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“estimation of income”

Assessment ProceduresSection 145Section 1453,061 judgments

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

Leading authorities on estimation of income

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

When purchases are unproved or presumed to be from the grey market, the entire amount of such purchases should not be disallowed; instead, income can be estimated by applying a reasonable gross profit rate to the unaccounted sales or turnover, especially in assessments arising from search proceedings involving seized documents.

Rotork Controls India Pvt. Ltd. v. CIT
314 ITR 62 · 2009 · Supreme Court
739
citing judgments

A provision for expenses, such as warranty, is a deductible liability for income tax purposes if it constitutes a present obligation arising from past events, and a reliable estimate of the amount of obligation is possible.

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.

Kachwala Gems v. JCIT
288 ITR 10 · 2007 · Supreme Court
332
citing judgments

In a best judgment assessment, some guesswork is inherent, but the estimate must be fair and not arbitrary. Books of account can be rejected under Section 145(3) if the assessee fails to substantiate entries or prove the genuineness of transactions, leading to estimation of income.

CIT v. Devi Prasad Vishwanath Prasad
72 ITR 194 · 1969 · Supreme Court
272
citing judgments

If there is an unexplained cash credit, the Assessing Officer can treat it as the assessee's income, even when the income is finalized on an estimation basis, without proving its specific source. The onus then shifts to the assessee to prove that the income represented by the cash credit has already been taxed.

Commissioner of Sales Tax v. H.M. Esufali H.M. Abdulali
90 ITR 271 · 1973 · Supreme Court
232
citing judgments

The Supreme Court established principles for best judgment assessments, stating that some guesswork is inevitable but the assessment must be bona fide, rational, and free from bias or capriciousness. An appellate authority cannot substitute its judgment for that of the Assessing Officer unless the AO's assessment is shown to be biased, irrational, vindictive, or capricious, especially when the assessee fails to provide proper accounts or counter-evidence.

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.

Harigopal Singh v. CIT
258 ITR 85 · 2002 · High Court
203
citing judgments

Penalty under section 271(1)(c) cannot be levied when an addition to income is made on an estimated basis without concrete evidence of concealment or furnishing inaccurate particulars of income. The provisions of section 271(1)(c) are not attracted to cases where income is assessed on an estimate basis.

Judgments citing estimation of income

ITO, Visakhapatnam vs. Pursrla Subash, Visakhapatnam

In the result, the appeals of the revenue are partly allowed and the appeals of the assessee are dismissed

ITA 483/VIZ/2017[2009-10]Status: DisposedITAT Visakhapatnam25 Jan 2019AY 2009-10

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.472 & 473/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 & 2010-11) Pusarla Subhash Vs. Additional Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Range-1 Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] आयकर अपील सं./I.T.A.Nos.474 & 475/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2011-2012 & 2012-13) Pusarla Subhash Vs. Assistant Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Circle-1(1) Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.481-486/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 To 2012-13) Income Tax Officer Vs. Pusarla Subhash Ward-1(4) Prop.Sagar Durga Developers Visakhapatnam Door No.15-13-6, Krishnanagar, Maharanipeta, Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से/ Assessee By : Shri C.V.S.Murthy, Ar रधजस्व की ओर से/ Revenue By : Shri D.K.Sonowal, Cit Dr / Shri V.Appala Raju, Dr सुनवाई की तारीख / Date Of Hearing : 02.01.2019 25.01.2019 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri C.V.S.Murthy, ARFor Respondent: Shri D.K.Sonowal, CIT DR /
Section 131Section 133ASection 143(2)Section 143(3)Section 147Section 148

declaring total income of Rs.1,68,531/-. For the assessment years under consideration the assessee has not maintained the books of accounts and estimated the income @8% on gross receipts. A survey u/s 133A of the Act was conducted in this case in the business premises of Sri Pusarla Subhash ... Gokul Grandeur (Sita Residency) Deepika 6 9089550 983999 5231080 Total 42953287 1917736 654671 0 7536156 2.3. The AO proposed to estimate the income on gross receipts and to make the addition of unaccounted payments separately and given an opportunity to the assessee to explain as to why the income should

ITO, Visakhapatnam vs. Pusarla Subash, Visakhapatnam

In the result, the appeals of the revenue are partly allowed and the appeals of the assessee are dismissed

