What is CIT v. Banwari Lal Banshidhar authority for?

When the Assessing Officer rejects the books of account and computes income by applying a net profit rate, a separate disallowance under section 40A(3) for cash payments cannot be made.

How many judgments cite CIT v. Banwari Lal Banshidhar?

162 judgments on BharatTax cite CIT v. Banwari Lal Banshidhar (229 ITR 229), spanning 2015 to 2026.

Which sections of the Income Tax Act does CIT v. Banwari Lal Banshidhar come up under?

It is most often cited in judgments turning on Section 145(3), Section 153A, Section 143(3), Section 144, Section 250, Section 68.

CIT v. Banwari Lal Banshidhar (229 ITR 229)

Sanghi Textiles Private Limited, Hyderbad vs. ITO., Ward-3(1), Hyderabad

ITA 1311/HYD/2025[2014-15]Status: DisposedITAT Hyderabad07 Jan 2026AY 2014-15

Bench: Us:

Section 139(1)Section 143(2)Section 145Section 147Section 148Section 194ASection 250Section 37(1)

…अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad "ी रवीश सूद, माननीय "या"यक सद"य एवं "ी मधुसूदन साव"डया, माननीय लेखा सद"य SHRI RAVISH SOOD, HON’BLE JUDICIAL MEMBER AND SHRI MADHUSUDAN SAWDIA HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A. No.1311/Hyd/2025 ("नधा"रणवष"/ Assessment Year: 2014-15) Sanghi Textiles Private VS. Income Tax Officer, Limited, Ward-3(1), Hyderabad. Hyderabad. PAN: AADCS0837P (अपीलाथ"/ Appellant) (""यथ"/ Respondent) करदाताका""त"न"ध"व/ : Shri P. Murali Mohan Rao, CA Assessee Represented by राज"वका""त"न"ध"व/ : Dr. Narendra Kumar Naik, CIT-DR & Shri…

Shri Harsh Kumar Thapar, Meerut vs. ITO, Meerut

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

ITA 2751/DEL/2015[2010-11]Status: DisposedITAT Delhi23 Dec 2025AY 2010-11

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumarassessment Year : 2010-11 Shri Harsh Kumar Thapar, Vs. Ito, A-92, Ganga Sagar Colony, Ward-1(3), Ganga Nagar, Meerut. Mawana Road, Meerut. Pan: Abmpt3630N (Appellant) (Respondent) Assessee By : Shri S.K. Gupta, Ca Revenue By : Shri Om Parkash, Sr. Dr Date Of Hearing : 28.10.2025 Date Of Pronouncement : 23.12.2025

For Appellant: Shri S.K. Gupta, CAFor Respondent: Shri Om Parkash, Sr. DR

Section 142(1)Section 143(2)Section 143(3)Section 250Section 68Section 6ASection 80C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : C : NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER Assessment Year : 2010-11 Shri Harsh Kumar Thapar, Vs. ITO, A-92, Ganga Sagar Colony, Ward-1(3), Ganga Nagar, Meerut. Mawana Road, Meerut. PAN: ABMPT3630N (Appellant) (Respondent) Assessee by : Shri S.K. Gupta, CA Revenue by : Shri Om Parkash, Sr. DR Date of Hearing : 28.10.2025 Date of Pronouncement : 23.12.2025 ORDER PER VIMAL KUMAR, JM: The appeal filed by the assessee is against the order dated 30.03.2015 of the ld. Commissioner of Income-tax (Appeals), Me…

ACIT, Central Circle-II, Lucknow vs. Rakesh Kumar Pandey, Gonda U.P

In the result, the outcome of the appeals and Cross Objections are as under:

ITA 460/LKW/2025[2017-18]Status: DisposedITAT Lucknow11 Dec 2025AY 2017-18

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 132Section 253(3)

