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)

Perilovanpatti Hindu Nadars (Madras) Uravinmural, Chennai vs. ITO, Exemptions Ward 2 Chennai, Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 931/CHNY/2023[2017-18]Status: DisposedITAT Chennai17 Oct 2023AY 2017-18

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. Nos.929, 930 & 931/Chny/2023 िनधा"रण वष"/Assessment Years: 2013-14, 2014-15 & 2017-18 Perilovanpatti Hindu Nadars (Madras) Vs. The Income Tax Officer, Uravinmurai, 16 – Cuddappa Rangaiah Exemption Ward 3, Street, Periamet, Chennai 600 003. Chennai. [Pan:Aaatp9211E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 17.10.2023 घोषणा की तारीख /Date Of Pronouncement : 17.10.2023 आदेश /O R D E R Per V. Durga Rao: These Three Appeals Filed By The Assessee Are Directed Against Separate But Identical Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi, Dated 11.07.2023 For The Assessment Years 2013-14 & 2014-15 & Dated 13.07.2023 For The Assessment Year 2017-18. 2. Brief Facts Of The Case Are That The Assessee Is A Public Charitable Society Duly Registered Under Section 12Aa Of The Income Tax Act, 1961

For Appellant: NoneFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 12ASection 142(1)Section 143(2)Section 143(3)

Perilovanpatti Hindu Nadars (Madras) Uravinmural, Chennai vs. ITO, Exemption Ward 2 Chennai, Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 930/CHNY/2023[2014-15]Status: DisposedITAT Chennai17 Oct 2023AY 2014-15

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. Nos.929, 930 & 931/Chny/2023 िनधा"रण वष"/Assessment Years: 2013-14, 2014-15 & 2017-18 Perilovanpatti Hindu Nadars (Madras) Vs. The Income Tax Officer, Uravinmurai, 16 – Cuddappa Rangaiah Exemption Ward 3, Street, Periamet, Chennai 600 003. Chennai. [Pan:Aaatp9211E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 17.10.2023 घोषणा की तारीख /Date Of Pronouncement : 17.10.2023 आदेश /O R D E R Per V. Durga Rao: These Three Appeals Filed By The Assessee Are Directed Against Separate But Identical Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi, Dated 11.07.2023 For The Assessment Years 2013-14 & 2014-15 & Dated 13.07.2023 For The Assessment Year 2017-18. 2. Brief Facts Of The Case Are That The Assessee Is A Public Charitable Society Duly Registered Under Section 12Aa Of The Income Tax Act, 1961

For Appellant: NoneFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 12ASection 142(1)Section 143(2)Section 143(3)

Perilovanpatti Hindu Nadars(Madras) Uravinmurai, Chennai vs. ITO, Exemptions Ward 3 Chennai, Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 929/CHNY/2023[2013-14]Status: DisposedITAT Chennai17 Oct 2023AY 2013-14

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. Nos.929, 930 & 931/Chny/2023 िनधा"रण वष"/Assessment Years: 2013-14, 2014-15 & 2017-18 Perilovanpatti Hindu Nadars (Madras) Vs. The Income Tax Officer, Uravinmurai, 16 – Cuddappa Rangaiah Exemption Ward 3, Street, Periamet, Chennai 600 003. Chennai. [Pan:Aaatp9211E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 17.10.2023 घोषणा की तारीख /Date Of Pronouncement : 17.10.2023 आदेश /O R D E R Per V. Durga Rao: These Three Appeals Filed By The Assessee Are Directed Against Separate But Identical Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi, Dated 11.07.2023 For The Assessment Years 2013-14 & 2014-15 & Dated 13.07.2023 For The Assessment Year 2017-18. 2. Brief Facts Of The Case Are That The Assessee Is A Public Charitable Society Duly Registered Under Section 12Aa Of The Income Tax Act, 1961

For Appellant: NoneFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 12ASection 142(1)Section 143(2)Section 143(3)

Srinivasan Kumar, Trichy vs. ITO, Ward-67(6), New Delhi

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

ITA 900/CHNY/2023[2012-13]Status: DisposedITAT Chennai17 Oct 2023AY 2012-13

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.900/Chny/2023 िनधा"रण वष"/Assessment Year: 2012-13 Srinivasan Kumar, Vs. The Income Tax Officer, 2/33, Agraharam, Allur Village, Ward 1(1) Trichy 620 101. Trichy. [Pan: Ajhpk4796M] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Girish Kumar, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 17.10.2023 घोषणा की तारीख /Date Of Pronouncement : 17.10.2023 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi, Dated 16.06.2023 Relevant To The Assessment Year 2012-13. 2. The Appeal Filed By The Assessee Is Delayed By One Day In Filing The Appeal, For Which, The Assessee Has Filed Petition In Support Of An Affidavit For Condonation Of The Delay, To Which; The Ld. Dr Has Not Raised Any Serious Objection. Consequently, Since The Assessee Was Prevented By 2

For Appellant: Shri Girish Kumar, AdvocateFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 133(6)Section 142(1)Section 143(2)Section 148Section 69A

