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.

32

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 153ASection 153CSection 234ASection 234BSection 133ASection 145(3)

Issues it is cited on

section 145(1)section 132(4a)interest u/s 234asection 145section 34section 292csection 145(3)satisfaction notesection 44absection 234asection 28section 131

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

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

In the result, the appeals filed by the assessee i

ITA 6857/DEL/2015[2011-12]Status: DisposedITAT Delhi23 Oct 2018AY 2011-12

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.…

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

In the result, the appeal of the assessee is allowed in part for statistical purposes

ITA 6021/DEL/2012[2008-09]Status: DisposedITAT Delhi09 Nov 2017AY 2008-09

Bench: Shri N.K. Saini & Shri K.N. Charry

Section 143(3)Section 144CSection 144C(5)Section 14ASection 35DSection 43BSection 92C

…is only 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. ITA No.-6021/Del/2012 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, 2006…

ITO, Bundi vs. Rameshwar Meena, Bundi

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

ITA 470/JPR/2015[2011-12]Status: DisposedITAT Jaipur08 Nov 2017AY 2011-12
For Appellant: Shri Shrawan Kumar Gupta (Adv.)For Respondent: Shri Roshanta Meena (J.CIT)

…the income @ of 6.5% GP and therefore, the net income estimated by the ld. CIT(A) at 5% is much higher than the GP rate at 6.5% accepted by the Tribunal. He has relied upon the following decisions as under:- • R.B. Bansilal Abirchand Spinning & Weaving Mills 75 ITR 260. • CIT vs. Maharaja Shree Umaid Mills Ltd. 162 ITR 565 5 ITO vs. Sh. Rameshwar Meena • DCIT V Mewar Textile Mills Ltd. 21 Tax World 821 • Mohd. Umer v. CIT 101 ITR 525 • Ajanta Construction (P.) Ltd. Vs. ACIT XXII TW 606 • DCIT Vs. Associated Stone Industries XXII TW 155 • Ghewarchand Vs. ITO XXI TW 571 • Siddheshwari Cotton Mills P. Ltd. V. CIT 1…

ACIT Cen Cir 13, Mumbai vs. Rahil Agencies, Mumbai

In the result, the appeal of the revenue is dismissed

ITA 4413/MUM/2014[2011-12]Status: DisposedITAT Mumbai23 Nov 2016AY 2011-12

Bench: Shri B.R. Baskaran (Am) & Shri Pawan Singh (Jm)

Section 132Section 133ASection 143(3)Section 69A

…d by the assessee. In this regard, the assessee has relied on the several judicial pronouncement before us; but we deem it appropriate to refer to the decision of Hon. Bombay High Court in the case of R.B. Bansil Abirchand Spinning and Weaving Mills. Vs. CIT, 75 ITR 260; Pandit Brothers vs. CIT, 26 ITR 159 (Punjab) and Ashok retractories Co. P Ltd., 279 ITR 457. Considering facts and circumstances prevailing in the present case, we are of the view that learned CIT (A) was right in deleting the addition made by A.O." 7 Rahil Agencies 13. The CIT(A) has given categorical finding to the effect that the AO has cons…

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

Appeal is allowed

ITA 5720/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Jul 2016AY 2007-08

Bench: Shri I.C. Sudhir & Shri L.P. Sahu Assessment Year: 2007-08 Assessment Year: 2007-08 Maruti Suzuki India Ltd., Vs. Additional Cit, Plot No.1, Nelson Mandela Road, Range-6, Vasant Road, New Delhi. New Delhi. (Pan: Aaacm0829Q) (Appellant) (Respondent) Assessee By: S/Shri Ajay Vohra, Sr. Adv. Neeraj Jain, Rohit Jain, Adv. Romit Katyal & Ms. Tejasvi Jain, Cas Department By:Shri Amrendra Kumar, Cit(Dr)

