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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)

Shah Hasan, Uttar Pradesh vs. National Faceless Appeal Centre, Delhi

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

ITA 798/DEL/2025[2012-13]Status: DisposedITAT Delhi20 May 2025AY 2012-13

Bench: Shri Vikas Awasthyआअसं.798/िद"ी/2025(िन.व. 2012-13) Shah Hasan, 157, Mushtarak Miranpur, Jansath, Uttar Pradesh 251315 ...... अपीलाथ"/Appellant Pan: Airph-7471-F बनाम Vs. National Faceless Appeal Center, ..... "ितवादी/Respondent Delhi 110001 अपीलाथ" "ारा/ Appellant By : None "ितवादी"ारा/Respondent By : Shri Manoj Kumar, Sr. Dr सुनवाई क" ितिथ/ Date Of Hearing : 20/05/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 20/05/2025 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 19.10.2023, For Assessment Year 2012-13. 2. The Appeal Is Time Barred By 408 Days. The Assessee Has Filed An Application Seeking Condonation Of Delay In Filing Of Appeal Supported By An Affidavit. After Perusing The Application For Condonation Of Delay, I Am Satisfied That Delay In Filing Of Present Appeal Is Un-Intentional & Was For The Reasons Stated In The Application

For Appellant: NoneFor Respondent: Shri Manoj Kumar, Sr. DR
Section 142(1)Section 143(2)Section 147Section 148Section 68

आयकर अपीलीय अिधकरण िद"ी पीठ “एस एम सी”, िद"ी "ी िवकास अव"थी, "ाियक सद" IN THE INCOME TAX APPELLATE TRIBUNAL

Bhupesh Ravinder Datt Sharma, Australia vs. ITO, Ward- 2(85), Delhi

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

ITA 1306/DEL/2025[2016-17]Status: DisposedITAT Delhi20 May 2025AY 2016-17

Bench: Shri Vikas Awasthyआअसं.1306/िद"ी/2025(िन.व. 2016-17) Bhupesh Ravinder Datt Sharma, 16A, Fisher Street, Victoria, Australia 314500 ...... अपीलाथ"/Appellant Pan: Augps-4400-A बनाम Vs. Income Tax Officer, Ward-28(5), ..... "ितवादी/Respondent Civic Centre, Minto Road, New Delhi 110002 अपीलाथ" "ारा/ Appellant By : None "ितवादी"ारा/Respondent By : Shri Manoj Kumar, Sr. Dr सुनवाई क" ितिथ/ Date Of Hearing : 20/05/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 20/05/2025 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (Hereinafter Referred To As 'The Cit(A)') Dated 19.12.2024, For Assessment Year 2016-17. 2. The Brief Facts Of The Case As Emanating From Records Are: The Assessee Filed Return Of Income U/S. 139 Of The Income Tax Act,1961(Hereinafter Referred To As ‘The Act’) For Impugned Assessment Year Declaring Total Income Of Rs.8,11,370/-. The Return Of The Assessee Was Selected For Limited Scrutiny, Notice U/S. 143(2) Of The Act Dated 14.07.2017 Was Issued To The Assessee. Despite Service Of Aforesaid Notice, The Assessee Failed To Respond To The Same. The Assessing Officer (Ao)

For Appellant: NoneFor Respondent: Shri Manoj Kumar, Sr. DR
Section 139Section 143(2)Section 144Section 5Section 68

आयकर अपीलीय अिधकरण िद"ी पीठ “एस एम सी”, िद"ी "ी िवकास अव"थी, "ाियक सद" IN THE INCOME TAX APPELLATE TRIBUNAL

Lahanda Gomarda Samabay Krishi Unnayan Samity Ltd., Uttar Dinajpur vs. ITO Ward-2(4), Raiganj

In the result, the appeal of the assessee is allowed

ITA 131/KOL/2025[2017-18]Status: DisposedITAT Kolkata19 May 2025AY 2017-18

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm Lahanda Gomarda Samabay Income Tax Officer, Krishi Unnayan Samity Ltd. Ward 2(4), Maharaja Hat, Lahanda, It Office, Sbi Building, Vs. Dist. Uttar Dinajpur, Karnojhora, Raiganj, West West Bengal 733129 Dinajpur, West Bengal-733134 (Appellant) (Respondent) Pan No. Aaaal5359A Assessee By : Shri Soumitra Choudhury & Shri Pranabesh Sarkar, Ars Revenue By : Shri Kapil Monda, Dr Date Of Hearing: 15.05.2025 Date Of Pronouncement : 19.05.2025

For Appellant: Shri Soumitra Choudhury &For Respondent: Shri Kapil Monda, DR
Section 143(2)

225/157/2017/ITA-II Dated 23.06.2017. The said notice is extracted below for the sake of ready reference:- “आमकरअधिनियम 1961 कीिारा 143(2) केअिीििोटिस Notice under section 143(2) of the Income-tax Act, 1961 संवीक्षा (कंप्यूिरआिाररतसंवीक्षाचयि Scrutiny (Computer Alded Scrutiny Selection) महोदय/महोदया/ भेससस, Sir/Madam/ M/s, आपकोसूधचतककयाजाताहैककनििासरणवर्स केपावतीसंख्या 2017-18 269322761301017 केअिुसारआपकेद्वाराटदिांक

Meditation Properties Pvt Ltd, New Delhi vs. ITO Ward-16(3), New Delhi

In the result, impugned order is set aside and appeal of the assessee is allowed

ITA 9394/DEL/2019[2015-16]Status: DisposedITAT Delhi19 May 2025AY 2015-16

Bench: Shri Vikas Awasthyआअसं.9394/िद"ी/2019(िन.व. 2015-16) Meditation Properties P. Ltd., Flat No. 10, C-1/2, Model Town, New Delhi 110009 ...... अपीलाथ"/Appellant Pan: Aaacm-1194-N बनाम Vs. Assistant Commissioner Of Income Tax, Appeal-6, Laxmi Nagar, District Centre, ..... "ितवादी/Respondent New Delhi 110092 अपीलाथ" "ारा/ Appellant By : Shri Parveen Kumar, Executive Employee "ितवादी"ारा/Respondent By : Shri Manoj Kumar, Sr. Dr सुनवाई क" ितिथ/ Date Of Hearing : 19/05/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 19/05/2025 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-6, Delhi (Hereinafter Referred To As 'The Cit(A)') Dated 27.09.2019, For Assessment Year 2015-16. 2. Shri Parveen Kumar, Appearing On Behalf Of The Assessee Submits That The Short Issue In Appeal Is That The Case Of Assessee Was Selected For Limited Scrutiny For The Following Reasons: “(I) There Is A Large Difference In The Opening Stock Of The Current Year & The Closing Stock Of Previous Year In P&L Account As Per Return Of Income; &

For Appellant: Shri Parveen Kumar, Executive EmployeeFor Respondent: Shri Manoj Kumar, Sr. DR
Section 143(2)

आयकर अपीलीय अिधकरण िद"ी पीठ “एस एम सी”, िद"ी "ी िवकास अव"थी, "ाियक सद" IN THE INCOME TAX APPELLATE TRIBUNAL