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“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

Asstt. CIT-32(1), Mumbai vs. Sunitaben Shantilal Patel, Mumbai

In the result, appeal of the Revenue is dismissed in terms of aforesaid findings

ITA 111/MUM/2021[2015-16]Status: DisposedITAT Mumbai01 Jul 2022AY 2015-16

Bench: Shri Kuldip Singh & Shri Gagan Goyalasst. Commissioner Of Income Tax-32(1), Room No. 702, 7Th Floor, Kautilya Bhavan, Bandra Kurla Complex, Bandra (E), Mumbai-400051. ...... Appellant Vs. Sunitaben Shantilal Patel, 1903, Siddhivinayak Tower Chs Ltd. Link Road, Sudhendra Nagar, Dahisar (E), Mumbai-400068. Pan: Afhpp0267N ..... Respondent Appellant By : Sh. B.K. Bagchi, Sr. Dr Respondent By : Sh. Jigaar Mehta, Ar Date Of Hearing : 30/06/2022 Date Of Pronouncement : 01/07/2022 Order Per Gagan Goyal, A.M: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-44, Mumbai [Hereinafter Referred To As ‘The Cit (A)’] Vide Order Dated 13.08.2020 For The Assessment Year (Ay) 2015-16. The Assessee Has Raised The Following Grounds Of Appeal: 1. “Whether On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit (A) Has Erred In Rejecting The Audited Books Of Accounts & Reducing The Turnover To Rs. 9,50,35,865/- Against Turnover Of Rs. 12,05,07,568/- As Disclosed In The Audited Books Of Accounts.” 2. “Whether On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit (A) Has Erred In Eliminating He Profits To 8% Of The Reduced Turnover Against Addition Of Rs. 8,49,87,993/- Made By The Ao.”

For Appellant: Sh. B.K. Bagchi, Sr. DRFor Respondent: Sh. Jigaar Mehta, AR
Section 142(1)Section 271(1)

Sunitaben Shantilal Patel correct income from the books of accounts of the assessee and he rejected the books of accounts under section 145(3) of the Act. 18. As per ld. CIT(A) assessee failed to maintain documents like job register, work control chart, labour card, etc. He further noted ... relied on CIT Vs. Mc Millan and Co. (1958) 33 ITR 182 (SC), which empowers CIT appeal to reject the books of accounts of the assessee by invoking the provisions of section 145(3) of the Act. Ld. CIT(A) worked out turnover of the assessee

Shri. Uday Abhaji Sathe, Dombivali vs. ITO Ward 3 (3), Kalyan

In the result, appeal by assessee is partly allowed for statistical purpose

ITA 6545/MUM/2019[2010-11]Status: DisposedITAT Mumbai24 Jun 2022AY 2010-11

Bench: Shri Vikas Awasthyआअसं. 6545/मुं/2019 ("न.व 2010-11) Shri Uday Abhaji Sathe, 4/3 Runanu Bandh, 4Th Lane, Rajaji Path, Dombivali East – 421 201. Pan: Aaops-2170-F ...... अपीलाथ" /Appellant बनाम Vs. Income Tax Officer , Ward 3(3)-Kalyan, Rani Mansion, 2Nd Floor, Murbad Road, Kalyan – 421 301. ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Shri N.A. Kulkarni ""तवाद" "वारा/Respondent By : Shri Kishore Dhule सुनवाई क" "त"थ/ Date Of Hearing : 24/06/2022 घोषणा क" "त"थ/ Date Of Pronouncement : 24/06/2022

For Appellant: Shri N.A. KulkarniFor Respondent: Shri Kishore Dhule
Section 44A

short 'the CIT(A)’] dated 25/09/2019 for the assessment year 2010-11. 2. The assessee in appeal has raised grounds assailing: (i) rejection of Books of Account and estimation of profit @ 5% under section 44AF of the Income Tax Act, 1961 [in short ‘the Act’]; (ii) addition of Rs.21 ... evidences filed by the assessee. Consequently, ground No.2 and 3 are allowed for statistical purpose. 5. In so far as objection regarding rejection of Books of Account raised in ground No.1 of the appeal, no meaningful submission was made by the ld.Counsel for the assessee. The ld.Counsel for the assessee

