OORJITA PROJECTS PRIVATE LIMITED,HYDERABAD vs. DCIT, CENTRAL CIRCLE -1(3), HYDERABAD

ITA 547/HYD/2026Status: DisposedITAT Hyderabad23 September 2026AY 2021-2238 pages
AI SummaryPartly Allowed

What were the facts?

The appeals by Oorjitha Projects Private Limited and Trident Properties Private Limited involved common issues regarding reassessment notices, estimation of profit on unaccounted business receipts, and disallowance of loss set-off. The Tribunal heard these appeals together.

What did the Tribunal hold?

The Tribunal directed the AO to estimate profit at 10% of unaccounted business receipts, considering prior disclosures to avoid double taxation. It upheld the disallowance of loss set-off against undisclosed income under Section 79A.

What were the issues?

The key issues were the validity of reassessment proceedings initiated under Section 148 and the applicability of Section 79A for setting off losses against undisclosed income.

Which sections of the Income-tax Act were involved?

Section 148,Section 151,Section 149,Section 79A,Section 271(1)(c)

AI-generated summary — verify with the full judgment below

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

Hearing: 21.07.2026Pronounced: 23.09.2026

PER BENCH :

The captioned appeals filed by M/s. Oorjitha Projects Private Limited, Hyderabad, and M/s. Tr

The order continues below.

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