How many judgments cite R.B. Bansilal Abirchand Spg. Wvg. Mills v. CIT?

32 judgments on BharatTax cite R.B. Bansilal Abirchand Spg. Wvg. Mills v. CIT (75 ITR 260), spanning 2015 to 2025.

Which sections of the Income Tax Act does R.B. Bansilal Abirchand Spg. Wvg. Mills v. CIT come up under?

It is most often cited in judgments turning on Section 143(3), Section 142(1), Section 153A, Section 153C, Section 234A, Section 234B.

R.B. Bansilal Abirchand Spg. Wvg. Mills v. CIT

75 ITR 260High Court1970#3714 most cited

What is R.B. Bansilal Abirchand Spg. Wvg. Mills v. CIT authority for?

The Assessing Officer must record a specific finding that the method of accounting adopted by the assessee is unacceptable or that the accounts are irregular before rejecting them. Mere high percentage of dead loss in a spinning mill does not automatically lead to an inference of suppressed production or justify an addition by way of estimate if record-keeping of wastage is not feasible.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2025.

Also referred to as

R.B. Bansilal Abirchand Spinning & Weaving Mills v. CIT · 75 ITR 260 · Section 145 · rejection of accounts · unacceptable method · irregular accounts · suppression of production · dead loss cotton · estimate addition

Sections most often in play

Section 143(3)Section 142(1)Section 153A Section 153C Section 234A Section 234B Section 133A Section 145(3)

Issues it is cited on

section 145(1)section 132(4a)interest u/s 234a section 145 section 34 section 292c section 145(3)satisfaction note section 44ab section 234a section 28 section 131

Judgments citing R.B. Bansilal Abirchand Spg. Wvg. Mills v. CIT

Ashiana Buildprop Private Limited, Udaipur vs. DCIT, Central Circle-1, Udiapur, Udaipur

ITA 709/JODH/2024[2016-17]Status: DisposedITAT Jodhpur26 May 2025AY 2016-17

Bench: DR. MITHA LAL MEENA (Accountant Member), DR. S. SEETHALAKSHMI (Judicial Member)

Section 132Section 145(3)Section 153ASection 234ASection 250

…ts on the related issue: (a) Padampath Ramgopal 76 ITR 719 (SC). (b) ACIT VS M/S MOUNT MALT BRU LTD 34 TW 246 (Jp). (c) Manohar Lal V. ITO (2000) 68 TTJ 27 (JD) & (d) Shri Gautam Textile V. ITO (2001) 72 TTJ 169 (JD) (e) M/s Bansilal AbirchandSpg. &Wvg. Mills 75 ITR 260 (Bom) (Page 261) 4. Tax can be charged on real income not on notional income or notional profit: Against the addition we have also submit that the Ld. AO made addition on the basis of notional profit worked out by him on the basis of rough, projected, estimated or notional estimation on the rough documents, However the working was purely notional,…

Ashiana Buildprop Private Limited, Udaipur vs. DCIT, Central Circle-1, Udaipur

ITA 706/JODH/2024[2013-14]Status: DisposedITAT Jodhpur26 May 2025AY 2013-14

Section 132Section 145(3)Section 153ASection 234ASection 250

Sri.Mohammed Sherief, Karunagappally vs. The ACIT, Central Circle, Kollam

In the result, ITA No. 463/Coch/2016 is allowed and ITA No

ITA 102/COCH/2023[2007-08]Status: DisposedITAT Cochin14 May 2025AY 2007-08

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K., Jm

For Appellant: Shri Rajakannan, AdvocateFor Respondent: Shri Suresh Sivanandan, CIT-DR

Section 133ASection 153ASection 153C

…does it lead to an inference that there was inflation of expenditure or suppression of receipts. The reliance for this proposition is placed on the decision of the Hon'ble Bombay High Court in the case of R.B. Bansilal Abirchand Spg. Wvg. Mills v. CIT [1970] 75 ITR 260 and on the decision of the Hon'ble Gauhati High Court in the case of Aluminium Industires (P) Ltd. v. CIT [1995] 80 Taxman 184. 10. In the light of the above discussion we delete the addition of Rs. 5,93,581/- made on account of lower profit ratio. In the result, ground of appeal No. 2 stands allowed. 11. Ground of appeal No. 3 challenges the dis…

