Brij Bhushan Lal Paraduman Kumar v. CIT

115 ITR 524Supreme Court of India1978#947 most cited

What is Brij Bhushan Lal Paraduman Kumar v. CIT authority for?

The Supreme Court holds that an Assessing Officer, when making a best judgment assessment or estimating income, must act fairly, honestly, and rationally, basing the estimation on available material and avoiding arbitrary or capricious decisions. Adherence to natural justice principles is crucial during assessment proceedings.

113

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2026.

Also referred to as

Brij Bhushan Lal Paraduman Kumar v. CIT · Section 144 · best judgment assessment · fair income estimation · arbitrary assessment · natural justice principles · Assessing Officer discretion · rejection of books · Section 69 · unexplained cash

Sections most often in play

Section 144Section 250Section 142(1)Section 143(3)Section 139(1)Section 148Section 147Section 153B(1)(b)

Issues it is cited on

section 69dsection 13(1)(c)best judgment assessmenttrade creditorssection 13(1)section 250(4)section 153a(1)(b)rejection of books of accountsection 69bmistake apparent from recorddumb documentssection 145

Judgments citing Brij Bhushan Lal Paraduman Kumar v. CIT

SHRI ASHOKBHAI BHIMAJIBHAI PARMAR,VILLAGE RAJULA DISTRICT AMRELI vs. THE ITO WARD 3 (1) (4) AMRELI, AMRELI

In the result, all these four appeals are allowed for statistical purposes

ITA 634/RJT/2025[2011-12]Status: DisposedITAT Rajkot19 Jan 2026AY 2011-12

Bench: Dr. Arjun Lal Saini.

For Appellant: Written SubmissionFor Respondent: Shri Gopi Nath Chaubey, Sr. (DR)
Section 250Section 271(1)(c)Section 271F

…come of the assessee and though arbitrariness cannot be avoided in such an estimate, the same must not be capricious but should have a reasonable nexus to the available material and the circumstances of the case Brij Bhushan Lal Parduman Kumar v/s. CIT [1978] 115 ITR 524 (SC). Assessee must be apprised of comparable cases assessment on the basis of comparable cases, the assessee must be apprised of while making a best judgment those cases and given an opportunity to have his say in the matter K. Baliah v/s. CIT [1965] 56 ITR 182 (Mys.). Action must not be dishonest, vindictive or capricious - The officer making a…

SHRI ASHOKBHAI BHIMAJIBHAI PARMAR,VILLAGE RAJULA DISTRICT AMRELI vs. THE ITO WARD 3 (1) (4) AMRELI, AMRELI

In the result, all these four appeals are allowed for statistical purposes

ITA 633/RJT/2025[2010-11]Status: DisposedITAT Rajkot19 Jan 2026AY 2010-11

Bench: Dr. Arjun Lal Saini.

For Appellant: Written SubmissionFor Respondent: Shri Gopi Nath Chaubey, Sr. (DR)
Section 250Section 271(1)(c)Section 271F

…come of the assessee and though arbitrariness cannot be avoided in such an estimate, the same must not be capricious but should have a reasonable nexus to the available material and the circumstances of the case Brij Bhushan Lal Parduman Kumar v/s. CIT [1978] 115 ITR 524 (SC). Assessee must be apprised of comparable cases assessment on the basis of comparable cases, the assessee must be apprised of while making a best judgment those cases and given an opportunity to have his say in the matter K. Baliah v/s. CIT [1965] 56 ITR 182 (Mys.). Action must not be dishonest, vindictive or capricious - The officer making a…

SHRI ASHOKBHAI BHIMAJIBHAI PARMAR,VILLAGE RAJULA DISTRICT AMRELI vs. THE ITO WARD 3 (1) (4) AMRELI, AMRELI

In the result, all these four appeals are allowed for statistical purposes

ITA 632/RJT/2025[2010-11]Status: DisposedITAT Rajkot19 Jan 2026AY 2010-11

Bench: Dr. Arjun Lal Saini.

