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)

Crest Animation Studios Ltd, Mumbai vs. Asst CIT Cir 11(1), Mumbai

ITA 2237/MUM/2011[2004-05]Status: DisposedITAT Mumbai16 Nov 2016AY 2004-05

Bench: S/Shri Rajendra & Saktijit Deyआयकर आयकर आयकर अपील आयकर अपील अपील संसंसंसं/ Ita No.2237/Mum/2011 : िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष"/Assessment Year-2004-05 वष" M/S. Crest Animation Studios Ltd. Acit-2(1)(1) 501, Raheja Plaza-1, Lbs Marg Circle-11(1), Aayakar Bhavan Vs. Ghatkopar (W),Mumbai-400 086. Mumbai-400 020. Pan:Aaacc 6134 C (Appellant) (Respondent) आयकर आयकर आयकर अपील आयकर अपील अपील संसंसंसं/ Ita No.2746/Mum/2011 : िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष"/Assessment Year-2004-05 वष" Acit-2(1)(1) Vs. M/S. Crest Animation Studios Ltd. Mumbai-400 020. Mumbai-400 086. (Appellant) (Respondent) Revenue By: Shri Shiddaramappa Kappattanavar-Sr.Ar Assessee By: None सुनवाई क" तारीख / Date Of Hearing: 04.10.2016 घोषणा क" तारीख / Date Of Pronouncement: 16.11.2016 आयकर अिधिनयम,1961 की धारा 254(1)के अ"ग"त आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद", राजे" के अनुसार/ Per Rajendra A.M.- Challenging The Orders Dated 27.10.2012 Of The Cit(A)-3,Mumbai,The Assessee & The Assessing Officer (A.O.) Have Filed Present Appeals For The Above Mentioned Assessment Year (Ay).Assessee-Company,Engaged In The Production Of Add Films, 2D Animation & Computer Graphics, Software For Television Serials Etc.,Filed Its Return Of Income On 28/10/2004, Declaring Total Loss At Rs.9,56,10,090/-.The Assessing Officer(Ao)Completed The Assessment U/S.143(3) Of The Act,On 13.12.2006, Determining Its Income At (-) Rs.5,26,61,000/-.

For Appellant: NoneFor Respondent: Shri Shiddaramappa Kappattanavar-Sr.AR
Section 143(3)Section 254(1)

Arisaig Partners (India) P.Ltd, Mumbai vs. Asst CIT 2(1)(1), Mumbai

ITA 840/MUM/2015[2010-11]Status: DisposedITAT Mumbai11 Nov 2016AY 2010-11

Bench: S/Shri Rajendra & Saktijit Deyआयकर आयकर आयकर अपील आयकर अपील अपील संसंसंसं/ Ita No.840/Mum/2015 : िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष"/Assessment Year-2010-11 वष" Arisaig Partners (India) Private Limited Acit-2(1)(1) Villar Vile, First Floor Assesseeyakar Bhavan Mumbai. 16, P.J.,Ranchandan, Vs. I Marg, Colaba,Mumbai-400 039. Pan:Assesseefca 2559 L (Appellant) (Respondent) Revenue By: Shrin.K. Chand -Cit Assessee By: Shri Arvind Sonde सुनवाई क" तारीख / Date Of Hearing: 04.10.2016 घोषणा क" तारीख / Date Of Pronouncement: 11.11.2016 आयकर अिधिनयम,1961 की धारा 254(1)के अ"ग"त आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद", राजे" के अनुसार/ Per Rajendra A.M.- Challenging The Orders Dated 11/12/2014 Of The Ao Passed In Persuance Of The Directions Of The Dispute Resolution Penal(Drp)Dtd.28.10. 2014,The Assessee Has Filed Present Appeal.It Is Wholly Owned Subsidiary Of Arisaig Partners (Asia) Pte Ltd.,Headquartered In Singapore.It Filed Its Return Of Income On 05.10.2010,Declaring Total Income Of Rs.2.63 Crores.During The Assessment Proceedings,The Assessing Officer(Ao)Made A Reference To The Transfer Pricing Officer(Tpo)To Determine The Arm’S Length Price(Alp)Of The It.S.,Who Made An Adjustment Of Rs.1,83,86,942/-.After Receiving The Order Of The Tpo,The Ao Issued A Draft Assessment Order To The Assessee & Same Was Challenged Before The Drp.After Considering The Directions Of The Drp,The Ao Completed The Assessment U/S.143(3) R.W.S. 144C(13) Of The Act,Determining Its Income At Rs.4.47 Crores.

For Appellant: Shri Arvind SondeFor Respondent: ShriN.K. Chand -CIT
Section 143(3)Section 254(1)