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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

Shri. Irulandi Thevar Vetrivel, Madurai vs. ACIT, Central Circle 2, Madurai

ITA 238/CHNY/2024[2019-20]Status: DisposedITAT Chennai01 Oct 2024AY 2019-20

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos. 131 To 136/Chny/2024 निर्धारण वर्ष/Assessment Years: 2016-17 To 2021-22 The Acit, Central Circle-2, Madurai. (अपीलार्थी/Appellant) V. Shri Irulandi Thevar Vetrivel, No.3/1, Ashok Nagar, 4Th Street, Palamedu Main Road, Madurai - 625 018. [Pan: Acopv 5310 J] (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita Nos. 235 To 240/Chny/2024 निर्धारण वर्ष/Assessment Years: 2016-17 To 2021-22 Shri Irulandi Thevar Vetrivel, No.3/1, Ashok Nagar, 4Th Street, Palamedu Main Road, Madurai - 625 018. [Pan: Acopv_5310 J] (अपीलार्थी/Appellant) V. The Acit, Central Circle-2, Madurai. (प्रत्यर्थी/Respondent) Department By : Shri R Clement Ramesh Kumar, Cit-Dr Assessee By : Shri Y Sridhar, Fca सुनवाईकीतारीख/Date Of Hearing : 12.08.2024 घोषणाकीतारीख /Date Of Pronouncement : 01.10.2024

For Appellant: Shri Y Sridhar, FCAFor Respondent: Shri R Clement Ramesh
Section 132Section 139Section 139(1)Section 153ASection 37Section 65B

disallowed the entire value of the bulk expenses and that the Ld. CIT(A)'s action of rejecting the books of accounts and estimating the income at 12.5% was unjustified and urged that the orders of the AO be restored. The Ld. CIT, DR further argued that, even otherwise ... unsustainable. The Ld. AR however objected to the Ld. CIT(A)'s action of rejecting the books of accounts and estimating the income at 12.5%. According to him, the assessee had already estimated and offered additional income by pegging the net profit margin at the rate

Shri. Irulandi Thevar Vetrivel, Madurai vs. ACIT, Central, Circle 2, Madurai

ITA 237/CHNY/2024[2018-19]Status: DisposedITAT Chennai01 Oct 2024AY 2018-19

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos. 131 To 136/Chny/2024 निर्धारण वर्ष/Assessment Years: 2016-17 To 2021-22 The Acit, Central Circle-2, Madurai. (अपीलार्थी/Appellant) V. Shri Irulandi Thevar Vetrivel, No.3/1, Ashok Nagar, 4Th Street, Palamedu Main Road, Madurai - 625 018. [Pan: Acopv 5310 J] (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita Nos. 235 To 240/Chny/2024 निर्धारण वर्ष/Assessment Years: 2016-17 To 2021-22 Shri Irulandi Thevar Vetrivel, No.3/1, Ashok Nagar, 4Th Street, Palamedu Main Road, Madurai - 625 018. [Pan: Acopv_5310 J] (अपीलार्थी/Appellant) V. The Acit, Central Circle-2, Madurai. (प्रत्यर्थी/Respondent) Department By : Shri R Clement Ramesh Kumar, Cit-Dr Assessee By : Shri Y Sridhar, Fca सुनवाईकीतारीख/Date Of Hearing : 12.08.2024 घोषणाकीतारीख /Date Of Pronouncement : 01.10.2024

For Appellant: Shri Y Sridhar, FCAFor Respondent: Shri R Clement Ramesh
Section 132Section 139Section 139(1)Section 153ASection 37Section 65B

disallowed the entire value of the bulk expenses and that the Ld. CIT(A)'s action of rejecting the books of accounts and estimating the income at 12.5% was unjustified and urged that the orders of the AO be restored. The Ld. CIT, DR further argued that, even otherwise ... unsustainable. The Ld. AR however objected to the Ld. CIT(A)'s action of rejecting the books of accounts and estimating the income at 12.5%. According to him, the assessee had already estimated and offered additional income by pegging the net profit margin at the rate

Mahalingam Sumathi, Salem vs. ITO, Ward 1(8), Salem

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

ITA 1363/CHNY/2024[2017-18]Status: DisposedITAT Chennai01 Oct 2024AY 2017-18

Bench: Shri Aby T. Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं/.Ita No.: 1363/Chny/2024 िनधा" रणवष" / Assessment Year: 2017-18 Smt. Mahalingam Sumathi, Income Tax Officer, 7/155A, Indhira Nagar, V. Ward -1(8), Mettur, Salem-636 401. Salem. [Pan:Ctzps-8862-A] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri S. Sridhar, Advocate (Erode) अपीलाथ"क"ओरसे/Appellant By ""यथ"क"ओरसे/Respondent By : Smt. T.M.Suganthamala, Addl.Cit सुनवाईकीतारीख/Date Of Hearing : 30.07.2024 घोषणाकीतारीख/Date Of Pronouncement : 01.10.2024

For Respondent: Smt. T.M.Suganthamala, Addl.CIT
Section 115BSection 142(1)Section 144Section 271Section 69Section 69A

