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

I.T.O., Ward-9(4), Kolkata vs. M/S Stoney Commercial Pvt Ltd, Kolkata

Appeal is dismissed

ITA 1997/KOL/2019[2009-10]Status: DisposedITAT Kolkata14 Feb 2020AY 2009-10

Bench: Shri P.M. Jagtap, V.P & Shri S. S. Godara, Jm आयकर अपीलसं./I.T.A No.1997/Kol/2019 ("नधा"रण वष" / Assessment Year: 2009-10) Ito, Ward-9(4), Kolkata Vs. M/S Stoney Commercial Pvt. Ltd. 16, Ganesh Chandra Avenue, 7Th Floor, Kolkata – 700 013. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aamcs5873J (Appellant) .. (Respondent) Appellant By : Shri Imokaba Jamir, Cit Respondent By : Shri A. K. Gupta, Fca सुनवाईक"तार"ख/ Date Of Hearing : 03/02/2020 घोषणाक"तार"ख/Date Of Pronouncement : 14/02/2020 आदेश / O R D E R Per Shri S. S. Godara: This Revenue’S Appeal For Assessment Year 2009-10 Arises Against The Commissioner Of Income Tax (A) - 17, Kolkata Dated 28.03.2019 Passed In Case No.439/Cit(A)-17/Kol/15-16 Involving Proceedings U/S 143(3)/236/147/143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused. 2. It Transpires At The Outset That This Revenue’S Appeal Suffers From Nine Days’ Delay In Filing. We Take Into Consideration Solemn Averments In Its Condonation Petition & On Account Of No Objection From The Assessee Side To Condone The Impugned Delay & Proceed To Adjudicate The Appeal On Merits. 3. The Revenue Has Pleaded Two Substantive Grievances In Its Instant Appeal. Its Former Grievance Reads That The Cit(A) Has Erred In Law & On Facts In Reversing The Assessing Officer’S Action Treating Assessee’S Share Capital Of Rs.20,43,00,000/- As Unexplained Cash Credits In Assessment Order Dated

For Appellant: Shri Imokaba Jamir, CITFor Respondent: Shri A. K. Gupta, FCA
Section 143(3)Section 292B

Shri Sunil Manakchand Kotecha, Jalgaon vs. Pr. Commissioner of Income-Tax, Central-Nagpur, Nagpur

Appeals of the assessee are disposed of as 14

ITA 1684/PUN/2018[2011-12]Status: DisposedITAT Pune13 Feb 2020AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Laliet Kumar, Jm आयकर अपील सं. / Ita Nos.1675 To 1679/Pun/2018 िनधा"रण वष" / Assessment Years : 2007-08 To 2011-12 Sunil Manakchand Kotecha, 4, Vardhaman Nagar, Near Sagar Park, Jalgaon-425001. .......अपीलाथ" / Appellant Pan : Abppk2141Q बनाम / V/S. Acit, Circle-1, ……""यथ" / Respondent Nashik. आयकर अपील सं. / Ita Nos.1680 To 1684/Pun/2018 िनधा"रण वष" / Assessment Years : 2007-08 To 2011-12 Sunil Manakchand Kotecha, 4, Vardhaman Nagar, Near Sagar Park, Jalgaon-425001. .......अपीलाथ" / Appellant Pan : Abppk2141Q बनाम / V/S. Pr.Cit, Central-Nagpur Nagpur. Assessee By : Shri Hari Krishan & Smt. Arrchena Shetty Revenue By : Shri Deepak Garg सुनवाई क" तारीख / Date Of Hearing : 12.02.2020 घोषणा क" तारीख / Date Of Pronouncement : 13.02.2020 आदेश / Order Per Bench : There Are 10 Appeals Under Consideration Involving The Assessment Years 2007-08 To 2011-12 (I.E. Five Assessment Years). Out Of 10 Appeals Of The Assessee, 5 Appeals Pertain To The Revision Order Passed By The Pr.Cit (Central), Nagpur U/S 263 Of The Act Dated 11.03.2016 For The Assessment Years 2007-08 To 2010-11 & 18.03.2016 For The Assessment Year 2011-12. The Rest Of 5 Appeals Pertain To The Fresh Assessment Order Made U/S 263 R.W.S. 143(3) Of The Act. 2. The Pr.Cit Passed The Revision Order Dated 11.03.2016 For The Assessment Years 2007-08 To 2010-11 & 18.03.2016 For The Assessment Year 2011-12 Whereas The Cit(A) Passed A Combined Appellate Order Commonly Dated 30.07.2018 Involving The Common Issues For All The Five Assessment Years. Otherwise, The Error Of Making A Revision Order By The Pr.Cit Is More Or Less Similar To All The 10 Appeals Under Consideration.

