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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)

Skil Infrastructure Ltd, Mumbai vs. Deputy Commissioner of Income Tax, Range Central Circle 6(3), Mumbai

In the result, the appeals filed by the assessee and revenue are allowed for statistical purposes

ITA 5347/MUM/2019[2016-17]Status: DisposedITAT Mumbai24 Feb 2022AY 2016-17

Bench: Shri M. Balaganesh, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 5347/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2016-17) बिधम/ Skill Infrastructure Ltd. Dcit, Range Central Circle- 209, Skill House, Bank 6(3) Vs. Room No. 1905, 19Th Floor, Street Cross Lane, Fort, Mumbai-400023. Air India Building, Nariman Point, Mumbai-400021. आयकर अपील सं/ I.T.A. No. 5656/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2016-17) Dcit, Range Central Circle- बिधम/ Skill Infrastructure Ltd. 6(3) 209, Skill House, Bank Street Vs. Room No.1905, 19Th Floor, Cross Lane, Fort, Mumbai- Air India Building, Nariman 400023. Point, Mumbai-400021. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aahca5892 (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Jayant Jhaveri (Dr) Assessee By: None सुनवाई की तारीख / Date Of Hearing: 01/12/2021 घोषणा की तारीख /Date Of Pronouncement: 24/02/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee As Well As Revenue Have Filed The Above Mentioned Appeals Against The Order Dated 14.06.2019 Passed By The Commissioner Of Income Tax (Appeals) -54, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2016-17. Ita. No.5347/Mum/2019

For Appellant: NoneFor Respondent: Shri Jayant Jhaveri (DR)
Section 10(38)Section 115JSection 143(1)Section 143(2)Section 14A

IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI M. BALAGANESH, AM AND SHRI AMARJIT SINGH, JM आयकर

Sankalp Retail Value Stores Private Limited, Mumbai vs. ACIT 13(2)(1), Mumbai

In the result, the appeal filed by the assessee is hereby allowed

ITA 2426/MUM/2018[2008-09]Status: DisposedITAT Mumbai24 Feb 2022AY 2008-09

Bench: Shri M. Balaganesh, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 2426/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2008-09) Sankalp Retail Value Stores बिधम/ Acit-13(2)(1) Pvt. Ltd. Aayakar Bhawan, Mumbai- Vs. 401, Rajiv Premji Apts., S.V. 400020. Road, Borivali (W), Mumbai-400092. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaapc5897R (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee By: None Revenue By: Shri Hoshang Boman Irani (Dr) सुनवाई की तारीख / Date Of Hearing: 02/12/2021 घोषणा की तारीख /Date Of Pronouncement: 24/02/2022 आदेश / O R D E R Per Amarjit Singh, (Jm): The Assessee Has Filed The Present Appeal Against The Order Dated 29.12.2017 Passed By The Commissioner Of Income Tax (Appeals)-21, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2008-09 In Which The Penalty Levied By The Ao Has Been Ordered To Be Confirmed. 2. The Assessee Has Raised The Following Grounds: -

For Appellant: NoneFor Respondent: Shri Hoshang Boman Irani (DR)
Section 143(2)Section 143(3)Section 147Section 148Section 271(1)(C)Section 271(1)(c)Section 274

IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI M. BALAGANESH, AM AND SHRI AMARJIT SINGH, JM आयकर

M/S Transcon Skycity Pvt Ltd. (Formerly Samta Builders Pvt Ltd.), Mumbai vs. DCIT CC 4(2), Mumbai

