DCIT, CENTRAL CIRCLE 1, RAJKOT, RAJKOT vs. YAGNIK ROAD HIGHSTREET LLP, RAJKOT

(This is ground No.1 in assessee’s appeal in for A.Y. 2020-21, Ground No.1 in RJT/ 2024, for A.Y. 2021-22, Ground No.1 in RJT/ 2024, for A.Y. 2022-23)

(ii) Learned Commissioner of Income Tax (Appeals)-11, Ahmedabad has erred in confirming the action of the Assessing Officer in respect of alleged ground of estimated the profit @ 16%, to 513 & 684/Rjt/2024 Yagnik Road High Street Vs. DCIT as the appellant is developer of commercial project and tax such income in the year in which income is recognised in books of account, it is unwarranted, unjustified and bad in law. The various Hon'ble High Courts and Hon'ble ITAT, had held that the profit should be taken at the rate of 6 to 8 percent.

( This is Ground No. 2 to 4 in assessee’s appeal in for A.Y. 2020-21, Ground No. 2 to 4 in for A.Y. 2021-22, Ground No. 2 to 4 in for A.Y. 2022-23)

4. The facts of the assessee’s case which can be stated quite shortly are as follows:The assessee is an LLP engaged in Real Estate business. As per the Income-tax Return for assessment year (AY) 2021-22, filed on 31-12-2021, the total income has been declared at NIL. A Search, Seizure and Survey action was carried out by the office of DDIT (Inv.). Unit-1, Rajkot in the case of leading real estate builders of Rajkot and their key associates on 24.08.2021. Four different groups were covered in the operation including Praful Gangdev Group of Rajkot. All the four groups are in the business of real estate and are mainly concentrated in and around Rajkot. A total of forty-three (43) premises were covered, out of which 32 premises were covered under section 132 of the Income Tax Act 1961 and the other 11 premises were covered u/s 133A of the Income Tax Act 1961. The premises covered were a mix of residential and business premises of their related entities, their family members, key associates and employees. The Gangdev group has completed several Real estate projects in Rajkot. The main person of the group is Shri Praful Gangdev who takes key decisions and is helped by several other partners. The partners vary for each project but Shri Kinjan Faldu, Shri Chandresh Panara, Shri Siddharth Gangdev are the key partners of Shri Praful Gangdev. The Gangdev group has completed projects like The Spire, The Spire-2, Trinity Towers in the city of Rajkot. Important family members, offices, key associates and employees were also covered in the search and survey to 513 & 684/Rjt/2024 Yagnik Road High Street Vs. DCIT operation to get hold of important incriminating evidences. Details of following unaccounted transactions pertaining to project "Highstreet Business bay" developed by the assessee- firm, M/s Yagnik Road Highstreet LLP, have been recovered from the maternal seized during the search operation, the details of the same are as Under: (i)Unaccounted expense / investment of Rs. 16,87,50,000/- made in the purchase of land for the project. (ii)Unaccounted receipts of Rs. 6,55,22,200/- against sale of units of the project.

6. During the search and seizure action at the residence of Shri Siddharth H. Gangdev (main partner of the assessee) incriminating documents were seized and inventoried as Annexure-A1. These pages contain the transactions relating to purchase of land at City Survey Ward No. 15/1, City Survey No. 2403, Rajkot. This is the land on which the project 'High Street Business Bay’ constructed by the assessee. As per the above seized page, land under consideration has been purchased for total consideration of Rs. 28,75,50,000/-. Further, it is mentioned that the document of the said land has been registered at Rs. 11,88,00,000/-and remaining amount of Rs. 16,87,50,000/- has been paid in cash. The document amount mentioned on the seized documents is matched exactly with the amount at which purchase deed has been executed. Relevant excerpt of purchase deed is reproduced by the assessing officer in the assessment order. The Page no. 15 of seized Aannexure-A1 shows the details document value for the purchase of land (which is paid by cheque / through bank) and also show the bifurcation of purchase cost (cheque component) among the partners basis on their % stake in developing firm i.e. the assessee and the same is pasted in the assessment order, by the assessing officer. Further, seized documents which shows the distribution of cheque and cash component paid for the purchase of the land and instances of payment (cash as well as cheque) are pasted in the assessment order, by the assessing officer. to 513 & 684/Rjt/2024 Yagnik Road High Street Vs. DCIT 7. The assessing officer noticed that from the seized documents, it is crystal clear the land situated at City Survey Ward No. 15/1, City Survey No. 2403, Rajkot on which project High Street Business Bay is developed by the assessee has been purchased by the assessee for total consideration of Rs. 28,75,50,000/-, whereas respective purchase deed has been executed at Rs. 11,88,00,000/- only (same the amount paid by cheque) and the remaining amount of Rs. 16,87,50,000/-which is not recorded in conveyance deed has been paid in cash. It is also seen that cost of above land has been recorded in books of account is Rs. 12,58,09,700/- only (i.e. Rs. 11,88,00,000 (deed value) + stamp duty + registration charge).

