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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)

The Surarwan Gagwan Co-Operative Agriculture Service Society Limited, Surarwan vs. Ld. DCIT, CPC, Bengaluru

In the result, the appeal of the Assessee is allowed

ITA 46/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh29 Jul 2024AY 2018-19

Bench: Dr Krinwant Sahay & Shri Paresh M. Joshiआयकर अपील सं./ Ita No. 46/Chd/2024 "नधा"रण वष" / Assessment Year : 2017-18 The Surarwan Gagwan Co- Vs. The Ito, Operative Agriculture Service बनाम Ward, Society Limited, Nurpur (Palampur ) Surarwan Indora H.P. "थायी लेखा सं./Pan No: Aaact8925A अपीलाथ"/ Appellant ""यथ"/ Repsondent (Virtual Hearing) "नधा"रती क" ओर से/Assessee By : Sh. Vishan Mohan, Sr. Advocate With Sh Aditya Sood, Adv. राज"व क" ओर से/ Revenue By : Shri Dharam Vir, Jcit, Sr. Dr सुनवाई क" तार"ख/Date Of Hearing : 25.07.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 29.07.2024

For Appellant: Sh. Vishan Mohan, Sr. AdvocateFor Respondent: Shri Dharam Vir, JCIT, Sr. DR
Section 139(1)Section 143(1)Section 143(1)(a)Section 80ASection 80P

justified in upholding the disallowance of deduction claimed u/s 80P of the Income Tax Act, 1961 and that too under section 143(1) of the Income Tax Act, 1961. 2. That the order of the ld. Assessing Officer is bad in law and facts. 3. Brief facts of the case ... prescribed by section 139(1) and in the present case, the return was filed belatedly. However, it was only by the amendment to section 143(1) (a)(v) brought in by Finance Act, 2021, that the CPC can be said have been vested, exercising powers u/s 143(1

Gowrin Charitable Trust, Chennai vs. ITO Exemptions Ward 1, Chennai

In the result, appeals filed by the assessee are allowed for statistical purpose

ITA 1368/CHNY/2024[2019-20]Status: DisposedITAT Chennai26 Jul 2024AY 2019-20

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri Jagadishआयकरअपील सं./ Ita Nos.1367 & 1368/Chny/2024 (िनधा"रणवष" / Assessment Years: 2018-2019 & 2019-2020) M/S. Gowrin Charitable Trust, Vs. The Income Tax Officer, No.36/40, Lazarus Church Road, (Exemption) Mandavelipakkam, Ward 1, Rajaannamalaipuram, Chennai. Chennai 600 028. [Pan: Aabtg 1312N] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri K.R. Sudersan, C.A., ""यथ" क" ओर से /Respondent By : Shri V.Justin, Irs, Jcit. सुनवाई क" तार"ख/Date Of Hearing : 22.07.2024 घोषणा क" तार"ख /Date Of Pronouncement : 26.07.2024 आदेश / O R D E R Manu Kumar Giri ()

For Appellant: Shri K.R. Sudersan, C.AFor Respondent: Shri V.Justin, IRS, JCIT
Section 11Section 12ASection 143(1)Section 143(1)(a)Section 249(3)

above said both the return of income were processed under section 143(1) wherein CPC issued a communications proposing to make adjustments u/s 143(1)(a) of the Act in both AYs. 4. Further, the appellant filed the appeals before the ld.CIT(A) with a delay of 36 months against ... intimation orders passed by the ADIT, CPC, Bengaluru under section 143(1) of the Act dated 18.03.2020 for AY 2018-19 and 04.06.2020 for AY 2019-20. The Ld. CIT(A) has dismissed both the appeals on account of delay in filing the appeals as per section

Gowrin Charitable Trust, Chennai vs. ITO Exemptions Ward 1, Chennai

In the result, appeals filed by the assessee are allowed for statistical purpose

ITA 1367/CHNY/2024[2018-19]Status: DisposedITAT Chennai26 Jul 2024AY 2018-19

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri Jagadishआयकरअपील सं./ Ita Nos.1367 & 1368/Chny/2024 (िनधा"रणवष" / Assessment Years: 2018-2019 & 2019-2020) M/S. Gowrin Charitable Trust, Vs. The Income Tax Officer, No.36/40, Lazarus Church Road, (Exemption) Mandavelipakkam, Ward 1, Rajaannamalaipuram, Chennai. Chennai 600 028. [Pan: Aabtg 1312N] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri K.R. Sudersan, C.A., ""यथ" क" ओर से /Respondent By : Shri V.Justin, Irs, Jcit. सुनवाई क" तार"ख/Date Of Hearing : 22.07.2024 घोषणा क" तार"ख /Date Of Pronouncement : 26.07.2024 आदेश / O R D E R Manu Kumar Giri ()

For Appellant: Shri K.R. Sudersan, C.AFor Respondent: Shri V.Justin, IRS, JCIT
Section 11Section 12ASection 143(1)Section 143(1)(a)Section 249(3)

above said both the return of income were processed under section 143(1) wherein CPC issued a communications proposing to make adjustments u/s 143(1)(a) of the Act in both AYs. 4. Further, the appellant filed the appeals before the ld.CIT(A) with a delay of 36 months against ... intimation orders passed by the ADIT, CPC, Bengaluru under section 143(1) of the Act dated 18.03.2020 for AY 2018-19 and 04.06.2020 for AY 2019-20. The Ld. CIT(A) has dismissed both the appeals on account of delay in filing the appeals as per section

ACIT, Central Circle - 3 (3), Chennai vs. M/S Land Marvel Homes, Chennai

In the result, appeal filed by the Revenue is allowed

ITA 1055/CHNY/2022[2012-2013]Status: DisposedITAT Chennai26 Jul 2024AY 2012-2013

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita No.: 1055/Chny/2022 िनधा"रणवष" / Assessment Year: 2012-13 M/S. Land Marvel Homes, The Acit, V. 45-47, Old No. 22-23, Central Circle -3(3), 3Rd Floor, 1St Main Road, Chennai. Gandhi Nagar, Adyar, Chennai – 600 020. [Pan:Aabfl-4387-N] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri. V. Nandakumar, Cit ""यथ"क"ओरसे/Respondent By : Shri. T. Banusekar, Advocate & Shri. Yeshwanth Kumar, Ca सुनवाई क" तारीख/Date Of Hearing : 06.06.2024 घोषणा क" तारीख/Date Of Pronouncement : 26.07.2024 आदेश /O R D E R

For Appellant: Shri. V. Nandakumar, CITFor Respondent: Shri. T. Banusekar, Advocate &
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

under: “6. We first address the question of jurisdiction. The present re-assessment is pursuant to a prima facie intimation in terms of section 143 (1) (a) of the Act. Tribunal concludes the issue adverse to the appellant based on the judgment of the Supreme Court in the case ... consideration is whether the assessing officer could, having taken cognizance of the return of income and annexures, issued an intimation under section 143(1) and allowed the matter to rest, thereafter now proceed to issue a notice for re-assessment simply based on the same material that had been available