How many judgments cite (v) Vishal Infrastructure Ltd. v. ACIT?

15 judgments on BharatTax cite (v) Vishal Infrastructure Ltd. v. ACIT (104 ITD 537), spanning 2016 to 2025.

Which sections of the Income Tax Act does (v) Vishal Infrastructure Ltd. v. ACIT come up under?

It is most often cited in judgments turning on Section 145(3), Section 68, Section 115BBE, Section 115JB, Section 131, Section 133(6).

(v) Vishal Infrastructure Ltd. v. ACIT

104 ITD 537Income Tax Appellate Tribunal2007#7183 most cited

What is (v) Vishal Infrastructure Ltd. v. ACIT authority for?

Where an assessee's income is estimated under Section 145(3), no further additions can be made to the 'income from business' head, though income from other heads may be computed separately.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2025.

Also referred to as

Vishal Infrastructure Ltd. · 104 ITD 537 · ITAT Hyderabad · Section 145(3) · estimation of income · business income · further additions · income from other heads

Sections most often in play

Section 145(3)Section 68 Section 115BBE Section 115JB Section 131 Section 133(6)Section 142(1)Section 143(2)

Issues it is cited on

rejection of books of account section 145(3)section 44ab section 145 first appeal section 131 unexplained cash credit section 142 scrutiny assessment section 115 section 68 section 11

Judgments citing (v) Vishal Infrastructure Ltd. v. ACIT

Govindam Brj Infra Projects Private Limited, Jaipur vs. ACIT/DCIT Cir-6, Jpr, Jaipur

The appeals of the assessee are allowed

ITA 1115/JPR/2025[2018-19]Status: DisposedITAT Jaipur15 Oct 2025AY 2018-19

For Appellant: Shri Deepak Somani, C.AFor Respondent: Shri Gaurav Awasthi, JCIT

Section 143(3)Section 145(3)Section 234ASection 234BSection 250Section 270A(1)Section 271Section 44A

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR डा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री गगन गोयल, लेखा सदस्य, के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI GAGAN GOYAL, AM आयकर अपील सं./ITA No. 1114 & 1115/JPR/2025 निर्धारण वर्ष / Assessment Years : 2017-18 & 2018-19 Govindam BRJ Projects Private Limited Plot No. 718, Flat No. 201, Anupam Apartment, Gopalpura Bypass, Mahaveer Nagar, jaipur. बनाम Vs. The ACIT/DCIT, Circle-6, Jaipur. स्थायीलेखा सं. / जीआईआर सं./PAN/GIR No.: AAECG9877G अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओरसे /…

Govindam Brj Infra Projects Private Limited, Jaipur vs. ACIT/DCIT Cir-6, Jpr, Jaipur

The appeals of the assessee are allowed

ITA 1114/JPR/2025[2017-18]Status: DisposedITAT Jaipur15 Oct 2025AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

For Appellant: Shri Deepak Somani, C.AFor Respondent: Shri Gaurav Awasthi, JCIT

Section 143(3)Section 145(3)Section 234ASection 234BSection 250Section 270A(1)Section 271Section 44A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh xxu xks;y] ys[kk lnL;] ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI GAGAN GOYAL, AM vk;dj vihy la-@ITA No. 1114 & 1115/JPR/2025 fu/kZkj.k o"kZ@Assessment Years : 2017-18 & 2018-19 cuke Govindam BRJ Projects Private The ACIT/DCIT, Vs. Limited Circle-6, Jaipur. Plot No. 718, Flat No. 201, Anupam Apartment, Gopalpura Bypass, Mahaveer Nagar, jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAECG9877G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assessee…

Suwalka and Suwalka Properties and Builders Pvt Ltd, Kota, Rajasthan vs. ACIT, Central Cirlce, Kota, Rajasthan

ITA 302/JPR/2024[2017-18]Status: DisposedITAT Jaipur03 Oct 2024AY 2017-18

Bench: Him Challenging The 2 Suwalka & Suwalka Properties & Builders Pvt. Ltd. Vs. Acit Assessment Order Dated 22.12.2019 Passed U/S.143(3)Of The Income Tax

For Appellant: Sh. Vijay Goyal, CAFor Respondent: Sh. Anup Singh, Addl. CIT

Section 115BSection 129Section 142Section 142(1)Section 143(2)Section 143(3)Section 145(3)Section 68Section 69A

