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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

Agri Gold Constructions Private Limited, Vijayawada vs. Dy. Commissioner of Income Tax, Central Circle-2(4), Hyderabad

In the result, all the appeals filed by the assessee and Revenue are treated as allowed for statistical purposes

ITA 53/HYD/2018[2014-15]Status: HeardITAT Hyderabad29 Nov 2022AY 2014-15

Bench: Shri R.K. Panda & Shri K. Narasimha Charyappeal In Ita No A.Y Appellant Respondent 16/Hyd/2018 2009-10 Dy.Cit, Central Agri Gold Circle-2(4) Construction (P) Hyderabad Ltd, Vijayawada Pan:Aadca5210E 17/Hyd/2018 2010-11 -Do- -Do- 18/Hyd/2018 2011-12 -Do- -Do- 19/Hyd/2018 2012-13 -Do- -Do- 20/Hyd/2018 2013-14 -Do- -Do- 21/Hyd/2018 2014-15 -Do- -Do- 213/Hyd/2018 2008-09 -Do- -Do- 1171/Hyd/2018 2015-16 -Do- -Do- 48/Hyd/2018 2009-10 Agri Gold Dy.Cit, Central Construction (P) Circle-2(4) Ltd, Vijayawada Hyderabad Pan:Aadca5210E 49/Hyd/2018 2010-11 -Do- -Do- 50/Hyd/2018 2011-12 -Do- -Do- 51/Hyd/2018 2012-13 -Do- -Do- 52/Hyd/2018 2013-14 -Do- -Do- 53/Hyd/2018 2014-15 -Do- -Do- 1888/Hyd/2018 2015-16 -Do- -Do- Assessee By: Shri M.V. Prasad, C.A Revenue By: Shri Jeeval Lal Lavidiya, Dr Date Of Hearing: 28/11/2022 Date Of Pronouncement: 29/11/2022 Order Per Bench: The Above Batch Of Appeals Filed By The Assessee & The Revenue Respectively Are Directed Against The Separate Orders

For Appellant: Shri M.V. Prasad, C.AFor Respondent: Shri Jeeval Lal Lavidiya, DR
Section 132Section 143(3)Section 144Section 153ASection 68

admitting income of Rs.1,24,40,453/-. The Assessing Officer completed the assessment u/s 143(3) on 22.2.2011 wherein he had estimated the income from sale of plots @5% of the turnover, interest income @ 5%, income from construction activity @ 8% and income from insurance commission @ 50%. Subsequently, a search ... another 14 appeals 3. In appeal, the learned CIT (A) directed the Assessing Officer to estimate the income @ 5% of the gross receipts and sustained the addition of Rs.2,45,00,000/- made by the Assessing Officer u/s 68. So far as the interest income of Rs.4

Agri Gold Constructions Private Limited, Vijayawada vs. Dy. Commissioner of Income Tax, Central Circle-2(4), Hyderabad

In the result, all the appeals filed by the assessee and Revenue are treated as allowed for statistical purposes

ITA 52/HYD/2018[2013-14]Status: HeardITAT Hyderabad29 Nov 2022AY 2013-14

Bench: Shri R.K. Panda & Shri K. Narasimha Charyappeal In Ita No A.Y Appellant Respondent 16/Hyd/2018 2009-10 Dy.Cit, Central Agri Gold Circle-2(4) Construction (P) Hyderabad Ltd, Vijayawada Pan:Aadca5210E 17/Hyd/2018 2010-11 -Do- -Do- 18/Hyd/2018 2011-12 -Do- -Do- 19/Hyd/2018 2012-13 -Do- -Do- 20/Hyd/2018 2013-14 -Do- -Do- 21/Hyd/2018 2014-15 -Do- -Do- 213/Hyd/2018 2008-09 -Do- -Do- 1171/Hyd/2018 2015-16 -Do- -Do- 48/Hyd/2018 2009-10 Agri Gold Dy.Cit, Central Construction (P) Circle-2(4) Ltd, Vijayawada Hyderabad Pan:Aadca5210E 49/Hyd/2018 2010-11 -Do- -Do- 50/Hyd/2018 2011-12 -Do- -Do- 51/Hyd/2018 2012-13 -Do- -Do- 52/Hyd/2018 2013-14 -Do- -Do- 53/Hyd/2018 2014-15 -Do- -Do- 1888/Hyd/2018 2015-16 -Do- -Do- Assessee By: Shri M.V. Prasad, C.A Revenue By: Shri Jeeval Lal Lavidiya, Dr Date Of Hearing: 28/11/2022 Date Of Pronouncement: 29/11/2022 Order Per Bench: The Above Batch Of Appeals Filed By The Assessee & The Revenue Respectively Are Directed Against The Separate Orders

