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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 2(3), Mumbai vs. Tata Sons Ltd, Mumbai

The appeal of the assessee is allowed

ITA 9096/MUM/2010[1992-93]Status: DisposedITAT Mumbai01 Jan 2016AY 1992-93

Bench: S/Sh. Rajendra & Sandeep Gosainआयकर अपील अपील संसंसंसं/.Ita No.9096 & 9097/Mum/2010, िनधा"रण िनधा"रण वष" वष"/Assessment Year-1992-93 & 1993-94 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Dcit-2(3), M/S. Tata Sons Ltd. Room No.-555 Vs. Bombay House, 24, Homi Modi Aayakar Bhavan, Mumbai Street, Fort, Mumbai-400 001. Pan No.Aaact 4060 A (अपीलाथ" /Assessee ) (""यथ" / Respondent) अपील संसंसंसं/.Ita No. 4307/Mum/2011 (Assessment Year:1993-94) आयकर आयकर अपील आयकर आयकर अपील अपील M/S. Tata Sons Ltd. Dcit-2(3), Fort, Mumbai-400 001. Vs. Room No.-555 Aayakar Bhavan, Mumbai. (अपीलाथ" /Assessee ) (""यथ" / Respondent) िनधा"रती िनधा"रती िनधा"रती ओर िनधा"रती ओर ओर सेसेसेसे/Assessee By :Sh. Dinesh Vyas-Ar ओर राज"व क" ओर से/ Revenue By :Sh. Manjunatha R. Swamy-Cit-Dr सुनवाई सुनवाई क" क" तारीख तारीख / Date Of Hearing : 18- 11 -2015 सुनवाई सुनवाई क" क" तारीख तारीख घोषणा क" तारीख / Date Of Pronouncement : 01.01.2016 आयकर आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग" अ"तग"त आदेश आदेश आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग" अ"तग" आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) 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 Orders Dt.5.5.10 & 7.10.2010 Of The Cit(A)-Vi, Mumbai The Assessing Officer(Ao)Has Filed The Present Appeals.The Assessee Has Challenged The Order Of Cit-2, Dated 6.7.2010,Passed U/S.263 Of The Act.As All The Appeals Are Related With The Similar Issue,So For Sake Of Convenience We Are Adjudicating All The Three Appeals By A Single Common Order.

For Appellant: Sh. Dinesh Vyas-ARFor Respondent: Sh. Manjunatha R. Swamy-CIT-DR
Section 143(3)Section 254(1)Section 263Section 80H

order. ITA/9096/Mum/2010(AY92-93): 2.The assessee had filed its return of income on 30.12.92 declaring income of Rs.1, 15, 56, 340/-.Later on a revised return of income was filed on 31.3.94.The AO completed the assessment u/s. 143(3) of the Act on 31.3.1995 determining the income of the assessee

Jaycee Homes Ltd, Mumbai vs. ITO 8(2)(1), Mumbai

In the result, appeal of the assessee is allowed in part for statistical purposes

ITA 429/MUM/2011[2007-08]Status: DisposedITAT Mumbai30 Dec 2015AY 2007-08

Bench: Shri R.C.Sharma, Am & Shri Pawan Singh, Jm आमकय अऩीर सं./Ita No.429/Mum/2011 (नििाारण वषा / Assessment Year :2007-08) Jaycee Homes Ltd., Ground Vs. Ito 8(2)(1), Mumbai Floor, Panchratna, Panch Marg, Off Yari Road, Varsova, Andheri(W), Mumbai-400061 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aabcj 0791 K ननधाारयती की ओर से /Assessee By : Shri M.G.Vashi याजस्व की ओर से /Revenue By : Shri Sunil Kumar Agarwal सुनवाई की तायीख / Date Of Hearing : 16/11/2015 घोषणा की तायीख/Date Of Pronouncement 30/12/2015 आदेश / O R D E R Per R.C.Sharma (A.M): This Is An Appeal Filed By The Assessee Against The Order Of Cit(A)- Mumbai, For The Assessment Year 2007-08, Wherein The Assessee Is Aggrieved For Addition Of Rs.1,71,66,084/-. 2. Rival Contentions Have Been Heard & Record Perused. Facts In Brief Are That Assessee Is Engaged In Construction & Development Work. During The Year Under Consideration, The Assessee Has Shown Total Sales (Of Flats) Of Rs.15,13,42,036/- Against Which Profit As Per P&L A/C. Has Been Shown Of Rs.43,64,225/-. During The Year The Assessee Had Claimed Deduction U/S.80Ib Of Rs.37,62,803/-. The Claim U/S.80Ib Was Subsequently Revised To Rs.1,41,19,017/-. After Filing The Original Return, The Assessee Revised Its Computation Wherein The Ao Observed That The Assessee Has Enhanced Its Claim Of Deduction U/S.80Ib From Rs.37,62,803/- To Rs.1,41,19,017/-. On Further Analysis, It Was Observed

