ITO v. DG Housing Projects Ltd.
20 Taxmann.com 587High Court2012#1463 most cited
What is ITO v. DG Housing Projects Ltd. authority for?
Under Section 263, the PCIT/CIT cannot set aside an assessment order for mere 'insufficiency of enquiry' or by remanding the matter to the Assessing Officer for fresh examination. The PCIT/CIT must conduct necessary inquiries and themselves establish how the order is erroneous and prejudicial to the revenue before passing a revision order.
78
judgments rely on this decision, according to BharatTax’s citation analysis of 367,164 Indian tax judgments — from 2017 to 2026.
Also referred to as
ITO v. DG Housing Projects Ltd. · Section 263 revision · PCIT powers · CIT power to revise · erroneous and prejudicial assessment · insufficiency of enquiry · remand to AO · fishing and roving enquiry · revision without finding · Malabar Industrial · 345 ITR 153
Also reported as
212 Taxmann 132345 ITR 153