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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)

Assistant Commissioner of Income Tax, Central Circle - 4(1), Kolkata vs. Sendoz Commercials Private Limited, Kolkata

The appeal of the revenue is hereby dismissed

ITA 28/KOL/2025[2017]Status: DisposedITAT Kolkata30 Apr 2025

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.28/Kol/2025 Assessment Year: 2017-18 Acit, Central Circle-4(1), Kolkata ………………………………….…..……Appellant Vs. Sendoz Commercials Pvt. Ltd…………..……...........……........……...…..…..Respondent 644, Marshall House, 25, Strand Road, Kol-1. [Pan: Aagcs5174E] C.O. No.12/Kol/2025 (Arising Out Of I.T.A. No.28/Kol/2025) Assessment Year: 2017-18 Sendoz Commercials Pvt. Ltd …………..………….………………..….…..Cross-Objector 644, Marshall House, 25, Strand Road, Kol-1. [Pan: Aagcs5174E] Vs. Acit, Central Circle-4(1), Kolkata.............................……........……...…..…..Respondent Appearances By: Shri A. K. Tulsyan, Fca & Deepak Mudhra, Aca, Appeared On Behalf Of The Assessee. Shri Prabhakar Prakash Ranjan, Sr. Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : April 30, 2025 Date Of Pronouncing The Order : April 30, 2025 Order Per Sonjoy Sarma: The Revenue Has Filed An Appeal & The Assessee Has Filed The Corresponding Cross-Objection Against The Same Order Dated 27.08.2024 By The Commissioner Of Income Tax (Appeals)-27, Kolkata [Hereinafter Referred To As The ‘Cit(A)’] Relating To Assessment Year 2017-18. 2. At The Outset, The Registry Has Informed That There Is A Delay Of 37 Days In Filing The Present Appeal. The Revenue Filed An Application For Condonation Of Delay Stating Reasons For Such Delay. After Considering The Application, We Condone The Delay In Filing The Appeal & Adjudicate The Appeal On Merits Of The Case.

Section 115BSection 133(6)Section 143(2)Section 143(3)Section 148Section 69C

आयकर अपील"य अ"धकरण, कोलकाता पीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH KOLKATA Before Shri Sonjoy

M/S. Philips Electronics Nederland B.V., Kolkata vs. A.C.I.T.(International Taxation), Circle - 2(1), Kolkata

In the result, appeal of the assessee is allowed

ITA 134/KOL/2023[2020-2021]Status: DisposedITAT Kolkata30 Apr 2025AY 2020-2021

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarmaआयकर अपील सं/Ita No.134/Kol/2023 (नििाारण वर्ा / Assessment Year : 2020-2021) M/S Philips Electronics Vs Acit(International Taxation), Nederland B.V. Circle-2(1), Kolkata C/O Deloitte Haskins & Sells Llp Bengal Intelligent Park, Building Omega, 13Th& 14Th Floor, Block- Ep & Gp, Sector-V, Salt Lake Electronic Complex, Kolkata- 700091 Pan No. :Aafcp4361F (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) नििााररतीकीओरसे /Assessee By : Shri Ketan Ved, Ar राजस्वकीओरसे /Revenue By : Shri Guru Bhashyam, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 06/02/2025 घोषणा की तारीख/Date Of Pronouncement : 30/04/2025 आदेश / O R D E R Per Rajesh Kumar, Am: This Is An Appeal Filed By The Assessee Against The Order Dated 31.12.2022, Passed By The Acit, Circle-2(1), It, Kolkata Giving Effect To The Direction Given By The Dispute Resolution Panel-2, New Delhi(In Short The ‘Drp’), Dated 04.11.2022, Thereby Finalizing The Assessment Order In Accordance With The Provisions Of Section 144C(13) R.W.S. 143(3) Of The Act. 2. At The Outset, Ld. Ar Drew Our Attention To The Additional Ground Filed By The Assessee & Submitted That The Appeal Of The Assessee May Be Decided On The Following Additional Grounds Taken By The Assessee :-

