Pr. CIT v. Marg Ltd.

396 ITR 580High Court2017#1145 most cited

What is Pr. CIT v. Marg Ltd. authority for?

Profits cannot be estimated by the tax authorities unless the assessee's books of account have been formally rejected.

99

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2026.

Also referred to as

PCIT v. Marg Ltd. · Marg Ltd. · 396 ITR 580 · Section 145(3) · rejection of books of account · estimation of profit · assessment of income · income estimation · without rejecting books · business income

Also reported as

84 Taxmann.com 52

Sections most often in play

Section 143(3)Section 145(3)Section 44ABSection 133ASection 28Section 69Section 263Section 292C(1)

Issues it is cited on

section 292c(1)section 158b(b)section 10basection 271aab(1a)section 158basection 158bbsection 113section 158bb(1)rejection of books of accountsection 80a(5)section 145(3)section 153a(1)(a)

Judgments citing Pr. CIT v. Marg Ltd.

Ajay Agrawal, Raipur vs. Assistant Commissioner of Income Tax, Raipur

Appeal of the assessee is allowed

ITA 710/RPR/2025[2022-2023]Status: DisposedITAT Raipur10 Apr 2026AY 2022-2023

Bench: Shri Partha Sarathi Chaudhury & Shri Avdhesh Kumar Mishraआयकर अपील सं. / Ita No.710/Rpr/2025 "नधा"रण वष" / Assessment Year : 2022-23 Ajay Agrawal H-2, 1St Floor, Ekatma Parisar, Raipur, Raipur H.O (C.G.)-492 001 Pan: Afepa1940E

For Appellant: Shri Abhishek Mahawar, CAFor Respondent: Dr. Priyanka Patel, Sr. DR
Section 143(3)Section 145(3)Section 250(4)

…ons reflected in the books of account without resorting to Section 145(3) of the Act. Our aforesaid view is fortified by the following judicial pronouncements viz. (i) Pr. CIT, 5 Ajay Agrawal Vs. ACIT, Circle-1(1), Raipur (C.G.) Chennai Vs. Marg Ltd., (2017) 396 ITR 580 (Madras) (ii) Anil Kumar Jain Vs. ACIT (Central, Bilaspur, ITA No.584 & 585/RPR/2025, dated 06.01.2026; and (iii) Step Logistics Private Limited Vs. DCIT, Circle- 1(1), Raipur (C.G.), ITA No. 636/RPR/2025, dated 19.03.2026. 6. In view thereof, we do not find any merit in the findings of the Ld. CIT(Appeals)/NFAC which is therefore set aside and t…

Bilaspur Exports Industries, Tifra Industrial Area, Bilaspur vs. Income Tax Officer-2(1), Shri Ram Palaza Vyapar Vihar

In the result, appeal of the assessee in ITA

ITA 153/RPR/2026[2015-16]Status: HeardITAT Raipur07 Apr 2026AY 2015-16

Bench: Shri Partha Sarathi Chaudhuryआयकर अपील सं./Ita No.153/Rpr/2026 "नधा"रण वष" /Assessment Year : 2015-16 Bilaspur Exports Industries Tifra Industrial Area, Bilaspur (C.G.)-495 001 Pan: Aaffb6181Q

For Appellant: None (Petition filed)For Respondent: Dr. Priyanka Patel, Sr. DR
Section 144Section 145Section 145(3)Section 68

…A.O to resort to further addition on ad-hoc basis without restoring to Section 145(3) of the Act. This issue is no more “Res-Integra”. I take guidance from the judgment of the Hon’ble High Court of Madras in the case of Pr. CIT, Chennai Vs. Marg Ltd., (2017) 396 ITR 580 (Madras), wherein the Hon’ble High Court has held and observed as follows: “4. We now proceed to merits of the matter under the caption “Discussion’ infra. DISCUSSION 4(a) As stated supra, the Assessee is a Public Limited Company engaged in the business of Civil Construction and related services. 4(b) A.O had made addition to the income returned…

Step Logistics Private Limited, Raipur vs. Dy. Commissioner of Income Tax, Circle 1(1), Raipur

In the result, appeal of the assessee in ITA

ITA 636/RPR/2025[2017-18]Status: DisposedITAT Raipur19 Mar 2026AY 2017-18

Bench: Shri Partha Sarathi Chaudhury & Shri Avdhesh Kumar Mishraआयकर अपील सं. / Ita No.636/Rpr/2025 "नधा"रण वष" / Assessment Year : 2017-18 Step Logistics Private Limited A-1, Mahavir Gaushala Complex, K.K Road, Raipur (C.G.)-492 001 Pan: Aancs0382F