Harkchand Vardhaman Dhariwal, Chennai vs. ITO, Non Corporate Ward-2(2), Chennai

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

ITA 896/CHNY/2023[2015-16]Status: DisposedITAT Chennai17 Oct 2023AY 2015-16

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.896/Chny/2023 िनधा"रण वष"/Assessment Year: 2015-16 Harkchand Vardhaman Dhariwal, Vs. The Income Tax Officer, 4, Nachippa Street, Mylapore, Non Corporate Ward 2(2), Chennai 600 004. Chennai. [Pan: Aajpd2509G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Girish Kumar, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 17.10.2023 घोषणा की तारीख /Date Of Pronouncement : 17.10.2023 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi, Dated 28.06.2023 Relevant To The Assessment Year 2015-16. 2. Brief Facts Of The Case Are That The Assessee Is An Individual & Filed His Return Of Income For The Assessment Year 2015-16 On 15.01.2016 Declaring Total Income Of ₹.2,23,520/-. The Assessee Is A Doctor & 2

For Appellant: Shri Girish Kumar, AdvocateFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 142(1)Section 143(2)Section 143(3)

Munusamy Rajamani Ramesh, Salem vs. ITO, Ward-1(1), Salem

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

ITA 894/CHNY/2023[2010-11]Status: DisposedITAT Chennai17 Oct 2023AY 2010-11

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.894/Chny/2023 िनधा"रण वष"/Assessment Year: 2010-11 Munusamy Rajamani Ramesh, Vs. The Income Tax Officer, 89B/30B Thiyagi Arunachalam Street, Ward 1(1), Ammapet, Salem 636 003. Salem. [Pan: Abtpr5435Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Girish Kumar, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 17.10.2023 घोषणा की तारीख /Date Of Pronouncement : 17.10.2023 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi, Dated 12.06.2023 Relevant To The Assessment Year 2010-11. 2. The Appeal Filed By The Assessee Is Delayed By 3 Days In Filing The Appeal, For Which, The Assessee Has Filed Petition In Support Of An Affidavit For Condonation Of The Delay, To Which; The Ld. Dr Has Not Raised Any Serious Objection. Consequently, Since The Assessee Was Prevented By 2

For Appellant: Shri Girish Kumar, AdvocateFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 142(1)Section 143(2)Section 144Section 147Section 148Section 69A

Manimaran Govindharaju, Namakkal vs. ITO, Ward-3, Namakkal

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

ITA 884/CHNY/2023[2010-11]Status: DisposedITAT Chennai17 Oct 2023AY 2010-11

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.884/Chny/2023 िनधा"रण वष"/Assessment Year: 2010-11 Mr. Manimaran Govindharaju, Vs. The Income Tax Officer, Door No. 5/9, Onnankaradu, Cs Puram Ward 3, Post, Rasipuram, Namakkal 637 401, Namakkal. Tamil Nadu. [Pan:Axjpm1816E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T.S. Lakshmi Venkataraman, Fca ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 17.10.2023 घोषणा की तारीख /Date Of Pronouncement : 17.10.2023 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi, Dated 21.06.2023 Relevant To The Assessment Year 2010-11. 2. Brief Facts Of The Case Are That As Per The Air Information, The Assessee Made Cash Deposits Amounting To ₹.10,43,500/- In His Savings Bank Account Maintained With The Axis Bank Limited During The Financial

For Appellant: Shri T.S. Lakshmi Venkataraman, FCAFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 143(2)Section 144Section 147Section 148Section 69A

M/S. Sgs Agro Farms Private Limited, Chennai vs. DCIT, Corporate Circle-6(1), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 880/CHNY/2023[2015-16]Status: DisposedITAT Chennai17 Oct 2023AY 2015-16

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. Nos.878, 879 & 880/Chny/2023 िनधा"रण वष"/Assessment Years: 2011-12, 2013-14 & 2015-16 M/S. Sgs Agro Farms Private Limited, Vs. The Deputy Commissioner Of No. 59, 1St Floor, 2Nd Street, Secretariat Income Tax, Colony, Kellys, Chennai 600 010. Corporate Circle 6(1), [Pan:Aalcs7389E] Chennai 600 034. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri I. Dinesh, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 17.10.2023 घोषणा की तारीख /Date Of Pronouncement : 17.10.2023 आदेश /O R D E R Per V. Durga Rao: These Three Appeals Filed By The Assessee Are Directed Against Separate But Identical Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi, All Dated 06.04.2023 For The Assessment Years 2011-12, 2013-14 & 2015-16. 2. These Appeals Filed By The Assessee Are Delayed By 58 Days In Filing The Appeal, For Which, The Assessee Has Filed Petition For Condonation Of The Delay. By Referring To The Above Affidavit, The Ld. Counsel For The Assessee Has Submitted That There Is Reasonable Cause For The Delay & 2

For Appellant: Shri I. Dinesh, AdvocateFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 142(1)Section 143(2)Section 143(3)