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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 32(2)(3), Mumbai vs. Mayur R. Kamdar, Mumbai

The appeals stands dismissed

ITA 5089/MUM/2015[2009-10]Status: DisposedITAT Mumbai28 Feb 2018AY 2009-10

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.5089/Mum/2015 (िनधा"रण वष" / Assessment Year: 2009-10) Income Tax Officer 32(2)(3) Mayur R.Kamdar बनाम/ Room No. 305, 3Rd Floor 705, Shashi Apartment C-11, Pratyakshar Kar Bhawan Devidas Lane, Borivali (W) Vs. Bkc, Bandra, Mumbai-400 051 Mumbai – 400 092 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Afupk-8611-C (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.5741/Mum/2015 (िनधा"रण वष" / Assessment Year: 2009-10) Mayur R.Kamdar Income Tax Officer 32(2)(3) 705, Shashi Apartment Room No. 305, 3Rd Floor बनाम/ Devidas Lane, Borivali (W) C-11,Pratyaksh Kar Bhawan Vs. Mumbai – 400 092 Bkc, Bandra Mumbai-400051 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Afupk-8611-C (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Anil Thakrar, Ld. ARFor Respondent: Aarju Garodia, Ld. Sr. AR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

which cast a 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 ITA No.5089/Mum/2015 & ITA No.5741/Mum/2015 Mayur Kamdar Assessment Year- 2009-2010 profit element earned by assessee against

DCIT CC 3(1) Cen RG 3, Mumbai vs. Oswal & Associates, Mumbai

Appeal stands allowed for statistical purposes

ITA 3284/MUM/2017[2011-12]Status: DisposedITAT Mumbai28 Feb 2018AY 2011-12

Bench: Shri Mahavir Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. Nos. 3197 &3198/Mum/2017 (िनधा"रण वष" / Assessment Years: 2011-12 & 2012-13) Assistant Commissioner Of Oswal & Associates बनाम/ Income-Tax 205, Marine Chambers Central Circle 3(1) 43, New Marine Lines Vs. Mumbai Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaafo-0056-E (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. Nos. 3284 &3285/Mum/2017 (िनधा"रण वष" / Assessment Years: 2011-12 & 2012-13) Deputy Commissioner Of Oswal & Associates Income-Tax 205, Marine Chambers बनाम/ Central Circle 3(1) 43, New Marine Lines 1924, 19Th Floor Vs. Mumbai-400 020 Air India Building Nariman Point, Mumbai-400 021 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaafo-0056-F (अपीलाथ" /Appellant) (""थ" / Respondent) : Assessee By : Prateek Jain,Ld.Ar Revenue By : Saurabh Kumar Rai, Ld. Dr

For Appellant: Prateek Jain,Ld.ARFor Respondent: Saurabh Kumar Rai, Ld. DR
Section 143(1)Section 143(3)Section 147

However, vital question while considering whether the entire amount of purchases should be added back to the income of the assessee or only the profit element embedded therein was to ascertain whether the purchases themselves were completely bogus and non existent or that the purchases were actually made ... made from the parties other than those mentioned in the books of accounts. That being the position, not the entire purchase price but only profit element embedded in such purchases can be added to the income of the assessee. So much is clear by decision of this Court. In particular

DCIT 5(2)(1), Mumbai vs. Jaimin Jewellery Exports P.Ltd, Mumbai

In the result, appeal filed by the assessee for the assessment year 2007-

ITA 3203/MUM/2017[2009-10]Status: DisposedITAT Mumbai28 Feb 2018AY 2009-10

Bench: Shri Rajendra, Am & Shri Ram Lal Negi, Jm आिकर अपील सं./Ita No. 3195/Mum/2017 (धििाारण वर्ा / Assessment Year: 2007-08) M/S Jaimin Jewellery Exports, Vs. The Acit-19(2), Mumbai 52, Marble Arch, G Dashukh Marg, Peddar Road, Mumbai – 400026 स्थािी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacfj2140C (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) आिकर अपील सं./Ita No. 3194/Mum/2017 (धििाारण वर्ा / Assessment Year: 2009-10) M/S Jaimin Jewellery Exports Vs. The Acit-5(2)(1), Mumbai Pvt. Ltd., 52, Marble Arch, G Dashukh Marg, Peddar Road, Mumbai – 400026 स्थािी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcj9820F (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) आिकर अपील सं./Ita No. 3203/Mum/2017 (धििाारण वर्ा / Assessment Year: 2009-10) The Dy. Commissioner Of Income Vs. M/S Jaimin Jewellery Exports Tax, Circle 5(2)(1), Pvt. Ltd., Room No. 571, Aayakar Bhavan, C/O Mehta Family Trust, M.K. Road, 52, Marble Arch, Mumbai - 400020 G Dashukh Marg, Peddar Road, Mumbai – 400026 स्थािी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcj9820F (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent)

