← All Phrases

“erroneous and prejudicial”

Rectification & RevisionSection 263Section 2633,136 judgments

The decision most relied on for erroneous and prejudicial is Malabar Industrial Co. Ltd. v. CIT (243 ITR 83), cited in 2,943 judgments on BharatTax.

Leading authorities on erroneous and prejudicial

Malabar Industrial Co. Ltd. v. CIT
243 ITR 83 · 2000 · Supreme Court
2,943
citing judgments

For revision under Section 263, the Assessing Officer's order must be both erroneous and prejudicial to the interests of the revenue; if either condition is not met, the revisionary jurisdiction cannot be invoked. An order is not erroneous merely because the Assessing Officer did not record the details of enquiries conducted, provided due enquiries were made.

CIT v. Max India Ltd.
295 ITR 282 · 2007 · Supreme Court
1,162
citing judgments

Under Section 263, an assessment order is not erroneous and prejudicial to the interest of the revenue merely because the Principal Commissioner disagrees with the Assessing Officer's (AO) view, particularly if the AO has adopted one of two permissible views in law, unless that view is completely unsustainable. If due inquiries were made, the AO's order does not become erroneous solely because the fact of inquiries was not recorded.

CIT v. Gabriel India Ltd.
203 ITR 108 · 1993 · High Court
990
citing judgments

The Commissioner cannot revise an assessment order under Section 263 merely because they hold a different opinion or believe a deeper inquiry was warranted if the Assessing Officer has applied their mind and conducted some inquiry. Revision under Section 263 is permissible only in cases of a complete lack of inquiry or non-application of mind by the Assessing Officer, not for merely inadequate inquiry.

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.

Rampyari Devi Saraogi v. CIT
67 ITR 84 · 1968 · Supreme Court
616
citing judgments

An assessment order is erroneous and prejudicial to the Revenue's interests if the Assessing Officer accepts a sum offered as income by an assessee, even when that sum was not actually earned, thereby allowing revision under Section 263.

Gee Vee Enterprises v. Addl. CIT
99 ITR 375 · 1975 · High Court
543
citing judgments

An assessment order is erroneous and prejudicial to the interest of revenue if the Assessing Officer fails to make proper inquiries before accepting the assessee's statements or claims. The Commissioner can revise such an order under Section 263 without conducting further inquiries himself.

ITO v. D.G. Housing Projects Ltd.
343 ITR 329 · 2012 · High Court
438
citing judgments

For exercising revisional jurisdiction under Section 263, the Commissioner must first find that the Assessing Officer's order is erroneous and unsustainable in law, as this is a condition precedent. An order is not erroneous merely because two views are possible, or if the Commissioner disagrees with the Assessing Officer's permissible view, or to simply remit the matter for further enquiries.

CIT v. Vikas Polymers
341 ITR 537 · 2012 · High Court
318
citing judgments

An assessment order is not erroneous and prejudicial under Section 263 merely because the Assessing Officer did not record an enquiry and its satisfactory answer in the assessment order, provided such an enquiry was conducted. For revision under Section 263, the Commissioner must also provide the assessee an opportunity of being heard and examine their explanation.

Judgments citing erroneous and prejudicial

Mr.Abdul Munaf Irfanudeen, Chennai vs. DCIT, CC-1(4), Chennai

The appeals stand allowed in terms of our above order

ITA 1511/CHNY/2024[2018-19]Status: DisposedITAT Chennai18 Sept 2024AY 2018-19

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1508/Chny/2024 (िनधा*रणवष* / Assessment Year: 2015-16) & 2. आयकरअपील सं./ Ita No.1509/Chny/2024 (िनधा*रणवष* / Assessment Year: 2016-17) & 3. आयकरअपील सं./ Ita No.1510/Chny/2024 (िनधा*रणवष* / Assessment Year: 2017-18) & 4. आयकरअपील सं./ Ita No.1511/Chny/2024 (िनधा*रणवष* / Assessment Year: 2018-19) & 5. आयकरअपील सं./ Ita No.1512/Chny/2024 (िनधा*रणवष* / Assessment Year: 2019-20) & 6. आयकरअपील सं./ Ita No.1513/Chny/2024 (िनधा*रणवष* / Assessment Year: 2020-21) Mr. Abdul Munaf Irfanudeen Pcit (Central) बनाम/ 42, Maraikayar Street, Ii Floor, Chennai-1. Near Annai Ayesha Mahal, Vs. Chennai-600 001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aawpi-0038-G (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Ms. Lavanya (Ca) - Ld. Ar " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 26-08-2024