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

ITA 4860/MUM/2019[20115-16]Status: DisposedITAT Mumbai23 Feb 2022

Bench: Shri Om Prakash Kant, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 4860/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2015-16) बिधम/ M/S. Transcon Skycity Pvt. Dcit-Cc-4(2) Ltd. Room No.1918, Air India Vs. (Formerly Samta Builders Building, Nariman Point, Pvt. Ltd.) Mumbai-400021. 622-B/1, Goshala Compound, Lbs Marg, Mulund(W), Mumbai- 400080. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaccs6362G (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee By: Shri Vijay Mehta Revenue By: Shri B. K. Bagchi सुनवाई की तारीख / Date Of Hearing: 02/12/2021 घोषणा की तारीख /Date Of Pronouncement: 23/02/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 28.05.2019 Passed By The Commissioner Of Income Tax (Appeals)-52, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2015-16. 2. The Assessee Has Raised The Following Grounds: - “1. The Learned Cit(A) Erred In Law & In Facts In Not Holding That The Assessment Order U/S 143(3) Of The Act Passed By The Ao Is Bad In Law, Illegal & Null & Void.

For Appellant: Shri Vijay MehtaFor Respondent: Shri B. K. Bagchi
Section 133ASection 143(2)Section 143(3)Section 37(1)

IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, AM AND SHRI AMARJIT SINGH, JM

DCIT 1(3)(2), Mumbai vs. Tata Communication Limited, Mumbai

In the result, this appeal by the assessee is allowed

ITA 1561/MUM/2015[2010-11]Status: DisposedITAT Mumbai23 Feb 2022AY 2010-11

Bench: Shri Vikas Awasthy & Shri M. Balaganeshआअसं. 7514 /मुं/2011 ("न. व. 2007-08 ) आअसं. 6781/मुं/2012 ("न.व. 2008-09) आअसं. 572/मुं/2014 ("न.व. 2009-10) आअसं. 1106/मुं/2015 ("न.व. 2010-11) Tata Communications Ltd. (Formerly Videsh Sanchar Nigam Ltd.) Videsh Sanchar Nigam Bhavan, M.G Road, Fort, Mumbai 400 001 ...... अपीलाथ" /Appellant Pan: Aaccv-2808-C बनाम Vs. Additional Commissioner Of Income Tax, Range 1(3), Room No.540, Aaykar Bhavan, M.K.Road, Mumbai 400 020 ..... ""तवाद"/Respondent आअसं. 1657/मुं/2014 ("न.व. 2009-10) आअसं. 1561/मुं/2015 ("न.व. 2010-11) The Dcit -1(3) Room No.564,Aaykar Bhavan, M.K.Road, ...... अपीलाथ" /Appellant Mumbai 400 020 बनाम Vs.

For Appellant: Shri J.D. Mistry, Sr. Advocate with S/Shri Harsh M. Kapadia and K.DamaniaFor Respondent: Shri. Vatsalya Saxena& Shri B.K.Bagchi
Section 120(4)(b)Section 143(3)

legal effect, for failure to comply with the provisions of the Statute including inter alia the absence of a valid notice under Section 143(2) of the Act.” 4. The ld. Counsel for the assessee narrating the facts of the case submitted that the assessee filed its return of income ... assessee before any of the lower authorities. During assessment proceedings too, the assessee has never raised any objection in regard to validity of section 143(2). 7. During the assessment proceedings, the assessee was given several opportunities to prove its case on various issues where AO had proposed additions/disallowances

Tata Communications Ltd, Mumbai vs. DCIT 1(3)(2), Mumbai

In the result, this appeal by the assessee is allowed

ITA 1106/MUM/2015[2010-11]Status: DisposedITAT Mumbai23 Feb 2022AY 2010-11

Bench: Shri Vikas Awasthy & Shri M. Balaganeshआअसं. 7514 /मुं/2011 ("न. व. 2007-08 ) आअसं. 6781/मुं/2012 ("न.व. 2008-09) आअसं. 572/मुं/2014 ("न.व. 2009-10) आअसं. 1106/मुं/2015 ("न.व. 2010-11) Tata Communications Ltd. (Formerly Videsh Sanchar Nigam Ltd.) Videsh Sanchar Nigam Bhavan, M.G Road, Fort, Mumbai 400 001 ...... अपीलाथ" /Appellant Pan: Aaccv-2808-C बनाम Vs. Additional Commissioner Of Income Tax, Range 1(3), Room No.540, Aaykar Bhavan, M.K.Road, Mumbai 400 020 ..... ""तवाद"/Respondent आअसं. 1657/मुं/2014 ("न.व. 2009-10) आअसं. 1561/मुं/2015 ("न.व. 2010-11) The Dcit -1(3) Room No.564,Aaykar Bhavan, M.K.Road, ...... अपीलाथ" /Appellant Mumbai 400 020 बनाम Vs.

