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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)

S M Associates, Taloja vs. Income Tax Officer, Panvel

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

ITA 1748/PUN/2025[2018-19]Status: DisposedITAT Pune09 Oct 2025AY 2018-19

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1748/Pun/2025 िनधा"रण वष" / Assessment Year : 2018-19 S. M. Associates, Vs. Ito, National E- Shop No.6, S.M. Plaza, Assessment Centre, Sector- 23, Taloja, Delhi. Raigad- 410208. Pan : Adjfs7283H Appellant Respondent Assessee By : Shri Shridhar Achari Revenue By : Shri Bharat Andhale Date Of Hearing : 07.10.2025 Date Of Pronouncement : 09.10.2025 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 18.06.2025 Passed By Ld. Cit(A)/Nfac For The Assessment Year 2018-19. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1. The A.O. Has Erred In Law & On Facts In Making Additions To Gross Total Income By Rs.3,02,00,000/- Which Capital Contribution By Partners To The Partnership Firm. 2. The A.O. Has Erred In Law & On Facts In Initiating Penalty U/S.271(1)(C) & U/S.271Aac(1). 3. The Order Appealed Against Is Illegal, Invalid & Void-Ab- Initio.”

For Appellant: Shri Shridhar AchariFor Respondent: Shri Bharat Andhale
Section 143(2)Section 143(3)Section 271(1)(c)Section 271ASection 68

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

ITO Ward 15(3)(1), Mumbai, Aayakar Bhawan vs. Suhasit Star Trading Private Limited, Mumbai Maharashtra

ITA 4771/MUM/2023[2017]Status: DisposedITAT Mumbai09 Oct 2025

Bench: Shri Amit Shukla & Shri Prabhash Shankarsuhasit Star Trading Pvt. V/S. Income Tax Officer, Ward – Ltd. बनाम 15(3)(4), Room No. 15B, 01, Laura Building No. 13/21, Ground Floor, Aayakar 1St Dhobi Talao Lane, Mumbai– Bhavan, M.K. Road, 400002, Maharashtra Mumbai – 400020, Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aapcs3728K Appellant/अपीलाथी .. Respondent/प्रतिवादी Income Tax Officer, Ward – V/S. Suhasit Star Trading Pvt. 15(3)(4), Room No. 456, 4Th बनाम Ltd. Floor, Aayakar Bhavan, Office No. 312, Sharda M.K. Road, Mumbai – Chambers No. 1, Keshavji N, 400020, Maharashtra Bhat Bazar, Masjid Bunder, Mumbai–400009, Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aapcs3728K Appellant/अपीलार्थी .. Respondent/प्रतिवादी Appellant By : Shri Neeraj Mangla,Ar (Virtually Appear) Respondent By : Ms. Kavita Kaushik, (Sr. Dr) Date Of Hearing 28.08.2025 Date Of Pronouncement 09.10.2025 आदेश / O R D E R Per Prabhash Shankar [A.M.] :- The Above Captioned Appeal In Ita 4623/Mum/2023 Is Preferred By The Assessee & Ita 4771/Mum/2023 Is Cross Appeal

For Appellant: Shri Neeraj Mangla,AR (Virtually appear)For Respondent: Ms. Kavita Kaushik, (Sr. DR)
Section 143(1)Section 143(2)Section 143(3)Section 68

IN THE INCOME-TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER

Kasiraj Rengappa, Tamilnadu vs. ITO, Ward Int. Tax 1(1)(1), Delhi

In the result, the appeal of the assessee is allowed

ITA 414/DEL/2022[2017-18]Status: DisposedITAT Delhi09 Oct 2025AY 2017-18

Bench: Shri Vikas Awasthy & Shri Manish Agarwal[Assessment Year : 2017-18] Kasiraj Rengappa Vs Ito, 6313, Clover Hill Drive, Ward-1(1)(1) San Jose Foreign, International Taxation, United States Of America Or Civic Centre, Minto Road, [Indian Address] - 3/226, New Delhi-110002. Navaneethkrishnapuram Sevlkulam, Tirunelveli, Tamil Nadu-627754. Pan-Brjpr2094A Appellant Respondent Appellant By Shri T.Vasudevan, Adv. (Through Vc) Respondent By Shri Vikram Singh Sharma, Sr.Dr Date Of Hearing 09.10.2025 Date Of Pronouncement 09.10.2025 Order Per Manish Agarwal, Am : The Present Appeal Is Filed By The Assessee Against The Order Dated 29.12.2021 By Ld. Commissioner Of Income Tax (A), National Faceless Appeal Centre (“Nfac”), Delhi-42 [“Ld. Cit(A)”] In Appeal No. Cit(A), Delhi-42/10502/2019-20 Passed U/S 250 Of The Income Tax Act, 1961 [“The Act”] Arising From The Assessment Order Dated 26.12.2019 Passed U/S 143(3) Of The Act Pertaining To Assessment Year 2017-18. 2. Brief Facts Of The Case Are That Assessee Is Nri & Earned Income From Interest Only During The Year & Filed His Return Of Income On 17.03.2018, Declaring Total Income Of Inr 85,320/-. The Case Of The Assessee Was Selected For Scrutiny By Issue Of Notice U/S 143(2) Of The Acton 24.09.2018. Thereafter Notices Were Issued U/S 142(1) In Response To Which Assessee Filed Reply From Time To Time. The Ao Observed That Assessee Deposited Cash In Sbn During Demonetization Period From 09.11.2016 To 30.12.2016 Into His Bank Account With State Bank Of India, Nro Account No.33350651335 Of Inr 22,50,000/-. After Considering The Submission Filed, Ao Passed The Order On 26.12.2019 U/S 143(3) Of The Act Wherein Total Income Of The Assessee Was Assessed At Inr 23,35,320/-.

