Section 44AD of the Income Tax Act

Income-tax Act, 2025: s.58

Section 44AD of the Income-tax Act, 1961 corresponds to section 58 (Special provision for computing profits and gains of business or profession on presumptive basis in case of certain residents) of the Income-tax Act, 2025.

Read section 58 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 44AD is Nikunj Eximp Enterprises v. CIT (216 Taxmann 171), cited in 325 of the 2,222 judgments on BharatTax that turn on this section.

Leading authorities on Section 44AD

Nikunj Eximp Enterprises v. CIT
216 Taxmann 171 · 2013 · High Court
325
citing judgments

Purchases may be treated as genuine even if the purchase parties are untraceable or not available for verification, as long as there is no specific evidence from the parties themselves denying the transactions or proving them to be bogus.

Glass Lines Equipments Company Ltd. v. CIT
253 ITR 454 · 2002 · High Court
150
citing judgments

The Assessing Officer cannot selectively accept parts of a statement or seized evidence that are favourable to the revenue while rejecting other parts favourable to the assessee without proper investigation; the evidence must be considered as a whole. Additions cannot be made based on mere presumptions or surmises without further inquiry.

Venkataswami Naidu & Co. v. CIT
35 ITR 594 · 1959 · Supreme Court
133
citing judgments

A transaction is considered an adventure in the nature of trade, constituting business income, if there is a pre-determination to sell an asset at a profit. Conduct prior to purchase, as well as subsequent improvements, are relevant in determining the character of the transaction.

CIT v. Simon Carves Ltd.
105 ITR 212 · 1976 · Supreme Court
85
citing judgments
CIT v. K. S. M Guruswamy Nadar and Sons.
149 ITR 127 · 1984 · High Court
78
citing judgments

Where separate additions are made for suppressed profit and unexplained cash credits under section 68, the assessee can explain that the suppressed profit accounts for the cash credit, allowing for telescoping of additions to prevent double taxation.

(CIT v. R. Venkataswamy Naidu
29 ITR 529 · 1956 · Supreme Court
63
citing judgments

The assessee bears the onus to establish any claim for exemption, including agricultural income, by providing proper evidence and materials. The assessing officer is not primarily burdened with proving the assessee's claims.

Raja J. Rameshwar Rao v. CIT
42 ITR 179 · 1961 · Supreme Court
54
citing judgments

A transaction, even if appearing to be in the capital field or recorded as such, can constitute an 'adventure in the nature of trade,' leading to taxable income from business rather than capital gains.

CIT v. Raj Pal Bhatia
333 ITR 315 · 2011 · High Court
54
citing judgments

A statement recorded under Section 132(4) during a search operation is not considered "books of account," "documents," or "assets found or seized" for the purpose of initiating search assessments under Chapter XIVB (e.g., Section 158BD or 153C). Such a statement is created during the search and cannot solely form the basis for assessment without other incriminating material found.

Pr. CIT v. Best Infrastructure (I) Pvt. Ltd.
397 ITR 182 · High Court
53
citing judgments

Additions to income cannot be made solely on the basis of a statement or confession recorded during a search operation. Such additions require corroborating incriminating material or other independent evidence to be permissible.

Raja Bahadur Kamakhya Narain Singh v. CIT
77 ITR 253 · 1970 · Supreme Court
49
citing judgments

The Supreme Court clarifies the distinction between income chargeable as capital gains and income taxable as business profits, guiding the assessment of whether a transaction constitutes a transfer of a capital asset or is in the nature of trade.