For Appellant: Shri M.V. Prasad, C.AFor Respondent: Shri Jeeval Lal Lavidiya, DR
Section 132Section 143(3)Section 144Section 153ASection 68

admitting income of Rs.1,24,40,453/-. The Assessing Officer completed the assessment u/s 143(3) on 22.2.2011 wherein he had estimated the income from sale of plots @5% of the turnover, interest income @ 5%, income from construction activity @ 8% and income from insurance commission @ 50%. Subsequently, a search ... another 14 appeals 3. In appeal, the learned CIT (A) directed the Assessing Officer to estimate the income @ 5% of the gross receipts and sustained the addition of Rs.2,45,00,000/- made by the Assessing Officer u/s 68. So far as the interest income of Rs.4

Agri Gold Constructions Private Limited, Vijayawada vs. Dy. Commissioner of Income Tax, Central Circle-2(4), Hyderabad

In the result, all the appeals filed by the assessee and Revenue are treated as allowed for statistical purposes

ITA 51/HYD/2018[2012-13]Status: HeardITAT Hyderabad29 Nov 2022AY 2012-13

Bench: Shri R.K. Panda & Shri K. Narasimha Charyappeal In Ita No A.Y Appellant Respondent 16/Hyd/2018 2009-10 Dy.Cit, Central Agri Gold Circle-2(4) Construction (P) Hyderabad Ltd, Vijayawada Pan:Aadca5210E 17/Hyd/2018 2010-11 -Do- -Do- 18/Hyd/2018 2011-12 -Do- -Do- 19/Hyd/2018 2012-13 -Do- -Do- 20/Hyd/2018 2013-14 -Do- -Do- 21/Hyd/2018 2014-15 -Do- -Do- 213/Hyd/2018 2008-09 -Do- -Do- 1171/Hyd/2018 2015-16 -Do- -Do- 48/Hyd/2018 2009-10 Agri Gold Dy.Cit, Central Construction (P) Circle-2(4) Ltd, Vijayawada Hyderabad Pan:Aadca5210E 49/Hyd/2018 2010-11 -Do- -Do- 50/Hyd/2018 2011-12 -Do- -Do- 51/Hyd/2018 2012-13 -Do- -Do- 52/Hyd/2018 2013-14 -Do- -Do- 53/Hyd/2018 2014-15 -Do- -Do- 1888/Hyd/2018 2015-16 -Do- -Do- Assessee By: Shri M.V. Prasad, C.A Revenue By: Shri Jeeval Lal Lavidiya, Dr Date Of Hearing: 28/11/2022 Date Of Pronouncement: 29/11/2022 Order Per Bench: The Above Batch Of Appeals Filed By The Assessee & The Revenue Respectively Are Directed Against The Separate Orders

For Appellant: Shri M.V. Prasad, C.AFor Respondent: Shri Jeeval Lal Lavidiya, DR
Section 132Section 143(3)Section 144Section 153ASection 68

admitting income of Rs.1,24,40,453/-. The Assessing Officer completed the assessment u/s 143(3) on 22.2.2011 wherein he had estimated the income from sale of plots @5% of the turnover, interest income @ 5%, income from construction activity @ 8% and income from insurance commission @ 50%. Subsequently, a search ... another 14 appeals 3. In appeal, the learned CIT (A) directed the Assessing Officer to estimate the income @ 5% of the gross receipts and sustained the addition of Rs.2,45,00,000/- made by the Assessing Officer u/s 68. So far as the interest income of Rs.4

