CIT v. Subodh Gupta

54 Taxmann.com 343High Court2015#4061 most cited

What is CIT v. Subodh Gupta authority for?

In the absence of material to show a net profit rate, the presumptive net profit rate of 8% under section 44AD can be used for estimating income. However, this 8% is not a sacrosanct profit ratio and depends on the specific facts of each case.

29

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2021 to 2026.

Also referred to as

CIT v. Subodh Gupta · 54 Taxmann.com 343 · section 44AD · estimation of income · presumptive net profit rate · 8% profit rate · estimation of income · net profit rate

Sections most often in play

Section 44ADSection 144BSection 148Section 271(1)(b)Section 147Section 194HSection 271(1)(c)Section 194J
Read the full judgment

Issues it is cited on

section 40(3)section 10(2a)section 44adsection 40a(3)section 44arejection of books of accountsundry creditorssection 271fsection 40asection 194jsection 44section 145(3)

Judgments citing CIT v. Subodh Gupta

Shiv Shakti Constructions, Gautam Budh Nagar vs. ACIT, Central Circle-11, Noida

In the result, all the Revenue’s Appeals are dismissed

ITA 2558/DEL/2022[2019-20]Status: DisposedITAT Delhi27 Jul 2023AY 2019-20

Bench: Shri Challa Nagendra Prasad & Shri Pradip Kumar Kedia

For Appellant: Shri Harish Choudhary CAFor Respondent: Shri H.K. Choudhary, CIT-DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER ITAs - Assessment Years 2554/Del/2022 (2015-16), 2555/Del/2022 (2016-17), 2556/Del/2022 (2017-18), 2557/Del/2022 (2018-19), 2558/Del/2022 (2019-20) & 2559/DEL/2022 (2020-21) Shiv Shakti Construction v. ACIT A-142, Omaxe NRI City, Pari Central Circle-2 Chowk NRI City, Pari Chowk Noida Greater Noida, Uttar Pradesh. TAN/PAN: AAZFS6406R (Appellant) (Respondent) I.T.As. - Assessment Years 2836/Del/2022 (2015-16), 2835/Del/2022 (2016-17), 2834/Del/2022 (2017-18)…

Shiv Shakti Constructions, Gautam Budh Nagar vs. ACIT, Central Circle-11, Noida

In the result, all the Revenue’s Appeals are dismissed

ITA 2557/DEL/2022[2018-19]Status: DisposedITAT Delhi27 Jul 2023AY 2018-19

Bench: Shri Challa Nagendra Prasad & Shri Pradip Kumar Kedia

For Appellant: Shri Harish Choudhary CAFor Respondent: Shri H.K. Choudhary, CIT-DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER ITAs - Assessment Years 2554/Del/2022 (2015-16), 2555/Del/2022 (2016-17), 2556/Del/2022 (2017-18), 2557/Del/2022 (2018-19), 2558/Del/2022 (2019-20) & 2559/DEL/2022 (2020-21) Shiv Shakti Construction v. ACIT A-142, Omaxe NRI City, Pari Central Circle-2 Chowk NRI City, Pari Chowk Noida Greater Noida, Uttar Pradesh. TAN/PAN: AAZFS6406R (Appellant) (Respondent) I.T.As. - Assessment Years 2836/Del/2022 (2015-16), 2835/Del/2022 (2016-17), 2834/Del/2022 (2017-18)…

Shiv Shakti Construction, Gautam Budh Nager vs. ACIT, Central Circle-2, Noida

In the result, all the Revenue’s Appeals are dismissed

ITA 2556/DEL/2022[2017-18]Status: DisposedITAT Delhi27 Jul 2023AY 2017-18

Bench: Shri Challa Nagendra Prasad & Shri Pradip Kumar Kedia

For Appellant: Shri Harish Choudhary CAFor Respondent: Shri H.K. Choudhary, CIT-DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER ITAs - Assessment Years 2554/Del/2022 (2015-16), 2555/Del/2022 (2016-17), 2556/Del/2022 (2017-18), 2557/Del/2022 (2018-19), 2558/Del/2022 (2019-20) & 2559/DEL/2022 (2020-21) Shiv Shakti Construction v. ACIT A-142, Omaxe NRI City, Pari Central Circle-2 Chowk NRI City, Pari Chowk Noida Greater Noida, Uttar Pradesh. TAN/PAN: AAZFS6406R (Appellant) (Respondent) I.T.As. - Assessment Years 2836/Del/2022 (2015-16), 2835/Del/2022 (2016-17), 2834/Del/2022 (2017-18)…

Shiv Shakti Constructons, Gautam Budh Nagar vs. ACIT Cental Circle-2, Noida

In the result, all the Revenue’s Appeals are dismissed

ITA 2555/DEL/2022[2016-17]Status: DisposedITAT Delhi27 Jul 2023AY 2016-17

Bench: Shri Challa Nagendra Prasad & Shri Pradip Kumar Kedia

For Appellant: Shri Harish Choudhary CAFor Respondent: Shri H.K. Choudhary, CIT-DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER ITAs - Assessment Years 2554/Del/2022 (2015-16), 2555/Del/2022 (2016-17), 2556/Del/2022 (2017-18), 2557/Del/2022 (2018-19), 2558/Del/2022 (2019-20) & 2559/DEL/2022 (2020-21) Shiv Shakti Construction v. ACIT A-142, Omaxe NRI City, Pari Central Circle-2 Chowk NRI City, Pari Chowk Noida Greater Noida, Uttar Pradesh. TAN/PAN: AAZFS6406R (Appellant) (Respondent) I.T.As. - Assessment Years 2836/Del/2022 (2015-16), 2835/Del/2022 (2016-17), 2834/Del/2022 (2017-18)…