Thus, the addition of Rs 7,70,000/- is upheld. The assessee gets partial relief in this issue. 6.12. With regard to the estimation of income at Rs, 8,53,140/- being 8% of the total credits excluding cash deposits during demonetization period, the assessee has not furnished any evidence ... 1363/Chny/2024 be not unreasonable in view of provisions of sec. 44AD of the Act. Therefore, the action of the AO to estimate business income at 8% of the turnover is upheld. The turnover in this case shall be taken as entire credits of Rs. 1,21,18,748/- excluding cash

A.Govindaraj, Deputy Commissioner of Income Tax, Central Circle-2, Madurai, Central Range vs. Irulandi Thevar Vetrivel, Palamedu Main Road Madurai

ITA 132/CHNY/2024[2017-2018]Status: DisposedITAT Chennai01 Oct 2024AY 2017-2018

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos. 131 To 136/Chny/2024 निर्धारण वर्ष/Assessment Years: 2016-17 To 2021-22 The Acit, Central Circle-2, Madurai. (अपीलार्थी/Appellant) V. Shri Irulandi Thevar Vetrivel, No.3/1, Ashok Nagar, 4Th Street, Palamedu Main Road, Madurai - 625 018. [Pan: Acopv 5310 J] (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita Nos. 235 To 240/Chny/2024 निर्धारण वर्ष/Assessment Years: 2016-17 To 2021-22 Shri Irulandi Thevar Vetrivel, No.3/1, Ashok Nagar, 4Th Street, Palamedu Main Road, Madurai - 625 018. [Pan: Acopv 5310 J] (अपीलार्थी/Appellant) V. The Acit, Central Circle-2, Madurai. (प्रत्यर्थी/Respondent) Department By : Shri R Clement Ramesh Kumar, Cit-Dr Assessee By : Shri Y Sridhar, Fca सुनवाईकीतारीख/Date Of Hearing : 12.08.2024 घोषणाकीतारीख /Date Of Pronouncement : 01.10.2024

For Appellant: Shri Y Sridhar, FCAFor Respondent: Shri R Clement Ramesh
Section 132Section 139Section 139(1)Section 153ASection 37Section 65B

disallowed the entire value of the bulk expenses and that the Ld. CIT(A)'s action of rejecting the books of accounts and estimating the income at 12.5% was unjustified and urged that the orders of the AO be restored. The Ld. CIT, DR further argued that, even otherwise ... unsustainable. The Ld. AR however objected to the Ld. CIT(A)'s action of rejecting the books of accounts and estimating the income at 12.5%. According to him, the assessee had already estimated and offered additional income by pegging the net profit margin at the rate

Deputy Commissioner of Income Tax, Centralcircle-2, Madurai vs. Irulandi Thevar Vetrivel, Palamedu Main Road, Madurai

ITA 131/CHNY/2024[2016-2017]Status: DisposedITAT Chennai01 Oct 2024AY 2016-2017

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos. 131 To 136/Chny/2024 निर्धारण वर्ष/Assessment Years: 2016-17 To 2021-22 The Acit, Central Circle-2, Madurai. V. Shri Irulandi Thevar Vetrivel, No.3/1, Ashok Nagar, 4Th Street, Palamedu Main Road, Madurai - 625 018. (अपीलार्थी/Appellant) [Pan: Acopv 5310 J] (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita Nos. 235 To 240/Chny/2024 निर्धारण वर्ष/Assessment Years: 2016-17 To 2021-22 Shri Irulandi Thevar Vetrivel, No.3/1, Ashok Nagar, 4Th Street, Palamedu Main Road, Madurai - 625 018. V. The Acit, Central Circle-2, Madurai. [Pan: Acopv_5310 J] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Department By Assessee By : Shri R Clement Ramesh Kumar, Cit-Dr : Shri Y Sridhar, Fca सुनवाईकीतारीख/Date Of Hearing : 12.08.2024 घोषणाकीतारीख /Date Of Pronouncement : 01.10.2024

For Appellant: Shri R Clement Ramesh
Section 132Section 139Section 139(1)Section 153ASection 37Section 65B

disallowed the entire value of the bulk expenses and that the Ld. CIT(A)'s action of rejecting the books of accounts and estimating the income at 12.5% was unjustified and urged that the orders of the AO be restored. The Ld. CIT, DR further argued that, even otherwise ... unsustainable. The Ld. AR however objected to the Ld. CIT(A)'s action of rejecting the books of accounts and estimating the income at 12.5%. According to him, the assessee had already estimated and offered additional income by pegging the net profit margin at the rate

Assistant Commissioner of Income Tax, Central Circle-2(2), Hyderabad vs. Sylns Agro Developers Private Limited, Hyderabad

