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)

Enmas Gb Power Systems P.Ltd, Chennai vs. JCIT Range-1, Trichy

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

ITA 2526/CHNY/2019[2011-12]Status: DisposedITAT Chennai29 Oct 2020AY 2011-12

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A. No.2526/Chny/2019 िनधा"रण वष"/Assessment Year:2011-12 M/S. Enmas Gb Power Systems The Assistant Commissioner Of Private Limited, 2Nd Floor, Pantheon Vs. Income Tax, Circle 1(1), Plaza, Old No. 484-485, New No. Trichy. 28-30, Pantheon Road, Egmore, Chennai 600 008. [Pan: Aacce0115D] (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Kaushik, Advocate & Shri C. Subramanian, C.A. ""थ" की ओर से/Respondent By : Shri R. Anita, Jcit सुनवाई की तारीख/ Date Of Hearing : 27.10.2020 घोषणा की तारीख /Date Of Pronouncement : 29.10.2020 आदेश /O R D E R Per Duvvurul Rl Reddy: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 1, Trichy, Dated 03.07.2019 Relevant To The Assessment Year 2011-12. In The Grounds Of Appeal, Besides Challenging Various Additions Made In The Assessment Order, The Assessee Has Also Challenged The Ex-Parte Order Passed By The Ld. Cit(A) By Raising Specific Ground.

For Appellant: Shri Kaushik, Advocate &For Respondent: Shri R. Anita, JCIT
Section 143(1)Section 143(3)

K.Hemalatha, Chennai vs. ACIT Non Corporate Crcle-13(1), Chennai

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

ITA 1940/CHNY/2019[2013-14]Status: DisposedITAT Chennai20 Oct 2020AY 2013-14

Bench: Shri Duvvuru Rl Reddy & Shri G. Manjunathaआयकर अपील सं./I.T.A. No. 1940/Chny/2019 िनधा"रण वष"/Assessment Year: 2013-14 K. Hemalatha, The Assistant Commissioner Of M/S. Sarath Fuel, 100 Feet Road, Vs. Income Tax, Velachery, Chennai 600 042. Non Corporate Circle 13(1), [Pan:Aayph0681C] Chennai 600 034. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R.S. Balaji, Advocate ""थ" की ओर से/Respondent By : Shri Abani Kanta Nayak, Cit सुनवाई की तारीख/ Date Of Hearing : 13.10.2020 घोषणा की तारीख /Date Of Pronouncement : 20.10.2020 आदेश /O R D E R Per Duvvuru Rl Reddy: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 7, Chennai, Dated 30.03.2019 Relevant To The Assessment Year 2013-14. In The Grounds Of Appeal, Besides Challenging Various Disallowances Made In The Assessment Order, The Assessee Has Mainly Challenged The Ex-Parte Order Passed By The Ld. Cit(A) On The Ground That The Assessee Could Not E-File The Appeal.

For Appellant: Shri R.S. Balaji, AdvocateFor Respondent: Shri Abani Kanta Nayak, CIT
Section 143(1)Section 143(3)Section 154Section 250(1)

Symbyosys Integrated Solution Private Limited, Mumbai vs. Income Tax Officer 4(3)(4), Mumbai

ITA 1165/MUM/2019[2008-09]Status: DisposedITAT Mumbai19 Oct 2020AY 2008-09

Bench: Shri Manoj Kumar Aggarwal & Shri Ravish Soodita Nos.1165, 4003 To 4005/Mum/2019 (Assessment Years: 2008-09 To 2011-12) Symbyosys Integrated Solutions Income Tax Officer 4(3)(4) Pvt.Ltd. Flat No. 1217, Room No. 637, Maker Chamber V, Vs. Aayakar Bhavan, Nariman Point, M.K. Road, Mumbai 400 021 Mumbai – 400 021 Pan – Aagcs4206B (Appellant) (Respondent) Appellant By: Shri Jayesh Dadiya, A.R Respondent By: Shri V. Vinod Kumar, Sr. D.R Date Of Hearing: 15.10.2020 Date Of Pronouncement: 19 .10.2020 O R D E R Per Bench: The Captioned Appeals Filed By The Assessee Are Directed Against The Respective Orders Passed By The Cit(A)-9, Mumbai For A.Y. 2008-09, A.Y 2009-10, A.Y 2010-11 & A.Y 2011-12, Which In Turn Arises From The Respective Orders Passed By The A.O Under Sec. 271(1)(C) Of The Income Tax Act, 1961 (For Short „Act‟) For The Aforementioned Years. As The Issues Involved In The Captioned Appeals Are Inextricably Interlinked & In Fact Interwoven, The Same Are Thus Being Taken Up & Disposed Off Together By Way Of A Consolidated Order. We Shall Take Up The Facts Involved In The Assessee‟S Appeal For A.Y. 2008-09 As The Lead Case & The Adjudication Of The Same Shall Equally Apply To The Remaining Three Years. The Assessee Has Assailed The Impugned Order On The Following Grounds Of Appeal Before Us:

For Appellant: Shri Jayesh Dadiya, A.RFor Respondent: Shri V. Vinod Kumar, Sr. D.R
Section 143(1)Section 143(3)Section 147Section 148Section 271(1)(c)