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)

M/S R. S. Chemicals, Kolkata vs. ITO, WD-36(1), Kolkata

In the result, appeal filed by the Assessee is allowed for statistical purposes

ITA 918/KOL/2016[2011-2012]Status: DisposedITAT Kolkata03 Mar 2017AY 2011-2012

Bench: Shri S.S.Viswanethra Ravi, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.918/Kol/2016 ("नधा"रण वष" / Assessment Year :2011-2012) M/S R.S.Chemicals, Vs. Ito, Ward-36(1), Narayani Building, Aayakar Bhawan Poorva, 27, Brabourne Road, 110, Shantipally, Kolkata-700001 Kolkata-700107 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaffr 3325 Q .. (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से /Revenue By : Shri Manish Tiwari, Fca "नधा"रती क" ओर से /Assessee By : Md. Ghayas Uddin, Jcit सुनवाई क" तार"ख / Date Of Hearing : 15/02/2017 घोषणा क" तार"ख/Date Of Pronouncement 03/03/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Assessee, Pertaining To The Assessment Year 2011-2012, Is Directed Against The Order Passed By The Ld. Commissioner Of Income Tax (Appeals)-10, Kolkata, In Appeal No.264/Cit(A)-10/Wd.36(1)/13-14, Dated 07.02.2016, 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 25.02.2014. 2. Brief Facts Of The Case Qua The Assessee Are That The Assessee Firm Filed Its Return Of Income For A.Y.2011-12 O 30-3-2012 Declaring Loss At Rs.17,450/-. The Return Of Income Was Processed U/S.143(1) On 11-05- 2012. Later On Assessee’S Case Was Selected For Scrutiny U/S.143(3) Of The Act & The Ao Has Completed The Assessment By Making Addition On Account Of Undisclosed Commission Income & Interest Paid By The Assessee. The Ao Also Disallowed Bad Debts Claimed By The Assessee.

For Appellant: Md. Ghayas Uddin, JCITFor Respondent: Shri Manish Tiwari, FCA
Section 143(1)Section 143(3)

Smt. Alka Manoj Bajaj (Formerly Alka Verma, Kolkata vs. ITO, WD, 43(1), Kolkata

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

ITA 1904/KOL/2016[2010-11]Status: DisposedITAT Kolkata03 Mar 2017AY 2010-11

Bench: Shri S.S.Viswanethra Ravi, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.1904/Kol/2016 ("नधा"रण वष" / Assessment Year :2010-2011) Smt. Alka Manoj Vs. Ito, Ward-43 (1), Bajaj(Formerly Known As 3, Government Place, Alka Verma), Kolkata-700001 23, Canal Street, 3Rd Floor, Block-B, Flat No.G-307, Kolkata-700048 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aempv 0725 R .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Amit Agarwal, Advocate राज"व क" ओर से /Revenue By : Shri Saurav Kumar, Adl-Cit सुनवाई क" तार"ख / Date Of Hearing : 16/02/2017 घोषणा क" तार"ख/Date Of Pronouncement 03/03/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Revenue, Pertaining To The Assessment Year 2010-2011, Is Directed Against The Order Passed By The Ld. Commissioner Of Income Tax (Appeals)-13, Kolkata, In Appeal No.757/Cit(A)-13/Wd-45(3)/2014-15/Kol, Dated 29.02.2016, Which In Turn Arises Out Of Order Passed By The Ao U/S.143(3) Of The Income Tax Act 1961, (Hereinafter Referred To As The ‘Act’), Dated 14.03.2013. 2. Brief Facts Of The Case Qua The Assessee Are That The Return Of Income For Assessment Year 2010-2011 Was Filed By The Assessee On 20- 09-2010 Showing Total Income Of Rs.4,86,810/-. The Return Of Income Of The Assessee Was Processed U/S 143(1) Of The Act & Later On Assessee’S Case Was Selected For Scrutiny U/S.143(3) Of The Act & The Ao Completed The Assessment By Making Various Additions.

