CIT v. British Paints India Ltd.

188 ITR 44Supreme Court of India1991#447 most cited

What is CIT v. British Paints India Ltd. authority for?

The Assessing Officer has a duty to examine whether an assessee's books of account truly disclose the correct income and is not bound to accept the accounting system regularly employed by the assessee or methods followed in earlier years. Each assessment year is a distinct and self-contained unit for tax purposes.

204

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2008 to 2026.

Also referred to as

CIT v. British Paints India Ltd. · 188 ITR 44 · Section 145 · Section 144 · Assessing Officer duty · method of accounting · books of account scrutiny · true income · assessment year distinct · valuation methods · SC 1991

Sections most often in play

Section 143(3)Section 144Section 145(3)Section 271(1)(c)Section 37(1)Section 115JBSection 153ASection 142(1)
Read the full judgment

Issues it is cited on

section 80hhcwritten down valuesection 145section 40(a)(i)interest u/s 234bprofits and gains of business or professionsection 145(3)section 127section 115jadvance taxbook profitspenalty u/s 271(1)(c)

Judgments citing CIT v. British Paints India Ltd.

Asst CIT 2(2)(1), Mumbai vs. State Bank of India, Mumbai

In the result appeal filed by the assessee as well as revenue stands partly allowed for statistical purposes

ITA 3882/MUM/2017[2010-11]Status: DisposedITAT Mumbai21 Apr 2026AY 2010-11

Bench: Smt. Beena Pillai () & Shri Jagadish ()

Section 14ASection 36(1)Section 36(1)(vii)Section 36(1)(viia)Section 43B

…of Deutsche Bank A.G. vs. Deputy Commissioner of Income Tax in the Appeal No. 1401 and 1726(BOM) of 1993 dated 17.6.2002 wherein the Hon’ble Tribunal made following observation: i. The Supreme Court in their decision in the case of British Paints Ltd (1991) 188 ITR 44 held that the method of accounting followed by the assessee can be disturbed if it is found that the income cannot be correctly determined on the basis of the accounting policy being followed by the assessee. ii. Profit and loss should be treated in a like manner. iii. As per the provisions of Banking Regulation Act, the holding of securities by…

State Bank of India, Mumbai vs. Asst CIT Cir 2(2), Mumbai

In the result appeal filed by the assessee as well as revenue stands partly allowed for statistical purposes

ITA 3680/MUM/2017[2010-11]Status: DisposedITAT Mumbai21 Apr 2026AY 2010-11

Bench: Smt. Beena Pillai () & Shri Jagadish ()

Section 14ASection 36(1)Section 36(1)(vii)Section 36(1)(viia)Section 43B

…of Deutsche Bank A.G. vs. Deputy Commissioner of Income Tax in the Appeal No. 1401 and 1726(BOM) of 1993 dated 17.6.2002 wherein the Hon’ble Tribunal made following observation: i. The Supreme Court in their decision in the case of British Paints Ltd (1991) 188 ITR 44 held that the method of accounting followed by the assessee can be disturbed if it is found that the income cannot be correctly determined on the basis of the accounting policy being followed by the assessee. ii. Profit and loss should be treated in a like manner. iii. As per the provisions of Banking Regulation Act, the holding of securities by…

Devadas Anup, Bangalore vs. Income Tax Officer, Ward-6(2)(1), Bangalore

In the result, the appeal of the assessee is allowed

ITA 1933/BANG/2025[2018-19]Status: DisposedITAT Bangalore02 Feb 2026AY 2018-19

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year: 2018-19

For Appellant: Shri Guruswamy H, ITPFor Respondent: Shri Ganesh R Ghale, Advocate – Standing
Section 133(6)Section 139(1)Section 250

…ply. 7.5 The assessee contended that estimation, if any, should be on sales and not on purchases. However, in the absence of complete disclosure of sales, estimation based on known purchases is a permissible method. In CIT v. British Paints India Ltd. [(1991) 188 ITR 44 (SC)], the Hon'ble Supreme Court upheld estimation of income where proper accounts are not maintained or full disclosures are not made. In this case, once it is established that the sales arising from purchases of Rs. 3,61,05,162/- were not offered to tax, estimation of income @5% on such purchases is justified and reasonable, considering the natu…

Deputy Commissioner of Income Tax, Patiala vs. Arun Bhandari, Patiala

In the result, both the appeals filed by the Assessee and Revenue are partly allowed

ITA 931/CHANDI/2024[2019-20]Status: DisposedITAT Chandigarh07 Jan 2026AY 2019-20

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Krinwant Sahay, Am आयकरअपीलसं./ Ita No.931/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2019-20) Deputy Commissioner Of Income Arun Bhandari Patiala बनाम/ Vs. Tax, Patiala 10, Dhillon Marg, Model Town, Patiala, Punjab-147001 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Akupb-0470-D (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./ Ita No.832/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2019-20) Arun Bhandari Patiala Acit, Dcit Central Circle बनाम/ Vs. 10, Dhillon Marg, Model Town, Patiala Patiala, Punjab-147001 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Akupb-0470-D (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rakesh Cajla (Advocate) ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 03-11-2025 घोषणाकीतारीख /Date Of Pronouncement 07 -01-2026 : आदेश / O R D E R Krinwant Sahay () The Present Appeal Has Been Filed By The Revenue & Cross Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A)-5

For Appellant: Sh. Rakesh Cajla (Advocate)For Respondent: Sh. Vivek Vardhan (Addl. CIT) Sr. DR
Section 127Section 129Section 133ASection 142(1)Section 143(2)Section 144Section 69C

…ect in the books and record a clear finding." The AO in this case has clearly recorded the findings for rejection of books of accounts. It has further been held by the Hon'ble Supreme Court in the case of CIT vs. British Paints India Ltd., reported in [1991] 188 ITR 44 that "it is duty of the AO to consider whether or not the books disclose the true state of accounts and correct income of the assessee." (ii) As the AO has duly followed the legal precedents brought out specific defects, the books of accounts have rightly been rejected. Accordingly, this ground of appeal is dismissed. 15. We find that the details…

Arun Bhandari, Patiala vs. ACIT DCIT Central Circle Patiala, Patiala

In the result, both the appeals filed by the Assessee and Revenue are partly allowed

ITA 832/CHANDI/2024[2019-20]Status: DisposedITAT Chandigarh07 Jan 2026AY 2019-20

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Krinwant Sahay, Am आयकरअपीलसं./ Ita No.931/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2019-20) Deputy Commissioner Of Income Arun Bhandari Patiala बनाम/ Vs. Tax, Patiala 10, Dhillon Marg, Model Town, Patiala, Punjab-147001 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Akupb-0470-D (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./ Ita No.832/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2019-20) Arun Bhandari Patiala Acit, Dcit Central Circle बनाम/ Vs. 10, Dhillon Marg, Model Town, Patiala Patiala, Punjab-147001 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Akupb-0470-D (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rakesh Cajla (Advocate) ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 03-11-2025 घोषणाकीतारीख /Date Of Pronouncement 07 -01-2026 : आदेश / O R D E R Krinwant Sahay () The Present Appeal Has Been Filed By The Revenue & Cross Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A)-5

For Appellant: Sh. Rakesh Cajla (Advocate)For Respondent: Sh. Vivek Vardhan (Addl. CIT) Sr. DR
Section 127Section 129Section 133ASection 142(1)Section 143(2)Section 144Section 69C

…ect in the books and record a clear finding." The AO in this case has clearly recorded the findings for rejection of books of accounts. It has further been held by the Hon'ble Supreme Court in the case of CIT vs. British Paints India Ltd., reported in [1991] 188 ITR 44 that "it is duty of the AO to consider whether or not the books disclose the true state of accounts and correct income of the assessee." (ii) As the AO has duly followed the legal precedents brought out specific defects, the books of accounts have rightly been rejected. Accordingly, this ground of appeal is dismissed. 15. We find that the details…

Royal Sundaram General Insurance Company Ltd, Chennai vs. DCIT, Ltu, Chennai

In the result, appeals filed by the assessee are allowed

ITA 91/CHNY/2018[2012-13]Status: DisposedITAT Chennai02 Jan 2026AY 2012-13

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Mr.Vikaram VijayaraghavanFor Respondent: Mr.R. Raghupathy, Addl.CIT
Section 115J

…ts customers. We have considered the order of Ld. CIT(A) and are of the view that no interference is required in the same at this stage. Accordingly, in respectful compliance to the decision of Hon’ble Apex Court in the case of British Paints India Limited at 188 ITR 44 we hold the view that the Ld.AO is fully empowered to determine the correct taxable income by making correct interpretation of books results. Accordingly the order of the Ld. First Appellate Authority in making the impugned addition is sustained and the grounds of appeal raised by the assessee vide ITA Nos.88 & 90 for AY- 2010-11 & 2011-12 pertain…

Royal Sundaram General Insurance Company Ltd, Chennai vs. DCIT, Ltu, Chennai

In the result, appeals filed by the assessee are allowed

ITA 89/CHNY/2018[2011-12]Status: DisposedITAT Chennai02 Jan 2026AY 2011-12

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Mr.Vikaram VijayaraghavanFor Respondent: Mr.R. Raghupathy, Addl.CIT
Section 115J

…ts customers. We have considered the order of Ld. CIT(A) and are of the view that no interference is required in the same at this stage. Accordingly, in respectful compliance to the decision of Hon’ble Apex Court in the case of British Paints India Limited at 188 ITR 44 we hold the view that the Ld.AO is fully empowered to determine the correct taxable income by making correct interpretation of books results. Accordingly the order of the Ld. First Appellate Authority in making the impugned addition is sustained and the grounds of appeal raised by the assessee vide ITA Nos.88 & 90 for AY- 2010-11 & 2011-12 pertain…

Royal Sundaram General Insurance Company Ltd, Chennai vs. DCIT, Ltu, Chennai

In the result, appeals filed by the assessee are allowed

ITA 88/CHNY/2018[2010-11]Status: DisposedITAT Chennai02 Jan 2026AY 2010-11

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Mr.Vikaram VijayaraghavanFor Respondent: Mr.R. Raghupathy, Addl.CIT
Section 115J

…ts customers. We have considered the order of Ld. CIT(A) and are of the view that no interference is required in the same at this stage. Accordingly, in respectful compliance to the decision of Hon’ble Apex Court in the case of British Paints India Limited at 188 ITR 44 we hold the view that the Ld.AO is fully empowered to determine the correct taxable income by making correct interpretation of books results. Accordingly the order of the Ld. First Appellate Authority in making the impugned addition is sustained and the grounds of appeal raised by the assessee vide ITA Nos.88 & 90 for AY- 2010-11 & 2011-12 pertain…

Mrs. Deepali Vikki Ajmera, Mulund vs. ITO Ward 27(1)(1), Mumbai, Navi Mumbai

In the result, appeal filed by the Assessee is allowed

ITA 4981/MUM/2025[2020-21]Status: DisposedITAT Mumbai30 Dec 2025AY 2020-21

Bench: Shri Narender Kumar Choudhryassessment Year: 2020-21 Mrs. Deepali Vikki Ajmera, Ito Ward 27 (1) (1), 5Th Floor, Prem Ratna Building, Tower 6, Vashi Station Ambedkar, Road Opp. Balaji Vs. Complex, Navi Mumbai – Temple, Mulund West, Mumbai 400703. – 400080. Pan – Agvps 7279 Q (Appellant) (Respondent) Present For: Assessee By : Shri Piyush Bafna, Ca (Virtually Appear) Revenue By : Shri A.M.K. Mahadevan, Sr. D.R. Date Of Hearing : 19.11.2025 Date Of Pronouncement : 30.12.2025 O R D E R Per : Narender Kumar Choudhry: This Appeal Has Been Preferred By The Assessee Against The Order Dated 30.08.2024, Impugned Herein, Passed By The National Faceless Appeal Centre (Nfac)/Ld. Commissioner Of Income Tax (Appeals) (In Short Ld. Commissioner) U/S 250 Of The Income Tax Act, 1961 (In Short ‘The Act’) For The A.Y. 2020-21. 2. At The Outset, It Is Observed That There Is A Delay Of 281 Days In Filing The Instant Appeal, On Which The Assessee Has Claimed As Under :- Affidavit For Condonation Of Delay 1, Mrs. Deepali Vikki Ajmera, Age About 45 Years, Residing At 5Th Floor, Prem Ratna Building, Ambedkar Road, Opp Balaji Temple

For Appellant: Shri Piyush Bafna, CAFor Respondent: Shri A.M.K. Mahadevan, SR. D.R
Section 250

…and self-contained period. Income Tax is annual in its structure and organization. We take strength from decisions Sir Kikabhai Premchand v. CIT[1953] 24 ITR 506(SC); ITO v. Murlidhar Bhagwan Das[1964] 52 ITR 335 (SC); CIT v. British Paints India Ltd. [1991] 188 ITR 44/54 Taxman 499 (SC) and CIT v. Basant Rai Takht Singh [1933] 1 ITR 197 (SC) for the proposition that each 'previous year' is a distinct unit of time for the purposes of assessment and further, that the profits made; and the liabilities of losses made before or after the relevant previous year are immaterial in assessing income of a particular year,…

Shri Rajkot District Co-Operative Bank Ltd., Rajkot vs. The Deputy Commissioner of Income-Tax, Circle - 1(2), Rajkot

The appeal is dismissed

ITA 196/RJT/2024[2011-12]Status: DisposedITAT Rajkot04 Nov 2025AY 2011-12

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./Ita No.196/Rjt/2024 ("नधा"रण वष" / Assessment Year: (2011-12) Shri Rajkot District Co-Operative Vs. The Deputy Commissioner Of Bank Ltd., Income-Tax, Circle-1(1), Jilla Bank Bhavan, Kasturba Road, Aayakar Bhavan, Race Course Ring Opp. Chaudhary High School, Road, Rajkot-360001 Rajkot-360001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Afups2094H (Appellant) (Respondent) Appellant By : Shri D.M. Rindani, Ld. Ar Respondent By : Smt. Pallavi, Ld. Cit(Dr) : 06/08/2025 Date Of Hearing Date Of Pronouncement : 04/11/2025 आदेश / O R D E R Per, Dinesh Mohan Sinha, Jm: Captioned Appeal Filed By The Assessee, Pertaining To Assessment Year (Ay)-2018-19, Is Directed Against The Order Passed By The Commissioner Of Income Tax Office [(In Short “Ld.Cit(A)”] Vide Order Dated 29.12.2023, Which In Turn Assessment Order Passed By Income Tax Department / Assessing Officer Under Section 144C(1) Of The Income Tax Act, 1961 (In Short “The Act”), Vide Order Dated 30.03.2023 2. Grounds Of Appeal Raised By The Assessee, Are As Follows:

For Appellant: Shri D.M. Rindani, Ld. ARFor Respondent: Smt. Pallavi, Ld. CIT(DR)
Section 143(3)Section 144C(1)Section 263Section 271(1)(c)Section 36(1)Section 36(1)(viia)

…आयकर अपीलीय अिधकरण, राजकोट "ायपीठ, राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER & SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपील सं./ITA No.196/RJT/2024 ("नधा"रण वष" / Assessment Year: (2011-12) Shri Rajkot District Co-operative Vs. The Deputy Commissioner of Bank Ltd., Income-tax, circle-1(1), Jilla Bank Bhavan, Kasturba Road, Aayakar Bhavan, Race Course Ring Opp. Chaudhary High School, Road, Rajkot-360001 Rajkot-360001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AFUPS2094H (Appellant) (Respondent) Appellant by : Shri D.M. Rindani, Ld. AR Responden…

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

ITA 675/JPR/2025[2018-19]Status: DisposedITAT Jaipur15 Oct 2025AY 2018-19
Section 153ASection 250Section 68

…bers. This contention is discussed in the following paragraphs (Para numbers 8 to 15). (8) REAL INCOME (REAL BUSINESS INCOME) & TECHNICAL DISALLOWANCES AND DEEMING INCOME:- Hon'ble Supreme Court of India in the case of CIT Vs British Paints India Ltd (1991) 188 ITR 44 (SC) has held that it is the duty of the assessing officer to determine the taxable income by making such computation as he considers appropriate in the given situation. The method of determination of income should not imply a not imply as a blanket rule that the provisions of the Act shall not apply. There is no such provision in the Income Tax…

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

…umbers. This contention is discussed in the following paragraphs (Para numbers 8 to 15). (8) REAL INCOME (REAL BUSINESS INCOME) & TECHNICAL DISALLOWANCES AND DEEMING INCOME:- Hon'ble Supreme Court of India in the case of CIT Vs British Paints India Ltd (1991) 188 ITR 44 (SC) has held that it is the duty of the assessing officer to determine the taxable income by making such computation as he considers appropriate in the given situation. The method of determination of income should not imply a not imply as a blanket rule that the provisions of the Act shall not apply. There is no such provision in the Income Tax A…

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

…umbers. This contention is discussed in the following paragraphs (Para numbers 8 to 15). (8) REAL INCOME (REAL BUSINESS INCOME) & TECHNICAL DISALLOWANCES AND DEEMING INCOME:- Hon'ble Supreme Court of India in the case of CIT Vs British Paints India Ltd (1991) 188 ITR 44 (SC) has held that it is the duty of the assessing officer to determine the taxable income by making such computation as he considers appropriate in the given situation. The method of determination of income should not imply a not imply as a blanket rule that the provisions of the Act shall not apply. There is no such provision in the Income Tax A…

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

…umbers. This contention is discussed in the following paragraphs (Para numbers 8 to 15). (8) REAL INCOME (REAL BUSINESS INCOME) & TECHNICAL DISALLOWANCES AND DEEMING INCOME:- Hon'ble Supreme Court of India in the case of CIT Vs British Paints India Ltd (1991) 188 ITR 44 (SC) has held that it is the duty of the assessing officer to determine the taxable income by making such computation as he considers appropriate in the given situation. The method of determination of income should not imply a not imply as a blanket rule that the provisions of the Act shall not apply. There is no such provision in the Income Tax A…

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

…umbers. This contention is discussed in the following paragraphs (Para numbers 8 to 15). (8) REAL INCOME (REAL BUSINESS INCOME) & TECHNICAL DISALLOWANCES AND DEEMING INCOME:- Hon'ble Supreme Court of India in the case of CIT Vs British Paints India Ltd (1991) 188 ITR 44 (SC) has held that it is the duty of the assessing officer to determine the taxable income by making such computation as he considers appropriate in the given situation. The method of determination of income should not imply a not imply as a blanket rule that the provisions of the Act shall not apply. There is no such provision in the Income Tax A…

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

…umbers. This contention is discussed in the following paragraphs (Para numbers 8 to 15). (8) REAL INCOME (REAL BUSINESS INCOME) & TECHNICAL DISALLOWANCES AND DEEMING INCOME:- Hon'ble Supreme Court of India in the case of CIT Vs British Paints India Ltd (1991) 188 ITR 44 (SC) has held that it is the duty of the assessing officer to determine the taxable income by making such computation as he considers appropriate in the given situation. The method of determination of income should not imply a not imply as a blanket rule that the provisions of the Act shall not apply. There is no such provision in the Income Tax A…

Sunil Kumar Agarwal, Jaipur vs. Assistant Commissioner of Income Tax, Central Circle-2, Jaipur

ITA 521/JPR/2025[2020-21]Status: DisposedITAT Jaipur14 Oct 2025AY 2020-21

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, \nvk;dj vihy la-@ITA Nos.513 & 519 to 521/JP/2025\nfu/k Zkj.k o\"kZ@Assessment Years : 2016-17 & 2018-19 to 2020-21\n\nSunil Kumar Agarwal\n395, Narnoli Mansion, Outside\nSanganeri Gate, Jaipur\ncuke\nVs.\nACIT,\nCentral Circle-2,\nJaipur\nLFkk;h y s[kk l a-@thvkb Zvkj la-@PAN/GIR No.: ABRPA9601M\nvihykFkhZ@Appellant i zR;Fkh Z@Respondent\n\nvk;dj vihy la-@ITSS No. 03/JP/2025\nfu/k Zkj.k o\"kZ@Assessment Year : 2015-16\

For Appellant: Shri S. L. Poddar, AdvFor Respondent: Mrs. Anita Rinesh, JCIT, Sr-DR
Section 132Section 139Section 153ASection 234B

…of the appellant is merely self-serving statement and not supported with any evidences. The appellant has not produced the buyers for the cross examination by the learned AO. Hon'ble Supreme Court of India in the case of CIT Vs British Paints India Ltd (1991) 188 ITR 44 (SC) has held that it is the duty of the assessing officer to determine the taxable income by making such computation as he considers appropriate in the given situation. It is held by the Hon'ble Supreme Court in the case of Commissioner of Sales Tax v. H.M. Esufali H.M. Abdulali [1973] 90 ITR 271 as under:- "In estimating any escaped turnover, it…

Sunil Kumar Agarwal, Jaipur vs. ACIT, Cen. Cir-2, Jaipur

In the result the appeal of the assessee in ITA no

ITA 513/JPR/2025[2016-17]Status: DisposedITAT Jaipur14 Oct 2025AY 2016-17
For Appellant: Shri S. L. Poddar, AdvFor Respondent: Mrs. Anita Rinesh, JCIT, Sr-DR
Section 132Section 139Section 153ASection 234B

…f the appellant is merely self-serving statement and not supported with any evidences. The appellant has not produced the buyers for the cross examination by the learned AO. Hon'ble Supreme Court of India in the case of CIT Vs British Paints India Ltd (1991) 188 ITR 44 (SC) has held that it is the duty of the assessing officer to determine the taxable income by making such computation as he considers appropriate in the given situation. It is held by the Hon'ble Supreme Court in the case of Commissioner of Sales Tax v. H.M. Esufali H.M. Abdulali [1973] 90 ITR 271 as under:- "In estimating any escaped turnover,…

Tourism Corporation of Gujarat Limited, Gandhinagar vs. PCIT Ahmedabad - 3, Ahmedabad

Accordingly, the appeal filed by the assessee is dismissed

ITA 1275/AHD/2025[2020-21]Status: DisposedITAT Ahmedabad01 Oct 2025AY 2020-21

Bench: DR. BRR Kumar (Vice President), Shri Siddhartha Nautiyal (Judicial Member)

Section 143(3)Section 144BSection 263Section 43(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: DR. BRR Kumar, Vice President And Shri Siddhartha Nautiyal, Judicial Member ITA No: 1275/Ahd/2025 Assessment Year: 2020-21 Tourism Corporation of The PCIT Gujarat Limited Ahmedabad-3, Block No 16, 4th Floor, Vs Ahmedabad Udhyog Bhavan, Sector 11, Gandhinagar-382017, Gujarat, India (Respondent) PAN: AAACT7252J (Appellant) Assessee Represented: Shri Sunil Maloo, CA Revenue Represented: Shri R.P. Rastogi, CIT-DR Date of hearing : 15-09-2025 Date of pronouncement : 01-10-2025 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This app…

Professional Automotives Private Limited, Jammu vs. Assistant Commissioner of Income Tax, Central Circle-1, Jaipur

In the result the appeal of the assessee in ITA no

ITA 812/JPR/2025[2016-17]Status: DisposedITAT Jaipur23 Jul 2025AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, आयकर अपील /ITA Nos.809 to 815/JP/2025 निर्धारण वर्ष /Assessment Years :2013-14 to 2019-20 Professional Automotives Pvt. बनाम ACIT, Ltd. Bahu Plaza, Bahu Plaza, Jammu Vs. Central Circle- 1, and Kashmir Jaipur स्थायी लेखा सं./जी.आई.आर. सं./PAN/GIR No.:AAACP9608E अपीलार्थी/Appellant प्र]त्यर्थी/Respondent निर्धारिती की ओर से / Assessee by :Shri Tarun Mittal, CA राजस्व की ओर से /Revenue by: Shri Ajey Malik, CIT (Th. V.C)

For Appellant: Shri Tarun Mittal, CAFor Respondent: Shri Ajey Malik, CIT (Th. V.C)
Section 143(3)Section 37(1)

…tails and documents about the exact specific month -wise details. On the other hand the learned AO has used the date of the appellant itself and arrived at the yearly figures Hon'ble Supreme Court of India in the case of CIT Vs British Paints India Ltd (1991) 188 ITR 44 (SC) has held that it is the duty of the assessing officer to determine the taxable income by making such computation as he considers appropriate in the given situation. Professional Automotives Private Limited vs. ACIT It is held by the Hon'ble Supreme Court in the case of Commissioner of Sales Tax v. H.M. Esufali H.M. Abdulali [1973] 90 ITR 271…

CIT v. British Paints India Ltd. (188 ITR 44) — Cited in 204 Judgments | BharatTax