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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 6(1)(1), Mumbai vs. Cma Cgm Agencies India Private Limited, Pune

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

ITA 585/MUM/2024[2014-15]Status: DisposedITAT Pune05 Nov 2024AY 2014-15

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.585/Mum/2024 िनधा"रण वष" / Assessment Year: 2014-15 Cma Cgm Agencies Acit, Circle-6(1)(1), Mumbai Vs. India Private Limited, 407, City Tower, Boat Club Road, Pune- 411001. Pan : Aadcc3951G Appellant Respondent Revenue By : Shri Prakash L. Pathade Assessee By : Mahenov Thakkar Date Of Hearing : 01.10.2024 Date Of Pronouncement : 05.11.2024 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Revenue Is Directed Against The Order Dated 14.12.2023 Passed By Ld. Commissioner Of Income Tax (Appeals)-13, Pune [‘Cit(A)’] For The Assessment Year 2014-15. 2. The Revenue Has Raised The Following Grounds Of Appeal :- “1. Whether On The Facts & Circumstance Of The Case & In Law The Ld. Cit(A) Erred In Directing The Ao To Delete The Addition Of Rs.9,06,53,035/- Made By Ao On Account Of Expenditure For It Service Charges U/S 40(A)(Ia) Of The It Act, 1961 Treating Such Expense Incurred By The Assessee Company As Fees For Technical Services/Royalty?

For Appellant: Mahenov ThakkarFor Respondent: Shri Prakash L. Pathade
Section 143(1)Section 143(2)Section 40

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

M/S Oswal Apparels Pvt. Ltd., Ludhiana vs. DCIT, C.C.- 1, Ludhiana

The appeals of the assessee stand allowed and the appeal of the Revenue stand dismissed

ITA 431/CHANDI/2021[F.Y-2010-11]Status: DisposedITAT Chandigarh04 Nov 2024

Bench: Shri Sanjay Garg & Shri Krinwant Sahayआयकर अपील सं./Ita No. 425,426/Chd/2021 "नधा"रण वष" / A.Y.: 2009-10,2010-11 M/S Oswal Fab Knits Ltd., Vs The Dcit, Office No.23, # B 20-350, Central Cuircle-1, New Shopping Center, Ludhiana. Ghuman Mandi, Ludhiana. "थायीलेखासं./Pan No: Aaac09876B अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./Ita No. 427,428/Chd/2021 "नधा"रण वष" / A.Y.: 2009-10, 2010-11 M/S Oswal Trends P.Ltd., Vs The Dcit, Office No.23, # B 20-350, Central Cuircle-1, New Shopping Center, Ludhiana. Ghuman Mandi, Ludhiana. "थायीलेखासं./Pan No: Aabco0431D अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./Ita No. 430,431/Chd/2021 "नधा"रण वष" / A.Y.: 2009-10, 2010-11 M/S Oswal Apparels P.Ltd., Vs The Dcit, Office No.23, # B 20-350, Central Cuircle-1, New Shopping Center, Ludhiana. Ghuman Mandi, Ludhiana. "थायीलेखासं./Pan No: Aaaco9177H अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./Ita No. 25/Chd/2022 "नधा"रण वष" / A.Y.: 2010-11 The Acit, Vs M/S Oswal Apparels P.Ltd., Central Cuircle-1, Office No.23, # B 20-350, Ludhiana. New Shopping Center, Ghuman Mandi, Ludhiana. "थायी लेखा सं./Pan No: Aaaco9177H अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Gaurav Sharma, CAFor Respondent: Shri K.Mehboob Ali Khan,CIT DR
Section 143(2)Section 68

return for assessment year 2009-10 was filed on 26.10.2009. 3.3. In all the aforesaid cases, the limitation to issue notice under Section 143(2) of the Income Tax Act as per the relevant provisions was six months from the end of the Financial Year in which the return ... 426/CHD/2021 in the case of Oswal Fab Knits was filed on 21.09.2010. 4.2. The last date to issue notice under Section 143(2) in relation to the aforesaid cases was 30.09.2011. 5. Admittedly, search action was carried out in the case of the assessee on 10.05.2012. On the said date

M/S Oswal Trend (P) Ltd., Ludhiana vs. DCIT, C. C.-1, Ludhiana

The appeals of the assessee stand allowed and the appeal of the Revenue stand dismissed