In the result, all the six appeals filed by the Revenue

ITA 405/HYD/2023[2021-22]Status: DisposedITAT Hyderabad30 Sept 2024AY 2021-22

Bench: Shri Laliet Kumar & Shri Manjunatha, G.S.No Appeal In Ita No. Assessee Respondent A.Y 1 381/Hyd/2023 Acit Central Circle Bhoomika Agro 2020-21 2(2) Hyderabad Farms (P) Ltd Hyderabad Pan:Aafcb6665G 2 382/Hyd/2023 -Do- -Do- 2021-22 3 Co 7/Hyd/2023 Bhoomika Agro Acit Central Circle 2020-21 (Ita 381/H/23) Farms (P) Ltd 2(2) Hyderabad Hyderabad Pan:Aafcb6665G 4 Co 8/Hyd/2023 -Do- -Do- 2021-22 (Ita 382/H/23) 5 385/Hyd/2023 -Do- Sunshine Estate 2019-20 Construction India Llp, Hyderabad Pan:Adrfs0667D 6 386/Hyd/2023 -Do- -Do- 2020-21 7 387/Hyd/2023 -Do- -Do- 2022-22 8 Co3/Hyd/2023 Sunshine Estate Acit Central Circle 2019-20 (Ita 385/H/23) Construction India 2(2) Hyderabad Llp, Hyderabad Pan:Adrfs0667D 9 Co4/Hyd/2023 -Do- -Do- 2020-21 (Ita 386/H/23) 10 Co5/Hyd/2023 -Do- -Do- 2021-22 (Ita 387/H/23) 11 388/Hyd/2023 -Do- Krishi Housing (P) 2017-18 Ltd Hyderabad Pan:Aafck9740B 12 389/Hyd/2023 -Do- -Do- 2018-19 13 390/Hyd/2023 -Do- -Do- 2019-20 14 391/Hyd/2023 -Do- -Do- 2020-21 15 392/Hyd/2023 -Do- -Do- 2021-22 16 Co9/Hyd/2023 Krishi Housing (P) Acit Central Circle 2017-18 (Ita 388/H/23) Ltd Hyderabad 2(2) Hyderabad Pan:Aafck9740B

thus assessed the income of the entities of SIG group on the basis of the said day sheets and concluding that the estimation of income would be the best proposition to determine the taxable income of the entities of the SIG group. There was no consequent search or survey conducted ... although the learned CIT (A), in principle agreed that the appellant working as a mediator/aggregator and earns only commission income, but erred in estimating 10% income on total unaccounted cash received from M/s. Spectra Group even though the Director of the appellant company in his statement recorded

Assistant Commissioner of Income Tax, Central Circle-2(2), Hyderabad vs. Sylns Agro Developers Private Limited, Hyderabad

In the result, all the six appeals filed by the Revenue

ITA 404/HYD/2023[2020-21]Status: DisposedITAT Hyderabad30 Sept 2024AY 2020-21

Bench: Shri Laliet Kumar & Shri Manjunatha, G.S.No Appeal In Ita No. Assessee Respondent A.Y 1 381/Hyd/2023 Acit Central Circle Bhoomika Agro 2020-21 2(2) Hyderabad Farms (P) Ltd Hyderabad Pan:Aafcb6665G 2 382/Hyd/2023 -Do- -Do- 2021-22 3 Co 7/Hyd/2023 Bhoomika Agro Acit Central Circle 2020-21 (Ita 381/H/23) Farms (P) Ltd 2(2) Hyderabad Hyderabad Pan:Aafcb6665G 4 Co 8/Hyd/2023 -Do- -Do- 2021-22 (Ita 382/H/23) 5 385/Hyd/2023 -Do- Sunshine Estate 2019-20 Construction India Llp, Hyderabad Pan:Adrfs0667D 6 386/Hyd/2023 -Do- -Do- 2020-21 7 387/Hyd/2023 -Do- -Do- 2022-22 8 Co3/Hyd/2023 Sunshine Estate Acit Central Circle 2019-20 (Ita 385/H/23) Construction India 2(2) Hyderabad Llp, Hyderabad Pan:Adrfs0667D 9 Co4/Hyd/2023 -Do- -Do- 2020-21 (Ita 386/H/23) 10 Co5/Hyd/2023 -Do- -Do- 2021-22 (Ita 387/H/23) 11 388/Hyd/2023 -Do- Krishi Housing (P) 2017-18 Ltd Hyderabad Pan:Aafck9740B 12 389/Hyd/2023 -Do- -Do- 2018-19 13 390/Hyd/2023 -Do- -Do- 2019-20 14 391/Hyd/2023 -Do- -Do- 2020-21 15 392/Hyd/2023 -Do- -Do- 2021-22 16 Co9/Hyd/2023 Krishi Housing (P) Acit Central Circle 2017-18 (Ita 388/H/23) Ltd Hyderabad 2(2) Hyderabad Pan:Aafck9740B

thus assessed the income of the entities of SIG group on the basis of the said day sheets and concluding that the estimation of income would be the best proposition to determine the taxable income of the entities of the SIG group. There was no consequent search or survey conducted ... although the learned CIT (A), in principle agreed that the appellant working as a mediator/aggregator and earns only commission income, but erred in estimating 10% income on total unaccounted cash received from M/s. Spectra Group even though the Director of the appellant company in his statement recorded

Assistant Commissioner of Income Tax, Central Circle-2(2), Hyderabad vs. Sylns Agro Developers Private Limited, Hyderabad

