Income- Tax, A.P & 62 ITR 528 (AP) Yakub Versey Laljee & Another v. Commissioner of Income-Tax, A. P 6. Estimate

8 STC 770Supreme Court of India1957#7997 most cited

What is Income- Tax, A.P & 62 ITR 528 (AP) Yakub Versey Laljee & Another v. Commissioner of Income-Tax, A. P 6. Estimate authority for?

An assessment based on estimation must be founded on some evidence or material on record and cannot be based on mere conjecture or surmise.

14

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2015 to 2023.

Also referred to as

Raghubar Mandal Harihar Mandal v. State of Bihar · 8 STC 770 · estimation · evidence · material · best judgment assessment · rational nexus

Judgments citing Income- Tax, A.P & 62 ITR 528 (AP) Yakub Versey Laljee & Another v. Commissioner of Income-Tax, A. P 6. Estimate

DCIT 1(1), Indore vs. M/S Maa Umiya Agritech Pvt. Ltd., Indore

In the result, appeal of Revenue is dismissed

ITA 89/IND/2022[2012-13]Status: DisposedITAT Indore08 Jun 2023AY 2012-13

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanidcit 1(1) M/S. Maa Umiya Agritech Pvt. Ltd. Indore 119, A.B. Road, Aloo Pyaj Mandi, Vs. Indore (Appellant / (Revenue) (Assessee) Pan: Aabcn8230F Revenue By Shri P.K. Mishra, Cit-Dr Respondent By Shri S.S. Solanki, Ar Date Of Hearing 11.04.2023 Date Of Pronouncement 08.06.2023

Section 12ASection 138Section 144Section 145

…in the books of account while ignoring the book results... The ratio of the judgments in Dhakeswari Cotton Mills Ltd. v. CIT 11981 26 1TR 775 (SC): Raghubir Page 18 of 21 Maa Umiya Agritech P. ltd. Page 19 of 21 Mandal Harihar Mandal v. State of Bihar (1957) 8 STC 770 (SC); Sune of Kerala v. C. Velukutty 11966) 60 ITE 239 (SC); State of Orissa, Maharaja Shri B.P. Singh Deo (1970) 76 IT 690 (SC): Brij Bhusan Lal Pardaman Kumar v. CIT (1978) 115 TIR 524 (SC); Chouthmal Agarwalla v. CIT [1962] 46 ITR 262 (Assam RVS and Sons Dairy Farm v. CIT [2002] 257 ITR 764 (Mad): International Forest Co v. CIT [1975] 101 ITR 72…

Shri Baboo Lal, Jaipur vs. ITO, Ward-6(1), Jaipur

In the result, ground no. 1 & 3 are dismissed, ground no

ITA 1370/JPR/2019[2009-10]Status: DisposedITAT Jaipur14 Feb 2020AY 2009-10
For Appellant: Shri G. M. Mehta (C.A.)For Respondent: Miss Chanchal Meena (JCIT)
Section 142(1)Section 143(2)Section 144Section 145(3)Section 154Section 32Section 44A

…some extent, arbitrary." Since the law relating to "best judgment assessment" is the same both in the case of income-tax assessment and sales tax assessment, the following observations of this court in Raghubar Mandal Harihar Mandal v. State of Bihar [1957] 8 STC 770 , 778 (SC), a case under the Bihar Sales Tax Act, would be material: M/S Baboo Lal vs. ITO "No doubt it is true that when the returns and the books of account are rejected, the assessing officer must make an estimate, and to that extent he must make a guess; but the estimate must be related to some evidence or material and it must be something mor…

M/S. Valentine Cine Vision Limited, Surat vs. The Income Tax Officer, Ward-4(4), Surat

In the result, the appeal of the assessee stands allowed for statistical purposes

ITA 2438/AHD/2015[2011-12]Status: DisposedITAT Surat31 Jul 2019AY 2011-12

Bench: Shri Sudhanshu Srivastava & Shri Vikram Singh Yadavassessment Year: 2011-12

