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)

Narayan Das Damani, Kolkata vs. ITO, Ward 44(1), Kolkata

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

ITA 2185/KOL/2025[2019-2020]Status: DisposedITAT Kolkata03 Dec 2025AY 2019-2020

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.2185/Kol/2025 Assessment Year: 2019-20 Narayan Das Damani.……….…………………....…………………....Appellant C/O Subash Agarwal & Associates, 1, Gibson Lane, Suite 213, 2Nd Floor, Kol-69.. [Pan: Agxpd4817F] Vs. Ito, Ward-44(1), Kolkata..……………....…..………………….…..... Respondent Appearances By: Shri Siddharth Agarwal, Ar, Appeared On Behalf Of The Appellant. Shri Pampa Ray, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 01, 2025 Date Of Pronouncing The Order : December 03, 2025 आदेश / Order Per Sonjoy Sarma: This Appeal Filed By The Assessee Is Directed Against The Order Of The National Faceless Appeal Centre (Hereinafter Referred To As “Ld. Cit(A)”) Dated 25.07.2025 Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As The “Act”). 2. Brief Facts Of The Case Are That The Assessee Runs Proprietary Concern M/S Oriental Industries As Dealer Of Wires & Cables. During The Year Ended 31.03.2019 The Appellant Submitted Return Of Income Showing Total Income 368070 Which Was Accepted Under Sec 143(1) Vide Order Dated 21.02.20. A Return Was Also Filed On 06.09.23 & The Assessing Authority Had Information That M/S Aerocom Trade Exim Was Found Indulging In Issuance Of Fraudulent Gst Bills The Appellant Has

Section 250Section 69ASection 69C

Tiruchengode Sakthi Spinners Pvt. Ltd., Namakkal vs. ITO, Ward-1, Tiruchengode

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

ITA 2417/CHNY/2025[2023-24]Status: DisposedITAT Chennai02 Dec 2025AY 2023-24

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.2417/Chny/2025 िनधा"रण वष"/Assessment Year: 2023-24 Tiruchengode Sakthi Spinners Private Vs. The Income Tax Officer, Limited, 67/3B, Melkallupalayam B.O., Ward 1, Namakkal 637 403. Tiruchengode. [Pan:Aaact7666A] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Sridhar, Advocate (Erode) ""थ" की ओर से/Respondent By : Ms. M. Subashri, Addl. Cit (Virtual) सुनवाई की तारीख/ Date Of Hearing : 02.12.2025 घोषणा की तारीख /Date Of Pronouncement : 02.12.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 30.06.2025 Passed By The Addl/Jcit(A)-1, Noida, For The Assessment Year 2023-24. 2. Besides Challenging The Order Of The First Appellate Authority On Merits, The Assessee Vide Ground No. 5 Challenged Legal Issue That The First Appellate Authority Has Exceeded The Powers As Contemplated In Section 251(1A) Of The Income Tax Act, 1961 [“Act” In Short].

For Appellant: Shri S. Sridhar, Advocate (Erode)For Respondent: Ms. M. Subashri, Addl. CIT (Virtual)
Section 143(1)Section 251Section 48

Ankita Dash, Cuttack vs. ITO, Ward 1(1), Cuttack

In the result, appeal of the assessee is allowed

ITA 412/CTK/2025[2024-25]Status: DisposedITAT Cuttack01 Dec 2025AY 2024-25

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.412/Ctk/2025 (नििाारण वर्ा / Assessment Year : 2024-2025) Ankita Dash Vs Ito, Ward-1(1), Cuttack Plot No.C-436, Sector-6, Markat Nagar, Cda Colony, Bidanasi, Cuttack-453014 Pan No. :Alapd 8714 H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) नििााररती की ओर से /Assessee By : Shri S.K.Agrawalla, Ar राजस्व की ओर से /Revenue By : Shri Vijay Singh, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 01/12/2025 घोषणा की तारीख/Date Of Pronouncement : 01/12/2025 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Passed By The Ld. Addl/Jcit(A)-10, Mumbai, Dated 17.04.2025 For The Assessment Year 2024-2025. 2. The Appeal Of The Assessee Is Barred By 24 Days. In This Regard, The Assessee Has Filed Condonation Application Supported With An Affidavit Stating Therein Sufficient Reasons For Condonation Of Delay. Ld.Sr. Dr Also Did Not Object To The Same. Accordingly, We Condone The Delay Of 24 Days & Proceed To Dispose Off The Appeal. 3. It Was Submitted By The Ld. Ar That The Assessee Had Filed Her Return Of Income On 31.07.2024 & The Otp Verification Which Was Supposed To Have Been Done On 30.08.2024 Was Done On 31.08.2024. Consequently

For Appellant: Shri S.K.Agrawalla, ARFor Respondent: Shri Vijay Singh, Sr. DR
Section 143(1)