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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

Acpl Design Pvt. Ltd., New Delhi vs. ITO, Ward- 1(1), New Delhi

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

ITA 4974/DEL/2018[2014-15]Status: DisposedITAT Delhi05 Apr 2023AY 2014-15

Bench: Shri C.M. Garg & Dr. B.R.R. Kumarassessment Year: 2014-15 Acpl Design Pvt. Ltd., Vs. Ito, J-103, Ground Floor, Ward-1(1), South Extension-1, New Delhi. New Delhi – 110 049. Pan: Aahca5958K (Appellant) (Respondent) Assessee By : Shri Manoj Kumar, Ca Revenue By : Shri Kanav Bali, Sr. Dr Date Of Hearing : 13.02.2023 Date Of Pronouncement : 05.04.2023 Order Per C.M. Garg, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 09.05.2018 Of The Cit(A)-1, New Delhi, Relating To Assessment Year 2014-15. 2. The Ld. Assessee’S Representative Submitted That The Assessee Does Not Want To Press Legal Grounds No.1, 2 & 3. Therefore, The Same Are Dismissed As ‘Not Pressed. The Remaining Effective Grounds No.4 & 5 Read As Follows:- “4. That The Cit(A) Has Erred In Law & On Facts In Sustaining The Addition U/S 68 Of Rs.25,73,000.00 On Account Of Unsecured Loan Made By Ao On Untenable & Illegal Grounds. Hence The Addition As Such May Be Deleted. 5. That The Cit(A) Has Erred In Law & On Facts In Sustaining The Addition Of Rs.6,52,362.00 On Account Of Foreign Travel Expense Made By Ao On Untenable & Illegal Grounds. Hence The Addition As Such May Be Deleted.”

For Appellant: Shri Manoj Kumar, CAFor Respondent: Shri Kanav Bali, Sr. DR
Section 131Section 133(6)Section 68

view of the above, when we logically analyze the factual position of the present case, then, we find that the AO initiated scrutiny assessment proceedings by issuing notice u/s 143(2) of the Act on 17.09.2015 and completed the assessment on 30.12.2016 by passing scrutiny assessment order ... paper book, we clearly note that the assessee had repaid the entire amount of unsecured loan from the said five parties before initiation of scrutiny assessment proceedings by the AO. Therefore, respectfully following the proposition rendered by the Hon’ble High Court of Gujarat in the case of Ambe Tradecorp

The Assistant Commissioner of Income-Tax-Central Circle-2, Raipur, Raipur (Cg) vs. M/S Devi Iron & Power Pvt Ltd., Raipur, Raipur (Cg)

ITA 101/BIL/2017[2013-14]Status: DisposedITAT Raipur30 Mar 2023AY 2013-14

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita Nos. 267 & 268/Rpr/2014 Co Nos. 30 & 31/Rpr/2015 "नधा"रण वष" / Assessment Years : 2011-12 & 2012-13 The Deputy Commissioner Of Income Tax, Central Circle, Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/S. M/S. Devi Iron & Power Pvt. Ltd. Mahamaya Tower, 3Rd & 4Th Floor, In Front Of Anupam Nagar, Near Varun Honda, G.E. Road, Raipur (C.G.) Pan : Aaeca3704G ……""यथ" / Respondent आयकर अपील सं. / Ita No.101/Rpr/2017 "नधा"रण वष" / Assessment Year : 2013-14 The Assistant Commissioner Of Income Tax (Central)-2, Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/S. M/S. Devi Iron & Power Pvt. Ltd. B-08-09, Sector-C, Industrial Area, Urla, Sarora, Raipur (C.G.) Pan : Aabcd9753D ……""यथ" / Respondent Co Nos.30 & 31/Rpr/2015

For Appellant: Shri Veekaas S Sharma, CAFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 132Section 143(3)Section 153ASection 68

said company has been duly assessed and the share capital and reserves i.e. the net worth of the said company was duly accepted in scrutiny assessment proceedings and the said company had sufficient means to invest even prior to the period covered under present search proceedings, in the factual matrix ... aforesaid investor company, viz. Escort Finvest Pvt. Ltd. that its return of income for the A.Ys. 2006-07 and 2007-08 were subjected to scrutiny assessments and were duly accepted vide the respective orders passed by the A.O i.e. ITO, Ward-1(4), Kolkata vide its order passed

Smt Smt Asha Sharma, Raipur (Cg) vs. The Dy. Commissioner of Income Tax 1(1), Raipur (Cg)

In the result, appeal of the assessee in ITA No

ITA 352/BIL/2016[2011-12]Status: DisposedITAT Raipur30 Mar 2023AY 2011-12

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No. 351/Rpr/2016 "नधा"रण वष" / Assessment Year : 2011-12 Smt. Neetu Sharma Prop. Of Venkatesh Accessories Shoppe, Jawaharlal Nehru Ward No. 37, Sindhi Bazar, Near M.G Road, Raipur (C.G.) Pan : Bbhps6525D .......अपीलाथ" / Appellant बनाम / V/S. The Deputy Commissioner Of Income Tax-1(1), Raipur (C.G.) ……""यथ" / Respondent आयकर अपील सं. / Ita No. 352/Rpr/2016 "नधा"रण वष" / Assessment Year : 2011-12 Smt. Asha Sharma Prop. Of Venkatesh Enterprises, Sindhi Bazar, Near M.G Road, Raipur (C.G.) Pan : Ajjps9096A .......अपीलाथ" / Appellant बनाम / V/S.

For Appellant: Shri Sunil Kumar Agrawal &For Respondent: Shri Choudhary N.C. Roy, Sr. DR
Section 133ASection 143(2)Section 143(3)

year under consideration i.e. A.Y.2011-12 on 02.02.2012, declaring an income of Rs.13,37,110/-. Subsequently, the case of the assessee was selected for scrutiny assessment u/s. 143(2) of the Act. 5. During the course of the assessment proceedings, it was observed by the A.O that the assessee ... year under consideration i.e. A.Y.2011-12 on 30.01.2012, declaring an income of Rs.15,43,870/-. Subsequently, the case of the assessee was selected for scrutiny assessment u/s. 143(2) of the Act. 23. During the course of the assessment proceedings, it was observed by the A.O that the assessee during

Smt. Smt. Neetu Sharma, Raipur (Cg) vs. The Dy. Commissioner of Income Tax 1(1), Raipur (Cg)

In the result, appeal of the assessee in ITA No

ITA 351/BIL/2016[2011-12]Status: DisposedITAT Raipur30 Mar 2023AY 2011-12

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No. 351/Rpr/2016 "नधा"रण वष" / Assessment Year : 2011-12 Smt. Neetu Sharma Prop. Of Venkatesh Accessories Shoppe, Jawaharlal Nehru Ward No. 37, Sindhi Bazar, Near M.G Road, Raipur (C.G.) Pan : Bbhps6525D .......अपीलाथ" / Appellant बनाम / V/S. The Deputy Commissioner Of Income Tax-1(1), Raipur (C.G.) ……""यथ" / Respondent आयकर अपील सं. / Ita No. 352/Rpr/2016 "नधा"रण वष" / Assessment Year : 2011-12 Smt. Asha Sharma Prop. Of Venkatesh Enterprises, Sindhi Bazar, Near M.G Road, Raipur (C.G.) Pan : Ajjps9096A .......अपीलाथ" / Appellant बनाम / V/S.

