Prasad Bajaj Vs CIT (Cal) 181 ITR 277. 4. Arihant Builders, Developers Investors (P) Ltd. v. ACIT (ITAT, SB-Ind)

106 ITD 10Income Tax Appellate Tribunal2007#16433 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2015 to 2026.

Sections most often in play

Section 142(1)Section 143(1)Section 143(3)Section 144B Section 145(3)Section 44AB Section 143(2)

Judgments citing Prasad Bajaj Vs CIT (Cal) 181 ITR 277. 4. Arihant Builders, Developers Investors (P) Ltd. v. ACIT (ITAT, SB-Ind)

M. Nagi Reddy Company, Visakhapatnam vs. ACIT, Circle-2(1), Visakhapatnam

In the result, both the appeals filed by the assessee firm are partly allowed in terms of our aforesaid observations

ITA 633/VIZ/2025[2018-19]Status: DisposedITAT Visakhapatnam18 Feb 2026AY 2018-19

Bench: Shri Ravish Sood, Hon’Ble & Shri Omkareshwar Chidara, Hon’Ble

Section 142(1)Section 143(2)Section 143(3)

…hich are as under: 1. Ram Chandra Singh Ramnik Vs CIT (Pat) 42ITR 780. 2. Bhai Sunder Das Sardar Singh (P) Ltd. Vs CIT (Del) 84 ITR 106. 3. Dwarka Prasad Bajaj Vs CIT (Cal) 181 ITR 277. 4. Arihant Builders, Developers Investors (P) Ltd. Vs ACIT (ITAT, SB-Ind) 106 ITD 10. 5. Surinder Pal Nayyar Vs CIT (P & H) 177 Taxmann.207. 6. Indwell Constructions Vs CIT (AP) 232 ITR 776. 5.4. On perusal of the written submission, the appellant contended that books of accounts were audited u/s. 44AB of the Act, furnished the reply along with all details/documents in response to the notice u/s. 142(1), show- cause notice and pas…

M. Nagi Reddy Company, Visakhapatnam vs. ACIT, Circle-2(1), Visakhapatnam

In the result, both the appeals filed by the assessee firm are partly allowed in terms of our aforesaid observations

ITA 632/VIZ/2025[2017-18]Status: DisposedITAT Visakhapatnam18 Feb 2026AY 2017-18

Bench: Shri Ravish Sood, Hon’Ble & Shri Omkareshwar Chidara, Hon’Ble

Section 142(1)Section 143(2)Section 143(3)

M/S Rr Constructions, Vijayawada vs. The DCIT, Vijayawada

In the result, the appeal filed by the assessee is allowed

ITA 248/VIZ/2015[2010-11]Status: DisposedITAT Visakhapatnam28 Feb 2018AY 2010-11

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singh

For Appellant: Shri G.V.N. Hari, AR

Section 143(3)Section 145(3)Section 263Section 30

…he estimation of income @ 8% on own contracts is supported by number of judgements including the decision of special bench in the case of Arihant Builders, Developers & Investors (P.) Ltd. v. Assistant Commissioner of Income-tax*, Circle I(1), Indore, [2007] 106 ITD 10 (INDORE) and similarly the estimation of income @ 5% also appears to be reasonable and supported by the number of decisions. The A.O. has taken one of the possible view, hence, there is no case for making revision u/s 263 of the Act. Accordingly, the order of the Ld. CIT on the issue of estimation of income fails. 6. The next issue for taking t…

Shri Badal Krishna Saha, Kolkata vs. ITO, WD.-26(4), Kolkata

In the result, the appeal of the assessee is partly allowed as indicated above

ITA 1443/KOL/2016[2011-12]Status: DisposedITAT Kolkata30 Nov 2016AY 2011-12

Bench: Shri M. Balaganesh, Am & Shri S. S. Viswanethra Ravi, Jm]

For Appellant: Shri K. M. Roy, FCAFor Respondent: Md. Ghayas Uddin, JCIT, DR

Section 144Section 144ASection 44ASection 68

…Before the Ld. CIT(A) the assessee reiterated the same submissions that were made before the AO. The Ld. CIT(A) relied on the decision of Indore Special Bench of ITAT in the case of Arihant Builders, Developers & Investors (P) Ltd. Vs. ACIT reported in (2007) 106 ITD 10 wherein the Hon’ble Special Bench upheld the rejection of books of account in absence of non- maintenance of labour registers and not satisfied the AO with regard to correctness of vouchers and also held that estimation of income at 8% on the basis of section 44AD of the Act is a good indicator which could be a guideline for the purpose of applyin…

Kundan Rice Mills Ltd., Delhi vs. ACIT, Karnal

In the result, all the appeals of the department as well as the cross objections of the assessee are allowed for statistical purposes

ITA 31/DEL/2015[2005-06]Status: DisposedITAT Delhi30 Nov 2015AY 2005-06

Bench: Shri N.K.Saini & Shri C.M. Garg

For Appellant: Shri Ved Jain, CAFor Respondent: Shri Gajanand Meena, CIT-DR

Section 133ASection 145Section 153A

…deposit in their account and subsequently transferred to your account. The AO accordingly rejected the books of account u/s 145(3) of the Act by relying on the following case laws: 1. Arihant Builders, Developers & Investors (P) Ltd. Vs ACIT (ITAT, SB-Ind) 106 ITD 10 2. Dwarka Prasad Bajaj Vs CIT (Cal) 181 ITR 277 3. Ram Chandra Sinsh Ramnik Lal Vs CIT (Pat) 42 ITR 780 4. Bhai Sunder Dass Sardar Singh (P) Ltd Vs CIT (Del) 84 ITR 106 5. G.K. Padmaraju Vs. CIT 37 ITR 365 [AP] 6. Wall Street Construction Ltd. Vs. DCIT 87 ITD 47 [Mum-TM] 17. After rejecting the books of account, the AO opined that it would be rea…