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)

Rajinder Singh Negi, Shimla vs. Asstt. Commissioner of Income Tax, Shimla

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

ITA 439/CHANDI/2026[2015-16]Status: DisposedITAT Chandigarh11 Sept 2026AY 2015-16

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Vijay Varma, Am आयकरअपीलसं./ Ita No.439/Chandi/2026 (िनधा"रणवष" / Assessment Year: 2015-16) Rajinder Singh Negi Asstt. Commissioner Of Village Parunthi, Tehsil Jubbal, Shimla, Income Tax बनाम/ Vs. Himachal Pradesh-171205 Railway Board Building, Near The Mall, Shimla-171003 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Advpn-3679-A (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Ms. Isha Sharma, Adv. – Ld. Ar ""थ"कीओरसे/Respondent By : Dr. Ranjit Kaur, Addl. Cit, – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 01-09-2026 घोषणाकीतारीख /Date Of Pronouncement 11-09-2026 : आदेश / O R D E R Vijay Varma () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2015-16 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 18.07.2025 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S 143(3) Of The Income Tax Act, 1961 On 13.11.2017. 2. The Appellant Raises The Following Grounds Of Appeal:- I. That The Impugned Order Dated 18.07.2025 Passed By Learned Commissioner Of Income Tax (Appeals) U/S 250 Of The Act, As 1 Well As The Assessment

For Appellant: Ms. Isha Sharma, Adv. – Ld. ARFor Respondent: Dr. Ranjit Kaur, Addl. CIT, – Ld. Sr. DR
Section 143(3)Section 250Section 68

Pension and Gratuity Fund Trust, Dharmashala vs. Commissioner of Income Tax (Appeals), Delhi

In the result, all the three appeals are allowed for statistical purposes

ITA 935/CHANDI/2025[2017-18]Status: DisposedITAT Chandigarh11 Sept 2026AY 2017-18

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Vijay Varma, Am आयकरअपीलसं./ Ita No.933, 934 & 935/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2012-13, 2013-14 & 2017-18) Pension & Gratuity Fund Trust Asstt. Commissioner Of H.P. Board Of School Education Income Tax (Exemption) बनाम/ Vs. Dharamshala, District Kangra, Himachal C R Building, Himalaya Marg, Pradesh-176200 Sector 17-E, Chandigarh, 1600017 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aabtp-9539-N (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : None ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal, Pr. Cit, – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 01-09-2026 घोषणाकीतारीख /Date Of Pronouncement : 11-09-2026 आदेश / O R D E R Per: Bench 1. Aforesaid Appeals By Assessee For Assessment Year (Ay) 2012-13, 2013-14 & 2017-18 Arises Out From The Separate Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 06.06.2024 In The Matter Of An Assessments Framed By Ld. Assessing Officer [Ao] U/S 143(3)/144 Of The Income Tax Act, 1961. 2. We Took Up The Ita No. 935/Chd/2025 As Lead Case. The Appellant Raises The Following Grounds Of Appeal:-

For Appellant: NoneFor Respondent: Smt. Kusum Bansal, Pr. CIT, – Ld. Sr. DR
Section 11Section 11(1)(a)Section 12ASection 143(3)

Pension and Gratuity Fund Trust, Dharamshala vs. Commissioner of Income Tax (Appeals), Delhi

In the result, all the three appeals are allowed for statistical purposes

ITA 934/CHANDI/2025[2013-14]Status: DisposedITAT Chandigarh11 Sept 2026AY 2013-14

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Vijay Varma, Am आयकरअपीलसं./ Ita No.933, 934 & 935/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2012-13, 2013-14 & 2017-18) Pension & Gratuity Fund Trust Asstt. Commissioner Of H.P. Board Of School Education Income Tax (Exemption) बनाम/ Vs. Dharamshala, District Kangra, Himachal C R Building, Himalaya Marg, Pradesh-176200 Sector 17-E, Chandigarh, 1600017 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aabtp-9539-N (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : None ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal, Pr. Cit, – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 01-09-2026 घोषणाकीतारीख /Date Of Pronouncement : 11-09-2026 आदेश / O R D E R Per: Bench 1. Aforesaid Appeals By Assessee For Assessment Year (Ay) 2012-13, 2013-14 & 2017-18 Arises Out From The Separate Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 06.06.2024 In The Matter Of An Assessments Framed By Ld. Assessing Officer [Ao] U/S 143(3)/144 Of The Income Tax Act, 1961. 2. We Took Up The Ita No. 935/Chd/2025 As Lead Case. The Appellant Raises The Following Grounds Of Appeal:-

