Dabros Industries Company (P) Ltd. v. CIT

108 ITR 424High Court1977#4601 most cited

What is Dabros Industries Company (P) Ltd. v. CIT authority for?

Once the Assessing Officer rejects the books of accounts, they cannot be relied upon for making further additions. The AO must estimate sales and G.P. rates, possibly using figures from previous assessment years or comparable businesses.

25

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Also referred to as

Dabros Industries Company (P) Ltd. v. CIT · 108 ITR 424 · section 145 · best judgment assessment · rejection of books of accounts · estimation of sales · estimation of G.P. rate · undisclosed income · section 143(3) · section 144

Sections most often in play

Section 115BBESection 133(6)Section 133ASection 142(1)Section 142(2A)Section 143(3)Section 144Section 145

Issues it is cited on

section 145section 145(3)best judgment assessmentsection 69csection 133asection 131section 139genuineness of the transactionundisclosed incomeunexplained cash creditsection 142scrutiny assessment

Judgments citing Dabros Industries Company (P) Ltd. v. CIT

BHUJBAL BROTHERS CONSTRUCTION COMPANY,PUNE vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 1(3), PUNE

In the result, the appeal filed by the Revenue in ITA

ITA 2137/PUN/2024[2017-18]Status: DisposedITAT Pune21 Apr 2025AY 2017-18

Bench: SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)

For Respondent: Shri Chandra Vijay &
Section 142Section 142(1)Section 144Section 43C

…and compare it from the profits disclosed by the assessee in the similar line of businesses. In this connection, reference can be made to the following decisions:- (i) CIT vs. K.Y. Pilliah& Sons, 63 ITR 411 (SC); (ii) (Dabros Industrial Co. (P) Ltd. vs. CIT. 108 ITR 424 (Cal.); (iii) Badrinath Agarwal vs. CIT, 65 ITR 242 (All.); and, (iv) Shri Venkteshwar Sugar Mills vs. CIT, 341 ITR 588 (AII.). 13. it is also settled position of law that the Assessing Officer cannot rely on the same books of accounts which are rejected for the purpose of making any other additions as held by the Hon'ble Andhra Pradesh High Cour…

ASSISTANT COMMISSIONER OF INCOME TAX, PUNE vs. BHUJBAL BROTHERS CONSTRUCTION COMPANY, PUNE

In the result, the appeal filed by the Revenue in ITA

ITA 2119/PUN/2024[2017-18]Status: DisposedITAT Pune21 Apr 2025AY 2017-18

Bench: SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)

For Respondent: Shri Chandra Vijay &
Section 142Section 142(1)Section 144Section 43C

…and compare it from the profits disclosed by the assessee in the similar line of businesses. In this connection, reference can be made to the following decisions:- (i) CIT vs. K.Y. Pilliah& Sons, 63 ITR 411 (SC); (ii) (Dabros Industrial Co. (P) Ltd. vs. CIT. 108 ITR 424 (Cal.); (iii) Badrinath Agarwal vs. CIT, 65 ITR 242 (All.); and, (iv) Shri Venkteshwar Sugar Mills vs. CIT, 341 ITR 588 (AII.). 13. it is also settled position of law that the Assessing Officer cannot rely on the same books of accounts which are rejected for the purpose of making any other additions as held by the Hon'ble Andhra Pradesh High Cour…

ASSISTANT COMMISSIONER OF INCOME TAX- 4(1)(1), MUMBAI vs. CREATIVE GEMS AND JEWELLERY LIMITED, MUMBAI

In the result, Revenue’s appeal inITA 2821/MUM/2024

ITA 2821/MUM/2024[2017-18]Status: DisposedITAT Mumbai15 Apr 2025AY 2017-18

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Ms.AasifaKhan,ARFor Respondent: Shri Mahesh Pamnani (Sr. DR)
Section 133ASection 143(3)Section 145Section 68