Sri.Mohammed Sherief, Karunagappally vs. The DCIT, Kollam

In the result, ITA No. 463/Coch/2016 is allowed and ITA No

ITA 463/COCH/2016[2007-08]Status: DisposedITAT Cochin14 May 2025AY 2007-08

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K., Jm

For Appellant: Shri Rajakannan, AdvocateFor Respondent: Shri Suresh Sivanandan, CIT-DR

Section 133ASection 153ASection 153C

Kailash Chand, Jaipur vs. ITO Ward, Behror

In the result, the appeal of the assessee is allowed

ITA 565/JPR/2024[2012-13]Status: DisposedITAT Jaipur10 Mar 2025AY 2012-13

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Judicial Member)

For Appellant: Sh. Mahendra Gargieya, Adv. &For Respondent: Sh. Dinesh Badgujar, Addl. CIT

Section 142(1)Section 144Section 144BSection 147Section 148Section 234A

…unts are not rejected, the same are binding upon the revenue authorities and all other concerned. Even the result declared therein are binding upon the AO authorities as held in the cases of: 4.1 R.B. Bansilal Abirchand Spinning & Weaving Mills vs. CIT (1970) 75 ITR 260 (Bombay) (DPB 17-18) “a. A finding has to be recorded as to the unacceptability of the method and irregularity of the method and irregularity of accounts kept. b. The mere fact that percentage of dead loss of cotton is high in a particular year cannot lead to the loan inference that thereby there has been a suppression of the production in a spinn…

Ahluwalia Erectors and Febrications Pvt. Ltd., Kota vs. ACIT Cir-1 Kota, Kota

In the result the appeal of the assessee is partly allowed

ITA 953/JPR/2024[2016-17]Status: DisposedITAT Jaipur19 Feb 2025AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. Mahendra Gargieya, Adv. &For Respondent: Mrs. Anita Rinesh, JCIT-Sr. DR

Section 143(3)Section 234A

…nce Wing, Mumbai where from, this data was taken as a clone and printouts were taken and forwarded to present AO). 1.3 There is a consistent view of various High Courts and Tribunals to this effect. Kindly refer: 1.3.1 M/s Bansilal Abirchand Spg. & Wvg. Mills 75 ITR 260 (Bom.) a. A finding has to be recorded as to the unacceptability of the method and irregularity of the method and irregularity of accounts kept. b. The mere fact that percentage of dead loss of cotton is high in a particular year cannot lead to the loan inference that thereby there has been a suppression of the production in a spinning mill. c. I…

Assistant Commissioner of Income Tax, Central Circle, Kota vs. Nisha Jain, Kota

In the result, the appeal of the Revenue is dismissed with no orders as to cost

ITA 378/JPR/2024[2017-18]Status: DisposedITAT Jaipur05 Aug 2024AY 2017-18

For Appellant: Shri Mahendra Gargieya AdvFor Respondent: Shri A.S. Nehra, Addl. CIT-DR fu/kZkfjrh dh vksj ls@

Section 131

…e cash in hand on 08.11.2016. Therefore, it can’t be said that the assessee did manipulate the books of account. 11.3 There is a consistent view of various High Courts and Tribunals to this effect. Kindly refer: 11.3.1 M/s Bansilal Abirchand Spg. & Wvg. Mills 75 ITR 260 (Bom) a. A finding has to be recorded as to the unacceptability of the method and irregularity of the method and irregularity of accounts kept. b. The mere fact that percentage of dead loss of cotton is high in a particular year cannot lead to the loan inference that thereby there has been a suppression of the production in a spinning mill. c. If…

Maruti Suzuki India Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, the appeal of the assessee in ITA No

ITA 4081/DEL/2010[2003-04]Status: PendingITAT Delhi12 Mar 2024AY 2003-04

Bench: Shri Saktijit Dey & Shri N.K. Billaiya

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Rajesh Kumar, CIT-DR

…nly 0.24%, that would be immaterial and correction of the total input is in use. Besides placing reliance on the decisions reported in Setia Plastic Industries: 316 ITR 133(Del.), R.B. 379 ITA No.-6021/Del/2012 36 Bansilal Abhirchand Spng & Wvng Mills v. CIT: 75 ITR 260 (Bom.), Surat District Co-operative Milk Producers Union Ltd: 99 TTJ 390 (Ahd.), Geetanjali Woollens Pvt.Ltd.v. ACIT: (1991) 121 CTR (Trib) (Ahd.), and ITO vs. Himalaya Drug Company : 17 TTJ 9 (Del.) Ld. AR submitted that the issue is squarely covered in favour of appellant by ITAT orders for assessment years 1999- 2000 to 2002-03, AY 2005-06, 200…

