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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.

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.

Pr. CIT v. Ankit Metal & Power Ltd.
109 Taxmann.com 93 · 2019 · High Court
77
citing judgments

The Income Tax Appellate Tribunal (ITAT) has the power under Section 254 to entertain a claim for deduction not made in the original return of income or a revised return filed before the Assessing Officer.

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

The Assistant Commissioner of Income Tax, Central Circle, Vijayawada vs. M/S. First Tek Pvt.Ltd, Hyderabad

In the result appeals of the revenue for the A

ITA 608/VIZ/2019[2011-2012]Status: DisposedITAT Visakhapatnam24 Nov 2020AY 2011-2012

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.574-577/Viz/2019 & 609/Viz/2019 (निर्धारण वर्ा/Assessment Year:2007-08 To 2010-11 & 2011-12) M/S First Tek Private Limited Vs. Asst.Commissioner Of Bhavanasi Anjaneyulu Income Tax Sri Balaji Chemical Industries Central Circle Main Road, Piduguralla Vijayawada Guntur [Pan : Aaacf8840N] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.607/Viz/2019 & 608/Viz/2019 (निर्धारण वर्ा/Assessment Year:2009-10 & 2011-2012) Asst.Commissioner Of Vs. M/S First Tek Private Limited Income Tax Bhavanasi Anjaneyulu Central Circle Sri Balaji Chemical Industries Vijayawada Main Road, Piduguralla Guntur [Pan : Aaacf8840N] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar रधजस्व की ओर से /Revenue By : Shri D.K.Sonowal, Cit, Dr सुिवधई की तधरीख / Date Of Hearing : 23.09.2020 घोर्णध की तधरीख/Date Of .11.2020 Pronouncement

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri D.K.Sonowal, CIT, DR
Section 10ASection 143(3)Section 14ASection 1O

taxes and filed the return of income, if there is mistake in the return of income , the assessee ought to have filed the revised return of income within the time allowed under the Act. Alternatively, the assessee ought to have taken remedial measures by filing the petition u/s 264 before ... instant case, the assessee has neither agitated the addition before the AO nor filed the revision petition u/s 264 of the Act or the revised return. It is also observed from the order of the Ld.CIT(A) that the assessee has not retracted the statement given u/s 132(4) before

The Assistant Commissioner of Income Tax, Central Circle, Vijayawada vs. M/S. First Tek Pvt.Ltd, Hyderabad

In the result appeals of the revenue for the A

ITA 607/VIZ/2019[2009-2010]Status: DisposedITAT Visakhapatnam24 Nov 2020AY 2009-2010

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.574-577/Viz/2019 & 609/Viz/2019 (निर्धारण वर्ा/Assessment Year:2007-08 To 2010-11 & 2011-12) M/S First Tek Private Limited Vs. Asst.Commissioner Of Bhavanasi Anjaneyulu Income Tax Sri Balaji Chemical Industries Central Circle Main Road, Piduguralla Vijayawada Guntur [Pan : Aaacf8840N] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.607/Viz/2019 & 608/Viz/2019 (निर्धारण वर्ा/Assessment Year:2009-10 & 2011-2012) Asst.Commissioner Of Vs. M/S First Tek Private Limited Income Tax Bhavanasi Anjaneyulu Central Circle Sri Balaji Chemical Industries Vijayawada Main Road, Piduguralla Guntur [Pan : Aaacf8840N] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar रधजस्व की ओर से /Revenue By : Shri D.K.Sonowal, Cit, Dr सुिवधई की तधरीख / Date Of Hearing : 23.09.2020 घोर्णध की तधरीख/Date Of .11.2020 Pronouncement

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri D.K.Sonowal, CIT, DR
Section 10ASection 143(3)Section 14ASection 1O

taxes and filed the return of income, if there is mistake in the return of income , the assessee ought to have filed the revised return of income within the time allowed under the Act. Alternatively, the assessee ought to have taken remedial measures by filing the petition u/s 264 before ... instant case, the assessee has neither agitated the addition before the AO nor filed the revision petition u/s 264 of the Act or the revised return. It is also observed from the order of the Ld.CIT(A) that the assessee has not retracted the statement given u/s 132(4) before

First Tek Private Limited, Hyderabad vs. The Assistant Commissioner of Income Tax, Central Circle, Vijayawada

In the result appeals of the revenue for the A

ITA 577/VIZ/2019[2010-2011]Status: DisposedITAT Visakhapatnam24 Nov 2020AY 2010-2011

