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)

Vikrant Sandal, Hoshiarpur, Punjab vs. ITO Ward 5(4), Chandigarh

The appeal stand partly allowed

ITA 919/CHANDI/2025[2010-11]Status: DisposedITAT Chandigarh02 Jun 2026AY 2010-11

Bench: Hon’Ble Shri Laliet Kumar,Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No.919/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2010-11) Shri Vikrant Sandal Ito Ward – 5(4) Gali No.1, Krishna Colony Chandigarh बनाम/ Vs. Tehsil Dasuya, Distt. Hoshiarpur Punjab – 144205 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Ascps-6748-M (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Smt. Rano Jain (Advocate) A/W Ms. Mansi Jain (Advocate) – Ld. Ars ""थ"कीओरसे/Respondent By : Dr. Ranjit Kaur (Addl. Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 27-05-2026 घोषणाकीतारीख /Date Of Pronouncement : 02-06-2026 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2010-11 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac, [Cit(A)] Dated 06-06-2025 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 143(3) R.W.S. 147 Of The Act On 12-12-2017. The Grievance Of The Assessee Is Confirmation Of Three Additions Of Rs.73.86 Lacs, Rs.23.26 Lacs &

For Appellant: Smt. Rano Jain (Advocate) a/w MsFor Respondent: Dr. Ranjit Kaur (Addl. CIT) - Ld. Sr. DR
Section 143(3)Section 148

Vinod Kumar, Ambala vs. Income Tax Officer, Ambala Cantt

The appeal stands allowed for statistical purposes

ITA 916/CHANDI/2025[2011-2012]Status: DisposedITAT Chandigarh02 Jun 2026AY 2011-2012

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.916/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2011-12) Shri Vinod Kumar Ito 7–C, Gobind Nagar, Ambala Cantt Aaykar Bhawan, Bc Bazar बनाम/ Vs. Commissioner Court, S.O. Ambala Ambala Cantt, Haryana Ambala Cantt., Haryana – 133001 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aropk-0315-K (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : None ""थ"कीओरसे/Respondent By : Dr. Ranjit Kaur (Addl. Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 01-06-2026 घोषणाकीतारीख /Date Of Pronouncement : 02-06-2026 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2011-12 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 21.05.2025 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 143(3) R.W.S. 147 Of The Act On 17.12.2018. At The Time Of Hearing, None Appeared For Assessee. Accordingly, The Appeal Is Being Disposed-Off With The Able Assistance Of Ld. Sr. Dr.

For Appellant: NoneFor Respondent: Dr. Ranjit Kaur (Addl. CIT) - Ld. Sr. DR
Section 143(3)

Klg Jewellers, Patiala vs. DCIT Central Circle-2, Chandigarh

The appeal stand dismissed as withdrawn

ITA 758/CHANDI/2025[2021-22]Status: DisposedITAT Chandigarh02 Jun 2026AY 2021-22

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.758/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2021-22) M/S Klg Jewellers Dcit - Central Circle – 2 Show Room No. 6, Bhupindra Road बनाम/ Vs. C.R. Building, Sector – 17E Patiala, Punjab - 147001 Chandigarh – 160017 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aanfk-1785-F (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Neeraj Goel (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 25-05-2026 घोषणाकीतारीख /Date Of Pronouncement : 02-06-2026 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2021-22 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals) – 3 Gurgaon [Cit(A)] Dated 28.03.2025 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 143(3) Of The Act On 31.03.2022. 2. The Ld. Ar, At The Outset, Placed On Record A Letter Dated 23-05- 2026 Seeking Withdrawal Of The Appeal. The Same Was Not Objected To By Ld. Sr. Dr. 3. Accepting The Prayer Of Ld. Ar, The Appeal Stand Dismissed As Withdrawn. Order Pronounced On 02Nd June, 2026. - - (Laliet Kumar) (Manoj Kumar Aggarwal)As Dated: 02-06-2026

For Appellant: Sh. Neeraj Goel (Advocate) – Ld. ARFor Respondent: Sh. Vivek Vardhan (Addl. CIT) - Ld. Sr. DR
Section 143(3)

Satish Kumar, Patiala vs. Deputy Commissioner of Income Tax, Central Circle-1, Chandigarh

The appeals stand allowed in terms of our above order

ITA 1450/CHANDI/2025[2018-19]Status: DisposedITAT Chandigarh02 Jun 2026AY 2018-19

