245 ITR 527 (Raj.) and CIT v. Supreme Builders

303 ITR 1High Court#8390 most cited

What is 245 ITR 527 (Raj.) and CIT v. Supreme Builders authority for?

When income is estimated after the rejection of books of accounts, partners are entitled to deductions for remuneration and interest under Section 40(b) of the Income Tax Act.

13

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2015.

Also referred to as

CIT v Supreme Builders · 245 ITR 527 · 303 ITR 1 · Section 40(b) · deduction of remuneration · deduction of interest · partners' remuneration · partners' interest · estimation of income · rejection of books of accounts

Judgments citing 245 ITR 527 (Raj.) and CIT v. Supreme Builders

Srikirshna Security Services ( Since Dissolved) Through Its Ex-Partner Mr. Hemendra R. Merchant, Mumbai vs. ACIT Cen Cir 35, Mumbai

Appeals are dismissed

ITA 5674/MUM/2010[2004-05]Status: DisposedITAT Mumbai16 Dec 2015AY 2004-05

Bench: Shri Jason P Boaz & Shri Amit Shukla

For Respondent: Shri Rahul Raman

…n net profit rate is estimated. Further, in support of this contention, he strongly placed reliance on the decision of Rajasthan High Court in the case of CIT v Jain Construction Company, reported in 245 ITR 527 (Raj.) and CIT vs Supreme Builders, reported in 303 ITR 1 (P&H). In these cases, the 16 M/s SriKrishna Security Services M/s Sriram Krishna Security Services M/s Sriram Maintenance Services M/s Sriram Maintenance Services M/s Sriram Security Agency M/s Sriram Security & Consultancy Services M/s Sriram Warehousing Corporation ITA 5671/Mum/2010 & 45 other Group cases Hon’ble High Courts have held that, in c…

Sriram Security & Consultancy Services ( Since Dissolved) Through Its Ex-Partner Mr. Hemendra R. Merchant, Mumbai vs. ACIT Cen Cir 35, Mumbai

Appeals are dismissed

ITA 5668/MUM/2010[2002-03]Status: DisposedITAT Mumbai16 Dec 2015AY 2002-03

Bench: Shri Jason P Boaz & Shri Amit Shukla

For Respondent: Shri Rahul Raman

…n net profit rate is estimated. Further, in support of this contention, he strongly placed reliance on the decision of Rajasthan High Court in the case of CIT v Jain Construction Company, reported in 245 ITR 527 (Raj.) and CIT vs Supreme Builders, reported in 303 ITR 1 (P&H). In these cases, the 16 M/s SriKrishna Security Services M/s Sriram Krishna Security Services M/s Sriram Maintenance Services M/s Sriram Maintenance Services M/s Sriram Security Agency M/s Sriram Security & Consultancy Services M/s Sriram Warehousing Corporation ITA 5671/Mum/2010 & 45 other Group cases Hon’ble High Courts have held that, in c…

Sriram Security & Consultancy Services ( Since Dissolved) Through Its Ex-Partner Mr. Hemendra R. Merchant, Mumbai vs. ACIT Cen Cir 35, Mumbai

Appeals are dismissed

ITA 5667/MUM/2010[2001-02]Status: DisposedITAT Mumbai16 Dec 2015AY 2001-02

Bench: Shri Jason P Boaz & Shri Amit Shukla

For Respondent: Shri Rahul Raman

…n net profit rate is estimated. Further, in support of this contention, he strongly placed reliance on the decision of Rajasthan High Court in the case of CIT v Jain Construction Company, reported in 245 ITR 527 (Raj.) and CIT vs Supreme Builders, reported in 303 ITR 1 (P&H). In these cases, the 16 M/s SriKrishna Security Services M/s Sriram Krishna Security Services M/s Sriram Maintenance Services M/s Sriram Maintenance Services M/s Sriram Security Agency M/s Sriram Security & Consultancy Services M/s Sriram Warehousing Corporation ITA 5671/Mum/2010 & 45 other Group cases Hon’ble High Courts have held that, in c…

Sriram Security Agency ( Since Dissolved) Through Its Ex-Partner Mr. Hemendra R. Merchant, Mumbai vs. ACIT Cen Cir 35, Mumbai

Appeals are dismissed

ITA 5666/MUM/2010[2004-05]Status: DisposedITAT Mumbai16 Dec 2015AY 2004-05

Bench: Shri Jason P Boaz & Shri Amit Shukla

For Respondent: Shri Rahul Raman

…n net profit rate is estimated. Further, in support of this contention, he strongly placed reliance on the decision of Rajasthan High Court in the case of CIT v Jain Construction Company, reported in 245 ITR 527 (Raj.) and CIT vs Supreme Builders, reported in 303 ITR 1 (P&H). In these cases, the 16 M/s SriKrishna Security Services M/s Sriram Krishna Security Services M/s Sriram Maintenance Services M/s Sriram Maintenance Services M/s Sriram Security Agency M/s Sriram Security & Consultancy Services M/s Sriram Warehousing Corporation ITA 5671/Mum/2010 & 45 other Group cases Hon’ble High Courts have held that, in c…

