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)

Naiyer Sultan, Kolkata vs. ADIT, Kolkata

Appeal of the assessee is allowed for statistical purposes

ITA 315/KOL/2023[2017-18]Status: DisposedITAT Kolkata23 May 2023AY 2017-18

Bench: Shri Sanjay Garg, Hon’Ble & Dr. Manish Borad, Hon’Blei.T.A. No. 315/Kol/2023 Assessment Year: 2017-19 Naiyer Sultan Adit - Cpc, Bangalore, Karnataka C/O Subash Agarwal & Associates, Vs Advocates Siddha Gibson 1, Gibson Lane Suite-213, 2Nd Floor Kolkata - 700069 [Pan : Auups6171N] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Siddharth Agarwal, Advocate Revenue By : Shri P.P. Barman, Addl. Cit, Sr. D/R सुनवाई क" तारीख/Date Of Hearing : 22/05/2022 घोषणा क" तारीख/Date Of Pronouncement : 23/05/2023 आदेश/O R D E R Per Sanjay Garg: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The National Faceless Appeal Centre, Delhi (Hereinafter The “Ld. Cit(A)”) Dated 16/02/2023, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act’), For Assessment Year 2017-18. 2. The Sole Issue Taken By The Assessee In This Appeal Relates To The Summary Adjustment Made By The Cpc While Processing The Return Of Income U/S 143(1) Of The Act & Thereby Taking The Gross Receipts Of The Assessee From Job Work At Rs.17,01,701/- As Income Of The Assessee Instead Of Net Receipts Of Rs.1,32,144/- As Reflected In The Return Of Income. 2.1. Being Aggrieved By The Said Adjustment Made By The Cpc Assessee Preferred Appeal Before The Ld. Cit(A). However, Ld. Cit(A) Rejected The Claim Of The Assessee Observing That The Assessee In The Return Of Income Did Not Claim The Expenses U/S 57 Of The Act. That The Assessee Straight Away Claimed The Net Amount In The Return Of Income Whereas The Assessee Was

For Appellant: Shri Siddharth Agarwal, AdvocateFor Respondent: Shri P.P. Barman, Addl. CIT, Sr. D/R
Section 143(1)Section 250Section 57

Samyukta Health & Academic Society, Anakapalle vs. Income Tax Officer, Exemption Ward, Visakhapatnam

In the result, appeal filed by the assessee is allowed

ITA 45/VIZ/2023[2020-21]Status: DisposedITAT Visakhapatnam23 May 2023AY 2020-21

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.45/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2020-21) Samyukta Health & Academic Vs. Income Tax Officer Society Exemption Ward Ramalayam Street, Gandhi Nagar Visakhapatnam Anakapalle [Pan : Aagts9608E] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri On Hari Prasada Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 24.04.2023 घोर्णध की तधरीख/Date Of Pronouncement : 23.05.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy: This Appeal Is Filed By The Assessee Against The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi In Din & Order No. Itba/Nfac/S/250/2022- 23/10482/12219(1), Arising Out Of The Assessment Order Passed By The Assessing Officer (Ao) U/S 143(1) Of The Income Tax Act, 1961 (In Short “Act”) For The Assessment Year (A.Y.) 2020-21. 2

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri ON Hari Prasada Rao, DR
Section 10Section 11Section 11(2)Section 12ASection 143(1)Section 154Section 234BSection 234C

Kishorepur Paschimanchal S K U S Limited, Hooghly vs. I.T.O., Ward - 23(1), Hooghly