For Appellant: Shri Amit Agarwal, AdvocateFor Respondent: Shri Saurav Kumar, ADL-CIT
Section 143(1)Section 143(3)

Skbg Investment Pvt. Ltd., Kolkata vs. ITO, Ward-5(1), Kolkata

In the result, appeal filed by the assesse, is allowed for statistical purposes

ITA 1900/KOL/2016[2006-07]Status: DisposedITAT Kolkata03 Mar 2017AY 2006-07

Bench: Shri S.S.Viswanethra Ravi, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.1900/Kol/2016 ("नधा"रण वष" / Assessment Year :2006-2007) Skbg Investment Pvt. Ltd Vs. Ito, Ward-5(1), C/O Rkrr & Associates, Aayakar Bhawan, 5C, Merlin Links, 166B P-7, Chowringhee Square, S.P.Mukherjee Road, Kolkata-700069 5Th Floor, Kolkata-700026 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aafcs 4798 B .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Ramesh Kumar Patodia राज"व क" ओर से /Revenue By : Shri Saurav Kumar, Adl-Cit सुनवाई क" तार"ख / Date Of Hearing : 16/02/2017 घोषणा क" तार"ख/Date Of Pronouncement 03/03/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Assessee, Pertaining To The Assessment Year 2006-2007, Is Directed Against The Order Passed By The Ld. Commissioner Of Income Tax (Appeals)-2, Kolkata, In Appeal No.791/Cit(A)-2/14-15, Dated 29.07.2016, Which In Turn Arises Out Of An Order Passed By The Assessing Officer U/S.144 Of The Income Tax Act 1961, (Hereinafter Referred To As The ‘Act’), Dated 31.12.2008. 2. Brief Facts Of The Case Qua The Assessee Are That The Assessee’S Case Was Selected For Scrutiny U/S.143(3) Of The Act & The Ao Has Completed The Assessment U/S. 144 Of The Act By Making Addition On Account Of Interest Received From Radha Furnishing Of Rs.3,15,177/-.

For Appellant: Shri Ramesh Kumar PatodiaFor Respondent: Shri Saurav Kumar, ADL-CIT
Section 143(3)Section 144

Ambika Prasad Roy Chowdhury, Burdwan vs. ITO, WD-2(4), Burdwan

In the result, appeal filed by the Assessee is allowed for statistical purposes

ITA 1549/KOL/2016[2009-10]Status: DisposedITAT Kolkata03 Mar 2017AY 2009-10

Bench: Shri S.S.Viswanethra Ravi, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.1549/Kol/2016 ("नधा"रण वष" /Assessment Year:2009-10) Ambika Prasad Roy Vs. Ito Ward-2(4), Burdwan, Chowdhury, Aayakar Bhawan, Prop.: Anita Enterprise, Court Compound, Kachari Road, Katwa, Burdwan-713101 Burdwan-713130 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.: Adjpr 8275 J .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee By : Shri Soumitra Choudhury, Advocate Revenue By : Md. Ghayas Uddin, Jcit सुनवाई क" तार"ख / Date Of Hearing : 15/02/2017 घोषणा क" तार"ख/Date Of Pronouncement 03/03/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Assessee Pertaining To Assessment Year 2009-2010, Is Directed Against The Order Passed By Ld. Cit(A)-Budwan, Kolkata In Appeal No.289/Cit(A)/Asl/Wd.2(4)/Bwn/2011- 12, Dated 31.05.2016, 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 22.12.2011. 2. Brief Facts Of The Case Qua The Assessee Are That The Assessee Filed Its Return Of Income For The A.Y.2009-2010 On 30.09.2009 Declaring Total Income Of Rs.2,26,720/-. The Case Of The Assessee Was Processed U/S 143(1) On Dated 28.10.2010. Later On Assessee’S Case Was Selected For Scrutiny & The Ao Has Completed The Assessment By Making The Addition On Account Of Activation Charges U/S.40(A)(Ia) & Addition U/S.43B On Account Of Outstanding Service Tax Etc.

