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, Circle-4, Guwahati vs. M/S. Shiv Steel Industries, Guwahati

In the result, appeal of the revenue is dismissed

ITA 176/GTY/2019[2013-14]Status: DisposedITAT Guwahati24 Aug 2023AY 2013-14

Bench: Shri Rajpal Yadav, Hon’Ble & Dr. Manish Borad, Hon’Blei.T.A. No. 176/Gty/2019 Assessment Year: 2013-14 Dy. Commissioner Of Income-Tax, M/S. Shiv Steel Industries Circle-4 Vs Block Dhanuka Complex S.J. Road Athgaon, Kamrup Guwahati - 781001 [Pan : Abefs6132J] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Jay Prakash Gupta, Fca Revenue By : Shri P.S. Thuingaleng, Acit, Sr. D/R & Shri Arun Bhowmick, Jcit, D/R सुनवाई क" तारीख/Date Of Hearing : 23/08/2023 घोषणा क" तारीख /Date Of Pronouncement: 24/08/2023 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeal Is Directed At The Instance Of The Revenue Against The Order Of The Learned Commissioner Of Income Tax (Appeals) Guwahati -2, (Hereinafter The “Ld. Cit(A)”) Dt. 28/02/2019, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act’), For Assessment Year 2013-14. 2. Facts In Brief Are That The Assessee Is A Partnership Firm Engaged In Manufacturing Of Tmt Bars. Income Of Rs.20,58,660/- Declared In The E-Return Filed On 29/09/2013. Case Selected For Scrutiny Through Cass Followed By Validly Serving Notice U/S 143(2) & 142(1) Of The Act. While Computing The Total Income, The Assessee Claimed Deduction U/S 80Ie Of The Act In Respect Of Vat Remission At Rs. 1,99,13,704/-. The Assessee Filed Form 10Ccb Eligibility Certificate, Registration Certificate From Inspector Of Factories, Assam & Other Details.

For Appellant: Shri Jay Prakash Gupta, FCAFor Respondent: Shri P.S. Thuingaleng, ACIT, Sr. D/R & Shri Arun
Section 143(2)Section 250Section 28Section 80I

Veeramani Muthukumarasamy, Kadaladi vs. ITO, CIT(A), NFAC, Delhi

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

ITA 1110/CHNY/2022[2019-2020]Status: DisposedITAT Chennai23 Aug 2023AY 2019-2020

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.1110/Chny/2022 िनधा"रण वष"/Assessment Year: 2019-20 Veeramani Muthukumarasamy, Vs. The Income Tax Officer, 2-1, Pullanthai, S. Keeranthai, Ward 1, Ramnad. Kadaladi 623 120, Tamil Nadu. [Pan:Ardpm4941N] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Viswanathan, Fca ""थ" की ओर से/Respondent By : Shri D. Hema Bhupal, Jcit सुनवाई की तारीख/ Date Of Hearing : 23.08.2023 घोषणा की तारीख /Date Of Pronouncement : 23.08.2023 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 27.10.2022 Relevant To The Assessment Year 2019-20. 2. The Appeal Filed By The Assessee Is Delayed By One Day In Filing The Appeal Before The Tribunal, For Which, The Assessee Has Filed A Petition For Condonation Of The Delay In The Form Of An Affidavit, To Which; The Ld. Dr

For Appellant: Shri R. Viswanathan, FCAFor Respondent: Shri D. Hema Bhupal, JCIT
Section 10Section 139(1)Section 142(1)Section 143Section 143(2)Section 143(3)Section 80DSection 89(1)

Shri S. Tulasidoss Nedunselian, Chennai vs. ACIT, CC - 3 (2), Chennai

In the result, appeals filed by the assessee for assessment years 2011-12 to 2017-18 are allowed

