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)

Khandelwal Chemicals, Kolkata vs. The ITO, WD-35(3), Kolkata

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

ITA 777/KOL/2016[2008-09]Status: DisposedITAT Kolkata22 Feb 2017AY 2008-09

Bench: Shri A.T.Varkey, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.777/Kol/2016 ("नधा"रण वष" /Assessment Year:2008-2009) Khandelwal Chemicals, Vs. The Ito, Room No.702, 7Th Floor, Ward-25(3), Kolkata 32, Ezra Street, Kolkata- 700001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.: Aahfk 9060 B .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee By : Shri Jitendra Kaushik, Advocate Revenue By : Sh.S.K.Z.H.Tanveer, Jcit,Sr.Dr सुनवाई क" तार"ख / Date Of Hearing : 27/12/2016 घोषणा क" तार"ख/Date Of Pronouncement 22/02/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Assessee, Pertaining To The Assessment Year 2008-09, Is Directed Against The Order Passed By Ld. Commissioner Of Income Tax (Appeals)-10, Kolkata, In Appeal No.248/Cit(A)-10/Wd-.5(3)/13-14/Kol, Dated 01.02.2016, Which In Turn Arises Out Of An Order Passed By The Assessing Officer (Ao) Under Section 143(3)/147 Of The Income Tax Act 1961, (In Short The ‘Act’), Dated 27.01.2014. 2. Brief Facts Of The Case Qua The Assessee Are That The Assessee Filed Its Return Of Income On 19.08.2008 Declaring Total Income Of Rs.10,92,034/-. Assessee’S Case Was Selected For Scrutiny U/S.143(3) & The Ao Has Completed The Assessment By Making Various Additions. 3. Aggrieved From The Order Of The Ao, Assessee Filed An Appeal

For Appellant: Shri Jitendra Kaushik, AdvocateFor Respondent: Sh.S.K.Z.H.Tanveer, JCIT,Sr.DR
Section 143(3)Section 147

Kamala Tea Company Limited, Kolkata vs. ITO, Ward 4(4), Kolkata

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

ITA 1537/KOL/2016[]Status: DisposedITAT Kolkata22 Feb 2017

Bench: Shri S.S.Viswanethra Ravi, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.1537/Kol/2016 ("नधा"रण वष" /Assessment Year:2009-10) Kamala Tea Company Limited, Vs. Ito Ward-4(4), Kolkata 240B, Ajc Bose Road, 3Rd Floor, Kolkata-700020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.: Aabck 2866 L .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee By : None Revenue By : Sri Nicholas Murmu, Jcit सुनवाई क" तार"ख / Date Of Hearing : 14/02/2017 घोषणा क" तार"ख/Date Of Pronouncement 22/02/2017 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)-2, Kolkata In Appeal No.1263/Cit(A)-2/14-15, Dated 10.05.2016, Which In Turn Arises Out Of An Order Passed By The Assessing Officer (Ao) Under Section 154 Of The Income Tax Act 1961, (Hereinafter Referred To As The ‘Act’), Dated 05.02.2014. 2. Brief Facts Of The Case Qua The Assessee Are That The Assessee Filed Its Return Of Income For The Relevant A.Y.2009-2010 On 25.09.2009 Declaring Total Loss Of Rs.5433320/-. The Case Of The Assessee Was Selected For Scrutiny & The Ao Framed The Assessment U/S.143(3) Making Various Additions. Later On, The Ao Rectified The Order U/S 154 Of The Act In Respect Of Mistake In Computing 100% Loss From Export Business Instead Of 40%.

For Appellant: NoneFor Respondent: Sri Nicholas Murmu, JCIT
Section 143(3)Section 154

M/S Panchanan Mallick & Brothers, Kolkata vs. ITO, WD-3, Bankura

In the result, appeal filed by the assessee is allowed

ITA 1386/KOL/2016[2010-11]Status: DisposedITAT Kolkata22 Feb 2017AY 2010-11

Bench: Shri S.S.Viswanethra Ravi, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.1386/Kol/2016 ("नधा"रण वष" /Assessment Year:2010-2011) M/S Panchanan Mallick & Vs. Ito Ward-3, Bankura Brothers, Po-Kotulpur, District-Bankura "थायी लेखा सं./जीआइआर सं./Pan/Gir No.: Aagfp 7708 L .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee By : Shri Sumit Ghosh, Advocate Revenue By : Sri Nicholas Murmu, Jcit सुनवाई क" तार"ख / Date Of Hearing : 14/02/2017 घोषणा क" तार"ख/Date Of Pronouncement 22/02/2017 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)-Durgapur, In Appeal No.143/Cit(A)/Dgp/2012-13, Dated 03.02.2016, 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 17.01.2013. 2. First Of All We Noticed That This Appeal Is Time Barred For 51 Days. The Assesse Filed An Application For Condonation Of Delay. After Hearing The Ld Ar For The Assesse & Ld Dr For The Revenue In Respect Of Such Delay, We Find A Reasonable Cause To Condone The Delay & Accordingly We Condone The Delay.

For Appellant: Shri Sumit Ghosh, AdvocateFor Respondent: Sri Nicholas Murmu, JCIT
Section 143(3)

ITO, WD - 41(4). Nadia, Nadia vs. Md. Abutaleb Surahabali Khan, Nadia

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

ITA 1384/KOL/2016[2011-12]Status: DisposedITAT Kolkata22 Feb 2017AY 2011-12

Bench: Shri S.S.Viswanethra Ravi, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.1384/Kol/2016 ("नधा"रण वष" /Assessment Year:2011-12) Ito, Ward-41(4), Nadia, Vs. Md. Abutaleb Surahabali Khan, Nediar Para, Ananta Hari Mitra Tehatta Thakur Para Road, Po-Krishnanagar, Dist- P.O.Tehatta-741 160 Nadia, Pin-741 101(Wb) District-Nadia (W.B) "थायी लेखा सं./जीआइआर सं./Pan/Gir No.: Anrpk 7592 B .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By : Sri Nicholas Murmu, Jcit Assessee By : None सुनवाई क" तार"ख / Date Of Hearing : 14/02/2017 घोषणा क" तार"ख/Date Of Pronouncement 22/02/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Revenue Pertaining To Assessment Year 2011-2012, Is Directed Against The Order Passed By Ld. Cit(A)-12, Kolkata In Appeal No.461/Cit(A)-12/Kol/Wd-41(4)/Nadia/2014- 15, Dated 08.03.2016, Which In Turn Arises Out Of An Order Passed By The Assessing Officer (Ao) Under Section 143(3)/147 Of The Income Tax Act 1961, (Hereinafter Referred To As The ‘Act’), Dated 19.03.2014. 2. Brief Facts Of The Case Qua The Assessee Are That The Assessee Filed Its Return Of Income For The Relevant A.Y.2011-2012 On 28.03.2012 Declaring Total Income Of Rs.7,80,555/-. 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 Allowed The Appeal Filed By The Assessee Observing The Followings :-

For Appellant: NoneFor Respondent: Sri Nicholas Murmu, JCIT
Section 143(3)Section 194CSection 40Section 46A