For Appellant: Shri Hari Krishan &For Respondent: Shri Deepak Garg
Section 263Section 43(5)(d)

Shri Sunil Manakchand Kotecha, Jalgaon vs. Pr. Commissioner of Income-Tax, Central-Nagpur, Nagpur

Appeals of the assessee are disposed of as 14

ITA 1683/PUN/2018[2010-11]Status: DisposedITAT Pune13 Feb 2020AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Laliet Kumar, Jm आयकर अपील सं. / Ita Nos.1675 To 1679/Pun/2018 िनधा"रण वष" / Assessment Years : 2007-08 To 2011-12 Sunil Manakchand Kotecha, 4, Vardhaman Nagar, Near Sagar Park, Jalgaon-425001. .......अपीलाथ" / Appellant Pan : Abppk2141Q बनाम / V/S. Acit, Circle-1, ……""यथ" / Respondent Nashik. आयकर अपील सं. / Ita Nos.1680 To 1684/Pun/2018 िनधा"रण वष" / Assessment Years : 2007-08 To 2011-12 Sunil Manakchand Kotecha, 4, Vardhaman Nagar, Near Sagar Park, Jalgaon-425001. .......अपीलाथ" / Appellant Pan : Abppk2141Q बनाम / V/S. Pr.Cit, Central-Nagpur Nagpur. Assessee By : Shri Hari Krishan & Smt. Arrchena Shetty Revenue By : Shri Deepak Garg सुनवाई क" तारीख / Date Of Hearing : 12.02.2020 घोषणा क" तारीख / Date Of Pronouncement : 13.02.2020 आदेश / Order Per Bench : There Are 10 Appeals Under Consideration Involving The Assessment Years 2007-08 To 2011-12 (I.E. Five Assessment Years). Out Of 10 Appeals Of The Assessee, 5 Appeals Pertain To The Revision Order Passed By The Pr.Cit (Central), Nagpur U/S 263 Of The Act Dated 11.03.2016 For The Assessment Years 2007-08 To 2010-11 & 18.03.2016 For The Assessment Year 2011-12. The Rest Of 5 Appeals Pertain To The Fresh Assessment Order Made U/S 263 R.W.S. 143(3) Of The Act. 2. The Pr.Cit Passed The Revision Order Dated 11.03.2016 For The Assessment Years 2007-08 To 2010-11 & 18.03.2016 For The Assessment Year 2011-12 Whereas The Cit(A) Passed A Combined Appellate Order Commonly Dated 30.07.2018 Involving The Common Issues For All The Five Assessment Years. Otherwise, The Error Of Making A Revision Order By The Pr.Cit Is More Or Less Similar To All The 10 Appeals Under Consideration.

For Appellant: Shri Hari Krishan &For Respondent: Shri Deepak Garg
Section 263Section 43(5)(d)

Shri Sunil Manakchand Kotecha, Jalgaon vs. Pr. Commissioner of Income-Tax, Central-Nagpur, Nagpur

