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)

The Deputy Commissioner of Income Tax, Circle-3(1), Visakhapatnam vs. Idupulapati Srinivasarao, Visakhapatnam

In the result, the appeal of the revenue is allowed for statistical purpose and cross objection of the assessee is dismissed

ITA 57/VIZ/2021[2016-17]Status: DisposedITAT Visakhapatnam09 Sept 2022AY 2016-17

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.57/Viz/2021 (निर्धारण वर्ा / Assessment Year : 2016-17) Dy.Commissioner Of Income Tax Vs. Sri Idupulapati Srinivasarao Circle-3(1) 50-1-41/B, Asr Nagar Visakhapatnam Seethammadhara Visakhapatnam [Pan : Bgcps1164C] Cross Objection No.6/Viz/2022 (Arising Out Of I.T.A.No.57/Viz/2021) निर्धारण वर्ा / Assessment Year : 2016-17) Sri Idupulapati Srinivasarao Dy.Commissioner Of Income Tax 50-1-41/B, Asr Nagar Circle-3(1) Seethammadhara Visakhapatnam Visakhapatnam [Pan : Bgcps1164C] राजस्व की ओर से / Revenue By : Shri On Hari Prasada Rao, Dr निर्ााररती की ओर से/ Assessee By : Shri I Kama Sastry, Ar सुिवधई की तधरीख / Date Of Hearing : 02.08.2022 घोर्णध की तधरीख/Date Of Pronouncement : 09.09.2022 O R D E R Per Shri Duvvuru Rl Reddy: This Appeal Is Filed By The Revenue Against The Order Of The Commissioner Of Income Tax (Appeals) [In Short, “Cit(A)”]-1, Visakhapatnam In Ita No.10318/2018-19/Cit(A)-1/Vsp/2020-21

For Appellant: Shri I Kama Sastry, ARFor Respondent: Shri ON Hari Prasada Rao, DR
Section 143(2)Section 69A

M/S. Sakarlal Balabhai & Company Ltd, Mumbai vs. The ITO, Ward-4(1)(1), Ahmedabad

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

ITA 1713/AHD/2019[2012-13]Status: DisposedITAT Ahmedabad07 Sept 2022AY 2012-13

Bench: Shri P.M. Jagtap, Vice- & Ms. Madhumita Royassessment Year : 2012-13 M/S. Sakarlal Balabhai & Co. Ltd., Income Tax Officer, 1001/6, 10Th Floor, Ankush Apartment, Vs Ward 4(1)(1), 10Th Khetwadi Lane, Grant Road, Ahmedabad Mumbai-400004 Pan : Aadcs 0862 N अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Bimlendu Bhusan, Ar Revenue By : Shri V.K. Mangla, Sr. Dr सुनवाई क" तार"ख/Date Of Hearing : 05/09/2022 घोषणा क" तार"ख /Date Of Pronouncement: 07/09/2022 आदेश/O R D E R Per P.M. Jagtap, Vice-: This Appeal Filed By The Assessee Is Directed Against The Order Of The Learned Commissioner Of Income Tax (Appeals)-8, Ahmedabad [“Cit(A) In Short]” Dated 20.09.2019 & The Grounds Raised By The Assessee Therein Read As Under:- “1. Learned Cit(A) Has Neither Discussed Anything Related To The Disallowance Made By The Ld. Assessing Officer Nor Considered Any Grounds Related To That Raised By The Us For Which Actually Appeal Has Been Filed By The Appellant. 2. The Learned Cit(A) Has Claimed That The Appellant Is Involved In Only Investment Activity & Does Not Have Any Business Activity & We Do Not Agree With It.”

For Appellant: Shri Bimlendu Bhusan, ARFor Respondent: Shri V.K. Mangla, Sr. DR
Section 115JSection 143(2)Section 143(3)Section 40

Rajkumar Bidawatka, Mumbai vs. Dy.CIT -14(3) (1), Mumbai

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

ITA 1656/MUM/2022[2010-11]Status: DisposedITAT Mumbai06 Sept 2022AY 2010-11

Bench: Shri Amit Shukla, Jm & Shri Om Prakash Kant, Am आयकरअपीलसं./ I.T.A. No. 1656/Mum/2022 (निर्धारणवर्ा / Assessment Year: 2010-11) Dcit-14(3)(1), Rajkumar Bidawatka Aayakar Bhavan, M. K. Road, C-302, Rock Avenue, Plot Mumbai-400 020 No. D, Opp-Joy Ice Cream बिधम/ Near Hindustan Naka, Vs. Kandivali(W), Mumbai- 400 067 स्थायीलेखासं./जीआइआरसं./ Pan No. Aaipb4224H (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri Navneet Lahoti, Ld. Ar प्रत्यथीकीओरसे/Respondent By : Shri T. Shankar, Ld. Dr सुनवाईकीतारीख/ : 06.09.2022 Date Of Hearing घोषणाकीतारीख / : 06.09.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeal Has Been Filed By The Assessee Against The Impugned Order Dated 07.06.2022, Passed By National Faceless Appeal Centre (Nfac), Delhi In Relation To Penalty Proceeding U/S 271(1)(B) For Ay 2010-11. 2

For Appellant: Shri Navneet Lahoti, Ld. ARFor Respondent: Shri T. Shankar, Ld. DR
Section 115WSection 142Section 142(1)Section 143Section 143(2)Section 143(3)Section 144Section 147Section 148Section 271(1)(b)