Hall v. CIT

46 ITR 748High Court1962#10635 most cited

What is Hall v. CIT authority for?

If an assessee fails to produce acceptable accounts, the revenue can estimate income based on available materials and past assessment records. This can be done even in the absence of vouchers and quantitative stock details.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2021.

Also referred to as

Hall v. CIT · 46 ITR 748 · estimate of income · unacceptable accounts · past assessment record · available materials · absence of vouchers · quantitative stock · Section 145(3)

Judgments citing Hall v. CIT

Bridge & Building Construction Co. Pvt. Ltd., Kolkata vs. ACIT, Central Circle - 2(1), 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

…s profit” vi. Further also Hon’ble Orissa High Court in the case of CIT VsNandaramHunda Ram (1976) 103 ITR 433, wherein it is held that “if the assessee failed to produce acceptable accounts revenue would be on the decision of Royal medial Hall vs. CIT (1962) 46 ITR 748 (AP) wherein it is held that “estimate of income on the basis of materials available and the past assessment record was held proper” Bridge & Building Construction Co. P. Ltd. AYs: 2012-13 to 2014-15 j] Further also in the case of sister concern of assessee company who have similar nature of business and on identical facts the Hon'ble Bench had h…

Bridge & Building Construction Co. Pvt. Ltd., Kolkata vs. DCIT, Central Circle - 2(1), 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

…s profit” vi. Further also Hon’ble Orissa High Court in the case of CIT VsNandaramHunda Ram (1976) 103 ITR 433, wherein it is held that “if the assessee failed to produce acceptable accounts revenue would be on the decision of Royal medial Hall vs. CIT (1962) 46 ITR 748 (AP) wherein it is held that “estimate of income on the basis of materials available and the past assessment record was held proper” Bridge & Building Construction Co. P. Ltd. AYs: 2012-13 to 2014-15 j] Further also in the case of sister concern of assessee company who have similar nature of business and on identical facts the Hon'ble Bench had h…

DCIT, Circle - 10(1), 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

…s profit” vi. Further also Hon’ble Orissa High Court in the case of CIT VsNandaramHunda Ram (1976) 103 ITR 433, wherein it is held that “if the assessee failed to produce acceptable accounts revenue would be on the decision of Royal medial Hall vs. CIT (1962) 46 ITR 748 (AP) wherein it is held that “estimate of income on the basis of materials available and the past assessment record was held proper” Bridge & Building Construction Co. P. Ltd. AYs: 2012-13 to 2014-15 j] Further also in the case of sister concern of assessee company who have similar nature of business and on identical facts the Hon'ble Bench had h…

DCIT, Circle - 10(1), 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

…s profit” vi. Further also Hon’ble Orissa High Court in the case of CIT VsNandaramHunda Ram (1976) 103 ITR 433, wherein it is held that “if the assessee failed to produce acceptable accounts revenue would be on the decision of Royal medial Hall vs. CIT (1962) 46 ITR 748 (AP) wherein it is held that “estimate of income on the basis of materials available and the past assessment record was held proper” Bridge & Building Construction Co. P. Ltd. AYs: 2012-13 to 2014-15 j] Further also in the case of sister concern of assessee company who have similar nature of business and on identical facts the Hon'ble Bench had h…

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

…s profit” vi. Further also Hon’ble Orissa High Court in the case of CIT VsNandaramHunda Ram (1976) 103 ITR 433, wherein it is held that “if the assessee failed to produce acceptable accounts revenue would be on the decision of Royal medial Hall vs. CIT (1962) 46 ITR 748 (AP) wherein it is held that “estimate of income on the basis of materials available and the past assessment record was held proper” Bridge & Building Construction Co. P. Ltd. AYs: 2012-13 to 2014-15 j] Further also in the case of sister concern of assessee company who have similar nature of business and on identical facts the Hon'ble Bench had h…

ACIT Cir-1, Jamshedpur vs. M/S Autoprofile Ltd, Jamshedpur

Appeal is dismissed

ITA 174/RAN/2016[2010-11]Status: DisposedITAT Ranchi15 Feb 2019AY 2010-11

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2010-11

Section 133(6)Section 143(3)

…h Abdul Rahman & Bros vs. CIT (All) 210 ITR 406 iii)Punjab Trading Co. Lt. vs. CIT (Punj) 53 ITR 335 iv) Ram Chandra Singh Ramnik Lal vs. CIT (Pat) 42 ITR 780 v) Bhai Sunder Das Sarkar Singh (P) Ltd vs. CIT (Del) 42 ITR 780 vi) Royal Medical Hall vs. CIT (AP) 46 ITR 748 3.10 It has been held by the Apex Court in the case of CIT vs. British Paints Limited (SC) 188 ITR 44 that “if method of accounting, even though consistently followed, does not disclose true and proper income, is entitled to adopt appropriate computation to determine true income”. Since, the assessee has not only been engaged in concealing generat…

