← All Phrases

“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

M/S Jyoti Erectors Pvt Ltd., Allahabad vs. DCIT Circle-2, Allahabad

In the result, the appeal of the assessee is partly allowed

ITA 77/ALLD/2020[2016-17]Status: DisposedITAT Allahabad27 Dec 2024AY 2016-17

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudharya.Y. 2016-17 M/S Jyoti Erectors Pvt. Ltd., Vs. Dcit, Near Amar Ujala Press Gt, Road, Circle-2, Allahabad Bamrauli, Allahabad, U.P. Pan:Aaccj0409K (Appellant) (Respondent) Assessee By: Sh. Praveen Godbole, C.A. Revenue By: Sh. A.K. Singh, Sr. Dr Date Of Hearing: 21.10.2024 Date Of Pronouncement: 27.12.2024 O R D E R Per Nikhil Choudhary, A.M.: This Appeal Has Been Filed Against The Order Of The Ld. Cit(A), Allahabad Under Section 250 Of The Income Tax Act, 1961 On 18.02.2020. The Grounds Of Appeal Preferred By The Assessee Were As Under:- “1. That In Any View Of The Matter The Assessment Order Dated 30/12/2018 Framed U/S 143(3) Of The It Act Is Bad Both On The Facts & In Law & Vide Such Order The Income So Determined At Rs. 63,12,477/- In Arbitrary Manner Is Unjustified & Wrong Hence The Declared Income Of Rs. 18,86,600/- On The Basis Of Closed Books Of Accounts Should Have Been Accepted In The Facts & Circumstances Of The Case. 2- That In Any View Of The Matter The Addition Of Rs. 44,25,877/- As Made By The Assessing Officer By Applying A Net Rate Of 7 Percent On Declared Receipt Of Rs. 9,01,78,242/- By Ignoring Closed Books Of Accounts Is Highly Unjustified & Wrong & Also Provisions Of Section 145(3) Of The It Act Has Been Wrongly Invoked. Moreover No Comparable Case Has Been Cited By The Assessing Officer In The Assessment Order For Applying Such Higher Net Profit Rate Nor Past History In Assessee Own Case Was Considered Hence The Addition So Made By The Assessing Officer & Confirmed By Cit(A) Is Highly Unjustified.

For Appellant: Sh. Praveen Godbole, C.AFor Respondent: Sh. A.K. Singh, Sr. DR
Section 131Section 133ASection 143(3)Section 145(3)Section 250

purchased from sister concern, as opposed to the statement where they were stated to be supplied by the Government departments. v. The estimation of income made by Shri. Desh Raj Gupta, was done in the last fortnight of March, 2016, so the estimates could not differ as wildly as they ... from it at Rs.2,21,61,487/-. This showed that the action of the ld. AO in rejecting the books of accounts and estimating the income was proper. However, the ld. CIT(A) observed that the ld. AO had not mentioned any reasons for estimating the NP rate

Suresh Kumar Reddy Krishnapuram, Kurnool vs. ACIT., Central Circle-2(3), Hyderabad

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 1108/HYD/2024[2022-23]Status: DisposedITAT Hyderabad17 Dec 2024AY 2022-23

Bench: Shri Manjunatha G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.1100/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Vs. Assistant Commissioner India Private Limited Of Income Tax Kurnool Central Circle-2(3) [Pan :Aaocs8382G] Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1101/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Assistant Commissioner Of Kurnool Income Tax [Pan : Absfs7237C] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1102/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Builders Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs8921M] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1103-1104/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2020-21 & 2021-22) Skandhashi Developers Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs0892F] Central Circle-2(3) Hyderabad (Appellant) (Respondent)

For Appellant: Shri P.Vinod, ARFor Respondent: Shri R.Kumaran, DR
Section 132Section 143(3)

been completed u/s 143(3) of the Act on 27.06.2023 and determined the total income at Rs.60,64,567/-, by making addition towards estimation of income @14% on disclosed turnover and estimation of income @18% on suppressed receipts. 3. Being aggrieved by the assessment order, the assessee preferred an appeal

Sri Suresh Kumar Reddy Krishnapuram, Kurnool vs. ACIT., Central Circle-2(3), Hyderabad

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 1107/HYD/2024[2021-22]Status: DisposedITAT Hyderabad17 Dec 2024AY 2021-22

Bench: Shri Manjunatha G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.1100/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Vs. Assistant Commissioner India Private Limited Of Income Tax Kurnool Central Circle-2(3) [Pan :Aaocs8382G] Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1101/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Assistant Commissioner Of Kurnool Income Tax [Pan : Absfs7237C] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1102/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Builders Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs8921M] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1103-1104/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2020-21 & 2021-22) Skandhashi Developers Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs0892F] Central Circle-2(3) Hyderabad (Appellant) (Respondent)

For Appellant: Shri P.Vinod, ARFor Respondent: Shri R.Kumaran, DR
Section 132Section 143(3)

been completed u/s 143(3) of the Act on 27.06.2023 and determined the total income at Rs.60,64,567/-, by making addition towards estimation of income @14% on disclosed turnover and estimation of income @18% on suppressed receipts. 3. Being aggrieved by the assessment order, the assessee preferred an appeal

Suresh Kumar Reddy Krishnapuram, Kurnool vs. ACIT., Central Circle-2(3), Hyderabad

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 1106/HYD/2024[2020-21]Status: DisposedITAT Hyderabad17 Dec 2024AY 2020-21

Bench: Shri Manjunatha G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.1100/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Vs. Assistant Commissioner India Private Limited Of Income Tax Kurnool Central Circle-2(3) [Pan :Aaocs8382G] Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1101/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Assistant Commissioner Of Kurnool Income Tax [Pan : Absfs7237C] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1102/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Builders Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs8921M] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1103-1104/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2020-21 & 2021-22) Skandhashi Developers Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs0892F] Central Circle-2(3) Hyderabad (Appellant) (Respondent)

For Appellant: Shri P.Vinod, ARFor Respondent: Shri R.Kumaran, DR
Section 132Section 143(3)

been completed u/s 143(3) of the Act on 27.06.2023 and determined the total income at Rs.60,64,567/-, by making addition towards estimation of income @14% on disclosed turnover and estimation of income @18% on suppressed receipts. 3. Being aggrieved by the assessment order, the assessee preferred an appeal

Suresh Kumar Reddy Krishnapuram, Kurnool vs. ACIT., Central Circle-2(3), Hyderabad

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 1105/HYD/2024[2019-20]Status: DisposedITAT Hyderabad17 Dec 2024AY 2019-20

Bench: Shri Manjunatha G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.1100/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Vs. Assistant Commissioner India Private Limited Of Income Tax Kurnool Central Circle-2(3) [Pan :Aaocs8382G] Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1101/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Assistant Commissioner Of Kurnool Income Tax [Pan : Absfs7237C] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1102/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Builders Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs8921M] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1103-1104/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2020-21 & 2021-22) Skandhashi Developers Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs0892F] Central Circle-2(3) Hyderabad (Appellant) (Respondent)

For Appellant: Shri P.Vinod, ARFor Respondent: Shri R.Kumaran, DR
Section 132Section 143(3)

been completed u/s 143(3) of the Act on 27.06.2023 and determined the total income at Rs.60,64,567/-, by making addition towards estimation of income @14% on disclosed turnover and estimation of income @18% on suppressed receipts. 3. Being aggrieved by the assessment order, the assessee preferred an appeal

Skandhanshi Developers, Kurnool vs. ACIT., Central Circle-2(3), Hyderabad

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 1104/HYD/2024[2021-22]Status: DisposedITAT Hyderabad17 Dec 2024AY 2021-22

Bench: Shri Manjunatha G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.1100/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Vs. Assistant Commissioner India Private Limited Of Income Tax Kurnool Central Circle-2(3) [Pan :Aaocs8382G] Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1101/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Assistant Commissioner Of Kurnool Income Tax [Pan : Absfs7237C] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1102/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Builders Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs8921M] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1103-1104/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2020-21 & 2021-22) Skandhashi Developers Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs0892F] Central Circle-2(3) Hyderabad (Appellant) (Respondent)

For Appellant: Shri P.Vinod, ARFor Respondent: Shri R.Kumaran, DR
Section 132Section 143(3)

been completed u/s 143(3) of the Act on 27.06.2023 and determined the total income at Rs.60,64,567/-, by making addition towards estimation of income @14% on disclosed turnover and estimation of income @18% on suppressed receipts. 3. Being aggrieved by the assessment order, the assessee preferred an appeal

Skandhashi Developers, Kurnool vs. ACIT., Central Circle-2(3), Hyderabad

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 1103/HYD/2024[2020-21]Status: DisposedITAT Hyderabad17 Dec 2024AY 2020-21

Bench: Shri Manjunatha G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.1100/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Vs. Assistant Commissioner India Private Limited Of Income Tax Kurnool Central Circle-2(3) [Pan :Aaocs8382G] Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1101/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Infra Projects Assistant Commissioner Of Kurnool Income Tax [Pan : Absfs7237C] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1102/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Skanda Builders Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs8921M] Central Circle-2(3) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.1103-1104/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2020-21 & 2021-22) Skandhashi Developers Assistant Commissioner Of Kurnool Income Tax [Pan : Acvfs0892F] Central Circle-2(3) Hyderabad (Appellant) (Respondent)

For Appellant: Shri P.Vinod, ARFor Respondent: Shri R.Kumaran, DR
Section 132Section 143(3)

been completed u/s 143(3) of the Act on 27.06.2023 and determined the total income at Rs.60,64,567/-, by making addition towards estimation of income @14% on disclosed turnover and estimation of income @18% on suppressed receipts. 3. Being aggrieved by the assessment order, the assessee preferred an appeal