…provision of sec. 145(3) and made assessment u/s 144 of the Act, there may not be in scope for such technical disallowances. Hence, addition of Rs. 9,65,000/- may not be sustained. Reliance is placed on Commissioner of Income-tax v. BanwariLalBanshidhar[1998] 229 ITR 229 (ALL.) Issue No. 13 – AY 2021-22 Disallowances of deduction claimed u/s 80G Rs. 7,03,000/- on donation of Rs. 14,06,000/-, being donation given to UP Wrestling Association Rs. 6,00,000/- and Ram JanamBhumiRs. 8,06,000/- That the Ld. CIT(A) has allowed the deduction of Rs. 3,00,000/- against the donation in tune of Rs. 6,00,000/-. However, susta…

Rakesh Kumar Pandey, Gonda vs. DCIT/ACIT (Central)-2, Lucknow

In the result, the outcome of the appeals and Cross Objections are as under:

ITA 351/LKW/2025[2018-19]Status: DisposedITAT Lucknow11 Dec 2025AY 2018-19

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 132Section 253(3)

…provision of sec. 145(3) and made assessment u/s 144 of the Act, there may not be in scope for such technical disallowances. Hence, addition of Rs. 9,65,000/- may not be sustained. Reliance is placed on Commissioner of Income-tax v. BanwariLalBanshidhar[1998] 229 ITR 229 (ALL.) Issue No. 13 – AY 2021-22 Disallowances of deduction claimed u/s 80G Rs. 7,03,000/- on donation of Rs. 14,06,000/-, being donation given to UP Wrestling Association Rs. 6,00,000/- and Ram JanamBhumiRs. 8,06,000/- That the Ld. CIT(A) has allowed the deduction of Rs. 3,00,000/- against the donation in tune of Rs. 6,00,000/-. However, susta…

Rakesh Kumar Pandey, Gonda vs. DCIT/ACIT (Central)-2, Lucknow

In the result, the outcome of the appeals and Cross Objections are as under:

ITA 349/LKW/2025[2016-17]Status: DisposedITAT Lucknow11 Dec 2025AY 2016-17

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 132Section 253(3)

…provision of sec. 145(3) and made assessment u/s 144 of the Act, there may not be in scope for such technical disallowances. Hence, addition of Rs. 9,65,000/- may not be sustained. Reliance is placed on Commissioner of Income-tax v. BanwariLalBanshidhar[1998] 229 ITR 229 (ALL.) Issue No. 13 – AY 2021-22 Disallowances of deduction claimed u/s 80G Rs. 7,03,000/- on donation of Rs. 14,06,000/-, being donation given to UP Wrestling Association Rs. 6,00,000/- and Ram JanamBhumiRs. 8,06,000/- That the Ld. CIT(A) has allowed the deduction of Rs. 3,00,000/- against the donation in tune of Rs. 6,00,000/-. However, susta…

Raj Kumar & Co, Nawanshahr vs. Income Tax Officer, Nawanshahr

In the result, the appeal of the assessee is partly allowed as indicated above

ITA 641/ASR/2024[2017-18]Status: DisposedITAT Amritsar16 Oct 2025AY 2017-18

Bench: Sh. Manoj Kumar Aggarwal & Sh. Udayan Dasgupta

For Appellant: Sh. Ashray Sarna, Adv

Section 115Section 115BSection 144Section 250Section 68

…ade creditors and also for the purpose of arriving at a closing stock.” This is the view taken by at least four High Courts in the following reported judgments: “1. Indwell Constructions v. CIT [1998] 232 ITR 776 (AP) 2. CIT v. Banwari Lal Banshidhar [1998] 229 ITR 229 (All.) 3. CIT v. Aggarwal Engg. Co. [2008] 302 ITR 246/2006] 156 Taxman 40 (Punj. & Har.) 4. CIT v. Amman Steel & Allied Industries [2015] 377 ITR 568 (Mad.)” 26. We also find that the Hon’ble Punjab and Haryana High Court in the case of CIT vs Dulla Ram (ITA No 122 of 1999) dated 22/10/2013 citations in 2013 (12) TMI 253, has held: (relevant p…

