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“profit element”

DisallowancesSection 69CSection 69C5,654 judgments

The decision most relied on for profit element is CIT v. President Industries (258 ITR 654), cited in 471 judgments on BharatTax.

Leading authorities on profit element

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.

Sanjay Oilcake Industries v. CIT
316 ITR 274 · 2009 · High Court
460
citing judgments

In cases of alleged bogus or unverifiable purchases, rather than disallowing the entire purchase value, a reasonable profit element or a proportionate percentage of the purchases should be added back to the assessee's income.

CIT v. Siemens Aktiongesellschaft
310 ITR 320 · 2009 · High Court
259
citing judgments

Reimbursements of actual expenses without any profit element are not taxable income. Additionally, mere amendments to the Income-tax Act do not override the provisions of Double Taxation Avoidance Agreements (DTAAs).

CIT v. Vijay M. Mistry Construction Ltd.
355 ITR 498 · 2013 · High Court
252
citing judgments

In cases of alleged bogus or hawala purchases where the existence of transactions is not entirely denied, only the profit element embedded in such purchases, and not the entire purchase price, can be added to the assessee's income. The focus is on determining a reasonable profit percentage for such additions.

CIT v. Balchand Ajit Kumar
263 ITR 610 · 2003 · High Court
212
citing judgments

When making an addition for unaccounted receipts, on-money, or non-genuine purchases/sales, the addition should be restricted to the estimated profit element embedded in such transactions, rather than the entire gross amount, particularly when evidence of corresponding expenditure is incomplete. This estimation often involves applying a net profit rate.

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.

Vijay Trading Co. v. ITO
388 ITR 377 · 2016 · High Court
119
citing judgments

When purchases are found bogus, only the profit element embedded therein, and not the entire purchase value, can be added to the assessee's income.

NK Proteins Ltd. v. DCIT
292 CTR 354 · 2017 · Supreme Court
115
citing judgments

When purchases are unverifiable or alleged to be bogus, only the profit element embedded in such transactions is taxable, not the entire purchase amount; the onus lies on the assessee to prove the genuineness of the transactions.

Judgments citing profit element

ITO WD 3(5), Thane vs. S.S.Metal & Alloys, Thane

Appeal stands dismissed whereas the appeal filed by the assessee stand partly allowed

ITA 253/MUM/2016[2011-12]Status: DisposedITAT Mumbai11 Apr 2018AY 2011-12

Bench: Shri Mahavir Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No. 200 & 201/Mum/2016 (िनधा"रण वष" / Assessment Years: 2009-10 & 2011-12) S.S.Metal & Alloys Income Tax Officer Ward-3(5) No.F/72,1St Floor Ashar It Park, 6Th Floor, बनाम/ Eternity Mall, L.B.S.Marg B-Wing, Room No. 5 Thane(W) - 400 604 Road No. 16-Z Vs. Wagle Industrial Estate Thane (W) – 400 604 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaefs-7374-M (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No. 253 & 254/Mum/2016 (िनधा"रण वष" / Assessment Years: 2009-10 & 2011-12) Income Tax Officer Ward-3(5) S.S.Metal & Alloys Ashar It Park, 6Th Floor, No.F/72,1St Floor बनाम/ B-Wing, Room No. 5 Eternity Mall, L.B.S.Marg Road No. 16-Z Thane(W) - 400 604 Vs. Wagle Industrial Estate Thane (W) – 400 604 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaefs-7374-M (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Subodh Ratnaparkhi, Ld. ARFor Respondent: V.Jenardhanan, Ld. DR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 69C

these factors cast serious doubt on assessee’s claim. Therefore, in such a situation, the addition, which could be made, was to account for profit element embedded in these purchase transactions to factorize for profit earned by assessee against possible purchase of material in the grey market and undue benefit

S.S.Metal & Alloys, Thane vs. ITO WD 3(3), Thane

Appeal stands dismissed whereas the appeal filed by the assessee stand partly allowed