…t practically possible, the books of account maintained by the assessee which are free from any defect cannot be rejected merely because the average GP rate was slightly lower than the average GP rate of the earlier year. (f) Vishal Infrastructure Ltd Vs ACIT 104 ITD 537 (ITAT Hyderabad) PB 167- 185:- Hon’ble ITAT Hyderabad A Bench held that the undisputed fact is that the assessee which is a limited company has been consistently following a particular method of accounting. Its accounts are audited both under the Companies Act as well as under s. 44AB. Such audited accounts are being filed with the…

Madhucon Projects Ltd, Hyderabad vs. DCIT, Central Circle-3, Hyd, Hyderabad

ITA 1326/HYD/2015[2005-06]Status: DisposedITAT Hyderabad02 Mar 2023AY 2005-06

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Shri Jeevan Lal Lavidiya

Section 132Section 153ASection 254(2)Section 801ASection 80I

…rds depreciation. Further, we make it clear that once the income of the assessee is estimated there cannot by an further addition on any account under the head 'income from business' as held by the co-ordinate Bench in the case of Vishal Infrastructure Ltd., (104 ITD 537) (Hyd). However, income from other heads would be computed separately.” Madhucon Projects Limited, Hyderabad. 20. Further, the Tribunal had disposed of the appeal of the Revenue in ITA Nos.1479 & 1480/Hyd/2011 whereby the Revenue had challenged the order of ld.CIT(A) passed u/s 250 r.w.s. 143(3) r.w.s. 263 of the Act dt.27.05.2011. The finding…

Madhucon Projects Limited, Hyderabad vs. DCIT., Central Circle-3, Hyderabad

ITA 1938/HYD/2014[2006-07]Status: DisposedITAT Hyderabad02 Mar 2023AY 2006-07

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Shri Jeevan Lal Lavidiya

Section 132Section 153ASection 254(2)Section 801ASection 80I

Madhucon Projects Limited, Hyderabad vs. DCIT., Central Circle-3, Hyderabad

ITA 1937/HYD/2014[2005-06]Status: DisposedITAT Hyderabad02 Mar 2023AY 2005-06

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Shri Jeevan Lal Lavidiya

Section 132Section 153ASection 254(2)Section 801ASection 80I

Income Tax Officer, Jaipur vs. Motisons Jewellers Ltdl, Jaipur

ITA 161/JPR/2022[2017-18]Status: DisposedITAT Jaipur29 Sept 2022AY 2017-18

For Appellant: Shri Vijay Goyal (C.A.)For Respondent: Shri Sanjay Dhariwal (CIT) a

Section 142(1)Section 143(2)Section 143(3)Section 68

…ot practically possible, the books of account maintained by the assessee which are free from any defect cannot be rejected merely because the average GP rate was slightly lower than the average GP rate of the earlier year. g) Vishal Infrastructure Ltd Vs ACIT 104 ITD 537 (ITAT Hyderabad) :- Hon’ble ITAT Hyderabad A Bench held that the undisputed fact is that the assessee which is a limited company has been consistently following a particular method of accounting. Its accounts are audited both under the Companies Act as well as under s. 44AB. Such audited accounts are being filed with the…

M/S. Bajrang Developers, Ahmedabad vs. The Asstt. Commissioner of Income Tax, Circle-3(3), Surat

In the result, grounds of appeal raised by the assessee are dismissed

ITA 1838/AHD/2016[2011-12]Status: DisposedITAT Surat11 Jan 2022AY 2011-12

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 133ASection 148Section 254(1)

…uce Co. Ltd. v. State of Kerala [1973] 91 ITR 18 (SC)  Pushpa Vihar vs ACIT 48 TTJ 389 (ITAT Bombay)  ACIT vs. M/s. Motiwala & Sons 108 2/Del/2007 (ITAT Delhi)  Hemraj Nebhomal & Sons vs CIT 146 Taxmann 3 45 (HC of MP)  Vishal Infrastructures Ltd. vs ACIT 104 ITD 537 (ITAT Hyderabad)  Mahesh Ohri vs ACIT 35 taxmann.com 301 (ITAT Tribunal)  ACIT vs Ajov Bakli 312/KOL/2013 (ITAT Kolkata)  CIT vs. P. Balasubramanian 33 Taxmann.com 130 (HC of Madras)  M/s. IIBS Infonet (P) Ltd. vs ACIT 6509/Del/20147 (ITAT Delhi)  CIT vs. Dhingra Metal Works 196 taxmann 488 (HC of Delhi)  ACIT vs. Maya Trading Co. 34 Taxman…

