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“revised return”

Assessment ProceduresSection 139(5)Section 139(5)10,551 judgments

The decision most relied on for revised return is Goetze (India) Ltd. v. CIT (284 ITR 323), cited in 1,842 judgments on BharatTax.

Leading authorities on revised return

Goetze (India) Ltd. v. CIT
284 ITR 323 · 2006 · Supreme Court
1,842
citing judgments

An assessee cannot raise a new claim or a claim not made in the original or revised return of income for the first time directly before the Assessing Officer during assessment proceedings.

CIT v. Pruthvi Brokers & Shareholders
349 ITR 336 · 2012 · High Court
956
citing judgments

Appellate authorities can entertain fresh claims or revised computations of income made by an assessee, even if these were not submitted through a revised return of income.

CIT v. Jai Parabolic Springs Ltd.
306 ITR 42 · 2008 · High Court
349
citing judgments

An assessee can make an additional claim for deduction or file a revised computation of income during assessment proceedings, even if a revised return of income has not been filed. Such additional claims or grounds can also be admitted at the appellate stage.

CIT v. Infosys Technologies Ltd.
341 ITR 293 · 2012 · High Court
205
citing judgments

A Commissioner can revise an assessment order under Section 263 if it is erroneous and prejudicial to the interests of the revenue. This includes cases where the Assessing Officer fails to make further inquiries before accepting the assessee's statements in the return.

CIT v. Suresh Chandra Mittal
251 ITR 9 · 2001 · Supreme Court
179
citing judgments

A penalty under section 271(1)(c) for concealment or furnishing inaccurate particulars of income is not automatically leviable merely because a higher income is declared, even after a search or in a voluntarily revised return. The initial burden to prove concealment or inaccurate particulars lies with the Revenue.

Madhya Pradesh in Commissioner of Income Tax v. Suresh Chandra Mittal
241 ITR 124 · 2000 · High Court
89
citing judgments

A penalty for concealment of income cannot be levied if an assessee files a revised return to buy peace and avoid litigation, and the revenue accepts this without objection.

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.

35. In Virbhadra Singh (HUF) v. Pr. CIT
298 CTR 393 · 2017 · High Court
76
citing judgments

Where no inquiry was conducted by the Assessing Officer in passing an assessment order after accepting a revised return, the Commissioner acts within their power under section 263 to direct a fresh assessment.

Judgments citing revised return

DCIT, Corp Cir 3(1), Chennai vs. Tamilnadu Newsprint and Papers Ltd., Chennai

In the result, the appeals filed by the assessee in ITA

ITA 630/CHNY/2019[2013-14]Status: DisposedITAT Chennai22 Jul 2022AY 2013-14

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:1048/Chny/2017 & 3499/Chny/2018 िनधा"रण वष" /Assessment Years: 2012-13 & 2014-15 The Acit, The Tamilnadu Newsprint & Corporate Circle -3(1), Papers Ltd., Vs. Chennai – 34. No.67, Tnpl Building, Mount Road, Chennai – 600 032. Pan: Aaact 2935J (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.:1077/Chny/2017 & 630/Chny/2019 िनधा"रण वष" /Assessment Years: 2012-13 & 2013-14 The Acit, The Tamilnadu Newsprint & Corporate Circle -3(1), Vs. Papers Ltd., Chennai – 34. No.67, Tnpl Building, Mount Road, Chennai – 600 032. Pan: Aaact 2935J (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Vikram Vijayaraghavan, Advocate राज" की ओर से /Revenue By : Shri M. Rajan, Cit & Shri P. Sajit Kumar, Jcit सुनवाई क" तार"ख/Date Of Hearing : 19.07.2022 घोषणा क" तार"ख/Date Of Pronouncement : 22.07.2022

For Appellant: Shri Vikram VijayaraghavanFor Respondent: Shri M. Rajan, CIT &
Section 10(34)Section 143(3)Section 14A

assessee has credited the receipts in the profit & loss account, now he cannot go back and he has to claim this only through revised return for which now the time limit has expired. 3.4 After hearing rival contentions and going through the facts of the case, this issue is fully

