How many judgments cite Bastiram Narayandas v. CIT?

19 judgments on BharatTax cite Bastiram Narayandas v. CIT (210 ITR 438), spanning 2017 to 2026.

Which sections of the Income Tax Act does Bastiram Narayandas v. CIT come up under?

It is most often cited in judgments turning on Section 115BBE, Section 133A, Section 145(3), Section 68, Section 133(6), Section 143(3).

Bastiram Narayandas v. CIT

210 ITR 438High Court1994#5996 most cited

What is Bastiram Narayandas v. CIT authority for?

The rejection of account books and subsequent best judgment assessment is justified when an assessee fails to produce relevant records, such as daily manufacturing quantities and raw material consumption, indicating that the accounts do not reflect a true and correct state of affairs.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2026.

Also referred to as

Bastiram Narayandas v. CIT · section 145(3) · section 144 · rejection of books of account · best judgment assessment · failure to produce records · manufacturing data · stock records

Also reported as

74 Taxmann 454

Sections most often in play

Section 115BBE Section 133A Section 145(3)Section 68 Section 133(6)Section 143(3)Section 145 Section 143(2)

Issues it is cited on

rejection of books of account section 145(3)best judgment assessment section 271aac section 145 section 44ad section 115bb section 115b addition u/s 68 section 115bbe double taxation section 115

Judgments citing Bastiram Narayandas v. CIT

Deputy Commissioner of Income Tax, Central Circle, Belagavi vs. Shri Idrees Mohammed, Kalaburagi

The appeal of the Revenue is partly allowed in aforestated terms

ITA 149/PAN/2023[2017-18]Status: DisposedITAT Panaji01 Apr 2026AY 2017-18

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliassessment Years: 2017-2018 Dy. Commissioner Of Income Tax, Central Circle, Belagavi, . . . . . . . Appellant V/S Idrees Mohammed Shop No. 4Cc, New Vegetable Market, Main Road, Kalaburagi, Karnataka-585101. Pan: Aajpi7572E . . . . . . . Respondent Represented Assessee By: Mr Ramesh Mudhol [‘Ld. Ar’] Revenue By: Mr Sashi Saklani [‘Ld. Dr’] Date Of Conclusive Hearing : 11/03/2026 Date Of Pronouncement : 01/04/2026 Order Per G. D. Padmahshali; This Appeal Is Filed By The Revenue U/S 253(2) Of The Income-Tax

For Appellant: Mr Ramesh Mudhol [‘Ld. AR’]For Respondent: Mr Sashi Saklani [‘Ld. DR’]

Section 132Section 133ASection 143(1)Section 143(2)Section 143(3)Section 145(3)Section 246ASection 250Section 253(2)Section 69A

…Court in ‘Dhondiram Dalichand Vs CIT’ [1970, 81 ITR 609] upheld the rejection of books for displacing the records relating to inventory of sales and purchases and estimation of income to the best of judgement. Similarly, in ‘Bastiram Narayandas Vs CIT’ [1994, 210 ITR 438] their Hon’ble Lordships have upheld rejection of books and framing of assessment to the best judgment where the ITAT-Panaji Page 24 of 30 DCIT Vs Idrees Mohammed ITA No. 149/PAN/2023 AY: 2017-18 assessee failed to produce relevant records of its day-to-day activities. A similar view can be traced in ‘Kachwala Gems Vs JCIT’ [2007, 288 ITR 10 (SC…

Income Tax Officer, Ward - 2 (1), Varanasi vs. Prominent Datamatics Marketing Pvt. Ltd., Varanasi

ITA 135/VNS/2020[2017-2018]Status: DisposedITAT Varanasi05 Jan 2026AY 2017-2018

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

Section 124(1)(a)Section 124(2)Section 124(3)(a)Section 250(1)Section 255(4)Section 69A

…n assessee. In such a situation the authorities would be justified to reject the account books under section 145(2) and to make the assessment in the manner contemplated in these provisions. Bombay High Court in the case of Bastiram Narayandas VIS. CIT (1994) 210 ITR 438 held the rejection of books of accounts justified under Section 145 and the Best Judgment assessment under Section 144 where the assessee had not produced relevant records relating to its day to day manufacture of 'bidis' Including the quantity of bidis manufactured daily, the figures of bidi leaves consumed per day in each factory and the record…

Bimal Kunjbihari Gorai, HUF, Ahmedabad vs. The ITO, Ward-1(2)(1), Ahmedabad

The appeal of the assessee is dismissed

ITA 42/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad10 Dec 2025AY 2017-18

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Mehul K Patel, AdvocateFor Respondent: Shri Abhijit, Sr. DR