…ana in the case of CIT vs. Gian Chand Labour Contractors, 316 ITR 127 (P&H), the Hon’ble Supreme Court in the case of CIT Vs. K.Y Pilliah& Sons (1967) 63 ITR 411 (SC), the Hon’ble High Court of Calcutta in the case of Dabros Industrial (P) Ltd. Vs. CIT (1977) 108 ITR 424 (Cal).The Hon’ble High Court of Allahabad in the case of Shri Venkteshwar Sugar Mills Vs. CIT(Appeals), (2012) 20 taxmann.com 650 (All), had observed, that once the books of accounts are rejected, then there is no option before the Assessing Officer except to estimate the sale and G.P rate which in the case before them was determined by taking co…

CREATIVE GEMS AND JEWELLERY LIMITED,GOREGAON EAST MUMBAI vs. CIRCLE 4(1)(1), MUMBAI, AAYAKAR BHAWAN,MUMBAI

In the result, Revenue’s appeal inITA 2821/MUM/2024

ITA 2053/MUM/2024[2017-18]Status: DisposedITAT Mumbai15 Apr 2025AY 2017-18

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Ms.AasifaKhan,ARFor Respondent: Shri Mahesh Pamnani (Sr. DR)
Section 133ASection 143(3)Section 145Section 68

…ana in the case of CIT vs. Gian Chand Labour Contractors, 316 ITR 127 (P&H), the Hon’ble Supreme Court in the case of CIT Vs. K.Y Pilliah& Sons (1967) 63 ITR 411 (SC), the Hon’ble High Court of Calcutta in the case of Dabros Industrial (P) Ltd. Vs. CIT (1977) 108 ITR 424 (Cal).The Hon’ble High Court of Allahabad in the case of Shri Venkteshwar Sugar Mills Vs. CIT(Appeals), (2012) 20 taxmann.com 650 (All), had observed, that once the books of accounts are rejected, then there is no option before the Assessing Officer except to estimate the sale and G.P rate which in the case before them was determined by taking co…

ASHOK KUMAR,BHOJPUR vs. ITO, WARD-1, ARA

In the result, the appeal of the assessee is partly allowed as indicated above

ITA 259/PAT/2018[2010-11]Status: DisposedITAT Patna10 Apr 2024AY 2010-11

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Borad

Section 142(1)Section 143(2)Section 148Section 40

…was highly arbitrary, unreasonable and without any basis even if the assessee failed to produce books of account, details of receipt, etc. 9. It has been laid down by Hon'ble Calcutta High Court in the case of Dabros Industries Company (P) Ltd Vs CIT (1977) 108 ITR 424 (Cal) as under - “Accounts - rejection -ITO applied s.145 and made certain additions on the basis of past performance in absence of proper accounts to arrive at a correct profit -rejection and estimation on the basis of available material justified - once the books of accounts of an assessee are rejected then profit has to be estimated on the bas…

BIPIN BIHARI MOHANTY,BHUBANESWAR vs. ACIT CIRCLE -5(1), BHUBANESWAR

In the result, both the appeals of the assessee are partly allowed

ITA 51/CTK/2023[2013-14]Status: DisposedITAT Cuttack27 Jun 2023AY 2013-14
For Appellant: Shri S.K.Sarangi, CAFor Respondent: Shri S.C.Mohanty, Sr. DR
Section 131Section 145(3)Section 148

…ase, without going much into the technicalities it is noticed that the ld. AO has invoked the provisions of Section 145(3) of the Act and has rejected the books. The Hon’ble Kolkata High Court in the case of Dabros Industrial Co. (P.) Ltd., reported in [1977] 108 ITR 424 (Cal.) has, following the decision of the Hon’ble Supreme Court in the case of S.N.Namasivayam Chettiar, reported in [1960] 38 ITR 579(SC), categorically held that once the books of accounts are rejected then the profit should be estimated. Once the income of the assessee is estimated then no further additions by disallowance of expenditure or re…

BIPIN BIHARI MOHANTY,BHUBANESWAR vs. ACIT CIRCLE -5(1), BHUBANESWAR

In the result, both the appeals of the assessee are partly allowed

ITA 50/CTK/2023[2012-13]Status: DisposedITAT Cuttack27 Jun 2023AY 2012-13
For Appellant: Shri S.K.Sarangi, CAFor Respondent: Shri S.C.Mohanty, Sr. DR
Section 131Section 145(3)Section 148

