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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

DDIT(I.T.)-1(1), Kolkata vs. M/S. Joy Partnership, Kolkata

In the result, the cross objection No

ITA 1866/KOL/2009[2006-07]Status: DisposedITAT Kolkata28 Apr 2017AY 2006-07

Bench: Shri N.V.Vasudevan, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.1866/Kol/2009 ("नधा"रण वष" / Assessment Year : 2006-2007) Asstt. Dit, International Vs. M/S. Joy Partnership Taxation-1 (1) Kolkata, 85/1, Mining Centre, Topsia Aayakar Bhawan, 4Th Floor, Road (South) Kolkata-700046 P-7, Chowringhee Square, Room No. 4/5 Kol-700069 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.: Aadfj6427H .. (अपीलाथ" /Appellant) (""यथ" / Respondent) & Co No.89/Kol/2009 ("नधा"रण वष" / Assessment Year : 2006-2007) M/S. Joy Partnership Vs. Asstt. Dit, International Taxation-1 (1) Kolkata, Aayakar Bhawan, 4Th 85/1, Mining Centre, Topsia Road (South) Floor, P-7, Chowringhee Square, Kolkata-700046 Room No. 4/5 Kol-700069 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aadfj6427H .. (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से /Revenue By : Shri Rajat K Kureel Jcit Dr "नधा"रती क" ओर से /Assessee By : Shri Sushonita Basu, Ar सुनवाई क" तार"ख / Date Of Hearing : 06/04/2017 घोषणा क" तार"ख/Date Of Pronouncement / /2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Revenue & Cross Objections Filed By The Assessee, Pertaining To Assessment Year 2006-07, Are Directed Against The Order Passed By The Ld. Commissioner Of Income Tax (Appeals)-Vi Kolkata, In Appeal No.9/Cit(A)-Vi/2008-09/Ddit(Ii)-1/Kol, Dated 11.08.2009, Which In Turn Arises Out Of An Order Passed By The 2 & Co No.89/K/2009 M/S Joy Partnership Assessing Officer (Ao) Under Section 143(3) Of The Income Tax Act, 1961

For Appellant: Shri Sushonita Basu, ARFor Respondent: Shri Rajat K Kureel JCIT DR
Section 143(2)Section 143(3)Section 40

assessee filed the original return of income on 31.10.2006 declaring total income at Rs. 19,77,410/-. Later on, the assessee filed the revised return on dated 19.04.2007. The assessee`s case was selected for scrutiny U/s 143(2) of the Act and the Assessing Officer completed the assessment