For Appellant: Shri Soumitra Choudhury, AdvocateFor Respondent: Md. Ghayas Uddin, JCIT
Section 143(1)Section 143(3)Section 250Section 40Section 43B

M/S Govind Lal Diga, Kolkata vs. ITO, Ward-45(2), Kolkata

In the result, appeal filed by the Assessee, is allowed for statistical purposes

ITA 1478/KOL/2016[2006-07]Status: DisposedITAT Kolkata03 Mar 2017AY 2006-07

Bench: Shri S.S.Viswanethra Ravi, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.1478/Kol/2016 ("नधा"रण वष" /Assessment Year:2006-07) M/S Govind Lal Diga, Vs. Ito, Ward-45(2), Kolkata, C/O S.L.Kochar, Advocate, 3, Govt. Place West, 86, Canning Street, Kolkata-700001 Kolkata-700001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.: Aacfg 4663 K .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee By : Shri Anil Kochar, Advocate Revenue By : Md. Ghyas Uddin, Jcit सुनवाई क" तार"ख / Date Of Hearing : 13/02/2017 घोषणा क" तार"ख/Date Of Pronouncement 03/03/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Assessee Pertaining To The Assessment Year 2006-07, Is Directed Against The Order Passed By Ld. Cit(A)-21, Kolkata In Appeal No.1256/Ito, Ward-45(2)/Cit(A)-21/Kol/14- 15, Dated 20.06.2016, 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 27.11.2008. 2. Brief Facts Of The Case Qua The Assessee Are That The Assessee Filed Its Return Of Income For The A.Y.2006-07 On 31-10-2006 Declaring Total Income Of Rs.14,140/-. The Case Of The Assessee Was Selected For Scrutiny & The Ao Framed The Assessment U/S.143(3) Making Various Additions. 3. Aggrieved From The Order Of Ao, The Assessee Filed An Appeal Before The Ld. Cit(A), Who Has Confirmed The Order Passed By The Ao Observing The Followings :-

For Appellant: Shri Anil Kochar, AdvocateFor Respondent: Md. Ghyas Uddin, JCIT
Section 143(3)Section 143(3)(ii)Section 40

ITO, WD-7(3), Kolkata vs. M/S Energy Development Compnay Ltd., Kolkata

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

ITA 797/KOL/2014[2010-2011]Status: DisposedITAT Kolkata03 Mar 2017AY 2010-2011

Bench: Shri N.V.Vasudevan Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.797/Kol/2014 ("नधा"रण वष" / Assessment Year :2010-2011) Ito Ward-7(3), Kolkata, Vs. M/S Energy Development P-7, Chowringhee Square, Company Limited, R.No.17, 5Th Floor, Kolkata- Edcl House, 1A, Elgin 700 069 Road, Kolkata-700020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabce 6969 K .. (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से /Revenue By : None "नधा"रती क" ओर से /Assessee By : Ms.Vandana Bhandari सुनवाई क" तार"ख / Date Of Hearing : 07/02/2017 घोषणा क" तार"ख/Date Of Pronouncement 03/03/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: ` The Captioned Appeal Filed By The Revenue, Pertaining To The Assessment Year 2010-2011, Is Directed Against The Order Passed By The Ld. Commissioner Of Income Tax (Appeals)-Viii, Kolkata, In Appeal No.145/Cit(A)-Viii/Kol/13-14, Dated 27.02.2014, 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 28.03.2013. 2. Brief Facts Of The Case Qua The Assessee Are That The Assessee Filed Its Return Of Income Declaring Nil Income On Dated 14.10.2010, For A.Y.2010-11. The Case Of The Assessee Was Selected For Scrutiny Through Cass & The Ao Framed Assessment U/S.143(3) Treating The Forfeited Amount Of Rs.12,40,00,000/- As Revenue Income In Respect Of 75000 Warrants. The Assesse Under Consideration Had Forfeited 75000 Warrant Amounting To Rs. 12,40,00,000/- Allotted To Promoters & Other Investors

For Appellant: Ms.Vandana BhandariFor Respondent: None
Section 115JSection 143(3)Section 145(3)Section 28