…ase, without going much into the technicalities it is noticed that the ld. AO has invoked the provisions of Section 145(3) of the Act and has rejected the books. The Hon’ble Kolkata High Court in the case of Dabros Industrial Co. (P.) Ltd., reported in [1977] 108 ITR 424 (Cal.) has, following the decision of the Hon’ble Supreme Court in the case of S.N.Namasivayam Chettiar, reported in [1960] 38 ITR 579(SC), categorically held that once the books of accounts are rejected then the profit should be estimated. Once the income of the assessee is estimated then no further additions by disallowance of expenditure or re…

FIVE STARCONSTRUCTION COMPANY,BHILAI vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE- 1(1), BHILAI

The appeal of the assessee is partly allowed in terms of our aforesaid observations

ITA 45/RPR/2018[2014-15]Status: DisposedITAT Raipur29 May 2023AY 2014-15

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No.45/Rpr/2018 "नधा"रण वष" / Assessment Year : 2014-15 Five Star Construction Company Plot No.96-97, Light Industrial Area, Chawani Chowk, Bhilai (C.G)-490026 Pan : Aaaff4316L .......अपीलाथ" / Appellant बनाम / V/S. The Deputy Commissioner Of Income Tax-1(1), Bhilai (C.G.) ……""यथ" / Respondent

For Appellant: Shri R.B Doshi, CAFor Respondent: Shri Piyush Tripathi, Sr. DR
Section 133ASection 143(2)Section 144Section 40A(3)Section 68Section 69C

…and compare it from the profits disclosed by the assessee in the similar line of businesses. In this connection, reference can be made to the following decisions:- (i) CIT vs. K.Y. Pilliah & Sons, 63 ITR 411 (SC); (ii) Dabros Industrial Co. (P.) Ltd. vs. CIT, 108 ITR 424 (Cal.); (iii) Badrinath Agarwal vs. CIT, 65 ITR 242 (All.); and, (iv) Shri Venkteshwar Sugar Mills vs. CIT, 341 ITR 588 (All.). 13. It is also settled position of law that the Assessing Officer cannot rely on the same books of accounts which are rejected for the purpose of making any other additions as held by the Hon’ble Andhra Pradesh High Cour…

SHRI PATEL ENTERPRISES,,KORBA(CG) vs. DY. COMMISSIONER OF INCOME TAX, CIRCLE- KORBA,

In the result, the appeal of the assessee is partly allowed for statistical purpose in terms of our observations as discussed herein above

ITA 112/BIL/2017[2012-13]Status: DisposedITAT Raipur21 Sept 2022AY 2012-13

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अऩीऱ सं./Ita No.112/Rpr/2017 (ननधाारण वषा / Assessment Year : 2012-2013) M/S Patel Enterprises, Vs Dcit, Circle-Korba A-3, Vikas Complex, First Floor, Power House Road, Korba (C.G.) Pan No. : Aajfm 0718 Q (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri Prakash Chand Agrawal, CAFor Respondent: Shri P.K.Mishra, CIT-DR
Section 143(1)Section 251

…idence (Cal. HC in Narayan Chandra Baidya v. CIT (1951) 20 ITR 287 (Cal.). Once the books of account of an assessee are rejected, then, profit has to be estimated on the basis of proper material evidence available [Dabros Industrial Co. (P) Ltd. v. CIT (1977) 108 ITR 424 (Cal.)]. The AO was not entitled to make pure guess and make the impugned assessment without reference to any evidence. There must be something more than bare suspicion to support the same. The rule of Law on this subject has been fairly and rightly stated by the Lahore HC in Seth Gurmukh Singh v. CIT (1944) 12 ITR 393 (Lah.) [ Dhakeshwari Cotton…

BRIDGE & BUILDING CONSTRUCTION CO. PVT. LTD.,KOLKATA vs. ACIT, CENTRAL CIRCLE - 2(1), KOLKATA , 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

…he CIT(A) after considering the past accepted results of the assessee as held by the Hon'ble Supreme Court, Hon'ble High Courts and various benches of Hon'ble ITAT. The Hon'ble Calcutta High Court in the case of Dabros Industries Company (P) Ltd Vs CIT (1977) 108 ITR 424 (Cal) held as under - "Accounts - rejection -ITO applied s.145 and made certain additions on the basis of past performance in absence of proper accounts to arrive at a correct profit -rejection and estimation on the basis of available material justified - once the books of accounts of an assessee are rejected then profit has to be estimated on th…

