Section 263 of the Income Tax Act

Income-tax Act, 2025: s.377

Section 263 of the Income-tax Act, 1961 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 is Malabar Industrial Co. Ltd. v. CIT (243 ITR 83), cited in 2,943 of the 13,616 judgments on BharatTax that turn on this section.

Leading authorities on Section 263

Malabar Industrial Co. Ltd. v. CIT
243 ITR 83 · 2000 · Supreme Court
2,943
citing judgments

For revision under Section 263, the Assessing Officer's order must be both erroneous and prejudicial to the interests of the revenue; if either condition is not met, the revisionary jurisdiction cannot be invoked. An order is not erroneous merely because the Assessing Officer did not record the details of enquiries conducted, provided due enquiries were made.

Totgars Co-operative Sale Society Ltd. v. ITO
322 ITR 283 · 2010 · Supreme Court
1,283
citing judgments

The interest income earned by a cooperative society from investing its surplus funds in fixed deposits with banks is not "derived from" its eligible business activities and is taxable as "income from other sources" under Section 56, thus not qualifying for deduction under Section 80P.

CIT v. Max India Ltd.
295 ITR 282 · 2007 · Supreme Court
1,162
citing judgments

Under Section 263, an assessment order is not erroneous and prejudicial to the interest of the revenue merely because the Principal Commissioner disagrees with the Assessing Officer's (AO) view, particularly if the AO has adopted one of two permissible views in law, unless that view is completely unsustainable. If due inquiries were made, the AO's order does not become erroneous solely because the fact of inquiries was not recorded.

CIT v. Gabriel India Ltd.
203 ITR 108 · 1993 · High Court
990
citing judgments

The Commissioner cannot revise an assessment order under Section 263 merely because they hold a different opinion or believe a deeper inquiry was warranted if the Assessing Officer has applied their mind and conducted some inquiry. Revision under Section 263 is permissible only in cases of a complete lack of inquiry or non-application of mind by the Assessing Officer, not for merely inadequate inquiry.

CIT v. Sunbeam Auto Ltd.
332 ITR 167 · 2011 · High Court
897
citing judgments

The Commissioner cannot revise an assessment under Section 263 merely because the assessment order does not explicitly reflect an inquiry, or because the Commissioner holds a different opinion. An inquiry, even if considered inadequate, or an assessment based on a plausible view by the Assessing Officer after due examination, does not automatically make the order erroneous or prejudicial to the interests of the revenue.

State Bank Of India v. CIT
389 ITR 578 · 2016 · High Court
817
citing judgments

Income arising from a cooperative society's surplus funds invested in short-term deposits and securities is not attributable to the society's core activities and, therefore, is not eligible for exemption under Section 80P(2)(a)(i) of the Income-tax Act.

Rampyari Devi Saraogi v. CIT
67 ITR 84 · 1968 · Supreme Court
616
citing judgments

An assessment order is erroneous and prejudicial to the Revenue's interests if the Assessing Officer accepts a sum offered as income by an assessee, even when that sum was not actually earned, thereby allowing revision under Section 263.

Madras Industrial Investment Corporation Ltd. v. CIT
225 ITR 802 · 1997 · Supreme Court
568
citing judgments

Expenditure that provides an enduring benefit should be amortized over its useful life, not allowed as a deduction in a single year, to prevent a distorted picture of profits. Specifically, premium paid on debentures for their issue should be amortized on a straight-line method over the life of the debentures.

Gee Vee Enterprises v. Addl. CIT
99 ITR 375 · 1975 · High Court
543
citing judgments

An assessment order is erroneous and prejudicial to the interest of revenue if the Assessing Officer fails to make proper inquiries before accepting the assessee's statements or claims. The Commissioner can revise such an order under Section 263 without conducting further inquiries himself.

Subramanian and Anr. v. Siemens India Ltd. and Anr.
156 ITR 11 · 1985 · High Court
541
citing judgments

When there is a conflict between the decisions of non-jurisdictional High Courts, the view that favors the assessee should be preferred.