For Appellant: S/shri Praveen Khandelwal &For Respondent: Dr. Priyanka Patel, Sr. DR
Section 127Section 143(2)Section 143(3)Section 68

…mated addition, rejection of books of account are not required. We take guidance from the judgment of the Hon’ble High Court of Madras in the case of Pr. CIT, Chennai Vs. Marg Ltd., 7 Step Logistics Private Limited Vs. DCIT, Circle-1(1), Raipur (C.G.) (2017) 396 ITR 580 (Madras), wherein the Hon’ble High Court has held and observed as follows: “4. We now proceed to merits of the matter under the caption “Discussion’ infra. DISCUSSION 4(a) As stated supra, the Assessee is a Public Limited Company engaged in the business of Civil Construction and related services. 4(b) A.O had made addition to the income returned…

Isha Metal Stores, Raipur vs. ACIT, Central Circle-2, Raipur

In the result, appeal of the assessee in ITA

ITA 756/RPR/2025[2019-20]Status: DisposedITAT Raipur23 Feb 2026AY 2019-20

Bench: Shri Partha Sarathi Chaudhuryआयकर अपील सं./Ita No.756/Rpr/2025 "नधा"रण वष" /Assessment Year : 2019-20

For Appellant: Shri Sunil Kumar Agrawal, CA &For Respondent: Dr. Priyanka Patel, Sr. DR

…आयकर अपील"य अ"धकरण "यायपीठ “एक-सद"य” मामला रायपुर म" IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH “SMC”, RAIPUR "ी पाथ" सारथी चौधर", "या"यक सद"य के सम" BEFORE SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं./ITA No.756/RPR/2025 "नधा"रण वष" /Assessment Year : 2019-20 Isha Metal Stores Gol Bazar, Raipur-492 001 PAN: AAAFI6193C .......अपीलाथ" / Appellant बनाम / V/s. The Assistant Commissioner of Income Tax, Central Circle-2, Raipur (C.G.) ……""यथ" / Respondent Assessee by : Shri Sunil Kumar Agrawal, CA & Vidya Verma, Advocate Revenue by : Dr. Priyanka Patel, Sr. DR सुनवाई क" तार"ख / Date of He…

Kishorbhai Dattani, Jam Khambhalia vs. Income Tax Officer, Ward -1, Dwarka

In the result, the appeal of the assessee is allowed

ITA 555/RJT/2025[2017-18]Status: DisposedITAT Rajkot02 Feb 2026AY 2017-18

Bench: Dr. Arjun Lal Saini, Am. & Dr. Dinesh Mohan Sinha, Jm आयकरअपीलसं./Ita No. 555/Rjt/2025 "नधा"रणवष" / Assessment Year: (2017-18) (Hybrid Hearing) Kishorbhai Dattani Vs. Income Tax Office, Hospital C/O. Sarda & Sarda (Ca), Sakar 1St Road, Near Rajdhani Hotel, Floor, Dr. Radha-Krishnan Road, Dwarka, Gujarat 361335 Opp. Rajkumar College, Rajkot, Rajkot Gujarat 360001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aakpd7272M (Appellant) (Respondent) Appellant By : Shri Vimal Desai, Ld. Ar Respondent By : Shri Abhimanyu Singh Yadav Ld. Sr. Dr Date Of Hearing : 03 / 11 /2025 Date Of Pronouncement : 02/ 02 /2026

For Appellant: Shri Vimal Desai, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav Ld. Sr. DR
Section 115BSection 144BSection 147Section 148Section 250Section 69A

…ITA No. 555/Rjt/2025 Kishorbhai Dattani vs. ITO Ward – 1 Dwarka IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, AM. & Dr. DINESH MOHAN SINHA, JM आयकरअपीलसं./ITA No. 555/RJT/2025 "नधा"रणवष" / Assessment Year: (2017-18) (Hybrid Hearing) Kishorbhai Dattani Vs. Income Tax office, Hospital C/o. Sarda & Sarda (CA), Sakar 1st Road, Near Rajdhani Hotel, Floor, Dr. Radha-Krishnan Road, Dwarka, Gujarat 361335 Opp. Rajkumar College, Rajkot, Rajkot Gujarat 360001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAKPD7272M (Appellant) (Respondent) Appellant by : Shri Vimal Desai, Ld. AR Respondent…