Appeals of the assessee are disposed of as 14

ITA 1682/PUN/2018[2009-10]Status: DisposedITAT Pune13 Feb 2020AY 2009-10

Bench: Shri D. Karunakara Rao, Am & Shri Laliet Kumar, Jm आयकर अपील सं. / Ita Nos.1675 To 1679/Pun/2018 िनधा"रण वष" / Assessment Years : 2007-08 To 2011-12 Sunil Manakchand Kotecha, 4, Vardhaman Nagar, Near Sagar Park, Jalgaon-425001. .......अपीलाथ" / Appellant Pan : Abppk2141Q बनाम / V/S. Acit, Circle-1, ……""यथ" / Respondent Nashik. आयकर अपील सं. / Ita Nos.1680 To 1684/Pun/2018 िनधा"रण वष" / Assessment Years : 2007-08 To 2011-12 Sunil Manakchand Kotecha, 4, Vardhaman Nagar, Near Sagar Park, Jalgaon-425001. .......अपीलाथ" / Appellant Pan : Abppk2141Q बनाम / V/S. Pr.Cit, Central-Nagpur Nagpur. Assessee By : Shri Hari Krishan & Smt. Arrchena Shetty Revenue By : Shri Deepak Garg सुनवाई क" तारीख / Date Of Hearing : 12.02.2020 घोषणा क" तारीख / Date Of Pronouncement : 13.02.2020 आदेश / Order Per Bench : There Are 10 Appeals Under Consideration Involving The Assessment Years 2007-08 To 2011-12 (I.E. Five Assessment Years). Out Of 10 Appeals Of The Assessee, 5 Appeals Pertain To The Revision Order Passed By The Pr.Cit (Central), Nagpur U/S 263 Of The Act Dated 11.03.2016 For The Assessment Years 2007-08 To 2010-11 & 18.03.2016 For The Assessment Year 2011-12. The Rest Of 5 Appeals Pertain To The Fresh Assessment Order Made U/S 263 R.W.S. 143(3) Of The Act. 2. The Pr.Cit Passed The Revision Order Dated 11.03.2016 For The Assessment Years 2007-08 To 2010-11 & 18.03.2016 For The Assessment Year 2011-12 Whereas The Cit(A) Passed A Combined Appellate Order Commonly Dated 30.07.2018 Involving The Common Issues For All The Five Assessment Years. Otherwise, The Error Of Making A Revision Order By The Pr.Cit Is More Or Less Similar To All The 10 Appeals Under Consideration.

For Appellant: Shri Hari Krishan &For Respondent: Shri Deepak Garg
Section 263Section 43(5)(d)

Shri Sunil Manakchand Kotecha, Jalgaon vs. Pr. Commissioner of Income-Tax, Central-Nagpur, Nagpur

Appeals of the assessee are disposed of as 14

ITA 1681/PUN/2018[2008-09]Status: DisposedITAT Pune13 Feb 2020AY 2008-09

Bench: Shri D. Karunakara Rao, Am & Shri Laliet Kumar, Jm आयकर अपील सं. / Ita Nos.1675 To 1679/Pun/2018 िनधा"रण वष" / Assessment Years : 2007-08 To 2011-12 Sunil Manakchand Kotecha, 4, Vardhaman Nagar, Near Sagar Park, Jalgaon-425001. .......अपीलाथ" / Appellant Pan : Abppk2141Q बनाम / V/S. Acit, Circle-1, ……""यथ" / Respondent Nashik. आयकर अपील सं. / Ita Nos.1680 To 1684/Pun/2018 िनधा"रण वष" / Assessment Years : 2007-08 To 2011-12 Sunil Manakchand Kotecha, 4, Vardhaman Nagar, Near Sagar Park, Jalgaon-425001. .......अपीलाथ" / Appellant Pan : Abppk2141Q बनाम / V/S. Pr.Cit, Central-Nagpur Nagpur. Assessee By : Shri Hari Krishan & Smt. Arrchena Shetty Revenue By : Shri Deepak Garg सुनवाई क" तारीख / Date Of Hearing : 12.02.2020 घोषणा क" तारीख / Date Of Pronouncement : 13.02.2020 आदेश / Order Per Bench : There Are 10 Appeals Under Consideration Involving The Assessment Years 2007-08 To 2011-12 (I.E. Five Assessment Years). Out Of 10 Appeals Of The Assessee, 5 Appeals Pertain To The Revision Order Passed By The Pr.Cit (Central), Nagpur U/S 263 Of The Act Dated 11.03.2016 For The Assessment Years 2007-08 To 2010-11 & 18.03.2016 For The Assessment Year 2011-12. The Rest Of 5 Appeals Pertain To The Fresh Assessment Order Made U/S 263 R.W.S. 143(3) Of The Act. 2. The Pr.Cit Passed The Revision Order Dated 11.03.2016 For The Assessment Years 2007-08 To 2010-11 & 18.03.2016 For The Assessment Year 2011-12 Whereas The Cit(A) Passed A Combined Appellate Order Commonly Dated 30.07.2018 Involving The Common Issues For All The Five Assessment Years. Otherwise, The Error Of Making A Revision Order By The Pr.Cit Is More Or Less Similar To All The 10 Appeals Under Consideration.

