CIT v. Nandaram Hunda Ram

103 ITR 433Reported decision1976#9283 most cited

What is CIT v. Nandaram Hunda Ram authority for?

If an assessee fails to produce acceptable accounts, revenue authorities may estimate income based on available materials and past assessment records.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2024.

Also referred to as

CIT v. Nandaram Hunda Ram · 103 ITR 433 · estimate income · unaccepted accounts · past assessment record · revenue estimation · best judgment assessment · estimation of income · basis of materials available

Judgments citing CIT v. Nandaram Hunda Ram

Principal Commissioner of Income Tax, Kol-3, Kolkata vs. Sikaria Infraprojects Pvt. Ltd

ITA/112/2018HC Calcutta24 Jun 2024

Bench: : The Hon’Ble Justice Surya Prakash Kesarwani

Section 1Section 133(6)Section 44A

…ase and other expenses. Purchase & expense confirmed on an enquiry conducted by the AO u/s. 133(6). Ldt. confirmed the order of the Assessing Officer. Tribunal relied decision of Hon'ble Orissa High Court decision in the case of Nandaram Hunda Ram (1976) 103 ITR 433, wherein it is held the assessee failed to produce acceptable accounts revenue on the decision of Royal medial Hall vs. CIT (1962) 46 ITR 74 wherein it is held that "estimate of income on the basis of available and the past assessment record was held proper Tribunal directed the Assessing Officer to recomputed the income applying 6% of ne…

Bridge & Building Construction Co. Pvt. Ltd., Kolkata vs. ACIT, Central Circle - 2(1), Kolkata

ITA 534/KOL/2018[2014-15]Status: DisposedITAT Kolkata22 Dec 2021AY 2014-15

Bench: Hon’Ble Shri A. T. Varkey, Jm & Shri Manish Borad, Am]

Section 143(2)Section 144

…nce of any change in the factual position normally the profit rate declared and accepted in the preceding year, constitutes a good basis for working out the gross profit” vi. Further also Hon’ble Orissa High Court in the case of CIT VsNandaramHunda Ram (1976) 103 ITR 433, wherein it is held that “if the assessee failed to produce acceptable accounts revenue would be on the decision of Royal medial Hall vs. CIT (1962) 46 ITR 748 (AP) wherein it is held that “estimate of income on the basis of materials available and the past assessment record was held proper” Bridge & Building Construction Co. P. Ltd. AYs: 2012-13…

Bridge & Building Construction Co. Pvt. Ltd., Kolkata vs. DCIT, Central Circle - 2(1), Kolkata

ITA 533/KOL/2018[2012-13]Status: DisposedITAT Kolkata22 Dec 2021AY 2012-13

Bench: Hon’Ble Shri A. T. Varkey, Jm & Shri Manish Borad, Am]

Section 143(2)Section 144

…nce of any change in the factual position normally the profit rate declared and accepted in the preceding year, constitutes a good basis for working out the gross profit” vi. Further also Hon’ble Orissa High Court in the case of CIT VsNandaramHunda Ram (1976) 103 ITR 433, wherein it is held that “if the assessee failed to produce acceptable accounts revenue would be on the decision of Royal medial Hall vs. CIT (1962) 46 ITR 748 (AP) wherein it is held that “estimate of income on the basis of materials available and the past assessment record was held proper” Bridge & Building Construction Co. P. Ltd. AYs: 2012-13…

DCIT, Circle - 10(1), Kolkata vs. M/S. Bridge & Building Construction Co. Pvt. Ltd., Kolkata

ITA 375/KOL/2018[2014-15]Status: DisposedITAT Kolkata22 Dec 2021AY 2014-15

Bench: Hon’Ble Shri A. T. Varkey, Jm & Shri Manish Borad, Am]

Section 143(2)Section 144

…nce of any change in the factual position normally the profit rate declared and accepted in the preceding year, constitutes a good basis for working out the gross profit” vi. Further also Hon’ble Orissa High Court in the case of CIT VsNandaramHunda Ram (1976) 103 ITR 433, wherein it is held that “if the assessee failed to produce acceptable accounts revenue would be on the decision of Royal medial Hall vs. CIT (1962) 46 ITR 748 (AP) wherein it is held that “estimate of income on the basis of materials available and the past assessment record was held proper” Bridge & Building Construction Co. P. Ltd. AYs: 2012-13…

