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“regular assessment”

Chapter I - PreliminarySection 2 - DefinitionsSection 2(40) / Section 143(3) / Section 1442,899 judgments

The decision most relied on for regular assessment is CIT v. Continental Warehousing Corporation (Nhava Sheva) Ltd. (374 ITR 645), cited in 1,823 judgments on BharatTax.

Leading authorities on regular assessment

CIT v. Continental Warehousing Corporation (Nhava Sheva) Ltd.
374 ITR 645 · 2015 · High Court
1,823
citing judgments

In Section 153A proceedings, the scope of assessment extends to abated proceedings, enabling an assessee to raise fresh legal claims that could have been made in regular assessment proceedings.

Lalchand Bhagat Ambica Ram v. CIT
37 ITR 288 · 1959 · Supreme Court
570
citing judgments

Where an assessee maintains regular books of account, and these books are not rejected or found defective by the Assessing Officer, any cash deposits or available cash shown in the cash book, if sufficient to cover the transaction, cannot be treated as unexplained income or an addition under sections 68 or 69A.

Canara Housing Development Co. v. DCIT
49 Taxmann.com 98 · 2014 · High Court
283
citing judgments

Proceedings under Section 153A of the Income Tax Act are not confined solely to incriminating material found during a search, and the Assessing Officer can assess total income for the relevant years.

DCIT v. Sunil Kumar Sharma
159 Taxmann.com 179 · 2024 · High Court
269
citing judgments

Loose sheets of paper containing jottings, not shown to be part of regularly maintained books of accounts, do not constitute incriminating material for initiating assessment under section 153C. The satisfaction note required for 153C proceedings must specify the assessment year to which the alleged incriminating material belongs.

CIT v. British Paints India Ltd.
188 ITR 44 · 1991 · Supreme Court
204
citing judgments

The Assessing Officer has a duty to examine whether an assessee's books of account truly disclose the correct income and is not bound to accept the accounting system regularly employed by the assessee or methods followed in earlier years. Each assessment year is a distinct and self-contained unit for tax purposes.

CIT v. Lavanya Land (P) Ltd.
83 Taxmann.com 161 · 2017 · High Court
172
citing judgments

In a search assessment under Section 153A or 153C, additions cannot be sustained if the material or transactions relied upon do not relate or pertain to the assessee. Regular books of accounts not unearthed during search do not constitute incriminating material to justify additions.

All Cargo Global Logistics Ltd. v. Deputy Commissioner of Income-tax
23 Taxmann.com 103 · 2012 · High Court
162
citing judgments

Additions cannot be made under Section 153A for assessment years where original assessments have become final, unless incriminating material relevant to those years is unearthed during the search operation under Section 132.

CIT v. Gurubachhan Singh J. Juneja
302 ITR 63 · 2008 · High Court
147
citing judgments

When unaccounted receipts or suppressed sales are detected and books of account are rejected under Section 145(3), additions to income must be restricted to the profit element embedded in such transactions, not the entire transaction value. This profit element is to be estimated by considering the assessee's regular profit ratio as per books of account.

Judgments citing regular assessment

Smt Menon Ujjana Ekka vs. DCIT Circle-1, Ranchi

In the result, all the appeals of the three assesses are partly allowed for statistical purposes

ITA 344/RAN/2016[2008-09]Status: DisposedITAT Ranchi08 Oct 2025AY 2008-09

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.322 To 325/Ran/2016 (निि ारण वर्ा / Assessment Year :2007-2008 To 2010-2011) M/S Ekka Construction (P) Ltd. Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aabce 6018 J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & आयकर अपील सं./Ita Nos.337 To 341/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2010-2011) Sri Anosh Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7538 L (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. & आयकर अपील सं./Ita Nos.342 To 344/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2008-2009) Smt. Menon Ujjana Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7539 L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Advocate राजस्व की ओर से /Revenue By : Shri Rajib Jain, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 08/10/2025 घोषणा की तारीख/Date Of Pronouncement : 08/10/2025 आदेश / O R D E R Per Bench : These Twelve Appeals Are Filed By The Three Different Assessees Against The Separate Orders Passed By The Ld. Cit(A), Ranchi, Both Dated 01.09.2016 For The Assessment Year 2006-2007, 2007-2008, 2008-2009, 2009-2010 & 2010-2011, Respectively.