In the result, all the six appeals filed by the Revenue

ITA 403/HYD/2023[2019-20]Status: DisposedITAT Hyderabad30 Sept 2024AY 2019-20

Bench: Shri Laliet Kumar & Shri Manjunatha, G.S.No Appeal In Ita No. Assessee Respondent A.Y 1 381/Hyd/2023 Acit Central Circle Bhoomika Agro 2020-21 2(2) Hyderabad Farms (P) Ltd Hyderabad Pan:Aafcb6665G 2 382/Hyd/2023 -Do- -Do- 2021-22 3 Co 7/Hyd/2023 Bhoomika Agro Acit Central Circle 2020-21 (Ita 381/H/23) Farms (P) Ltd 2(2) Hyderabad Hyderabad Pan:Aafcb6665G 4 Co 8/Hyd/2023 -Do- -Do- 2021-22 (Ita 382/H/23) 5 385/Hyd/2023 -Do- Sunshine Estate 2019-20 Construction India Llp, Hyderabad Pan:Adrfs0667D 6 386/Hyd/2023 -Do- -Do- 2020-21 7 387/Hyd/2023 -Do- -Do- 2022-22 8 Co3/Hyd/2023 Sunshine Estate Acit Central Circle 2019-20 (Ita 385/H/23) Construction India 2(2) Hyderabad Llp, Hyderabad Pan:Adrfs0667D 9 Co4/Hyd/2023 -Do- -Do- 2020-21 (Ita 386/H/23) 10 Co5/Hyd/2023 -Do- -Do- 2021-22 (Ita 387/H/23) 11 388/Hyd/2023 -Do- Krishi Housing (P) 2017-18 Ltd Hyderabad Pan:Aafck9740B 12 389/Hyd/2023 -Do- -Do- 2018-19 13 390/Hyd/2023 -Do- -Do- 2019-20 14 391/Hyd/2023 -Do- -Do- 2020-21 15 392/Hyd/2023 -Do- -Do- 2021-22 16 Co9/Hyd/2023 Krishi Housing (P) Acit Central Circle 2017-18 (Ita 388/H/23) Ltd Hyderabad 2(2) Hyderabad Pan:Aafck9740B

thus assessed the income of the entities of SIG group on the basis of the said day sheets and concluding that the estimation of income would be the best proposition to determine the taxable income of the entities of the SIG group. There was no consequent search or survey conducted ... although the learned CIT (A), in principle agreed that the appellant working as a mediator/aggregator and earns only commission income, but erred in estimating 10% income on total unaccounted cash received from M/s. Spectra Group even though the Director of the appellant company in his statement recorded

Assistant Commissioner of Income Tax, Central Circle-2(2), Hyderabad vs. Sylns Agro Developers Private Limited, Hyderabad

In the result, all the six appeals filed by the Revenue

ITA 402/HYD/2023[2018-19]Status: DisposedITAT Hyderabad30 Sept 2024AY 2018-19

Bench: Shri Laliet Kumar & Shri Manjunatha, G.S.No Appeal In Ita No. Assessee Respondent A.Y 1 381/Hyd/2023 Acit Central Circle Bhoomika Agro 2020-21 2(2) Hyderabad Farms (P) Ltd Hyderabad Pan:Aafcb6665G 2 382/Hyd/2023 -Do- -Do- 2021-22 3 Co 7/Hyd/2023 Bhoomika Agro Acit Central Circle 2020-21 (Ita 381/H/23) Farms (P) Ltd 2(2) Hyderabad Hyderabad Pan:Aafcb6665G 4 Co 8/Hyd/2023 -Do- -Do- 2021-22 (Ita 382/H/23) 5 385/Hyd/2023 -Do- Sunshine Estate 2019-20 Construction India Llp, Hyderabad Pan:Adrfs0667D 6 386/Hyd/2023 -Do- -Do- 2020-21 7 387/Hyd/2023 -Do- -Do- 2022-22 8 Co3/Hyd/2023 Sunshine Estate Acit Central Circle 2019-20 (Ita 385/H/23) Construction India 2(2) Hyderabad Llp, Hyderabad Pan:Adrfs0667D 9 Co4/Hyd/2023 -Do- -Do- 2020-21 (Ita 386/H/23) 10 Co5/Hyd/2023 -Do- -Do- 2021-22 (Ita 387/H/23) 11 388/Hyd/2023 -Do- Krishi Housing (P) 2017-18 Ltd Hyderabad Pan:Aafck9740B 12 389/Hyd/2023 -Do- -Do- 2018-19 13 390/Hyd/2023 -Do- -Do- 2019-20 14 391/Hyd/2023 -Do- -Do- 2020-21 15 392/Hyd/2023 -Do- -Do- 2021-22 16 Co9/Hyd/2023 Krishi Housing (P) Acit Central Circle 2017-18 (Ita 388/H/23) Ltd Hyderabad 2(2) Hyderabad Pan:Aafck9740B

thus assessed the income of the entities of SIG group on the basis of the said day sheets and concluding that the estimation of income would be the best proposition to determine the taxable income of the entities of the SIG group. There was no consequent search or survey conducted ... although the learned CIT (A), in principle agreed that the appellant working as a mediator/aggregator and earns only commission income, but erred in estimating 10% income on total unaccounted cash received from M/s. Spectra Group even though the Director of the appellant company in his statement recorded

Assistant Commissioner of Income Tax, Central Circle-2(2), Hyderabad vs. Sylns Agro Developers Private Limited, Hyderabad