Section 145(3)Section 68

…. These findings were affirmed by the CIT(Appeals), who relied on binding judicial precedents including Kachwala Gems v. JCIT (2007) 288 ITR 10 (SC), Awadhesh Pratap Singh Abdul Rehman & Bros. v. CIT (1994) 210 ITR 406 (All), Bastiram Narayandas v. CIT (1994) 210 ITR 438 (Bom), Bimal Kunjbihari Gorai-HUF vs. ITO Asst.Year –2017-18 - 7– and G. Raja Gopala Rao v. DCIT (ITA No. 293/Vizag/2016, ITAT Visakhapatnam), wherein rejection of books was upheld when stock registers were not maintained, quantitative records were unreliable, or the accounts failed to reflect a true and correct state of affairs. The assessee has…

M/S Delhi Best Collection, Gokak vs. Income Tax Officer, Ward - 1, Gokak

The appeal stands dismissed

ITA 65/PAN/2025[2021-22]Status: DisposedITAT Panaji04 Jun 2025AY 2021-22

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliita Nos. 065/Pan/2025 Assessment Year : 2021-22

For Appellant: Mr Saideep Gadadi [‘Ld. AR’]For Respondent: Mr Deshmukh Prakash [‘Ld. DR’]

Section 143(3)Section 145(3)Section 250

…dgement by the tax authorities finds unwavering support from Hon’ble Apex court’s decision in the case of ‘Kachwala Gems Vs Jt. CIT’ [2007, 288 ITR 10 (SC)]. A similar rationale & ratio can also be traced in the decision of ‘Bastiram Narayandas Vs CIT’ [1994, 210 ITR 438 (BHC)] ITAT-Panaji Page 9 of 10 M/s Delhi Best collection Vs ITO ITA Nos.065/PAN/2025 AY: 2021-22 9. In the absence of full details of items of inventory, nature of stock, market condition, payment terms and buyers bargaining power, the original estimation as well reduced estimation of sales/realisation found arrived by both the tax authorities…

Assistant Commissioner of Income Tax- 4(1)(1), Mumbai vs. Creative Gems and Jewellery Limited, Mumbai

In the result, Revenue’s appeal inITA 2821/MUM/2024

ITA 2821/MUM/2024[2017-18]Status: DisposedITAT Mumbai15 Apr 2025AY 2017-18

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Ms.AasifaKhan,ARFor Respondent: Shri Mahesh Pamnani (Sr. DR)

Section 133ASection 143(3)Section 145Section 68

…IN THE INCOME-TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA 2053/MUM/2024 (A.Y. 2017-18) Creative Gems and v/s. Assistant Commissioner Jewellery Limited, A-327, of Income Tax, Circle – बनाम Virwani Industrial Estate, 3rd 4(1)(1), Room No.678, Floor, Western Express Aayakar Bhavan, M.K. Highway, Goregaon East, Road, Churchgate, Mumbai Mumbai-400063, Maharashtra - 400 020, Maharashtra "थायी लेखा सं./जीआइआर सं./PAN/GIR No: AACCC6889Q .. Appellant/अपीलाथ" Respondent/""तवाद" ITA 2821/MUM/2024 (A.Y. 2017-18) Assistant Commissioner…

Creative Gems and Jewellery Limited, Goregaon East Mumbai vs. Circle 4(1)(1), Mumbai, Aayakar Bhawan

In the result, Revenue’s appeal inITA 2821/MUM/2024

ITA 2053/MUM/2024[2017-18]Status: DisposedITAT Mumbai15 Apr 2025AY 2017-18

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Ms.AasifaKhan,ARFor Respondent: Shri Mahesh Pamnani (Sr. DR)

Section 133ASection 143(3)Section 145Section 68

Virupaxappa Sidramappa Bembalgi, Belagavi vs. Income Tax Officer, Belgavu

ITA 11/PAN/2025[2017-18]Status: DisposedITAT Panaji08 Apr 2025AY 2017-18

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliita Nos. 011/Pan/2025 Assessment Year : 2017-18 M/S Virupakaxappa Sidramappa Bembalgi 580, Saraf Katta, Shahapur, Belgaum-590003. Pan : Aadfv3936F . . . . . . . Appellant

For Appellant: Mr A S Patil [‘Ld. AR’]For Respondent: Ms Rijjula Uniyal [‘Ld. DR’]

