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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)

Ifb Automotive Pvt. Ltd., Kolkata vs. DCIT, Cir. 12(1), Kolkata

In the result, appeal of the assessee is allowed for statistical purposes

ITA 212/KOL/2024[2014-15]Status: DisposedITAT Kolkata04 Jun 2024AY 2014-15

Bench: Dr. Manish Borad, Hon’Ble & Shri Pradip Kumar Choubey, Hon’Blei.T.A. No. 212/Kol/2024 Assessment Year: 2014-15 Ifb Automotive Private Limited Deputy Commissioner Of Income Plot No. Ind-V, Sector-1 Vs Tax, Circle - 12(1), Kolkata East Kolkata Township Kasba Industrial Estate Kolkata - 700107 [Pan : Aabci2766H] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Somnath Ghosh, Advocate Revenue By : Shri Swapan Kumar Bera, Jcit, Sr. D/R सुनवाई क" तारीख/Date Of Hearing : 17/04/2024 घोषणा क" तारीख /Date Of Pronouncement: 04/06/2024 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The National Faceless Appeal Centre (Hereinafter The “Ld. Cit(A)”) Dt. 12/12/2023, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2014-15. 2. The Assessee Has Raised The Following Grounds Of Appeal:- “1. Under The Facts & Circumstances Of The Case The Ld. Commissioner Of Income-Tax (Appeals), National Faceless Appeal Centre, Income Tax Department, Delhi Has Erred In Law As Well As In Facts In Confirming The Disallowance & Addition Made By The Ld. Deputy Commissioner Of Income Tax, Circle-12(L), Kolkata (Assessing Officer) On Account Of Profit On Sale Of Fixed Assets Of Rs. 41,61,190/- Ignoring The Provisions Under Section 50 Of The Income-Tax Act, 1961. 2. Under The Facts & Circumstances Of The Case The Ld. Commissioner Of Income-Tax (Appeals) Has Erred In Law As Well As In Facts In Confirming The Disallowance & Addition Made By The Ld. Assessing Officer On Account Of 2

For Appellant: Shri Somnath Ghosh, AdvocateFor Respondent: Shri Swapan Kumar Bera, JCIT, Sr. D/R
Section 143(2)Section 250Section 50

| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, KOLKATA BEFORE DR. MANISH BORAD, HON’BLE

Shree Kalika Devi Nagari Sahakari Pat Sanstha Maryadit Karad, Karad vs. ITO Ward 1, Satara

ITA 419/PUN/2024[2018-19]Status: DisposedITAT Pune03 Jun 2024AY 2018-19

Bench: Hon’Ble Shri S. S. Godara & Shri G. D. Padmahshaliआयकर अपील सं. / Ita No.419/Pun/2024 निर्धारण वर्ा / Assessment Year : 2018-19 Shree Kalika Devi Nagari Sahakari Pathsanstha Maryadit 6/1, Kasar Galli, Guruwar Peth, Karad Ta.: Karad, Dist.: Satara-415110 Pan: Aaaak3735D . . . . . . . अपीलार्थी / Appellant बिधम / V/S. Income Tax Officer Ward-1, Satara . . . . . . . प्रत्यर्थी / Respondent द्वधरध / Appearances Assessee By : Mr Kishor Phadke [‘Ld. Ar’] Revenue By : Mr Ramnath Murkunde [‘Ld. Dr’] सुनवाई की तारीख / Date Of Conclusive Hearing : 30/05/2024 घोषणा की तारीख / Date Of Pronouncement : 03/06/2024 आदेश / Order Per G. D. Padmahshali, Am; This Appeal Is Filed U/S 253(1)(A) Of The Income Tax Act [‘The Act’] By The Assessee Challenging The Order Of National Faceless Appeal Centre, Delhi [‘Nfac/Cit(A)’] Din & Order Itba/Nfac/S/250/2023-24/1059407077(1) Dt. 05/01/2024 Passed U/S 250 Of The Act Which In Turn Arisen Out Of Order Of Assessment Dt. 15/06/2021 Passed U/S 143(3) Of The Act.