For Appellant: S/Shri Ajay Vohra, Sr. Adv. NeerajFor Respondent: Shri Amrendra Kumar, CIT(DR)

…of sales. In that view of the matter, the addition made is totally misconceived and untenable. Reliance, in this regard, is placed on the following decisions: Setia Plastic Industries: 206 CTR 484 (Del.)   R.B. 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.)   ITO vs. Himalaya Drug Company : 17 TTJ 9 (Del.) In the assessment order, the assessing officer has accepted the system of accounting being followed by the assessee. However, the assessing officer he…

ACIT Cen Cir 13, Mumbai vs. Asian Star Diamonds Iternational P.Ltd, Mumbai

In the result, both appeals of the revenue are dismissed

ITA 4412/MUM/2014[2011-12]Status: DisposedITAT Mumbai31 May 2016AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita No.4411/Mum/2014 (नििाारण वषा / Assessment Years : 2011-2012) Acit, Central Circle-13, Room Vs. M/S ‘A’ Star Exports, No.1103, 11Th Floor Old Cgo 114/116, Mittal Court, C- Wing, 11Th Floor, Nariman Building (Annex.) M.K.Road, Mumbai-400020 Point, Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aabfv 4508 K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.4412/Mum/2014 (नििाारण वषा / Assessment Years : 2011-2012) Acit, Central Circle-13, Room Vs. M/S Asian Star Diamonds No.1103, 11Th Floor Old Cgo International Pvt. Ltd., Building (Annex.) M.K.Road, 114, Mittal Court, C- Wing, 11Th Floor, Nariman Mumbai-400020 Point, Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacp 4726 H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Appellant: Shri Rakesh JoshiFor Respondent: Ms. Arju Garodia
Section 132Section 133ASection 143(3)Section 69A

…d by the assessee. In this regard, the assessee has relied on the several judicial pronouncement before us; but we deem it appropriate to refer to the decision of Hon. Bombay High Court in the case of R.B. Bansil Abirchand Spinning and Weaving Mills. Vs. CIT, 75 ITR 260; Pandit Brothers vs. CIT, 26 ITR 159 (Punjab) and Ashok retractories Co. P Ltd., 279 ITR 457. Considering facts and circumstances prevailing in the present case, we are of the view that learned CIT (A) was right in deleting the addition made by A.O." 13. The CIT(A) has given categorical finding to the effect that the AO has considered gross profit…

ACIT Cen Cir 13, Mumbai vs. 'A' Star Exports, Mumbai

In the result, both appeals of the revenue are dismissed

ITA 4411/MUM/2014[2011-12]Status: DisposedITAT Mumbai31 May 2016AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita No.4411/Mum/2014 (नििाारण वषा / Assessment Years : 2011-2012) Acit, Central Circle-13, Room Vs. M/S ‘A’ Star Exports, No.1103, 11Th Floor Old Cgo 114/116, Mittal Court, C- Wing, 11Th Floor, Nariman Building (Annex.) M.K.Road, Mumbai-400020 Point, Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aabfv 4508 K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.4412/Mum/2014 (नििाारण वषा / Assessment Years : 2011-2012) Acit, Central Circle-13, Room Vs. M/S Asian Star Diamonds No.1103, 11Th Floor Old Cgo International Pvt. Ltd., Building (Annex.) M.K.Road, 114, Mittal Court, C- Wing, 11Th Floor, Nariman Mumbai-400020 Point, Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacp 4726 H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Appellant: Shri Rakesh JoshiFor Respondent: Ms. Arju Garodia
Section 132Section 133ASection 143(3)Section 69A

…d by the assessee. In this regard, the assessee has relied on the several judicial pronouncement before us; but we deem it appropriate to refer to the decision of Hon. Bombay High Court in the case of R.B. Bansil Abirchand Spinning and Weaving Mills. Vs. CIT, 75 ITR 260; Pandit Brothers vs. CIT, 26 ITR 159 (Punjab) and Ashok retractories Co. P Ltd., 279 ITR 457. Considering facts and circumstances prevailing in the present case, we are of the view that learned CIT (A) was right in deleting the addition made by A.O." 13. The CIT(A) has given categorical finding to the effect that the AO has considered gross profit…

