CIT v. Laxminarain Badridas

5 ITR 170Supreme Court of India1937#1434 most cited

What is CIT v. Laxminarain Badridas authority for?

An income tax officer making a best judgment assessment must act honestly, not dishonestly, vindictively, or capriciously. They must make a fair estimate of the assessment, considering local knowledge, repute, and previous assessments.

79

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2008 to 2026.

Also referred to as

CIT v. Laxminarain Badridas · 5 ITR 170 · SC · best judgment assessment · 144 · default in supplying information · fair estimate of assessment · local knowledge · previous assessments

Sections most often in play

Section 147Section 1961Section 139(1)Section 144Section 148Section 142(1)Section 143(3)Section 144B

Issues it is cited on

section 23(4)section 80ia(7)section 69dsection 142(3)section 245c(1)section 10basection 147(1)section 80a(5)section 4(1)section 193section 196trade creditors

Judgments citing CIT v. Laxminarain Badridas

I.T.O., Ward-1(4), Kolkata vs. M/S Garima Advisory Pvt. Ltd., Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 386/KOL/2019[2013-14]Status: DisposedITAT Kolkata20 May 2022AY 2013-14

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Girish Agrawal

Section 144Section 68

…ITA No. 386/KOL/2019 A.Y. 2013-2014 Garima Advisory Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘B’ BENCH, KOLKATA Before Shri Rajpal Yadav, Vice-President (KZ) & Shri Girish Agrawal, Accountant Member I.T.A. No. 386/KOL/2019 Assessment Year: 2013-2014 Income Tax Officer,..........................................................................Appellant Ward-1(4), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 -Vs.- Garima Advisory Pvt. Ltd..................................................................Respondent 10A, Hospital Road, Kolkata-700072 [PAN: AACCG5856H] Appearanc…

Kalaneedhi Jewellers LLP, Patiala vs. DCIT-CC, Patiala

In the result, appeals of both the assesses are allowed

ITA 311/CHANDI/2021[2017-18]Status: DisposedITAT Chandigarh25 Mar 2022AY 2017-18
For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Priyanka Dhar, Sr. DR
Section 143(3)

…which deserves to be deleted as the addition had been made against the facts and circumstances on the basis of surmises and conjectures. The reliance was placed on the judgment of the Hon'ble’ Apex Court in the case of CIT Vs. Laxminarain Badridas reported in 5 ITR 170 (PC). 6.23 The Ld. CIT(A) after considering the submissions of the assessee allowed the relief of Rs 15,00,000/- and sustained the addition of Rs. 2,04,85,395/- by observing in para 4.1 of the impugned order as under: "4.1 Ground of Appeal No. 1 relates to addition of Rs.2,19,85,395/- on account of cash deposited in the bank account of the assess…

Ssmt. Charu Aggarwal, Patiala vs. DCIT-CC, Patiala

In the result, appeals of both the assesses are allowed

ITA 310/CHANDI/2021[2017-18]Status: DisposedITAT Chandigarh25 Mar 2022AY 2017-18
For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Priyanka Dhar, Sr. DR
Section 143(3)

…which deserves to be deleted as the addition had been made against the facts and circumstances on the basis of surmises and conjectures. The reliance was placed on the judgment of the Hon'ble’ Apex Court in the case of CIT Vs. Laxminarain Badridas reported in 5 ITR 170 (PC). 6.23 The Ld. CIT(A) after considering the submissions of the assessee allowed the relief of Rs 15,00,000/- and sustained the addition of Rs. 2,04,85,395/- by observing in para 4.1 of the impugned order as under: "4.1 Ground of Appeal No. 1 relates to addition of Rs.2,19,85,395/- on account of cash deposited in the bank account of the assess…

Om Prakash Jakhotia, Telangna vs. ACIT, CC-26, New Delhi

The appeals of the assessee are allowed

ITA 971/DEL/2021[2012-13]Status: DisposedITAT Delhi21 Feb 2022AY 2012-13

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

For Appellant: Shri Ajay Wadhwa, AdvocateFor Respondent: Ms. Sarita Kumari, CIT DR
Section 132Section 139Section 142(1)Section 143(3)Section 144Section 153ASection 292C