ITA 472/CHNY/2020[2017-18]Status: DisposedITAT Chennai23 Aug 2023AY 2017-18

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 466, 467, 468, 469, 470, 471 & 472/Chny/2020 िनधा"रण वष" / Assessment Years: 2011-12, 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2017-18 S. Tulasidoss Nedunselian Assistant Commissioner Of No. 6, New No. 24, Eb Colony, V. Income Tax, First Main Road, Central Circle 3(2), Adambakkam, Chennai. Chennai – 600 088. [Pan: Adrpn-8320-N] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. K.G. Raghunath, Advocate अपीलाथ" क" ओर से/Appellant By ""यथ" क" ओर से/Respondent By : Shri. Clement Ramesh Kumar, Cit सुनवाई क" तारीख/Date Of Hearing : 19.07.2023 घोषणा क" तारीख/Date Of Pronouncement : 23.08.2023 आदेश /O R D E R Per Bench: This Bunch Of Seven Appeals Filed By The Assessee Are Directed Against The Common Order Passed By The Commissioner Of Income-Tax (Appeals) -18, Chennai Dated 26.12.2019 & Pertains To Assessment Years 2011-12 To 2017-18. Since, The Facts Are Identical & Issues Are Common, For The Sake Of Convenience, These Appeals Were Heard Together & Are Being Disposed Off By This Consolidated Order.

For Respondent: Shri. Clement Ramesh Kumar, CIT
Section 115BSection 132Section 132(4)Section 139Section 144Section 153ASection 153B(1)(b)Section 69A

Shri S. Tulasidoss Nedunselian, Chennai vs. ACIT, CC - 3 (2), Chennai

In the result, appeals filed by the assessee for assessment years 2011-12 to 2017-18 are allowed

ITA 471/CHNY/2020[2016-17]Status: DisposedITAT Chennai23 Aug 2023AY 2016-17

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 466, 467, 468, 469, 470, 471 & 472/Chny/2020 िनधा"रण वष" / Assessment Years: 2011-12, 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2017-18 S. Tulasidoss Nedunselian Assistant Commissioner Of No. 6, New No. 24, Eb Colony, V. Income Tax, First Main Road, Central Circle 3(2), Adambakkam, Chennai. Chennai – 600 088. [Pan: Adrpn-8320-N] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. K.G. Raghunath, Advocate अपीलाथ" क" ओर से/Appellant By ""यथ" क" ओर से/Respondent By : Shri. Clement Ramesh Kumar, Cit सुनवाई क" तारीख/Date Of Hearing : 19.07.2023 घोषणा क" तारीख/Date Of Pronouncement : 23.08.2023 आदेश /O R D E R Per Bench: This Bunch Of Seven Appeals Filed By The Assessee Are Directed Against The Common Order Passed By The Commissioner Of Income-Tax (Appeals) -18, Chennai Dated 26.12.2019 & Pertains To Assessment Years 2011-12 To 2017-18. Since, The Facts Are Identical & Issues Are Common, For The Sake Of Convenience, These Appeals Were Heard Together & Are Being Disposed Off By This Consolidated Order.

For Respondent: Shri. Clement Ramesh Kumar, CIT
Section 115BSection 132Section 132(4)Section 139Section 144Section 153ASection 153B(1)(b)Section 69A

Shri S. Tulasidoss Nedunselian, Chennai vs. ACIT, CC - 3 (2), Chennai

In the result, appeals filed by the assessee for assessment years 2011-12 to 2017-18 are allowed

