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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

Subbiah Chandramohan, Pudukottai vs. ITO Ward 1, Pudukottai

In the result, the appeal filed by the assessee is partly allowed

ITA 346/CHNY/2024[2017-18]Status: DisposedITAT Chennai05 Jun 2024AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.346/Chny/2024 िनधा"रण वष"/Assessment Year: 2017-18 Subbiah Chandramohan, Vs. The Income Tax Officer, Ts No. 4283, East 2Nd Street, Ward 1, Muthamal Apartment, Pudukkottai, Pudukkottai. Pudukkottai 622 001. [Pan: Agepc9323N] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Subramanian, Ca ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 04.06.2024 घोषणा की तारीख /Date Of Pronouncement : 05.06.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 27.12.2023 Passed By The Ld. Cit(A) [Nfac], Delhi For The Assessment Year 2017-18. 2. The Assessee Raised 3 Grounds Of Appeal Amongst Which The Only Issue Emanates For Our Consideration Is Whether The Ld. Cit(A) Was Justified In Confirming The Addition Made By The Assessing Officer On Estimating Net Profit At 8% Of The Turnover.

For Appellant: Shri R. Subramanian, CAFor Respondent: Shri AR V Sreenivasan, Addl. CIT

assessee is in the retail business of milk supply and the said deposits were out of daily business receipts. The Assessing Officer estimated net income at ₹.13,25,183/- being 8% of total turnover of ₹.1,65,64,795/-. Apart from that, the Assessing Officer also added separately the SBNs ... extent of ₹.17,93,800/- totalling to ₹.31,18,983/-. 3. The ld. AR Shri R. Subramanian, CA contended that having adopted the estimation of income at 8% of the total turnover, the Assessing Officer cannot make another addition on account of cash deposit containing SBNs. We find force