For Appellant: Shri J.D. Mistry, Sr. Advocate with S/Shri Harsh M. Kapadia and K.DamaniaFor Respondent: Shri. Vatsalya Saxena& Shri B.K.Bagchi
Section 120(4)(b)Section 143(3)

legal effect, for failure to comply with the provisions of the Statute including inter alia the absence of a valid notice under Section 143(2) of the Act.” 4. The ld. Counsel for the assessee narrating the facts of the case submitted that the assessee filed its return of income ... assessee before any of the lower authorities. During assessment proceedings too, the assessee has never raised any objection in regard to validity of section 143(2). 7. During the assessment proceedings, the assessee was given several opportunities to prove its case on various issues where AO had proposed additions/disallowances

Tata Communications Limited(Formerly Videsh Sanchar Nigam Ltd.), Mumbai vs. Addl. CIT Range - 1(3), Mumbai

In the result, this appeal by the assessee is allowed

ITA 572/MUM/2014[2009-10]Status: DisposedITAT Mumbai23 Feb 2022AY 2009-10

Bench: Shri Vikas Awasthy & Shri M. Balaganeshआअसं. 7514 /मुं/2011 ("न. व. 2007-08 ) आअसं. 6781/मुं/2012 ("न.व. 2008-09) आअसं. 572/मुं/2014 ("न.व. 2009-10) आअसं. 1106/मुं/2015 ("न.व. 2010-11) Tata Communications Ltd. (Formerly Videsh Sanchar Nigam Ltd.) Videsh Sanchar Nigam Bhavan, M.G Road, Fort, Mumbai 400 001 ...... अपीलाथ" /Appellant Pan: Aaccv-2808-C बनाम Vs. Additional Commissioner Of Income Tax, Range 1(3), Room No.540, Aaykar Bhavan, M.K.Road, Mumbai 400 020 ..... ""तवाद"/Respondent आअसं. 1657/मुं/2014 ("न.व. 2009-10) आअसं. 1561/मुं/2015 ("न.व. 2010-11) The Dcit -1(3) Room No.564,Aaykar Bhavan, M.K.Road, ...... अपीलाथ" /Appellant Mumbai 400 020 बनाम Vs.

For Appellant: Shri J.D. Mistry, Sr. Advocate with S/Shri Harsh M. Kapadia and K.DamaniaFor Respondent: Shri. Vatsalya Saxena& Shri B.K.Bagchi
Section 120(4)(b)Section 143(3)

legal effect, for failure to comply with the provisions of the Statute including inter alia the absence of a valid notice under Section 143(2) of the Act.” 4. The ld. Counsel for the assessee narrating the facts of the case submitted that the assessee filed its return of income ... assessee before any of the lower authorities. During assessment proceedings too, the assessee has never raised any objection in regard to validity of section 143(2). 7. During the assessment proceedings, the assessee was given several opportunities to prove its case on various issues where AO had proposed additions/disallowances