Kunan Mal Kalu Ram Jain and Company, Tonk vs. ITO, Tonk

In the result, appeal of the assessee is allowed

ITA 70/JPR/2023[2018-19]Status: DisposedITAT Jaipur24 Aug 2023AY 2018-19

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Mahendra Gargieya (Adv.) &For Respondent: Smt Monisha Choudhary (Addl. CIT)

Section 143(3)Section 234DSection 5

…n the accounts. 8 Kunan Mal Kalu Ram Jain and Company vs. ITO No addition legally permissible unless accounts rejected: There is a consistent view of various High Courts and Tribunals to this effect. Kindly refer: 1. M/s Bansilal Abirchand Spg. & Wvg. Mills 75 ITR 260 (Bom) (DPB1-2) a. A finding has to be recorded as to the unacceptability of the method and irregularity of the method and irregularity of accounts kept. b. The mere fact that percentage of dead loss of cotton is high in a particular year cannot lead to the loan inference that thereby there has been a suppression of the production in a spinning mil…

ITO-33(1)(2), Mumbai vs. Shri Vikram Baijnath Agarwal, Mumbai

In the result, appeal filed by the revenue is partly allowed and cross objection filed by the assessee is dismissed

ITA 103/MUM/2021[2014-15]Status: DisposedITAT Mumbai07 Nov 2022AY 2014-15

Bench: Shri Vikas Awasthy, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bleincome Tax Officer – 33(1)(2) V. Shri Vikrambaijnath Agarwal Room No. 945, 9Th Floor 2003/04, Birchwood Raheja Villows Kautilya Bhavan, Bandra Kurla Complex Lokhandwala Township Nr Mahindra Gate 4 Kandivali (E), Mumbai - 400101 Bandra(E), Mumbai - 400051 Pan: Adepa8582C Appellant Respondent

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

…t the accounts are false. Case Laws. i) International Forest Co. vs. CIT (1975) 101 ITR 721 (J&K) (727) Mere low yield cannot be taken as indication of suppression of sales by the assessee. ii) R.B. BansailalAbirchand Spinning and Weaving Mills vs. CIT (1970) 75 ITR 260 (Bom) (282) The Assessee has made genuine sales, the AO erred in considering deviation in sales rate of silver and gold as compared to average market rate more so ignoring cases favourable to assessee, addition made by the Ld AO of Rs. 64,60,179/- on account of sales rightly deleted by CIT(A). Dept Ground No. 4 against disallowance of purchases u/…

Rajni Tak, Jaipur vs. ITO Ward 5(1), Jaipur

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

ITA 314/JPR/2022[2017-18]Status: DisposedITAT Jaipur27 Oct 2022AY 2017-18

For Appellant: Shri Shrawan Kumar Gupta, AdvFor Respondent: Mrs. Monisha Choudhary, JCIT

Section 142(1)Section 143(3)Section 145(3)Section 234A

…ed the books of accounts nor invoked the provisions of Sec. 145(3). And it is the settled law that no trading additions can be made or estimated without pointing rejecting the books of account. Kindly refer. I. R.B. Bansilal Abirchand Spinning & Weaving Mills 75 ITR 260 (Bom) (Page 261) II.CIT vs. Maharaja Shree Umaid Mills Ltd. 192 ITR 565 (Raj.) III.DCIT v. Mewar Textile Mills Ltd. 21 Tax World 821 (JP) IV. Mohd. Umer v. CIT 101 ITR 525 (Pat) (Page 528) V. Ajanta Constructions (P.)Ltd. Vs. ACIT XXII TW 606 (ITAT Jaipur) VI. DCIT Vs. Associated Stone Industries (Kotah) Ltd. XXII TW 155 (JP) VII. Ghewarchand Vs.…

M/S Shri Jeen Mata Buildcon Pvt. Ltd., Jaipur vs. Income Tax Officer, Ward-4-2, Jaipur

In the result, the appeal of the assessee is allowed

ITA 397/JPR/2019[2013-14]Status: DisposedITAT Jaipur08 Mar 2022AY 2013-14

Bench: Us Are As Under:-

For Appellant: Mahendra Gargieya (Adv.)For Respondent: Runi Pal (Addl. CIT)

