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“scrutiny assessment”

Assessment ProceduresSection 143(3)Section 143(3)7,671 judgments

The decision most relied on for scrutiny assessment is CIT v. Sunbeam Auto Ltd. (332 ITR 167), cited in 897 judgments on BharatTax.

Leading authorities on scrutiny assessment

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.

Phool Chand Bajrang Lal v. ITO
203 ITR 456 · 1993 · Supreme Court
396
citing judgments

Reassessment proceedings under Section 147 are valid even after a scrutiny assessment under Section 143(3), provided the Assessing Officer forms a reason to believe, based on definite, specific, and reliable information, that income escaped assessment due to the assessee's failure to fully and truly disclose material facts.

Sanjay Bimalchand Jain v. PCIT-1, Nagpur
89 Taxmann.com 196 · 2018 · High Court
251
citing judgments

The exemption for long-term capital gains on share transactions is unavailable if the assessee fails to discharge the onus of proving the genuineness of gains arising from dubious share transactions designed to convert unaccounted income into tax-exempt capital gains. Courts will uphold an assessment based on the Revenue's evidence of price rigging or penny stock manipulation if the assessee cannot provide cogent evidence for the abnormal rise in share value.

CIT v. British Paints India Ltd.
188 ITR 44 · 1991 · Supreme Court
204
citing judgments

The Assessing Officer has a duty to examine whether an assessee's books of account truly disclose the correct income and is not bound to accept the accounting system regularly employed by the assessee or methods followed in earlier years. Each assessment year is a distinct and self-contained unit for tax purposes.

Principal Commissioner of Income-tax v. Subodh Agarwal
149 Taxmann.com 373 · 2023 · High Court
194
citing judgments

Approval of draft assessment orders under Section 153D must be granted with due application of mind, not mechanically. Approving multiple cases, such as 38 in a single day, without proper scrutiny amounts to mechanical approval, rendering the assessment invalid.

ITO v. TechSpan India (P) Ltd.
92 Taxmann.com 361 · 2018 · Supreme Court
194
citing judgments

Reassessment under Section 147/148 is invalid if it constitutes a mere change of opinion by the Assessing Officer without any fresh tangible material, especially after the assessee made a full and truthful disclosure during the original scrutiny assessment under Section 143(3).

Narayanappa v. CIT
63 ITR 219 · 1967 · Supreme Court
187
citing judgments

The approval required from a higher authority under section 153D of the Income Tax Act is an administrative act, not a quasi-judicial one. Consequently, an opportunity of hearing is not required to be given to the assessee at the stage of obtaining such approval, provided the approving authority is competent.

CIT v. Ralson Industries Ltd. 5
288 ITR 322 · 2007 · Supreme Court
153
citing judgments

The Supreme Court affirmed that lower authorities are bound by decisions of higher authorities due to judicial discipline. It also clarified that the Commissioner, in exercising revisional power under Section 263, can conduct necessary inquiries to determine if an assessment is prejudicial to the Revenue.

Judgments citing scrutiny assessment

Deputy Commissioner of Income Tax, Central Circle-1(4), Chennai vs. Shri. Moolchand Kiran Kumar Jain, Chennai

In the result, both the appeals of the revenue are dismissed

ITA 6/CHNY/2024[2021-22]Status: DisposedITAT Chennai12 Jul 2024AY 2021-22

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita Nos.: 5 & 6/Chny/2024 िनधा"रणवष" / Assessment Years: 2020-21 & 2021-22 The Dy. Commissioner Of Shri. Moolchandkiran Kumar Income Tax, V. Jain, Central Circle -1(4), No. 123, Usman Road, T.Nagar, Chennai-34. Chennai – 600 017. [Pan:Achpm-2247-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri. R. Clement Ramesh Kumar, Cit ""यथ"क"ओरसे/Respondent By : Shri. D. Anand, Advocate सुनवाई क" तारीख/Date Of Hearing : 13.05.2024 घोषणा क" तारीख/Date Of Pronouncement : 12.07.2024 आदेश /O R D E R Per S. R. Raghunatha, Am: These Appeals Are Preferred By The Revenue Against The Common Order Of The Learned Commissioner Of Income Tax (Appeals)-18, (Hereinafter In Short "The Ld.Cit(A)”), Chennai, Dated 15.11.2022 Against The Assessment Order U/S.153A/143(3) Of The Income Tax Act, 1961 (Hereinafter In Short "The Act”) For :-2-: Ita. Nos: 5 & 6/Chny/2024

