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“limited scrutiny”

Assessment ProceduresSection 143(3)Section 143(3)2,866 judgments

The decision most relied on for limited scrutiny is Vipan Khanna v. CIT (255 ITR 220), cited in 140 judgments on BharatTax.

Leading authorities on limited scrutiny

Vipan Khanna v. CIT
255 ITR 220 · 2002 · High Court
140
citing judgments

Assessment proceedings conclude and become final if a scrutiny notice under Section 143(2) is not served within the prescribed statutory period. This case also clarified the historical position that reassessment under Section 147/148 was restricted to issues for which reasons were recorded, a view superseded by Explanation 3 to Section 147.

Duggal & Co. v. CIT
220 ITR 456 · 1996 · High Court
84
citing judgments

An assessment order becomes erroneous and prejudicial to the revenue under Section 263 if the Assessing Officer fails to conduct a proper inquiry or investigation, even if the return appears prima facie correct. The Income-tax Officer has a duty to investigate and cannot remain passive.

Amal Kumar Ghosh v. Asstt. CIT
361 ITR 458 · 2014 · High Court
39
citing judgments

The selection of cases for scrutiny must be completed within the time prescribed by CBDT instructions. The department is bound by its own standards and cannot act with discrimination or selectively apply them.

PCIT v. Weilburger Coatings (India) (P.) Ltd.
155 Taxmann.com 580 · 2023 · High Court
31
citing judgments

Assessing officers cannot introduce issues for inquiry that were not part of the original limited scrutiny, without adhering to mandatory procedural requirements.

Balvinder Kumar v. PCIT
125 Taxmann.com 83 · 2021 · High Court
25
citing judgments

An Assessing Officer cannot travel beyond the scope of issues selected for limited scrutiny during the assessment proceedings.

PCIT v. Shark Mines and Minerals (P.) Ltd.
151 Taxmann.com 71 · 2023 · High Court
25
citing judgments

Revisionary powers under Section 263 cannot be invoked to find fault with an assessment order on an issue not covered by 'limited scrutiny' where the Assessing Officer could not have examined such an issue.

CIT v. Smt. Padmavathi
120 Taxmann.com 187 · 2020 · High Court
20
citing judgments

An assessment order cannot be held erroneous and prejudicial to revenue if the Assessing Officer (AO) could not have travelled beyond the issues forming the subject matter of 'limited scrutiny'. The Principal Commissioner of Income Tax (PCIT) cannot invoke Section 263 to set aside an assessment on grounds not forming part of the limited scrutiny.

Mahanagar Telephone Nigam Ltd. v. Chairman, Central Board of Direct Taxes and Another
246 ITR 173 · 2000 · High Court
13
citing judgments

An Assessing Officer can initiate reassessment proceedings under Section 147 even if a scrutiny notice under Section 143(2) was not issued within the prescribed time, provided the conditions for Section 147 are met. An intimation under Section 143(1)(a) does not preclude recourse to Section 147.

Judgments citing limited scrutiny

Mrs. Balu Sugunalatha, Chennai vs. ITO, Ncw-1(6), Chennai

In the result, all the appeals of both the assessees are allowed for statistical purposes

ITA 263/CHNY/2025[2012-13]Status: DisposedITAT Chennai21 Mar 2025AY 2012-13

Bench: Shri George George K., Vice- & Shri S.R. Raghunathaआयकरअपीलसं./Ita No.: 261/Chny/2025 िनधा"रणवष" / Assessment Year: 2017-18 Mr. Palani, Income Tax Officer, No. 7/5, 3Rd Floor, Meenakshi Vs. Circle (Osd)-1, Apartments, P.S. Sivaswamy Street, Trichy. Mylapore, Chennai 600 004. [Pan: Ahipp3281F] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकरअपीलसं./Ita Nos.: 262 & 263/Chny/2025 िनधा"रणवष" / Assessment Years: 2011-12 & 2012-13 Mrs. Balu Sugunalatha, The Income Tax Officer, No. 7/5, 3Rd Floor, Meenakshi Non Corporate Ward 1(6) Chennai. Apartments, P.S. Sivaswamy Street, Mylapore, Chennai 600 004 Vs. [Pan: Axsps3623E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By Ms. Jharna B. Harilal, Ca : ""थ" की ओर से/Respondent By Shri A. Sasikumar, Cit : सुनवाई की तारीख/ Date Of Hearing 19.03.2025 : घोषणा की तारीख /Date Of Pronouncement : 21.03.2025 आदेश /O R D E R Per S. R. Raghunatha: The Appeal Filed By The Assessee In Ita No. 261/Chny/2025 Is Directed Against The Order Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Dated

