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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)

DCIT Circle 1(1), Pune, Swargate vs. Entrata India Pvt. Ltd, Pune

In the result, the appeal filed by the Revenue in ITA

ITA 66/PUN/2024[2013-14]Status: DisposedITAT Pune24 Dec 2024AY 2013-14

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.133/Pun/2024 िनधा"रण वष" / Assessment Year: 2013-14 Entrata India Pvt. Ltd., Vs. Dcit, Circle-1(1), Pune. International Tech Park, Block-1, Wing-A, 14Th Floor, Kharadi, Pune- 411014. Pan : Aaacw7089A Appellant Respondent आयकर अपील सं. / Ita No.66/Pun/2024 िनधा"रण वष" / Assessment Year: 2013-14 Dcit, Circle-1(1), Pune. Vs. Entrata India Pvt. Ltd., International Tech Park, Block-1, Wing-A, 14Th Floor, Kharadi, Pune- 411014. Pan : Aaacw7089A Appellant Respondent Assessee By : Shri Kishor B. Phadke Revenue By : Shri Ramnath P. Murkunde Date Of Hearing 14.11.2024 : Date Of Pronouncement : 24.12.2024 आदेश / Order Per Vinay Bhamore, Jm: These Are The Cross Appeals Filed By The Assessee As Well As By The Revenue Are Directed Against The Order Dated 24.11.2023 Passed By Ld. Cit(A)-13, Pune [‘Cit(A)’] For The Assessment Year 2013-14. 2. First, We Shall Take Up The Appeal Of The Assessee In Ita No.133/Pun/2024 For Adjudication.

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Ramnath P. Murkunde
Section 10ASection 115JSection 143(2)Section 143(3)Section 32

IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY

Entrata India Pvt. Ltd., Pune vs. DCIT, Circle-1(1), Pune

In the result, the appeal filed by the Revenue in ITA

ITA 133/PUN/2024[2013-14]Status: DisposedITAT Pune24 Dec 2024AY 2013-14

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.133/Pun/2024 िनधा"रण वष" / Assessment Year: 2013-14 Entrata India Pvt. Ltd., Vs. Dcit, Circle-1(1), Pune. International Tech Park, Block-1, Wing-A, 14Th Floor, Kharadi, Pune- 411014. Pan : Aaacw7089A Appellant Respondent आयकर अपील सं. / Ita No.66/Pun/2024 िनधा"रण वष" / Assessment Year: 2013-14 Dcit, Circle-1(1), Pune. Vs. Entrata India Pvt. Ltd., International Tech Park, Block-1, Wing-A, 14Th Floor, Kharadi, Pune- 411014. Pan : Aaacw7089A Appellant Respondent Assessee By : Shri Kishor B. Phadke Revenue By : Shri Ramnath P. Murkunde Date Of Hearing 14.11.2024 : Date Of Pronouncement : 24.12.2024 आदेश / Order Per Vinay Bhamore, Jm: These Are The Cross Appeals Filed By The Assessee As Well As By The Revenue Are Directed Against The Order Dated 24.11.2023 Passed By Ld. Cit(A)-13, Pune [‘Cit(A)’] For The Assessment Year 2013-14. 2. First, We Shall Take Up The Appeal Of The Assessee In Ita No.133/Pun/2024 For Adjudication.

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Ramnath P. Murkunde
Section 10ASection 115JSection 143(2)Section 143(3)Section 32

IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY

Kalpana Kannangath Kutty, Mumbai vs. Assistant Commissionr of Income Tax Circle-11(1), Mumbai

