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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

DCIT Cen Cir 3(3) Cen RG 3, Mumbai vs. Sharekhan Ltd, Mumbai

Appeal is dismissed

ITA 5727/MUM/2015[2011-12]Status: DisposedITAT Mumbai03 Apr 2017AY 2011-12

Bench: S/Sh.Rajendra & R.L. Negiिनधा"रण वष" वष" /Assessment Year: 2011-12 आयकर अपील सं./I.T.A./5727/Mum/2015,िनधा"रण िनधा"रण िनधा"रण वष" वष" Dy. Cit-, Central Circle-3(3) M/S.Sharekhan Ltd. Room No.401, Aayakar Bhavan, Lodha I, Think Techno Campus 4Th Floor, M.K. Road, Mumbai-400 020. Vs. 10Th Floor, Beta Building, Off Jvlr, Kanjurmarg (E),Mumbai-400 002. Pan:Aaecs 5096 H (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Ms. Arju Goradia-Sr.Cit-Dr अपीलाथ" क" ओर से /Assessee By: Shri Dharan Gandhi सुनवाई क" तारीख / Date Of Hearing: 03/04/2017 घोषणा क" तारीख / Date Of Pronouncement: 03.04.2017 लेखा सद"य लेखा सद"य राजे"" राजे"" केकेकेके अनुसार अनुसार Per Rajendra, Am- लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Order Dtd.10.09.2015,Of The Cit(A)-51,Mumbai The Assessing Officer(Ao)Has Filed The Present Appeal. Assessee-Company Is Engaged In The Business Of Share Broking, Filed Its Return Of Income Of 30/09/2011 Declaring Income Of Rs.1,10,25,71,740/-.Later On A Revised Return Was Filed On 25.10.2012 Declaring Income Of Rs.109.20 Crores.The Ao Completed The Assessment On 28/03/2014 U/S.143(3) Of The Act Determining His Income At Rs.110.29 Crores.

For Appellant: Shri Dharan GandhiFor Respondent: Ms. Arju Goradia-Sr.CIT-DR
Section 143(3)Section 36Section 36(1)(vii)

business of share broking, filed its Return of income of 30/09/2011 declaring income of Rs.1,10,25,71,740/-.Later on a revised return was filed on 25.10.2012 declaring income of Rs.109.20 crores.The AO completed the assessment on 28/03/2014 u/s.143(3) of the Act determining his income at Rs.110.29 crores

ITO 15(2)(4), Mumbai vs. Shivraj Sahakari Patsanstha Maryadit, Mumbai

ITA 5268/MUM/2014[2010-11]Status: DisposedITAT Mumbai31 Mar 2017AY 2010-11

Bench: S/Sh.Rajendra & Amarjit Singhिनधा"रण वष" वष" /Assessment Year: 2010-11 आयकर अपील सं./I.T.A./5268/Mum/2014,िनधा"रण िनधा"रण िनधा"रण वष" वष" Income Tax Officer-15(2)(4) M/S. Shivraj Sahakari Patsanstha Maryadit Matru Mandir, Room No.111, Grant S.S. Sanstha Maryadit, Omkar Chs, Bldg. Road(W) Vs. No.32/934, Pant Nagar, Ghatkopar (E) Mumbai-400 007. Mumbai. Pan:Aaajs 2751 A (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Dr. A.K. Nayak-Dr अपीलाथ" क" ओर से /Assessee By: None सुनवाई क" तारीख / Date Of Hearing: 22/03/2017 घोषणा क" तारीख / Date Of Pronouncement: 31.03.2017 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 Dated 16/06/2014 Of The Cit (A)-26, Mumbai, The Assessing Officer (Ao) Has Filed The Present Appeal. Assessee, An Aop, Filed Its Return Of Income On 13/09/2010, Declaring Total Income At Rs. Nil, After Claiming Deduction U/S. 80P Of The Act, Amounting Rs. 44.50 Lakhs. The Ao Completed The Assessment U/S. 143 (3) Of The Act, On 28/03/2013, Determining Its Income At Rs. 44, 50, 811/-

For Appellant: NoneFor Respondent: Dr. A.K. Nayak-DR
Section 143Section 2Section 56Section 80P

filed a return of income declaring total income at Nil on account of claim of exemption u/s 80P of the Act. In the revised return of income filed by the assessee, the gross total income as per the Income and Expenditure Account was declared