In the result, all the six appeals filed by the Revenue

ITA 401/HYD/2023[2017-18]Status: DisposedITAT Hyderabad30 Sept 2024AY 2017-18

Bench: Shri Laliet Kumar & Shri Manjunatha, G.S.No Appeal In Ita No. Assessee Respondent A.Y 1 381/Hyd/2023 Acit Central Circle Bhoomika Agro 2020-21 2(2) Hyderabad Farms (P) Ltd Hyderabad Pan:Aafcb6665G 2 382/Hyd/2023 -Do- -Do- 2021-22 3 Co 7/Hyd/2023 Bhoomika Agro Acit Central Circle 2020-21 (Ita 381/H/23) Farms (P) Ltd 2(2) Hyderabad Hyderabad Pan:Aafcb6665G 4 Co 8/Hyd/2023 -Do- -Do- 2021-22 (Ita 382/H/23) 5 385/Hyd/2023 -Do- Sunshine Estate 2019-20 Construction India Llp, Hyderabad Pan:Adrfs0667D 6 386/Hyd/2023 -Do- -Do- 2020-21 7 387/Hyd/2023 -Do- -Do- 2022-22 8 Co3/Hyd/2023 Sunshine Estate Acit Central Circle 2019-20 (Ita 385/H/23) Construction India 2(2) Hyderabad Llp, Hyderabad Pan:Adrfs0667D 9 Co4/Hyd/2023 -Do- -Do- 2020-21 (Ita 386/H/23) 10 Co5/Hyd/2023 -Do- -Do- 2021-22 (Ita 387/H/23) 11 388/Hyd/2023 -Do- Krishi Housing (P) 2017-18 Ltd Hyderabad Pan:Aafck9740B 12 389/Hyd/2023 -Do- -Do- 2018-19 13 390/Hyd/2023 -Do- -Do- 2019-20 14 391/Hyd/2023 -Do- -Do- 2020-21 15 392/Hyd/2023 -Do- -Do- 2021-22 16 Co9/Hyd/2023 Krishi Housing (P) Acit Central Circle 2017-18 (Ita 388/H/23) Ltd Hyderabad 2(2) Hyderabad Pan:Aafck9740B

thus assessed the income of the entities of SIG group on the basis of the said day sheets and concluding that the estimation of income would be the best proposition to determine the taxable income of the entities of the SIG group. There was no consequent search or survey conducted ... although the learned CIT (A), in principle agreed that the appellant working as a mediator/aggregator and earns only commission income, but erred in estimating 10% income on total unaccounted cash received from M/s. Spectra Group even though the Director of the appellant company in his statement recorded

Assistant Commissioner of Income Tax, Central Circle-2(2), Hyderabad vs. Sylns Agro Developers Private Limited, Hyderabad

In the result, all the six appeals filed by the Revenue

ITA 400/HYD/2023[2016-17]Status: DisposedITAT Hyderabad30 Sept 2024AY 2016-17

Bench: Shri Laliet Kumar & Shri Manjunatha, G.S.No Appeal In Ita No. Assessee Respondent A.Y 1 381/Hyd/2023 Acit Central Circle Bhoomika Agro 2020-21 2(2) Hyderabad Farms (P) Ltd Hyderabad Pan:Aafcb6665G 2 382/Hyd/2023 -Do- -Do- 2021-22 3 Co 7/Hyd/2023 Bhoomika Agro Acit Central Circle 2020-21 (Ita 381/H/23) Farms (P) Ltd 2(2) Hyderabad Hyderabad Pan:Aafcb6665G 4 Co 8/Hyd/2023 -Do- -Do- 2021-22 (Ita 382/H/23) 5 385/Hyd/2023 -Do- Sunshine Estate 2019-20 Construction India Llp, Hyderabad Pan:Adrfs0667D 6 386/Hyd/2023 -Do- -Do- 2020-21 7 387/Hyd/2023 -Do- -Do- 2022-22 8 Co3/Hyd/2023 Sunshine Estate Acit Central Circle 2019-20 (Ita 385/H/23) Construction India 2(2) Hyderabad Llp, Hyderabad Pan:Adrfs0667D 9 Co4/Hyd/2023 -Do- -Do- 2020-21 (Ita 386/H/23) 10 Co5/Hyd/2023 -Do- -Do- 2021-22 (Ita 387/H/23) 11 388/Hyd/2023 -Do- Krishi Housing (P) 2017-18 Ltd Hyderabad Pan:Aafck9740B 12 389/Hyd/2023 -Do- -Do- 2018-19 13 390/Hyd/2023 -Do- -Do- 2019-20 14 391/Hyd/2023 -Do- -Do- 2020-21 15 392/Hyd/2023 -Do- -Do- 2021-22 16 Co9/Hyd/2023 Krishi Housing (P) Acit Central Circle 2017-18 (Ita 388/H/23) Ltd Hyderabad 2(2) Hyderabad Pan:Aafck9740B

thus assessed the income of the entities of SIG group on the basis of the said day sheets and concluding that the estimation of income would be the best proposition to determine the taxable income of the entities of the SIG group. There was no consequent search or survey conducted ... although the learned CIT (A), in principle agreed that the appellant working as a mediator/aggregator and earns only commission income, but erred in estimating 10% income on total unaccounted cash received from M/s. Spectra Group even though the Director of the appellant company in his statement recorded

Assistant Commissioner of Income Tax, Central Circle-2(2), Hyderabad vs. Krishna Reddy Gujjula, Nalgonda