…eliance was also placed on the following decisions: a. Gulab Badgujar (HUF) v. Income Tax Officer [2019] 179 ITD 807 (Pune - Trib.)[06-09-2019]; b. Prabhat Mills Stores Co. Ltd. [1966] 59 ITR 197 (Calcutta HC)[21-01-1964]; c. CIT v Laxminarain Badridas [1937] 5 ITR 170 (Privy Council) [19-02-1937]; d. S. Kumar Enterprises (Synfabs) Ltd. v. JCIT [2005] 4 SOT 412 (MUM Trib.); e. Des Raj Nagpal [2015] 170 TTJ 37 (Amritsar - Trib.) (UO)[23-03-2015]; f. The Hon’ble Agra ITAT in the case of Meenakshi Devi v. Asstt. CIT in ITA Nos. 96/Agra/2004 & 29/Agra/2005; order dated 28.02.2005; g. The Hon’ble Chandigarh ITAT in th…

Om Prakash Jakhotia, Telangna vs. ACIT, CC-26, New Delhi

The appeals of the assessee are allowed

ITA 970/DEL/2021[2011-12]Status: DisposedITAT Delhi21 Feb 2022AY 2011-12

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

For Appellant: Shri Ajay Wadhwa, AdvocateFor Respondent: Ms. Sarita Kumari, CIT DR
Section 132Section 139Section 142(1)Section 143(3)Section 144Section 153ASection 292C

…eliance was also placed on the following decisions: a. Gulab Badgujar (HUF) v. Income Tax Officer [2019] 179 ITD 807 (Pune - Trib.)[06-09-2019]; b. Prabhat Mills Stores Co. Ltd. [1966] 59 ITR 197 (Calcutta HC)[21-01-1964]; c. CIT v Laxminarain Badridas [1937] 5 ITR 170 (Privy Council) [19-02-1937]; d. S. Kumar Enterprises (Synfabs) Ltd. v. JCIT [2005] 4 SOT 412 (MUM Trib.); e. Des Raj Nagpal [2015] 170 TTJ 37 (Amritsar - Trib.) (UO)[23-03-2015]; f. The Hon’ble Agra ITAT in the case of Meenakshi Devi v. Asstt. CIT in ITA Nos. 96/Agra/2004 & 29/Agra/2005; order dated 28.02.2005; g. The Hon’ble Chandigarh ITAT in th…

Om Prakash Jakhotia, Telangna vs. ACIT, CC-26, New Delhi

The appeals of the assessee are allowed

ITA 969/DEL/2021[2010-11]Status: DisposedITAT Delhi21 Feb 2022AY 2010-11

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

For Appellant: Shri Ajay Wadhwa, AdvocateFor Respondent: Ms. Sarita Kumari, CIT DR
Section 132Section 139Section 142(1)Section 143(3)Section 144Section 153ASection 292C

…eliance was also placed on the following decisions: a. Gulab Badgujar (HUF) v. Income Tax Officer [2019] 179 ITD 807 (Pune - Trib.)[06-09-2019]; b. Prabhat Mills Stores Co. Ltd. [1966] 59 ITR 197 (Calcutta HC)[21-01-1964]; c. CIT v Laxminarain Badridas [1937] 5 ITR 170 (Privy Council) [19-02-1937]; d. S. Kumar Enterprises (Synfabs) Ltd. v. JCIT [2005] 4 SOT 412 (MUM Trib.); e. Des Raj Nagpal [2015] 170 TTJ 37 (Amritsar - Trib.) (UO)[23-03-2015]; f. The Hon’ble Agra ITAT in the case of Meenakshi Devi v. Asstt. CIT in ITA Nos. 96/Agra/2004 & 29/Agra/2005; order dated 28.02.2005; g. The Hon’ble Chandigarh ITAT in th…

