Section 143(1) of the Income Tax Act

Income-tax Act, 2025: s.270

Section 143(1) falls under section 143 of the Income-tax Act, 1961, which corresponds to section 270 (Assessment) of the Income-tax Act, 2025.

Read section 270 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 143(1) is Collector, Land Acquisition v. Mst. Katiji (167 ITR 471), cited in 3,926 of the 12,311 judgments on BharatTax that turn on this section.

Leading authorities on Section 143(1)

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.

Goetze (India) Ltd. v. CIT
284 ITR 323 · 2006 · Supreme Court
1,842
citing judgments

An assessee cannot raise a new claim or a claim not made in the original or revised return of income for the first time directly before the Assessing Officer during assessment proceedings.

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).

CIT v. Vatika Township Pvt. Ltd.
367 ITR 466 · 2014 · Supreme Court
1,558
citing judgments

Taxing statutes are presumed to operate prospectively unless a clear contrary intention for retrospective application is evident. The law applicable for determining tax liability is that which stands on the first day of the assessment year, following the principle that law looks forward, not backward (lex prospicit non respicit).

Checkmate Services Pvt. Ltd. v. CIT
143 Taxmann.com 178 · 2022 · Supreme Court
1,392
citing judgments

Employee contributions to provident fund and ESI deposited by an employer beyond the due dates prescribed under the respective special Acts are not allowable as a deduction under section 36(1)(va) of the Income-tax Act, 1961. Such disallowance can be made during processing under section 143(1).

CIT v. Alom Extrusions Ltd.
319 ITR 306 · 2009 · Supreme Court
1,344
citing judgments

A proviso inserted into a section to remedy unintended consequences, make the section workable, or supply an obvious omission must be read retrospectively in operation to give effect to the section as a whole.

ACIT v. Rajesh Jhaveri Stock Brokers Pvt. Ltd.
291 ITR 500 · 2007 · Supreme Court
1,030
citing judgments

For initiating reassessment proceedings under Section 147, the Assessing Officer needs only prima facie material providing a reason to believe that income has escaped assessment. Conclusive proof or the sufficiency/correctness of the material is not required at the stage of issuing the notice under Section 148.

CIT v. Sun Engineering Works (P) Ltd.
198 ITR 297 · 1992 · Supreme Court
814
citing judgments

A court's pronouncement derives its scope and color from the specific questions involved in the case, thus, due regard must always be given to the questions framed before the court when interpreting its judgment.

Pr. Commissioner of Income Tax and Anr. v. Totagars Cooperative Sale Society
392 ITR 74 · 2017 · High Court
762
citing judgments

Interest income earned by a cooperative society from its investments or surplus deposits with a cooperative bank is eligible for deduction under Section 80P(2)(d) of the Income-tax Act, 1961.

279 ITR 331/149 Taxman 15 (Guj.); 5. CIT v. Sabari Enterprises
298 ITR 141 · 2008 · High Court
706
citing judgments

Employee contributions to provident fund or ESI, even if deposited after the due date specified in the respective welfare statutes, are allowable as a deduction under Section 36(1)(va) if paid before the due date for filing the income-tax return. This judgment aligns the treatment of employee contributions with employer contributions under Section 43B.

Judgments on Section 143(1)

Duckbanglow Para Spark Welfare Society, Birbhum vs. I.T.O., Ward - 3(1), Suri, Birbhum

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

ITA 2272/KOL/2025[2018-2019]Status: DisposedITAT Kolkata14 Jan 2026AY 2018-2019

Bench: Shri George Mathanआयकर अपील सं/Ita No.2272/Kol/2025 (नििाारण वर्ा / Assessment Year :2018-2019) Duckbanglow Para Spark Welfare Vs Ito Ward-3(1), Suri, Birbhum Society, C/O Kowsar Ali, Dhulodanga Road Duckbanglow More, Rampurhat, Birbhum, West Bengal-731224 Pan No. :Aadad 5593 P (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) नििााररती की ओर से /Assessee By : Shri Subhranshu Chima, Ar : Smt. Sima Das Biswas, Sr. Dr राजस्व की ओर से /Revenue By सुनवाई की तारीख / Date Of Hearing : 14/01/2026 घोषणा की तारीख/Date Of Pronouncement : 14/01/2026 आदेश / O R D E R This Is An Appeal Filed By The Assessee Against The Order Dated 11.08.2025, Passed By The Ld. Addl/Jcit(A), Ranchi For The Assessment Year 2018-2019. 2. It Was Submitted By The Ld. Ar That The Assessee Had By Mistake Filed Its Return Claiming The Status Of A Charitable Organisation Though The Assessee Did Not Have Registration U/S.12A Of The Act. It Was Submission That The Return Filed By The Assessee Came To Be Processed & The Intimation Came To Be Issued Wherein The Application Has Been Treated As Income Of The Assessee. It Was Submission That The Application Filed U/S.154 Of The Act Was Also Rejected. It Was Submission That The Against The Rejection Of Application Filed U/S.154 Of The Act The Assessee Had Filed Appeal To The Cit(A). It Was Submission That The Ld. Cit(A) Has Rejected The Appeal Of The Assessee On The Ground That The Assessee Has Filed The Return Claiming