For Appellant: Shri Rasesh Shah, CAFor Respondent: Shri B.P.K. Panda, Sr. DR
Section 43B

…n the impugned order the AO did not point out any defects in the books of account while ignoring the book results…The ratio of the judgments in Dhakeswari Cotton Mills Ltd. v. CIT [1954] 26 ITR 775 (SC); Raghubir Mandal Harihar Mandal v. State of Bihar [1957] 8 STC 770 (SC); State of Kerala v. C. Velukutty [1966] 60 ITR 239 (SC); State of Orissa v. Maharaja Shri B.P. Singh Deo [1970] 76 ITR 690 (SC); Brij Bhusan Lal Parduman 12 ITA 2419, CO 181, ITA 2438/Ahd/2015 Kumar v. CIT [1978] 115 ITR 524 (SC); Chouthmal Agarwalla v. CIT [1962] 46 ITR 262 (Assam); R.V.S. and Sons Dairy Farm v. CIT [2002] 257 ITR 764 (Mad)…

The ITO, Ward-4(4), Surat vs. M/S. Valentine Cine Vision Limited, Surat

In the result, the appeal of the assessee stands allowed for statistical purposes

ITA 2419/AHD/2015[2011-12]Status: DisposedITAT Surat31 May 2019AY 2011-12

Bench: Shri Sudhanshu Srivastava & Shri Vikram Singh Yadavassessment Year: 2011-12

For Appellant: Shri Rasesh Shah, CAFor Respondent: Shri B.P.K. Panda, Sr. DR
Section 43B

…n the impugned order the AO did not point out any defects in the books of account while ignoring the book results…The ratio of the judgments in Dhakeswari Cotton Mills Ltd. v. CIT [1954] 26 ITR 775 (SC); Raghubir Mandal Harihar Mandal v. State of Bihar [1957] 8 STC 770 (SC); State of Kerala v. C. Velukutty [1966] 60 ITR 239 (SC); State of Orissa v. Maharaja Shri B.P. Singh Deo [1970] 76 ITR 690 (SC); Brij Bhusan Lal Parduman 12 ITA 2419, CO 181, ITA 2438/Ahd/2015 Kumar v. CIT [1978] 115 ITR 524 (SC); Chouthmal Agarwalla v. CIT [1962] 46 ITR 262 (Assam); R.V.S. and Sons Dairy Farm v. CIT [2002] 257 ITR 764 (Mad)…

Kashmir Steel Industries, Jammu vs. Deputy Commissioner of Income Tax, Central Circle, Jammu

In the result, the appeal of the assessee is allowed

ITA 201/ASR/2018[2013-14]Status: DisposedITAT Amritsar20 Mar 2019AY 2013-14

Bench: Sh. N. S. Saini & Sh. N. K. Choudhryita No. 201/Asr./2018 : Asstt. Year : 2013-14 Kashmir Steel Industries, Vs Asstt. Commissioner Of Income Sidco Industrial Complex, Bari Tax, Circle-1, Brahmana, Jammu Jammu (Appellant) (Respondent) Pan No. Aabfk4948A Assessee By : Sh. Vasu Gupta, Ca & Sh. R. K. Gupta, Ca Revenue By : Sh. M. P. Singh, Cit Dr Date Of Hearing :21.02.2019 Date Of Pronouncement : 22.03.2019 Order Per N. S. Saini: This Is An Appeal Filed By The Assessee Against The Order Of Cit(A)-5, Ludhiana.