For Appellant: Shri M.G.VashiFor Respondent: Shri Sunil Kumar Agarwal
Section 115Section 80I

income was filed on 30th October, 2007 vide receipt No.6155650301007 declaring taxable income of Rs.37,62,803.00 under section 115 JB(MAT). The revised return of income was filed on 10.03.2008 vide acknowledgement No.142559301000008 due to fact that cash amount of Rs.1,03,66,214/- was generated from the business

DCIT Cen Cir 14, Mumbai vs. Omprakash B. Goenka, Mumbai

In the result, appeals of the revenue are dismissed, whereas appeals of the assessee are allowed for statistical purposes

ITA 2032/MUM/2013[2010-11]Status: DisposedITAT Mumbai23 Dec 2015AY 2010-11

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आमकय अऩीर सं./Ita Nos.2027 To 2032/Mum/2013 (नििाारण वषा / Assessment Years :2005-2006 To 2010-2011) Dcit, Central Circle-14, Mumbai- Vs. Shri Omprakash B. 400020 Goenka, 101, Somerset House, Sophia College Lane, Warden Road, Mumbai-400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.1895 & 1921/Mum/2013 (नििाारण वषा / Assessment Years :2008-2009 & 2010-2011) Shri Omprakash B. Goenka, Vs. Acit, Central Circle-14, 101, Somerset House, Mumbai-400020 Sophia College Lane, Warden Road, Mumbai- 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri Deepkant Prasad ननधाारयती की ओर से /Assessee By : Shri Hiro Rai सुनवाई की तायीख / Date Of Hearing : 07/10/2015 घोषणा की तायीख/Date Of Pronouncement 23/12/2015 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Revenue & Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2010-2011, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act.

For Appellant: Shri Hiro RaiFor Respondent: Shri Deepkant Prasad
Section 132Section 139(1)Section 139(5)Section 143(3)Section 153ASection 33A

under :- “On the facts and in the circumstances of the case and in law, the ld. CIT(A) erred in directing to accept the revised return without considering the fact that the return in response to notice u/s.153A was not filed within the prescribed time limit.” 2. The appellant craves ... Nos.2027-2032/13 & ITA Nos.1895&1921/13 4. Before the CIT(A) the assessee has raised a ground regarding AO’s action in not taking cognizance of revised return of income filed in response to notice u/s.153A. By the impugned order the CIT(A) directed the AO to accept the revised return after

DCIT Cen Cir 14, Mumbai vs. Omprakash B. Goenka, Mumbai

In the result, appeals of the revenue are dismissed, whereas appeals of the assessee are allowed for statistical purposes

ITA 2031/MUM/2013[2009-10]Status: DisposedITAT Mumbai23 Dec 2015AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आमकय अऩीर सं./Ita Nos.2027 To 2032/Mum/2013 (नििाारण वषा / Assessment Years :2005-2006 To 2010-2011) Dcit, Central Circle-14, Mumbai- Vs. Shri Omprakash B. 400020 Goenka, 101, Somerset House, Sophia College Lane, Warden Road, Mumbai-400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.1895 & 1921/Mum/2013 (नििाारण वषा / Assessment Years :2008-2009 & 2010-2011) Shri Omprakash B. Goenka, Vs. Acit, Central Circle-14, 101, Somerset House, Mumbai-400020 Sophia College Lane, Warden Road, Mumbai- 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri Deepkant Prasad ननधाारयती की ओर से /Assessee By : Shri Hiro Rai सुनवाई की तायीख / Date Of Hearing : 07/10/2015 घोषणा की तायीख/Date Of Pronouncement 23/12/2015 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Revenue & Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2010-2011, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act.