Agri Gold Constructions Private Limited, Vijayawada vs. Dy. Commissioner of Income Tax, Central Circle-2(4), Hyderabad

In the result, all the appeals filed by the assessee and Revenue are treated as allowed for statistical purposes

ITA 50/HYD/2018[2011-12]Status: HeardITAT Hyderabad29 Nov 2022AY 2011-12

Bench: Shri R.K. Panda & Shri K. Narasimha Charyappeal In Ita No A.Y Appellant Respondent 16/Hyd/2018 2009-10 Dy.Cit, Central Agri Gold Circle-2(4) Construction (P) Hyderabad Ltd, Vijayawada Pan:Aadca5210E 17/Hyd/2018 2010-11 -Do- -Do- 18/Hyd/2018 2011-12 -Do- -Do- 19/Hyd/2018 2012-13 -Do- -Do- 20/Hyd/2018 2013-14 -Do- -Do- 21/Hyd/2018 2014-15 -Do- -Do- 213/Hyd/2018 2008-09 -Do- -Do- 1171/Hyd/2018 2015-16 -Do- -Do- 48/Hyd/2018 2009-10 Agri Gold Dy.Cit, Central Construction (P) Circle-2(4) Ltd, Vijayawada Hyderabad Pan:Aadca5210E 49/Hyd/2018 2010-11 -Do- -Do- 50/Hyd/2018 2011-12 -Do- -Do- 51/Hyd/2018 2012-13 -Do- -Do- 52/Hyd/2018 2013-14 -Do- -Do- 53/Hyd/2018 2014-15 -Do- -Do- 1888/Hyd/2018 2015-16 -Do- -Do- Assessee By: Shri M.V. Prasad, C.A Revenue By: Shri Jeeval Lal Lavidiya, Dr Date Of Hearing: 28/11/2022 Date Of Pronouncement: 29/11/2022 Order Per Bench: The Above Batch Of Appeals Filed By The Assessee & The Revenue Respectively Are Directed Against The Separate Orders

For Appellant: Shri M.V. Prasad, C.AFor Respondent: Shri Jeeval Lal Lavidiya, DR
Section 132Section 143(3)Section 144Section 153ASection 68

admitting income of Rs.1,24,40,453/-. The Assessing Officer completed the assessment u/s 143(3) on 22.2.2011 wherein he had estimated the income from sale of plots @5% of the turnover, interest income @ 5%, income from construction activity @ 8% and income from insurance commission @ 50%. Subsequently, a search ... another 14 appeals 3. In appeal, the learned CIT (A) directed the Assessing Officer to estimate the income @ 5% of the gross receipts and sustained the addition of Rs.2,45,00,000/- made by the Assessing Officer u/s 68. So far as the interest income of Rs.4

Agri Gold Constructions Private Limited, Vijayawada vs. Dy. Commissioner of Income Tax, Central Circle-2(4), Hyderabad

In the result, all the appeals filed by the assessee and Revenue are treated as allowed for statistical purposes

ITA 49/HYD/2018[2010-11]Status: HeardITAT Hyderabad29 Nov 2022AY 2010-11

Bench: Shri R.K. Panda & Shri K. Narasimha Charyappeal In Ita No A.Y Appellant Respondent 16/Hyd/2018 2009-10 Dy.Cit, Central Agri Gold Circle-2(4) Construction (P) Hyderabad Ltd, Vijayawada Pan:Aadca5210E 17/Hyd/2018 2010-11 -Do- -Do- 18/Hyd/2018 2011-12 -Do- -Do- 19/Hyd/2018 2012-13 -Do- -Do- 20/Hyd/2018 2013-14 -Do- -Do- 21/Hyd/2018 2014-15 -Do- -Do- 213/Hyd/2018 2008-09 -Do- -Do- 1171/Hyd/2018 2015-16 -Do- -Do- 48/Hyd/2018 2009-10 Agri Gold Dy.Cit, Central Construction (P) Circle-2(4) Ltd, Vijayawada Hyderabad Pan:Aadca5210E 49/Hyd/2018 2010-11 -Do- -Do- 50/Hyd/2018 2011-12 -Do- -Do- 51/Hyd/2018 2012-13 -Do- -Do- 52/Hyd/2018 2013-14 -Do- -Do- 53/Hyd/2018 2014-15 -Do- -Do- 1888/Hyd/2018 2015-16 -Do- -Do- Assessee By: Shri M.V. Prasad, C.A Revenue By: Shri Jeeval Lal Lavidiya, Dr Date Of Hearing: 28/11/2022 Date Of Pronouncement: 29/11/2022 Order Per Bench: The Above Batch Of Appeals Filed By The Assessee & The Revenue Respectively Are Directed Against The Separate Orders