For Appellant: Mr Kishor Phadke [‘Ld. AR’]For Respondent: Mr Ramnath Murkunde [‘Ld. DR’]
Section 143(2)Section 143(3)Section 249(2)Section 250Section 250(6)Section 251Section 251(1)(a)Section 253(1)(a)Section 80P(2)

IN THE INCOME TAX APPELLATE TRIBUNAL, PUNE ‘A’ BENCH, PUNE BEFORE HON’BLE SHRI S. S. GODARA, JUDICIAL MEMBER AND

Deputy Commissioner of Inome Tax, Central Circle-2(1), Hyderabad vs. Nama Seetaiah, Hyderabad

In the result, appeals filed by the assessee for the A

ITA 454/HYD/2021[2011-12]Status: DisposedITAT Hyderabad03 Jun 2024AY 2011-12

Bench: Shri Mahavir Singh, Vice- & Shri Manjunatha, G.आ.अपी.सं /Ita Nos.1523/Hyd/2019 & 393/Hyd/2021 (िनधा"रण वष"/Assessment Year: 2010-11 & 2011-12) Shri Nama Seetaiah Vs. Dy. C. I. T. Hyderabad Central Circle 3(2) Pan:Aaupn8501F Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.454/Hyd/2021 (िनधा"रण वष"/Assessment Year: 2011-12) Dy. C. I. T. Vs. Shri Nama Seetaiah Central Circle 2(1) Hyderabad Hyderabad Pan:Aaupn8501F (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri P Murali Mohan Rao, Ca राज" व "ारा/Revenue By:: Shri Shakeer Ahmed, Dr सुनवाई की तारीख/Date Of Hearing: 14/05/2024 घोषणा की तारीख/Pronouncement: 03/06/2024 आदेश/Order Per Manjunatha, G. A.M These Cross Appeals Filed By The Assessee, As Well As The Revenue Are Directed Against, The Separate But Identical Orders Of The Learned Cit (A) 12 Hyderabad Even Dated 22.08.2019

For Appellant: Shri P Murali Mohan Rao, CAFor Respondent: : Shri Shakeer Ahmed, DR
Section 132

u/s.143(3) of the Act would become invalid, abinitio. c. The Ld.CIT(A) ought to have appreciated that the section referred to in section 143(2) is section 139 and not section 139(1) as observed by him vide para no.6.4 of his order. d. The Ld.CIT(A) ought

Nama Seetaiah, Hyderabad vs. Deputy Commissioner of Income Tax, Central Circle-3(2), Hyderabad

In the result, appeals filed by the assessee for the A

ITA 393/HYD/2021[2011-12]Status: DisposedITAT Hyderabad03 Jun 2024AY 2011-12

Bench: Shri Mahavir Singh, Vice- & Shri Manjunatha, G.आ.अपी.सं /Ita Nos.1523/Hyd/2019 & 393/Hyd/2021 (िनधा"रण वष"/Assessment Year: 2010-11 & 2011-12) Shri Nama Seetaiah Vs. Dy. C. I. T. Hyderabad Central Circle 3(2) Pan:Aaupn8501F Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.454/Hyd/2021 (िनधा"रण वष"/Assessment Year: 2011-12) Dy. C. I. T. Vs. Shri Nama Seetaiah Central Circle 2(1) Hyderabad Hyderabad Pan:Aaupn8501F (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri P Murali Mohan Rao, Ca राज" व "ारा/Revenue By:: Shri Shakeer Ahmed, Dr सुनवाई की तारीख/Date Of Hearing: 14/05/2024 घोषणा की तारीख/Pronouncement: 03/06/2024 आदेश/Order Per Manjunatha, G. A.M These Cross Appeals Filed By The Assessee, As Well As The Revenue Are Directed Against, The Separate But Identical Orders Of The Learned Cit (A) 12 Hyderabad Even Dated 22.08.2019

For Appellant: Shri P Murali Mohan Rao, CAFor Respondent: : Shri Shakeer Ahmed, DR
Section 132

u/s.143(3) of the Act would become invalid, abinitio. c. The Ld.CIT(A) ought to have appreciated that the section referred to in section 143(2) is section 139 and not section 139(1) as observed by him vide para no.6.4 of his order. d. The Ld.CIT(A) ought