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.1446/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) & 2. आयकर अपील सं. / Ita No.1447/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 3. आयकर अपील सं. / Ita No.1448/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 4. आयकर अपील सं. / Ita No.1449/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) & 5. आयकर अपील सं. / Ita No.1450/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) Shri Satish Kumar Dcit, Central Circle-1 बनाम/ #388, Ward -4, Near Ramu Photostat Ground Floor, C.R. Building Saligram Street, Bhagat Singh Chowk, Sector – 17, Chandigarh Vs. Patiala, Punjab – 147105 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Agypk-9758-R (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Ashwani Kumar (Ca), Sh. Aditya Kumar (Ca) & Ms. Deepali Aggarwal (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 18-05-2026

For Appellant: Sh. Ashwani Kumar (CA), Sh. Aditya Kumar (CA) and Ms. Deepali Aggarwal (CA) – LdFor Respondent: Dr. Ranjit Kaur (Addl. CIT) – Ld. Sr. DR
Section 132Section 133ASection 143(1)Section 143(3)Section 147Section 151Section 153CSection 250(6)

Satish Kumar, Patiala vs. Deputy Commissioner of Income Tax, Central Circle-1, Chandigarh

The appeals stand allowed in terms of our above order

ITA 1449/CHANDI/2025[2017-18]Status: DisposedITAT Chandigarh02 Jun 2026AY 2017-18

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.1446/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) & 2. आयकर अपील सं. / Ita No.1447/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 3. आयकर अपील सं. / Ita No.1448/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 4. आयकर अपील सं. / Ita No.1449/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) & 5. आयकर अपील सं. / Ita No.1450/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) Shri Satish Kumar Dcit, Central Circle-1 बनाम/ #388, Ward -4, Near Ramu Photostat Ground Floor, C.R. Building Saligram Street, Bhagat Singh Chowk, Sector – 17, Chandigarh Vs. Patiala, Punjab – 147105 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Agypk-9758-R (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Ashwani Kumar (Ca), Sh. Aditya Kumar (Ca) & Ms. Deepali Aggarwal (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 18-05-2026

For Appellant: Sh. Ashwani Kumar (CA), Sh. Aditya Kumar (CA) and Ms. Deepali Aggarwal (CA) – LdFor Respondent: Dr. Ranjit Kaur (Addl. CIT) – Ld. Sr. DR
Section 132Section 133ASection 143(1)Section 143(3)Section 147Section 151Section 153CSection 250(6)

Satish Kumar, Patiala vs. Deputy Coimmissioner of Income Tax, Central Circle-1, Chandigarh

The appeals stand allowed in terms of our above order

ITA 1447/CHANDI/2025[2015-16]Status: DisposedITAT Chandigarh02 Jun 2026AY 2015-16

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.1446/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) & 2. आयकर अपील सं. / Ita No.1447/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 3. आयकर अपील सं. / Ita No.1448/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 4. आयकर अपील सं. / Ita No.1449/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) & 5. आयकर अपील सं. / Ita No.1450/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) Shri Satish Kumar Dcit, Central Circle-1 बनाम/ #388, Ward -4, Near Ramu Photostat Ground Floor, C.R. Building Saligram Street, Bhagat Singh Chowk, Sector – 17, Chandigarh Vs. Patiala, Punjab – 147105 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Agypk-9758-R (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Ashwani Kumar (Ca), Sh. Aditya Kumar (Ca) & Ms. Deepali Aggarwal (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 18-05-2026

For Appellant: Sh. Ashwani Kumar (CA), Sh. Aditya Kumar (CA) and Ms. Deepali Aggarwal (CA) – LdFor Respondent: Dr. Ranjit Kaur (Addl. CIT) – Ld. Sr. DR
Section 132Section 133ASection 143(1)Section 143(3)Section 147Section 151Section 153CSection 250(6)

Satish Kumar, Patiala vs. Deputy Commissioner of Income Tax, Central Circle-1, Chandigarh

The appeals stand allowed in terms of our above order

ITA 1446/CHANDI/2025[2014-15]Status: DisposedITAT Chandigarh02 Jun 2026AY 2014-15

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.1446/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) & 2. आयकर अपील सं. / Ita No.1447/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 3. आयकर अपील सं. / Ita No.1448/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 4. आयकर अपील सं. / Ita No.1449/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) & 5. आयकर अपील सं. / Ita No.1450/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) Shri Satish Kumar Dcit, Central Circle-1 बनाम/ #388, Ward -4, Near Ramu Photostat Ground Floor, C.R. Building Saligram Street, Bhagat Singh Chowk, Sector – 17, Chandigarh Vs. Patiala, Punjab – 147105 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Agypk-9758-R (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Ashwani Kumar (Ca), Sh. Aditya Kumar (Ca) & Ms. Deepali Aggarwal (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Dr. Ranjit Kaur (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 18-05-2026

For Appellant: Sh. Ashwani Kumar (CA), Sh. Aditya Kumar (CA) and Ms. Deepali Aggarwal (CA) – LdFor Respondent: Dr. Ranjit Kaur (Addl. CIT) – Ld. Sr. DR
Section 132Section 133ASection 143(1)Section 143(3)Section 147Section 151Section 153CSection 250(6)