Sanjay Kumar Karnani, Jaipur vs. ACIT, Central Circle-3, Jaipur

In the result, all appeals of the assessee are disposed off in terms of

ITA 673/JPR/2025[2016-17]Status: DisposedITAT Jaipur15 Oct 2025AY 2016-17

Bench: AO on 12-04-2021 18. Reply filed before AO on 15-07-2021 19. Additional Written Submissions filed before CIT(A) for AY 2014-15 on 11-11-2024 20. Written Submissions filed before CIT(A) for AY 2014-15 21. Written Submissions filed before CIT(A) for AY 2015-16 on 10-10-2024 22. Written Submissions filed before CIT(A) for AY 2016-17 on 10-10-2024 23. Written Submissions filed before CIT(A) for AY 2017-18 on 15-10-2024 24. Written Submissions filed before CIT(A) for AY 2018-19 on 15-10-2024 25.

For Appellant: Shri Deepak Sharma, AdvFor Respondent: Mrs. Alka Gautam, CIT

Section 153ASection 250Section 68

…account of unexplained investment, undisclosed income and even the provisions of Section 40A(3) could not be invoked.” Shri Ambika Garments vs. ACIT 2.1 One of the decision of Hon’ble Allahabad High Court in the case of CIT vs. Banwari Lal Banshidhar (1998) 229 ITR 229 (Alld.) (HC) as reproduced above along with Judgments of Hon’ble Gujrat High Court in the case of President Industries and CIT vs. Samir Synthetics Mill (supra), the authorities below have also not found any material to indicate that assessee made investments outside the books of account to make the sales. The entire sales could not represent inc…

Sanjay Kumar Karnani, Jaipur vs. ACIT, Central Circle-3, Jaipur

In the result, all appeals of the assessee are disposed off in terms of

ITA 672/JPR/2025[2015-16]Status: DisposedITAT Jaipur15 Oct 2025AY 2015-16

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Shri Deepak Sharma, AdvFor Respondent: Mrs. Alka Gautam, CIT

Section 153ASection 250Section 68

…account of unexplained investment, undisclosed income and even the provisions of Section 40A(3) could not be invoked.” Shri Ambika Garments vs. ACIT 2.1 One of the decision of Hon’ble Allahabad High Court in the case of CIT vs. Banwari Lal Banshidhar (1998) 229 ITR 229 (Alld.) (HC) as reproduced above along with Judgments of Hon’ble Gujrat High Court in the case of President Industries and CIT vs. Samir Synthetics Mill (supra), the authorities below have also not found any material to indicate that assessee made investments outside the books of account to make the sales. The entire sales could not represent inc…

Shri Ambica Garments, Jodhpur vs. ACIT, Central Circle-3, Jaipur

In the result, all appeals of the assessee are disposed off in terms of

ITA 61/JPR/2025[2019-20]Status: DisposedITAT Jaipur15 Oct 2025AY 2019-20

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Shri Deepak Sharma, AdvFor Respondent: Mrs. Alka Gautam, CIT

Section 153ASection 250Section 68

…account of unexplained investment, undisclosed income and even the provisions of Section 40A(3) could not be invoked.” Shri Ambika Garments vs. ACIT 2.1 One of the decision of Hon’ble Allahabad High Court in the case of CIT vs. Banwari Lal Banshidhar (1998) 229 ITR 229 (Alld.) (HC) as reproduced above along with Judgments of Hon’ble Gujrat High Court in the case of President Industries and CIT vs. Samir Synthetics Mill (supra), the authorities below have also not found any material to indicate that assessee made investments outside the books of account to make the sales. The entire sales could not represent inc…

Shri Ambica Garments, Jodhpur vs. ACIT, Cental Circle-3, Jaipur, Jodhpur

In the result, all appeals of the assessee are disposed off in terms of

ITA 59/JPR/2025[2017-18]Status: DisposedITAT Jaipur15 Oct 2025AY 2017-18

For Appellant: Shri Deepak Sharma, AdvFor Respondent: Mrs. Alka Gautam, CIT

Section 153ASection 250Section 68

…account of unexplained investment, undisclosed income and even the provisions of Section 40A(3) could not be invoked.” Shri Ambika Garments vs. ACIT 2.1 One of the decision of Hon’ble Allahabad High Court in the case of CIT vs. Banwari Lal Banshidhar (1998) 229 ITR 229 (Alld.) (HC) as reproduced above along with Judgments of Hon’ble Gujrat High Court in the case of President Industries and CIT vs. Samir Synthetics Mill (supra), the authorities below have also not found any material to indicate that assessee made investments outside the books of account to make the sales. The entire sales could not represent inc…