Income Tax Officer 8(3)(3), Mumbai vs. M/S.Vibgyor Texotech Private Limited, Mumbai

In the result, the appeal of the assessee is partly allowed, whereas appeal of the Revenue is allowed

ITA 1484/MUM/2018[2009-10]Status: DisposedITAT Mumbai29 Apr 2022AY 2009-10

Bench: Shri Amarjit Singh () & Shri Om Prakash Kant () Assessment Year: 2009-10 Income Tax Officer-8(3)(3), M/S Vibgyor Texotech Pvt. Ltd., Room No. 616, 6Th Floor, Aayakar 309, Navyug, T.J. Road, Sewree, Bhavan, M.K. Road, Vs. Mumbai-400015. Mumbai-400020. Pan No. Aaccv 0752 D Appellant Respondent Assessment Year: 2009-10 M/S Vibgyor Texotech Pvt. Ltd., The Asst. Commissioner Of 309, Navyug, T.J. Road, Sewree, Income Tax-8(3)(2), Mumbai-400015. Vs. Mumbai. Pan No. Aaccv 0752 D Appellant Respondent

For Appellant: Mr. Pavan Ved, ARFor Respondent: Mr. Achal Sharma, CIT-DR/
Section 10ASection 143(2)Section 143(3)Section 144Section 148Section 264ASection 40

balance sheet given to the bank only as a balancing figure. Therefore, there could have been no repayment. Moreover, the AO has rejected the books of accounts and has also admitted that information collected from the bank is incorrect, therefore, the addition was not justified. As regards discrepancy in fixed ... Supreme Court in the case of CIT v. Devi Prasad Viswanath Prasad (72 ITR 194) wherein held that on rejection of books of account, business income estimated, addition towards unexplained cash credit separately valued. 13. Further, the approach of the various High Courts' is not uniform on the above aspect

M/S.Vibgyor Texotech Private Limited, Mumbai vs. ACIT-8(3)(2), Mumbai

In the result, the appeal of the assessee is partly allowed, whereas appeal of the Revenue is allowed

ITA 487/MUM/2019[2009-10]Status: DisposedITAT Mumbai28 Apr 2022AY 2009-10

Bench: Shri Amarjit Singh () & Shri Om Prakash Kant () Assessment Year: 2009-10 Income Tax Officer-8(3)(3), M/S Vibgyor Texotech Pvt. Ltd., Room No. 616, 6Th Floor, Aayakar 309, Navyug, T.J. Road, Sewree, Bhavan, M.K. Road, Vs. Mumbai-400015. Mumbai-400020. Pan No. Aaccv 0752 D Appellant Respondent Assessment Year: 2009-10 M/S Vibgyor Texotech Pvt. Ltd., The Asst. Commissioner Of 309, Navyug, T.J. Road, Sewree, Income Tax-8(3)(2), Mumbai-400015. Vs. Mumbai. Pan No. Aaccv 0752 D Appellant Respondent

For Appellant: Mr. Pavan Ved, ARFor Respondent: Mr. Achal Sharma, CIT-DR/
Section 10ASection 143(2)Section 143(3)Section 144Section 148Section 264ASection 40

balance sheet given to the bank only as a balancing figure. Therefore, there could have been no repayment. Moreover, the AO has rejected the books of accounts and has also admitted that information collected from the bank is incorrect, therefore, the addition was not justified. As regards discrepancy in fixed ... Supreme Court in the case of CIT v. Devi Prasad Viswanath Prasad (72 ITR 194) wherein held that on rejection of books of account, business income estimated, addition towards unexplained cash credit separately valued. 13. Further, the approach of the various High Courts' is not uniform on the above aspect