Sriramkrishna Security Services ( Since Dissolved) Through Its Ex-Partner Mr. Hemendra R. Merchant, Mumbai vs. ACIT Cen Cir 35, Mumbai

Appeals are dismissed

ITA 5659/MUM/2010[2001-02]Status: DisposedITAT Mumbai16 Dec 2015AY 2001-02

Bench: Shri Jason P Boaz & Shri Amit Shukla

For Respondent: Shri Rahul Raman

…n net profit rate is estimated. Further, in support of this contention, he strongly placed reliance on the decision of Rajasthan High Court in the case of CIT v Jain Construction Company, reported in 245 ITR 527 (Raj.) and CIT vs Supreme Builders, reported in 303 ITR 1 (P&H). In these cases, the 16 M/s SriKrishna Security Services M/s Sriram Krishna Security Services M/s Sriram Maintenance Services M/s Sriram Maintenance Services M/s Sriram Security Agency M/s Sriram Security & Consultancy Services M/s Sriram Warehousing Corporation ITA 5671/Mum/2010 & 45 other Group cases Hon’ble High Courts have held that, in c…

Sriram Maintenance Services( Since Dissolved) Through Its Ex-Partner Mr. Hemendra R. Merchant, Mumbai vs. ACIT Cen Cir 35, Mumbai

Appeals are dismissed

ITA 5658/MUM/2010[2004-05]Status: DisposedITAT Mumbai16 Dec 2015AY 2004-05

Bench: Shri Jason P Boaz & Shri Amit Shukla

For Respondent: Shri Rahul Raman

…n net profit rate is estimated. Further, in support of this contention, he strongly placed reliance on the decision of Rajasthan High Court in the case of CIT v Jain Construction Company, reported in 245 ITR 527 (Raj.) and CIT vs Supreme Builders, reported in 303 ITR 1 (P&H). In these cases, the 16 M/s SriKrishna Security Services M/s Sriram Krishna Security Services M/s Sriram Maintenance Services M/s Sriram Maintenance Services M/s Sriram Security Agency M/s Sriram Security & Consultancy Services M/s Sriram Warehousing Corporation ITA 5671/Mum/2010 & 45 other Group cases Hon’ble High Courts have held that, in c…

Sriram Warehousing Corporation ( Since Dissolved) Through Its Ex-Partner Mr. Hemender R Merchant, Mumbai vs. ACIT Cen Cir 35, Mumbai

Appeals are dismissed

ITA 5652/MUM/2010[2001-02]Status: DisposedITAT Mumbai16 Dec 2015AY 2001-02

Bench: Shri Jason P Boaz & Shri Amit Shukla

For Respondent: Shri Rahul Raman

…n net profit rate is estimated. Further, in support of this contention, he strongly placed reliance on the decision of Rajasthan High Court in the case of CIT v Jain Construction Company, reported in 245 ITR 527 (Raj.) and CIT vs Supreme Builders, reported in 303 ITR 1 (P&H). In these cases, the 16 M/s SriKrishna Security Services M/s Sriram Krishna Security Services M/s Sriram Maintenance Services M/s Sriram Maintenance Services M/s Sriram Security Agency M/s Sriram Security & Consultancy Services M/s Sriram Warehousing Corporation ITA 5671/Mum/2010 & 45 other Group cases Hon’ble High Courts have held that, in c…

DCIT CC 35, Mumbai vs. Sriram Warehousing Corporation, Mumbai

Appeals are dismissed

ITA 4950/MUM/2010[2001-02]Status: DisposedITAT Mumbai16 Dec 2015AY 2001-02

Bench: Shri Jason P Boaz & Shri Amit Shukla

For Respondent: Shri Rahul Raman

…n net profit rate is estimated. Further, in support of this contention, he strongly placed reliance on the decision of Rajasthan High Court in the case of CIT v Jain Construction Company, reported in 245 ITR 527 (Raj.) and CIT vs Supreme Builders, reported in 303 ITR 1 (P&H). In these cases, the 16 M/s SriKrishna Security Services M/s Sriram Krishna Security Services M/s Sriram Maintenance Services M/s Sriram Maintenance Services M/s Sriram Security Agency M/s Sriram Security & Consultancy Services M/s Sriram Warehousing Corporation ITA 5671/Mum/2010 & 45 other Group cases Hon’ble High Courts have held that, in c…