For Appellant: Shri Hari Krishan &For Respondent: Shri Deepak Garg
Section 263Section 43(5)(d)

Shri Sunil Manakchand Kotecha, Jalgaon vs. Pr. Commissioner of Income-Tax, Central-Nagpur, Nagpur

Appeals of the assessee are disposed of as 14

ITA 1680/PUN/2018[2007-08]Status: DisposedITAT Pune13 Feb 2020AY 2007-08

Bench: Shri D. Karunakara Rao, Am & Shri Laliet Kumar, Jm आयकर अपील सं. / Ita Nos.1675 To 1679/Pun/2018 िनधा"रण वष" / Assessment Years : 2007-08 To 2011-12 Sunil Manakchand Kotecha, 4, Vardhaman Nagar, Near Sagar Park, Jalgaon-425001. .......अपीलाथ" / Appellant Pan : Abppk2141Q बनाम / V/S. Acit, Circle-1, ……""यथ" / Respondent Nashik. आयकर अपील सं. / Ita Nos.1680 To 1684/Pun/2018 िनधा"रण वष" / Assessment Years : 2007-08 To 2011-12 Sunil Manakchand Kotecha, 4, Vardhaman Nagar, Near Sagar Park, Jalgaon-425001. .......अपीलाथ" / Appellant Pan : Abppk2141Q बनाम / V/S. Pr.Cit, Central-Nagpur Nagpur. Assessee By : Shri Hari Krishan & Smt. Arrchena Shetty Revenue By : Shri Deepak Garg सुनवाई क" तारीख / Date Of Hearing : 12.02.2020 घोषणा क" तारीख / Date Of Pronouncement : 13.02.2020 आदेश / Order Per Bench : There Are 10 Appeals Under Consideration Involving The Assessment Years 2007-08 To 2011-12 (I.E. Five Assessment Years). Out Of 10 Appeals Of The Assessee, 5 Appeals Pertain To The Revision Order Passed By The Pr.Cit (Central), Nagpur U/S 263 Of The Act Dated 11.03.2016 For The Assessment Years 2007-08 To 2010-11 & 18.03.2016 For The Assessment Year 2011-12. The Rest Of 5 Appeals Pertain To The Fresh Assessment Order Made U/S 263 R.W.S. 143(3) Of The Act. 2. The Pr.Cit Passed The Revision Order Dated 11.03.2016 For The Assessment Years 2007-08 To 2010-11 & 18.03.2016 For The Assessment Year 2011-12 Whereas The Cit(A) Passed A Combined Appellate Order Commonly Dated 30.07.2018 Involving The Common Issues For All The Five Assessment Years. Otherwise, The Error Of Making A Revision Order By The Pr.Cit Is More Or Less Similar To All The 10 Appeals Under Consideration.

For Appellant: Shri Hari Krishan &For Respondent: Shri Deepak Garg
Section 263Section 43(5)(d)

Sunil Manakchand Kotecha, Jalgaon vs. Assistant Commissioner of Income-Tax, Circle - 1, Nashik

