What is Indwell Constructions v. CIT authority for?

When an assessee's income is estimated after rejecting their books of account, further additions or disallowances for specific expenses are generally not permissible, as the estimation already accounts for these.

How many judgments cite Indwell Constructions v. CIT?

188 judgments on BharatTax cite Indwell Constructions v. CIT (232 ITR 776), spanning 2015 to 2026.

Which sections of the Income Tax Act does Indwell Constructions v. CIT come up under?

It is most often cited in judgments turning on Section 143(3), Section 145(3), Section 153A, Section 132(4), Section 132, Section 40(a)(ia).

Indwell Constructions v. CIT (232 ITR 776)

ACIT., Central Circle-2(3), Hyderabad vs. Skill Promoters Private Limited, Hyderabad

ITA 678/HYD/2022[2017-18]Status: DisposedITAT Hyderabad31 Oct 2023AY 2017-18

Bench: Shri R.K. Panda, Vice- & Shri K. Narasimha Charyappeal In Ita No Assessee Revenue A.Y 628/Hyd/2022 Skill Promoters, Acit, Central Circle 2014-15 Hyderabad 2(3) Hyderabad Pan:Aayfs9165Q 686/Hyd/2022 Acit, Central Circle Skill Promoters, 2014-15 2(3) Hyderabad Hyderabad Pan:Aayfs9165Q 629/Hyd/2022 -Do- -Do- 2015-16 687/Hyd/2022 -Do- -Do- 2015-16 630/Hyd/2022 -Do- -Do- 2016-17 677/Hyd/2022 Acit, Central Circle Skill Promoters (P) 2016-17 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 688/Hyd/2022 -Do- Skill Promoters, 2016-17 Hyderabad Pan:Aayfs9165Q 622/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2016-17 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q 678/Hyd/2022 -Do- -Do- 2017-18 623/Hyd/2022 -Do- -Do- 2017-18 679/Hyd/2022 -Do- -Do- 2018-19 624/Hyd/2022 -Do- -Do- 2018-19 680/Hyd/2022 Acit, Central Circle Skill Promoters Pvt 2019-20 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 625/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2019-20 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q 681/Hyd/2022 Acit, Central Circle Skill Promoters Pvt 2020-21 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 626/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2020-21 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Shri Jeevanlal Lavidiya,CIT (DR)

Section 132Section 132(4)Section 139(4)Section 143(2)Section 153ASection 269SSection 40ASection 40A(3)

…ney received during the year. The question now is whether the provisions of Section 40A(3) would apply when the income is estimated after rejecting the books of account? The jurisdictional High court of Andhra Pradesh in M/s.Indwell Corporation vs CIT [1998] (232 ITR 776) (AP) held that no disallowance u/s.40A(3) can be made when the books of account are rejected and the net profit rate is estimated. The rationale for this is that when books are rejected, one cannot talk back on the same books to make specific addition or disallowance by applying a different section of the Act. The relevant extract of the decisio…

ACIT., Central Circle-2(3), Hyderabad vs. Skill Promoters Private Limited, Hyderabad

ITA 677/HYD/2022[2016-17]Status: DisposedITAT Hyderabad31 Oct 2023AY 2016-17

Bench: Shri R.K. Panda, Vice- & Shri K. Narasimha Charyappeal In Ita No Assessee Revenue A.Y 628/Hyd/2022 Skill Promoters, Acit, Central Circle 2014-15 Hyderabad 2(3) Hyderabad Pan:Aayfs9165Q 686/Hyd/2022 Acit, Central Circle Skill Promoters, 2014-15 2(3) Hyderabad Hyderabad Pan:Aayfs9165Q 629/Hyd/2022 -Do- -Do- 2015-16 687/Hyd/2022 -Do- -Do- 2015-16 630/Hyd/2022 -Do- -Do- 2016-17 677/Hyd/2022 Acit, Central Circle Skill Promoters (P) 2016-17 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 688/Hyd/2022 -Do- Skill Promoters, 2016-17 Hyderabad Pan:Aayfs9165Q 622/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2016-17 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q 678/Hyd/2022 -Do- -Do- 2017-18 623/Hyd/2022 -Do- -Do- 2017-18 679/Hyd/2022 -Do- -Do- 2018-19 624/Hyd/2022 -Do- -Do- 2018-19 680/Hyd/2022 Acit, Central Circle Skill Promoters Pvt 2019-20 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 625/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2019-20 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q 681/Hyd/2022 Acit, Central Circle Skill Promoters Pvt 2020-21 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 626/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2020-21 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Shri Jeevanlal Lavidiya,CIT (DR)

