← All Phrases

“rejection of books of account”

ICDS & AccountingSection 145(3)Section 145(3)1,303 judgments

The decision most relied on for rejection of books of account is Lalchand Bhagat Ambica Ram v. CIT (37 ITR 288), cited in 570 judgments on BharatTax.

Leading authorities on rejection of books of account

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.

CIT v. President Industries
258 ITR 654 · 2002 · High Court
471
citing judgments

When books of account are rejected and unaccounted sales or receipts are discovered, the income addition is restricted to the net profit element embedded in these undisclosed transactions, not the entire sale proceeds or receipts, especially if corresponding purchases are not proven to be outside the books.

Kachwala Gems v. JCIT
288 ITR 10 · 2007 · Supreme Court
332
citing judgments

In a best judgment assessment, some guesswork is inherent, but the estimate must be fair and not arbitrary. Books of account can be rejected under Section 145(3) if the assessee fails to substantiate entries or prove the genuineness of transactions, leading to estimation of income.

Sreelekha Banerjee v. CIT
49 ITR 112 · 1963 · Supreme Court
281
citing judgments

An assessee must explain the source of entries in their account books and prove that the sums are not income; the department is not initially required to prove anything. However, the department cannot unreasonably reject a good explanation, thereby converting valid proof into no proof.

Commissioner of Sales Tax v. H.M. Esufali H.M. Abdulali
90 ITR 271 · 1973 · Supreme Court
232
citing judgments

The Supreme Court established principles for best judgment assessments, stating that some guesswork is inevitable but the assessment must be bona fide, rational, and free from bias or capriciousness. An appellate authority cannot substitute its judgment for that of the Assessing Officer unless the AO's assessment is shown to be biased, irrational, vindictive, or capricious, especially when the assessee fails to provide proper accounts or counter-evidence.

N.K. Proteins Ltd. v. DCIT
84 Taxmann.com 195 · 2017 · Supreme Court
204
citing judgments

When purchases are found to be entirely bogus and based on fictitious invoices from non-existent or unconfirmed suppliers, the entire amount of such purchases is liable to be added back as unexplained expenditure, not merely a percentage thereof.

Indwell Constructions v. CIT
232 ITR 776 · 1998 · High Court
188
citing judgments

When an assessee's income is estimated after rejecting their books of account, further additions or disallowances for specific expenses are generally not permissible, as the estimation already accounts for these.

Sargam Cinema v. CIT
328 ITR 513 · 2010 · Supreme Court
172
citing judgments

For an Assessing Officer to make a valid reference to the Departmental Valuation Officer for the estimation of the cost of construction, the books of accounts must first be rejected under Section 145(3) of the Income-tax Act.

Judgments citing rejection of books of account

Assistant Commissioner of Income Tax Circle-2(4), Hyderabad vs. Vasudeva Realtors Private Limited, Hyderabad

In the result, the appeal filed by the assessee and the appeal filed by the Revenue are dismissed

ITA 729/HYD/2020[2014-15]Status: DisposedITAT Hyderabad07 Jan 2025AY 2014-15

Bench: Shri Laliet Kumar, Hon’Ble & Shri G. Manjunatha, Hon’Bleआ.अपी.सं / Ita No.729 & 755/Hyd/2024 (निर्धारण वर्ा / Assessment Years: 2015-16 & 2017-18) The Income Tax Officer, Vs. Sidhi Jewellers, Ward 6(1), Hyderabad. Hyderabad.. Pan No.Aagfs4330P. अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent आ.अपी.सं / Ita Nos.750 & 751/Hyd/2024 (निर्धारण वर्ा / Assessment Years: 2015-16 & 2017-18) Sidhi Jewellers, Vs. The Income Tax Officer, Hyderabad. Ward 6(1), Hyderabad. Pan No.Aagfs4330P. अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee By: Shri S. Ramarao, Advocate. रधजस्‍व द्वधरध/Revenue By: Shri B. Bala Krishna, Cit-Dr.