Om Prakash Jakhotia, Telangna vs. ACIT, CC-26, New Delhi

The appeals of the assessee are allowed

ITA 968/DEL/2021[2009-10]Status: DisposedITAT Delhi21 Feb 2022AY 2009-10

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

For Appellant: Shri Ajay Wadhwa, AdvocateFor Respondent: Ms. Sarita Kumari, CIT DR
Section 132Section 139Section 142(1)Section 143(3)Section 144Section 153ASection 292C

…eliance was also placed on the following decisions: a. Gulab Badgujar (HUF) v. Income Tax Officer [2019] 179 ITD 807 (Pune - Trib.)[06-09-2019]; b. Prabhat Mills Stores Co. Ltd. [1966] 59 ITR 197 (Calcutta HC)[21-01-1964]; c. CIT v Laxminarain Badridas [1937] 5 ITR 170 (Privy Council) [19-02-1937]; d. S. Kumar Enterprises (Synfabs) Ltd. v. JCIT [2005] 4 SOT 412 (MUM Trib.); e. Des Raj Nagpal [2015] 170 TTJ 37 (Amritsar - Trib.) (UO)[23-03-2015]; f. The Hon’ble Agra ITAT in the case of Meenakshi Devi v. Asstt. CIT in ITA Nos. 96/Agra/2004 & 29/Agra/2005; order dated 28.02.2005; g. The Hon’ble Chandigarh ITAT in th…

The Guru Nanak Truck Operator Union, Sunam vs. ITO Ward, Sunam, Sangrur

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

ITA 284/CHANDI/2020[2016-17]Status: DisposedITAT Chandigarh18 Mar 2021AY 2016-17

Bench: Shri N.K. Saini & Shri R.L Negi

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Sh. Ashok Khanna, Addl. CIT
Section 142(1)Section 143(3)Section 145(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, CHANDIGARH BEFORE SHRI N.K. SAINI, VICE PRESIDENT & SHRI R.L NEGI, JUDICIAL MEMBER आयकरअपीलसं./ITA Nos. 284//CHD/2020 िनधा"रणवष" / Assessment Year : 2016-17 Shri Guru Nanak Truck Operators The ITO, बनाम Union, Sunam, Suman C/o Vipul Gupta, Advocate, Street No. 27, Prem Basti, District Sangrur-148001 "थायीलेखासं./PAN NO: AABAT0629A अपीलाथ"/Appellant ""यथ"/Respondent Hearing through video Conferencing िनधा"रतीक"ओरसे/Assessee by : Shri Sudhir Sehgal, Advocate राज"वक"ओरसे/ Revenue by : Sh. Ashok Khanna, Addl. CIT सुनवाईक"तारीख/Date of Hearing : 15.02.2021 उदघ…

Shri Guru Teg Bahadur Truck Operators Association, Sangrur vs. ITO-Ward, Sangrur

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

ITA 92/CHANDI/2020[2016-17]Status: DisposedITAT Chandigarh15 Feb 2021AY 2016-17

Bench: Shri N.K. Saini & Shri R.L Negiआयकरअपीलसं./Ita Nos. 92/Chd/2020 "नधा"रणवष" / Assessment Year : 2016-17 Shri Guru Teg Bahadur Truck The Ito, Ward, बनाम Operators Association, Sangrur C/O Vipul Gupta, Advocate, Street No. 27, Prem Basti, District Sangrur -148001 "थायीलेखासं./Pan No: Aahas3767Q अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Meenakshi Vohra, Addl. CIT
Section 143(3)Section 145(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, “A”, CHANDIGARH BEFORE SHRI N.K. SAINI, VICE PRESIDENT & SHRI R.L NEGI, JUDICIAL MEMBER आयकरअपीलसं./ITA Nos. 92/CHD/2020 "नधा"रणवष" / Assessment Year : 2016-17 Shri Guru Teg Bahadur Truck The ITO, Ward, बनाम Operators Association, Sangrur C/o Vipul Gupta, Advocate, Street No. 27, Prem Basti, District Sangrur -148001 "थायीलेखासं./PAN NO: AAHAS3767Q अपीलाथ"/Appellant ""यथ"/Respondent Hearing through video Conferencing "नधा"रतीक"ओरसे/Assessee by : Shri Sudhir Sehgal, Advocate राज"वक"ओरसे/ Revenue by : Smt. Meenakshi Vohra, Addl. CIT सुनवाईक"तार"ख/Date of Heari…