For Appellant: Shri Sunil Kumar Agrawal &For Respondent: Shri Choudhary N.C. Roy, Sr. DR
Section 133ASection 143(2)Section 143(3)

year under consideration i.e. A.Y.2011-12 on 02.02.2012, declaring an income of Rs.13,37,110/-. Subsequently, the case of the assessee was selected for scrutiny assessment u/s. 143(2) of the Act. 5. During the course of the assessment proceedings, it was observed by the A.O that the assessee ... year under consideration i.e. A.Y.2011-12 on 30.01.2012, declaring an income of Rs.15,43,870/-. Subsequently, the case of the assessee was selected for scrutiny assessment u/s. 143(2) of the Act. 23. During the course of the assessment proceedings, it was observed by the A.O that the assessee during

D.C.I.T. Central Cricle, Raipur vs. Devi Iron & Power Pvt Limited, Raipur

ITA 268/BIL/2014[2012-13]Status: DisposedITAT Raipur30 Mar 2023AY 2012-13

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita Nos. 267 & 268/Rpr/2014 Co Nos. 30 & 31/Rpr/2015 "नधा"रण वष" / Assessment Years : 2011-12 & 2012-13 The Deputy Commissioner Of Income Tax, Central Circle, Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/S. M/S. Devi Iron & Power Pvt. Ltd. Mahamaya Tower, 3Rd & 4Th Floor, In Front Of Anupam Nagar, Near Varun Honda, G.E. Road, Raipur (C.G.) Pan : Aaeca3704G ……""यथ" / Respondent आयकर अपील सं. / Ita No.101/Rpr/2017 "नधा"रण वष" / Assessment Year : 2013-14 The Assistant Commissioner Of Income Tax (Central)-2, Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/S. M/S. Devi Iron & Power Pvt. Ltd. B-08-09, Sector-C, Industrial Area, Urla, Sarora, Raipur (C.G.) Pan : Aabcd9753D ……""यथ" / Respondent Co Nos.30 & 31/Rpr/2015

For Appellant: Shri Veekaas S Sharma, CAFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 132Section 143(3)Section 153ASection 68

said company has been duly assessed and the share capital and reserves i.e. the net worth of the said company was duly accepted in scrutiny assessment proceedings and the said company had sufficient means to invest even prior to the period covered under present search proceedings, in the factual matrix ... aforesaid investor company, viz. Escort Finvest Pvt. Ltd. that its return of income for the A.Ys. 2006-07 and 2007-08 were subjected to scrutiny assessments and were duly accepted vide the respective orders passed by the A.O i.e. ITO, Ward-1(4), Kolkata vide its order passed

D.C.I.T. Central Cricle, Raipur vs. Devi Iron & Power Limited, Raipur

ITA 267/BIL/2014[2011-12]Status: DisposedITAT Raipur30 Mar 2023AY 2011-12

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita Nos. 267 & 268/Rpr/2014 Co Nos. 30 & 31/Rpr/2015 "नधा"रण वष" / Assessment Years : 2011-12 & 2012-13 The Deputy Commissioner Of Income Tax, Central Circle, Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/S. M/S. Devi Iron & Power Pvt. Ltd. Mahamaya Tower, 3Rd & 4Th Floor, In Front Of Anupam Nagar, Near Varun Honda, G.E. Road, Raipur (C.G.) Pan : Aaeca3704G ……""यथ" / Respondent आयकर अपील सं. / Ita No.101/Rpr/2017 "नधा"रण वष" / Assessment Year : 2013-14 The Assistant Commissioner Of Income Tax (Central)-2, Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/S. M/S. Devi Iron & Power Pvt. Ltd. B-08-09, Sector-C, Industrial Area, Urla, Sarora, Raipur (C.G.) Pan : Aabcd9753D ……""यथ" / Respondent Co Nos.30 & 31/Rpr/2015

For Appellant: Shri Veekaas S Sharma, CAFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 132Section 143(3)Section 153ASection 68

said company has been duly assessed and the share capital and reserves i.e. the net worth of the said company was duly accepted in scrutiny assessment proceedings and the said company had sufficient means to invest even prior to the period covered under present search proceedings, in the factual matrix ... aforesaid investor company, viz. Escort Finvest Pvt. Ltd. that its return of income for the A.Ys. 2006-07 and 2007-08 were subjected to scrutiny assessments and were duly accepted vide the respective orders passed by the A.O i.e. ITO, Ward-1(4), Kolkata vide its order passed