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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)

DCIT Exemption, Ghaziabad vs. Sahyog Jan Kalyan Samiti, Kanpur

In the result, ITA No.2839/Del/2018 is partly allowed

ITA 2839/DEL/2018[2013-14]Status: DisposedITAT Delhi08 Aug 2025AY 2013-14

Bench: Shri Yogesh Kumar U.S. & Shri Manish Agarwalincome Tax Officer M/S Sahyog Jan (Exemption), Kalyan Samiti, Ward-Ghaziabad. Vs. 122/619, Shastri Nagar, Kanpur. Pan-Aabas0743G (Appellant) (Respondent) Ita No.2839/Del/2018 (Assessment Year 2013-14 Dy. Commissioner Of M/S Sahyog Jan Income Tax (Exemption), Kalyan Samiti, Circle-Ghaziabad. Vs. 122/619, Shastri Nagar, Kanpur. Pan-Aabas0743G (Appellant) (Respondent) Assessee By Advocate Ashish Jaiswal, Department By Shri Manish Gupta, Sr. Dr Date Of Hearing 27/05/2025 Date Of Pronouncement 08/08/2025 O R D E R [ Per Manish Agarwal, Am: These Are Three Appeals Filed By The Revenue Against The Three Separate Orders As Detailed Below For Assessment Years 2011-12, 2012-13 & 2013-14 Respectively. Since, Some Of The Issues Involved Ita No.2839/Del/2018

Section 143(3)Section 145(3)Section 69

No.2839/Del/2018 568 to 572/Lkw/2013 vide order dated 07.01.0214, dismissed the appeal of the Revenue as the provisions of section 145(3) were not invoked before making reference to DVO. The Ld. Sr. DR further submits that for the impugned assessment year, the Ld. CIT(A) also deleted the disallowance ... observing that the AO had not invoked the provisions of section 145(3) before making reference to DVO. It is further submitted by the Ld. Sr. DR that the Ld. CIT(A) has placed reliance on the judgment of Hon’ble Supreme Court in the case of Sargam Cinema

DCIT (Exemption), Ghaziabad vs. M/S. Sahyog Jan Kalyan Samiti, Kanpur

In the result, ITA No.2839/Del/2018 is partly allowed

ITA 6248/DEL/2016[2012-13]Status: DisposedITAT Delhi08 Aug 2025AY 2012-13

Bench: Shri Yogesh Kumar U.S. & Shri Manish Agarwalincome Tax Officer M/S Sahyog Jan (Exemption), Kalyan Samiti, Ward-Ghaziabad. Vs. 122/619, Shastri Nagar, Kanpur. Pan-Aabas0743G (Appellant) (Respondent) Ita No.2839/Del/2018 (Assessment Year 2013-14 Dy. Commissioner Of M/S Sahyog Jan Income Tax (Exemption), Kalyan Samiti, Circle-Ghaziabad. Vs. 122/619, Shastri Nagar, Kanpur. Pan-Aabas0743G (Appellant) (Respondent) Assessee By Advocate Ashish Jaiswal, Department By Shri Manish Gupta, Sr. Dr Date Of Hearing 27/05/2025 Date Of Pronouncement 08/08/2025 O R D E R [ Per Manish Agarwal, Am: These Are Three Appeals Filed By The Revenue Against The Three Separate Orders As Detailed Below For Assessment Years 2011-12, 2012-13 & 2013-14 Respectively. Since, Some Of The Issues Involved Ita No.2839/Del/2018

Section 143(3)Section 145(3)Section 69

No.2839/Del/2018 568 to 572/Lkw/2013 vide order dated 07.01.0214, dismissed the appeal of the Revenue as the provisions of section 145(3) were not invoked before making reference to DVO. The Ld. Sr. DR further submits that for the impugned assessment year, the Ld. CIT(A) also deleted the disallowance ... observing that the AO had not invoked the provisions of section 145(3) before making reference to DVO. It is further submitted by the Ld. Sr. DR that the Ld. CIT(A) has placed reliance on the judgment of Hon’ble Supreme Court in the case of Sargam Cinema