ITA 200/MUM/2016[2009-10]Status: DisposedITAT Mumbai11 Apr 2018AY 2009-10

Bench: Shri Mahavir Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No. 200 & 201/Mum/2016 (िनधा"रण वष" / Assessment Years: 2009-10 & 2011-12) S.S.Metal & Alloys Income Tax Officer Ward-3(5) No.F/72,1St Floor Ashar It Park, 6Th Floor, बनाम/ Eternity Mall, L.B.S.Marg B-Wing, Room No. 5 Thane(W) - 400 604 Road No. 16-Z Vs. Wagle Industrial Estate Thane (W) – 400 604 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaefs-7374-M (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No. 253 & 254/Mum/2016 (िनधा"रण वष" / Assessment Years: 2009-10 & 2011-12) Income Tax Officer Ward-3(5) S.S.Metal & Alloys Ashar It Park, 6Th Floor, No.F/72,1St Floor बनाम/ B-Wing, Room No. 5 Eternity Mall, L.B.S.Marg Road No. 16-Z Thane(W) - 400 604 Vs. Wagle Industrial Estate Thane (W) – 400 604 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaefs-7374-M (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Subodh Ratnaparkhi, Ld. ARFor Respondent: V.Jenardhanan, Ld. DR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 69C

these factors cast serious doubt on assessee’s claim. Therefore, in such a situation, the addition, which could be made, was to account for profit element embedded in these purchase transactions to factorize for profit earned by assessee against possible purchase of material in the grey market and undue benefit

Manish Kumar Gupta, Burdwan vs. ITO, Ward - 2(1), Asansol

In the result, assessee’s appeal is allowed for statistical purpose as indicated above

ITA 1344/KOL/2011[2007-08]Status: DisposedITAT Kolkata04 Apr 2018AY 2007-08

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmedassessment Year :2007-08 Manish Kumar Gupta V/S. Income Tax Officer, Rainbow Building, Gandhi Ward-2(1), Parman Market, Station Road, Building, 54, G.T. Barakar, Dist. Burdhaman Road, Apkar Garden, Pin 7133 324 Asansol 713304 [Pan No.Afapg 6357 H] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri U. Dasgupta, Advocate अपीलाथ" क" ओर से/By Appellant Shri S. Dasgupta, Addl. Cit-Dr ""यथ" क" ओर से/By Respondent 16-01-2018 सुनवाई क" तार"ख/Date Of Hearing 04-04-2018 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per Waseem Ahmed:- This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-Asansol Dated 03.08.2011. Assessment Was Framed By Ito Ward-2(1), Asansol U/S 143(3)/144A Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Vide His Order Dated 05.12.2008 For Assessment Year 2007-08. Shri U. Dagupta, Ld. Advocate Appeared On Behalf Of Assessee & Shri S. Dasgupta, Ld. Departmental Representative Appeared On Behalf Of Revenue. 2. At The Outset Ld. Counsel For The Assessee Submitted That Grounds Of Appeal Filed With The Memorandum Of Appeal Were Not In Concise Form & Therefore These Were Violating The Principle Of Rule 8 Of The Income Tax Appellate Tribunal Rule, 1963. Hence, These Were Revised. To This Contrary

Section 143(3)Section 40A(3)

agency bonus), when the entire amount issued by stockiest has been passed down the line to the retailers by way of adjustments and no profit element is embedded in such transactions, the addition made may please be deleted. 3) For that on the facts of the case ... cost of tickets and in the same way sub-stockiest adjust this amount from the purchase value of tickets. So there is no any profit element includes in super tickets and special tickets.’ It would therefore appear that this adjustment is being carried forward along the chain of supply. However

Mehul Jayantilal Shah, Mumbai vs. ITO 32 (2) (3), Mumbai

Appeal stands dismissed

ITA 2738/MUM/2016[2010-11]Status: DisposedITAT Mumbai04 Apr 2018AY 2010-11

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.1317/Mum/2016 (िनधा"रण वष" / Assessment Year: 2010-11) Income Tax Officer-32(2)(3) Mehul Jayantilal Shah Room No.305,3Rd Floor,C-11 701,Ratnadeep Building बनाम/ Pratyakshkar Bhavan Road No.5,Daulat Nagar Vs. Bandra Kurla Complex Borivali(E),Mumbai-400 066 Bandra(E),Mumbai-400 051 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Awzps-2492-P (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.2738/Mum/2016 (िनधा"रण वष" / Assessment Year: 2010-11) Mehul Jayantilal Shah Income Tax Officer-32(2)(3) Room No.305,3Rd Floor,C-11 701,Ratnadeep Building बनाम/ Road No.5,Daulat Nagar Pratyakshakar Bhavan Vs. Borivali(E),Mumbai-400 066 Bandra Kurla Complex Bandra(E),Mumbai-400 051 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Awzps-2492-P (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: NoneFor Respondent: Saurabh Kumar Rai, Ld.DR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 69C

records and could not substantiate the delivery of material. Therefore, in such a situation, the addition, which could be made, was to account for profit element embedded in these purchase transactions to factorize for profit element earned by assessee against possible purchase of material in the grey market and undue

