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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-2(1), Kolkata vs. Pujita Merchandise Private Limited, Kolkata

The appeal of the revenue is dismissed

ITA 1293/KOL/2024[2012-13]Status: DisposedITAT Kolkata07 Nov 2024AY 2012-13

Bench: Shri Sonjoy Sarma & Shri Sanjay Awasthii.T.A. No.1293/Kol/2024 Assessment Year: 2012-13 Acit, Cc-2(1), Kolkata………………………..………………….…..……Appellant Vs. Pujita Merchandise Pvt. Ltd.…..….........…………..…........……...…..…..Respondent 37E, Block-B, New Alipore, Kolkata – 700053. [Pan: Aadcp7771M] Appearances By: Shri Subhendu Datta, Cit-Dr, Appeared On Behalf Of The Appellant. Shri Ravi Tulsiyan, Fca, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : November 06, 2024 Date Of Pronouncing The Order : November 07, 2024 Order Per Sonjoy Sarma: The Present Appeal Is Filed By The Revenue Against The Order Dated 12.03.2024 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’). 2. At The Outset, We Note That There Is A Delay Of 27 Days In Filing The Present Appeal For Which Application For Condonation Of Delay Is Placed On Record, Wherein, The Reasons For The Delay Have Duly Been Mentioned. Considering The Averments Made In The Application, We Find Sufficient Cause For The Delay. Accordingly, We Condone The Delay & Proceed To Adjudicate Upon The Matter. 3. The Brief Facts Of The Case Are That The Assessee Is A Company & Filed Its Return Of Income For The Assessment Year In Question On 27.09.2012 Reporting A Total Income Of Rs.11,100/-. Thereafter, The Case Of The Assessee Was Selected For Scrutiny Under Cass Followed By Issuance Of Notices U/S 143(2) & 142(1) Of The Act & In Response To

Section 131Section 133(6)Section 143(2)Section 143(3)Section 250Section 68

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

Deputy Commissioner of Income Tax, Gandhinagar Circle, Gandhinagar, Income Tax Office vs. Royal Castor Private Limited, Siddhpur

In the result, the appeal filed by the Revenue is dismissed

ITA 877/AHD/2023[2020-21]Status: DisposedITAT Ahmedabad06 Nov 2024AY 2020-21

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.877/Ahd/2023 िनधा"रण वष" /Assessment Year : 2020-21 The Dcit Royal Castor Private Limited बनाम Gandhinagar Circle At Khali / 4Th Floor, Block No.14 Ta. Siddhpur V/S. Udhyog Bhavan, Sector-11 Sidhpur – 384 151 (Gujarat) Gandhinagar – 382 011 "थायी लेखा सं./Pan: Aabcr 3051 J (अपीलाथ%/ Appellant) (&' यथ%/ Respondent) Assessee By : Shri Rushin Patel, Ar Revenue By : Shri A.P. Singh, Cir-Dr सुनवाई की तारीख/Date Of Hearing : 04/11/2024 घोषणा की तारीख /Date Of Pronouncement: 06/11/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: This Appeal By The Revenue Arises From The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (Hereinafter Referred To As “Cit(A)”) Dated 02.09.2023, Wherein He Deleted The Addition Of Rs.20,86,87,570/- Made By The Assessing Officer (Hereinafter Referred To As “Ao”) In The Assessment Order Dated 18.09.2022 Under Section 143(3) Read With Section 144B Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”) , For The Assessment Year (Ay) 2020-21. The Dcit Vs. Royal Castor Pvt.Ltd. Asst. Year : 2020-21

For Appellant: Shri Rushin Patel, ARFor Respondent: Shri A.P. Singh, CIR-DR
Section 142(1)Section 143(2)Section 143(3)Section 144B

return of income on 12.11.2020, declaring an income of Rs.32,55,06,740/-. The case was selected for scrutiny, and a notice under section 143(2) of the Act was issued on 29.06.2021. During assessment proceedings, the AO observed that the cost of goods traded for AY 2020-21, reported