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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)

Income Tax Office-20(1)(1), Mumbai vs. M/S Crystal Corporation, Mumbai

In the result, the appeal filed by Revenue is dismissed

ITA 823/MUM/2023[2011-12]Status: DisposedITAT Mumbai24 May 2023AY 2011-12

Bench: Shri Pavan Kumar Gadale & Ms. Padmavathy Sito-20(1)(1), M/S. Crystal 110,1St Floor, Piramal Corporation, 4A/4B, बनाम/ Chamber, Ground Floor, Opp. Vs. Lalbaug,Parel, Annex Building, Old Mumbai-400012. Anjirwadi, Mazgaon, Mumbai-400010. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacfc7226Q (अपीलाथ" /Appellant) (""थ" / Respondent) अपीलाथ" ओर से / Appellant By : Shri.Anil Gupta.Dr ""थ" की ओर से/Respondent By : None. सुनवाई की तारीख / Date Of Hearing 22/05/2023 घोषणा की तारीख /Date Of Pronouncement 24/05/2023 आदेश / Order Per Pavan Kumar Gadale - Jm: The Revenue Has Filed An Appeal Against The Order Of Commissioner Of Income-Tax (Appeals)-National Faceless Appeal Centre, Delhi [“Ld. Cit(A)”] Passed Under Section 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year (“Ay”) 2011-12. The Revenue Has Raised Following Grounds Of Appeal:- 1. "Whether On The Facts & In Circumstances Of The Case & In Law, The Ld. Cit(A) Was Correct In Restricting The Addition Made On Account Of Bogus Purchase To 6% Of Total Bogus Purchases Ignoring The Fact That The Sales

For Appellant: Shri.Anil Gupta.DRFor Respondent: None
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 148Section 250

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & MS. PADMAVATHY S, ACCOUNTANT

Arun Moreshwar Patil, Mumbai vs. ITO, 32(1)(2), Mumbai

ITA 798/MUM/2023[2011-12]Status: DisposedITAT Mumbai23 May 2023AY 2011-12

Bench: Shri Pavan Kumar Gadale & Ms. Padmavathy Sarun Moreshwar Patil, Ito-32(1)(2), G-2, Bhayandarkar Pratyakshkar Bhavan, बनाम/ Sadan, Ghratan Pada C-11, Room No.204, Vs. No.2, Sant Mirabai 2Nd Floor, Bandra Road, Dahisar (East), Kurla Complex, Mumbai-400068. Bandra (East), Mumbai-400051. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aodpp8017R (अपीलाथ" /Appellant) (""थ" / Respondent) अपीलाथ" ओर से / Appellant By : Shri Roshan Patil.Ar ""थ" की ओर से/Respondent By : Shri Anil Gupta.Dr सुनवाई की तारीख / Date Of Hearing 22/05/2023 घोषणा की तारीख /Date Of Pronouncement 23/05/2023 आदेश / Order Per Pavan Kumar Gadale - Jm: The Assessee Has Filed An Appeal Against The Order Of Commissioner Of Income-Tax (Appeals)-National Faceless Appeal Centre, Delhi [“Ld. Cit(A)”] Passed Under Section 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year (“Ay”) 2011-12. The Assessee Has Raised Following Grounds Of Appeal:- 1. "On The Facts & In The Circumstances Of The Case & In Law, The Proceedings Initiated U/S 147 By Issuance Of Notice U/S 148 Of The Act Is Invalid & Bad In Law.

For Appellant: Shri Roshan Patil.ARFor Respondent: Shri Anil Gupta.DR
Section 143(2)Section 143(3)Section 147Section 148Section 234ASection 234BSection 250

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & MS. PADMAVATHY S, ACCOUNTANT

Bhagyashree Manohar Sawant, Mumbai vs. ITO, Ward - 26(1)(2), Mumbai

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

ITA 791/MUM/2023[2011-12]Status: DisposedITAT Mumbai23 May 2023AY 2011-12

Bench: Shri Pavan Kumar Gadale & Ms. Padmavathy Sbhagyashree Manohar Ito, Ward-26(1)(2), Sawant, 702, 7Th Floor, Room.No.303, बनाम/ Ptabuddha Samata Co- Kautilya Bhavan, Vs. Op Hsg. Society, Bkc, Bandra(E), Sant Rohidas Marg, Mumbai-400051. Sion, Mumbai-400022. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Cohps2513D (अपीलाथ" /Appellant) (""थ" / Respondent) अपीलाथ" ओर से / Appellant By : Shri Malav Sheth.Ar ""थ" की ओर से/Respondent By : Shri Anil Gupta.Dr सुनवाई की तारीख / Date Of Hearing 22/05/2023 घोषणा की तारीख /Date Of Pronouncement 23/05/2023 आदेश / Order Per Pavan Kumar Gadale - Jm: The Assessee Has Filed An Appeal Against The Order Of The Commissioner Of Income-Tax (Appeals)-National Faceless Appeal Centre, Delhi [“Ld. Cit(A)”] Passed Under Section 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year (“Ay”) 2011-12. The Assessee Has Raised Following Grounds Of Appeal:- 1. “Additions Of Rs.25,48,198/- Confirmed Without Giving Opportunity Of Being Heard Is Bad-In-Law & Must Be Deleted.

For Appellant: Shri Malav Sheth.ARFor Respondent: Shri Anil Gupta.DR
Section 143(2)Section 143(3)Section 148Section 250Section 68

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH. MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & MS. PADMAVATHY S, ACCOUNTANT

Deputy Commissioner of Income Tax, Central Circle-1, Guntur vs. Ravindra Bharathi Educational Society, Nellore

In the result, appeal of the Revenue is dismissed

ITA 160/VIZ/2022[2018-19]Status: DisposedITAT Visakhapatnam23 May 2023AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No.160/Viz/2022 ("नधा"रणवष"/ Assessment Year : 2018-19) The Deputy Commissioner Of Vs. M/S. Ravindra Bharathi Income Tax, Educational Society, Central Circle-1, D.No.23/812, Ravindra 3Rd Floor, Raj Kamal Complex, Bharathi Bhavan, Lakshmipuram, Guntur. Fathekhanpet, Nellore, Andhra Pradesh-524003. Pan: Aaaar 2715 E (अपीलाथ"/ Appellant) (""यथ"/ Respondent) C.O. No. 21/Viz/2022 (आयकरअपीलसं./ I.T.A. No.160/Viz/2022) ("नधा"रणवष"/ Assessment Year :2018-19 ) M/S. Ravindra Bharathi Vs. The Deputy Commissioner Of Educational Society, Income Tax, D.No.23/812, Ravindra Bharathi Central Circle-1, Bhavan, Fathekhanpet, Nellore, 3Rd Floor, Raj Kamal Complex, Andhra Pradesh-524003. Lakshmipuram, Guntur. Pan: Aaaar 2715 E ( Cross Objector) (""थ"/ Respondent) अपीलाथ"क"ओरसे/ Assessee By : Sri M.V. Prasad, Ar ""याथ"क"ओरसे/ Revenue By : Sri On Hari Prasada Rao, Sr. Ar सुनवाईक"तार"ख/ Date Of Hearing : 06/04/2023 घोषणाक"तार"ख/Date Of : 23/05/2023 Pronouncement

For Appellant: Sri M.V. Prasad, ARFor Respondent: Sri ON Hari Prasada Rao
Section 12ASection 133ASection 142(1)Section 143(2)Section 144Section 147Section 148

आयकरअपील"यअ"धकरण, "वशाखापटणमपीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ीदु"वू"आरएलरे"डी, "या"यकसद