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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)

ACIT(E), Lucknow vs. M/S. Bhagwant Institute of Technology, Bijnor

ITA 219/LKW/2020[2013-14]Status: DisposedITAT Lucknow31 Oct 2025AY 2013-14

Bench: Shri Kul Bharat & Shri Nikhil Choudharyआयकर अपील सं/ Ita No.219/Lkw/2020 निर्धारण वर्ष/ Assessment Year: 2013-14 Acit (Exemptions) V. M/S. Bhagwant Institute Of Technology T. C. 46V, 5Th Floor, U.P.S.I.D.C Ltd., Vibhutikhhand, Gomti Nagar, Lucknow-226001. Avas Vikas Coloney, Bijnor-243001. Pan:Aaatb4195M अपीलार्थी/(Appellant) प्रत्यर्थी/(Respondent) अपीलार्थी कि और से/Appellant By: Shri R. K. Agarwal Cit(Dr) प्रत्यर्थी कि और से /Respondent By: Shri Vinod Kumar, Ca सुनवाई कि तारीख / Date Of Hearing: 05 08 2025 घोषणा कि तारीख / Date Of Pronouncement: 31 10 2025 आदेश / O R Der Per Kul Bharat.: This Appeal, By The Revenue, Is Directed Against The Order Of The Learned Commissioner Of Income-Tax (Appeals)-Moradabad Dated 17.03.2020, Pertaining To The Assessment Year 2013-14. The Revenue Has Raised The Following Grounds Of Appeal: “1. Ld. Commissioner Of Income Tax (A) Has Erred In Law & Facts By Allowing The Benefit Of Section 11 Thereby Deleting The Addition Of Rs.2,66,94,072/- In The Form Of Admission & Smart Card Fees, Exam Fee, Fee Receipts, Projects Fees, Uniform Fees, Internet Fees & Book Bank Receipts From The Students Beyond The Prescribed Amount Of Fees As Decided By The Govt. Authorities, Which Clearly Indicates That The Objects Of The Assessee Are Not Charitable; 2. Ld. Commissioner Of Income Tax (A) Has Erred In Law & Facts In Deleting The Addition/Disallowance Of Rs.37,55,277/- Ignoring The Fact That The Assessee Could Not Substantiate It'S Claim With Documentary Evidences

For Appellant: Shri R. K. Agarwal CIT(DR)For Respondent: Shri Vinod Kumar, CA
Section 11Section 143(2)

आयकर अपीलीय अधिकरण 'ए' न्यायपीठ, लखनऊ। IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “A”, LUCKNOW श्री कुल भारत, उपाध्यक्ष