DCIT CC-35, Mumbai vs. Sriram Security Agency, Mumbai

Appeals are dismissed

ITA 4946/MUM/2010[2001-02]Status: DisposedITAT Mumbai16 Dec 2015AY 2001-02

Bench: Shri Jason P Boaz & Shri Amit Shukla

For Respondent: Shri Rahul Raman

…n net profit rate is estimated. Further, in support of this contention, he strongly placed reliance on the decision of Rajasthan High Court in the case of CIT v Jain Construction Company, reported in 245 ITR 527 (Raj.) and CIT vs Supreme Builders, reported in 303 ITR 1 (P&H). In these cases, the 16 M/s SriKrishna Security Services M/s Sriram Krishna Security Services M/s Sriram Maintenance Services M/s Sriram Maintenance Services M/s Sriram Security Agency M/s Sriram Security & Consultancy Services M/s Sriram Warehousing Corporation ITA 5671/Mum/2010 & 45 other Group cases Hon’ble High Courts have held that, in c…

DCIT CC-35, Mumbai vs. Sriram Security & Services, Mumbai

Appeals are dismissed

ITA 4938/MUM/2010[2001-02]Status: DisposedITAT Mumbai16 Dec 2015AY 2001-02

Bench: Shri Jason P Boaz & Shri Amit Shukla

For Respondent: Shri Rahul Raman

…n net profit rate is estimated. Further, in support of this contention, he strongly placed reliance on the decision of Rajasthan High Court in the case of CIT v Jain Construction Company, reported in 245 ITR 527 (Raj.) and CIT vs Supreme Builders, reported in 303 ITR 1 (P&H). In these cases, the 16 M/s SriKrishna Security Services M/s Sriram Krishna Security Services M/s Sriram Maintenance Services M/s Sriram Maintenance Services M/s Sriram Security Agency M/s Sriram Security & Consultancy Services M/s Sriram Warehousing Corporation ITA 5671/Mum/2010 & 45 other Group cases Hon’ble High Courts have held that, in c…

DCIT CC-35, Mumbai vs. Sriram Security & Consultancy Services, Mumbai

Appeals are dismissed

ITA 4934/MUM/2010[2001-02]Status: DisposedITAT Mumbai16 Dec 2015AY 2001-02

Bench: Shri Jason P Boaz & Shri Amit Shukla

For Respondent: Shri Rahul Raman

…n net profit rate is estimated. Further, in support of this contention, he strongly placed reliance on the decision of Rajasthan High Court in the case of CIT v Jain Construction Company, reported in 245 ITR 527 (Raj.) and CIT vs Supreme Builders, reported in 303 ITR 1 (P&H). In these cases, the 16 M/s SriKrishna Security Services M/s Sriram Krishna Security Services M/s Sriram Maintenance Services M/s Sriram Maintenance Services M/s Sriram Security Agency M/s Sriram Security & Consultancy Services M/s Sriram Warehousing Corporation ITA 5671/Mum/2010 & 45 other Group cases Hon’ble High Courts have held that, in c…

DCIT CC-35, Mumbai vs. Sriram Maintenance Services, Mumbai

Appeals are dismissed

ITA 4924/MUM/2010[2002-03]Status: DisposedITAT Mumbai16 Dec 2015AY 2002-03

Bench: Shri Jason P Boaz & Shri Amit Shukla

For Respondent: Shri Rahul Raman

…n net profit rate is estimated. Further, in support of this contention, he strongly placed reliance on the decision of Rajasthan High Court in the case of CIT v Jain Construction Company, reported in 245 ITR 527 (Raj.) and CIT vs Supreme Builders, reported in 303 ITR 1 (P&H). In these cases, the 16 M/s SriKrishna Security Services M/s Sriram Krishna Security Services M/s Sriram Maintenance Services M/s Sriram Maintenance Services M/s Sriram Security Agency M/s Sriram Security & Consultancy Services M/s Sriram Warehousing Corporation ITA 5671/Mum/2010 & 45 other Group cases Hon’ble High Courts have held that, in c…

DCIT CC-35, Mumbai vs. Srikrishna Security Services, Mumbai

Appeals are dismissed

ITA 4920/MUM/2010[2001-02]Status: DisposedITAT Mumbai16 Dec 2015AY 2001-02

Bench: Shri Jason P Boaz & Shri Amit Shukla

For Respondent: Shri Rahul Raman

…n net profit rate is estimated. Further, in support of this contention, he strongly placed reliance on the decision of Rajasthan High Court in the case of CIT v Jain Construction Company, reported in 245 ITR 527 (Raj.) and CIT vs Supreme Builders, reported in 303 ITR 1 (P&H). In these cases, the 16 M/s SriKrishna Security Services M/s Sriram Krishna Security Services M/s Sriram Maintenance Services M/s Sriram Maintenance Services M/s Sriram Security Agency M/s Sriram Security & Consultancy Services M/s Sriram Warehousing Corporation ITA 5671/Mum/2010 & 45 other Group cases Hon’ble High Courts have held that, in c…

245 ITR 527 (Raj.) and CIT v. Supreme Builders (303 ITR 1) — Cited in 13 Judgments | BharatTax