Penchalaiah Dasari, Nellore vs. ITO., Ward-1, Nellore

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

ITA 703/HYD/2025[2018-19]Status: HeardITAT Hyderabad24 Dec 2025AY 2018-19

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

For Appellant: Shri M V Prasad, C.AFor Respondent: Smt. Kritika Jaiswal, SR-AR
Section 142(1)Section 145Section 37

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad श्री विजय पाल राि, उपाध् यक्ष एिं श्री मिुसूदन सािडिया, लेखा सदस् य के समक्ष । BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G, ACCOUNTANT MEMBER आ.अपी.सं /ITA No.703/Hyd/2025 (निर्धारण वर्ा/Assessment Year:2018-19) Shri Penchalaiah Dasari, Income Tax Officer, Vs. Ward-1, Nellore. Nellore. PAN: AMNPD3130D (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee by: Shri M V Prasad, C.A. रधजस् व द्वधरध/Revenue by: Smt. Kritika Jaiswal, SR-AR सुिवधई की तधरीख/Date of hearing: 17/12/2025 घोर्णध की तधरीख…

ITO Ward 13(3)(1), Mumbai vs. Radiant Diamond Private Limited, Mumbai

ITA 3660/MUM/2025[2012-13]Status: DisposedITAT Mumbai29 Sept 2025AY 2012-13

Bench: SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SHRI OMKARESHWAR CHIDARA (Accountant Member)

For Appellant: Shri Vijay JoshiFor Respondent: Shri Aditya Rai
Section 133(6)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “J (SMC)” BENCH, MUMBAI SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SHRI OMKARESHWAR CHIDARA, ACCOUNTANT MEMBER Income Tax Officer Ward 13(3)(1), Mumbai Room No.227, Aayakar Bhawan, M.K.Road Churchgate, Mumbai : 400 020 …………. Appellant Radiant Diamond Private Limited Vs 804, Apranay Vidya Off. Borsapad, Kandivali (West), Mumbai - 400067 [PAN:AAECR1595E] …………. Respondent Appearance For the Appellant/Department : Shri Aditya Rai For the Respondent/Assessee : Shri Vijay Joshi Date Conclusion of hearing : 15.09.2025 Pronouncement of order : 29.09.2025 O R D E R [ Per Rahul Chaudhary,…

Deputy Commissioner of Income Tax, Chennai vs. Mohanlal Jewellers Private Limited, Chennai

In the result, all the all the appeals filed by the assessee is is partly allowed

ITA 1396/CHNY/2025[2020-21]Status: DisposedITAT Chennai26 Sept 2025AY 2020-21

Bench: Shri Aby T. Varkey & Shri S.R.Raghunatha

For Appellant: Mr. D. Anand, AdvocateFor Respondent: Ms. E. Pavuna Sundari, CIT
Section 132Section 153A

…the judgments of the Hon’ble jurisdictional Madras High Ld. AR relied on the judgments of the Hon’ble jurisdictional Madras High Ld. AR relied on the judgments of the Hon’ble jurisdictional Madras High Court in the case of PCIT vs Mar PCIT vs Marg Ltd [2017] 396 ITR 580 and this g Ltd [2017] 396 ITR 580 and this Tribunal in the case of M/s New Saravana Stores Bramandamai vs DCIT in the case of M/s New Saravana Stores Bramandamai vs DCIT in the case of M/s New Saravana Stores Bramandamai vs DCIT (ITA No. 1611/Chny/2023). No. 1611/Chny/2023). 10.8 The third and last argument of the assessee was that, the key nd…

Deputy Commissioner of Income Tax, Chennai vs. Mohanlal Jewellers Private Limited, Chennai

