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)

Zf Wind Power Coimbatore Private Limited, Chennai vs. JCIT (OSD) Corporate Circle 1, Coimabtore

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITTPA 20/CHNY/2026[2020-21]Status: DisposedITAT Chennai12 Aug 2026AY 2020-21

Bench: Honourable Shri Gagan Goyal & Shri Manu Kumar Giriआयकर अपील सं./It(Tp)A No. 20/Chny/2026 यनिाारण वर्ा /Assessment Years: 2020-21 Zf Wind Power Coimbatore Private Ltd, V. The Joint Commissioner Of Plot No.3, Aspenpark Infra Sez, Income Tax, (Osd), Annur Road, Kittampalayam & Corporate Circle-1, Karumathampatty Village, Coimbatore. Coimbatore, Tamil Nadu-641 659. [Pan: Aabch8089G] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr. Ashik Shah, C.A & Ms. Soundariya, C.A. Ld. Ars प्रत्यर्थी की ओर से /Revenue By : Mr. K. Jayaganesh, Cit Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 30.07.2026 घोषणाकीतारीख /Date Of Pronouncement : 11.08.2026 आदेश / O R D E R Per Gagan Goyal, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 27.11.2025 Passed By The Ld. Commissioner Of Income-Tax (Appeals), National Faceless Appeal Centre, Under Section 250 Of The Income-Tax Act, 1961, For Assessment Year 2020-21. Grouds Of Appeal General Ground 1. The Ld. Cit (A) Erred In Issuing The Impugned Order Without Jurisdiction & In Gross Violation Of Notification No. 113/2022 Dated 13 October 2022 [No. 113/2022/F.No.279/Misc./66/2014- Itj (Pl)/So 4873(E)] Issued By The Central Board Of Direct Taxes & Binding On The Lower Authorities & Hence, The Impugned Order Is Liable To Be Quashed.

For Appellant: Mr. Ashik Shah, C.A & MsFor Respondent: Mr. K. Jayaganesh, CIT
Section 250Section 92C(3)Section 92D

Rakesh Kumar Mokshit Kumar HUF, Surat vs. Deputy Director, CPC, Bengaluru

In the result, the appeal of the assessee is allowed in the manner indicated above

ITA 65/JODH/2025[2023-2024]Status: DisposedITAT Jodhpur12 Aug 2026AY 2023-2024

Bench: Shri Amit Shukla, Hon’Ble & Shri Girish Agrawal, Hon’Blerakesh Kumar Mokshit Kumar Deputy Director, Cpc Huf Bengaluru Flat No. I-102, Rajhans Grandeza, Nr Mehindipur Balaji Temple, New City Light Road Gujarat-395007 Pan No. Aauhr 5344 E Assessee By Mukesh Mandowara, Ca (Virtual) Revenue By Prerna Choudhary, Addl. Cit-Dr (Physical) Date Of Hearing 12 / 08 / 2026. Date Of Pronouncement 12 / 08 / 2026. Order Per Bench: The Present Appeal Has Been Filed By The Assessee Against The Order Dated 29.11.2024 Passed By The Ld. Additional/Joint Commissioner Of Income-Tax (Appeals)-4, Kolkata, Arising Out Of The Adjustment Made While Processing The Return Of Income Under Section 143(1) Of The Income-Tax Act, 1961, For The Assessment Year 2023-24. 2. The Sole Grievance Of The Assessee Is That The Ld. Cit(A) Has Erred In Sustaining The Computation Of Tax Under The Old Tax Regime, Despite The Fact That 2 Asst. Year: 2023-24 The Assessee Had Filed Its Return Opting For The New Tax Regime Under Section 115Bac. The Assessee, A Huf Carrying On Business, Had Exercised The Option Under Section 115Bac By Filing Form No. 10-Ie For Assessment Year 2021-22. The Case Of The Assessee Is That The Said Option Was Never Withdrawn And, Therefore, Once Exercised, It Continued To Remain Applicable For The Subsequent Assessment Years.

Section 115BSection 143(1)

The Sufiya Educaiton Society Nagaur, Nagaur vs. Ld. AO Exemption, Exemption Jodhpur

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 64/JODH/2025[2020-21]Status: DisposedITAT Jodhpur12 Aug 2026AY 2020-21

Bench: Shri Amit Shukla, Hon’Ble & Shri Girish Agrawal, Hon’Blethe Sufiya Education Society Ld. Ao Exemption 369A, Bichla Bas, Jodhpur Nagaur-341001 Pan No. Aabtt 5359 G Assessee By None Revenue By Prerna Choudhary, Addl. Cit-Dr (Physical) Date Of Hearing 12 / 08 / 2026. Date Of Pronouncement 12 / 08 / 2026. Order Per Bench: The Aforesaid Appeal Has Been Filed By The Assessee Against The Rectification Order Dated 05.01.2024 Passed Under Section 154 Read With Section 143(1) Of The Income-Tax Act, 1961, For The Assessment Year 2020-21. 2. Before Us, The Assessee Has Filed A Written Application Seeking Withdrawal Of The Present Appeal. It Has Been Stated That Subsequently, In The Appellate Proceedings, The Ld. Cit(A), Nfac, Vide Order Dated 04.12.2024, Partly Allowed The Assessee’S Claim & Thereafter, On An Application Filed Under Section 154 Read With Section 250 Of The Act, Passed A Rectification Order Dated 20.03.2025, Whereby The Remaining Amount Of ₹25,24,806/- Was Also Accepted As Having Been 2 Asst. Year: 2020-21 Duly Set Apart For Application. Consequent Thereto, The Jurisdictional Assessing Officer Has Passed The Appeal-Effect Order Dated 15.05.2025 Accepting The Returned Income At Nil & Granting The Consequential Benefit Of Exemption Under Sections 11 & 12 Of The Act.

Section 143(1)Section 154Section 250