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)

Mafatlal Denim Ltd, Mumbai vs. DCIT RG 9(2), Mumbai

In the result, the appeal of the assessee stands allowed for statistical purposes

ITA 8051/MUM/2010[2007-08]Status: DisposedITAT Mumbai17 Feb 2017AY 2007-08

Bench: Shri Mahavir Singh, Jm & Shri Rajesh Kumar, Am श्री महाविर स िंग, न्याययक दस्य एििं श्री राजेश कुमार, ऱेखा दस्य के मक्ष Mafatlal Denim Limited, The Dy.Commissioner Of 1St Floor,Apsara House, Income Tax -9(2), फनधभ/ 7, S V Rod, Aayakar Bhavan, Vs. Santacrus (W), M.K.Road, Mumbai-400054. Mumbai-400020 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) स्थधमी रेखध सं./ Pan : Aaacm3977B (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) : अऩीरधथी की ओय से /Assessee By : Shri K K Ved प्रत्मथी की ओय से/Revenue By : Dr.Suman Ratnam सुनवधई की तधयीख /Date Of Hearing : 8.2.2017 घोषणध की तधयीख /Date Of : 17.2.2017 Pronouncement आदेश / O R D E R Per Rajesh Kumar, A. M: By Way Of This Appeal, The Assessee Is Challenging The Order Dated 14.10.2010 Passed By The Ld.Cit (A)-45, For The Assessment Year 2007-08. 2. The Assessee Has Taken Following Grounds Of Appeal: “1:1)The Ld. Cit(A) Has Erred In Confirming The Action Of Ao Of Disallowing The Deduction Claimed By The Appellant U/S 35D Of The It Act, 1961 Rs.1,77,176/-;

For Appellant: Shri K K VedFor Respondent: Dr.Suman Ratnam
Section 143(3)Section 35D

Shri Shiv Kishan Mohta, Kolkata vs. DCIT, Central Circle - Xxviii, Kolkata

In the result, the appeal filed by the assessee on this ground is dismissed

ITA 330/KOL/2012[2009-10]Status: DisposedITAT Kolkata15 Feb 2017AY 2009-10

Bench: Shri S.S.Viswanethra Ravi, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.1922/Kol/2012 ("नधा"रण वष" /Assessment Year:2009-2010) Shri Shiv Kishan Mohta(Decd.) Vs. Commissioner Of Income Tax-1, Represented By L/H Shri Sushil 110 Shantipally, Mohta, Aykar Bhawan Poorva, 9A, Alipore Park Place, Kolkata-700107 South City, Belair, Kolkata-700027 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.: Afhpm 1971 N .. (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील सं./Ita No. 330/Kol/2012 ("नधा"रण वष" /Assessment Year:2009-2010) Shri Shiv Kishan Mohta(Decd.) Vs. Dcit, Central Circle-Xxviii Represented By L/H Shri Sushil 18, Rabindra Sarani, 5Th Floor, Poddar Court, Mohta, 9A, Alipore Park Place, Kolkata-700001 South City, Belair, Kolkata-700027 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.: Afhpm 1971 N .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee By : Shri B.C.Jain, Fca Revenue By : Shri Niraj Kumar, Cit(Dr) सुनवाई क" तार"ख / Date Of Hearing : 07/12/2016 घोषणा क" तार"ख/Date Of Pronouncement 15/02/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Two Appeals Filed By The Assessee, Pertaining To Assessment Year 2009-10. The Appeal In Ita No.1922/Kol/2012 Is Directed Against The Order Dated 26.11.2012 Passed By Ld. Commissioner Of Income Tax-1, Kolkata, U/S.263 Of The Act & Appeal In Ita No.330/Kol/2012, Is Directed Against The Order Passed By Ld. Cit(A), Central-1, Kolkata In Appeal No.211/Cc-Xxviii/Cit(A),C-I/10-11, Kolkata, Dated 09.12.2011, Which In Turn Arises Out Of An Order Passed By The Assessing Officer (Ao) Under Section 143(3) Of The Income Tax Act 1961

For Appellant: Shri B.C.Jain, FCAFor Respondent: Shri Niraj Kumar, CIT(DR)
Section 143(3)Section 251Section 263Section 263(1)

Shiw Krishan Mohta., Kolkata vs. C.I.T Central - 1, Kolkata.

In the result, the appeal filed by the assessee on this ground is dismissed

ITA 1922/KOL/2012[2009-10]Status: DisposedITAT Kolkata15 Feb 2017AY 2009-10

Bench: Shri S.S.Viswanethra Ravi, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.1922/Kol/2012 ("नधा"रण वष" /Assessment Year:2009-2010) Shri Shiv Kishan Mohta(Decd.) Vs. Commissioner Of Income Tax-1, Represented By L/H Shri Sushil 110 Shantipally, Mohta, Aykar Bhawan Poorva, 9A, Alipore Park Place, Kolkata-700107 South City, Belair, Kolkata-700027 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.: Afhpm 1971 N .. (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील सं./Ita No. 330/Kol/2012 ("नधा"रण वष" /Assessment Year:2009-2010) Shri Shiv Kishan Mohta(Decd.) Vs. Dcit, Central Circle-Xxviii Represented By L/H Shri Sushil 18, Rabindra Sarani, 5Th Floor, Poddar Court, Mohta, 9A, Alipore Park Place, Kolkata-700001 South City, Belair, Kolkata-700027 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.: Afhpm 1971 N .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee By : Shri B.C.Jain, Fca Revenue By : Shri Niraj Kumar, Cit(Dr) सुनवाई क" तार"ख / Date Of Hearing : 07/12/2016 घोषणा क" तार"ख/Date Of Pronouncement 15/02/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Two Appeals Filed By The Assessee, Pertaining To Assessment Year 2009-10. The Appeal In Ita No.1922/Kol/2012 Is Directed Against The Order Dated 26.11.2012 Passed By Ld. Commissioner Of Income Tax-1, Kolkata, U/S.263 Of The Act & Appeal In Ita No.330/Kol/2012, Is Directed Against The Order Passed By Ld. Cit(A), Central-1, Kolkata In Appeal No.211/Cc-Xxviii/Cit(A),C-I/10-11, Kolkata, Dated 09.12.2011, Which In Turn Arises Out Of An Order Passed By The Assessing Officer (Ao) Under Section 143(3) Of The Income Tax Act 1961