For Appellant: Shri. R. Clement Ramesh Kumar, CITFor Respondent: Shri. D. Anand, Advocate
Section 132Section 143(3)Section 153ASection 36(1)Section 36(1)(iii)

taxmann.com 123 has held as under: '2. Respondent-assessee is a private limited company and is engaged in the business of financing. During the scrutiny assessment of the assessee's return for the assessment year 2008-09. Assessing Officer noticed that the assessee had claimed expenditure of interest paid

Deputy Commissioner of Income Tax, Central Circle - 1(4), Chennai vs. Shri. Moolchand Kiran Kumar Jain, Chennai

In the result, both the appeals of the revenue are dismissed

ITA 5/CHNY/2024[2020-21]Status: DisposedITAT Chennai12 Jul 2024AY 2020-21

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita Nos.: 5 & 6/Chny/2024 िनधा"रणवष" / Assessment Years: 2020-21 & 2021-22 The Dy. Commissioner Of Shri. Moolchandkiran Kumar Income Tax, V. Jain, Central Circle -1(4), No. 123, Usman Road, T.Nagar, Chennai-34. Chennai – 600 017. [Pan:Achpm-2247-E] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri. R. Clement Ramesh Kumar, Cit ""यथ"क"ओरसे/Respondent By : Shri. D. Anand, Advocate सुनवाई क" तारीख/Date Of Hearing : 13.05.2024 घोषणा क" तारीख/Date Of Pronouncement : 12.07.2024 आदेश /O R D E R Per S. R. Raghunatha, Am: These Appeals Are Preferred By The Revenue Against The Common Order Of The Learned Commissioner Of Income Tax (Appeals)-18, (Hereinafter In Short "The Ld.Cit(A)”), Chennai, Dated 15.11.2022 Against The Assessment Order U/S.153A/143(3) Of The Income Tax Act, 1961 (Hereinafter In Short "The Act”) For :-2-: Ita. Nos: 5 & 6/Chny/2024

For Appellant: Shri. R. Clement Ramesh Kumar, CITFor Respondent: Shri. D. Anand, Advocate
Section 132Section 143(3)Section 153ASection 36(1)Section 36(1)(iii)

taxmann.com 123 has held as under: '2. Respondent-assessee is a private limited company and is engaged in the business of financing. During the scrutiny assessment of the assessee's return for the assessment year 2008-09. Assessing Officer noticed that the assessee had claimed expenditure of interest paid

Shri. Naagesh Kanaiyalal Thakkar, Dharawad vs. Income Tax Officer, Ward-2(1), Hubli

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 550/BANG/2024[2015-16]Status: DisposedITAT Bangalore11 Jul 2024AY 2015-16

Bench: Shri Chandra Poojari & Shri Keshav Dubeynagesh Kanaiyalal Thakkar The Income Tax Officer Lovely Sweets, Baradan Saal Ward - 2(1), Hubli Hubli Sarafkatta S.O. Vs. Hubli 580020 Pan – Aaupt7785P (Appellant) (Respondent) Assessee By: Shri Vinay K. Kulkarni, Ca Revenue By: Shri Guru Kumar S. Addl Cit-Dr Date Of Hearing: 28.05.2024 Date Of Pronouncement: 11.07.2024 O R D E R Per: Keshav Dubey, J.M. This Appeal At The Instance Of The Assessee Is Directed Against Din & Order No. Itba/Nfac/S/250/2023-24/1060678544(1) Dated 08.02.2024 Passed By The National Faceless Appeal Centre, Delhi / Cit(A) Under Section 250 Of The Income Tax Act, 1961 (The Act) For Assessment Year (Ay) 2015-16. 2. The Assessee Has Raised The Following Grounds Of Appeal: - “1. The Learned Commissioner Of Income Tax (Appeals) Confirmed The Additions Made Under Section 56(2)(Vii) Which Is Against The Facts. 2. The Addition Confirmed Is Against The Provisions Of The Income Tax Act 3. The Beneficial Provision Is Read In A Too Rigid Way So As To Deny The Benefit Conferred By The Income Tax Act.

