Shankar Khandasari Sugar Mills v. CIT

193 ITR 669High Court1992#1777 most cited

What is Shankar Khandasari Sugar Mills v. CIT authority for?

Best judgment assessments under Section 144 must be a fair and rational estimation of income by the Assessing Officer, not capricious or arbitrary. Appellate authorities should accept clarificatory evidence to test the fairness of such assessments, even if produced for the first time.

64

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2026.

Also referred to as

Shankar Khandasari Sugar Mills · 193 ITR 669 · Section 144 Income Tax Act · best judgment assessment · arbitrary assessment · capricious assessment · fair estimation of income · clarificatory evidence · additional evidence CIT(A) · appellate authority powers · fairness of assessment · rational estimation

Also reported as

59 Taxmann 405

Sections most often in play

Section 148Section 68Section 115BBESection 143(3)Section 234ASection 234BSection 46ASection 147

Issues it is cited on

section 13(l)(d)section 23(3)section 147(1)section 164(2)section 10(33)section 13(1)(d)shell companysection 250(4)section 13(2)source of sourcebogus share capitalsection 80a(5)

Judgments citing Shankar Khandasari Sugar Mills v. CIT

Anand Palanisami, Coimbatore vs. DCIT, Coimbatore

In the result, the appeals of the assessees for the impugned

ITA 1853/CHNY/2016[2012-13]Status: DisposedITAT Chennai30 Aug 2017AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George]

For Respondent: Shri. Arun C. Bharath, CIT
Section 132

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘ C’ BENCH : CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी अ"ाहम पी. जॉज", लेखा सद"य के सम" । [BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER] आयकर अपील सं./I.T.A. No.1852, 1853 & 1854/Mds/2016 Assessment years : 2011-12, 2012-13 & 2013-14 Anand Palanisami, Vs. The Deputy Commissioner of No.20, Doctors Colony, Income Tax, Dr. Radhakrishna Road, Central Circle 1, Gandhipuram, Coimbatore. Coimbatore 641 012. [PAN AFJPA 4713N] I.T.A. Nos.1855, 1856, 1857, 1858, 1859 & 1860/ Mds/2016 Assess…

Anand Palanisami, Coimbatore vs. DCIT, Coimbatore

In the result, the appeals of the assessees for the impugned

ITA 1852/CHNY/2016[2011-12]Status: DisposedITAT Chennai30 Aug 2017AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George]

For Respondent: Shri. Arun C. Bharath, CIT
Section 132

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘ C’ BENCH : CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी अ"ाहम पी. जॉज", लेखा सद"य के सम" । [BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER] आयकर अपील सं./I.T.A. No.1852, 1853 & 1854/Mds/2016 Assessment years : 2011-12, 2012-13 & 2013-14 Anand Palanisami, Vs. The Deputy Commissioner of No.20, Doctors Colony, Income Tax, Dr. Radhakrishna Road, Central Circle 1, Gandhipuram, Coimbatore. Coimbatore 641 012. [PAN AFJPA 4713N] I.T.A. Nos.1855, 1856, 1857, 1858, 1859 & 1860/ Mds/2016 Assess…

DCIT Cent. Cir. - 13, Mumbai vs. M/S. Lotus Investments Ltd., Mumbai

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

ITA 3612/MUM/2005[1998-1999]Status: DisposedITAT Mumbai30 May 2017AY 1998-1999

Bench: Shri P K Bansal, Vp & Shri Ravish Sood, Jm

For Appellant: Shri Stany SaldanhaFor Respondent: Shri Shri Pratap Singh (CIT –DR)
Section 250(4)

…peal based on real facts which could have been verified at assessment stage or remand stage had the summons been issued. Reliance is placed on judicial decisions in, (i) Smt. Prabhavati S. Shah v. CIT, 231 ITR 1 (Bom.) (ii) Shri Shankar Khandsari Sugar Mills, 193 ITR 669 (Karn.) (iii) New Manas Tea Estates P. Ltd., 73 ITD 157 (Gauhati) (iv) Dwarka Prasad, 63 ITD 1 (Patna T.M.) &(v) Nathasingh vs. Financial Commissioner AIR 1976 S.C. 3 M/s. Lotus Investment Ltd. 3.(A) On the facts and in the circumstances of the case and in law, the learned Commissioner of Income Tax (Appeals) erred in confirming the disallowanc…

M/S. Tinna Finex Ltd., New Delhi vs. ITO, New Delhi

In the result the appeal of the assessee stands allowed for

ITA 6219/DEL/2013[2001-02]Status: DisposedITAT Delhi11 Apr 2017AY 2001-02

Bench: Shri N.K. Saini & Shri Sudhanshu Srivastava

Section 143

…should be given to the assessee. 5. We have heard the rival submissions and have also perused the relevant documents on record. An issue arose before the Hon’ble Karnataka High Court in the case of Sh. Shanker 7 Khandsari Sugar Mills versus CIT reported in 193 ITR 669 wherein the AO had framed best judgement assessment under Section 144 of the Act by relying upon the material from the Commercial Tax Department relating to the turnover of the assessee. Before the CIT (Appeals), the assessee produced Sales Tax assessment order for the 1st time who refused to look into the same on the pretext of additional evid…