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“Section 145(3)”

Section References (mined)Section 145Section 145(3)2,270 judgments

The decision most relied on for Section 145(3) is CIT v. Woodward Governor India Pvt. Ltd. (312 ITR 254), cited in 968 judgments on BharatTax.

Leading authorities on Section 145(3)

CIT v. Woodward Governor India Pvt. Ltd.
312 ITR 254 · 2009 · Supreme Court
968
citing judgments

Foreign exchange fluctuations, whether gains or losses, are inextricably linked to the underlying business transaction and must be accounted for under the mercantile system. The Supreme Court also affirmed the standard accounting principle of valuing stock at cost or net realisable value, whichever is lower.

CIT v. Jet Airways (I) Ltd.
331 ITR 236 · 2011 · High Court
694
citing judgments

The Assessing Officer loses jurisdiction and the entire reassessment becomes invalid if no addition is made in respect of the income that formed the basis of the reopening. Explanation 3 to Section 147 does not permit assessing other escaped income unless an addition is made for the original income forming the reason to believe.

Kedarnath Jute Mfg. Co. Ltd. v. CIT
82 ITR 363 · 1971 · Supreme Court
654
citing judgments

Tax liability for an item of income or expenditure is determined solely by the provisions of the Income-tax Act. Entries in an assessee's books of account are not conclusive and do not govern the taxability or deductibility of an item, as the legal rights and obligations under the Act prevail.

Lalchand Bhagat Ambica Ram v. CIT
37 ITR 288 · 1959 · Supreme Court
570
citing judgments

Where an assessee maintains regular books of account, and these books are not rejected or found defective by the Assessing Officer, any cash deposits or available cash shown in the cash book, if sufficient to cover the transaction, cannot be treated as unexplained income or an addition under sections 68 or 69A.

CIT v. President Industries
258 ITR 654 · 2002 · High Court
471
citing judgments

When books of account are rejected and unaccounted sales or receipts are discovered, the income addition is restricted to the net profit element embedded in these undisclosed transactions, not the entire sale proceeds or receipts, especially if corresponding purchases are not proven to be outside the books.

Vijay Proteins Ltd. v. Asst. CIT
58 ITD 428 · 1996 · ITAT
430
citing judgments

Where purchases are found to be non-genuine or fictitious, a reasonable disallowance of 25% of such purchases or the peak credit, whichever is higher, can be made. This is applied to address unexplained expenditure under Section 69C when actual goods are likely procured from the grey market.

CIT v. Nikunj Exim Enterprises Pvt. Ltd.
372 ITR 619 · 2015 · High Court
391
citing judgments

Transactions defying human probability cannot be applied to isolated purchases if sales are accepted as genuine, and purchases cannot be disallowed without considering the entire transaction and documentary evidence. Failure to produce parties in an assessment proceeding may not be fatal to the assessee.

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.

Judgments citing Section 145(3)

Income Tax Officer Ward-1(1)(3), Ahmedabad, Income Tax Vejalpur Office Near Sachin Tower vs. Arvindbhai Jewellers Private Limited, Opp Lal Banglow Ahmedabad

In the result, the appeal filed by the Revenue is dismissed

ITA 1113/AHD/2025[2017-18]Status: DisposedITAT Ahmedabad13 Oct 2025AY 2017-18

Bench: Shri Siddhartha Nautiyal & Shri Makarand V.Mahadeokarasstt.Year : 2017-18 Ito, Ward-1(1)(3) Vs. Arvindbhai Jewellers Pvt. Ltd. Ahmedabad. 408/5, Arvindbhai House C.G. Road, Opp: Lal Bunglow, Ahmedabad. Pan : Aaeac 9595 R (Applicant) (Responent) Assessee By : Ms.Arti N. Shah, Ar : Shri Alpesh Parmar, Cit-Dr Revenue By सुनवाई क" तारीख/Date Of Hearing : 09/10/2025 घोषणा क" तारीख /Date Of Pronouncement: 13/10/2025 आदेश आदेश/O R D E R आदेश आदेश

For Appellant: Ms.Arti N. Shah, AR
Section 115BSection 142(1)Section 143(3)Section 145(3)Section 250Section 271ASection 68

inflated cash sales with the motive of explaining unaccounted cash deposits during the demonetisation period. He therefore rejected the books of account under section 145(3) of the Act and held that the cash deposits of Rs.9,37,76,500/- were not supported by genuine sales and represented income from ... basis of doubts and suspicions regarding the timing and volume of sales. The assessee submitted that rejection of books of account under section 145(3) was not justified when no discrepancy was established in the stock records and when the accounts were duly audited. 2.8 The learned CIT(A), after

