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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)

Veritas (India) Ltd, Mumbai vs. DCIT - CC- 5(1), Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 1896/MUM/2019[2012-13]Status: DisposedITAT Mumbai04 May 2023AY 2012-13

Bench: Shri Aby T. Varkey, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.1896/Mum/2019 (निर्धारण वर्ा / Assessment Years: 2012-13) M/S. Veritas (India) Ltd. बिधम/ Dcit, Central Circle-5(1) 701, Embassy Centre, Room No. 1928, 19Th Vs. Nariman Point, Mumbai- Floor, Air India Building 400021. Nariman Point, Mumbai- 400021. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaacd1654J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Gaurav Kabra Revenue By: Shri Samuel Pitta (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 31/03/2023 घोषणा की तारीख /Date Of Pronouncement: 04/05/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Company Against The Order Of The Ld. Cit(A)-53, Mumbai Dated 25.01.2019 For The Ay. 2012-13. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A) Confirming The Order Of The Ao U/S 143(3) R.W.S 153A, R.W.S. 144C(3) Of The Income Tax Act, 1961 (Hereinafter “The Act”). 3. First Of All, We Will Deal With The Ground No. 2 & 3, Wherein The Assessee Has Challenged The Action Of The Ao To Have Made An Addition On Account Of Transfer Pricing Adjustment Of Rs.1,93,43,532/- (On Account Of Share Application Money) & Rs.1,32,99,750/- (On Account Of Guarantee Commission) & Are Noted To Be Emanating From The Transfer Pricing Order (Tpo) Dated 29.01.2016 Passed U/S 92Ca(3) Of The Act. According To The Ld. Ar, The Tpo Order Is Bad In Law Because The Assessee Has Filed The Original Return Of Income On 29.12.2017

For Appellant: Shri Gaurav KabraFor Respondent: Shri Samuel Pitta (Sr. AR)
Section 132Section 143(2)Section 143(3)Section 153ASection 92C

IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI S. RIFAUR RAHMAN

Hasini Infra Constructions and Developers, Kakinada vs. Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry

In the result, both the Revenue’s appeals are dismissed

ITA 9/VIZ/2023[2017-18]Status: DisposedITAT Visakhapatnam04 May 2023AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. Nos.9, 10 & 11/Viz/2023 ("नधा"रणवष"/ Assessment Year: 2017-18, 2018-19 & 2019-20) Hasini Infra Constructions & Vs. The Asst. Commissioner Of Developers, Income Tax, D.No.2-27-23, Gokul Street, Central Circle-1, Kakinada. Rajahmundry. Pan: Aaifh 0895 E (अपीलाथ"/ Appellant) (""यथ"/ Respondent) आयकरअपीलसं./ I.T.A. Nos. 24 & 25/Viz/2023 ("नधा"रणवष"/ Assessment Year : 2018-19 & 2019-20) The Asst. Commissioner Of Vs. Hasini Infra Constructions Income Tax & Developers, Central Circle-1, D.No.2-27-23, Gokul Street, Rajahmundry. Kakinada. Pan: Aaifh 0895 E (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Assessee By : Sri M.V. Prasad, Ar ""याथ"क"ओरसे/ Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri M.V. Prasad, ARFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 132Section 142(1)Section 143(2)Section 143(3)Section 153A

आयकरअपील"यअ"धकरण, "वशाखापटणमपीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ीदु"वू"आरएलरे"डी, "या"यकसद

Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Hasini Infra Consrtuctions& Developers, Kakinada

In the result, both the Revenue’s appeals are dismissed

ITA 25/VIZ/2023[2019-20]Status: DisposedITAT Visakhapatnam04 May 2023AY 2019-20

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. Nos.9, 10 & 11/Viz/2023 ("नधा"रणवष"/ Assessment Year: 2017-18, 2018-19 & 2019-20) Hasini Infra Constructions & Vs. The Asst. Commissioner Of Developers, Income Tax, D.No.2-27-23, Gokul Street, Central Circle-1, Kakinada. Rajahmundry. Pan: Aaifh 0895 E (अपीलाथ"/ Appellant) (""यथ"/ Respondent) आयकरअपीलसं./ I.T.A. Nos. 24 & 25/Viz/2023 ("नधा"रणवष"/ Assessment Year : 2018-19 & 2019-20) The Asst. Commissioner Of Vs. Hasini Infra Constructions Income Tax & Developers, Central Circle-1, D.No.2-27-23, Gokul Street, Rajahmundry. Kakinada. Pan: Aaifh 0895 E (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Assessee By : Sri M.V. Prasad, Ar ""याथ"क"ओरसे/ Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri M.V. Prasad, ARFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 132Section 142(1)Section 143(2)Section 143(3)Section 153A

