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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

Nano Agro Science Co Op Society Ltd, Rajkot vs. ITO, Ward-1(2)(2), Rajkot

In the result, assessee’s appeal is allowed

ITA 311/RJT/2022[2015-16]Status: DisposedITAT Rajkot21 Apr 2023AY 2015-16

Bench: Smt.Annapurna Gupta & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 159 & 160/Rjt/2021 & 311/Rjt/2022 ("नधा"रण वष" / Assessment Years : 2014-15, 2016-17 & 2015-16) Nano Agro Science Co.Op. The Income-Tax Officer बनाम/ Society Ltd. Ward-1(2)(2), Rajkot Vs. Plot No.1384, Lodhika Gidc, Metoda Dist. Rajkot "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaabn0532G .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant By : Shri Mehul Ranpura, A.R. ""यथ" क" ओर से / Shri B. D. Gupta, Sr.D.R. Respondent By : सुनवाई क" तार"ख / Date Of 13/04/2023 Hearing घोषणा क" तार"ख /Date Of 21/04/2023 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: The Instant Three Appeals At The Instance Of The Assessee Are Directed Against The Order Dated 05.10.2021 (For A.Ys. 2014-15 & 2016-17) & 20.10.2022 (2015-16) Passed By The National Faceless Appeal Centre, Delhi, (In Short ‘Nfac) Arising Out Of The Penalty Order Dated 04.03.2020 (2014-15)

For Appellant: Shri Mehul Ranpura, A.R
Section 139(1)Section 143(1)(a)Section 271B

total income of Rs.Nil for the year under consideration, which was processed under Section 143(1)(a) of the Act on 28.05.2014. However, no scrutiny assessment has been made by the department. During the course of assessment proceedings, it appears from the records that assessee has shown total turnover

Nano Agro Science Co Op Society Ltd, Rajkot vs. ITO Ward-1(2)(2), Rajkot

In the result, assessee’s appeal is allowed

ITA 160/RJT/2021[2016-17]Status: DisposedITAT Rajkot21 Apr 2023AY 2016-17

Bench: Smt.Annapurna Gupta & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 159 & 160/Rjt/2021 & 311/Rjt/2022 ("नधा"रण वष" / Assessment Years : 2014-15, 2016-17 & 2015-16) Nano Agro Science Co.Op. The Income-Tax Officer बनाम/ Society Ltd. Ward-1(2)(2), Rajkot Vs. Plot No.1384, Lodhika Gidc, Metoda Dist. Rajkot "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaabn0532G .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant By : Shri Mehul Ranpura, A.R. ""यथ" क" ओर से / Shri B. D. Gupta, Sr.D.R. Respondent By : सुनवाई क" तार"ख / Date Of 13/04/2023 Hearing घोषणा क" तार"ख /Date Of 21/04/2023 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: The Instant Three Appeals At The Instance Of The Assessee Are Directed Against The Order Dated 05.10.2021 (For A.Ys. 2014-15 & 2016-17) & 20.10.2022 (2015-16) Passed By The National Faceless Appeal Centre, Delhi, (In Short ‘Nfac) Arising Out Of The Penalty Order Dated 04.03.2020 (2014-15)

For Appellant: Shri Mehul Ranpura, A.R
Section 139(1)Section 143(1)(a)Section 271B

total income of Rs.Nil for the year under consideration, which was processed under Section 143(1)(a) of the Act on 28.05.2014. However, no scrutiny assessment has been made by the department. During the course of assessment proceedings, it appears from the records that assessee has shown total turnover

Nano Agro Science Co. Op. Society Ltd., Rajkot vs. The Income-Tax Officer, Ward-1(2)(2), Rajkot

In the result, assessee’s appeal is allowed

ITA 159/RJT/2021[2014-15]Status: DisposedITAT Rajkot21 Apr 2023AY 2014-15

Bench: Smt.Annapurna Gupta & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 159 & 160/Rjt/2021 & 311/Rjt/2022 ("नधा"रण वष" / Assessment Years : 2014-15, 2016-17 & 2015-16) Nano Agro Science Co.Op. The Income-Tax Officer बनाम/ Society Ltd. Ward-1(2)(2), Rajkot Vs. Plot No.1384, Lodhika Gidc, Metoda Dist. Rajkot "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaabn0532G .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant By : Shri Mehul Ranpura, A.R. ""यथ" क" ओर से / Shri B. D. Gupta, Sr.D.R. Respondent By : सुनवाई क" तार"ख / Date Of 13/04/2023 Hearing घोषणा क" तार"ख /Date Of 21/04/2023 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: The Instant Three Appeals At The Instance Of The Assessee Are Directed Against The Order Dated 05.10.2021 (For A.Ys. 2014-15 & 2016-17) & 20.10.2022 (2015-16) Passed By The National Faceless Appeal Centre, Delhi, (In Short ‘Nfac) Arising Out Of The Penalty Order Dated 04.03.2020 (2014-15)

