Commissioner of Income-tax-9, Mumbai v. Teletronics Dealing Systems (P.) Ltd.

53 Taxmann.com 20High Court2015#5068 most cited

What is Commissioner of Income-tax-9, Mumbai v. Teletronics Dealing Systems (P.) Ltd. authority for?

The Assessing Officer cannot estimate income without rejecting the assessee's books of accounts. This principle emphasizes the importance of challenging and rejecting accounting records before resorting to estimation.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2025.

Also referred to as

Commissioner of Income-tax-9 · Mumbai v. Teletronics Dealing Systems (P.) Ltd · section 115BBE · section 37 · section 69A · section 69C · estimation of income · rejection of books of accounts · AO estimation · assessment procedure

Issues it is cited on

Judgments citing Commissioner of Income-tax-9, Mumbai v. Teletronics Dealing Systems (P.) Ltd.

Commissioner of Income-tax-9, Mumbai v. Teletronics Dealing Systems (P.) Ltd. (53 Taxmann.com 20) — Cited in 23 Judgments | BharatTax