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

Ags Health Private Limited, Chennai vs. ACIT Corporate Range 1, Chennai

In the result, both the appeals filed by the assessee are dismissed

ITA 1702/CHNY/2019[2014-15]Status: DisposedITAT Chennai21 Apr 2023AY 2014-15

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. Nos.1701 & 1702/Chny/2019 िनधा"रण वष"/Assessment Years: 2013-14 & 2014-15 M/S. Ags Health Private Limited, Vs. The Assistant Commissioner Of 05-02 A-South Tidel Park, No. 4, Income Tax, Canal Bank Road, Taramani, Corporate Range 1, Chennai 600 113. Chennai. [Pan:Aaica9905D] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Vijayaragahavan, Advocate ""थ" की ओर से/Respondent By : Shri M. Rajan, Cit सुनवाई की तारीख/ Date Of Hearing : 12.04.2023 घोषणा की तारीख /Date Of Pronouncement : 21.04.2023 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By The Assessee Are Directed Against Separate Orders Of The Ld. Principal Commissioner Of Income Tax-1, Chennai, Dated 28.03.2019 & 20.03.2019 Relevant To The Assessment Years 2013-14 & 2014-15 Respectively Passed Under Section 263 Of The Income Tax Act, 1961 [“Act” In Short]. Since, Common Issue Has Been Raised In An Identical Fact, For The Sake Of Convenience; Both Appeals Were Heard Together & Are Being Disposed Off By This Consolidated Order.

For Appellant: Shri R. Vijayaragahavan, AdvocateFor Respondent: Shri M. Rajan, CIT
Section 143(2)Section 143(3)Section 263

Ags Health Private Limited, Chennai vs. ACIT Corporate Range 1, Chennai

In the result, both the appeals filed by the assessee are dismissed

ITA 1701/CHNY/2019[2013-14]Status: DisposedITAT Chennai21 Apr 2023AY 2013-14

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. Nos.1701 & 1702/Chny/2019 िनधा"रण वष"/Assessment Years: 2013-14 & 2014-15 M/S. Ags Health Private Limited, Vs. The Assistant Commissioner Of 05-02 A-South Tidel Park, No. 4, Income Tax, Canal Bank Road, Taramani, Corporate Range 1, Chennai 600 113. Chennai. [Pan:Aaica9905D] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Vijayaragahavan, Advocate ""थ" की ओर से/Respondent By : Shri M. Rajan, Cit सुनवाई की तारीख/ Date Of Hearing : 12.04.2023 घोषणा की तारीख /Date Of Pronouncement : 21.04.2023 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By The Assessee Are Directed Against Separate Orders Of The Ld. Principal Commissioner Of Income Tax-1, Chennai, Dated 28.03.2019 & 20.03.2019 Relevant To The Assessment Years 2013-14 & 2014-15 Respectively Passed Under Section 263 Of The Income Tax Act, 1961 [“Act” In Short]. Since, Common Issue Has Been Raised In An Identical Fact, For The Sake Of Convenience; Both Appeals Were Heard Together & Are Being Disposed Off By This Consolidated Order.

For Appellant: Shri R. Vijayaragahavan, AdvocateFor Respondent: Shri M. Rajan, CIT
Section 143(2)Section 143(3)Section 263

State Bank of India(As A Successor to Bhaartiya Mahila Bank Limited), Mumbai vs. Principle Commissionr of Income Tax 2, Mumbai

