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“Section 2(424)”
Section References (mined)Section 2Section 2(424)1 judgments
The decision most relied on for Section 2(424) is (1993) 199 ITR 424 (Del) and J.P. Srivastava& Sons (Kanpur) Ltd. v. CIT (111 ITR 326), cited in 44 judgments on BharatTax.
Leading authorities on Section 2(424)
(1993) 199 ITR 424 (Del) and J.P. Srivastava& Sons (Kanpur) Ltd. v. CIT
111 ITR 326 · 1978 · High Court
44
citing judgments
When exercising revisional powers under Section 263, the Commissioner must examine the merits of the assessee's objections and establish on record how the assessment order is erroneous and prejudicial to the revenue. The Commissioner cannot merely direct a re-examination or delegate this fundamental duty.
99 ITR 375 (Del), CIT vs. Seshasayee Paper & Boards Ltd. (2000) 242 ITR 490 (Mad), CWT v. Prithvi Raj & Co.
199 ITR 424 · 1993 · High Court
21
citing judgments
A Commissioner cannot invoke revisionary powers under Section 263 merely because further enquiry is needed; the Commissioner must demonstrate how the assessment order is erroneous and prejudicial to revenue, and cannot form an opinion without proper analysis.
