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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, Circle- 2(1), New Delhi vs. Akorn India Pvt. Ltd., New Delhi

ITA 6838/DEL/2018[2014-15]Status: DisposedITAT Delhi28 Oct 2025AY 2014-15

Bench: Shri M Balaganesh & Shri Vimal Kumarआ.अ.सं/.I.T.A No.1743/Del/2017 िनधा"रणवष"/Assessment Year:2012-13 बनाम Akorn India Pvt. Ltd. Dcit, 4Th Floor, Building 9B, Vs. Circle 2(1), Dlf Cyber City, Gurgaon. New Delhi. Pan No.Aajca8290J अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं/.I.T.A No.2074/Del/2017 िनधा"रणवष"/Assessment Year:2012-13 बनाम Acit, Akorn India Pvt. Ltd. Circle 2(1), Room No.153A, Vs. 1105-1106, Ashoka Estate, C.R. Building, I.P. Estate, Barakhamba Road, New Delhi. New Delhi. Pan No.Aajca8290J अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं/.I.T.A No.6566/Del/2018 िनधा"रणवष"/Assessment Year:2013-14 बनाम Akorn India Pvt. Ltd. Acit, 4Th Floor, Building 9B, Vs. Circle 2(1), C.R. Building, Dlf Cyber City, Gurgaon. I.P. Estate, New Delhi. Pan No.Aajca8290J अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं/.I.T.A No.6837/Del/2018 िनधा"रणवष"/Assessment Year:2013-14 बनाम Dcit, Akorn India Pvt. Ltd. Circle 2(1), Room No.153A, Vs. 1105-1106, Ashoka Estate, C.R. Building, I.P. Estate, Barakhamba Road, New Delhi. New Delhi. Pan No.Aajca8290J अपीलाथ" Appellant ""यथ"/Respondent

Section 139(5)Section 50C

observed that the revised computation filed during the course of assessment proceeding cannot be accepted, since the same is not supported by a revised return filed under Section 139(5) of the Act. The Learned AO accordingly vide order sheet entry dated 3-3-2015 showcaused the assessee ... additional claim of depreciation made by the assessee which is not supported by a revised return of income under Section 139(5) of the Act be ignored. The assessee vide its submission dated 10-3-2015 stated that during the physical verification of the tangible assets conducted by the assessee

DCIT, Circle- 2(1), New Delhi vs. Akorn India Pvt. Ltd., New Delhi

ITA 6837/DEL/2018[2013-14]Status: DisposedITAT Delhi28 Oct 2025AY 2013-14

Bench: Shri M Balaganesh & Shri Vimal Kumarआ.अ.सं/.I.T.A No.1743/Del/2017 िनधा"रणवष"/Assessment Year:2012-13 बनाम Akorn India Pvt. Ltd. Dcit, 4Th Floor, Building 9B, Vs. Circle 2(1), Dlf Cyber City, Gurgaon. New Delhi. Pan No.Aajca8290J अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं/.I.T.A No.2074/Del/2017 िनधा"रणवष"/Assessment Year:2012-13 बनाम Acit, Akorn India Pvt. Ltd. Circle 2(1), Room No.153A, Vs. 1105-1106, Ashoka Estate, C.R. Building, I.P. Estate, Barakhamba Road, New Delhi. New Delhi. Pan No.Aajca8290J अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं/.I.T.A No.6566/Del/2018 िनधा"रणवष"/Assessment Year:2013-14 बनाम Akorn India Pvt. Ltd. Acit, 4Th Floor, Building 9B, Vs. Circle 2(1), C.R. Building, Dlf Cyber City, Gurgaon. I.P. Estate, New Delhi. Pan No.Aajca8290J अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं/.I.T.A No.6837/Del/2018 िनधा"रणवष"/Assessment Year:2013-14 बनाम Dcit, Akorn India Pvt. Ltd. Circle 2(1), Room No.153A, Vs. 1105-1106, Ashoka Estate, C.R. Building, I.P. Estate, Barakhamba Road, New Delhi. New Delhi. Pan No.Aajca8290J अपीलाथ" Appellant ""यथ"/Respondent

Section 139(5)Section 50C

observed that the revised computation filed during the course of assessment proceeding cannot be accepted, since the same is not supported by a revised return filed under Section 139(5) of the Act. The Learned AO accordingly vide order sheet entry dated 3-3-2015 showcaused the assessee ... additional claim of depreciation made by the assessee which is not supported by a revised return of income under Section 139(5) of the Act be ignored. The assessee vide its submission dated 10-3-2015 stated that during the physical verification of the tangible assets conducted by the assessee

