Commissioner of Income-tax v. Dr. M.K.E. Memon

248 ITR 310High Court2001#4159 most cited

What is Commissioner of Income-tax v. Dr. M.K.E. Memon authority for?

Assessments under Chapter XIV B of the Income-tax Act involve an element of guesswork, similar to best judgment assessments, but this guesswork must not be arbitrary.

28

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2026.

Also referred to as

CIT v. Dr. M.K.E Memon · 248 ITR 310 · Chapter XIV B · undisclosed income · best judgment assessment · guesswork · arbitrary assessment

Sections most often in play

Section 132Section 143(3)Section 147Section 148Section 132(1)Section 132(3)Section 132(4)Section 139

Issues it is cited on

section 153a(1)(a)section 144bastatement under section 132(4)section 56(2)(vii)(b)section 158bcsection 142(2a)section 127panchnamasection 158bsection 153a(1)section 158block period

Judgments citing Commissioner of Income-tax v. Dr. M.K.E. Memon

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1189/DEL/2018[2010-11]Status: DisposedITAT Delhi06 Sept 2018AY 2010-11

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…ial found during the course of search is not permitted. Reliance is placed on following (Copy of the same is enclosed) a) Commissioner of Income-tax v. H.C. Chandna (P.) Ltd. [2008] 299 ITR 429 (Delhi); b) Commissioner of Income-tax v. Dr. M.K.E. Memon [2001] 248 ITR 310 (Bombay); c) Commissioner of Income-tax v. Lachman Das Bhatia [2012] 26 taxmann.com 167 (Delhi); d) Commissioner of Income-tax v. Pradeep Goel [2008] 174 TAXMAN 421 (DELHI); e) Deputy Commissioner of Income-tax v. Royal Marwar Tobacco Product (P.) Ltd. [2009] 120 TTJ 387 (Ahmedabad) In view of the aforesaid, it is prayed that the addition is tota…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1186/DEL/2018[2013-14]Status: DisposedITAT Delhi06 Sept 2018AY 2013-14

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…ial found during the course of search is not permitted. Reliance is placed on following (Copy of the same is enclosed) a) Commissioner of Income-tax v. H.C. Chandna (P.) Ltd. [2008] 299 ITR 429 (Delhi); b) Commissioner of Income-tax v. Dr. M.K.E. Memon [2001] 248 ITR 310 (Bombay); c) Commissioner of Income-tax v. Lachman Das Bhatia [2012] 26 taxmann.com 167 (Delhi); d) Commissioner of Income-tax v. Pradeep Goel [2008] 174 TAXMAN 421 (DELHI); e) Deputy Commissioner of Income-tax v. Royal Marwar Tobacco Product (P.) Ltd. [2009] 120 TTJ 387 (Ahmedabad) In view of the aforesaid, it is prayed that the addition is tota…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1185/DEL/2018[2012-13]Status: DisposedITAT Delhi06 Sept 2018AY 2012-13

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…ial found during the course of search is not permitted. Reliance is placed on following (Copy of the same is enclosed) a) Commissioner of Income-tax v. H.C. Chandna (P.) Ltd. [2008] 299 ITR 429 (Delhi); b) Commissioner of Income-tax v. Dr. M.K.E. Memon [2001] 248 ITR 310 (Bombay); c) Commissioner of Income-tax v. Lachman Das Bhatia [2012] 26 taxmann.com 167 (Delhi); d) Commissioner of Income-tax v. Pradeep Goel [2008] 174 TAXMAN 421 (DELHI); e) Deputy Commissioner of Income-tax v. Royal Marwar Tobacco Product (P.) Ltd. [2009] 120 TTJ 387 (Ahmedabad) In view of the aforesaid, it is prayed that the addition is tota…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1182/DEL/2018[2009-10]Status: DisposedITAT Delhi06 Sept 2018AY 2009-10

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…ial found during the course of search is not permitted. Reliance is placed on following (Copy of the same is enclosed) a) Commissioner of Income-tax v. H.C. Chandna (P.) Ltd. [2008] 299 ITR 429 (Delhi); b) Commissioner of Income-tax v. Dr. M.K.E. Memon [2001] 248 ITR 310 (Bombay); c) Commissioner of Income-tax v. Lachman Das Bhatia [2012] 26 taxmann.com 167 (Delhi); d) Commissioner of Income-tax v. Pradeep Goel [2008] 174 TAXMAN 421 (DELHI); e) Deputy Commissioner of Income-tax v. Royal Marwar Tobacco Product (P.) Ltd. [2009] 120 TTJ 387 (Ahmedabad) In view of the aforesaid, it is prayed that the addition is tota…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1181/DEL/2018[2015-16]Status: DisposedITAT Delhi06 Sept 2018AY 2015-16

