Section 143(2) of the Income Tax Act

Income-tax Act, 2025: s.270

Section 143(2) 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(2) is National Thermal Power Co. Ltd. v. CIT (229 ITR 383), cited in 5,834 of the 13,613 judgments on BharatTax that turn on this section.

Leading authorities on Section 143(2)

National Thermal Power Co. Ltd. v. CIT
229 ITR 383 · 1998 · Supreme Court
5,834
citing judgments

Appellate authorities can consider new claims and additional grounds if the relevant facts are already on record. The purpose of assessment is to correctly determine tax liability, allowing both parties to raise issues.

CIT v. Kabul Chawla
380 ITR 573 · 2016 · High Court
3,235
citing judgments

In a search assessment under Section 153A, additions can only be made for completed or non-abated assessment years if incriminating material relevant to those years is found during the search, although notice under Section 153A(1) is mandatorily issued for six assessment years preceding the search.

Malabar Industrial Co. Ltd. v. CIT
243 ITR 83 · 2000 · Supreme Court
2,943
citing judgments

For revision under Section 263, the Assessing Officer's order must be both erroneous and prejudicial to the interests of the revenue; if either condition is not met, the revisionary jurisdiction cannot be invoked. An order is not erroneous merely because the Assessing Officer did not record the details of enquiries conducted, provided due enquiries were made.

CIT v. Reliance Utilities & Power Ltd.
313 ITR 340 · 2009 · High Court
2,118
citing judgments

Where an assessee claims that investments were made out of own funds, interest disallowance under Section 14A read with Rule 8D may not apply if the assessee demonstrates the availability of sufficient interest-free funds to cover such investments.

Radhasoami Satsang v. CIT
193 ITR 321 · 1992 · Supreme Court
1,695
citing judgments

The principle of consistency applies in tax matters, meaning a fundamental aspect found to be true in one assessment year should not be changed in a subsequent year if the order was not challenged.

CIT v. Kelvinator of India Ltd.
320 ITR 561 · 2010 · Supreme Court
1,673
citing judgments

An Assessing Officer cannot initiate reassessment proceedings under Section 147 of the Income Tax Act based on a mere change of opinion. Reassessment is permissible only when there is fresh tangible material leading to the belief of income escapement, not merely a review of existing facts.

Maxopp Investment Ltd. v. CIT
402 ITR 640 · 2018 · Supreme Court
1,596
citing judgments

Disallowance under Section 14A is not automatic and requires the Assessing Officer to record satisfaction before applying Rule 8D. Only investments yielding exempt income are considered for disallowance, irrespective of their strategic nature.

Cheminvest Ltd. v. CIT
378 ITR 33 · 2015 · High Court
1,569
citing judgments

A disallowance under Section 14A of the Income-tax Act, 1961, for expenditure incurred in relation to exempt income cannot be made if the assessee has not earned any exempt income during the relevant previous year.

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).

CIT v. Simit P. Sheth
356 ITR 451 · 2013 · High Court
1,465
citing judgments

Additions for alleged bogus purchases should be restricted to the profit element, not the entire turnover. The profit element is often estimated at 12.5% of the purported bogus purchases.

Judgments on Section 143(2)

Deputy Commissioner of Income Tax, Central Circle 2.4, Chennai vs. Keyem Infra Project Pvt. Ltd., Chennai