Section 131Section 142(1)Section 143(2)Section 144Section 250Section 69A

assessee is an individual and filed his revised return of income on 30.03.2019 for the assessment year 2017- 18. The case was selected for limited scrutiny through CASS to examine large value of cash deposits during demonetization period as compared to returned income. Accordingly, the Assessing Officer issued notice under

Mrs. Balu Sugunalatha, Chennai vs. ITO, Ncw-1(6), Chennai

In the result, all the appeals of both the assessees are allowed for statistical purposes

ITA 262/CHNY/2025[2011-12]Status: DisposedITAT Chennai21 Mar 2025AY 2011-12

Bench: Shri George George K., Vice- & Shri S.R. Raghunathaआयकरअपीलसं./Ita No.: 261/Chny/2025 िनधा"रणवष" / Assessment Year: 2017-18 Mr. Palani, Income Tax Officer, No. 7/5, 3Rd Floor, Meenakshi Vs. Circle (Osd)-1, Apartments, P.S. Sivaswamy Street, Trichy. Mylapore, Chennai 600 004. [Pan: Ahipp3281F] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकरअपीलसं./Ita Nos.: 262 & 263/Chny/2025 िनधा"रणवष" / Assessment Years: 2011-12 & 2012-13 Mrs. Balu Sugunalatha, The Income Tax Officer, No. 7/5, 3Rd Floor, Meenakshi Non Corporate Ward 1(6) Chennai. Apartments, P.S. Sivaswamy Street, Mylapore, Chennai 600 004 Vs. [Pan: Axsps3623E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By Ms. Jharna B. Harilal, Ca : ""थ" की ओर से/Respondent By Shri A. Sasikumar, Cit : सुनवाई की तारीख/ Date Of Hearing 19.03.2025 : घोषणा की तारीख /Date Of Pronouncement : 21.03.2025 आदेश /O R D E R Per S. R. Raghunatha: The Appeal Filed By The Assessee In Ita No. 261/Chny/2025 Is Directed Against The Order Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Dated

Section 131Section 142(1)Section 143(2)Section 144Section 250Section 69A

assessee is an individual and filed his revised return of income on 30.03.2019 for the assessment year 2017- 18. The case was selected for limited scrutiny through CASS to examine large value of cash deposits during demonetization period as compared to returned income. Accordingly, the Assessing Officer issued notice under

Mr. Palani, Chennai vs. ITO, Cirlce(OSD)-1, Trichy

In the result, all the appeals of both the assessees are allowed for statistical purposes

ITA 261/CHNY/2025[2017-18]Status: DisposedITAT Chennai21 Mar 2025AY 2017-18

Bench: Shri George George K., Vice- & Shri S.R. Raghunathaआयकरअपीलसं./Ita No.: 261/Chny/2025 िनधा"रणवष" / Assessment Year: 2017-18 Mr. Palani, Income Tax Officer, No. 7/5, 3Rd Floor, Meenakshi Vs. Circle (Osd)-1, Apartments, P.S. Sivaswamy Street, Trichy. Mylapore, Chennai 600 004. [Pan: Ahipp3281F] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकरअपीलसं./Ita Nos.: 262 & 263/Chny/2025 िनधा"रणवष" / Assessment Years: 2011-12 & 2012-13 Mrs. Balu Sugunalatha, The Income Tax Officer, No. 7/5, 3Rd Floor, Meenakshi Non Corporate Ward 1(6) Chennai. Apartments, P.S. Sivaswamy Street, Mylapore, Chennai 600 004 Vs. [Pan: Axsps3623E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By Ms. Jharna B. Harilal, Ca : ""थ" की ओर से/Respondent By Shri A. Sasikumar, Cit : सुनवाई की तारीख/ Date Of Hearing 19.03.2025 : घोषणा की तारीख /Date Of Pronouncement : 21.03.2025 आदेश /O R D E R Per S. R. Raghunatha: The Appeal Filed By The Assessee In Ita No. 261/Chny/2025 Is Directed Against The Order Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Dated

Section 131Section 142(1)Section 143(2)Section 144Section 250Section 69A

assessee is an individual and filed his revised return of income on 30.03.2019 for the assessment year 2017- 18. The case was selected for limited scrutiny through CASS to examine large value of cash deposits during demonetization period as compared to returned income. Accordingly, the Assessing Officer issued notice under

Mrs Vini P. Keni, Panaji vs. Income Tax Officer, Ward - 1(3), Panaji

In the result, the appeal filed by the assessee is partly allowed for statistical purpose