ITA 1393/CHNY/2025[2017-18]Status: DisposedITAT Chennai26 Sept 2025AY 2017-18

Bench: Shri Aby T. Varkey & Shri S.R.Raghunathaआयकर अपील सं./Ita Nos.1178 To 1182/Chny/2025 िनधारण वष/Assessment Years: 2017-18 To 2021-22 M/S. Mohanlal Jewellers Pvt. Ltd, Old No.68-69, Nsc Bose Road, Sowcarpet, Chennai-600 001. V. The Dcit, Central Circle-3(3), Chennai. [Pan: Aafcm 9906 M] (अपीलाथ/Appellant) (यथ/Respondent) आयकर अपील सं./Ita Nos.1393 To 1397/Chny/2025 िनधारण वष/Assessment Years: 2017-18 To 2021-22 The Dcit, Central Circle-3(3), Chennai. V. M/S. Mohanlal – Jewellers Pvt. Ltd., Old No.68-69, Nsc Bose Road, Sowcarpet, Chennai-600 001. [Pan: Aafcm 9906 M] (अपीलाथ/Appellant) (यथ/Respondent) Assessee By : Mr. D. Anand, Advocate Department By : Ms. E. Pavuna Sundari, Cit सुनवाई क तारीख/Date Of Hearing : 05.08.2025 घोषणा क तारीख /Date Of Pronouncement : 26.09.2025

For Appellant: Mr. D. Anand, AdvocateFor Respondent: Ms. E. Pavuna Sundari, CIT
Section 132Section 143(3)Section 153A

…, the ITA Nos.1178 to 1182/Chny/2025 & ITA Nos.1393 to 1397/Chny/2025 & (AYs: 2017-18 to 2021-22) M/s. Mohanlal Jewellers Pvt. Ltd ::100 :: Ld. AR relied on the judgments of the Hon’ble jurisdictional Madras High Court in the case of PCIT vs Marg Ltd [2017] 396 ITR 580 and this Tribunal in the case of M/s New Saravana Stores Bramandamai vs DCIT (ITA No. 1611/Chny/2023). 10.8 The third and last argument of the assessee was that, the key person of the assessee group and Director of the assessee company, Shri Mohanlal Khatri had already identified the entries of unaccounted sales in the ‘Cash’ Ledger of J-Pack Sof…

Kartavya Consultants Private Limited, Bhubaneswar vs. The Deputy Commissioner of Income Tax, Circle-1(1), Bhubaneswar

In the result, appeal the assessee is allowed

ITA 346/CTK/2025[2021-22]Status: DisposedITAT Cuttack25 Sept 2025AY 2021-22

Bench: SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)

For Appellant: Shrii P.K.Mishra & Shri Himanshu Jena &For Respondent: Shri Vijay Singh, Sr.DR
Section 145Section 35

…आयकर अपीलीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK (THROUGH VIRTUAL HEARING) श्री जाजज माथन, न्याययक सदस्य एवं श्री राजेश कुमार, लेखा सदस्य के समक्ष । BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER आयकर अपील सं/ITA No.346/CTK/2025 (नििाारण वर्ा / Assessment Year : 2020-2021) Kartavya Consultants Pvt. Ltd., Vs The DCIT, Circle-1(1), Plot No.587, Saheed Nagar, Bhubaneswar Bhubaneswar-751007 PAN No. : AACCK 0053 A (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) नििााररती की ओर से /Assessee by : Shrii P.K.Mishra & Shri Himanshu Jena…

Assistant Commissioner of Income Tax, Central Circle-2, Coimbatore. vs. Shri. Dharuman Vanisuganya, Sathy

ITA 1739/CHNY/2025[2018-19]Status: DisposedITAT Chennai04 Sept 2025AY 2018-19

Bench: Hon’Ble Shri Manu Kumar Giri & Shri Hon’Ble Amitabh Shuklaआयकर अपील सं./ Ita Nos.1372 & 1373/Chny/2025 िनधा=रण वष= /Assessment Years: 2017-18 & 2018-19 & S.A Nos.61 & 62/Chny/2025 (Arising In Ita Nos.1372 & 1373/Chny/2025) Sri Thenu Silks, The Asst. Commissioner Of Income 214, Sathy Main Road, Vs. Tax, P.Puliampatti – 638 459, Central Circle-2, Sathy Taluk. Coimbatore. [Pan: Abafs 2142Q] (अपीलाथ"/Appellant) (""यथ"/Respondent)

…m 19/11/2016 to 31/03/2017. It is further substantiated by the fact of inclusion of opening stock as on 01/04/2016 and exclusion of other transactions from 01/04/2016 to 18/11/2016. As has been held by the Hon’ble Madras High Court in the decision reported in 396 ITR 580, profits cannot be estimated without rejecting the books of account, which decision has also been followed by the Tribunal in ITA No.1010/Chny/2025 dated 02/07/2025. In view of the above, the assessee submits that the estimation of profit by the Ld. CIT(A) at 25.71 percent is very high and the same deserves deletion, more particularly when th…

