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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

ACIT 2(3), Mumbai vs. Tata Chemicals Ltd, Mumbai

In the result, the appeal of assessee is allowed and that of the Revenue is dismissed

ITA 7377/MUM/2013[2003-04]Status: DisposedITAT Mumbai10 May 2019AY 2003-04

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am Aayakr Apila Sam./ Ita No. 7325/Mum/2013 (Inaqa-Arna Baya- / Assessment Year 2003-04) Tata Chemicals Limited The Deputy Commissioner Bombay House, Fort, Of Income Tax Vs. Mumbai-400 001 M.K. Road, Mumbai-400 020 (Apilaaqai- / Appellant) .. (P`%Yaqaai- / Respondent) स्थायी लेखा िं./Pan No. Aaact4059M Aayakr Apila Sam./ Ita No. 7377/Mum/2013 (Inaqa-Arna Baya- / Assessment Year 2003-04) The Deputy Commissioner Of Tata Chemicals Limited Income Tax Bombay House, Fort, Vs. M.K. Road, Mumbai-400 001 Mumbai-400 020 .. (Apilaaqai- / Appellant) (P`%Yaqaai- / Respondent) अपीलाथी की ओर े / Appellant By : Shri Nitesh Joshi, Ar प्रत्यथी की ओर े / Respondent By : Shri R. Manjunatha Swamy, Dr ुनवाई की तारीख / Date Of Hearing: 12-02-2019 घोषणा की तारीख / Date Of Pronouncement : 10-05-2019 Aadosa / O R D E R महावीर स िंह, न्याययक दस्य/ Per Mahavir Singh, Jm:

For Appellant: Shri Nitesh Joshi, ARFor Respondent: Shri R. Manjunatha Swamy, DR
Section 139(1)Section 143(3)Section 147Section 148Section 154Section 263Section 80Section 80ISection 80M

filed on 28.11.2003 declaring total income at Rs. 274,17,21,702/- under the provisions of section 139(1) of the Act. A Revised Return of income along with revised Tax Audit Report and consolidated accounts, incorporating the results of the amalgamating company Hind Lever Chemicals Limited was filed ... assessee. The AO provided the copy of the reasons recorded, vide letter dated 07.04.2008. The assessee requested the AO to treat the revised return filed on 30.03.2003 as the return in response to the notice under section 148. The reasons recorded are as under: - “In the case of assessment

Tata Chemicals Ltd, Mumbai vs. DCIT 2(3), Mumbai

In the result, the appeal of assessee is allowed and that of the Revenue is dismissed

ITA 7325/MUM/2013[2003-04]Status: DisposedITAT Mumbai10 May 2019AY 2003-04

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am Aayakr Apila Sam./ Ita No. 7325/Mum/2013 (Inaqa-Arna Baya- / Assessment Year 2003-04) Tata Chemicals Limited The Deputy Commissioner Bombay House, Fort, Of Income Tax Vs. Mumbai-400 001 M.K. Road, Mumbai-400 020 (Apilaaqai- / Appellant) .. (P`%Yaqaai- / Respondent) स्थायी लेखा िं./Pan No. Aaact4059M Aayakr Apila Sam./ Ita No. 7377/Mum/2013 (Inaqa-Arna Baya- / Assessment Year 2003-04) The Deputy Commissioner Of Tata Chemicals Limited Income Tax Bombay House, Fort, Vs. M.K. Road, Mumbai-400 001 Mumbai-400 020 .. (Apilaaqai- / Appellant) (P`%Yaqaai- / Respondent) अपीलाथी की ओर े / Appellant By : Shri Nitesh Joshi, Ar प्रत्यथी की ओर े / Respondent By : Shri R. Manjunatha Swamy, Dr ुनवाई की तारीख / Date Of Hearing: 12-02-2019 घोषणा की तारीख / Date Of Pronouncement : 10-05-2019 Aadosa / O R D E R महावीर स िंह, न्याययक दस्य/ Per Mahavir Singh, Jm:

For Appellant: Shri Nitesh Joshi, ARFor Respondent: Shri R. Manjunatha Swamy, DR
Section 139(1)Section 143(3)Section 147Section 148Section 154Section 263Section 80Section 80ISection 80M

filed on 28.11.2003 declaring total income at Rs. 274,17,21,702/- under the provisions of section 139(1) of the Act. A Revised Return of income along with revised Tax Audit Report and consolidated accounts, incorporating the results of the amalgamating company Hind Lever Chemicals Limited was filed ... assessee. The AO provided the copy of the reasons recorded, vide letter dated 07.04.2008. The assessee requested the AO to treat the revised return filed on 30.03.2003 as the return in response to the notice under section 148. The reasons recorded are as under: - “In the case of assessment