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 Coimbatore Co-Operative Housing Society Ltd., Coimbatore vs. DCIT, Coimbatore

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

ITA 3166/CHNY/2016[2012-13]Status: DisposedITAT Chennai23 Jun 2017AY 2012-13

Bench: Shri A. Mohan Alankamony & Shri Duvvuru Rl Reddyआयकर अपील सं./I T.A. No. 3166/Mds/2016 "नधा"रण वष"/Assessment Year:2012-13 The Coimbatore Co-Operative Housing The Deputy Commissioner Of Society Limited, Vs. Income Tax, C/O S. Ramachandran, C.A., Corporate Circle I, Sethuram”, No. 15, Sundaresa Iyer Coimbatore. Layout, Trichy Road, Coimbatore 641 018. [Pan:Aabat0297N] (अपीलाथ" /Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से / Appellant By : Shri S. Ramachandran, C.A. ""यथ" क" ओर से/Respondent By : Shri A.V. Sreekanth, Jcit सुनवाई क" तार"ख/ Date Of Hearing : 03.04.2017 घोषणा क" तार"ख /Date Of Pronouncement : 23.06.2017 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) 2, Coimbatore, Dated 28.09.2016 Relevant To The Assessment Year 2012-13. The Only Effective Ground Raised In The Appeal Of The Assessee Is That The Ld. Cit(A) Has Erred In Granting Deduction Under Section 80P(2)(A)(I) Of The Income Tax Act, 1961 [“Act” In Short].

For Appellant: Shri S. Ramachandran, C.AFor Respondent: Shri A.V. Sreekanth, JCIT
Section 143(1)Section 143(2)Section 45(2)Section 80P(2)(a)

ITO, Erode vs. D.Selvamuthukumar, Erode

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

ITA 713/CHNY/2016[2011-12]Status: DisposedITAT Chennai09 Jun 2017AY 2011-12

Bench: Shri Duvvuru Rl Reddy & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.678/Mds/2016 "नधा"रण वष"/Assessment Year:2011-12 Shri D. Selvamuthu Kumar, The Income Tax Officer, 54/2, Iranyan Street, Solar, Vs. Ward I(4), Erode 638 002. Erode. [Pan: Apcps5057C] (अपीलाथ" /Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.713/Mds/2016 "नधा"रण वष"/Assessment Year:2011-12 The Income Tax Officer, Shri D. Selvamuthu Kumar, Ward I(5), 54/2, Iranyan Street, Solar, Vs. Erode. Erode 638 002. (अपीलाथ" /Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से / Appellant By : Shri S. Sridhar, Advocate ""यथ" क" ओर से/Respondent By : Shri Shiva Srinivas, Jcit सुनवाई क" तार"ख/ Date Of Hearing : 30.03.2017 घोषणा क" तार"ख /Date Of Pronouncement : 09.06.2017 आदेश /O R D E R Per Duvvuru Rl Reddy: Both The Cross Appeals Filed By The Assessee As Well As The Revenue Are Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 3, Coimbatore Dated 30.12.2015, Wherein, The Assessee Has 2

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri Shiva Srinivas, JCIT
Section 131Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 271(1)(b)

D.Selvamuthu Kumar, Erode vs. ITO, Erode

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

ITA 678/CHNY/2016[2011-12]Status: DisposedITAT Chennai09 Jun 2017AY 2011-12

Bench: Shri Duvvuru Rl Reddy & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.678/Mds/2016 "नधा"रण वष"/Assessment Year:2011-12 Shri D. Selvamuthu Kumar, The Income Tax Officer, 54/2, Iranyan Street, Solar, Vs. Ward I(4), Erode 638 002. Erode. [Pan: Apcps5057C] (अपीलाथ" /Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.713/Mds/2016 "नधा"रण वष"/Assessment Year:2011-12 The Income Tax Officer, Shri D. Selvamuthu Kumar, Ward I(5), 54/2, Iranyan Street, Solar, Vs. Erode. Erode 638 002. (अपीलाथ" /Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से / Appellant By : Shri S. Sridhar, Advocate ""यथ" क" ओर से/Respondent By : Shri Shiva Srinivas, Jcit सुनवाई क" तार"ख/ Date Of Hearing : 30.03.2017 घोषणा क" तार"ख /Date Of Pronouncement : 09.06.2017 आदेश /O R D E R Per Duvvuru Rl Reddy: Both The Cross Appeals Filed By The Assessee As Well As The Revenue Are Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 3, Coimbatore Dated 30.12.2015, Wherein, The Assessee Has 2

