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“Section 263(1)”

Section References (mined)Section 263Section 263(1)736 judgments

The decision most relied on for Section 263(1) is Malabar Industrial Co. Ltd. v. CIT (243 ITR 83), cited in 2,943 judgments on BharatTax.

Leading authorities on Section 263(1)

Malabar Industrial Co. Ltd. v. CIT
243 ITR 83 · 2000 · Supreme Court
2,943
citing judgments

For revision under Section 263, the Assessing Officer's order must be both erroneous and prejudicial to the interests of the revenue; if either condition is not met, the revisionary jurisdiction cannot be invoked. An order is not erroneous merely because the Assessing Officer did not record the details of enquiries conducted, provided due enquiries were made.

CIT v. Max India Ltd.
295 ITR 282 · 2007 · Supreme Court
1,162
citing judgments

Under Section 263, an assessment order is not erroneous and prejudicial to the interest of the revenue merely because the Principal Commissioner disagrees with the Assessing Officer's (AO) view, particularly if the AO has adopted one of two permissible views in law, unless that view is completely unsustainable. If due inquiries were made, the AO's order does not become erroneous solely because the fact of inquiries was not recorded.

CIT v. Gabriel India Ltd.
203 ITR 108 · 1993 · High Court
990
citing judgments

The Commissioner cannot revise an assessment order under Section 263 merely because they hold a different opinion or believe a deeper inquiry was warranted if the Assessing Officer has applied their mind and conducted some inquiry. Revision under Section 263 is permissible only in cases of a complete lack of inquiry or non-application of mind by the Assessing Officer, not for merely inadequate inquiry.

CIT v. Sunbeam Auto Ltd.
332 ITR 167 · 2011 · High Court
897
citing judgments

The Commissioner cannot revise an assessment under Section 263 merely because the assessment order does not explicitly reflect an inquiry, or because the Commissioner holds a different opinion. An inquiry, even if considered inadequate, or an assessment based on a plausible view by the Assessing Officer after due examination, does not automatically make the order erroneous or prejudicial to the interests of the revenue.

Rampyari Devi Saraogi v. CIT
67 ITR 84 · 1968 · Supreme Court
616
citing judgments

An assessment order is erroneous and prejudicial to the Revenue's interests if the Assessing Officer accepts a sum offered as income by an assessee, even when that sum was not actually earned, thereby allowing revision under Section 263.

Madras Industrial Investment Corporation Ltd. v. CIT
225 ITR 802 · 1997 · Supreme Court
568
citing judgments

Expenditure that provides an enduring benefit should be amortized over its useful life, not allowed as a deduction in a single year, to prevent a distorted picture of profits. Specifically, premium paid on debentures for their issue should be amortized on a straight-line method over the life of the debentures.

Gee Vee Enterprises v. Addl. CIT
99 ITR 375 · 1975 · High Court
543
citing judgments

An assessment order is erroneous and prejudicial to the interest of revenue if the Assessing Officer fails to make proper inquiries before accepting the assessee's statements or claims. The Commissioner can revise such an order under Section 263 without conducting further inquiries himself.

Subramanian and Anr. v. Siemens India Ltd. and Anr.
156 ITR 11 · 1985 · High Court
541
citing judgments

When there is a conflict between the decisions of non-jurisdictional High Courts, the view that favors the assessee should be preferred.

Judgments citing Section 263(1)

Jubilant Pharmova Limited (Erstwhile Jubilant Life Sciences Limited), Gajraula vs. Pr. CIT Bareilly, Uttar Pradesh

In the result, appeal of the assessee is dismissed

ITA 1071/DEL/2022[2016-17]Status: DisposedITAT Delhi11 May 2023AY 2016-17

Bench: Sh. Anil Chaturvedi & Sh. N.K Choudhryjubilant Pharmova Limited Vs. The Pr. Cit, (Erstwhile Jubilant Life Bareilly, Sciences Limited) Uttar Pradesh 244 001 Bhartiagram, Gajraula Jyotiba Phoolay Nagar, Amroha, Up – 244 223 Pan No. Aabcv 0200 H (Appellant) (Respondent) Assessee By Shri K.M Gupta, Adv. Ms. Shruti Khimta, Ar Revenue By Mohd. Gayasuddin Ansari, Cit-D.R. Date Of Hearing: 06.03.2023 Date Of Pronouncement: 11.05.2023 Order Per Anil Chaturvedi, Am : This Appeal Filed By The Assessee Is Directed Against The Order Dated 25.03.2022 Of The Pr. Commissioner Of Income Tax (Appeals)-Bareilly Relating To Assessment Year 2016-17. 2. Brief Facts Of The Case As Culled Out From The Material On Record Are As Under :- Jubilant Pharmova Limited Vs. Pcit 2 3. The Assessee Is A Company Stated To Be Engaged In The Business Of Manufacturing & Sale Of Chemicals, Chemical Intermediates, Active Pharmaceutical Ingredients & Generation Of Power. The Assessee Filed Its Return Of Income For A.Y 2016-17 On 28.11.2016 Declaring Total Of Income At Rs. 54,63,38,840/-. The Case Of The Assessee Was Selected For Scrutiny & Thereafter Assessment Was Framed U/S. 143(3) R.W.S. 144C(3) Vide Order Dated 17.02.2020 & The Total Income Was Determined At Rs. 95,52,38,865/-.

