Karnataka in CIT v. T. Narayana Pai

98 ITR 422High Court1975#1405 most cited

What is Karnataka in CIT v. T. Narayana Pai authority for?

Loss of tax is considered prejudicial to the interests of the Revenue, which is a fundamental condition for the Commissioner to invoke revisional powers under Section 263 of the Income-tax Act.

81

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2011 to 2026.

Also referred to as

CIT v. T. Narayana Pai · 98 ITR 422 · Section 263 · prejudicial to interests of Revenue · loss of tax · revision order · inadequate enquiry · erroneous assessment · revisional powers

Sections most often in play

Section 263Section 143(3)Section 147Section 148Section 142(1)Section 1961Section 144BSection 139(1)

Issues it is cited on

section 263ofsection 141section 282a(1)section 194lasection 263(1)inadequate enquirylack of enquiryrevision under section 263malabar industrialsection 145a(b)section 145bsection 45(5)

Judgments citing Karnataka in CIT v. T. Narayana Pai

Commissioner of Income Tax - IV vs. Beverages Pvt. Ltd

ITA/1396/2010HC Delhi14 Jan 2011
Section 143(3)Section 260ASection 263Section 32Section 32(1)(ii)

…the Act. Understood in its ordinary meaning it is of wide import and is not confined to loss of tax. The High Court of Calcutta in Dawjee Dadabhoy & Co. v. S.P. Jain & Anr. [1957] 31 ITR 872, the High Court of Karnataka in CIT v. T. Narayana Pai [1975] 98 ITR 422, the High Court of Bombay in CIT v. Gabriel India Ltd. [1993] 203 ITR 108 and the High Court of Gujarat in CIT v. Smt. Minalben S. Parikh [1995] 215 ITR 81 treated loss of tax as prejudicial to the interests of the Revenue.” After so stating, their Lordships proceeded to hold as under: “The phrase “prejudicial to the interests of the Reven…