ITA 482/VIZ/2017[2008-09]Status: DisposedITAT Visakhapatnam25 Jan 2019AY 2008-09

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.472 & 473/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 & 2010-11) Pusarla Subhash Vs. Additional Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Range-1 Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] आयकर अपील सं./I.T.A.Nos.474 & 475/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2011-2012 & 2012-13) Pusarla Subhash Vs. Assistant Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Circle-1(1) Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.481-486/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 To 2012-13) Income Tax Officer Vs. Pusarla Subhash Ward-1(4) Prop.Sagar Durga Developers Visakhapatnam Door No.15-13-6, Krishnanagar, Maharanipeta, Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से/ Assessee By : Shri C.V.S.Murthy, Ar रधजस्व की ओर से/ Revenue By : Shri D.K.Sonowal, Cit Dr / Shri V.Appala Raju, Dr सुनवाई की तारीख / Date Of Hearing : 02.01.2019 25.01.2019 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri C.V.S.Murthy, ARFor Respondent: Shri D.K.Sonowal, CIT DR /
Section 131Section 133ASection 143(2)Section 143(3)Section 147Section 148

declaring total income of Rs.1,68,531/-. For the assessment years under consideration the assessee has not maintained the books of accounts and estimated the income @8% on gross receipts. A survey u/s 133A of the Act was conducted in this case in the business premises of Sri Pusarla Subhash ... Gokul Grandeur (Sita Residency) Deepika 6 9089550 983999 5231080 Total 42953287 1917736 654671 0 7536156 2.3. The AO proposed to estimate the income on gross receipts and to make the addition of unaccounted payments separately and given an opportunity to the assessee to explain as to why the income should

ITO, Visakhapatnam vs. Pusarla Subash, Visakhapatnam

In the result, the appeals of the revenue are partly allowed and the appeals of the assessee are dismissed

ITA 481/VIZ/2017[2007-08]Status: DisposedITAT Visakhapatnam25 Jan 2019AY 2007-08

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.472 & 473/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 & 2010-11) Pusarla Subhash Vs. Additional Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Range-1 Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] आयकर अपील सं./I.T.A.Nos.474 & 475/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2011-2012 & 2012-13) Pusarla Subhash Vs. Assistant Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Circle-1(1) Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.481-486/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 To 2012-13) Income Tax Officer Vs. Pusarla Subhash Ward-1(4) Prop.Sagar Durga Developers Visakhapatnam Door No.15-13-6, Krishnanagar, Maharanipeta, Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से/ Assessee By : Shri C.V.S.Murthy, Ar रधजस्व की ओर से/ Revenue By : Shri D.K.Sonowal, Cit Dr / Shri V.Appala Raju, Dr सुनवाई की तारीख / Date Of Hearing : 02.01.2019 25.01.2019 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri C.V.S.Murthy, ARFor Respondent: Shri D.K.Sonowal, CIT DR /
Section 131Section 133ASection 143(2)Section 143(3)Section 147Section 148

declaring total income of Rs.1,68,531/-. For the assessment years under consideration the assessee has not maintained the books of accounts and estimated the income @8% on gross receipts. A survey u/s 133A of the Act was conducted in this case in the business premises of Sri Pusarla Subhash ... Gokul Grandeur (Sita Residency) Deepika 6 9089550 983999 5231080 Total 42953287 1917736 654671 0 7536156 2.3. The AO proposed to estimate the income on gross receipts and to make the addition of unaccounted payments separately and given an opportunity to the assessee to explain as to why the income should

Poosarla Subhash, Visakhapatnam vs. ACIT, Visakhapatnam

In the result, the appeals of the revenue are partly allowed and the appeals of the assessee are dismissed

ITA 475/VIZ/2017[2012-13]Status: DisposedITAT Visakhapatnam25 Jan 2019AY 2012-13

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.472 & 473/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 & 2010-11) Pusarla Subhash Vs. Additional Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Range-1 Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] आयकर अपील सं./I.T.A.Nos.474 & 475/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2011-2012 & 2012-13) Pusarla Subhash Vs. Assistant Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Circle-1(1) Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.481-486/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 To 2012-13) Income Tax Officer Vs. Pusarla Subhash Ward-1(4) Prop.Sagar Durga Developers Visakhapatnam Door No.15-13-6, Krishnanagar, Maharanipeta, Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से/ Assessee By : Shri C.V.S.Murthy, Ar रधजस्व की ओर से/ Revenue By : Shri D.K.Sonowal, Cit Dr / Shri V.Appala Raju, Dr सुनवाई की तारीख / Date Of Hearing : 02.01.2019 25.01.2019 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri C.V.S.Murthy, ARFor Respondent: Shri D.K.Sonowal, CIT DR /
Section 131Section 133ASection 143(2)Section 143(3)Section 147Section 148

