CIT v. K.M.N. Naidu

221 ITR 451High Court1996#17248 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2015 to 2025.

Sections most often in play

Section 143(2)Section 145(3)Section 68Section 115BBESection 131Section 142(1)Section 143(3)Section 145

Judgments citing CIT v. K.M.N. Naidu

Inderjit Singh Brar, Patiala vs. Income Tax Officer, Patiala

In the result, appeal of the assessee is allowed

ITA 537/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh19 Feb 2025AY 2017-18

Bench: Shri Rajpal Yadav

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri Vivek Vardhan, Addl. CIT
Section 143(2)Section 69

…s number of judgments which is as under : 1 ASSISTANT COMMISSIONER OF INCOME TAX vs. KERALA TRANSPORT CO. itat, cochin bench source (1994) 51 ITD 405 : (1994) 50 TTJ (Coch) 189. 2 COMMISSIONER OF INCOME TAX vs. K.M.N. NAIDU HIGH COURT OF MADRAS Source (1996) 221 ITR 451 (Mad) : (1996) 136 CTR (Mad) 341. 3 DEPUTY COMMISSIONER OF INCOME TAX vs. PRAHALAD RAI RATHI ITAT, JODHPUR BENCH ITANo. 282/Jd/2018; Asst. yr. 2015-16 Source (2023) 37 NYPTTJ 593 (Jd) So in the light of these facts and circumstances, the amount of ?2,30,000 is concerned. It is very much clear that no addition can be made on the basis of this deb…

Dharmeddra Doshi, Sanwer Road, Indore vs. Income Tax Officer-1(1), Indore, Aayakar Bhawan, Opposite White Church, Residency Area

Appeal is allowed

ITA 352/IND/2024[2017-18]Status: DisposedITAT Indore20 Jan 2025AY 2017-18

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year : 2017-18 Dharmendra Doshi, Ito, 147-B, Sector-F, 1(1), Sanwer Road Industrial Indore. बनाम/ Area, Vs. Indore (Assessee/Appellant) (Revenue/Respondent) Pan:Afspd7034G Assessee By Shri Kunal Agrawal & Shri Harsh Choukse, Ca Revenue By Shri Sanjeev H. Bhagat, Sr. Dr Date Of Hearing 11.12.2024 Date Of Pronouncement 20.01.2025

Section 115BSection 131Section 142(1)Section 143(2)Section 143(3)Section 145Section 145(3)Section 271ASection 68

…vehemently held that once the AO has rejected books of assessee u/s 145, section 68 has not application and consequently no addition can be made u/s 68: (a) CIT Vs. Dulla Ram (2014) 42 taxmann.com 349 (Punjab & Haryana HC) (b) CIT Vs. K.M.N. Naidu (1996) 221 ITR 451 (Mad HC) (c) ACIT Vs. Shri S. Moorthy, ITA No. 3091/CHNY/2019 (ITAT, Chennai) (d) Sh. Collector Ram Sharma Vs. Deputy Commissioner of Income-tax 2016 (12) TMI 448 – ITAT, Jaipur Page 8 of 11 Dharmendra Doshi, Indore. ITA No. 352/Ind/2024 - AY 2017-18 6. With these submissions, Ld. AR requested that the addition made by AO is neither sustaina…

Assistant Commissioner of Income-Tax vs. M/S. Ambarwadikar & Company, Aurangabad

In the result, ITA Nos. 2038 and 2039/PUN/2014 filed by the

ITA 2039/PUN/2014[2011-12]Status: DisposedITAT Pune28 Feb 2018AY 2011-12

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.2038 & 2039/Pun/2014 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2010-11 & 2011-12 वष"

For Appellant: Shri M.K. KulkarniFor Respondent: Smt. Nirupama Kotru, CIT-DR
Section 131Section 133ASection 142

…o.1 in the original Grounds of Appeal, the Ld. CIT(A), Aurangabad, erred in holding that no separate addition can be made u/s.69C of the Act once the profits are estimated. In this regard reliance is placed on the following decisions : a. CIT Vs. K.M.N. Naidu 221 ITR 451 b. Kale Khan Mohammad Hanif Vs. CIT 50 ITR 1 c. Devinder Singh Vs. ACIT 101 TTJ 505 2. On the facts and circumstances of the case and Law and without prejudice to Ground No.1 in the original Grounds of Appeal, the Ld.CIT(A), Aurangabad erred in estimating the profits for A.Y. 2010-11 at 13% by comparing other cases ignoring the fact that profit…

Assistant Commissioner of Income-Tax vs. M/S. Ambarwadikar & Company, Aurangabad

In the result, ITA Nos. 2038 and 2039/PUN/2014 filed by the

ITA 2038/PUN/2014[2010-11]Status: DisposedITAT Pune28 Feb 2018AY 2010-11

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.2038 & 2039/Pun/2014 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2010-11 & 2011-12 वष"

For Appellant: Shri M.K. KulkarniFor Respondent: Smt. Nirupama Kotru, CIT-DR
Section 131Section 133ASection 142

…o.1 in the original Grounds of Appeal, the Ld. CIT(A), Aurangabad, erred in holding that no separate addition can be made u/s.69C of the Act once the profits are estimated. In this regard reliance is placed on the following decisions : a. CIT Vs. K.M.N. Naidu 221 ITR 451 b. Kale Khan Mohammad Hanif Vs. CIT 50 ITR 1 c. Devinder Singh Vs. ACIT 101 TTJ 505 2. On the facts and circumstances of the case and Law and without prejudice to Ground No.1 in the original Grounds of Appeal, the Ld.CIT(A), Aurangabad erred in estimating the profits for A.Y. 2010-11 at 13% by comparing other cases ignoring the fact that profit…

ITO, Ward - 39(3), Kolkata vs. Shri Rajesh Kumar Goel, Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1961/KOL/2010[2007-08]Status: DisposedITAT Kolkata15 Oct 2015AY 2007-08

Bench: : Shri M. Balaganesh & Shri S.S. Viswanethra Ravi

For Appellant: Shri A.K.Tulsian, FCA ld.ARFor Respondent: Shri Amitabh Bhattacharya, JCIT, ld.DR
Section 143(3)

…lf, would furnish no evidence whatever of concealment of income. Our answer to the question of law propounded by the Department is, therefore, in the affirmative and in favour of the assessee.” The Hon’ble Madras High Court in the case of CIT vs. K.M.N Naidu 221 ITR 451 (Madras) has held as under:- “Section 68, read with Section 145 of the Income tax Act, 1961 – Cash Credit- Assessment year 1973-74- whether where ITO rejected account books as defective while determining business income of assessee, on basis of same account books it was not reasonable for him to work out peak of same account books it was not resp…

CIT v. K.M.N. Naidu (221 ITR 451) — Cited in 5 Judgments | BharatTax