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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)

Gurkartar Singh S/O Tarsem Singh, Patiala vs. Income Tax Officer, Ward Nabha

In the result, Assessee’s appeal is allowed

ITA 1002/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh28 May 2025AY 2018-19

Bench: Shri Laliet Kumar & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 1002/Chd/2024 "नधा"रण वष" / Assessment Year : 2018-19 Gurkartar Singh, Ito, बनाम S/O Tarsem Singh, National E- Dharoki, Thuhi Assessment Vs. Nabha, Patiala 147201 Centre, Nabha "थायी लेखा सं./Pan No: Ifyps9189K अपीलाथ"/Appellant ""यथ"/Respondent ( Hybrid Hearing ) "नधा"रती क" ओर से/Assessee By : Ms. Anjali Bansal, Advocate राज"व क" ओर से/ Revenue By : Sh. Vivek Vardhan, Addl. Cit, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 10.03.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 28.05.2025 आदेश/Order Per Krinwant Sahay, Am : Appeal In This Case Has Been Filed By The Assessee Against The Order Dated 27.08.2024 Of Ld. Commissioner Of Income Tax(Appeals), National Faceless Appeal Centre, Delhi For A.Y. 2018-19. 2. Grounds Of Appeal Are As Under: -

For Appellant: Ms. Anjali Bansal, AdvocateFor Respondent: Sh. Vivek Vardhan, Addl. CIT, Sr.DR
Section 10(1)Section 115BSection 142(1)Section 143(2)Section 69A

आयकर अपील"य अ"धकरण, च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL CHANDIGARH BENCH, ‘B’, CHANDIGARH

Ashish Bhalwar, U.P vs. ITO, !(4), Amroha

In the result, appeal of the assessee is allowed for statistical purpose

ITA 526/DEL/2024[2017-18]Status: DisposedITAT Delhi28 May 2025AY 2017-18

Bench: Shri Vikas Awasthy & Shri Avdhesh Kumar Mishraआअसं.526/िद"ी/2024(िन.व. 2017-18) Ashish Bhalwar, 145, Kali Pagri, Bhajanpuri, Amroha, Uttar Pradesh 244221 ...... अपीलाथ"/Appellant Pan: Ahjpb-3821-C बनाम Vs. Income Tax Officer, Ward 1(4), ..... "ितवादी/Respondent Amroha, Uttar Pradesh Assessee By : Shri Mayank Gupta, Chartered Accountant Department By : Shri Ashish Tripathi, Sr. Dr सुनवाई क" ितिथ/ Date Of Hearing : 03.03.2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 03.03.2025 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against An Ex-Parte Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (Hereinafter Referred To As 'The Cit(A)') Dated 10.11.2023, For Assessment Year 2017-18. 2. Shri Mayank Gupta, Appearing On Behalf Of The Assessee Submits That The Assessee Is An Agriculturist & Is Also Engaged In The Business. The Assessing Officer (Ao) Selected The Case Of Assessee For Complete Scrutiny Through Cass, Notice U/S. 143(2) Of The Income Tax Act,1961(Hereinafter Referred To As ‘The Act’)

For Appellant: Shri Mayank Gupta, Chartered AccountantFor Respondent: Shri Ashish Tripathi, Sr. DR
Section 143(2)Section 144

आयकर अपीलीय अिधकरण िद"ी पीठ “ए”, िद"ी "ी िवकास अव"थी, "ाियक सद" एवं "ी अवधेश कुमार िम"ा, लेखाकार सद" के सम