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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

Skanda Builders, Kurnool vs. ACIT., Central Circle-2(3), Hyderabad

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

ITA 1102/HYD/2024[2021]Status: DisposedITAT Hyderabad17 Dec 2024

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

Skanda Infra Projects, Kurnool vs. ACIT., Central Circle-2(3), Hyderabad

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

ITA 1101/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

Skanda Infra Projects India Private Limited, Kurnool vs. ACIT., Central Circle-2(3), Hyderabad

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

ITA 1100/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

Anathanarayanan Rajasekaran, Neyveli vs. ITO, Ward-2, Cuddalore

The appeal stand partly allowed

ITA 2507/CHNY/2024[2016-17]Status: DisposedITAT Chennai03 Dec 2024AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.2507/Chny/2024 (िनधा)रणवष) / Assessment Year: 2016-17) Shri Ananthanarayanan Rajasekaran Ito बनाम/ #70, Golden Avenue, Njv Nagar, Ward-2, Vs. Indira Nagar, Neyveli-607 801. Cuddalore. "थायीलेखासं./जीआइआरसं./Pan/Gir No.Aagpr-8687-Q (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri N. Arjun Raj (Advocate)– Ld.Ar " थ"कीओरसे/Respondent By : Ms. Kavitha (Addl.Cit) - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 21-11-2024 घोषणाकीतारीख /Date Of Pronouncement : 03-12-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri N. Arjun Raj (Advocate)– Ld.ARFor Respondent: Ms. Kavitha (Addl.CIT) - Ld. Sr. DR
Section 144

received in lump sum on per ticket basis and the margins are very low. The Ld. Sr. DR opposed any interference in the estimation of income. 4. We concur that the assessee being a ticketing agent would receive commission on per ticket basis and therefore, its margins would ... Considering the return of income for AYs 2013-14 to 2024-25, we direct Ld. AO to estimate the income at 2% of deposit of Rs.118.25 Lacs which would be over and above the returned income as admitted by the assessee. No other ground has been urged in the appeal