BRIDGE & BUILDING CONSTRUCTION CO. PVT. LTD.,KOLKATA vs. DCIT, CENTRAL CIRCLE - 2(1), KOLKATA , 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

…he CIT(A) after considering the past accepted results of the assessee as held by the Hon'ble Supreme Court, Hon'ble High Courts and various benches of Hon'ble ITAT. The Hon'ble Calcutta High Court in the case of Dabros Industries Company (P) Ltd Vs CIT (1977) 108 ITR 424 (Cal) held as under - "Accounts - rejection -ITO applied s.145 and made certain additions on the basis of past performance in absence of proper accounts to arrive at a correct profit -rejection and estimation on the basis of available material justified - once the books of accounts of an assessee are rejected then profit has to be estimated on th…

DCIT, CIRCLE - 10(1), KOLKATA , 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

…he CIT(A) after considering the past accepted results of the assessee as held by the Hon'ble Supreme Court, Hon'ble High Courts and various benches of Hon'ble ITAT. The Hon'ble Calcutta High Court in the case of Dabros Industries Company (P) Ltd Vs CIT (1977) 108 ITR 424 (Cal) held as under - "Accounts - rejection -ITO applied s.145 and made certain additions on the basis of past performance in absence of proper accounts to arrive at a correct profit -rejection and estimation on the basis of available material justified - once the books of accounts of an assessee are rejected then profit has to be estimated on th…

DCIT, CIRCLE - 10(1), KOLKATA , 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

…he CIT(A) after considering the past accepted results of the assessee as held by the Hon'ble Supreme Court, Hon'ble High Courts and various benches of Hon'ble ITAT. The Hon'ble Calcutta High Court in the case of Dabros Industries Company (P) Ltd Vs CIT (1977) 108 ITR 424 (Cal) held as under - "Accounts - rejection -ITO applied s.145 and made certain additions on the basis of past performance in absence of proper accounts to arrive at a correct profit -rejection and estimation on the basis of available material justified - once the books of accounts of an assessee are rejected then profit has to be estimated on th…

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

…he CIT(A) after considering the past accepted results of the assessee as held by the Hon'ble Supreme Court, Hon'ble High Courts and various benches of Hon'ble ITAT. The Hon'ble Calcutta High Court in the case of Dabros Industries Company (P) Ltd Vs CIT (1977) 108 ITR 424 (Cal) held as under - "Accounts - rejection -ITO applied s.145 and made certain additions on the basis of past performance in absence of proper accounts to arrive at a correct profit -rejection and estimation on the basis of available material justified - once the books of accounts of an assessee are rejected then profit has to be estimated on th…

ISMT LTD,,PUNE vs. DEPUTY COMMISSIONER OF INCOME TAX,,

ITA 2784/PUN/2016[2012-13]Status: DisposedITAT Pune06 Dec 2021AY 2012-13

Bench: Shri Inturi Rama Rao, Am & Shri S. S. Viswanethra Ravi, Jm आयकर अपील सं. / Ita Nos.2751 & 2752/Pun/2016 िनधा"रण वष" / Assessment Years : 2011-12 & 2012-13 Acit, Central Circle- 2(1), .......अपीलाथ" / Appellant Pune. बनाम / V/S. M/S. Ismt Limited, 2Nd Floor, Lunkad Towers, Viman Nagar, Pune-411014. ……""यथ" / Respondent Pan : Aaacj9917A आयकर अपील सं. / Ita Nos.2783 & 2784/Pun/2016 िनधा"रण वष" / Assessment Years : 2011-12 & 2012-13 M/S. Ismt Limited, 2Nd Floor, Lunkad Towers, Viman Nagar, Pune-411014. .......अपीलाथ" / Appellant Pan : Aaacj9917A बनाम / V/S. Dcit, Central Circle- 2(1), ……""यथ" / Respondent Pune. Revenue By : Shri Deepak Garg Assessee By : Shri Rajan Vora Shri Rajendra Agiwal सुनवाई क" तारीख / Date Of Hearing : 29.10.2021 घोषणा क" तारीख / Date Of Pronouncement : 06.12.2021 आदेश / Order Per Inturi Rama Rao, Am: These Are The Cross Appeals Filed By The Revenue As Well As By The Assessee Directed Against The Common Orders Of Ld. Commissioner Of Income

