Section 263(1) of the Income Tax Act

Income-tax Act, 2025: s.377

Section 263(1) falls under section 263 of the Income-tax Act, 1961, which corresponds to section 377 (Revision of orders prejudicial to revenue) of the Income-tax Act, 2025.

Read section 377 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 263(1) is Vedanta Ltd. v. CIT (124 Taxmann.com 435), cited in 35 of the 52 judgments on BharatTax that turn on this section.

Leading authorities on Section 263(1)

Vedanta Ltd. v. CIT
124 Taxmann.com 435 · 2021 · High Court
35
citing judgments

A revision under section 263 by the Principal Commissioner of Income Tax requires both an assessment order that is erroneous and prejudicial to the interest of the revenue. The Principal Commissioner must demonstrate a lack of inquiry or inadequate investigation by the Assessing Officer.

PCIT v. Zuari Maroc Phosphates Ltd.
126 Taxmann.com 170 · 2021 · High Court
9
citing judgments
CIT(E) v. Slum Rehabilitation Authority
107 Taxmann.com 18 · 2019 · High Court
3
citing judgments
CIT, Mumbai v. Chandan Magraj Parmar
135 Taxmann.com 55 · 2022 · High Court
3
citing judgments
CIT v. Nirma Chemicals Works (P.) Ltd.
182 Taxmann.com 183 · 2009 · High Court
3
citing judgments

Judgments on Section 263(1)

Jsw Energy (Utkal) Limited (Formerly Known As Ind Barath Energy Utkal Limited), Hyderabad vs. DCIT., Circle-2(1), Hyderabad

In the result, the appeal of the revenue in ITA No

ITA 539/HYD/2024[2016-17]Status: DisposedITAT Hyderabad11 Feb 2025AY 2016-17

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdia

For Appellant: Shri Rakesh Joshi, C.AFor Respondent: : Shri B. Bala Krishna, CIT-DR
Section 142(1)Section 143(3)Section 147Section 148

Assistant Commissioner of Income Tax, Circle-2(1), Hyderabad vs. Jsw Energy (Utkal) Limited, Hyderabad

In the result, the appeal of the revenue in ITA No

ITA 36/HYD/2024[2016-17]Status: DisposedITAT Hyderabad11 Feb 2025AY 2016-17

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdia

For Appellant: Shri Rakesh Joshi, C.AFor Respondent: : Shri B. Bala Krishna, CIT-DR
Section 142(1)Section 143(3)Section 147Section 148

The Pr Commissioner of Income Tax, Aaykar Bhawab, Noida and Another vs. M/S Sampark Management Consultancy LLP

IAPL/78/2024HC Allahabad26 Nov 2024
For Appellant: - The Pr Commissioner of Income Tax, Aaykar Bhawab, NoidaFor Respondent: - M/S Sampark Management Consultancy LLP
Section 10Section 115Section 142(1)Section 143(3)Section 260ASection 263

Parmar Buildtech, Mumbai vs. DCIT-42(1)(1), Mumbai

In the result, appeal filed by the assessee is allowed for

ITA 3564/MUM/2024[2012-13]Status: DisposedITAT Mumbai24 Oct 2024AY 2012-13

Bench: Shri. Om Prakash Kant

Section 142(1)Section 143(1)Section 143(3)Section 250Section 263Section 263(1)Section 40Section 68

M/S. Visa Worldwide Pte Limited, Singapore vs. Commissioner of Income Tax (International Taxation), Bangalore

In the result, all the appeals of the assessee are dismissed as

ITA 385/BANG/2020[2014-15]Status: DisposedITAT Bangalore22 Jan 2024AY 2014-15

Bench: SHRI CHANDRA POOJARI (Accountant Member), SMT. BEENA PILLAI (Judicial Member)

Section 143(3)Section 263(1)

M/S. Visa Worldwide Pte Limited, Singapore vs. Commissioner of Income Tax (International Taxation), Bangalore

In the result, all the appeals of the assessee are dismissed as

ITA 383/BANG/2020[2011-12]Status: DisposedITAT Bangalore22 Jan 2024AY 2011-12

Bench: SHRI CHANDRA POOJARI (Accountant Member), SMT. BEENA PILLAI (Judicial Member)

Section 143(3)Section 263(1)

M/S. Visa Worldwide Pte Limited, Singapore vs. Deputy Commissioner of Income Tax (International Taxation), Circle- 2(2), Bangalore

In the result, all the appeals of the assessee are dismissed as withdrawn

ITA 2648/BANG/2019[2016-17]Status: DisposedITAT Bangalore22 Jan 2024AY 2016-17

Bench: SHRI CHANDRA POOJARI (Accountant Member), SMT. BEENA PILLAI (Judicial Member)