Shri Ambica Garments, Jodhpur vs. ACIT, Cental Circle-3, Jaipur

In the result, all appeals of the assessee are disposed off in terms of

ITA 57/JPR/2025[2015-16]Status: DisposedITAT Jaipur15 Oct 2025AY 2015-16

For Appellant: Shri Deepak Sharma, AdvFor Respondent: Mrs. Alka Gautam, CIT

Section 153ASection 250Section 68

…account of unexplained investment, undisclosed income and even the provisions of Section 40A(3) could not be invoked.” Shri Ambika Garments vs. ACIT 2.1 One of the decision of Hon’ble Allahabad High Court in the case of CIT vs. Banwari Lal Banshidhar (1998) 229 ITR 229 (Alld.) (HC) as reproduced above along with Judgments of Hon’ble Gujrat High Court in the case of President Industries and CIT vs. Samir Synthetics Mill (supra), the authorities below have also not found any material to indicate that assessee made investments outside the books of account to make the sales. The entire sales could not represent inc…

Saadnakari Hazarathaiah, Hyderabad vs. ITO., Ward-1, Proddatur

In the result the appeal of the assessee is allowed

ITA 660/HYD/2025[2010-11]Status: DisposedITAT Hyderabad10 Oct 2025AY 2010-11

Bench: Shri Inturi Rama Raoआ.अपी.सं /Ita No.660/Hyd/2025 (निर्धारण वर्ा/Assessment Year:2010-11) Shri Sadnakari Hazarathaiah, Income Tax Officer, Vs. Hyderabad. Ward-1, Pan: Adfph7103R Proddatur. (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri C. Maheshwar Reddy, C.A. रधजस् व द्वधरध/Revenue By: Shri Kumar Aditya, Dr सुिवधई की तधरीख/Date Of Hearing: 08/10/2025 घोर्णध की तधरीख/Pronouncement: 10/10/2025 आदेश/Order Per Inturi Rama Rao : This Appeal Filed By The Assessee Is Directed Against The Order Of The National Faceless Appeal Centre, Delhi [Cit(A)] Dated 29.11.2023

For Appellant: Shri C. Maheshwar Reddy, C.AFor Respondent: Shri Kumar Aditya, DR

Section 145Section 147Section 250Section 68

…s Vs. CIT 232 ITR 776 (AP) and also the following judgements : i) Malpani House of Stone Vs. CIT 3395 ITR 386 (Raj) ii) CIT Vs. Gian Chand Lakshmi Contractors 316 ITR 127 (P&H) iii) CIT Vs. Aggarwal Engg Co. 302 ITR 246 (P&H) iv) CIR Vs. Banwarilal Banshidhar 229 ITR 229 (All) v) CIT Vs. GK Contractor 19 DTR 305 (Raj) and vi) ACIT Vs. S. Moorthy in ITA No.3091/Chny/2019 (ITAT, Chennai). 5. The Ld. DR, on the other hand, vehemently opposed the contention of learned counsel for the assessee. He further submitted that the Assessing Officer can still make addition to the ITA No.660/Hyd/2025 4 estimated income and s…

Venkata Subba Reddy Karnati, Hyderabad vs. ITO., Ward-1, Proddatur

In the result the appeal of the assessee is allowed

ITA 637/HYD/2025[2010-11]Status: DisposedITAT Hyderabad10 Oct 2025AY 2010-11

Bench: Shri Inturi Rama Raoआ.अपी.सं /Ita No.637/Hyd/2025 (निर्धारण वर्ा/Assessment Year:2010-11) Shri Venkata Subba Reddy Income Tax Officer, Vs. Karnati, Ward-1, Hyderabad. Proddatur. Pan:Ahjpv4271E (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri C. Maheshwar Reddy, C.A. रधजस् व द्वधरध/Revenue By: Shri Kumar Aditya, Dr सुिवधई की तधरीख/Date Of Hearing: 08/10/2025 घोर्णध की तधरीख/Pronouncement: 10/10/2025 आदेश/Order Per Inturi Rama Rao : This Appeal Filed By The Assessee Is Directed Against The Order Of The National Faceless Appeal Centre, Delhi [Cit(A)] Dated 07.09.2023

