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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)

Maan Promoters Pvt. Ltd., Ranchi vs. ACIT, C.C.2, Ranchi

Appeal of the assessee is allowed

ITA 179/RAN/2025[18-19]Status: HeardITAT Ranchi09 Oct 2025

Bench: Shri Sonjoy Sarma, Jm & Shri Ratnesh Nandan Sahay, Am (Through Hybrid Mode) आयकर अपील सं./Ita Nos.176-179/Ran/2025 (निर्धारण वर्ा / Ayrs :2013-14, 2015-16, 2017-18 & 2018-19) Maan Promoters Pvt. Ltd, Vs. Acit, Central Circle-2, 357/A, Professor Colony, Ranchi Karam Toli, Ranchi स्थायी लेखा सं./Pan No. : Aagcm 0643 Q (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Adv. राजस्व की ओर से /Revenue By : Shri Khubchand T Pandya Sr.Dr सुनवाई की तारीख / Date Of Hearing : 28/08/2025 घोषणा की तारीख/Date Of Pronouncement : 09/10/2025 आदेश / O R D E R Per Sonjoy Sarma, Jm : All The Above Captioned Appeals Are Filed By The Assessee Against The Separate Orders Dated 31.03.2025 Passed By Ld.Cit(A), Patna-3, Against Which The Assessee Preferred Appeals Before The Tribunal. 2. Since The Issues Involved In These Appeals Are Common Except The Figures & Assessment Years In Question, Therefore, All The Four Appeals Are Heard Together & Decided By This Common Order. 3. First We Shall Take Up The Appeal Of The Assessee In Ita No.176/Ran/2025 For A.Y.2013-2014. 4. Brief Facts Of The Case Are That In The Case Of The Assessee There Was A Survey Operation Conducted U/S.133A Of The Act, Which Was Concluded On 2

For Appellant: Shri Devesh Poddar, AdvFor Respondent: Shri Khubchand T Pandya Sr.DR
Section 133ASection 143(2)Section 147Section 148

IN THE INCOME TAX APPELLATE TRIBUNAL “RANCHI BENCH”, RANCHI BEFORE SHRI SONJOY SARMA, JM & SHRI RATNESH NANDAN SAHAY, AM (THROUGH

Maan Promoters Pvt. Ltd., Ranchi vs. ACIT, C.C.2, Ranchi

Appeal of the assessee is allowed

ITA 178/RAN/2025[17-18]Status: DisposedITAT Ranchi09 Oct 2025

Bench: Shri Sonjoy Sarma, Jm & Shri Ratnesh Nandan Sahay, Am (Through Hybrid Mode) आयकर अपील सं./Ita Nos.176-179/Ran/2025 (निर्धारण वर्ा / Ayrs :2013-14, 2015-16, 2017-18 & 2018-19) Maan Promoters Pvt. Ltd, Vs. Acit, Central Circle-2, 357/A, Professor Colony, Ranchi Karam Toli, Ranchi स्थायी लेखा सं./Pan No. : Aagcm 0643 Q (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Adv. राजस्व की ओर से /Revenue By : Shri Khubchand T Pandya Sr.Dr सुनवाई की तारीख / Date Of Hearing : 28/08/2025 घोषणा की तारीख/Date Of Pronouncement : 09/10/2025 आदेश / O R D E R Per Sonjoy Sarma, Jm : All The Above Captioned Appeals Are Filed By The Assessee Against The Separate Orders Dated 31.03.2025 Passed By Ld.Cit(A), Patna-3, Against Which The Assessee Preferred Appeals Before The Tribunal. 2. Since The Issues Involved In These Appeals Are Common Except The Figures & Assessment Years In Question, Therefore, All The Four Appeals Are Heard Together & Decided By This Common Order. 3. First We Shall Take Up The Appeal Of The Assessee In Ita No.176/Ran/2025 For A.Y.2013-2014. 4. Brief Facts Of The Case Are That In The Case Of The Assessee There Was A Survey Operation Conducted U/S.133A Of The Act, Which Was Concluded On 2

For Appellant: Shri Devesh Poddar, AdvFor Respondent: Shri Khubchand T Pandya Sr.DR
Section 133ASection 143(2)Section 147Section 148

