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)

Akshat Education and Charitable Trust, Anand vs. The ITO, Ward- Exemption, Vadodara

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

ITA 457/AHD/2025[2020-21]Status: DisposedITAT Ahmedabad19 Aug 2025AY 2020-21

Bench: Ms Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.457/Ahd/2025 िनधा"रण वष" /Assessment Year : 2020-2021 Akshat Education & Charitable The Income Tax Officer, Trust, बनाम Ward (Exemption), / 5/35, Gosainu Faliyu, Vadodara. V/S. Asodar Borsad Road, Asodar, Anand-388307. (Gujarat) "थायी लेखा सं./Pan: Aaeta2211K अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Mehul Thakkar, Ar Revenue By : Shri Rignesh Das, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 14/08/2025 घोषणा की तारीख /Date Of Pronouncement: 19/08/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: ] ] This Appeal By The Assessee Is Directed Against The Order Of The Learned Joint Commissioner Of Income Tax (Appeals)-2, Coimbatore [Hereinafter Referred To As “Ld. Cit(A)”] Dated 25.01.2025, Passed Under Section 250 Of The Income Tax Act, 1961 [Hereinafter Referred To As “The Act”] For The Assessment Year 2020–21. The Impugned Order Arises Out Of The Akshat Education & Charitable Trust Vs. Ito(E) Assessment Year 2020-21

For Appellant: Shri Mehul Thakkar, ARFor Respondent: Shri Rignesh Das, CIT-DR
Section 11Section 12ASection 12A(1)(b)Section 139(1)Section 143(1)Section 250

Shmashan Sewa Samiti, Amritsar vs. Income Tax Officer Ward-1(1), Amritsar

The appeal stand allowed for statistical purposes

ITA 594/ASR/2024[2018-19]Status: HeardITAT Amritsar18 Aug 2025AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm आयकर अपील सं./ Ita No. 594/Asr/2024 (िनधा"रण वष" / Assessment Year: 2018-19) Shmashan Sewa Samiti Ito - Ward 1(1) बनाम/ Vs. Outside Chatiwind Gate, New Cr Building Amritsar-143001 Amritsar. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aasas-5377-D (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Shri Rohit Kapoor Advocate A/W Shri V.S. Aggarwal (Itp) –Ld. Ars ""थ"कीओरसे/Respondent By : Sh. Charan Dass (Addl. Cit) – Ld. Sr Dr सुनवाईकीतारीख/Date Of Hearing : 07-08-2025 घोषणाकीतारीख /Date Of Pronouncement : 18-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2018-19 Arises Out Of An Order Of Ld. Addl. / Joint Commissioner Of Income Tax (Appeals), Mumbai [Cit(A)] Dated 29-08-2024 In The Matter Of An Intimation Issued By Cpc U/S 143(1) Dated 12-03-2020. The Registry Has Noted Delay Of 5 Days In The Appeal Which Stands Condoned. 2. It Emerges That The Assessee Is A Charitable Society. The Cpc Considered Entire Gross Receipts As The Income Of The Assessee Denying Deduction Claimed By The Assessee U/S 10(23C)(V). The Said

For Appellant: Shri Rohit Kapoor Advocate a/w ShriFor Respondent: Sh. Charan Dass (Addl. CIT) – Ld. Sr DR
Section 10Section 143(1)

Sh.Nirmal Singh S/O Sh Banta Singh, H.No 5623, Sector-38(West), Chandigarh vs. DCIT Central Circle-2, Chandigarh

ITA 148/CHANDI/2025[2019-20]Status: DisposedITAT Chandigarh18 Aug 2025AY 2019-20

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1.आयकर अपील सं. / Ita No.144/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 2.आयकर अपील सं. / Ita No.145/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 3.आयकर अपील सं. / Ita No.147/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) & 4.आयकर अपील सं. / Ita No.148/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2019-20) Shri Nirmal Singh Dcit-Central Circle-2 S/O Shri Banta Singh Cr Building, Himalaya Marg बनाम/ Vs. H. No 5623 Sector 38 (West) Sector 17-E, Chandigarh -160036 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aerps-8844-M (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Sudhir Sehgal (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 06-08-2025 घोषणाकीतारीख /Date Of Pronouncement : 18-08-2025

For Appellant: Shri Sudhir Sehgal (Advocate) – Ld. ARFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR
Section 132(1)Section 139Section 153ASection 153A(1)(b)

Sh. Nirmal Singh S/O Sh. Banta Singh H.No.5623, Sector-38(West), Chandigarh vs. DCIT Central Circle-2, Chandigarh

ITA 147/CHANDI/2025[2018-19]Status: DisposedITAT Chandigarh18 Aug 2025AY 2018-19

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1.आयकर अपील सं. / Ita No.144/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 2.आयकर अपील सं. / Ita No.145/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 3.आयकर अपील सं. / Ita No.147/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) & 4.आयकर अपील सं. / Ita No.148/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2019-20) Shri Nirmal Singh Dcit-Central Circle-2 S/O Shri Banta Singh Cr Building, Himalaya Marg बनाम/ Vs. H. No 5623 Sector 38 (West) Sector 17-E, Chandigarh -160036 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aerps-8844-M (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Sudhir Sehgal (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 06-08-2025 घोषणाकीतारीख /Date Of Pronouncement : 18-08-2025

For Appellant: Shri Sudhir Sehgal (Advocate) – Ld. ARFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR
Section 132(1)Section 139Section 153ASection 153A(1)(b)