Section 133(6)Section 143(1)Section 234ASection 244A

…act receipts shown by the assessee in its books. The law is well settled that if accounts are not rejected u/s 145(3) no upward estimation of income is legally possible. Reliance is placed on the following decisions: • M/s Bansilal Abirchand Spg. & Wvg. Mills 75 ITR 260 (Bom) • CIT vs. Maharaja Shree Umaid Mills Ltd. 192 ITR 565 (Raj.) • DCIT vs. Mewar Textile Mills Ltd. 21 Tax World 821 (JP) • Mohd. Umer vs. CIT 101 ITR 525 • Ajanta Constructions (P.) Ltd. vs. ACIT XXII TW 606 (ITAT Jaipur) • DCIT vs. Associated Stone Industries (Kotah) Ltd. XXII TW 155 (JP) • Ghewarchand vs. ITO- XXI TW 571 • Siddheshwari Cotto…

Income Tax Officer, Ward-1-2, Ajmer vs. Shri Bhagchand Jain, Ajmer

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

ITA 1271/JPR/2018[2014-15]Status: DisposedITAT Jaipur10 Jan 2022AY 2014-15

For Appellant: Shri Mahendra Gargieya (Adv)For Respondent: Smt. Runi Pal (Addl.CIT-DR) fu/kZkfjrh dh vksj ls@

Section 145Section 145(3)

…, has to be accepted. In absence of any such finding, the revenue does not get any jurisdiction to make any trading addition whatsoever. Kindly refer CIT vs. Maharaja Shree Umaid Mills Ltd. 192 ITR 565 (Raj.)(DPB 1-3), M/s Bansilal Abirchand Spg. & Wvg. Mills 75 ITR 260 (Bom), DCIT v. Mewar Textile Mills Ltd. 21 Tax World 821 (JP). 2.1 The ld.CIT(A) did not appreciate the facts and the legal position in as much as the law u/s145(3) specifically provides only three basis to invoke S. 145, viz(i) Where the AO is not satisfied about the correctness/completeness of the accounts (ii) where the method of accounting pro…

ACIT, Sangrur vs. M/S Aggarsain Fibres Ltd., Samana

In the result, appeal of the Department is allowed for statistical purposes

ITA 829/CHANDI/2016[2011-12]Status: DisposedITAT Chandigarh27 Feb 2020AY 2011-12

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Shri Arvind Sudarshan, Sr. DR

Section 143(1)Section 145(3)

…81) 128 ITR 682 (All) • CIT Vs. McMillan & Co. (1958) 33 ITR 182 (SC) • CIT Vs. K.Y. Pilliah and Sons [1967] 63 ITR 411 (SC) • Jhandu Mal Tara Chand Rice Mills Vs. CIT [1969] 73 ITR 192 (P&H) • R.B. Bansilal Abirchand Spinning and Weaving Mills Vs. CIT [1970] 75 ITR 260 (Bom) • Bharat Mil Products Vs. CIT 81 ITR 609 (Bom) • Steelworth Ltd. Vs. CIT 69 ITR 36 (Gau) • B.N. Maheshwari Vs. CIT 210 ITR 438 (Bom) 6.9 The A.O. observed that the nature of raw material consumed and furnished goods manufactured by the assessee for the year under consideration were the same as was in the last year and that the GP rate decla…

D.C.I.T. Central Cricle, Raipur vs. Mahamaya Steel Industries Ltd, Raipur

In the result, cross objections preferred by the assessee in CO

ITA 233/BIL/2014[2010-11]Status: DisposedITAT Raipur07 Nov 2019AY 2010-11

Bench: Shri Anil Chaturvedi, Am & Shri Partha Sarathi Chaudhury, Jm आयकर अपील सं. / Ita Nos.232 To 235/Rpr/2014 धनधाारण वषा / Assessment Years : 2009-10 To 2012-13

For Appellant: Shri Veekaas S. SharmaFor Respondent: Shri Santosh Kumar

Section 132

…आयकर अपीलीय अधधकरण न्यायपीठ रायपुर में । IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI ANIL CHATURVEDI, AM AND SHRI PARTHA SARATHI CHAUDHURY, JM आयकर अपील सं. / ITA Nos.232 to 235/RPR/2014 धनधाारण वषा / Assessment Years : 2009-10 to 2012-13 Deputy Commissioner of Income-tax, Central Circle, Raipur (C.G.) .......अपीलाथी / Appellant बनाम / V/s. M/s. Mahamaya Steel Industries Ltd., Mahamaya Tower, 3rd & 4th Floor, In front of Anupam Nagar, Near Varun Honda, G.E. Road, Raipur (C.G.) PAN: AABCR0695Q ……प्रत्यथी / Respondent CO Nos.32 to 35/RPR/2015 Assessment Years : 2009-10 to 2012-13 M/s.…