Shiv Shakti Constructions, Gautam Budh Nager vs. ACIT, Central Circle-2, Noida

In the result, all the Revenue’s Appeals are dismissed

ITA 2554/DEL/2022[2015-16]Status: DisposedITAT Delhi27 Jul 2023AY 2015-16

Bench: Shri Challa Nagendra Prasad & Shri Pradip Kumar Kedia

For Appellant: Shri Harish Choudhary CAFor Respondent: Shri H.K. Choudhary, CIT-DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER ITAs - Assessment Years 2554/Del/2022 (2015-16), 2555/Del/2022 (2016-17), 2556/Del/2022 (2017-18), 2557/Del/2022 (2018-19), 2558/Del/2022 (2019-20) & 2559/DEL/2022 (2020-21) Shiv Shakti Construction v. ACIT A-142, Omaxe NRI City, Pari Central Circle-2 Chowk NRI City, Pari Chowk Noida Greater Noida, Uttar Pradesh. TAN/PAN: AAZFS6406R (Appellant) (Respondent) I.T.As. - Assessment Years 2836/Del/2022 (2015-16), 2835/Del/2022 (2016-17), 2834/Del/2022 (2017-18)…

Ravindranth J. Mishra, Vapi vs. Income Tax Officer, Ward -7, Vapi

In the result, the appeal of the assessee is partly allowed

ITA 271/SRT/2022[2010-11]Status: DisposedITAT Surat29 Dec 2022AY 2010-11
Section 144Section 148Section 234ASection 234BSection 254(1)Section 44A

…आयकर अपील"य अ"धकरण, सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT “SMC” BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER आ.अ.सं./ITA No.271/SRT/2022 (AY 2010-11) (Hearing in Physical Court) Ravindranath J. Mishra Income Tax Officer, Flat No.204, C-2 Sai Shraddha Ward-7 Vapi, Room No. Vs Residency, Nr. Amigo 810, 8th Floor, Fortune Industries, Morai Village, Tal- Square-II, Daman Road, Vapi, Dist. Valsad-396191 Chala, Vapi-396191 PAN : AIFPM 8338 N अपीलाथ"/Appellant ""यथ" /Respondent "नधा"रती क" ओर से /Assessee by Ms. Krinjal Bhuta, C.A राज"व क" ओर से /Revenue by Shri Vinod Kumar, Sr-DR सुनव…

Mr. Chithappa Karthik Yadav, Bengaluru vs. The Income Tax Officer, Ward- 6(3)(4), Bangalore

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

ITA 536/BANG/2021[2016-17]Status: DisposedITAT Bangalore31 Mar 2022AY 2016-17

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.Rampriyadas, CAFor Respondent: Smt.Prayadarshini Besaganni, JCIT-DR
Section 234ASection 40ASection 40A(3)Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “C”, BANGALORE Before Shri George George K, JM & Ms.Padmavathy S, AM ITA No.536/Bang/2021 : Asst.Year 2016-2017 Sri.Chithappa Karthik Yadav The Income Tax Officer No.182, 5th Cross, Venakteshwara v. Ward 6(3)(4) Nagar Jakkur Bangalore. Bengaluru – 560 064. PAN : AARPY0131F. (Appellant) (Respondent) Appellant by : Sri.Rampriyadas, CA Respondent by : Smt.Prayadarshini Besaganni, JCIT-DR Date of Date of Hearing : 30.03.2022 Pronouncement : .03.2022 O R D E R Per Padmavathy S, AM This appeal is against the order of the CIT(A), Bangalore-6, dated 29.01.2020 for t…

Smt. Swapna Manna, Purba Medinipur vs. Pr.CIT-9, Kolkata

In the result, the appeal of the assessee is allowed

ITA 1072/KOL/2019[2014-15]Status: DisposedITAT Kolkata23 Jun 2021AY 2014-15

Bench: Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 143(1)Section 143(2)Section 263

…1 Smt. Swapna Manna, AY 2014-15 आयकर अपील"य अधीकरण, "यायपीठ –“A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA [Before Shri J. Sudhakar Reddy, AM and Shri A. T. Varkey, JM] I.T.A. No. 1072/Kol/2019 Assessment Year: 2014-15 Smt. Swapna Manna Vs. Pr. Commissioner of Income-Tax-9, (PAN: ADYPM 0343 H) Kolkata Appellant Respondent Date of Hearing (Virtual) 06.05.2021 Date of Pronouncement 23.06.2021 For the Appellant Shri Subash Agarwal, Advocate For the Respondent Shri John Vincent D. Longstich, CIT DR ORDER Per Shri A. T. Varkey, JM: This is an appeal filed by the Assessee against the order…

Prisam Logistics Pvt. Ltd., Kolkata vs. PCIT, Cir. 1, Kolkata

In the result, the appeal of the assessee is allowed

ITA 129/KOL/2021[2011-12]Status: DisposedITAT Kolkata18 Jun 2021AY 2011-12

Bench: Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 147Section 263Section 44A

…ITA No.129/Kol/2021 Prism Logistics Pvt. Ltd., A.Y. 2011-12 आयकर अपील"य अधीकरण, "यायपीठ –“B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri J. Sudhakar Reddy, AM and Shri A. T. Varkey, JM] I.T.A. No. 129/Kol/2021 Assessment Year: 2011-12 Prism Logistics Pvt. Ltd. Vs. Pr. Commissioner of Income-Tax-1, (PAN: AADCP0377P) Kolkata Appellant Respondent Date of Hearing (Virtual) 12.05.2021 Date of Pronouncement 18.06.2021 For the Appellant Shri Manish Tiwari, AR For the Respondent Shri Tushar Dhuni Singh, CIT, DR ORDER Per Shri A. T. Varkey, JM: This is an appeal filed by the Assess…