Judgments on Section 44AD

Mahanadi Metal and Chemicals Private Limited, Rourkela vs. ITO, Ward-1, Rourkela

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

ITA 496/CTK/2017[2010-11]Status: DisposedITAT Cuttack18 Mar 2020AY 2010-11

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita No.496/Ctk/2017 (नििाारण वषा / Assessment Year : 2010 - 2011) M/S Mahanadi Metal & Vs. Ito, Ward-1, Rourkela Chemicals Private Limited, T/4/26/Civil Township, Rourkela-769004 स्थायी ऱेखा सं./Pan No. : Aaccm 4844 R (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri Parimal Kumar Jain, Ca राजस्व की ओर से /Revenue By : Shri Subhendu Dutta, Dr सुनवाई की तारीख / Date Of Hearing : 16/01/2020 घोषणा की तारीख/Date Of Pronouncement : 18/03/2020 आदेश / O R D E R Per L.P.Sahu, Am : This Is An Appeal Filed By The Assessee Against Order Of Cit(A), Sambalpur, Dated 04.09.2017 For The Assessment Year 2010-2011, On The Following Grounds Of Appeal :- 1. On The Fact & Under Circumstances Of The Case The Commissioner (Appeals) Was Not Justified In Holding The Nature Of Expenses Of S/ 957144 Under The Head Commission Instead Of Contract Work. (Para 4). 2. On The Fact & Under Circumstances Of The Case The Commissioner (Appeals) Erred In Understanding The Accounting Entry Of Discount Of Rs. 16,91,687 & Wrongly Treated The Bogus Sundry Creditor. (Para8) 3. On The Fact & Under Circumstances Of The Case The Commissioner (Appeals) Was Not Justified In Rejection Of Additional Evidence & Confirming The Disallowance Of Rs. 999390 For Non-Submission Of Vat Return, (Para-9) 4. On The Fact & Under Circumstances Of The Case The Commissioner (Appeals) Was Unjustified For Not Sending For Remand The Case & Confirming The Addition Of Rs.2799978. 2 2. Brief Facts Of The Case Are That The Assessee Filed Return Of Income

For Appellant: Shri Parimal Kumar Jain, CAFor Respondent: Shri Subhendu Dutta, DR
Section 115JSection 194CSection 194HSection 40Section 40A(3)

Ambika Construction Company, Baripada vs. DCIT, Balasore

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

ITA 191/CTK/2015[2011-12]Status: DisposedITAT Cuttack17 Mar 2020AY 2011-12

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita No.191/Ctk/2015 (नििाारण वषा / Assessment Year : 2011 - 2012) Ambika Construction Company, Vs. Dcit, Balasore Circle, C/O Mangal Kumar Bhaumik, Balasore Ward No.11, Station Bazar, Baripada-757001 स्थायी ऱेखा सं./Pan No. : Aaffa 2848 B (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri J.M.Pattnaik, Advocate राजस्व की ओर से /Revenue By : Shri Subhendu Dutta, Dr सुनवाई की तारीख / Date Of Hearing : 22/01/2020 घोषणा की तारीख/Date Of Pronouncement : 17/03/2020 आदेश / O R D E R Per L.P.Sahu, Am : This Is An Appeal Filed By The Assessee Against Order Of Cit(A), Cuttack, Dated 27.02.2015 For The Assessment Year 2011-2012. 2. On Perusal Of The Appeal Record, We Find That Initially The Appeal Of The Assessee Was Disposed Off By The Tribunal Vide Order Dated 29.05.2017. Thereafter The Assessee Carried The Matter To The Hon’Ble Jurisdictional High Court & The Hon’Ble High Court Quashed The Order Of The Tribunal Vide Order Dated 24.04.2019 & Remitted The Matter Back For Consideration Of The Case Of The Assessee In The Light Of The Decision As Has Been Held By The Hon’Ble High Court In Income Tax (Appeal) No.36 Of 2015, Vide Order Dated 20.08.2018 In The Case Of 2 Mohd. Asif Habibi Vs. Pr. Cit & Others. Thereafter As Per The Direction

For Appellant: Shri J.M.Pattnaik, AdvocateFor Respondent: Shri Subhendu Dutta, DR
Section 143(1)Section 143(2)Section 143(3)