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“Section 10(231)”

Section References (mined)Section 10Section 10(231)4 judgments

The decision most relied on for Section 10(231) is CIT v. Shree Manjunathesware Packing Products (231 ITR 53), cited in 163 judgments on BharatTax.

Leading authorities on Section 10(231)

CIT v. Shree Manjunathesware Packing Products
231 ITR 53 · 1998 · Supreme Court
163
citing judgments

The term 'record' under Section 263(1) of the Income Tax Act includes all material available to the Commissioner at the time of his examination, not merely the records that were available to the Assessing Officer when the original assessment order was passed.

CIT v. Shri Arbuda Mills Ltd.
231 ITR 50 · 1998 · Supreme Court
61
citing judgments

The Commissioner's revisional powers under Section 263, as clarified by Explanation (c) of Section 263(1) (retrospectively inserted by the Finance Act, 1989), extend to and are deemed always to have extended to matters that were not considered and decided in an appeal. This means the CIT can revise an order even if it was appealed, provided the specific issue under revision was not part of the appeal proceedings.

Export Corporation v. ITO
231 ITR 200 · 1990 · Supreme Court
17
citing judgments

Reassessment proceedings must be based on fresh tangible material and not merely a reappraisal of existing evidence or a change of opinion by the Assessing Officer. There must be some information that leads the officer to believe income has escaped assessment.

Judgments citing Section 10(231)

Dy. Commissioner of Income Tax, (Exemption)-2(1), Mumbai vs. M/S Uti India Fund Unit Scheme 1986., Mumbai

In the result, appeal filed by the revenue and cross objection filed by the assessee are dismissed

ITA 1862/MUM/2023[2018-2019]Status: DisposedITAT Mumbai24 Nov 2023AY 2018-2019

Bench: Shri Narender Kumar Choudhry, Hon’Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 10Section 143(2)

furnish return of income and in view of the same the appellant had filed the return of income claiming the deduction under section 10(231) of the Income Tax Act, 1961. (i) The appellant's case was selected for scrutiny where the learned Assessing officer disallowed the appellant's claim

Dy. Commissioner of Income Tax, (Exemption)-2(1), Mumbai vs. M/S Uti India Fund Unit Scheme 1986., Mumbai

In the result, appeal filed by the revenue and cross objection filed by the assessee are dismissed

ITA 1861/MUM/2023[2017-18]Status: DisposedITAT Mumbai24 Nov 2023AY 2017-18

Bench: Shri Narender Kumar Choudhry, Hon’Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 10Section 143(2)

furnish return of income and in view of the same the appellant had filed the return of income claiming the deduction under section 10(231) of the Income Tax Act, 1961. (i) The appellant's case was selected for scrutiny where the learned Assessing officer disallowed the appellant's claim

Dy. Commissioner of Income Tax, (Exemption)-2(1), Mumbai vs. M/S Uti India Fund Unit Scheme 1986., Mumbai

In the result, appeal filed by the revenue and cross objection filed by the assessee are dismissed

ITA 1860/MUM/2023[2016-2017]Status: DisposedITAT Mumbai24 Nov 2023AY 2016-2017

Bench: Shri Narender Kumar Choudhry, Hon’Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 10Section 143(2)

furnish return of income and in view of the same the appellant had filed the return of income claiming the deduction under section 10(231) of the Income Tax Act, 1961. (i) The appellant's case was selected for scrutiny where the learned Assessing officer disallowed the appellant's claim

Dy. Commissioner of Income Tax, (Exemption)-2(1), Mumbai vs. M/S Uti India Fund Unit Scheme 1986., Mumbai

In the result, appeal filed by the revenue and cross objection filed by the assessee are dismissed

ITA 1859/MUM/2023[2014-2015]Status: DisposedITAT Mumbai24 Nov 2023AY 2014-2015

Bench: Shri Narender Kumar Choudhry, Hon’Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 10Section 143(2)

furnish return of income and in view of the same the appellant had filed the return of income claiming the deduction under section 10(231) of the Income Tax Act, 1961. (i) The appellant's case was selected for scrutiny where the learned Assessing officer disallowed the appellant's claim