Appeals of the assessee are disposed of as 14

ITA 1679/PUN/2018[2011-12]Status: DisposedITAT Pune13 Feb 2020AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Laliet Kumar, Jm आयकर अपील सं. / Ita Nos.1675 To 1679/Pun/2018 िनधा"रण वष" / Assessment Years : 2007-08 To 2011-12 Sunil Manakchand Kotecha, 4, Vardhaman Nagar, Near Sagar Park, Jalgaon-425001. .......अपीलाथ" / Appellant Pan : Abppk2141Q बनाम / V/S. Acit, Circle-1, ……""यथ" / Respondent Nashik. आयकर अपील सं. / Ita Nos.1680 To 1684/Pun/2018 िनधा"रण वष" / Assessment Years : 2007-08 To 2011-12 Sunil Manakchand Kotecha, 4, Vardhaman Nagar, Near Sagar Park, Jalgaon-425001. .......अपीलाथ" / Appellant Pan : Abppk2141Q बनाम / V/S. Pr.Cit, Central-Nagpur Nagpur. Assessee By : Shri Hari Krishan & Smt. Arrchena Shetty Revenue By : Shri Deepak Garg सुनवाई क" तारीख / Date Of Hearing : 12.02.2020 घोषणा क" तारीख / Date Of Pronouncement : 13.02.2020 आदेश / Order Per Bench : There Are 10 Appeals Under Consideration Involving The Assessment Years 2007-08 To 2011-12 (I.E. Five Assessment Years). Out Of 10 Appeals Of The Assessee, 5 Appeals Pertain To The Revision Order Passed By The Pr.Cit (Central), Nagpur U/S 263 Of The Act Dated 11.03.2016 For The Assessment Years 2007-08 To 2010-11 & 18.03.2016 For The Assessment Year 2011-12. The Rest Of 5 Appeals Pertain To The Fresh Assessment Order Made U/S 263 R.W.S. 143(3) Of The Act. 2. The Pr.Cit Passed The Revision Order Dated 11.03.2016 For The Assessment Years 2007-08 To 2010-11 & 18.03.2016 For The Assessment Year 2011-12 Whereas The Cit(A) Passed A Combined Appellate Order Commonly Dated 30.07.2018 Involving The Common Issues For All The Five Assessment Years. Otherwise, The Error Of Making A Revision Order By The Pr.Cit Is More Or Less Similar To All The 10 Appeals Under Consideration.

For Appellant: Shri Hari Krishan &For Respondent: Shri Deepak Garg
Section 263Section 43(5)(d)

Sunil Manakchand Kotecha, Jalgaon vs. Assistant Commissioner of Income-Tax, Circle - 1, Nashik

Appeals of the assessee are disposed of as 14

ITA 1678/PUN/2018[2010-11]Status: DisposedITAT Pune13 Feb 2020AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Laliet Kumar, Jm आयकर अपील सं. / Ita Nos.1675 To 1679/Pun/2018 िनधा"रण वष" / Assessment Years : 2007-08 To 2011-12 Sunil Manakchand Kotecha, 4, Vardhaman Nagar, Near Sagar Park, Jalgaon-425001. .......अपीलाथ" / Appellant Pan : Abppk2141Q बनाम / V/S. Acit, Circle-1, ……""यथ" / Respondent Nashik. आयकर अपील सं. / Ita Nos.1680 To 1684/Pun/2018 िनधा"रण वष" / Assessment Years : 2007-08 To 2011-12 Sunil Manakchand Kotecha, 4, Vardhaman Nagar, Near Sagar Park, Jalgaon-425001. .......अपीलाथ" / Appellant Pan : Abppk2141Q बनाम / V/S. Pr.Cit, Central-Nagpur Nagpur. Assessee By : Shri Hari Krishan & Smt. Arrchena Shetty Revenue By : Shri Deepak Garg सुनवाई क" तारीख / Date Of Hearing : 12.02.2020 घोषणा क" तारीख / Date Of Pronouncement : 13.02.2020 आदेश / Order Per Bench : There Are 10 Appeals Under Consideration Involving The Assessment Years 2007-08 To 2011-12 (I.E. Five Assessment Years). Out Of 10 Appeals Of The Assessee, 5 Appeals Pertain To The Revision Order Passed By The Pr.Cit (Central), Nagpur U/S 263 Of The Act Dated 11.03.2016 For The Assessment Years 2007-08 To 2010-11 & 18.03.2016 For The Assessment Year 2011-12. The Rest Of 5 Appeals Pertain To The Fresh Assessment Order Made U/S 263 R.W.S. 143(3) Of The Act. 2. The Pr.Cit Passed The Revision Order Dated 11.03.2016 For The Assessment Years 2007-08 To 2010-11 & 18.03.2016 For The Assessment Year 2011-12 Whereas The Cit(A) Passed A Combined Appellate Order Commonly Dated 30.07.2018 Involving The Common Issues For All The Five Assessment Years. Otherwise, The Error Of Making A Revision Order By The Pr.Cit Is More Or Less Similar To All The 10 Appeals Under Consideration.