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.574-577/Viz/2019 & 609/Viz/2019 (निर्धारण वर्ा/Assessment Year:2007-08 To 2010-11 & 2011-12) M/S First Tek Private Limited Vs. Asst.Commissioner Of Bhavanasi Anjaneyulu Income Tax Sri Balaji Chemical Industries Central Circle Main Road, Piduguralla Vijayawada Guntur [Pan : Aaacf8840N] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.607/Viz/2019 & 608/Viz/2019 (निर्धारण वर्ा/Assessment Year:2009-10 & 2011-2012) Asst.Commissioner Of Vs. M/S First Tek Private Limited Income Tax Bhavanasi Anjaneyulu Central Circle Sri Balaji Chemical Industries Vijayawada Main Road, Piduguralla Guntur [Pan : Aaacf8840N] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar रधजस्व की ओर से /Revenue By : Shri D.K.Sonowal, Cit, Dr सुिवधई की तधरीख / Date Of Hearing : 23.09.2020 घोर्णध की तधरीख/Date Of 24.11.2020 Pronouncement

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri D.K.Sonowal, CIT, DR
Section 10ASection 143(3)Section 14ASection 1O

taxes and filed the return of income, if there is mistake in the return of income , the assessee ought to have filed the revised return of income within the time allowed under the Act. Alternatively, the assessee ought to have taken remedial measures by filing the petition u/s 264 before ... instant case, the assessee has neither agitated the addition before the AO nor filed the revision petition u/s 264 of the Act or the revised return. It is also observed from the order of the Ld.CIT(A) that the assessee has not retracted the statement given u/s 132(4) before

First Tek Private Limited, Hyderabad vs. The Assistant Commissioner of Income Tax, Central Circle, Vijayawada

In the result appeals of the revenue for the A

ITA 576/VIZ/2019[2009-2010]Status: DisposedITAT Visakhapatnam24 Nov 2020AY 2009-2010

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.574-577/Viz/2019 & 609/Viz/2019 (निर्धारण वर्ा/Assessment Year:2007-08 To 2010-11 & 2011-12) M/S First Tek Private Limited Vs. Asst.Commissioner Of Bhavanasi Anjaneyulu Income Tax Sri Balaji Chemical Industries Central Circle Main Road, Piduguralla Vijayawada Guntur [Pan : Aaacf8840N] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.607/Viz/2019 & 608/Viz/2019 (निर्धारण वर्ा/Assessment Year:2009-10 & 2011-2012) Asst.Commissioner Of Vs. M/S First Tek Private Limited Income Tax Bhavanasi Anjaneyulu Central Circle Sri Balaji Chemical Industries Vijayawada Main Road, Piduguralla Guntur [Pan : Aaacf8840N] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar रधजस्व की ओर से /Revenue By : Shri D.K.Sonowal, Cit, Dr सुिवधई की तधरीख / Date Of Hearing : 23.09.2020 घोर्णध की तधरीख/Date Of 24.11.2020 Pronouncement

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri D.K.Sonowal, CIT, DR
Section 10ASection 143(3)Section 14ASection 1O

taxes and filed the return of income, if there is mistake in the return of income , the assessee ought to have filed the revised return of income within the time allowed under the Act. Alternatively, the assessee ought to have taken remedial measures by filing the petition u/s 264 before ... instant case, the assessee has neither agitated the addition before the AO nor filed the revision petition u/s 264 of the Act or the revised return. It is also observed from the order of the Ld.CIT(A) that the assessee has not retracted the statement given u/s 132(4) before

First Tek Private Limited, Hyderabad vs. The Assistant Commissioner of Income Tax, Central Circle, Vijayawada

In the result appeals of the revenue for the A

ITA 575/VIZ/2019[2008-2009]Status: DisposedITAT Visakhapatnam24 Nov 2020AY 2008-2009

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.574-577/Viz/2019 & 609/Viz/2019 (निर्धारण वर्ा/Assessment Year:2007-08 To 2010-11 & 2011-12) M/S First Tek Private Limited Vs. Asst.Commissioner Of Bhavanasi Anjaneyulu Income Tax Sri Balaji Chemical Industries Central Circle Main Road, Piduguralla Vijayawada Guntur [Pan : Aaacf8840N] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.607/Viz/2019 & 608/Viz/2019 (निर्धारण वर्ा/Assessment Year:2009-10 & 2011-2012) Asst.Commissioner Of Vs. M/S First Tek Private Limited Income Tax Bhavanasi Anjaneyulu Central Circle Sri Balaji Chemical Industries Vijayawada Main Road, Piduguralla Guntur [Pan : Aaacf8840N] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar रधजस्व की ओर से /Revenue By : Shri D.K.Sonowal, Cit, Dr सुिवधई की तधरीख / Date Of Hearing : 23.09.2020 घोर्णध की तधरीख/Date Of 24.11.2020 Pronouncement