In the result, the appeal of the assessee is dismissed

ITA 1052/MUM/2022[2017-18]Status: DisposedITAT Mumbai21 Apr 2023AY 2017-18

Bench: Shri Aby T. Varkey, Jm & Shri Om Prakash Kant, Am आयकर अपील सं/ I.T.A. No.1052/Mum/2022 (निर्धारण वर्ा / Assessment Years: 2017-18) State Bank Of India बिधम/ Pcit-2, Mumbai (As A Successor To Bhartiya Room No. 344, Aayakar Vs. Mahila Bank Limited) Bhavan, M. K. Road, Financial Reporting & Mumbai-400020. Taxation 3Rd Floor, Corporation Centre Madam Cama Road, Nariman Point, Mumbai-400021. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaacs8577K (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Ketan Ved Revenue By: Smt. Nilu Jaggi (Dr) सुनवाई की तारीख / Date Of Hearing: 25/01/2023 घोषणा की तारीख /Date Of Pronouncement: 21/04/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Bank Against The Order Of The Ld. Principal Commissioner Of Income Tax-02, Mumbai Passed Under Section 263 Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”) Dated 26.03.2022 For Assessment Year 2017-18. 2. At The Outset, The Ld. Ar Of The Assessee Drew Our Attention To The Additional Ground Of Appeal Preferred By The Assessee Wherein It Has Challenged The Validity Of Ao Passing The Order In The Name Of Erstwhile Bhartiya Mahila Bank Limited (Hereinafter “Bmbl”), Even Though, It Was Merged With M/S. State Bank Of India W.E.F. 01.04.2017 (Vide Notification Dated 22.02.2017). In This Regard, It Is Noted That From 01.04.2017, Bhartiya Mahila Bank Ltd Got Merged/Amalgamated

For Appellant: Shri Ketan VedFor Respondent: Smt. Nilu Jaggi (DR)
Section 142(1)Section 263

Jetpur Kheti V V K S Mandali Limited, Jetpur, Dist. Rajkot vs. The Pr. CIT-1, Rajkot

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

ITA 148/RJT/2022[2017-18]Status: DisposedITAT Rajkot21 Apr 2023AY 2017-18

Bench: Shri Waseem Ahmed & Shri T.R. Senthil Kumarआयकरअपीलसं./I.T.A. No.143/Rjt/2022 ("नधा"रणवष" / Assessment Year 2017-18) Guru Datatrey Sarafi बनाम/ Pr. Cit-1 Sahkari Mandli Ltd. Rajkot Vs. Datt Bhavan Sant Kabir Road, Opp. Sardar Patel High School, Rajkot-360003 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaaag3569K (अपीलाथ"/Appellant) (""यथ" / Respondent) आयकरअपीलसं./I.T.A. No.138/Rjt/2022 ("नधा"रणवष" / Assessment Year 2017-18) Kodvav Vividh Karyasahkari बनाम/ Pr. Cit-1, Mandali Ltd. Rajkot Vs. At. Kodvav, Kodvav, Manavadar, Gujarat-362620 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaaak0643A (अपीलाथ"/Appellant) (""यथ" / Respondent) आयकरअपीलसं./I.T.A. No.148/Rjt/2022 ("नधा"रणवष" / Assessment Year 2017-18) Jetpur Kheti V V K S Mandli बनाम/ Pr. Cit-1, Ltd. Rajkot Vs. Sahkar Bhavan, Bavavala Para, Sardar Road, Jetpur, Rajkot-360370 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaaak0643A (अपीलाथ"/Appellant) (""यथ" / Respondent)

For Appellant: Shri Sumit Shingala, A.RFor Respondent: Shri Shramdeep Sinha, CIT D.R
Section 143(3)Section 263Section 80Section 80P

Guru Datatrey Sarafi Sahkari Mandali Ltd., Rajkot vs. The Pr. CIT-1, Rajkot

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

ITA 143/RJT/2022[2017-18]Status: DisposedITAT Rajkot21 Apr 2023AY 2017-18

Bench: Shri Waseem Ahmed & Shri T.R. Senthil Kumarआयकरअपीलसं./I.T.A. No.143/Rjt/2022 ("नधा"रणवष" / Assessment Year 2017-18) Guru Datatrey Sarafi बनाम/ Pr. Cit-1 Sahkari Mandli Ltd. Rajkot Vs. Datt Bhavan Sant Kabir Road, Opp. Sardar Patel High School, Rajkot-360003 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaaag3569K (अपीलाथ"/Appellant) (""यथ" / Respondent) आयकरअपीलसं./I.T.A. No.138/Rjt/2022 ("नधा"रणवष" / Assessment Year 2017-18) Kodvav Vividh Karyasahkari बनाम/ Pr. Cit-1, Mandali Ltd. Rajkot Vs. At. Kodvav, Kodvav, Manavadar, Gujarat-362620 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaaak0643A (अपीलाथ"/Appellant) (""यथ" / Respondent) आयकरअपीलसं./I.T.A. No.148/Rjt/2022 ("नधा"रणवष" / Assessment Year 2017-18) Jetpur Kheti V V K S Mandli बनाम/ Pr. Cit-1, Ltd. Rajkot Vs. Sahkar Bhavan, Bavavala Para, Sardar Road, Jetpur, Rajkot-360370 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaaak0643A (अपीलाथ"/Appellant) (""यथ" / Respondent)

