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)

DCIT 10(3), Mumbai vs. Jk Surface Coating P.Tld, Navi Mumbai

The appeal of the assessee is partly allowed

ITA 6848/MUM/2014[2009-10]Status: DisposedITAT Mumbai18 Nov 2016AY 2009-10

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आमकय अऩीर सं./I.T.A. No. 6769/Mum/2014 (नििाारण वषा / Assessment Year: 2009-2010) Jk Surface Coatings Pvt. Ltd. The Dy. Commissioner Neel Siddhi Enclave-Commercial Of Income Tax (Dcit) बिाम/ Complex, Plot-48/9, Sector-14, Vashi, 10(3) Vs. Navi Mumbai – 400 703 Mumbai स्थामी रेखा सं./जीआइआय सं./Pan/Gir No. Aaacj8308H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : आमकय अऩीर सं./I.T.A. No. 6848/Mum/2014 (नििाारण वषा / Assessment Year: 2009-2010) The Dy. Commissioner Of Jk Surface Coatings Pvt. Ltd. Income Tax (Dcit) बिाम/ Neel Siddhi Enclave-Commercial 10(3) Complex, Plot-48/9, Sector-14, Vashi, Mumbai Vs. Navi Mumbai – 400 703 स्थामी रेखा सं./जीआइआय सं./Pan/Gir No. Aaacj8308H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : अऩीराथी की ओय से / Assessee By : Ms. Jigna Parekh, Ar प्रत्मथी की ओय से/Revenue By : Shri C. S. Sharma, Dr

For Appellant: Ms. Jigna Parekh, ARFor Respondent: Shri C. S. Sharma, DR
Section 131Section 133(6)Section 143(1)Section 143(3)Section 147Section 148

Jk Surface Coatings P.Ltd, Navi Mumbai vs. DCIT 10(3), Mumbai

The appeal of the assessee is partly allowed

ITA 6769/MUM/2014[2009-10]Status: DisposedITAT Mumbai18 Nov 2016AY 2009-10

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आमकय अऩीर सं./I.T.A. No. 6769/Mum/2014 (नििाारण वषा / Assessment Year: 2009-2010) Jk Surface Coatings Pvt. Ltd. The Dy. Commissioner Neel Siddhi Enclave-Commercial Of Income Tax (Dcit) बिाम/ Complex, Plot-48/9, Sector-14, Vashi, 10(3) Vs. Navi Mumbai – 400 703 Mumbai स्थामी रेखा सं./जीआइआय सं./Pan/Gir No. Aaacj8308H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : आमकय अऩीर सं./I.T.A. No. 6848/Mum/2014 (नििाारण वषा / Assessment Year: 2009-2010) The Dy. Commissioner Of Jk Surface Coatings Pvt. Ltd. Income Tax (Dcit) बिाम/ Neel Siddhi Enclave-Commercial 10(3) Complex, Plot-48/9, Sector-14, Vashi, Mumbai Vs. Navi Mumbai – 400 703 स्थामी रेखा सं./जीआइआय सं./Pan/Gir No. Aaacj8308H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : अऩीराथी की ओय से / Assessee By : Ms. Jigna Parekh, Ar प्रत्मथी की ओय से/Revenue By : Shri C. S. Sharma, Dr

For Appellant: Ms. Jigna Parekh, ARFor Respondent: Shri C. S. Sharma, DR
Section 131Section 133(6)Section 143(1)Section 143(3)Section 147Section 148

