed out that the notice under section 143(2) is in a standard format and does not record any specific

Sai Essen Developers, Pune vs. Principal Commissioner of Income Tax Central Circle 2(4), Pune

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

ITA 821/PUN/2024[2018-19]Status: DisposedITAT Pune08 Sept 2025AY 2018-19

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.821/Pun/2024 िनधा"रण वष" / Assessment Year : 2018-19 Sai Essen Developers, Vs. Pcit (Central), Pune. Abc Classic G Block, Midc, Thermex Chowk, Chinchwad, Pune- 411019. Pan : Abrfs7781C Appellant Respondent Assessee By : Shri Rajeev Thakkar Revenue By : Shri Amit Bobde Date Of Hearing : 31.07.2025 Date Of Pronouncement : 08.09.2025 आदेश / Order Per Vinay Bhamore, Jm: This Is A Recalled Matter. Vide Order Dated 23.06.2025 In M.A. No.75/Pun/2024 For The Assessment Year 2018-19 Filed Against The Order Of The Tribunal In Ita No.821/Pun/2024 Dated 19.06.2024 (Appeal Filed By The Assessee) Was Recalled To Adjudicate The Issue Afresh. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1. On Facts & Circumstances Prevailing In The Case & As Per Provisions & Scheme Of The Income-Tax Act, 1961 ("The Act") It Be Held That The Ld. Principal Commissioner Of Income Tax ("Pcit") Has Erred In Holding That Order Passed By The Learned

For Appellant: Shri Rajeev ThakkarFor Respondent: Shri Amit Bobde
Section 131Section 133ASection 142(1)Section 143(2)Section 143(3)Section 263Section 43CSection 80I

IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE

Kavya Avenues LLP, Visakhapatnam vs. Assistant Commissioner of Income Tax, Central Circle-1, Visakhapatnam

ITA 363/VIZ/2025[2021-22]Status: DisposedITAT Visakhapatnam04 Sept 2025AY 2021-22

Bench: Shri Duvvuru Rl Reddy, Hon'Ble & Shri S Balakrishnan, Hon'Bleआईटीए. नं. / Ita No. 351/Viz/2025 (A.Y. 2021-22) Dcit - Central Circle – 1 5Th Floor, Direct Taxes Building Mvp Colony, Visakhapatnam – 530017 Andhra Pradesh (अपीलार्थी/ Appellant) V. M/S. Kavya Avenues Llp 7-5-64, Ground Floor Pandurangapuram Visakhapatnam – 530003 Andhra Pradesh [Pan:Aarfk7782J] (प्रत्यर्थी / Respondent) आईटीए. नं. / Ita No. 363/Viz/2025 (A.Y. 2021-22) M/S. Kavya Avenues Llp 7-5-64, Ground Floor Opp. Axis Bank Pandurangapuram Visakhapatnam – 530003 V. Acit - Central Circle – 1 Income Tax Office Pratyakshakar Bhavan Mvp Colony, Visakhapatnam – 530017 Andhra Pradesh Andhra Pradesh [Pan:Aarfk7782J] (अपीलार्थी/ Appellant) (प्रत्यर्थी / Respondent) करदाताकाप्रतिनिधित्व/ Assessee Represented By राजस्वकाप्रतिनिधित्व/ Department Represented By सुनवाईसमाप्तहोनेकीतिथि/ Date Of Conclusion Of Hearing घोषणाकीतारीख/Date Of Pronouncement Shri Gvn Hari, Advocate Shri Badicala Yadagiri, Cit(Dr) 12.08.2025 04.09.2025

Section 132Section 132(4)Section 142(1)Section 143(2)Section 143(3)

आयकर अपीलीय अधिकरण, विशाखापटणम पीठ, विशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM “DIVISION” BENCH, VISAKHAPATNAM श्री दुव्वूरु आर एल

M/S Grob-Werke Gmbh & Co. Kg, Germany vs. The Assistant Commissioner of Income Tax, Intl Txn Circle, Vizag, Visakhapatnam

In the result, appeal of the assessee is partly allowed

ITA 176/VIZ/2025[2022-23]Status: DisposedITAT Visakhapatnam04 Sept 2025AY 2022-23

Bench: Shri Ravish Sood, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपीलसं./I.T.A.No.176/Viz/2025 (निर्धारण वर्ा/ Assessment Year:2022-23) Vs. M/S. Grob – Werke Gmbh & Co. Kg Acit Industriestrasse 4, 87719 Mindelheim International Taxation Circle Income Tax Office Germany, Pincode - 87719 Infinity Towers Sankaramatam Road [Pan:Aaifg4270G] Visakhapatnam - 530016 करदाता का प्रतततितित्व/ Assessee Represented By : Shri Nikhil Ajit Mutha, Ca : Shri Badicala Yadagiri, Cit(Dr) राजस्व का प्रतततितित्व/ Department Represented By सुिवाई समाप्त होिे की ततति/ Date Of Conclusion Of Hearing : 07.08.2025 घोर्णध की तधरीख/Date Of Pronouncement : 04.09.2025

Section 115ASection 129Section 142(1)Section 143(2)Section 143(3)Section 195

fiscally the physical transparent entity. Subsequently, notices under section 143(2) dated 01.06.2023 was issued and served on the assessee. Later, notice under section 142(1) of the Act was issued on various dates requiring the assessee calling for details on the pass-through entity and financial statements ... After transfer of file vide order issued under section 129 of the Act on 21.03.2024, the incumbent officer also issued notice under section 142(1) for its explanation why the income earned in India be taxed. Assessee replied on 27.03.2024. 3. On perusal of the information submitted by the assessee