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)

Central Electricity Supply Utility of Orissa(Cesu), Bhubaneswar vs. DCIT, Circle-1(`1), Bhubaneswar

In the result, appeal of the assessee stands dismissed

ITA 247/CTK/2024[2018-19]Status: DisposedITAT Cuttack30 Jul 2024AY 2018-19

Bench: Before Shri George Mathan, Judicial & Manish Agarwal Manish Agarwalassessment Year : 2018-19 Central Central Electricity Electricity Supply Supply Vs. Pr. Cit, Utility Of Orissa (Cesu), 2Nd Utility Of Orissa (Cesu), 2 Bhubaneswar. Bhubaneswar.-1. Floor, Floor, Idco Idco Tower, Tower, Janapath, Bhubaneswar. Janapath, Bhubaneswar. Pan/Gir No Pan/Gir No.Aaajc 0661 K (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri Akshaya Kumar Mohapatra, Akshaya Kumar Mohapatra, Ca Revenue By : Shri Sanjay Kumar, Cit : Shri Sanjay Kumar, Cit Dr Date Of Hearing : 30/0 07/2024 Date Of Pronouncement : 30/0 /07/2024 O R D E R Per Bench This Is An Appeal Filed By The Assessee Against The Ord This Is An Appeal Filed By The Assessee Against The Ord This Is An Appeal Filed By The Assessee Against The Order Passed U/S.263 Of The Act U/S.263 Of The Act By The Ld Pr. Cit, Bhubaneswar-1 1 Dated 30.3.2024 In Appeal No.Pcit,Bhubaneswar Pcit,Bhubaneswar-1/Revision-263/100000454493/2023 F 263/100000454493/2023 For The Assessment Year Assessment Year 2018-19. 2. Shri Akshaya Kumar Mohapatra, Akshaya Kumar Mohapatra, Ld Ar Appeared For D Ar Appeared For The Assessee & Shri Sanjay Kumar, Ld Cit Sanjay Kumar, Ld Cit Dr Appeared For The Revenue. Dr Appeared For The Revenue.

For Appellant: Shri Akshaya Kumar MohapatraFor Respondent: Shri Sanjay Kumar, CIT
Section 142(1)Section 143(2)Section 143(3)Section 263

The DCIT, Central Circle-1(1), Ahmedabad vs. Shri Umang H. Thakkar, Ahmedabad

In the result, the appeal filed by the assessee bearing ITA No

ITA 2548/AHD/2008[2005-06]Status: DisposedITAT Ahmedabad30 Jul 2024AY 2005-06

Bench: Mrs. Annapurna Gupta & Shri T.R. Senthil Kumarआयकर अपील सं / Ita No. 2150/Ahd/2008 िनधा"रण वष"/Assessment Year: 2005-06 बनाम Shri Umang Hiralal Thakkar, The Dy. Commissioner Of Vs. Dharmadev House, Income-Tax, Shyamal Cross Road, Satellite, Central Circle 1(1), Ahmedabad – 380015 Ahmedabad Pan : Aavpt 8621 R आयकर अपील सं / Ita No. 2548/Ahd/2008 िनधा"रणवष"/Assessment Year: 2005-06 बनाम Shri Umang Hiralal Thakkar, The Dy. Commissioner Of Vs. 305, Sahajanand Plaza, Bhatta Income-Tax, Ch Ar Rasta, Paldi, Ahmedabad Central Circle 1(1), Pan : Aavpt 8621 R Ahmedabad अपीलाथ"/ (Appellant) अपीलाथ" "" यथ" "" यथ"/ (Respondent) अपीलाथ" अपीलाथ" "" "" यथ" यथ" िनधा"रती की ओर से / Assessee By : Shri Bandish Soparkar, Ar & Shri Parin Shah, Ar ""थ" की ओर से / Revenue By : Shri Akhilendra Pratap Yadav, Cit-Dr तारीख/Date Of Hearing : 09.05.2024 सुनवाई क" क" तारीख सुनवाई सुनवाई सुनवाई क" क" तारीख तारीख घोषणा क" क" तारीख तारीख /Date Of Pronouncement: 30.07.2024 घोषणा घोषणा घोषणा क" क" तारीख तारीख आदेश आदेश/O R D E R आदेश आदेश

For Appellant: Shri Bandish Soparkar, AR &For Respondent: Shri Akhilendra Pratap Yadav, CIT-DR
Section 132Section 143(2)Section 250(6)

