← All Phrases

“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

DCIT Cen Cir 1(4), Mumbai vs. Mp Recycling Co P Ltd, Mumbai

ITA 6385/MUM/2016[2009-10]Status: DisposedITAT Mumbai07 Feb 2018AY 2009-10

Bench: S/Sh.Rajendra & C. N. Prasadआयकर अपील अपील संसंसंसं./I.T.A./6385/Mum/2016,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2009-10 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Dy. Cit-Cc-1(4) M/S. M.P. Recycling Co. Pvt. Ltd., Room No.902, Pratishta Bhavan, 9Th Floor, 51-53, A-Wing, Mittal Court, J.B. Marg, Vs. Old Cgo Bldg. Annexe, M.K. Road, Nariman Point, Mumbai-400 021. Mumbai-400 020. Pan:Aadcm 3153 A (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Shri Y.K. Bhaskar-Cit-Dr अपीलाथ" क" ओर से /Assessee By: Shri Rakesh Joshi सुनवाई क" तारीख / Date Of Hearing: 16/11/2017 घोषणा क" तारीख / Date Of Pronouncement: 07/ 02/2018 लेखा सद"य सद"य, राजे"" राजे"" केकेकेके अनुसार अनुसार/ Per Rajendra A.M.- लेखा लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Order Dated 09/08/2016 Of The Cit(A)- 47,Mumbai,The Assessing Officer (Ao)Has Filed Present Appeal.Assessee-Company Is Engaged In The Business Of Ship Breaking & Is A Trader In Steel Items.It Also Produces Of Steel Pellets.It Filed Its Return Of Income On 30/ 09/ 2009.Pursuant To Search Proceedings,The Assessee Filed Its Return Of Income On 20/ 06/ 2012,Declaring Total Income At Rs.3,86,03,702/-.The Completed Assessment,On 27/03/2014, Determining Its Income At Rs.5,95,67,159 U/S.143(3) R.W.S. 153A Of The Act.

For Appellant: Shri Rakesh JoshiFor Respondent: Shri Y.K. Bhaskar-CIT-DR
Section 133Section 143(3)

cloth and sell the finished fabrics. Therefore, as a natural corollary, not the entire amount covered under such purchases, but the profit element embedded therein would be subject to tax. We would also like to refer to the judgment of Simit P Seth(supra).In that case the assessee ... from the parties other than those mentioned in the books of account. That being the position, not the entire purchase price but only the profit element embedded in such purchases could be added to the income of the assessee. In essence, the Tribunal only estimated the possible profit

Aas Mohammed Khan, Mumbai vs. ITO 26(1)(1), Mumbai

In the result, this appeal filed by the assessee stands dismissed

ITA 1758/MUM/2017[2009-10]Status: DisposedITAT Mumbai06 Feb 2018AY 2009-10

Bench: Shri Shamim Yahyaआयकर अपील सं./I.T.A. No.1758/Mum/2017 ("नधा"रण वष" / Assessment Year: 2009-10) Aas Mohammed Khan Income Tax Officer 26(1)(1), (Prop. Perfect Steel Corporation) Mumbai बनाम/ Gala No. 503, Gulab Shah Estate, 2Nd Gali, Near Kurla Bus Depot Lbs Vs. Marg, Kurla (W), Mumbai-400 070 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaapm 7494 C (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Ramkumar Prajapati ""यथ" क" ओर से/Respondent By : Ms. Hemalatha सुनवाई क" तार"ख / : 27.11.2017 Date Of Hearing घोषणा क" तार"ख / : 06.02.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: This Appeal By The Assessee Is Directed Against Order Of Ld. Commissioner Of Income Tax (Appeals) Dated 26.12.2016 & Pertains To Assessment Year 2009-10. 2 Aas Mohammed Khan Vs. Ito 2. The Issue Raised Is That Ld. Commissioner Of Income Tax (Appeals) Erred In Sustaining Disallowance Of 12.5 %Percent Of Bogus Purchase Amounting To Rs.12,94,464/-.

For Appellant: Shri Ramkumar PrajapatiFor Respondent: Ms. Hemalatha
Section 133(6)Section 143(3)Section 147Section 148

from the above parties and that it is evident that the assessee has not purchased the goods from these alleged suppliers and added the profit element out of the alleged bogus purchases. 6. Against the above order, the assessee appealed before the ld. Commissioner of Income Tax (Appeals

Parth Tradelinks Private Limited, Mumbai vs. Income Tax Officer-13(1)(3), Mumbai

In the result, these appeals filed by the assessee stand dismissed

ITA 5482/MUM/2017[2010-11]Status: DisposedITAT Mumbai05 Feb 2018AY 2010-11

Bench: Shri Shamim Yahyaआयकर अपील सं./I.T.A. Nos.5482 & 5483/Mum/2017 ("नधा"रण वष" / Assessment Years: 2010-11 & 2011-12) M/S. Parth Tradelinks Pvt. Ltd. The Income Tax Officer – 13(1)(3) बनाम/ B-1602, Kailash Tower, M. G. Road, Aaykar Bhawan, M. K. Road, Vs. Kandivali (W), Mumbai-400 067 Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacf 6609 H (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : None ""यथ" क" ओर से/Respondent By : Smt. N. Hemlatha सुनवाई क" तार"ख / : 28.11.2017 Date Of Hearing घोषणा क" तार"ख / : 05.02.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: These Appeals By The Assessee Are Directed Against The Respective Order Of The Commissioner Of Income Tax (Appeals) For Assessment Years 2010-11 & 2011-12 Respectively.

For Appellant: NoneFor Respondent: Smt. N. Hemlatha
Section 131Section 133(6)

during the year. The assessing officer has not disallowed the entire purchases. He has instead disallowed only 6% of the purchases by considering the profit element embedded in the impugned sales. The appellant had accepted the disallowance in the assessment proceedings voluntarily. The purchases claimed from these two parties