IN THE INCOME TAX APPELLATE TRIBUNAL “RANCHI BENCH”, RANCHI BEFORE SHRI SONJOY SARMA, JM & SHRI RATNESH NANDAN SAHAY, AM (THROUGH

Maan Promoters Pvt. Ltd., Ranchi vs. ACIT, C.C.2, Ranchi

Appeal of the assessee is allowed

ITA 177/RAN/2025[15-16]Status: DisposedITAT Ranchi09 Oct 2025

Bench: Shri Sonjoy Sarma, Jm & Shri Ratnesh Nandan Sahay, Am (Through Hybrid Mode) आयकर अपील सं./Ita Nos.176-179/Ran/2025 (निर्धारण वर्ा / Ayrs :2013-14, 2015-16, 2017-18 & 2018-19) Maan Promoters Pvt. Ltd, Vs. Acit, Central Circle-2, 357/A, Professor Colony, Ranchi Karam Toli, Ranchi स्थायी लेखा सं./Pan No. : Aagcm 0643 Q (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Adv. राजस्व की ओर से /Revenue By : Shri Khubchand T Pandya Sr.Dr सुनवाई की तारीख / Date Of Hearing : 28/08/2025 घोषणा की तारीख/Date Of Pronouncement : 09/10/2025 आदेश / O R D E R Per Sonjoy Sarma, Jm : All The Above Captioned Appeals Are Filed By The Assessee Against The Separate Orders Dated 31.03.2025 Passed By Ld.Cit(A), Patna-3, Against Which The Assessee Preferred Appeals Before The Tribunal. 2. Since The Issues Involved In These Appeals Are Common Except The Figures & Assessment Years In Question, Therefore, All The Four Appeals Are Heard Together & Decided By This Common Order. 3. First We Shall Take Up The Appeal Of The Assessee In Ita No.176/Ran/2025 For A.Y.2013-2014. 4. Brief Facts Of The Case Are That In The Case Of The Assessee There Was A Survey Operation Conducted U/S.133A Of The Act, Which Was Concluded On 2

For Appellant: Shri Devesh Poddar, AdvFor Respondent: Shri Khubchand T Pandya Sr.DR
Section 133ASection 143(2)Section 147Section 148

IN THE INCOME TAX APPELLATE TRIBUNAL “RANCHI BENCH”, RANCHI BEFORE SHRI SONJOY SARMA, JM & SHRI RATNESH NANDAN SAHAY, AM (THROUGH

Maan Promoters Pvt. Ltd., Ranchi vs. ACIT, C.C.2, Ranchi

Appeal of the assessee is allowed

ITA 176/RAN/2025[13-14]Status: DisposedITAT Ranchi09 Oct 2025

Bench: Shri Sonjoy Sarma, Jm & Shri Ratnesh Nandan Sahay, Am (Through Hybrid Mode) आयकर अपील सं./Ita Nos.176-179/Ran/2025 (निर्धारण वर्ा / Ayrs :2013-14, 2015-16, 2017-18 & 2018-19) Maan Promoters Pvt. Ltd, Vs. Acit, Central Circle-2, 357/A, Professor Colony, Ranchi Karam Toli, Ranchi स्थायी लेखा सं./Pan No. : Aagcm 0643 Q (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Adv. राजस्व की ओर से /Revenue By : Shri Khubchand T Pandya Sr.Dr सुनवाई की तारीख / Date Of Hearing : 28/08/2025 घोषणा की तारीख/Date Of Pronouncement : 09/10/2025 आदेश / O R D E R Per Sonjoy Sarma, Jm : All The Above Captioned Appeals Are Filed By The Assessee Against The Separate Orders Dated 31.03.2025 Passed By Ld.Cit(A), Patna-3, Against Which The Assessee Preferred Appeals Before The Tribunal. 2. Since The Issues Involved In These Appeals Are Common Except The Figures & Assessment Years In Question, Therefore, All The Four Appeals Are Heard Together & Decided By This Common Order. 3. First We Shall Take Up The Appeal Of The Assessee In Ita No.176/Ran/2025 For A.Y.2013-2014. 4. Brief Facts Of The Case Are That In The Case Of The Assessee There Was A Survey Operation Conducted U/S.133A Of The Act, Which Was Concluded On 2