Sh.Nirmal Singh S/O Sh. Banta Singh, H.No.5623, Sector-38(West), Chandigarh vs. DCIT Central Circle-2, Chandigarh

ITA 145/CHANDI/2025[2016-17]Status: DisposedITAT Chandigarh18 Aug 2025AY 2016-17

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1.आयकर अपील सं. / Ita No.144/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 2.आयकर अपील सं. / Ita No.145/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 3.आयकर अपील सं. / Ita No.147/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) & 4.आयकर अपील सं. / Ita No.148/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2019-20) Shri Nirmal Singh Dcit-Central Circle-2 S/O Shri Banta Singh Cr Building, Himalaya Marg बनाम/ Vs. H. No 5623 Sector 38 (West) Sector 17-E, Chandigarh -160036 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aerps-8844-M (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Sudhir Sehgal (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 06-08-2025 घोषणाकीतारीख /Date Of Pronouncement : 18-08-2025

For Appellant: Shri Sudhir Sehgal (Advocate) – Ld. ARFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR
Section 132(1)Section 139Section 153ASection 153A(1)(b)

Sh. Nirmal Singh S/O. Sh Banta Singh H.No 5623, Sector-38(West), Chandigarh vs. DCIT Central Circle-2, Chandigarh

ITA 144/CHANDI/2025[2015-2016]Status: DisposedITAT Chandigarh18 Aug 2025AY 2015-2016

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1.आयकर अपील सं. / Ita No.144/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 2.आयकर अपील सं. / Ita No.145/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 3.आयकर अपील सं. / Ita No.147/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) & 4.आयकर अपील सं. / Ita No.148/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2019-20) Shri Nirmal Singh Dcit-Central Circle-2 S/O Shri Banta Singh Cr Building, Himalaya Marg बनाम/ Vs. H. No 5623 Sector 38 (West) Sector 17-E, Chandigarh -160036 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aerps-8844-M (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Sudhir Sehgal (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 06-08-2025 घोषणाकीतारीख /Date Of Pronouncement : 18-08-2025

For Appellant: Shri Sudhir Sehgal (Advocate) – Ld. ARFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR
Section 132(1)Section 139Section 153ASection 153A(1)(b)

Sunrise Facilitators Private Limited, Chandigarh vs. Dy. Commissioner of Income Tax, Panchkula

ITA 689/CHANDI/2023[2019-20]Status: DisposedITAT Chandigarh18 Aug 2025AY 2019-20

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.689/Chandi/2023 (िनधा"रण वष" / Assessment Year: 2019-20) M/S Sunrise Facilitators Pvt. Ltd. Dcit Circle बनाम/ Vs. 2238/5B, Shanti Nagar Aaykar Bhawan, Manimajra, Chandigarh. Sector 2, Panchkula "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaics-0850-M (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Parikshit Aggarwal (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Smt. Priyanka Dhar (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 06-08-2025 घोषणाकीतारीख /Date Of Pronouncement : 18-08-2025. आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2019-20 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 18-08-2022 In The Matter Of An Intimation Issued By Cpc U/S 143(1) On 15-09-2020 Disallowing Late Payment Of Employees’ Contribution To Pf / Esi For Rs.161.54 Lacs U/S 36(1)(Va) R.W.S. 2(24)(X) As Reported By Tax Auditor In Tax Audit Report. The Ld. Cit(A)

For Appellant: Shri Parikshit Aggarwal (CA) – Ld. ARFor Respondent: Smt. Priyanka Dhar (Addl. CIT) – Ld. Sr. DR
Section 143(1)Section 2(24)(x)Section 36(1)(iv)Section 36(1)(va)Section 43B

ACIT, C-4(1), Chandigarh vs. M/S Glaxosmithkline Consumer Healthcare Ltd., Gurgaon

The appeal stands dismissed

ITA 1355/CHANDI/2018[1997-98]Status: DisposedITAT Chandigarh18 Aug 2025AY 1997-98

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No.1355/Chandi/2018 (िनधा"रण वष" / Assessment Year: 1997-98) Dcit-1(1)(1) M/S Hindustan Unilever Ltd. R.N.579A, 5Th Floor (Legal Successor Of M/S Glaxosmithkline बनाम/ Aaykar Bhawan Consumer Healthcare Ltd.) Vs. Mumbai – 400020 Unilever House, B.D. Swant Marg, Chakala Andheri (East), Mumbai – 400 099 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaach-1004-N (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Rohit Jain (Advocate) & Ms. Somya Jain, Ca – Ld. Ars ""थ"कीओरसे/Respondent By : Shri Rohit Sharma (Cit) A/W Sh. Vivek Vardhan (Addl. Cit) – Ld. Drs सुनवाईकीतारीख/Date Of Hearing : 27-06-2025 घोषणाकीतारीख /Date Of Pronouncement : 18-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 1997-98 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals)-2, Chandigarh Dated 02-08-2018 In The Matter Of An Assessment Framed By Ld. Assessing Officer (Ao) U/S 143(3) R.W.S. 254 Of The Act On 31-03-2017. The Revenue Has Filed Revised Form No.36 On 10-09-2024 Which Is On Record. The Grounds Of Appeal Read As Under: -

For Appellant: Shri Rohit Jain (Advocate) and Ms. SomyaFor Respondent: Shri Rohit Sharma (CIT) a/w Sh. Vivek
Section 143(2)Section 143(3)Section 154Section 234DSection 43B