Section 143Section 143(3)Section 263

interest of Revenue or if it is not erroneous but is prejudicial to the interest of Revenue-recourse cannot be had to section 263(1). He further submitted that the error envisaged by section 263 is not one which depends on possibility of guess work but it should be actual ... materials available on record. The issue in the present case is about the invoking of provisions of Section 263 by Ld. PCIT. Section 263(1) of the Act, the powers under which Learned PCIT has assumed power for revision reads as under : “(1) The Principal Chief Commissioner or Chief Commissioner

Jetpur Kheti V V K S Mandali Limited, Jetpur, Dist. Rajkot vs. The Pr. CIT-1, Rajkot

In the result, the appeal filed by the assessee is allowed

ITA 148/RJT/2022[2017-18]Status: DisposedITAT Rajkot21 Apr 2023AY 2017-18

Bench: Shri Waseem Ahmed & Shri T.R. Senthil Kumarआयकरअपीलसं./I.T.A. No.143/Rjt/2022 ("नधा"रणवष" / Assessment Year 2017-18) Guru Datatrey Sarafi बनाम/ Pr. Cit-1 Sahkari Mandli Ltd. Rajkot Vs. Datt Bhavan Sant Kabir Road, Opp. Sardar Patel High School, Rajkot-360003 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaaag3569K (अपीलाथ"/Appellant) (""यथ" / Respondent) आयकरअपीलसं./I.T.A. No.138/Rjt/2022 ("नधा"रणवष" / Assessment Year 2017-18) Kodvav Vividh Karyasahkari बनाम/ Pr. Cit-1, Mandali Ltd. Rajkot Vs. At. Kodvav, Kodvav, Manavadar, Gujarat-362620 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaaak0643A (अपीलाथ"/Appellant) (""यथ" / Respondent) आयकरअपीलसं./I.T.A. No.148/Rjt/2022 ("नधा"रणवष" / Assessment Year 2017-18) Jetpur Kheti V V K S Mandli बनाम/ Pr. Cit-1, Ltd. Rajkot Vs. Sahkar Bhavan, Bavavala Para, Sardar Road, Jetpur, Rajkot-360370 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaaak0643A (अपीलाथ"/Appellant) (""यथ" / Respondent)

For Appellant: Shri Sumit Shingala, A.RFor Respondent: Shri Shramdeep Sinha, CIT D.R
Section 143(3)Section 263Section 80Section 80P

Mehsana District Co. Op. Milk Producers Union Ltd. where it was held as under: It is well-settled that the provisions of section 263(1) cannot be invoked to correct each and every type of mistake or error committed by the Assessing Officer, and it is only when the order

Guru Datatrey Sarafi Sahkari Mandali Ltd., Rajkot vs. The Pr. CIT-1, Rajkot

In the result, the appeal filed by the assessee is allowed

ITA 143/RJT/2022[2017-18]Status: DisposedITAT Rajkot21 Apr 2023AY 2017-18

Bench: Shri Waseem Ahmed & Shri T.R. Senthil Kumarआयकरअपीलसं./I.T.A. No.143/Rjt/2022 ("नधा"रणवष" / Assessment Year 2017-18) Guru Datatrey Sarafi बनाम/ Pr. Cit-1 Sahkari Mandli Ltd. Rajkot Vs. Datt Bhavan Sant Kabir Road, Opp. Sardar Patel High School, Rajkot-360003 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaaag3569K (अपीलाथ"/Appellant) (""यथ" / Respondent) आयकरअपीलसं./I.T.A. No.138/Rjt/2022 ("नधा"रणवष" / Assessment Year 2017-18) Kodvav Vividh Karyasahkari बनाम/ Pr. Cit-1, Mandali Ltd. Rajkot Vs. At. Kodvav, Kodvav, Manavadar, Gujarat-362620 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaaak0643A (अपीलाथ"/Appellant) (""यथ" / Respondent) आयकरअपीलसं./I.T.A. No.148/Rjt/2022 ("नधा"रणवष" / Assessment Year 2017-18) Jetpur Kheti V V K S Mandli बनाम/ Pr. Cit-1, Ltd. Rajkot Vs. Sahkar Bhavan, Bavavala Para, Sardar Road, Jetpur, Rajkot-360370 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaaak0643A (अपीलाथ"/Appellant) (""यथ" / Respondent)