DCIT 1(3), Mumbai vs. Tata Communication Ltd, Mumbai

In the result, this appeal by the assessee is allowed

ITA 1657/MUM/2014[2009-10]Status: DisposedITAT Mumbai23 Feb 2022AY 2009-10

Bench: Shri Vikas Awasthy & Shri M. Balaganeshआअसं. 7514 /मुं/2011 ("न. व. 2007-08 ) आअसं. 6781/मुं/2012 ("न.व. 2008-09) आअसं. 572/मुं/2014 ("न.व. 2009-10) आअसं. 1106/मुं/2015 ("न.व. 2010-11) Tata Communications Ltd. (Formerly Videsh Sanchar Nigam Ltd.) Videsh Sanchar Nigam Bhavan, M.G Road, Fort, Mumbai 400 001 ...... अपीलाथ" /Appellant Pan: Aaccv-2808-C बनाम Vs. Additional Commissioner Of Income Tax, Range 1(3), Room No.540, Aaykar Bhavan, M.K.Road, Mumbai 400 020 ..... ""तवाद"/Respondent आअसं. 1657/मुं/2014 ("न.व. 2009-10) आअसं. 1561/मुं/2015 ("न.व. 2010-11) The Dcit -1(3) Room No.564,Aaykar Bhavan, M.K.Road, ...... अपीलाथ" /Appellant Mumbai 400 020 बनाम Vs.

For Appellant: Shri J.D. Mistry, Sr. Advocate with S/Shri Harsh M. Kapadia and K.DamaniaFor Respondent: Shri. Vatsalya Saxena& Shri B.K.Bagchi
Section 120(4)(b)Section 143(3)

legal effect, for failure to comply with the provisions of the Statute including inter alia the absence of a valid notice under Section 143(2) of the Act.” 4. The ld. Counsel for the assessee narrating the facts of the case submitted that the assessee filed its return of income ... assessee before any of the lower authorities. During assessment proceedings too, the assessee has never raised any objection in regard to validity of section 143(2). 7. During the assessment proceedings, the assessee was given several opportunities to prove its case on various issues where AO had proposed additions/disallowances

Tata Communications Ltd ( Formerly Videsh Sanchar Nigam Ltd), Mumbai vs. Addl CIT RG 1(3), Mumbai

In the result, this appeal by the assessee is allowed

ITA 6781/MUM/2012[2008-09]Status: DisposedITAT Mumbai23 Feb 2022AY 2008-09

Bench: Shri Vikas Awasthy & Shri M. Balaganeshआअसं. 7514 /मुं/2011 ("न. व. 2007-08 ) आअसं. 6781/मुं/2012 ("न.व. 2008-09) आअसं. 572/मुं/2014 ("न.व. 2009-10) आअसं. 1106/मुं/2015 ("न.व. 2010-11) Tata Communications Ltd. (Formerly Videsh Sanchar Nigam Ltd.) Videsh Sanchar Nigam Bhavan, M.G Road, Fort, Mumbai 400 001 ...... अपीलाथ" /Appellant Pan: Aaccv-2808-C बनाम Vs. Additional Commissioner Of Income Tax, Range 1(3), Room No.540, Aaykar Bhavan, M.K.Road, Mumbai 400 020 ..... ""तवाद"/Respondent आअसं. 1657/मुं/2014 ("न.व. 2009-10) आअसं. 1561/मुं/2015 ("न.व. 2010-11) The Dcit -1(3) Room No.564,Aaykar Bhavan, M.K.Road, ...... अपीलाथ" /Appellant Mumbai 400 020 बनाम Vs.

For Appellant: Shri J.D. Mistry, Sr. Advocate with S/Shri Harsh M. Kapadia and K.DamaniaFor Respondent: Shri. Vatsalya Saxena& Shri B.K.Bagchi
Section 120(4)(b)Section 143(3)

legal effect, for failure to comply with the provisions of the Statute including inter alia the absence of a valid notice under Section 143(2) of the Act.” 4. The ld. Counsel for the assessee narrating the facts of the case submitted that the assessee filed its return of income ... assessee before any of the lower authorities. During assessment proceedings too, the assessee has never raised any objection in regard to validity of section 143(2). 7. During the assessment proceedings, the assessee was given several opportunities to prove its case on various issues where AO had proposed additions/disallowances