For Appellant: Shri M.V. Prasad, C.AFor Respondent: Shri Jeeval Lal Lavidiya, DR
Section 132Section 143(3)Section 144Section 153ASection 68

admitting income of Rs.1,24,40,453/-. The Assessing Officer completed the assessment u/s 143(3) on 22.2.2011 wherein he had estimated the income from sale of plots @5% of the turnover, interest income @ 5%, income from construction activity @ 8% and income from insurance commission @ 50%. Subsequently, a search ... another 14 appeals 3. In appeal, the learned CIT (A) directed the Assessing Officer to estimate the income @ 5% of the gross receipts and sustained the addition of Rs.2,45,00,000/- made by the Assessing Officer u/s 68. So far as the interest income of Rs.4

Agri Gold Construction Private Limited, Vijayawada vs. Dy. Commissioner of Income Tax, Central Circle-2(4), Hyderabad

In the result, all the appeals filed by the assessee and Revenue are treated as allowed for statistical purposes

ITA 48/HYD/2018[2009-10]Status: HeardITAT Hyderabad29 Nov 2022AY 2009-10

Bench: Shri R.K. Panda & Shri K. Narasimha Charyappeal In Ita No A.Y Appellant Respondent 16/Hyd/2018 2009-10 Dy.Cit, Central Agri Gold Circle-2(4) Construction (P) Hyderabad Ltd, Vijayawada Pan:Aadca5210E 17/Hyd/2018 2010-11 -Do- -Do- 18/Hyd/2018 2011-12 -Do- -Do- 19/Hyd/2018 2012-13 -Do- -Do- 20/Hyd/2018 2013-14 -Do- -Do- 21/Hyd/2018 2014-15 -Do- -Do- 213/Hyd/2018 2008-09 -Do- -Do- 1171/Hyd/2018 2015-16 -Do- -Do- 48/Hyd/2018 2009-10 Agri Gold Dy.Cit, Central Construction (P) Circle-2(4) Ltd, Vijayawada Hyderabad Pan:Aadca5210E 49/Hyd/2018 2010-11 -Do- -Do- 50/Hyd/2018 2011-12 -Do- -Do- 51/Hyd/2018 2012-13 -Do- -Do- 52/Hyd/2018 2013-14 -Do- -Do- 53/Hyd/2018 2014-15 -Do- -Do- 1888/Hyd/2018 2015-16 -Do- -Do- Assessee By: Shri M.V. Prasad, C.A Revenue By: Shri Jeeval Lal Lavidiya, Dr Date Of Hearing: 28/11/2022 Date Of Pronouncement: 29/11/2022 Order Per Bench: The Above Batch Of Appeals Filed By The Assessee & The Revenue Respectively Are Directed Against The Separate Orders

For Appellant: Shri M.V. Prasad, C.AFor Respondent: Shri Jeeval Lal Lavidiya, DR
Section 132Section 143(3)Section 144Section 153ASection 68

admitting income of Rs.1,24,40,453/-. The Assessing Officer completed the assessment u/s 143(3) on 22.2.2011 wherein he had estimated the income from sale of plots @5% of the turnover, interest income @ 5%, income from construction activity @ 8% and income from insurance commission @ 50%. Subsequently, a search ... another 14 appeals 3. In appeal, the learned CIT (A) directed the Assessing Officer to estimate the income @ 5% of the gross receipts and sustained the addition of Rs.2,45,00,000/- made by the Assessing Officer u/s 68. So far as the interest income of Rs.4