Accordingly, the assessee, vide show cause notice, issued u/s 142(1) of the Act, was asked to explain the sources of the cash paid over and above the value registered in conveyance deed and also asked to state whether the above cash transactions are recorded in its books or not. However, instead of explaining the source of cash expanded towards purchase of land under consideration, the assessee has simply denied the cash payment stating that the documents seized during search action does not have specific information above the land, payers etc.

2. In the show cause notice, it is alleged that we have paid on-money of Rs. 16,87,50,000/- during the year for purchase of the land. Further, it is also alleged that we have received total on-money of Rs. 6,55,22,200/- (Rs. 1,05,00,000 in FY 19-20; Rs. 1,20,00,000/- in FY 20-21 and Rs. 4,30,22,200/- in FY 21-22) 3. Thus, as per the notice also, the firm had received on money of Rs. 2,25,00,000/- only till FY 20-21. Then, how it is possible to make on-money payments of Rs. 16,87,50,000/- for purchase of land is not understandable.

4. Moreover, IF it is alleged that the Rs. 16,87,50,000/- is born by the partners. Then, we would like to draw kind attention towards the fact that the partners of the assessee firm are also partners in other firms.

5. As gathered from the partners, these other firms were also covered during the search operation and on-money receipts have been detected in the hands of these firms also. Therefore, we plead that if the income from on-money of other firms detected during the search is added in the hands of the respective other firms then the application of the same could not again be proposed for addition either in the hands of the partners or in the hands of this firm.

to 513 & 684/Rjt/2024 Yagnik Road High Street Vs. DCIT to 513 & 684/Rjt/2024 Yagnik Road High Street Vs. DCIT to 513 & 684/Rjt/2024 Yagnik Road High Street Vs. DCIT In view of the above facts, it transpires that there was shortage of funds even in the hands of the above mentioned two partners to the extent of Rs. 4,34,40,484/- . Therefore, the assessee-firm even fails to substantiate the sources of unaccounted capitals from the partners to the extent of Rs. 4,34,40,484/- [19781250 + 20546645 + 3112589].Therefore, the explanation regarding sources of expenses incurred to the extent of Rs. 4,34,40,484/- towards purchase of land remains unexplained and requires to the treated as deemed income for the year under consideration as per section 69C of the Act. 11.Accordingly, vide show cause notice dated 29-12-2022, the assessee has been asked as to why the addition of Rs. 4,34,40,484/-should not be made in the hands of the firm being unexplained expenditure. In response, the assessee has submitted following reply - "We have received your show cause notice dated 29-12-2022, proposing to add Rs. 4,34,40,484/- on account of unexplained expenditure u/s 69C of the Act. In the notice, your honor has stated that even in the hands of the partners the funds were not sufficient to make their respective payments for alleged purchase of the land. We once again reiterate that complete on-money cannot be added. We also state that there is no specific proof of any kind of unaccounted payments with the department that may have gone for purchase of land. Reserving out right to challenge the addition, all the partners of the firm, in order to put a quietus to the issue and after consultation with the partners in whose hands the funds are found short, concluded that firm will bear any likely tax liability that may arise on account of the issue for project High Street Business Bay of the firm. Further, we request to not to take any adverse inference in the hands of the respective three partners as it will result in double addition of the same amount."

