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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)

DCIT-14(1)(1), Mumbai vs. Jainam Technologies Pvt Ltd, Mumbai

In the result, appeal of the Revenue and Cross Objections by the assessee are dismissed

ITA 2835/MUM/2023[2014-15]Status: DisposedITAT Mumbai28 Mar 2024AY 2014-15

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआ.अ.सं.2835/मुं/2023(िन.व.2014-15) Dcit,Circle 14(1)(1), Room No.432, 4Th Floor, Aaykar Bhavan, M.K.Road, Mumbai 400 020 ...... अपीलाथ"/Appellant बनाम Vs. M/S. Jainam Technologies P Ltd. 111/112 B, Haveshwar Complex, Station Road, Vidyavihar, Mumbai – 400 086. Pan:Aabcj-3047-Q. ..... "ितवादी/Respondent C.O. No.9/Mum/2024 [Arising Out Of Ita No.2835/Mum/2023 (A.Y. 2014-15) ] M/S. Jainam Technologies P Ltd. 111/112 B, Haveshwar Complex, Station Road, Vidyavihar, Mumbai – 400 086. Pan:Aabcj-3047-Q. .... Cross Objector Vs. Dcit,Circle 14(1)(1), Room No.432, 4Th Floor, Aaykar Bhavan, M.K.Road, Mumbai 400 020 ... Appellant In Appeal Assessee By : Shri Shashank Mehta Revenue By : Smt. Jayshree Menon सुनवाई क" ितिथ/ Date Of Hearing : 26/03/2024 घोषणा क" ितिथ/ Date Of Pronouncement : 28/03/2024

For Appellant: Shri Shashank MehtaFor Respondent: Smt. Jayshree Menon
Section 142(1)Section 143(2)Section 144Section 271(1)(b)

आयकर अपीलीय अिधकरण मुंबई पीठ “एफ ”,मुंबई "ी िवकास अव"थी, "याियक सद"य एवं "ी गगन गोयल, लेखाकार सद"य के

The Andaluru Large Size Co-Operative Society Anadaluru, Andaluru vs. Assistant Commissioner of Income Tax, Circle-1, Rajahmundry

In the result, appeal of the Revenue is dismissed

ITA 58/VIZ/2024[2018-19]Status: DisposedITAT Visakhapatnam27 Mar 2024AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./ I.T.A. No.58/Viz/2024 (निर्धारण वर्ा / Assessment Year : 2018-19) The Andaluru Large Size Co- Vs. The Asst. Commissioner Of Operative Society Andaluru, Income Tax, D. No. 3-77, Main Road, Circle-1, Andaluru, West Godavari Dist, Rajahmundry. Andhra Pradesh – 534238. Pan: Aacat 1978 M (अपीलधर्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधर्थी की ओर से/ Appellant By : Sri Gvn Hari, Ar प्रत्यधर्थी की ओर से / Respondent By : Dr. Aparna Villuri, Sr. Ar सुिवधई की तधरीख / Date Of Hearing : 21/03/2024 घोर्णध की तधरीख/Date Of : 27/03/2024 Pronouncement O R D E R Per Duvvuru Rl Reddy:

For Appellant: Sri GVN Hari, ARFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 143(2)Section 143(3)Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

आयकर अपीलीयअधिकरण, विशाखापटणम SMC पीठ, विशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्िूरु आर एल रेड्डी

Presidency Finance Limited, Chennai vs. DCIT, Corporate Circle-5(2), Chennai

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1477/CHNY/2023[2017-18]Status: DisposedITAT Chennai27 Mar 2024AY 2017-18

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.1477/Chny/2023 िनधा"रण वष"/Assessment Year: 2017-18 Presidency Finance Limited, Vs. The Deputy Commissioner Of 24/12, 3Rd Floor, Raghaviah Road, Income Tax, T. Nagar, Chennai 600 017. Corporate Circle 5(2), [Pan:Aaccp4841R] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Y. Sridhar, F.C.A ""थ" की ओर से/Respondent By : Shri D. Hema Bhupal, Jcit सुनवाई की तारीख/ Date Of Hearing : 25.03.2024 घोषणा की तारीख /Date Of Pronouncement : 27.03.2024 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Dated 17.10.2023 Relevant To The Assessment Year 2017-18. 2. Brief Facts Of The Case Are That The Assessee Filed Its Return Of Income For The Assessment Year 2017-18 On 11.10.2017 Admitting A Total Income Of ₹.80,45,362/- Under Normal Provisions & Book Profit Of ₹.44,41,615/-. The Case Was Selected For Scrutiny Through Cass & 2

For Appellant: Shri Y. Sridhar, F.C.A ""For Respondent: Shri D. Hema Bhupal, JCIT
Section 142(1)Section 143(2)Section 68

normal provisions and book profit of ₹.44,41,615/-. The case was selected for scrutiny through CASS and 2 I.T.A. No.1477/Chny/23 notice under section 143(2) of the Income Tax Act, 1961 [“Act” in short] dated 06.09.2019 was issued and duly served on the assessee. As there was no response