ITA 112/PAN/2022[2014-15]Status: DisposedITAT Panaji20 Mar 2025AY 2014-15

Bench: Shri Pavan Kumar Gadale & Shri G D Padmahshalii T A. Nos. 112/Pan/2022 (A.Y. 2014-15 ) Vini Prasad Keni, Vs Ito-Ward-1(3), Keni Building, Aayakar Bhavan, . Dr.Dada Vaidhya Road, Panaji-403001, Panjim-403001, Goa. Goa. . Pan .No. Adppk9767N (अपीलाथ"/Appellant) (""यथ"/Respondent) Assessee By Shri D.E.Robinson.Ar Revenue By Sri Narender Reddy.Sr.Dr सुनवाई क" तार"ख/Date Of Hearing 25.02.2025 घोषणा क" तार"ख/Date Of Pronouncement 20.03.2025 Order Per Pavan Kumar Gadale, Jm: The Appeal Is Filed By The Assesse Against The Order Of Nfac/ Cit(A) Passed U/Sec 143(3) & U/Sec 250 Of The Act. 2. At The Time Of Hearing, The Ld.Ar Of The Assessee Submitted That There Is A Delay Of 13 Days In Filing The Appeal Before The Hon’Ble Tribunal & The Assesse Has Filed The Affidavit For Condonation Of Delay. Whereas, The Facts Mentioned In The Affidavit Are Reasonable & The Ld. Dr Has No Specific Objections. Accordingly, We Condone The Delay & Admit The Appeal. The Assessee Has Raised

Section 14ASection 194CSection 40

filed the return of income on 30-11-2014 disclosing a total income of Rs.8,31,650/-. Subsequently the case was selected for limited scrutiny under CASS and the notice u/sec143(2) and u/sec142(1) of the Act along with questionnaire are issued. In compliance, the Ld.AR of the assesse

The Central Government Staff Cooperative Thrift & Credit Society Limited, Chennai vs. Income Tax Officer, National E-Assessment Centre, Delhi

In the result, all the appeals filed by the assessee are allowed

ITA 274/CHNY/2025[2020-2021]Status: DisposedITAT Chennai20 Mar 2025AY 2020-2021

Bench: Shri George George Kand Shri S.R. Raghunathaआयकरअपीलसं/.Ita Nos.:269, 270, 271, 272, 273 & 274/Chny/2025 िनधा"रणवष"/Assessment Years: 2012-13, 2013-14, 2016-17& 2017-18, 2018-19 & 2020-21 The Central Government Staff Income Tax Officer, Cooperative Thrift & Credit Society Vs. Non-Corporate Ward-3(5), Limited, No. 4, Noor Veerasamy Street, Chennai. Nungambakkam, Chennai 600 034. [Pan: Aabat-8783-D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri R. Ganesan, C.A. ""यथ"क"ओरसे/Respondent By : Shri A. Sasikumar, Cit सुनवाईक"तारीख/Date Of Hearing : 19.03.2025 घोषणाक"तारीख/Date Of Pronouncement : 20.03.2025 आदेश/ O R D E R Per George George K: These Six Appeals Filed At The Instance Of The Assessee Are Directed Against Six Separate Orders Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi Dated 11.12.2024 For The Assessment Years 2012-13, 2013-14, 2017-18, 2018-19 & 2020-21 & Dated 10.12.2024 For The Assessment Year 2016-17, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’).

For Appellant: Shri R. Ganesan, C.AFor Respondent: Shri A. Sasikumar, CIT
Section 250Section 80PSection 80P(2)(d)Section 80P(4)

assessee of Rs.4,97,41,161/- was claimed as deductible under section 80P(a)(i) of the Act. Thus, the case was selected for ‘limited scrutiny’ to examine the correctness of claim of deduction under section 80P of the Act. Against statutory notices, the assessee furnished the details before

The Central Government Staff Cooperative Thrift & Credit Society Limited, Chennai vs. Income Tax Officer, National E-Assessment Centre, Delhi