ITO, Ward - 11(2), Kolkata vs. M/S. Santhal Multicast Pvt. Ltd., Kolkata

In the result, Revenue’s appeal is dismissed

ITA 2229/KOL/2010[2004-05]Status: DisposedITAT Kolkata04 Dec 2015AY 2004-05

Bench: Shri N.V. Vasudevan & Shri Waseem Ahmedassessment Year :2004-05

Section 133(6)Section 143(3)Section 144Section 145Section 209(1)(D)

…such a finding recorded by the authorities, the book results cannot be ignored or brushed aside [See R.B. ITA No.2229/Kol/2010 A.Y 2004-05 ITO Wd-11(2) Kol. v. M/s Santhal Multicast Pvt. Ltd. Page 5 Bansilal Abirchand Spinning & Weaving Mills vs. CIT (1970) 75 ITR 260 (Bom)]. As held by the Supreme Court in CIT vs. A Krishnaswami Mudaliar (1964) 53 ITR 122 (SC), this proviso imposes a statutory duty on the Income-tax Officer to examine in every case, the method of accounting employed by the assessee and to see whether or not it has been regularly employed and to determine whether the income, profits and gains…

M/S. Mehta Construction Co., New Delhi vs. JCIT, New Delhi

In the result the appeals filed by the assessee i

ITA 474/DEL/2015[2010-11]Status: DisposedITAT Delhi16 Oct 2015AY 2010-11

Bench: Shri Inturi Rama Rao & Shri Sudhanshu Srivastavaassessment Year: 2007-08 Mehta Construction Co., Vs. Income Tax Officer, R-695, 2Nd Floor, New Ward-38(2), New Delhi Rajinder Nagar, New Delhi (Pan: Aahfm3503D) (Appellant) (Respondent) & Assessment Year: 2010-11 Mehta Construction Co., Vs. Jcit, Circle-62(1), R-695, 2Nd Floor, New Civic Centre, New Delhi Rajinder Nagar, New Delhi (Pan: Aahfm3503D) (Appellant) (Respondent) & Ita Nos. 2561 & 4366/Del/2012 Assessment Years: 2008-09 & 2009-10 Acit, Circle-38(1), Vs. Mehta Construction Co., New Delhi R-695, Iind Floor, Rajinder Nagar, New Delhi (Pan: Aahfm3503D) Appellant) (Respondent) Assessee By : Sh. Narender Chillar, Adv. Department By : Sh. P. Dam Kanunjna, Sr. Dr Date Of Hearing: 06.10.2015 Date Of Pronouncement: 16.10.2015 Order Per Inturi Rama Rao, A.M.: These Are The Appeals Filed By The Assessee-Company As Well As By The Revenue. The Appeals In Ita Nos. 3967/Del/2010 For A.Y. 2007-08 & 474/Del/2015 For A.Y. 2010-11 Are Filed By The Assessee Company. The Appeals

For Appellant: Sh. Narender Chillar, AdvFor Respondent: Sh. P. Dam Kanunjna, Sr. DR
Section 145Section 145(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’: NEW DELHI BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2007-08 Mehta Construction Co., Vs. Income Tax Officer, R-695, 2nd Floor, New Ward-38(2), New Delhi Rajinder Nagar, New Delhi (PAN: AAHFM3503D) (Appellant) (Respondent) And Assessment Year: 2010-11 Mehta Construction Co., Vs. JCIT, Circle-62(1), R-695, 2nd Floor, New Civic Centre, New Delhi Rajinder Nagar, New Delhi (PAN: AAHFM3503D) (Appellant) (Respondent) And ITA Nos. 2561 & 4366/Del/2012 Assessment Years: 2008-09 & 2009-10 ACIT, Circl…