Assistant Commissioner of Income Tax, Central Circle-2, Coimbatore vs. Thenu Silks, Sathy

ITA 1660/CHNY/2025[2018]Status: DisposedITAT Chennai04 Sept 2025

Bench: Hon’Ble Shri Manu Kumar Giri & Shri Hon’Ble Amitabh Shuklaआयकर अपील सं./ Ita Nos.1372 & 1373/Chny/2025 िनधा=रण वष= /Assessment Years: 2017-18 & 2018-19 & S.A Nos.61 & 62/Chny/2025 (Arising In Ita Nos.1372 & 1373/Chny/2025) Sri Thenu Silks, The Asst. Commissioner Of Income 214, Sathy Main Road, Vs. Tax, P.Puliampatti – 638 459, Central Circle-2, Sathy Taluk. Coimbatore. [Pan: Abafs 2142Q] (अपीलाथ"/Appellant) (""यथ"/Respondent)

…m 19/11/2016 to 31/03/2017. It is further substantiated by the fact of inclusion of opening stock as on 01/04/2016 and exclusion of other transactions from 01/04/2016 to 18/11/2016. As has been held by the Hon’ble Madras High Court in the decision reported in 396 ITR 580, profits cannot be estimated without rejecting the books of account, which decision has also been followed by the Tribunal in ITA No.1010/Chny/2025 dated 02/07/2025. In view of the above, the assessee submits that the estimation of profit by the Ld. CIT(A) at 25.71 percent is very high and the same deserves deletion, more particularly when th…

Assistant Commissioner of Income Tax, Central Circle-2, Coimbatore vs. Ramasamy Moorthy, Sathy

ITA 1659/CHNY/2025[2018]Status: DisposedITAT Chennai04 Sept 2025

Bench: Hon’Ble Shri Manu Kumar Giri & Shri Hon’Ble Amitabh Shuklaआयकर अपील सं./ Ita Nos.1372 & 1373/Chny/2025 िनधा=रण वष= /Assessment Years: 2017-18 & 2018-19 & S.A Nos.61 & 62/Chny/2025 (Arising In Ita Nos.1372 & 1373/Chny/2025) Sri Thenu Silks, The Asst. Commissioner Of Income 214, Sathy Main Road, Vs. Tax, P.Puliampatti – 638 459, Central Circle-2, Sathy Taluk. Coimbatore. [Pan: Abafs 2142Q] (अपीलाथ"/Appellant) (""यथ"/Respondent)

…m 19/11/2016 to 31/03/2017. It is further substantiated by the fact of inclusion of opening stock as on 01/04/2016 and exclusion of other transactions from 01/04/2016 to 18/11/2016. As has been held by the Hon’ble Madras High Court in the decision reported in 396 ITR 580, profits cannot be estimated without rejecting the books of account, which decision has also been followed by the Tribunal in ITA No.1010/Chny/2025 dated 02/07/2025. In view of the above, the assessee submits that the estimation of profit by the Ld. CIT(A) at 25.71 percent is very high and the same deserves deletion, more particularly when th…

Dharuman Vanisuganya, Puliampatti vs. ACIT, Central Circle-2, Coimbatore

ITA 1377/CHNY/2025[2018-19]Status: DisposedITAT Chennai04 Sept 2025AY 2018-19

Bench: Hon’Ble Shri Manu Kumar Giri & Shri Hon’Ble Amitabh Shuklaआयकर अपील सं./ Ita Nos.1372 & 1373/Chny/2025 िनधा=रण वष= /Assessment Years: 2017-18 & 2018-19 & S.A Nos.61 & 62/Chny/2025 (Arising In Ita Nos.1372 & 1373/Chny/2025) Sri Thenu Silks, The Asst. Commissioner Of Income 214, Sathy Main Road, Vs. Tax, P.Puliampatti – 638 459, Central Circle-2, Sathy Taluk. Coimbatore. [Pan: Abafs 2142Q] (अपीलाथ"/Appellant) (""यथ"/Respondent)

…m 19/11/2016 to 31/03/2017. It is further substantiated by the fact of inclusion of opening stock as on 01/04/2016 and exclusion of other transactions from 01/04/2016 to 18/11/2016. As has been held by the Hon’ble Madras High Court in the decision reported in 396 ITR 580, profits cannot be estimated without rejecting the books of account, which decision has also been followed by the Tribunal in ITA No.1010/Chny/2025 dated 02/07/2025. In view of the above, the assessee submits that the estimation of profit by the Ld. CIT(A) at 25.71 percent is very high and the same deserves deletion, more particularly when th…