Shri Umang Hiralal Thakkar, Ahmedabad vs. The Dy.CIT., Cent.Circle-1(1), Ahmedabad

In the result, the appeal filed by the assessee bearing ITA No

ITA 2150/AHD/2008[2005-06]Status: DisposedITAT Ahmedabad30 Jul 2024AY 2005-06

Bench: Mrs. Annapurna Gupta & Shri T.R. Senthil Kumarआयकर अपील सं / Ita No. 2150/Ahd/2008 िनधा"रण वष"/Assessment Year: 2005-06 बनाम Shri Umang Hiralal Thakkar, The Dy. Commissioner Of Vs. Dharmadev House, Income-Tax, Shyamal Cross Road, Satellite, Central Circle 1(1), Ahmedabad – 380015 Ahmedabad Pan : Aavpt 8621 R आयकर अपील सं / Ita No. 2548/Ahd/2008 िनधा"रणवष"/Assessment Year: 2005-06 बनाम Shri Umang Hiralal Thakkar, The Dy. Commissioner Of Vs. 305, Sahajanand Plaza, Bhatta Income-Tax, Ch Ar Rasta, Paldi, Ahmedabad Central Circle 1(1), Pan : Aavpt 8621 R Ahmedabad अपीलाथ"/ (Appellant) अपीलाथ" "" यथ" "" यथ"/ (Respondent) अपीलाथ" अपीलाथ" "" "" यथ" यथ" िनधा"रती की ओर से / Assessee By : Shri Bandish Soparkar, Ar & Shri Parin Shah, Ar ""थ" की ओर से / Revenue By : Shri Akhilendra Pratap Yadav, Cit-Dr तारीख/Date Of Hearing : 09.05.2024 सुनवाई क" क" तारीख सुनवाई सुनवाई सुनवाई क" क" तारीख तारीख घोषणा क" क" तारीख तारीख /Date Of Pronouncement: 30.07.2024 घोषणा घोषणा घोषणा क" क" तारीख तारीख आदेश आदेश/O R D E R आदेश आदेश

For Appellant: Shri Bandish Soparkar, AR &For Respondent: Shri Akhilendra Pratap Yadav, CIT-DR
Section 132Section 143(2)Section 250(6)

Naved Mohd Saeed Qazi, Mumbai vs. Income Tax Officer Ward 27(2)(4) ., Mumbai

The appeal of the assessee is allowed for statistical purposes

ITA 513/MUM/2024[2017-18]Status: DisposedITAT Mumbai29 Jul 2024AY 2017-18

Bench: Shri Prashant Maharishi (Am) I.T.A. No. 513/Mum/2024 (A.Y. 2017-18) Naved Mohd Saeed Qazi Vs. Ito, Ward 11 Bit Block No. 5 27(2)(4) I.R. Road, Near J.J. Tower No. 6 Hospital, Mumbai-400 003. Vashi Railway Station, Vashi Pan : Aacpq6265D Navi Mumbai 400 703. (Appellant) (Respondent) Assessee By Shri Hasan Khan Department By Shri R.R. Makwana Date Of Hearing 10.06.2024 Date Of Pronouncement 29.07.2024 O R D E R 1. This Appeal Is Filed By The Assessee For Assessment Year 2017 – 18 Against The Appellate Order Passed By The Additional Commissioner/Joint Commissioner (Appeals) – 1, Jaipur (The Learned Cit – A) Dated 7/12/2023 Wherein The Appeal Filed By The Assessee Against The Assessment Order Passed Under Section 143 (3) Of The Income Tax Act, 1961 (The Act) Dated 22/12/2019 Passed By The Income Tax Officer Ward 27 (2) (4), Mumbai (The Learned Ao Was Dismissed. Therefore, The Assessee Is In Appeal Before Us. 2. The Brief Fact Of The Case Shows That The Assessee Filed Its Return Of Income Declaring Total Income Of Rs. 3 & 42,740/– & 19/7/2017. This Return Of Income Was Processed Under Section 143 (1) Of The Act. Subsequently Return Of Income Was Selected For Scrutiny To Verify The Credit Card Payments. Therefore, The Notice Under Section 143 (2) Was Issued On 16/8/2018. Further Notices Were Issued Under Section 142 (1) Of The Act However There Is No Response. The Learned Ao Noted That Assessee Has Made A Payment Of Rs. 865,441 In Cash To The Three

Section 142Section 143Section 69A