For Appellant: Shri S. Ramarao, AdvocateFor Respondent: Shri B. Bala Krishna, CIT-DR
Section 148Section 148A

detailed explanation submitted by the appellant herein; 3) The learned CIT (A) erred in confirming the action of the Assessing Officer in rejecting the books of account and in resorting the estimation of income; 4) The learned CIT (A) erred in estimating the net income at 6.31% of the turn ... submitted that the AO disbelieved the financials declared by the assessee on flimsy grounds, even though, there is no valid grounds for rejection of books of accounts. The LD.CIT(A) without appreciating the relevant facts, simply, upheld the reasons given by the AO and treated total credits appearing in bank

Assistant Commissioner of Income Tax, Central Circle-1, Trichy vs. Athi Kalathu Alangara Maligai, Pudukkottai

In the result, both the appeals filed by the Revenue are dismissed

ITA 1282/CHNY/2023[2019-20]Status: DisposedITAT Chennai18 Dec 2024AY 2019-20

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1265 & 1282/Chny/2023 िनधा"रण वष"/Assessment Years: 2017-18 & 2019-20 The Assistant Commissioner Of Vs. Athi Kalathu Alangara Maligai, Income Tax, 867/2, 3, 4, North Main Street, Central Circle-1, Pudukkottai 622 001. Trichy. [Pan:Abbfa0036A] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Smt. Samantha Mullamudi, Addl. Cit ""थ" की ओर से/Respondent By : Shri T. Vasudevan, Advocate सुनवाई की तारीख/ Date Of Hearing : 12.12.2024 घोषणा की तारीख /Date Of Pronouncement : 18.12.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Two Appeals Filed By The Revenue Are Directed Against Common Order Dated 18.09.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals) – 19, Chennai For The Assessment Years 2017-18 & 2019-20. Since Issues Raised In Both The Appeals Are Similar Based On The 2. Same Identical Facts, With The Consent Of The Both The Parties, We Proceed To Hear Both The Appeals Together & Pass Consolidated Order For The Sake Of Convenience.

For Appellant: Smt. Samantha Mullamudi, Addl. CITFor Respondent: Shri T. Vasudevan, Advocate

survey to the total income of the assessee. The ld. CIT(A) held the estimation of net profit without resorting to rejection of books of accounts is not sustainable and directed the Assessing Officer to delete the addition. We find that the details of earlier and subsequent year’s turnover ... except sworn statement, no material was found during the survey. The ld. CIT(A) held the estimation of profit without resorting to rejection of books of accounts is not sustainable in law and directed the Assessing Officer to delete the addition. The assessee furnished actual turnover and other details

Assistant Commissioner of Income Tax, Central Circle-1, Trichy vs. Athi Kalathu Alangara Maligai, Pudukkottai

In the result, both the appeals filed by the Revenue are dismissed

ITA 1265/CHNY/2023[2017-18]Status: DisposedITAT Chennai18 Dec 2024AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1265 & 1282/Chny/2023 िनधा"रण वष"/Assessment Years: 2017-18 & 2019-20 The Assistant Commissioner Of Vs. Athi Kalathu Alangara Maligai, Income Tax, 867/2, 3, 4, North Main Street, Central Circle-1, Pudukkottai 622 001. Trichy. [Pan:Abbfa0036A] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Smt. Samantha Mullamudi, Addl. Cit ""थ" की ओर से/Respondent By : Shri T. Vasudevan, Advocate सुनवाई की तारीख/ Date Of Hearing : 12.12.2024 घोषणा की तारीख /Date Of Pronouncement : 18.12.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Two Appeals Filed By The Revenue Are Directed Against Common Order Dated 18.09.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals) – 19, Chennai For The Assessment Years 2017-18 & 2019-20. Since Issues Raised In Both The Appeals Are Similar Based On The 2. Same Identical Facts, With The Consent Of The Both The Parties, We Proceed To Hear Both The Appeals Together & Pass Consolidated Order For The Sake Of Convenience.

For Appellant: Smt. Samantha Mullamudi, Addl. CITFor Respondent: Shri T. Vasudevan, Advocate

survey to the total income of the assessee. The ld. CIT(A) held the estimation of net profit without resorting to rejection of books of accounts is not sustainable and directed the Assessing Officer to delete the addition. We find that the details of earlier and subsequent year’s turnover ... except sworn statement, no material was found during the survey. The ld. CIT(A) held the estimation of profit without resorting to rejection of books of accounts is not sustainable in law and directed the Assessing Officer to delete the addition. The assessee furnished actual turnover and other details