ITO (E), Ghaziabad vs. M/S. Sahyog Jan Kalyan Samiti, Kanpur

In the result, ITA No.2839/Del/2018 is partly allowed

ITA 6247/DEL/2016[2011-12]Status: DisposedITAT Delhi08 Aug 2025AY 2011-12

Bench: Shri Yogesh Kumar U.S. & Shri Manish Agarwalincome Tax Officer M/S Sahyog Jan (Exemption), Kalyan Samiti, Ward-Ghaziabad. Vs. 122/619, Shastri Nagar, Kanpur. Pan-Aabas0743G (Appellant) (Respondent) Ita No.2839/Del/2018 (Assessment Year 2013-14 Dy. Commissioner Of M/S Sahyog Jan Income Tax (Exemption), Kalyan Samiti, Circle-Ghaziabad. Vs. 122/619, Shastri Nagar, Kanpur. Pan-Aabas0743G (Appellant) (Respondent) Assessee By Advocate Ashish Jaiswal, Department By Shri Manish Gupta, Sr. Dr Date Of Hearing 27/05/2025 Date Of Pronouncement 08/08/2025 O R D E R [ Per Manish Agarwal, Am: These Are Three Appeals Filed By The Revenue Against The Three Separate Orders As Detailed Below For Assessment Years 2011-12, 2012-13 & 2013-14 Respectively. Since, Some Of The Issues Involved Ita No.2839/Del/2018

Section 143(3)Section 145(3)Section 69

No.2839/Del/2018 568 to 572/Lkw/2013 vide order dated 07.01.0214, dismissed the appeal of the Revenue as the provisions of section 145(3) were not invoked before making reference to DVO. The Ld. Sr. DR further submits that for the impugned assessment year, the Ld. CIT(A) also deleted the disallowance ... observing that the AO had not invoked the provisions of section 145(3) before making reference to DVO. It is further submitted by the Ld. Sr. DR that the Ld. CIT(A) has placed reliance on the judgment of Hon’ble Supreme Court in the case of Sargam Cinema

DCIT, Central Circle-1, Ludhiana vs. M/S Ritish Agro Private Limited, Ludhiana

Appeal stand dismissed

ITA 638/CHANDI/2022[2019-20]Status: DisposedITAT Chandigarh04 Aug 2025AY 2019-20

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am Physical Hearing 1. आयकरअपीलसं./ Ita No. 633/Chandi/2022 (िनधा"रण वष" / Assessment Year: 2019-20) M/S Ritish Agro Private Ltd. Dcit-Central Circle-1 बनाम/ Vs. Malerkotla Road, Rasulra Ludhiana Khanna – 141 401 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaccr-7743-J (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकरअपीलसं./ Ita No.638/Chandi/2022 (िनधा"रण वष" / Assessment Year: 2019-20) Dcit-Central Circle-1 M/S Ritish Agro Private Ltd. बनाम/ Vs. Ludhiana Malerkotla Road, Rasulra Khanna – 141 401 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaccr-7743-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Ashwani Kumar (Ca) & Ms. Muskan Garg (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Ms. Tarundeep Kaur (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 24-06-2025 घोषणाकीतारीख /Date Of Pronouncement : 04-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1.1 Aforesaid Cross-Appeals Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals)-5, Ludhiana Dated 26-07-2022

For Appellant: Shri Ashwani Kumar (CA) & MsFor Respondent: Ms. Tarundeep Kaur (CIT) – Ld. DR
Section 143(3)Section 145(3)Section 250(6)Section 36(1)(iii)Section 68

account of applying G.P. rate @ 7.5% instead of 5.32% as claimed by the assessee by invoking the provisions of section 145(3) of the Act and applying GP on total turnover declared by the assessee ignoring the facts involved in this case based on forensic report, accepting the reply

M/S Ritish Agro Private Limited, Khanna vs. DCIT, Central Circle-1, Ludhiana

Appeal stand dismissed

ITA 633/CHANDI/2022[2019-20]Status: DisposedITAT Chandigarh04 Aug 2025AY 2019-20

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am Physical Hearing 1. आयकरअपीलसं./ Ita No. 633/Chandi/2022 (िनधा"रण वष" / Assessment Year: 2019-20) M/S Ritish Agro Private Ltd. Dcit-Central Circle-1 बनाम/ Vs. Malerkotla Road, Rasulra Ludhiana Khanna – 141 401 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaccr-7743-J (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकरअपीलसं./ Ita No.638/Chandi/2022 (िनधा"रण वष" / Assessment Year: 2019-20) Dcit-Central Circle-1 M/S Ritish Agro Private Ltd. बनाम/ Vs. Ludhiana Malerkotla Road, Rasulra Khanna – 141 401 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaccr-7743-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Ashwani Kumar (Ca) & Ms. Muskan Garg (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Ms. Tarundeep Kaur (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 24-06-2025 घोषणाकीतारीख /Date Of Pronouncement : 04-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1.1 Aforesaid Cross-Appeals Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals)-5, Ludhiana Dated 26-07-2022