Rita Deepak Bhuptani, Mumbai vs. ITO 19(2)(2), Mumbai

In the result, both the appeals are allowed for statistical purpose

ITA 5381/MUM/2014[2008-09]Status: DisposedITAT Mumbai26 Oct 2016AY 2008-09

Bench: Shri Mahavir Singh, Jm & Shri Rajesh Kumar, Am आयकर अपीऱ सं./I.T.A. No.1741/Mum/2012 (ननधधारण वषा / Assessment Years : 2008-09) Deepak N Bhuptani, बनधम/ Income Tax Officer 19(2)(1), C/O Shah & Company, Piramal Chambers, Vs. Tax Consultants, 3Rd Floor, Parel, 201, Princess Street, Mumbai-400 012 Kesar Bldg, Room No.11, First Floor, Mumbai-400002 स्थधयी ऱेखध सं./ Pan :Adzpb4215A आयकर अपीऱ सं./I.T.A. No.5381/Mum/2014 (ननधधारण वषा / Assessment Years : 2008-09) Smt.Rita Deepak Bhuptani, बनधम/ Income Tax Officer 19(2)(2), 13, Jeevan Parag, Prabhat Piramal Chambers, Vs. Colony, Lalbaug, Parel, Mumbai-400 012 Santacriuz (E), Mumbai-400055 स्थधयी ऱेखध सं./ Pan :Aelpb0-644L अपीऱार्थी की ओर से / Assessees By Shri Dhaval Shah प्रत्यर्थी की ओर से/Revenue By Shri B S Bist सुनवाई की तारीख / Date Of Hearing : 25.10.2016 घोषणा की तारीख /Date Of Pronouncement :26.10.2016 आदेश / O R D E R Per Rajesh Kumar, Am These Appeals Filed By The Respective Parties Against The Orders Dated 2.1.2012 & 25.6.2014 Passed By The Ld. Cit(A)-30, Mumbai For The Assessment Years 2008-09 Respectively. Since Issues Involved In Both These Appeals Are Common, These Were Clubbed & Heard Together & Are Being Decided By This Common Order For The Sake Of Convenience.

Section 143(1)Section 143(2)Section 143(3)Section 44A

Deepak N Bhuptani, Mumbai vs. ITO 19(2)(1), Mumbai

In the result, both the appeals are allowed for statistical purpose

ITA 1741/MUM/2012[2008-09]Status: DisposedITAT Mumbai26 Oct 2016AY 2008-09

Bench: Shri Mahavir Singh, Jm & Shri Rajesh Kumar, Am आयकर अपीऱ सं./I.T.A. No.1741/Mum/2012 (ननधधारण वषा / Assessment Years : 2008-09) Deepak N Bhuptani, बनधम/ Income Tax Officer 19(2)(1), C/O Shah & Company, Piramal Chambers, Vs. Tax Consultants, 3Rd Floor, Parel, 201, Princess Street, Mumbai-400 012 Kesar Bldg, Room No.11, First Floor, Mumbai-400002 स्थधयी ऱेखध सं./ Pan :Adzpb4215A आयकर अपीऱ सं./I.T.A. No.5381/Mum/2014 (ननधधारण वषा / Assessment Years : 2008-09) Smt.Rita Deepak Bhuptani, बनधम/ Income Tax Officer 19(2)(2), 13, Jeevan Parag, Prabhat Piramal Chambers, Vs. Colony, Lalbaug, Parel, Mumbai-400 012 Santacriuz (E), Mumbai-400055 स्थधयी ऱेखध सं./ Pan :Aelpb0-644L अपीऱार्थी की ओर से / Assessees By Shri Dhaval Shah प्रत्यर्थी की ओर से/Revenue By Shri B S Bist सुनवाई की तारीख / Date Of Hearing : 25.10.2016 घोषणा की तारीख /Date Of Pronouncement :26.10.2016 आदेश / O R D E R Per Rajesh Kumar, Am These Appeals Filed By The Respective Parties Against The Orders Dated 2.1.2012 & 25.6.2014 Passed By The Ld. Cit(A)-30, Mumbai For The Assessment Years 2008-09 Respectively. Since Issues Involved In Both These Appeals Are Common, These Were Clubbed & Heard Together & Are Being Decided By This Common Order For The Sake Of Convenience.

Section 143(1)Section 143(2)Section 143(3)Section 44A