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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

Faiza Hemeed, Chennai vs. ITO, International Taxation, Ward-1(2), Chennai

In the result, appeal filed by the assessee is allowed

ITA 187/CHNY/2019[2014-15]Status: DisposedITAT Chennai08 Jan 2021AY 2014-15

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita No.: 187/Chny/2019 िनधा"रण वष" / Assessment Year: 2014-15 Smt. Faiza Hameed, The Income Tax Officer, No.60, Veerabadran Street, V. International Taxation, Nungambakkam, Ward-1(2), Chennai – 600 034. Chennai. Pan: Abwph4868A (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Ms. S.Vidhya, F.C.A ""यथ" क" ओर से/Respondent By : Shri G.Johnson, Addl.Cit सुनवाई क" तार"ख/Date Of Hearing : 14.12.2020 घोषणा क" तार"ख/Date Of Pronouncement : 08.01.2021

For Appellant: Ms. S.Vidhya, F.C.A ""For Respondent: Shri G.Johnson, Addl.CIT
Section 139(1)Section 147Section 148Section 50C

gain derived from transfer of property in pursuant to JDA for the previous year 2013-14 relevant to assessment year 2014-15. However a revised return was filed on 19.09.2017 by withdrawing the claim of capital gain offered to tax on transfer of property pursuant to JDA based on subsequent ... income returned to tax through filing of a return of Income, the only option is through filing of another Return of Income, legally termed ‘Revised Return’, for which the eligibility conditions and procedure is laid down in Section 139(5) of The Act; which states that — a Revised return