ITA 428/CHANDI/2021[2010-11]Status: DisposedITAT Chandigarh04 Nov 2024AY 2010-11

Bench: Shri Sanjay Garg & Shri Krinwant Sahayआयकर अपील सं./Ita No. 425,426/Chd/2021 "नधा"रण वष" / A.Y.: 2009-10,2010-11 M/S Oswal Fab Knits Ltd., Vs The Dcit, Office No.23, # B 20-350, Central Cuircle-1, New Shopping Center, Ludhiana. Ghuman Mandi, Ludhiana. "थायीलेखासं./Pan No: Aaac09876B अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./Ita No. 427,428/Chd/2021 "नधा"रण वष" / A.Y.: 2009-10, 2010-11 M/S Oswal Trends P.Ltd., Vs The Dcit, Office No.23, # B 20-350, Central Cuircle-1, New Shopping Center, Ludhiana. Ghuman Mandi, Ludhiana. "थायीलेखासं./Pan No: Aabco0431D अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./Ita No. 430,431/Chd/2021 "नधा"रण वष" / A.Y.: 2009-10, 2010-11 M/S Oswal Apparels P.Ltd., Vs The Dcit, Office No.23, # B 20-350, Central Cuircle-1, New Shopping Center, Ludhiana. Ghuman Mandi, Ludhiana. "थायीलेखासं./Pan No: Aaaco9177H अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./Ita No. 25/Chd/2022 "नधा"रण वष" / A.Y.: 2010-11 The Acit, Vs M/S Oswal Apparels P.Ltd., Central Cuircle-1, Office No.23, # B 20-350, Ludhiana. New Shopping Center, Ghuman Mandi, Ludhiana. "थायी लेखा सं./Pan No: Aaaco9177H अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Gaurav Sharma, CAFor Respondent: Shri K.Mehboob Ali Khan,CIT DR
Section 143(2)Section 68

return for assessment year 2009-10 was filed on 26.10.2009. 3.3. In all the aforesaid cases, the limitation to issue notice under Section 143(2) of the Income Tax Act as per the relevant provisions was six months from the end of the Financial Year in which the return ... 426/CHD/2021 in the case of Oswal Fab Knits was filed on 21.09.2010. 4.2. The last date to issue notice under Section 143(2) in relation to the aforesaid cases was 30.09.2011. 5. Admittedly, search action was carried out in the case of the assessee on 10.05.2012. On the said date

M/S Oswal Fab Knits Ltd., Ludhiana vs. DCIT, CC- 1, Ludhiana

The appeals of the assessee stand allowed and the appeal of the Revenue stand dismissed

ITA 426/CHANDI/2021[2010-2011]Status: DisposedITAT Chandigarh04 Nov 2024AY 2010-2011

Bench: Shri Sanjay Garg & Shri Krinwant Sahayआयकर अपील सं./Ita No. 425,426/Chd/2021 "नधा"रण वष" / A.Y.: 2009-10,2010-11 M/S Oswal Fab Knits Ltd., Vs The Dcit, Office No.23, # B 20-350, Central Cuircle-1, New Shopping Center, Ludhiana. Ghuman Mandi, Ludhiana. "थायीलेखासं./Pan No: Aaac09876B अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./Ita No. 427,428/Chd/2021 "नधा"रण वष" / A.Y.: 2009-10, 2010-11 M/S Oswal Trends P.Ltd., Vs The Dcit, Office No.23, # B 20-350, Central Cuircle-1, New Shopping Center, Ludhiana. Ghuman Mandi, Ludhiana. "थायीलेखासं./Pan No: Aabco0431D अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./Ita No. 430,431/Chd/2021 "नधा"रण वष" / A.Y.: 2009-10, 2010-11 M/S Oswal Apparels P.Ltd., Vs The Dcit, Office No.23, # B 20-350, Central Cuircle-1, New Shopping Center, Ludhiana. Ghuman Mandi, Ludhiana. "थायीलेखासं./Pan No: Aaaco9177H अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./Ita No. 25/Chd/2022 "नधा"रण वष" / A.Y.: 2010-11 The Acit, Vs M/S Oswal Apparels P.Ltd., Central Cuircle-1, Office No.23, # B 20-350, Ludhiana. New Shopping Center, Ghuman Mandi, Ludhiana. "थायी लेखा सं./Pan No: Aaaco9177H अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Gaurav Sharma, CAFor Respondent: Shri K.Mehboob Ali Khan,CIT DR
Section 143(2)Section 68

return for assessment year 2009-10 was filed on 26.10.2009. 3.3. In all the aforesaid cases, the limitation to issue notice under Section 143(2) of the Income Tax Act as per the relevant provisions was six months from the end of the Financial Year in which the return ... 426/CHD/2021 in the case of Oswal Fab Knits was filed on 21.09.2010. 4.2. The last date to issue notice under Section 143(2) in relation to the aforesaid cases was 30.09.2011. 5. Admittedly, search action was carried out in the case of the assessee on 10.05.2012. On the said date