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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)

Arun Moreshwar Patil, Mumbai vs. ITO, 32(1)(2), Mumbai

ITA 798/MUM/2023[2011-12]Status: DisposedITAT Mumbai23 May 2023AY 2011-12

Bench: Shri Pavan Kumar Gadale & Ms. Padmavathy Sarun Moreshwar Patil, Ito-32(1)(2), G-2, Bhayandarkar Pratyakshkar Bhavan, बनाम/ Sadan, Ghratan Pada C-11, Room No.204, Vs. No.2, Sant Mirabai 2Nd Floor, Bandra Road, Dahisar (East), Kurla Complex, Mumbai-400068. Bandra (East), Mumbai-400051. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aodpp8017R (अपीलाथ" /Appellant) (""थ" / Respondent) अपीलाथ" ओर से / Appellant By : Shri Roshan Patil.Ar ""थ" की ओर से/Respondent By : Shri Anil Gupta.Dr सुनवाई की तारीख / Date Of Hearing 22/05/2023 घोषणा की तारीख /Date Of Pronouncement 23/05/2023 आदेश / Order Per Pavan Kumar Gadale - Jm: The Assessee Has Filed An Appeal Against The Order Of Commissioner Of Income-Tax (Appeals)-National Faceless Appeal Centre, Delhi [“Ld. Cit(A)”] Passed Under Section 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year (“Ay”) 2011-12. The Assessee Has Raised Following Grounds Of Appeal:- 1. "On The Facts & In The Circumstances Of The Case & In Law, The Proceedings Initiated U/S 147 By Issuance Of Notice U/S 148 Of The Act Is Invalid & Bad In Law.

For Appellant: Shri Roshan Patil.ARFor Respondent: Shri Anil Gupta.DR
Section 143(2)Section 143(3)Section 147Section 148Section 234ASection 234BSection 250

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & MS. PADMAVATHY S, ACCOUNTANT

Bhagyashree Manohar Sawant, Mumbai vs. ITO, Ward - 26(1)(2), Mumbai

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

ITA 791/MUM/2023[2011-12]Status: DisposedITAT Mumbai23 May 2023AY 2011-12

Bench: Shri Pavan Kumar Gadale & Ms. Padmavathy Sbhagyashree Manohar Ito, Ward-26(1)(2), Sawant, 702, 7Th Floor, Room.No.303, बनाम/ Ptabuddha Samata Co- Kautilya Bhavan, Vs. Op Hsg. Society, Bkc, Bandra(E), Sant Rohidas Marg, Mumbai-400051. Sion, Mumbai-400022. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Cohps2513D (अपीलाथ" /Appellant) (""थ" / Respondent) अपीलाथ" ओर से / Appellant By : Shri Malav Sheth.Ar ""थ" की ओर से/Respondent By : Shri Anil Gupta.Dr सुनवाई की तारीख / Date Of Hearing 22/05/2023 घोषणा की तारीख /Date Of Pronouncement 23/05/2023 आदेश / Order Per Pavan Kumar Gadale - Jm: The Assessee Has Filed An Appeal Against The Order Of The Commissioner Of Income-Tax (Appeals)-National Faceless Appeal Centre, Delhi [“Ld. Cit(A)”] Passed Under Section 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year (“Ay”) 2011-12. The Assessee Has Raised Following Grounds Of Appeal:- 1. “Additions Of Rs.25,48,198/- Confirmed Without Giving Opportunity Of Being Heard Is Bad-In-Law & Must Be Deleted.

For Appellant: Shri Malav Sheth.ARFor Respondent: Shri Anil Gupta.DR
Section 143(2)Section 143(3)Section 148Section 250Section 68

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH. MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & MS. PADMAVATHY S, ACCOUNTANT

The District Coop Central Bank Ltd, Kakinada vs. Assistant Commissioner of Income Tax, Circle-1, Kakinada

In the result appeals of the assessee are allowed for statistical purpose

ITA 39/VIZ/2023[2018-19]Status: DisposedITAT Visakhapatnam23 May 2023AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.38/Viz/2023 & 39/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2018-19) District Coop Central Bank Ltd. Vs. Asst.Commissoner Of D.No.70-1-28/1 Income Tax Nagamallithota Junction Circle-1 Pithapuram Road Kakinada Kakinada [Pan : Aaaat 4266G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri On Hari Prasada Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 24.04.2023 घोर्णध की तधरीख/Date Of Pronouncement 23.05.2023 : आदेश /O R D E R Per Shri Duvvuru Rl Reddy: These Appeals Are Filed By The Assessee Against The Orders Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi In Din & Order No. Itba/Nfac/S/250/2022- 23/1048029461(1) Dated 15.12.2022 & Itba/Nfac/S/250/2022- 23/1048317778(1) Dated 29.12.2022 For The Assessment Year (A.Y.) 2014-15 & 2018-19, Arising Out Of The Assessment Orders Passed By The Assessing Officer (Ao) U/S 143(3) Of The Income Tax Act, 1961 (In Short

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri ON Hari Prasada Rao, DR
Section 143(2)Section 143(3)Section 40

आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्वूरु आर एल रेड्डी, न्याधयक सदस्य

The District Coop Central Bank Ltd, Kakinada vs. Assistant Commissioner of Income Tax, Circle-1, Kakinada

In the result appeals of the assessee are allowed for statistical purpose

ITA 38/VIZ/2023[2014-15]Status: DisposedITAT Visakhapatnam23 May 2023AY 2014-15

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.38/Viz/2023 & 39/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2014-15 & 2018-19) District Coop Central Bank Ltd. Vs. Asst.Commissoner Of D.No.70-1-28/1 Income Tax Nagamallithota Junction Circle-1 Pithapuram Road Kakinada Kakinada [Pan : Aaaat 4266G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri On Hari Prasada Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 24.04.2023 घोर्णध की तधरीख/Date Of Pronouncement 23.05.2023 : आदेश /O R D E R Per Shri Duvvuru Rl Reddy: These Appeals Are Filed By The Assessee Against The Orders Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi In Din & Order No. Itba/Nfac/S/250/2022- 23/1048029461(1) Dated 15.12.2022 & Itba/Nfac/S/250/2022- 23/1048317778(1) Dated 29.12.2022 For The Assessment Year (A.Y.) 2014-15 & 2018-19, Arising Out Of The Assessment Orders Passed By The Assessing Officer (Ao) U/S 143(3) Of The Income Tax Act, 1961 (In Short

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri ON Hari Prasada Rao, DR
Section 143(2)Section 143(3)Section 40

आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्वूरु आर एल रेड्डी, न्याधयक सदस्य