For Appellant: Shri Vinay K. Kulkarni, CAFor Respondent: Shri Guru Kumar S. Addl CIT-DR
Section 147Section 148Section 250Section 56(2)(Vii)Section 56(2)(vii)

Thus, there was difference of Rs. 29,13,500. Subsequently, assessee filed his Income Tax Return (ITR). The ITR was not subjected to scrutiny assessment. Later on, on the basis of the information of difference of Rs. 29,13,500 (assessee's share was 50%) between stamp duty valuation ... purchase consideration disclosed by the assessee, AO issued notice u/s 148 after following the due process of law. During the course of scrutiny assessment, assessee filed one unregistered /unnotarized Agreement/MOU, claimed to have been entered on 31.07.2008, between assessee & others And Shejawadkar Builders Pvt. Ltd., Hubli for sale/purchase of plots

Dr. Vikas Jagannath Pol, Pune vs. Income Tax Officer Ward 11(2), Pune

In the result the appellant gets relief of Rs

ITA 831/PUN/2022[2014-2015]Status: DisposedITAT Pune10 Jul 2024AY 2014-2015

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.831/Pun/2022 िनधा"रण वष" / Assessment Year: 2014-15 Dr. Vikas Jagannath Pol, Vs. Ito, Ward-11(2), Pune. A/1/4 Rangriha Chs Salunkhe Vihar Road, Kondhwa-411048. Pan : Agipp7216P Appellant Respondent Assessee By Shri Kishor B. Phadke : Revenue By : Shri Sourabh Nayak Date Of Hearing : 26.06.2024 Date Of Pronouncement : 10.07.2024 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 21.09.20222 Passed By Ld Cit(A)-11, Pune [“Ld. Cit(A)”] For The Assessment Year 2014-15. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1. That The Learned Commissioner Of Income Tax (Appeals) Has Erred In Law & Facts Upholding Addition Of Unsecured Loan Of Rs.52,00,000. 2. That The Learned Commissioner Of Income Tax (Appeals] Has Erred In Law & Facts By Allowing Rectification Of Order Under Section 143(3) Under Section 154 & Upholding Addition Of Unsecured Loan Of Rs.52,00,000 Under Section 68 Of The Income Tax Act, 1961. 3. The Appellant Craves His Right To Add, Alter, Amend Or Delete Any Or All Grounds Of Appeal.”

For Respondent: Shri Sourabh Nayak
Section 115BSection 143(2)Section 143(3)Section 154Section 271DSection 68

which is chargeable to tax u/s 115BBE(1) at the special 3 rate of 30% whereas in the scrutiny assessment the tax was levied at normal rate. 3.1 Aggrieved with the action of the AO, an appeal was preferred before the ld. CIT(A), who vide order dated 23.09.2019 dismissed

Samit Ray, Kolkata vs. DCIT, Cen. Cir. 3(4), Kolkata

In the result, all the appeals of the assessees are allowed

ITA 780/KOL/2024[2014-15]Status: DisposedITAT Kolkata10 Jul 2024AY 2014-15

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Sanjay Awasthii.T.A. No. 778/Kol/2024 Assessment Year: 2014-2015 Arati Ray,………………………………..……………Appellant 11/1, Dishari Bhawan, B.T. Road, Belghoria, Kolkata-700056 [Pan:Adopr8465R] -Vs.- Deputy Commissioner Of Income Tax,…..…Respondent Central Circle-3(4), Kolkata, Aayakar Bhawan Poorva, 110, Shanti Pally, 5Th Floor, Kolkata-700107 & I.T.A. No. 779/Kol/2024 Assessment Year: 2014-2015 Mallika Roy,…………………………..……………Appellant 11/1, Dishari Bhawan, B.T. Road, Belghoria, Kolkata-700056 [Pan:Acgpr7888F] -Vs.- Deputy Commissioner Of Income Tax,…..…Respondent Central Circle-3(4), Kolkata, Aayakar Bhawan Poorva, 110, Shanti Pally, 5Th Floor, Kolkata-700107 & I.T.A. No. 780/Kol/2024 Assessment Year: 2014-2015 1