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri D.K.Sonowal, CIT, DR
Section 10ASection 143(3)Section 14ASection 1O

taxes and filed the return of income, if there is mistake in the return of income , the assessee ought to have filed the revised return of income within the time allowed under the Act. Alternatively, the assessee ought to have taken remedial measures by filing the petition u/s 264 before ... instant case, the assessee has neither agitated the addition before the AO nor filed the revision petition u/s 264 of the Act or the revised return. It is also observed from the order of the Ld.CIT(A) that the assessee has not retracted the statement given u/s 132(4) before

First Tek Private Limited, Hyderabad vs. The Assistant Commissioner of Income Tax, Central Circle, Vijayawada

In the result appeals of the revenue for the A

ITA 574/VIZ/2019[2007-2008]Status: DisposedITAT Visakhapatnam24 Nov 2020AY 2007-2008

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.574-577/Viz/2019 & 609/Viz/2019 (निर्धारण वर्ा/Assessment Year:2007-08 To 2010-11 & 2011-12) M/S First Tek Private Limited Vs. Asst.Commissioner Of Bhavanasi Anjaneyulu Income Tax Sri Balaji Chemical Industries Central Circle Main Road, Piduguralla Vijayawada Guntur [Pan : Aaacf8840N] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.607/Viz/2019 & 608/Viz/2019 (निर्धारण वर्ा/Assessment Year:2009-10 & 2011-2012) Asst.Commissioner Of Vs. M/S First Tek Private Limited Income Tax Bhavanasi Anjaneyulu Central Circle Sri Balaji Chemical Industries Vijayawada Main Road, Piduguralla Guntur [Pan : Aaacf8840N] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar रधजस्व की ओर से /Revenue By : Shri D.K.Sonowal, Cit, Dr सुिवधई की तधरीख / Date Of Hearing : 23.09.2020 घोर्णध की तधरीख/Date Of 24.11.2020 Pronouncement

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri D.K.Sonowal, CIT, DR
Section 10ASection 143(3)Section 14ASection 1O

taxes and filed the return of income, if there is mistake in the return of income , the assessee ought to have filed the revised return of income within the time allowed under the Act. Alternatively, the assessee ought to have taken remedial measures by filing the petition u/s 264 before ... instant case, the assessee has neither agitated the addition before the AO nor filed the revision petition u/s 264 of the Act or the revised return. It is also observed from the order of the Ld.CIT(A) that the assessee has not retracted the statement given u/s 132(4) before

The Deputy Commissioner of Income Tax, Central Circle-1, Gutnur vs. Kedareswara Constructions, Gutnur

In the result, appeals of the revenue as well as the cross objections of the assessee are dismissed

ITA 13/VIZ/2020[2016-17]Status: DisposedITAT Visakhapatnam23 Nov 2020AY 2016-17

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.12/Viz/2020 & 13/Viz/2020 (निर्धारण वर्ा/Assessment Year:2015-16 & 2016-17) Deputy Commissioner Of Vs. M/S Kedareswara Constructions Income Tax #D.No.198-30, Flat No.120 Central Circle-1 Sri Kanyaka Parameswari Guntur Enclave, Etukuru Road, Guntur [ Pan : Aalfk7258H] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.06/Viz/2020 & 07/Viz/2020 (Arising Out Of I.T.A.No.12/Viz/2020 & 13/Viz/2020) (निर्धारण वर्ा/Assessment Year:2015-16 & 2016-17) M/S Kedareswara Constructions Vs. Deputy Commissioner Of #D.No.198-30, Flat No.120 Income Tax Sri Kanyaka Parameswari Enclave, Central Circle-1 Etukuru Road, Guntur Guntur [ Pan : Aalfk7258H] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व की ओर से /Revenue By : Shri D.K.Sonowal, Cit, Dr निर्धाऩरती की ओर से / Assessee By : Shri M.V.Prasad, Ar सुिवधई की तधरीख / Date Of Hearing : 23.09.2020 घोर्णध की तधरीख/Date Of Pronouncement : 23.11.2020 आदेश /O R D E R Per Shri D.S.Sunder Singh: These Appeals Are Filed By The Revenue Against The Different Orders Of The Commissioner Of Income Tax (Appeals) [Cit(A)]-3, Visakhapatnam In Appeal No.147 & 148/2019-20/Cit(A)-3/ Vsp/2019-20 Dated 16.09.2019

For Appellant: Shri M.V.Prasad, ARFor Respondent: Shri D.K.Sonowal, CIT, DR
Section 131Section 132Section 133ASection 148

Accordingly, the Assessing Officer is directed to estimate income @ 30% of the additional receipts and accept the income as offered by appellant in the revised return. The grounds are treated as allowed.” 10 I.T.A. No.12/Viz/2020 and 13/Viz/2020, CO No.06/Viz/2020 and 07/Viz/2020, A.Y.2015-16 and 2016-17 M/s Kedareswara Constructions, Guntur