Assistant Commissioner of Income Tax, Central Circle, Patiala vs. Pawan Kumar Bansal, Samana

Appeal stand dismissed

ITA 1384/CHANDI/2025[2020-21]Status: DisposedITAT Chandigarh02 Jun 2026AY 2020-21

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.1123/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2020-21) Shri Pawan Kumar Bansal Dcit-Central Circle बनाम/ Prop. Kissan Trading Co. Aaykar Bhawan, Leela Bhawan Shop No. 11, New Anaj Mandi Patiala, Punjab – 147101 Vs. Samana, Punjab – 147101 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aatbp-1986-H (अपीलाथ"/Appellant) (""थ" / Respondent) : & 2. आयकर अपील सं. / Ita No.1384/Chandi/2025] (िनधा"रण वष" / Assessment Year: 2020-21) Acit-Central Cricle Shri Pawan Kumar Bansal बनाम/ 3Rd Floor, Aaykar Bhawan Prop. Kissan Trading Co. Near Leela Bhawan Patiala Shop No. 11, New Anaj Mandi Vs. Samana, Punjab – 147101 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aatbp-1986-H (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Sh. Sudhir Sehgal (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Abhishek Pal Garg (Cit) – Ld. Dr (Virtual) सुनवाईकीतारीख/Date Of Hearing : 20-05-2026 घोषणाकीतारीख /Date Of Pronouncement 02-06-2026 : आदेश / O R D E R Per Bench

For Appellant: Sh. Sudhir Sehgal (Advocate) – Ld. ARFor Respondent: Sh. Abhishek Pal Garg (CIT) – Ld. DR (Virtual)
Section 153ASection 153D

Satbir Singh Khatra, Patiala vs. ITO Ward-4, Patiala, Aaykar Bhawan

The appeal stand allowed for statistical purposes

ITA 135/CHANDI/2025[2017-18]Status: DisposedITAT Chandigarh02 Jun 2026AY 2017-18

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.135/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) Shri Satbir Singh Khatra Ito Ward – 4 बनाम/ Vs. H.No. B-52, Sarabha Nagar Patiala Bhadson Road, Punjab – 147001 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Bndpk-3404-M (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Ashok Goel (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Dr. Ranjit Kaur (Addl. Cit) - Ld. Sr. Dr (Virtual) सुनवाईकीतारीख/Date Of Hearing : 21-05-2026 घोषणाकीतारीख /Date Of Pronouncement : 02-06-2026 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 07-11-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 143(3) Of The Act On 25-12-2019. The Sole Grievance Of The Assessee Is Confirmation Of Addition Of Cash Deposit For Rs.78.30 Lacs. Having Heard Rival

For Appellant: Sh. Ashok Goel (CA) – Ld. ARFor Respondent: Dr. Ranjit Kaur (Addl. CIT) - Ld. Sr. DR
Section 143(3)

Pawan Kumar Bansal Prop. Kissan Trading Co. Samana, Punjab vs. The Deputy Commissioner of Income Tax, Central Circle, Patiala, Paitala

Appeal stand dismissed

ITA 1123/CHANDI/2025[2020-2021]Status: DisposedITAT Chandigarh02 Jun 2026AY 2020-2021

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.1123/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2020-21) Shri Pawan Kumar Bansal Dcit-Central Circle बनाम/ Prop. Kissan Trading Co. Aaykar Bhawan, Leela Bhawan Shop No. 11, New Anaj Mandi Patiala, Punjab – 147101 Vs. Samana, Punjab – 147101 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aatbp-1986-H (अपीलाथ"/Appellant) (""थ" / Respondent) : & 2. आयकर अपील सं. / Ita No.1384/Chandi/2025] (िनधा"रण वष" / Assessment Year: 2020-21) Acit-Central Cricle Shri Pawan Kumar Bansal बनाम/ 3Rd Floor, Aaykar Bhawan Prop. Kissan Trading Co. Near Leela Bhawan Patiala Shop No. 11, New Anaj Mandi Vs. Samana, Punjab – 147101 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aatbp-1986-H (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Sh. Sudhir Sehgal (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Abhishek Pal Garg (Cit) – Ld. Dr (Virtual) सुनवाईकीतारीख/Date Of Hearing : 20-05-2026 घोषणाकीतारीख /Date Of Pronouncement 02-06-2026 : आदेश / O R D E R Per Bench

For Appellant: Sh. Sudhir Sehgal (Advocate) – Ld. ARFor Respondent: Sh. Abhishek Pal Garg (CIT) – Ld. DR (Virtual)
Section 153ASection 153D