DCIT, Circle - 10(1), Kolkata vs. M/S. Bridge & Building Construction Co. Pvt. Ltd., Kolkata

ITA 374/KOL/2018[2012-13]Status: DisposedITAT Kolkata22 Dec 2021AY 2012-13

Bench: Hon’Ble Shri A. T. Varkey, Jm & Shri Manish Borad, Am]

Section 143(2)Section 144

…nce of any change in the factual position normally the profit rate declared and accepted in the preceding year, constitutes a good basis for working out the gross profit” vi. Further also Hon’ble Orissa High Court in the case of CIT VsNandaramHunda Ram (1976) 103 ITR 433, wherein it is held that “if the assessee failed to produce acceptable accounts revenue would be on the decision of Royal medial Hall vs. CIT (1962) 46 ITR 748 (AP) wherein it is held that “estimate of income on the basis of materials available and the past assessment record was held proper” Bridge & Building Construction Co. P. Ltd. AYs: 2012-13…

Bridge & Building Construction Co. Pvt. Ltd., Kolkata vs. ITO, Ward - 10(1), Kolkata

ITA 2116/KOL/2018[2013-14]Status: DisposedITAT Kolkata22 Dec 2021AY 2013-14

Bench: Hon’Ble Shri A. T. Varkey, Jm & Shri Manish Borad, Am]

Section 143(2)Section 144

…nce of any change in the factual position normally the profit rate declared and accepted in the preceding year, constitutes a good basis for working out the gross profit” vi. Further also Hon’ble Orissa High Court in the case of CIT VsNandaramHunda Ram (1976) 103 ITR 433, wherein it is held that “if the assessee failed to produce acceptable accounts revenue would be on the decision of Royal medial Hall vs. CIT (1962) 46 ITR 748 (AP) wherein it is held that “estimate of income on the basis of materials available and the past assessment record was held proper” Bridge & Building Construction Co. P. Ltd. AYs: 2012-13…

Assistant Commissioner of Income Tax Circle-1, Bellary vs. Shri Vazhyiel House Narayanan Kutty Menon, Bellary

In the result, the revenue’s appeal is partly allowed for statistical purposes

ITA 1545/BANG/2018[2014-15]Status: DisposedITAT Bangalore05 Oct 2021AY 2014-15

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year : 2014-15

For Appellant: Shri B.K. Singh, CIT(DR)(ITAT), BengaluruFor Respondent: Shri B.S. Balachandran, Advocate

…t of the same. If the assessee acquires a right to receive the income, the income can be said to have accrued to him though it may be received later, on its being ascertained - CIT v. Shri Goverdhan Ltd. (1968) 69 ITR 675 (SC) / CIT v. Nandram Hunatram (1976) 103 ITR 433 (On). Receipt is not the only test of chargeability to tax, if income arises or accrues, it may become liable to tax - CIT v. Ashokbhai Chimanbhai (1965) 56 ITR 42 (SC) / CIT v. A.B.V Gowda (1986) 157 ITR 697 (Kar). Each year being a self contained unit, taxes of particular year is payable with reference to the income of that year as computed in…

M/S. Veerabhadrappa Sangappa & Company, Sandur vs. The Assistant Commissioner of Income Tax, Circle- 1, Bellary

In the result appeal filed by assessee stands partly allowed

ITA 1054/BANG/2019[2013-14]Status: DisposedITAT Bangalore08 Dec 2020AY 2013-14

Bench: Shri. B. R. Baskaran & Smt. Beena Pillaiassessment Year : 2013–14

For Appellant: Shri Chythanya K.K, AdvocateFor Respondent: Shri Muzaffar Hussain, CIT