Nama Seetaiah, Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-3, Hyderabad

In the result, appeals filed by the assessee for the A

ITA 1523/HYD/2019[2010-11]Status: DisposedITAT Hyderabad03 Jun 2024AY 2010-11

Bench: Shri Mahavir Singh, Vice- & Shri Manjunatha, G.आ.अपी.सं /Ita Nos.1523/Hyd/2019 & 393/Hyd/2021 (िनधा"रण वष"/Assessment Year: 2010-11 & 2011-12) Shri Nama Seetaiah Vs. Dy. C. I. T. Hyderabad Central Circle 3(2) Pan:Aaupn8501F Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.454/Hyd/2021 (िनधा"रण वष"/Assessment Year: 2011-12) Dy. C. I. T. Vs. Shri Nama Seetaiah Central Circle 2(1) Hyderabad Hyderabad Pan:Aaupn8501F (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri P Murali Mohan Rao, Ca राज" व "ारा/Revenue By:: Shri Shakeer Ahmed, Dr सुनवाई की तारीख/Date Of Hearing: 14/05/2024 घोषणा की तारीख/Pronouncement: 03/06/2024 आदेश/Order Per Manjunatha, G. A.M These Cross Appeals Filed By The Assessee, As Well As The Revenue Are Directed Against, The Separate But Identical Orders Of The Learned Cit (A) 12 Hyderabad Even Dated 22.08.2019

For Appellant: Shri P Murali Mohan Rao, CAFor Respondent: : Shri Shakeer Ahmed, DR
Section 132

u/s.143(3) of the Act would become invalid, abinitio. c. The Ld.CIT(A) ought to have appreciated that the section referred to in section 143(2) is section 139 and not section 139(1) as observed by him vide para no.6.4 of his order. d. The Ld.CIT(A) ought

Deputy Commissioner of Income Tax, Chennai vs. Pearl Printers and Publishers Pvt. Ltd, Chennai

Appeal stand dismissed which make assessee’s cross-objections infructuous

ITA 1043/CHNY/2023[2017-18]Status: DisposedITAT Chennai03 Jun 2024AY 2017-18

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1043/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) Dcit M/S. Pearl Printers & Publishers (P) Ltd. Central Circle-2(4), बनाम/ Vs. Chennai-34. 8/16, Mogappair West, Chennai-600 058. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcp-7244-H (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2.Cross Objection No.11/Chny/2024 (In Ita No.1043/Chny/2023) (िनधा*रण वष* / Assessment Year: 2017-18) बनाम/ M/S. Pearl Printers & Publishers (P) Ltd. Dcit 8/16, Mogappair West, Vs. Central Circle-2(4), Chennai-600 058. Chennai-34. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcp-7244-H (अपीलाथ"/Cross Objector) : (" थ" / Respondent) अपीलाथ" की ओरसे/ Revenue By : Shri V. Nandakumar (Cit) –Ld. Dr " थ" की ओरसे/ Assessee By : Shri G. Baskar & Shri I. Dinesh (Advocates)- Ld. Ars सुनवाई की तारीख/Date Of Hearing : 07-03-2024 घोषणा की तारीख /Date Of Pronouncement : 03-06-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1.1 Aforesaid Cross-Appeals For Assessment Year (Ay) 2017-18 Arises Out Of An Order Passed By Learned Commissioner Of Income Tax

For Appellant: Shri G. Baskar & Shri I. DineshFor Respondent: Shri V. Nandakumar (CIT) –Ld. DR
Section 153ASection 153C

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

Deputy Commissioner of Income Tax, Chennai vs. Pearl Printers and Publishers (P) Ltd, Chennai

In the result, the appeal of the revenue stand dismissed

ITA 1042/CHNY/2023[2015-16]Status: DisposedITAT Chennai03 Jun 2024AY 2015-16

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1042/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) Dcit M/S. Pearl Printers & Publishers (P) Ltd. Central Circle-2(4), बनाम/ Vs. Chennai-34. 8/16, Mogappair West, Chennai-600 058. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcp-7244-H (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. Cross Objection No.10/Chny/2024 (In Ita No.1042/Chny/2023) (िनधा*रण वष* / Assessment Year: 2015-16) बनाम/ M/S. Pearl Printers & Publishers (P) Ltd. Dcit 8/16, Mogappair West, Vs. Central Circle-2(4), Chennai-600 058. Chennai-34. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcp-7244-H (अपीलाथ"/Cross Objector) : (" थ" / Respondent) अपीलाथ" की ओरसे/ Revenue By : Shri V.Nandakumar (Cit) –Ld. Dr " थ" की ओरसे/ Assessee By : Shri G. Baskar & Shri I. Dinesh (Advocates)- Ld. Ars सुनवाई की तारीख/Date Of Hearing : 07-03-2024 घोषणा की तारीख /Date Of Pronouncement : 03-06-2024 आदेश / O R D E R

For Appellant: Shri G. Baskar & Shri I. DineshFor Respondent: Shri V.Nandakumar (CIT) –Ld. DR
Section 132Section 132(4)Section 153ASection 153C

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