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

M/S Nagpur Vidyapeeth Karamchari Sahakari Prataya Sanstha Maryadit, Nagpur vs. Princiapal Commissioner of Income Tax, Nagpur

The appeals of the appellant are allowed in above terms

ITA 133/NAG/2019[2014-15]Status: DisposedITAT Nagpur28 Apr 2022AY 2014-15

Bench: Shri Ravish Sood & Shri Jamlappa D Battullआयकर अपील सं. / Ita No. 133/Nag/2019 आयकर िनधा"रण वष" / Assessment Year : 2014-2015 M/S Nagpur Vidyapeeth Karamachari Sahakari Prataya Sanstha Maryadit Lit Premises, Bharati Nagar, Nagpur – 440 001(Mh) Pan : Aaban 0404 H . . . . . . . अपीलाथ" / Appellant बनाम / V/S. Pr Commissioner Of Income Tax, Aayakar Bhavan, Nagpur – 440 001 (Mh) . . . . . . . ""यथ" / Respondent }Kjk / Appearances Assessee By : Shri Mahavir Atal Revenue By : Shri Vithal Bhosale सुनवाई क" तारीख / Date Of Conclusive Hearing : 16/02/2022 घोषणा क" तारीख / Date Of Pronouncement : 28/04/2022 आदेश / Order Per Jamlappa D Battull, Am; The Present Appeal Against The Revisionary Order Of Principal Commissioner Of Income Tax, Nagpur [For Short “Pcit”] Dt. 19/03/2019 Passed U/S 263 Of The Income-Tax Act, 1961 [For Short “The Act”], Which In Turn Leapt Out Of Regular Order Of Assessment Dt. 12/08/2016 Passed U/S 143(3) Of The Act By The Income Tax Officer-Ward-1(4), Nagpur [For Shot “Ao”], The Appellant Assessee Filed Before Income Tax Appellate Tribunal [For Short “The Tribunal”] U/S 253. Itat-Nagpur Page 1 Of 9

For Appellant: Shri Mahavir AtalFor Respondent: Shri Vithal Bhosale
Section 143(2)Section 143(3)Section 253Section 263Section 263(1)Section 80PSection 80P(2)(a)

Dr. Panjabrao Deshmukh Krishi Vidyapeeth Karmchari Sahakari Pat Sanstha Maryadit, Akola vs. Principal Commissioner of Income Tax -1, Nagpur

The appeal of the appellant is allowed

ITA 222/NAG/2018[2013-14]Status: DisposedITAT Nagpur28 Apr 2022AY 2013-14

Bench: Shri Ravish Sood & Shri Jamlappa D Battullआयकर अपील सं. / Ita No. 222/Nag/2018 आयकर धनिाारण वर्ा / Assessment Year : 2013-2014 Dr Panjabrao Deshmukh Krishi Vidyapeeth Karmchari Sahakari Path Sanstha Akola. (Maharashtra) Pan : Aaaad 3455 D . . . . . . . अपीलार्थी / Appellant बनाम / V/S. Pr Commissioner Of Income Tax-1, Aayakar Bhavan, Nagpur – 440 001 (Mh) . . . . . . . प्रत्यर्थी / Respondent }Kjk / Appearances Assessee By : Shri P.K. Dewani Revenue By : Shri Pradeep Headoo सुनवाई की तारीख / Date Of Conclusive Hearing : 15/02/2022 घोषणा की तारीख / Date Of Pronouncement : 28/04/2022 आदेश / Order Per Jamlappa D Battull, Am; Against The Revisionary Order Of Principal Commissioner Of Income Tax-1, Nagpur [For Short “Pcit”] Dt. 31/03/2018 Passed U/S 263 Of The Income- Tax Act, 1961 [For Short “The Act”], Which In Turn Dived Out Of Regular Assessment Order Dt. 10/08/2015 Passed U/S 143(3) Of The Act By The Income Tax Officer-Ward-1, Akola [For Shot “Ao”], The Appellant Assessee Filed This Appeal Before Income Tax Appellate Tribunal [For Short “The Tribunal”] U/S 253. Itat-Nagpur Page 1 Of 12

For Appellant: Shri P.K. DewaniFor Respondent: Shri Pradeep Headoo
Section 143(3)Section 253Section 263Section 80P

Nivedita Mahila Gramin Bigar Shetaki Sahakari Pat Sanstha Maryadit, Navargaon vs. Pr. CIT -3, Nagpur

The appeals of the appellant are allowed in terms of aforesaid observation

ITA 123/NAG/2018[2013-2014]Status: DisposedITAT Nagpur28 Apr 2022AY 2013-2014

Bench: Shri Ravish Sood & Shri Jamlappa D Battullआयकर अपील सं. / Ita No. 123/Nag/2018 & 107/Nag/2019 आयकर िनधा"रण वष" / Assessment Year : 2013-2014 & 2014-2015 M/S Nivedita Mahila Gramin Bigar Sheti Sahakari Pat Sanstha, Maryadit Dr Hedgewar Chowk, Navargaon, Shindewahi, Chandrapur – 441 223(Mh) Pan : Aaaan 3421 D . . . . . . . अपीलाथ" / Appellant बनाम / V/S. Pr Commissioner Of Income Tax - 3, Aayakar Bhavan, Nagpur – 440 001 (Mh) . . . . . . . ""यथ" / Respondent }Kjk / Appearances Assessee By : Shri Rajesh Loya Revenue By : Shri Pradeep Headoo सुनवाई क" तारीख / Date Of Conclusive Hearing : 15/02/2022 घोषणा क" तारीख / Date Of Pronouncement : 28/04/2022 आदेश / Order Per Jamlappa D Battull, Am; Against The Revisionary Orders Of Principal Commissioner Of Income Tax-3, Nagpur [For Short “Pcit”] Passed U/S 263 Of The Income-Tax Act, 1961 [For Short “The Act”], Which In Turn Sprung Out Of Regular Orders Of Assessments Passed U/S 143(3) Of The Act, By The Income Tax Officer-Ward-3, Nagpur [For Shot “Ao”], The Appellant Assessee Filed These Appeals Before Income Tax Appellate Tribunal [For Short “Tribunal”] U/S 253 Of The Act.

For Appellant: Shri Rajesh LoyaFor Respondent: Shri Pradeep Headoo
Section 143(1)Section 143(3)Section 253Section 263Section 80P

M/S Mustafa Associates, Chandrapur vs. C.I.T.-3, Nagpur

The appeal of the appellant is allowed in term of aforestated observation

ITA 167/NAG/2015[2010-11]Status: DisposedITAT Nagpur28 Apr 2022AY 2010-11

Bench: Shri Ravish Sood & Shri Jamlappa D Battullआयकर अपील सं. / Ita No. 167/Nag/2015 आयकर िनधा"रण वष" / Assessment Year : 2010-2011 M/S Mustafa Associates, Nr Vasant Bhavan, Kasturba Rd. Chandrapur – 442 402(Maharashtra) Pan : Aalfm 6727 F . . . . . . . अपीलाथ" / Appellant बनाम / V/S. Commissioner Of Income Tax-3, Aayakar Bhavan, Nagpur – 440 001 (Mh) . . . . . . . ""यथ" / Respondent }Kjk / Appearances Assessee By : Shri S. C. Thakar Revenue By : Shri Pradeep Headoo सुनवाई क" तारीख / Date Of Conclusive Hearing : 18/02/2022 घोषणा क" तारीख / Date Of Pronouncement : 28/04/2022 आदेश / Order Per Jamlappa D Battull, Am; The Appellant Against The Revisionary Order Of Commissioner Of Income Tax-3, Nagpur [For Short “Cit”] Dt. 07/03/2015 Passed U/S 263 Of The Income-Tax Act, 1961 [For Short “The Act”], Which In Turn Dove Out Of Regular Order Of Assessment Dt. 27/11/2012 Passed U/S 143(3) Of The Act By The Income Tax Officer-Ward-2, Chandrapur [For Shot “Ao”], Filed These Appeals Before Income Tax Appellate Tribunal [For Short “The Tribunal”] U/S 253. Itat-Nagpur Page 1 Of 16

For Appellant: Shri S. C. ThakarFor Respondent: Shri Pradeep Headoo
Section 143(1)Section 143(2)Section 143(3)Section 253Section 263Section 80I