For Appellant: Ms. Lavanya (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) -Ld. DR
Section 153CSection 263

invoking the provisions of section 263 of the Act, When the impugned Assessment made u/s 153C r.w.s 144 of the Act is not 'erroneous and prejudicial to the interest of the revenue' and thereby erred In setting aside the Order passed by the Assessing Officer u/s 153C r.w.s ... that in a case where two views are possible and Assessing Officer preferred one view against another view, Order could not be said erroneous or prejudicial to interest of revenue. 4. For that the Learned Principal Commissioner of Income Tax, (Central)- 1, Chennai has erred in holding that the Assessing

Mr.Abdul Munaf Irfanudeen, Chennai vs. DCIT, CC-1(4), Chennai

The appeals stand allowed in terms of our above order

ITA 1510/CHNY/2024[2017-18]Status: DisposedITAT Chennai18 Sept 2024AY 2017-18

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1508/Chny/2024 (िनधा*रणवष* / Assessment Year: 2015-16) & 2. आयकरअपील सं./ Ita No.1509/Chny/2024 (िनधा*रणवष* / Assessment Year: 2016-17) & 3. आयकरअपील सं./ Ita No.1510/Chny/2024 (िनधा*रणवष* / Assessment Year: 2017-18) & 4. आयकरअपील सं./ Ita No.1511/Chny/2024 (िनधा*रणवष* / Assessment Year: 2018-19) & 5. आयकरअपील सं./ Ita No.1512/Chny/2024 (िनधा*रणवष* / Assessment Year: 2019-20) & 6. आयकरअपील सं./ Ita No.1513/Chny/2024 (िनधा*रणवष* / Assessment Year: 2020-21) Mr. Abdul Munaf Irfanudeen Pcit (Central) बनाम/ 42, Maraikayar Street, Ii Floor, Chennai-1. Near Annai Ayesha Mahal, Vs. Chennai-600 001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aawpi-0038-G (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Ms. Lavanya (Ca) - Ld. Ar " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 26-08-2024

For Appellant: Ms. Lavanya (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) -Ld. DR
Section 153CSection 263

invoking the provisions of section 263 of the Act, When the impugned Assessment made u/s 153C r.w.s 144 of the Act is not 'erroneous and prejudicial to the interest of the revenue' and thereby erred In setting aside the Order passed by the Assessing Officer u/s 153C r.w.s ... that in a case where two views are possible and Assessing Officer preferred one view against another view, Order could not be said erroneous or prejudicial to interest of revenue. 4. For that the Learned Principal Commissioner of Income Tax, (Central)- 1, Chennai has erred in holding that the Assessing

Mr.Abdul Munaf Irfanudeen, Chennai vs. ACIT, CC-1(4), Chennai

The appeals stand allowed in terms of our above order

ITA 1509/CHNY/2024[2016-17]Status: DisposedITAT Chennai18 Sept 2024AY 2016-17

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1508/Chny/2024 (िनधा*रणवष* / Assessment Year: 2015-16) & 2. आयकरअपील सं./ Ita No.1509/Chny/2024 (िनधा*रणवष* / Assessment Year: 2016-17) & 3. आयकरअपील सं./ Ita No.1510/Chny/2024 (िनधा*रणवष* / Assessment Year: 2017-18) & 4. आयकरअपील सं./ Ita No.1511/Chny/2024 (िनधा*रणवष* / Assessment Year: 2018-19) & 5. आयकरअपील सं./ Ita No.1512/Chny/2024 (िनधा*रणवष* / Assessment Year: 2019-20) & 6. आयकरअपील सं./ Ita No.1513/Chny/2024 (िनधा*रणवष* / Assessment Year: 2020-21) Mr. Abdul Munaf Irfanudeen Pcit (Central) बनाम/ 42, Maraikayar Street, Ii Floor, Chennai-1. Near Annai Ayesha Mahal, Vs. Chennai-600 001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aawpi-0038-G (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Ms. Lavanya (Ca) - Ld. Ar " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 26-08-2024

For Appellant: Ms. Lavanya (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) -Ld. DR
Section 153CSection 263

invoking the provisions of section 263 of the Act, When the impugned Assessment made u/s 153C r.w.s 144 of the Act is not 'erroneous and prejudicial to the interest of the revenue' and thereby erred In setting aside the Order passed by the Assessing Officer u/s 153C r.w.s ... that in a case where two views are possible and Assessing Officer preferred one view against another view, Order could not be said erroneous or prejudicial to interest of revenue. 4. For that the Learned Principal Commissioner of Income Tax, (Central)- 1, Chennai has erred in holding that the Assessing

