Section 144C(3) of the Income Tax Act

Income-tax Act, 2025: s.275

Section 144C(3) falls under section 144C of the Income-tax Act, 1961, which corresponds to section 275 (Reference to Dispute Resolution Panel) of the Income-tax Act, 2025.

Read section 275 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 144C(3) is CIT v. Kotak Securities Ltd. (383 ITR 1), cited in 203 of the 595 judgments on BharatTax that turn on this section.

Leading authorities on Section 144C(3)

CIT v. Kotak Securities Ltd.
383 ITR 1 · 2016 · Supreme Court
203
citing judgments

Fees for technical services under Section 9(1)(vii) can include payments for fully automated services even without direct human interface, as modern technological developments blur the specific human element in such processes.

Mahindra and Mahindra Ltd. v. DCIT
30 SOT 374 · 2009 · ITAT
201
citing judgments

The Commissioner of Income Tax (Appeals) cannot expand the scope of an assessment or improve the Assessing Officer's case in a manner that usurps the revisional power of the Commissioner of Income Tax under Section 263 of the Income-tax Act.

ITO v. TechSpan India (P) Ltd.
92 Taxmann.com 361 · 2018 · Supreme Court
194
citing judgments

Reassessment under Section 147/148 is invalid if it constitutes a mere change of opinion by the Assessing Officer without any fresh tangible material, especially after the assessee made a full and truthful disclosure during the original scrutiny assessment under Section 143(3).

CIT v. Microlabs Ltd.
383 ITR 490 · 2016 · High Court
175
citing judgments

If an assessee possesses interest-free funds exceeding investments in tax-free securities, it is presumed that investments are made from these own funds, precluding disallowance of interest expenditure under Section 14A read with Rule 8D(2)(ii). Additionally, weighted deduction under Section 35(2AB) is computed on the gross expenditure incurred, not net expenditure after reducing income earned.

DIT v. Guy Carpenter & Co Ltd.
346 ITR 504 · 2012 · High Court
171
citing judgments

For fees for technical services to be taxable under a tax treaty's 'make available' clause, a transfer of technology enabling the recipient to independently perform the service in the future is necessary, beyond mere service rendition. The case also clarifies that re-insurance services do not constitute 'imparting' of information taxable as royalty.

Raymond Ltd. v. Dy. CIT
86 ITD 791 · 2003 · ITAT
154
citing judgments

For services to qualify as 'Fees for Technical Services' or 'Fees for Included Services' under Double Taxation Avoidance Agreements (DTAAs), they must 'make available' technical knowledge, experience, skill, or processes to the recipient, enabling them to apply such expertise independently.

CIT v. Bharti Cellular Ltd.
330 ITR 239 · 2011 · Supreme Court
147
citing judgments

The Supreme Court holds that for a service to qualify as 'fees for technical services' under Section 9(1)(vii) of the Income-tax Act or Article 12 of a DTAA, direct human involvement or intervention in rendering the service is essential. This principle applies to telecommunication services like interconnect charges and roaming charges, and also to services related to software use.

MOHD. HANIF QUARESHI AND OTHERS v. STATE OF BIHAR AND OTHERS. 381 7
6 SCC 312 · 2012 · Reported
138
citing judgments

Where proceedings are initiated under Section 147, but the assessment is completed under Section 143(3), it is not a prerequisite that the assessee must have filed a return under Section 139.

DIT v. Schlumberger Asia Services Ltd.
414 ITR 1 · 2019 · High Court
82
citing judgments

Service tax paid to the Government of India is not 'on account of' the provision of services for mineral oil exploration and production, and thus does not form part of the aggregate taxable amount under Section 44BB(2)(a) and (b).

PCIT v. Texport Overseas (P.) Ltd.
114 Taxmann.com 568 · 2020 · High Court
69
citing judgments

A reference to the Transfer Pricing Officer (TPO) is invalid and bad in law, which renders consequential Transfer Pricing adjustments by the Assessing Officer liable for deletion.

Judgments on Section 144C(3)

Dev Anand Bhatt, Haldwani vs. DDIT/ADIT Intl Lkn, Lucknow

In the result, the appeal of the assessee is allowed

ITA 1/LKW/2025[2019-20]Status: DisposedITAT Lucknow28 Aug 2025AY 2019-20

Bench: Sh. Subhash Malguria & Sh. Nikhil Choudharya.Y. 2019-20 Dev Anand Bhatt, Dev Towers, Vs. Ddit/Adit, 1/251, Joshi Garden Nawabi Intl, Lucknow Road, Haldwani Pan:Anopb1987A (Appellant) (Respondent) Assessee By: Sh. Prashant Kacker, C.A. Revenue By: Sh. Amit Kumar, Dr Date Of Hearing: 16.07.2025 Date Of Pronouncement: 28.08.2025 O R D E R Per Nikhil Choudhary, A.M.: [ This Is An Appeal Filed By The Assessee Against The Orders Of The Ld. Cit(A)-2, Noida Under Section 250 Of The Income Tax Act, 1961, Dated 29.11.2024, Dismissing The Appeal Of The Assessee Against The Order Passed By The Ld. Ao, Under Section 143(3) R.W.S. 144C(3) Of The Income Tax Act On 28.04.2022. The Grounds Of Appeal Are As Under:- “I. On The Facts & Circumstances Of The Case & In Law The Learned Commissioner Of Income Tax (Appeals), Erred In Confirming The Addition In Order U/S 143(3) Read With Section 144C(3) Of The Act Amounting To 42,50,737.00 Against Facts & Law. Ii The Appellant Respectfully, Submits As Under:- 1. The Learned Commissioner Of Income Tax Appeals (Cit-A) Has Without Going Into The Facts & Not Relying On The Practicality Of The Case Has Not Observed That The Appellant Had Rightly Offered Income For Tax. 2. That The Order Is Bad In Law, Not In Agreement With Facts & Is Against The Principles Of Natural Justice. Iii. The Appellant Craves To Leave To Add, Alter, Amend, And/Or To Modify Any Grounds Of Appeal, If Necessary.”

