Section 263 revision is valid where the Assessing Officer’s view is erroneous and prejudicial to Revenue.

The assessee, a public limited company engaged in manufacturing and exporting readymade garments, claimed deductions under Section 80HHC of the Income-tax Act, 1961, for assessment years 2000–01 and 2001–02.

It treated premiums received from the sale of export quotas as business profits and claimed that such receipts were eligible for treatment analogous to profits from the sale of import licences, cash assistance, and duty drawback under Sections 28(iiia)–(iiic), relying on the CBDT Office Memorandum dated 23 February 1998.

The Assessing Officer completed assessments under Section 143(3), accepting the claims.

The Commissioner subsequently exercised revisional jurisdiction under Section 263, holding that 90% of the quota premium ought to have been excluded under Explanation (baa) to Section 80HHC.

The ITAT allowed the assessee’s appeals, but the Delhi High Court reversed the Tribunal and upheld the Commissioner’s exercise of Section 263 jurisdiction.

Section 263 of the Income-tax Act permits revision only where the assessment order is both erroneous and prejudicial to the interests of the Revenue; both conditions must coexist, as held in Malabar Industrial Co. Ltd. v. CIT.

Under CIT v. Max India Ltd., where two legally possible views exist and the Assessing Officer adopts one of them, the order cannot ordinarily be revised merely because the Commissioner prefers another view; however, an unsustainable view may attract Section 263.

CIT v. Amitabh Bachchan establishes that the Commissioner’s revisional power is subject to the requirements of Section 263 and reasonable opportunity of hearing.

The Court also applied the principle that the legal validity of the Commissioner’s revision must be assessed with reference to the law prevailing when the assessment order was passed.

The CBDT Office Memorandum could bind departmental officers but could not control judicial interpretation of Sections 28 and 80HHC.

The Supreme Court observed that the High Court had considered the legal character of export-quota premium and had found the Revenue’s position to be legally tenable, including the view that the premium was not expressly covered by Sections 28(iiia)–(iiic) and therefore attracted the treatment applicable to other receipts under Explanation (baa) to Section 80HHC.

Although the CBDT Office Memorandum supported the assessee’s position, it could not compel the High Court or Supreme Court to adopt an interpretation contrary to the statutory scheme.

The Court examined the Commissioner’s order, the ITAT’s decision, and the High Court’s reasoning and concluded that the High Court had not ignored the central Section 263 issue.

Since the Commissioner’s conclusion that the assessment was erroneous and prejudicial to the Revenue was legally sustainable, interference was unwarranted.

The appeals filed by Orient Crafts Ltd. were dismissed, along with the connected appeals, with no order as to costs.