Section 143(2)Section 143(3)Section 250Section 44A

…that, absence of quantitative tally regarding sales & purchases made by assessee was such that it was necessary to exercise powers available for rejection of books and determine income to the best of judgement. Similarly in ‘Bastiram Narayandas Vs CIT’ [1994, 210 ITR 438 (BHC)] their Hon’ble Lordships have upheld the rejection of books and framing of assessment to the best assessing officer’s judgment where assessee Bidi manufacturer failed to produce relevant inventory/stock records of its day-to-day manufacture of Bidis. Further, a similar view can be traced in ‘Kachwala Gems Vs Jt. CIT’ [2007, 288 ITR 10 (SC)]…

Shreyas Wines, Aurnagabad - Maharashtra vs. AO, Aurangabad

Appeals of the assessee are partly ALLOWED

ITA 891/PUN/2024[2017-18]Status: DisposedITAT Pune06 Aug 2024AY 2017-18

Bench: Hon’Ble Shri G. D. Padmahshali & Shri Vinay Bhamore

For Appellant: Mr Shivam Jaiswal [‘Ld. AR’]For Respondent: Mr Umesh Phade [‘Ld. DR’]

Section 142(1)Section 143(3)Section 145(3)Section 250Section 253(1)(a)

…necessary to exercise powers available for rejection of books and determine the income to the best of judgement. Similarly in ‘Bastiram Narayandas Vs ITAT-Pune Page 6 of 8 M/s Shreyas Wines Vs ITO ITA No. 890 & 891/PUN/2024 AY 2016-17 & 2017-18 CIT’ [1994, 210 ITR 438] their Hon’ble Lordships have upheld rejection of books and framing of assessment to the best assessing officers judgment where the assessee Bidi manufacturer, failed to produce relevant inventory/stock records of its day-to-day manufacture of Bidis. A similar view can be traced in ‘Kachwala Gems Vs Jt. CIT’ [2007, 288 ITR 10 (SC)] wherein the Ho…

Shreyas Wines, Aurangabad vs. Assessing Officer, Aurangabad

Appeals of the assessee are partly ALLOWED

ITA 890/PUN/2024[2016-17]Status: DisposedITAT Pune06 Aug 2024AY 2016-17

Bench: Hon’Ble Shri G. D. Padmahshali & Shri Vinay Bhamore

For Appellant: Mr Shivam Jaiswal [‘Ld. AR’]For Respondent: Mr Umesh Phade [‘Ld. DR’]

Section 142(1)Section 143(3)Section 145(3)Section 250Section 253(1)(a)

Ravikumar Kamleshbhai Shah, Ahmedabad vs. The Income Tax Officer, Ward -5(2)(1), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 497/AHD/2023[2017-18]Status: DisposedITAT Ahmedabad03 Apr 2024AY 2017-18

Bench: SHRI WASEEM AHMED (Accountant Member), MS. MADHUMITA ROY (Judicial Member)

For Appellant: Shri M. S. Chhajed, A.RFor Respondent: Shri C. Dharninath V. S., Sr. D.R

Section 115BSection 133(6)Section 145Section 68

…आयकरअपीलीयअधिकरण, अहमदाबादनयायपीी IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’D’’ BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And MS. MADHUMITA ROY, JUDICIAL MEMBER आयकरअपीलसं./ITA No.497/AHD/2023 (धििाधरणणवध/Asstt. Year: 2017-18) Ravikumar Kamleshbhai Shah, Vs. Income Tax Officer, E-401, Sidhashilla Apartment, Ward-5(2)(1), Vasna Barej Road, Vasna, Ahmedabad Ahmedabad-380007 PAN: CLFPS6694L (Applicant) (Respondent) Assessee by : Shri M. S. Chhajed, A.R. Revenue by : Shri C. Dharninath V. S., Sr. D.R. सुिणाईकीतारीख/Date of Hearing : 14/03/2024 घोवणाकीतारीख/Date of Pronouncement: 03/04/2024 आदेश/O R D…

M/S Silvex & Co. (India) Ltd., Jaipur vs. Income Tax Officer, Ward-7-2, Jaipur

In the result, the appeals are partly allowed

ITA 901/JPR/2018[2012-13]Status: DisposedITAT Jaipur28 Oct 2022AY 2012-13

For Appellant: Shri Manish Agarwal(C.A.)For Respondent: Shri P.R. Meena (CIT) a

Section 145(3)Section 40

…unts. Besides, the AO has also pointed out some other shortcomings/defects in the books of accounts such as unverifiable claim of expenses debited in the trading and P&L account. The AO has also relied on the cases of Basti Ram Narayan Das Maheshwari V/s CIT (210 ITR 438) and CIT vs. British Paints India Ltd. (1990) 188 ITR 44 to emphasize that non-maintenance of day-to-day stock register can lead to rejection of books of accounts as per provisions of Section 145 of the Act. The ratio of the decision in the case of Rainbow Metals (India) — reported in 83 Taxman 160 — can also be applied wherein it was held that w…