Section 132Section 132(4)Section 139(4)Section 143(2)Section 153ASection 269SSection 40ASection 40A(3)

…ney received during the year. The question now is whether the provisions of Section 40A(3) would apply when the income is estimated after rejecting the books of account? The jurisdictional High court of Andhra Pradesh in M/s.Indwell Corporation vs CIT [1998] (232 ITR 776) (AP) held that no disallowance u/s.40A(3) can be made when the books of account are rejected and the net profit rate is estimated. The rationale for this is that when books are rejected, one cannot talk back on the same books to make specific addition or disallowance by applying a different section of the Act. The relevant extract of the decisio…

Skill Promoters, Hyderabad vs. ACIT, Central Circle-2(3), Hyderabad

ITA 630/HYD/2022[2016-17]Status: DisposedITAT Hyderabad31 Oct 2023AY 2016-17

Bench: Shri R.K. Panda, Vice- & Shri K. Narasimha Charyappeal In Ita No Assessee Revenue A.Y 628/Hyd/2022 Skill Promoters, Acit, Central Circle 2014-15 Hyderabad 2(3) Hyderabad Pan:Aayfs9165Q 686/Hyd/2022 Acit, Central Circle Skill Promoters, 2014-15 2(3) Hyderabad Hyderabad Pan:Aayfs9165Q 629/Hyd/2022 -Do- -Do- 2015-16 687/Hyd/2022 -Do- -Do- 2015-16 630/Hyd/2022 -Do- -Do- 2016-17 677/Hyd/2022 Acit, Central Circle Skill Promoters (P) 2016-17 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 688/Hyd/2022 -Do- Skill Promoters, 2016-17 Hyderabad Pan:Aayfs9165Q 622/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2016-17 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q 678/Hyd/2022 -Do- -Do- 2017-18 623/Hyd/2022 -Do- -Do- 2017-18 679/Hyd/2022 -Do- -Do- 2018-19 624/Hyd/2022 -Do- -Do- 2018-19 680/Hyd/2022 Acit, Central Circle Skill Promoters Pvt 2019-20 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 625/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2019-20 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q 681/Hyd/2022 Acit, Central Circle Skill Promoters Pvt 2020-21 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 626/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2020-21 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Shri Jeevanlal Lavidiya,CIT (DR)

Section 132Section 132(4)Section 139(4)Section 143(2)Section 153ASection 269SSection 40ASection 40A(3)

…ney received during the year. The question now is whether the provisions of Section 40A(3) would apply when the income is estimated after rejecting the books of account? The jurisdictional High court of Andhra Pradesh in M/s.Indwell Corporation vs CIT [1998] (232 ITR 776) (AP) held that no disallowance u/s.40A(3) can be made when the books of account are rejected and the net profit rate is estimated. The rationale for this is that when books are rejected, one cannot talk back on the same books to make specific addition or disallowance by applying a different section of the Act. The relevant extract of the decisio…

Skill Promoters, Hyderabad vs. ACIT, Central Circle-2(3), Hyderabad

ITA 629/HYD/2022[2015-16]Status: DisposedITAT Hyderabad31 Oct 2023AY 2015-16

Bench: Shri R.K. Panda, Vice- & Shri K. Narasimha Charyappeal In Ita No Assessee Revenue A.Y 628/Hyd/2022 Skill Promoters, Acit, Central Circle 2014-15 Hyderabad 2(3) Hyderabad Pan:Aayfs9165Q 686/Hyd/2022 Acit, Central Circle Skill Promoters, 2014-15 2(3) Hyderabad Hyderabad Pan:Aayfs9165Q 629/Hyd/2022 -Do- -Do- 2015-16 687/Hyd/2022 -Do- -Do- 2015-16 630/Hyd/2022 -Do- -Do- 2016-17 677/Hyd/2022 Acit, Central Circle Skill Promoters (P) 2016-17 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 688/Hyd/2022 -Do- Skill Promoters, 2016-17 Hyderabad Pan:Aayfs9165Q 622/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2016-17 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q 678/Hyd/2022 -Do- -Do- 2017-18 623/Hyd/2022 -Do- -Do- 2017-18 679/Hyd/2022 -Do- -Do- 2018-19 624/Hyd/2022 -Do- -Do- 2018-19 680/Hyd/2022 Acit, Central Circle Skill Promoters Pvt 2019-20 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 625/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2019-20 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q 681/Hyd/2022 Acit, Central Circle Skill Promoters Pvt 2020-21 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 626/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2020-21 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Shri Jeevanlal Lavidiya,CIT (DR)