ACIT, CC-2, Chandigarh vs. Shri Karaj Singh, Yamuna Nagar

In the result, the revenue’s appeal ITA No

ITA 726/CHANDI/2022[2018-19]Status: DisposedITAT Chandigarh08 Oct 2025AY 2018-19

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No. 726/Chandi/2022 (िनधा"रण वष" / Assessment Year: 2018-19) Acit-Central Circle 2 Shri Karaj Singh बनाम/ Cr Building Sector 17 H. No 1379, Modern Colony, Near Iti Vs. Chandigarh 160017 Yamuna Nagar (Haryana) "ायीलेखासं./जीआइआरसं./Pan/Gir No. Atups-5528-A (अपीलाथ"/Appellant) (""थ" / Respondent) : & 2. Co. No. 16/Chandi/2024 [In Ita No. 726/Chandi/2022 (िनधा"रण वष" / Assessment Year: 2018-19) Shri Karaj Singh Acit-Central Circle 2 बनाम/ H. No 1379, Modern Colony, Near Iti, Cr Building Sector 17 Vs. Yamuna Nagar (Haryana) Chandigarh 160017 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Atups-5528-A (Cross-Objector) : (Respondent) Revenue By : Smt. Kusum Bansal (Cit) – Ld. Dr Assessee By : Shri Dhruv Goel (Ca) - Ld. Ar सुनवाईकीतारीख/Date Of Hearing : 18-09-2025 घोषणाकीतारीख /Date Of Pronouncement : 08/10/2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1.1 Aforesaid Appeal By Revenue For Assessment Year (Ay) 2018-19 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals)- 3, Gurgaon [Cit(A)] Dated 26-09-2022 In The Matter Of An Assessment

For Appellant: Shri Dhruv Goel (CA) - Ld. ARFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR
Section 143(3)Section 153Section 153ASection 153DSection 68

1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT

Mohammad Habeeb Uddin, Hyderabad vs. Income Tax Officer, Ward-7(1), Hyderabad

In the result, the appeal of the assessee is allowed in terms of our aforesaid observations

ITA 8/HYD/2025[2017-18]Status: DisposedITAT Hyderabad08 Oct 2025AY 2017-18

Bench: Shri Manjunatha G. & Shri Ravish Soodआ.अपी.सं /Ita No.08/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2017-18) Mohammad Habeeb Uddin, Vs. Income Tax Officer, 11-2-323-Cross Bazaar, Ward-7(1), Ghat, Hyderabad, Hyderabad. Telangana – 500004. Pan: Aaqph8462F (Appellant) (Respondent) िनधा"रती "ारा/Assessee By: Sri Rajesh Vaishnav, Ca राज" व "ारा/Revenue By: Sri Posu Babu Alli, Sr. Ar सुनवाई की तारीख/Date Of 20/08/2025 Hearing: घोषणा की तारीख/Date Of 08/10/2025 Pronouncement: आदेश / Order Per. Ravish Sood, J.M: The Present Appeal Filed By The Assessee Is Directed Against The Order Passed By The Cit(Appeals), Nfac, Dated 30.12.2019 For The Assessment Year 2017-18. The Assessee Has Assailed The Impugned Order On The Following Grounds Of Appeal Before Us:

For Appellant: Sri Rajesh Vaishnav, CAFor Respondent: Sri Posu Babu Alli, Sr. AR
Section 115BSection 133ASection 234ASection 271ASection 69A

aside. 14. We may herein once again observe that once the books of account of the assessee are accepted and not rejected under section 145(3), then the sales recorded therein stand admitted. Consequently, the cash generated from such sales during the demonetisation period constitutes an explained source

ACIT, Circle-24(1), Mumbai vs. Mahavir Associates, Mumbai

In the result, the appeal of the Revenue is partly allowed while CO of the assessee is dismissed

ITA 1134/MUM/2025[2015-16]Status: DisposedITAT Mumbai07 Oct 2025AY 2015-16

Bench: Shri Pawan Singh & Shri Prabhash Shankarassistant Commissioner Of V/S. Mahavir Associates Income Tax, Circle – 24(1), बनाम Gala No. 1, Apollo Chamber, 601, 6Th Floor, Piramal Mogra Pada Road, Andheri Chambers, Mumbai – 400012, East, Mumbai – 400 069, Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aakfm0307L Appellant/अपीलाथी .. Respondent/प्रतिवादी प्रत्याक्षेपसं/C.O. No.83/Mum/2025 (Arising Out Of Ita No. 1134/Mum/2025) (A.Y. 2015-16) Mahavir Associates V/S. Assistant Commissioner Of Gala No. 1, Apollo बनाम Income Tax, Circle – 24(1), Chamber, Mogra Pada 601, 6Th Floor, Piramal Road, Andheri East, Chambers, Mumbai – 400 012, Mumbai – 400 069, Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aakfm0307L Appellant/अपीलार्थी .. Respondent/प्रतिवादी Assessee By : Shri Narendra Patel, Ar Revenue By: Shri Annavaran Kosuri (Sr. Ar) Date Of Hearing 21.08.2025 Date Of Pronouncement 07.10.2025 आदेश / O R D E R Per Prabhash Shankar [A.M.] :- The Instant Appeals Preferred By The Revenue & Cross Objection Of The Assessee Emanate From The Appellate Order Passed By The Learned

For Appellant: Shri Narendra Patel, ARFor Respondent: Shri Annavaran Kosuri (Sr. AR)
Section 133ASection 144Section 41(1)

depict the correct financial conditions of the assessee. Therefore, book results declared by the assessee were rejected by the AO invoking section 145(3) of the Act. Reliance in this regard was placed on the judgment of Orissa High Court in the case of Ratanlal Omprakash Vs. Commissioner of Income