ACIT, New Delhi vs. M/S Mehta Construction Co., New Delhi

In the result the appeals filed by the assessee i

ITA 4366/DEL/2012[2009-10]Status: DisposedITAT Delhi16 Oct 2015AY 2009-10

Bench: Shri Inturi Rama Rao & Shri Sudhanshu Srivastavaassessment Year: 2007-08 Mehta Construction Co., Vs. Income Tax Officer, R-695, 2Nd Floor, New Ward-38(2), New Delhi Rajinder Nagar, New Delhi (Pan: Aahfm3503D) (Appellant) (Respondent) & Assessment Year: 2010-11 Mehta Construction Co., Vs. Jcit, Circle-62(1), R-695, 2Nd Floor, New Civic Centre, New Delhi Rajinder Nagar, New Delhi (Pan: Aahfm3503D) (Appellant) (Respondent) & Ita Nos. 2561 & 4366/Del/2012 Assessment Years: 2008-09 & 2009-10 Acit, Circle-38(1), Vs. Mehta Construction Co., New Delhi R-695, Iind Floor, Rajinder Nagar, New Delhi (Pan: Aahfm3503D) Appellant) (Respondent) Assessee By : Sh. Narender Chillar, Adv. Department By : Sh. P. Dam Kanunjna, Sr. Dr Date Of Hearing: 06.10.2015 Date Of Pronouncement: 16.10.2015 Order Per Inturi Rama Rao, A.M.: These Are The Appeals Filed By The Assessee-Company As Well As By The Revenue. The Appeals In Ita Nos. 3967/Del/2010 For A.Y. 2007-08 & 474/Del/2015 For A.Y. 2010-11 Are Filed By The Assessee Company. The Appeals

For Appellant: Sh. Narender Chillar, AdvFor Respondent: Sh. P. Dam Kanunjna, Sr. DR
Section 145Section 145(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’: NEW DELHI BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2007-08 Mehta Construction Co., Vs. Income Tax Officer, R-695, 2nd Floor, New Ward-38(2), New Delhi Rajinder Nagar, New Delhi (PAN: AAHFM3503D) (Appellant) (Respondent) And Assessment Year: 2010-11 Mehta Construction Co., Vs. JCIT, Circle-62(1), R-695, 2nd Floor, New Civic Centre, New Delhi Rajinder Nagar, New Delhi (PAN: AAHFM3503D) (Appellant) (Respondent) And ITA Nos. 2561 & 4366/Del/2012 Assessment Years: 2008-09 & 2009-10 ACIT, Circl…

ACIT, New Delhi vs. M/S. Mehta Construction Co., New Delhi

In the result the appeals filed by the assessee i

ITA 2561/DEL/2012[2008-09]Status: DisposedITAT Delhi16 Oct 2015AY 2008-09

Bench: Shri Inturi Rama Rao & Shri Sudhanshu Srivastavaassessment Year: 2007-08 Mehta Construction Co., Vs. Income Tax Officer, R-695, 2Nd Floor, New Ward-38(2), New Delhi Rajinder Nagar, New Delhi (Pan: Aahfm3503D) (Appellant) (Respondent) & Assessment Year: 2010-11 Mehta Construction Co., Vs. Jcit, Circle-62(1), R-695, 2Nd Floor, New Civic Centre, New Delhi Rajinder Nagar, New Delhi (Pan: Aahfm3503D) (Appellant) (Respondent) & Ita Nos. 2561 & 4366/Del/2012 Assessment Years: 2008-09 & 2009-10 Acit, Circle-38(1), Vs. Mehta Construction Co., New Delhi R-695, Iind Floor, Rajinder Nagar, New Delhi (Pan: Aahfm3503D) Appellant) (Respondent) Assessee By : Sh. Narender Chillar, Adv. Department By : Sh. P. Dam Kanunjna, Sr. Dr Date Of Hearing: 06.10.2015 Date Of Pronouncement: 16.10.2015 Order Per Inturi Rama Rao, A.M.: These Are The Appeals Filed By The Assessee-Company As Well As By The Revenue. The Appeals In Ita Nos. 3967/Del/2010 For A.Y. 2007-08 & 474/Del/2015 For A.Y. 2010-11 Are Filed By The Assessee Company. The Appeals