Section 132Section 132(4)Section 139(4)Section 143(2)Section 153ASection 269SSection 40ASection 40A(3)

…ney received during the year. The question now is whether the provisions of Section 40A(3) would apply when the income is estimated after rejecting the books of account? The jurisdictional High court of Andhra Pradesh in M/s.Indwell Corporation vs CIT [1998] (232 ITR 776) (AP) held that no disallowance u/s.40A(3) can be made when the books of account are rejected and the net profit rate is estimated. The rationale for this is that when books are rejected, one cannot talk back on the same books to make specific addition or disallowance by applying a different section of the Act. The relevant extract of the decisio…

Skill Promoters, Hyderabad vs. ACIT, Central Circle-2(3), Hyderabad

ITA 628/HYD/2022[2014-15]Status: DisposedITAT Hyderabad31 Oct 2023AY 2014-15

Bench: Shri R.K. Panda, Vice- & Shri K. Narasimha Charyappeal In Ita No Assessee Revenue A.Y 628/Hyd/2022 Skill Promoters, Acit, Central Circle 2014-15 Hyderabad 2(3) Hyderabad Pan:Aayfs9165Q 686/Hyd/2022 Acit, Central Circle Skill Promoters, 2014-15 2(3) Hyderabad Hyderabad Pan:Aayfs9165Q 629/Hyd/2022 -Do- -Do- 2015-16 687/Hyd/2022 -Do- -Do- 2015-16 630/Hyd/2022 -Do- -Do- 2016-17 677/Hyd/2022 Acit, Central Circle Skill Promoters (P) 2016-17 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 688/Hyd/2022 -Do- Skill Promoters, 2016-17 Hyderabad Pan:Aayfs9165Q 622/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2016-17 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q 678/Hyd/2022 -Do- -Do- 2017-18 623/Hyd/2022 -Do- -Do- 2017-18 679/Hyd/2022 -Do- -Do- 2018-19 624/Hyd/2022 -Do- -Do- 2018-19 680/Hyd/2022 Acit, Central Circle Skill Promoters Pvt 2019-20 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 625/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2019-20 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q 681/Hyd/2022 Acit, Central Circle Skill Promoters Pvt 2020-21 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 626/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2020-21 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Shri Jeevanlal Lavidiya,CIT (DR)

Section 132Section 132(4)Section 139(4)Section 143(2)Section 153ASection 269SSection 40ASection 40A(3)

…ney received during the year. The question now is whether the provisions of Section 40A(3) would apply when the income is estimated after rejecting the books of account? The jurisdictional High court of Andhra Pradesh in M/s.Indwell Corporation vs CIT [1998] (232 ITR 776) (AP) held that no disallowance u/s.40A(3) can be made when the books of account are rejected and the net profit rate is estimated. The rationale for this is that when books are rejected, one cannot talk back on the same books to make specific addition or disallowance by applying a different section of the Act. The relevant extract of the decisio…

Skill Promoters Private Limited, Hyderabad vs. ACIT, Central Circle-2(3), Hyderabad

ITA 626/HYD/2022[2020-21]Status: DisposedITAT Hyderabad31 Oct 2023AY 2020-21

Bench: Shri R.K. Panda, Vice- & Shri K. Narasimha Charyappeal In Ita No Assessee Revenue A.Y 628/Hyd/2022 Skill Promoters, Acit, Central Circle 2014-15 Hyderabad 2(3) Hyderabad Pan:Aayfs9165Q 686/Hyd/2022 Acit, Central Circle Skill Promoters, 2014-15 2(3) Hyderabad Hyderabad Pan:Aayfs9165Q 629/Hyd/2022 -Do- -Do- 2015-16 687/Hyd/2022 -Do- -Do- 2015-16 630/Hyd/2022 -Do- -Do- 2016-17 677/Hyd/2022 Acit, Central Circle Skill Promoters (P) 2016-17 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 688/Hyd/2022 -Do- Skill Promoters, 2016-17 Hyderabad Pan:Aayfs9165Q 622/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2016-17 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q 678/Hyd/2022 -Do- -Do- 2017-18 623/Hyd/2022 -Do- -Do- 2017-18 679/Hyd/2022 -Do- -Do- 2018-19 624/Hyd/2022 -Do- -Do- 2018-19 680/Hyd/2022 Acit, Central Circle Skill Promoters Pvt 2019-20 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 625/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2019-20 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q 681/Hyd/2022 Acit, Central Circle Skill Promoters Pvt 2020-21 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 626/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2020-21 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Shri Jeevanlal Lavidiya,CIT (DR)