M/S. Bajrang Developers, Ahmedabad vs. The Asstt. Commissioner of Income Tax, Circle-3(3), Surat

In the result, grounds of appeal raised by the assessee are dismissed

ITA 1837/AHD/2016[2010-11]Status: DisposedITAT Surat11 Jan 2022AY 2010-11

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 133ASection 148Section 254(1)

Bscpl Infrastructure Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Central Circle-1(3), Hyderabad

In the result, appeal of the assessee is partly allowed for statistical purposes in above terms

ITA 1817/HYD/2017[2014-15]Status: DisposedITAT Hyderabad20 Oct 2021AY 2014-15

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahuassessment Year: 2014-15 Bscpl Infrastructure Ltd., Vs. Dy. Commissioner Of Hyderabad. Income-Tax, Central Circle – 1(3), Pan – Aaacb 8316K Hyderabad.

For Appellant: Shri D.V. AnjaneyuluFor Respondent: Shri Rohit Mujumdar

Section 115JSection 143(3)Section 37Section 37(1)Section 80I

…s which was authorised by the site in charge who maintains muster rolls maintained at work sites authenticated by the works manager in respective sites. In this regard, the assessee relied on the decision in the case of M/s Vishal Infrastructure Ltd Vs. ACIT, 104 ITD 537 (ITAT – Hyd.). The assessee further submitted that in audited financial statements wherein details of salaries, wages and other benefits pertaining to various sites was shown at Rs. 92,91,70,862/- which was inclusive of cash payment to labour amounting to Rs. 8 BSCPL Infrastructure Ltd., Hyd. 35,28,444/-. 8.2 After considering the submissions o…

Shri Mohan Lal Bargoti, Jaipur vs. Assistant Commissioner of Income Tax, Circle-4, Jaipur

In the result, this appeal of the assessee is allowed

ITA 1462/JPR/2018[2013-14]Status: DisposedITAT Jaipur30 Jul 2021AY 2013-14

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 1462/Jp/2018 Fu/Kzkj.K O"Kz@Assessment Year :2013-14 Shri Mohan Lal Bargoti, Cuke A.C.I.T. Vs. 1-A-1, 1-A-2, Subhash Colony, Circle-4, Shastri Nagar, Jaipur. Jaipur Lfkk;H Ys[Kk La-@Thvkbzvkj La-@Pan/Gir No.: Abzpb 7893 C Appellant Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By: Shri S.L. Poddar (Adv) Jktlo Dh Vksj Ls@ Revenue By: Smt. Runi Pal (Addl.Cit) Lquokbz Dh Rkjh[K@ Date Of Hearing : 18/06/2021 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 30/07/2021 Vkns'K@ Order Per: Sandeep Gosain, J.M. This Is The Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A), Ajmer Dated 14/11/2018 For The A.Y. 2013-14. The Grounds Taken By The Assessee Are As Under:

For Appellant: Shri S.L. Poddar (Adv)For Respondent: Smt. Runi Pal (Addl.CIT)

Section 143(3)Section 145(3)Section 44ASection 69

…V. CIT, (1954) 26 ITR 159 (Punjab); ii. S. Veeriah Reddiar V. CIT, (1960) 38 ITR 152 (Kerala); iii. M. Durai Raj V. CIT, (1972) 83 ITR 484 (Kerala). iv. CIT Vs. Gotan Lime 256 ITR 243 (Rajasthan) v. Vishal Infrastructure Ltd. Assessment CIT [2007] 11 SOT 386/104 ITD 537(Hyd.). vi. Narsing Das Ram Kisan Vs. ACIT 272 ITR 467 The ld AR has further submitted that even if books of accounts are rejected on one or the other ground, this in itself does not give a license to the ld. 5 ITA 1462/JP/2018 _ Shri Mohan Lal Bargoti Vs ACIT A.O. for making trading addition unless something specific is pointed out. Reliance is…

