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)

The Kolkata Port Trust Employees Cooperative Credit Society Limited, Kolkata vs. Centralized Processing Centre, Bengaluru

In the result, all the appeals of the assesse are allowed

ITA 725/KOL/2025[2023-24]Status: DisposedITAT Kolkata16 Jun 2025AY 2023-24

Bench: Shri George Mathan & Shri Rakesh Mishraआयकर अपील सं/Ita Nos.723 - 725/Kol/2025 (निर्धारण वर्ा /A.Yrs. :2021-2022, 2022-2023 & 2023-2024) The Kolkata Port Trust Vs Cpc, Bengaluru Employees Cooperative Credit Society Limited, Smp Kolkata, 15 Stand Road, Kolkata Gpo, West Bengal Pan No. :Aabat 5305 K (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्धाररती की ओर से /Assessee By : None रधजस्व की ओर से /Revenue By : Shri Kapil Mandal, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 16/06/2025 घोषणा की तारीख/Date Of Pronouncement : 16/06/2025 आदेश / O R D E R Per George Mathan, Jm : These Are The Appeals Filed By The Assessee Against The Separate Orders, Passed By The Ld. Addl./Jcit(A)-2, Surat, All Dated 23.01.2025, For The Assessment Years 2021-2022, 2022-2023 & 2023-2024, Respectively. 2. All The Three Appeals Of The Assesse Are Barred By 07 Days Each. In This Regard, The Assesse Has Filed An Application For Condonation Of Delay Supported With An Affidavit Stating Therein The Sufficient Reasons For Delay In Filing The Above Appeals, Which Are Not Found To Be False. This Contention Of The Assesse Has Not Been Objected By The Ld. Sr. Dr. Accordingly, We Condone The Delay Of 07 Days Each In Filing The Present Appeals & The Appeals Of The Assesse Are Admitted For Hearing. 3. None Represented On Behalf Of The Assesse. Shri Kapil Mandal, Sr. Dr Appeared On Behalf The Assesse.

For Appellant: NoneFor Respondent: Shri Kapil Mandal, Sr. DR
Section 143(1)Section 80P

The Kolkata Port Trust Employees Cooperative Credit Society Limited, Kolkata vs. Centralized Processing Centre, Bengaluru

In the result, all the appeals of the assesse are allowed

ITA 724/KOL/2025[2022-23]Status: DisposedITAT Kolkata16 Jun 2025AY 2022-23

Bench: Shri George Mathan & Shri Rakesh Mishraआयकर अपील सं/Ita Nos.723 - 725/Kol/2025 (निर्धारण वर्ा /A.Yrs. :2021-2022, 2022-2023 & 2023-2024) The Kolkata Port Trust Vs Cpc, Bengaluru Employees Cooperative Credit Society Limited, Smp Kolkata, 15 Stand Road, Kolkata Gpo, West Bengal Pan No. :Aabat 5305 K (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्धाररती की ओर से /Assessee By : None रधजस्व की ओर से /Revenue By : Shri Kapil Mandal, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 16/06/2025 घोषणा की तारीख/Date Of Pronouncement : 16/06/2025 आदेश / O R D E R Per George Mathan, Jm : These Are The Appeals Filed By The Assessee Against The Separate Orders, Passed By The Ld. Addl./Jcit(A)-2, Surat, All Dated 23.01.2025, For The Assessment Years 2021-2022, 2022-2023 & 2023-2024, Respectively. 2. All The Three Appeals Of The Assesse Are Barred By 07 Days Each. In This Regard, The Assesse Has Filed An Application For Condonation Of Delay Supported With An Affidavit Stating Therein The Sufficient Reasons For Delay In Filing The Above Appeals, Which Are Not Found To Be False. This Contention Of The Assesse Has Not Been Objected By The Ld. Sr. Dr. Accordingly, We Condone The Delay Of 07 Days Each In Filing The Present Appeals & The Appeals Of The Assesse Are Admitted For Hearing. 3. None Represented On Behalf Of The Assesse. Shri Kapil Mandal, Sr. Dr Appeared On Behalf The Assesse.

For Appellant: NoneFor Respondent: Shri Kapil Mandal, Sr. DR
Section 143(1)Section 80P

The Kolkata Port Trust Employees Cooperative Credit Society Limited, Kolkata vs. Centralized Processing Centre, Bengaluru

In the result, all the appeals of the assesse are allowed

ITA 723/KOL/2025[2021-22]Status: DisposedITAT Kolkata16 Jun 2025AY 2021-22

Bench: Shri George Mathan & Shri Rakesh Mishraआयकर अपील सं/Ita Nos.723 - 725/Kol/2025 (निर्धारण वर्ा /A.Yrs. :2021-2022, 2022-2023 & 2023-2024) The Kolkata Port Trust Vs Cpc, Bengaluru Employees Cooperative Credit Society Limited, Smp Kolkata, 15 Stand Road, Kolkata Gpo, West Bengal Pan No. :Aabat 5305 K (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्धाररती की ओर से /Assessee By : None रधजस्व की ओर से /Revenue By : Shri Kapil Mandal, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 16/06/2025 घोषणा की तारीख/Date Of Pronouncement : 16/06/2025 आदेश / O R D E R Per George Mathan, Jm : These Are The Appeals Filed By The Assessee Against The Separate Orders, Passed By The Ld. Addl./Jcit(A)-2, Surat, All Dated 23.01.2025, For The Assessment Years 2021-2022, 2022-2023 & 2023-2024, Respectively. 2. All The Three Appeals Of The Assesse Are Barred By 07 Days Each. In This Regard, The Assesse Has Filed An Application For Condonation Of Delay Supported With An Affidavit Stating Therein The Sufficient Reasons For Delay In Filing The Above Appeals, Which Are Not Found To Be False. This Contention Of The Assesse Has Not Been Objected By The Ld. Sr. Dr. Accordingly, We Condone The Delay Of 07 Days Each In Filing The Present Appeals & The Appeals Of The Assesse Are Admitted For Hearing. 3. None Represented On Behalf Of The Assesse. Shri Kapil Mandal, Sr. Dr Appeared On Behalf The Assesse.

For Appellant: NoneFor Respondent: Shri Kapil Mandal, Sr. DR
Section 143(1)Section 80P