MR. ABDUL REHMAN KULOO,SRINAGAR vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE, SRINAGAR

ITA 105/ASR/2026Status: DisposedITAT Amritsar31 July 2026AY 2015-163 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal agreed with the assessee's submission that a similar business entity had its net profit estimated at 4% by the same AO. Therefore, the AO was directed to estimate the net profit at 4% of turnover for the assessee.

What were the facts?

The assessee, engaged in fruit and vegetable trading, faced assessment proceedings under Section 153C following a search in a related group. The Assessing Officer estimated net profit at 8% of turnover due to lack of substantiation for expenses.

What were the issues?

Whether the estimation of net profit at 8% of turnover by the AO and confirmed by the CIT(A) was justified, considering a lower estimation for a similar business.

Which sections of the Income-tax Act were involved?

Section 132,Section 153C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR

Before: SHRI M. BALAGANESH AM, &

For Appellant: CA रधजस्व की ओर से/
Hearing: 30.07.2026Pronounced: 31.07.2026

PER M. BALAGANESH, AM: These are three appeals have been preferred by the assessee against the order dated 25.09.2025 passed by the learned Commissioner of Income Tax (Appeals)-5, Ludhiana, (herein referred to as ‘ld. CIT(A)’) for Assessment Years 2013-14 to 2015-16. 2. Identical issue is involved in all these appeals and hence they are taken up together and disposed of by this common order for the sake of convenience.

3.

At the outset, we find that there is a delay in filing of appeals before us by 58 days. Considering the reasons adduced in

The order continues below.

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