Akorn India Pvt. Ltd., Gurgaon vs. ACIT, Circle-2(1), New Delhi

ITA 6567/DEL/2018[2014-15]Status: DisposedITAT Delhi28 Oct 2025AY 2014-15

Bench: Shri M Balaganesh & Shri Vimal Kumarआ.अ.सं/.I.T.A No.1743/Del/2017 िनधा"रणवष"/Assessment Year:2012-13 बनाम Akorn India Pvt. Ltd. Dcit, 4Th Floor, Building 9B, Vs. Circle 2(1), Dlf Cyber City, Gurgaon. New Delhi. Pan No.Aajca8290J अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं/.I.T.A No.2074/Del/2017 िनधा"रणवष"/Assessment Year:2012-13 बनाम Acit, Akorn India Pvt. Ltd. Circle 2(1), Room No.153A, Vs. 1105-1106, Ashoka Estate, C.R. Building, I.P. Estate, Barakhamba Road, New Delhi. New Delhi. Pan No.Aajca8290J अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं/.I.T.A No.6566/Del/2018 िनधा"रणवष"/Assessment Year:2013-14 बनाम Akorn India Pvt. Ltd. Acit, 4Th Floor, Building 9B, Vs. Circle 2(1), C.R. Building, Dlf Cyber City, Gurgaon. I.P. Estate, New Delhi. Pan No.Aajca8290J अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं/.I.T.A No.6837/Del/2018 िनधा"रणवष"/Assessment Year:2013-14 बनाम Dcit, Akorn India Pvt. Ltd. Circle 2(1), Room No.153A, Vs. 1105-1106, Ashoka Estate, C.R. Building, I.P. Estate, Barakhamba Road, New Delhi. New Delhi. Pan No.Aajca8290J अपीलाथ" Appellant ""यथ"/Respondent

Section 139(5)Section 50C

observed that the revised computation filed during the course of assessment proceeding cannot be accepted, since the same is not supported by a revised return filed under Section 139(5) of the Act. The Learned AO accordingly vide order sheet entry dated 3-3-2015 showcaused the assessee ... additional claim of depreciation made by the assessee which is not supported by a revised return of income under Section 139(5) of the Act be ignored. The assessee vide its submission dated 10-3-2015 stated that during the physical verification of the tangible assets conducted by the assessee

Akorn India Pvt. Ltd., Gurgaon vs. ACIT, Circle-2(1), New Delhi

ITA 6566/DEL/2018[2013-14]Status: DisposedITAT Delhi28 Oct 2025AY 2013-14

Bench: Shri M Balaganesh & Shri Vimal Kumarआ.अ.सं/.I.T.A No.1743/Del/2017 िनधा"रणवष"/Assessment Year:2012-13 बनाम Akorn India Pvt. Ltd. Dcit, 4Th Floor, Building 9B, Vs. Circle 2(1), Dlf Cyber City, Gurgaon. New Delhi. Pan No.Aajca8290J अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं/.I.T.A No.2074/Del/2017 िनधा"रणवष"/Assessment Year:2012-13 बनाम Acit, Akorn India Pvt. Ltd. Circle 2(1), Room No.153A, Vs. 1105-1106, Ashoka Estate, C.R. Building, I.P. Estate, Barakhamba Road, New Delhi. New Delhi. Pan No.Aajca8290J अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं/.I.T.A No.6566/Del/2018 िनधा"रणवष"/Assessment Year:2013-14 बनाम Akorn India Pvt. Ltd. Acit, 4Th Floor, Building 9B, Vs. Circle 2(1), C.R. Building, Dlf Cyber City, Gurgaon. I.P. Estate, New Delhi. Pan No.Aajca8290J अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं/.I.T.A No.6837/Del/2018 िनधा"रणवष"/Assessment Year:2013-14 बनाम Dcit, Akorn India Pvt. Ltd. Circle 2(1), Room No.153A, Vs. 1105-1106, Ashoka Estate, C.R. Building, I.P. Estate, Barakhamba Road, New Delhi. New Delhi. Pan No.Aajca8290J अपीलाथ" Appellant ""यथ"/Respondent

Section 139(5)Section 50C

observed that the revised computation filed during the course of assessment proceeding cannot be accepted, since the same is not supported by a revised return filed under Section 139(5) of the Act. The Learned AO accordingly vide order sheet entry dated 3-3-2015 showcaused the assessee ... additional claim of depreciation made by the assessee which is not supported by a revised return of income under Section 139(5) of the Act be ignored. The assessee vide its submission dated 10-3-2015 stated that during the physical verification of the tangible assets conducted by the assessee