For Appellant: NoneFor Respondent: Smt. Kusum Bansal, Pr. CIT, – Ld. Sr. DR
Section 11Section 11(1)(a)Section 12ASection 143(3)

Pension and Gratuity Fund Trust, Dharamshala vs. Commissioner of Income-Tax(Appeals), Delhi

In the result, all the three appeals are allowed for statistical purposes

ITA 933/CHANDI/2025[2012-13]Status: DisposedITAT Chandigarh11 Sept 2026AY 2012-13

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Vijay Varma, Am आयकरअपीलसं./ Ita No.933, 934 & 935/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2012-13, 2013-14 & 2017-18) Pension & Gratuity Fund Trust Asstt. Commissioner Of H.P. Board Of School Education Income Tax (Exemption) बनाम/ Vs. Dharamshala, District Kangra, Himachal C R Building, Himalaya Marg, Pradesh-176200 Sector 17-E, Chandigarh, 1600017 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aabtp-9539-N (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : None ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal, Pr. Cit, – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 01-09-2026 घोषणाकीतारीख /Date Of Pronouncement : 11-09-2026 आदेश / O R D E R Per: Bench 1. Aforesaid Appeals By Assessee For Assessment Year (Ay) 2012-13, 2013-14 & 2017-18 Arises Out From The Separate Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 06.06.2024 In The Matter Of An Assessments Framed By Ld. Assessing Officer [Ao] U/S 143(3)/144 Of The Income Tax Act, 1961. 2. We Took Up The Ita No. 935/Chd/2025 As Lead Case. The Appellant Raises The Following Grounds Of Appeal:-

For Appellant: NoneFor Respondent: Smt. Kusum Bansal, Pr. CIT, – Ld. Sr. DR
Section 11Section 11(1)(a)Section 12ASection 143(3)

Deputy Commissioner of Income Tax, Corporate Circle 4(1), Chennai vs. Movate Technologies Private Limited, Chennai

In the result, the Revenue's appeal is dismissed

ITA 2341/CHNY/2026[2010]Status: DisposedITAT Chennai11 Sept 2026

Bench: Ms. Padmavathy S & Shri Manu Kumar Giriin Ita No. 2341/Chny/2026 "नधा"रण वष" / Assessment Year: 2010-11 Dy. Cit, Corporate Circle-4(1) V. Movate Technologies Private Room No. 428, Fourth Floor, Limited, 6Th Floor, No. 32, A & B, Main Building, Aayakar Bhawan, No. 121, M.G. Road, Ambit It Park, Ambattur Chennai-600034 Industrial Estate, Chennai-600058, Tn [Pan: Aaecs 2087 A] (Respondent/Assessee) (अपीलाथ"/Appellant/Revenue) In Co No. 68/Chny/2026 "नधा"रण वष" / Assessment Year: 2010-11 Movate Technologies Private Dy. Cit, Limited, Corporate Circle-4(1) 6Th Floor, No. 32, A & B, Ambit Room No. 428, Fourth Floor, It Park, Ambattur Industrial Main Building, Aayakar Estate, Chennai-600058, Tn Bhawan, No. 121, M.G. [Pan: Aaecs 2087 A] Road,Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue) अपीलाथ" क" ओर से/ Assessee By : Mr. Sandeep Bagmar, Adv. Department/Revenue By : Ms. Nayani Swapna, Cit : 01.09.2026 सुनवाई क" तार"ख/Date Of Hearing घोषणा क" तार"ख /Date Of : 11.09.2026 Pronouncement आदेश / O R D E R Per Manu Kumar Giri, Jm:

For Appellant: Mr. Sandeep Bagmar, AdvFor Respondent: Ms. Nayani Swapna, CIT
Section 143(3)Section 147