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)

DCIT 15(3)(1), Mumbai vs. Topnotch Chemicals P.Ltd, Navi Mumbai

In the result, appeal filed by the revenue for assessment year 2011-12

ITA 6231/MUM/2016[2011-12]Status: DisposedITAT Mumbai08 Nov 2017AY 2011-12

Bench: Shri Rajendra, Am & Shri Ram Lal Negi, Jm आिकर अपील सं./Ita No. 6231/Mum/2016 (धििाारण वर्ा / Assessment Year: 2011-12) The Dcit 15(3)(1), Vs. M/S Topnotch Chemicals Room No. 451, 4Th Floor, Private Limited, Aaykar Bhavan, Plot No. C-116, Maharshi Karve Road, Ttc Industrial Area, Mumbai - 400020 Thane Belapur Road, Pawane Village, Navi Mumbai - 400705 स्थािी लेखा सं./जीआइआर सं./Pan/Gir No. :Aaact3865F (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) & प्रत्याक्षेप सं./Co No. 155/Mum/2017 (धििाारण वर्ा / Assessment Year: 2011-12) M/S Topnotch Chemicals Private Vs. The Dy. C.I.T. 15(3)(1), Limited, Room No. 451, 4Th Floor, Plot No. C-116, Aaykar Bhavan, Ttc Industrial Area, Maharshi Karve Road, Mumbai - 400020 Thane Belapur Road, Pawane Village, Navi Mumbai - 400705 स्थािी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaact3865F (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) राजस्व की ओर से /Revenue By : Shri V. Jenardhanan (Dr) यनर्ावररती की ओर से /Assessee By : Dr. P. Daniel (Ar) सुनर्ाई की तारीख / Date Of Hearing : 14/08/2017 घोषणा की तारीख/Date Of Pronouncement: 08/11/2017 आदेश / O R D E R Per Ram Lal Negi, Jm The Present Appeal & Cross Objection Have Been Filed By The Revenue & The Assessee Respectively Against Order Dated 18/08/2016 Passed By The 2 Ita No. 6231/Mum/2016 & Co No. 155/Mum/2017 Assessment Year: 2011-12

For Appellant: Dr. P. Daniel (AR)For Respondent: Shri V. Jenardhanan (DR)
Section 133Section 143Section 147Section 148

Asst CIT Palghar Cir Palghar, Palghar vs. Parvez Musa Khan, Mumbai

Appeal stands dismissed whereas cross objection filed by the assessee stands partly allowed

ITA 5601/MUM/2015[2011-12]Status: DisposedITAT Mumbai08 Nov 2017AY 2011-12

Bench: Shri Mahavir Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.5600 & 5601/Mum/2015 (िनधा"रण वष" / Assessment Years: 2010-2011 & 2011-12) Assistant Commissioner Parvez Musa Khan Of Income Tax (Prop. Of M/S Aman Street) Survey No.116/1 Palghar Circle, Palghar बनाम/ Shakti Udyog Nagar Aaykar Bhavan Vs. Manor Road It Office Bidco Road Opp. Jungle Resort Palghar-401 404 Palghar (E) -401 404 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Afmpk-0603-G (अपीलाथ" /Appellant) (""थ" / Respondent) : & C.O. Nos. 245 & 246/2017 [Arising Out Of Ita No.5600 & 5601/Mum/2015] (िनधा"रण वष" / Assessment Years: 2010-2011 & 2011-2012) Parvez Musa Khan Assistant Commissioner (Prop. Of M/S Aman Street) Of Income Tax Survey No.116/1 Palghar Circle, Palghar बनाम/ Shakti Udyog Nagar Aaykar Bhavan Vs. Manor Road It Office Bidco Road Opp. Jungle Resort Palghar-401 404 Palghar (E) -401 404 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Afmpk-0603-G (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Anil Sathe, Ld. ARFor Respondent: Rajat Mittal, Ld. DR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148