For Appellant: Shri Sumit Shingala, A.RFor Respondent: Shri Shramdeep Sinha, CIT D.R
Section 143(3)Section 263Section 80Section 80P

Kodvav Vividh Karya Sahakari Mandali Limited, Village Kodvav, Tal. Manavadar vs. The Pr. CIT-1, Rajkot

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

ITA 138/RJT/2022[2017-18]Status: DisposedITAT Rajkot21 Apr 2023AY 2017-18

Bench: Shri Waseem Ahmed & Shri T.R. Senthil Kumarआयकरअपीलसं./I.T.A. No.143/Rjt/2022 ("नधा"रणवष" / Assessment Year 2017-18) Guru Datatrey Sarafi बनाम/ Pr. Cit-1 Sahkari Mandli Ltd. Rajkot Vs. Datt Bhavan Sant Kabir Road, Opp. Sardar Patel High School, Rajkot-360003 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaaag3569K (अपीलाथ"/Appellant) (""यथ" / Respondent) आयकरअपीलसं./I.T.A. No.138/Rjt/2022 ("नधा"रणवष" / Assessment Year 2017-18) Kodvav Vividh Karyasahkari बनाम/ Pr. Cit-1, Mandali Ltd. Rajkot Vs. At. Kodvav, Kodvav, Manavadar, Gujarat-362620 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaaak0643A (अपीलाथ"/Appellant) (""यथ" / Respondent) आयकरअपीलसं./I.T.A. No.148/Rjt/2022 ("नधा"रणवष" / Assessment Year 2017-18) Jetpur Kheti V V K S Mandli बनाम/ Pr. Cit-1, Ltd. Rajkot Vs. Sahkar Bhavan, Bavavala Para, Sardar Road, Jetpur, Rajkot-360370 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaaak0643A (अपीलाथ"/Appellant) (""यथ" / Respondent)

For Appellant: Shri Sumit Shingala, A.RFor Respondent: Shri Shramdeep Sinha, CIT D.R
Section 143(3)Section 263Section 80Section 80P

M/S. Somany Fine Vitrified Pvt. Ltd., Morbi vs. The Pr. CIT-3, Rajkot

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

ITA 220/RJT/2019[2016-17]Status: DisposedITAT Rajkot20 Apr 2023AY 2016-17

Bench: Smt.Annapurna Gupta & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 220/Rjt/2019 ("नधा"रण वष" / Assessment Year : 2016-17) M/S. Somany Fine The Pr. Commissioner Of बनाम/ Vitrified Pvt. Ltd. Income Tax-3 Vs. Plot No.16, Jay Jivan Rajkot Swastic Co.Op. Housing Society, Sanala Road, Opp. New Bus Stand, Morbi - 363641 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcf6557D .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant By : Shri Mehul Ranpura, Ar ""यथ" क" ओर से / Shri Shramdeep Sinha, Cit.D.R. Respondent By : सुनवाई क" तार"ख / Date Of 10/04/2023 Hearing घोषणा क" तार"ख /Date Of 20/04/2023 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: The Instant Appeal At The Instance Of The Assessee Is Directed Against The Order Dated 13.01.2020 Passed Under Section 263 Of The Income Tax Act, 1961 (Hereinafter Referred As To ‘The Act’) By The Pr. Commissioner Of Income Tax- 3, Rajkot (‘The Pr.Cit’) For Assessment Year 2016-17. Ita No. 220/Rjt/2019 (M/S. Somany Fine Vitrified Pvt. Ltd. Vs. Pr.Cit) A. Y. 2016-17 - 2- 2. At The Time Of Hearing Of Appeal Of The Assessee, The Ld. Authorized Representative Sought Permission To Withdraw The Captioned Appeal Of The Assessee Referring A Written Request Dated 10.04.2023. Ld. Departmental Representative For The Revenue Did Not Express Any Objection In This Regard. We, Therefore, Keeping In View Of The Particular Fact, Grant The Prayers As Sought For.

For Appellant: Shri Mehul Ranpura, AR
Section 263