Dharuman Vanisuganya, Puliampatti vs. ACIT, Central Circle-2, Coimbatore

ITA 1376/CHNY/2025[2017-18]Status: DisposedITAT Chennai04 Sept 2025AY 2017-18

Bench: Hon’Ble Shri Manu Kumar Giri & Shri Hon’Ble Amitabh Shuklaआयकर अपील सं./ Ita Nos.1372 & 1373/Chny/2025 िनधा=रण वष= /Assessment Years: 2017-18 & 2018-19 & S.A Nos.61 & 62/Chny/2025 (Arising In Ita Nos.1372 & 1373/Chny/2025) Sri Thenu Silks, The Asst. Commissioner Of Income 214, Sathy Main Road, Vs. Tax, P.Puliampatti – 638 459, Central Circle-2, Sathy Taluk. Coimbatore. [Pan: Abafs 2142Q] (अपीलाथ"/Appellant) (""यथ"/Respondent)

…m 19/11/2016 to 31/03/2017. It is further substantiated by the fact of inclusion of opening stock as on 01/04/2016 and exclusion of other transactions from 01/04/2016 to 18/11/2016. As has been held by the Hon’ble Madras High Court in the decision reported in 396 ITR 580, profits cannot be estimated without rejecting the books of account, which decision has also been followed by the Tribunal in ITA No.1010/Chny/2025 dated 02/07/2025. In view of the above, the assessee submits that the estimation of profit by the Ld. CIT(A) at 25.71 percent is very high and the same deserves deletion, more particularly when th…

Ramasamy Dharuman, Puliampatti vs. ACIT, Central Circle-2, Coimbatore

ITA 1375/CHNY/2025[2018-19]Status: DisposedITAT Chennai04 Sept 2025AY 2018-19

Bench: Hon’Ble Shri Manu Kumar Giri & Shri Hon’Ble Amitabh Shuklaआयकर अपील सं./ Ita Nos.1372 & 1373/Chny/2025 िनधा=रण वष= /Assessment Years: 2017-18 & 2018-19 & S.A Nos.61 & 62/Chny/2025 (Arising In Ita Nos.1372 & 1373/Chny/2025) Sri Thenu Silks, The Asst. Commissioner Of Income 214, Sathy Main Road, Vs. Tax, P.Puliampatti – 638 459, Central Circle-2, Sathy Taluk. Coimbatore. [Pan: Abafs 2142Q] (अपीलाथ"/Appellant) (""यथ"/Respondent)

…m 19/11/2016 to 31/03/2017. It is further substantiated by the fact of inclusion of opening stock as on 01/04/2016 and exclusion of other transactions from 01/04/2016 to 18/11/2016. As has been held by the Hon’ble Madras High Court in the decision reported in 396 ITR 580, profits cannot be estimated without rejecting the books of account, which decision has also been followed by the Tribunal in ITA No.1010/Chny/2025 dated 02/07/2025. In view of the above, the assessee submits that the estimation of profit by the Ld. CIT(A) at 25.71 percent is very high and the same deserves deletion, more particularly when th…

Ramasamy Dharuman, Puliampatti vs. ACIT, Central Circle-2, Coimbatore

ITA 1374/CHNY/2025[2017-18]Status: DisposedITAT Chennai04 Sept 2025AY 2017-18

Bench: Hon’Ble Shri Manu Kumar Giri & Shri Hon’Ble Amitabh Shuklaआयकर अपील सं./ Ita Nos.1372 & 1373/Chny/2025 िनधा=रण वष= /Assessment Years: 2017-18 & 2018-19 & S.A Nos.61 & 62/Chny/2025 (Arising In Ita Nos.1372 & 1373/Chny/2025) Sri Thenu Silks, The Asst. Commissioner Of Income 214, Sathy Main Road, Vs. Tax, P.Puliampatti – 638 459, Central Circle-2, Sathy Taluk. Coimbatore. [Pan: Abafs 2142Q] (अपीलाथ"/Appellant) (""यथ"/Respondent)

