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 44AB Section 133A Section 28 Section 69 Section 263 Section 292C(1)

Issues it is cited on

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

Judgments citing Pr. CIT v. Marg Ltd.

DCIT Cen Cir 1(2), Mumbai vs. Sejal Export (India), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 4690/MUM/2017[2012-13]Status: DisposedITAT Mumbai04 Jul 2018AY 2012-13

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…fit from these purchases were made without rejecting the Books of Accounts, therefore, profit cannot be estimated without rejection of Books of Accounts. Reliance is placed on the decision of the Hon'ble Madras High Court in the case of Pr. CIT v. Marg Ltd., [396 ITR 580] and the decision of the Hon'ble Karnataka High Court in the case of CIT v. Anil Kumar & Co. [386 ITR 702]. 12. Ld. DR strongly placed reliance on the order of the Assessing Officer. Ld. DR submitted that assessee could not prove that the purchases made were genuine and therefore the Assessing Officer rightly estimated the addition from the purc…

DCIT Cen Cir 1(2), Mumbai vs. Sejal Export (India), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 4689/MUM/2017[2011-12]Status: DisposedITAT Mumbai04 Jul 2018AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…fit from these purchases were made without rejecting the Books of Accounts, therefore, profit cannot be estimated without rejection of Books of Accounts. Reliance is placed on the decision of the Hon'ble Madras High Court in the case of Pr. CIT v. Marg Ltd., [396 ITR 580] and the decision of the Hon'ble Karnataka High Court in the case of CIT v. Anil Kumar & Co. [386 ITR 702]. 12. Ld. DR strongly placed reliance on the order of the Assessing Officer. Ld. DR submitted that assessee could not prove that the purchases made were genuine and therefore the Assessing Officer rightly estimated the addition from the purc…

DCIT Cen Cir 1(2), Mumbai vs. Sejal Export (India), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 4688/MUM/2017[2010-11]Status: DisposedITAT Mumbai04 Jul 2018AY 2010-11

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…fit from these purchases were made without rejecting the Books of Accounts, therefore, profit cannot be estimated without rejection of Books of Accounts. Reliance is placed on the decision of the Hon'ble Madras High Court in the case of Pr. CIT v. Marg Ltd., [396 ITR 580] and the decision of the Hon'ble Karnataka High Court in the case of CIT v. Anil Kumar & Co. [386 ITR 702]. 12. Ld. DR strongly placed reliance on the order of the Assessing Officer. Ld. DR submitted that assessee could not prove that the purchases made were genuine and therefore the Assessing Officer rightly estimated the addition from the purc…

DCIT Cen Cir 1(2), Mumbai vs. Sejal Export (India), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 4687/MUM/2017[2009-10]Status: DisposedITAT Mumbai04 Jul 2018AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…fit from these purchases were made without rejecting the Books of Accounts, therefore, profit cannot be estimated without rejection of Books of Accounts. Reliance is placed on the decision of the Hon'ble Madras High Court in the case of Pr. CIT v. Marg Ltd., [396 ITR 580] and the decision of the Hon'ble Karnataka High Court in the case of CIT v. Anil Kumar & Co. [386 ITR 702]. 12. Ld. DR strongly placed reliance on the order of the Assessing Officer. Ld. DR submitted that assessee could not prove that the purchases made were genuine and therefore the Assessing Officer rightly estimated the addition from the purc…

DCIT Cen Cir 1(2), Mumbai vs. Sejal Export (India), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 4686/MUM/2017[2008-09]Status: DisposedITAT Mumbai04 Jul 2018AY 2008-09

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…fit from these purchases were made without rejecting the Books of Accounts, therefore, profit cannot be estimated without rejection of Books of Accounts. Reliance is placed on the decision of the Hon'ble Madras High Court in the case of Pr. CIT v. Marg Ltd., [396 ITR 580] and the decision of the Hon'ble Karnataka High Court in the case of CIT v. Anil Kumar & Co. [386 ITR 702]. 12. Ld. DR strongly placed reliance on the order of the Assessing Officer. Ld. DR submitted that assessee could not prove that the purchases made were genuine and therefore the Assessing Officer rightly estimated the addition from the purc…

