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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)

Heera Retail (Hyderabad) Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax Circle-2(2), Hyderabad

In the result, all the appeals filed by the respective assessees are allowed for statistical purposes

ITA 413/HYD/2023[2017-18]Status: DisposedITAT Hyderabad30 Apr 2024AY 2017-18

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarappeal In No. Assessee Respondent A.Y 353/Hyd/2023 Heera Gold Exim Ltd Dy.Cit, Circle 2(2) 2015-16 Kukatpally, Hyderabad Hyderabad Pan:Aacch5458A 354/Hyd/2023 -Do- -Do- 2016-17 355/Hyd/2023 -Do- -Do- 2017-18 411/Hyd/2023 Heera Retail -Do- 2015-16 (Hyderabad) Private Ltd, Hyderabad Pan:Aacch5740D 412/Hyd/2023 -Do- -Do- 2016-17 413/Hyd/2023 -Do- -Do- 2017-18 िनधा""रती "ारा/Assessee By: Shri Mohd.Afzal, Advocate राज" व "ारा/Revenue By:: Shri Sesha Srinivas,Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 06/03/2024 घोषणा की तारीख/Pronouncement: 30/04/2024 आदेश/Order Per Bench: The Above Batch Of Six Appeals (Ita Nos.353 To 355/Hyd/2023 Filed By Heera Gold Exim Ltd & Ita Nos.411 To 413/Hyd/2023 Filed By Heera Retail (Hyderabad) Pvt Ltd) Are Directed Against The Separate Orders Dated 27.04.2023 Of The Learned Cit (A)-11, Hyderabad Relating To A.Ys. 2015-16 To 2017-18 Respectively. Since Identical Grounds Have Been Taken In All These Appeals, Therefore, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Shri Mohd.Afzal, AdvocateFor Respondent: : Shri Sesha Srinivas,CIT(DR)
Section 131Section 133ASection 143(1)Section 143(2)Section 148

ITA Nos 353 to 355 and 411 to 413 of 2023 HEERA GOLD EXIM LTD आयकर अपील"य अ"धकरण

Heera Retail (Hyderabad) Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax Circle-2(2), Hyderabad

In the result, all the appeals filed by the respective assessees are allowed for statistical purposes

ITA 412/HYD/2023[2016-17]Status: DisposedITAT Hyderabad30 Apr 2024AY 2016-17

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarappeal In No. Assessee Respondent A.Y 353/Hyd/2023 Heera Gold Exim Ltd Dy.Cit, Circle 2(2) 2015-16 Kukatpally, Hyderabad Hyderabad Pan:Aacch5458A 354/Hyd/2023 -Do- -Do- 2016-17 355/Hyd/2023 -Do- -Do- 2017-18 411/Hyd/2023 Heera Retail -Do- 2015-16 (Hyderabad) Private Ltd, Hyderabad Pan:Aacch5740D 412/Hyd/2023 -Do- -Do- 2016-17 413/Hyd/2023 -Do- -Do- 2017-18 िनधा""रती "ारा/Assessee By: Shri Mohd.Afzal, Advocate राज" व "ारा/Revenue By:: Shri Sesha Srinivas,Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 06/03/2024 घोषणा की तारीख/Pronouncement: 30/04/2024 आदेश/Order Per Bench: The Above Batch Of Six Appeals (Ita Nos.353 To 355/Hyd/2023 Filed By Heera Gold Exim Ltd & Ita Nos.411 To 413/Hyd/2023 Filed By Heera Retail (Hyderabad) Pvt Ltd) Are Directed Against The Separate Orders Dated 27.04.2023 Of The Learned Cit (A)-11, Hyderabad Relating To A.Ys. 2015-16 To 2017-18 Respectively. Since Identical Grounds Have Been Taken In All These Appeals, Therefore, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Shri Mohd.Afzal, AdvocateFor Respondent: : Shri Sesha Srinivas,CIT(DR)
Section 131Section 133ASection 143(1)Section 143(2)Section 148

ITA Nos 353 to 355 and 411 to 413 of 2023 HEERA GOLD EXIM LTD आयकर अपील"य अ"धकरण

Heera Retail (Hyderabad) Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax Circle-2(2), Hyderabad

