Amiya Kumar Roy & Bros. v. CIT

206 ITR 306High Court1994#8863 most cited

What is Amiya Kumar Roy & Bros. v. CIT authority for?

Non-maintenance of stock by an assessee, which has a substantial effect on profit determination, justifies an inference that accounts were not maintained properly, allowing for estimation of income.

12

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2025.

Also referred to as

Amiya Kumar Roy & Bros. v. CIT · 206 ITR 306 · estimation of income · rejection of books of account · non-maintenance of stock · section 145(3) · business profits

Sections most often in play

Section 145(3)Section 115BBESection 143(3)Section 153ASection 37(1)Section 40A(3)Section 69ASection 132

Issues it is cited on

prohibited by lawsection 40a(3)section 145(3)section 40asearch assessmentsection 153dsection 37(1)double taxationsection 40section 37unexplained moneysection 139(1)

Judgments citing Amiya Kumar Roy & Bros. v. CIT

Ajay Sharma, Delhi vs. ITO Ward-44(6), Delhi

In the result, the appeal filed by the assessee is dismissed

ITA 2504/DEL/2024[2020-21]Status: DisposedITAT Delhi21 May 2025AY 2020-21

Bench: Shri Satbeer Singh Godara & Shri S.Rifaur Rahman

For Appellant: NoneFor Respondent: Shri Rajesh Tiwari, Sr. DR
Section 143(1)(a)Section 143(2)Section 144Section 250

…R 579 (SC); Bombay Cycle Stores Co. Ltd., vs. CIT (1958) 33 ITR 13 (Bombay); . CIT Vs Pareck Brothers (Patna) 167 ITR 344; Ratanlal Omprakash Vs CIT (Ori) 132 ITR 640) The Hon'ble Calcutta High Court in the case of Amiya Kumar Roy and Brothers v/s. CIT (1994) 206 ITR 306 Vikas W.S.P. Ltd. v. Commissioner of Income-tax, Hissar [2009] 177 TAXMAN 142 (PUNJ. & HAR.). 7 Therefore, the Assessing Officer calculated the income of the appellant from non contractual sales with the following remarks: The profit on the assessee's non-contractual business turnover being Rs.56,48,56,373/- (i.e., Gross receipts of Rs.56,51,06,…

Sebco Property Private Limited, Trichy vs. DCIT Central Circle 2, Trichy

In the result, all the appeals stand dismissed

ITA 1471/CHNY/2024[2021-22]Status: DisposedITAT Chennai15 Jan 2025AY 2021-22

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

…rt in Mahavir Rice Mills v. CIT (153 Taxmann.com 686) upheld the estimation made by rejecting the books of account of the assessee in the absence of details of stock. Similar was the decision of Hon’ble Calcutta High Court in Amiya Kumar Roy & Bros. vs. CIT (206 ITR 306) holding that non-maintenance of stock would have substantial effect justifying an inference that the accounts were maintained in a manner from which the true and correct profits were not deductible. On similar facts, similar was the decision of Chennai Tribunal in the case of M/s Beach Minerals Company (ITA No.366/Chny/2023 dated 09-08-2023). 3.…

Sebco Property Private Limited, Trichy vs. DCIT Central Circle 2, Trichy

In the result, all the appeals stand dismissed

ITA 1470/CHNY/2024[2020-21]Status: DisposedITAT Chennai15 Jan 2025AY 2020-21

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

…rt in Mahavir Rice Mills v. CIT (153 Taxmann.com 686) upheld the estimation made by rejecting the books of account of the assessee in the absence of details of stock. Similar was the decision of Hon’ble Calcutta High Court in Amiya Kumar Roy & Bros. vs. CIT (206 ITR 306) holding that non-maintenance of stock would have substantial effect justifying an inference that the accounts were maintained in a manner from which the true and correct profits were not deductible. On similar facts, similar was the decision of Chennai Tribunal in the case of M/s Beach Minerals Company (ITA No.366/Chny/2023 dated 09-08-2023). 3.…