ACIT Cir, 31 (1) Room No. 217, New Delhi vs. Rngs Consortium, New Delhi

In the result ITA No. 153/Del/2009 is dismissed

ITA 2238/DEL/2008[2004-2005]Status: DisposedITAT Delhi20 Dec 2018AY 2004-2005

Bench: Shri Amit Shukla & Shri Prashant Maharishiasst Commissioner Of Income Vs. M/S. Rngs Consortium, Tax, 8, Aradhana Colony, Circle-31(1), Cr Building, Ip Sector-13, Rk Puram, New Estate, New Delhi Delhi (Appellant) (Respondent) Dcit, Vs. M/S. Expotec International Circle-11(1), Ltd, 8, Aradhana Colony, Rk New Delhi Puram, Sector-13, New Delhi (Appellant) (Respondent)

For Appellant: Shri Ajay vohra, Sr. AdvFor Respondent: Shri Surender Pal, Sr. DR

Section 144Section 145(3)Section 44A

…ls/ vouchers in respect of the work carried on by it, as required by the AO. 28. With regard to the rejection of books of accounts by the AO, the appellant has placed reliance on certain case laws which are as below: - In the case of Vishal Infrastructure Ltd 104 ITD 537 (Hydra.) the assessee was engaged in the business of engineering and construction activities and carried on work by itself and also sub- contracted some of the works. The AO invoked the provisions of section 145(3) and rejected the books of accounts for certain reasons out of which one reason was that the assessee did not have satisfactory eviden…

M/S Pawan Enterprises, Jaipur vs. Assistant Commissioner of Income Tax, Jaipur

ITA 76/JPR/2018[2014-15]Status: DisposedITAT Jaipur04 Jul 2018AY 2014-15

Bench: The Itat By Taking Following

For Appellant: Shri Vijay Goyal (CA) &For Respondent: Smt. Seema Meena (JCIT-DR)

Section 143(3)Section 145(3)

…t practically possible, the books of account maintained by the assessee which are free from any defect cannot be rejected merely because the average GP rate was slightly lower than the average GP rate of the earlier year. (v) Vishal Infrastructure Ltd Vs ACIT 104 ITD 537 (ITAT Hyderabad) :- Hon’ble ITAT Hyderabad A Bench held that the undisputed fact is that the assessee which is a limited company has been consistently following a particular method of accounting. Its accounts are audited both under the Companies Act as well as under s. 44AB. Such audited accounts are being filed with the…

DCIT, Jaipur vs. Kayakalp Herbal Pvt. Ltd., Jaipur

ITA 609/JPR/2016[2005-06]Status: DisposedITAT Jaipur25 Apr 2017AY 2005-06

For Appellant: Shri Vijay Goyal, CA &For Respondent: Smt. Pratima Kaushik, CIT - DR fu/kZkfjrh dh vksj ls@

Section 139(1)Section 153A

…t practically possible, the books of account maintained by the assessee which are free from any defect cannot be rejected merely because the average GP rate was slightly lower than the average GP rate of the earlier year. (v) Vishal Infrastructure Ltd Vs ACIT 104 ITD 537 (ITAT Hyderabad) :- Hon’ble ITAT Hyderabad A Bench held that the undisputed fact is that the assessee which is a limited company has been consistently following a particular method of accounting. Its accounts are audited both under the Companies Act as well as under s. 44AB. Such audited accounts are being filed with the…

ACIT, New Delhi vs. M/S. S.K. Sharma Contractor, New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 2673/DEL/2012[2006-07]Status: DisposedITAT Delhi02 Mar 2016AY 2006-07

Bench: : Shri C.M. Garg & Shri L.P. Sahu

For Appellant: Smt. Anima Barnwal, Sr. DRFor Respondent: Shri L.M. Aggarwal, C.A

Section 144Section 145(3)Section 40

…l. HC (vii). Hemraj Nebhomal & Sons vs. CIT(2005) 146 Taxman 345 MP HC (viii). S. Gurlal Singh Tuli vs. ACIT (2000) 73 ITD 365 (ITAT Nagpur) (ix). ACIT vs. LMP Tractor(P) Ltd. (2005) 148 Taxman 52(Mag.) Ahd. ITAT (x). M/s. Vishal Infrastructure Ltd. vs. ACIT, 104 ITD 537 (Hyd. ITAT) He submitted that some creditors are old and transaction is continuously going in previous and subsequent assessment years. The assessments in previous and subsequent years were made under scrutiny, but no addition on account of creditors was made and the interest income was also treated as business income. The rejection of books of…