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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

Bristlecone India Limited, Mumbai vs. ACIT, Cir- 2(1)(1), Mumbai

ITA 1670/MUM/2015[2010-11]Status: DisposedITAT Mumbai24 Jan 2018AY 2010-11

Bench: S/Sh. Rajendra & Amarjit Singhआयकर अपील अपील संसंसंसं./I.T.A./1670/Mum/2015, िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2010-11 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/S.Bristlecone India Limited, A.C.I.T, 2Nd Floor, Techniplex I, Circle-2(1)(1), Aayakar Bhavan, M.K.Road, Techniplex Complex, Vs. Mumbai- 400 020. Off Ceer Savarkar Flyover, Goregaon West, Mumbai – 400 062. Pan: Aaacm5186E (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri V.Jenardhanan Assessee By: Shri H.P.Mahajani सुनवाई क" तारीख / Date Of Hearing: 10/11/2017 घोषणा क" तारीख / Date Of Pronouncement: 24/01/2018 आयकर आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद"य सद"य, राजे"" राजे"" केकेकेके अनुसार अनुसार/ Per Rajendra, Am- लेखा लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Order Of The Assessing Officer (Ao), Dated 20.01.2015, Passed U/S.143(3) R.W.S 144C(13)Of The Act,The Assessee Has Filed The Present Appeal.Assessee-Company,Engaged In Rendering Software Services,Filed Its Original Return On 29.09.2010, Declaring Total Income Of Rs. 72.92 Lakhs.Later On,A Revised Return Was Filed On 17.03.2011.The Ao Completed The Assessment, Determining Its Income At Rs.5.84 Crores.

For Appellant: Shri H.P.MahajaniFor Respondent: Shri V.Jenardhanan
Section 143(3)Section 254(1)

present appeal.Assessee-Company,engaged in rendering software services,filed its original return on 29.09.2010, declaring total income of Rs. 72.92 lakhs.Later on,a revised return was filed on 17.03.2011.The AO completed the assessment, determining its income at Rs.5.84 crores. 2.Effective ground of appeal is about transfer pricing adjustment of Rs.4.81

DCIT 2(2), Mumbai vs. Larsen & Toubro Finance Ltd, Mumbai

Appeal stands allowed for statistical purposes

ITA 4459/MUM/2013[2006-07]Status: DisposedITAT Mumbai24 Jan 2018AY 2006-07

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. Nos.3980, 3981 & 3982/Mum/2013 (िनधा"रण वष" / Assessment Years: 2005-06, 2006-07 & 2007-08) L & T Finance Limited Deputy Commissioner Of Income बनाम/ Taxation Department, L&T House, Tax-Circle 2(2) R.No.545,5Th Floor, Aaykar Bhavan, N.M.Marg, Ballard Estate Vs. Mumbai-400 001 M.K.Marg,Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Aaacl-8668-G (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.4459/Mum/2013 (िनधा"रण वष" / Assessment Year: 2006-07) Deputy Commissioner Of Income L & T Finance Limited बनाम/ Tax-Circle 2(2) Taxation Department, L&T House, R.No.545,5Th Floor, Aaykar Bhavan, N.M.Marg, Ballard Estate Vs. M.K.Marg,Mumbai-400 020 Mumbai-400 001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Aaacl-8668-G (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: M.M.Golvala & Akram Khan, Ld.AR’sFor Respondent: S.C.Tiwari CIT (DR) & Saurabh Kumar Rai
Section 115JSection 143(3)Section 14ASection 40Section 88E

erred in accepting the claim of assesse overlooking the provision of section139(1) and 139(4) of the I.T. Act,1961 which states that revised return is required to be filed within one year from of the end of the relevant assessment year or before the completion of assessment, whichever ... Supreme Court rendered in Goetz (India) Ltd. Vs. CIT [284 ITR 323] opined that the same could be claimed only by filing the revised return of income. The Ld. CIT(A) allowed the same by following the decision of this Tribunal rendered in Balmukund Acharya [310 ITR 310] which

L & T Finance Ltd, Mumbai vs. DCIT Cir 2(2), Mumbai

Appeal stands allowed for statistical purposes

ITA 3982/MUM/2013[2007-08]Status: DisposedITAT Mumbai24 Jan 2018AY 2007-08

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. Nos.3980, 3981 & 3982/Mum/2013 (िनधा"रण वष" / Assessment Years: 2005-06, 2006-07 & 2007-08) L & T Finance Limited Deputy Commissioner Of Income बनाम/ Taxation Department, L&T House, Tax-Circle 2(2) R.No.545,5Th Floor, Aaykar Bhavan, N.M.Marg, Ballard Estate Vs. Mumbai-400 001 M.K.Marg,Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Aaacl-8668-G (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.4459/Mum/2013 (िनधा"रण वष" / Assessment Year: 2006-07) Deputy Commissioner Of Income L & T Finance Limited बनाम/ Tax-Circle 2(2) Taxation Department, L&T House, R.No.545,5Th Floor, Aaykar Bhavan, N.M.Marg, Ballard Estate Vs. M.K.Marg,Mumbai-400 020 Mumbai-400 001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Aaacl-8668-G (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: M.M.Golvala & Akram Khan, Ld.AR’sFor Respondent: S.C.Tiwari CIT (DR) & Saurabh Kumar Rai
Section 115JSection 143(3)Section 14ASection 40Section 88E