For Appellant: Shri C. Maheshwar Reddy, C.AFor Respondent: Shri Kumar Aditya, DR

Section 145Section 147Section 250Section 68

…s Vs. CIT 232 ITR 776 (AP) and also the following judgements : i) Malpani House of Stone Vs. CIT 3395 ITR 386 (Raj) ii) CIT Vs. Gian Chand Lakshmi Contractors 316 ITR 127 (P&H) iii) CIT Vs. Aggarwal Engg Co. 302 ITR 246 (P&H) iv) CIR Vs. Banwarilal Banshidhar 229 ITR 229 (All) v) CIT Vs. GK Contractor 19 DTR 305 (Raj) and vi) ACIT Vs. S. Moorthy in ITA No.3091/Chny/2019 (ITAT, Chennai). ITA No.637/Hyd/2025 4 5. The Ld. DR, on the other hand, vehemently opposed the contention of learned counsel for the assessee. He further submitted that the Assessing Officer can still make addition to the estimated income and s…

Aare Venkata Ramanaiah, Hyderabad vs. ITO., Ward-1, Proddatur

In the result the appeal of the assessee is allowed

ITA 633/HYD/2025[2010-11]Status: DisposedITAT Hyderabad10 Oct 2025AY 2010-11

Bench: Shri Inturi Rama Raoआ.अपी.सं /Ita No.633/Hyd/2025 (निर्धारण वर्ा/Assessment Year:2010-11) Shri Aare Venkata Ramanaiah, Income Tax Officer, Vs. Hyderabad. Ward-1, Pan: Aoopr0993M Proddatur. (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri C. Maheshwar Reddy, C.A. रधजस् व द्वधरध/Revenue By: Shri Kumar Aditya, Dr सुिवधई की तधरीख/Date Of Hearing: 08/10/2025 घोर्णध की तधरीख/Pronouncement: 10/10/2025 आदेश/Order Per Inturi Rama Rao : This Appeal Filed By The Assessee Is Directed Against The Order Of The National Faceless Appeal Centre, Delhi [Cit(A)] Dated 10.01.2024

For Appellant: Shri C. Maheshwar Reddy, C.AFor Respondent: Shri Kumar Aditya, DR

Section 145Section 147Section 250Section 68

…s Vs. CIT 232 ITR 776 (AP) and also the following judgements : i) Malpani House of Stone Vs. CIT 3395 ITR 386 (Raj) ii) CIT Vs. Gian Chand Lakshmi Contractors 316 ITR 127 (P&H) iii) CIT Vs. Aggarwal Engg Co. 302 ITR 246 (P&H) iv) CIR Vs. Banwarilal Banshidhar 229 ITR 229 (All) v) CIT Vs. GK Contractor 19 DTR 305 (Raj) and vi) ACIT Vs. S. Moorthy in ITA No.3091/Chny/2019 (ITAT, Chennai). 5. The Ld. DR, on the other hand, vehemently opposed the contention of learned counsel for the assessee. He further submitted that the Assessing Officer can still make addition to the estimated income and supported the orders of a…

Ma/S Skyscraper Projects Pvt Ltd vs. Additional Commissioner of Income Tax, Circle-10(2), Kolkata

ITAT/141/2025HC Calcutta28 Jul 2025

Bench: THE HON'BLE THE CHIEF JUSTICE T.S SIVAGNANAM,HON'BLE JUSTICE CHAITALI CHATTERJEE (DAS)

For Appellant: Mr. Anil Kumar Dugar, AdvocateFor Respondent: Mr. Prithu Dudhoria, Advocate

