DCIT, CENTRAL CIRCLE-1(1), HYDERABAD vs. GIRIDHARI CONSTRUCTIONS INDIA PRIVATE LIMITED, HYDERABAD

ITA 2329/HYD/2025Status: DisposedITAT Hyderabad18 September 2026AY 2018-1937 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal directed the AO to estimate 15% profit on unaccounted cash receipts and income. Additions made under Section 68 for unsecured loans were sustained, but the benefit of telescoping was allowed against income from estimated profits.

What were the facts?

The assessee company and the Revenue filed appeals against the orders of the CIT(A) concerning assessment years 2014-15 to 2019-20. The appeals involved common issues regarding unaccounted receipts and cash credits.

What were the issues?

The primary issues were the estimation of income from unaccounted receipts and the treatment of unexplained cash credits under Section 68, including the applicability of telescoping benefits.

Which sections of the Income-tax Act were involved?

Section 68,Section 115BBE,Section 153A,Section 153C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad “A” Bench, Hyderabad

For Respondent: DR Seema Meena

PER MANJUNATHA G., A.M : The capti

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 68

All 29,931 judgments and leading authorities on Section 68 →

Recent GST High Court judgments

Search GST case law →