(3)An order passed by the Assessing Officer or the Transfer Pricing Officer, shall be deemed to be erroneous in so far as it is prejudicial to the interests of the revenue, if, in the opinion of the Competent Authority, the order—(a)is passed without making inquiries or verification which should have been made; or(b)is passed allowing any relief without inquiring into the claim; or(c)has not been made in accordance with any order, direction or instruction issued by the Board under section 239; or(d)has not been passed in accordance with any decision which is prejudicial to the assessee, rendered by the jurisdictional High Court or Supreme Court in the case of the assessee or any other person.