For Appellant: Shri Sumit Shingala, A.RFor Respondent: Shri Shramdeep Sinha, CIT D.R
Section 143(3)Section 263Section 80Section 80P

Mehsana District Co. Op. Milk Producers Union Ltd. where it was held as under: It is well-settled that the provisions of section 263(1) cannot be invoked to correct each and every type of mistake or error committed by the Assessing Officer, and it is only when the order

Kodvav Vividh Karya Sahakari Mandali Limited, Village Kodvav, Tal. Manavadar vs. The Pr. CIT-1, Rajkot

In the result, the appeal filed by the assessee is allowed

ITA 138/RJT/2022[2017-18]Status: DisposedITAT Rajkot21 Apr 2023AY 2017-18

Bench: Shri Waseem Ahmed & Shri T.R. Senthil Kumarआयकरअपीलसं./I.T.A. No.143/Rjt/2022 ("नधा"रणवष" / Assessment Year 2017-18) Guru Datatrey Sarafi बनाम/ Pr. Cit-1 Sahkari Mandli Ltd. Rajkot Vs. Datt Bhavan Sant Kabir Road, Opp. Sardar Patel High School, Rajkot-360003 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaaag3569K (अपीलाथ"/Appellant) (""यथ" / Respondent) आयकरअपीलसं./I.T.A. No.138/Rjt/2022 ("नधा"रणवष" / Assessment Year 2017-18) Kodvav Vividh Karyasahkari बनाम/ Pr. Cit-1, Mandali Ltd. Rajkot Vs. At. Kodvav, Kodvav, Manavadar, Gujarat-362620 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaaak0643A (अपीलाथ"/Appellant) (""यथ" / Respondent) आयकरअपीलसं./I.T.A. No.148/Rjt/2022 ("नधा"रणवष" / Assessment Year 2017-18) Jetpur Kheti V V K S Mandli बनाम/ Pr. Cit-1, Ltd. Rajkot Vs. Sahkar Bhavan, Bavavala Para, Sardar Road, Jetpur, Rajkot-360370 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaaak0643A (अपीलाथ"/Appellant) (""यथ" / Respondent)

For Appellant: Shri Sumit Shingala, A.RFor Respondent: Shri Shramdeep Sinha, CIT D.R
Section 143(3)Section 263Section 80Section 80P

Mehsana District Co. Op. Milk Producers Union Ltd. where it was held as under: It is well-settled that the provisions of section 263(1) cannot be invoked to correct each and every type of mistake or error committed by the Assessing Officer, and it is only when the order

Balubhai Brijbhukhandas Choksi, Na vs. Arivs.Principal Commissioner of Income Taxvalsad, Valsad

In the result, appeal of the assessee is allowed

ITA 119/SRT/2022[2017-18]Status: DisposedITAT Surat17 Apr 2023AY 2017-18

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.119/Srt/2022 ("नधा"रणवष" / Assessment Year: (2017-18) (Physical Court Hearing) Balubhai Brijbhukhandas Principal Commissioner Of Income- Tax-Valsad, Room No. 301, 3Rd Floor, Choksi, Mota Bazar, Vs. Navsari-396445 Income Tax Office, Palak Arcade, Pali Hill, Santinagar, Tithal Road, Valsad-396001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaifb 9804 B (अपीलाथ" /Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Assessee By : Shri Hiren M. Diwan, C.A राज"व क" ओर से /Respondent By: Shri Ravinder Sindhu, Cit-D.R

For Appellant: Shri Hiren M. Diwan, C.AFor Respondent: Shri Ravinder Sindhu, CIT-D.R
Section 115BSection 143(3)Section 199CSection 263

prejudicial to the revenue or if it is not erroneous but is prejudicial to the revenue - recourse cannot be had to section 263(1) of the Act. It can be exercised only when an order is erroneous, the section 263 will be attracted. 16. Further, Hon’ble Bombay High Court ... incorrect or incomplete interpretation a lesser tax than what was just has been imposed. Therefore, in order to exercise power under section 263(1) there must be material before the Commissioner to consider that the order passed by the ITO was erroneous insofar as it is prejudicial to the interests