For Appellant: Shri Mehul Ranpura, A.R
Section 139(1)Section 143(1)(a)Section 271B

total income of Rs.Nil for the year under consideration, which was processed under Section 143(1)(a) of the Act on 28.05.2014. However, no scrutiny assessment has been made by the department. During the course of assessment proceedings, it appears from the records that assessee has shown total turnover

Assistant Commissioner of Income Tax (Exemption), Raipur vs. Maharshi Mahesh Yogi Vedic Vishwavidyalaya, Jabalpur

In the result, appeals of the revenue are partly allowed for statistical purposes and cross objections of the assessee are dismissed

ITA 142/RPR/2019[2012-13]Status: DisposedITAT Raipur20 Apr 2023AY 2012-13

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita Nos.139 To 142/Rpr/2019 (Assessment Years: 2009-2010 To 2012-2013) Acit (Exemption), Raipur Vs Maharshi Mahesh Yogi Vedic Vishwavidyalaya, University Building, Lamti, Vijay Nagar, Jabalpur(M.P.) Pan No. :Aaajm 1070 C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & Cross Objection Nos.09 To 12/Rpr/2019 (Arising Out Of Ita Nos.139 To 142/Rpr/2019) (Assessment Year :2009-2010 To 2012-2013) Maharshi Mahesh Yogi Vedic Vs Acit (Exemption), Raipur Vishwavidyalaya, University Building, Lamti, Vijay Nagar, Jabalpur(M.P.) Pan No. :Aaajm 1070 C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) : Shri Arun Grover & Asheesh Ternain, Cas नििााररती की ओर से /Assessee By राजस्व की ओर से /Revenue By : Smt. Ila M. Parmar, Cit-Dr सुनिाई की तारीख / Date Of Hearing : 12/04/2023 घोषणा की तारीख/Date Of Pronouncement : 20/04/2023 आदेश / O R D E R Per Arun Khodpia, Am :

For Respondent: Smt. Ila M. Parmar, CIT-DR
Section 10Section 11Section 12Section 12ASection 12A(2)

Court granted stay order on 12/03/2015 in favour of assessee in Writ petition no.3732 of 2015. 4. Further in the same case for A.Y.2013-14, scrutiny assessment was completed on 30/03/2016, with denial of exemption u/s 10(23c) (vi) of I T Act, 1961 and income of the assessee society

Assistant Commissioner of Income Tax (Exemption), Raipur vs. Maharshi Mahesh Yogi Vedic Vishwavidyalaya, Jabalpur

In the result, appeals of the revenue are partly allowed for statistical purposes and cross objections of the assessee are dismissed

ITA 141/RPR/2019[2011-12]Status: DisposedITAT Raipur20 Apr 2023AY 2011-12

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita Nos.139 To 142/Rpr/2019 (Assessment Years: 2009-2010 To 2012-2013) Acit (Exemption), Raipur Vs Maharshi Mahesh Yogi Vedic Vishwavidyalaya, University Building, Lamti, Vijay Nagar, Jabalpur(M.P.) Pan No. :Aaajm 1070 C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & Cross Objection Nos.09 To 12/Rpr/2019 (Arising Out Of Ita Nos.139 To 142/Rpr/2019) (Assessment Year :2009-2010 To 2012-2013) Maharshi Mahesh Yogi Vedic Vs Acit (Exemption), Raipur Vishwavidyalaya, University Building, Lamti, Vijay Nagar, Jabalpur(M.P.) Pan No. :Aaajm 1070 C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) : Shri Arun Grover & Asheesh Ternain, Cas नििााररती की ओर से /Assessee By राजस्व की ओर से /Revenue By : Smt. Ila M. Parmar, Cit-Dr सुनिाई की तारीख / Date Of Hearing : 12/04/2023 घोषणा की तारीख/Date Of Pronouncement : 20/04/2023 आदेश / O R D E R Per Arun Khodpia, Am :

