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“Malabar Industrial”

Judicial DoctrinesMalabar - 263Malabar - 2631,099 judgments

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

Leading authorities on Malabar Industrial

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.

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.

CIT v. Amitabh Bachchan
384 ITR 200 · 2016 · Supreme Court
264
citing judgments

The Commissioner's revisional power under Section 263 of the Income Tax Act is not limited to the points specified in the show-cause notice, nor is the exercise of this power contingent upon issuing a show-cause notice.

Mantola Co-operative Thrift & Credit Society Ltd. v. CIT
50 Taxmann.com 278 · 2014 · High Court
242
citing judgments

A cooperative society is not entitled to deduction under Section 80P(2)(a)(i) for interest income earned from investments and deposits which are not attributable to its primary business. An assessment order erroneously allowing such a deduction is revisable under Section 263 as being erroneous and prejudicial to the revenue, or subject to reassessment under Section 147.

Narayan Tatu Rane v. ITO
70 Taxmann.com 227 · 2016 · ITAT
220
citing judgments

Before revising an assessment order under Section 263, the CIT/PCIT must conduct their own inquiries or verifications to establish that the Assessing Officer's order is erroneous and unsustainable in law, rather than merely directing further inquiry or pointing out the AO's lack of inquiry.

DIT v. Jyoti Foundation
357 ITR 388 · 2013 · High Court
210
citing judgments

An assessment order cannot be deemed erroneous and prejudicial to the interest of revenue under Section 263 if the Assessing Officer conducted an inquiry and applied their mind during the original assessment, as Explanation 2 to Section 263 does not permit unending inquiries by the revisional authority.

Grasim Industries Ltd. v. CIT
321 ITR 92 · 2010 · High Court
194
citing judgments

This case clarifies the scope of the Commissioner's revisional powers under Section 263 of the Income-tax Act, holding that an assessment order can only be revised if it is both erroneous and prejudicial to the interests of the revenue, echoing the principles laid down in Malabar Industrial.

Judgments citing Malabar Industrial

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

statutory provisions. The estimation of Ld. AO was based on factual position emerging during the assessment proceedings. 5. The Hon’ble Supreme Court in Malabar Industrial Co. Ltd. vs. CIT (supra) has held that the phrase 'prejudicial to the interests of the revenue has to be read in conjunction with

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

statutory provisions. The estimation of Ld. AO was based on factual position emerging during the assessment proceedings. 5. The Hon’ble Supreme Court in Malabar Industrial Co. Ltd. vs. CIT (supra) has held that the phrase 'prejudicial to the interests of the revenue has to be read in conjunction with

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

statutory provisions. The estimation of Ld. AO was based on factual position emerging during the assessment proceedings. 5. The Hon’ble Supreme Court in Malabar Industrial Co. Ltd. vs. CIT (supra) has held that the phrase 'prejudicial to the interests of the revenue has to be read in conjunction with

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

statutory provisions. The estimation of Ld. AO was based on factual position emerging during the assessment proceedings. 5. The Hon’ble Supreme Court in Malabar Industrial Co. Ltd. vs. CIT (supra) has held that the phrase 'prejudicial to the interests of the revenue has to be read in conjunction with

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

various judgments relevant for judging the action of the ld. Pr. CIT taken u/s 263. 11. Hon'ble Supreme Court in the case of Malabar Industrial Co. Ltd. vs. CIT (2000) 243 ITR 83 (SC)has laid down following ratio with regard to provisions of section ... Mumbai, 101 TTJ 1095, analyzed in detail various authoritative pronouncements including the decision of Hon'ble Supreme Court in the case of Malabar Industries 243 ITR 83 and has propounded the following broader principle to judge the action of CIT taken under section 263: “(i) The CIT must record satisfaction

Western India Cashew Company Private Limited, R. P. Towers vs. Principal Commissioner of Income Tax, Coimbatore

ITA 859/CHNY/2024[2020-21]Status: DisposedITAT Chennai04 Sept 2024AY 2020-21

Bench: Shri Manu Kumar Giri & Shri S.R. Raghunathaआयकर अपील सं./Ita No.859/Chny/2024 निर्धारण वर्ष / Assessment Year: 2020-21 Western India Cashew Company The Principal Commissioner Of Pvt. Ltd., Vs. Income Tax, No.88, Rp Towers, Coimbatore - 1. Coimbatore Road, Pollachi - 642 002. [Pan: Aaacw 3202B] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Shri G. Surendarnath Rao, C.A प्रत्यर्थी की ओर से /Revenue By : Shri V. Nandakumar, Cit सुनवाई की तारीख/Date Of Hearing : 27.06.2024 घोषणा की तारीख / Date Of Pronouncement : 04.09.2024 आदेश / Order Per S.R. Raghunatha, A.M : This Appeal By The Assessee Is Arising Out Of The Order Of The Principal Commissioner Of Income Tax, Coimbatore-1 (Hereinafter “Pcit”] In Din & Order No. Itba/Rev/F/Rev5/2023- 24/1060503232(1), Dated 05.02.2024. The Assessment Was Framed By The Assessing Officer For The Assessment Year 2020-21 U/S.143(3) R.W.S 144B Of The Income Tax Act, 1961 (Hereinafter The 'Act'), Vide Order Dated 06.09.2022.

For Appellant: Shri G. Surendarnath Rao, C.AFor Respondent: Shri V. Nandakumar, CIT
Section 143(3)Section 263Section 40A(2)

आयकर अपीलीय अधिकरण, 'बी' न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL 'B' BENCH: CHENNAI श्री मनु कुमार गिरि, न्यायिक