declaring total income of Rs.1,68,531/-. For the assessment years under consideration the assessee has not maintained the books of accounts and estimated the income @8% on gross receipts. A survey u/s 133A of the Act was conducted in this case in the business premises of Sri Pusarla Subhash ... Gokul Grandeur (Sita Residency) Deepika 6 9089550 983999 5231080 Total 42953287 1917736 654671 0 7536156 2.3. The AO proposed to estimate the income on gross receipts and to make the addition of unaccounted payments separately and given an opportunity to the assessee to explain as to why the income should

Poosarla Subhash, Visakhapatnam vs. ACIT, Visakhapatnam

In the result, the appeals of the revenue are partly allowed and the appeals of the assessee are dismissed

ITA 474/VIZ/2017[2011-12]Status: DisposedITAT Visakhapatnam25 Jan 2019AY 2011-12

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.472 & 473/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 & 2010-11) Pusarla Subhash Vs. Additional Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Range-1 Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] आयकर अपील सं./I.T.A.Nos.474 & 475/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2011-2012 & 2012-13) Pusarla Subhash Vs. Assistant Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Circle-1(1) Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.481-486/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 To 2012-13) Income Tax Officer Vs. Pusarla Subhash Ward-1(4) Prop.Sagar Durga Developers Visakhapatnam Door No.15-13-6, Krishnanagar, Maharanipeta, Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से/ Assessee By : Shri C.V.S.Murthy, Ar रधजस्व की ओर से/ Revenue By : Shri D.K.Sonowal, Cit Dr / Shri V.Appala Raju, Dr सुनवाई की तारीख / Date Of Hearing : 02.01.2019 25.01.2019 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri C.V.S.Murthy, ARFor Respondent: Shri D.K.Sonowal, CIT DR /
Section 131Section 133ASection 143(2)Section 143(3)Section 147Section 148

declaring total income of Rs.1,68,531/-. For the assessment years under consideration the assessee has not maintained the books of accounts and estimated the income @8% on gross receipts. A survey u/s 133A of the Act was conducted in this case in the business premises of Sri Pusarla Subhash ... Gokul Grandeur (Sita Residency) Deepika 6 9089550 983999 5231080 Total 42953287 1917736 654671 0 7536156 2.3. The AO proposed to estimate the income on gross receipts and to make the addition of unaccounted payments separately and given an opportunity to the assessee to explain as to why the income should

Poosarla Subhash, Visakhapatnam vs. ACIT, Visakhapatnam

In the result, the appeals of the revenue are partly allowed and the appeals of the assessee are dismissed

ITA 473/VIZ/2017[2010-11]Status: DisposedITAT Visakhapatnam25 Jan 2019AY 2010-11

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.472 & 473/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 & 2010-11) Pusarla Subhash Vs. Additional Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Range-1 Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] आयकर अपील सं./I.T.A.Nos.474 & 475/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2011-2012 & 2012-13) Pusarla Subhash Vs. Assistant Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Circle-1(1) Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.481-486/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 To 2012-13) Income Tax Officer Vs. Pusarla Subhash Ward-1(4) Prop.Sagar Durga Developers Visakhapatnam Door No.15-13-6, Krishnanagar, Maharanipeta, Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से/ Assessee By : Shri C.V.S.Murthy, Ar रधजस्व की ओर से/ Revenue By : Shri D.K.Sonowal, Cit Dr / Shri V.Appala Raju, Dr सुनवाई की तारीख / Date Of Hearing : 02.01.2019 25.01.2019 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri C.V.S.Murthy, ARFor Respondent: Shri D.K.Sonowal, CIT DR /
Section 131Section 133ASection 143(2)Section 143(3)Section 147Section 148

declaring total income of Rs.1,68,531/-. For the assessment years under consideration the assessee has not maintained the books of accounts and estimated the income @8% on gross receipts. A survey u/s 133A of the Act was conducted in this case in the business premises of Sri Pusarla Subhash ... Gokul Grandeur (Sita Residency) Deepika 6 9089550 983999 5231080 Total 42953287 1917736 654671 0 7536156 2.3. The AO proposed to estimate the income on gross receipts and to make the addition of unaccounted payments separately and given an opportunity to the assessee to explain as to why the income should