Judgments on Section 263

Vision Enterprises, Pune vs. Income-Tax Officer, Ward - 2, Ahmednagar

ITA 192/PUN/2021[2015-16]Status: DisposedITAT Pune18 May 2023AY 2015-16

Bench: Hon’Ble Shri S. S. Godara & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No. 192/Pun/2021 निर्धारण वर्ा / Assessment Year : 2015-16 Vision Enterprises, Hotel Sulai, Dhankawadi, Pune. Pan: Aajfv0168P . . . . . . . अपऩलधथी / Appellant बनाम / V/S Pr. Commissioner Of Income Tax-1, Pune . . . . . . . प्रत्यथी / Respondent द्वारा / Appearances Assessee By : Shri Dharmesh Shah & Shri Akshay Garg Revenue By : Shri Sardar Singh Meena सपिवधई की तधरऩख / Date Of Conclusive Hearing : 11/04/2023 घोर्णध की तधरऩख / Date Of Pronouncement : 11/04/2023 आदेश / Order Per G. D. Padmahshali, Am; With The Following Grounds Of Appeal The Assessee Challenges The Revisionary Order Of The Principal Commissioner Of Income Tax -1, Pune [For Short ‘Pcit’] Dt. 22/03/2021 Passed U/S 263 Of The Income-Tax Act, 1961 [For Short ‘The Act’] For Assessment Year [For Short ‘Ay’] 2015-16; “1. The Ld. Principal Commissioner Of Income Tax Has Erred In Law & In Facts In Passing Order U/S. 263 Of The Act Without Appreciating That The Assessment

For Appellant: Shri Dharmesh Shah & Shri Akshay GargFor Respondent: Shri Sardar Singh Meena
Section 143(3)Section 194ASection 194A(1)Section 234CSection 263Section 269TSection 271ESection 40

M/S Mahalakshmi Vinimay (P) Ltd., Kolkata vs. I.T.O., Ward-4(2), Kolkata

ITA 35/KOL/2020[2008-09]Status: DisposedITAT Kolkata18 May 2023AY 2008-09

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A No.35/Kol/2020 Assessment Year: 2008-09 M/S Mahalakshmi Vinimay (P) Ltd.……………….........…Appellant 7/1, Lord Sinha Road, 4Th Floor, Kolkata-700071. [Pan: Aafcm2116D] Vs. Ito, Ward-4(2), Kolkata...….…..…............…....…..…..Respondent Appearances By: Shri Rajeeva Kumar, Adv., Appeared On Behalf Of The Appellant. Shri Sudipta Guha, Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing :February 22, 2023 Date Of Pronouncing The Order :May 18, 2023 आदेश / Order संजय गग", "या"यकसद"य"वारा/ Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 29.05.2017 Of The Commissioner Of Income Tax (Appeals)-17, Kolkata [Hereinafter Referred To As The ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Assessee, In This Appeal, Has Taken The Following Grounds Of Appeal: “1. That Under The Facts & Circumstances Of The Case The Ld. Cit(A) Erred In Confirming Addition Of A Sum Of Rs.9,67,00,000/- For The Share Capital Raised By The Assessee During The Year, Holding The Same To Be Unexplained Cash Credit In Terms Of Section 68 Of The Income Tax Act, 1961. The Addition Is Unjustified & Need To Be Deleted.