In the result, all the appeals filed by the assessee are allowed

ITA 273/CHNY/2025[2018-2019]Status: DisposedITAT Chennai20 Mar 2025AY 2018-2019

Bench: Shri George George Kand Shri S.R. Raghunathaआयकरअपीलसं/.Ita Nos.:269, 270, 271, 272, 273 & 274/Chny/2025 िनधा"रणवष"/Assessment Years: 2012-13, 2013-14, 2016-17& 2017-18, 2018-19 & 2020-21 The Central Government Staff Income Tax Officer, Cooperative Thrift & Credit Society Vs. Non-Corporate Ward-3(5), Limited, No. 4, Noor Veerasamy Street, Chennai. Nungambakkam, Chennai 600 034. [Pan: Aabat-8783-D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri R. Ganesan, C.A. ""यथ"क"ओरसे/Respondent By : Shri A. Sasikumar, Cit सुनवाईक"तारीख/Date Of Hearing : 19.03.2025 घोषणाक"तारीख/Date Of Pronouncement : 20.03.2025 आदेश/ O R D E R Per George George K: These Six Appeals Filed At The Instance Of The Assessee Are Directed Against Six Separate Orders Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi Dated 11.12.2024 For The Assessment Years 2012-13, 2013-14, 2017-18, 2018-19 & 2020-21 & Dated 10.12.2024 For The Assessment Year 2016-17, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’).

For Appellant: Shri R. Ganesan, C.AFor Respondent: Shri A. Sasikumar, CIT
Section 250Section 80PSection 80P(2)(d)Section 80P(4)

assessee of Rs.4,97,41,161/- was claimed as deductible under section 80P(a)(i) of the Act. Thus, the case was selected for ‘limited scrutiny’ to examine the correctness of claim of deduction under section 80P of the Act. Against statutory notices, the assessee furnished the details before

The Central Government Staff Cooperative Thrift & Credit Society Limited, Chennai vs. Income Tax Officer, Non Corp. Ward 3(5) Che, Chennai

In the result, all the appeals filed by the assessee are allowed

ITA 272/CHNY/2025[2017-2018]Status: DisposedITAT Chennai20 Mar 2025AY 2017-2018

Bench: Shri George George Kand Shri S.R. Raghunathaआयकरअपीलसं/.Ita Nos.:269, 270, 271, 272, 273 & 274/Chny/2025 िनधा"रणवष"/Assessment Years: 2012-13, 2013-14, 2016-17& 2017-18, 2018-19 & 2020-21 The Central Government Staff Income Tax Officer, Cooperative Thrift & Credit Society Vs. Non-Corporate Ward-3(5), Limited, No. 4, Noor Veerasamy Street, Chennai. Nungambakkam, Chennai 600 034. [Pan: Aabat-8783-D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri R. Ganesan, C.A. ""यथ"क"ओरसे/Respondent By : Shri A. Sasikumar, Cit सुनवाईक"तारीख/Date Of Hearing : 19.03.2025 घोषणाक"तारीख/Date Of Pronouncement : 20.03.2025 आदेश/ O R D E R Per George George K: These Six Appeals Filed At The Instance Of The Assessee Are Directed Against Six Separate Orders Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi Dated 11.12.2024 For The Assessment Years 2012-13, 2013-14, 2017-18, 2018-19 & 2020-21 & Dated 10.12.2024 For The Assessment Year 2016-17, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’).

For Appellant: Shri R. Ganesan, C.AFor Respondent: Shri A. Sasikumar, CIT
Section 250Section 80PSection 80P(2)(d)Section 80P(4)

assessee of Rs.4,97,41,161/- was claimed as deductible under section 80P(a)(i) of the Act. Thus, the case was selected for ‘limited scrutiny’ to examine the correctness of claim of deduction under section 80P of the Act. Against statutory notices, the assessee furnished the details before

The Central Government Staff Cooperative Thrift & Credit Society Limited, Chennai vs. Income Tax Officer, Non Corp. Ward 3(5) Che, Chennai

In the result, all the appeals filed by the assessee are allowed

ITA 271/CHNY/2025[2016-2017]Status: DisposedITAT Chennai20 Mar 2025AY 2016-2017

Bench: Shri George George Kand Shri S.R. Raghunathaआयकरअपीलसं/.Ita Nos.:269, 270, 271, 272, 273 & 274/Chny/2025 िनधा"रणवष"/Assessment Years: 2012-13, 2013-14, 2016-17& 2017-18, 2018-19 & 2020-21 The Central Government Staff Income Tax Officer, Cooperative Thrift & Credit Society Vs. Non-Corporate Ward-3(5), Limited, No. 4, Noor Veerasamy Street, Chennai. Nungambakkam, Chennai 600 034. [Pan: Aabat-8783-D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri R. Ganesan, C.A. ""यथ"क"ओरसे/Respondent By : Shri A. Sasikumar, Cit सुनवाईक"तारीख/Date Of Hearing : 19.03.2025 घोषणाक"तारीख/Date Of Pronouncement : 20.03.2025 आदेश/ O R D E R Per George George K: These Six Appeals Filed At The Instance Of The Assessee Are Directed Against Six Separate Orders Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi Dated 11.12.2024 For The Assessment Years 2012-13, 2013-14, 2017-18, 2018-19 & 2020-21 & Dated 10.12.2024 For The Assessment Year 2016-17, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’).