Tamilnadu Newsprint and Papers Ltd, Chennai vs. ACIT, Corp Cir -3(1), Chennai

In the result, the appeals filed by the assessee in ITA

ITA 3499/CHNY/2018[2014-15]Status: DisposedITAT Chennai22 Jul 2022AY 2014-15

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:1048/Chny/2017 & 3499/Chny/2018 िनधा"रण वष" /Assessment Years: 2012-13 & 2014-15 The Acit, The Tamilnadu Newsprint & Corporate Circle -3(1), Papers Ltd., Vs. Chennai – 34. No.67, Tnpl Building, Mount Road, Chennai – 600 032. Pan: Aaact 2935J (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.:1077/Chny/2017 & 630/Chny/2019 िनधा"रण वष" /Assessment Years: 2012-13 & 2013-14 The Acit, The Tamilnadu Newsprint & Corporate Circle -3(1), Vs. Papers Ltd., Chennai – 34. No.67, Tnpl Building, Mount Road, Chennai – 600 032. Pan: Aaact 2935J (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Vikram Vijayaraghavan, Advocate राज" की ओर से /Revenue By : Shri M. Rajan, Cit & Shri P. Sajit Kumar, Jcit सुनवाई क" तार"ख/Date Of Hearing : 19.07.2022 घोषणा क" तार"ख/Date Of Pronouncement : 22.07.2022

For Appellant: Shri Vikram VijayaraghavanFor Respondent: Shri M. Rajan, CIT &
Section 10(34)Section 143(3)Section 14A

assessee has credited the receipts in the profit & loss account, now he cannot go back and he has to claim this only through revised return for which now the time limit has expired. 3.4 After hearing rival contentions and going through the facts of the case, this issue is fully

ACIT, Chennai vs. Tamil Nadu Newsprint & Papers Ltd., Chennai

In the result, the appeals filed by the assessee in ITA

ITA 1077/CHNY/2017[2012-13]Status: DisposedITAT Chennai22 Jul 2022AY 2012-13

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:1048/Chny/2017 & 3499/Chny/2018 िनधा"रण वष" /Assessment Years: 2012-13 & 2014-15 The Acit, The Tamilnadu Newsprint & Corporate Circle -3(1), Papers Ltd., Vs. Chennai – 34. No.67, Tnpl Building, Mount Road, Chennai – 600 032. Pan: Aaact 2935J (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.:1077/Chny/2017 & 630/Chny/2019 िनधा"रण वष" /Assessment Years: 2012-13 & 2013-14 The Acit, The Tamilnadu Newsprint & Corporate Circle -3(1), Vs. Papers Ltd., Chennai – 34. No.67, Tnpl Building, Mount Road, Chennai – 600 032. Pan: Aaact 2935J (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Vikram Vijayaraghavan, Advocate राज" की ओर से /Revenue By : Shri M. Rajan, Cit & Shri P. Sajit Kumar, Jcit सुनवाई क" तार"ख/Date Of Hearing : 19.07.2022 घोषणा क" तार"ख/Date Of Pronouncement : 22.07.2022

For Appellant: Shri Vikram VijayaraghavanFor Respondent: Shri M. Rajan, CIT &
Section 10(34)Section 143(3)Section 14A

assessee has credited the receipts in the profit & loss account, now he cannot go back and he has to claim this only through revised return for which now the time limit has expired. 3.4 After hearing rival contentions and going through the facts of the case, this issue is fully

Tamilnadu Newsprint and Papers Ltd., Chennai vs. ACIT, Chennai

In the result, the appeals filed by the assessee in ITA

ITA 1048/CHNY/2017[2012-13]Status: DisposedITAT Chennai22 Jul 2022AY 2012-13

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:1048/Chny/2017 & 3499/Chny/2018 िनधा"रण वष" /Assessment Years: 2012-13 & 2014-15 The Acit, The Tamilnadu Newsprint & Corporate Circle -3(1), Papers Ltd., Vs. Chennai – 34. No.67, Tnpl Building, Mount Road, Chennai – 600 032. Pan: Aaact 2935J (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.:1077/Chny/2017 & 630/Chny/2019 िनधा"रण वष" /Assessment Years: 2012-13 & 2013-14 The Acit, The Tamilnadu Newsprint & Corporate Circle -3(1), Vs. Papers Ltd., Chennai – 34. No.67, Tnpl Building, Mount Road, Chennai – 600 032. Pan: Aaact 2935J (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Vikram Vijayaraghavan, Advocate राज" की ओर से /Revenue By : Shri M. Rajan, Cit & Shri P. Sajit Kumar, Jcit सुनवाई क" तार"ख/Date Of Hearing : 19.07.2022 घोषणा क" तार"ख/Date Of Pronouncement : 22.07.2022

For Appellant: Shri Vikram VijayaraghavanFor Respondent: Shri M. Rajan, CIT &
Section 10(34)Section 143(3)Section 14A

assessee has credited the receipts in the profit & loss account, now he cannot go back and he has to claim this only through revised return for which now the time limit has expired. 3.4 After hearing rival contentions and going through the facts of the case, this issue is fully

M/S Sreedhar Cce, Vijayawada vs. Assistent Commissioner of Income Tax, Vijayawada