Dy. Commissioner of Income Tax, Central Circle-2(4), Hyderabad vs. Agri Gold Constructions Private Limited, Vijayawada

In the result, all the appeals filed by the assessee and Revenue are treated as allowed for statistical purposes

ITA 213/HYD/2018[2008-09]Status: HeardITAT Hyderabad29 Nov 2022AY 2008-09

Bench: Shri R.K. Panda & Shri K. Narasimha Charyappeal In Ita No A.Y Appellant Respondent 16/Hyd/2018 2009-10 Dy.Cit, Central Agri Gold Circle-2(4) Construction (P) Hyderabad Ltd, Vijayawada Pan:Aadca5210E 17/Hyd/2018 2010-11 -Do- -Do- 18/Hyd/2018 2011-12 -Do- -Do- 19/Hyd/2018 2012-13 -Do- -Do- 20/Hyd/2018 2013-14 -Do- -Do- 21/Hyd/2018 2014-15 -Do- -Do- 213/Hyd/2018 2008-09 -Do- -Do- 1171/Hyd/2018 2015-16 -Do- -Do- 48/Hyd/2018 2009-10 Agri Gold Dy.Cit, Central Construction (P) Circle-2(4) Ltd, Vijayawada Hyderabad Pan:Aadca5210E 49/Hyd/2018 2010-11 -Do- -Do- 50/Hyd/2018 2011-12 -Do- -Do- 51/Hyd/2018 2012-13 -Do- -Do- 52/Hyd/2018 2013-14 -Do- -Do- 53/Hyd/2018 2014-15 -Do- -Do- 1888/Hyd/2018 2015-16 -Do- -Do- Assessee By: Shri M.V. Prasad, C.A Revenue By: Shri Jeeval Lal Lavidiya, Dr Date Of Hearing: 28/11/2022 Date Of Pronouncement: 29/11/2022 Order Per Bench: The Above Batch Of Appeals Filed By The Assessee & The Revenue Respectively Are Directed Against The Separate Orders

For Appellant: Shri M.V. Prasad, C.AFor Respondent: Shri Jeeval Lal Lavidiya, DR
Section 132Section 143(3)Section 144Section 153ASection 68

admitting income of Rs.1,24,40,453/-. The Assessing Officer completed the assessment u/s 143(3) on 22.2.2011 wherein he had estimated the income from sale of plots @5% of the turnover, interest income @ 5%, income from construction activity @ 8% and income from insurance commission @ 50%. Subsequently, a search ... another 14 appeals 3. In appeal, the learned CIT (A) directed the Assessing Officer to estimate the income @ 5% of the gross receipts and sustained the addition of Rs.2,45,00,000/- made by the Assessing Officer u/s 68. So far as the interest income of Rs.4

Dy. Commissioner of Income Tax, Central Circle-2(4), Hyderabad vs. Agri Gold Construction Private Limited, Vijayawada

In the result, all the appeals filed by the assessee and Revenue are treated as allowed for statistical purposes

ITA 20/HYD/2018[2013-14]Status: HeardITAT Hyderabad29 Nov 2022AY 2013-14

Bench: Shri R.K. Panda & Shri K. Narasimha Charyappeal In Ita No A.Y Appellant Respondent 16/Hyd/2018 2009-10 Dy.Cit, Central Agri Gold Circle-2(4) Construction (P) Hyderabad Ltd, Vijayawada Pan:Aadca5210E 17/Hyd/2018 2010-11 -Do- -Do- 18/Hyd/2018 2011-12 -Do- -Do- 19/Hyd/2018 2012-13 -Do- -Do- 20/Hyd/2018 2013-14 -Do- -Do- 21/Hyd/2018 2014-15 -Do- -Do- 213/Hyd/2018 2008-09 -Do- -Do- 1171/Hyd/2018 2015-16 -Do- -Do- 48/Hyd/2018 2009-10 Agri Gold Dy.Cit, Central Construction (P) Circle-2(4) Ltd, Vijayawada Hyderabad Pan:Aadca5210E 49/Hyd/2018 2010-11 -Do- -Do- 50/Hyd/2018 2011-12 -Do- -Do- 51/Hyd/2018 2012-13 -Do- -Do- 52/Hyd/2018 2013-14 -Do- -Do- 53/Hyd/2018 2014-15 -Do- -Do- 1888/Hyd/2018 2015-16 -Do- -Do- Assessee By: Shri M.V. Prasad, C.A Revenue By: Shri Jeeval Lal Lavidiya, Dr Date Of Hearing: 28/11/2022 Date Of Pronouncement: 29/11/2022 Order Per Bench: The Above Batch Of Appeals Filed By The Assessee & The Revenue Respectively Are Directed Against The Separate Orders

