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)

Satish Kumar Jain, Jain Abhushan Bhandar, Ambala vs. Income Tax Officer, Ward-4, Ambala, Income Tax Office

The appeal stand partly allowed

ITA 63/CHANDI/2025[2017-18]Status: DisposedITAT Chandigarh24 Feb 2026AY 2017-18

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.63/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) & 2. आयकर अपील सं. / Ita No.362/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) Shri Satish Kumar Jain Ito Ward-4 (Prop. Of M/S Jain Abhushan Bhandar) Ambala, Haryana - 133001 बनाम/ C/O Rajiv Goel & Associates (Ca) Vs. 179 Bank Road, Ambala Cantt. Haryana – 133001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Acgpk-6011-K (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Dhruv Goel (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Dr. Ranjit Kaur (Addl.Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 12.02.2026 घोषणाकीतारीख /Date Of Pronouncement 24.02.2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. In These Captioned Appeals For Assessment Year (Ay) 2017-18, The Assessee Is Aggrieved By Confirmation Of Quantum Addition As Well As Levy Of Penalty U/S 271Aac For Rs.2,77,868/-. First, We Take Up Quantum Appeal Ita No.63/Chandi/2025 Which Arises Out Of An Order

For Appellant: Sh. Dhruv Goel (CA) – Ld. ARFor Respondent: Sh. Dr. Ranjit Kaur (Addl.CIT) – Ld. Sr. DR
Section 271A

Satish Kumar Jain, Ambala vs. Income Tax Officer Ward -4 Ambala, Ambala

The appeal stand partly allowed

ITA 362/CHANDI/2025[2017-2018]Status: DisposedITAT Chandigarh24 Feb 2026AY 2017-2018

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.63/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) & 2. आयकर अपील सं. / Ita No.362/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) Shri Satish Kumar Jain Ito Ward-4 (Prop. Of M/S Jain Abhushan Bhandar) Ambala, Haryana - 133001 बनाम/ C/O Rajiv Goel & Associates (Ca) Vs. 179 Bank Road, Ambala Cantt. Haryana – 133001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Acgpk-6011-K (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Dhruv Goel (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Dr. Ranjit Kaur (Addl.Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 12.02.2026 घोषणाकीतारीख /Date Of Pronouncement 24.02.2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. In These Captioned Appeals For Assessment Year (Ay) 2017-18, The Assessee Is Aggrieved By Confirmation Of Quantum Addition As Well As Levy Of Penalty U/S 271Aac For Rs.2,77,868/-. First, We Take Up Quantum Appeal Ita No.63/Chandi/2025 Which Arises Out Of An Order

For Appellant: Sh. Dhruv Goel (CA) – Ld. ARFor Respondent: Sh. Dr. Ranjit Kaur (Addl.CIT) – Ld. Sr. DR
Section 271A

Dharmender Chauhan, Shimla vs. Income Tax Officer, Shimla

The appeal stand allowed for statistical purposes

ITA 189/CHANDI/2025[2016-17]Status: DisposedITAT Chandigarh24 Feb 2026AY 2016-17

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं. / Ita No.189/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) Shri Dharmender Chauhan Ito Ward-01 Flat No. 101, Income Tax Department, बनाम/ Vs. Surya Dharshan Building Railway Board Building, North Oak, Sanjauli, Himachal Pradesh - 171003 Himachal Pradesh - 171006 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Bglpd-8051-N (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Vishal Mohan (Sr. Advocate) With Ms. Isha Sharma (Advocate) & Sh. Parveen Sharma (Advocate) – Ld. Ars ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 24-02-2026 घोषणाकीतारीख /Date Of Pronouncement 24-02-2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2016-17 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 28-04-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 143(3) Of The Act On 22-11-2018. The Registry Has Noted Delay Of 587 Days In The Appeal

For Appellant: Sh. Vishal Mohan (Sr. Advocate) with Ms. Isha Sharma (Advocate) and Sh. Parveen For Respondent: Sh. Vivek Vardhan (Addl. CIT) – Ld. Sr. DR
Section 143(3)

Income Tax Officer, Parwanoo vs. Ajay Kadian, Kala Amb (Sirmour)

In the result, the appeal of the revenue stand dismissed

ITA 660/CHANDI/2024[2021-22]Status: DisposedITAT Chandigarh24 Feb 2026AY 2021-22

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं. / Ita No.660/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2021-22) Ito Shri Ajay Kadian बनाम/ Sco 35F, Hpmc Road Block-O, Ras Industries, Trilokpur Road Vs. Sector-2, Parwanoo (H.P.) - 173220 Kala, Amb. Sirmour (H.P.) 173030 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Bndpk-3045-A (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Harry Rikhy (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Manav Bansal (Cit) - Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 16.02.2026 घोषणाकीतारीख /Date Of Pronouncement : 24.02.2026 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 2021-22 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 29-03-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 143(3) Of The Act On 26-12-2022. From Grounds Of Appeal, It Is Quite Evident That The Issues That Fall For Our Consideration Are – (I) Addition On Account Of Alleged Bogus Purchase; & (Ii) Addition Of Cash Deposit & Time

For Appellant: Sh. Harry Rikhy (Advocate) – Ld. ARFor Respondent: Sh. Manav Bansal (CIT) - Ld. DR
Section 133(6)Section 143(3)