Sebco Property Private Limited, Trichy vs. DCIT Central Circle 2, Trichy

In the result, all the appeals stand dismissed

ITA 1469/CHNY/2024[2019-20]Status: DisposedITAT Chennai15 Jan 2025AY 2019-20

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

…rt in Mahavir Rice Mills v. CIT (153 Taxmann.com 686) upheld the estimation made by rejecting the books of account of the assessee in the absence of details of stock. Similar was the decision of Hon’ble Calcutta High Court in Amiya Kumar Roy & Bros. vs. CIT (206 ITR 306) holding that non-maintenance of stock would have substantial effect justifying an inference that the accounts were maintained in a manner from which the true and correct profits were not deductible. On similar facts, similar was the decision of Chennai Tribunal in the case of M/s Beach Minerals Company (ITA No.366/Chny/2023 dated 09-08-2023). 3.…

Sebco Property Private Limited, Trichy vs. DCIT Central Circle 2, Trichy

In the result, all the appeals stand dismissed

ITA 1468/CHNY/2024[2018-19]Status: DisposedITAT Chennai15 Jan 2025AY 2018-19

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

…rt in Mahavir Rice Mills v. CIT (153 Taxmann.com 686) upheld the estimation made by rejecting the books of account of the assessee in the absence of details of stock. Similar was the decision of Hon’ble Calcutta High Court in Amiya Kumar Roy & Bros. vs. CIT (206 ITR 306) holding that non-maintenance of stock would have substantial effect justifying an inference that the accounts were maintained in a manner from which the true and correct profits were not deductible. On similar facts, similar was the decision of Chennai Tribunal in the case of M/s Beach Minerals Company (ITA No.366/Chny/2023 dated 09-08-2023). 3.…

Sebco Property Private Limited, Trichy vs. DCIT Central Circle 2, Trichy

In the result, all the appeals stand dismissed

ITA 1467/CHNY/2024[2017-18]Status: DisposedITAT Chennai15 Jan 2025AY 2017-18

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

…rt in Mahavir Rice Mills v. CIT (153 Taxmann.com 686) upheld the estimation made by rejecting the books of account of the assessee in the absence of details of stock. Similar was the decision of Hon’ble Calcutta High Court in Amiya Kumar Roy & Bros. vs. CIT (206 ITR 306) holding that non-maintenance of stock would have substantial effect justifying an inference that the accounts were maintained in a manner from which the true and correct profits were not deductible. On similar facts, similar was the decision of Chennai Tribunal in the case of M/s Beach Minerals Company (ITA No.366/Chny/2023 dated 09-08-2023). 3.…

Assistant Commissioner of Income Tax, Central Circle-2, Trichy vs. Sebco Property Private Limited, Trichy

In the result, all the appeals stand dismissed

ITA 1432/CHNY/2024[2021-22]Status: DisposedITAT Chennai15 Jan 2025AY 2021-22

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

…rt in Mahavir Rice Mills v. CIT (153 Taxmann.com 686) upheld the estimation made by rejecting the books of account of the assessee in the absence of details of stock. Similar was the decision of Hon’ble Calcutta High Court in Amiya Kumar Roy & Bros. vs. CIT (206 ITR 306) holding that non-maintenance of stock would have substantial effect justifying an inference that the accounts were maintained in a manner from which the true and correct profits were not deductible. On similar facts, similar was the decision of Chennai Tribunal in the case of M/s Beach Minerals Company (ITA No.366/Chny/2023 dated 09-08-2023). 3.…

Assistant Commissioner of Income Tax, Central Circle-2, Trichy vs. Sebco Property Private Limited, Trichy

In the result, all the appeals stand dismissed

ITA 1431/CHNY/2024[2020-21]Status: DisposedITAT Chennai15 Jan 2025AY 2020-21

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

…rt in Mahavir Rice Mills v. CIT (153 Taxmann.com 686) upheld the estimation made by rejecting the books of account of the assessee in the absence of details of stock. Similar was the decision of Hon’ble Calcutta High Court in Amiya Kumar Roy & Bros. vs. CIT (206 ITR 306) holding that non-maintenance of stock would have substantial effect justifying an inference that the accounts were maintained in a manner from which the true and correct profits were not deductible. On similar facts, similar was the decision of Chennai Tribunal in the case of M/s Beach Minerals Company (ITA No.366/Chny/2023 dated 09-08-2023). 3.…

