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“Section 145(2)”

Section References (mined)Section 145Section 145(2)292 judgments

The decision most relied on for Section 145(2) is Lalchand Bhagat Ambica Ram v. CIT (37 ITR 288), cited in 570 judgments on BharatTax.

Leading authorities on Section 145(2)

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. Devi Prasad Vishwanath Prasad
72 ITR 194 · 1969 · Supreme Court
272
citing judgments

If there is an unexplained cash credit, the Assessing Officer can treat it as the assessee's income, even when the income is finalized on an estimation basis, without proving its specific source. The onus then shifts to the assessee to prove that the income represented by the cash credit has already been taxed.

E.D. Sassoon & Co. Ltd. v. CIT
26 ITR 27 · 1954 · Supreme Court
256
citing judgments

Income is taxable only when it represents real income, not notional income. It accrues only when there is a vested right to receive it, typically upon the occurrence of a transfer or event, rather than merely on a time basis.

CIT v. N.C. Budharaja & Co.
204 ITR 412 · 1993 · Supreme Court
164
citing judgments

The word 'production' has a wider connotation than 'manufacture'; every manufacture is production, but not every production amounts to manufacture. 'Production' includes bringing into existence new goods, by-products, or inter-products through a process, which may or may not be manufacture.

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.

National Textiles v. CIT
249 ITR 125 · 2001 · High Court
134
citing judgments

The levy of penalty under Section 271(1)(c) requires material evidence that the assessed amount does not represent the assessee's income and proof of conscious concealment or furnishing inaccurate particulars. A penalty cannot be sustained merely because income is assessed on an estimation basis without positive evidence of concealment.

Prakash Cotton Mills Pvt. Ltd. v. CIT
201 ITR 684 · 1993 · Supreme Court
133
citing judgments

Compensatory interest or damages paid for a breach of contract, arising in the normal course of business, are allowable as a deduction under section 37(1) as wholly and exclusively incurred for business purposes. This principle extends to indirect taxes paid in the course of business, which are admissible as business expenditure.

CIT v. UTI Bank Ltd.
32 Taxmann.com 370 · 2013 · High Court
131
citing judgments

If an assessee possesses sufficient interest-free funds, it is presumed that investments yielding exempt income were made from these funds, therefore disallowance of interest expenditure under Section 14A is not justified.

Judgments citing Section 145(2)

Income Tax Officer-22(3)(6), Mumbai vs. Sambhav Shelter, Mumbai

In the result, the appeal of the revenue stands dismissed

ITA 811/MUM/2023[2018-2019]Status: DisposedITAT Mumbai25 Oct 2023AY 2018-2019

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.811/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2018-19) Ito-22(3)(6) बिधम/ Sambhav Shelter, Room No.206, 2Nd Floor, Mumbai Vs. Piramal Chamber, Lalbaug, V 55, Dr E Moses Road Mumbai-400012. Worli Next To Furniturewala Showroom, Mumbai-400018. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Abgfs8321M (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Anuj Kisnadwala Revenue By: Shri Ganensh Rakh (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 23/08/2023 घोषणा की तारीख /Date Of Pronouncement: 25/10/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Revenue Against The Order Of The Ld. Cit(A)/Nfac, Delhi Dated 17.01.2023 For The Ay. 2018-19. 2. The Main Grievance Of The Revenue Is Against The Action Of The Ld. Cit(A) Deleting The Addition Of Rs.1,73,36,141/- Made By The Ao After Rejecting The Books Of Account Of The Assessee & Estimating The Profit @ 8% Of The Revenue Recognized.

For Appellant: Shri Anuj KisnadwalaFor Respondent: Shri Ganensh Rakh (Sr. AR)
Section 145(3)

IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM

Biren Suresh Karani, Mumbai vs. ITO-31(1)(3), Mumbai

In the result, the appeals filed by the assessee are partly allowed

ITA 1577/MUM/2023[2009-10]Status: DisposedITAT Mumbai04 Aug 2023AY 2009-10

Bench: Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No. 1577/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T.A. No. 1076/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2010-11) & आयकर अपील सं/ I.T.A. No. 1077/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2011-12) Biren Suresh Karani बिधम/ Ito-31(1)(3) C-13, 3Rd Floor, Pratyakshakar Flat No.1101, Shreyas Vs. Apartments, Sarjan Chsl, Bhawan, Bandra Kurla Lallubhai Shamaldas Road, Complex, Bandra (E), Andhei West, Mumbai- Mumbai-400051. 400058. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aampk6502D (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Mehul Shah Revenue By: Shri Dharamvir D. Yadav (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 12/07/2023 घोषणा की तारीख /Date Of Pronouncement: 04/08/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 05.04.2023 & Order Dated 21.09.2022 For Ay. 2009-10 To 2011-12. 2. At The Outset, The Ld. Ar Of The Assessee Submitted That The Issue Permeating In All The Assessment Years Are The Same Except Difference In Sum/Figures. & It Is Noted That Even Though, The Assessee In Ay. 2009-10, Has Raised Ground No. 2, It Has Not Been Pressed [I.E. For Ay 2009-10, According To Ao, The Purchase Made By

For Appellant: Shri Mehul ShahFor Respondent: Shri Dharamvir D. Yadav (Sr. AR)