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: Shri Rajib Jain, CIT-DR
Section 143(3)Section 151

assessment years 2007- 2008 to 20102011 and in the case of Shri Anosh Ekka for the assessment year 2010-2011, these are regular assessments u/s.143(3) of the Act. 7. Ld. AR drew our attention to the reasons recorded in the case of Shri Anosh Ekka for the assessment year

Smt Menon Ujjana Ekka vs. DCIT Circle-1, Ranchi

In the result, all the appeals of the three assesses are partly allowed for statistical purposes

ITA 343/RAN/2016[2007-08]Status: DisposedITAT Ranchi08 Oct 2025AY 2007-08

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.322 To 325/Ran/2016 (निि ारण वर्ा / Assessment Year :2007-2008 To 2010-2011) M/S Ekka Construction (P) Ltd. Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aabce 6018 J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & आयकर अपील सं./Ita Nos.337 To 341/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2010-2011) Sri Anosh Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7538 L (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. & आयकर अपील सं./Ita Nos.342 To 344/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2008-2009) Smt. Menon Ujjana Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7539 L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Advocate राजस्व की ओर से /Revenue By : Shri Rajib Jain, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 08/10/2025 घोषणा की तारीख/Date Of Pronouncement : 08/10/2025 आदेश / O R D E R Per Bench : These Twelve Appeals Are Filed By The Three Different Assessees Against The Separate Orders Passed By The Ld. Cit(A), Ranchi, Both Dated 01.09.2016 For The Assessment Year 2006-2007, 2007-2008, 2008-2009, 2009-2010 & 2010-2011, Respectively.

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: Shri Rajib Jain, CIT-DR
Section 143(3)Section 151

assessment years 2007- 2008 to 20102011 and in the case of Shri Anosh Ekka for the assessment year 2010-2011, these are regular assessments u/s.143(3) of the Act. 7. Ld. AR drew our attention to the reasons recorded in the case of Shri Anosh Ekka for the assessment year

Smt Menon Ujjana Ekka vs. DCIT Circle-1, Ranchi

In the result, all the appeals of the three assesses are partly allowed for statistical purposes

ITA 342/RAN/2016[2006-07]Status: DisposedITAT Ranchi08 Oct 2025AY 2006-07

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.322 To 325/Ran/2016 (निि ारण वर्ा / Assessment Year :2007-2008 To 2010-2011) M/S Ekka Construction (P) Ltd. Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aabce 6018 J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & आयकर अपील सं./Ita Nos.337 To 341/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2010-2011) Sri Anosh Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7538 L (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. & आयकर अपील सं./Ita Nos.342 To 344/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2008-2009) Smt. Menon Ujjana Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7539 L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Advocate राजस्व की ओर से /Revenue By : Shri Rajib Jain, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 08/10/2025 घोषणा की तारीख/Date Of Pronouncement : 08/10/2025 आदेश / O R D E R Per Bench : These Twelve Appeals Are Filed By The Three Different Assessees Against The Separate Orders Passed By The Ld. Cit(A), Ranchi, Both Dated 01.09.2016 For The Assessment Year 2006-2007, 2007-2008, 2008-2009, 2009-2010 & 2010-2011, Respectively.

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: Shri Rajib Jain, CIT-DR
Section 143(3)Section 151

assessment years 2007- 2008 to 20102011 and in the case of Shri Anosh Ekka for the assessment year 2010-2011, these are regular assessments u/s.143(3) of the Act. 7. Ld. AR drew our attention to the reasons recorded in the case of Shri Anosh Ekka for the assessment year

Shri Anosh Ekka vs. DCIT Circle-1, Ranchi

In the result, all the appeals of the three assesses are partly allowed for statistical purposes

ITA 341/RAN/2016[2010-11]Status: DisposedITAT Ranchi08 Oct 2025AY 2010-11

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.322 To 325/Ran/2016 (निि ारण वर्ा / Assessment Year :2007-2008 To 2010-2011) M/S Ekka Construction (P) Ltd. Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aabce 6018 J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & आयकर अपील सं./Ita Nos.337 To 341/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2010-2011) Sri Anosh Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7538 L (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. & आयकर अपील सं./Ita Nos.342 To 344/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2008-2009) Smt. Menon Ujjana Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7539 L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Advocate राजस्व की ओर से /Revenue By : Shri Rajib Jain, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 08/10/2025 घोषणा की तारीख/Date Of Pronouncement : 08/10/2025 आदेश / O R D E R Per Bench : These Twelve Appeals Are Filed By The Three Different Assessees Against The Separate Orders Passed By The Ld. Cit(A), Ranchi, Both Dated 01.09.2016 For The Assessment Year 2006-2007, 2007-2008, 2008-2009, 2009-2010 & 2010-2011, Respectively.