ACIT, C-7, Ludhiana vs. M/S Ceigall India Ltd., Ludhiana

In the result appeal of the Department is partly allowed for statistical purposes and the Cross Objection of the assessee is dismissed

ITA 291/CHANDI/2019[2014-15]Status: DisposedITAT Chandigarh19 Nov 2020AY 2014-15

Bench: The Appeal Is Finally Heard Or Disposed Off.

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. C. Chandrakanta, CIT
Section 133ASection 145(3)Section 69C

…profit rate has to be applied with the past history of the case and comparable cases should taken into consideration and for that there is binding judgment of Hon'ble Supreme Court in the case of COMMISSIONER OF INCOME TAX vs. LAXMINARAIN BADRIDAS reported in 5 ITR 170 wherein it has been held that, "The officer is to make an assessment to the best of his judgment against a person who is in default as regards supplying information. He must not act dishonestly, or vindictively or capriciously because he must exercise judgment in the matter. He must make what he honestly believes to be a fair estimate of the proper…

Sukhwinder Singh, Prop., Karnal vs. CIT, New Delhi

ITA 869/DEL/2012[2006-07]Status: DisposedITAT Delhi06 Oct 2020AY 2006-07

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumar

For Appellant: Shri Rakesh Jain, AdvocateFor Respondent: Shri Parikshit Singh, Sr. D.R
Section 143(3)Section 88

…ion 143(3) vide Order Dated 12.03.2003 has accepted profit rate declared by assessee at 1.54%. The A.O. made lump sum addition of Rs.1 lakhs on account of the expenses not verifiable and to cover-up the possible leakages. In the case of Laxminarayan Badri Das 5 ITR 170 the Hon’ble Privy Counsel held that “estimate should be fair. The A.O. should not act dishonestly or vindictively or capriciously. His own knowledge of previous returns, local knowledge and circumstances of the assessee to be considered to arrive at fair and proper estimation of income.” In the case of Aero Club 336 ITR 400 (Del.) the Hon’ble Delhi…

Sukhwinder Singh, Prop., Karnal vs. ITO, Karnal

ITA 867/DEL/2012[2006-07]Status: DisposedITAT Delhi06 Oct 2020AY 2006-07

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumar

For Appellant: Shri Rakesh Jain, AdvocateFor Respondent: Shri Parikshit Singh, Sr. D.R
Section 143(3)Section 88

…ion 143(3) vide Order Dated 12.03.2003 has accepted profit rate declared by assessee at 1.54%. The A.O. made lump sum addition of Rs.1 lakhs on account of the expenses not verifiable and to cover-up the possible leakages. In the case of Laxminarayan Badri Das 5 ITR 170 the Hon’ble Privy Counsel held that “estimate should be fair. The A.O. should not act dishonestly or vindictively or capriciously. His own knowledge of previous returns, local knowledge and circumstances of the assessee to be considered to arrive at fair and proper estimation of income.” In the case of Aero Club 336 ITR 400 (Del.) the Hon’ble Delhi…

Sukhwinder Singh Prop., Haryana vs. ACIT, Karnal

ITA 1201/DEL/2012[2008-09]Status: DisposedITAT Delhi06 Oct 2020AY 2008-09

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumar

For Appellant: Shri Rakesh Jain, AdvocateFor Respondent: Shri Parikshit Singh, Sr. D.R
Section 143(3)Section 88