For Appellant: Written SubmissionFor Respondent: Shri Gopi Nath Chaubey, Sr. (DR)
Section 250Section 271(1)(c)Section 271F

…come of the assessee and though arbitrariness cannot be avoided in such an estimate, the same must not be capricious but should have a reasonable nexus to the available material and the circumstances of the case Brij Bhushan Lal Parduman Kumar v/s. CIT [1978] 115 ITR 524 (SC). Assessee must be apprised of comparable cases assessment on the basis of comparable cases, the assessee must be apprised of while making a best judgment those cases and given an opportunity to have his say in the matter K. Baliah v/s. CIT [1965] 56 ITR 182 (Mys.). Action must not be dishonest, vindictive or capricious - The officer making a…

SHRI ASHOKBHAI BHIMAJIBHAI PARMAR,RAJKOT vs. THE ITO WARD 3 (1) (4), AMRELI

In the result, all these four appeals are allowed for statistical purposes

ITA 580/RJT/2025[2012-13]Status: DisposedITAT Rajkot19 Jan 2026AY 2012-13

Bench: Dr. Arjun Lal Saini.

For Appellant: Written SubmissionFor Respondent: Shri Gopi Nath Chaubey, Sr. (DR)
Section 250Section 271(1)(c)Section 271F

…come of the assessee and though arbitrariness cannot be avoided in such an estimate, the same must not be capricious but should have a reasonable nexus to the available material and the circumstances of the case Brij Bhushan Lal Parduman Kumar v/s. CIT [1978] 115 ITR 524 (SC). Assessee must be apprised of comparable cases assessment on the basis of comparable cases, the assessee must be apprised of while making a best judgment those cases and given an opportunity to have his say in the matter K. Baliah v/s. CIT [1965] 56 ITR 182 (Mys.). Action must not be dishonest, vindictive or capricious - The officer making a…

HARDAYAL MILK PRODUCTS PRIVATE LIMITED,SHIKOHABAD vs. DCIT, CIRCLE-2(2)(1), FIROZABAD, FIROZABAD

In the result, the appeal preferred by the assessee is partly

ITA 342/AGR/2025[2013-14]Status: DisposedITAT Agra29 Dec 2025AY 2013-14

Bench: : Shri S. Rifaur Rahman & Shri Sunil Kumar Singhassessment Year: 2013-14

Section 143(2)Section 145(3)

…the assessment. The Hon’ble Supreme Court held that the assessment must be based on some relevant material. It is not a power that can be exercised under the sweet will and pleasure of the concerned authorities. Brij Bhushan Lal Parduman Kumar vs. CIT (1978) 115 ITR 524 (SC) wherein it was held that in the best judgment assessment an honest and fair estimate of the income should be made and the same must not be capricious but should have a reasonable nexus to the available material and the circumstances of the case. State of Kerala vs. C. Velukutty (1966) 60 ITR 239 (SC) it was held that though there is an eleme…

ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-4, JAIPUR vs. PAWAN KUMAR JHALANI, JAIPUR

In the result, the appeal of the revenue in ITA No

ITA 966/JPR/2025[2019-20]Status: DisposedITAT Jaipur17 Nov 2025AY 2019-20

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Shri Rohan Sogani, CAFor Respondent: Mrs. Anita Rinesh, JCIT
Section 132(1)Section 153CSection 4

…xmann.com 252 (SC) / 36 ITA Nos. 966/JP/2025 & CO No. 25/JP/2025 ACIT vs. Pawan Kumar Jhalani [2018] 254 Taxman 124 (SC) Copy of the order of Hon’ble Supreme Court in the case of Brij 4. Bhushan Lal Parduman Kumar v. Commissioner of Income-tax, 7-13 (1978) 115 ITR 524 (SC) Copy of the order of Hon’ble High Court in the case of Commissioner 5. of Income-tax–II v. Leo Formulations P. Ltd., (2014) 48 taxmann.com 14-17 328 (Guj); (2014) 225 Taxman 386 (Guj); (2014) 363 ITR 322 (Guj) Copy of the order of Hon’ble ITAT in the case of Kaizen Enterprises P. 6. 18-28 Ltd. v. ACIT, (2025) 172 taxmann.com 621 (Jaipur - Tr…

RMS KARAMCHARI BACHAT AND SAKH SAHAKARI SAMITI LIMITED JAIPUR,JAIPUR vs. ITO WARD-1(2), JAIPUR, JAIPUR

In the result, the appeals of the assessee are allowed

ITA 246/JPR/2025[2016-17]Status: DisposedITAT Jaipur13 Oct 2025AY 2016-17
For Appellant: Shri Deepak Sharma, C.AFor Respondent: Smt. Anita Rinesh, JCIT
Section 147Section 250