In the result, the appeals of the Revenue in ITA Nos

ITA 2056/CHNY/2026[2024-25]Status: DisposedITAT Chennai18 Sept 2026AY 2024-25

Bench: Shri Manu Kumar Giri & Shris.R.Raghunathaआयकर अपील सं./Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, The Dy. Commissioner Of Income Somu Sarvai Ramachandran, V. No. 14(Old No. 9), 25Th Cross Tax, Central Circle-2(4) Investigation Building, Ground Street Indira Nagar, Adyar, Floor, Room No. B6, Mg Road, Chennai-600041 Chennai-600034 [Pan: Abhpr 6164 N] (अपीलाथ"/Appellant/Revenue) (Respondent/Assessee) Co Nos. 50, 51, 52/Chny/2026 (Arising Out Of Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, Somu Sarvai Ramachandran, The Dy. Commissioner Of No. 14(Old No. 9), 25Th Cross Income Tax, Central Circle- Street Indira Nagar, Adyar, 2(4) Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Abhpr 6164 N] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue) आयकर अपील सं./Ita Nos. 2055 & 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 The Dy. Commissioner Of Income Keyem Infra Project Pvt. Ltd., Tax, Central Circle-2(4) Chennai Tamil Nadu, Plot No. 64, 4Th East Street, Investigation Building, Ground Floor, Room No. B6, Mg Road, Kamaraj Nagar, Tiruvanmiyur, Chennai-600034 Chennai-600041 [Pan: Aajck 2860 L] (Respondent/Assessee) (अपीलाथ"/Appellant/Revenue) Co Nos. 54 & 55/Chny/2026 (Arising Out Of Ita Nos. 2055, 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 Keyem Infra Project Pvt. Ltd., The Dy. Commissioner Of Chennai Tamil Nadu, Income Tax, Plot No. 64, 4Th East Street, Central Circle- Kamaraj Nagar, Tiruvanmiyur, 2(4)Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Aajck 2860 L] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue)

Section 132Section 143(2)Section 148

Deputy Commissioner of Income Tax, Chennai vs. Keyem Infra Project Pvt. Ltd., Chennai

In the result, the appeals of the Revenue in ITA Nos

ITA 2055/CHNY/2026[2023-24]Status: DisposedITAT Chennai18 Sept 2026AY 2023-24

Bench: Shri Manu Kumar Giri & Shris.R.Raghunathaआयकर अपील सं./Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, The Dy. Commissioner Of Income Somu Sarvai Ramachandran, V. No. 14(Old No. 9), 25Th Cross Tax, Central Circle-2(4) Investigation Building, Ground Street Indira Nagar, Adyar, Floor, Room No. B6, Mg Road, Chennai-600041 Chennai-600034 [Pan: Abhpr 6164 N] (अपीलाथ"/Appellant/Revenue) (Respondent/Assessee) Co Nos. 50, 51, 52/Chny/2026 (Arising Out Of Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, Somu Sarvai Ramachandran, The Dy. Commissioner Of No. 14(Old No. 9), 25Th Cross Income Tax, Central Circle- Street Indira Nagar, Adyar, 2(4) Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Abhpr 6164 N] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue) आयकर अपील सं./Ita Nos. 2055 & 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 The Dy. Commissioner Of Income Keyem Infra Project Pvt. Ltd., Tax, Central Circle-2(4) Chennai Tamil Nadu, Plot No. 64, 4Th East Street, Investigation Building, Ground Floor, Room No. B6, Mg Road, Kamaraj Nagar, Tiruvanmiyur, Chennai-600034 Chennai-600041 [Pan: Aajck 2860 L] (Respondent/Assessee) (अपीलाथ"/Appellant/Revenue) Co Nos. 54 & 55/Chny/2026 (Arising Out Of Ita Nos. 2055, 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 Keyem Infra Project Pvt. Ltd., The Dy. Commissioner Of Chennai Tamil Nadu, Income Tax, Plot No. 64, 4Th East Street, Central Circle- Kamaraj Nagar, Tiruvanmiyur, 2(4)Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Aajck 2860 L] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue)

Section 132Section 143(2)Section 148

Deputy Commissioner of Income Tax, Central Circle 2.4, Chennai vs. Somu Sarvai Ramachandran, Chennai

