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)

I.T.O., Ward-23(1), Hooghly vs. Boinchipota Samabay Krishi Unnayan Samity Ltd., Hooghly

In the result, the appeal filed by the Revenue, is dismissed

ITA 2084/KOL/2016[2013-14]Status: DisposedITAT Kolkata22 Mar 2017AY 2013-14

Bench: Shri S.S.Viswanethra Ravi, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.2084/Kol/2016 ("नधा"रण वष" / Assessment Year :2013-2014) Ito, Ward-23(1), Hooghly, Vs. Boinchipota Samabay Krishi Aayakar Bhawan, G.T.Road, Unnayan Samity Ltd., Khadina More, Chinsurah, Boinchipota, Hooghly-712101 Po: Anandanagar, District:Hooghly, 712409 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaaab 2418 A .. (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से /Revenue By : Shri Rajat Kumar Kureel, Jcit "नधा"रती क" ओर से /Assessee By : Shri V.N.Purohit, Fca सुनवाई क" तार"ख / Date Of Hearing : 22/02/2017 घोषणा क" तार"ख/Date Of Pronouncement 22/03/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Revenue, Pertaining To The Assessment Year 2013-2014, Is Directed Against The Order Passed By The Ld. Commissioner Of Income Tax (Appeals)-6, Kolkata, In Appeal No.436/Cit(A)-6/Kol/15-16, Dated 08.08.2016, Which In Turn Arises Out Of An Order Passed By The Ao U/S.143(3) Of The Income Tax Act 1961, (Hereinafter Referred To As The ‘Act’), Dated 24.11.2015. 2. Brief Facts Of The Case Qua The Assessee Are That The Assessee Has Submitted His Return Of Income For The Assessment Year 2013-2014 On 28.03.2014, Disclosing Total Income Of Rs.96,710/-. The Assessee’S Case Was Selected For Scrutiny U/S143(3) Of The Act & The Ao Completed The Assessment By Making Addition U/S.80P(A)(I) Of The Act.

For Appellant: Shri V.N.Purohit, FCAFor Respondent: Shri Rajat Kumar Kureel, JCIT
Section 143(3)Section 80PSection 80P(2)(a)

M/S. Oliver Suppliers Pvt. Ltd., Kolkata vs. CIT, Kolkata - III, Kolkata

In the result, all the appeals are dismissed

ITA 134/KOL/2015[2009-2010]Status: DisposedITAT Kolkata22 Mar 2017AY 2009-2010

Bench: Shri N.V. Vasudevan, Jm & Dr. Arjun Lal Saini, Am Assessment Year:2009-10 M/S. Oliver Suppliers Pvt. Ltd. Vs. Commissioner Of Income Tax, 4, Rattan Sarkar Garden Street, Kolkata-Iii, Kolkata-700007. Aayakar Bhawan, Rep. By None P-7, Chowringhee Square, Kolkata – 700 069. Pan : Aabco 0972 H Rep. By Shri Niraj Kumar, Cit Assessment Year:2010-11 M/S. Arissan Venture Pvt. Ltd. Vs. Pr.Commissioner Of Income Tax, 3Rd Floor, Insignia Tower, En-1, Kolkata-2, Sector-V, Salt Lake, Kolkata-700091. Aayakar Bhawan, Rep. By None P-7, Chowringhee Square, Kolkata – 700 069. Pan : Aaecm 7213 N Rep. By Niraj Kumar, Cit Assessment Year:2009-10 M/S. Vishakha Power Pvt. Ltd. Vs. Pr.Commissioner Of Income Tax, 3Rd Floor, Insignia Tower, En-1, Kolkata-2, Sector-V, Salt Lake, Kolkata-700091. Aayakar Bhawan, Rep. By None P-7, Chowringhee Square, Kolkata – 700 069. Pan : Aaecm 8809 N Rep. By Shri Niraj Kumar, Cit Assessment Year:2009-10 M/S. Trinetra Suppliers Pvt. Ltd. Vs. Commissioner Of Income Tax, Room No.309, 3Rd Floor, 7, Grant Kolkata-I, Kolkata Lane, Lalbazar, Kolkata-700012. Aayakar Bhawan, Rep. By None P-7, Chowringhee Square, Kolkata – 700 069. Pan : Aadct 0248 H Rep. By Shri Niraj Kumar, Cit Assessment Year:2010-11 M/S. Intellectual Securities (P). Ltd. Vs. Commissioner Of Income Tax, Room No.418A, 4Th Floor, Marshall Kolkata-Ii

