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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

Smt. Sudesh Yadav, Mahendergarh vs. ITO, Narnaul

The appeal is allowed

ITA 514/DEL/2013[2009-10]Status: DisposedITAT Delhi31 Mar 2016AY 2009-10

Bench: Shri I.C. Sudhir & Shri O.P. Kant Assessment Year: 2009-10 Sudesh Yadav, Vs. Ito, W/O Vijay Paul Rao, Ward-2, Prop. M/S. Mahaluxmi Petroleum, Narnaul. Narnaul Road, Mohendergarh. (Pan: Abrpy5153A) (Appellant) (Respondent) Assessee By: Shri P.C. Yadav & Ms. Shubhangni Yadav, Adv. Department By: Shri Anima Barnwal, Sr. Dr Date Of Hearing : 17 .03.2016 Date Of Pronouncement: 31:03.2016 Order Per I.C. Sudhir:The Assessee Has Questioned First Appellate Order Mainly On The Grounds That The Learned Cit(Appeals) Has Erred In Sustaining The Disallowances Of: I) The Claimed Depreciation At Rs.4,56,960 On A New Tank Lorry Purchased For Rs.15,23,110; & Ii) Interest Of Rs.40,400 In Respect Of Old Advance Made To Dr. Rajbir Singh Out Of Self Capital. 2. Besides, An Application Has Been Moved By The Assessee Under Rule 11 Of The Appellate Tribunal Rules, 1963 For Allowing The Following Additional

For Appellant: Shri P.C. Yadav & Ms. ShubhangniFor Respondent: Shri Anima Barnwal, Sr. DR
Section 2(11)Section 32(1)(iii)

amount of Rs.74,390 on account of shortage in diesel alleging that assessee has claimed the shortage on higher side to reduce the profit element). 2.1 In support of the above application, the Learned AR submitted that the issue raised in the additional ground is very much emerging from ... Learned AR submitted that the disallowance in question has been made alleging that assessee had claimed the shortage on higher side to reduce the profit element. He pointed out that the disallowance in question on account of shortage in high speed diesel and petrol has been made by the Assessing