Section 131Section 133(6)Section 147Section 250Section 263Section 68

Sis Prosegur Holdings Pvt Ltd, Patna vs. Pr.CIT-1, Patna

In the result, the appeal of the assessee stands dismissed

ITA 47/PAT/2021[2015-16]Status: DisposedITAT Patna18 May 2023AY 2015-16

Bench: Shri Sanjay Garg & Shri Girish Agrawali.T.A. No.47/Pat/2021 Assessment Year: 2015-16 Sis Prosegur Holdings Pvt. Ltd...…………....….........…..........….…… Appellant Annapoorna Bhawan, Patliputra Telephone Exchange, Kurji, Patna, Bihar-800010 [Pan: Aaucs7524A] Vs. Pcit-1, Patna..................................…………........….....…...…..…..... Respondent Appearances By: Shri Nageswar Rao, Adv., Appeared On Behalf Of The Appellant. Smt. Rinku Singh, Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : May 18, 2023 Date Of Pronouncing The Order : May 18, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Revision Order Dated 25.03.2021 Of The Principal Commissioner Of Income Tax-1, Patna [Hereinafter Referred To As ‘Pcit’] Passed U/S 263 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Brief Facts Of The Case Are That The Ld. Pcit While Examining Assessment Records Found That The Assessee During The Year Had Issued 900000 Equity Shares Of Rs.10/- At A Premium Of Rs.90/- Per Share Totalling Rs.100/- Per Share. The Ld. Pcit Further Observed As Under: It Is To Be Noted That, During The Year Under Consideration, The Provisions Of Section 56(2)(Viib) Were Applicable As Per Which If Aggregate Consideration For Issuance Of Shares Is More Than Fair Market

Section 143(3)Section 263Section 56(2)(viib)

Adhyakshya Lok Mela Amlikaran Sammittee, Rajkot vs. Income Tax Officer, Ward-1(2), Rajkot

Appeal of the assessee is partly allowed for the statistical purposes

ITA 425/RJT/2018[2010-11]Status: DisposedITAT Rajkot17 May 2023AY 2010-11

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy, आयकर अपील सं./Ita Nos. 424 & 425/Rjt/2018 वष"/Asstt. Years: 2009-2010 & 2010-2011 िनधा"रण वष" िनधा"रण िनधा"रण िनधा"रण वष" वष" Adhyakshya Lok Mela Amlikaran Ito Sammittee Vs. Ward-1(2), A.D. Vyas & Co., Kotecha Nagar Rajkot Main Road, Opp. Kotecha Girls High School, Rajkot-360001 Pan: Aabaa0922F Assessee By : Shri D. M. Rindani, A.R Revenue By : Shri Shramdeep Sinha, D.R सुनवाई क" तारीख/Date Of Hearing : 24/04/2023 घोषणा क" तारीख /Date Of Pronouncement: 17/05/2023 आदेश/O R D E R आदेश आदेश आदेश Per Waseem Ahmed: The Captioned Appeals Have Been Filed At The Instance Of The Assessee Against The Common Orders Passed Under Section 263 Of The Act By The Learned Commissioner Of Income Tax Rajkot Dated 24/03/2014 Arising In The Matter Of Assessment Order Passed Under S. 143(3) Of The Income Tax Act, 1961 (Here-In- After Referred To As "The Act") Relevant To The Assessment Years 2009-10 & 2010- 11. First, We Take Up Ita 424/Rjt/2018, An Appeal By The Assessee For The Ay 2009-10 2. The Assessee Has Raised The Following Grounds Of Appeal: “Ground No 1 Order Of The Learned Cit 1 Rajkot Reopening The Assessment U/S 263 Is Totally Bad On Facts As Well On Law. Learned Cit Ought To Have Considered The Fact That The Assessee Is Already Assessed U/S 143(3) By Ito 1(2) Rajkot.

For Appellant: Shri D. M. Rindani, A.RFor Respondent: Shri Shramdeep Sinha, D.R
Section 12ASection 12A(2)Section 143(3)Section 263

Adhyakshya Lok Mela Amlikaran Sammittee, Rajkot vs. Income Tax Officer, Ward-1(2), Rajkot

