Landmark Cases on Revision under Section 263

Section 263 of the Income-tax Act, 1961, cannot be invoked to correct every mistake by the Assessing Officer; it applies only to erroneous orders prejudicial to the revenue, especially when two views are possible and the Assessing Officer has taken a plausible one.

A revision order under section 263 of the Income-tax Act cannot be passed if the Assessing Officer has considered the material before him, even if the Revenue later disagrees with his conclusion.

For an assessment order to be revised under section 263, it must be both erroneous and prejudicial to the interests of the revenue. Where two possible views exist, an order cannot be considered erroneous simply because the Commissioner disagrees with the Assessing Officer's chosen view.

The Commissioner (CIT) cannot direct the Assessing Officer (AO) to initiate penalty proceedings under Section 271(1)(c) using revisional powers under Section 263 if the AO did not initiate them in the original assessment order. The CIT's revisional power under Section 263 cannot be used to create a non-existent proceeding.

The Assessing Officer is not required to provide detailed reasoning in their assessment order; if there is evidence of application of mind through inquiry, the Commissioner cannot invoke revisional powers under Section 263 merely for entertaining a different opinion.

The Supreme Court affirmed the importance of proper inquiry by the Assessing Officer before accepting returns, particularly concerning trade creditors. A revision under section 263(1) is permissible if the Assessing Officer has failed to apply his mind to relevant material.

A revisionary order passed by the Commissioner is not sustainable if the Assessing Officer has made detailed enquiries and applied their mind to the issue, accepting the assessee's claim.

Revision under section 263 is permissible even if the issue was not disputed before the CIT(A) if the assessment order was erroneous and prejudicial to the revenue.

A revisional order under section 263 is not sustainable if the Assessing Officer has made adequate inquiries during the assessment proceedings, even if those inquiries are not explicitly detailed in the assessment order. The adequacy of the inquiry is paramount.

The Commissioner can exercise revisional powers under Section 264 in favour of the assessee to pass an order that is not prejudicial to them, based on the record of any proceeding.

A Commissioner must find an assessment order to be both erroneous and prejudicial to the revenue's interest to validly exercise revision powers under section 263. The powers of revision under section 263 are wide.

For the Commissioner to invoke revision powers under Section 263, the Assessing Officer's order must contain an actual error of fact or law, not a possibility or guesswork. The Commissioner must clearly identify the specific income that has escaped assessment.

An assessment order is not erroneous and prejudicial to the interests of the revenue if the Assessing Officer conducted an adequate inquiry, preventing the initiation of revision proceedings under Section 263.

An assessment order passed under section 147 that is a nullity in the eyes of the law cannot be revised by the Commissioner invoking powers under section 263.

Revisionary powers under Section 263 cannot be invoked to find fault with an assessment order on an issue not covered by 'limited scrutiny' where the Assessing Officer could not have examined such an issue.

An assessment order is erroneous and prejudicial to the revenue's interest if it is passed without proper verification or application of mind by the Assessing Officer. Revisionary powers under section 263 can be invoked even if only one item in the assessment order is prejudicial.

Action under section 263 is valid where the assessment order is passed without application of mind and without conducting proper inquiry, making the order erroneous and prejudicial to the revenue.

A revised assessment order cannot direct the Assessing Officer to undertake an exercise that should have been completed during the original assessment, as this is not legally permissible.

The limitation period for revising an assessment order under section 263 begins from the date of the original assessment order, even if reassessment proceedings were initiated on different grounds.

The Principal Commissioner of Income Tax cannot substitute their judgment for that of the Assessing Officer regarding the adequacy of an inquiry conducted during an assessment. The revising authority cannot step into the shoes of the assessing officer to re-evaluate the evidence or the extent of investigation.

An order passed by the Assessing Officer is erroneous and prejudicial to the interest of the revenue if relevant facts were not examined during assessment.

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.

An assessment order, when subjected to revision proceedings under section 263, can be decided in favour of the assessee based on various precedents, including the principles discussed in Mudhit Madanlal Gupta vs ACIT.

An assessment order cannot be deemed erroneous and prejudicial to the revenue merely because the Assessing Officer could have conducted further inquiries or verifications from a perfectionist standpoint.

An Assessing Officer's order is not erroneous, in so far as it is prejudicial to the interest of the revenue, solely because the Principal Commissioner disagrees with the AO's conscious decision made after due verification.

The Commissioner cannot invoke revisionary powers under section 263 merely due to a difference of opinion with the Assessing Officer if the AO had applied his mind to the evidence and formed a view. Revision is permissible only in cases of a 'lack of inquiry'.