erred in accepting the claim of assesse overlooking the provision of section139(1) and 139(4) of the I.T. Act,1961 which states that revised return is required to be filed within one year from of the end of the relevant assessment year or before the completion of assessment, whichever ... Supreme Court rendered in Goetz (India) Ltd. Vs. CIT [284 ITR 323] opined that the same could be claimed only by filing the revised return of income. The Ld. CIT(A) allowed the same by following the decision of this Tribunal rendered in Balmukund Acharya [310 ITR 310] which

L & T Finance Ltd, Mumbai vs. DCIT Cir 2(2), Mumbai

Appeal stands allowed for statistical purposes

ITA 3981/MUM/2013[2006-07]Status: DisposedITAT Mumbai24 Jan 2018AY 2006-07

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. Nos.3980, 3981 & 3982/Mum/2013 (िनधा"रण वष" / Assessment Years: 2005-06, 2006-07 & 2007-08) L & T Finance Limited Deputy Commissioner Of Income बनाम/ Taxation Department, L&T House, Tax-Circle 2(2) R.No.545,5Th Floor, Aaykar Bhavan, N.M.Marg, Ballard Estate Vs. Mumbai-400 001 M.K.Marg,Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Aaacl-8668-G (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.4459/Mum/2013 (िनधा"रण वष" / Assessment Year: 2006-07) Deputy Commissioner Of Income L & T Finance Limited बनाम/ Tax-Circle 2(2) Taxation Department, L&T House, R.No.545,5Th Floor, Aaykar Bhavan, N.M.Marg, Ballard Estate Vs. M.K.Marg,Mumbai-400 020 Mumbai-400 001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Aaacl-8668-G (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: M.M.Golvala & Akram Khan, Ld.AR’sFor Respondent: S.C.Tiwari CIT (DR) & Saurabh Kumar Rai
Section 115JSection 143(3)Section 14ASection 40Section 88E

erred in accepting the claim of assesse overlooking the provision of section139(1) and 139(4) of the I.T. Act,1961 which states that revised return is required to be filed within one year from of the end of the relevant assessment year or before the completion of assessment, whichever ... Supreme Court rendered in Goetz (India) Ltd. Vs. CIT [284 ITR 323] opined that the same could be claimed only by filing the revised return of income. The Ld. CIT(A) allowed the same by following the decision of this Tribunal rendered in Balmukund Acharya [310 ITR 310] which

L & T Finance Ltd, Mumbai vs. DCIT Cir 2(2), Mumbai

Appeal stands allowed for statistical purposes

ITA 3980/MUM/2013[2005-06]Status: DisposedITAT Mumbai24 Jan 2018AY 2005-06

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. Nos.3980, 3981 & 3982/Mum/2013 (िनधा"रण वष" / Assessment Years: 2005-06, 2006-07 & 2007-08) L & T Finance Limited Deputy Commissioner Of Income बनाम/ Taxation Department, L&T House, Tax-Circle 2(2) R.No.545,5Th Floor, Aaykar Bhavan, N.M.Marg, Ballard Estate Vs. Mumbai-400 001 M.K.Marg,Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Aaacl-8668-G (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.4459/Mum/2013 (िनधा"रण वष" / Assessment Year: 2006-07) Deputy Commissioner Of Income L & T Finance Limited बनाम/ Tax-Circle 2(2) Taxation Department, L&T House, R.No.545,5Th Floor, Aaykar Bhavan, N.M.Marg, Ballard Estate Vs. M.K.Marg,Mumbai-400 020 Mumbai-400 001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Aaacl-8668-G (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: M.M.Golvala & Akram Khan, Ld.AR’sFor Respondent: S.C.Tiwari CIT (DR) & Saurabh Kumar Rai
Section 115JSection 143(3)Section 14ASection 40Section 88E

erred in accepting the claim of assesse overlooking the provision of section139(1) and 139(4) of the I.T. Act,1961 which states that revised return is required to be filed within one year from of the end of the relevant assessment year or before the completion of assessment, whichever ... Supreme Court rendered in Goetz (India) Ltd. Vs. CIT [284 ITR 323] opined that the same could be claimed only by filing the revised return of income. The Ld. CIT(A) allowed the same by following the decision of this Tribunal rendered in Balmukund Acharya [310 ITR 310] which