For Appellant: Shri Devesh Poddar, AdvFor Respondent: Shri Khubchand T Pandya Sr.DR
Section 133ASection 143(2)Section 147Section 148

IN THE INCOME TAX APPELLATE TRIBUNAL “RANCHI BENCH”, RANCHI BEFORE SHRI SONJOY SARMA, JM & SHRI RATNESH NANDAN SAHAY, AM (THROUGH

Santosh Kumar Sinha, Purnia vs. ACIT, Central Circle-2, Patna

In the result, both the captioned appeals of the assessee are allowed for statistical purposes

ITA 269/PAT/2025[2018-19]Status: DisposedITAT Patna09 Oct 2025AY 2018-19

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishraita Nos.268 & 269/Pat/2025 Assessment Years: 2017-18 & 2018-19 Santosh Kumar Sinha…….………………. ……………..…..........……….Appellant S/O Late Satya Narayan Lal, Carriers Colony, Sakti Nagar, Purnia, Bihar – 854301. [Pan: Awhps7019N] Vs. Acit, Central Circle-2, Patna…………..……. ……........……...…..…..Respondent Appearances By: Shri K. P. Jalan, Ca, Appeared On Behalf Of The Appellant. Shri Rajat Datta, Cit-Dr Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : September 22, 2025 Date Of Pronouncing The Order : October 09, 2025 Order Per Pradip Kumar Choubey: Both The Captioned Appeals Have Been Preferred By The Assessee For The Assessment Years 2017-18 & 2018-19 Against Separate Orders Both Dated 31.03.2025 Of The Commissioner Of Income Tax (Appeals)-3, Patna [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Respectively. Since, The Issues Involved In Both The Appeals Are Common & Relate To The Same Assessee, Therefore, These Appeals Have Been Heard Together & Are Being Disposed Of By This Consolidated Order. Ita No.268/Pat/2025 Is Taken As Lead Case For Narration Of Facts.

Section 132(1)Section 143(2)Section 143(3)Section 153CSection 250

IN THE INCOME TAX APPELLATE TRIBUNAL BENCH-PATNA VIRTUAL HEARING AT KOLKATA Before Shri Pradip Kumar Choubey, Judicial Member and

Santosh Kumar Sinha, Purnia vs. ACIT, Central Circle-2, Patna

In the result, both the captioned appeals of the assessee are allowed for statistical purposes

ITA 268/PAT/2025[2017-18]Status: DisposedITAT Patna09 Oct 2025AY 2017-18

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishraita Nos.268 & 269/Pat/2025 Assessment Years: 2017-18 & 2018-19 Santosh Kumar Sinha…….………………. ……………..…..........……….Appellant S/O Late Satya Narayan Lal, Carriers Colony, Sakti Nagar, Purnia, Bihar – 854301. [Pan: Awhps7019N] Vs. Acit, Central Circle-2, Patna…………..……. ……........……...…..…..Respondent Appearances By: Shri K. P. Jalan, Ca, Appeared On Behalf Of The Appellant. Shri Rajat Datta, Cit-Dr Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : September 22, 2025 Date Of Pronouncing The Order : October 09, 2025 Order Per Pradip Kumar Choubey: Both The Captioned Appeals Have Been Preferred By The Assessee For The Assessment Years 2017-18 & 2018-19 Against Separate Orders Both Dated 31.03.2025 Of The Commissioner Of Income Tax (Appeals)-3, Patna [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Respectively. Since, The Issues Involved In Both The Appeals Are Common & Relate To The Same Assessee, Therefore, These Appeals Have Been Heard Together & Are Being Disposed Of By This Consolidated Order. Ita No.268/Pat/2025 Is Taken As Lead Case For Narration Of Facts.

Section 132(1)Section 143(2)Section 143(3)Section 153CSection 250

IN THE INCOME TAX APPELLATE TRIBUNAL BENCH-PATNA VIRTUAL HEARING AT KOLKATA Before Shri Pradip Kumar Choubey, Judicial Member and