Section 139(1)Section 144Section 153ASection 153DSection 263

their hands. If the computation made by the assesses was not in accordance with law, then their cases ought to have been selected for scrutiny assessment by issuance of a notice under section 143(2) of the Income Tax Act, but no such notices were issued meaning thereby the assessments ... A.Ys. 2001- 02, 2005-06 and 2006-07. In all these assessment orders, return was processed under section 143(1) and there was no scrutiny assessment. Thereafter search was carried out under section 132 of the Income Tax Act on 15.11.2007. The revenue sought to make addition on account

Malika Roy, Kolkata vs. DCIT, Cen. Cir. 3(4), Kolkata

In the result, all the appeals of the assessees are allowed

ITA 779/KOL/2024[2014-15]Status: DisposedITAT Kolkata10 Jul 2024AY 2014-15

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Sanjay Awasthii.T.A. No. 778/Kol/2024 Assessment Year: 2014-2015 Arati Ray,………………………………..……………Appellant 11/1, Dishari Bhawan, B.T. Road, Belghoria, Kolkata-700056 [Pan:Adopr8465R] -Vs.- Deputy Commissioner Of Income Tax,…..…Respondent Central Circle-3(4), Kolkata, Aayakar Bhawan Poorva, 110, Shanti Pally, 5Th Floor, Kolkata-700107 & I.T.A. No. 779/Kol/2024 Assessment Year: 2014-2015 Mallika Roy,…………………………..……………Appellant 11/1, Dishari Bhawan, B.T. Road, Belghoria, Kolkata-700056 [Pan:Acgpr7888F] -Vs.- Deputy Commissioner Of Income Tax,…..…Respondent Central Circle-3(4), Kolkata, Aayakar Bhawan Poorva, 110, Shanti Pally, 5Th Floor, Kolkata-700107 & I.T.A. No. 780/Kol/2024 Assessment Year: 2014-2015 1

Section 139(1)Section 144Section 153ASection 153DSection 263

their hands. If the computation made by the assesses was not in accordance with law, then their cases ought to have been selected for scrutiny assessment by issuance of a notice under section 143(2) of the Income Tax Act, but no such notices were issued meaning thereby the assessments ... A.Ys. 2001- 02, 2005-06 and 2006-07. In all these assessment orders, return was processed under section 143(1) and there was no scrutiny assessment. Thereafter search was carried out under section 132 of the Income Tax Act on 15.11.2007. The revenue sought to make addition on account

Arati Ray, Kolkata vs. DCIT, Cen. Cir. -3(4), Kolkata

In the result, all the appeals of the assessees are allowed

ITA 778/KOL/2024[2014-15]Status: DisposedITAT Kolkata10 Jul 2024AY 2014-15

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Sanjay Awasthii.T.A. No. 778/Kol/2024 Assessment Year: 2014-2015 Arati Ray,………………………………..……………Appellant 11/1, Dishari Bhawan, B.T. Road, Belghoria, Kolkata-700056 [Pan:Adopr8465R] -Vs.- Deputy Commissioner Of Income Tax,…..…Respondent Central Circle-3(4), Kolkata, Aayakar Bhawan Poorva, 110, Shanti Pally, 5Th Floor, Kolkata-700107 & I.T.A. No. 779/Kol/2024 Assessment Year: 2014-2015 Mallika Roy,…………………………..……………Appellant 11/1, Dishari Bhawan, B.T. Road, Belghoria, Kolkata-700056 [Pan:Acgpr7888F] -Vs.- Deputy Commissioner Of Income Tax,…..…Respondent Central Circle-3(4), Kolkata, Aayakar Bhawan Poorva, 110, Shanti Pally, 5Th Floor, Kolkata-700107 & I.T.A. No. 780/Kol/2024 Assessment Year: 2014-2015 1