For Appellant: Shri Hari Krishan &For Respondent: Shri Deepak Garg
Section 263Section 43(5)(d)

Sunil Manakchand Kotecha, Jalgaon vs. Assistant Commissioner of Income-Tax, Circle - 1, Nashik

Appeals of the assessee are disposed of as 14

ITA 1677/PUN/2018[2009-10]Status: DisposedITAT Pune13 Feb 2020AY 2009-10

Bench: Shri D. Karunakara Rao, Am & Shri Laliet Kumar, Jm आयकर अपील सं. / Ita Nos.1675 To 1679/Pun/2018 िनधा"रण वष" / Assessment Years : 2007-08 To 2011-12 Sunil Manakchand Kotecha, 4, Vardhaman Nagar, Near Sagar Park, Jalgaon-425001. .......अपीलाथ" / Appellant Pan : Abppk2141Q बनाम / V/S. Acit, Circle-1, ……""यथ" / Respondent Nashik. आयकर अपील सं. / Ita Nos.1680 To 1684/Pun/2018 िनधा"रण वष" / Assessment Years : 2007-08 To 2011-12 Sunil Manakchand Kotecha, 4, Vardhaman Nagar, Near Sagar Park, Jalgaon-425001. .......अपीलाथ" / Appellant Pan : Abppk2141Q बनाम / V/S. Pr.Cit, Central-Nagpur Nagpur. Assessee By : Shri Hari Krishan & Smt. Arrchena Shetty Revenue By : Shri Deepak Garg सुनवाई क" तारीख / Date Of Hearing : 12.02.2020 घोषणा क" तारीख / Date Of Pronouncement : 13.02.2020 आदेश / Order Per Bench : There Are 10 Appeals Under Consideration Involving The Assessment Years 2007-08 To 2011-12 (I.E. Five Assessment Years). Out Of 10 Appeals Of The Assessee, 5 Appeals Pertain To The Revision Order Passed By The Pr.Cit (Central), Nagpur U/S 263 Of The Act Dated 11.03.2016 For The Assessment Years 2007-08 To 2010-11 & 18.03.2016 For The Assessment Year 2011-12. The Rest Of 5 Appeals Pertain To The Fresh Assessment Order Made U/S 263 R.W.S. 143(3) Of The Act. 2. The Pr.Cit Passed The Revision Order Dated 11.03.2016 For The Assessment Years 2007-08 To 2010-11 & 18.03.2016 For The Assessment Year 2011-12 Whereas The Cit(A) Passed A Combined Appellate Order Commonly Dated 30.07.2018 Involving The Common Issues For All The Five Assessment Years. Otherwise, The Error Of Making A Revision Order By The Pr.Cit Is More Or Less Similar To All The 10 Appeals Under Consideration.

For Appellant: Shri Hari Krishan &For Respondent: Shri Deepak Garg
Section 263Section 43(5)(d)

Shri Sunil Manakchand Kotecha, Jalgaon vs. Assistant Commissioner of Income-Tax, Circle - 1, Nashik