Section 142(1)Section 143(2)Section 143(3)Section 260ASection 43B

…ed any deduction on the ground of service tax and has not debited the amount to its profits and loss account, the question of applying further deduction under section 43B was impermissible. In Commissioner of Income Tax vs. Banwari Lal Banshidhar, [1998] 229 ITR 229 (All.), identical issue was considered and it was held that when the income of the assessee was computed applying the gross profit rate and when no deduction was allowed in regard to purchases of the assessee, there was no need to look into the provisions of section 40A(3) and Rule 6DD(J) and no disallowance could have been made. 6 In…

Prysmian Cavi E Sistemi Srl India Project Office (Formerly Pirelli Cavi Sistemi S P A India Project Office), Hyderabad vs. DCIT, ( Int Taxn)-2, Hyderabad

In the result, the appeal of the assessee is allowed

ITA 723/HYD/2022[2001-2002]Status: DisposedITAT Hyderabad14 Jul 2025AY 2001-2002

For Appellant: Shri Nitesh Joshi, C.AFor Respondent: Shri B. Bala Krishna, CIT-DR

Section 143(3)Section 145(3)Section 147Section 263

…he books of account are rejected under section 145(3) and income is estimated, no separate disallowances on business expenditure can be made. Reliance was placed on the decision of the Hon'ble Allahabad High Court in the case of CIT vs. Banwari Lal Bansidhar (229 ITR 229), which has laid down this legal proposition. 12.1 The Ld. AR further submitted that, the Ld. CIT(A) has directed the Ld. AO to estimate the income at 10% of the onshore contract works / services receipts. However, with regard to various disallowances made by the Ld. AO on account of claim of business expenditure, the Ld. CIT(A) has upheld the sa…

ITO, Ward-1(1), Moradabad vs. M.M.Construction, Moradabad

In the result only ground pressed by the assessee is allowed

ITA 2805/DEL/2019[2014-15]Status: DisposedITAT Delhi28 May 2025AY 2014-15

Bench: Ms. Madhumita Roy & Shri Naveen Chandraassessment Year: 2014-15

Section 144Section 145(3)Section 68

…by assessee. Assessee should prove that sundry M.M. Construction A.Y. 2014-15 creditors are referable to income of the business which has been determined on estimate basis." 7.4.2 Hon'ble High Court of Allahabad has in another case of Banwari Lal BanshiDhar (229 ITR 229) (1998) has laid down that when G.P. rate is applied, that takes care of everything and there is no need of any further addition. 7.4.3 Hon'ble Supreme Court in the case of Devi Prasad VishwaNath Prasad (1969)(72 ITR 194) held as under: "When there is unexplained cash credit, and income is finalized by AO on estimation basis, it is open for ITO…

M.M.Construction, Moradabad vs. ITO, Ward-1(1), Moradabad

In the result only ground pressed by the assessee is allowed

ITA 2030/DEL/2019[2014-15]Status: DisposedITAT Delhi28 May 2025AY 2014-15

Bench: Ms. Madhumita Roy & Shri Naveen Chandraassessment Year: 2014-15

Section 144Section 145(3)Section 68

…by assessee. Assessee should prove that sundry M.M. Construction A.Y. 2014-15 creditors are referable to income of the business which has been determined on estimate basis." 7.4.2 Hon'ble High Court of Allahabad has in another case of Banwari Lal BanshiDhar (229 ITR 229) (1998) has laid down that when G.P. rate is applied, that takes care of everything and there is no need of any further addition. 7.4.3 Hon'ble Supreme Court in the case of Devi Prasad VishwaNath Prasad (1969)(72 ITR 194) held as under: "When there is unexplained cash credit, and income is finalized by AO on estimation basis, it is open for ITO…

