Section 143(3) of the Income Tax Act

Income-tax Act, 2025: s.270

Section 143(3) 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(3) is National Thermal Power Co. Ltd. v. CIT (229 ITR 383), cited in 5,834 of the 75,154 judgments on BharatTax that turn on this section.

Leading authorities on Section 143(3)

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.

Collector, Land Acquisition v. Mst. Katiji
167 ITR 471 · 1987 · Supreme Court
3,926
citing judgments

Delay in filing appeals, when supported by sufficient or justifiable cause, should be condoned with a liberal approach to ensure substantial justice. This principle prioritizes the cause of justice over mere technicalities.

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. Vegetable Products Ltd.
88 ITR 192 · 1973 · Supreme Court
2,664
citing judgments

When two equally plausible interpretations of a taxing provision are possible, or when conflicting views exist from non-jurisdictional High Courts, the interpretation that favors the assessee must be adopted.

CIT v. Manjunatha Cotton & Ginning Factory
359 ITR 565 · 2013 · High Court
2,590
citing judgments

A penalty notice issued under section 274 read with section 271(1)(c) is invalid if it fails to specify whether the penalty proceedings are initiated for concealment of income or for furnishing inaccurate particulars of income. This non-specification vitiates the penalty proceedings.

Pr. CIT v. Abhisar Buildwell (P.) Ltd.
149 Taxmann.com 399 · 2023 · Supreme Court
2,379
citing judgments

An assessment under section 153A is without jurisdiction if there is an absence of incriminating material for an unabated assessment year.

CIT v. Multiplan India Ltd.
38 ITD 320 · 1991 · ITAT
2,267
citing judgments

An appeal before the Income Tax Appellate Tribunal can be dismissed for non-prosecution or treated as unadmitted when the appellant fails to appear, cooperate, or show diligence, in accordance with Rule 19(2) of the Income-tax (Appellate Tribunal) Rules. The law aids the vigilant, not those who sleep on their rights.

CIT v. Reliance Petroproducts Pvt. Ltd.
322 ITR 158 · 2010 · Supreme Court
2,228
citing judgments

Penalty under Section 271(1)(c) for furnishing inaccurate particulars or concealment of income is not automatically leviable if the assessee has made a full disclosure of all particulars and the addition or disallowance arises from a difference of opinion.

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.

Judgments on Section 143(3)

Ashok Singh Garcha, Ludhiana vs. DCIT, Circle-1, Ludhiana

The appeal stand allowed for statistical purposes

ITA 954/CHANDI/2025[2017-18]Status: DisposedITAT Chandigarh02 Jul 2026AY 2017-18

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.954/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) Shri Ashok Singh Garcha Dcit Circle – 1 Scf 39, Rishi Nagar Aaykar Bhawan, Rishi Nagar बनाम/ Vs. Opp. Bsnl Exchange Office Ludhiana Ludhiana (Punjab) – 141001 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Abkpg-4763-H (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Pankaj Bhalla (Ca) (Virtual) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Prabodh Sharma (Addl. (Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 25-06-2026 घोषणाकीतारीख /Date Of Pronouncement 02-07-2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2017- 18 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 05.12.2024 In The Matter An Assessment Framed By Ld. Assessing Officer [Ao] U/S 143(3) On 15.12.2019 Wherein Ld. Ao Made Twin Additions Of Rs.6.35 Lacs & Rs.3.93 Lacs. The Assessee’S First Appeal Stood Dismissed For Non-

For Appellant: Sh. Pankaj Bhalla (CA) (Virtual) – Ld. ARFor Respondent: Sh. Prabodh Sharma (Addl. (CIT) – Ld. Sr. DR
Section 143(3)

Gurdayal Singh, Kaithal vs. Income Tax Officer, Kaithal

The appeal stands allowed for statistical purpose

ITA 1673/CHANDI/2025[2012-13]Status: DisposedITAT Chandigarh02 Jul 2026AY 2012-13

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.1673/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) Shri Gurdayal Singh Ito S/O Sh. Kartar Singh Ward – 1, Kaithal बनाम/ Vs. Patti Kayastha Seth, Dhand Road Haryana Near Tagore School, Kaithal Haryana - 136027 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Fhdps-2152-C (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Pulkit Saini (Advocate) (Virtual) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Prabodh Sharma (Addl. Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 25-06-2026 घोषणाकीतारीख /Date Of Pronouncement 02-07-2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2012- 13 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 08.09.2025 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 147 R.W.S. 143(3) Of The Act On 11.12.2019 Wherein Ld. Ao Made Addition Of Cash Deposit For Rs.50 Lacs For Want Of Substantiating Documents From The Assessee. The Ld. Cita(A) Dismissed The Appeal Of The Assessee For Want Of Any Representation From Assessee. Aggrieved, The Assessee Is In Further Appeal Before Us. The Only Prayer Of Ld. Ar Is Another Opportunity Of Hearing Before The Lower Authorities Which Has Been Opposed By Ld. Sr. Dr. The Ld. Ar Stated That The Assessee Is In A Position To Substantiate The Sources Of Cash Deposit. 2. Keeping In Mind The Principles Of Natural Justice, We Deem It Fit To Grant Another Opportunity Of Hearing To The Assessee. Accordingly, The Impugned Order Is Set Aside & The Matter Is Restored Back To The File Of Ld. Ao For De-Novo Assessment With A Direction To The Assessee To Plead & Prove Its Case Forthwith. 3. The Appeal Stands Allowed For Statistical Purpose. Order Pronounced On 02Nd July, 2026

For Appellant: Sh. Pulkit Saini (Advocate) (Virtual) – Ld. ARFor Respondent: Sh. Prabodh Sharma (Addl. CIT) - Ld. Sr. DR
Section 147

J. B. & Co., Ludhiana vs. Dy. Commissioner of Income Tax, Circle-1, Ludhiana

The appeal stand allowed for statistical purposes

ITA 1432/CHANDI/2025[2022-23]Status: DisposedITAT Chandigarh02 Jul 2026AY 2022-23

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.1432/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) M/S J. B. & Co. Dcit Circle – 1 C/O Sh. Tejmohan Singh (Advocate) Ludhiana -141001 बनाम/ Vs. #527, Sector – 10D Chandigarh – 160011 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aapfj-2611-R (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. K. J. Shalley (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Smt. Jaishree Sharma (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 25-06-2026 घोषणाकीतारीख /Date Of Pronouncement 02-07-2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2022- 23 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals). Nfac [Cit(A)] Dated 06.10.2025 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 143(3) R.W.S 144B Of The Act On 19.03.2024 Wherein Ld. Ao Made Twin Additions To Determine Assessee’S Income Of Rs.25.61 Crores. The Ld. Cit(A)

For Appellant: Sh. K. J. Shalley (Advocate) – Ld. ARFor Respondent: Smt. Jaishree Sharma (CIT) – Ld. DR
Section 143(3)