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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

The Chhattisgarh State Power Generation Company Limited, Raipur, Raipur (Cg) vs. The Asstt. Commissioner of Income Tax 1(2), Raipur, Raipur (Cg)

In the result, the appeal of the assessee in ITA No

ITA 16/BIL/2017[2009-10]Status: DisposedITAT Raipur15 Jun 2023AY 2009-10

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No.16/Rpr/2017 "नधा"रण वष" / Assessment Year : 2009-10 Chhattisgarh State Power Generation Company Ltd. O/O. Executive Director-Finance Ground Floor, Vidyut Seva Bhawan, Daganiya, Raipur-492 001 (C.G.) Pan : Aadcc5772F .......अपीलाथ" / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax, Circle-1(2), Raipur (C.G.) ……""यथ" / Respondent आयकर अपील सं. / Ita No.24/Rpr/2022 "नधा"रण वष" / Assessment Year : 2018-19 Chhattisgarh State Power Generation Company Ltd. Ground Floor, Vidyut Seva Bhawan, Daganiya, Raipur-492 001 (C.G.) Pan : Aadcc5772F .......अपीलाथ" / Appellant बनाम / V/S.

For Appellant: Shri R.B Doshi, CAFor Respondent: Shri V.K Singh, CIT-DR
Section 143(2)Section 143(3)Section 32

A.Y.2009-10 on 30.03.2011, declaring a loss of Rs.(-) 273,10,01,778/- (as per revised return). Case of the assessee was, thereafter, selected for scrutiny assessment u/s.143(2) of the Act. 4. During the course of assessment proceedings, it was observed by the A.O that the assessee company had, inter ... respectively, were disallowed u/s.36(1)(va) r.w.s. 2(24)(x) of the Act. 23. Case of the assessee was, thereafter, selected for scrutiny assessment u/s.143(2) of the Act, wherein, no further addition was made by National e-Assessment Centre (NeAC) vide its order passed u/s.143

Income Tax Officer, Ward-1(2), Bhilai vs. Mesers Metex Engineers, Bhilai

In the result Ground No 8 of the revenue is dismissed

ITA 247/RPR/2019[2015-16]Status: DisposedITAT Raipur14 Jun 2023AY 2015-16

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita No.238/Rpr/2019 (Assessment Year: 2015-2016) M/S Metex Engineers, Vs Ito, Ward-1(2), Bhilai Shop No.10-11, Ganesh Complex, Shakti Vihar, Risali Bhilai, Durg Pan No. :Aawfm 8852 G & आयकर अपील सं./Ita No.247/Rpr/2019 (Assessment Year: 2015-2016) Ito, Ward-1(2), Bhilai Vs M/S Metex Engineers, Shop No.10-11, Ganesh Complex, Shakti Vihar, Risali Bhilai, Durg Pan No. :Aawfm 8852 G (अपीलाथ" /Appellant) (""यथ" / Respondent) .. "नधा"रती क" ओर से /Assessee By : Shri R.B.Doshi, Ca राज"व क" ओर से /Revenue By : Shri V.K.Singh, Cit-Dr सुनवाई क" तार"ख / Date Of Hearing : 24/04/2023 घोषणा क" तार"ख/Date Of Pronouncement : 14/06/2023 आदेश / O R D E R Per Arun Khodpia, Am :

For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri V.K.Singh, CIT-DR
Section 68

business expenditure is as under:- Sl.No. A.Y. Turnover Commission Remarks 1 2016-17 2,86,58,138/- 18,05,540/- No addition made under scrutiny assessment u/s 143(3) vide order dated 12.12.2018 2 2018-19 2,17,16,077/- 4,76,607/- No addition made under scrutiny assessment ... Korea 127 against repayment of the advance as on 31.03.2019 5.10 It is respectfully submitted that the case of the assessee was selected for scrutiny assessment for A.Y. 2018-19 in view of large creditors, during the assessment, the Learned AO enquired into the nature of credit appearing