ACIT, Circle-33, Kolkata vs. M/S. G. D. Construction & Co., Kolkata

In the result, Revenue’s appeal stands dismissed

ITA 1596/KOL/2014[2010-2011]Status: DisposedITAT Kolkata15 Dec 2017AY 2010-2011

Bench: Shri Aby.T Varkey & Shri Waseem Ahmedassessment Year :2010-11

Section 143(3)Section 144

…the decision of Hon’ble Orissa High Court decision in the case of CIT Vs Nandaram Hunda Ram (1976) 103 ITR 433, wherein it is held that “if the assessee failed to produce acceptable accounts revenue would be on the decision of Royal medial Hall vs. CIT (1962) 46 ITR 748 (AP) wherein it is held that “estimate of income on the basis of materials available and the past assessment record was held proper” and Tribunal directed the Assessing Officer to recomputed the income by applying 6% of net profit on gross contract receipts. 4. In the case of Pravin Pandurang Patil, Islampur in ITA No. 850/PN/08 it has been held t…

Realstone Exports Ltd, Mumbai vs. ITO WD 8(3)(3), Mumbai

In the result, this appeal filed by the assessee stands dismissed

ITA 3444/MUM/2014[2010-11]Status: DisposedITAT Mumbai03 Oct 2017AY 2010-11

Bench: Shri Shamim Yahya, Am & Shri Shaktijit Dey, Jm

For Appellant: --- None ---For Respondent: Shri V.Vidhyadhar
Section 133(6)Section 14Section 142(1)Section 144Section 145Section 234

…ssivayam Chettiar Vs. CIT 38 ITR 579, Dhandiram Dhalichand Vs. CIT 81 ITR 609, 12 ITA No.3444/Mum/2014. M/s.Realstone Exports Limited. Punjab Trading Company Vs. CIT 53 ITR 335, Raja Textiles Ltd. Vs. CIT 86 ITR 673 and in case of Royal Medical Hall Vs. DCIT 46 ITR 748 where it is held that in absence of vouchers and quantitative tally of stock, profit can be estimated by the I.T.O. Regarding the merits of the case, it is established by the A.O. that neither the assessee nor any other party has submitted any documentary evidence in the nature of transport receipt, warehouse receipts and delivery challans to prov…

A.C.I.T Cir - 2, Asansol vs. Shri Mritunjoy Mukherjee, Burdwan

In the result, Revenue’s appeal dismissed

ITA 1183/KOL/2013[2009-10]Status: DisposedITAT Kolkata24 Jun 2016AY 2009-10

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Ravi

Section 143(3)

…the decision of Hon’ble Orissa High Court decision in the case of CIT Vs Nandaram Hunda Ram (1976) 103 ITR 433, wherein it is held that “if the assessee failed to produce acceptable accounts revenue would be on the decision of Royal medial Hall vs. CIT (1962) 46 ITR 748 (AP) wherein it is held that “estimate of income on the basis of materials available and the past assessment record was held proper” and Tribunal directed the Assessing Officer to recomputed the income by applying 6% of net profit on gross contract receipts. 4. In the case of Pravin Pandurang Patil, Islampur in ITA No. 850/PN/08 it has been held t…

D.C.I.T Cir - 6, Kolkata. vs. M/S Sikaria Infraprojects (P) Ltd., Kolkata

In the result, Revenue’s appeal dismissed

ITA 296/KOL/2013[2009-10]Status: DisposedITAT Kolkata18 May 2016AY 2009-10

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Raviassessment Year :2009-10

Section 133(6)Section 143(3)

…the decision of Hon’ble Orissa High Court decision in the case of CIT Vs Nandaram Hunda Ram (1976) 103 ITR 433, wherein it is held that “if the assessee failed to produce acceptable accounts revenue would be on the decision of Royal medial Hall vs. CIT (1962) 46 ITR 748 (AP) wherein it is held that “estimate of income on the basis of materials available and the past assessment record was held proper” and Tribunal directed the Assessing Officer to recomputed the income by applying 6% of net profit on gross contract receipts. 4. In the case of Pravin Pandurang Patil, Islampur in ITA No. 850/PN/08 it has been held…

Hall v. CIT (46 ITR 748) — Cited in 10 Judgments | BharatTax