For Appellant: Sh. Prashant Kacker, C.AFor Respondent: Sh. Amit Kumar, DR
Section 142ASection 143(3)Section 144C(3)Section 250

Shyam Sel & Power Limited, Kolkata vs. ACIT, CC - 1(1), Kolkata

In the result, appeal of the assessee-M/s Shyam Metalics And Energy

ITA 1019/KOL/2024[2018-2019]Status: DisposedITAT Kolkata13 Aug 2025AY 2018-2019

Bench: Shri George Mathan & Shri Rakesh Mishrashyam Metalics & Energy Ltd Vs Acit, Central Circle-1(1), 83 Trinity Tower, 7Th Floor, Kolkata Topsia Road, Topsia, Kolkata-700046 Pan No. :Aahcs 5842 A Ita No.1016 & 1017/Kol/2024 (निर्धारण वर्ा /Assessment Year : 2017-2018 & 2018-2019) Shyam Metalics & Energy Ltd Vs Acit, Central Circle-1(1), 83 Trinity Tower, 7Th Floor, Kolkata Topsia Road, Topsia, Kolkata-700046 Pan No. :Aahcs 5842 A Ita No.1018 - 1020/Kol/2024 (निर्धारण वर्ा /Assessment Year : 2017-2018 To 2019-2020) Shyam Sel & Power Limited Vs Acit, Central Circle-1(1), 5, Ss Chamber, 2Nd Floor, Kolkata Pincep Street, C.R.Avenue, Kolkata-700072 Pan No. :Aaecs 9421 J (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्धाररती की ओर से /Assessee By : Shri A.K. Tulsiyan, Fca & Robin Maheshwari, Aca रधजस्व की ओर से /Revenue By : Shri Raja Sengupta, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 13/08/2025 घोषणा की तारीख/Date Of Pronouncement : 13/08/2025 आदेश / O R D E R Per George Mathan, Jm: These Are The Appeals Filed By The Two Different Assessees Against The Separate Orders Passed By The Ld. Pr.Cit(Central), Kolkata-1, Dated 07.03.2024, 14.03.2024 & 18.03.2024, Respectively For The Assessment Years 2014-2015, 2017-2018, 2018-2019 & 2019-2020, Respectively.

For Appellant: Shri A.K. Tulsiyan, FCA & RobinFor Respondent: Shri Raja Sengupta, CIT-DR
Section 143(3)Section 153ASection 263Section 80I

M/S. Shyam Metalics and Energy Ltd., Kolkata vs. ACIT, CC - 1(1), Kolkata

In the result, appeal of the assessee-M/s Shyam Metalics And Energy

ITA 1017/KOL/2024[2018-2019]Status: DisposedITAT Kolkata13 Aug 2025AY 2018-2019

Bench: Shri George Mathan & Shri Rakesh Mishrashyam Metalics & Energy Ltd Vs Acit, Central Circle-1(1), 83 Trinity Tower, 7Th Floor, Kolkata Topsia Road, Topsia, Kolkata-700046 Pan No. :Aahcs 5842 A Ita No.1016 & 1017/Kol/2024 (निर्धारण वर्ा /Assessment Year : 2017-2018 & 2018-2019) Shyam Metalics & Energy Ltd Vs Acit, Central Circle-1(1), 83 Trinity Tower, 7Th Floor, Kolkata Topsia Road, Topsia, Kolkata-700046 Pan No. :Aahcs 5842 A Ita No.1018 - 1020/Kol/2024 (निर्धारण वर्ा /Assessment Year : 2017-2018 To 2019-2020) Shyam Sel & Power Limited Vs Acit, Central Circle-1(1), 5, Ss Chamber, 2Nd Floor, Kolkata Pincep Street, C.R.Avenue, Kolkata-700072 Pan No. :Aaecs 9421 J (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्धाररती की ओर से /Assessee By : Shri A.K. Tulsiyan, Fca & Robin Maheshwari, Aca रधजस्व की ओर से /Revenue By : Shri Raja Sengupta, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 13/08/2025 घोषणा की तारीख/Date Of Pronouncement : 13/08/2025 आदेश / O R D E R Per George Mathan, Jm: These Are The Appeals Filed By The Two Different Assessees Against The Separate Orders Passed By The Ld. Pr.Cit(Central), Kolkata-1, Dated 07.03.2024, 14.03.2024 & 18.03.2024, Respectively For The Assessment Years 2014-2015, 2017-2018, 2018-2019 & 2019-2020, Respectively.

For Appellant: Shri A.K. Tulsiyan, FCA & RobinFor Respondent: Shri Raja Sengupta, CIT-DR
Section 143(3)Section 153ASection 263Section 80I