For Appellant: Shri R. Ganesan, C.AFor Respondent: Shri A. Sasikumar, CIT
Section 250Section 80PSection 80P(2)(d)Section 80P(4)

assessee of Rs.4,97,41,161/- was claimed as deductible under section 80P(a)(i) of the Act. Thus, the case was selected for ‘limited scrutiny’ to examine the correctness of claim of deduction under section 80P of the Act. Against statutory notices, the assessee furnished the details before

The Central Government Staff Cooperative Thrift & Credit Society Limited, Chennai vs. Income Tax Officer, National Faceless Assessment Centre, Delhi

In the result, all the appeals filed by the assessee are allowed

ITA 270/CHNY/2025[2013-2014]Status: DisposedITAT Chennai20 Mar 2025AY 2013-2014

Bench: Shri George George Kand Shri S.R. Raghunathaआयकरअपीलसं/.Ita Nos.:269, 270, 271, 272, 273 & 274/Chny/2025 िनधा"रणवष"/Assessment Years: 2012-13, 2013-14, 2016-17& 2017-18, 2018-19 & 2020-21 The Central Government Staff Income Tax Officer, Cooperative Thrift & Credit Society Vs. Non-Corporate Ward-3(5), Limited, No. 4, Noor Veerasamy Street, Chennai. Nungambakkam, Chennai 600 034. [Pan: Aabat-8783-D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri R. Ganesan, C.A. ""यथ"क"ओरसे/Respondent By : Shri A. Sasikumar, Cit सुनवाईक"तारीख/Date Of Hearing : 19.03.2025 घोषणाक"तारीख/Date Of Pronouncement : 20.03.2025 आदेश/ O R D E R Per George George K: These Six Appeals Filed At The Instance Of The Assessee Are Directed Against Six Separate Orders Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi Dated 11.12.2024 For The Assessment Years 2012-13, 2013-14, 2017-18, 2018-19 & 2020-21 & Dated 10.12.2024 For The Assessment Year 2016-17, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’).

For Appellant: Shri R. Ganesan, C.AFor Respondent: Shri A. Sasikumar, CIT
Section 250Section 80PSection 80P(2)(d)Section 80P(4)

assessee of Rs.4,97,41,161/- was claimed as deductible under section 80P(a)(i) of the Act. Thus, the case was selected for ‘limited scrutiny’ to examine the correctness of claim of deduction under section 80P of the Act. Against statutory notices, the assessee furnished the details before

The Central Government Staff Cooperative Thrift & Credit Society Limited, Chennai vs. Income Tax Officer, Non Corp. Ward 3(5) Che, Chennai

In the result, all the appeals filed by the assessee are allowed

ITA 269/CHNY/2025[2012-2013]Status: DisposedITAT Chennai20 Mar 2025AY 2012-2013

Bench: Shri George George Kand Shri S.R. Raghunathaआयकरअपीलसं/.Ita Nos.:269, 270, 271, 272, 273 & 274/Chny/2025 िनधा"रणवष"/Assessment Years: 2012-13, 2013-14, 2016-17& 2017-18, 2018-19 & 2020-21 The Central Government Staff Income Tax Officer, Cooperative Thrift & Credit Society Vs. Non-Corporate Ward-3(5), Limited, No. 4, Noor Veerasamy Street, Chennai. Nungambakkam, Chennai 600 034. [Pan: Aabat-8783-D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri R. Ganesan, C.A. ""यथ"क"ओरसे/Respondent By : Shri A. Sasikumar, Cit सुनवाईक"तारीख/Date Of Hearing : 19.03.2025 घोषणाक"तारीख/Date Of Pronouncement : 20.03.2025 आदेश/ O R D E R Per George George K: These Six Appeals Filed At The Instance Of The Assessee Are Directed Against Six Separate Orders Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi Dated 11.12.2024 For The Assessment Years 2012-13, 2013-14, 2017-18, 2018-19 & 2020-21 & Dated 10.12.2024 For The Assessment Year 2016-17, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’).

For Appellant: Shri R. Ganesan, C.AFor Respondent: Shri A. Sasikumar, CIT
Section 250Section 80PSection 80P(2)(d)Section 80P(4)

assessee of Rs.4,97,41,161/- was claimed as deductible under section 80P(a)(i) of the Act. Thus, the case was selected for ‘limited scrutiny’ to examine the correctness of claim of deduction under section 80P of the Act. Against statutory notices, the assessee furnished the details before