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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)

Ishwar Chander Pahuja, New Delhi vs. ACIT Circle 19(1), New Delhi

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

ITA 2560/DEL/2023[2015-16]Status: DisposedITAT Delhi06 Sept 2024AY 2015-16

Bench: Shri S.Rifaur Rahmanishwar Chander Pahuja, Vs. Acit, Circle 19 (1), C/O Sumer Garg & Co., Cas New Delhi. E-501A, Itl Northex Tower, Plot No.A – 9, Netaji Subhash Place, Pitampura, New Delhi – 110 034. (Pan : Aafpp4275M) (Appellant) (Respondent) Assessee By : Shri S.C. Garg, Ca Revenue By : Shri Om Parkash, Sr. Dr Date Of Hearing : 24.06.2024 Date Of Order : 06.09.2024 Order The Assessee Has Filed Appeal Against The Order Of The Learned Commissioner Of Income Tax (Appeals), Delhi [“Ld. Cit(A)”, For Short]/National Faceless Appeal Centre (Nfac) Dated 21.08.2023 For The Assessment Year 2015-16. 2. The Assessee Has Raised Following Grounds Of Appeal :- “1. The Ld. Ao Erred In Law & On Facts In Disallowing The Claim Of The Assessee Of Having Earned Agricultural Income At Rs.23,36,957/- & The Ld. Cit(A), Nfac Erred In Law & On Facts In Confirming The Action Of The Ld. Ao Treating The Same As Bogus Without Making Any Verification In The Facts & Circumstances Of The Case.

For Appellant: Shri S.C. Garg, CAFor Respondent: Shri Om Parkash, Sr. DR
Section 10(1)Section 143(2)Section 2Section 234ASection 44A

declaring an income of Rs.8,61,560/-. The case was selected for scrutiny through CASS under Limited Scrutiny. Accordingly, notices issued under section 143(2) and 142(1) of the Income-tax Act, 1961 (for short ‘the Act’) and served on the assessee. The e-proceedings were conducted