In the result, appeal of the assessee is allowed

ITA 129/VIZ/2022[AY 2018-19]Status: DisposedITAT Visakhapatnam21 Jul 2022

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. Nos. 127, 128 & 129/Viz/2022 & S.A. Nos.02, 03 & 04 Arising Out Of Ita Nos. 127, 128 & 129/Viz/2022 (धनधाारण िर्ा / Assessment Year : 2016-17, 2017-18 & 2018-19) M/S. Sreedhars Cce, Vs. Asst. Commissioner Of D.No.29-6-6/1, Vani Nikethan Income Tax, Building, Suryaraopet, Kaleswara Central Circle, Rao Road, Vijayawada, Vijayawada. Andhra Pradesh. Pan: Abyfs 5082 K (अपीलाथी/ Appellant) (प्रत्यथी/ Respondent) अपीलाथी की ओर से/ Appellant By : Sri C. Subrahmanyam, Ca प्रत्याथी की ओर से / Respondent By : Sri Mn Murthy Naik, Cit-Dr सुनिाई की तारीख / Date Of Hearing : 23/06/2022 घोर्णा की तारीख/Date Of : 21/07/2022 Pronouncement O R D E R Per S. Balakrishnan:

For Appellant: Sri C. Subrahmanyam, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 131Section 133ASection 143(2)Section 143(3)Section 144Section 147Section 148Section 250

impugned assessment year. The Ld. AR further submitted that as per the admissions made during the survey proceedings, the assessee 6 has filed his revised return of income U/s. 148 of the Act duly disclosing the income of Rs. 95 lakhs admitted during the search proceedings. The Ld. AR further

M/S. Sreedhars Cce, Vijayawada vs. Assistant Commissioner of Income Tax, Vijayawada

In the result, appeal of the assessee is allowed

ITA 128/VIZ/2022[AY 2017-18]Status: DisposedITAT Visakhapatnam21 Jul 2022

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. Nos. 127, 128 & 129/Viz/2022 & S.A. Nos.02, 03 & 04 Arising Out Of Ita Nos. 127, 128 & 129/Viz/2022 (धनधाारण िर्ा / Assessment Year : 2016-17, 2017-18 & 2018-19) M/S. Sreedhars Cce, Vs. Asst. Commissioner Of D.No.29-6-6/1, Vani Nikethan Income Tax, Building, Suryaraopet, Kaleswara Central Circle, Rao Road, Vijayawada, Vijayawada. Andhra Pradesh. Pan: Abyfs 5082 K (अपीलाथी/ Appellant) (प्रत्यथी/ Respondent) अपीलाथी की ओर से/ Appellant By : Sri C. Subrahmanyam, Ca प्रत्याथी की ओर से / Respondent By : Sri Mn Murthy Naik, Cit-Dr सुनिाई की तारीख / Date Of Hearing : 23/06/2022 घोर्णा की तारीख/Date Of : 21/07/2022 Pronouncement O R D E R Per S. Balakrishnan:

For Appellant: Sri C. Subrahmanyam, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 131Section 133ASection 143(2)Section 143(3)Section 144Section 147Section 148Section 250

impugned assessment year. The Ld. AR further submitted that as per the admissions made during the survey proceedings, the assessee 6 has filed his revised return of income U/s. 148 of the Act duly disclosing the income of Rs. 95 lakhs admitted during the search proceedings. The Ld. AR further

M/S Sreedhars Cce, Vijayawada vs. Assistant Commissioner of Income Tax, Vijayawada

In the result, appeal of the assessee is allowed

ITA 127/VIZ/2022[2016-17]Status: DisposedITAT Visakhapatnam21 Jul 2022AY 2016-17

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. Nos. 127, 128 & 129/Viz/2022 & S.A. Nos.02, 03 & 04 Arising Out Of Ita Nos. 127, 128 & 129/Viz/2022 (धनधाारण िर्ा / Assessment Year : 2016-17, 2017-18 & 2018-19) M/S. Sreedhars Cce, Vs. Asst. Commissioner Of D.No.29-6-6/1, Vani Nikethan Income Tax, Building, Suryaraopet, Kaleswara Central Circle, Rao Road, Vijayawada, Vijayawada. Andhra Pradesh. Pan: Abyfs 5082 K (अपीलाथी/ Appellant) (प्रत्यथी/ Respondent) अपीलाथी की ओर से/ Appellant By : Sri C. Subrahmanyam, Ca प्रत्याथी की ओर से / Respondent By : Sri Mn Murthy Naik, Cit-Dr सुनिाई की तारीख / Date Of Hearing : 23/06/2022 घोर्णा की तारीख/Date Of : 21/07/2022 Pronouncement O R D E R Per S. Balakrishnan:

For Appellant: Sri C. Subrahmanyam, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 131Section 133ASection 143(2)Section 143(3)Section 144Section 147Section 148Section 250

impugned assessment year. The Ld. AR further submitted that as per the admissions made during the survey proceedings, the assessee 6 has filed his revised return of income U/s. 148 of the Act duly disclosing the income of Rs. 95 lakhs admitted during the search proceedings. The Ld. AR further

Asst. Commissioner of Income Tax, Central Circle-1(1), Hyderabad vs. Ashoka Developers & Builders Limited, Hyderabad

In the result, appeal filed by the Revenue is allowed for statistical purposes

ITA 207/HYD/2019[2015-16]Status: DisposedITAT Hyderabad19 Jul 2022AY 2015-16

Bench: Shri R.K. Panda & Shri Laliet Kumarassessment Year: 2015-16 Dy. C.I.T Vs. Ashok Developers & Central Circle 1(1) Builders Ltd, Hyderabad Hyderabad (Appellant) (Respondent) Assessee By: Shri K.C. Devdas, Ca Revenue By: Shri Rajendra Kumar, Cit(Dr) Date Of Hearing: 12/07/2022 Date Of Pronouncement: 19/07/2022 Order Per R.K. Panda, A.M This Appeal Filed By The Revenue Is Directed Against The Order Dated 30.09.2018 Of The Learned Cit (A)-11, Hyderabad Relating To A.Y.2014-15. 2. Facts Of The Case, In Brief, Are That The Assessee Is A Limited Company & Engaged In The Business Of Constructions. It Filed Its Return Of Income On 30.09.2015 Declaring Total Income Of Rs.6,61,44,100/-. A Search & Seizure Operation U/S 132 Of The Act Was Carried Out In The Assessees’ Group Of Cases On 18.02.2016. In Response To The Notice U/S 153A, The Assessee Filed Revised Return Of Income On 7.9.2016 Declaring Income Of Rs.13,58,60,960/-.

For Appellant: Shri K.C. Devdas, CAFor Respondent: Shri Rajendra Kumar, CIT(DR)
Section 132Section 132(4)Section 143(2)Section 143(3)Section 153A

carried out in the assessees’ group of cases on 18.02.2016. In response to the notice u/s 153A, the assessee filed revised return of income on 7.9.2016 declaring income of Rs.13,58,60,960/-. Page 1 of 6 ITA No 207 of 2019 Ashoka Developers & Builders Ltd Hyderabad Subsequently the Assessing

Deputy Commissioner of Income Tax, Circle-16(2), Hyderabad vs. Mandava Holdings Private Limited, Hyderabad

In the result, appeal filed by the Revenue is allowed for statistical purposes

ITA 2089/HYD/2017[2014-15]Status: DisposedITAT Hyderabad19 Jul 2022AY 2014-15

Bench: Shri R.K. Panda & Shri Laliet Kumarassessment Year: 2014-15 Dy. C.I.T. Vs. M/S. Mandava Holdings Circle 16(2) (P) Ltd, Hyderabad Hyderabad Pan:Aafcm4964M (Appellant) (Respondent) Assessee By: Shri A.V.Raghuram, Advocate Revenue By: Shri Rajendra Kumar, Cit(Dr) Date Of Hearing: 13/07/2022 Date Of Pronouncement: 19/07/2022 Order Per R.K. Panda, A.M This Appeal Filed By The Revenue Is Directed Against The Order Dated 19.9.2017 Of The Learned Cit (A)-4, Hyderabad Relating To A.Y.2014-15. 2. Facts Of The Case, In Brief, Are That The Assessee Company Is Engaged In The Business Of Core Investment & Filed Its Return Of Income Admitting Total Loss At (-) Rs 1,91,29,508/-. Subsequently, The Assessee Filed Revised Return Of Income On 30.11.2014 Declaring Total Loss Of Rs.1,43,53,566/-. The Return Was Processed U/S 143(1) Of The I.T. Act. Subsequently, The Case Was Selected For Scrutiny & The Statutory Notices Were Issued To The Assessee. During The Course Of Assessment Proceedings, The Page 1 Of 7

For Appellant: Shri A.V.Raghuram, AdvocateFor Respondent: Shri Rajendra Kumar, CIT(DR)
Section 14Section 143(1)Section 14ASection 2(22)(e)

business of core investment and filed its return of income admitting total loss at (-) Rs 1,91,29,508/-. Subsequently, the assessee filed revised return of income on 30.11.2014 declaring total loss of Rs.1,43,53,566/-. The return was processed u/s 143(1) of the I.T. Act. Subsequently