In the result, all the six appeals filed by the Revenue

ITA 398/HYD/2023[2021-22]Status: DisposedITAT Hyderabad30 Sept 2024AY 2021-22

Bench: Shri Laliet Kumar & Shri Manjunatha, G.S.No Appeal In Ita No. Assessee Respondent A.Y 1 381/Hyd/2023 Acit Central Circle Bhoomika Agro 2020-21 2(2) Hyderabad Farms (P) Ltd Hyderabad Pan:Aafcb6665G 2 382/Hyd/2023 -Do- -Do- 2021-22 3 Co 7/Hyd/2023 Bhoomika Agro Acit Central Circle 2020-21 (Ita 381/H/23) Farms (P) Ltd 2(2) Hyderabad Hyderabad Pan:Aafcb6665G 4 Co 8/Hyd/2023 -Do- -Do- 2021-22 (Ita 382/H/23) 5 385/Hyd/2023 -Do- Sunshine Estate 2019-20 Construction India Llp, Hyderabad Pan:Adrfs0667D 6 386/Hyd/2023 -Do- -Do- 2020-21 7 387/Hyd/2023 -Do- -Do- 2022-22 8 Co3/Hyd/2023 Sunshine Estate Acit Central Circle 2019-20 (Ita 385/H/23) Construction India 2(2) Hyderabad Llp, Hyderabad Pan:Adrfs0667D 9 Co4/Hyd/2023 -Do- -Do- 2020-21 (Ita 386/H/23) 10 Co5/Hyd/2023 -Do- -Do- 2021-22 (Ita 387/H/23) 11 388/Hyd/2023 -Do- Krishi Housing (P) 2017-18 Ltd Hyderabad Pan:Aafck9740B 12 389/Hyd/2023 -Do- -Do- 2018-19 13 390/Hyd/2023 -Do- -Do- 2019-20 14 391/Hyd/2023 -Do- -Do- 2020-21 15 392/Hyd/2023 -Do- -Do- 2021-22 16 Co9/Hyd/2023 Krishi Housing (P) Acit Central Circle 2017-18 (Ita 388/H/23) Ltd Hyderabad 2(2) Hyderabad Pan:Aafck9740B

thus assessed the income of the entities of SIG group on the basis of the said day sheets and concluding that the estimation of income would be the best proposition to determine the taxable income of the entities of the SIG group. There was no consequent search or survey conducted ... although the learned CIT (A), in principle agreed that the appellant working as a mediator/aggregator and earns only commission income, but erred in estimating 10% income on total unaccounted cash received from M/s. Spectra Group even though the Director of the appellant company in his statement recorded

Assistant Commissioner of Income Tax, Central Circle-2(2), Hyderabad vs. Krishi Housing Private Limited, Hyderabad

In the result, all the six appeals filed by the Revenue

ITA 392/HYD/2023[2021-22]Status: DisposedITAT Hyderabad30 Sept 2024AY 2021-22

Bench: Shri Laliet Kumar & Shri Manjunatha, G.S.No Appeal In Ita No. Assessee Respondent A.Y 1 381/Hyd/2023 Acit Central Circle Bhoomika Agro 2020-21 2(2) Hyderabad Farms (P) Ltd Hyderabad Pan:Aafcb6665G 2 382/Hyd/2023 -Do- -Do- 2021-22 3 Co 7/Hyd/2023 Bhoomika Agro Acit Central Circle 2020-21 (Ita 381/H/23) Farms (P) Ltd 2(2) Hyderabad Hyderabad Pan:Aafcb6665G 4 Co 8/Hyd/2023 -Do- -Do- 2021-22 (Ita 382/H/23) 5 385/Hyd/2023 -Do- Sunshine Estate 2019-20 Construction India Llp, Hyderabad Pan:Adrfs0667D 6 386/Hyd/2023 -Do- -Do- 2020-21 7 387/Hyd/2023 -Do- -Do- 2022-22 8 Co3/Hyd/2023 Sunshine Estate Acit Central Circle 2019-20 (Ita 385/H/23) Construction India 2(2) Hyderabad Llp, Hyderabad Pan:Adrfs0667D 9 Co4/Hyd/2023 -Do- -Do- 2020-21 (Ita 386/H/23) 10 Co5/Hyd/2023 -Do- -Do- 2021-22 (Ita 387/H/23) 11 388/Hyd/2023 -Do- Krishi Housing (P) 2017-18 Ltd Hyderabad Pan:Aafck9740B 12 389/Hyd/2023 -Do- -Do- 2018-19 13 390/Hyd/2023 -Do- -Do- 2019-20 14 391/Hyd/2023 -Do- -Do- 2020-21 15 392/Hyd/2023 -Do- -Do- 2021-22 16 Co9/Hyd/2023 Krishi Housing (P) Acit Central Circle 2017-18 (Ita 388/H/23) Ltd Hyderabad 2(2) Hyderabad Pan:Aafck9740B

thus assessed the income of the entities of SIG group on the basis of the said day sheets and concluding that the estimation of income would be the best proposition to determine the taxable income of the entities of the SIG group. There was no consequent search or survey conducted ... although the learned CIT (A), in principle agreed that the appellant working as a mediator/aggregator and earns only commission income, but erred in estimating 10% income on total unaccounted cash received from M/s. Spectra Group even though the Director of the appellant company in his statement recorded

Assistant Commissioner of Income Tax, Central Circle-2(2), Hyderabad vs. Krishi Housing Private Limited, Hyderabad