Section 139(1)Section 144Section 153ASection 153DSection 263

their hands. If the computation made by the assesses was not in accordance with law, then their cases ought to have been selected for scrutiny assessment by issuance of a notice under section 143(2) of the Income Tax Act, but no such notices were issued meaning thereby the assessments ... A.Ys. 2001- 02, 2005-06 and 2006-07. In all these assessment orders, return was processed under section 143(1) and there was no scrutiny assessment. Thereafter search was carried out under section 132 of the Income Tax Act on 15.11.2007. The revenue sought to make addition on account

Corrohealth Infotech Private Limited (Resultant Entity Post-Merger of Visionary Rcm Infotech (India), Kancheepuram vs. Deputy Commissioner of Income-Tax, Corporate Circle 1(1), Chennai

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 1516/CHNY/2023[2018-19]Status: DisposedITAT Chennai10 Jul 2024AY 2018-19

Bench: Shri Aby T. Varkey & Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No.1516/Chny/2023 िनधा"रण वष"/Assessment Year: 2018-19 V. M/S.Corrohealth Infotech Pvt. Ltd., The Dcit, [Resultant Entity Post-Merger Of Corporate Circle-1(1), Visionary Rcm Infotech (India)], Chennai. Dlf, It Park – Sez, 1B, 3Rd Floor, 1/124, Shivaji Garden, Mount Poonamalee Road, Nandambakkam, Kudiyiruppu So, Kanchipuram District-600 089. [Pan: Aaicc 4941 P] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Sharath Rao, CAFor Respondent: Dr.D.Praveen, JCIT
Section 80J

assessee by holding as under: 5.7.1. The Appellant has claimed deduction u/s.80JJAA for the A.Y.2017-18 and the AO has accepted the same in the scrutiny assessment. 5.7.2. The Appellant has claimed deduction u/s.80JJAA for the A.Y.2018-19. The Appellant has also filed Form 10DA -original & revised. 5.7.3.Before completion of scrutiny assessment ... earlier Assessment Year 2017-18, the AO has accepted the claim of deduction u/s.80JJAA of the Act for AY 2017-18 in the scrutiny assessment. The assessee has claimed deduction u/s.80JJAA of the Act for the relevant AY 2018-19 and had uploaded Form No.10DA along with RoI original

Palanisamy Rani, Erode vs. PCIT-1, Coimbatore

In the result, the appeal of the assessee is allowed

ITA 1490/CHNY/2023[2017-18]Status: DisposedITAT Chennai10 Jul 2024AY 2017-18

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita No.: 1490/Chny/2023 िनधा"रणवष" / Assessment Year: 2017-18 Principal Commissioner Of Palanisamy Rani, V. Income Tax, 38, Emm Road-2, Chennimalai Coimbatore. Road, Erode – 638 001. [Pan:Biqpr-2991-L] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri. T. Vasudevan, Advocate ""यथ"क"ओरसे/Respondent By : Shri. V. Nandakumar, Cit सुनवाई क" तारीख/Date Of Hearing : 09.05.2024 घोषणा क" तारीख/Date Of Pronouncement : 10.07.2024 आदेश /O R D E R

For Appellant: Shri. T. Vasudevan, AdvocateFor Respondent: Shri. V. Nandakumar, CIT
Section 143(3)Section 263Section 54F

Rs.39,17,794/- from Long Term Capital gain and Rs.1,22,450/- as Income from other sources). The case was selected for Limited scrutiny assessment through CASS and issued statutory notices to the assessee and concluded the assessment U/s.143(3) of the Income-tax Act, 1961 (hereinafter referred ... each as against the registered value of Rs.1,14,05,000 against those document numbers. Thus, the AO in the course of scrutiny assessment proceedings, reworked the LTCG by disallowing the indexed cost claimed at Rs.12,96,709 and Rs.3,13,718 and made addition to the capital gains already