…rbitrary exercise. A very\nfair and honest estimation of the income must be done rationally on the basis of whatever\nmaterial is available on record or which the AO could and should have collected. Kindly\nrefer Brij Bhushan Lal Pradyuman Kumar v. CIT (1978) 115 ITR 524, CITv.\nLaxmi Naraian Badri Das (1937) 5 ITR 170 (PC) and State of Kerala v. C. Valu\nKutty (1966) 60 ITR 239 (SC) and also 203 ITR 630 (Cal). However, the AO has not\nconfirmed to these principles.\nThus, it is a clear case of violation of the principals of natural justice hence, the impugned\nassessment kindly be restored to the file of the AO…

RMS KARAMCHARI BACHAT AND SAKH SAHAKARI SAMITI LIMITED JAIPUR,JAIPUR vs. ITO WARD-1(2), JAIPUR, JAIPUR

In the result, the appeals of the assessee are allowed

ITA 245/JPR/2025[2015-16]Status: DisposedITAT Jaipur13 Oct 2025AY 2015-16
For Appellant: Shri Deepak Sharma, C.AFor Respondent: Smt. Anita Rinesh, JCIT
Section 147Section 250

…rbitrary exercise. A very\nfair and honest estimation of the income must be done rationally on the basis of whatever\nmaterial is available on record or which the AO could and should have collected. Kindly\nrefer Brij Bhushan Lal Pradyuman Kumar v. CIT (1978) 115 ITR 524, CITv.\nLaxmi Naraian Badri Das (1937) 5 ITR 170 (PC) and State of Kerala v. C. Valu\nKutty (1966) 60 ITR 239 (SC) and also 203 ITR 630 (Cal). However, the AO has not\nconfirmed to these principles.\nThus, it is a clear case of violation of the principals of natural justice hence, the impugned\nassessment kindly be restored to the file of the AO…

RMS KARAMCHARI BACHAT AND SAKH SAHAKARI SAMITI LIMITED JAIPUR,JAIPUR vs. ITO, WARD-1(2), JAIPUR, JAIPUR

In the result, the appeals of the assessee are allowed

ITA 244/JPR/2025[2014-15]Status: DisposedITAT Jaipur13 Oct 2025AY 2014-15
For Appellant: Shri Deepak Sharma, C.AFor Respondent: Smt. Anita Rinesh, JCIT
Section 147Section 250

…rbitrary exercise. A very\nfair and honest estimation of the income must be done rationally on the basis of whatever\nmaterial is available on record or which the AO could and should have collected. Kindly\nrefer Brij Bhushan Lal Pradyuman Kumar v. CIT (1978) 115 ITR 524, CITv.\nLaxmi Naraian Badri Das (1937) 5 ITR 170 (PC) and State of Kerala v. C. Valu\nKutty (1966) 60 ITR 239 (SC) and also 203 ITR 630 (Cal). However, the AO has not\nconfirmed to these principles.\nThus, it is a clear case of violation of the principals of natural justice hence, the impugned\nassessment kindly be restored to the file of the AO…

RMS KARAMCHARI BACHAT AND SAKH SAHAKARI SAMITI LIMITED JAIPUR,JAIPUR vs. ITO WARD-1(2), JAIPUR, JAIPUR

In the result, the appeals of the assessee are allowed

ITA 243/JPR/2025[2013-14]Status: DisposedITAT Jaipur13 Oct 2025AY 2013-14
For Appellant: Shri Deepak Sharma, C.AFor Respondent: Smt. Anita Rinesh, JCIT
Section 147Section 250

…rbitrary exercise. A very\nfair and honest estimation of the income must be done rationally on the basis of whatever\nmaterial is available on record or which the AO could and should have collected. Kindly\nrefer Brij Bhushan Lal Pradyuman Kumar v. CIT (1978) 115 ITR 524, CIT v.\nLaxmi Naraian Badri Das (1937) 5 ITR 170 (PC) and State of Kerala v. C. Valu\nKutty (1966) 60 ITR 239 (SC) and also 203 ITR 630 (Cal). However, the AO has not\nconfirmed to these principles.\n\nThus, it is a clear case of violation of the principals of natural justice hence, the impugned\nassessment kindly be restored to the file of the…

ULKA MADHUKAR SHINDE,PANVEL vs. ASSISTANT COMMISSIONER OF INCOME TAX PANVEL, PANVEL

In the result, the appeal of the assessee is allowed for statistical\npurposes

ITA 600/PUN/2025[2013-2014]Status: DisposedITAT Pune09 Jul 2025AY 2013-2014
For Appellant: \nShri Anthony DsonzaFor Respondent: \nShri Akhilesh Srivastava
Section 147Section 271