DCIT, Central Circle, Vijayawada vs. Sri Bhavansi Yella Rao, Piduguralla

In the result, the assessee’s appeals in ITA Nos

ITA 351/VIZ/2017[2011-2012]Status: DisposedITAT Visakhapatnam19 Jan 2018AY 2011-2012

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.265, 266, 267 & 268/Vizag/2017 (धनधाारण िर्ा / Assessment Years: (2007-08, 2009-10, 2010-11 & 2011-12) Bhavanasi Yella Rao Acit, Central Circle Guntur Vijayawada [Pan No.Acjpb0307J] (अपीलाथी / Appellant) (प्रत्याथी / Respondent) आयकर अपील सं./I.T.A.No.351/Vizag/2017 (धनधाारण िर्ा / Assessment Year: 2011-12) Acit, Central Circle Bhavanasi Yella Rao Vijayawada Guntur (अपीलाथी / Appellant) (प्रत्याथी / Respondent) अपीलाथी की ओर से / Appellant By : Shri G.V.N. Hari, Ar प्रत्याथी की ओर से / Respondent By : Shri Debakumar Sonowal, Dr सुनिाई की तारीख / Date Of Hearing : 09.01.2018 घोर्णा की तारीख / Date Of Pronouncement : 19.01.2018

For Appellant: Shri G.V.N. Hari, ARFor Respondent: Shri Debakumar Sonowal
Section 132Section 143(2)Section 143(3)Section 153A

153A/153C of the Act for the six assessment years immediately preceding the assessment year in which search was conducted. The assessee has filed revised returns in response to notice u/s 153A of the Act and admitted the additional income disclosed during the course of search. The case has been selected ... telescoped from the additional income admitted by the assessee. The original return of income was filed admitting income of Rs.3,62,950/- and the revised return of income was filed consequent to search admitting the income of Rs.15,62,950/-. The A.O. has made various additions explained. The A.R. argued

Bhavanasi Yella Rao vs. The ACIT, Vijayawada

In the result, the assessee’s appeals in ITA Nos

ITA 268/VIZ/2017[2011-2012]Status: DisposedITAT Visakhapatnam19 Jan 2018AY 2011-2012

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.265, 266, 267 & 268/Vizag/2017 (धनधाारण िर्ा / Assessment Years: (2007-08, 2009-10, 2010-11 & 2011-12) Bhavanasi Yella Rao Acit, Central Circle Guntur Vijayawada [Pan No.Acjpb0307J] (अपीलाथी / Appellant) (प्रत्याथी / Respondent) आयकर अपील सं./I.T.A.No.351/Vizag/2017 (धनधाारण िर्ा / Assessment Year: 2011-12) Acit, Central Circle Bhavanasi Yella Rao Vijayawada Guntur (अपीलाथी / Appellant) (प्रत्याथी / Respondent) अपीलाथी की ओर से / Appellant By : Shri G.V.N. Hari, Ar प्रत्याथी की ओर से / Respondent By : Shri Debakumar Sonowal, Dr सुनिाई की तारीख / Date Of Hearing : 09.01.2018 घोर्णा की तारीख / Date Of Pronouncement : 19.01.2018

For Appellant: Shri G.V.N. Hari, ARFor Respondent: Shri Debakumar Sonowal
Section 132Section 143(2)Section 143(3)Section 153A

153A/153C of the Act for the six assessment years immediately preceding the assessment year in which search was conducted. The assessee has filed revised returns in response to notice u/s 153A of the Act and admitted the additional income disclosed during the course of search. The case has been selected ... telescoped from the additional income admitted by the assessee. The original return of income was filed admitting income of Rs.3,62,950/- and the revised return of income was filed consequent to search admitting the income of Rs.15,62,950/-. The A.O. has made various additions explained. The A.R. argued

Bhavanasi Yella Rao vs. The ACIT, Vijayawada

In the result, the assessee’s appeals in ITA Nos

ITA 267/VIZ/2017[2010-2011]Status: DisposedITAT Visakhapatnam19 Jan 2018AY 2010-2011

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.265, 266, 267 & 268/Vizag/2017 (धनधाारण िर्ा / Assessment Years: (2007-08, 2009-10, 2010-11 & 2011-12) Bhavanasi Yella Rao Acit, Central Circle Guntur Vijayawada [Pan No.Acjpb0307J] (अपीलाथी / Appellant) (प्रत्याथी / Respondent) आयकर अपील सं./I.T.A.No.351/Vizag/2017 (धनधाारण िर्ा / Assessment Year: 2011-12) Acit, Central Circle Bhavanasi Yella Rao Vijayawada Guntur (अपीलाथी / Appellant) (प्रत्याथी / Respondent) अपीलाथी की ओर से / Appellant By : Shri G.V.N. Hari, Ar प्रत्याथी की ओर से / Respondent By : Shri Debakumar Sonowal, Dr सुनिाई की तारीख / Date Of Hearing : 09.01.2018 घोर्णा की तारीख / Date Of Pronouncement : 19.01.2018