In the result, all the appeals filed by the respective assessees are allowed for statistical purposes

ITA 411/HYD/2023[2015-16]Status: DisposedITAT Hyderabad30 Apr 2024AY 2015-16

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarappeal In No. Assessee Respondent A.Y 353/Hyd/2023 Heera Gold Exim Ltd Dy.Cit, Circle 2(2) 2015-16 Kukatpally, Hyderabad Hyderabad Pan:Aacch5458A 354/Hyd/2023 -Do- -Do- 2016-17 355/Hyd/2023 -Do- -Do- 2017-18 411/Hyd/2023 Heera Retail -Do- 2015-16 (Hyderabad) Private Ltd, Hyderabad Pan:Aacch5740D 412/Hyd/2023 -Do- -Do- 2016-17 413/Hyd/2023 -Do- -Do- 2017-18 िनधा""रती "ारा/Assessee By: Shri Mohd.Afzal, Advocate राज" व "ारा/Revenue By:: Shri Sesha Srinivas,Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 06/03/2024 घोषणा की तारीख/Pronouncement: 30/04/2024 आदेश/Order Per Bench: The Above Batch Of Six Appeals (Ita Nos.353 To 355/Hyd/2023 Filed By Heera Gold Exim Ltd & Ita Nos.411 To 413/Hyd/2023 Filed By Heera Retail (Hyderabad) Pvt Ltd) Are Directed Against The Separate Orders Dated 27.04.2023 Of The Learned Cit (A)-11, Hyderabad Relating To A.Ys. 2015-16 To 2017-18 Respectively. Since Identical Grounds Have Been Taken In All These Appeals, Therefore, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Shri Mohd.Afzal, AdvocateFor Respondent: : Shri Sesha Srinivas,CIT(DR)
Section 131Section 133ASection 143(1)Section 143(2)Section 148

ITA Nos 353 to 355 and 411 to 413 of 2023 HEERA GOLD EXIM LTD आयकर अपील"य अ"धकरण

Heera Gold Exim Limited, Hyderabad vs. DCIT., Circle 2(2), Hyderabad

In the result, all the appeals filed by the respective assessees are allowed for statistical purposes

ITA 355/HYD/2023[2017-18]Status: DisposedITAT Hyderabad30 Apr 2024AY 2017-18

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarappeal In No. Assessee Respondent A.Y 353/Hyd/2023 Heera Gold Exim Ltd Dy.Cit, Circle 2(2) 2015-16 Kukatpally, Hyderabad Hyderabad Pan:Aacch5458A 354/Hyd/2023 -Do- -Do- 2016-17 355/Hyd/2023 -Do- -Do- 2017-18 411/Hyd/2023 Heera Retail -Do- 2015-16 (Hyderabad) Private Ltd, Hyderabad Pan:Aacch5740D 412/Hyd/2023 -Do- -Do- 2016-17 413/Hyd/2023 -Do- -Do- 2017-18 िनधा""रती "ारा/Assessee By: Shri Mohd.Afzal, Advocate राज" व "ारा/Revenue By:: Shri Sesha Srinivas,Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 06/03/2024 घोषणा की तारीख/Pronouncement: 30/04/2024 आदेश/Order Per Bench: The Above Batch Of Six Appeals (Ita Nos.353 To 355/Hyd/2023 Filed By Heera Gold Exim Ltd & Ita Nos.411 To 413/Hyd/2023 Filed By Heera Retail (Hyderabad) Pvt Ltd) Are Directed Against The Separate Orders Dated 27.04.2023 Of The Learned Cit (A)-11, Hyderabad Relating To A.Ys. 2015-16 To 2017-18 Respectively. Since Identical Grounds Have Been Taken In All These Appeals, Therefore, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Shri Mohd.Afzal, AdvocateFor Respondent: : Shri Sesha Srinivas,CIT(DR)
Section 131Section 133ASection 143(1)Section 143(2)Section 148

ITA Nos 353 to 355 and 411 to 413 of 2023 HEERA GOLD EXIM LTD आयकर अपील"य अ"धकरण

Heera Gold Exim Limited, Hyderabad vs. DCIT., Circle-2(2), Hyderabad

In the result, all the appeals filed by the respective assessees are allowed for statistical purposes