आयकरअपील"यअ"धकरण, "वशाखापटणमपीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ीदु"वू"आरएलरे"डी, "या"यकसद

Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Hasini Infra Consrtuctions& Developers, Kakinada

In the result, both the Revenue’s appeals are dismissed

ITA 24/VIZ/2023[2018-19]Status: DisposedITAT Visakhapatnam04 May 2023AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. Nos.9, 10 & 11/Viz/2023 ("नधा"रणवष"/ Assessment Year: 2017-18, 2018-19 & 2019-20) Hasini Infra Constructions & Vs. The Asst. Commissioner Of Developers, Income Tax, D.No.2-27-23, Gokul Street, Central Circle-1, Kakinada. Rajahmundry. Pan: Aaifh 0895 E (अपीलाथ"/ Appellant) (""यथ"/ Respondent) आयकरअपीलसं./ I.T.A. Nos. 24 & 25/Viz/2023 ("नधा"रणवष"/ Assessment Year : 2018-19 & 2019-20) The Asst. Commissioner Of Vs. Hasini Infra Constructions Income Tax & Developers, Central Circle-1, D.No.2-27-23, Gokul Street, Rajahmundry. Kakinada. Pan: Aaifh 0895 E (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Assessee By : Sri M.V. Prasad, Ar ""याथ"क"ओरसे/ Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri M.V. Prasad, ARFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 132Section 142(1)Section 143(2)Section 143(3)Section 153A

आयकरअपील"यअ"धकरण, "वशाखापटणमपीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ीदु"वू"आरएलरे"डी, "या"यकसद

Hasini Infra Constructions and Developers, Kakinada vs. Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry

In the result, both the Revenue’s appeals are dismissed

ITA 11/VIZ/2023[2019-20]Status: DisposedITAT Visakhapatnam04 May 2023AY 2019-20

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. Nos.9, 10 & 11/Viz/2023 ("नधा"रणवष"/ Assessment Year: 2017-18, 2018-19 & 2019-20) Hasini Infra Constructions & Vs. The Asst. Commissioner Of Developers, Income Tax, D.No.2-27-23, Gokul Street, Central Circle-1, Kakinada. Rajahmundry. Pan: Aaifh 0895 E (अपीलाथ"/ Appellant) (""यथ"/ Respondent) आयकरअपीलसं./ I.T.A. Nos. 24 & 25/Viz/2023 ("नधा"रणवष"/ Assessment Year : 2018-19 & 2019-20) The Asst. Commissioner Of Vs. Hasini Infra Constructions Income Tax & Developers, Central Circle-1, D.No.2-27-23, Gokul Street, Rajahmundry. Kakinada. Pan: Aaifh 0895 E (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Assessee By : Sri M.V. Prasad, Ar ""याथ"क"ओरसे/ Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri M.V. Prasad, ARFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 132Section 142(1)Section 143(2)Section 143(3)Section 153A

आयकरअपील"यअ"धकरण, "वशाखापटणमपीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ीदु"वू"आरएलरे"डी, "या"यकसद

Hasini Infra Constructions and Developers, Kakinada vs. Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry

In the result, both the Revenue’s appeals are dismissed

ITA 10/VIZ/2023[2018-19]Status: DisposedITAT Visakhapatnam04 May 2023AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. Nos.9, 10 & 11/Viz/2023 ("नधा"रणवष"/ Assessment Year: 2017-18, 2018-19 & 2019-20) Hasini Infra Constructions & Vs. The Asst. Commissioner Of Developers, Income Tax, D.No.2-27-23, Gokul Street, Central Circle-1, Kakinada. Rajahmundry. Pan: Aaifh 0895 E (अपीलाथ"/ Appellant) (""यथ"/ Respondent) आयकरअपीलसं./ I.T.A. Nos. 24 & 25/Viz/2023 ("नधा"रणवष"/ Assessment Year : 2018-19 & 2019-20) The Asst. Commissioner Of Vs. Hasini Infra Constructions Income Tax & Developers, Central Circle-1, D.No.2-27-23, Gokul Street, Rajahmundry. Kakinada. Pan: Aaifh 0895 E (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Assessee By : Sri M.V. Prasad, Ar ""याथ"क"ओरसे/ Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri M.V. Prasad, ARFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 132Section 142(1)Section 143(2)Section 143(3)Section 153A