M/S Silvex & Co. (India) Ltd., Jaipur vs. Income Tax Officer, Ward-7-2, Jaipur

In the result, the appeals are partly allowed

ITA 900/JPR/2018[2011-12]Status: DisposedITAT Jaipur28 Oct 2022AY 2011-12

For Appellant: Shri Manish Agarwal(C.A.)For Respondent: Shri P.R. Meena (CIT) a

Section 145(3)Section 40

Srinath Reddy Nalla, Hyderabad vs. Income Tax Officer, Ward-6(2), Hyderabad

In the result, the appeal of the assessee is dismissed

ITA 1233/HYD/2019[2013-14]Status: DisposedITAT Hyderabad18 Oct 2022AY 2013-14

Bench: Shri R.K. Panda & Shri Laliet Kumarassessment Year: 2013-14 Shri Srinath Reddy Nalla, Vs. Income Tax Officer, R/O.Hyderabad. Ward – 6(2), Pan : Aagpn8178E. Hyderabad (Appellant) (Respondent) Assessee By: Shri A. Srinivas, Ca Revenue By: Shri Kumar Aditya Date Of Hearing: 17/10/2022 Date Of Pronouncement: 18/10/2022 O R D E R Per Laliet Kumar, J.M This Appeal Filed By The Assessee Is Directed Against The Order Dated 29.03.2019 Passed By The Learned Commissioner Of Income Tax (Appeal) – 6, Hyderabad Relating To A.Y.2013-14. Ita 1233/Hyd/2019

For Appellant: Shri A. Srinivas, CAFor Respondent: Shri Kumar Aditya

Section 144Section 145(3)Section 50

…jection of books of account and estimation of income. In this regard, reliance is placed on the following judicial precedents: 1. Kachwala Gems Vs JCIT [20071288 ITR 10(SC): 2. CIT Vs. McMillan & Co[1958]33 ITR 182(SC) : 3. Bastiram Narayan Das Vs CIT 119941 210 ITR 438 (Bom): 4. Awadesh Pratap Sing Abdul Rahman & Bros. Vs CIT [1994] 76 Taxman106 [All) 5. Champalal Chowdary Vs DCIT [2012154 SOT 398(Jaipur —Trib). 6. CIT Vs Bhawan & Path Nirman (Bohra & Co) [2002]258 ITR 676 (Raj). 7. CIT Vs K. Y. Pillaiah & Sons (19671 63 ITR 411(SC). 7.27 The facts and circumstances involved in this case are similar to that o…

DCIT Circle-3(3), Ahmedabad vs. Shri Alpeshkumar C.Patel, Ahmedabad

In the result, the appeal of the assessee is partly allowed

ITA 1991/AHD/2018[2011-12]Status: DisposedITAT Ahmedabad09 Sept 2022AY 2011-12

Bench: Shri Waseem Ahmed & Shri T.R. Senthil Kumarआयकर अपील सं./Ita No. 1908/Ahd/2018 िनधा"रण वष"/Asstt. Year: 2011-2012 Alpeshkumar C. Patel, A.C.I.T., 503, Milestone Building, Vs. Circle-3(3), Drive In Road, Ahmedabad. Thaltej, Ahmedabad-380052. Pan: Aeapp9489G

For Appellant: Shri Deepak R. Shah, A.RFor Respondent: Shri Ajay Pratap Singh CIT. D.R with Shri V.K. Singh, Sr.D.R

Section 41(1)Section 54F

…& 1991/AHD/2018 Asstt. Year 2011-12 27 71 held that rejection of books of account under section 145 justified and best judgment assessment under section 144 of the Act needed. 22.2 Similarly the Hon'ble Bombay High Court in Bastiram Narayandas v. CIT [1994] 210 ITR 438/74 Taxman 454 also held that rejection of books of account justified under section 145 and best judgment assessment under section 144 needed. 22.3 The next controversy arises how to make the best judgement in the manner provided under section 144 of the Act after rejecting the accounts under the provisions of section 145(3) of the Act. When the…

The ITO, Ward-9(2), Ahmedabad vs. M/S. Bhailalbhai A.Patel, Ahmedabad

In the result appeal of the revenue is hereby dismissed

ITA 308/AHD/2013[2009-10]Status: DisposedITAT Ahmedabad17 Aug 2022AY 2009-10

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Appellant: ITA Nos. 2610/Ahd/2011 & 308/Ahd/2013 a/w. CO No.64/Ahd/13For Respondent: Shri Alok Kumar, CIT.DR

