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)

Seshank Mahadev, Chennai vs. Deputy Director of Income Tax, CPC Bengaluru

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

ITA 2274/CHNY/2025[2024-25]Status: DisposedITAT Chennai24 Oct 2025AY 2024-25

Bench: Shri M. Balaganesh & Shri S.S. Viswanethra Raviआयकर अपील सं./I.T.A. No.2274/Chny/2025 िनधा"रण वष"/Assessment Year: 2024-25 Seshank Mahadev, Vs. The Income Tax Officer, Ak 27, Tas Enclave, E2, Golden King Corporate Ward 3(1), Villa Apartments, Anna Nagar, Chennai. Chennai 600 040. [Pan:Olwps5532Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Varadharajan, F/O Of Assessee ""थ" की ओर से/Respondent By : Shri C.P. Solomon, Jcit सुनवाई की तारीख/ Date Of Hearing : 22.10.2025 घोषणा की तारीख /Date Of Pronouncement : 24.10.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 02.06.2025 Passed By The Addl./Jcit(A), Indore For The Assessment Year 2024-25. 2. At The Outset, We Note That The Cpc Denied The Rebate Claimed By The Assessee Under Section 87A Of The Income Tax Act, 1961 [“Act” In Short] Vide Intimation Order Under Section 143(1) Of The Act Dated 12.11.2024. Against The Intimation Order, The Assessee Preferred An 2

For Appellant: Shri Varadharajan, F/o of assesseeFor Respondent: Shri C.P. Solomon, JCIT
Section 111ASection 112ASection 115BSection 143(1)Section 250Section 3Section 87A

Chithalpadi Pacs Ltd., Dharmapuri vs. ITO, Ward-1, Dharmapuri

In the result, both the appeals filed by the assessee are dismissed

ITA 1788/CHNY/2025[2022-23]Status: DisposedITAT Chennai24 Oct 2025AY 2022-23

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. Nos.1787 & 1788/Chny/2025 िनधा"रण वष"/Assessment Year: 2021-22 & 2022-23 Chinthalpadi Primary Agri. Co-Operative Vs. The Income Tax Officer, Society Limited, Chinthalpadi Village, Ward 1, Chinthalpadi Post, Pappireddipatty Tk, Dharmapuri. Dharmapuri 635 302. [Pan:Aaaac9429J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Dr. M. Mohan Babu, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 09.10.2025 घोषणा की तारीख /Date Of Pronouncement : 24.10.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals Filed By The Assessee Are Directed Against Separate Orders Both Dated 24.03.2025 Passed By The Addl./Jcit(A)-3, Ahmedabad For The Assessment Years 2021-22 & 2022-23. 2. Since Issues Raised In Both The Appeals Of The Assessee Are Similar Based On The Same Identical Facts, With The Consent Of Both The Parties, We Proceed To Hear The Appeals Together & Pass Consolidated Order For The Sake Of Convenience.

For Appellant: NoneFor Respondent: Dr. M. Mohan Babu, Addl. CIT
Section 139Section 139(1)Section 143(1)Section 80Section 80ASection 80PSection 80P(2)

Chinthalpadi Pacs Ltd., Dharmapuri vs. ITO, Ward-1, Dharmapuri

In the result, both the appeals filed by the assessee are dismissed

ITA 1787/CHNY/2025[2021-22]Status: DisposedITAT Chennai24 Oct 2025AY 2021-22

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. Nos.1787 & 1788/Chny/2025 िनधा"रण वष"/Assessment Year: 2021-22 & 2022-23 Chinthalpadi Primary Agri. Co-Operative Vs. The Income Tax Officer, Society Limited, Chinthalpadi Village, Ward 1, Chinthalpadi Post, Pappireddipatty Tk, Dharmapuri. Dharmapuri 635 302. [Pan:Aaaac9429J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Dr. M. Mohan Babu, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 09.10.2025 घोषणा की तारीख /Date Of Pronouncement : 24.10.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: Both The Appeals Filed By The Assessee Are Directed Against Separate Orders Both Dated 24.03.2025 Passed By The Addl./Jcit(A)-3, Ahmedabad For The Assessment Years 2021-22 & 2022-23. 2. Since Issues Raised In Both The Appeals Of The Assessee Are Similar Based On The Same Identical Facts, With The Consent Of Both The Parties, We Proceed To Hear The Appeals Together & Pass Consolidated Order For The Sake Of Convenience.

For Appellant: NoneFor Respondent: Dr. M. Mohan Babu, Addl. CIT
Section 139Section 139(1)Section 143(1)Section 80Section 80ASection 80PSection 80P(2)

Maharishi Education Corporation Private Limited, Delhi vs. ITO Ward- 16(1), Delhi

In the result, appeal of the assessee is dismissed

ITA 2639/DEL/2025[2021-22]Status: DisposedITAT Delhi24 Oct 2025AY 2021-22

Bench: Shri Vikas Awasthyआअसं.2639/िद"ी/2025 (िन.व. 2021-22) Maharishi Education Corporation P. Ltd., Dgl-121, First Floor, Dlf The Galleria, Mayur Vihar, ...... अपीलाथ"/Appellant Phase-1, Delhi 110091 Pan: Aaccm-5225-G बनाम Vs. Income Tax Officer, Ward-16(1), ..... "ितवादी/Respondent Cr Building, Delhi अपीलाथ" "ारा/Appellant By : Shri Deepak Jain, Chartered Accountant "ितवादी"ारा/Respondent By : Ms. Sudha Gupta, Sr. Dr सुनवाई क" ितिथ/ Date Of Hearing : 29/07/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 24/10/2025 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Additional/Joint Commissioner Of Income Tax (Appeals)-1, Nashik [In Short ‘The Cit(A)’] Dated 07.03.2025, For Assessment Year 2021-22. 2. The Solitary Issue Raised By The Assessee In Appeal Is Rate Of Tax Applied By The Assessing Officer (Ao) U/S. 115Baa Of The Income Tax Act,1961(Hereinafter Referred To As ‘The Act’). As Per The Assessee, The Rate Of Tax Applicable Is 20% As Prescribed U/S. 112 Of The Act, Whereas, The Ao Has Held That The Tax On Long Term Capital Gain As Per Section 115Baa Of The Act Is @22%. 3. The Assessee Is A Domestic Company. The Assessee Exercised An Option U/S. 115Baa Of The Act By Filing Form 10Ic For Financial Year 2019-20 & Subsequent

For Appellant: Shri Deepak Jain, Chartered AccountantFor Respondent: Ms. Sudha Gupta, Sr. DR
Section 112Section 115BSection 143(1)

Swargiya Prof Nawal Pd. Singh S Sansthan, Vaishali vs. CPC, Bengaluru

The appeal of the assessee is allowed for statistical purposes

ITA 348/PAT/2025[2018-19]Status: DisposedITAT Patna21 Oct 2025AY 2018-19

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.348/Pat/2025 Assessment Year: 2018-19 Swargiya Prof Nawal Pd. Singh S Sansthan…………………..………. …………………....Appellant 0 Sahi Colony, Hajipur, Vaishali, Bihar- 844101.. [Pan: Aagts5236E] Vs. Cpc, Bengaluru……..…....…..……………..………………….…..... Respondent Appearances By: Shri Rakesh Kumar, Adv., Appeared On Behalf Of The Appellant. Shri Ashwani Kr. Singal, Jcit, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : October 16, 2025 Date Of Pronouncing The Order : October 21, 2025 आदेश / Order Per Sonjoy Sarma: This Appeal Is Directed By The Assessee Against The Order Dated 03.01.2025 Passed By The Cit, Appeal Addl/Jcit(A)-3, Chennai Under Section 250 Of The Income-Tax Act, 1961. 2. Brief Facts Of The Case Are That The Assessee Filed Its Return Of Income For The Assessment Year 2018–19. The Case Was Processed By The Cpc, Which Issued An Intimation Under Section 143(1) Of The Act, Disallowing The Assessee’S Claim Of Exemption Of ₹1,25,99,176, Being 80% Of The Total Expenditure Against Total Receipts Of ₹1,27,78,294. Consequently, The Total Income Was Determined At ₹₹1,27,78,294. I.T.A. No.348/Pat/2025 Swargiya Prof Nawal Pd. Singh S Sansthan 3. Aggrieved By The Above Intimation, The Assessee Preferred An Appeal Before The Cit(A). However, The Cit(A) Dismissed The Appeal Solely On The Ground That It Was Filed After A Delay Of 1,489 Days, Without Considering The Matter On Merits.

Section 143(1)Section 250