Gayotri Oil Mills v. Assistant Commissioner of Income
23 Taxmann.com 186Reported decision2012#7760 most cited
What is Gayotri Oil Mills v. Assistant Commissioner of Income authority for?
The Assessing Officer cannot estimate profit at a higher rate on sales without rejecting the assessee's books of account under Section 145(3) of the Income-tax Act, especially when the books have been audited under Section 44AB.
14
judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2022.
Also referred to as
Gayotri Oil Mills · Section 145(3) · Section 44AB · estimation of profit · rejection of books · audited books · AO estimate · higher rate on sales