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…ial found during the course of search is not permitted. Reliance is placed on following (Copy of the same is enclosed) a) Commissioner of Income-tax v. H.C. Chandna (P.) Ltd. [2008] 299 ITR 429 (Delhi); b) Commissioner of Income-tax v. Dr. M.K.E. Memon [2001] 248 ITR 310 (Bombay); c) Commissioner of Income-tax v. Lachman Das Bhatia [2012] 26 taxmann.com 167 (Delhi); d) Commissioner of Income-tax v. Pradeep Goel [2008] 174 TAXMAN 421 (DELHI); e) Deputy Commissioner of Income-tax v. Royal Marwar Tobacco Product (P.) Ltd. [2009] 120 TTJ 387 (Ahmedabad) In view of the aforesaid, it is prayed that the addition is tota…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1180/DEL/2018[2014-15]Status: DisposedITAT Delhi06 Sept 2018AY 2014-15

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…ial found during the course of search is not permitted. Reliance is placed on following (Copy of the same is enclosed) a) Commissioner of Income-tax v. H.C. Chandna (P.) Ltd. [2008] 299 ITR 429 (Delhi); b) Commissioner of Income-tax v. Dr. M.K.E. Memon [2001] 248 ITR 310 (Bombay); c) Commissioner of Income-tax v. Lachman Das Bhatia [2012] 26 taxmann.com 167 (Delhi); d) Commissioner of Income-tax v. Pradeep Goel [2008] 174 TAXMAN 421 (DELHI); e) Deputy Commissioner of Income-tax v. Royal Marwar Tobacco Product (P.) Ltd. [2009] 120 TTJ 387 (Ahmedabad) In view of the aforesaid, it is prayed that the addition is tota…

DCIT Cen Cir 7(1), Mumbai vs. Phaarmasia Ltd, Hyderabad

In the result, appeals filed by the revenue are dismissed and appeal

ITA 446/MUM/2016[2006-07]Status: DisposedITAT Mumbai18 May 2018AY 2006-07

Bench: Shri Amarjit Singh() & Shri G Manjunatha ()

Section 132Section 260A

…the Ld.CIT(A) was also incorrect in sustaining estimated net profit of 3.67% on sales from OCP. 21. Coming to the case laws relied upon by the assessee. The assessee has relied upon the decision of Hon’ble Bombay High Court in the case of CIT vs MKE Memon 248 ITR 310 (Bom). The Hon’ble Bombay High Court while distinguishing the judgement of Hon’ble Supreme Court in the case of CST vs H.M Esufali H.M.Abdulali (supra) has observed as under:- In case of CIT Vs. Dr. M K E Menon, The Hon'ble Bombay High Court, while distinguishing the Judgment of Hon'ble Supreme Court in case of Commissioner of Sales Tax V/s.…

Asst CIT Cen Cir 8(2), Mumbai vs. Katrina Rosemary Turcotte, Mumbai

In the result, all the appeals of the Revenue are dismissed

ITA 3092/MUM/2015[2006-07]Status: DisposedITAT Mumbai11 Oct 2017AY 2006-07

Bench: Shri Saktijit Dey & Shri Rajesh Kumar

For Appellant: Dr. K. Shivaram, Sr. Counsel a/wFor Respondent: Shri Abhijit Patankar
Section 132Section 153A

…ised Representative relied upon the following decisions:– i) Common Cause v/s Union Of India, 77 taxmann.com 245 (SC); ii) CIT v/s Jayaben Ratilal Sarothiya, 222 taxman 64 (Guj.); iii) Uday C. Thmhankan v/s DCIT, 174 TTJ 151 (Mum.); and iv) Dr. M.K.E. Menon, 248 ITR 310 (Bom.). 21 Ms. Katrina Rosemary Turcotte 38. We have heard rival contentions and perused the material available on record in the light of the decisions relied upon. Undisputedly, on the basis of evaluation sheet found from the computer of Ms. Sandhya Ramchandra, the Assessing Officer has estimated income on cash component supposed to have been…