In the result, the appeals of the Revenue in ITA Nos

ITA 1855/CHNY/2026[2022-23]Status: DisposedITAT Chennai18 Sept 2026AY 2022-23

Bench: Shri Manu Kumar Giri & Shris.R.Raghunathaआयकर अपील सं./Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, The Dy. Commissioner Of Income Somu Sarvai Ramachandran, V. No. 14(Old No. 9), 25Th Cross Tax, Central Circle-2(4) Investigation Building, Ground Street Indira Nagar, Adyar, Floor, Room No. B6, Mg Road, Chennai-600041 Chennai-600034 [Pan: Abhpr 6164 N] (अपीलाथ"/Appellant/Revenue) (Respondent/Assessee) Co Nos. 50, 51, 52/Chny/2026 (Arising Out Of Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, Somu Sarvai Ramachandran, The Dy. Commissioner Of No. 14(Old No. 9), 25Th Cross Income Tax, Central Circle- Street Indira Nagar, Adyar, 2(4) Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Abhpr 6164 N] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue) आयकर अपील सं./Ita Nos. 2055 & 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 The Dy. Commissioner Of Income Keyem Infra Project Pvt. Ltd., Tax, Central Circle-2(4) Chennai Tamil Nadu, Plot No. 64, 4Th East Street, Investigation Building, Ground Floor, Room No. B6, Mg Road, Kamaraj Nagar, Tiruvanmiyur, Chennai-600034 Chennai-600041 [Pan: Aajck 2860 L] (Respondent/Assessee) (अपीलाथ"/Appellant/Revenue) Co Nos. 54 & 55/Chny/2026 (Arising Out Of Ita Nos. 2055, 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 Keyem Infra Project Pvt. Ltd., The Dy. Commissioner Of Chennai Tamil Nadu, Income Tax, Plot No. 64, 4Th East Street, Central Circle- Kamaraj Nagar, Tiruvanmiyur, 2(4)Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Aajck 2860 L] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue)

Section 132Section 143(2)Section 148

Deputy Commissioner of Income Tax, Central Circle 2(4), Chennai vs. Somu Sarvai Ramachandran, Chennai

In the result, the appeals of the Revenue in ITA Nos

ITA 1850/CHNY/2026[2021-22]Status: DisposedITAT Chennai18 Sept 2026AY 2021-22

Bench: Shri Manu Kumar Giri & Shris.R.Raghunathaआयकर अपील सं./Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, The Dy. Commissioner Of Income Somu Sarvai Ramachandran, V. No. 14(Old No. 9), 25Th Cross Tax, Central Circle-2(4) Investigation Building, Ground Street Indira Nagar, Adyar, Floor, Room No. B6, Mg Road, Chennai-600041 Chennai-600034 [Pan: Abhpr 6164 N] (अपीलाथ"/Appellant/Revenue) (Respondent/Assessee) Co Nos. 50, 51, 52/Chny/2026 (Arising Out Of Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, Somu Sarvai Ramachandran, The Dy. Commissioner Of No. 14(Old No. 9), 25Th Cross Income Tax, Central Circle- Street Indira Nagar, Adyar, 2(4) Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Abhpr 6164 N] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue) आयकर अपील सं./Ita Nos. 2055 & 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 The Dy. Commissioner Of Income Keyem Infra Project Pvt. Ltd., Tax, Central Circle-2(4) Chennai Tamil Nadu, Plot No. 64, 4Th East Street, Investigation Building, Ground Floor, Room No. B6, Mg Road, Kamaraj Nagar, Tiruvanmiyur, Chennai-600034 Chennai-600041 [Pan: Aajck 2860 L] (Respondent/Assessee) (अपीलाथ"/Appellant/Revenue) Co Nos. 54 & 55/Chny/2026 (Arising Out Of Ita Nos. 2055, 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 Keyem Infra Project Pvt. Ltd., The Dy. Commissioner Of Chennai Tamil Nadu, Income Tax, Plot No. 64, 4Th East Street, Central Circle- Kamaraj Nagar, Tiruvanmiyur, 2(4)Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Aajck 2860 L] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue)

Section 132Section 143(2)Section 148

Deputy Commissioner of Income Tax, Central Circle 2(4), Chennai vs. Somu Sarvai Ramachandran, Chennai