For Appellant: Sh. Vasu Gupta, CA &For Respondent: Sh. M. P. Singh, CIT DR

…e the whole income of the assessee, his books of accounts cannot be rejected. – B.F. Varghese Vs State of Kerala (1969) 72 ITR 726 (Ker) : TC1R.655 ITA No. 201/Asr./2018 5 Kashmir Steel Industries and Raghubar Mandal Harihar Mandal Vs State of Bihar (1957) 8 STC 770 (SC) relied on. Even if the ITO considered the material placed before him by the assessee to be unreliable keeping in view the comparative statement of accounts of the previous years, he could not proceed to make an arbitrary addition and base his conclusion purely on guess-work. He ought to have related his estimate to some evidence or material on…

M/S. Mehta Construction Company, New Delhi vs. DCIT, New Delhi

In the result, the appeals filed by the assessee i

ITA 6724/DEL/2016[2012-13]Status: DisposedITAT Delhi23 Oct 2018AY 2012-13

Bench: Shri N. K. Billaiya & Sh. Narendra Chodhary

For Appellant: Mrs. Ranojain, AdvocateFor Respondent: Ms. Ashima Neb, Sr. DR
Section 143

…ts and estimating the profits 64 ITR 175 (AP) S. Sarabhaiah Setty and Sons. V. Commissioner of Income – Tax, A. P & 62 ITR 528 (AP) Yakub Versey Laljee & Another V. Commissioner of Income – Tax, A. P. 6. Estimate should be based on some evidence and material 8 STC 770 (SC)_ Raghubar Mandal Harihar Mandal V. The State of Bihar 7. Best judgment assessment to be made (estimation shall have a rational nexus to the available material and the circumstances of the case) 60 ITR 239 (SC) State of Kerala C. Velukutty). In view of the facts and circumstances of the case and judicial pronouncements relied upon by the appel…

M/S Mehta Construction Company, New Delhi vs. ACIT, New Delhi

In the result, the appeals filed by the assessee i

ITA 6857/DEL/2015[2011-12]Status: DisposedITAT Delhi23 Oct 2018AY 2011-12

Bench: Shri N. K. Billaiya & Sh. Narendra Chodhary

For Appellant: Mrs. Ranojain, AdvocateFor Respondent: Ms. Ashima Neb, Sr. DR
Section 143

…ts and estimating the profits 64 ITR 175 (AP) S. Sarabhaiah Setty and Sons. V. Commissioner of Income – Tax, A. P & 62 ITR 528 (AP) Yakub Versey Laljee & Another V. Commissioner of Income – Tax, A. P. 6. Estimate should be based on some evidence and material 8 STC 770 (SC)_ Raghubar Mandal Harihar Mandal V. The State of Bihar 7. Best judgment assessment to be made (estimation shall have a rational nexus to the available material and the circumstances of the case) 60 ITR 239 (SC) State of Kerala C. Velukutty). In view of the facts and circumstances of the case and judicial pronouncements relied upon by the appel…

DCIT 15(3), Mumbai vs. Trimurthi Developers, Navi Mumbai

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

ITA 5052/MUM/2011[2006-07]Status: DisposedITAT Mumbai16 Apr 2018AY 2006-07

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm

Section 143(3)

…ssessee had made more profits. Then, the Assessing Officer has to relate his estimate to some evidence or material on record vide State of Orissa vs. Maharajah Shri B.P. Singh Deo (1970) 76ITR 690 (SC); Raghubar Mandal Harihar Mandal vs. State of Bihar (1957) 8 STC 770 (SC): R.B. J. Naidu vs. CIT (1956) 29 ITR 194 (Nag); Dturajlal Girdharilal vs. CIT (1954) 26 ITR 736 (SC); Simijmal Champalal vs. CIT (1967) 66 ITR 396 (Pat); Omar Salay Mohamed Sail vs. CIT (1959) 37 ITR 151 (SC); International Forest Co. vs. CIT (1975) 101 ITR 721 (J & K), An assessment based on mere conjecture, surmise or suspicion or irrelevant…