ITA 354/HYD/2023[2016-17]Status: DisposedITAT Hyderabad30 Apr 2024AY 2016-17

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarappeal In No. Assessee Respondent A.Y 353/Hyd/2023 Heera Gold Exim Ltd Dy.Cit, Circle 2(2) 2015-16 Kukatpally, Hyderabad Hyderabad Pan:Aacch5458A 354/Hyd/2023 -Do- -Do- 2016-17 355/Hyd/2023 -Do- -Do- 2017-18 411/Hyd/2023 Heera Retail -Do- 2015-16 (Hyderabad) Private Ltd, Hyderabad Pan:Aacch5740D 412/Hyd/2023 -Do- -Do- 2016-17 413/Hyd/2023 -Do- -Do- 2017-18 िनधा""रती "ारा/Assessee By: Shri Mohd.Afzal, Advocate राज" व "ारा/Revenue By:: Shri Sesha Srinivas,Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 06/03/2024 घोषणा की तारीख/Pronouncement: 30/04/2024 आदेश/Order Per Bench: The Above Batch Of Six Appeals (Ita Nos.353 To 355/Hyd/2023 Filed By Heera Gold Exim Ltd & Ita Nos.411 To 413/Hyd/2023 Filed By Heera Retail (Hyderabad) Pvt Ltd) Are Directed Against The Separate Orders Dated 27.04.2023 Of The Learned Cit (A)-11, Hyderabad Relating To A.Ys. 2015-16 To 2017-18 Respectively. Since Identical Grounds Have Been Taken In All These Appeals, Therefore, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Shri Mohd.Afzal, AdvocateFor Respondent: : Shri Sesha Srinivas,CIT(DR)
Section 131Section 133ASection 143(1)Section 143(2)Section 148

ITA Nos 353 to 355 and 411 to 413 of 2023 HEERA GOLD EXIM LTD आयकर अपील"य अ"धकरण

Heera Gold Exim Limited, Kukatpally vs. DCIT., Circle 2(2), Hyderabad

In the result, all the appeals filed by the respective assessees are allowed for statistical purposes

ITA 353/HYD/2023[2015-16]Status: DisposedITAT Hyderabad30 Apr 2024AY 2015-16

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarappeal In No. Assessee Respondent A.Y 353/Hyd/2023 Heera Gold Exim Ltd Dy.Cit, Circle 2(2) 2015-16 Kukatpally, Hyderabad Hyderabad Pan:Aacch5458A 354/Hyd/2023 -Do- -Do- 2016-17 355/Hyd/2023 -Do- -Do- 2017-18 411/Hyd/2023 Heera Retail -Do- 2015-16 (Hyderabad) Private Ltd, Hyderabad Pan:Aacch5740D 412/Hyd/2023 -Do- -Do- 2016-17 413/Hyd/2023 -Do- -Do- 2017-18 िनधा""रती "ारा/Assessee By: Shri Mohd.Afzal, Advocate राज" व "ारा/Revenue By:: Shri Sesha Srinivas,Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 06/03/2024 घोषणा की तारीख/Pronouncement: 30/04/2024 आदेश/Order Per Bench: The Above Batch Of Six Appeals (Ita Nos.353 To 355/Hyd/2023 Filed By Heera Gold Exim Ltd & Ita Nos.411 To 413/Hyd/2023 Filed By Heera Retail (Hyderabad) Pvt Ltd) Are Directed Against The Separate Orders Dated 27.04.2023 Of The Learned Cit (A)-11, Hyderabad Relating To A.Ys. 2015-16 To 2017-18 Respectively. Since Identical Grounds Have Been Taken In All These Appeals, Therefore, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Shri Mohd.Afzal, AdvocateFor Respondent: : Shri Sesha Srinivas,CIT(DR)
Section 131Section 133ASection 143(1)Section 143(2)Section 148

ITA Nos 353 to 355 and 411 to 413 of 2023 HEERA GOLD EXIM LTD आयकर अपील"य अ"धकरण