For Appellant: Sh. Narender Chillar, AdvFor Respondent: Sh. P. Dam Kanunjna, Sr. DR
Section 145Section 145(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’: NEW DELHI BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2007-08 Mehta Construction Co., Vs. Income Tax Officer, R-695, 2nd Floor, New Ward-38(2), New Delhi Rajinder Nagar, New Delhi (PAN: AAHFM3503D) (Appellant) (Respondent) And Assessment Year: 2010-11 Mehta Construction Co., Vs. JCIT, Circle-62(1), R-695, 2nd Floor, New Civic Centre, New Delhi Rajinder Nagar, New Delhi (PAN: AAHFM3503D) (Appellant) (Respondent) And ITA Nos. 2561 & 4366/Del/2012 Assessment Years: 2008-09 & 2009-10 ACIT, Circl…

M/S. Mehta Construction Co., New Delhi vs. ITO, New Delhi

In the result the appeals filed by the assessee i

ITA 3967/DEL/2010[2007-08]Status: DisposedITAT Delhi16 Oct 2015AY 2007-08

Bench: Shri Inturi Rama Rao & Shri Sudhanshu Srivastavaassessment Year: 2007-08 Mehta Construction Co., Vs. Income Tax Officer, R-695, 2Nd Floor, New Ward-38(2), New Delhi Rajinder Nagar, New Delhi (Pan: Aahfm3503D) (Appellant) (Respondent) & Assessment Year: 2010-11 Mehta Construction Co., Vs. Jcit, Circle-62(1), R-695, 2Nd Floor, New Civic Centre, New Delhi Rajinder Nagar, New Delhi (Pan: Aahfm3503D) (Appellant) (Respondent) & Ita Nos. 2561 & 4366/Del/2012 Assessment Years: 2008-09 & 2009-10 Acit, Circle-38(1), Vs. Mehta Construction Co., New Delhi R-695, Iind Floor, Rajinder Nagar, New Delhi (Pan: Aahfm3503D) Appellant) (Respondent) Assessee By : Sh. Narender Chillar, Adv. Department By : Sh. P. Dam Kanunjna, Sr. Dr Date Of Hearing: 06.10.2015 Date Of Pronouncement: 16.10.2015 Order Per Inturi Rama Rao, A.M.: These Are The Appeals Filed By The Assessee-Company As Well As By The Revenue. The Appeals In Ita Nos. 3967/Del/2010 For A.Y. 2007-08 & 474/Del/2015 For A.Y. 2010-11 Are Filed By The Assessee Company. The Appeals

For Appellant: Sh. Narender Chillar, AdvFor Respondent: Sh. P. Dam Kanunjna, Sr. DR
Section 145Section 145(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’: NEW DELHI BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2007-08 Mehta Construction Co., Vs. Income Tax Officer, R-695, 2nd Floor, New Ward-38(2), New Delhi Rajinder Nagar, New Delhi (PAN: AAHFM3503D) (Appellant) (Respondent) And Assessment Year: 2010-11 Mehta Construction Co., Vs. JCIT, Circle-62(1), R-695, 2nd Floor, New Civic Centre, New Delhi Rajinder Nagar, New Delhi (PAN: AAHFM3503D) (Appellant) (Respondent) And ITA Nos. 2561 & 4366/Del/2012 Assessment Years: 2008-09 & 2009-10 ACIT, Circl…