For Respondent: Smt. Tanmayee Rajkumar, A.R
Section 143(3)Section 263(1)

M/S.Visa Worldwide Pvt. Limited, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, all the appeals of the assessee are dismissed as withdrawn

ITA 631/BANG/2017[2012-13]Status: DisposedITAT Bangalore22 Jan 2024AY 2012-13

Bench: IT(TP)A No.631/Bang/2017, IT(IT)A No.1165/Bang/2019 IT(IT)A No.2648/Bang/2019, IT(IT)A No.383 to 385/Bang/2020 & IT(IT)A No.167/Bang/2019 M/s. Visa Worldwide Pte Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI (Accountant Member), SMT. BEENA PILLAI (Judicial Member)

For Appellant: Smt. Tanmayee Rajkumar, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 143(3)Section 263(1)

Dharampal Singh (HUF), Gurgaon vs. CIT, Gurgaon

In the result, the appeal filed by the assessee is dismissed as ‘withdrawn

ITA 1322/DEL/2020[2010-11]Status: DisposedITAT Delhi15 Mar 2023AY 2010-11

Bench: Shri C.M. Garg & Shri Anadee Nath Misshraassessment Year: 2010-11 Dharampal Singh (Huf), Vs. Cit, C/O Rra Taxindia, Gurgaon. D-28, South Extension Part-I, New Delhi. Pan: Aabhd5474J (Appellant) (Respondent) Assessee By : Shri Shrey Jain, Advocate Revenue By : Shri T. Kipgen, Cit-Dr Date Of Hearing : 15.03.2023 Date Of Pronouncement : 15.03.2023 Order Per C.M. Garg, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 16.03.2020 Of The Cit, Gurgaon, U/S 263(1) Of The Income-Tax Act, 1961 For Ay 2010- 11. 2. At The Time Of Hearing, The Ld. Counsel Of The Assessee, Vide Letter Dated 15.03.2023, Placed On Record, Submits That He Has Instructions From The Assessee To Withdraw The Instant Appeal And, Therefore, Wants To Withdraw The Appeal.

For Appellant: Shri Shrey Jain, AdvocateFor Respondent: Shri T. Kipgen, CIT-DR
Section 263(1)

P.R. Constructions, Muzaffarnagar vs. ACIT, Circle-3(2)1, Muzaffarnagar

ITA 985/DEL/2021[2014-15]Status: DisposedITAT Delhi18 Oct 2022AY 2014-15

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Us

For Appellant: Sh. Ankit Gupta, AdvFor Respondent: Sh. Atiq Ahmed, Sr. DR
Section 133(6)Section 143(3)

Pardeep Bhardwaj, Karnal vs. PCIT, Karnal

In the result, appeal of the Assessee is dismissed as withdrawn

ITA 5247/DEL/2019[2013-14]Status: DisposedITAT Delhi13 Jun 2022AY 2013-14

Bench: Shri Anil Chaturvedi & Shri N.K. Choudhary

For Appellant: Ms. Supriya Mehta, C.AFor Respondent: Shri NC Swain, CIT-DR
Section 263(1)

Shri Shri Rajendra Prasad Tiwari, Raipur (Cg) vs. The Principal Commissioner of Income Tax-1, Raipur (Cg)

The appeal is dismissed as withdrawn subject to the observation recorded hereinabove

ITA 70/BIL/2017[2012-13]Status: HeardITAT Raipur30 Mar 2022AY 2012-13

Bench: Shri Ravish Sood & Shri Jamlappa D Battullआयकर अपील सं. / Ita No. 70/Rpr/2017 "नधा"रण वष" / Assessment Year : 2012-13 Shri Rajendra Prasad Tiwari Vasudev, B-5, Devendra Nagar, Raipur-4492 009 (C.G.) Pan : Ablpt6841J .......अपीलाथ" / Appellant बनाम / V/S. The Pr. Commissioner Of Income Tax-1, Raipur (C.G.) ……""यथ" / Respondent

For Appellant: Shri Sunil Kumar Agrawal, ARFor Respondent: Shri P.K Mishra, DR
Section 143(3)Section 263(1)

M/S Future Colonizers & Construction Pvt. Ltd., Sangrur vs. Pr. CIT-3, Ludhiana

ITA 28/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh05 Oct 2021AY 2014-15
For Appellant: Shri Aman Parti, AdvFor Respondent: Smt.Rajinder Kaur, CIT
Section 263

Shri Devi Dayal Agrawal, Raipur vs. Principal Commissioner of Income Tax-1, Raipur