…ion 143(3) vide Order Dated 12.03.2003 has accepted profit rate declared by assessee at 1.54%. The A.O. made lump sum addition of Rs.1 lakhs on account of the expenses not verifiable and to cover-up the possible leakages. In the case of Laxminarayan Badri Das 5 ITR 170 the Hon’ble Privy Counsel held that “estimate should be fair. The A.O. should not act dishonestly or vindictively or capriciously. His own knowledge of previous returns, local knowledge and circumstances of the assessee to be considered to arrive at fair and proper estimation of income.” In the case of Aero Club 336 ITR 400 (Del.) the Hon’ble Delhi…

Sukhwinder Singh Prop., Haryana vs. ACIT, Karnal

ITA 1200/DEL/2012[2004-05]Status: DisposedITAT Delhi06 Oct 2020AY 2004-05

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumar

For Appellant: Shri Rakesh Jain, AdvocateFor Respondent: Shri Parikshit Singh, Sr. D.R
Section 143(3)Section 88

…ion 143(3) vide Order Dated 12.03.2003 has accepted profit rate declared by assessee at 1.54%. The A.O. made lump sum addition of Rs.1 lakhs on account of the expenses not verifiable and to cover-up the possible leakages. In the case of Laxminarayan Badri Das 5 ITR 170 the Hon’ble Privy Counsel held that “estimate should be fair. The A.O. should not act dishonestly or vindictively or capriciously. His own knowledge of previous returns, local knowledge and circumstances of the assessee to be considered to arrive at fair and proper estimation of income.” In the case of Aero Club 336 ITR 400 (Del.) the Hon’ble Delhi…

Sukhwinder Singh Prop., Haryana vs. ACIT, Karnal

ITA 1199/DEL/2012[2003-04]Status: DisposedITAT Delhi06 Oct 2020AY 2003-04

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumar

For Appellant: Shri Rakesh Jain, AdvocateFor Respondent: Shri Parikshit Singh, Sr. D.R
Section 143(3)Section 88

…ion 143(3) vide Order Dated 12.03.2003 has accepted profit rate declared by assessee at 1.54%. The A.O. made lump sum addition of Rs.1 lakhs on account of the expenses not verifiable and to cover-up the possible leakages. In the case of Laxminarayan Badri Das 5 ITR 170 the Hon’ble Privy Counsel held that “estimate should be fair. The A.O. should not act dishonestly or vindictively or capriciously. His own knowledge of previous returns, local knowledge and circumstances of the assessee to be considered to arrive at fair and proper estimation of income.” In the case of Aero Club 336 ITR 400 (Del.) the Hon’ble Delhi…

Shri Baboo Lal, Jaipur vs. ITO, Ward-6(1), Jaipur

In the result, ground no. 1 & 3 are dismissed, ground no

ITA 1370/JPR/2019[2009-10]Status: DisposedITAT Jaipur14 Feb 2020AY 2009-10
For Appellant: Shri G. M. Mehta (C.A.)For Respondent: Miss Chanchal Meena (JCIT)
Section 142(1)Section 143(2)Section 144Section 145(3)Section 154Section 32Section 44A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 1370/JP/2019 fu/kZkj.k o"kZ@Assessment Year : 2009-10 cuke M/s Baboo Lal The ITO, Vs. 47, Hanuman Nagar, Opp. Vijay Path, Ward-6(1), Mansarovar, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AADFB 9044 L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri G. M. Mehta (C.A.) jktLo dh vksj ls@ Revenue by : Miss Cha…

Rajni Gupta, New Delhi vs. ACIT, New Delhi

In the result, appeals filed by the assessee are partly allowed

ITA 2952/DEL/2017[2008-09]Status: DisposedITAT Delhi20 Jan 2020AY 2008-09

Bench: Shri H.S. Sidhu & Shri Anadee Nath Misshra

For Appellant: Shri S.B. Gupta, CAFor Respondent: Smt. Sushma Singh, CIT(DR)
Section 234A