For Appellant: Shri Hari S. Raheja( AR)For Respondent: Shri Com. V. Rajguru (Sr.DR)
Section 143Section 147

Seth 356 ITR 451(Guj) upheld the decision of the Tribunal and sustained the addition 12.5% of the total bogus purchases holding that only profit element embedded in such purchases can be added to income of the assessee. In the instant case the Ld. CIT (A) has sustained 100% addition

Oswal & Associates, Mumbai vs. DCIT CC 3(1), Mumbai

Appeal stands allowed for statistical purposes

ITA 3197/MUM/2017[2011-12]Status: DisposedITAT Mumbai28 Feb 2018AY 2011-12

Bench: Shri Mahavir Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. Nos. 3197 &3198/Mum/2017 (िनधा"रण वष" / Assessment Years: 2011-12 & 2012-13) Assistant Commissioner Of Oswal & Associates बनाम/ Income-Tax 205, Marine Chambers Central Circle 3(1) 43, New Marine Lines Vs. Mumbai Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaafo-0056-E (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. Nos. 3284 &3285/Mum/2017 (िनधा"रण वष" / Assessment Years: 2011-12 & 2012-13) Deputy Commissioner Of Oswal & Associates Income-Tax 205, Marine Chambers बनाम/ Central Circle 3(1) 43, New Marine Lines 1924, 19Th Floor Vs. Mumbai-400 020 Air India Building Nariman Point, Mumbai-400 021 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaafo-0056-F (अपीलाथ" /Appellant) (""थ" / Respondent) : Assessee By : Prateek Jain,Ld.Ar Revenue By : Saurabh Kumar Rai, Ld. Dr

For Appellant: Prateek Jain,Ld.ARFor Respondent: Saurabh Kumar Rai, Ld. DR
Section 143(1)Section 143(3)Section 147

However, vital question while considering whether the entire amount of purchases should be added back to the income of the assessee or only the profit element embedded therein was to ascertain whether the purchases themselves were completely bogus and non existent or that the purchases were actually made ... made from the parties other than those mentioned in the books of accounts. That being the position, not the entire purchase price but only profit element embedded in such purchases can be added to the income of the assessee. So much is clear by decision of this Court. In particular

Jaimin Jewellery Exports, Mumbai vs. ACIT 19(2), Mumbai

In the result, appeal filed by the assessee for the assessment year 2007-

ITA 3195/MUM/2017[2007-08]Status: DisposedITAT Mumbai28 Feb 2018AY 2007-08

Bench: Shri Rajendra, Am & Shri Ram Lal Negi, Jm आिकर अपील सं./Ita No. 3195/Mum/2017 (धििाारण वर्ा / Assessment Year: 2007-08) M/S Jaimin Jewellery Exports, Vs. The Acit-19(2), Mumbai 52, Marble Arch, G Dashukh Marg, Peddar Road, Mumbai – 400026 स्थािी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacfj2140C (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) आिकर अपील सं./Ita No. 3194/Mum/2017 (धििाारण वर्ा / Assessment Year: 2009-10) M/S Jaimin Jewellery Exports Vs. The Acit-5(2)(1), Mumbai Pvt. Ltd., 52, Marble Arch, G Dashukh Marg, Peddar Road, Mumbai – 400026 स्थािी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcj9820F (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) आिकर अपील सं./Ita No. 3203/Mum/2017 (धििाारण वर्ा / Assessment Year: 2009-10) The Dy. Commissioner Of Income Vs. M/S Jaimin Jewellery Exports Tax, Circle 5(2)(1), Pvt. Ltd., Room No. 571, Aayakar Bhavan, C/O Mehta Family Trust, M.K. Road, 52, Marble Arch, Mumbai - 400020 G Dashukh Marg, Peddar Road, Mumbai – 400026 स्थािी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcj9820F (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent)

For Appellant: Shri Hari S. Raheja( AR)For Respondent: Shri Com. V. Rajguru (Sr.DR)
Section 143Section 147

Seth 356 ITR 451(Guj) upheld the decision of the Tribunal and sustained the addition 12.5% of the total bogus purchases holding that only profit element embedded in such purchases can be added to income of the assessee. In the instant case the Ld. CIT (A) has sustained 100% addition