For Appellant: Shri Hiro RaiFor Respondent: Shri Deepkant Prasad
Section 132Section 139(1)Section 139(5)Section 143(3)Section 153ASection 33A

under :- “On the facts and in the circumstances of the case and in law, the ld. CIT(A) erred in directing to accept the revised return without considering the fact that the return in response to notice u/s.153A was not filed within the prescribed time limit.” 2. The appellant craves ... Nos.2027-2032/13 & ITA Nos.1895&1921/13 4. Before the CIT(A) the assessee has raised a ground regarding AO’s action in not taking cognizance of revised return of income filed in response to notice u/s.153A. By the impugned order the CIT(A) directed the AO to accept the revised return after

DCIT Cen Cir 14, Mumbai vs. Omprakash B. Goenka, Mumbai

In the result, appeals of the revenue are dismissed, whereas appeals of the assessee are allowed for statistical purposes

ITA 2030/MUM/2013[2008-09]Status: DisposedITAT Mumbai23 Dec 2015AY 2008-09

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आमकय अऩीर सं./Ita Nos.2027 To 2032/Mum/2013 (नििाारण वषा / Assessment Years :2005-2006 To 2010-2011) Dcit, Central Circle-14, Mumbai- Vs. Shri Omprakash B. 400020 Goenka, 101, Somerset House, Sophia College Lane, Warden Road, Mumbai-400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.1895 & 1921/Mum/2013 (नििाारण वषा / Assessment Years :2008-2009 & 2010-2011) Shri Omprakash B. Goenka, Vs. Acit, Central Circle-14, 101, Somerset House, Mumbai-400020 Sophia College Lane, Warden Road, Mumbai- 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri Deepkant Prasad ननधाारयती की ओर से /Assessee By : Shri Hiro Rai सुनवाई की तायीख / Date Of Hearing : 07/10/2015 घोषणा की तायीख/Date Of Pronouncement 23/12/2015 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Revenue & Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2010-2011, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act.

For Appellant: Shri Hiro RaiFor Respondent: Shri Deepkant Prasad
Section 132Section 139(1)Section 139(5)Section 143(3)Section 153ASection 33A

under :- “On the facts and in the circumstances of the case and in law, the ld. CIT(A) erred in directing to accept the revised return without considering the fact that the return in response to notice u/s.153A was not filed within the prescribed time limit.” 2. The appellant craves ... Nos.2027-2032/13 & ITA Nos.1895&1921/13 4. Before the CIT(A) the assessee has raised a ground regarding AO’s action in not taking cognizance of revised return of income filed in response to notice u/s.153A. By the impugned order the CIT(A) directed the AO to accept the revised return after

DCIT Cen Cir 14, Mumbai vs. Omprakash B. Goenka, Mumbai

In the result, appeals of the revenue are dismissed, whereas appeals of the assessee are allowed for statistical purposes

ITA 2029/MUM/2013[2007-08]Status: DisposedITAT Mumbai23 Dec 2015AY 2007-08

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आमकय अऩीर सं./Ita Nos.2027 To 2032/Mum/2013 (नििाारण वषा / Assessment Years :2005-2006 To 2010-2011) Dcit, Central Circle-14, Mumbai- Vs. Shri Omprakash B. 400020 Goenka, 101, Somerset House, Sophia College Lane, Warden Road, Mumbai-400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.1895 & 1921/Mum/2013 (नििाारण वषा / Assessment Years :2008-2009 & 2010-2011) Shri Omprakash B. Goenka, Vs. Acit, Central Circle-14, 101, Somerset House, Mumbai-400020 Sophia College Lane, Warden Road, Mumbai- 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri Deepkant Prasad ननधाारयती की ओर से /Assessee By : Shri Hiro Rai सुनवाई की तायीख / Date Of Hearing : 07/10/2015 घोषणा की तायीख/Date Of Pronouncement 23/12/2015 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Revenue & Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2010-2011, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act.