ACIT, New Delhi vs. M/S Akorn India Pvt. Ltd., New Delhi

ITA 2074/DEL/2017[2012-13]Status: DisposedITAT Delhi28 Oct 2025AY 2012-13

Bench: Shri M Balaganesh & Shri Vimal Kumarआ.अ.सं/.I.T.A No.1743/Del/2017 िनधा"रणवष"/Assessment Year:2012-13 बनाम Akorn India Pvt. Ltd. Dcit, 4Th Floor, Building 9B, Vs. Circle 2(1), Dlf Cyber City, Gurgaon. New Delhi. Pan No.Aajca8290J अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं/.I.T.A No.2074/Del/2017 िनधा"रणवष"/Assessment Year:2012-13 बनाम Acit, Akorn India Pvt. Ltd. Circle 2(1), Room No.153A, Vs. 1105-1106, Ashoka Estate, C.R. Building, I.P. Estate, Barakhamba Road, New Delhi. New Delhi. Pan No.Aajca8290J अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं/.I.T.A No.6566/Del/2018 िनधा"रणवष"/Assessment Year:2013-14 बनाम Akorn India Pvt. Ltd. Acit, 4Th Floor, Building 9B, Vs. Circle 2(1), C.R. Building, Dlf Cyber City, Gurgaon. I.P. Estate, New Delhi. Pan No.Aajca8290J अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं/.I.T.A No.6837/Del/2018 िनधा"रणवष"/Assessment Year:2013-14 बनाम Dcit, Akorn India Pvt. Ltd. Circle 2(1), Room No.153A, Vs. 1105-1106, Ashoka Estate, C.R. Building, I.P. Estate, Barakhamba Road, New Delhi. New Delhi. Pan No.Aajca8290J अपीलाथ" Appellant ""यथ"/Respondent

Section 139(5)Section 50C

observed that the revised computation filed during the course of assessment proceeding cannot be accepted, since the same is not supported by a revised return filed under Section 139(5) of the Act. The Learned AO accordingly vide order sheet entry dated 3-3-2015 showcaused the assessee ... additional claim of depreciation made by the assessee which is not supported by a revised return of income under Section 139(5) of the Act be ignored. The assessee vide its submission dated 10-3-2015 stated that during the physical verification of the tangible assets conducted by the assessee

Akorn India Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

ITA 1743/DEL/2017[2012-13]Status: DisposedITAT Delhi28 Oct 2025AY 2012-13

Bench: Shri M Balaganesh & Shri Vimal Kumarआ.अ.सं/.I.T.A No.1743/Del/2017 िनधा"रणवष"/Assessment Year:2012-13 बनाम Akorn India Pvt. Ltd. Dcit, 4Th Floor, Building 9B, Vs. Circle 2(1), Dlf Cyber City, Gurgaon. New Delhi. Pan No.Aajca8290J अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं/.I.T.A No.2074/Del/2017 िनधा"रणवष"/Assessment Year:2012-13 बनाम Acit, Akorn India Pvt. Ltd. Circle 2(1), Room No.153A, Vs. 1105-1106, Ashoka Estate, C.R. Building, I.P. Estate, Barakhamba Road, New Delhi. New Delhi. Pan No.Aajca8290J अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं/.I.T.A No.6566/Del/2018 िनधा"रणवष"/Assessment Year:2013-14 बनाम Akorn India Pvt. Ltd. Acit, 4Th Floor, Building 9B, Vs. Circle 2(1), C.R. Building, Dlf Cyber City, Gurgaon. I.P. Estate, New Delhi. Pan No.Aajca8290J अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं/.I.T.A No.6837/Del/2018 िनधा"रणवष"/Assessment Year:2013-14 बनाम Dcit, Akorn India Pvt. Ltd. Circle 2(1), Room No.153A, Vs. 1105-1106, Ashoka Estate, C.R. Building, I.P. Estate, Barakhamba Road, New Delhi. New Delhi. Pan No.Aajca8290J अपीलाथ" Appellant ""यथ"/Respondent

Section 139(5)Section 50C

observed that the revised computation filed during the course of assessment proceeding cannot be accepted, since the same is not supported by a revised return filed under Section 139(5) of the Act. The Learned AO accordingly vide order sheet entry dated 3-3-2015 showcaused the assessee ... additional claim of depreciation made by the assessee which is not supported by a revised return of income under Section 139(5) of the Act be ignored. The assessee vide its submission dated 10-3-2015 stated that during the physical verification of the tangible assets conducted by the assessee

