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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

Ar Associates, Hyderabad vs. ITO., Circle-6(1), Hyderabad

In the result, all the three appeals filed by the assessee are allowed for statistical purposes

ITA 819/HYD/2024[2017-18]Status: DisposedITAT Hyderabad21 Nov 2024AY 2017-18

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G. & आ.अपी.सं /Ita No 817 To 819/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2015-16 To 2017-18) Ar Associates Vs. Income Tax Officer Hyderabad Circle 6 (1) Pan:Aavfa2434K Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Hari Agarwal, Ca राज" व "ारा/Revenue By:: Shri Gudimella V P Pavan Kumar, Dr सुनवाई की तारीख/Date Of Hearing: 13/11/2024 घोषणा की तारीख/Pronouncement: 21/11/2024 आदेश/Order

For Appellant: Shri Hari Agarwal, CAFor Respondent: : Shri Gudimella V P Pavan
Section 147Section 148Section 250Section 271BSection 44ASection 44B

appeal, vide order dated 18/10/2024 and remanded the matter to the record of the Assessing Officer for fresh adjudication, on the issue of estimation of income of the assessee, by taking net profit @ 8% of gross receipts/turnover. The learned AR has further submitted that, the Assessing Officer has estimated ... against assessment order. The learned CIT (A) while deciding the quantum appeal has set aside some of the issues including the issue of estimation of income by adopting net profit @8% to the record of the Assessing Officer for fresh adjudication. Thus, it is clear that the impugned orders were

Ar Associates, Hyderabad vs. ITO., Circle-6(1), Hyderabad

In the result, all the three appeals filed by the assessee are allowed for statistical purposes

ITA 818/HYD/2024[2016-17]Status: DisposedITAT Hyderabad21 Nov 2024AY 2016-17

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G. & आ.अपी.सं /Ita No 817 To 819/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2015-16 To 2017-18) Ar Associates Vs. Income Tax Officer Hyderabad Circle 6 (1) Pan:Aavfa2434K Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Hari Agarwal, Ca राज" व "ारा/Revenue By:: Shri Gudimella V P Pavan Kumar, Dr सुनवाई की तारीख/Date Of Hearing: 13/11/2024 घोषणा की तारीख/Pronouncement: 21/11/2024 आदेश/Order

For Appellant: Shri Hari Agarwal, CAFor Respondent: : Shri Gudimella V P Pavan
Section 147Section 148Section 250Section 271BSection 44ASection 44B

appeal, vide order dated 18/10/2024 and remanded the matter to the record of the Assessing Officer for fresh adjudication, on the issue of estimation of income of the assessee, by taking net profit @ 8% of gross receipts/turnover. The learned AR has further submitted that, the Assessing Officer has estimated ... against assessment order. The learned CIT (A) while deciding the quantum appeal has set aside some of the issues including the issue of estimation of income by adopting net profit @8% to the record of the Assessing Officer for fresh adjudication. Thus, it is clear that the impugned orders were

Ar Associates, Hyderabad vs. ITO., Circle-6(1), Hyderabad

In the result, all the three appeals filed by the assessee are allowed for statistical purposes

ITA 817/HYD/2024[2015-16]Status: DisposedITAT Hyderabad21 Nov 2024AY 2015-16

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G. & आ.अपी.सं /Ita No 817 To 819/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2015-16 To 2017-18) Ar Associates Vs. Income Tax Officer Hyderabad Circle 6 (1) Pan:Aavfa2434K Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Hari Agarwal, Ca राज" व "ारा/Revenue By:: Shri Gudimella V P Pavan Kumar, Dr सुनवाई की तारीख/Date Of Hearing: 13/11/2024 घोषणा की तारीख/Pronouncement: 21/11/2024 आदेश/Order

For Appellant: Shri Hari Agarwal, CAFor Respondent: : Shri Gudimella V P Pavan
Section 147Section 148Section 250Section 271BSection 44ASection 44B

appeal, vide order dated 18/10/2024 and remanded the matter to the record of the Assessing Officer for fresh adjudication, on the issue of estimation of income of the assessee, by taking net profit @ 8% of gross receipts/turnover. The learned AR has further submitted that, the Assessing Officer has estimated ... against assessment order. The learned CIT (A) while deciding the quantum appeal has set aside some of the issues including the issue of estimation of income by adopting net profit @8% to the record of the Assessing Officer for fresh adjudication. Thus, it is clear that the impugned orders were