For Respondent: Smt. Ila M. Parmar, CIT-DR
Section 10Section 11Section 12Section 12ASection 12A(2)

Court granted stay order on 12/03/2015 in favour of assessee in Writ petition no.3732 of 2015. 4. Further in the same case for A.Y.2013-14, scrutiny assessment was completed on 30/03/2016, with denial of exemption u/s 10(23c) (vi) of I T Act, 1961 and income of the assessee society

Assistant Commissioner of Income Tax (Exemption), Raipur vs. Maharshi Mahesh Yogi Vedic Vishwavidyalaya, Jabalpur

In the result, appeals of the revenue are partly allowed for statistical purposes and cross objections of the assessee are dismissed

ITA 140/RPR/2019[2010-11]Status: DisposedITAT Raipur20 Apr 2023AY 2010-11

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita Nos.139 To 142/Rpr/2019 (Assessment Years: 2009-2010 To 2012-2013) Acit (Exemption), Raipur Vs Maharshi Mahesh Yogi Vedic Vishwavidyalaya, University Building, Lamti, Vijay Nagar, Jabalpur(M.P.) Pan No. :Aaajm 1070 C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & Cross Objection Nos.09 To 12/Rpr/2019 (Arising Out Of Ita Nos.139 To 142/Rpr/2019) (Assessment Year :2009-2010 To 2012-2013) Maharshi Mahesh Yogi Vedic Vs Acit (Exemption), Raipur Vishwavidyalaya, University Building, Lamti, Vijay Nagar, Jabalpur(M.P.) Pan No. :Aaajm 1070 C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) : Shri Arun Grover & Asheesh Ternain, Cas नििााररती की ओर से /Assessee By राजस्व की ओर से /Revenue By : Smt. Ila M. Parmar, Cit-Dr सुनिाई की तारीख / Date Of Hearing : 12/04/2023 घोषणा की तारीख/Date Of Pronouncement : 20/04/2023 आदेश / O R D E R Per Arun Khodpia, Am :

For Respondent: Smt. Ila M. Parmar, CIT-DR
Section 10Section 11Section 12Section 12ASection 12A(2)

Court granted stay order on 12/03/2015 in favour of assessee in Writ petition no.3732 of 2015. 4. Further in the same case for A.Y.2013-14, scrutiny assessment was completed on 30/03/2016, with denial of exemption u/s 10(23c) (vi) of I T Act, 1961 and income of the assessee society

Assistant Commissioner of Income Tax (Exemption), Raipur vs. Maharshi Mahesh Yogi Vedic Vishwavidyalaya, Jabalpur

In the result, appeals of the revenue are partly allowed for statistical purposes and cross objections of the assessee are dismissed

ITA 139/RPR/2019[2009-10]Status: DisposedITAT Raipur20 Apr 2023AY 2009-10

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita Nos.139 To 142/Rpr/2019 (Assessment Years: 2009-2010 To 2012-2013) Acit (Exemption), Raipur Vs Maharshi Mahesh Yogi Vedic Vishwavidyalaya, University Building, Lamti, Vijay Nagar, Jabalpur(M.P.) Pan No. :Aaajm 1070 C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & Cross Objection Nos.09 To 12/Rpr/2019 (Arising Out Of Ita Nos.139 To 142/Rpr/2019) (Assessment Year :2009-2010 To 2012-2013) Maharshi Mahesh Yogi Vedic Vs Acit (Exemption), Raipur Vishwavidyalaya, University Building, Lamti, Vijay Nagar, Jabalpur(M.P.) Pan No. :Aaajm 1070 C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) : Shri Arun Grover & Asheesh Ternain, Cas नििााररती की ओर से /Assessee By राजस्व की ओर से /Revenue By : Smt. Ila M. Parmar, Cit-Dr सुनिाई की तारीख / Date Of Hearing : 12/04/2023 घोषणा की तारीख/Date Of Pronouncement : 20/04/2023 आदेश / O R D E R Per Arun Khodpia, Am :

For Respondent: Smt. Ila M. Parmar, CIT-DR
Section 10Section 11Section 12Section 12ASection 12A(2)

Court granted stay order on 12/03/2015 in favour of assessee in Writ petition no.3732 of 2015. 4. Further in the same case for A.Y.2013-14, scrutiny assessment was completed on 30/03/2016, with denial of exemption u/s 10(23c) (vi) of I T Act, 1961 and income of the assessee society