For Appellant: Shri G.V.N. Hari, ARFor Respondent: Shri Debakumar Sonowal
Section 132Section 143(2)Section 143(3)Section 153A

153A/153C of the Act for the six assessment years immediately preceding the assessment year in which search was conducted. The assessee has filed revised returns in response to notice u/s 153A of the Act and admitted the additional income disclosed during the course of search. The case has been selected ... telescoped from the additional income admitted by the assessee. The original return of income was filed admitting income of Rs.3,62,950/- and the revised return of income was filed consequent to search admitting the income of Rs.15,62,950/-. The A.O. has made various additions explained. The A.R. argued

Bhavanasi Yella Rao vs. The ACIT, Vijayawada

In the result, the assessee’s appeals in ITA Nos

ITA 266/VIZ/2017[2009-2010]Status: DisposedITAT Visakhapatnam19 Jan 2018AY 2009-2010

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.265, 266, 267 & 268/Vizag/2017 (धनधाारण िर्ा / Assessment Years: (2007-08, 2009-10, 2010-11 & 2011-12) Bhavanasi Yella Rao Acit, Central Circle Guntur Vijayawada [Pan No.Acjpb0307J] (अपीलाथी / Appellant) (प्रत्याथी / Respondent) आयकर अपील सं./I.T.A.No.351/Vizag/2017 (धनधाारण िर्ा / Assessment Year: 2011-12) Acit, Central Circle Bhavanasi Yella Rao Vijayawada Guntur (अपीलाथी / Appellant) (प्रत्याथी / Respondent) अपीलाथी की ओर से / Appellant By : Shri G.V.N. Hari, Ar प्रत्याथी की ओर से / Respondent By : Shri Debakumar Sonowal, Dr सुनिाई की तारीख / Date Of Hearing : 09.01.2018 घोर्णा की तारीख / Date Of Pronouncement : 19.01.2018

For Appellant: Shri G.V.N. Hari, ARFor Respondent: Shri Debakumar Sonowal
Section 132Section 143(2)Section 143(3)Section 153A

153A/153C of the Act for the six assessment years immediately preceding the assessment year in which search was conducted. The assessee has filed revised returns in response to notice u/s 153A of the Act and admitted the additional income disclosed during the course of search. The case has been selected ... telescoped from the additional income admitted by the assessee. The original return of income was filed admitting income of Rs.3,62,950/- and the revised return of income was filed consequent to search admitting the income of Rs.15,62,950/-. The A.O. has made various additions explained. The A.R. argued

Bhavanasi Yella Rao vs. The ACIT, Vijayawada

In the result, the assessee’s appeals in ITA Nos

ITA 265/VIZ/2017[2007-2008]Status: DisposedITAT Visakhapatnam19 Jan 2018AY 2007-2008

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.265, 266, 267 & 268/Vizag/2017 (धनधाारण िर्ा / Assessment Years: (2007-08, 2009-10, 2010-11 & 2011-12) Bhavanasi Yella Rao Acit, Central Circle Guntur Vijayawada [Pan No.Acjpb0307J] (अपीलाथी / Appellant) (प्रत्याथी / Respondent) आयकर अपील सं./I.T.A.No.351/Vizag/2017 (धनधाारण िर्ा / Assessment Year: 2011-12) Acit, Central Circle Bhavanasi Yella Rao Vijayawada Guntur (अपीलाथी / Appellant) (प्रत्याथी / Respondent) अपीलाथी की ओर से / Appellant By : Shri G.V.N. Hari, Ar प्रत्याथी की ओर से / Respondent By : Shri Debakumar Sonowal, Dr सुनिाई की तारीख / Date Of Hearing : 09.01.2018 घोर्णा की तारीख / Date Of Pronouncement : 19.01.2018

For Appellant: Shri G.V.N. Hari, ARFor Respondent: Shri Debakumar Sonowal
Section 132Section 143(2)Section 143(3)Section 153A

153A/153C of the Act for the six assessment years immediately preceding the assessment year in which search was conducted. The assessee has filed revised returns in response to notice u/s 153A of the Act and admitted the additional income disclosed during the course of search. The case has been selected ... telescoped from the additional income admitted by the assessee. The original return of income was filed admitting income of Rs.3,62,950/- and the revised return of income was filed consequent to search admitting the income of Rs.15,62,950/-. The A.O. has made various additions explained. The A.R. argued