Marimuthu Saravana, Namakkal vs. DCIT, Central Circle 1, Coimbatore

The appeal stands partly allowed in terms of our above order

ITA 996/CHNY/2024[2014-15]Status: DisposedITAT Chennai14 Nov 2024AY 2014-15

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.992/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2008-09) & 2. आयकरअपील सं./ Ita No.993/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2009-10) & 3. आयकरअपील सं./ Ita No.994/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2010-11) & 4. आयकरअपील सं./ Ita No.995/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2013-14) & 5. आयकरअपील सं./ Ita No.996/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2014-15) Shri Marimuthu Saravana Dcit 269, Navakadu, Mampalayam Road, Central Circle-1 बनाम/ Vs. Agraharam Post, Pallipalayam, Coimbatore. Namakkal-638 008. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aumps-8546-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri S. Sridhar (Advocate)-Ld.Ar " थ"कीओरसे/Respondent By : Shri R. Clement Ramesh Kumar (Cit)-Ld. Dr सुनवाई की तारीख/Date Of Hearing : 10-09-2024 घोषणा की तारीख /Date Of Pronouncement : 14-11-2024

For Appellant: Shri S. Sridhar (Advocate)-Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT)-Ld. DR
Section 153A

evident, the impugned addition stem from search proceedings carried out by the department on assessee. 1.3 The Ld. AR advanced arguments on estimation of income of the assessee and put forth various alternatives. In support thereof, requisite workings / computations have been placed on record. The Ld. CIT-DR also advanced ... been given due importance and consideration since it represents the figures as per the bank statements which the AO has relied upon to estimate the income and adopted the base of framing the assessment for block period. Therefore, adoption of Rs.415.21 Lacs as closing debtors

Marimuthu Saravana, Namakkal vs. DCIT, Central Circle 1, Coimbatore

The appeal stands partly allowed in terms of our above order

ITA 995/CHNY/2024[2013-14]Status: DisposedITAT Chennai14 Nov 2024AY 2013-14

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.992/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2008-09) & 2. आयकरअपील सं./ Ita No.993/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2009-10) & 3. आयकरअपील सं./ Ita No.994/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2010-11) & 4. आयकरअपील सं./ Ita No.995/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2013-14) & 5. आयकरअपील सं./ Ita No.996/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2014-15) Shri Marimuthu Saravana Dcit 269, Navakadu, Mampalayam Road, Central Circle-1 बनाम/ Vs. Agraharam Post, Pallipalayam, Coimbatore. Namakkal-638 008. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aumps-8546-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri S. Sridhar (Advocate)-Ld.Ar " थ"कीओरसे/Respondent By : Shri R. Clement Ramesh Kumar (Cit)-Ld. Dr सुनवाई की तारीख/Date Of Hearing : 10-09-2024 घोषणा की तारीख /Date Of Pronouncement : 14-11-2024

For Appellant: Shri S. Sridhar (Advocate)-Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT)-Ld. DR
Section 153A

evident, the impugned addition stem from search proceedings carried out by the department on assessee. 1.3 The Ld. AR advanced arguments on estimation of income of the assessee and put forth various alternatives. In support thereof, requisite workings / computations have been placed on record. The Ld. CIT-DR also advanced ... been given due importance and consideration since it represents the figures as per the bank statements which the AO has relied upon to estimate the income and adopted the base of framing the assessment for block period. Therefore, adoption of Rs.415.21 Lacs as closing debtors

Marimuthu Saravana, Namakkal vs. DCIT, Central Circle 1, Coimbatore

The appeal stands partly allowed in terms of our above order

ITA 994/CHNY/2024[2010-11]Status: DisposedITAT Chennai14 Nov 2024AY 2010-11

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.992/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2008-09) & 2. आयकरअपील सं./ Ita No.993/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2009-10) & 3. आयकरअपील सं./ Ita No.994/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2010-11) & 4. आयकरअपील सं./ Ita No.995/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2013-14) & 5. आयकरअपील सं./ Ita No.996/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2014-15) Shri Marimuthu Saravana Dcit 269, Navakadu, Mampalayam Road, Central Circle-1 बनाम/ Vs. Agraharam Post, Pallipalayam, Coimbatore. Namakkal-638 008. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aumps-8546-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri S. Sridhar (Advocate)-Ld.Ar " थ"कीओरसे/Respondent By : Shri R. Clement Ramesh Kumar (Cit)-Ld. Dr सुनवाई की तारीख/Date Of Hearing : 10-09-2024 घोषणा की तारीख /Date Of Pronouncement : 14-11-2024