A revision order under section 263 of the Income-tax Act, 1961, is bad if it is barred by limitation. The revisionary authority must err in treating an order under section 147 as erroneous and prejudicial to revenue, and must provide findings on why the Assessing Officer's order is erroneous.

The revisionary power under Section 263 cannot be invoked merely on the ground of inadequate enquiry by the Assessing Officer if the assessee has furnished all details and the Assessing Officer has taken a plausible view.

The assessment order, if it considered all referred cases during a CAS assessment, is not subject to revision under Section 263 if it is not erroneous or prejudicial to the revenue.

A revision order under Section 263 cannot substitute the grounds for revision that the Principal Commissioner or Commissioner did not originally rely upon in their order.

A revision order under section 263 is valid only if the original assessment order is erroneous and prejudicial to the revenue, and the distinction between a lack of inquiry and an inadequate inquiry is material to this determination.

The Commissioner can grant relief to an assessee under Section 264 of the Income Tax Act, even when the order under Section 144A is part of the record and should have been considered. The CIT was wrong in not providing relief for over-assessment due to under-totalling of purchases.

The High Court has jurisdiction to entertain a revision petition under section 263 of the Income Tax Act, 1961. The assessing officer's order is not barred by limitation if the revision is initiated within the prescribed period.

An assessment order can be revised under section 263 if the Assessing Officer did not apply their mind to the assessee's reply to a questionnaire, even if records were filed, and accepted a claim without proper enquiry, especially if the officer noted the reply was unsatisfactory.

A Principal Commissioner is not justified in invoking revisionary jurisdiction under section 263 if the Assessing Officer has made due inquiries regarding the allowability of deduction under section 80P(2)(d) and taken a reasonable view.

The Commissioner is entitled to revise an assessment order under Section 263 when the Assessing Officer fails to make proper inquiries, particularly concerning the receipt of share application money, leading to an erroneous assessment prejudicial to the revenue's interest.

A Commissioner cannot invoke revisionary powers under Section 263 merely because further enquiry is needed; the Commissioner must demonstrate how the assessment order is erroneous and prejudicial to revenue, and cannot form an opinion without proper analysis.

An Assessing Officer has applied their mind and not made a perfunctory assessment if they have considered the material on record and the assessee's explanation, even if additions were made or accounts rejected. Consequently, a revision order under section 263 may not be sustainable.

The appropriate method of accounting to correctly reflect a true financial statement is a matter of opinion and debate, which is not amenable to revisional jurisdiction under Section 263 of the Act. The Assessing Officer cannot change the method of revenue recognition to the percentage completion method if the assessee has consistently followed the project completion method.

The Commissioner of Income Tax (CIT) can exercise revisionary powers under Section 263 to direct the Assessing Officer (AO) to initiate penalty proceedings if the AO failed to do so while completing an assessment, provided the assessment order is considered erroneous and prejudicial to the revenue's interest.

A revisionary order under Section 263 of the Income Tax Act, 1961, is unsustainable if the Assessing Officer's approach was plausible and the twin conditions of the section (erroneous and prejudicial to revenue) are not met.

An order passed under section 263 is invalid and can be declared so if it does not contain a Document Identification Number (DIN).

The Assessing Officer's jurisdiction under section 263 is quashed if the assessment order is not erroneous and prejudicial to the revenue, even if further disclosures could have been made. The view taken by the Assessing Officer is considered plausible in law.

A revisionary order under Section 263 can be passed even if penalty proceedings were initiated and later dropped, as the term 'proceedings' in Section 263 is wider than 'assessment'. The High Court considered that dropping penalty proceedings could be revised under Section 263.

For an assessment order to be considered 'erroneous' under Section 263, it must be contrary to law, not just a different view taken by the Commissioner. The Commissioner must demonstrate that the Assessing Officer's order was not in accordance with the law, and the error must be prejudicial to the revenue's interests.

An assessment order cannot be revised under section 263 if the Assessing Officer has taken a reasonable and plausible view after considering the material on record. If two views are possible, and the Assessing Officer has adopted one, the order is not revisable.

The revisional powers of the Principal Commissioner under Section 263 extend to matters not considered and decided in an appeal, even if these matters were part of the original assessment.

The Commissioner can revise an assessment order under section 263 even if an appeal against the order is pending before the CIT(A), as the Assessing Officer's order is considered subsisting and effective.

Revision under Section 263 is not justified in the absence of a finding by the Commissioner that there is a loss of revenue to the State.

The Principal Commissioner of Income Tax is not justified in revising an Assessing Officer's order if the assessment was made after considering all facts and was not erroneous or prejudicial to the revenue.