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: Shri Rajib Jain, CIT-DR
Section 143(3)Section 151

assessment years 2007- 2008 to 20102011 and in the case of Shri Anosh Ekka for the assessment year 2010-2011, these are regular assessments u/s.143(3) of the Act. 7. Ld. AR drew our attention to the reasons recorded in the case of Shri Anosh Ekka for the assessment year

Shri Anosh Ekka vs. ACIT, Cir-1, Ranchi

In the result, all the appeals of the three assesses are partly allowed for statistical purposes

ITA 340/RAN/2016[2009-10]Status: DisposedITAT Ranchi08 Oct 2025AY 2009-10

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.322 To 325/Ran/2016 (निि ारण वर्ा / Assessment Year :2007-2008 To 2010-2011) M/S Ekka Construction (P) Ltd. Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aabce 6018 J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & आयकर अपील सं./Ita Nos.337 To 341/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2010-2011) Sri Anosh Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7538 L (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. & आयकर अपील सं./Ita Nos.342 To 344/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2008-2009) Smt. Menon Ujjana Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7539 L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Advocate राजस्व की ओर से /Revenue By : Shri Rajib Jain, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 08/10/2025 घोषणा की तारीख/Date Of Pronouncement : 08/10/2025 आदेश / O R D E R Per Bench : These Twelve Appeals Are Filed By The Three Different Assessees Against The Separate Orders Passed By The Ld. Cit(A), Ranchi, Both Dated 01.09.2016 For The Assessment Year 2006-2007, 2007-2008, 2008-2009, 2009-2010 & 2010-2011, Respectively.

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: Shri Rajib Jain, CIT-DR
Section 143(3)Section 151

assessment years 2007- 2008 to 20102011 and in the case of Shri Anosh Ekka for the assessment year 2010-2011, these are regular assessments u/s.143(3) of the Act. 7. Ld. AR drew our attention to the reasons recorded in the case of Shri Anosh Ekka for the assessment year

Shri Anosh Ekka vs. DCIT Circle-1, Ranchi

In the result, all the appeals of the three assesses are partly allowed for statistical purposes

ITA 339/RAN/2016[2008-09]Status: DisposedITAT Ranchi08 Oct 2025AY 2008-09

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.322 To 325/Ran/2016 (निि ारण वर्ा / Assessment Year :2007-2008 To 2010-2011) M/S Ekka Construction (P) Ltd. Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aabce 6018 J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & आयकर अपील सं./Ita Nos.337 To 341/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2010-2011) Sri Anosh Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7538 L (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. & आयकर अपील सं./Ita Nos.342 To 344/Ran/2016 (निि ारण वर्ा / Assessment Year :2006-2007 To 2008-2009) Smt. Menon Ujjana Ekka Vs. Dcit, Circle-1, Ranchi Kajribar, Patartanr, Simdega, Jharkhand-835223 स्थायी लेखा सं./Pan No. : Aagpe 7539 L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Advocate राजस्व की ओर से /Revenue By : Shri Rajib Jain, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 08/10/2025 घोषणा की तारीख/Date Of Pronouncement : 08/10/2025 आदेश / O R D E R Per Bench : These Twelve Appeals Are Filed By The Three Different Assessees Against The Separate Orders Passed By The Ld. Cit(A), Ranchi, Both Dated 01.09.2016 For The Assessment Year 2006-2007, 2007-2008, 2008-2009, 2009-2010 & 2010-2011, Respectively.

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: Shri Rajib Jain, CIT-DR
Section 143(3)Section 151

assessment years 2007- 2008 to 20102011 and in the case of Shri Anosh Ekka for the assessment year 2010-2011, these are regular assessments u/s.143(3) of the Act. 7. Ld. AR drew our attention to the reasons recorded in the case of Shri Anosh Ekka for the assessment year