Section 132Section 132(4)Section 139(4)Section 143(2)Section 153ASection 269SSection 40ASection 40A(3)

…ney received during the year. The question now is whether the provisions of Section 40A(3) would apply when the income is estimated after rejecting the books of account? The jurisdictional High court of Andhra Pradesh in M/s.Indwell Corporation vs CIT [1998] (232 ITR 776) (AP) held that no disallowance u/s.40A(3) can be made when the books of account are rejected and the net profit rate is estimated. The rationale for this is that when books are rejected, one cannot talk back on the same books to make specific addition or disallowance by applying a different section of the Act. The relevant extract of the decisio…

Skill Promoters Private Limited, Hyderabad vs. ACIT, Central Circle-2(3), Hyderabad

ITA 625/HYD/2022[2019-20]Status: DisposedITAT Hyderabad31 Oct 2023AY 2019-20

Bench: Shri R.K. Panda, Vice- & Shri K. Narasimha Charyappeal In Ita No Assessee Revenue A.Y 628/Hyd/2022 Skill Promoters, Acit, Central Circle 2014-15 Hyderabad 2(3) Hyderabad Pan:Aayfs9165Q 686/Hyd/2022 Acit, Central Circle Skill Promoters, 2014-15 2(3) Hyderabad Hyderabad Pan:Aayfs9165Q 629/Hyd/2022 -Do- -Do- 2015-16 687/Hyd/2022 -Do- -Do- 2015-16 630/Hyd/2022 -Do- -Do- 2016-17 677/Hyd/2022 Acit, Central Circle Skill Promoters (P) 2016-17 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 688/Hyd/2022 -Do- Skill Promoters, 2016-17 Hyderabad Pan:Aayfs9165Q 622/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2016-17 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q 678/Hyd/2022 -Do- -Do- 2017-18 623/Hyd/2022 -Do- -Do- 2017-18 679/Hyd/2022 -Do- -Do- 2018-19 624/Hyd/2022 -Do- -Do- 2018-19 680/Hyd/2022 Acit, Central Circle Skill Promoters Pvt 2019-20 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 625/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2019-20 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q 681/Hyd/2022 Acit, Central Circle Skill Promoters Pvt 2020-21 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 626/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2020-21 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Shri Jeevanlal Lavidiya,CIT (DR)

Section 132Section 132(4)Section 139(4)Section 143(2)Section 153ASection 269SSection 40ASection 40A(3)

…ney received during the year. The question now is whether the provisions of Section 40A(3) would apply when the income is estimated after rejecting the books of account? The jurisdictional High court of Andhra Pradesh in M/s.Indwell Corporation vs CIT [1998] (232 ITR 776) (AP) held that no disallowance u/s.40A(3) can be made when the books of account are rejected and the net profit rate is estimated. The rationale for this is that when books are rejected, one cannot talk back on the same books to make specific addition or disallowance by applying a different section of the Act. The relevant extract of the decisio…

Skill Promoters Private Limited, Hyderabad vs. ACIT, Central Circle-2(3), Hyderabad

ITA 624/HYD/2022[2018-19]Status: DisposedITAT Hyderabad31 Oct 2023AY 2018-19

Bench: Shri R.K. Panda, Vice- & Shri K. Narasimha Charyappeal In Ita No Assessee Revenue A.Y 628/Hyd/2022 Skill Promoters, Acit, Central Circle 2014-15 Hyderabad 2(3) Hyderabad Pan:Aayfs9165Q 686/Hyd/2022 Acit, Central Circle Skill Promoters, 2014-15 2(3) Hyderabad Hyderabad Pan:Aayfs9165Q 629/Hyd/2022 -Do- -Do- 2015-16 687/Hyd/2022 -Do- -Do- 2015-16 630/Hyd/2022 -Do- -Do- 2016-17 677/Hyd/2022 Acit, Central Circle Skill Promoters (P) 2016-17 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 688/Hyd/2022 -Do- Skill Promoters, 2016-17 Hyderabad Pan:Aayfs9165Q 622/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2016-17 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q 678/Hyd/2022 -Do- -Do- 2017-18 623/Hyd/2022 -Do- -Do- 2017-18 679/Hyd/2022 -Do- -Do- 2018-19 624/Hyd/2022 -Do- -Do- 2018-19 680/Hyd/2022 Acit, Central Circle Skill Promoters Pvt 2019-20 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 625/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2019-20 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q 681/Hyd/2022 Acit, Central Circle Skill Promoters Pvt 2020-21 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 626/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2020-21 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Shri Jeevanlal Lavidiya,CIT (DR)