In the result, all the six appeals filed by the Revenue

ITA 391/HYD/2023[2020-21]Status: DisposedITAT Hyderabad30 Sept 2024AY 2020-21

Bench: Shri Laliet Kumar & Shri Manjunatha, G.S.No Appeal In Ita No. Assessee Respondent A.Y 1 381/Hyd/2023 Acit Central Circle Bhoomika Agro 2020-21 2(2) Hyderabad Farms (P) Ltd Hyderabad Pan:Aafcb6665G 2 382/Hyd/2023 -Do- -Do- 2021-22 3 Co 7/Hyd/2023 Bhoomika Agro Acit Central Circle 2020-21 (Ita 381/H/23) Farms (P) Ltd 2(2) Hyderabad Hyderabad Pan:Aafcb6665G 4 Co 8/Hyd/2023 -Do- -Do- 2021-22 (Ita 382/H/23) 5 385/Hyd/2023 -Do- Sunshine Estate 2019-20 Construction India Llp, Hyderabad Pan:Adrfs0667D 6 386/Hyd/2023 -Do- -Do- 2020-21 7 387/Hyd/2023 -Do- -Do- 2022-22 8 Co3/Hyd/2023 Sunshine Estate Acit Central Circle 2019-20 (Ita 385/H/23) Construction India 2(2) Hyderabad Llp, Hyderabad Pan:Adrfs0667D 9 Co4/Hyd/2023 -Do- -Do- 2020-21 (Ita 386/H/23) 10 Co5/Hyd/2023 -Do- -Do- 2021-22 (Ita 387/H/23) 11 388/Hyd/2023 -Do- Krishi Housing (P) 2017-18 Ltd Hyderabad Pan:Aafck9740B 12 389/Hyd/2023 -Do- -Do- 2018-19 13 390/Hyd/2023 -Do- -Do- 2019-20 14 391/Hyd/2023 -Do- -Do- 2020-21 15 392/Hyd/2023 -Do- -Do- 2021-22 16 Co9/Hyd/2023 Krishi Housing (P) Acit Central Circle 2017-18 (Ita 388/H/23) Ltd Hyderabad 2(2) Hyderabad Pan:Aafck9740B

thus assessed the income of the entities of SIG group on the basis of the said day sheets and concluding that the estimation of income would be the best proposition to determine the taxable income of the entities of the SIG group. There was no consequent search or survey conducted ... although the learned CIT (A), in principle agreed that the appellant working as a mediator/aggregator and earns only commission income, but erred in estimating 10% income on total unaccounted cash received from M/s. Spectra Group even though the Director of the appellant company in his statement recorded

Assistant Commissioner of Income Tax, Central Circle-2(2), Hyderabad vs. Krishi Housing Private Limited, Hyderabad

In the result, all the six appeals filed by the Revenue

ITA 390/HYD/2023[2019-20]Status: DisposedITAT Hyderabad30 Sept 2024AY 2019-20

Bench: Shri Laliet Kumar & Shri Manjunatha, G.S.No Appeal In Ita No. Assessee Respondent A.Y 1 381/Hyd/2023 Acit Central Circle Bhoomika Agro 2020-21 2(2) Hyderabad Farms (P) Ltd Hyderabad Pan:Aafcb6665G 2 382/Hyd/2023 -Do- -Do- 2021-22 3 Co 7/Hyd/2023 Bhoomika Agro Acit Central Circle 2020-21 (Ita 381/H/23) Farms (P) Ltd 2(2) Hyderabad Hyderabad Pan:Aafcb6665G 4 Co 8/Hyd/2023 -Do- -Do- 2021-22 (Ita 382/H/23) 5 385/Hyd/2023 -Do- Sunshine Estate 2019-20 Construction India Llp, Hyderabad Pan:Adrfs0667D 6 386/Hyd/2023 -Do- -Do- 2020-21 7 387/Hyd/2023 -Do- -Do- 2022-22 8 Co3/Hyd/2023 Sunshine Estate Acit Central Circle 2019-20 (Ita 385/H/23) Construction India 2(2) Hyderabad Llp, Hyderabad Pan:Adrfs0667D 9 Co4/Hyd/2023 -Do- -Do- 2020-21 (Ita 386/H/23) 10 Co5/Hyd/2023 -Do- -Do- 2021-22 (Ita 387/H/23) 11 388/Hyd/2023 -Do- Krishi Housing (P) 2017-18 Ltd Hyderabad Pan:Aafck9740B 12 389/Hyd/2023 -Do- -Do- 2018-19 13 390/Hyd/2023 -Do- -Do- 2019-20 14 391/Hyd/2023 -Do- -Do- 2020-21 15 392/Hyd/2023 -Do- -Do- 2021-22 16 Co9/Hyd/2023 Krishi Housing (P) Acit Central Circle 2017-18 (Ita 388/H/23) Ltd Hyderabad 2(2) Hyderabad Pan:Aafck9740B

thus assessed the income of the entities of SIG group on the basis of the said day sheets and concluding that the estimation of income would be the best proposition to determine the taxable income of the entities of the SIG group. There was no consequent search or survey conducted ... although the learned CIT (A), in principle agreed that the appellant working as a mediator/aggregator and earns only commission income, but erred in estimating 10% income on total unaccounted cash received from M/s. Spectra Group even though the Director of the appellant company in his statement recorded

Assistant Commissioner of Income Tax, Central Circle-2(2), Hyderabad vs. Krishi Housing Private Limited, Hyderabad