Appeal of the assessee is partly allowed for the statistical purposes

ITA 424/RJT/2018[2009-10]Status: DisposedITAT Rajkot17 May 2023AY 2009-10

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy, आयकर अपील सं./Ita Nos. 424 & 425/Rjt/2018 वष"/Asstt. Years: 2009-2010 & 2010-2011 िनधा"रण वष" िनधा"रण िनधा"रण िनधा"रण वष" वष" Adhyakshya Lok Mela Amlikaran Ito Sammittee Vs. Ward-1(2), A.D. Vyas & Co., Kotecha Nagar Rajkot Main Road, Opp. Kotecha Girls High School, Rajkot-360001 Pan: Aabaa0922F Assessee By : Shri D. M. Rindani, A.R Revenue By : Shri Shramdeep Sinha, D.R सुनवाई क" तारीख/Date Of Hearing : 24/04/2023 घोषणा क" तारीख /Date Of Pronouncement: 17/05/2023 आदेश/O R D E R आदेश आदेश आदेश Per Waseem Ahmed: The Captioned Appeals Have Been Filed At The Instance Of The Assessee Against The Common Orders Passed Under Section 263 Of The Act By The Learned Commissioner Of Income Tax Rajkot Dated 24/03/2014 Arising In The Matter Of Assessment Order Passed Under S. 143(3) Of The Income Tax Act, 1961 (Here-In- After Referred To As "The Act") Relevant To The Assessment Years 2009-10 & 2010- 11. First, We Take Up Ita 424/Rjt/2018, An Appeal By The Assessee For The Ay 2009-10 2. The Assessee Has Raised The Following Grounds Of Appeal: “Ground No 1 Order Of The Learned Cit 1 Rajkot Reopening The Assessment U/S 263 Is Totally Bad On Facts As Well On Law. Learned Cit Ought To Have Considered The Fact That The Assessee Is Already Assessed U/S 143(3) By Ito 1(2) Rajkot.

For Appellant: Shri D. M. Rindani, A.RFor Respondent: Shri Shramdeep Sinha, D.R
Section 12ASection 12A(2)Section 143(3)Section 263

Sasken Technologies Limited, Bangalore vs. Assistant Commissioner of Income Tax, Circle-6(1)(1), Bangalore

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

ITTPA 150/BANG/2023[2010-11]Status: DisposedITAT Bangalore16 May 2023AY 2010-11

Bench: Shri George George K, Jm & Shri Laxmi Prasad Sahu, Am It(Tp)A No.150/Bang/2023 : Asst.Year 2010-2011 M/S.Sasken Technologies Limited The Assistant Commissioner #139/25, Amarjyothi Layout Of Income-Tax, Circle 6(1)(1) V. Ring Road, Domlur Bangalore. Bangalore – 560 071. Pan : Aaecs6424R.. (Appellant) (Respondent) Appellant By : Sri.Padam Chand Kincha, Ca Respondent By : Sri.Sunil Kumar Singh, Cit-Dr Date Of Pronouncement : 16.05.2023 Date Of Hearing : 03.05.2023 O R D E R Per George George K, Jm : This Appeal At The Instance Of The Assessee Is Directed Against Final Assessment Order Dated 25.01.2023 Passed U/S 143(3) R.W.S. 144C(13) R.W.S. 263 Of The Income-Tax Act, 1961 (“The Act” For Short). The Relevant Assessment Year Is 2010- 2011. 2. The Brief Facts Of The Case Are As Follows: The Assessee Is A Company Engaged In The Business Of Providing Telecommunication, Software Services & Solutions To Various Entities. For The Assessment Year 2010-2011, The Return Of Income Was Filed On 11.10.2010 Declaring Total Income Of Rs.42,59,22,566 & Book Profit Of Rs.66,46,62,271. The Assessment Was Selected For Scrutiny & Mandatory Notices U/S 143(2) & 142(1) Of The Act Were 2 It(Tp)A No.150/Bang/2023. M/S.Sasken Technologies Limited.

For Appellant: Sri.Padam Chand Kincha, CAFor Respondent: Sri.Sunil Kumar Singh, CIT-DR
Section 10ASection 143(2)Section 143(3)Section 14ASection 260A