For Appellant: Shri Subhranshu Chima, AR
Section 12ASection 143(1)Section 154

Khushboo Shah, Kolkata vs. I.T.O., Ward - 33(2), Kolkata

In the result, appeal filed by the assessee stands allowed

ITA 2643/KOL/2025[2020-2021]Status: DisposedITAT Kolkata13 Jan 2026AY 2020-2021

Bench: Shri George Mathanआयकर अपील सं/Ita No.2643/Kol/2025 (नििाारण वर्ा / Assessment Year :2020-2021) Khushboo Shah, Vs Adit/Cpc, Bengaluru Ground Floor, Chandrasekhar-Ii L.R.Sarani.So. 27A, Rowland Road, Kolkata, Pin-700020 Pan No. :Ardpb 8525 D Tan No. :Calk10563A (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) नििााररती की ओर से /Assessee By : Shri S.S.Gupta, Ar राजस्व की ओर से /Revenue By : Shri Abhijit Adhikary, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 13/01/2026 घोषणा की तारीख/Date Of Pronouncement : 13/01/2026 आदेश / O R D E R This Is An Appeal Filed By The Assessee Against The Order Dated 19.09.2025, Passed By The Ld.Addl/Jcit(A)-4, Mumbai For The Assessment Year 2020-2021. 2. It Was Submitted By The Ld.Ar That The Assessee Is An Individual, Who Is A Partner In A Partnership Firm. The Assessee When Filing His Return Has Not Offered His Shares Of Profits Or Loss From The Partnership Firm In His Return Of Income. It Was The Submission That The Cpc While Processing The Intimation U/S.143(1) Of The Act Has Disallowed The Loss In Relation To The Partnership Firm. It Was The Submission That The Cpc Has Also Not Issued The Intimation As Required In The First Proviso To Section 143(1) Of The Act Before Making The Adjustment. Ld.Ar Drew My Attention To Page 34 To 36 Of The Paper Book Which Are The Screenshot Of The Portal To Substantiate Its 2 Claim That The Intimation As Required Under First Proviso To Section 143(1) Of The Act Has Not Been Issued, Which Reads As Under:-

For Appellant: Shri S.S.Gupta, ARFor Respondent: Shri Abhijit Adhikary, Sr. DR
Section 143(1)

Khemani Charitable Trust, Kolkata vs. ITO Ward 1(4), Exemption, Kolkata

In the result, appeal of the assessee is allowed

ITA 2099/KOL/2025[2024-25]Status: DisposedITAT Kolkata13 Jan 2026AY 2024-25

Bench: Shri George Mathanआयकर अपील सं/Ita No.2099/Kol/2025 (नििाारण वर्ा / Assessment Year :2024-2025) Khemani Charitable Trust, Vs Ito Ward-1(4), Exemption, 2 Todi Chambers, Lal Bazar Street, Kolkata Room No.415, 4Th Floor, Kolkata, West Bengal-700001 Pan No. :Aaatk5349 J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) नििााररती की ओर से /Assessee By : Shri Mukesh Patawari, Ar राजस्व की ओर से /Revenue By : Shri Abhijit Adhikary, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 13/01/2026 घोषणा की तारीख/Date Of Pronouncement : 13/01/2026 आदेश / O R D E R This Is An Appeal Filed By The Assessee Against The Order Dated 18.07.2025, Passed By The Ld.Addl/Jcit(A), Madurai, For The Assessment Year 2024-2025. 2. It Was Submitted By The Ld.Ar That For The Impugned Assessment Year The Assessee Had Filed Its Return Of Income On 15/11/2024. It Was Submission That The Form 10Bb Was Also Filed Along With Return Of Income On 15/11/2024. It Was The Submission That As The Form 10B Was Filed Along With Return & Not One Month Before The Due Date Of Filing Of The Return, The Cpc Had Issued Intimation U/S.143(1) Of The Act Denying The Assessee The Benefit Of Deduction U/S.11 Of The Act As Claimed. It Was The Submission That The Filing Of The Form 10B Was Procedural Requirement & Would Not Lead To Denial Of The Exemption U/S.11 Of The Act In The Intimation U/S.143(1) Of The Act. 3. In Reply, The Ld. Sr. Dr Vehemently Supported The Order Of The Cpc & Ld. Jcit(A).

For Appellant: Shri Mukesh Patawari, ARFor Respondent: Shri Abhijit Adhikary, Sr. DR
Section 11Section 143(1)