DCIT Cen Cir 1(2), Mumbai vs. Sejal Export (India), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 4685/MUM/2017[2007-08]Status: DisposedITAT Mumbai04 Jul 2018AY 2007-08

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…fit from these purchases were made without rejecting the Books of Accounts, therefore, profit cannot be estimated without rejection of Books of Accounts. Reliance is placed on the decision of the Hon'ble Madras High Court in the case of Pr. CIT v. Marg Ltd., [396 ITR 580] and the decision of the Hon'ble Karnataka High Court in the case of CIT v. Anil Kumar & Co. [386 ITR 702]. 12. Ld. DR strongly placed reliance on the order of the Assessing Officer. Ld. DR submitted that assessee could not prove that the purchases made were genuine and therefore the Assessing Officer rightly estimated the addition from the purc…

Sejal Gems P. Ltd, Mumbai vs. DCIT Cen Cir 1(2), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3871/MUM/2017[2008-09]Status: DisposedITAT Mumbai04 Jul 2018AY 2008-09

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…fit from these purchases were made without rejecting the Books of Accounts, therefore, profit cannot be estimated without rejection of Books of Accounts. Reliance is placed on the decision of the Hon'ble Madras High Court in the case of Pr. CIT v. Marg Ltd., [396 ITR 580] and the decision of the Hon'ble Karnataka High Court in the case of CIT v. Anil Kumar & Co. [386 ITR 702]. 12. Ld. DR strongly placed reliance on the order of the Assessing Officer. Ld. DR submitted that assessee could not prove that the purchases made were genuine and therefore the Assessing Officer rightly estimated the addition from the purc…

Ariha Diamond Jewellery P. Ltd, Mumbai vs. DCIT Cen Cir 1(2), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3870/MUM/2017[2013-14]Status: DisposedITAT Mumbai04 Jul 2018AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…fit from these purchases were made without rejecting the Books of Accounts, therefore, profit cannot be estimated without rejection of Books of Accounts. Reliance is placed on the decision of the Hon'ble Madras High Court in the case of Pr. CIT v. Marg Ltd., [396 ITR 580] and the decision of the Hon'ble Karnataka High Court in the case of CIT v. Anil Kumar & Co. [386 ITR 702]. 12. Ld. DR strongly placed reliance on the order of the Assessing Officer. Ld. DR submitted that assessee could not prove that the purchases made were genuine and therefore the Assessing Officer rightly estimated the addition from the purc…

Ariha Diamond Jewellery P. Ltd, Mumbai vs. DCIT Cen Cir 1(2), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3869/MUM/2017[2012-13]Status: DisposedITAT Mumbai04 Jul 2018AY 2012-13

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…fit from these purchases were made without rejecting the Books of Accounts, therefore, profit cannot be estimated without rejection of Books of Accounts. Reliance is placed on the decision of the Hon'ble Madras High Court in the case of Pr. CIT v. Marg Ltd., [396 ITR 580] and the decision of the Hon'ble Karnataka High Court in the case of CIT v. Anil Kumar & Co. [386 ITR 702]. 12. Ld. DR strongly placed reliance on the order of the Assessing Officer. Ld. DR submitted that assessee could not prove that the purchases made were genuine and therefore the Assessing Officer rightly estimated the addition from the purc…