For Appellant: Shri M.V. Prasad, C.AFor Respondent: Shri Jeeval Lal Lavidiya, DR
Section 132Section 143(3)Section 144Section 153ASection 68

admitting income of Rs.1,24,40,453/-. The Assessing Officer completed the assessment u/s 143(3) on 22.2.2011 wherein he had estimated the income from sale of plots @5% of the turnover, interest income @ 5%, income from construction activity @ 8% and income from insurance commission @ 50%. Subsequently, a search ... another 14 appeals 3. In appeal, the learned CIT (A) directed the Assessing Officer to estimate the income @ 5% of the gross receipts and sustained the addition of Rs.2,45,00,000/- made by the Assessing Officer u/s 68. So far as the interest income of Rs.4

Dy. Commissioner of Income Tax, Circle-2(4), Hyderabad vs. Agri Gold Construction Private Limited, Vijayawada

In the result, all the appeals filed by the assessee and Revenue are treated as allowed for statistical purposes

ITA 19/HYD/2018[2012-13]Status: HeardITAT Hyderabad29 Nov 2022AY 2012-13

Bench: Shri R.K. Panda & Shri K. Narasimha Charyappeal In Ita No A.Y Appellant Respondent 16/Hyd/2018 2009-10 Dy.Cit, Central Agri Gold Circle-2(4) Construction (P) Hyderabad Ltd, Vijayawada Pan:Aadca5210E 17/Hyd/2018 2010-11 -Do- -Do- 18/Hyd/2018 2011-12 -Do- -Do- 19/Hyd/2018 2012-13 -Do- -Do- 20/Hyd/2018 2013-14 -Do- -Do- 21/Hyd/2018 2014-15 -Do- -Do- 213/Hyd/2018 2008-09 -Do- -Do- 1171/Hyd/2018 2015-16 -Do- -Do- 48/Hyd/2018 2009-10 Agri Gold Dy.Cit, Central Construction (P) Circle-2(4) Ltd, Vijayawada Hyderabad Pan:Aadca5210E 49/Hyd/2018 2010-11 -Do- -Do- 50/Hyd/2018 2011-12 -Do- -Do- 51/Hyd/2018 2012-13 -Do- -Do- 52/Hyd/2018 2013-14 -Do- -Do- 53/Hyd/2018 2014-15 -Do- -Do- 1888/Hyd/2018 2015-16 -Do- -Do- Assessee By: Shri M.V. Prasad, C.A Revenue By: Shri Jeeval Lal Lavidiya, Dr Date Of Hearing: 28/11/2022 Date Of Pronouncement: 29/11/2022 Order Per Bench: The Above Batch Of Appeals Filed By The Assessee & The Revenue Respectively Are Directed Against The Separate Orders

For Appellant: Shri M.V. Prasad, C.AFor Respondent: Shri Jeeval Lal Lavidiya, DR
Section 132Section 143(3)Section 144Section 153ASection 68

admitting income of Rs.1,24,40,453/-. The Assessing Officer completed the assessment u/s 143(3) on 22.2.2011 wherein he had estimated the income from sale of plots @5% of the turnover, interest income @ 5%, income from construction activity @ 8% and income from insurance commission @ 50%. Subsequently, a search ... another 14 appeals 3. In appeal, the learned CIT (A) directed the Assessing Officer to estimate the income @ 5% of the gross receipts and sustained the addition of Rs.2,45,00,000/- made by the Assessing Officer u/s 68. So far as the interest income of Rs.4

