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. Jyoti Construction, Keonjhar vs. Principal CIT, Cuttack

In the result, appeal of the assessee is dismissed

ITA 188/CTK/2016[2011-12]Status: DisposedITAT Cuttack29 Aug 2017AY 2011-12

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अपील सं./Ita No.188/Ctk/2016 ("नधा"रण वष" / Assessment Year :2011-2012) M/S Jyoti Construction, Barbil, Vs. Dcit, Circle-2(1), Keonjhar Sambalpur "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacfj 8820 D (अपीलाथ" /Appellant) (""यथ" / Respondent) .. "नधा"रती क" ओर से /Assessee By : Shri Satyajit Nanda, Ar राज"व क" ओर से /Revenue By : Shri Kunal Singh, Citdr सुनवाई क" तार"ख / Date Of Hearing : 24/08/2017 घोषणा क" तार"ख/Date Of Pronouncement 29/08/2017 आदेश / O R D E R Per Shri Pavan Kumar Gadale, Jm: The Assessee Has Filed An Appeal Against The Order Of Cit(A), Cuttack, Dated 15.03.2016, Passed U/S.263 Of The Income Tax Act, 1961. 2. The Sole Substantive Ground Raised By The Assessee That The Order Passed By Ld.Cit Is Without Merit & Does Not Satisfy The Twin Conditions Required Under The Law. 3. Brief Facts Of The Case Are That The Assessee Is A Partnership Firm & Engaged In Contract Works & Filed The Return Of Income Electronically On 19.10.2011 With Total Income Of Rs.70,67,777/-. Subsequently Case Was Selected For Scrutiny Under Cass & Notices U/S.143(2) & 142(1) Of The Act Were Issued. In Compliance, Ld. Ar Of The Assessee Appeared & Case Was Discussed & Produced Financial Statements. Ld. Ao After Verifying The Various Documents Found That The Assessee Has Not Paid The Statutory Liability Before The Due Date Of Filing Of 2 Return Of Income U/S.139() Of The Act & Disallowed U/S.43B Of The Act

For Appellant: Shri Satyajit Nanda, ARFor Respondent: Shri Kunal Singh, CITDR
Section 139Section 143Section 143(2)Section 143(3)Section 194HSection 263Section 40Section 43B

Odisha Power Generation Corporation Ltd, Bhubaneswar vs. CIT, Bhubaneswar

In the result, appeal of the assessee is dismissed

ITA 216/CTK/2014[2009-10]Status: DisposedITAT Cuttack29 Aug 2017AY 2009-10

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अपील सं./Ita No.216/Ctk/2014 ("नधा"रण वष" / Assessment Year :2009-2010) M/S Odisha Power Generation Vs. Cit, Bhubaneswar, 7Th Corporation Ltd., Floor, Fortune Tower, Bhubaneswar- 751023 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaaco 1759 R (अपीलाथ" /Appellant) (""यथ" / Respondent) .. "नधा"रती क" ओर से /Assessee By : Shri Dillip Ku. Mohanty & Shri Bhagaban Panda, Ar राज"व क" ओर से /Revenue By : Shri Kunal Singh,Citdr सुनवाई क" तार"ख / Date Of Hearing : 09/08/2017 घोषणा क" तार"ख/Date Of Pronouncement 29/08/2017 आदेश / O R D E R Per Shri Pavan Kumar Gadale, Jm: The Assessee Company Has Filed An Appeal Against The Order Of Cit, Bhubaneswar, Passed U/S.263 Of The Income Tax Act, 1961 For The Assessment Year 2009-2010 & Has Raised The Following Grounds Of Appeal :- 1. For That The Notice Issued By The Commissioner Of Income Tax, Bhubaneswar (Cit) Under Section 263 Of The I.T. Act, 196L (The Act) Are Bad In Law, Void Ab Initio & Is Liable To Be Quashed. 2. For That The Order Dated 24.03.2014 Passed By The Learned Cit Under Section 263 Of The Act Is Bad In Law, Void Ab Initio & Is Liable To Be Cancelled.. 3. For That The Cit Has Erred In Invoking His Jurisdiction Under Section 263 Of The Act Without Satisfying The Pre-Conditions Necessary For Assumption Of Such Jurisdiction & Therefore The Order U/S. 263 Are Liable To Be Set Aside Only On This Ground. 4. For That The Finding Of The Cit In The Order U /S. 263 In Respect Of The Two Issues/ Grounds Are Nothing But A Direction To The Ld. A.O. For Substituting His Own Opinion With That Of The Assessing Officer Or For Making A Fishing & Roving Enquiry Are Not A Case Of Erroneous Order & Nevertheless, It Is Prejudicial To The Interest Of Revenue. The Order

For Appellant: Shri Dillip Ku. MohantyFor Respondent: Shri Kunal Singh,CITDR
Section 143(3)Section 263Section 263(1)

M/S. G.C.Mohanta, Cuttack vs. CIT, Cuttack

In the result, appeal of the assessee is dismissed

ITA 254/CTK/2015[2010-11]Status: DisposedITAT Cuttack24 Aug 2017AY 2010-11

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अपील सं./Ita No.254/Ctk/2015 (धनधाारण वषा / Assessment Year :2010-2011) M/S.G.C.Mohanta, Tisco Vs. Cit, Cuttack Mines, Kalaringita, Jajpur- 755028 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No. : Aaffg 6599 M (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. निर्ााररती की ओर से /Assessee By : Shri S.N.Sahu, Ar राजस्व की ओर से /Revenue By : Shri Kunal Singh,Citdr सुनवाई की तारीख / Date Of Hearing : 22/08/2017 घोषणा की तारीख/Date Of Pronouncement 24/08/2017 आदेश / O R D E R Per Shri Pavan Kumar Gadale, Jm: The Assessee Has Filed An Appeal Against The Order Of Cit(A), Cuttack, Dated 20.03.2015, Passed U/S.263 Of The Income Tax Act, 1961 For The Assessment Year 2010-2011. 2. At The Time Of Hearing, The Ld. Ar For The Assessee Requested For Withdrawal Of The Appeal & Made Endorsement In The Grounds Of Appeal As Not Pressed, For Which Ld. Dr Has No Objection. 3. Considering The Prayer Of The Ld. Ar For The Assessee, We Dismiss The Appeal Of The Assessee As Withdrawn. 4. In The Result, Appeal Of The Assessee Is Dismissed. Order Pronounced In The Open Court On This 24/08/2017. (N. S. Saini) (Pavan Kumar Gadale) लेखा सदस्य /न्याधयक सदस्य /कटक Cuttack; ददनांक Dated 24/08/2017 प्र.कु.धि/Pkm, Senior Private Secretary

For Appellant: Shri S.N.Sahu, ARFor Respondent: Shri Kunal Singh,CITDR
Section 263