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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)

Dayal Singh, Vill Fatehpur Po Burewala vs. ITO Ward-1, Panchkula

In the result, the ground no

ITA 519/CHANDI/2024[AY 2017-2018]Status: DisposedITAT Chandigarh03 Dec 2024

Bench: Shri Sanjay Gargआयकर अपील सं./ Ita No. 519/Chd/2024 "नधा"रण वष" / Assessment Year : 2017-18 बनाम Dayal Singh, The Ito, Vill Fatehpur Ward -1, Po Burewala Panchkula Distt.Amabla 134204 "थायी लेखा सं./Pan No: Acdps7697G अपीलाथ"/Appellant ""यथ"/Respondent ( Physical Hearing ) "नधा"रती क" ओर से/Assessee By : Shri Y.R. Saini, Adv. राज"व क" ओर से/ Revenue By : Sh. Vivek Vardhan, Jcit सुनवाई क" तार"ख/Date Of Hearing : 11.11.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 03.12.2024 आदेश/Order The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 20.03.2024 Passed By The Ld. Addl. / Jcit(A), National Faceless Appeal Centre (Nfac), Delhi, For The Assessment Year 2017-18. 2. The Assess Ee In This Appeal H As Taken Foll Owing Groun Ds Of Appeal: 1 That In The F Acts & Circumstance Of The Case The Id. Addl/Jcit (A)-9 Mumbai Of Cit (A)( Nfac) Has Erred In Law By Placing Reliance On Judgement Of Hon'Ble Apex Court In The Case Of Maji Sinneman Vs Reddy

For Appellant: Shri Y.R. Saini, AdvFor Respondent: Sh. Vivek Vardhan, JCIT
Section 10Section 143(2)Section 143(3)Section 270A

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

Assistant Commissioner of Icnome Tax, Chennai vs. Chandrasekaran Joseph Vijay, Chennai

ITA 1102/CHNY/2023[2017-18]Status: DisposedITAT Chennai03 Dec 2024AY 2017-18

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon'Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1099/Chny/2023 (निर्धारण वर्ष / Assessment Year: 2014-15) & 2. आयकरअपील सं./ Ita No.1100/Chny/2023 (निर्धारण वर्ष / Assessment Year: 2015-16) & 3. आयकरअपील सं./ Ita No.1101/Chny/2023 (निर्धारण वर्ष / Assessment Year: 2016-17) & 4. आयकर अपील सं./ Ita No.1102/Chny/2023 (निर्धारण वर्ष / Assessment Year: 2017-18) Acit Central Circle-2(2) Chennai. बनाम/ Vs. Shri Chandrasekaran Joseph Vijay 17/9, Vijay Shanthi Four Seasons, 7Th Cross Street, Shanthi Nagar, Adyar, Chennai-600 020. स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabpv-3488-N (अपीलार्थी/Appellant) अपीलार्थीकीओरसे / Appellant By : (प्रत्यर्थी / Respondent) : Shri V. Nandakumar (Cit)-Ld. Cit-Dr & Ms. Gowthami Manivasagam (Jcit) Ld. Sr. Dr प्रत्यर्थीकीओरसे/Respondent By : Shri S. Sridhar (Advocate) A/W Shri Arjun Raj (Advocate)- Ld. Ars सुनवाईकीतारीख/Date Of Hearing : 20-09-2024 घोषणाकीतारीख / Date Of Pronouncement : 03-12-2024 2 आदेश / Order Per Bench: 1.1 Aforesaid Appeals By Revenue For Assessment Years (Ay) 2014-15 To 2017-18 Arises Out Of A Common Order Of Learned Commissioner Of Income Tax (Appeals)-19, Chennai, [Cit(A)] Dated 04-08-2023 In The Matter Of Separate Assessments Framed By Ld. Assessing Officer (Ao) U/S.153A Of The Act Dated 29-09-2021. The Facts As Well As Issues Are Stated To Be Identical In All These Years. For The Purpose Of Adjudication

For Respondent: Shri S. Sridhar (Advocate) a/w Shri
Section 132Section 153ASection 69

आयकर अपीलीय अधिकरण “बी” न्यायपीठ चेन्नई में। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHENNAI माननीय श्री एबी टी

Assistant Commissioner of Income Tax, Chennai vs. Chandrasekaran Joseph Vijay, Chennai