For Appellant: Shri Hiro RaiFor Respondent: Shri Deepkant Prasad
Section 132Section 139(1)Section 139(5)Section 143(3)Section 153ASection 33A

under :- “On the facts and in the circumstances of the case and in law, the ld. CIT(A) erred in directing to accept the revised return without considering the fact that the return in response to notice u/s.153A was not filed within the prescribed time limit.” 2. The appellant craves ... Nos.2027-2032/13 & ITA Nos.1895&1921/13 4. Before the CIT(A) the assessee has raised a ground regarding AO’s action in not taking cognizance of revised return of income filed in response to notice u/s.153A. By the impugned order the CIT(A) directed the AO to accept the revised return after

DCIT Cen Cir 14, Mumbai vs. Omprakash B. Goenka, Mumbai

In the result, appeals of the revenue are dismissed, whereas appeals of the assessee are allowed for statistical purposes

ITA 2028/MUM/2013[2006-07]Status: DisposedITAT Mumbai23 Dec 2015AY 2006-07

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आमकय अऩीर सं./Ita Nos.2027 To 2032/Mum/2013 (नििाारण वषा / Assessment Years :2005-2006 To 2010-2011) Dcit, Central Circle-14, Mumbai- Vs. Shri Omprakash B. 400020 Goenka, 101, Somerset House, Sophia College Lane, Warden Road, Mumbai-400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.1895 & 1921/Mum/2013 (नििाारण वषा / Assessment Years :2008-2009 & 2010-2011) Shri Omprakash B. Goenka, Vs. Acit, Central Circle-14, 101, Somerset House, Mumbai-400020 Sophia College Lane, Warden Road, Mumbai- 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri Deepkant Prasad ननधाारयती की ओर से /Assessee By : Shri Hiro Rai सुनवाई की तायीख / Date Of Hearing : 07/10/2015 घोषणा की तायीख/Date Of Pronouncement 23/12/2015 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Revenue & Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2010-2011, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act.

For Appellant: Shri Hiro RaiFor Respondent: Shri Deepkant Prasad
Section 132Section 139(1)Section 139(5)Section 143(3)Section 153ASection 33A

under :- “On the facts and in the circumstances of the case and in law, the ld. CIT(A) erred in directing to accept the revised return without considering the fact that the return in response to notice u/s.153A was not filed within the prescribed time limit.” 2. The appellant craves ... Nos.2027-2032/13 & ITA Nos.1895&1921/13 4. Before the CIT(A) the assessee has raised a ground regarding AO’s action in not taking cognizance of revised return of income filed in response to notice u/s.153A. By the impugned order the CIT(A) directed the AO to accept the revised return after

DCIT Cen Cir 14, Mumbai vs. Omprakash B. Goenka, Mumbai

In the result, appeals of the revenue are dismissed, whereas appeals of the assessee are allowed for statistical purposes

ITA 2027/MUM/2013[2005-06]Status: DisposedITAT Mumbai23 Dec 2015AY 2005-06

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आमकय अऩीर सं./Ita Nos.2027 To 2032/Mum/2013 (नििाारण वषा / Assessment Years :2005-2006 To 2010-2011) Dcit, Central Circle-14, Mumbai- Vs. Shri Omprakash B. 400020 Goenka, 101, Somerset House, Sophia College Lane, Warden Road, Mumbai-400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.1895 & 1921/Mum/2013 (नििाारण वषा / Assessment Years :2008-2009 & 2010-2011) Shri Omprakash B. Goenka, Vs. Acit, Central Circle-14, 101, Somerset House, Mumbai-400020 Sophia College Lane, Warden Road, Mumbai- 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri Deepkant Prasad ननधाारयती की ओर से /Assessee By : Shri Hiro Rai सुनवाई की तायीख / Date Of Hearing : 07/10/2015 घोषणा की तायीख/Date Of Pronouncement 23/12/2015 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Revenue & Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2010-2011, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act.

