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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)

K.K.Chinnaputhur Paccs, Tiruppur vs. ITO, Ward-2(4), Tiruppur

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 829/CHNY/2025[2016-17]Status: DisposedITAT Chennai30 Jun 2025AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. Nos.828 & 829/Chny/2025 िनधा"रण वष"/Assessment Years: 2015-16 & 2016-17 K.K. Chinnaputhur Primary Agricultural Vs. The Income Tax Officer, Co-Operative Credit Society, 52/37A, Ward 2(4), Reddipalayam, Chinnapudhur Post, Tiruppur. Dharapuram, Tiruppur 638 656. [Pan:Aabak3665K] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Sridhar, Advocate (Erode) ""थ" की ओर से/Respondent By : Ms. R. Anita, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 04.06.2025 घोषणा की तारीख /Date Of Pronouncement : 30.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals Filed By The Assessee Are Directed Against Separate Orders Dated 29.08.2024 & 18.02.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Years 20015-16 & 2016-17 Respectively.

For Appellant: Shri S. Sridhar, Advocate (Erode)For Respondent: Ms. R. Anita, Addl. CIT
Section 142(1)Section 143(2)Section 147Section 148Section 3Section 69ASection 80PSection 80P(2)

response to notice under section 148 of the Act and thus, the Assessing Officer held the return is invalid and thereby, notice under section 143(2) of the Act could not be generated. Thereafter, the Assessing Officer issued notice under section 142(1) of the Act and in response

K.K. Chinnaputhur Paccs, Tiruppur vs. ITO, Ward-2(4), Tiruppur

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 828/CHNY/2025[2015-16]Status: DisposedITAT Chennai30 Jun 2025AY 2015-16

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. Nos.828 & 829/Chny/2025 िनधा"रण वष"/Assessment Years: 2015-16 & 2016-17 K.K. Chinnaputhur Primary Agricultural Vs. The Income Tax Officer, Co-Operative Credit Society, 52/37A, Ward 2(4), Reddipalayam, Chinnapudhur Post, Tiruppur. Dharapuram, Tiruppur 638 656. [Pan:Aabak3665K] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Sridhar, Advocate (Erode) ""थ" की ओर से/Respondent By : Ms. R. Anita, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 04.06.2025 घोषणा की तारीख /Date Of Pronouncement : 30.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals Filed By The Assessee Are Directed Against Separate Orders Dated 29.08.2024 & 18.02.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Years 20015-16 & 2016-17 Respectively.

For Appellant: Shri S. Sridhar, Advocate (Erode)For Respondent: Ms. R. Anita, Addl. CIT
Section 142(1)Section 143(2)Section 147Section 148Section 3Section 69ASection 80PSection 80P(2)

response to notice under section 148 of the Act and thus, the Assessing Officer held the return is invalid and thereby, notice under section 143(2) of the Act could not be generated. Thereafter, the Assessing Officer issued notice under section 142(1) of the Act and in response

Antony Sunil, Chennai vs. ITO, Ncw-1(7), Chennai

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

ITA 815/CHNY/2025[2017-18]Status: DisposedITAT Chennai30 Jun 2025AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.815/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 Antony Sunil, Vs. The Income Tax Officer, No. 59, 11Th Trust Cross Street, Non Corporate Ward 1(7), Mandavelipakkam, Chennai 600 028. Chennai 600 034. [Pan:Bxbps7987P] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Anandd Babunath, F.C.A. ""थ" की ओर से/Respondent By : Ms. R. Anita, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 04.06.2025 घोषणा की तारीख /Date Of Pronouncement : 30.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 23.11.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2017-18. 2. We Find That This Appeal Is Filed With A Delay Of 415 Days. The Assessee Filed An Affidavit For Condonation Of Delay Stating The Reasons. Upon Hearing Both The Parties & On Examination Of The Said Affidavit, We Find The Reasons Stated By The Assessee Are Bonafide, Which Really

For Appellant: Shri Anandd Babunath, F.C.AFor Respondent: Ms. R. Anita, Addl. CIT
Section 142(1)Section 143(2)Section 143(3)Section 44ASection 50CSection 55ASection 56(2)Section 69

admitting total income of ₹.5,50,830/- and the case was selected for complete scrutiny under CASS. Note under section 143(2) of the Income Tax Act, 1961 [“Act” in short] dated 27.09.2018 and notices under section 142(1) of the Act dated 23.01.2019 & 23.10.2019 were issued on the assessee

Perumal Pillai Muthiah Pillai Sankaranarayanan, Srivilliputtur vs. Assistant Commissioner of Income Tax, Circle-1, Virudhunagar, Income Tax Office

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

ITA 478/CHNY/2025[2017-2018]Status: DisposedITAT Chennai30 Jun 2025AY 2017-2018

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.478/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 Perumal Pillai Muthiah Pillai Vs. The Assistant Commissioner Of Sankaranarayanan, No. 1A, Income Tax, Krishnankoil, Vpm Nagar, Circle – 1, Srivilliputtur, Virudhunagar District, Virudhunagar. Tamil Nadu 626 190. [Pan:Avkps6163K] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T. Vasudevan, Advocate ""थ" की ओर से/Respondent By : Ms. R. Anita, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 05.06.2025 घोषणा की तारीख /Date Of Pronouncement : 30.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 14.03.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2017-18. 2. We Find That This Appeal Is Filed With A Delay Of 628 Days. The Assessee Filed An Affidavit For Condonation Of Delay Stating The Reasons. Upon Hearing Both The Parties & On Examination Of The Said Affidavit, We

For Appellant: Shri T. Vasudevan, AdvocateFor Respondent: Ms. R. Anita, Addl. CIT
Section 142(1)Section 143(2)Section 143(3)Section 68

admitting total income of ₹.17,51,030/- and the case was selected for complete scrutiny under CASS. Note under section 143(2) of the Income Tax Act, 1961 [“Act” in short] dated 30.08.2018 and notices under section 142(1) of the Act dated 03.12.2019 & 16.12.2019 were served on the assessee

Dk 140 Uthangarai Pueshes Teachers & Emp. Co-Op Thrift & Credit Scoiety Ltd., Krishnagiri vs. ITO, Ward-1, Krishnagiri

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

ITA 1227/CHNY/2025[2020-21]Status: DisposedITAT Chennai30 Jun 2025AY 2020-21

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.1227/Chny/2025 िनधा"रण वष"/Assessment Year: 2020-21 Dk140 Uthangarai Pueshes Teachers Vs. The Income Tax Officer & Emp. Co-Op. Thrift & Credit Ward 1, Society Limited, 140, Uthangarai, Krishnagiri. Krishnagiri-635 001. [Pan:Aagad3195A] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T.S. Lakshmi Venkataraman, F.C.A. ""थ" की ओर से/Respondent By : Shri Vijay Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 18.06.2025 घोषणा की तारीख /Date Of Pronouncement : 30.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 24.02.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2020-21. 2. The Assessee Raised 6 Grounds Of Appeal Amongst Which, The Only Issue Emanates For Our Consideration As To Whether The Ld. Cit(A)

For Appellant: Shri T.S. Lakshmi Venkataraman, F.C.AFor Respondent: Shri Vijay Kumar, JCIT
Section 253(6)Section 44ASection 80P

wanton. He vehemently argued that the assessee 5 I.T.A. No.1227/Chny/25 society is located in remote place and most of the statutory notices under section 143(2) and 142(1) of the Act were issued during nation- wide lockdown for Covid-19 pandemic and due to lack administrative assistance, the assessee