For Appellant: Shri Rajan VoraFor Respondent: Shri Deepak Garg
Section 115JSection 132Section 132(4)Section 143(3)Section 153A

…nd compare it from the profits disclosed by the assessee in the similar line of businesses. In this connection, reference can be made to the following decisions :- (i) CIT vs. K.Y. Pilliah & Sons, 63 ITR 411 (SC); (ii) Dabros Industrial Co. (P.) Ltd. vs. CIT, 108 ITR 424 (Cal.); (iii) Badrinath Agarwal vs. CIT, 65 ITR 242 (All.); and, (iv) Shri Venkteshwar Sugar Mills vs. CIT, 341 ITR 588 (All.). 13. It is also settled position of law that the Assessing Officer cannot rely on the same books of accounts which are rejected for the purpose of making any other additions as held by the Hon’ble Andhra Pradesh High Cour…

ISMT LTD,,PUNE vs. DEPUTY COMMISSIONER OF INCOME TAX,,

ITA 2783/PUN/2016[2011-12]Status: DisposedITAT Pune06 Dec 2021AY 2011-12

Bench: Shri Inturi Rama Rao, Am & Shri S. S. Viswanethra Ravi, Jm आयकर अपील सं. / Ita Nos.2751 & 2752/Pun/2016 िनधा"रण वष" / Assessment Years : 2011-12 & 2012-13 Acit, Central Circle- 2(1), .......अपीलाथ" / Appellant Pune. बनाम / V/S. M/S. Ismt Limited, 2Nd Floor, Lunkad Towers, Viman Nagar, Pune-411014. ……""यथ" / Respondent Pan : Aaacj9917A आयकर अपील सं. / Ita Nos.2783 & 2784/Pun/2016 िनधा"रण वष" / Assessment Years : 2011-12 & 2012-13 M/S. Ismt Limited, 2Nd Floor, Lunkad Towers, Viman Nagar, Pune-411014. .......अपीलाथ" / Appellant Pan : Aaacj9917A बनाम / V/S. Dcit, Central Circle- 2(1), ……""यथ" / Respondent Pune. Revenue By : Shri Deepak Garg Assessee By : Shri Rajan Vora Shri Rajendra Agiwal सुनवाई क" तारीख / Date Of Hearing : 29.10.2021 घोषणा क" तारीख / Date Of Pronouncement : 06.12.2021 आदेश / Order Per Inturi Rama Rao, Am: These Are The Cross Appeals Filed By The Revenue As Well As By The Assessee Directed Against The Common Orders Of Ld. Commissioner Of Income

For Appellant: Shri Rajan VoraFor Respondent: Shri Deepak Garg
Section 115JSection 132Section 132(4)Section 143(3)Section 153A

…nd compare it from the profits disclosed by the assessee in the similar line of businesses. In this connection, reference can be made to the following decisions :- (i) CIT vs. K.Y. Pilliah & Sons, 63 ITR 411 (SC); (ii) Dabros Industrial Co. (P.) Ltd. vs. CIT, 108 ITR 424 (Cal.); (iii) Badrinath Agarwal vs. CIT, 65 ITR 242 (All.); and, (iv) Shri Venkteshwar Sugar Mills vs. CIT, 341 ITR 588 (All.). 13. It is also settled position of law that the Assessing Officer cannot rely on the same books of accounts which are rejected for the purpose of making any other additions as held by the Hon’ble Andhra Pradesh High Cour…