Poosarla Subhash, Visakhapatnam vs. ACIT, Visakhapatnam

In the result, the appeals of the revenue are partly allowed and the appeals of the assessee are dismissed

ITA 472/VIZ/2017[2007-08]Status: DisposedITAT Visakhapatnam25 Jan 2019AY 2007-08

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.472 & 473/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 & 2010-11) Pusarla Subhash Vs. Additional Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Range-1 Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] आयकर अपील सं./I.T.A.Nos.474 & 475/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2011-2012 & 2012-13) Pusarla Subhash Vs. Assistant Commissioner Of Prop.Sagar Durga Developers Income Tax Door No.15-13-6, Krishnanagar Circle-1(1) Maharanipeta, Visakhapatnam Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.481-486/Viz/2017 (निर्धारण वर्ा/ A.Ys: 2007-2008 To 2012-13) Income Tax Officer Vs. Pusarla Subhash Ward-1(4) Prop.Sagar Durga Developers Visakhapatnam Door No.15-13-6, Krishnanagar, Maharanipeta, Visakhapatnam [Pan : Aigpp2446K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से/ Assessee By : Shri C.V.S.Murthy, Ar रधजस्व की ओर से/ Revenue By : Shri D.K.Sonowal, Cit Dr / Shri V.Appala Raju, Dr सुनवाई की तारीख / Date Of Hearing : 02.01.2019 25.01.2019 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri C.V.S.Murthy, ARFor Respondent: Shri D.K.Sonowal, CIT DR /
Section 131Section 133ASection 143(2)Section 143(3)Section 147Section 148

declaring total income of Rs.1,68,531/-. For the assessment years under consideration the assessee has not maintained the books of accounts and estimated the income @8% on gross receipts. A survey u/s 133A of the Act was conducted in this case in the business premises of Sri Pusarla Subhash ... Gokul Grandeur (Sita Residency) Deepika 6 9089550 983999 5231080 Total 42953287 1917736 654671 0 7536156 2.3. The AO proposed to estimate the income on gross receipts and to make the addition of unaccounted payments separately and given an opportunity to the assessee to explain as to why the income should

ITO, Ward -2, Bhimavaram vs. M/S. Mhm Fish Packers, Akividu

In the result In the result appeals of the revenue in I

ITA 364/VIZ/2017[2013-2014]Status: DisposedITAT Visakhapatnam18 Jan 2019AY 2013-2014

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.361,362 & 364/Viz/2017 (ननधधारण वर्ा/ Assessment Years: 2011-2012 To 2013-14) Income Tax Officer Vs. M/S Mhm Fish Packers Ward-2 D.No.14-2/4, Main Road Bhimavaram Akividu, West Godavari Dist. [Pan : Aapfm6477L] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.363/Viz/2017 (ननधधारण वर्ा/ Assessment Year: 2013-14) Income Tax Officer Vs. M/S Mhm Fish Trading Ward-2 Company Bhimavaram D.No.14-2/4, Main Road Akividu, West Godavari Dist. [Pan : Aaufm3198F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.336-338/Viz/2017 (ननधधारण वर्ा/ Assessment Year: 2011-12 To 2013-14) M/S Mhm Fish Packers Vs. Income Tax Officer D.No.14-2/4, Main Road Ward-2 Akividu Bhimavaram West Godavari Dist. [Pan : Aapfm6477L] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.339/Viz/2017 (ननधधारण वर्ा/ Assessment Year: 2013-14) M/S Mhm Fish Trading Company Vs. Income Tax Officer D.No.14-2/4, Main Road Ward-2 Akividu Bhimavaram West Godavari Dist. [Pan : Aaufm3198F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

Section 133A

364/Viz/2017. 363/Viz/2017, 336-338/Viz/2017, 339/Viz/2017 Sri Sesha Sai Township P.Ltd., Vijayawada 4. Ground No. (b) and (c) are related to the estimation of income. The assessee is engaged in the fish trading and packing. A survey u/s 133A was conducted in the assessee’s case on 20.11.2012. During ... profit @0.10% on gross receipts. Since the assessee failed to produce the books of accounts, the AO rejected the books of accounts and estimated the income @ 1% on gross sales and accordingly completed the assessment estimating the total income as under : (a) MHM Fish Packers Amount Turnover