The appeals stand dismissed

ITA 1101/CHNY/2023[2016-17]Status: DisposedITAT Chennai03 Dec 2024AY 2016-17

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1099/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 2. आयकरअपील सं./ Ita No.1100/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 3. आयकरअपील सं./ Ita No.1101/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 4. आयकरअपील सं./ Ita No.1102/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) Acit Shri Chandrasekaran Joseph Vijay बनाम/ Central Circle-2(2) 17/9, Vijay Shanthi Four Seasons, 7Th Cross Street, Shanthi Nagar, Chennai. Vs. Adyar, Chennai-600 020. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabpv-3488-N (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri V. Nandakumar (Cit)-Ld. Cit-Dr & Ms. Gowthami Manivasagam (Jcit) – Ld. Sr. Dr " थ"कीओरसे/Respondent By : Shri S. Sridhar (Advocate) A/W Shri Arjun Raj (Advocate)- Ld. Ars सुनवाईकीतारीख/Date Of Hearing : 20-09-2024 घोषणाकीतारीख /Date Of Pronouncement : 03-12-2024

For Appellant: Shri V. Nandakumar (CIT)-Ld. CIT-DRFor Respondent: Shri S. Sridhar (Advocate) a/w Shri
Section 132Section 153ASection 69

आयकर अपीलीय अिधकरण “बी” "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHENNAI माननीय "ी एबी टी

Assistant Commissioner of Income Tax, Chennai vs. Chandrasekaran Joseph Vijay, Chennai

The appeals stand dismissed

ITA 1100/CHNY/2023[AY 2015-16]Status: DisposedITAT Chennai03 Dec 2024

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1099/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 2. आयकरअपील सं./ Ita No.1100/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 3. आयकरअपील सं./ Ita No.1101/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 4. आयकरअपील सं./ Ita No.1102/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) Acit Shri Chandrasekaran Joseph Vijay बनाम/ Central Circle-2(2) 17/9, Vijay Shanthi Four Seasons, 7Th Cross Street, Shanthi Nagar, Chennai. Vs. Adyar, Chennai-600 020. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabpv-3488-N (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri V. Nandakumar (Cit)-Ld. Cit-Dr & Ms. Gowthami Manivasagam (Jcit) – Ld. Sr. Dr " थ"कीओरसे/Respondent By : Shri S. Sridhar (Advocate) A/W Shri Arjun Raj (Advocate)- Ld. Ars सुनवाईकीतारीख/Date Of Hearing : 20-09-2024 घोषणाकीतारीख /Date Of Pronouncement : 03-12-2024

For Appellant: Shri V. Nandakumar (CIT)-Ld. CIT-DRFor Respondent: Shri S. Sridhar (Advocate) a/w Shri
Section 132Section 153ASection 69

आयकर अपीलीय अिधकरण “बी” "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHENNAI माननीय "ी एबी टी

Assistant Commissioner of Income Tax, Chennai vs. Chandrasekaran Joseph Vijay, Chennai

ITA 1099/CHNY/2023[2014-15]Status: DisposedITAT Chennai03 Dec 2024AY 2014-15

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon'Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1099/Chny/2023 (निर्धारण वर्ष / Assessment Year: 2014-15) & 2. आयकरअपील सं./ Ita No.1100/Chny/2023 (निर्धारण वर्ष / Assessment Year: 2015-16) & 3. आयकरअपील सं./ Ita No.1101/Chny/2023 (निर्धारण वर्ष / Assessment Year: 2016-17) & 4. आयकर अपील सं./ Ita No.1102/Chny/2023 (निर्धारण वर्ष / Assessment Year: 2017-18) Acit Central Circle-2(2) Chennai. बनाम/ Vs. Shri Chandrasekaran Joseph Vijay 17/9, Vijay Shanthi Four Seasons, 7Th Cross Street, Shanthi Nagar, Adyar, Chennai-600 020. स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabpv-3488-N (अपीलार्थी/Appellant) : (प्रत्यर्थी / Respondent) अपीलार्थीकीओरसे / Appellant By : Shri V. Nandakumar (Cit)-Ld. Cit-Dr & Ms. Gowthami Manivasagam (Jcit) Ld. Sr. Dr प्रत्यर्थीकीओरसे/Respondent By : Shri S. Sridhar (Advocate) A/W Shri Arjun Raj (Advocate)- Ld. Ars सुनवाईकीतारीख/Date Of Hearing : 20-09-2024 घोषणाकीतारीख / Date Of Pronouncement : 03-12-2024 2 आदेश / Order Per Bench: 1.1 Aforesaid Appeals By Revenue For Assessment Years (Ay) 2014-15 To 2017-18 Arises Out Of A Common Order Of Learned Commissioner Of Income Tax (Appeals)-19, Chennai, [Cit(A)] Dated 04-08-2023 In The Matter Of Separate Assessments Framed By Ld. Assessing Officer (Ao) U/S.153A Of The Act Dated 29-09-2021. The Facts As Well As Issues Are Stated To Be Identical In All These Years. For The Purpose Of Adjudication

For Appellant: Shri V. Nandakumar (CIT)-Ld. CIT-DRFor Respondent: Shri S. Sridhar (Advocate) a/w Shri
Section 132Section 153ASection 69

आयकर अपीलीय अधिकरण “बी” न्यायपीठ चेन्नई में। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHENNAI माननीय श्री एबी टी