Section 133ASection 69

…hwala Gems v. Jt. CIT [2007] 288 ITR 10/158 Taxman 71 held that rejection of books of account under section 145 justified and best judgment assessment under section 144 of the Act needed. 7.2 The Hon'ble Bombay High Court in Bastiram Narayandas v. CIT [1994] 210 ITR 438/74 Taxman 454 held that rejection of books of account ITA Nos. 2610/Ahd/2011 & 308/Ahd/2013 a/w. CO No.64/Ahd/13 [M/s. Bhailalbhai A.Patel] A.Y. 2008-09 & 2009-10 - 8 - justified under section 145 and best judgment assessment under section 144 needed. The 1st controversy arises for our adjudication whether expenses 7.3 disallowed on ad-hoc bas…

The DCIT, Circle-9, Ahmedabad vs. M/S. Bhailalbhai A.Patel, Ahmedabad

In the result appeal of the revenue is hereby dismissed

ITA 2610/AHD/2011[2008-09]Status: DisposedITAT Ahmedabad17 Aug 2022AY 2008-09

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Appellant: ITA Nos. 2610/Ahd/2011 & 308/Ahd/2013 a/w. CO No.64/Ahd/13For Respondent: Shri Alok Kumar, CIT.DR

Section 133ASection 69

ACIT, Sangrur vs. M/S Aggarsain Fibres Ltd., Samana

In the result, appeal of the Department is allowed for statistical purposes

ITA 829/CHANDI/2016[2011-12]Status: DisposedITAT Chandigarh27 Feb 2020AY 2011-12

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Shri Arvind Sudarshan, Sr. DR

Section 143(1)Section 145(3)

…u Mal Tara Chand Rice Mills Vs. CIT [1969] 73 ITR 192 (P&H) • R.B. Bansilal Abirchand Spinning and Weaving Mills Vs. CIT [1970] 75 ITR 260 (Bom) • Bharat Mil Products Vs. CIT 81 ITR 609 (Bom) • Steelworth Ltd. Vs. CIT 69 ITR 36 (Gau) • B.N. Maheshwari Vs. CIT 210 ITR 438 (Bom) 6.9 The A.O. observed that the nature of raw material consumed and furnished goods manufactured by the assessee for the year under consideration were the same as was in the last year and that the GP rate declared by the assessee for the A.Y. 2010-11 at 20.3% on the total sale of 26.38 crores and 23.40% on the total sale of 21.64 crores for…

ITO, New Delhi vs. Sh. Sunil Nayyar, Delhi

In the result, the appeal of the revenue is dismissed and Cross

ITA 6168/DEL/2016[2012-13]Status: DisposedITAT Delhi24 Feb 2020AY 2012-13

Bench: Sh. Kuldip Singhdr. B. R. R. Kumarita No. 6168/Del/2016 : Asstt. Year : 2012-13 Income Tax Officer, Vs Sh. Sunil Nayyar, Ward-49(3), R/O 81-A, Vikrant Enclave, New Delhi Mayapuri, New Delhi-110064 (Appellant) (Respondent) Pan No. Abvpn3963B

For Appellant: Sh. Jagdish Ajmani, CAFor Respondent: Sh. Saras Kumar, Sr. DR

Section 68

…s could not properly be deduced from his method of accounting which he has been regularly employing, the accounts cannot be disturbed. "P. Venkanna v. CIT [1969] 72 ITR 328". f. Hon’ble jurisdictional High Court, in the case of Bastiram Narayandas Maheswari (210 ITR 438), held that it is the settled law that the books cannot be rejected u/s 145 of the act and resort to best judgment assessment, unless the AO record any finding that the books of accounts maintained by the assessee are incorrect rendering it impossible to deduce the profits, AO needs to indicate that he noticed any inconsistency or infirmity in th…

Mohd. Const. Co., Kota vs. Addl. CIT, Kota

ITA 649/JPR/2013[2006-07]Status: DisposedITAT Jaipur30 Jan 2017AY 2006-07

For Appellant: Shri Mahendra Gargieya (Advocate)For Respondent: Shri Rajendra Jha (Addl. CIT)

Section 145(3)Section 44A

…made in cash and the name and address of the recipients were also not complete. Due to such defects, these expenses were also not subject to proper verification. The Hon’ble Bombay High Court in the case of Basti Ram Narayan Das Maheshwari v/s CIT reported in 210 ITR 438 has held that non maintenance of day to day consumption register can lead to rejections of books of accounts according to the provision of section 145(3) of I.T. Act, 1961. In these circumstances the provision of section 145(3) are clearly applicable in the case of assessee. As regards application of the profit rate, it may be mentioned that the…