आयकरअपील"यअ"धकरण, "वशाखापटणमपीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ीदु"वू"आरएलरे"डी, "या"यकसद

The Deputy Commissioner of Income Tax (International Taxation)., Visakhapatnam vs. Varun Ogili, Nellore

In the result, appeal of the Revenue is partly allowed for statistical purposes

ITA 137/VIZ/2021[2017-18]Status: DisposedITAT Visakhapatnam04 May 2023AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./I.T.A. No.137/Viz/2021("नधा"रणवष"/Asst. Year:2017-18) Deputy Commissioner Of Income Vs. Sri Varun Ogili, Tax (International Taxation), Nellore. Visakhapatnam. Pan: Aakpo 5012 C C.O. No. 4/Viz/2022 (Inआयकरअपीलसं./ I.T.A. No.137/Viz/2021) ("नधा"रणवष"/ Assessment Year :2017-18) Sri Varun Ogili, Vs. Deputy Commissioner Of Nellore. Income Tax (International Pan: Aakpo 5012 C Taxation), Visakhapatnam. (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Assessee By : Sri Sunil Vamsi Krishna Kota ""याथ"क"ओरसे/ Revenue By : Sri On Hari Prasada Rao, Sr. Ar सुनवाईक"तार"ख/ Date Of Hearing : 14/03/2023 घोषणाक"तार"ख/Date Of : 04/05/2023 Pronouncement O R D E R

For Appellant: Sri Sunil Vamsi Krishna KotaFor Respondent: Sri ON Hari Prasada Rao
Section 143(2)Section 143(3)

आयकरअपील"यअ"धकरण, "वशाखापटणमपीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ीदु"वू"आरएलरे"डी, "या"यकसद

ITO, Ward-1(Exemption), Patna vs. Aishwarya Foundation, Patna

In the result, the appeal is allowed

ITA 103/PAT/2020[2014-15]Status: DisposedITAT Patna03 May 2023AY 2014-15

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 103/Pat/2020 Assessment Year: 2014-15 Income Tax Officer, Ward-1, Aishwarya Foundation, Patna Exemption Vs 46, Patliputra Colony Near Sahyog Hospital Patliputra Colony Patna - 800013 [Pan: Aacta0834A] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Soumitra Choudhury, Advocate Revenue By : Shri Rupesh Agrawal, Sr. D/R सुनवाई क" तारीख/Date Of Hearing : 13/04/2023 घोषणा क" तारीख /Date Of Pronouncement: 03/05/2023 आदेश/O R D E R Per Sonjoy Sarma: The Present Appeal Is Directed At The Instance Of The Revenue Against The Order Of The Learned Commissioner Of Income Tax (Appeals) - 1, Patna, (Hereinafter The “Ld. Cit(A)”) Dt. 10/09/2020, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2014-15. 2. The Sole Issue Raised By The Department Before Us In The Instant Lis Relates To The Deletion Of Addition Of Rs.2,61,72,000/- By The Ld. Cit(A) Made By The Assessing Officer In The Assessment Framed U/S 143(3) Of The Act On 30/12/2016 On Account Of Alleged Anonymous Donations Made U/S 115Bbc Of The Act. 3. Brief Facts Of The Case Are That The Assessee Trust Is A Charitable Organization Registered U/S 12Aa Of Act. It Filed Its Return Of Income For The Year Under Consideration On 24/06/2015 Declaring Total Income At ‘Nil’. Case Of Assessee Was Selected For Scrutiny Through Cass Followed By Issuance Of Notice U/S 143(2) & 142(1) Of The Act. During The Course Of Assessment Proceedings, The Assessing Officer Noted From The Income & Expenditure Account That The Assessee Had Shown Income At Rs.2,61,72,000/- Which Was Received As Donation & Incurred Expenses To The Tune Of Rs.2,22,47,910/- Which Resulted In Income Over Expenditure At

For Appellant: Shri Soumitra Choudhury, AdvocateFor Respondent: Shri Rupesh Agrawal, Sr. D/R
Section 115BSection 12ASection 143(2)Section 143(3)Section 250

आयकर अपीलीय अिधकरण, “पटना“ "यायपीठ पटना IN THE INCOME TAX APPELLATE TRIBUNAL “PATNA” BENCH, PATNA (Heard from Kolkata Benches through