PCIT v. R.G. Buildwell Engineers Ltd.
99 Taxmann.com 284Supreme Court of India2018#1593 most cited
What is PCIT v. R.G. Buildwell Engineers Ltd. authority for?
The Assessing Officer cannot make ad-hoc disallowances of expenditure without proper justification, rejection of the assessee's books of accounts, or detailed examination of supporting evidence, merely based on conjectures or an increase in expenses. The Supreme Court upheld the deletion of such arbitrary additions.
71
judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2026.
Also referred to as
PCIT v. R.G. Buildwell Engineers Ltd. · 99 Taxmann.com 284 · Supreme Court 2018 · Section 37(1) · Section 143(3) · Section 145(3) · ad-hoc disallowance · expenditure disallowance · rejection of books of accounts · justification for disallowance · arbitrary addition · conjectures and surmises
Also reported as
99 Taxmann 284