Section 132Section 132(4)Section 139(4)Section 143(2)Section 153ASection 269SSection 40ASection 40A(3)

…ney received during the year. The question now is whether the provisions of Section 40A(3) would apply when the income is estimated after rejecting the books of account? The jurisdictional High court of Andhra Pradesh in M/s.Indwell Corporation vs CIT [1998] (232 ITR 776) (AP) held that no disallowance u/s.40A(3) can be made when the books of account are rejected and the net profit rate is estimated. The rationale for this is that when books are rejected, one cannot talk back on the same books to make specific addition or disallowance by applying a different section of the Act. The relevant extract of the decisio…

Skill Promoters Private Limited, Hyderabad vs. ACIT, Central Circle-2(3), Hyderabad

ITA 623/HYD/2022[2017-18]Status: DisposedITAT Hyderabad31 Oct 2023AY 2017-18

Bench: Shri R.K. Panda, Vice- & Shri K. Narasimha Charyappeal In Ita No Assessee Revenue A.Y 628/Hyd/2022 Skill Promoters, Acit, Central Circle 2014-15 Hyderabad 2(3) Hyderabad Pan:Aayfs9165Q 686/Hyd/2022 Acit, Central Circle Skill Promoters, 2014-15 2(3) Hyderabad Hyderabad Pan:Aayfs9165Q 629/Hyd/2022 -Do- -Do- 2015-16 687/Hyd/2022 -Do- -Do- 2015-16 630/Hyd/2022 -Do- -Do- 2016-17 677/Hyd/2022 Acit, Central Circle Skill Promoters (P) 2016-17 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 688/Hyd/2022 -Do- Skill Promoters, 2016-17 Hyderabad Pan:Aayfs9165Q 622/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2016-17 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q 678/Hyd/2022 -Do- -Do- 2017-18 623/Hyd/2022 -Do- -Do- 2017-18 679/Hyd/2022 -Do- -Do- 2018-19 624/Hyd/2022 -Do- -Do- 2018-19 680/Hyd/2022 Acit, Central Circle Skill Promoters Pvt 2019-20 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 625/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2019-20 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q 681/Hyd/2022 Acit, Central Circle Skill Promoters Pvt 2020-21 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 626/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2020-21 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Shri Jeevanlal Lavidiya,CIT (DR)

Section 132Section 132(4)Section 139(4)Section 143(2)Section 153ASection 269SSection 40ASection 40A(3)

…ney received during the year. The question now is whether the provisions of Section 40A(3) would apply when the income is estimated after rejecting the books of account? The jurisdictional High court of Andhra Pradesh in M/s.Indwell Corporation vs CIT [1998] (232 ITR 776) (AP) held that no disallowance u/s.40A(3) can be made when the books of account are rejected and the net profit rate is estimated. The rationale for this is that when books are rejected, one cannot talk back on the same books to make specific addition or disallowance by applying a different section of the Act. The relevant extract of the decisio…

Skill Promoters Private Limited, Hyderabad vs. ACIT, Central Circle-2(3), Hyderabad

ITA 622/HYD/2022[2016-17]Status: DisposedITAT Hyderabad31 Oct 2023AY 2016-17

Bench: Shri R.K. Panda, Vice- & Shri K. Narasimha Charyappeal In Ita No Assessee Revenue A.Y 628/Hyd/2022 Skill Promoters, Acit, Central Circle 2014-15 Hyderabad 2(3) Hyderabad Pan:Aayfs9165Q 686/Hyd/2022 Acit, Central Circle Skill Promoters, 2014-15 2(3) Hyderabad Hyderabad Pan:Aayfs9165Q 629/Hyd/2022 -Do- -Do- 2015-16 687/Hyd/2022 -Do- -Do- 2015-16 630/Hyd/2022 -Do- -Do- 2016-17 677/Hyd/2022 Acit, Central Circle Skill Promoters (P) 2016-17 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 688/Hyd/2022 -Do- Skill Promoters, 2016-17 Hyderabad Pan:Aayfs9165Q 622/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2016-17 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q 678/Hyd/2022 -Do- -Do- 2017-18 623/Hyd/2022 -Do- -Do- 2017-18 679/Hyd/2022 -Do- -Do- 2018-19 624/Hyd/2022 -Do- -Do- 2018-19 680/Hyd/2022 Acit, Central Circle Skill Promoters Pvt 2019-20 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 625/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2019-20 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q 681/Hyd/2022 Acit, Central Circle Skill Promoters Pvt 2020-21 2(3) Hyderabad Ltd, Hyderabad Pan:Aawcs1257Q 626/Hyd/2022 Skill Promoters Pvt Acit, Central Circle 2020-21 Ltd, Hyderabad 2(3) Hyderabad Pan:Aawcs1257Q

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Shri Jeevanlal Lavidiya,CIT (DR)

Section 132Section 132(4)Section 139(4)Section 143(2)Section 153ASection 269SSection 40ASection 40A(3)

…ney received during the year. The question now is whether the provisions of Section 40A(3) would apply when the income is estimated after rejecting the books of account? The jurisdictional High court of Andhra Pradesh in M/s.Indwell Corporation vs CIT [1998] (232 ITR 776) (AP) held that no disallowance u/s.40A(3) can be made when the books of account are rejected and the net profit rate is estimated. The rationale for this is that when books are rejected, one cannot talk back on the same books to make specific addition or disallowance by applying a different section of the Act. The relevant extract of the decisio…

Dudekula Dastagiri, Kurnool vs. Assistant Commissioner of Income Tax, Circle-1, Kurnool

In the result, appeal of the assessee is allowed

ITA 473/HYD/2021[2015-16]Status: DisposedITAT Hyderabad05 Oct 2023AY 2015-16

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri K.C. Devdas, ARFor Respondent: Shri K. Madhusudan, CIT-DR

Section 143(2)Section 145(3)Section 263Section 29

…rred to under section 29 of the Act are deemed to have been taken into account while making such an estimate. For this proposition, he placed reliance on the decision of the Hon’ble Jurisdictional High Court in the case of Indwell Constructions vs. CIT [1998] 232 ITR 776 (Andhra Pradesh). On this premise he submitted that, when once the learned Assessing Officer rejected the books of accounts and accepted the estimate of 1% of sub-contract works, it amounts to learned Assessing Officer allowing the expenses and, therefore, it is not proper for the learned PCIT to conclude that for want Page 3 of 7 of such verifi…

Shakuntala Kamble (Legal Representative of Premchand Kamble), Thane vs. DCIT -Cent. Cir `, Thane

ITA 1764/MUM/2021[2005-06]Status: DisposedITAT Mumbai30 Aug 2023AY 2005-06

For Appellant: Shri Pravin TembhekarFor Respondent: Shri K.C. Selvamani

Section 142Section 143(3)Section 144Section 147Section 153ASection 253(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL "C" BENCH, MUMBAI SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA No. 1764/MUM/2021, ITA No. 1765/MUM/2021, (Assessment Year: 2005-06) (Assessment Year: 2008-09) ITA No. 1767/MUM/2021 (Assessment Year: 2007-08) (Assessment Year: 2006-07) ITA No. 1912/MUM/2021 (Assessment Year: 2007-08) (Assessment Year: 2008-09) Shakuntala Ashok Kamble, Legal Heir of Premchand Ashok Kamble (since deceased) 201, Casa Marina, Hiranandani Estate, Patlipada, …………… Appellant Thane (West), Thane - 400607 [PAN: AFKPK6065J] Vs Deputy Commissioner of Income Tax, Ashar…

Suresh Sharma, Raipur vs. Assistant Commissioner of Income Tax-1(1), Raipur

In the result, appeal of the assessee is partly allowed for statistical purposes in terms of our aforesaid observations

ITA 36/RPR/2023[2014-15]Status: DisposedITAT Raipur04 Aug 2023AY 2014-15

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No. 36/Rpr/2023 "नधा"रण वष" / Assessment Year : 2014-15

For Appellant: Shri R.B Doshi, CAFor Respondent: Shri Satya Prakash Sharma, Sr. DR

Section 131Section 133ASection 143(2)Section 143(3)

…It is 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 Court in the case of Indwell Constructions vs. CIT, 232 ITR 776 (Andhra Pradesh), Hon'ble Rajasthan High Court in the case of Malpani House of Stones vs. CIT, 395 ITR 385 (Rajasthan) and Hon'ble Punjab & Haryana High Court in the case of CIT vs. Gian Chand Labour Contractors, 316 ITR 127 (P&H). 6.11. In view of above judicial pronouncements, additions based on individual ledger head expenses accounts will not…

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

…s 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 Court in the case of Indwell Constructions vs. CIT, 232 ITR 776 (Andhra Pradesh), Hon’ble Rajasthan High Court in the case of Malpani House of Stones vs. CIT, 395 ITR 385 (Rajasthan) and Hon’ble Punjab & Haryana High Court in the case of CIT vs. Gian Chand Labour Contractors, 316 ITR 127 (P&H). 14. In the present case, having rejected the books of accounts maintained by assessee, Assessing Officer cannot rely…

Madhucon Projects Ltd, Hyderabad vs. DCIT, Central Circle-3, Hyd, Hyderabad

ITA 1326/HYD/2015[2005-06]Status: DisposedITAT Hyderabad02 Mar 2023AY 2005-06

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Shri Jeevan Lal Lavidiya

Section 132Section 153ASection 254(2)Section 801ASection 80I

…the Assessing Officer in allowing deduction for depreciation after estimation of income when book results are rejected. Is not in conformity with the decision of the jurisdictional High Court of Andhra Pradesh in the case of Indwell Constructions reported in 232 ITR 776 wherein it has been held that when books of accounts are rejected and income is estimated no deduction can be allowed as per provisions of section 30 to section 40D of the I.T. Act. The action of the Assessing Officer in not following the decision of the jurisdictional High Court has rendered the orders erroneous. 2.6 For the Asst. Years 2001-02…

Madhucon Projects Limited, Hyderabad vs. DCIT., Central Circle-3, Hyderabad

ITA 1938/HYD/2014[2006-07]Status: DisposedITAT Hyderabad02 Mar 2023AY 2006-07

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Shri Jeevan Lal Lavidiya

Section 132Section 153ASection 254(2)Section 801ASection 80I

…the Assessing Officer in allowing deduction for depreciation after estimation of income when book results are rejected. Is not in conformity with the decision of the jurisdictional High Court of Andhra Pradesh in the case of Indwell Constructions reported in 232 ITR 776 wherein it has been held that when books of accounts are rejected and income is estimated no deduction can be allowed as per provisions of section 30 to section 40D of the I.T. Act. The action of the Assessing Officer in not following the decision of the jurisdictional High Court has rendered the orders erroneous. 2.6 For the Asst. Years 2001-02…

Madhucon Projects Limited, Hyderabad vs. DCIT., Central Circle-3, Hyderabad

ITA 1937/HYD/2014[2005-06]Status: DisposedITAT Hyderabad02 Mar 2023AY 2005-06

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Shri Jeevan Lal Lavidiya

Section 132Section 153ASection 254(2)Section 801ASection 80I

…the Assessing Officer in allowing deduction for depreciation after estimation of income when book results are rejected. Is not in conformity with the decision of the jurisdictional High Court of Andhra Pradesh in the case of Indwell Constructions reported in 232 ITR 776 wherein it has been held that when books of accounts are rejected and income is estimated no deduction can be allowed as per provisions of section 30 to section 40D of the I.T. Act. The action of the Assessing Officer in not following the decision of the jurisdictional High Court has rendered the orders erroneous. 2.6 For the Asst. Years 2001-02…

Venkata Rami Reddy Constructions, Kadapa vs. Asst. Commissioner of Income Tax, Circle-1(1), Kadapa

In the result, appeal filed by the assessee is allowed

ITA 424/HYD/2020[2015-16]Status: HeardITAT Hyderabad29 Nov 2022AY 2015-16

Bench: Shri R.K. Panda & Shri Laliet Kumarassessment Year: 2015-16 Venkata Rami Reddy Vs. A.C.I.T. Constructions, Kadapa Circle 1(1) Pan:Aaofm4106D Kadapa (Appellant) (Respondent) Assessee By: Shri K.A. Sai Prasad, Ca Revenue By: Shri Jeeval Lal Lavidiya, Dr

For Appellant: Shri K.A. Sai Prasad, CAFor Respondent: Shri Jeeval Lal Lavidiya, DR

Section 143(3)Section 263Section 263(1)Section 40

…sessing Officer estimated the income of the assessee then no other disallowance under Chapter XIVB under section 40(a)(ia) can be made. He has relied upon the decision of the Hon'ble jurisdictional High Court in the case of Indwell Constructions v. CIT (1998) 232 ITR 776 (A.P). He also relied upon the decision of the Hon'ble Rajasthan High Court in the case of Malpani House of Stones (365 ITR 385) Raj.) and also the decision of the Coordinate Bench in the case of M/s. KRR Page 3 of 8 ITA 424 of 2020 Venkata Rami Reddy Constructions Kadapa Infra Projects Pvt Ltd in ITA Nos. 105 & 106/Hyd/2018 dated 23.08.2021).…

M/S Raj Auto Wheels P .Ltd., Ajmer vs. JCIT, Range-1, Ajmer

In the result, the appeal of the assessee is party allowed

ITA 397/JPR/2015[2011-12]Status: DisposedITAT Jaipur09 Nov 2022AY 2011-12

For Appellant: Shri Mahendra Gargieya, AdvocawteFor Respondent: Shri P.R. Meena, C IT-DR

Section 131Section 145(3)Section 194ASection 40

…WHEELS (P) LTD. VS JCIT, RANGE-1, AJMER the provision of s. 40—No substantial question of law arose out of order of Tribunal deleting addition made by CIT(A) under s. 40(a)(ia)” 2.3 The Hon’ble Andhra Pradesh High Court in Indwell Constructions v CIT (1998) 232 ITR 776 (AP) (DPB- 40-42) held that “4. The pattern of assessment under the IT Act is given by s. 29 which states that the income from profits and gains of business shall be computed in accordance with the provisions contained in ss. 30 to 43D. Sec. 40 provides for certain disallowances in certain cases notwithstanding that those amounts are allowed gene…

ITO Ward-7(2), Jaipur, Ward-7(2) vs. M/S. Silvex & Company G-1/35 to 37, 47, 48 Epip, Jewellery Zone, Sitapura Industrial Area, Jaipur

In the result, the appeal of the assessee is allowed and cross appeal of the Revenue is dismissed

ITA 845/JPR/2019[2012-13]Status: DisposedITAT Jaipur28 Oct 2022AY 2012-13

For Appellant: Shri Manish Agarwal(C.A.)For Respondent: Shri P.R. Meena (CIT) a

Section 143(3)Section 145(3)Section 147Section 148Section 250

…आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR MkWa- ,l-lhrky{eh] U;kf;dlnL; ,oa Jh jkBksMdeys'kt;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihy la-@ITA. No. 834/JP/2019 fu/kZkj.ko"kZ@AssessmentYears :2012-13 M/s Silvex & Company (India) cuke Income Tax Officer, Vs. Ltd., Ward-7(4), G1-35 to 37, 47 & 48 EPIP, Jaipur. Jewellery Zone, Sitapura Industrial Area, Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAJCS 4492 C vihykFkhZ@Appellant izR;FkhZ@Respondent vk;djvihy la-@ITA. No. 845/JP/2019 fu…

Indwell Constructions v. CIT

What is Indwell Constructions v. CIT authority for?

Also referred to as

Sections most often in play

Issues it is cited on

Judgments citing Indwell Constructions v. CIT

ACIT., Central Circle-2(3), Hyderabad vs. Skill Promoters Private Limited, Hyderabad

ACIT., Central Circle-2(3), Hyderabad vs. Skill Promoters Private Limited, Hyderabad

Skill Promoters, Hyderabad vs. ACIT, Central Circle-2(3), Hyderabad

Skill Promoters, Hyderabad vs. ACIT, Central Circle-2(3), Hyderabad

Skill Promoters, Hyderabad vs. ACIT, Central Circle-2(3), Hyderabad

Skill Promoters Private Limited, Hyderabad vs. ACIT, Central Circle-2(3), Hyderabad

Skill Promoters Private Limited, Hyderabad vs. ACIT, Central Circle-2(3), Hyderabad

Skill Promoters Private Limited, Hyderabad vs. ACIT, Central Circle-2(3), Hyderabad

Skill Promoters Private Limited, Hyderabad vs. ACIT, Central Circle-2(3), Hyderabad

Skill Promoters Private Limited, Hyderabad vs. ACIT, Central Circle-2(3), Hyderabad

Dudekula Dastagiri, Kurnool vs. Assistant Commissioner of Income Tax, Circle-1, Kurnool

Shakuntala Kamble (Legal Representative of Premchand Kamble), Thane vs. DCIT -Cent. Cir `, Thane

Suresh Sharma, Raipur vs. Assistant Commissioner of Income Tax-1(1), Raipur

Five Starconstruction Company, Bhilai vs. The Deputy Commissioner of Income Tax, Circle- 1(1), Bhilai

Madhucon Projects Ltd, Hyderabad vs. DCIT, Central Circle-3, Hyd, Hyderabad

Madhucon Projects Limited, Hyderabad vs. DCIT., Central Circle-3, Hyderabad

Madhucon Projects Limited, Hyderabad vs. DCIT., Central Circle-3, Hyderabad

Venkata Rami Reddy Constructions, Kadapa vs. Asst. Commissioner of Income Tax, Circle-1(1), Kadapa

M/S Raj Auto Wheels P .Ltd., Ajmer vs. JCIT, Range-1, Ajmer

ITO Ward-7(2), Jaipur, Ward-7(2) vs. M/S. Silvex & Company G-1/35 to 37, 47, 48 Epip, Jewellery Zone, Sitapura Industrial Area, Jaipur