ACIT v. Ganapati Enterprises Ltd.

32 Taxmann.com 262High Court2013#5032 most cited

What is ACIT v. Ganapati Enterprises Ltd. authority for?

An Assessing Officer (AO) cannot make ad-hoc disallowances of expenses without identifying specific unverifiable or non-genuine expenses. Rejecting books of account by applying an arbitrary percentage without pointing out specific defects is impermissible.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2018 to 2026.

Also referred to as

ACIT v. Ganapati Enterprises Ltd. · ad-hoc disallowance · unverifiable expenses · non-genuine expenses · rejecting books of account · arbitrary percentage · section 40A(3)

Issues it is cited on

Judgments citing ACIT v. Ganapati Enterprises Ltd.

M P Santhosh Kumar, ITO, Chennai vs. Greenpeace Environment Trust, Chennai

In the result the appeal filed by the Revenue stands dismissed

ITA 509/CHNY/2025[2017-18]Status: DisposedITAT Chennai25 Aug 2025AY 2017-18

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 509/Chny/2025 धनिाजरण वर्ज / Assessment Year: 2017-18 Income Tax Officer, Greenpeace Environment Trust, Exemptions, Ward-1, Vs. New No.49, Old No.23, Chennai. Ellaiamman Colony, Gopalapuram, Chennai-600 086. [Pan:Aaatg-3538-R] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant By : Mr. Kumar Chandan, Jcit. प्रत्यथी की ओर से/Respondent By : Shri. Y.Sridhar, F.C.A. सुनवाई की तारीख/Date Of Hearing : 19.06.2025 घोर्णा की तारीख/Date Of Pronouncement : 25.08.2025 आदेश /O R D E R Per S. R. Raghunatha, Am :

For Appellant: Mr. Kumar Chandan, JCITFor Respondent: Shri. Y.Sridhar, F.C.A
Section 11Section 12ASection 143(3)

…Revenue's contention that the disallowance of 10% is warranted in the facts of the case, which, being a pure factual issue, we reject the Appeal at the admission stage itself" :-5-: ITA. No:509/Chny/2025 3.5 In ACIT vs. Ganapati Enterprises Limited (2013) 32 Taxmann.com 262 (ITAT Delhi) 3 there was an ad hoc disallowance of Rs.5 lakhs. The ITAT held – paragraph 6.2 as below: "In our opinion the Scheme of the Act does not authorize the Assessing Officer to make a disallowance according to his wishes, rather it provides that he should first point out the defects in the accounts of the Assessee. In the finding e…

ACIT v. Ganapati Enterprises Ltd. (32 Taxmann.com 262) — Cited in 23 Judgments | BharatTax