Section 142(1)Section 143(2)Section 143(3)Section 250Section 250(6)

ITA No.414/Del/2022 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “D” BENCH: NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI

DCIT, Circle - 3(1), Visakhapatnam vs. Snf India Private Limited, Visakhapatnam

ITA 210/VIZ/2025[2014-15]Status: DisposedITAT Visakhapatnam08 Oct 2025AY 2014-15

Bench: Shri Ravish Sood, Hon'Ble & Shri S Balakrishnan, Hon'Bleआयकर अपीलसं./I.T.A.No.204/Viz/2025 (निर्धारणवर्ष/ Assessment Year:2016-17) M/S. Snf (India) Private Limited 19 Jnpc, Ramky Pharmacity Paravada, Visakhapatnam – 531021 Andhra Pradesh [Pan:Aaacp4070A] Vs. Dcit - Circle – 3(1) Income Tax Office Infinity Towers, Sankarmat Road Visakhapatnam – 530016 Andhra Pradesh आयकर अपीलसं./I.T.A.Nos.209 & 210/Viz/2025 (निर्धारणवर्ष/ Assessment Years:2016-17 & 2014-15) Dcit - Circle – 3(1) 35,50-92-35, Sankaramatam Road Opposite Reliance Fresh, Beside Reliance Fresh, Nearby Main Road Madhuranagar, Dwarakanagar Visakhapatnam – 530016 Vs. M/S. Snf (India) Private Limited Plot No. 19 Ponnuru Village, Parawada Mandal Visakhapatnam – 531021 Andhra Pradesh [Pan:Aaacp4070A] करदाता का प्रतिनिधित्व/ Assessee Represented By राजस्व का प्रतिनिधित्व/ Department Represented By सुनवाई समाप्त होने की तिथि/ Date Of Conclusion Of Hearing घोषणा की तारीख/Date Of Pronouncement Shri Kanchan Kaushal, Ca Shri Badicala Yadagiri, Cit(Dr) 01.09.2025 08.10.2025

Section 142(1)Section 143(2)Section 92C

vide revised return dated Page. No 2 29.03.2018. Subsequently, the case was selected for complete scrutiny under CASS and notice under section 143(2) of Income Tax Act, 1961 (in short 'Act') was issued on 23.08.2018. Thereafter, notice under section 142(1) of the Act was issued

DCIT, Circle - 3(1), Visakhapatnam vs. Snf India Private Limited, Visakhapatnam

ITA 209/VIZ/2025[2016-17]Status: DisposedITAT Visakhapatnam08 Oct 2025AY 2016-17

Bench: Shri Ravish Sood, Hon'Ble & Shri S Balakrishnan, Hon'Bleआयकर अपीलसं./I.T.A.No.204/Viz/2025 (निर्धारणवर्ष/ Assessment Year:2016-17) M/S. Snf (India) Private Limited 19 Jnpc, Ramky Pharmacity Paravada, Visakhapatnam – 531021 Andhra Pradesh [Pan:Aaacp4070A] Vs. Dcit - Circle – 3(1) Income Tax Office Infinity Towers, Sankarmat Road Visakhapatnam – 530016 Andhra Pradesh आयकर अपीलसं./I.T.A.Nos.209 & 210/Viz/2025 (निर्धारणवर्ष/ Assessment Years:2016-17 & 2014-15) Dcit - Circle – 3(1) 35,50-92-35, Sankaramatam Road Opposite Reliance Fresh, Beside Reliance Fresh, Nearby Main Road Madhuranagar, Dwarakanagar Visakhapatnam – 530016 Vs. M/S. Snf (India) Private Limited Plot No. 19 Ponnuru Village, Parawada Mandal Visakhapatnam – 531021 Andhra Pradesh [Pan:Aaacp4070A] करदाता का प्रतिनिधित्व/ Assessee Represented By राजस्व का प्रतिनिधित्व/ Department Represented By सुनवाई समाप्त होने की तिथि/ Date Of Conclusion Of Hearing घोषणा की तारीख/Date Of Pronouncement Shri Kanchan Kaushal, Ca Shri Badicala Yadagiri, Cit(Dr) 01.09.2025 08.10.2025

Section 142(1)Section 143(2)Section 92C

vide revised return dated Page. No 2 29.03.2018. Subsequently, the case was selected for complete scrutiny under CASS and notice under section 143(2) of Income Tax Act, 1961 (in short 'Act') was issued on 23.08.2018. Thereafter, notice under section 142(1) of the Act was issued