Mukesh Kumar Singh, Hardoi vs. Income Tax Officer-3(2), Hardoi-/NFAC

In the result, the appeal of the assessee stands allowed for statistical purposes

ITA 485/LKW/2025[2020-21]Status: DisposedITAT Lucknow27 Oct 2025AY 2020-21

Bench: Shri. Sudhanshu Srivastavaassessment Year: 2020-21 Mukesh Kumar Singh V. The Income Tax Officer 3 (2) Sadhinawa Uchwal Hardoi-1/Nfac Hardoi (U.P) Tan/Pan:Bxkps8596P (Appellant) (Respondent) Appellant By: None Respondent By: Shri R.R.N. Shukla, D.R. O R D E R This Appeal Has Been Preferred By The Assessee Against The Order Dated 27.05.2025, Passed By The National Faceless Appeal Centre, Delhi (Nfac) For Assessment Year 2020-21. 2.0 The Brief Facts Of The Case Are That The Assessee Was Engaged In The Business Of Recovery Of Loans & Emi. The Assessee Had Filed His Return Of Income For The Year Under Consideration Declaring A Total Income Of Rs.18,40,681/-. Subsequently, The Assessee Revised His Return Of Income On 23.11.2020, Declaring A Total Income Of Rs.12,17,600/-. The Case Of The Assessee Was Selected For Scrutiny Under Cass For The Reason That The "Taxable Income Shown In Revised Return Is Less Than The Taxable Income Shown In The Original Return & Large Refund Has Been Claimed (Business Itr) Reduction Of Income In

For Appellant: NoneFor Respondent: Shri R.R.N. Shukla, D.R
Section 144Section 144B

Rs.12,17,600/-. The case of the assessee was selected for scrutiny under CASS for the reason that the "taxable income shown in revised return is less than the taxable income shown in the Original return and large refund has been claimed (Business ITR) Reduction of Income in ITA No.485/LKW/2025 ... Page 2 of 5 Revised Return & Claim of Refund Taxable Total Income/Total Income as per respective ITR". The Assessing Officer (AO) issued statutory notices to the assessee. However, there was no response from the side of the assessee. The AO, therefore, proceeded to complete the assessment under section

Arup Kumar Chatterjee, Kolkata vs. I.T.O., Ward - 26(4), Kolkata

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 1821/KOL/2025[2017-2018]Status: DisposedITAT Kolkata27 Oct 2025AY 2017-2018

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2017-18 Arup Kr. Chatterjee……………………………………………….…….……Appellant 22A, Hemchandra Mukherjee Road, Barish Kolkata-8. [Pan: Afmpc1447G] Vs. Ito, Ward-26(4), Kolkata..………………………..………...……...…..…..Respondent Appearances By: Shri Ankit Jalan, Ar, Appeared On Behalf Of The Appellant. Shri Pankaj Pandey, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : October 14, 2025 Date Of Pronouncing The Order : October 27, 2025 Order Per Pradip Kumar Choubey: This Appeal Filed By The Assessee Is Directed Against The Order Dated 18.06.25 Of The National Faceless Appeal Centre [‘Cit(A)’] Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”). Brief Facts Of The Case Are That In This Case, The Assessee Had Filed 2. His Return Of Income On 30.10.2017 For A.Y. 2017-18 Declaring Total Income Of Rs. 6,15,590/-. Further The Assessee Filed Revised Return Showing Total Income Of Rs. 4,50,220/-. The Case Of The Assessee Was Selected For Complete Scrutiny Under Cass With A Reason 'Large Sales Promotion Expenses Vis-Is Gross Receipts'. Notice U/S 143(2) Of The It Act Was Issued On 22.09.2019 & Served Upon The Appellant. Notices U/S 142(1) Of The Act Were Issued Time To Time. The Ao Completed The Arup Kr. Chatterjee Assessment Proceedings U/S 143(3) Of The Act On 28.12.2019 & Assessed The Appellant'S Total Income Of Rs.1,23,67,640/- By Making Addition Of Rs.1,23,77,644/- On Account Of Business & Profession.

Section 142(1)Section 143(2)Section 143(3)Section 250

filed 2. his return of income on 30.10.2017 for A.Y. 2017-18 declaring total income of Rs. 6,15,590/-. Further the assessee filed revised return showing total income of Rs. 4,50,220/-. The case of the assessee was selected for complete scrutiny under CASS with a reason 'Large