Tata Communication Ltd. (Formerly Known As Videsh Sanchar Nigam Ltd.), Mumbai vs. Addl.C.I.T.RG.1(3), Mumbai

In the result, this appeal by the assessee is allowed

ITA 7514/MUM/2011[2007-08]Status: DisposedITAT Mumbai23 Feb 2022AY 2007-08

Bench: Shri Vikas Awasthy & Shri M. Balaganeshआअसं. 7514 /मुं/2011 ("न. व. 2007-08 ) आअसं. 6781/मुं/2012 ("न.व. 2008-09) आअसं. 572/मुं/2014 ("न.व. 2009-10) आअसं. 1106/मुं/2015 ("न.व. 2010-11) Tata Communications Ltd. (Formerly Videsh Sanchar Nigam Ltd.) Videsh Sanchar Nigam Bhavan, M.G Road, Fort, Mumbai 400 001 ...... अपीलाथ" /Appellant Pan: Aaccv-2808-C बनाम Vs. Additional Commissioner Of Income Tax, Range 1(3), Room No.540, Aaykar Bhavan, M.K.Road, Mumbai 400 020 ..... ""तवाद"/Respondent आअसं. 1657/मुं/2014 ("न.व. 2009-10) आअसं. 1561/मुं/2015 ("न.व. 2010-11) The Dcit -1(3) Room No.564,Aaykar Bhavan, M.K.Road, ...... अपीलाथ" /Appellant Mumbai 400 020 बनाम Vs.

For Appellant: Shri J.D. Mistry, Sr. Advocate with S/Shri Harsh M. Kapadia and K.DamaniaFor Respondent: Shri. Vatsalya Saxena& Shri B.K.Bagchi
Section 120(4)(b)Section 143(3)

legal effect, for failure to comply with the provisions of the Statute including inter alia the absence of a valid notice under Section 143(2) of the Act.” 4. The ld. Counsel for the assessee narrating the facts of the case submitted that the assessee filed its return of income ... assessee before any of the lower authorities. During assessment proceedings too, the assessee has never raised any objection in regard to validity of section 143(2). 7. During the assessment proceedings, the assessee was given several opportunities to prove its case on various issues where AO had proposed additions/disallowances

DCIT 9(2)(1), Mumbai vs. M/S B. Chopda Construction P. Ltd., Mumbai

In the result, the appeal of the appellant is Partly Allowed

ITA 1513/MUM/2020[2011-12]Status: DisposedITAT Mumbai22 Feb 2022AY 2011-12

Bench: Pramod Kumar, Vp & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 1513/Mum/2020 (निर्धारण वर्ा / Assessment Year: 2011-12) Dcit-9(2)(1) बिधम/ M/S. B. Chopda Construction Room No.665A, 6Th Floor, Pvt. Ltd. Vs. Aayakar Bhavan, A-208, Sagar Tech Plaza, Churchgate, Mumbai- Sakinaka Junction, Andheri, 400020. Mumbai-400072. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaccb4214G (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Mohan Tandon Revenue By: Shri Himanshu Sharma (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 14/12/2021 घोषणा की तारीख /Date Of Pronouncement: 22/02/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 27.12.2019 Passed By The Commissioner Of Income Tax (Appeals) -16, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2011- 12. 2. The Revenue Has Raised The Following Grounds: - “11. Whether On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) Was Justified In Restricting The Suppressed Profit To The Extent Of 12.50% Of Bogus Purchases, When The Assessee Could Not Produce Any Parties Or Evidence That The Said Goods Were Purchased A.Y.2012-13 & The Onus Of Proving Genuineness Of Purchases Was Not Discharged By The Assessee.

For Appellant: Shri Mohan TandonFor Respondent: Shri Himanshu Sharma (Sr. AR)
Section 133(6)Section 143(2)Section 147

IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE PRAMOD KUMAR, VP AND SHRI AMARJIT SINGH, JM आयकर अपील