ASSISTANT COMMISSIONER OF INCOME TAX vs. M/S. ISMT LIMITED,, PUNE

ITA 2752/PUN/2016[2012-13]Status: DisposedITAT Pune06 Dec 2021AY 2012-13

Bench: Shri Inturi Rama Rao, Am & Shri S. S. Viswanethra Ravi, Jm आयकर अपील सं. / Ita Nos.2751 & 2752/Pun/2016 िनधा"रण वष" / Assessment Years : 2011-12 & 2012-13 Acit, Central Circle- 2(1), .......अपीलाथ" / Appellant Pune. बनाम / V/S. M/S. Ismt Limited, 2Nd Floor, Lunkad Towers, Viman Nagar, Pune-411014. ……""यथ" / Respondent Pan : Aaacj9917A आयकर अपील सं. / Ita Nos.2783 & 2784/Pun/2016 िनधा"रण वष" / Assessment Years : 2011-12 & 2012-13 M/S. Ismt Limited, 2Nd Floor, Lunkad Towers, Viman Nagar, Pune-411014. .......अपीलाथ" / Appellant Pan : Aaacj9917A बनाम / V/S. Dcit, Central Circle- 2(1), ……""यथ" / Respondent Pune. Revenue By : Shri Deepak Garg Assessee By : Shri Rajan Vora Shri Rajendra Agiwal सुनवाई क" तारीख / Date Of Hearing : 29.10.2021 घोषणा क" तारीख / Date Of Pronouncement : 06.12.2021 आदेश / Order Per Inturi Rama Rao, Am: These Are The Cross Appeals Filed By The Revenue As Well As By The Assessee Directed Against The Common Orders Of Ld. Commissioner Of Income

For Appellant: Shri Rajan VoraFor Respondent: Shri Deepak Garg
Section 115JSection 132Section 132(4)Section 143(3)Section 153A

…nd compare it from the profits disclosed by the assessee in the similar line of businesses. In this connection, reference can be made to the following decisions :- (i) CIT vs. K.Y. Pilliah & Sons, 63 ITR 411 (SC); (ii) Dabros Industrial Co. (P.) Ltd. vs. CIT, 108 ITR 424 (Cal.); (iii) Badrinath Agarwal vs. CIT, 65 ITR 242 (All.); and, (iv) Shri Venkteshwar Sugar Mills vs. CIT, 341 ITR 588 (All.). 13. It is also settled position of law that the Assessing Officer cannot rely on the same books of accounts which are rejected for the purpose of making any other additions as held by the Hon’ble Andhra Pradesh High Cour…

ASSISTANT COMMISSIONER OF INCOME TAX vs. M/S. ISMT LIMITED,, PUNE

ITA 2751/PUN/2016[2011-12]Status: DisposedITAT Pune06 Dec 2021AY 2011-12

Bench: Shri Inturi Rama Rao, Am & Shri S. S. Viswanethra Ravi, Jm आयकर अपील सं. / Ita Nos.2751 & 2752/Pun/2016 िनधा"रण वष" / Assessment Years : 2011-12 & 2012-13 Acit, Central Circle- 2(1), .......अपीलाथ" / Appellant Pune. बनाम / V/S. M/S. Ismt Limited, 2Nd Floor, Lunkad Towers, Viman Nagar, Pune-411014. ……""यथ" / Respondent Pan : Aaacj9917A आयकर अपील सं. / Ita Nos.2783 & 2784/Pun/2016 िनधा"रण वष" / Assessment Years : 2011-12 & 2012-13 M/S. Ismt Limited, 2Nd Floor, Lunkad Towers, Viman Nagar, Pune-411014. .......अपीलाथ" / Appellant Pan : Aaacj9917A बनाम / V/S. Dcit, Central Circle- 2(1), ……""यथ" / Respondent Pune. Revenue By : Shri Deepak Garg Assessee By : Shri Rajan Vora Shri Rajendra Agiwal सुनवाई क" तारीख / Date Of Hearing : 29.10.2021 घोषणा क" तारीख / Date Of Pronouncement : 06.12.2021 आदेश / Order Per Inturi Rama Rao, Am: These Are The Cross Appeals Filed By The Revenue As Well As By The Assessee Directed Against The Common Orders Of Ld. Commissioner Of Income

For Appellant: Shri Rajan VoraFor Respondent: Shri Deepak Garg
Section 115JSection 132Section 132(4)Section 143(3)Section 153A