In the result, appeal of the Assessee stands dismissed as withdrawn

ITA 89/RPR/2019[2014-15]Status: DisposedITAT Raipur29 Jul 2021AY 2014-15

Bench: Shri Pradip Kumar Kedia, Hon'Ble & Shri N.K. Choudhry, Hon’Ble

For Appellant: Shri Veekaas S. Sharma, ARFor Respondent: Shri R.K. Singh, CIT DR
Section 263(1)

Giriraj Infotech (P) Ltd., Raipur vs. Income Tax Officer 2(1), Raipur

In the result, appeal of the Assessee stands dismissed as withdrawn

ITA 83/RPR/2019[2011-12]Status: DisposedITAT Raipur29 Jul 2021AY 2011-12

Bench: Shri Pradip Kumar Kedia, Hon'Ble & Shri N.K. Choudhry, Hon’Ble

For Appellant: Shri Amit M. Jain, CAFor Respondent: Shri R.K. Singh, CIT DR
Section 263(1)

Shri Inderpal Singh Juneja, Raipur vs. Principal Commissioner of Income Tax-1, Raipur

In the result, appeal filed by the assessee stands dismissed as withdrawn

ITA 111/RPR/2019[2014-115]Status: DisposedITAT Raipur29 Jul 2021AY 2014-115

Bench: Shri Pradip Kumar Kedia, Hon'Ble & Shri N.K. Choudhry, Hon’Ble

For Appellant: Written SubmissionsFor Respondent: Shri R.K. Singh, CIT DR
Section 263(1)

Dinesh Kumar Pandey, Bilaspur vs. Income Tax Officer, Ward-2(3), Bilaspur

In the result, appeal filed by the assessee stands dismissed as withdrawn

ITA 107/RPR/2019[2014-15]Status: DisposedITAT Raipur29 Jul 2021AY 2014-15

Bench: Shri Pradip Kumar Kedia, Hon'Ble & Shri N.K. Choudhry, Hon’Ble

For Appellant: Shri R.B. Doshi, ARFor Respondent: Shri R.K. Singh, CIT DR
Section 143(3)Section 263Section 263(1)

Gulab Chand Pandey, Bilaspur vs. Income Tax Officer, Ward 2(3), Bilaspur

In the result, appeal filed by the assessee stands dismissed as withdrawn

ITA 106/RPR/2019[2014-15]Status: DisposedITAT Raipur29 Jul 2021AY 2014-15

Bench: Shri Pradip Kumar Kedia, Hon'Ble & Shri N.K. Choudhry, Hon’Ble

For Appellant: Shri R.B. Doshi, ARFor Respondent: Shri R.K. Singh, CIT DR
Section 143(3)Section 263Section 263(1)

Sanjay Vithoba Dudhal, Kolhapur vs. Pr. Commissioner of Income-Tax-2, Kolhapur

In the result, the appeal filed by the assessee is dismissed as withdrawn

ITA 745/PUN/2018[2010-11]Status: DisposedITAT Pune01 Mar 2021AY 2010-11

Bench: Shri Inturi Rama Rao, Am & Shri S. S. Viswanethra Ravi, Jm आयकर अपील सं. / Ita No.745/Pun/2018 िनधा"रण वष" / Assessment Year : 2010-11 Sanjay Vithoba Dudhal, (Prop Of Dudhal Enterprises), Plot No.-9, 10, Ashtavinayak Colony, Kolhapur-416005. .......अपीलाथ" / Appellant Pan : Abfpd6338L बनाम / V/S. Pr. Cit-2, ……""यथ" / Respondent Kolhapur. Assessee By : None (Withdrawal Application Filed) Revenue By : Shri Deepak Garg सुनवाई क" तारीख / Date Of Hearing : 25.02.2021 घोषणा क" तारीख / Date Of Pronouncement : 01.03.2021 आदेश / Order This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Pr. Commissioner Of Income Tax-2, Kolhapur (‘Pcit’) Passed U/S 263(1) Of The Income Tax Act, 1961 (‘The Act’) Dated 28.03.2018 For The Assessment Year 2010-11. 2. When The Matter Had Come Up For Hearing Today, None Appeared On Behalf Of The Assessee. However, Vide Letter Dated 07.11.2020, The Assessee Submitted That The Issue In This Appeal Stands Resolved In The Consequential Order To The Order U/S 263 Of The Act. Hence, The Appeal Had Become Infructuous. Accordingly, The Appellant Sought Permission Of The Tribunal To Withdraw The Appeal.

For Appellant: NoneFor Respondent: Shri Deepak Garg
Section 263Section 263(1)

M/S. Pratham Developers, Vadodara vs. The Dy. Commissioner of Income Tax, Central Circle-1(2), Baroda

ITA 3086/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2010-11
For Appellant: Shri Milind Mehta, A.RFor Respondent: Shri H.V. Gurjar, CIT-D.R
Section 143(2)Section 801Section 80I