For Appellant: Shri Ketan Ved, ARFor Respondent: Shri Guru Bhashyam, CIT-DR
Section 142(1)Section 143(2)Section 143(3)Section 144CSection 144C(13)Section 156Section 90(2)

chargeable to tax at special rate as per the DTAA). The Assessee's case was selected for scrutiny through CASS. Accordingly, notice under Section 143(2) of the Income Tax Act 1961 (herein after referred to as I.T Act 1961/ the Act) was issued and served on the Assessee

Arumugam Sivasankaran, Cuddalore vs. ITO, Ward-4, Cuddaore

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

ITA 553/CHNY/2025[2017-18]Status: DisposedITAT Chennai30 Apr 2025AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.553/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 Arumugam Sivasankaran, Vs. The Income Tax Officer, No. 160, National Agencies Ward 4, Main Road, Vasistapuram, Tittagudi, Cuddalore. Cuddalore 606 106. [Pan:Adqps5673J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N. Arjun Raj, Advocate ""थ" की ओर से/Respondent By : Shri M.P. Guru Prasad, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 24.04.2025 घोषणा की तारीख /Date Of Pronouncement : 30.04.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 30.12.2024 Passed By The Addl./Jcit(A), Agra For The Assessment Year 2020-21. 2. The Assessee Raised 9 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 Under Section 69A Of The 2

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Shri M.P. Guru Prasad, Addl. CIT
Section 133(6)Section 142(1)Section 143(1)Section 143(2)Section 69Section 69A

return was processed under section 143(1) of the Act. Subsequently, the case was selected for scrutiny and issued notice under section 143(2) of the Act. Notice under section 142(1) r.w.s. 129 of the Act with questionnaires was issued to the assessee. Notice under section

Jcr Traders, Keelamathur vs. Deputy Commissioner of Income Tax Circle 1(1) Trichy, Trichy

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

ITA 333/CHNY/2025[2017-18]Status: DisposedITAT Chennai30 Apr 2025AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.333/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 Jcr Traders, Vs. The Deputy Commissioner Of 2/117, Thittakudi Road, Income Tax, Keelamathur, Tamil Nadu 621 173. Circle 1(1), Trichy. [Pan:Aalfj6942K] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Ms. Deeptha, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 28.04.2025 घोषणा की तारीख /Date Of Pronouncement : 30.04.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 21.08.2024 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 93 Days. The Assessee Filed An Affidavit For Condonation Of Delay Stating The Reasons. Upon Hearing Both The Parties & On Examination Of The Said Affidavit

For Appellant: NoneFor Respondent: Ms. Deeptha, Addl. CIT
Section 142(1)Section 143(2)Section 144Section 40Section 69

taxable income of ₹.11,25,800/-. The case has been selected for complete scrutiny under CASS and the Assessing Officer issued notice under section 143(2) of the Act dated 24.09.2018 and served on the assessee. As there is no response to the above notice, notice under section

Dr Anbu Selvan, Chennai vs. Income Tax Officer, Chennai

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

ITA 332/CHNY/2025[2016-17]Status: DisposedITAT Chennai30 Apr 2025AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.332/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 Dr. Anbu Selvan, Vs. The Income Tax Officer, 323, Paper Mills Road, Perambur, Non Corporate Ward 10(1), Chennai 600 011. Chennai. [Pan:Bnqpa3351L] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri A. Mohamed Shakeer, Advocate & Shri B. Harish, Advocate ""थ" की ओर से/Respondent By : Ms. Deeptha, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 28.04.2025 घोषणा की तारीख /Date Of Pronouncement : 30.04.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 13.02.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2016-17. 2. We Find That This Appeal Is Filed With A Delay Of 279 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 A. Mohamed Shakeer, Advocate &For Respondent: Ms. Deeptha, Addl. CIT
Section 142(1)Section 143(2)Section 147Section 148Section 271

Assessing Officer issued notice under section 148 of the income Tax Act, 1961 [“Act” in short] on 30.03.2021. Thereafter, a notice under section 143(2) r.w.s. 147 of the Act was issued to the assessee on 03.09.2021. Thereafter a notice under section 142(1) of the Act was issued