In the result, all the six appeals filed by the Revenue

ITA 389/HYD/2023[2018-19]Status: DisposedITAT Hyderabad30 Sept 2024AY 2018-19

Bench: Shri Laliet Kumar & Shri Manjunatha, G.S.No Appeal In Ita No. Assessee Respondent A.Y 1 381/Hyd/2023 Acit Central Circle Bhoomika Agro 2020-21 2(2) Hyderabad Farms (P) Ltd Hyderabad Pan:Aafcb6665G 2 382/Hyd/2023 -Do- -Do- 2021-22 3 Co 7/Hyd/2023 Bhoomika Agro Acit Central Circle 2020-21 (Ita 381/H/23) Farms (P) Ltd 2(2) Hyderabad Hyderabad Pan:Aafcb6665G 4 Co 8/Hyd/2023 -Do- -Do- 2021-22 (Ita 382/H/23) 5 385/Hyd/2023 -Do- Sunshine Estate 2019-20 Construction India Llp, Hyderabad Pan:Adrfs0667D 6 386/Hyd/2023 -Do- -Do- 2020-21 7 387/Hyd/2023 -Do- -Do- 2022-22 8 Co3/Hyd/2023 Sunshine Estate Acit Central Circle 2019-20 (Ita 385/H/23) Construction India 2(2) Hyderabad Llp, Hyderabad Pan:Adrfs0667D 9 Co4/Hyd/2023 -Do- -Do- 2020-21 (Ita 386/H/23) 10 Co5/Hyd/2023 -Do- -Do- 2021-22 (Ita 387/H/23) 11 388/Hyd/2023 -Do- Krishi Housing (P) 2017-18 Ltd Hyderabad Pan:Aafck9740B 12 389/Hyd/2023 -Do- -Do- 2018-19 13 390/Hyd/2023 -Do- -Do- 2019-20 14 391/Hyd/2023 -Do- -Do- 2020-21 15 392/Hyd/2023 -Do- -Do- 2021-22 16 Co9/Hyd/2023 Krishi Housing (P) Acit Central Circle 2017-18 (Ita 388/H/23) Ltd Hyderabad 2(2) Hyderabad Pan:Aafck9740B

thus assessed the income of the entities of SIG group on the basis of the said day sheets and concluding that the estimation of income would be the best proposition to determine the taxable income of the entities of the SIG group. There was no consequent search or survey conducted ... although the learned CIT (A), in principle agreed that the appellant working as a mediator/aggregator and earns only commission income, but erred in estimating 10% income on total unaccounted cash received from M/s. Spectra Group even though the Director of the appellant company in his statement recorded

Assistant Commissioner of Income Tax, Central Circle-2(2), Hyderabad vs. Krishi Housing Private Limited, Hyderabad

In the result, all the six appeals filed by the Revenue

ITA 388/HYD/2023[2017-18]Status: DisposedITAT Hyderabad30 Sept 2024AY 2017-18

Bench: Shri Laliet Kumar & Shri Manjunatha, G.S.No Appeal In Ita No. Assessee Respondent A.Y 1 381/Hyd/2023 Acit Central Circle Bhoomika Agro 2020-21 2(2) Hyderabad Farms (P) Ltd Hyderabad Pan:Aafcb6665G 2 382/Hyd/2023 -Do- -Do- 2021-22 3 Co 7/Hyd/2023 Bhoomika Agro Acit Central Circle 2020-21 (Ita 381/H/23) Farms (P) Ltd 2(2) Hyderabad Hyderabad Pan:Aafcb6665G 4 Co 8/Hyd/2023 -Do- -Do- 2021-22 (Ita 382/H/23) 5 385/Hyd/2023 -Do- Sunshine Estate 2019-20 Construction India Llp, Hyderabad Pan:Adrfs0667D 6 386/Hyd/2023 -Do- -Do- 2020-21 7 387/Hyd/2023 -Do- -Do- 2022-22 8 Co3/Hyd/2023 Sunshine Estate Acit Central Circle 2019-20 (Ita 385/H/23) Construction India 2(2) Hyderabad Llp, Hyderabad Pan:Adrfs0667D 9 Co4/Hyd/2023 -Do- -Do- 2020-21 (Ita 386/H/23) 10 Co5/Hyd/2023 -Do- -Do- 2021-22 (Ita 387/H/23) 11 388/Hyd/2023 -Do- Krishi Housing (P) 2017-18 Ltd Hyderabad Pan:Aafck9740B 12 389/Hyd/2023 -Do- -Do- 2018-19 13 390/Hyd/2023 -Do- -Do- 2019-20 14 391/Hyd/2023 -Do- -Do- 2020-21 15 392/Hyd/2023 -Do- -Do- 2021-22 16 Co9/Hyd/2023 Krishi Housing (P) Acit Central Circle 2017-18 (Ita 388/H/23) Ltd Hyderabad 2(2) Hyderabad Pan:Aafck9740B

thus assessed the income of the entities of SIG group on the basis of the said day sheets and concluding that the estimation of income would be the best proposition to determine the taxable income of the entities of the SIG group. There was no consequent search or survey conducted ... although the learned CIT (A), in principle agreed that the appellant working as a mediator/aggregator and earns only commission income, but erred in estimating 10% income on total unaccounted cash received from M/s. Spectra Group even though the Director of the appellant company in his statement recorded