For Appellant: Shri Ashwani Kumar (CA) & MsFor Respondent: Ms. Tarundeep Kaur (CIT) – Ld. DR
Section 143(3)Section 145(3)Section 250(6)Section 36(1)(iii)Section 68

account of applying G.P. rate @ 7.5% instead of 5.32% as claimed by the assessee by invoking the provisions of section 145(3) of the Act and applying GP on total turnover declared by the assessee ignoring the facts involved in this case based on forensic report, accepting the reply

Krishna Developers, Junagadh vs. The Joint Commissioner of Income Tax Junagadh Range, Junagadh

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 425/RJT/2024[2012-13]Status: DisposedITAT Rajkot01 Aug 2025AY 2012-13

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकरअपीलसं./Ita No.425/Rjt/2024 ("नधा"रणवष" / Assessment Year: (2012-13) (Hybrid Hearing) Krishna Developers Vs. The Joint Commissioner Of Income 1St Floor, Business Centre, Bud Stand, Tax Junagadh Range, L.B.S. Society, Income Tax Office, Junagadh – 362210 Junagadh "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaefk0952H (Appellant) (Respondent) Appellant By : Shrimehul Ranpura, Ld. Ar Respondent By : Shri Abhimanyu Singh Yadav, Ld. Sr. Dr Date Of Hearing : 04/06/2025 Date Of Pronouncement : 01/08/2025 आदेश / O R D E R Per Dinesh Mohan Sinha, Jm:

For Appellant: ShriMehul Ranpura, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Section 143(1)Section 143(2)Section 143(3)Section 145(3)Section 250Section 44A

assessee are as follows: 1. Ld. Assessing officer has erred on facts and in law in rejecting book results and invoking provisions of section 145(3) of the Income Tax Act, 1961 and The Commissioner of Income Tax (Appeals) NFAC has erred on facts and in law in confirming ... filed. The case was heard, discussed, examined thoroughly on the basis of various explanation, clarification/submission filed and kept on record. Provisions of section 145(3) of the Act are applicable in the case of assessee and therefore a fare estimate of the income is required to be made though section

Assistant Commissioner of Income-Tax, Central Circle-2, Surat vs. Ms. Janani Exports, Mumbai

ITA 604/SRT/2024[2019-20]Status: DisposedITAT Surat31 Jul 2025AY 2019-20

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपील सं./Ita No.604/Srt/2024 (Assessment Year:2019-20) (Hybrid Hearing) Acit, Vs. M/S Janani Exports, Central Circle – 2, 704, Vastu Slip Apt., 7Th Floor, Nr. Surat Parsi Colony, Pump House, Andheri (E), Mumbai - 400093 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaefj3969P (Appellant) (Respondent) It(Ss)A Nos.9, 10 & 19/Srt/2024 (Ays:2013-14, 2014-15 & 2018-19) Acit, Vs. M/S Janani Exports, Central Circle – 2, 704, Vastu Slip Apt., 7Th Floor, Nr. Surat Parsi Colony, Pump House, Andheri (E), Mumbai - 400093 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaefj3969P (Appellant) (Respondent) It(Ss)A Nos.20 To 22/Srt/2024 (Ays: 2013-14 To 2015-16) M/S Janani Exports, Vs. Acit, 704, Vastu Slip Apt., 7Th Floor, Nr. Central Circle – 2, Parsi Colony, Pump House, Andheri Surat (E), Mumbai - 400093 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaefj3969P (Appellant) (Respondent) It(Ss)A Nos.35 To 38/Srt/2024 (Ays: 2016-17 To 2019-20) M/S Janani Exports, Vs. Acit, 704, Vastu Slip Apt., 7Th Floor, Nr. Central Circle – 2, Parsi Colony, Pump House, Andheri Surat (E), Mumbai - 400093 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaefj3969P (Appellant) (Respondent)

IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT