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.

ACIT, Allahabad vs. Kesarwani Zarda Bhandar, Allahabad

In the result, the appeal of Revenue is dismissed and the appeal of the assessee is partly allowed

ITA 12/ALLD/2014[2010-11]Status: DisposedITAT Allahabad30 Jun 2025AY 2010-11

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 153A

…the assessee u/s 145(3) of the I.T. Act by virtue of the powers of C.I.T.(A) u/s 251 of the I.T. Act. Before proceeding further, it is important to discuss the decision of the Hon’ble Supreme Court in the case of C.I.T. vs. British Paints (India) Ltd. (1991) 188 ITR 44, the Hon’ble Court held that it is not only the right but the duty of the A.O. to consider whether or not the books disclose true state of account and the correct income can be deduced therefrom. It is incorrect to say that the officer is bound to accept the system of accounting regularly employed by the assessee, the correctness of which had not…

M/S Kesarwani Zarda Bhandar, Allahabad vs. Jt.CIT, Allahabad

In the result, the appeal of Revenue is dismissed and the appeal of the assessee is partly allowed

ITA 379/ALLD/2013[2010-11]Status: DisposedITAT Allahabad30 Jun 2025AY 2010-11

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 153A

…the assessee u/s 145(3) of the I.T. Act by virtue of the powers of C.I.T.(A) u/s 251 of the I.T. Act. Before proceeding further, it is important to discuss the decision of the Hon’ble Supreme Court in the case of C.I.T. vs. British Paints (India) Ltd. (1991) 188 ITR 44, the Hon’ble Court held that it is not only the right but the duty of the A.O. to consider whether or not the books disclose true state of account and the correct income can be deduced therefrom. It is incorrect to say that the officer is bound to accept the system of accounting regularly employed by the assessee, the correctness of which had not…

M/S. Lalitha Jewellery Mart Ltd., Chennai vs. DCIT, Central Circle-1(4), Chennai

In the result, all the appeals of the assessee are partly allowed

ITA 679/CHNY/2025[2020-21]Status: DisposedITAT Chennai12 Jun 2025AY 2020-21

Bench: Shri Aby T. Varkey & Shrimanoj Kumar Aggarwal

For Appellant: Mr. D. Anand, AdvocateFor Respondent: Mr. Shiva Srinivas, CIT
Section 132Section 153A

…of valuation. Same view is noted to have been expressed by the Hon’ble Apex Court in the cases of noted to have been expressed by the Hon’ble Apex Court in the cases of noted to have been expressed by the Hon’ble Apex Court in the cases of Paints India Ltd. (188 ITR 44) and United CIT v. British Paints India Ltd. (188 ITR 44) Paints India Ltd. (188 ITR 44) Commercial Bank Vs CIT (240 ITR 355). Commercial Bank Vs CIT ( 38.7 Hence, in light of the above decisions (supra), and more particularly Hence, in light of the above decisions (supra), and more particularly Hence, in light of the above decisions (supra), an…

M/S. Lalitha Jewellery Mart Ltd., Chennai vs. DCIT, Central Circle-1(4), Chennai

In the result, all the appeals of the assessee are partly allowed

ITA 678/CHNY/2025[2019-20]Status: DisposedITAT Chennai12 Jun 2025AY 2019-20

Bench: Shri Aby T. Varkey & Shrimanoj Kumar Aggarwal

For Appellant: Mr. D. Anand, AdvocateFor Respondent: Mr. Shiva Srinivas, CIT
Section 132Section 153A

…of valuation. Same view is noted to have been expressed by the Hon’ble Apex Court in the cases of noted to have been expressed by the Hon’ble Apex Court in the cases of noted to have been expressed by the Hon’ble Apex Court in the cases of Paints India Ltd. (188 ITR 44) and United CIT v. British Paints India Ltd. (188 ITR 44) Paints India Ltd. (188 ITR 44) Commercial Bank Vs CIT (240 ITR 355). Commercial Bank Vs CIT ( 38.7 Hence, in light of the above decisions (supra), and more particularly Hence, in light of the above decisions (supra), and more particularly Hence, in light of the above decisions (supra), an…

M/S. Lalitha Jewellery Mart Ltd., Chennai vs. DCIT, Central Circle-1(4), Chennai

In the result, all the appeals of the assessee are partly allowed

ITA 677/CHNY/2025[2018-19]Status: DisposedITAT Chennai12 Jun 2025AY 2018-19

Bench: Shri Aby T. Varkey & Shrimanoj Kumar Aggarwal

For Appellant: Mr. D. Anand, AdvocateFor Respondent: Mr. Shiva Srinivas, CIT
Section 132Section 153A

…of valuation. Same view is noted to have been expressed by the Hon’ble Apex Court in the cases of noted to have been expressed by the Hon’ble Apex Court in the cases of noted to have been expressed by the Hon’ble Apex Court in the cases of Paints India Ltd. (188 ITR 44) and United CIT v. British Paints India Ltd. (188 ITR 44) Paints India Ltd. (188 ITR 44) Commercial Bank Vs CIT (240 ITR 355). Commercial Bank Vs CIT ( 38.7 Hence, in light of the above decisions (supra), and more particularly Hence, in light of the above decisions (supra), and more particularly Hence, in light of the above decisions (supra), an…

R.H. Agro Overseas (P) Ltd, New Delhi vs. ACIT, Circle-21(2), New Delhi

The appeal of the revenue is dismissed being devoid of any merit and bereft of any reasoning

ITA 1151/DEL/2021[2014-15]Status: DisposedITAT Delhi06 Jun 2025AY 2014-15

Bench: Ms. Madhumita Roy & Shri Khettra Mohan Royr.H. Agro Overseas (P) Vs. Acit, Circle -21(2) Limited, A-7, 1St Floor, R. No. 222, C.R Bldg. South Exntension, New Delhi – 110002 Part-H, New Delhi – 110049 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aadcr1069G Appellant .. Respondent Acit, Circle-20(2) Vs. M/S R.H. Agro Overseas New Delhi Pvt.Ltd. A-7, 1St Floor, South Extn. Part-Ii New Delhi- 110049 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aadcr1069G Appellant .. Respondent

For Appellant: Sh. Raj Kumar Gupta, CAFor Respondent: Ms. Monika Singh, CIT, DR
Section 143(3)Section 145

…ere the method of accounting provided in section 145(1) or 145(2) have not been regularly followed by the assessee the AO may make an assessment u/s.144 of the I.T.Act. The Hon'ble Supreme Court has held in the case of CIT vs. British Paints India Ltd, (1991) 188 ITR 44(SC) that is the duty of the AO to consider whether or not the books disclose the true state of accounts and the correct income of the assessee therefrom. It is incorrect to say that the officer is bound to accept the system of accounting regularly employed by the assessee, the correctness of which had not been questioned in the past. The officer i…

ACIT, Circle-20(2), New Delhi vs. R.H. Agro Overseas (P) Ltd., New Delhi

The appeal of the revenue is dismissed being devoid of any merit and bereft of any reasoning

ITA 4964/DEL/2018[2013-14]Status: DisposedITAT Delhi06 Jun 2025AY 2013-14

Bench: Ms. Madhumita Roy & Shri Khettra Mohan Royr.H. Agro Overseas (P) Vs. Acit, Circle -21(2) Limited, A-7, 1St Floor, R. No. 222, C.R Bldg. South Exntension, New Delhi – 110002 Part-H, New Delhi – 110049 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aadcr1069G Appellant .. Respondent Acit, Circle-20(2) Vs. M/S R.H. Agro Overseas New Delhi Pvt.Ltd. A-7, 1St Floor, South Extn. Part-Ii New Delhi- 110049 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aadcr1069G Appellant .. Respondent

For Appellant: Sh. Raj Kumar Gupta, CAFor Respondent: Ms. Monika Singh, CIT, DR
Section 143(3)Section 145

…ere the method of accounting provided in section 145(1) or 145(2) have not been regularly followed by the assessee the AO may make an assessment u/s.144 of the I.T.Act. The Hon'ble Supreme Court has held in the case of CIT vs. British Paints India Ltd, (1991) 188 ITR 44(SC) that is the duty of the AO to consider whether or not the books disclose the true state of accounts and the correct income of the assessee therefrom. It is incorrect to say that the officer is bound to accept the system of accounting regularly employed by the assessee, the correctness of which had not been questioned in the past. The officer i…

Rajasthan State Ganganagar Sugar Mills Limited, Jaipur vs. ACIT, Jaipur

In the result the appeal of the assessee is partly allowed

ITA 279/JPR/2024[2017-18]Status: DisposedITAT Jaipur08 May 2025AY 2017-18

Bench: Him The Assessment Order Passed By Acit, Circle-6, Jaipur [ For Short Ao ] U/S 143

For Appellant: Sh. Saurav Harsh, AdvFor Respondent: Mrs. Anita Rinesh, JCIT-DR
Section 143Section 145ASection 36(1)(va)

…duty paid or incurred by the assessee. The income of the assessee has to be computed taking into consideration this section and the regular accounting policy. Furthermore, it has been held by the Hon'ble Supreme Court in the case of British Paints India Ltd. 188 ITR 44 that if the assessee has adopted a regular system of accounting, it was the duty of the AO u/s 145 of the I.T. Act to consider whether the correct profits and gains could be deduced/ determine from the accounts. 3.4. The same issue was also examined during the course of assessment proceedings for the preceding years also. Though the issue has bee…

DCIT, Circle-6, Jaipur, Ncrb vs. Rajasthan State Ganganagar Sugar Mills Limited, Nehru Sehkar Bhawan, Jaipur

In the result the appeal of the assessee is partly allowed

ITA 235/JPR/2024[2017-18]Status: DisposedITAT Jaipur08 May 2025AY 2017-18

Bench: Him The Assessment Order Passed By Acit, Circle-6, Jaipur [ For Short Ao ] U/S 143

For Appellant: Sh. Saurav Harsh, AdvFor Respondent: Mrs. Anita Rinesh, JCIT-DR
Section 143Section 145ASection 36(1)(va)

…duty paid or incurred by the assessee. The income of the assessee has to be computed taking into consideration this section and the regular accounting policy. Furthermore, it has been held by the Hon'ble Supreme Court in the case of British Paints India Ltd. 188 ITR 44 that if the assessee has adopted a regular system of accounting, it was the duty of the AO u/s 145 of the I.T. Act to consider whether the correct profits and gains could be deduced/ determine from the accounts. 3.4. The same issue was also examined during the course of assessment proceedings for the preceding years also. Though the issue has bee…

Prakash Chand Varindani, Jaipur vs. ACIT Certal Cirlce-3, Jaipur

In the result, the appeal of the assessee is allowed

ITA 1146/JPR/2024[2017-18]Status: DisposedITAT Jaipur09 Apr 2025AY 2017-18

Bench: Him. 2

For Appellant: Sh. Abhishek Soni, CAFor Respondent: Mrs. Swapnil Parihar, JCIT-DR
Section 144Section 40A(3)Section 68

…sessee was not maintaining proper books of accounts.". The learned Assessing Officer framed the assessment u/s 144 as the appellant's attitude was completely non-cooperative. 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. Further, the assessing authority can tax the both the unexplained cash credit and the business income estimated by him after rejecting the books of account. The Hon'ble Supreme Co…

DCIT, Jaipur vs. Amrapali Jewels Pvt. Ltd., Jaipur

In the result, the appeal filed by the assessee is partly allowed and

ITA 740/JPR/2024[2021]Status: DisposedITAT Jaipur19 Feb 2025

Bench: Him.

For Appellant: Sh. Sanjay Jhanwar, Sr. AdvFor Respondent: Mrs. Alka Gautam, CIT-DR
Section 143(3)Section 145(3)Section 153DSection 251Section 69B

…sibility. Further as per the law and as per the accounting principles addition on account of excess stock is different than the addition on account of the gross profit ratio. 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. As per the law, gross profit ratio pertains to the trading results of one year whereas the unexplained excess stock detected during one year may have come from possible several s…

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

In the result, the appeals of the assesse and Revenue are dealt as under:-

ITA 92/CHNY/2018[2013-14]Status: DisposedITAT Chennai08 Jan 2025AY 2013-14

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.86, 87, 88, 89, 90, 91, 92 & 93 /Chny/2018 निर्धारण वर्ा /Assessment Years: 2008-09, 2009-10, 2010-11, 2011-12, 2011-12, 2012-13, 2013-14, 2014-15, M/S.Royal Sundaram General Dy. Commissioner Of Income Tax, Insurance Company Limited, Large Tax Payer Unit, Vishranthi Melaram Towers, Chennai. No.2/319, Rajiv Gandhi Salai(Omr), Karapakkam, Chennai-600 097. [Pan: Aabcr7106G] आयकर अपील सं./Ita Nos.491, 492, 493, 494, 495 & 496 /Chny/2018 निर्धारण वर्ा /Assessment Years: 2008-09, 2010-11, 2011-12, 2012-13, 2013-14, 2014-15 Dy. Commissioner Of Income Tax, M/S.Royal Sundaram General Large Tax Payer Unit, Insurance Company Limited, Chennai. Vishranthi Melaram Towers, No.2/319, Rajiv Gandhi Salai(Omr), Karapakkam, Chennai-600 097. [Pan: Aabcr7106G] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) : Shri Vikaram Vijayaraghavan, Advocate अपीलार्थी की ओर से/ Assessee By प्रत्यर्थी की ओर से /Revenue By : Shri A.Sanjay For Ms V.Pushpa, Sr.Standing Counsel For It Dept. सुनवाई की तारीख/Date Of Hearing : 15.10.2024 घोषणा की तारीख /Date Of Pronouncement : 08.01.2025

For Respondent: Shri A.Sanjay for Ms V.Pushpa
Section 143(3)Section 148

…its 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 decisionof Hon’ble Apex Court in the case of British Paints India Limited at 188 ITR 44 we hold the view that the Ld.AO Page - 30 - of 70 ITA No.86 & 13 others /Chny/2018 :- 31 -: 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…

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

ITA 90/CHNY/2018[2011-12]Status: DisposedITAT Chennai08 Jan 2025AY 2011-12

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.86, 87, 88, 89, 90, 91, 92 & 93 /Chny/2018 निर्धारण वर्ष /Assessment Years: 2008-09, 2009-10, 2010-11, 2011-12, 2011-12, 2012-13, 2013-14, 2014-15, M/S.Royal Sundaram General Insurance Company Limited, Vishranthi Melaram Towers, No.2/319, Rajiv Gandhi Salai(Omr), Karapakkam, Chennai-600 097. [Pan: Aabcr7106G] Dy. Commissioner Of Income Tax, Large Tax Payer Unit, Chennai. आयकर अपील सं./Ita Nos.491, 492, 493, 494, 495 & 496 /Chny/2018 निर्धारण वर्ष /Assessment Years: 2008-09, 2010-11, 2011-12, 2012-13, 2013-14, 2014-15 Dy. Commissioner Of Income Tax, Large Tax Payer Unit, Chennai. M/S.Royal Sundaram General Insurance Company Limited, (अपीलार्थी/Appellant) Vishranthi Melaram Towers, No.2/319, Rajiv Gandhi Salai(Omr), Karapakkam, Chennai-600 097. [Pan: Aabcr7106G] (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से / Assessee By Shri Vikaram Vijayaraghavan, Advocate प्रत्यर्थी की ओर से /Revenue By Shri A.Sanjay For Ms V.Pushpa, सुनवाई की तारीख/Date Of Hearing Sr.Standing Counsel For It Dept. घोषणा की तारीख /Date Of Pronouncement 15.10.2024 08.01.2025 Per Bench: आदेश / Order The Following Appeals Have Been Raised By The Appellant Assessee & Appellant Revenue Contesting Assessment / Appellate Orders For Ays 2008-09 To Ay 2014-15. As The Grounds Of Appeal In Respective Appeals Of Assessee & Revenue Are Largely Common, All The Appeals Are Adjudicated Through This Common Orders. S. No. Appeal Nos. Ays Appellate Cit(A) Order Details Revenue A B C D E F 1

Section 143(3)Section 148

…its 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 decisionof Hon'ble Apex Court in the case of British Paints India Limited at 188 ITR 44 we hold the view that the Ld.AO Page - 30 - of 70 ITA No.86 & 13 others /Chny/2018 :- 31 -: 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 ass…

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

ITA 87/CHNY/2018[2009-10]Status: DisposedITAT Chennai08 Jan 2025AY 2009-10

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.86, 87, 88, 89, 90, 91, 92 & 93 /Chny/2018 निर्धारण वर्ष /Assessment Years: 2008-09, 2009-10, 2010-11, 2011-12, 2011-12, 2012-13, 2013-14, 2014-15, M/S.Royal Sundaram General Insurance Company Limited, Vishranthi Melaram Towers, No.2/319, Rajiv Gandhi Salai(Omr), Karapakkam, Chennai-600 097. [Pan: Aabcr7106G] Dy. Commissioner Of Income Tax, Large Tax Payer Unit, Chennai. आयकर अपील सं./Ita Nos.491, 492, 493, 494, 495 & 496 /Chny/2018 निर्धारण वर्ष /Assessment Years: 2008-09, 2010-11, 2011-12, 2012-13, 2013-14, 2014-15 Dy. Commissioner Of Income Tax, M/S.Royal Sundaram General Large Tax Payer Unit, Insurance Company Limited, Chennai. Vishranthi Melaram Towers, No.2/319, Rajiv Gandhi Salai(Omr), Karapakkam, Chennai-600 097. [Pan: Aabcr7106G] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से / Assessee By : Shri Vikaram Vijayaraghavan, Advocate प्रत्यर्थी की ओर से /Revenue By : Shri A.Sanjay For Ms V.Pushpa, सुनवाई की तारीख/Date Of Hearing : Sr.Standing Counsel For It Dept. 15.10.2024 घोषणा की तारीख /Date Of Pronouncement : 08.01.2025 आदेश / Order Per Bench: The Following Appeals Have Been Raised By The Appellant Assessee & Appellant Revenue Contesting Assessment / Appellate Orders For Ays 2008-09 To Ay 2014-15. As The Grounds Of Appeal In Respective Appeals Of Assessee & Revenue Are Largely Common, All The Appeals Are Adjudicated Through This Common Orders. S. No. Appeal Nos. Ays Appellate Cit(A) Order Details Revenue A B C D E F 1 2 3

For Appellant: Shri Vikaram Vijayaraghavan, AdvocateFor Respondent: Shri A.Sanjay for Ms V.Pushpa
Section 148

…its 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 decisionof Hon'ble Apex Court in the case of British Paints India Limited at 188 ITR 44 we hold the view that the Ld.AO :- 31 -: ITA No.86 & 13 others /Chny/2018 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…

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

ITA 86/CHNY/2018[2008-09]Status: DisposedITAT Chennai08 Jan 2025AY 2008-09

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.86, 87, 88, 89, 90, 91, 92 & 93 /Chny/2018 निर्धारण वर्ष /Assessment Years: 2008-09, 2009-10, 2010-11, 2011-12, 2011-12, 2012-13, 2013-14, 2014-15, M/S.Royal Sundaram General Insurance Company Limited, Vishranthi Melaram Towers, No.2/319, Rajiv Gandhi Salai(Omr), Karapakkam, Chennai-600 097. [Pan: Aabcr7106G] Dy. Commissioner Of Income Tax, Large Tax Payer Unit, Chennai. आयकर अपील सं./Ita Nos.491, 492, 493, 494, 495 & 496 /Chny/2018 निर्धारण वर्ष /Assessment Years: 2008-09, 2010-11, 2011-12, 2012-13, 2013-14, 2014-15 Dy. Commissioner Of Income Tax, Large Tax Payer Unit, Chennai. M/S.Royal Sundaram General Insurance Company Limited, (अपीलार्थी/Appellant) Vishranthi Melaram Towers, No.2/319, Rajiv Gandhi Salai(Omr), Karapakkam, Chennai-600 097. [Pan: Aabcr7106G] (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से / Assessee By Shri Vikaram Vijayaraghavan, Advocate प्रत्यर्थी की ओर से /Revenue By Shri A.Sanjay For Ms V.Pushpa, Sr.Standing Counsel For It Dept. सुनवाई की तारीख/Date Of Hearing : 15.10.2024 घोषणा की तारीख /Date Of Pronouncement : 08.01.2025 आदेश / Order Per Bench: The Following Appeals Have Been Raised By The Appellant Assessee & Appellant Revenue Contesting Assessment / Appellate Orders For Ays 2008-09 To Ay 2014-15. As The Grounds Of Appeal In Respective Appeals Of Assessee & Revenue Are Largely Common, All The Appeals Are Adjudicated Through This Common Orders. S. No. Appeal Nos. Ays Appellate Cit(A) Order Details Revenue A B C D E F 1

Section 143(3)Section 148

…its 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 decisionof Hon'ble Apex Court in the case of British Paints India Limited at 188 ITR 44 we hold the view that the Ld.AO Page - 30 - of 70 :- 30 -: ITA No.86 & 13 others /Chny/2018 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 ass…

DCIT Ltu 1, Chennai vs. M/S Royal Sundaram General Insurance Company Limited, Chennai

In the result, the appeals of the assesse and Revenue are dealt as under:-

ITA 495/CHNY/2018[2013-14]Status: DisposedITAT Chennai08 Jan 2025AY 2013-14

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.86, 87, 88, 89, 90, 91, 92 & 93 /Chny/2018 निर्धारण वर्ा /Assessment Years: 2008-09, 2009-10, 2010-11, 2011-12, 2011-12, 2012-13, 2013-14, 2014-15, M/S.Royal Sundaram General Dy. Commissioner Of Income Tax, Insurance Company Limited, Large Tax Payer Unit, Vishranthi Melaram Towers, Chennai. No.2/319, Rajiv Gandhi Salai(Omr), Karapakkam, Chennai-600 097. [Pan: Aabcr7106G] आयकर अपील सं./Ita Nos.491, 492, 493, 494, 495 & 496 /Chny/2018 निर्धारण वर्ा /Assessment Years: 2008-09, 2010-11, 2011-12, 2012-13, 2013-14, 2014-15 Dy. Commissioner Of Income Tax, M/S.Royal Sundaram General Large Tax Payer Unit, Insurance Company Limited, Chennai. Vishranthi Melaram Towers, No.2/319, Rajiv Gandhi Salai(Omr), Karapakkam, Chennai-600 097. [Pan: Aabcr7106G] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) : Shri Vikaram Vijayaraghavan, Advocate अपीलार्थी की ओर से/ Assessee By प्रत्यर्थी की ओर से /Revenue By : Shri A.Sanjay For Ms V.Pushpa, Sr.Standing Counsel For It Dept. सुनवाई की तारीख/Date Of Hearing : 15.10.2024 घोषणा की तारीख /Date Of Pronouncement : 08.01.2025

For Respondent: Shri A.Sanjay for Ms V.Pushpa
Section 143(3)Section 148

…its 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 decisionof Hon’ble Apex Court in the case of British Paints India Limited at 188 ITR 44 we hold the view that the Ld.AO Page - 30 - of 70 ITA No.86 & 13 others /Chny/2018 :- 31 -: 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…

DCIT Ltu 1, Chennai vs. M/S Royal Sundaram General Insurance Company Limited, Chennai

In the result, the appeals of the assesse and Revenue are dealt as under:-

ITA 494/CHNY/2018[2012-13]Status: DisposedITAT Chennai08 Jan 2025AY 2012-13

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.86, 87, 88, 89, 90, 91, 92 & 93 /Chny/2018 निर्धारण वर्ा /Assessment Years: 2008-09, 2009-10, 2010-11, 2011-12, 2011-12, 2012-13, 2013-14, 2014-15, M/S.Royal Sundaram General Dy. Commissioner Of Income Tax, Insurance Company Limited, Large Tax Payer Unit, Vishranthi Melaram Towers, Chennai. No.2/319, Rajiv Gandhi Salai(Omr), Karapakkam, Chennai-600 097. [Pan: Aabcr7106G] आयकर अपील सं./Ita Nos.491, 492, 493, 494, 495 & 496 /Chny/2018 निर्धारण वर्ा /Assessment Years: 2008-09, 2010-11, 2011-12, 2012-13, 2013-14, 2014-15 Dy. Commissioner Of Income Tax, M/S.Royal Sundaram General Large Tax Payer Unit, Insurance Company Limited, Chennai. Vishranthi Melaram Towers, No.2/319, Rajiv Gandhi Salai(Omr), Karapakkam, Chennai-600 097. [Pan: Aabcr7106G] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) : Shri Vikaram Vijayaraghavan, Advocate अपीलार्थी की ओर से/ Assessee By प्रत्यर्थी की ओर से /Revenue By : Shri A.Sanjay For Ms V.Pushpa, Sr.Standing Counsel For It Dept. सुनवाई की तारीख/Date Of Hearing : 15.10.2024 घोषणा की तारीख /Date Of Pronouncement : 08.01.2025

For Respondent: Shri A.Sanjay for Ms V.Pushpa
Section 143(3)Section 148

…its 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 decisionof Hon’ble Apex Court in the case of British Paints India Limited at 188 ITR 44 we hold the view that the Ld.AO Page - 30 - of 70 ITA No.86 & 13 others /Chny/2018 :- 31 -: 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…

DCIT Ltu 1, Chennai vs. M/S Royal Sundaram General Insurance Company Limited, Chennai

ITA 493/CHNY/2018[2011-12]Status: DisposedITAT Chennai08 Jan 2025AY 2011-12

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.86, 87, 88, 89, 90, 91, 92 & 93 /Chny/2018 निर्धारण वर्ष /Assessment Years: 2008-09, 2009-10, 2010-11, 2011-12, 2011-12, 2012-13, 2013-14, 2014-15, M/S.Royal Sundaram General Insurance Company Limited, Vishranthi Melaram Towers, No.2/319, Rajiv Gandhi Salai(Omr), Karapakkam, Chennai-600 097. [Pan: Aabcr7106G] Dy. Commissioner Of Income Tax, Large Tax Payer Unit, Chennai. आयकर अपील सं./Ita Nos.491, 492, 493, 494, 495 & 496 /Chny/2018 निर्धारण वर्ष /Assessment Years: 2008-09, 2010-11, 2011-12, 2012-13, 2013-14, 2014-15 Dy. Commissioner Of Income Tax, Large Tax Payer Unit, Chennai. M/S.Royal Sundaram General Insurance Company Limited, (अपीलार्थी/Appellant) Vishranthi Melaram Towers, No.2/319, Rajiv Gandhi Salai(Omr), Karapakkam, Chennai-600 097. [Pan: Aabcr7106G] (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से / Assessee By : Shri Vikaram Vijayaraghavan, Advocate प्रत्यर्थी की ओर से /Revenue By : Shri A.Sanjay For Ms V.Pushpa, सुनवाई की तारीख/Date Of Hearing : Sr.Standing Counsel For It Dept. घोषणा की तारीख /Date Of Pronouncement : 08.01.2025 Per Bench: आदेश / Order The Following Appeals Have Been Raised By The Appellant Assessee & Appellant Revenue Contesting Assessment / Appellate Orders For Ays 2008-09 To Ay 2014-15. As The Grounds Of Appeal In Respective Appeals Of Assessee & Revenue Are Largely Common, All The Appeals Are Adjudicated Through This Common Orders. S. No. A 1 2 3 4 5 6 7 8 9 10 11 12 13 14 Appeal Nos. B

For Appellant: Shri Vikaram Vijayaraghavan, AdvocateFor Respondent: Shri A.Sanjay for Ms V.Pushpa
Section 143(3)Section 148

…its 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 decisionof Hon'ble Apex Court in the case of British Paints India Limited at 188 ITR 44 we hold the view that the Ld.AO Page - 30 - of 70 :- 31 -: ITA No.86 & 13 others /Chny/2018 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 ass…

DCIT Ltu 1, Chennai vs. M/S Royal Sundaram General Insurance Company Limited, Chennai

ITA 491/CHNY/2018[2008-09]Status: DisposedITAT Chennai08 Jan 2025AY 2008-09

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.86, 87, 88, 89, 90, 91, 92 & 93 /Chny/2018 निर्धारण वर्ष /Assessment Years: 2008-09, 2009-10, 2010-11, 2011-12, 2011-12, 2012-13, 2013-14, 2014-15, M/S.Royal Sundaram General Dy. Commissioner Of Income Tax, Insurance Company Limited, Large Tax Payer Unit, Vishranthi Melaram Towers, Chennai. No.2/319, Rajiv Gandhi Salai(Omr), Karapakkam, Chennai-600 097. [Pan: Aabcr7106G] आयकर अपील सं./Ita Nos.491, 492, 493, 494, 495 & 496 /Chny/2018 निर्धारण वर्ष /Assessment Years: 2008-09, 2010-11, 2011-12, 2012-13, 2013-14, 2014-15 Dy. Commissioner Of Income Tax, M/S.Royal Sundaram General Large Tax Payer Unit, Insurance Company Limited, Chennai. Vishranthi Melaram Towers, No.2/319, Rajiv Gandhi Salai(Omr), Karapakkam, Chennai-600 097. [Pan: Aabcr7106G] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से / Assessee By : Shri Vikaram Vijayaraghavan, Advocate प्रत्यर्थी की ओर से /Revenue By : Shri A.Sanjay For Ms V.Pushpa, सुनवाई की तारीख/Date Of Hearing : Sr.Standing Counsel For It Dept. घोषणा की तारीख /Date Of Pronouncement 15.10.2024 08.01.2025 Per Bench: आदेश / Order The Following Appeals Have Been Raised By The Appellant Assessee & Appellant Revenue Contesting Assessment / Appellate Orders For Ays 2008-09 To Ay 2014-15. As The Grounds Of Appeal In Respective Appeals Of Assessee & Revenue Are Largely Common, All The Appeals Are Adjudicated Through This Common Orders. S. No. A Appeal Nos. B Ays C Appellate D Cit(A) Order Details E Revenue F 1

For Appellant: Shri Vikaram Vijayaraghavan, AdvocateFor Respondent: Shri A.Sanjay for Ms V.Pushpa
Section 143(3)Section 148

…its 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 decisionof Hon'ble Apex Court in the case of British Paints India Limited at 188 ITR 44 we hold the view that the Ld.AO Page - 30 - of 70 :- 31 -: ITA No.86 & 13 others /Chny/2018 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 ass…

ACIT, Range-I, Lucknow vs. Ci Hospitality Worldwide Private Limited, Lucknow

In the result, the appeal filed by Revenue is allowed and Cross

ITA 449/LKW/2020[2017-18]Status: DisposedITAT Lucknow29 Oct 2024AY 2017-18

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 253(3)

…and gains of business or profession cannot be determined in a just, fair, reasonable and correct manner based on the accounts maintained by the assessee. In this context, we take guidance of order of Hon'ble Supreme Court in CIT vs. British Paints India Ltd. 188 ITR 44 (SC). It was held in this case by Hon'ble Supreme Court that it is not only the right, but the duty of the Assessing Officer to consider whether or not the books disclosed the true state of I.T.A. No.449/Lkw/2020 61 C.O.No.1/Lkw/2021 Assessment year:2017-18 accounts and the correct income can be deduced therefrom. Hon'ble Supreme Court further hel…