For Appellant: Shri B.C.Jain, FCAFor Respondent: Shri Niraj Kumar, CIT(DR)
Section 143(3)Section 251Section 263Section 263(1)

M/S. Eastern Sugar & Industries Ltd., Kolkata vs. ACIT, Central Circle - XI, Kolkata

In the result, appeals filed by the assessee on grounds No

ITA 1951/KOL/2010[2006-07]Status: DisposedITAT Kolkata15 Feb 2017AY 2006-07

Bench: Shri N.V.Vasudevan & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.1950/Kol/2010 ("नधा"रण वष" / Assessment Year :2004-2005) M/S Eastern Sugar & Vs. Acit, Cc-Xi, Kolkata, Industries Ltd., C/O M/S Poddar Court Building, Salarpuria Jajodia & Co., 7, 18, Rabindra Sarani, C.R.Avenue, Kolkata- Kolkata-700001 700072 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabce 2944 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) & आयकर अपील सं./Ita No.1951/Kol/2010 ("नधा"रण वष" / Assessment Year :2006-2007) M/S Eastern Sugar & Vs. Acit, Cc-Xi, Kolkata, Industries Ltd., C/O M/S Poddar Court Building, Salarpuria Jajodia & Co., 7, 18, Rabindra Sarani, C.R.Avenue, Kolkata- Kolkata-700001 700072 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabce 2944 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri S.K.Tulsiyan, Advocate राज"व क" ओर से /Revenue By : Shri Pinaki Mukherji, Jcit, Sr.Dr सुनवाई क" तार"ख / Date Of Hearing : 02/02/2017 घोषणा क" तार"ख/Date Of Pronouncement 15/02/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Two Appeals Filed By The Assessee, Pertaining To The Assessment Years 2004-2005 & 2006-07, Are Directed Against The Order Passed By Ld. Commissioner Of Income Tax (Appeals), Central-I, Kolkata, In Appeal No.434/Cc-Iv/Cit(A),C-I/08-09, Dated 05.08.2010 & Appeal No.433/Cc-Xi/Cit(A),C-I/08-09, Dated 11.08.2010, Respectively Which In Turn Arises Out Of An Assessment Order Passed By The Assessing Officer M/S. Eastern Sugar & Industries Ltd. (Ao) Under Section 143 (3) Of The Income Tax Act 1961, (Hereinafter

For Appellant: Shri S.K.Tulsiyan, AdvocateFor Respondent: Shri Pinaki Mukherji, JCIT, Sr.DR
Section 143Section 143(3)Section 147Section 148

M/S. Eastern Sugar & Industries Ltd., Kolkata vs. ACIT, Central Circle - XI, Kolkata

In the result, appeals filed by the assessee on grounds No

ITA 1950/KOL/2010[2004-05]Status: DisposedITAT Kolkata15 Feb 2017AY 2004-05

Bench: Shri N.V.Vasudevan & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.1950/Kol/2010 ("नधा"रण वष" / Assessment Year :2004-2005) M/S Eastern Sugar & Vs. Acit, Cc-Xi, Kolkata, Industries Ltd., C/O M/S Poddar Court Building, Salarpuria Jajodia & Co., 7, 18, Rabindra Sarani, C.R.Avenue, Kolkata- Kolkata-700001 700072 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabce 2944 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) & आयकर अपील सं./Ita No.1951/Kol/2010 ("नधा"रण वष" / Assessment Year :2006-2007) M/S Eastern Sugar & Vs. Acit, Cc-Xi, Kolkata, Industries Ltd., C/O M/S Poddar Court Building, Salarpuria Jajodia & Co., 7, 18, Rabindra Sarani, C.R.Avenue, Kolkata- Kolkata-700001 700072 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabce 2944 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri S.K.Tulsiyan, Advocate राज"व क" ओर से /Revenue By : Shri Pinaki Mukherji, Jcit, Sr.Dr सुनवाई क" तार"ख / Date Of Hearing : 02/02/2017 घोषणा क" तार"ख/Date Of Pronouncement 15/02/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Two Appeals Filed By The Assessee, Pertaining To The Assessment Years 2004-2005 & 2006-07, Are Directed Against The Order Passed By Ld. Commissioner Of Income Tax (Appeals), Central-I, Kolkata, In Appeal No.434/Cc-Iv/Cit(A),C-I/08-09, Dated 05.08.2010 & Appeal No.433/Cc-Xi/Cit(A),C-I/08-09, Dated 11.08.2010, Respectively Which In Turn Arises Out Of An Assessment Order Passed By The Assessing Officer M/S. Eastern Sugar & Industries Ltd. (Ao) Under Section 143 (3) Of The Income Tax Act 1961, (Hereinafter

For Appellant: Shri S.K.Tulsiyan, AdvocateFor Respondent: Shri Pinaki Mukherji, JCIT, Sr.DR
Section 143Section 143(3)Section 147Section 148