ITO, Ward-2, Bhimavaram vs. M/S. Mhm Fish Trading Compny, Akividu

In the result In the result appeals of the revenue in I

ITA 363/VIZ/2017[2013-2014]Status: DisposedITAT Visakhapatnam18 Jan 2019AY 2013-2014

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.361,362 & 364/Viz/2017 (ननधधारण वर्ा/ Assessment Years: 2011-2012 To 2013-14) Income Tax Officer Vs. M/S Mhm Fish Packers Ward-2 D.No.14-2/4, Main Road Bhimavaram Akividu, West Godavari Dist. [Pan : Aapfm6477L] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.363/Viz/2017 (ननधधारण वर्ा/ Assessment Year: 2013-14) Income Tax Officer Vs. M/S Mhm Fish Trading Ward-2 Company Bhimavaram D.No.14-2/4, Main Road Akividu, West Godavari Dist. [Pan : Aaufm3198F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.336-338/Viz/2017 (ननधधारण वर्ा/ Assessment Year: 2011-12 To 2013-14) M/S Mhm Fish Packers Vs. Income Tax Officer D.No.14-2/4, Main Road Ward-2 Akividu Bhimavaram West Godavari Dist. [Pan : Aapfm6477L] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.339/Viz/2017 (ननधधारण वर्ा/ Assessment Year: 2013-14) M/S Mhm Fish Trading Company Vs. Income Tax Officer D.No.14-2/4, Main Road Ward-2 Akividu Bhimavaram West Godavari Dist. [Pan : Aaufm3198F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

Section 133A

364/Viz/2017. 363/Viz/2017, 336-338/Viz/2017, 339/Viz/2017 Sri Sesha Sai Township P.Ltd., Vijayawada 4. Ground No. (b) and (c) are related to the estimation of income. The assessee is engaged in the fish trading and packing. A survey u/s 133A was conducted in the assessee’s case on 20.11.2012. During ... profit @0.10% on gross receipts. Since the assessee failed to produce the books of accounts, the AO rejected the books of accounts and estimated the income @ 1% on gross sales and accordingly completed the assessment estimating the total income as under : (a) MHM Fish Packers Amount Turnover

ITO, Ward-2, Akividu vs. Mhm Fish Packers, Bhimavaram

In the result In the result appeals of the revenue in I

ITA 361/VIZ/2017[2011-2012]Status: DisposedITAT Visakhapatnam18 Jan 2019AY 2011-2012

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.361,362 & 364/Viz/2017 (ननधधारण वर्ा/ Assessment Years: 2011-2012 To 2013-14) Income Tax Officer Vs. M/S Mhm Fish Packers Ward-2 D.No.14-2/4, Main Road Bhimavaram Akividu, West Godavari Dist. [Pan : Aapfm6477L] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.363/Viz/2017 (ननधधारण वर्ा/ Assessment Year: 2013-14) Income Tax Officer Vs. M/S Mhm Fish Trading Ward-2 Company Bhimavaram D.No.14-2/4, Main Road Akividu, West Godavari Dist. [Pan : Aaufm3198F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.336-338/Viz/2017 (ननधधारण वर्ा/ Assessment Year: 2011-12 To 2013-14) M/S Mhm Fish Packers Vs. Income Tax Officer D.No.14-2/4, Main Road Ward-2 Akividu Bhimavaram West Godavari Dist. [Pan : Aapfm6477L] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.339/Viz/2017 (ननधधारण वर्ा/ Assessment Year: 2013-14) M/S Mhm Fish Trading Company Vs. Income Tax Officer D.No.14-2/4, Main Road Ward-2 Akividu Bhimavaram West Godavari Dist. [Pan : Aaufm3198F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

Section 133A

364/Viz/2017. 363/Viz/2017, 336-338/Viz/2017, 339/Viz/2017 Sri Sesha Sai Township P.Ltd., Vijayawada 4. Ground No. (b) and (c) are related to the estimation of income. The assessee is engaged in the fish trading and packing. A survey u/s 133A was conducted in the assessee’s case on 20.11.2012. During ... profit @0.10% on gross receipts. Since the assessee failed to produce the books of accounts, the AO rejected the books of accounts and estimated the income @ 1% on gross sales and accordingly completed the assessment estimating the total income as under : (a) MHM Fish Packers Amount Turnover

