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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, Amritsar vs. Smt. Jyoti Saroop Grover, Malout

Appeal stand dismissed

ITA 434/ASR/2024[2021]Status: DisposedITAT Amritsar18 Aug 2025

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm 1. आयकर अपील सं./ Ita No. 335/Asr/2024 (िनधा"रण वष" / Assessment Year: 2021-22) Ms. Jyoti Saroop Grover Dcit - Central Circle (Prop. Ms. Sant Metal Industries) Amritsar बनाम/ Vs. Sekhu Road, Ward No 7 Punjab-143001 Malout, Punjab – 152 107 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Ajrpg-8929-P (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकर अपील सं./ Ita No. 434/Asr/2024 (िनधा"रण वष" / Assessment Year: 2021-22) Dcit - Central Circle Ms. Jyoti Saroop Grover Amritsar (Prop. Ms. Sant Metal Industries) बनाम/ Vs. Punjab-143001 Sekhu Road, Ward No 7 Malout, Punjab – 152 107 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Ajrpg-8929-P (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Sh. Sudhir Sehgal (Advocate) –Ld.Ar ""थ"कीओरसे/Respondent By : Sh. Abhishek Pal Garg (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 17-07-2025 घोषणाकीतारीख /Date Of Pronouncement : 18-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Cross-Appeals For Assessment Year (Ay) 2021-22 Arises Out Of An Order Of Ld. Commissioner Of Income Tax (Appeals)-5, Ludhiana

For Appellant: Sh. Sudhir Sehgal (Advocate) –Ld.ARFor Respondent: Sh. Abhishek Pal Garg (CIT) – Ld. DR
Section 133(6)Section 143(3)Section 69C

from batteries scrap under proprietorship concern by the name M/s Sant Metal Industries. The assessee declared income of Rs.15.48 Lacs which was subjected to scrutiny assessment proceedings. Pursuant to certain information as available on the portal, Ld. AO alleged that the assessee made purchases from 12 parties / suppliers

Jyoti Saroop Grover Prop. Ms Sant Metal Industries Sekhu Road, Ward 7 Malout, Punjab vs. The AO NFAC Delhi Jurisdictional AO the ACIT Central Circle Amritsar, Punjab

Appeal stand dismissed

ITA 335/ASR/2024[2021-22]Status: DisposedITAT Amritsar18 Aug 2025AY 2021-22

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Udayan Das Gupta, Jm 1. आयकर अपील सं./ Ita No. 335/Asr/2024 (िनधा"रण वष" / Assessment Year: 2021-22) Ms. Jyoti Saroop Grover Dcit - Central Circle (Prop. Ms. Sant Metal Industries) Amritsar बनाम/ Vs. Sekhu Road, Ward No 7 Punjab-143001 Malout, Punjab – 152 107 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Ajrpg-8929-P (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकर अपील सं./ Ita No. 434/Asr/2024 (िनधा"रण वष" / Assessment Year: 2021-22) Dcit - Central Circle Ms. Jyoti Saroop Grover Amritsar (Prop. Ms. Sant Metal Industries) बनाम/ Vs. Punjab-143001 Sekhu Road, Ward No 7 Malout, Punjab – 152 107 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Ajrpg-8929-P (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Sh. Sudhir Sehgal (Advocate) –Ld.Ar ""थ"कीओरसे/Respondent By : Sh. Abhishek Pal Garg (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 17-07-2025 घोषणाकीतारीख /Date Of Pronouncement : 18-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Cross-Appeals For Assessment Year (Ay) 2021-22 Arises Out Of An Order Of Ld. Commissioner Of Income Tax (Appeals)-5, Ludhiana

For Appellant: Sh. Sudhir Sehgal (Advocate) –Ld.ARFor Respondent: Sh. Abhishek Pal Garg (CIT) – Ld. DR
Section 133(6)Section 143(3)Section 69C

from batteries scrap under proprietorship concern by the name M/s Sant Metal Industries. The assessee declared income of Rs.15.48 Lacs which was subjected to scrutiny assessment proceedings. Pursuant to certain information as available on the portal, Ld. AO alleged that the assessee made purchases from 12 parties / suppliers

Deputy Commissioner of Income Tax, Central Circle-1, Ludhiana vs. Sibia Healthcare Pvt. Ltd., Bathinda

Appeals stand allowed for statistical purposes

ITA 750/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh18 Aug 2025AY 2017-18

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.713/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2017-18) M/S Sibia Healthcare Pvt. Ltd. Dcit-Central Circle -1 3020, Street No 8 बनाम/ Vs. Ludhiana-141001 Ajit Road, Bhatinda 151001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aahcs-8616-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकर अपील सं./ Ita No.750/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2017-18) Dcit-Central Circle -1 M/S Sibia Healthcare Pvt. Ltd. Ludhiana-141001 बनाम/ Vs. 3020 Street No 8 Ajit Road, Bhatinda 151001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aahcs-8616-A (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Vinay Bahl (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Shri Rajat Kumar Kureel (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 03-07-2025 घोषणाकीतारीख /Date Of Pronouncement : 18-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Cross-Appeals For Assessment Year (Ay) 2017-18 Arises Out Of An Order Of Learned Commissioner Of Income Tax

For Appellant: Shri Vinay Bahl (CA) – Ld. ARFor Respondent: Shri Rajat Kumar Kureel (CIT) – Ld. DR
Section 133(6)Section 133ASection 143(3)Section 145(3)

assessee on 06-10-2017, impugned assessment was framed. The assessee declared income of Rs.72.90 Lacs on 27-10-2017 which was subjected to scrutiny assessment proceedings. During survey,certain documents were impounded marked as Annexure-26 which contained monthly sheets giving total number of OPD and IPD patients treated

Sibia Healthcare Pvt Ltd, Bhatinda vs. DCIT, Ludhiana

Appeals stand allowed for statistical purposes

ITA 713/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh18 Aug 2025AY 2017-18

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.713/Chandi/2024 (िनधा"रण वष" / Assessment Year: 2017-18) M/S Sibia Healthcare Pvt. Ltd. Dcit-Central Circle -1 3020, Street No 8 बनाम/ Vs. Ludhiana-141001 Ajit Road, Bhatinda 151001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aahcs-8616-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकर अपील सं./ Ita No.750/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2017-18) Dcit-Central Circle -1 M/S Sibia Healthcare Pvt. Ltd. Ludhiana-141001 बनाम/ Vs. 3020 Street No 8 Ajit Road, Bhatinda 151001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aahcs-8616-A (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Vinay Bahl (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Shri Rajat Kumar Kureel (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 03-07-2025 घोषणाकीतारीख /Date Of Pronouncement : 18-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Cross-Appeals For Assessment Year (Ay) 2017-18 Arises Out Of An Order Of Learned Commissioner Of Income Tax

For Appellant: Shri Vinay Bahl (CA) – Ld. ARFor Respondent: Shri Rajat Kumar Kureel (CIT) – Ld. DR
Section 133(6)Section 133ASection 143(3)Section 145(3)

assessee on 06-10-2017, impugned assessment was framed. The assessee declared income of Rs.72.90 Lacs on 27-10-2017 which was subjected to scrutiny assessment proceedings. During survey,certain documents were impounded marked as Annexure-26 which contained monthly sheets giving total number of OPD and IPD patients treated