…Vs ITO (|TAT Ahmedabad)\n3. Kishinchand Chellaram Vs CIT (1980) 125 ITR 713 (SC)\n4. CIT Vs S.V. AngidiChettiar (1962) 44 ITR 739 (SC)\n5. CIT VS Divine Leasing & Finance Limited (2001) 248 ITR 338 (Delhi\nHC)\n6. BrijBhushan Lal Praduman Kumar Vs CIT (1978) 115 ITR 524 (SC)\n7. Signature Hotels Pvt Ltd V/s ITO 338 |TR 51 (Delhi HC)\n3. In the facts and circumstances of the case and in law, the addition of\nRs.11,00,000/- in the hands of the appellant is unwarranted, since\nthe entire cash deposited with the bank account cannot be treated as\nincome of the Appellant and only gross margin earned from the\nappella…

GAJENDRA MOHANTY,MALKANGIRI vs. INCOME TAX OFFICER, JEYPORE WARD, JEYPORE

In the result, the appeal filed for AY 2017-18 is partly allowed and the appeal filed for AY 2018-19 is dismissed

ITA 161/CTK/2025[2018-19]Status: DisposedITAT Cuttack04 Jun 2025AY 2018-19

Bench: Shri Duvvuru Rl Reddy(Kz) & Shri Rakesh Mishra

Section 144Section 250Section 3Section 69A

…e income of the assessee and though arbitrariness can't be avoided in such an estimate and the same must not be capricious but should have a reasonable nexus to the available material and circumstances of the case. Brij Bhusan Lan Pradhann Kumar Vs CIT (1978) 115 ITR 524(SC). 5. That for these and other reasons to be adduced at the time of hearing the appellant prays your honour to reduce the assessment to the returned figures.” 3. We will first take up the appeal in ITA No. 160/CTK/2025 for AY 2017-18. Brief facts of the case are that the assessee had deposited cash in the bank account during the period of demo…

GAJENDRA MOHANTY,MALKANGIRI vs. INCOME TAX OFFICER, JEYPORE WARD, JEYPORE

In the result, the appeal filed for AY 2017-18 is partly allowed and the appeal filed for AY 2018-19 is dismissed

ITA 160/CTK/2025[2017-18]Status: DisposedITAT Cuttack04 Jun 2025AY 2017-18

Bench: Shri Duvvuru Rl Reddy(Kz) & Shri Rakesh Mishra

Section 144Section 250Section 3Section 69A

…e income of the assessee and though arbitrariness can't be avoided in such an estimate and the same must not be capricious but should have a reasonable nexus to the available material and circumstances of the case. Brij Bhusan Lan Pradhann Kumar Vs CIT (1978) 115 ITR 524(SC). 5. That for these and other reasons to be adduced at the time of hearing the appellant prays your honour to reduce the assessment to the returned figures.” 3. We will first take up the appeal in ITA No. 160/CTK/2025 for AY 2017-18. Brief facts of the case are that the assessee had deposited cash in the bank account during the period of demo…

OM PRAKASH SHARMA,JAIPUR vs. INCOME TAX OFFICER WARD-7(2), JAIPUR

ITA 258/JPR/2025[2009-10]Status: DisposedITAT Jaipur22 Apr 2025AY 2009-10

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकरअपीलसं. / ITA. No. 258/JPR/2025 निर्धारणवर्ष / AssessmentYears : 2009-10 Shri Om Prakash Sharma 1, N.H. 8, Sanskar Bharti P.G. College Bagru 303 007 (Raj) बनाम Vs. The ITO, Ward-7(2), Jaipur प्रत्यर्थी / Respondent स्थायीलेखा सं. / जीआईआर सं./PAN/GIR No.: BWKPS 4112 G अपीलार्थी / Appellant निर्धारिती की ओरसे / Assesseeby : Shri S.B. Natani, CA राजस्व की ओरसे /Revenue by :Shri Gautam Singh Choudhary, Addl.CIT -DR

For Appellant: Shri S.B. Natani, CAFor Respondent: Shri Gautam Singh Choudhary, Addl.CIT -DR a
Section 143(3)Section 147Section 148Section 151