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

ITA 4896/MUM/2024[2006-07]Status: DisposedITAT Mumbai24 Dec 2024AY 2006-07

Bench: Ms. Kavitha Rajagopal, Jm & Shri. Omkareshwar Chidara, Am Kalpana Kannangath Kutty Assistant Commissioner Of Income Flat No. 4506, 45Th Floor, Tower 4, Tax Circle – 112(1), Mumbai Vs. Crescent Bay, Jerbai Wadia Road, Aayakar Bhawan, M. K. Road, Parel, Mumbai – 400012. Mumbai – 400020. Pan/Gir No. Agipk4160H (Assessee) : (Respondent) Assessee By : Ms. Rutuja Pawar (Virtually Present) A/W. Ms. Sneha More Respondent By : Ms. Sudha Ramachandran, Sr,. Dr Date Of Hearing : 14.11.2024 Date Of Pronouncement : 24.12.2024 O R D E R Per Kavitha Rajagopal, J M: This Appeal Has Been Filed By The Assessee, Challenging The Order Of The Learned Commissioner Of Income Tax (Appeals), Delhi (‘Ld. Cit(A)’ For Short), National Faceless Appeal Centre (‘Nfac’ For Short) Passed U/S.250 Of The Income Tax Act, 1961 (‘The Act'), Pertaining To The Assessment Year (‘A.Y.’ For Short) 2006-07. 2. The Assessee Has Raised The Following Grounds Of Appeal: “1) That On The Facts & In The Circumstances Of The Case Of The Appellant & In Law Ld. Nfac Has Erred In Upholding The Infructuous Penalty Of Rs. 5,89,279/- Wrongly Levied For A.Y. 2006-07. 2) That On The Facts & In The Circumstances Of The Case Of The Appellant & In Law Ld. Nfac Has Erred In Considering The Penalty Order Dated 29.03.2012 Passed By Ld. Ao Prior To Passing Of Assessment Order U/S. 143(3) Which Is Dated 19.12.2008. 2 Kalpana Kannangath Kutty

For Appellant: Ms. Rutuja Pawar (Virtually Present) a/w. Ms. Sneha MoreFor Respondent: Ms. Sudha Ramachandran, Sr,. DR
Section 143(1)Section 143(2)Section 143(3)Section 250Section 271(1)(c)Section 274Section 275Section 40

IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE MS. KAVITHA RAJAGOPAL, JM AND SHRI. OMKARESHWAR CHIDARA, AM Kalpana

Modella Caretaker Centre, Siliguri vs. ACIT(OSD), Ward-2(1), Siliguri

In the result, all the captioned appeals of the assessee are allowed for statistical purposes

ITA 300/KOL/2024[2014-15]Status: DisposedITAT Kolkata23 Dec 2024AY 2014-15

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.137, 170, 271 & 300/Kol/2024 Assessment Years: 2011-12, 2012-13, 2013-14 & 2014-15 Modella Caretaker Centre….. ……..……………………....Appellant 27, Church Road, Siliguri-734001. [Pan: Aabtm0003G] Vs. Acit(Osd), Ward-2(1), Siliguri……................................…..…..... Respondent Appearances By: Shri Rip Das, Ar, Appeared On Behalf Of The Appellant. Shri S. B. Chakraborthy, Addl. Cit & Somnath Das, Sr. Drs, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 18, 2024 Date Of Pronouncing The Order : December 23, 2024 आदेश / Order Per Sonjoy Sarma: The Captioned Appeals Filed By The Assessee Against The Order Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Pertaining To Four Assessment Years I.E 2011-12, 2012-13, 2013- 14 & 2014-15 Respectively. Since, The Issues Involved In All These Appeals Arise From Common Set Of Facts Except Difference In Figures & Related To Same Party, Therefore, These Have Been Heard Together & Are Being Disposed Of By This Consolidated Order For The Sake Of Convenience, Brevity & Clarity. The First Appeal Being

Section 10Section 12ASection 143(2)Section 147Section 148Section 151Section 250Section 40A(2)(a)

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

Modella Caretaker Centre, Siliguri vs. ACIT(OSD), Ward-2(1), Siliguri

In the result, all the captioned appeals of the assessee are allowed for statistical purposes