Assistant Commissioner of Income Tax, Central Circle-2, Trichy vs. Sebco Property Private Limited, Trichy

In the result, all the appeals stand dismissed

ITA 1430/CHNY/2024[2019-20]Status: DisposedITAT Chennai15 Jan 2025AY 2019-20

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

…rt in Mahavir Rice Mills v. CIT (153 Taxmann.com 686) upheld the estimation made by rejecting the books of account of the assessee in the absence of details of stock. Similar was the decision of Hon’ble Calcutta High Court in Amiya Kumar Roy & Bros. vs. CIT (206 ITR 306) holding that non-maintenance of stock would have substantial effect justifying an inference that the accounts were maintained in a manner from which the true and correct profits were not deductible. On similar facts, similar was the decision of Chennai Tribunal in the case of M/s Beach Minerals Company (ITA No.366/Chny/2023 dated 09-08-2023). 3.…

Assistant Commissioner of Income Tax, Central Circle-2, Trichy vs. Sebco Property Private Limited, Trichy

In the result, all the appeals stand dismissed

ITA 1429/CHNY/2024[2018-19]Status: DisposedITAT Chennai15 Jan 2025AY 2018-19

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

…rt in Mahavir Rice Mills v. CIT (153 Taxmann.com 686) upheld the estimation made by rejecting the books of account of the assessee in the absence of details of stock. Similar was the decision of Hon’ble Calcutta High Court in Amiya Kumar Roy & Bros. vs. CIT (206 ITR 306) holding that non-maintenance of stock would have substantial effect justifying an inference that the accounts were maintained in a manner from which the true and correct profits were not deductible. On similar facts, similar was the decision of Chennai Tribunal in the case of M/s Beach Minerals Company (ITA No.366/Chny/2023 dated 09-08-2023). 3.…

Assistant Commissioner of Income Tax, Central Circle-2, Trichy vs. Sebco Property Private Limited, Trichy

In the result, all the appeals stand dismissed

ITA 1428/CHNY/2024[2017-18]Status: DisposedITAT Chennai15 Jan 2025AY 2017-18

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

…rt in Mahavir Rice Mills v. CIT (153 Taxmann.com 686) upheld the estimation made by rejecting the books of account of the assessee in the absence of details of stock. Similar was the decision of Hon’ble Calcutta High Court in Amiya Kumar Roy & Bros. vs. CIT (206 ITR 306) holding that non-maintenance of stock would have substantial effect justifying an inference that the accounts were maintained in a manner from which the true and correct profits were not deductible. On similar facts, similar was the decision of Chennai Tribunal in the case of M/s Beach Minerals Company (ITA No.366/Chny/2023 dated 09-08-2023). 3.…

Subhendu Ku.Subudhi vs. Comnr.of I.Tax

The appeal is allowed in the above terms

ITA/102/2009HC Orissa06 Jan 2022

Bench: DR. JUSTICE S. MURALIDHAR (CJ),MR. JUSTICE R.K.PATTANAIK

Section 133ASection 143Section 145

…Page 1 of 5 IN THE HIGH COURT OF ORISSA AT CUTTACK ITA No.102 of 2009 Subhendu Kumar Subudhi …. Appellant Mr. S. Ray, Advocate -versus- Commissioner of Income Tax, Orissa, Bhubaneswar …. Respondent Mr.T.K. Satpathy, Standing Counsel for Revenue CORAM: THE CHIEF JUSTICE JUSTICE R.K. PATTANAIK Order No. ORDER 06.01.2022 Dr. S. Muralidhar, CJ. 07. 1. While admitting the appeal against the order dated 21st July, 2009…

Amiya Kumar Roy & Bros. v. CIT (206 ITR 306) — Cited in 12 Judgments | BharatTax