For Appellant: Shri S. Sridhar (Advocate)-Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT)-Ld. DR
Section 153A

evident, the impugned addition stem from search proceedings carried out by the department on assessee. 1.3 The Ld. AR advanced arguments on estimation of income of the assessee and put forth various alternatives. In support thereof, requisite workings / computations have been placed on record. The Ld. CIT-DR also advanced ... been given due importance and consideration since it represents the figures as per the bank statements which the AO has relied upon to estimate the income and adopted the base of framing the assessment for block period. Therefore, adoption of Rs.415.21 Lacs as closing debtors

Marimuthu Saravana, Namakkal vs. DCIT, Central Circle 1, Coimbatore

The appeal stands partly allowed in terms of our above order

ITA 993/CHNY/2024[2009-10]Status: DisposedITAT Chennai14 Nov 2024AY 2009-10

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.992/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2008-09) & 2. आयकरअपील सं./ Ita No.993/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2009-10) & 3. आयकरअपील सं./ Ita No.994/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2010-11) & 4. आयकरअपील सं./ Ita No.995/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2013-14) & 5. आयकरअपील सं./ Ita No.996/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2014-15) Shri Marimuthu Saravana Dcit 269, Navakadu, Mampalayam Road, Central Circle-1 बनाम/ Vs. Agraharam Post, Pallipalayam, Coimbatore. Namakkal-638 008. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aumps-8546-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri S. Sridhar (Advocate)-Ld.Ar " थ"कीओरसे/Respondent By : Shri R. Clement Ramesh Kumar (Cit)-Ld. Dr सुनवाई की तारीख/Date Of Hearing : 10-09-2024 घोषणा की तारीख /Date Of Pronouncement : 14-11-2024

For Appellant: Shri S. Sridhar (Advocate)-Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT)-Ld. DR
Section 153A

evident, the impugned addition stem from search proceedings carried out by the department on assessee. 1.3 The Ld. AR advanced arguments on estimation of income of the assessee and put forth various alternatives. In support thereof, requisite workings / computations have been placed on record. The Ld. CIT-DR also advanced ... been given due importance and consideration since it represents the figures as per the bank statements which the AO has relied upon to estimate the income and adopted the base of framing the assessment for block period. Therefore, adoption of Rs.415.21 Lacs as closing debtors

Marimuthu Saravana, Namakkal vs. DCIT, Central Circle 1, Coimbatore

The appeal stands partly allowed in terms of our above order

ITA 992/CHNY/2024[2008-09]Status: DisposedITAT Chennai14 Nov 2024AY 2008-09

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.992/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2008-09) & 2. आयकरअपील सं./ Ita No.993/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2009-10) & 3. आयकरअपील सं./ Ita No.994/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2010-11) & 4. आयकरअपील सं./ Ita No.995/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2013-14) & 5. आयकरअपील सं./ Ita No.996/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2014-15) Shri Marimuthu Saravana Dcit 269, Navakadu, Mampalayam Road, Central Circle-1 बनाम/ Vs. Agraharam Post, Pallipalayam, Coimbatore. Namakkal-638 008. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aumps-8546-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri S. Sridhar (Advocate)-Ld.Ar " थ"कीओरसे/Respondent By : Shri R. Clement Ramesh Kumar (Cit)-Ld. Dr सुनवाई की तारीख/Date Of Hearing : 10-09-2024 घोषणा की तारीख /Date Of Pronouncement : 14-11-2024

For Appellant: Shri S. Sridhar (Advocate)-Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT)-Ld. DR
Section 153A

evident, the impugned addition stem from search proceedings carried out by the department on assessee. 1.3 The Ld. AR advanced arguments on estimation of income of the assessee and put forth various alternatives. In support thereof, requisite workings / computations have been placed on record. The Ld. CIT-DR also advanced ... been given due importance and consideration since it represents the figures as per the bank statements which the AO has relied upon to estimate the income and adopted the base of framing the assessment for block period. Therefore, adoption of Rs.415.21 Lacs as closing debtors