Appeals of the assessee are disposed of as 14

ITA 1676/PUN/2018[2008-09]Status: DisposedITAT Pune13 Feb 2020AY 2008-09

Bench: Shri D. Karunakara Rao, Am & Shri Laliet Kumar, Jm आयकर अपील सं. / Ita Nos.1675 To 1679/Pun/2018 िनधा"रण वष" / Assessment Years : 2007-08 To 2011-12 Sunil Manakchand Kotecha, 4, Vardhaman Nagar, Near Sagar Park, Jalgaon-425001. .......अपीलाथ" / Appellant Pan : Abppk2141Q बनाम / V/S. Acit, Circle-1, ……""यथ" / Respondent Nashik. आयकर अपील सं. / Ita Nos.1680 To 1684/Pun/2018 िनधा"रण वष" / Assessment Years : 2007-08 To 2011-12 Sunil Manakchand Kotecha, 4, Vardhaman Nagar, Near Sagar Park, Jalgaon-425001. .......अपीलाथ" / Appellant Pan : Abppk2141Q बनाम / V/S. Pr.Cit, Central-Nagpur Nagpur. Assessee By : Shri Hari Krishan & Smt. Arrchena Shetty Revenue By : Shri Deepak Garg सुनवाई क" तारीख / Date Of Hearing : 12.02.2020 घोषणा क" तारीख / Date Of Pronouncement : 13.02.2020 आदेश / Order Per Bench : There Are 10 Appeals Under Consideration Involving The Assessment Years 2007-08 To 2011-12 (I.E. Five Assessment Years). Out Of 10 Appeals Of The Assessee, 5 Appeals Pertain To The Revision Order Passed By The Pr.Cit (Central), Nagpur U/S 263 Of The Act Dated 11.03.2016 For The Assessment Years 2007-08 To 2010-11 & 18.03.2016 For The Assessment Year 2011-12. The Rest Of 5 Appeals Pertain To The Fresh Assessment Order Made U/S 263 R.W.S. 143(3) Of The Act. 2. The Pr.Cit Passed The Revision Order Dated 11.03.2016 For The Assessment Years 2007-08 To 2010-11 & 18.03.2016 For The Assessment Year 2011-12 Whereas The Cit(A) Passed A Combined Appellate Order Commonly Dated 30.07.2018 Involving The Common Issues For All The Five Assessment Years. Otherwise, The Error Of Making A Revision Order By The Pr.Cit Is More Or Less Similar To All The 10 Appeals Under Consideration.

For Appellant: Shri Hari Krishan &For Respondent: Shri Deepak Garg
Section 263Section 43(5)(d)

Sunil Manakchand Kotecha, Jalgaon vs. Assistant Commissioner of Income-Tax, Circle - 1, Nashik

Appeals of the assessee are disposed of as 14

ITA 1675/PUN/2018[2007-08]Status: DisposedITAT Pune13 Feb 2020AY 2007-08

Bench: Shri D. Karunakara Rao, Am & Shri Laliet Kumar, Jm आयकर अपील सं. / Ita Nos.1675 To 1679/Pun/2018 िनधा"रण वष" / Assessment Years : 2007-08 To 2011-12 Sunil Manakchand Kotecha, 4, Vardhaman Nagar, Near Sagar Park, Jalgaon-425001. .......अपीलाथ" / Appellant Pan : Abppk2141Q बनाम / V/S. Acit, Circle-1, ……""यथ" / Respondent Nashik. आयकर अपील सं. / Ita Nos.1680 To 1684/Pun/2018 िनधा"रण वष" / Assessment Years : 2007-08 To 2011-12 Sunil Manakchand Kotecha, 4, Vardhaman Nagar, Near Sagar Park, Jalgaon-425001. .......अपीलाथ" / Appellant Pan : Abppk2141Q बनाम / V/S. Pr.Cit, Central-Nagpur Nagpur. Assessee By : Shri Hari Krishan & Smt. Arrchena Shetty Revenue By : Shri Deepak Garg सुनवाई क" तारीख / Date Of Hearing : 12.02.2020 घोषणा क" तारीख / Date Of Pronouncement : 13.02.2020 आदेश / Order Per Bench : There Are 10 Appeals Under Consideration Involving The Assessment Years 2007-08 To 2011-12 (I.E. Five Assessment Years). Out Of 10 Appeals Of The Assessee, 5 Appeals Pertain To The Revision Order Passed By The Pr.Cit (Central), Nagpur U/S 263 Of The Act Dated 11.03.2016 For The Assessment Years 2007-08 To 2010-11 & 18.03.2016 For The Assessment Year 2011-12. The Rest Of 5 Appeals Pertain To The Fresh Assessment Order Made U/S 263 R.W.S. 143(3) Of The Act. 2. The Pr.Cit Passed The Revision Order Dated 11.03.2016 For The Assessment Years 2007-08 To 2010-11 & 18.03.2016 For The Assessment Year 2011-12 Whereas The Cit(A) Passed A Combined Appellate Order Commonly Dated 30.07.2018 Involving The Common Issues For All The Five Assessment Years. Otherwise, The Error Of Making A Revision Order By The Pr.Cit Is More Or Less Similar To All The 10 Appeals Under Consideration.

For Appellant: Shri Hari Krishan &For Respondent: Shri Deepak Garg
Section 263Section 43(5)(d)