Section 145Section 28Section 5

…acquires a right to receive the income, the income can be said to have accrued to him though it may be received Page 33 of 138 A.Y:2013-14 later, on its being ascertained - CIT v. Shri Goverdhan Ltd. (1968) 69 ITR 675 (SC) / CIT v. Nandram Hunatram (1976) 103 ITR 433 (On). Receipt is not the only test of chargeability to tax, if income arises or accrues, it may become liable to tax - CIT v. Ashokbhai Chimanbhai (1965) 56 ITR 42 (SC) / CIT v. A.B.V Gowda (1986) 157 ITR 697 (Kar). Each year being a self contained unit, taxes of particular year is payable with reference to the income of that year as computed in…

ACIT, Circle-33, Kolkata vs. M/S. G. D. Construction & Co., Kolkata

In the result, Revenue’s appeal stands dismissed

ITA 1596/KOL/2014[2010-2011]Status: DisposedITAT Kolkata15 Dec 2017AY 2010-2011

Bench: Shri Aby.T Varkey & Shri Waseem Ahmedassessment Year :2010-11

Section 143(3)Section 144

…आयकर अपील"य अधीकरण, "यायपीठ – “A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “A” KOLKATA Before Shri Aby.T Varkey, Judicial Member and Shri Waseem Ahmed, Accountant Member Assessment Year :2010-11 ACIT, Circle-33, V/s. Debdas Dutta 10B, Middleton Row, P.O & Vill. Dhaltitha, 3rd Floor,Kolkata-71 Basirhat, Dist. North 24 Pgns. West Bengal [PAN No.ADSPD 8693 D] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Sallong Yaden, Addl. CIT-DR अपीलाथ" क" ओर से/By Appellant Shri D.S. Damle, FCA ""यथ" क" ओर से/By Respondent 12-10-2017 सुनवाई क" तार"ख/Date of Hearing 15-12-2017 घोषणा क" तार"ख/Date of Pronounce…

A.C.I.T Cir - 2, Asansol vs. Shri Mritunjoy Mukherjee, Burdwan

In the result, Revenue’s appeal dismissed

ITA 1183/KOL/2013[2009-10]Status: DisposedITAT Kolkata24 Jun 2016AY 2009-10

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Ravi

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “A” KOLKATA Before Shri Waseem Ahmed, Accountant Member and Shri S.S.Viswanethra Ravi, Judicial Member ITA No.1183/Kol/2013 & C.O. No.89/Kol/2013 (a/o ITA No.1183/Kol/2013) Assessment Year:2009-10 ACIT, Circle-2, Parmar Sri Mritunjoy Mukherjee, बनाम Building, Apakar Garden Sripally, Asansol, Dist. / (West), 54, G.T. Road, Burdwan, West Bengal V/s. Asansol-713304 बनाम Sri Mritunjoy Mukherjee ACIT, Circle-2, Parmar / Sripally, Asansol, Dist. Building, Apakar Garden V/s. Burdwan (West),54, G.T. Road, [PAN No.AAKFA 3496 J] Asansol-713304 .. अपीलाथ" /Appellant ""य…

D.C.I.T Cir - 6, Kolkata. vs. M/S Sikaria Infraprojects (P) Ltd., Kolkata

In the result, Revenue’s appeal dismissed

ITA 296/KOL/2013[2009-10]Status: DisposedITAT Kolkata18 May 2016AY 2009-10

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Raviassessment Year :2009-10

Section 133(6)Section 143(3)

…es. Purchase & expenses not confirmed on an enquiry conducted by the AO u/s. 133(6). Ld. CIT(A) confirmed the order of the Assessing Officer. Tribunal relied on the decision of Hon’ble Orissa High Court decision in the case of CIT Vs Nandaram Hunda Ram (1976) 103 ITR 433, wherein it is held that “if the assessee failed to produce acceptable accounts revenue would be on the decision of Royal medial Hall vs. CIT (1962) 46 ITR 748 (AP) wherein it is held that “estimate of income on the basis of materials available and the past assessment record was held proper” and Tribunal directed the Assessing Officer to recomput…

CIT v. Nandaram Hunda Ram (103 ITR 433) — Cited in 11 Judgments | BharatTax