Principal Commissioner of Income-Tax-21 vs. M/S Mehta Construction Co

The appeals are partly allowed in the above terms

ITA/314/2016HC Delhi08 Feb 2018

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 145

…Page 1 of 9 ITA 314/2016 & connected appeals $~16 to 19 * IN THE HIGH COURT OF DELHI AT NEW DELHI Date of decision: 08.02.2018 + ITA 314/2016 PRINCIPAL COMMISSIONER OF INCOME-TAX-21 ..... Appellant versus M/S MEHTA CONSTRUCTION CO. ..... Respondent ITA 315/2016 PRINCIPAL COMMISSIONER OF INCOME TAX-2 ..... Appellant versus M/S MEHTA CONSTRUCTION CO. ..... Respondent ITA 316/2016 PRINCIPAL COMMISSIONER OF INCOME-TAX-21 ..... Appellant versus M/S MEHTA CONSTRUCTION CO. ..... Respondent ITA 317/2016 PRINCIPAL…

S.R. Protiens Pvt. Ltd, Jaipur vs. DCIT, Jaipur

In the result, the disallowance of Rs 71,795 is hereby deleted

ITA 978/JPR/2016[2011-12]Status: DisposedITAT Jaipur31 May 2017AY 2011-12
For Appellant: Shri Shrawan Kumar Gupta (Adv.)For Respondent: Shri R.A. Verma (Addl.CIT)
Section 143(3)Section 234B

…e evidence to show that the accounts did not disclose the whole income of the assessee, his books of accounts cannot be rejected.—B.F. Varghese vs. State of Kerala (1969) 72 ITR 726 (Ker) : TC1R.655 and Raghubar Mandal Harihar Mandal vs. State of Bihar (1957) 8 STC 770 (SC) relied on. Even if the ITO considered the material placed before him by the assessee to be unreliable keeping in view the comparative statement of accounts of the previous years, he could not proceed to make an arbitrary addition and base his conclusion purely on guess-work. He ought to have related his estimate to some evidence or material o…

M/S. Mehta Construction Co., New Delhi vs. JCIT, New Delhi

In the result the appeals filed by the assessee i

ITA 474/DEL/2015[2010-11]Status: DisposedITAT Delhi16 Oct 2015AY 2010-11

Bench: Shri Inturi Rama Rao & Shri Sudhanshu Srivastavaassessment Year: 2007-08 Mehta Construction Co., Vs. Income Tax Officer, R-695, 2Nd Floor, New Ward-38(2), New Delhi Rajinder Nagar, New Delhi (Pan: Aahfm3503D) (Appellant) (Respondent) & Assessment Year: 2010-11 Mehta Construction Co., Vs. Jcit, Circle-62(1), R-695, 2Nd Floor, New Civic Centre, New Delhi Rajinder Nagar, New Delhi (Pan: Aahfm3503D) (Appellant) (Respondent) & Ita Nos. 2561 & 4366/Del/2012 Assessment Years: 2008-09 & 2009-10 Acit, Circle-38(1), Vs. Mehta Construction Co., New Delhi R-695, Iind Floor, Rajinder Nagar, New Delhi (Pan: Aahfm3503D) Appellant) (Respondent) Assessee By : Sh. Narender Chillar, Adv. Department By : Sh. P. Dam Kanunjna, Sr. Dr Date Of Hearing: 06.10.2015 Date Of Pronouncement: 16.10.2015 Order Per Inturi Rama Rao, A.M.: These Are The Appeals Filed By The Assessee-Company As Well As By The Revenue. The Appeals In Ita Nos. 3967/Del/2010 For A.Y. 2007-08 & 474/Del/2015 For A.Y. 2010-11 Are Filed By The Assessee Company. The Appeals

For Appellant: Sh. Narender Chillar, AdvFor Respondent: Sh. P. Dam Kanunjna, Sr. DR
Section 145Section 145(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’: NEW DELHI BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2007-08 Mehta Construction Co., Vs. Income Tax Officer, R-695, 2nd Floor, New Ward-38(2), New Delhi Rajinder Nagar, New Delhi (PAN: AAHFM3503D) (Appellant) (Respondent) And Assessment Year: 2010-11 Mehta Construction Co., Vs. JCIT, Circle-62(1), R-695, 2nd Floor, New Civic Centre, New Delhi Rajinder Nagar, New Delhi (PAN: AAHFM3503D) (Appellant) (Respondent) And ITA Nos. 2561 & 4366/Del/2012 Assessment Years: 2008-09 & 2009-10 ACIT, Circl…

