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“profit element”

DisallowancesSection 69CSection 69C5,654 judgments

The decision most relied on for profit element is CIT v. Simit P. Sheth (356 ITR 451), cited in 1,465 judgments on BharatTax.

Leading authorities on profit element

CIT v. Simit P. Sheth
356 ITR 451 · 2013 · High Court
1,465
citing judgments

Additions for alleged bogus purchases should be restricted to the profit element, not the entire turnover. The profit element is often estimated at 12.5% of the purported bogus purchases.

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.

PCIT v. Mohommad Haji Adam & Co.
103 Taxmann.com 459 · 2019 · High Court
146
citing judgments

Where purchases are found to be bogus, the profit element embedded in such purchases is to be brought to tax, not the entire purchase value. An addition for non-genuine purchases may be justified.

Judgments citing profit element

Ald Automotive P.Ltd, Mumbai vs. DCIT Cir 3(1), Mumbai

In the result, the assessee’s appeals are allowed for statistical purposes, while the Revenue’s appeals are dismissed

ITA 907/MUM/2013[2008-09]Status: DisposedITAT Mumbai25 Jul 2016AY 2008-09

Bench: Shri Sanjay Arora, Am & Shri Amit Shukla, Jm आयकर अपील सं./I.T.A. Nos. 907 & 109/Mum/2013 ("नधा"रण वष" / Assessment Years: 2008-09 & 2007-08) Ald Automotive Pvt. Ltd. Dy. Cit, Circle 3(1), बनाम/ 13Th Floor, Maker Chamber Iv, Room No. 607, 6Th Floor, Vs. Nariman Point, Mumbai-400 021 Aaykar Bhawan, Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aafca 0924 K (Assessee) (Revenue) : & आयकर अपील सं./I.T.A. Nos. 2179 & 601/Mum/2013 ("नधा"रण वष" / Assessment Years: 2008-09 & 2007-08) Dy. Cit, Circle 3(1), Ald Automotive Pvt. Ltd. बनाम/ Room No. 607, 6Th Floor, 13Th Floor, Maker Chamber Iv, Vs. Aaykar Bhawan, Mumbai-400 020 Nariman Point, Mumbai-400 021 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aafca 0924 K (Revenue) : (Assessee) Assessee By : Shri Brijmohan P. Agarwal Revenue By : Shri B. B. Rajendra Prasad सुनवाई क" तार"ख / : 26.4.2016 Date Of Hearing घोषणा क" तार"ख / : 25.7.2016 Date Of Pronouncement आदेश / O R D E R Per Sanjay Arora, A. M.: These Are Cross Appeals, I.E., By The Assessee & The Revenue, For Two Consecutive Years, Being Assessment Years (A.Y.) 2007-08 & 2008-09, U/S. 253 Of (A.Ys. 2007-08 & 2008-09) Ald Automotive Pvt. Ltd. The Income Tax Act, 1961 (‘The Act’ Hereinafter), Arising Out Of The Orders By The Commissioner Of Income Tax (Appeals)-5, Mumbai (‘Cit(A)’ For Short) Dated 31.12.2012. The Appeals Raise Two Issues, One Brought By The Assessee & The Other By The Revenue, I.E., With Regard To: A) Depreciation On Lease Assets; & B) Transfer (Of A Part) Of Fleet Management Charges To Maintenance Accounts

For Appellant: Shri Brijmohan P. AgarwalFor Respondent: Shri B. B. Rajendra Prasad
Section 253

disadvantageous for it in-as-much as the latter shall exceed the former. The reason is simple; the lease rentals would include the profit element as well and, thus, be in excess of depreciation, worked out w.r.t. the cost of the asset. The law being well settled

DCIT 3(1), Mumbai vs. Ald Automotive P.Tld, Mumbai

In the result, the assessee’s appeals are allowed for statistical purposes, while the Revenue’s appeals are dismissed

ITA 2179/MUM/2013[2008-09]Status: DisposedITAT Mumbai25 Jul 2016AY 2008-09

Bench: Shri Sanjay Arora, Am & Shri Amit Shukla, Jm आयकर अपील सं./I.T.A. Nos. 907 & 109/Mum/2013 ("नधा"रण वष" / Assessment Years: 2008-09 & 2007-08) Ald Automotive Pvt. Ltd. Dy. Cit, Circle 3(1), बनाम/ 13Th Floor, Maker Chamber Iv, Room No. 607, 6Th Floor, Vs. Nariman Point, Mumbai-400 021 Aaykar Bhawan, Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aafca 0924 K (Assessee) (Revenue) : & आयकर अपील सं./I.T.A. Nos. 2179 & 601/Mum/2013 ("नधा"रण वष" / Assessment Years: 2008-09 & 2007-08) Dy. Cit, Circle 3(1), Ald Automotive Pvt. Ltd. बनाम/ Room No. 607, 6Th Floor, 13Th Floor, Maker Chamber Iv, Vs. Aaykar Bhawan, Mumbai-400 020 Nariman Point, Mumbai-400 021 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aafca 0924 K (Revenue) : (Assessee) Assessee By : Shri Brijmohan P. Agarwal Revenue By : Shri B. B. Rajendra Prasad सुनवाई क" तार"ख / : 26.4.2016 Date Of Hearing घोषणा क" तार"ख / : 25.7.2016 Date Of Pronouncement आदेश / O R D E R Per Sanjay Arora, A. M.: These Are Cross Appeals, I.E., By The Assessee & The Revenue, For Two Consecutive Years, Being Assessment Years (A.Y.) 2007-08 & 2008-09, U/S. 253 Of (A.Ys. 2007-08 & 2008-09) Ald Automotive Pvt. Ltd. The Income Tax Act, 1961 (‘The Act’ Hereinafter), Arising Out Of The Orders By The Commissioner Of Income Tax (Appeals)-5, Mumbai (‘Cit(A)’ For Short) Dated 31.12.2012. The Appeals Raise Two Issues, One Brought By The Assessee & The Other By The Revenue, I.E., With Regard To: A) Depreciation On Lease Assets; & B) Transfer (Of A Part) Of Fleet Management Charges To Maintenance Accounts

For Appellant: Shri Brijmohan P. AgarwalFor Respondent: Shri B. B. Rajendra Prasad
Section 253

disadvantageous for it in-as-much as the latter shall exceed the former. The reason is simple; the lease rentals would include the profit element as well and, thus, be in excess of depreciation, worked out w.r.t. the cost of the asset. The law being well settled