In the result, the appeals of the Revenue in ITA Nos

ITA 1849/CHNY/2026[2020-21]Status: DisposedITAT Chennai18 Sept 2026AY 2020-21

Bench: Shri Manu Kumar Giri & Shris.R.Raghunathaआयकर अपील सं./Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, The Dy. Commissioner Of Income Somu Sarvai Ramachandran, V. No. 14(Old No. 9), 25Th Cross Tax, Central Circle-2(4) Investigation Building, Ground Street Indira Nagar, Adyar, Floor, Room No. B6, Mg Road, Chennai-600041 Chennai-600034 [Pan: Abhpr 6164 N] (अपीलाथ"/Appellant/Revenue) (Respondent/Assessee) Co Nos. 50, 51, 52/Chny/2026 (Arising Out Of Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, Somu Sarvai Ramachandran, The Dy. Commissioner Of No. 14(Old No. 9), 25Th Cross Income Tax, Central Circle- Street Indira Nagar, Adyar, 2(4) Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Abhpr 6164 N] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue) आयकर अपील सं./Ita Nos. 2055 & 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 The Dy. Commissioner Of Income Keyem Infra Project Pvt. Ltd., Tax, Central Circle-2(4) Chennai Tamil Nadu, Plot No. 64, 4Th East Street, Investigation Building, Ground Floor, Room No. B6, Mg Road, Kamaraj Nagar, Tiruvanmiyur, Chennai-600034 Chennai-600041 [Pan: Aajck 2860 L] (Respondent/Assessee) (अपीलाथ"/Appellant/Revenue) Co Nos. 54 & 55/Chny/2026 (Arising Out Of Ita Nos. 2055, 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 Keyem Infra Project Pvt. Ltd., The Dy. Commissioner Of Chennai Tamil Nadu, Income Tax, Plot No. 64, 4Th East Street, Central Circle- Kamaraj Nagar, Tiruvanmiyur, 2(4)Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Aajck 2860 L] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue)

Section 132Section 143(2)Section 148

Anuj Sharma, Delhi vs. Income Tax Officer, Delhi

In the result, the appeal filed by the assessee is partly allowed

ITA 6790/DEL/2026[2020-21]Status: DisposedITAT Delhi18 Sept 2026AY 2020-21

Bench: Shri Mahavir Singh & Shri S.Rifaur Rahmananuj Sharma, Vs. Ito, Ward 36 (1), G-3/124, Sector 16, Rohini, New Delhi. Delhi – 110 089. (Pan : Atdps9646N) (Appellant) (Respondent) Assessee By : Shri Jtender Rathor, Advocate Revenue By : Shri Balkishan Gopal, Sr. Dr Date Of Hearing : 14.09.2026 Date Of Pronouncement : 14.09.2026 O R D E R Per S.Rifaur Rahman,Am: 1. This Appeal Is Filed By The Assessee Against The Order Passed By The Ld. Commissioner Of Income-Tax (Appeals)/National Faceless Appeal Centre (Nfac), Delhi [For Short ‘Ld. Cit (A)] Dated 28.04.2026 For The Assessment Year 2020-21. 2. Brief Facts Of The Case Are, The Assessee, Is An Individual Who Filed His Return Of Income For Ay 2020-21 On 22.12.2020 Declaring Total Income Of Rs.4,86,570/-. Subsequently, Information Was Received Through The 2 Insight Portal Based On Criu/Vru Data Indicating That The Assessee Had Allegedly Entered Into Transactions Of Purchases Amounting To Rs.50,96,555/- From M/S Gauri Shankar Trading Co., Which Was Suspected To Be A Non-Genuine Entity Involved In Providing Accommodation Entries. Accordingly, Proceedings U/S. 148A Of The Income-Tax Act, 1961 (For Short ‘The Act’) Were Initiated. A Show Cause Notice U/S. 148A(B) Dated 15.02.2024 Was Issued To The Assessee Asking To Explain As To Why The Said Transactions Should Not Be Treated As Income Escaping Assessment. The Assessee Furnished A Reply On 07.03.2024, Which Was Considered By The Assessing Officer But Found To Be Not Satisfactory. Consequently, An Order U/S. 148A(D) Was Passed On 31.03.2024 Holding That It Was A Fit Case For Issuance Of Notice U/S. 148 Of The Act. Thereafter, Notice U/S. 148 Dated 31.03.2024 Was Issued & Served Upon The Assessee. In Response, Assessee Filed Return Of Income On 05.05.2024 Declaring Total Income Of Rs.5,07,890/-.

For Appellant: Shri Jtender Rathor, AdvocateFor Respondent: Shri Balkishan Gopal, Sr. DR
Section 143(2)Section 148Section 148ASection 151Section 69C