Mr.Abdul Munaf Irfanudeen, Chennai vs. DCIT, CC-1(4), Chennai

The appeals stand allowed in terms of our above order

ITA 1508/CHNY/2024[2015-16]Status: DisposedITAT Chennai18 Sept 2024AY 2015-16

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1508/Chny/2024 (िनधा*रणवष* / Assessment Year: 2015-16) & 2. आयकरअपील सं./ Ita No.1509/Chny/2024 (िनधा*रणवष* / Assessment Year: 2016-17) & 3. आयकरअपील सं./ Ita No.1510/Chny/2024 (िनधा*रणवष* / Assessment Year: 2017-18) & 4. आयकरअपील सं./ Ita No.1511/Chny/2024 (िनधा*रणवष* / Assessment Year: 2018-19) & 5. आयकरअपील सं./ Ita No.1512/Chny/2024 (िनधा*रणवष* / Assessment Year: 2019-20) & 6. आयकरअपील सं./ Ita No.1513/Chny/2024 (िनधा*रणवष* / Assessment Year: 2020-21) Mr. Abdul Munaf Irfanudeen Pcit (Central) बनाम/ 42, Maraikayar Street, Ii Floor, Chennai-1. Near Annai Ayesha Mahal, Vs. Chennai-600 001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aawpi-0038-G (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Ms. Lavanya (Ca) - Ld. Ar " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 26-08-2024

For Appellant: Ms. Lavanya (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) -Ld. DR
Section 153CSection 263

invoking the provisions of section 263 of the Act, When the impugned Assessment made u/s 153C r.w.s 144 of the Act is not 'erroneous and prejudicial to the interest of the revenue' and thereby erred In setting aside the Order passed by the Assessing Officer u/s 153C r.w.s ... that in a case where two views are possible and Assessing Officer preferred one view against another view, Order could not be said erroneous or prejudicial to interest of revenue. 4. For that the Learned Principal Commissioner of Income Tax, (Central)- 1, Chennai has erred in holding that the Assessing

Gopi Saurabh Patwa, Ahmedabad vs. The CIT(It & Tp) Now PCIT-3, Ahmedabad

ITA 776/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad10 Sept 2024AY 2017-18

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.775 & 776/Ahd/2024 "नधा"रण वष" /Assessment Years : 2015-16 & 2017-18 Respectively Gopi Saurabh Patwa The Cit (It & Tp), A-26 Aryaman Bungalows बनाम/ Now Pcit-3 Next To Railway Crossing- Ahmedabad V/S. -Thaltej-Shilaj Road, Shilaj Ahmedabad – 380 059 (Gujarat) "थायी लेखा सं./Pan: Agrpp 8059 P (अपीलाथ"/ Appellant) ("" यथ"/ Respondent) Assessee By : Shri Vartik Chokshi, Ar Revenue By : Shri H. Phani Raju, Cit-Dr सुनवाई क" तार"ख/Date Of Hearing : 03/09/2024 घोषणा क" तार"ख /Date Of Pronouncement: 10/09/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Appellant: Shri Vartik Chokshi, ARFor Respondent: Shri H. Phani Raju, CIT-DR
Section 142(1)Section 143(2)Section 143(3)Section 144BSection 147Section 148

Saurabh Patwa vs. The CIT (IT&TP) Now PCIT-3 Asst. Years : 2015-16 & 2017-18 6 without proper verification and was, therefore, erroneous and prejudicial to the interest of Revenue. Such conclusions are contrary to the facts of the case. As such. Provisions of Section 263 are unjustifiably invoked ... Ld.PCIT and also stated that the since the AO has failed in conducting the inquiry, the order passed by him is erroneous and prejudicial to the interests of the Revenue. The Ld.DR placed reliance on the decision of ITAT Rajkot Bench in case of Prakashbhai Ishwarbhai Changela Vs. PCIT, Rajkot

Gopi Saurabh Patwa, Ahmedabad vs. The CIT (It & Tp) Now PCIT-3, Ahmedabad

ITA 775/AHD/2024[2015-16]Status: DisposedITAT Ahmedabad10 Sept 2024AY 2015-16

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.775 & 776/Ahd/2024 "नधा"रण वष" /Assessment Years : 2015-16 & 2017-18 Respectively Gopi Saurabh Patwa The Cit (It & Tp), A-26 Aryaman Bungalows बनाम/ Now Pcit-3 Next To Railway Crossing- Ahmedabad V/S. -Thaltej-Shilaj Road, Shilaj Ahmedabad – 380 059 (Gujarat) "थायी लेखा सं./Pan: Agrpp 8059 P (अपीलाथ"/ Appellant) ("" यथ"/ Respondent) Assessee By : Shri Vartik Chokshi, Ar Revenue By : Shri H. Phani Raju, Cit-Dr सुनवाई क" तार"ख/Date Of Hearing : 03/09/2024 घोषणा क" तार"ख /Date Of Pronouncement: 10/09/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Appellant: Shri Vartik Chokshi, ARFor Respondent: Shri H. Phani Raju, CIT-DR
Section 142(1)Section 143(2)Section 143(3)Section 144BSection 147Section 148