…sthan of employment with effect from 23rd Feb, 2008. 7. Copy of order of the hon’ble Delhi High Court in the case of CIT (Central)-III v. Kabul Chawla ITA 707/2014 8. Copy of Order of the hon’ble Privy Council in the case of CIT vs Laxminarain Badridas (1937) 5 ITR 170 (PC). (C) At the time of hearing before us, the Ld. Authorized Representative (“Ld. AR”, for short) of the assessee submitted that the estimation of income made by the Ld. CIT(A) was on the higher side, and made a prayer that the AO be directed to assess the income of the assessee for each of the aforesaid four Assessment Years at Rs. 2,00,000/-…

Rajni Gupta, New Delhi vs. ACIT, New Delhi

In the result, appeals filed by the assessee are partly allowed

ITA 2951/DEL/2017[2007-08]Status: DisposedITAT Delhi20 Jan 2020AY 2007-08

Bench: Shri H.S. Sidhu & Shri Anadee Nath Misshra

For Appellant: Shri S.B. Gupta, CAFor Respondent: Smt. Sushma Singh, CIT(DR)
Section 234A

…sthan of employment with effect from 23rd Feb, 2008. 7. Copy of order of the hon’ble Delhi High Court in the case of CIT (Central)-III v. Kabul Chawla ITA 707/2014 8. Copy of Order of the hon’ble Privy Council in the case of CIT vs Laxminarain Badridas (1937) 5 ITR 170 (PC). (C) At the time of hearing before us, the Ld. Authorized Representative (“Ld. AR”, for short) of the assessee submitted that the estimation of income made by the Ld. CIT(A) was on the higher side, and made a prayer that the AO be directed to assess the income of the assessee for each of the aforesaid four Assessment Years at Rs. 2,00,000/-…

Rajni Gupta, New Delhi vs. ACIT, New Delhi

In the result, appeals filed by the assessee are partly allowed

ITA 2950/DEL/2017[2006-07]Status: DisposedITAT Delhi20 Jan 2020AY 2006-07

Bench: Shri H.S. Sidhu & Shri Anadee Nath Misshra

For Appellant: Shri S.B. Gupta, CAFor Respondent: Smt. Sushma Singh, CIT(DR)
Section 234A

…sthan of employment with effect from 23rd Feb, 2008. 7. Copy of order of the hon’ble Delhi High Court in the case of CIT (Central)-III v. Kabul Chawla ITA 707/2014 8. Copy of Order of the hon’ble Privy Council in the case of CIT vs Laxminarain Badridas (1937) 5 ITR 170 (PC). (C) At the time of hearing before us, the Ld. Authorized Representative (“Ld. AR”, for short) of the assessee submitted that the estimation of income made by the Ld. CIT(A) was on the higher side, and made a prayer that the AO be directed to assess the income of the assessee for each of the aforesaid four Assessment Years at Rs. 2,00,000/-…

Rajni Gupta, New Delhi vs. ACIT, New Delhi

In the result, appeals filed by the assessee are partly allowed

ITA 2949/DEL/2017[2005-06]Status: DisposedITAT Delhi20 Jan 2020AY 2005-06

Bench: Shri H.S. Sidhu & Shri Anadee Nath Misshra

For Appellant: Shri S.B. Gupta, CAFor Respondent: Smt. Sushma Singh, CIT(DR)
Section 234A

…sthan of employment with effect from 23rd Feb, 2008. 7. Copy of order of the hon’ble Delhi High Court in the case of CIT (Central)-III v. Kabul Chawla ITA 707/2014 8. Copy of Order of the hon’ble Privy Council in the case of CIT vs Laxminarain Badridas (1937) 5 ITR 170 (PC). (C) At the time of hearing before us, the Ld. Authorized Representative (“Ld. AR”, for short) of the assessee submitted that the estimation of income made by the Ld. CIT(A) was on the higher side, and made a prayer that the AO be directed to assess the income of the assessee for each of the aforesaid four Assessment Years at Rs. 2,00,000/-…