ACIT, New Delhi vs. M/S Mehta Construction Co., New Delhi

In the result the appeals filed by the assessee i

ITA 4366/DEL/2012[2009-10]Status: DisposedITAT Delhi16 Oct 2015AY 2009-10

Bench: Shri Inturi Rama Rao & Shri Sudhanshu Srivastavaassessment Year: 2007-08 Mehta Construction Co., Vs. Income Tax Officer, R-695, 2Nd Floor, New Ward-38(2), New Delhi Rajinder Nagar, New Delhi (Pan: Aahfm3503D) (Appellant) (Respondent) & Assessment Year: 2010-11 Mehta Construction Co., Vs. Jcit, Circle-62(1), R-695, 2Nd Floor, New Civic Centre, New Delhi Rajinder Nagar, New Delhi (Pan: Aahfm3503D) (Appellant) (Respondent) & Ita Nos. 2561 & 4366/Del/2012 Assessment Years: 2008-09 & 2009-10 Acit, Circle-38(1), Vs. Mehta Construction Co., New Delhi R-695, Iind Floor, Rajinder Nagar, New Delhi (Pan: Aahfm3503D) Appellant) (Respondent) Assessee By : Sh. Narender Chillar, Adv. Department By : Sh. P. Dam Kanunjna, Sr. Dr Date Of Hearing: 06.10.2015 Date Of Pronouncement: 16.10.2015 Order Per Inturi Rama Rao, A.M.: These Are The Appeals Filed By The Assessee-Company As Well As By The Revenue. The Appeals In Ita Nos. 3967/Del/2010 For A.Y. 2007-08 & 474/Del/2015 For A.Y. 2010-11 Are Filed By The Assessee Company. The Appeals

For Appellant: Sh. Narender Chillar, AdvFor Respondent: Sh. P. Dam Kanunjna, Sr. DR
Section 145Section 145(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’: NEW DELHI BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2007-08 Mehta Construction Co., Vs. Income Tax Officer, R-695, 2nd Floor, New Ward-38(2), New Delhi Rajinder Nagar, New Delhi (PAN: AAHFM3503D) (Appellant) (Respondent) And Assessment Year: 2010-11 Mehta Construction Co., Vs. JCIT, Circle-62(1), R-695, 2nd Floor, New Civic Centre, New Delhi Rajinder Nagar, New Delhi (PAN: AAHFM3503D) (Appellant) (Respondent) And ITA Nos. 2561 & 4366/Del/2012 Assessment Years: 2008-09 & 2009-10 ACIT, Circl…

ACIT, New Delhi vs. M/S. Mehta Construction Co., New Delhi

In the result the appeals filed by the assessee i

ITA 2561/DEL/2012[2008-09]Status: DisposedITAT Delhi16 Oct 2015AY 2008-09

Bench: Shri Inturi Rama Rao & Shri Sudhanshu Srivastavaassessment Year: 2007-08 Mehta Construction Co., Vs. Income Tax Officer, R-695, 2Nd Floor, New Ward-38(2), New Delhi Rajinder Nagar, New Delhi (Pan: Aahfm3503D) (Appellant) (Respondent) & Assessment Year: 2010-11 Mehta Construction Co., Vs. Jcit, Circle-62(1), R-695, 2Nd Floor, New Civic Centre, New Delhi Rajinder Nagar, New Delhi (Pan: Aahfm3503D) (Appellant) (Respondent) & Ita Nos. 2561 & 4366/Del/2012 Assessment Years: 2008-09 & 2009-10 Acit, Circle-38(1), Vs. Mehta Construction Co., New Delhi R-695, Iind Floor, Rajinder Nagar, New Delhi (Pan: Aahfm3503D) Appellant) (Respondent) Assessee By : Sh. Narender Chillar, Adv. Department By : Sh. P. Dam Kanunjna, Sr. Dr Date Of Hearing: 06.10.2015 Date Of Pronouncement: 16.10.2015 Order Per Inturi Rama Rao, A.M.: These Are The Appeals Filed By The Assessee-Company As Well As By The Revenue. The Appeals In Ita Nos. 3967/Del/2010 For A.Y. 2007-08 & 474/Del/2015 For A.Y. 2010-11 Are Filed By The Assessee Company. The Appeals