…nd compare it from the profits disclosed by the assessee in the similar line of businesses. In this connection, reference can be made to the following decisions :- (i) CIT vs. K.Y. Pilliah & Sons, 63 ITR 411 (SC); (ii) Dabros Industrial Co. (P.) Ltd. vs. CIT, 108 ITR 424 (Cal.); (iii) Badrinath Agarwal vs. CIT, 65 ITR 242 (All.); and, (iv) Shri Venkteshwar Sugar Mills vs. CIT, 341 ITR 588 (All.). 13. It is also settled position of law that the Assessing Officer cannot rely on the same books of accounts which are rejected for the purpose of making any other additions as held by the Hon’ble Andhra Pradesh High Cour…

ACIT, CIRCLE-49(1), KOLKATA, KOLKATA vs. BABLU DAS, NORTH 24 PARGANAS

Appeal is dismissed

ITA 965/KOL/2017[2012-13]Status: DisposedITAT Kolkata22 Nov 2019AY 2012-13

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2012-13

Section 133(6)Section 144Section 145(3)Section 40

…llowance either u/s 40(a)(ia) or u/s 37(1) cannot be made. In support of his proposition, assessee has relied upon the following judgements/decisions: a) Indwell Constructions vs CIT (1998) 232 ITR 776 (AP H.C) b) Dabros Industrial Co. Pvt. Ltd. vs CIT (1997) 108 ITR 424 (Calcutta H.C) ITA No.965/Kol/2018 A.Y. 2012-13 ACIT Cir-49(1), Kol. Vs. Bablu Das Page 4 c) Cir vs Banwarilal Bansidhar (1998) 229 ITR 229 (Allahabad H.C.) d) Cosmopolian Trading Corporation vs ITO, ITA No.298/JP/20 13 (ITAT Jaipur). e) CIT, Kolkata-XVII, vs Shri Arjun Bhowmick GA No. 2683 of 2014, (Calcutta H.C). f) ITO vs Kenaram Saha and Sub…

ACIT, CIRCLE-35, KOLKATA, KOLKATA vs. M/S. KEDIA PIPES, KOLKATA

In the result, the appeal of the revenue is dismissed

ITA 2098/KOL/2014[2010-2011]Status: DisposedITAT Kolkata10 Apr 2019AY 2010-2011

Bench: Shri P.M. Jagtap(Kz) & Shri A. T. Varkey, Jm] I.T.A. No. 2098/Kol/2014 Assessment Year: 2010-11 Acit, Circle – 35 Kolkata.................................………………………………………………….....Appellant Aayakar Bhawan Poorva, 8Th Floor, 110, Shanti Palli, Kolkata – 700 107. [Pan: Aadfk 1107 D] M/S. Kedia Pipes...................…………………………………………………..............................Respondent 33/1, Netaji Subhas Road, 277, Marshall House, 2Nd Floor, Kolkata – 700 001. Appearances By: Shri C.J. Singh, Jcit, Sr. Dr Appearing On Behalf Of The Revenue. Shri J.P. Khaitan, Sr. Advocate & Shri Sanjoy Modi, Fca Appearing On Behalf Of The Assessee. Date Of Concluding The Hearing : January 17, 2019 Date Of Pronouncing The Order : April 10, 2019 Order

Section 133ASection 145(3)

…s. Kedia Pipes I.T.A. No.2098/Kol/2014 Assessment Year: 2010-11 (v) Handloom Intensive Development Project (Bijnor) Ltd. v. ITO [1991] 39 TTJ (Delhi) 382 (vi) Badrinath Agarwal v CIT [1967] 65 ITR 242 (All.) (vii) Dabros Industrial Co. (P) Ltd. v. CIT (1977) 108 ITR 424 (Cal). (viii) Joseph Thomas & Bros. v. CIT [1968] 68 ITR 796 (Ker) and B.V. Aswathiah & Bros. v. CIT [1968] 69 ITR 860 (All.) (ix) Commissioner of Income Tax vs Mascot (India) Tools and Forgings Pvt. Ltd. (x) Commissioner of Income Tax vs Pradeep Goel 174 Taxmann 421 (xi) Bathinda Truck Operator Union vs. Income Tax Officer Ward 1(3) (xii) Commis…

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Dabros Industries Company (P) Ltd. v. CIT (108 ITR 424) — Cited in 25 Judgments | BharatTax