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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

Navin Agrwal, Thane vs. Circle 35(2) /AO Nafc, Delhi

In the result, the appeal of the assessee is allowed

ITA 2412/MUM/2021[2016-17]Status: DisposedITAT Mumbai22 Jul 2022AY 2016-17

Bench: Shri Aby T. Varkey, Jm & Shri Gagan Goyal, Am आयकर अपील सं/ I.T.A. No.2412/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2016-17) Navin Agarwal बिधम/ Circle-35(2)/Ao Nfac Villa No.18, Palava Golf Delhi-110001. Vs. Links, Kalyan Shil Road Dombivali (E), Thane- 421204. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aekpa7396F (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Mahesh Saboo Revenue By: Shri Chetan M. Kacha (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 18/07/2022 घोषणा की तारीख /Date Of Pronouncement: 22/07/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/(Nfac), Delhi Dated 16.12.2021 For The Assessment Year 2016-17 Against The Penalty Confirmed U/S 271(1)(B) Of The Income Tax Act, 1961 (Hereinafter “The Act”). 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A) Confirming The Action Of The Ao Levying Penalty U/S 271(1)(B) Of The Act To The Tune Of Rs.10,000/-. 3. The Brief Facts Are That The Assessee Had Filed Return Of Income On 17.03.2017 Declaring Total Income At Rs.98,76,030/-. Later, The Case Of The Assessee Was Selected For Scrutiny Assessment Under Cass & The Ao Issued Statutory Notices U/S 143(2) & 142(1) Of The Act. According To The Ao, During The Course Of Assessment Proceedings, The Notice U/S 142(1) Of The Act Dated 29.11.2018 Was Issued & Duly

For Appellant: Shri Mahesh SabooFor Respondent: Shri Chetan M. Kacha (Sr. AR)
Section 142(1)Section 143(2)Section 143(3)Section 271(1)(b)

assessee had filed return of income on 17.03.2017 declaring total income at Rs.98,76,030/-. Later, the case of the assessee was selected for scrutiny assessment under CASS and the AO issued statutory notices u/s 143(2) & 142(1) of the Act. According to the AO, during the course

DCIT Cent Cir 7(1), Mumbai vs. Shri Manoj Kumar Babulal Punamiya, Mumbai

In the result, the appeal of the revenue is allowed for statistical purposes

ITA 1550/MUM/2021[2011-12]Status: DisposedITAT Mumbai15 Jul 2022AY 2011-12

Bench: Us Is Less Than The Monetary Limit Prescribed By Cbdt For Enabling Revenue To Prefer Appeal Before This Tribunal. This Was Vehemently Objected By The Ld. Dr By Stating That The Case Falls Under The Exception To The Said Cbdt Circular On Low Tax Effect, As In The Instant Case, The Case Was Reopened Based On Audit Objection Which Was Accepted By The Revenue. In Support Of This, The Ld. Dr Placed On Record The Copy Of The Audit Objection, Which Has Been Accepted By The Department. We Have Verified The Same & Are In Concurrence With The Argument Advanced By The Ld. Dr. Accordingly, This Is Not A Fit Case To Be Dismissed On The Ground Of Low Tax Effect. Hence The Parties Were Allowed To Represent The Issues Ground Wise.

Section 143(3)Section 147

business income of the assessee was assessed at Rs 942,05,34,829/- and Rs 198,83,73,570/- respectively under scrutiny assessment. Thus, there was no loss 3 Shri Manoj Kumar Babulal Punamiya available to the assessee for set off and carry forward. In view of this ... observations, the ld. CIT(A) quashed the reassessment as void abinitio. This is challenged by the revenue before us. 3.4. We find that the scrutiny assessments for Asst Years 2009-10 and 2010-11 were framed after the filing of income tax returns by the assessee for the Asst Year