ITO 32(2)(3), Mumbai vs. Mehul Jayantilal Shah, Mumbai

Appeal stands dismissed

ITA 1317/MUM/2016[2010-11]Status: DisposedITAT Mumbai04 Apr 2018AY 2010-11

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.1317/Mum/2016 (िनधा"रण वष" / Assessment Year: 2010-11) Income Tax Officer-32(2)(3) Mehul Jayantilal Shah Room No.305,3Rd Floor,C-11 701,Ratnadeep Building बनाम/ Pratyakshkar Bhavan Road No.5,Daulat Nagar Vs. Bandra Kurla Complex Borivali(E),Mumbai-400 066 Bandra(E),Mumbai-400 051 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Awzps-2492-P (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.2738/Mum/2016 (िनधा"रण वष" / Assessment Year: 2010-11) Mehul Jayantilal Shah Income Tax Officer-32(2)(3) Room No.305,3Rd Floor,C-11 701,Ratnadeep Building बनाम/ Road No.5,Daulat Nagar Pratyakshakar Bhavan Vs. Borivali(E),Mumbai-400 066 Bandra Kurla Complex Bandra(E),Mumbai-400 051 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Awzps-2492-P (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: NoneFor Respondent: Saurabh Kumar Rai, Ld.DR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 69C

records and could not substantiate the delivery of material. Therefore, in such a situation, the addition, which could be made, was to account for profit element embedded in these purchase transactions to factorize for profit element earned by assessee against possible purchase of material in the grey market and undue

ITO 18(2)(1), Mumbai vs. Kiritikumar Shantilal Mehta, Mumbai

In the result, the appeal filed by the assessee is hereby ordered to be partly allowed and the appeal of the revenue is hereby dismissed

ITA 4695/MUM/2015[2011-12]Status: DisposedITAT Mumbai28 Mar 2018AY 2011-12

Bench: Shri G. S. Pannu, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.4695/Mum/2015 (निर्धारण वर्ा / Assessment Year: 2011-12) Ito 18(2)(1) बिधम/ Shri Kiritkumar Shatilal Mehta 304, 3Rd Floor, Earnest Vs. Prop. M/S. Vipinkumar & House, Ncpa Marg, Brothers, 42-44, Vithalwadi, Mumbai Pin:400021 Near Tel. Galli, Kalbadevi Road, Mumbai. Pin:400002 Co. No.64/Mum/2017 (Ita. No. 4695/Mum/2015) (निर्धारण वर्ा / Assessment Year: 2011-12) Shri Kiritkumar Shatilal बिधम/ Ito 18(2)(1) Mehta 304, 3Rd Floor, Earnest Vs. Prop. M/S. Vipinkumar & House, Ncpa Marg, Brothers, 42-44, Vithalwadi, Mumbai Pin:400021 Near Tel. Galli, Kalbadevi Road, Mumbai. Pin:400002 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacpm2137J (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue By: Shri Saurabh Deshpande (Dr) Assessee By: Shri Vijay Mehta & Anuj Kisnadwala (Ar) सुनवाई की तारीख / Date Of Hearing: 16.02.2018 घोषणा की तारीख /Date Of Pronouncement: 28.03.2018

For Appellant: Shri Vijay Mehta & AnujFor Respondent: Shri Saurabh Deshpande (DR)
Section 131Section 133(6)Section 142(1)Section 143(1)Section 143(2)Section 69C

tune of Rs.1,44,02,800/-. Feeling aggrieved, the assessee filed an appeal before the CIT(A) who took into consideration the profit element embedded in the bogus purchase and upheld the addition to the extent of 30% of the bogus purchase. ITA. No.4695/M/15 CO. No. 64/M/2017