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM आयकर अपील सं/ I.T.A. No

Biren Suresh Karani, Mumbai vs. ITO-31(1)(3), Mumbai

In the result, the appeals filed by the assessee are partly allowed

ITA 1077/MUM/2023[2011-12]Status: DisposedITAT Mumbai04 Aug 2023AY 2011-12

Bench: Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No. 1577/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T.A. No. 1076/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2010-11) & आयकर अपील सं/ I.T.A. No. 1077/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2011-12) Biren Suresh Karani बिधम/ Ito-31(1)(3) C-13, 3Rd Floor, Pratyakshakar Flat No.1101, Shreyas Vs. Apartments, Sarjan Chsl, Bhawan, Bandra Kurla Lallubhai Shamaldas Road, Complex, Bandra (E), Andhei West, Mumbai- Mumbai-400051. 400058. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aampk6502D (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Mehul Shah Revenue By: Shri Dharamvir D. Yadav (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 12/07/2023 घोषणा की तारीख /Date Of Pronouncement: 04/08/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 05.04.2023 & Order Dated 21.09.2022 For Ay. 2009-10 To 2011-12. 2. At The Outset, The Ld. Ar Of The Assessee Submitted That The Issue Permeating In All The Assessment Years Are The Same Except Difference In Sum/Figures. & It Is Noted That Even Though, The Assessee In Ay. 2009-10, Has Raised Ground No. 2, It Has Not Been Pressed [I.E. For Ay 2009-10, According To Ao, The Purchase Made By

For Appellant: Shri Mehul ShahFor Respondent: Shri Dharamvir D. Yadav (Sr. AR)

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM आयकर अपील सं/ I.T.A. No

Biren Suresh Karani, Mumbai vs. ITO-31(1)(3), Mum

In the result, the appeals filed by the assessee are partly allowed

ITA 1076/MUM/2023[2010-11]Status: DisposedITAT Mumbai04 Aug 2023AY 2010-11

Bench: Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No. 1577/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T.A. No. 1076/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2010-11) & आयकर अपील सं/ I.T.A. No. 1077/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2011-12) Biren Suresh Karani बिधम/ Ito-31(1)(3) C-13, 3Rd Floor, Pratyakshakar Flat No.1101, Shreyas Vs. Apartments, Sarjan Chsl, Bhawan, Bandra Kurla Lallubhai Shamaldas Road, Complex, Bandra (E), Andhei West, Mumbai- Mumbai-400051. 400058. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aampk6502D (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Mehul Shah Revenue By: Shri Dharamvir D. Yadav (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 12/07/2023 घोषणा की तारीख /Date Of Pronouncement: 04/08/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 05.04.2023 & Order Dated 21.09.2022 For Ay. 2009-10 To 2011-12. 2. At The Outset, The Ld. Ar Of The Assessee Submitted That The Issue Permeating In All The Assessment Years Are The Same Except Difference In Sum/Figures. & It Is Noted That Even Though, The Assessee In Ay. 2009-10, Has Raised Ground No. 2, It Has Not Been Pressed [I.E. For Ay 2009-10, According To Ao, The Purchase Made By

For Appellant: Shri Mehul ShahFor Respondent: Shri Dharamvir D. Yadav (Sr. AR)

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM आयकर अपील सं/ I.T.A. No

Mahendrakumar Gulraj Jain, Mumbai vs. ITO-19(2)(3), Mumbai

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

ITA 1120/MUM/2023[2010-11]Status: DisposedITAT Mumbai26 Jul 2023AY 2010-11

Bench: Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No.1120/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2010-11) Mahendrakumar Gulraj Jain बिधम/ Ito-19(2)(3) Room No. 203, 2Nd Floor, C/O D. C. Bothra & Co. Vs. Llp (Formerly Known As Matru Mandir, Tardeo D.C. Bothra & Co.) 297, Road, Mumbai-400007. Tardeo Road, Wille Mansion, 1St Floor, Opp. Bank Of India, Nana Chowk, Mumbai-400007. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aadpj2988D (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Rajkumar Singh Revenue By: Shri Dharmvir D Yadav (Sr. Dr) सुनवाई की तारीख / Date Of Hearing: 27/06/2023 घोषणा की तारीख /Date Of Pronouncement: 26/07/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Cit(A)/Nfac, Delhi Dated 24.03.2023 For Ay. 2010-11. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A) Confirming The Action Of The Ao In Disallowing 12.50% Of Purchases Amounting Of Rs.2,16,63,455/- Made From Two (2) Dealers (M/S. Anand Deep Metal & M/S. Viraj Steel & Alloys). 3. Brief Facts As Noted By The Ao Is That The Assessee Had Filed Its Original Return Of Income On 15.09.2010 For Ay. 2010-11 Declaring Total Income Of Rs.7,39,169/-. & The Case Was Reopened U/S 147 Of The Income Tax Act, 1961 (Hereinafter “The Act”) By Issuing Notice U/S 148 Of The Act Dated 23.03.2016. The Ao Noted That He Received An Information From The Dgit(Inv.), Mumbai From Which He Understood

For Appellant: Shri Rajkumar SinghFor Respondent: Shri Dharmvir D Yadav (Sr. DR)
Section 145Section 147Section 148Section 44A

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM आयकर अपील सं/ I.T.A. No.1120/Mum/2023