ITA 470/CHNY/2020[2015-16]Status: DisposedITAT Chennai23 Aug 2023AY 2015-16

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 466, 467, 468, 469, 470, 471 & 472/Chny/2020 िनधा"रण वष" / Assessment Years: 2011-12, 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2017-18 S. Tulasidoss Nedunselian Assistant Commissioner Of No. 6, New No. 24, Eb Colony, V. Income Tax, First Main Road, Central Circle 3(2), Adambakkam, Chennai. Chennai – 600 088. [Pan: Adrpn-8320-N] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. K.G. Raghunath, Advocate अपीलाथ" क" ओर से/Appellant By ""यथ" क" ओर से/Respondent By : Shri. Clement Ramesh Kumar, Cit सुनवाई क" तारीख/Date Of Hearing : 19.07.2023 घोषणा क" तारीख/Date Of Pronouncement : 23.08.2023 आदेश /O R D E R Per Bench: This Bunch Of Seven Appeals Filed By The Assessee Are Directed Against The Common Order Passed By The Commissioner Of Income-Tax (Appeals) -18, Chennai Dated 26.12.2019 & Pertains To Assessment Years 2011-12 To 2017-18. Since, The Facts Are Identical & Issues Are Common, For The Sake Of Convenience, These Appeals Were Heard Together & Are Being Disposed Off By This Consolidated Order.

For Respondent: Shri. Clement Ramesh Kumar, CIT
Section 115BSection 132Section 132(4)Section 139Section 144Section 153ASection 153B(1)(b)Section 69A

Shri S. Tulasidoss Nedunselian, Chennai vs. ACIT, CC - 3 (2), Chennai

In the result, appeals filed by the assessee for assessment years 2011-12 to 2017-18 are allowed

ITA 469/CHNY/2020[2014-15]Status: DisposedITAT Chennai23 Aug 2023AY 2014-15

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 466, 467, 468, 469, 470, 471 & 472/Chny/2020 िनधा"रण वष" / Assessment Years: 2011-12, 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2017-18 S. Tulasidoss Nedunselian Assistant Commissioner Of No. 6, New No. 24, Eb Colony, V. Income Tax, First Main Road, Central Circle 3(2), Adambakkam, Chennai. Chennai – 600 088. [Pan: Adrpn-8320-N] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. K.G. Raghunath, Advocate अपीलाथ" क" ओर से/Appellant By ""यथ" क" ओर से/Respondent By : Shri. Clement Ramesh Kumar, Cit सुनवाई क" तारीख/Date Of Hearing : 19.07.2023 घोषणा क" तारीख/Date Of Pronouncement : 23.08.2023 आदेश /O R D E R Per Bench: This Bunch Of Seven Appeals Filed By The Assessee Are Directed Against The Common Order Passed By The Commissioner Of Income-Tax (Appeals) -18, Chennai Dated 26.12.2019 & Pertains To Assessment Years 2011-12 To 2017-18. Since, The Facts Are Identical & Issues Are Common, For The Sake Of Convenience, These Appeals Were Heard Together & Are Being Disposed Off By This Consolidated Order.

For Respondent: Shri. Clement Ramesh Kumar, CIT
Section 115BSection 132Section 132(4)Section 139Section 144Section 153ASection 153B(1)(b)Section 69A

Shri S. Tulasidoss Nedunselian, Chennai vs. ACIT, CC - 3 (2), Chennai

In the result, appeals filed by the assessee for assessment years 2011-12 to 2017-18 are allowed

ITA 468/CHNY/2020[2013-14]Status: DisposedITAT Chennai23 Aug 2023AY 2013-14

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 466, 467, 468, 469, 470, 471 & 472/Chny/2020 िनधा"रण वष" / Assessment Years: 2011-12, 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2017-18 S. Tulasidoss Nedunselian Assistant Commissioner Of No. 6, New No. 24, Eb Colony, V. Income Tax, First Main Road, Central Circle 3(2), Adambakkam, Chennai. Chennai – 600 088. [Pan: Adrpn-8320-N] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. K.G. Raghunath, Advocate अपीलाथ" क" ओर से/Appellant By ""यथ" क" ओर से/Respondent By : Shri. Clement Ramesh Kumar, Cit सुनवाई क" तारीख/Date Of Hearing : 19.07.2023 घोषणा क" तारीख/Date Of Pronouncement : 23.08.2023 आदेश /O R D E R Per Bench: This Bunch Of Seven Appeals Filed By The Assessee Are Directed Against The Common Order Passed By The Commissioner Of Income-Tax (Appeals) -18, Chennai Dated 26.12.2019 & Pertains To Assessment Years 2011-12 To 2017-18. Since, The Facts Are Identical & Issues Are Common, For The Sake Of Convenience, These Appeals Were Heard Together & Are Being Disposed Off By This Consolidated Order.