…m 19/11/2016 to 31/03/2017. It is further substantiated by the fact of inclusion of opening stock as on 01/04/2016 and exclusion of other transactions from 01/04/2016 to 18/11/2016. As has been held by the Hon’ble Madras High Court in the decision reported in 396 ITR 580, profits cannot be estimated without rejecting the books of account, which decision has also been followed by the Tribunal in ITA No.1010/Chny/2025 dated 02/07/2025. In view of the above, the assessee submits that the estimation of profit by the Ld. CIT(A) at 25.71 percent is very high and the same deserves deletion, more particularly when th…

Sri Thenu Silks, Puliampatti vs. ACIT, Central Circle-2, Coimbatore

ITA 1373/CHNY/2025[2018-19]Status: DisposedITAT Chennai04 Sept 2025AY 2018-19

Bench: Hon’Ble Shri Manu Kumar Giri & Shri Hon’Ble Amitabh Shuklaआयकर अपील सं./ Ita Nos.1372 & 1373/Chny/2025 िनधा=रण वष= /Assessment Years: 2017-18 & 2018-19 & S.A Nos.61 & 62/Chny/2025 (Arising In Ita Nos.1372 & 1373/Chny/2025) Sri Thenu Silks, The Asst. Commissioner Of Income 214, Sathy Main Road, Vs. Tax, P.Puliampatti – 638 459, Central Circle-2, Sathy Taluk. Coimbatore. [Pan: Abafs 2142Q] (अपीलाथ"/Appellant) (""यथ"/Respondent)

…m 19/11/2016 to 31/03/2017. It is further substantiated by the fact of inclusion of opening stock as on 01/04/2016 and exclusion of other transactions from 01/04/2016 to 18/11/2016. As has been held by the Hon’ble Madras High Court in the decision reported in 396 ITR 580, profits cannot be estimated without rejecting the books of account, which decision has also been followed by the Tribunal in ITA No.1010/Chny/2025 dated 02/07/2025. In view of the above, the assessee submits that the estimation of profit by the Ld. CIT(A) at 25.71 percent is very high and the same deserves deletion, more particularly when th…

Sri Thenu Silks, Puliampatti vs. ACIT, Central Circle-2, Coimbatore

ITA 1372/CHNY/2025[2017-18]Status: DisposedITAT Chennai04 Sept 2025AY 2017-18

Bench: Hon’Ble Shri Manu Kumar Giri & Shri Hon'Ble Amitabh Shukla

…m 19/11/2016 to 31/03/2017. It is further substantiated by the fact of inclusion of opening stock as on 01/04/2016 and exclusion of other transactions from 01/04/2016 to 18/11/2016. As has been held by the Hon'ble Madras High Court in the decision reported in 396 ITR 580, profits cannot be estimated without rejecting the books of account, which decision has also been followed by the Tribunal in ITA No.1010/Chny/2025 dated 02/07/2025. In view of the above, the assessee submits that the estimation of profit by the Ld. CIT(A) at 25.71 percent is very high and the same deserves deletion, more particularly when the bo…

Arumugam Kamatchi, Puliampatti vs. ACIT, Central Circle-2, Coimbatore

ITA 1371/CHNY/2025[2018-19]Status: DisposedITAT Chennai04 Sept 2025AY 2018-19

Bench: Hon’Ble Shri Manu Kumar Giri & Shri Hon’Ble Amitabh Shuklaआयकर अपील सं./ Ita Nos.1372 & 1373/Chny/2025 िनधा=रण वष= /Assessment Years: 2017-18 & 2018-19 & S.A Nos.61 & 62/Chny/2025 (Arising In Ita Nos.1372 & 1373/Chny/2025) Sri Thenu Silks, The Asst. Commissioner Of Income 214, Sathy Main Road, Vs. Tax, P.Puliampatti – 638 459, Central Circle-2, Sathy Taluk. Coimbatore. [Pan: Abafs 2142Q] (अपीलाथ"/Appellant) (""यथ"/Respondent)

…m 19/11/2016 to 31/03/2017. It is further substantiated by the fact of inclusion of opening stock as on 01/04/2016 and exclusion of other transactions from 01/04/2016 to 18/11/2016. As has been held by the Hon’ble Madras High Court in the decision reported in 396 ITR 580, profits cannot be estimated without rejecting the books of account, which decision has also been followed by the Tribunal in ITA No.1010/Chny/2025 dated 02/07/2025. In view of the above, the assessee submits that the estimation of profit by the Ld. CIT(A) at 25.71 percent is very high and the same deserves deletion, more particularly when th…