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri Shiva Srinivas, JCIT
Section 131Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 271(1)(b)

Ankit Goenka, Chennai vs. ITO, Chennai

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

ITA 3499/CHNY/2016[2012-13]Status: DisposedITAT Chennai09 Jun 2017AY 2012-13

Bench: Shri Duvvuru Rl Reddy & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.678/Mds/2016 "नधा"रण वष"/Assessment Year:2011-12 Shri D. Selvamuthu Kumar, The Income Tax Officer, 54/2, Iranyan Street, Solar, Vs. Ward I(4), Erode 638 002. Erode. [Pan: Apcps5057C] (अपीलाथ" /Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.713/Mds/2016 "नधा"रण वष"/Assessment Year:2011-12 The Income Tax Officer, Shri D. Selvamuthu Kumar, Ward I(5), 54/2, Iranyan Street, Solar, Vs. Erode. Erode 638 002. (अपीलाथ" /Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से / Appellant By : Shri S. Sridhar, Advocate ""यथ" क" ओर से/Respondent By : Shri Shiva Srinivas, Jcit सुनवाई क" तार"ख/ Date Of Hearing : 30.03.2017 घोषणा क" तार"ख /Date Of Pronouncement : 09.06.2017 आदेश /O R D E R Per Duvvuru Rl Reddy: Both The Cross Appeals Filed By The Assessee As Well As The Revenue Are Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 3, Coimbatore Dated 30.12.2015, Wherein, The Assessee Has 2

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri Shiva Srinivas, JCIT
Section 131Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 271(1)(b)

Skate Trade & Agencies P.Ltd, Mumbai vs. ITO WD 1(2)(3), Mumbai

In the result, the appeal filed by the assessee is hereby ordered to be allowed for statistical purpose

ITA 5549/MUM/2015[2011-12]Status: DisposedITAT Mumbai31 May 2017AY 2011-12

Bench: Shri Rajendra, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.5549/Mum/2015 (निर्धारण वर्ा / Assessment Year: 2011-12) Skate Trade & Agencies P. बिधम/ Ito Wd 1(2) (3) Ltd. 302, Dev Kripa Bldg. 28 Vs. Ayakar Bhavan, M.K. Rd. Raichur Street, Mumbai Pin: 400020 Mumbai. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aajcs3616C (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Devdatta Mainkar Revenue By: Shri. Dr. A.K. Nayak सुनवाई की तारीख / Date Of Hearing: 21.03.2017 घोषणा की तारीख /Date Of Pronouncement: 31.05.2017 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Above Mentioned Appeal Against The Order Dated 24.09.2015 For The A.Y.2011-12 Passed By The Commissioner Of Income Tax (Appeals)-3, Mumbai [Hereinafter Referred To As The “Cit(A)”]. 2. The Assessee Has Raised The Following Grounds:- “1. On The Facts & In The Circumstances Of The Case & In Law, The Learned Cita(A) Erred In Confirming Addition Of Rs. 28,75,185 To The Total Income Solely On The Basis Of Tax Deducted At Source By One Party Wrongly & Reflected In Air Information. The Learned Cit(A) Failed To Appreciate That The Skate Trade & Agencies P. Ltd.

For Appellant: Shri Devdatta MainkarFor Respondent: Shri. Dr. A.K. Nayak
Section 133(6)Section 142(1)Section 143(1)Section 143(2)Section 194CSection 2(22)Section 203ASection 44A