For Respondent: Shri. Clement Ramesh Kumar, CIT
Section 115BSection 132Section 132(4)Section 139Section 144Section 153ASection 153B(1)(b)Section 69A

Shri S. Tulasidoss Nedunselian, Chennai vs. ACIT, CC - 3 (2), Chennai

In the result, appeals filed by the assessee for assessment years 2011-12 to 2017-18 are allowed

ITA 467/CHNY/2020[2012-13]Status: DisposedITAT Chennai23 Aug 2023AY 2012-13

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 466, 467, 468, 469, 470, 471 & 472/Chny/2020 िनधा"रण वष" / Assessment Years: 2011-12, 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2017-18 S. Tulasidoss Nedunselian Assistant Commissioner Of No. 6, New No. 24, Eb Colony, V. Income Tax, First Main Road, Central Circle 3(2), Adambakkam, Chennai. Chennai – 600 088. [Pan: Adrpn-8320-N] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. K.G. Raghunath, Advocate अपीलाथ" क" ओर से/Appellant By ""यथ" क" ओर से/Respondent By : Shri. Clement Ramesh Kumar, Cit सुनवाई क" तारीख/Date Of Hearing : 19.07.2023 घोषणा क" तारीख/Date Of Pronouncement : 23.08.2023 आदेश /O R D E R Per Bench: This Bunch Of Seven Appeals Filed By The Assessee Are Directed Against The Common Order Passed By The Commissioner Of Income-Tax (Appeals) -18, Chennai Dated 26.12.2019 & Pertains To Assessment Years 2011-12 To 2017-18. Since, The Facts Are Identical & Issues Are Common, For The Sake Of Convenience, These Appeals Were Heard Together & Are Being Disposed Off By This Consolidated Order.

For Respondent: Shri. Clement Ramesh Kumar, CIT
Section 115BSection 132Section 132(4)Section 139Section 144Section 153ASection 153B(1)(b)Section 69A

Shri S. Tulasidoss Nedunselian, Chennai vs. ACIT, CC - 3 (2), Chennai

In the result, appeals filed by the assessee for assessment years 2011-12 to 2017-18 are allowed

ITA 466/CHNY/2020[2011-12]Status: DisposedITAT Chennai23 Aug 2023AY 2011-12

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.: 466, 467, 468, 469, 470, 471 & 472/Chny/2020 िनधा"रण वष" / Assessment Years: 2011-12, 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2017-18 S. Tulasidoss Nedunselian Assistant Commissioner Of No. 6, New No. 24, Eb Colony, V. Income Tax, First Main Road, Central Circle 3(2), Adambakkam, Chennai. Chennai – 600 088. [Pan: Adrpn-8320-N] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. K.G. Raghunath, Advocate अपीलाथ" क" ओर से/Appellant By ""यथ" क" ओर से/Respondent By : Shri. Clement Ramesh Kumar, Cit सुनवाई क" तारीख/Date Of Hearing : 19.07.2023 घोषणा क" तारीख/Date Of Pronouncement : 23.08.2023 आदेश /O R D E R Per Bench: This Bunch Of Seven Appeals Filed By The Assessee Are Directed Against The Common Order Passed By The Commissioner Of Income-Tax (Appeals) -18, Chennai Dated 26.12.2019 & Pertains To Assessment Years 2011-12 To 2017-18. Since, The Facts Are Identical & Issues Are Common, For The Sake Of Convenience, These Appeals Were Heard Together & Are Being Disposed Off By This Consolidated Order.

For Respondent: Shri. Clement Ramesh Kumar, CIT
Section 115BSection 132Section 132(4)Section 139Section 144Section 153ASection 153B(1)(b)Section 69A