…n’ble Gujarat High Court) The Hon’ble High Court upheld the order of the ld. ITAT and held that any addition that is to be made is not in respect of the sale consideration, but only in respect of the profit. vii.Brij Bhushan Lal Parduman Kumar Vs. CIT (1978) 115 ITR 524 (SC) “The authority making a best judgment assessment must make an honest and fair estimate of the income of the assessee, same must not be capricious but should have a reasonable nexus to the available material and the circumstances of the case.” 3. The assessment completed is bad in law It is submitted that in the case of the assessee the lear…

KAILASH CHAND,JAIPUR vs. ITO WARD, BEHROR, BEHROR

In the result, the appeal of the assessee is allowed

ITA 565/JPR/2024[2012-13]Status: DisposedITAT Jaipur10 Mar 2025AY 2012-13

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Judicial Member)

For Appellant: Sh. Mahendra Gargieya, Adv. &For Respondent: Sh. Dinesh Badgujar, Addl. CIT
Section 142(1)Section 144Section 144BSection 147Section 148Section 234A

….3 Supporting Case Laws: 2.3.1 In Jot Ram Sher Singh v/s CIT (1934) 2 ITR 129 (All.): An ex-parte assessment should not be influenced by a desire to punish the assessee for non- compliance with a notice. 2.3.2 In Brij Bhushan Lal Parduman Kumar v/s CIT (1978) 115 ITR 524 (SC): The authority making a best judgment assessment must make an honest and fair estimate of the income of the assessee and though arbitrariness cannot be avoided in such estimate, the same must not be capricious but should have a reasonable nexus to the available material and the circumstances of the case. 2.3.3 In Sri Shankar Khandasari Sugar…

LODHA FOUNDATION, JAIPUR,JAIPUR vs. CIT(EXEMPTION), JAIPUR, JAIPUR

In the result, appeal of the Revenue is dismissed

ITA 12/JPR/2025[2025-26]Status: DisposedITAT Jaipur21 Feb 2025AY 2025-26

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyalm/S. Kaizen Enterprises Pvt. Ltd., Opera Hospital Road, S-67-68, Indra Vihar, Kota- 324005 Pan No.: Aabck 7751L ...... Appellant Vs. Acit, Central Circle, Kota ...... Respondent Acit, Circle-2, Kota ...... Appellant Vs. M/S. Kaizen Enterprises Pvt. Ltd., Opera Hospital Road, S-67-68, Indra Vihar, Kota- 324005 Pan No.: Aabck7751L ...... Respondent

For Appellant: Mr. Mahendra Gargieya, Adv. &For Respondent: Ms. Alka Gautam, CIT-DR, Ld. DR
Section 132Section 143(3)Section 153ASection 250

…he time being in force and applicable to the relevant assessment year. 5. To appreciate the provisions mentioned (supra) in its right perspective and spirit, we deem it fit to discuss and rely on judicial pronouncement of Hon’ble Apex Court as under: [1978] 115 ITR 524 (SC) Brij Bhushan Lal Parduman Kumar, vs. CIT The authority making a best judgment assessment must make an honest and fair estimate of the income of the assessee and though arbitrariness cannot be avoided in such estimate the same must not be capricious but should have a reasonable nexus to the available material and the circumstances of the case…

LODHA FOUNDATION, JAIPUR,JAIPUR vs. CIT (EXEMPTION), JAIPUR, JAIPUR

In the result, appeal of the Revenue is dismissed

ITA 11/JPR/2025[2025-26]Status: DisposedITAT Jaipur21 Feb 2025AY 2025-26

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyalm/S. Kaizen Enterprises Pvt. Ltd., Opera Hospital Road, S-67-68, Indra Vihar, Kota- 324005 Pan No.: Aabck 7751L ...... Appellant Vs. Acit, Central Circle, Kota ...... Respondent Acit, Circle-2, Kota ...... Appellant Vs. M/S. Kaizen Enterprises Pvt. Ltd., Opera Hospital Road, S-67-68, Indra Vihar, Kota- 324005 Pan No.: Aabck7751L ...... Respondent

For Appellant: Mr. Mahendra Gargieya, Adv. &For Respondent: Ms. Alka Gautam, CIT-DR, Ld. DR
Section 132Section 143(3)Section 153ASection 250

…he time being in force and applicable to the relevant assessment year. 5. To appreciate the provisions mentioned (supra) in its right perspective and spirit, we deem it fit to discuss and rely on judicial pronouncement of Hon’ble Apex Court as under: [1978] 115 ITR 524 (SC) Brij Bhushan Lal Parduman Kumar, vs. CIT The authority making a best judgment assessment must make an honest and fair estimate of the income of the assessee and though arbitrariness cannot be avoided in such estimate the same must not be capricious but should have a reasonable nexus to the available material and the circumstances of the case…

ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2, KOTA, KOTA vs. KAIZEN ENTERPRISES PVT. LTD., KOTA

In the result, appeal of the Revenue is dismissed

ITA 390/JPR/2024[2017-18]Status: DisposedITAT Jaipur18 Feb 2025AY 2017-18

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyalm/S. Kaizen Enterprises Pvt. Ltd., Opera Hospital Road, S-67-68, Indra Vihar, Kota- 324005 Pan No.: Aabck 7751L ...... Appellant Vs. Acit, Central Circle, Kota ...... Respondent Acit, Circle-2, Kota ...... Appellant Vs. M/S. Kaizen Enterprises Pvt. Ltd., Opera Hospital Road, S-67-68, Indra Vihar, Kota- 324005 Pan No.: Aabck7751L ...... Respondent

For Appellant: Mr. Mahendra Gargieya, Adv. &For Respondent: Ms. Alka Gautam, CIT-DR, Ld. DR
Section 132Section 143(3)Section 153ASection 250

…he time being in force and applicable to the relevant assessment year. 5. To appreciate the provisions mentioned (supra) in its right perspective and spirit, we deem it fit to discuss and rely on judicial pronouncement of Hon’ble Apex Court as under: [1978] 115 ITR 524 (SC) Brij Bhushan Lal Parduman Kumar, vs. CIT The authority making a best judgment assessment must make an honest and fair estimate of the income of the assessee and though arbitrariness cannot be avoided in such estimate the same must not be capricious but should have a reasonable nexus to the available material and the circumstances of the case…

KAIZEN ENTREPRISES PVT. LTD.,KOTA vs. ACIT-DCIT, CENTRAL CIRCLE, KOTA, KOTA

In the result, appeal of the Revenue is dismissed

ITA 156/JPR/2024[2013-14]Status: DisposedITAT Jaipur18 Feb 2025AY 2013-14

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyalm/S. Kaizen Enterprises Pvt. Ltd., Opera Hospital Road, S-67-68, Indra Vihar, Kota- 324005 Pan No.: Aabck 7751L ...... Appellant Vs. Acit, Central Circle, Kota ...... Respondent Acit, Circle-2, Kota ...... Appellant Vs. M/S. Kaizen Enterprises Pvt. Ltd., Opera Hospital Road, S-67-68, Indra Vihar, Kota- 324005 Pan No.: Aabck7751L ...... Respondent

For Appellant: Mr. Mahendra Gargieya, Adv. &For Respondent: Ms. Alka Gautam, CIT-DR, Ld. DR
Section 132Section 143(3)Section 153ASection 250

…he time being in force and applicable to the relevant assessment year. 5. To appreciate the provisions mentioned (supra) in its right perspective and spirit, we deem it fit to discuss and rely on judicial pronouncement of Hon’ble Apex Court as under: [1978] 115 ITR 524 (SC) Brij Bhushan Lal Parduman Kumar, vs. CIT The authority making a best judgment assessment must make an honest and fair estimate of the income of the assessee and though arbitrariness cannot be avoided in such estimate the same must not be capricious but should have a reasonable nexus to the available material and the circumstances of the case…

INCOME TAX OFFICER WARD-2, CHANDRAPUR vs. NITIN SUBHASH SHARMA, CHANDRAPUR

In the result, appeals by the Revenue for the A

ITA 364/NAG/2024[2015-16]Status: DisposedITAT Nagpur27 Jan 2025AY 2015-16

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: NoneFor Respondent: Shri Sandipkumar Salunke
Section 139(1)Section 142(1)Section 148Section 194CSection 44A

…e, adoption of net profit @ 10% of gross receipts seems reasonable for major contractors. Apart from the judgment in the case of J.J. Associates vs. CIT (Supra), it has been held by the Hon'ble Apex Court in the case of Brij Bhushan Lal Parduman Kumar vs. CIT 115 ITR 524 (SC), that profit @ of 10% of gross receipts is reasonable. Considering the above facts & judicial ratios, a net profit rate of 10% of gross contract receipts of Rs.4,16,42,363/- is held to be reasonable estimate of income of the appellant under the head 'profits of business and profession'. 7.3.3 It is also noted that the appellant has not provi…

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