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“Section 143(1)(a)”

Section References (mined)Section 143Section 143(1)(a)2,323 judgments

The decision most relied on for Section 143(1)(a) is Collector, Land Acquisition v. Mst. Katiji (167 ITR 471), cited in 3,926 judgments on BharatTax.

Leading authorities on Section 143(1)(a)

Collector, Land Acquisition v. Mst. Katiji
167 ITR 471 · 1987 · Supreme Court
3,926
citing judgments

Delay in filing appeals, when supported by sufficient or justifiable cause, should be condoned with a liberal approach to ensure substantial justice. This principle prioritizes the cause of justice over mere technicalities.

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. Manjunatha Cotton & Ginning Factory
359 ITR 565 · 2013 · High Court
2,590
citing judgments

A penalty notice issued under section 274 read with section 271(1)(c) is invalid if it fails to specify whether the penalty proceedings are initiated for concealment of income or for furnishing inaccurate particulars of income. This non-specification vitiates the penalty proceedings.

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 Petroproducts Pvt. Ltd.
322 ITR 158 · 2010 · Supreme Court
2,228
citing judgments

Penalty under Section 271(1)(c) for furnishing inaccurate particulars or concealment of income is not automatically leviable if the assessee has made a full disclosure of all particulars and the addition or disallowance arises from a difference of opinion.

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.

Estate of Late Tukojirao Holkar v. CWT
223 ITR 480 · 1997 · High Court
2,040
citing judgments

A court or tribunal is not bound to answer a reference or adjudicate an appeal on its merits if the party at whose instance the proceeding is made fails to appear at the hearing or take necessary steps for its proper conduct.

Judgments citing Section 143(1)(a)

Surendra Kumar Kapur., Kolkata vs. DCIT, Cir-22, Kolkata

In the result, the appeal is dismissed and the substantial questions of law are answered against the revenue

ITA 1354/KOL/2023[2013-14]Status: DisposedITAT Kolkata14 Aug 2024AY 2013-14

Bench: Dr. Manish Borad & Shri Sonjoy Sarmai.T.A. No.1354/Kol/2023 Assessment Year: 2013-14 Surendra Kumar Kapur ………. Appellant (Pan: Afxpk4223K) Vs. Dcit, Circle-22, Kolkata ………… Respondent Appearances By: Shri Akkal Dudhwewala, Ar Appeared For Appellant. Shri Bonnie Debbarma, Jcit, Sr. Dr Appeared For Respondent. Date Of Concluding The Hearing : 11.06.2024 Date Of Pronouncing The Order : 14.08.2024 Order Per Manish Borad: This Appeal Filed By The Assessee Pertaining To The Assessment Year (In Short “Ay”) 2013-14 Is Directed Against The Order Passed U/S 250 Of The Income Tax Act, 1961 In Short The “Act”) By Ld. Commissioner Of Income-Tax (Appeal), National Faceless Appeal Centre (Nfac), Delhi [In Short Ld. “Cit(A)”] Dated 12.06.2023 Arising Out Of The Assessment Framed U/S 143(3) Of The Act By Dcit, Circle-22, Kolkata Dated 31.03.2016. I.T.A. No. 1354/Kol/2023 A Y: 2013-14, Surendra Kumar Kapur 2. Though Registry Has Reported That This Appeal Of The Assessee Is Time Barred By 62 Days However, Considering The Date Of Receipt Of The Impugned Order, We Find That There Is No Delay In Filing This Appeal. We, Therefore, Proceed To Adjudicate The Appeal On Merits.

Section 133ASection 143(1)(a)Section 143(2)Section 143(3)Section 250Section 35(1)(ii)

IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA डॉ. मनीष बोरड, लेखा सद"य एवं "ी संजय सरमा, "ाियक सद

Rani Adaikalaraj Educational and Charitable Trust, Trichy vs. ITO, Exemptions, Trichy

In the result the assessee’s appeal is allowed

ITA 575/CHNY/2024[2018-19]Status: DisposedITAT Chennai14 Aug 2024AY 2018-19

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita No.: 575/Chny/2024 िनधा"रणवष" / Assessment Year: 2018-19 Income Tax Officer, Rani Adaikalaraj Educational V. Exemption Ward & Charitable Trust, Income Tax Office, Represented By Managing 44, Williams Road, Cantonment, Trustee – A Joseph Francis, Trichy – 620 001. 7-B, Arokiasamypillai Lane, Crawford, Trichy – 620 012. [Pan:Aaatr-0494-H] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Mr. V.S. Jayakumar, Sr. Counsel For Ms.G. Vardinikarthik, Advocate & Mr. V. Arunachalesh, Advocate & Mr. R. Sumedha, Advocate ""यथ"क"ओरसे/Respondent By : Mr. R. Vikneswaran, Jcit सुनवाई क" तारीख/Date Of Hearing : 04.06.2024 घोषणा क" तारीख/Date Of Pronouncement : 14.08.2024 आदेश /O R D E R

For Appellant: Mr. V.S. Jayakumar, Sr. Counsel for Ms.G. VardiniKarthik, Advocate & MrFor Respondent: Mr. R. Vikneswaran, JCIT
Section 1Section 11Section 11(1)(a)Section 11(2)

आयकर अपीलीय अिधकरण,‘बी’ "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एबी टी वक", "याियक

Makevale Acrylics Private Limited, Vadodara vs. The ADIT, CPC Bengaluru Present Juridiction the DCIT, Circle-2(1)(1), Vadodara

In the result, the appeal of the Assessee is treated as allowed for statistical purposes

ITA 566/AHD/2023[2021-22]Status: DisposedITAT Ahmedabad12 Aug 2024AY 2021-22

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.566/Ahd/2023 "नधा"रण वष" /Assessment Year : 2021-22 Makevale Acrylics Pvt.Ltd. The Adit, Cpc Bengaluru बनाम/ 372, 373, 374, 1,2 Sankarda Present Jurisdiction - Bhadarwa Road The Dcit, Circle-2(1)(1), V/S. At Moxi, Tal.Savli, Vadodara – 390 007 Vadodara- 391 780 (Gujarat) "थायी लेखा सं./Pan: Aafcm 2737 E अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Ms. Amrin Pathan, Ar Revenue By : Shri Ashok Natha Bhalekar, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 08/08/2024 घोषणा क" तार"ख /Date Of Pronouncement: 12/08/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: This Appeal Is Filed By The Assessee As Against The Order Dated 27/05/2023 Passed By The Commissioner Of Income-Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As “Cit(A)” In Short] Arising Out Of The Assessment Order Dated 13/11/2022 Passed By The Assessing Officer (Ao) Under Section 143(1) Of The Income Tax Act, 1961 Makevale Acrylics Pvt.Ltd. Vs. The Adit, Cpc Bengaluru Present Jurisdiction The Dcit, Circle-2(1)1A) Asst. Year : 2021-22

For Appellant: Ms. Amrin Pathan, ARFor Respondent: Shri Ashok Natha Bhalekar, Sr.DR
Section 115BSection 115JSection 139(1)Section 143(1)Section 143(1)(a)Section 36(1)(va)

hereinafter referred to as “CIT(A)” in short] arising out of the assessment order dated 13/11/2022 passed by the Assessing Officer (AO) under section 143(1) of the Income Tax Act, 1961 Makevale Acrylics Pvt.Ltd. vs. The ADIT, CPC Bengaluru Present Jurisdiction the DCIT, Circle-2(1)1a) Asst. Year