Mhm Fish Trading Company, Akividu vs. The ITO, Bhimavaram

In the result In the result appeals of the revenue in I

ITA 339/VIZ/2017[2013-2014]Status: DisposedITAT Visakhapatnam18 Jan 2019AY 2013-2014

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.361,362 & 364/Viz/2017 (ननधधारण वर्ा/ Assessment Years: 2011-2012 To 2013-14) Income Tax Officer Vs. M/S Mhm Fish Packers Ward-2 D.No.14-2/4, Main Road Bhimavaram Akividu, West Godavari Dist. [Pan : Aapfm6477L] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.363/Viz/2017 (ननधधारण वर्ा/ Assessment Year: 2013-14) Income Tax Officer Vs. M/S Mhm Fish Trading Ward-2 Company Bhimavaram D.No.14-2/4, Main Road Akividu, West Godavari Dist. [Pan : Aaufm3198F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.336-338/Viz/2017 (ननधधारण वर्ा/ Assessment Year: 2011-12 To 2013-14) M/S Mhm Fish Packers Vs. Income Tax Officer D.No.14-2/4, Main Road Ward-2 Akividu Bhimavaram West Godavari Dist. [Pan : Aapfm6477L] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.339/Viz/2017 (ननधधारण वर्ा/ Assessment Year: 2013-14) M/S Mhm Fish Trading Company Vs. Income Tax Officer D.No.14-2/4, Main Road Ward-2 Akividu Bhimavaram West Godavari Dist. [Pan : Aaufm3198F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

Section 133A

364/Viz/2017. 363/Viz/2017, 336-338/Viz/2017, 339/Viz/2017 Sri Sesha Sai Township P.Ltd., Vijayawada 4. Ground No. (b) and (c) are related to the estimation of income. The assessee is engaged in the fish trading and packing. A survey u/s 133A was conducted in the assessee’s case on 20.11.2012. During ... profit @0.10% on gross receipts. Since the assessee failed to produce the books of accounts, the AO rejected the books of accounts and estimated the income @ 1% on gross sales and accordingly completed the assessment estimating the total income as under : (a) MHM Fish Packers Amount Turnover

Mhm Fish Packers, Akividu vs. The ITO, Bhimavaram

In the result In the result appeals of the revenue in I

ITA 338/VIZ/2017[2013-2014]Status: DisposedITAT Visakhapatnam18 Jan 2019AY 2013-2014

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.361,362 & 364/Viz/2017 (ननधधारण वर्ा/ Assessment Years: 2011-2012 To 2013-14) Income Tax Officer Vs. M/S Mhm Fish Packers Ward-2 D.No.14-2/4, Main Road Bhimavaram Akividu, West Godavari Dist. [Pan : Aapfm6477L] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.363/Viz/2017 (ननधधारण वर्ा/ Assessment Year: 2013-14) Income Tax Officer Vs. M/S Mhm Fish Trading Ward-2 Company Bhimavaram D.No.14-2/4, Main Road Akividu, West Godavari Dist. [Pan : Aaufm3198F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.336-338/Viz/2017 (ननधधारण वर्ा/ Assessment Year: 2011-12 To 2013-14) M/S Mhm Fish Packers Vs. Income Tax Officer D.No.14-2/4, Main Road Ward-2 Akividu Bhimavaram West Godavari Dist. [Pan : Aapfm6477L] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.339/Viz/2017 (ननधधारण वर्ा/ Assessment Year: 2013-14) M/S Mhm Fish Trading Company Vs. Income Tax Officer D.No.14-2/4, Main Road Ward-2 Akividu Bhimavaram West Godavari Dist. [Pan : Aaufm3198F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

Section 133A

364/Viz/2017. 363/Viz/2017, 336-338/Viz/2017, 339/Viz/2017 Sri Sesha Sai Township P.Ltd., Vijayawada 4. Ground No. (b) and (c) are related to the estimation of income. The assessee is engaged in the fish trading and packing. A survey u/s 133A was conducted in the assessee’s case on 20.11.2012. During ... profit @0.10% on gross receipts. Since the assessee failed to produce the books of accounts, the AO rejected the books of accounts and estimated the income @ 1% on gross sales and accordingly completed the assessment estimating the total income as under : (a) MHM Fish Packers Amount Turnover

Mhm Fish Packers, Akividu vs. The ITO, Bhimavaram

In the result In the result appeals of the revenue in I

ITA 337/VIZ/2017[2012-2013]Status: DisposedITAT Visakhapatnam18 Jan 2019AY 2012-2013

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.361,362 & 364/Viz/2017 (ननधधारण वर्ा/ Assessment Years: 2011-2012 To 2013-14) Income Tax Officer Vs. M/S Mhm Fish Packers Ward-2 D.No.14-2/4, Main Road Bhimavaram Akividu, West Godavari Dist. [Pan : Aapfm6477L] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.363/Viz/2017 (ननधधारण वर्ा/ Assessment Year: 2013-14) Income Tax Officer Vs. M/S Mhm Fish Trading Ward-2 Company Bhimavaram D.No.14-2/4, Main Road Akividu, West Godavari Dist. [Pan : Aaufm3198F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.336-338/Viz/2017 (ननधधारण वर्ा/ Assessment Year: 2011-12 To 2013-14) M/S Mhm Fish Packers Vs. Income Tax Officer D.No.14-2/4, Main Road Ward-2 Akividu Bhimavaram West Godavari Dist. [Pan : Aapfm6477L] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.339/Viz/2017 (ननधधारण वर्ा/ Assessment Year: 2013-14) M/S Mhm Fish Trading Company Vs. Income Tax Officer D.No.14-2/4, Main Road Ward-2 Akividu Bhimavaram West Godavari Dist. [Pan : Aaufm3198F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

Section 133A

364/Viz/2017. 363/Viz/2017, 336-338/Viz/2017, 339/Viz/2017 Sri Sesha Sai Township P.Ltd., Vijayawada 4. Ground No. (b) and (c) are related to the estimation of income. The assessee is engaged in the fish trading and packing. A survey u/s 133A was conducted in the assessee’s case on 20.11.2012. During ... profit @0.10% on gross receipts. Since the assessee failed to produce the books of accounts, the AO rejected the books of accounts and estimated the income @ 1% on gross sales and accordingly completed the assessment estimating the total income as under : (a) MHM Fish Packers Amount Turnover

Mhm Fish Packers, Akividu vs. The ITO, Bhimavaram

In the result In the result appeals of the revenue in I

ITA 336/VIZ/2017[2011-2012]Status: DisposedITAT Visakhapatnam18 Jan 2019AY 2011-2012

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.361,362 & 364/Viz/2017 (ननधधारण वर्ा/ Assessment Years: 2011-2012 To 2013-14) Income Tax Officer Vs. M/S Mhm Fish Packers Ward-2 D.No.14-2/4, Main Road Bhimavaram Akividu, West Godavari Dist. [Pan : Aapfm6477L] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.363/Viz/2017 (ननधधारण वर्ा/ Assessment Year: 2013-14) Income Tax Officer Vs. M/S Mhm Fish Trading Ward-2 Company Bhimavaram D.No.14-2/4, Main Road Akividu, West Godavari Dist. [Pan : Aaufm3198F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.336-338/Viz/2017 (ननधधारण वर्ा/ Assessment Year: 2011-12 To 2013-14) M/S Mhm Fish Packers Vs. Income Tax Officer D.No.14-2/4, Main Road Ward-2 Akividu Bhimavaram West Godavari Dist. [Pan : Aapfm6477L] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.339/Viz/2017 (ननधधारण वर्ा/ Assessment Year: 2013-14) M/S Mhm Fish Trading Company Vs. Income Tax Officer D.No.14-2/4, Main Road Ward-2 Akividu Bhimavaram West Godavari Dist. [Pan : Aaufm3198F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

Section 133A

364/Viz/2017. 363/Viz/2017, 336-338/Viz/2017, 339/Viz/2017 Sri Sesha Sai Township P.Ltd., Vijayawada 4. Ground No. (b) and (c) are related to the estimation of income. The assessee is engaged in the fish trading and packing. A survey u/s 133A was conducted in the assessee’s case on 20.11.2012. During ... profit @0.10% on gross receipts. Since the assessee failed to produce the books of accounts, the AO rejected the books of accounts and estimated the income @ 1% on gross sales and accordingly completed the assessment estimating the total income as under : (a) MHM Fish Packers Amount Turnover