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“Section 143(2)”

Section References (mined)Section 143Section 143(2)17,209 judgments

The decision most relied on for Section 143(2) is National Thermal Power Co. Ltd. v. CIT (229 ITR 383), cited in 5,834 judgments on BharatTax.

Leading authorities on Section 143(2)

National Thermal Power Co. Ltd. v. CIT
229 ITR 383 · 1998 · Supreme Court
5,834
citing judgments

Appellate authorities can consider new claims and additional grounds if the relevant facts are already on record. The purpose of assessment is to correctly determine tax liability, allowing both parties to raise issues.

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. Vegetable Products Ltd.
88 ITR 192 · 1973 · Supreme Court
2,664
citing judgments

When two equally plausible interpretations of a taxing provision are possible, or when conflicting views exist from non-jurisdictional High Courts, the interpretation that favors the assessee must be adopted.

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 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.

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. AIMIL Ltd.
321 ITR 508 · 2010 · High Court
1,629
citing judgments

Employee contributions to PF and ESIC, deposited beyond the due date under the respective Acts but within the due date for filing the income tax return under Section 139(1), are allowable deductions under Section 36(1)(va). Such disallowance cannot be made during processing under Section 143(1).

Judgments citing Section 143(2)

DCIT, Circle1(1), Kolkata vs. Arthur Turnkey Projects Ltd, Kolkata

In the result, ITA No.1724/Kol/2025 filed by the revenue is dismissed and the appeal of the assessee being ITA No

ITA 1724/KOL/2025[2017-18]Status: DisposedITAT Kolkata12 Nov 2025AY 2017-18

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2017-18 Dcit, Circle-1(1), Kolkata.……………………………………….……….……Appellant Vs. Arthur Turnkey Projects Ltd.……………………………….....……...…..…..Respondent 1/1A, 4H Electronic Centre, Biplabi Anukul Chandra Street, Chandni Chawk, Kol-700072. [Pan: Aafcm4891H] Assessment Year: 2017-18 Arthur Turnkey Projects Ltd.……………………………………….……….……Assessee 1/1A, 4H Electronic Centre, Biplabi Anukul Chandra Street, Chandni Chawk, Kol-700072. [Pan: Aafcm4891H] Vs. Dcit, Circle-1(1), Kolkata.…………………………………….....……...…………..Revenue Appearances By: Shri Robin Maheshwari, Aca, Appeared On Behalf Of The Assessee. Shri Manas Mondal, Addl. Cit-Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : October 16, 2025 Date Of Pronouncing The Order : November 12, 2025 Order Per Pradip Kumar Choubey: The Captioned Appeals & The Cross-Appeal, One Filed By The Revenue & The Other By The Assessee Are Directed Against The Order Both Dated 24.04.2025 Of The National Faceless Appeal Centre [‘Cit(A)’] Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”) For The Assessment Year 2017–18 Respectively. Since, The Issues Involved In Both The Appeals Are Common & Relate To

Section 115JSection 143(2)Section 250Section 68

आयकर अपील"य अ"धकरण, कोलकाता पीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA Before Shri Rajesh

M/S. Arthur Turnkey Projects Ltd., Kolkata vs. DCIT/ACIT, Circle - 1(1), Kolkata

In the result, ITA No.1724/Kol/2025 filed by the revenue is dismissed and the appeal of the assessee being ITA No

ITA 1193/KOL/2025[2017-2018]Status: DisposedITAT Kolkata12 Nov 2025AY 2017-2018

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2017-18 Dcit, Circle-1(1), Kolkata.……………………………………….……….……Appellant Vs. Arthur Turnkey Projects Ltd.……………………………….....……...…..…..Respondent 1/1A, 4H Electronic Centre, Biplabi Anukul Chandra Street, Chandni Chawk, Kol-700072. [Pan: Aafcm4891H] Assessment Year: 2017-18 Arthur Turnkey Projects Ltd.……………………………………….……….……Assessee 1/1A, 4H Electronic Centre, Biplabi Anukul Chandra Street, Chandni Chawk, Kol-700072. [Pan: Aafcm4891H] Vs. Dcit, Circle-1(1), Kolkata.…………………………………….....……...…………..Revenue Appearances By: Shri Robin Maheshwari, Aca, Appeared On Behalf Of The Assessee. Shri Manas Mondal, Addl. Cit-Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : October 16, 2025 Date Of Pronouncing The Order : November 12, 2025 Order Per Pradip Kumar Choubey: The Captioned Appeals & The Cross-Appeal, One Filed By The Revenue & The Other By The Assessee Are Directed Against The Order Both Dated 24.04.2025 Of The National Faceless Appeal Centre [‘Cit(A)’] Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”) For The Assessment Year 2017–18 Respectively. Since, The Issues Involved In Both The Appeals Are Common & Relate To

Section 115JSection 143(2)Section 250Section 68

आयकर अपील"य अ"धकरण, कोलकाता पीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA Before Shri Rajesh