← All Phrases

“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)

The Citizen Co-Op-Society Limited, Hyderabad vs. DCIT., Circle-9(1), Hyderabad

In the result, appeal filed by the assessee is allowed

ITA 388/HYD/2025[2020-21]Status: DisposedITAT Hyderabad30 Jul 2025AY 2020-21

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita No.388/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2020-21) The Citizen Cooperative Vs. Dy.Cit Society Limited, Hyderabad Circle 9 (1) Pan:Aaaat3952F Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Ravi Bharadwaj, Ca राज" व "ारा/Revenue By:: Shri Narender Kumar Naik, Cit (Dr) सुनवाई की तारीख/Date Of Hearing: 07/07/2025 घोषणा की तारीख/Pronouncement: 30/07/2025 आदेश/Order Per Vijay Pal Raothis Appeal Filed By The Assessee Is Directed Against The Revision Order Dated 13/02/2025 Of The Learned Pr. Cit Passed U/S 263 Of The Act For The A.Y.2020-21. 2. The Assessee Has Raised The Following Grounds Of Appeal: “1. The Order Passed By The Learned Principal Commissioner Of Income Tax (Pcit) - Iv U/S 263 Of The Act Is Erroneous Both In Law & Facts Of The Case. 2. The Order Passed By The Learned Principal Commissioner Of Income Tax (Pcit) U/S 263 Of The Act Is Bad In Law & Need To Be Quashed.

For Appellant: Shri Ravi Bharadwaj, CAFor Respondent: : Shri Narender Kumar Naik, CIT (DR)
Section 142(1)Section 143(3)Section 263Section 80P

ITA No 388 of 2025 Citizen Cooperative Society Ltd Hyderabad आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME

Bhumika Patel, Kolkata vs. ITO Ward 29(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 1150/KOL/2025[2010-11]Status: DisposedITAT Kolkata30 Jul 2025AY 2010-11

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.1150/Kol/2025 Assessment Year: 2010-11 Bhumika Patel……………..……...……..…………………....Appellant 6, Burdwan Road, Block A Flat No.-4A/B, Konark Garden, Kol-27. [Pan: Alnpp8896P] Vs. Ito, Ward-29(1), Kolkata…………………..………………….…..... Respondent Appearances By: Shri Akshay Rinsia, Ar & T N Jaiswal, Ar, Appeared On Behalf Of The Appellant. Shri Kallol Mistry, Jcit, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : July 29, 2025 Date Of Pronouncing The Order : July 30, 2025 आदेश / Order Per Sonjoy Sarma: This Appeal By The Assessee Is Directed Against The Order Dated 17.03.2025 Passed By The Nfac [In Short Cit(A)] Under Section 250 Of The Income-Tax Act, 1961. 2. Brief Facts Are That The Case Of The Assessee Was Reopened Under Section 147 Of The Income-Tax Act, 1961, On The Basis Of Information Received From The Adit (Investigation), Rajkot. It Was Reported That M/S. Bhoomidev Credit Corporation Ltd. Was Engaged In Providing Accommodation Entries & The Assessee Was Identified As One Of The Beneficiaries. As Per The Investigation Findings That, A Cash Amount Of ₹75 Lakhs Was Deposited In The Books Of M/S. Bhoomidev Credit Corporation Ltd. & An Amount Of ₹66,14,712 Appeared As An Outstanding Loan In Its Balance Sheet In The Name Of The Assessee. Based On This Information, The Ao Recorded Reasons To Believe That

Section 147Section 148Section 250Section 68

No.1150/Kol/2025 Bhumika Patel income chargeable to tax had escaped assessment and, after obtaining due approval, issued notice under Section 148. Subsequent notices under Sections 143(2) and 142(1) were also issued. In response, the assessee submitted computation of income, profit and loss account, balance sheet, contract notes, and bank

Thottiapatti Muthusamy Mohan, Namakkal vs. The Income Tax Officer, Circle-1, Namakkal

In the result, the appeal filed by the assessee is partly allowed

ITA 1327/CHNY/2025[2016-17]Status: DisposedITAT Chennai30 Jul 2025AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.1327/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 Thottiapatti Muthusamy Mohan, Vs. The Income Tax Officer, 629, Salem Road, Circle 1, Namakkal 637 001. Namakkal. [Pan:Aldpm2174M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T.S. Lakshmi Venkataraman, F.C.A. ""थ" की ओर से/Respondent By : Ms. V. Supraja, Addl.Cit सुनवाई की तारीख/ Date Of Hearing : 16.07.2025 घोषणा की तारीख /Date Of Pronouncement : 30.07.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 05.03.2025 Passed By The Addl/Jcit(A)-13, Mumbai For The Assessment Year 2016-17. 2. The Assessee Raised 6 Grounds Of Appeal Amongst Which, The Only Issue Emanates For Our Consideration As To Whether The Ld. Cit(A) Is Justified In Confirming The Addition Made By The Assessing Officer By Passing Exparte Order In The Facts & Circumstances Of The Case.

For Appellant: Shri T.S. Lakshmi Venkataraman, F.C.AFor Respondent: Ms. V. Supraja, Addl.CIT
Section 143(1)Section 143(2)Section 194CSection 253(6)

194J (as per 26AS) are more than the receipts shown in ITR]. Accordingly, the Assessing Officer issued 4 I.T.A. No.1327/Chny/25 statutory notices under section 143(2), 142(1), 142(1) r.w.s. 129 as well as 142(1) r.w.s. 144 of the Act. However, there was no compliance from the assessee

Krishnavel Umamaheswari, Madurai vs. ACIT, Ncc-1, Madurai

In the result, the appeal filed by the assessee is dismissed

ITA 1299/CHNY/2025[2013-14]Status: DisposedITAT Chennai30 Jul 2025AY 2013-14

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.1299/Chny/2025 िनधा"रण वष"/Assessment Year: 2013-14 Krishnavel Umamaheswari, Vs. The Assistant Commissioner Of 10E, Nallamadan Koil Lane, Income Tax, North Masi Street, Madurai 625 001. Non Corporate Circle 1, Madurai. [Pan:Aaopu8528K] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Ms. V. Supraja, Addl.Cit सुनवाई की तारीख/ Date Of Hearing : 16.07.2025 घोषणा की तारीख /Date Of Pronouncement : 30.07.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 05.03.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2013-14. 2. The Assessee Raised 2 Grounds Of Appeal Amongst Which, The Only Issue Emanates For Our Consideration As To Whether The Ld. Cit(A)

For Appellant: NoneFor Respondent: Ms. V. Supraja, Addl.CIT
Section 139Section 143(2)Section 147Section 148Section 194DSection 194H

above notice, the assessee filed income tax return on 29.04.2021 declaring total income of ₹.14,46,980/-. Against statutory notices under section 143(2) and 142(1) of the Act, the assessee filed requisite details/documents/information as called for. The Assessing Officer examined the details furnished by the assessee and assessed