Mesers Metex Engineers, Bhilai vs. Income Tax Officer, Ward-1(2), Bhilai

In the result Ground No 8 of the revenue is dismissed

ITA 238/RPR/2019[2015-16]Status: DisposedITAT Raipur14 Jun 2023AY 2015-16

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita No.238/Rpr/2019 (Assessment Year: 2015-2016) M/S Metex Engineers, Vs Ito, Ward-1(2), Bhilai Shop No.10-11, Ganesh Complex, Shakti Vihar, Risali Bhilai, Durg Pan No. :Aawfm 8852 G & आयकर अपील सं./Ita No.247/Rpr/2019 (Assessment Year: 2015-2016) Ito, Ward-1(2), Bhilai Vs M/S Metex Engineers, Shop No.10-11, Ganesh Complex, Shakti Vihar, Risali Bhilai, Durg Pan No. :Aawfm 8852 G (अपीलाथ" /Appellant) (""यथ" / Respondent) .. "नधा"रती क" ओर से /Assessee By : Shri R.B.Doshi, Ca राज"व क" ओर से /Revenue By : Shri V.K.Singh, Cit-Dr सुनवाई क" तार"ख / Date Of Hearing : 24/04/2023 घोषणा क" तार"ख/Date Of Pronouncement : 14/06/2023 आदेश / O R D E R Per Arun Khodpia, Am :

For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri V.K.Singh, CIT-DR
Section 68

business expenditure is as under:- Sl.No. A.Y. Turnover Commission Remarks 1 2016-17 2,86,58,138/- 18,05,540/- No addition made under scrutiny assessment u/s 143(3) vide order dated 12.12.2018 2 2018-19 2,17,16,077/- 4,76,607/- No addition made under scrutiny assessment ... Korea 127 against repayment of the advance as on 31.03.2019 5.10 It is respectfully submitted that the case of the assessee was selected for scrutiny assessment for A.Y. 2018-19 in view of large creditors, during the assessment, the Learned AO enquired into the nature of credit appearing

M/S Svadeshi Enterprise (Hubli), Mumbai vs. ITO 17(3)-2, Mumbai

The appeal of the assesse is allowed for statistical purposes

ITA 877/MUM/2023[2014-15]Status: DisposedITAT Mumbai13 Jun 2023AY 2014-15

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhailm/S Svadeshi Enterprise Vs. Ito 17(3)(2) (Hubli) 12-A, 1St Floor, Mumbai – 400 020 Yusuf Building, Veer Nariman Road, Flora Fountain, Mumbai – 400 023 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aapfs0181B Appellant .. Respondent Appellant By : Tejas Chandarana Respondent By : Harmesh Lal Date Of Hearing 07.06.2023 Date Of Pronouncement 13.06.2023 आदेश / O R D E R Per Amarjit Singh (Am): This Appeal Is Filed By The Assesse Against The Order Passed By The Nfac, Delhi, Dated 15.03.2023 For A.Y. 2014-15. The Assessee Has Raised The Following Grounds Before Us: “1. The Learned Cit(A) Has Erred In Law & On Facts In Passing The Ex-Parte Order & Thereby Confirming The Order Passed By The Assessing Officer The Learned Cit (A) Has Erred In Not Granting Proper Opportunity Of Hearing To The Appellant. 2. The Learned Cit(A) Has Erred In Law & On Facts In Confirming The Disallowance Of Compensation Paid To M/S. Svadeshi Enterprise (Mumbai) Amounting To Rs.10,00,00,000/-. 3. The Learned Cit(A) Has Erred In Law & On Facts In Confirming The Disallowance Of Commission & Brokerage Expenses Of Rs.1,12,36,000/- The Appellant Craves Leave To Add To, Amend, Alter Or Delete All Or Any Of The Foregoing Grounds Of Appeal.”

For Appellant: Tejas ChandaranaFor Respondent: Harmesh Lal
Section 143(2)Section 250(6)

Fact in brief is that return of income declaring total income of Rs.136,30,420/- was filed on 28.11.2022. The case was subject to scrutiny assessment and notice u/s 143(2) of the Act was issued on 28.08.2015. During the course of assessment the AO noticed that assesse has paid