The Deputy Commissioner of Income Tax, Central Circle-1, Guntur vs. Kedareswara Constructions, Guntur

In the result, appeals of the revenue as well as the cross objections of the assessee are dismissed

ITA 12/VIZ/2020[2015-16]Status: DisposedITAT Visakhapatnam23 Nov 2020AY 2015-16

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.12/Viz/2020 & 13/Viz/2020 (निर्धारण वर्ा/Assessment Year:2015-16 & 2016-17) Deputy Commissioner Of Vs. M/S Kedareswara Constructions Income Tax #D.No.198-30, Flat No.120 Central Circle-1 Sri Kanyaka Parameswari Guntur Enclave, Etukuru Road, Guntur [ Pan : Aalfk7258H] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.06/Viz/2020 & 07/Viz/2020 (Arising Out Of I.T.A.No.12/Viz/2020 & 13/Viz/2020) (निर्धारण वर्ा/Assessment Year:2015-16 & 2016-17) M/S Kedareswara Constructions Vs. Deputy Commissioner Of #D.No.198-30, Flat No.120 Income Tax Sri Kanyaka Parameswari Enclave, Central Circle-1 Etukuru Road, Guntur Guntur [ Pan : Aalfk7258H] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व की ओर से /Revenue By : Shri D.K.Sonowal, Cit, Dr निर्धाऩरती की ओर से / Assessee By : Shri M.V.Prasad, Ar सुिवधई की तधरीख / Date Of Hearing : 23.09.2020 घोर्णध की तधरीख/Date Of Pronouncement : 23.11.2020 आदेश /O R D E R Per Shri D.S.Sunder Singh: These Appeals Are Filed By The Revenue Against The Different Orders Of The Commissioner Of Income Tax (Appeals) [Cit(A)]-3, Visakhapatnam In Appeal No.147 & 148/2019-20/Cit(A)-3/ Vsp/2019-20 Dated 16.09.2019

For Appellant: Shri M.V.Prasad, ARFor Respondent: Shri D.K.Sonowal, CIT, DR
Section 131Section 132Section 133ASection 148

Accordingly, the Assessing Officer is directed to estimate income @ 30% of the additional receipts and accept the income as offered by appellant in the revised return. The grounds are treated as allowed.” 10 I.T.A. No.12/Viz/2020 and 13/Viz/2020, CO No.06/Viz/2020 and 07/Viz/2020, A.Y.2015-16 and 2016-17 M/s Kedareswara Constructions, Guntur

ACIT 24(1), Mumbai vs. M/S.Ganga Enterprise, Mumbai

In the result, appeal of the revenue is dismissed

ITA 6580/MUM/2018[2013-14]Status: DisposedITAT Mumbai11 Nov 2020AY 2013-14

Bench: Shri Saktijit Dey & Shri M.Balaganeshacit-24(1) Vs. M/S. Ganga Enterprise Flat No.25, 2Nd Floor Room No.603, Piramal Chambers, Jeejeebhoy Lane Lokhandwala Saranga Chsl, 3Rd Cros Lane, Lalbaug, Parel Mumbai-400 012 Lokhandwala Complex Andheri(W) Mumbai-400 053 Pan/Gir No.Aagff4250L (Appellant) .. (Respondent) Assessee By None Revenue By Shri V.Vinod Kumar, Sr.Ar Date Of Hearing 29/10/2020 Date Of Pronouncement 11/11/2020 आदेश / O R D E R Per M. Balaganesh (A.M): This Appeal Filed By Revenue In Ita No.6580/Mum/2018 For Assessment Year 2013-14 Arise Out Of The Order By The Ld. Commissioner Of Income Tax (Appeals)-36, Mumbai In Appeal No.Cit(A)-36/It-118/Acit-24(1)/2016-17, Dated 30/08/2018 (Ld. Cit(A) In Short) Against The Order Of Assessment Passed U/S.143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As Act) Dated 23/03/2016 By The Ld. Assistant Commissioner Of Income Tax -24(1), Mumbai (Hereinafter Referred To As Ld. Ao).

Section 139(5)Section 143(1)Section 143(2)Section 143(3)

During the course of scrutiny assessment proceedings, the assessee filed a revised computation of income as time limit for filed revised return u/s 139(5) of the Act had already expired. In the said revised computation of income filed before the Ld .AO during the course of assessment proceedings ... wherein it was held that although, the Ld. AO is entitled to grant deduction only on the basis of a revised return and not on the basis of a letter requesting an amendment to the return filed, the appellate authorities are entitled to consider the claim and to adjudicate