In the result, appeal of the assessee is allowed

ITA 716/KOL/2022[2019-2020]Status: DisposedITAT Kolkata22 May 2023AY 2019-2020

Bench: Shri Sanjay Garg, Hon’Ble & Dr. Manish Borad, Hon’Blei.T.A. No. 716/Kol/2022 Assessment Year: 2019-2020 Kishorepur Paschimanchal Skus Limited Income Tax Officer, Bandipur, Malay Bandipur Ward-23(1), Hooghly Vs B.O. Bandipur Hooghly - 712617 [Pan : Aacak9370Q] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Siddharth Agarwal, Advocate Revenue By : Shri P.P. Barman, Addl. Cit, Sr. D/R सुनवाई क" तारीख/Date Of Hearing : 22/05/2022 घोषणा क" तारीख/Date Of Pronouncement : 22/05/2023 आदेश/O R D E R Per Sanjay Garg: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The National Faceless Appeal Centre, Delhi (Hereinafter The “Ld. Cit(A)”) Dated 13/10/2022, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act’), For Assessment Year 2019-20. 2. The Assessee Has Raised The Following Revised Grounds Of Appeal:- “1. For That The Ld. Cit(A) Was Not Justified In Confirming The Denial Of Benefit Of Section 80P To The Tune Of Rs. 6,32,082/- By A.O. (Cpc) On The Ground Of Belated Filing Of Return Of Income. 2. For That The Ld. Cit(A) Ought To Have Appreciated That The Delay In Filing Of Return Of Income Was Occasioned Due To Reasons Beyond The Control Of The Assessee. 3. For That The Ld. Cit(A) Ought To Have Appreciated That The Denial Of Benefit U/S 80P On Account Of Delay In Filing Return Of Income Was Beyond The Jurisdiction Of The A.O. (Cpc) While Exercising Power Of Processing Return Of Income U/S 143(1).” 3. Brief Facts Of The Case Are That The Assessee Received An Intimation From Cpc, Bangalore U/S 143(1) Of The Act Making An Adjustment In Returned Income By Which Cpc Did Not Grant Deduction U/S 80P Of The Act At Rs. 6,32,082/- Claimed By

For Appellant: Shri Siddharth Agarwal, AdvocateFor Respondent: Shri P.P. Barman, Addl. CIT, Sr. D/R
Section 139Section 139(1)Section 143(1)Section 143(1)(a)Section 143(1)(ii)Section 250Section 80P

Jagannath Karbarh Deshapran Samabay Krishi Unnayan Samity Ltd., Egra, Purba Medinipur vs. I.T.O., Ward - 27(4), Haldia

In the result, appeal of the assessee is allowed

ITA 667/KOL/2022[2018-2019]Status: DisposedITAT Kolkata22 May 2023AY 2018-2019

Bench: Shri Sanjay Garg, Hon’Ble & Dr. Manish Borad, Hon’Blei.T.A. No. 667/Kol/2022 Assessment Year: 2018-19 Jagannath Karbarh Deshapran Skus Ltd. Income Tax Officer, Jagannath Karbarh Ward-27(4), Haldia Vs Pirijkhanbarh Egra Purba Medinipur -721422 [Pan : Aacaj0089M] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Siddharth Agarwal, Advocate Revenue By : Shri P.P. Barman, Addl. Cit, Sr. D/R सुनवाई क" तारीख/Date Of Hearing : 22/05/2022 घोषणा क" तारीख/Date Of Pronouncement : 22/05/2023 आदेश/O R D E R Per Sanjay Garg: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The National Faceless Appeal Centre, Delhi (Hereinafter The “Ld. Cit(A)”) Dated 22/09/2022, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act’), For Assessment Year 2018-19. 2. The Assessee Has Raised The Following Revised Grounds Of Appeal:- “1. For That The Ld. Cit(A) Was Not Justified In Confirming The Action Of The A.O. (Cpc) In Denying Deduction U/S Section 80P To The Tune Of Rs. 15,31,190/- For Belated Filing Of The Return Of Income. 2. For That The Ld. Cit(A) Ought To Have Considered That The Reason For Belated Filing Of Return Of Income Was Beyond The Control Of The Society. 3. For That The Ld. Cit(A) Ought To Have Considered That The Issue Was Debatable & The Adjustment U/S 143(1) Was Not Permissible In Law.” 3. Brief Facts Of The Case Are That The Assessee Received An Intimation From Cpc, Bangalore U/S 143(1) Of The Act Making An Adjustment In Returned Income By Which Cpc Did Not Grant Deduction U/S 80P Of The Act At Rs. 15,31,190/- Claimed

For Appellant: Shri Siddharth Agarwal, AdvocateFor Respondent: Shri P.P. Barman, Addl. CIT, Sr. D/R
Section 139Section 139(1)Section 143(1)Section 143(1)(a)Section 143(1)(ii)Section 250Section 80P