ITA 271/KOL/2024[2013-14]Status: DisposedITAT Kolkata23 Dec 2024AY 2013-14

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.137, 170, 271 & 300/Kol/2024 Assessment Years: 2011-12, 2012-13, 2013-14 & 2014-15 Modella Caretaker Centre….. ……..……………………....Appellant 27, Church Road, Siliguri-734001. [Pan: Aabtm0003G] Vs. Acit(Osd), Ward-2(1), Siliguri……................................…..…..... Respondent Appearances By: Shri Rip Das, Ar, Appeared On Behalf Of The Appellant. Shri S. B. Chakraborthy, Addl. Cit & Somnath Das, Sr. Drs, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 18, 2024 Date Of Pronouncing The Order : December 23, 2024 आदेश / Order Per Sonjoy Sarma: The Captioned Appeals Filed By The Assessee Against The Order Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Pertaining To Four Assessment Years I.E 2011-12, 2012-13, 2013- 14 & 2014-15 Respectively. Since, The Issues Involved In All These Appeals Arise From Common Set Of Facts Except Difference In Figures & Related To Same Party, Therefore, These Have Been Heard Together & Are Being Disposed Of By This Consolidated Order For The Sake Of Convenience, Brevity & Clarity. The First Appeal Being

Section 10Section 12ASection 143(2)Section 147Section 148Section 151Section 250Section 40A(2)(a)

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

Modella Care Taker Centre, Siliguri vs. ACIT(OSD), Ward-2(1), Siliguri

In the result, all the captioned appeals of the assessee are allowed for statistical purposes

ITA 170/KOL/2024[2012-13]Status: DisposedITAT Kolkata23 Dec 2024AY 2012-13

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.137, 170, 271 & 300/Kol/2024 Assessment Years: 2011-12, 2012-13, 2013-14 & 2014-15 Modella Caretaker Centre….. ……..……………………....Appellant 27, Church Road, Siliguri-734001. [Pan: Aabtm0003G] Vs. Acit(Osd), Ward-2(1), Siliguri……................................…..…..... Respondent Appearances By: Shri Rip Das, Ar, Appeared On Behalf Of The Appellant. Shri S. B. Chakraborthy, Addl. Cit & Somnath Das, Sr. Drs, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 18, 2024 Date Of Pronouncing The Order : December 23, 2024 आदेश / Order Per Sonjoy Sarma: The Captioned Appeals Filed By The Assessee Against The Order Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Pertaining To Four Assessment Years I.E 2011-12, 2012-13, 2013- 14 & 2014-15 Respectively. Since, The Issues Involved In All These Appeals Arise From Common Set Of Facts Except Difference In Figures & Related To Same Party, Therefore, These Have Been Heard Together & Are Being Disposed Of By This Consolidated Order For The Sake Of Convenience, Brevity & Clarity. The First Appeal Being

Section 10Section 12ASection 143(2)Section 147Section 148Section 151Section 250Section 40A(2)(a)

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

Modella Caretaker Centre, Siliguri vs. ACIT(OSD), Ward-2(1), Siliguri

In the result, all the captioned appeals of the assessee are allowed for statistical purposes

ITA 137/KOL/2024[2011-12]Status: DisposedITAT Kolkata23 Dec 2024AY 2011-12

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.137, 170, 271 & 300/Kol/2024 Assessment Years: 2011-12, 2012-13, 2013-14 & 2014-15 Modella Caretaker Centre….. ……..……………………....Appellant 27, Church Road, Siliguri-734001. [Pan: Aabtm0003G] Vs. Acit(Osd), Ward-2(1), Siliguri……................................…..…..... Respondent Appearances By: Shri Rip Das, Ar, Appeared On Behalf Of The Appellant. Shri S. B. Chakraborthy, Addl. Cit & Somnath Das, Sr. Drs, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 18, 2024 Date Of Pronouncing The Order : December 23, 2024 आदेश / Order Per Sonjoy Sarma: The Captioned Appeals Filed By The Assessee Against The Order Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Pertaining To Four Assessment Years I.E 2011-12, 2012-13, 2013- 14 & 2014-15 Respectively. Since, The Issues Involved In All These Appeals Arise From Common Set Of Facts Except Difference In Figures & Related To Same Party, Therefore, These Have Been Heard Together & Are Being Disposed Of By This Consolidated Order For The Sake Of Convenience, Brevity & Clarity. The First Appeal Being

Section 10Section 12ASection 143(2)Section 147Section 148Section 151Section 250Section 40A(2)(a)

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