Mumbai in Anuj Jayaendra Shah v. PCIT-35, Mumbai

67 Taxmann.com 38Reported decision2016#4874 most cited

What is Mumbai in Anuj Jayaendra Shah v. PCIT-35, Mumbai authority for?

The Commissioner's revisional power under section 263 can be exercised when the Assessing Officer has failed to conduct proper inquiry or verification, or has allowed relief without proper investigation, making the assessment order erroneous and prejudicial to the revenue. The Commissioner can consider new material not available to the AO during assessment or acquired after conducting their own enquiry.

24

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2024.

Also referred to as

Anuj Jayendra Shah v. PCIT · section 263(1) · inadequate enquiry · lack of enquiry · erroneous and prejudicial to the interest of revenue · revision under section 263 · non-application of mind · Malabar Industrial · share application money

Issues it is cited on

Judgments citing Mumbai in Anuj Jayaendra Shah v. PCIT-35, Mumbai