DCIT, Central Circle-2(4), Chennai vs. Shri.Jagannathan Sekar, Chennai

ITA 1279/CHNY/2023[2015-16]Status: DisposedITAT Chennai30 Apr 2025AY 2015-16

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकरअपीलसं./I.T.A.Nos.1274, 1275 & 1283/Chny/2023 (निर्धारण वर्ष / Assessment Years: 2015-16, 2016-17, 2017-18) Deputy Commissioner Of Income Tax, Vs Shri K.Rethinam, Central Circle-2(4), Chennai. # 1/1, Gtn Salai, Opp.Smbm School, Dindigul -624 001. Pan :Arwpr-3777-N (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) & आयकरअपीलसं./I.T.A.Nos.1276, 1277 & 1278/Chny/2023 (निर्धारण वर्ष / Assessment Years: 2015-16, 2016-17, 2017-18) Deputy Commissioner Of Income Tax, Vs Shri S.Ramachandran, Central Circle-2(4), Chennai. # 3/29, New No,3/40, Muthupattinam, S.Kulavaipettai Post, Alangudi Tk-622 001. Pan :Adfpr-3158-Q (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) & आयकरअपीलसं./I.T.A.Nos.1279, 1280 & 1281/Chny/2023 (निर्धारण वर्ष / Assessment Years: 2015-16, 2016-17, 2017-18) Deputy Commissioner Of Income Tax, Vs Shri Jagannathan Sekar Central Circle-2(4), Chennai. # 25, Sambasivam Street, T.Nagar Chennai-600 017. Pan :Bcdps-4688-G (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थीकीओरसे / Revenue By : Mr. V.Justin, Cit प्रत्यर्थीकीओरसे / Assessee(S) By : Mr. Y.Sridhar, F.C.A. & Ms. Varsha Sridhar, C.A सुनवाईकीतारीख/Date Of Hearing : 25.02.2025 घोषणाकीतारीख / Date Of Pronouncement : 30.04.2025 Per Bench: आदेश / Order 2

For Respondent: Mr. V.Justin, CIT

आयकर अपीलीय अधिकरण, 'ए' न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL, 'A' BENCH, CHENNAI श्री मनु कुमार गिरि, न्यायिक

DCIT, Central Circle-2(4), Chennai vs. S. Ramachandran, Pudukkottai

ITA 1278/CHNY/2023[2017-18]Status: DisposedITAT Chennai30 Apr 2025AY 2017-18

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकरअपीलसं./I.T.A.Nos.1274, 1275 & 1283/Chny/2023 (निर्धारण वर्ष / Assessment Years: 2015-16, 2016-17, 2017-18) Deputy Commissioner Of Income Tax, Vs Shri K.Rethinam, Central Circle-2(4), # 1/1, Gtn Salai, Chennai. Opp.Smbm School, (अपीलार्थी/Appellant) Dindigul -624 001. Pan :Arwpr-3777-N (प्रत्यर्थी/Respondent) & आयकरअपीलसं./I.T.A.Nos.1276, 1277 & 1278/Chny/2023 (निर्धारण वर्ष / Assessment Years: 2015-16, 2016-17, 2017-18) Deputy Commissioner Of Income Tax, Vs Shri S.Ramachandran, Central Circle-2(4), # 3/29, New No,3/40, Chennai. Muthupattinam, (अपीलार्थी/Appellant) S.Kulavaipettai Post, Alangudi Tk-622 001. Pan :Adfpr-3158-Q (प्रत्यर्थी/Respondent) & आयकरअपीलसं./I.T.A.Nos.1279, 1280 & 1281/Chny/2023 (निर्धारण वर्ष / Assessment Years: 2015-16, 2016-17, 2017-18) Deputy Commissioner Of Income Tax, Vs Shri Jagannathan Sekar Central Circle-2(4), # 25, Sambasivam Street, Chennai. T.Nagar Chennai-600 017. (अपीलार्थी/Appellant) Pan :Bcdps-4688-G (प्रत्यर्थी/Respondent) अपीलार्थीकीओरसे / Revenue By Mr. V.Justin, Cit प्रत्यर्थीकीओरसे / Assessee(S) By Mr. Y.Sridhar, F.C.A. & Ms. Varsha Sridhar, C.A सुनवाईकीतारीख/Date Of Hearing 25.02.2025 घोषणाकीतारीख / Date Of Pronouncement 30.04.2025 Per Bench: आदेश / Order 2

आयकर अपीलीय अधिकरण, 'ए' न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL, 'A' BENCH, CHENNAI श्री मनु कुमार गिरि, न्यायिक