Section 133(6)Section 143(1)Section 143(3)Section 147Section 148Section 263

Abu Mansur Ali, Kolkata vs. DCIT, CC-Xviii, Kolkata

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

ITA 92/KOL/2014[2009-2010]Status: DisposedITAT Kolkata22 Mar 2017AY 2009-2010

Bench: Shri N.V.Vasudevan, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.92/Kol/2014 ("नधा"रण वष" /Assessment Year:2009-2010) Abu Mansur Ali, Vs. Dcit, Cc-Xviii, Kolkata, Raigachi, Azadnagar, Rajarhat, 110, Shanti Pally, E.M.Bye Pass Kolkata-700135 Kasba, Kolkata-700107 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.: Ajwpa 0693 E .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee By : Shri S.M.Surana, Advocate Revenue By : Shri Rajat Kumar Kureel, Jcit सुनवाई क" तार"ख / Date Of Hearing : 06/03/2017 घोषणा क" तार"ख/Date Of Pronouncement 22/03/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Assessee Pertaining To The Assessment Year 2009-2010, Is Directed Against The Order Passed By Ld. Cit(A), Central-Ii, Kolkata In Appeal No.94/Cc-Xviii/Cit(A)C-Ii/11-12, Dated 19.11.2013, Which In Turn Arises Out Of An Order Passed By The Assessing Officer (Ao) Under Section 143(3) Of The Income Tax Act 1961, (Hereinafter Referred To As The ‘Act’), Dated 31.12.2010. 2. Brief Facts Of The Case Qua The Assessee Are That A Search & Seizure Operations U/S 132 Of The Income Tax Act, 1961 Were Conducted In The M/S.Kaushalya Infrastructure Group Of Cases On 26/27.03.2009 & On Subsequent Dates (At Certain Spots). This Included Search Also At The Residence Of The Assessee At Vill: Raigachi, Azad Nagar, Rajarhat, 24 Pgs(N), Kolkata-136 By Virtue Of A Search Warrant Dated 25.03.2009. During The Course Of Search Some Diaries & Documents/Papers Vide Id Marks Ama/L To Ama/7 As Per Annexure-'A' Were Found & Seized. Besides, Cash Of Rs.8,300/ Was Also Found But Hot Seized Vide Anneure-2

For Appellant: Shri S.M.surana, AdvocateFor Respondent: Shri Rajat Kumar Kureel, JCIT
Section 132Section 139(1)Section 143(3)Section 271A

Anmol Textiles, Kolkata vs. DCIT, Cir-41, Kolkata

In the result, the appeal of the assessee is dismissed for non- prosecution

ITA 425/KOL/2014[2099-2010]Status: DisposedITAT Kolkata22 Mar 2017AY 2099-2010

Bench: Shri A.T.Varkey, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.425/Kol/2014 ("नधा"रण वष" / Assessment Year :2009-2010) Anmol Textiles, Vs. Dcit, Circle-41, Kolkata 2, Dilarjung Road, Cossipore, Kolkata-700002 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aadfn 4059 K .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : None राज"व क" ओर से /Revenue By : Md. Ghyas Uddin,Jcit,Dr सुनवाई क" तार"ख / Date Of Hearing : 22/03/2017 घोषणा क" तार"ख/Date Of Pronouncement 22/03/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Assessee, Pertaining To The Assessment Year 2009-10, Is Directed Against The Order Passed By The Ld. Commissioner Of Income Tax (Appeals)-Xix, Kolkata, In Appeal No.376/Cit(A)-Xix/Circle-4-41/Kol/12-13, Dated 19.12.2013, Which In Turn Arises Out Of An Order Passed By The Ao U/S.143(3) Of The Income Tax Act 1961, (Hereinafter Referred To As The ‘Act’), Dated 09.11.2011. 2. This Appeal Came For Hearing Today I.E. On 22.03.2017. The Notice In This Appeal Sent To The Assessee For Hearing By Registered Post With Ad To The Address Given By The Assessee In Column No.10 Of Form No.36. However No One Was Present On Behalf Of The Assessee On The Date Of Hearing. Neither An Adjournment Petition Was Filed In Respect Of The Above Assessee, It Means That Assessee Is Not Interested To Prosecute The Appeal. Hence, Appeal Filed By The Assessee Is Liable To Be Dismissed For Non Prosecution. For This View, We Find Support From The Following Decisions :- “1. In The Case Of Cit Vs B.N.Bhattachrgee & Another, Reported In 118 Itr 461 [Relevant Pages 477 & 478] Wherein Their Lordships Have Held That:

For Appellant: NoneFor Respondent: Md. Ghyas Uddin,JCIT,DR
Section 143(3)

M/S Shalimar Construction, Darjeeling vs. D.C.I.T, Cir-2, Siliguri

In the result, the appeal filed by the assessee on ground No

ITA 2443/KOL/2013[2010-11]Status: DisposedITAT Kolkata22 Mar 2017AY 2010-11

Bench: Shri N.V.Vasudevan, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.2443/Kol/2013 ("नधा"रण वष" /Assessment Year:2010-2011) M/S Shalimar Construction, Vs. Dcit, Circle-2, Matigara, Shivmandir, Po:Kadamtala, Siliguri, West Bengal. District : Darjeeling-734011 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.: Aawfs 5786 K .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee By : Shri S.K.Tulsian, Senior Advocate Revenue By : Shri Rajat Kumar Kureel, Jcit सुनवाई क" तार"ख / Date Of Hearing : 27/02/2017 घोषणा क" तार"ख/Date Of Pronouncement 22/03/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Assessee Pertaining To Assessment Year 2010-2011, Is Directed Against The Order Passed By Ld. Cit(A), Siliguri, In Appeal No.03/Cit(A)/Slg/2013-14, Dated 29.05.2013, Which In Turn Arises Out Of An Order Passed By The Assessing Officer (Ao) Under Section 143(3) Of The Income Tax Act 1961, (Hereinafter Referred To As The ‘Act’), Dated 01.03.2013. 2. Brief Facts Of The Case Qua The Assessee Are That The Assessee Filed Its E-Return Of Income On 14/10/2010, Disclosing Total Income Of Rs.12,36,040/-. The Assessee’S Case Was Selected For Scrutiny U/S 143(3) Of The Act & The Ao Has Completed The Assessment By Making Disallowance On Account Of Unexplained Expenditure Rs.5,98,492 ( Expenditure Incurred By The Assessee Without Debit Balance In The Cash Book) & Disallowed Rs.5,73,950/-( Machine Hire Charges Paid Without Deducting Tds). 3. The Captioned Appeal Is Time Barred For 54 Days. The Assessee Filed A Petition For Condonation Of Delay Alongwith Affidavit. After Hearing Ld Ar

For Appellant: Shri S.K.Tulsian, Senior AdvocateFor Respondent: Shri Rajat Kumar Kureel, JCIT
Section 143(3)Section 194

DCIT Ltu, Mumbai vs. The Tata Finance Ltd, Mumbai

In the result, appeals of the Revenue are dismissed

ITA 2961/MUM/2014[2003-04]Status: DisposedITAT Mumbai22 Mar 2017AY 2003-04

Bench: Shri C.N. Prasad & Shri Ramit Kocharincome Tax Appeal No.2961/Mum/2014 (धििाारण वर्ा / Assessment Year : 2003-04) Dy. Commissioner Of Income Tax Vs. M/S Tata Finance Ltd Large Tax Payer Unit (Now Merged With Tata Motors Centre -1, 29Th Floor Ltd.) World Trade Centre Bombay House 24 Cuffe Parade Homi Mody Street Mumbai – 400 005 Mumbai – 400 001 Pan : Aaact1629F (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent) Income Tax Appeal No.2962/Mum/2014 (धििाारण वर्ा / Assessment Year : 2005-06) Dy. Commissioner Of Income Tax M/S Tata Motors Ltd. Large Tax Payer Unit Bombay House, 24 Centre -1, 29Th Floor Homi Mody Street World Trade Centre Mumbai – 400 001 Cuffe Parade Pan : Aaact2T27Q Mumbai – 400 005 (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent) अपीलार्थी की ओर से / Appellant By : Smt S Padmaja & Smt Mahva Sarkar प्रत्यर्थी की ओर से / Respondent By : Shri Dinesh Vyas & Shri Manish Haria सुनवाई की तारीख / Date Of Hearing : 30/12/2016 घोषणा की तारीख / Date Of Pronouncement : 22/03/2017 आदेश / O R D E R Per C.N.Prasad (J.M.) : These Two Appeals Are Filed By The Revenue Against The Order Of The Ld. Cit (Appeals)-6, Mumbai Dated 27.01.2014 For The Assessment Years

For Appellant: Smt S Padmaja & Smt Mahva SarkarFor Respondent: Shri Dinesh Vyas & Shri Manish Haria
Section 115JSection 143(3)Section 147Section 148Section 80G