D.C.I.T. Central Cricle, Raipur vs. Mahamaya Steel Industries Ltd, Raipur

In the result, cross objections preferred by the assessee in CO

ITA 232/BIL/2014[2009-10]Status: DisposedITAT Raipur07 Nov 2019AY 2009-10

For Appellant: Shri Veekaas S. SharmaFor Respondent: Shri Santosh Kumar

Section 132

DCIT Corporate Circle 4(2), Chennai vs. Khazanchi Jewellers Pvt Ltd., Chennai

In the result, the appeal of the Revenue stands dismissed

ITA 1030/CHNY/2018[2011-12]Status: DisposedITAT Chennai21 Aug 2019AY 2011-12

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy] आयकर अपील सं./I.T.A. No.1030/Chny/2018. "नधा"रण वष" /Assessment Year : 2011-2012. Vs. M/S. Khazanchi Jewellers Pvt Ltd, The Deputy Commissioner Of Income Tax, No.52, Nsc Bose Road, Corporate Circle 4(2) Sowcarpet, Chennai 600 034. Chennai 600 079. [Pan Aabck 4583E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Sheri. R. Clement Ramesh Kumar

…also laid down that lower rate of gross rate cannot be a reason to reject method of accounting adopted by the assessee. Reliance can be placed on the decision of Hon’ble Bombay High Court in the case of R.B. Bansilal Abirchand Spg. Wvg Mills vs. CIT, (1970) 75 ITR 260 and the decision of Hon’ble Gauhati High Court in the case of Aluminium Industries (P) Ltd vs. CIT, (1995) 80 Taxman 184. Applying the legal principles to the facts of the present case, 9. the Assessing Officer had not pointed out any defects in the method of accounting followed by the assessee nor disputed the quantity of purchases and sales. Th…

M/S. Deepali Designs and Exhibits Pvt. Ltd., Delhi vs. DCIT, New Delhi

Appeal of the Revenue is dismissed and appeal of the Assessee is partly allowed for statistical purpose

ITA 1827/DEL/2015[2011-12]Status: DisposedITAT Delhi14 Mar 2019AY 2011-12

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

Section 36

…outside books. Hence, the order is non-speaking order. The Ld. AR relied upon the following decisions:— (i) Pandit Bros. v. CIT 26 ITR 159 (Puni.) (ii) Bombay Cycle Stores Co. Ltd. v. CIT 33 ITR 13 (Bom.) (iii) R.B. Bansilal Abirchand Spg. & Wvg. Mills v. CIT 75 ITR 260 (Bom.) (iv) International Forest Co. v. CIT 101 ITR 721 (J&K); (v) Malani Ramjivan Jagannath v. Asstt. CIT (2007) 207 CTR (Raj.) 19. 32. The Ld. AR submitted that on one hand he has accepted the books of 28 accounts and on the other hand he has made additions on estimated basis disregarding the actual sales; hence, any addition on estimated basis…

ACIT, New Delhi vs. M/S. Deepali Design & Exhibits (P) Ltd., New Delhi

Appeal of the Revenue is dismissed and appeal of the Assessee is partly allowed for statistical purpose

ITA 1710/DEL/2015[2011-12]Status: DisposedITAT Delhi14 Mar 2019AY 2011-12

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

Section 36

M/S. Mehta Construction Company, New Delhi vs. DCIT, New Delhi

In the result, the appeals filed by the assessee i

ITA 6724/DEL/2016[2012-13]Status: DisposedITAT Delhi23 Oct 2018AY 2012-13

Bench: Shri N. K. Billaiya & Sh. Narendra Chodhary

For Appellant: Mrs. Ranojain, AdvocateFor Respondent: Ms. Ashima Neb, Sr. DR

Section 143

…lead to an inference that there was inflation of expenditure or suppression of receipts. The reliance for this proposition of law is placed on the decision of the Hon’ble Bombay High Court in the case of R. B. Bansilal Abirchand Spg. Wvg. Mills Vs. CIT (1970) 75 ITR 260 and on the decision of the Hon’ble Gauhati High Court in the case of Aluminium Industries (P) Ltd . Vs. CIT (1995) 80 Taxman 184. The another fact which driven the Assessing Officer to reject the books of account is non-maintenance of stock register. In our own opinion, non-maintenance of stock register is not fatal enough to reject book results.…