Ariha Diamond Jewellery P. Ltd, Mumbai vs. DCIT Cen Cir 1(2), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3868/MUM/2017[2011-12]Status: DisposedITAT Mumbai04 Jul 2018AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…fit from these purchases were made without rejecting the Books of Accounts, therefore, profit cannot be estimated without rejection of Books of Accounts. Reliance is placed on the decision of the Hon'ble Madras High Court in the case of Pr. CIT v. Marg Ltd., [396 ITR 580] and the decision of the Hon'ble Karnataka High Court in the case of CIT v. Anil Kumar & Co. [386 ITR 702]. 12. Ld. DR strongly placed reliance on the order of the Assessing Officer. Ld. DR submitted that assessee could not prove that the purchases made were genuine and therefore the Assessing Officer rightly estimated the addition from the purc…

Ariha Diamond Jewellery P. Ltd, Mumbai vs. DCIT Cen Cir 1(2), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3867/MUM/2017[2010-11]Status: DisposedITAT Mumbai04 Jul 2018AY 2010-11

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…fit from these purchases were made without rejecting the Books of Accounts, therefore, profit cannot be estimated without rejection of Books of Accounts. Reliance is placed on the decision of the Hon'ble Madras High Court in the case of Pr. CIT v. Marg Ltd., [396 ITR 580] and the decision of the Hon'ble Karnataka High Court in the case of CIT v. Anil Kumar & Co. [386 ITR 702]. 12. Ld. DR strongly placed reliance on the order of the Assessing Officer. Ld. DR submitted that assessee could not prove that the purchases made were genuine and therefore the Assessing Officer rightly estimated the addition from the purc…

Ariha Diamond Jewellery P. Ltd, Mumbai vs. DCIT Cen Cir 1(2), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3866/MUM/2017[2009-10]Status: DisposedITAT Mumbai04 Jul 2018AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…fit from these purchases were made without rejecting the Books of Accounts, therefore, profit cannot be estimated without rejection of Books of Accounts. Reliance is placed on the decision of the Hon'ble Madras High Court in the case of Pr. CIT v. Marg Ltd., [396 ITR 580] and the decision of the Hon'ble Karnataka High Court in the case of CIT v. Anil Kumar & Co. [386 ITR 702]. 12. Ld. DR strongly placed reliance on the order of the Assessing Officer. Ld. DR submitted that assessee could not prove that the purchases made were genuine and therefore the Assessing Officer rightly estimated the addition from the purc…

Ariha Diamond Jewellery P. Ltd, Mumbai vs. DCIT Cen Cir 1(2), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3865/MUM/2017[2008-09]Status: DisposedITAT Mumbai04 Jul 2018AY 2008-09

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…fit from these purchases were made without rejecting the Books of Accounts, therefore, profit cannot be estimated without rejection of Books of Accounts. Reliance is placed on the decision of the Hon'ble Madras High Court in the case of Pr. CIT v. Marg Ltd., [396 ITR 580] and the decision of the Hon'ble Karnataka High Court in the case of CIT v. Anil Kumar & Co. [386 ITR 702]. 12. Ld. DR strongly placed reliance on the order of the Assessing Officer. Ld. DR submitted that assessee could not prove that the purchases made were genuine and therefore the Assessing Officer rightly estimated the addition from the purc…

Sejal Export (India), Mumbai vs. DCIT Cen Cir 1(2), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3864/MUM/2017[2013-14]Status: DisposedITAT Mumbai04 Jul 2018AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…fit from these purchases were made without rejecting the Books of Accounts, therefore, profit cannot be estimated without rejection of Books of Accounts. Reliance is placed on the decision of the Hon'ble Madras High Court in the case of Pr. CIT v. Marg Ltd., [396 ITR 580] and the decision of the Hon'ble Karnataka High Court in the case of CIT v. Anil Kumar & Co. [386 ITR 702]. 12. Ld. DR strongly placed reliance on the order of the Assessing Officer. Ld. DR submitted that assessee could not prove that the purchases made were genuine and therefore the Assessing Officer rightly estimated the addition from the purc…

Sejal Export (India), Mumbai vs. DCIT Cen Cir 1(2), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3858/MUM/2017[2008-09]Status: DisposedITAT Mumbai04 Jul 2018AY 2008-09