Agri Gold Constructions Private Limited, Vijayawada vs. Dy. Commissioner of Income Tax, Central Circle-2(4), Hyderabad

In the result, all the appeals filed by the assessee and Revenue are treated as allowed for statistical purposes

ITA 1888/HYD/2018[2015-16]Status: HeardITAT Hyderabad29 Nov 2022AY 2015-16

Bench: Shri R.K. Panda & Shri K. Narasimha Charyappeal In Ita No A.Y Appellant Respondent 16/Hyd/2018 2009-10 Dy.Cit, Central Agri Gold Circle-2(4) Construction (P) Hyderabad Ltd, Vijayawada Pan:Aadca5210E 17/Hyd/2018 2010-11 -Do- -Do- 18/Hyd/2018 2011-12 -Do- -Do- 19/Hyd/2018 2012-13 -Do- -Do- 20/Hyd/2018 2013-14 -Do- -Do- 21/Hyd/2018 2014-15 -Do- -Do- 213/Hyd/2018 2008-09 -Do- -Do- 1171/Hyd/2018 2015-16 -Do- -Do- 48/Hyd/2018 2009-10 Agri Gold Dy.Cit, Central Construction (P) Circle-2(4) Ltd, Vijayawada Hyderabad Pan:Aadca5210E 49/Hyd/2018 2010-11 -Do- -Do- 50/Hyd/2018 2011-12 -Do- -Do- 51/Hyd/2018 2012-13 -Do- -Do- 52/Hyd/2018 2013-14 -Do- -Do- 53/Hyd/2018 2014-15 -Do- -Do- 1888/Hyd/2018 2015-16 -Do- -Do- Assessee By: Shri M.V. Prasad, C.A Revenue By: Shri Jeeval Lal Lavidiya, Dr Date Of Hearing: 28/11/2022 Date Of Pronouncement: 29/11/2022 Order Per Bench: The Above Batch Of Appeals Filed By The Assessee & The Revenue Respectively Are Directed Against The Separate Orders

For Appellant: Shri M.V. Prasad, C.AFor Respondent: Shri Jeeval Lal Lavidiya, DR
Section 132Section 143(3)Section 144Section 153ASection 68

admitting income of Rs.1,24,40,453/-. The Assessing Officer completed the assessment u/s 143(3) on 22.2.2011 wherein he had estimated the income from sale of plots @5% of the turnover, interest income @ 5%, income from construction activity @ 8% and income from insurance commission @ 50%. Subsequently, a search ... another 14 appeals 3. In appeal, the learned CIT (A) directed the Assessing Officer to estimate the income @ 5% of the gross receipts and sustained the addition of Rs.2,45,00,000/- made by the Assessing Officer u/s 68. So far as the interest income of Rs.4

Dy. Commissioner of Income Tax, Circle-2(4), Hyderabad vs. Agri Gold Construction Private Limited, Vijayawada

In the result, all the appeals filed by the assessee and Revenue are treated as allowed for statistical purposes

ITA 18/HYD/2018[2011-12]Status: HeardITAT Hyderabad29 Nov 2022AY 2011-12

Bench: Shri R.K. Panda & Shri K. Narasimha Charyappeal In Ita No A.Y Appellant Respondent 16/Hyd/2018 2009-10 Dy.Cit, Central Agri Gold Circle-2(4) Construction (P) Hyderabad Ltd, Vijayawada Pan:Aadca5210E 17/Hyd/2018 2010-11 -Do- -Do- 18/Hyd/2018 2011-12 -Do- -Do- 19/Hyd/2018 2012-13 -Do- -Do- 20/Hyd/2018 2013-14 -Do- -Do- 21/Hyd/2018 2014-15 -Do- -Do- 213/Hyd/2018 2008-09 -Do- -Do- 1171/Hyd/2018 2015-16 -Do- -Do- 48/Hyd/2018 2009-10 Agri Gold Dy.Cit, Central Construction (P) Circle-2(4) Ltd, Vijayawada Hyderabad Pan:Aadca5210E 49/Hyd/2018 2010-11 -Do- -Do- 50/Hyd/2018 2011-12 -Do- -Do- 51/Hyd/2018 2012-13 -Do- -Do- 52/Hyd/2018 2013-14 -Do- -Do- 53/Hyd/2018 2014-15 -Do- -Do- 1888/Hyd/2018 2015-16 -Do- -Do- Assessee By: Shri M.V. Prasad, C.A Revenue By: Shri Jeeval Lal Lavidiya, Dr Date Of Hearing: 28/11/2022 Date Of Pronouncement: 29/11/2022 Order Per Bench: The Above Batch Of Appeals Filed By The Assessee & The Revenue Respectively Are Directed Against The Separate Orders

