← All Phrases

“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

Mr Harilal Santhosh, Mumbai vs. Income Tax Officer Ward 33(1)(5), Mumbai

In the result, the grounds of appeal raised by the assessee are allowed for

ITA 774/MUM/2024[2017-18]Status: DisposedITAT Mumbai27 Feb 2025AY 2017-18

Bench: Shri Pawan Singh & Shri Omkareshwar Chidaraआयकर अपील सं./Ita No. 774/Mum/2024 (Ay 2017-18) (Physical Court Hearing) Mr. Harilal Santhosh, 47/48, Kakad Kunj, Dwarkesh Park, Kandivali (West), Mumbai-400067. [Pan : Ajjps 0926 P] अपीलार्थी/Appellant Vs Income Tax Officer Ward- 33(1)(5), Room No. 915, 9Th Floor, Kautilya Bhawan, C-41 To C-43, G Block, Bandra Kurla Complex, Bandra East, Mumbai-400051. प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee By Sh. Bharat Gandhi, Ar राजस्व की ओर से / Revenue By Sh. Anil Gupta Sr Dr सुनवाई की तारीख/Date Of Hearing 27.02.2025 उद्घोषणा की तारीख/Date Of Pronouncement 27.02.2025 Order Under Section 254(1) Of Income Tax Act Per Pawan Singh; 1. This Appeal By Assessee Is Directed Against The Order Of National Faceless Appeal Centre, Delhi [For Short To As “Nfac/Ld.Cit(A)"] Dated 03.01.2024 For

Section 115BSection 144Section 156Section 249(4)(b)Section 254(1)Section 69A

computes the actual amount that ought to have been paid. This demand raised on the person is called tax on "regular assessment". Tax on "regular assessment" is the tax which the taxpayer is required to pay against of notice of demand from the Income-tax Department, normally ... Therefore, he was not liable to pay any advance tax. The demand u/s 156 of the Act was in case of the assessee for regular assessment tax. Therefore, following the above decision, we hold that the Ld.CIT(A) should have decided the issue on merits of the case. Since