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…fit from these purchases were made without rejecting the Books of Accounts, therefore, profit cannot be estimated without rejection of Books of Accounts. Reliance is placed on the decision of the Hon'ble Madras High Court in the case of Pr. CIT v. Marg Ltd., [396 ITR 580] and the decision of the Hon'ble Karnataka High Court in the case of CIT v. Anil Kumar & Co. [386 ITR 702]. 12. Ld. DR strongly placed reliance on the order of the Assessing Officer. Ld. DR submitted that assessee could not prove that the purchases made were genuine and therefore the Assessing Officer rightly estimated the addition from the purc…

Sejal Export (India), Mumbai vs. DCIT Cen Cir 1(2), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3857/MUM/2017[2009-10]Status: DisposedITAT Mumbai04 Jul 2018AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…fit from these purchases were made without rejecting the Books of Accounts, therefore, profit cannot be estimated without rejection of Books of Accounts. Reliance is placed on the decision of the Hon'ble Madras High Court in the case of Pr. CIT v. Marg Ltd., [396 ITR 580] and the decision of the Hon'ble Karnataka High Court in the case of CIT v. Anil Kumar & Co. [386 ITR 702]. 12. Ld. DR strongly placed reliance on the order of the Assessing Officer. Ld. DR submitted that assessee could not prove that the purchases made were genuine and therefore the Assessing Officer rightly estimated the addition from the purc…

Sejal Export (India), Mumbai vs. DCIT Cen Cir 1(2), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3856/MUM/2017[2010-11]Status: DisposedITAT Mumbai04 Jul 2018AY 2010-11

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…fit from these purchases were made without rejecting the Books of Accounts, therefore, profit cannot be estimated without rejection of Books of Accounts. Reliance is placed on the decision of the Hon'ble Madras High Court in the case of Pr. CIT v. Marg Ltd., [396 ITR 580] and the decision of the Hon'ble Karnataka High Court in the case of CIT v. Anil Kumar & Co. [386 ITR 702]. 12. Ld. DR strongly placed reliance on the order of the Assessing Officer. Ld. DR submitted that assessee could not prove that the purchases made were genuine and therefore the Assessing Officer rightly estimated the addition from the purc…

Sejal Export (India), Mumbai vs. DCIT Cen Cir 1(2), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3855/MUM/2017[2011-12]Status: DisposedITAT Mumbai04 Jul 2018AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…fit from these purchases were made without rejecting the Books of Accounts, therefore, profit cannot be estimated without rejection of Books of Accounts. Reliance is placed on the decision of the Hon'ble Madras High Court in the case of Pr. CIT v. Marg Ltd., [396 ITR 580] and the decision of the Hon'ble Karnataka High Court in the case of CIT v. Anil Kumar & Co. [386 ITR 702]. 12. Ld. DR strongly placed reliance on the order of the Assessing Officer. Ld. DR submitted that assessee could not prove that the purchases made were genuine and therefore the Assessing Officer rightly estimated the addition from the purc…

Sejal Export (India), Mumbai vs. DCIT Cen Cir 1(2), Mumbai

In the result, appeals of the Assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3854/MUM/2017[2012-13]Status: DisposedITAT Mumbai04 Jul 2018AY 2012-13

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

…fit from these purchases were made without rejecting the Books of Accounts, therefore, profit cannot be estimated without rejection of Books of Accounts. Reliance is placed on the decision of the Hon'ble Madras High Court in the case of Pr. CIT v. Marg Ltd., [396 ITR 580] and the decision of the Hon'ble Karnataka High Court in the case of CIT v. Anil Kumar & Co. [386 ITR 702]. 12. Ld. DR strongly placed reliance on the order of the Assessing Officer. Ld. DR submitted that assessee could not prove that the purchases made were genuine and therefore the Assessing Officer rightly estimated the addition from the purc…