For Appellant: Shri M.V. Prasad, C.AFor Respondent: Shri Jeeval Lal Lavidiya, DR
Section 132Section 143(3)Section 144Section 153ASection 68

admitting income of Rs.1,24,40,453/-. The Assessing Officer completed the assessment u/s 143(3) on 22.2.2011 wherein he had estimated the income from sale of plots @5% of the turnover, interest income @ 5%, income from construction activity @ 8% and income from insurance commission @ 50%. Subsequently, a search ... another 14 appeals 3. In appeal, the learned CIT (A) directed the Assessing Officer to estimate the income @ 5% of the gross receipts and sustained the addition of Rs.2,45,00,000/- made by the Assessing Officer u/s 68. So far as the interest income of Rs.4

Dy. Commissioner of Income Tax, Circle-2(4), Hyderabad vs. Agri Gold Construction Private Limited, Vijayawada

In the result, all the appeals filed by the assessee and Revenue are treated as allowed for statistical purposes

ITA 17/HYD/2018[2010-11]Status: HeardITAT Hyderabad29 Nov 2022AY 2010-11

Bench: Shri R.K. Panda & Shri K. Narasimha Charyappeal In Ita No A.Y Appellant Respondent 16/Hyd/2018 2009-10 Dy.Cit, Central Agri Gold Circle-2(4) Construction (P) Hyderabad Ltd, Vijayawada Pan:Aadca5210E 17/Hyd/2018 2010-11 -Do- -Do- 18/Hyd/2018 2011-12 -Do- -Do- 19/Hyd/2018 2012-13 -Do- -Do- 20/Hyd/2018 2013-14 -Do- -Do- 21/Hyd/2018 2014-15 -Do- -Do- 213/Hyd/2018 2008-09 -Do- -Do- 1171/Hyd/2018 2015-16 -Do- -Do- 48/Hyd/2018 2009-10 Agri Gold Dy.Cit, Central Construction (P) Circle-2(4) Ltd, Vijayawada Hyderabad Pan:Aadca5210E 49/Hyd/2018 2010-11 -Do- -Do- 50/Hyd/2018 2011-12 -Do- -Do- 51/Hyd/2018 2012-13 -Do- -Do- 52/Hyd/2018 2013-14 -Do- -Do- 53/Hyd/2018 2014-15 -Do- -Do- 1888/Hyd/2018 2015-16 -Do- -Do- Assessee By: Shri M.V. Prasad, C.A Revenue By: Shri Jeeval Lal Lavidiya, Dr Date Of Hearing: 28/11/2022 Date Of Pronouncement: 29/11/2022 Order Per Bench: The Above Batch Of Appeals Filed By The Assessee & The Revenue Respectively Are Directed Against The Separate Orders

For Appellant: Shri M.V. Prasad, C.AFor Respondent: Shri Jeeval Lal Lavidiya, DR
Section 132Section 143(3)Section 144Section 153ASection 68

admitting income of Rs.1,24,40,453/-. The Assessing Officer completed the assessment u/s 143(3) on 22.2.2011 wherein he had estimated the income from sale of plots @5% of the turnover, interest income @ 5%, income from construction activity @ 8% and income from insurance commission @ 50%. Subsequently, a search ... another 14 appeals 3. In appeal, the learned CIT (A) directed the Assessing Officer to estimate the income @ 5% of the gross receipts and sustained the addition of Rs.2,45,00,000/- made by the Assessing Officer u/s 68. So far as the interest income of Rs.4