For Appellant: Sh. Narender Chillar, AdvFor Respondent: Sh. P. Dam Kanunjna, Sr. DR
Section 145Section 145(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’: NEW DELHI BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2007-08 Mehta Construction Co., Vs. Income Tax Officer, R-695, 2nd Floor, New Ward-38(2), New Delhi Rajinder Nagar, New Delhi (PAN: AAHFM3503D) (Appellant) (Respondent) And Assessment Year: 2010-11 Mehta Construction Co., Vs. JCIT, Circle-62(1), R-695, 2nd Floor, New Civic Centre, New Delhi Rajinder Nagar, New Delhi (PAN: AAHFM3503D) (Appellant) (Respondent) And ITA Nos. 2561 & 4366/Del/2012 Assessment Years: 2008-09 & 2009-10 ACIT, Circl…

M/S. Mehta Construction Co., New Delhi vs. ITO, New Delhi

In the result the appeals filed by the assessee i

ITA 3967/DEL/2010[2007-08]Status: DisposedITAT Delhi16 Oct 2015AY 2007-08

Bench: Shri Inturi Rama Rao & Shri Sudhanshu Srivastavaassessment Year: 2007-08 Mehta Construction Co., Vs. Income Tax Officer, R-695, 2Nd Floor, New Ward-38(2), New Delhi Rajinder Nagar, New Delhi (Pan: Aahfm3503D) (Appellant) (Respondent) & Assessment Year: 2010-11 Mehta Construction Co., Vs. Jcit, Circle-62(1), R-695, 2Nd Floor, New Civic Centre, New Delhi Rajinder Nagar, New Delhi (Pan: Aahfm3503D) (Appellant) (Respondent) & Ita Nos. 2561 & 4366/Del/2012 Assessment Years: 2008-09 & 2009-10 Acit, Circle-38(1), Vs. Mehta Construction Co., New Delhi R-695, Iind Floor, Rajinder Nagar, New Delhi (Pan: Aahfm3503D) Appellant) (Respondent) Assessee By : Sh. Narender Chillar, Adv. Department By : Sh. P. Dam Kanunjna, Sr. Dr Date Of Hearing: 06.10.2015 Date Of Pronouncement: 16.10.2015 Order Per Inturi Rama Rao, A.M.: These Are The Appeals Filed By The Assessee-Company As Well As By The Revenue. The Appeals In Ita Nos. 3967/Del/2010 For A.Y. 2007-08 & 474/Del/2015 For A.Y. 2010-11 Are Filed By The Assessee Company. The Appeals

For Appellant: Sh. Narender Chillar, AdvFor Respondent: Sh. P. Dam Kanunjna, Sr. DR
Section 145Section 145(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’: NEW DELHI BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2007-08 Mehta Construction Co., Vs. Income Tax Officer, R-695, 2nd Floor, New Ward-38(2), New Delhi Rajinder Nagar, New Delhi (PAN: AAHFM3503D) (Appellant) (Respondent) And Assessment Year: 2010-11 Mehta Construction Co., Vs. JCIT, Circle-62(1), R-695, 2nd Floor, New Civic Centre, New Delhi Rajinder Nagar, New Delhi (PAN: AAHFM3503D) (Appellant) (Respondent) And ITA Nos. 2561 & 4366/Del/2012 Assessment Years: 2008-09 & 2009-10 ACIT, Circl…

Income- Tax, A.P & 62 ITR 528 (AP) Yakub Versey Laljee & Another v. Commissioner of Income-Tax, A. P 6. Estimate (8 STC 770) — Cited in 14 Judgments | BharatTax