For Appellant: Shri Hiro RaiFor Respondent: Shri Deepkant Prasad
Section 132Section 139(1)Section 139(5)Section 143(3)Section 153ASection 33A

under :- “On the facts and in the circumstances of the case and in law, the ld. CIT(A) erred in directing to accept the revised return without considering the fact that the return in response to notice u/s.153A was not filed within the prescribed time limit.” 2. The appellant craves ... Nos.2027-2032/13 & ITA Nos.1895&1921/13 4. Before the CIT(A) the assessee has raised a ground regarding AO’s action in not taking cognizance of revised return of income filed in response to notice u/s.153A. By the impugned order the CIT(A) directed the AO to accept the revised return after

Omprakash Basantlal Goenka, Mumbai vs. ACIT Cen Cir 14, Mumbai

In the result, appeals of the revenue are dismissed, whereas appeals of the assessee are allowed for statistical purposes

ITA 1921/MUM/2013[2010-11]Status: DisposedITAT Mumbai23 Dec 2015AY 2010-11

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आमकय अऩीर सं./Ita Nos.2027 To 2032/Mum/2013 (नििाारण वषा / Assessment Years :2005-2006 To 2010-2011) Dcit, Central Circle-14, Mumbai- Vs. Shri Omprakash B. 400020 Goenka, 101, Somerset House, Sophia College Lane, Warden Road, Mumbai-400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.1895 & 1921/Mum/2013 (नििाारण वषा / Assessment Years :2008-2009 & 2010-2011) Shri Omprakash B. Goenka, Vs. Acit, Central Circle-14, 101, Somerset House, Mumbai-400020 Sophia College Lane, Warden Road, Mumbai- 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri Deepkant Prasad ननधाारयती की ओर से /Assessee By : Shri Hiro Rai सुनवाई की तायीख / Date Of Hearing : 07/10/2015 घोषणा की तायीख/Date Of Pronouncement 23/12/2015 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Revenue & Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2010-2011, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act.

For Appellant: Shri Hiro RaiFor Respondent: Shri Deepkant Prasad
Section 132Section 139(1)Section 139(5)Section 143(3)Section 153ASection 33A

under :- “On the facts and in the circumstances of the case and in law, the ld. CIT(A) erred in directing to accept the revised return without considering the fact that the return in response to notice u/s.153A was not filed within the prescribed time limit.” 2. The appellant craves ... Nos.2027-2032/13 & ITA Nos.1895&1921/13 4. Before the CIT(A) the assessee has raised a ground regarding AO’s action in not taking cognizance of revised return of income filed in response to notice u/s.153A. By the impugned order the CIT(A) directed the AO to accept the revised return after

Omprakash Basantlal Goenka, Mumbai vs. ACIT Cen Cir 14, Mumbai

In the result, appeals of the revenue are dismissed, whereas appeals of the assessee are allowed for statistical purposes

ITA 1895/MUM/2013[2008-09]Status: DisposedITAT Mumbai23 Dec 2015AY 2008-09

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आमकय अऩीर सं./Ita Nos.2027 To 2032/Mum/2013 (नििाारण वषा / Assessment Years :2005-2006 To 2010-2011) Dcit, Central Circle-14, Mumbai- Vs. Shri Omprakash B. 400020 Goenka, 101, Somerset House, Sophia College Lane, Warden Road, Mumbai-400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.1895 & 1921/Mum/2013 (नििाारण वषा / Assessment Years :2008-2009 & 2010-2011) Shri Omprakash B. Goenka, Vs. Acit, Central Circle-14, 101, Somerset House, Mumbai-400020 Sophia College Lane, Warden Road, Mumbai- 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri Deepkant Prasad ननधाारयती की ओर से /Assessee By : Shri Hiro Rai सुनवाई की तायीख / Date Of Hearing : 07/10/2015 घोषणा की तायीख/Date Of Pronouncement 23/12/2015 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Revenue & Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2010-2011, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act.

For Appellant: Shri Hiro RaiFor Respondent: Shri Deepkant Prasad
Section 132Section 139(1)Section 139(5)Section 143(3)Section 153ASection 33A

under :- “On the facts and in the circumstances of the case and in law, the ld. CIT(A) erred in directing to accept the revised return without considering the fact that the return in response to notice u/s.153A was not filed within the prescribed time limit.” 2. The appellant craves ... Nos.2027-2032/13 & ITA Nos.1895&1921/13 4. Before the CIT(A) the assessee has raised a ground regarding AO’s action in not taking cognizance of revised return of income filed in response to notice u/s.153A. By the impugned order the CIT(A) directed the AO to accept the revised return after