Challenge Commodities Pvt. Ltd., New Delhi vs. ITO, Noida

In the result only ground pressed by the assessee is allowed

ITA 2030/DEL/2017[2013-14]Status: DisposedITAT Delhi27 Feb 2025AY 2013-14

Bench: Ms. Madhumita Roy & Shri Naveen Chandraassessment Year: 2014-15

Section 144Section 145(3)Section 68

…by assessee. Assessee should prove that sundry M.M. Construction A.Y. 2014-15 creditors are referable to income of the business which has been determined on estimate basis." 7.4.2 Hon'ble High Court of Allahabad has in another case of Banwari Lal BanshiDhar (229 ITR 229) (1998) has laid down that when G.P. rate is applied, that takes care of everything and there is no need of any further addition. 7.4.3 Hon'ble Supreme Court in the case of Devi Prasad VishwaNath Prasad (1969)(72 ITR 194) held as under: "When there is unexplained cash credit, and income is finalized by AO on estimation basis, it is open for ITO…

RG Technologis Private Limited, New Delhi vs. ACIT Circle 20(2), Delhi

In the result only ground pressed by the assessee is allowed

ITA 2030/DEL/2024[2017-18]Status: DisposedITAT Delhi03 Feb 2025AY 2017-18

Bench: Ms. Madhumita Roy & Shri Naveen Chandraassessment Year: 2014-15

Section 144Section 145(3)Section 68

…by assessee. Assessee should prove that sundry M.M. Construction A.Y. 2014-15 creditors are referable to income of the business which has been determined on estimate basis." 7.4.2 Hon'ble High Court of Allahabad has in another case of Banwari Lal BanshiDhar (229 ITR 229) (1998) has laid down that when G.P. rate is applied, that takes care of everything and there is no need of any further addition. 7.4.3 Hon'ble Supreme Court in the case of Devi Prasad VishwaNath Prasad (1969)(72 ITR 194) held as under: "When there is unexplained cash credit, and income is finalized by AO on estimation basis, it is open for ITO…

CIT v. Banwari Lal Banshidhar

What is CIT v. Banwari Lal Banshidhar authority for?

Also referred to as

Sections most often in play

Issues it is cited on

Judgments citing CIT v. Banwari Lal Banshidhar

Sanghi Textiles Private Limited, Hyderbad vs. ITO., Ward-3(1), Hyderabad

Shri Harsh Kumar Thapar, Meerut vs. ITO, Meerut

ACIT, Central Circle-II, Lucknow vs. Rakesh Kumar Pandey, Gonda U.P

Rakesh Kumar Pandey, Gonda vs. DCIT/ACIT (Central)-2, Lucknow

Rakesh Kumar Pandey, Gonda vs. DCIT/ACIT (Central)-2, Lucknow

Raj Kumar & Co, Nawanshahr vs. Income Tax Officer, Nawanshahr

Sanjay Kumar Karnani, Jaipur vs. ACIT, Central Circle-3, Jaipur

Sanjay Kumar Karnani, Jaipur vs. ACIT, Central Circle-3, Jaipur

Shri Ambica Garments, Jodhpur vs. ACIT, Central Circle-3, Jaipur

Shri Ambica Garments, Jodhpur vs. ACIT, Cental Circle-3, Jaipur, Jodhpur

Shri Ambica Garments, Jodhpur vs. ACIT, Cental Circle-3, Jaipur

Saadnakari Hazarathaiah, Hyderabad vs. ITO., Ward-1, Proddatur

Venkata Subba Reddy Karnati, Hyderabad vs. ITO., Ward-1, Proddatur

Aare Venkata Ramanaiah, Hyderabad vs. ITO., Ward-1, Proddatur

Ma/S Skyscraper Projects Pvt Ltd vs. Additional Commissioner of Income Tax, Circle-10(2), Kolkata

Prysmian Cavi E Sistemi Srl India Project Office (Formerly Pirelli Cavi Sistemi S P A India Project Office), Hyderabad vs. DCIT, ( Int Taxn)-2, Hyderabad

ITO, Ward-1(1), Moradabad vs. M.M.Construction, Moradabad

M.M.Construction, Moradabad vs. ITO, Ward-1(1), Moradabad

Challenge Commodities Pvt. Ltd., New Delhi vs. ITO, Noida

RG Technologis Private Limited, New Delhi vs. ACIT Circle 20(2), Delhi