Saurabh Patwa vs. The CIT (IT&TP) Now PCIT-3 Asst. Years : 2015-16 & 2017-18 6 without proper verification and was, therefore, erroneous and prejudicial to the interest of Revenue. Such conclusions are contrary to the facts of the case. As such. Provisions of Section 263 are unjustifiably invoked ... Ld.PCIT and also stated that the since the AO has failed in conducting the inquiry, the order passed by him is erroneous and prejudicial to the interests of the Revenue. The Ld.DR placed reliance on the decision of ITAT Rajkot Bench in case of Prakashbhai Ishwarbhai Changela Vs. PCIT, Rajkot

Indapur Taluka Prathamik Shikanchi Sahkari Patasanstha Maryadit, Pune vs. Income Tax Officer Ward 14(5) Pune, Pune

In the result, appeal of the assessee is allowed

ITA 1010/PUN/2024[2017-2018]Status: DisposedITAT Pune09 Sept 2024AY 2017-2018

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita No.1010/Pun/2024 िनधा"रण वष" / Assessment Year: 2017-18 Indapur Taluka Prathamik V The Income Tax Officer, Shikanchi Sahkari S Ward-14(5), Pune. Patasanstha Maryadit, At Post Indiapur, Near Kadam Hospital, Tal Indapur, Dist-Pune. Maharashtra – 413106. Pan: Aaaai1014K Appellant / Assessee Respondent / Revenue Assessee By Shri Pramod S Shingte – Ar Revenue By Shri Ramnath P Murkunde - Dr Date Of Hearing 09/09/2024 Date Of Pronouncement 11/09/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac], Under Section 250 Of The Income Tax Act, 1961 Dated 12.03.2024 For The Assessment Year 2017-18. The Assessee Has Raised The Following Grounds Of Appeal : “1. On The Facts & In The Circumstances Of The Case & In Law, Learned Assessing Officer Have Erred In In Rejecting Deduction Under Section 80P(2)(A)(I) For A Sum Of Rs.41,05,813 For Part Of The Profit Of Appellant Society Without Appreciating The Fact That Earning Of Interest Is An Integral Part Of Society’S Business & Appellant Prays For Allowing Such Deduction.

Section 143(3)Section 250Section 263Section 80PSection 80P(2)(a)Section 80P(2)(d)

passed order under section 143(3) dt. 27.11.2019 by accepting he returned income, subsequently Hon'ble Pr. CIT has treated this order as erroneous and prejudicial to interest of revenue and set aside the proceedings by passing order under section 263 dt. 24.03.2022, in consequence to this order Learned

M/S Harish Chandra Baldewa, Howrah vs. I.T.O., Ward-46(2), Kolkata

In the result, appeal of the assessee is partly allowed as per terms indicated above

ITA 366/KOL/2020[2015-16]Status: DisposedITAT Kolkata09 Sept 2024AY 2015-16

Bench: Dr. Manish Borad & Shri Sonjoy Sarmai.T.A. No.366/Kol/2020 Assessment Year: 2015-16 M/S. Harish Chandra Baldewa ………. Appellant 493/B/17, Vikram Vihar, G.T. Road (South) Shibpur Howrah-711102 (Pan: Alipb4249H) Vs. Income Tax Officer ………… Respondent Ward-46(2), Kolkata. Appearances By: Shri Miraj D. Shah, Ar Appeared For Appellant. Shri Rakesh Kumar Das, Cit, Dr Appeared For Respondent. Date Of Concluding The Hearing : 11.06.2024 Date Of Pronouncing The Order : 09.09.2024 Order Per Dr. Manish Borad: This Appeal Filed At The Instance Of The Assessee Pertaining To The Assessment Year (In Short “Ay”) 2015-16 Is Directed Against The Revisionary Order Passed U/S 263 Of The Income Tax Act, 1961 In Short The “Act”) By Ld. Pr. Commissioner Of Income- Tax-16, Kolkata [In Short Ld. “Cit(A)”] Dated 04.03.2020. 2. Grounds Of Appeal Raised By The Assessee Read As Under:

Section 143(3)Section 263Section 44A

Chandra Baldewa AY : 2015-16 “1. For that the Ld. CIT erred in invoking the provisions of section 263 when the assessment neither erroneous nor prejudicial to the interest of revenue. 2. For that the order is bad in law since the Ld. CIT initiated the proceedings at the behest ... when enquiries were made by the AO and in any case the CIT did not come to a finding that the order was erroneous and prejudicial to the interest of revenue nor did he himself made any enquiry.” 3. Registry has been informed that the appeal of the assessee