to 513 & 684/Rjt/2024 Yagnik Road High Street Vs. DCIT (c) Furthermore, the High Court of Gujarat in the case of CIT vs. Gurubachhan Singh J. Juneja (2008) 302 ITR (63) (Guj) has held that In absence of any material on record to show that there was any unexplained investment made by the assessee which was reflected by the alleged unaccounted sales, the finding of the Tribunal that only the GP on the said amount can be brought to tax does not call for any interference. (d) Moreover, in the case of R.K. Corporation, the Ahmedabad Bench of the ITAT in held that the A.O. was not justified in making addition for the entire on-money and only the profit earned in relation to these receipts as per the profit rate declared in the books of accounts should be treated as undisclosed income of the assessee. (e) The High Court of Gujarat in the case of CIT vs. President Industries (2002) 258 ITR 654 (Guj) has held that the Tribunal was justified in holding that the entire undisclosed sales could not be added as income of the assessee but the addition could be made only to the extent of estimated profits embedded in sales for which the net profit rate was adopted and hence no referrable question of law arises.; 1) Similar view has also been taken by the High Court of Madhya Pradesh in the case of CIT vs. Balchand Ajit Kumar (2003) 263 ITR 610 (MP) and the Mumbai Bench of Tribunal in the case of ITO vs. SaiKrupa Construction (2007) 13 SOT 459 (Mumbai). 4.5 In view of the facts of the case and respectfully following the law laid down by the jurisdictional High Court and Tribunal, where there are incomplete evidences of both unaccounted income (on- money) and unaccounted expenditure incurred therefrom, making addition for the entire unaccounted receipts i.e. on-money towards sold/booked units in the project 'High Street Business Bay under consideration is unjustifiable, bad in law and against the rule of natural justice. Further, there was no clinching evidence with the Department to demonstrate that 'on money/ cash receipt calculated out of impounded/seized material found during the course of search and seizure is deserved to be considered as net profit. In other words, it is a cumulative analysis of all the facts at the end of the Assessing Officer to demonstrate that alleged calculation of on money cash receipt aggregating to Rs. 6,55,22,200/-towards sold/booked its unit at project 'High Street Business Bay' was not the income of the assessee LLP. 4.6 Further, it will not be proper to tax entire sum of 'on money/cash receipt aggregating to Rs. 6,55,22,200/- since it is not correct to presume that assessee LLP has not incurred any expenditure out of cash amount. For getting clearance for the project assessee has to incur expenses out of cash amount, it has to incur cash for getting vacant possession of the premises. Cash is also incurred for making labour payments and payment for purchasing raw materials. Most of the expenditure are accounted for and is covered in the net profit applied on cheque amount. Considering the totality of facts and circumstances of the case, it would be logical to apply a reasonable rate of net profit on the cash amount and treat the resultant figure as income of the assessee LLP rather taxing entire sum of 'on money/cash receipt as allegedly calculated at Rs. 6,55,22,200/- 4.7 In view of the fact and circumstances of the case, wherein the seized documents/data enable proper estimation of the unaccounted expenses of the assessee, the estimation of net profit appears to be best method of determining the true of the assessee out of receipt of 'on money' 'cash receipt." to 513 & 684/Rjt/2024 Yagnik Road High Street Vs. DCIT 15. The response of the assessee has been examined thoroughly, by the assessing officer. Overall reading of the response gives an idea that in principle the assessee is not objecting the on-money receipts. At some instances, it was contended that incomplete details / data cannot be accepted to be actual / real. Whatever unaccounted receipts are logically deduced from the seized document the same is only proposed for addition in the show cause notice.Further, in most part of the reply, the assessee is seeking to make a point that entire on-money receipts should not be taxed with the help of various judicial decisions from different judicial forums.After considering all the response of the assessee to the show cause notice and taking into consideration the facts and material available on records following conclusion has been drawn, by the assessing officer: (i)Rejection of books of accounts by the assessing officer After thorough examination of the response to show cause notice and considering the averments made by the assessee in its reply, there is no doubt that the accounts of the assessee, where all the transactions are not reflected cannot be relied upon as they present incomplete and incorrect state of affairs of business of the assessee and requires to be disregarded invoking the provisions of section 145(3) of the Act. Accordingly, provisions of section 145(3) were invoked by the assessing officer and the assessment of total income of the assessee was being made after taking into account all relevant material gathered during the search and the assessment proceedings.As per the material gathered during the search and submissions available on records, the assessee is found to have indulged in the practice of suppressing both receipts (on account of sale) and payments (on account of purchase) made for the projects undertaken / developed during the year. There is no uniform method that can be employed to compute income when part receipts on account of sale are not included on the books. The method differs from case to case depending upon various factors i.e. type of business, modus operandi of the assessee, sufficiency of data available for estimation etc. In a case to 513 & 684/Rjt/2024 Yagnik Road High Street Vs. DCIT where the evidence available on record contains details of corresponding unaccounted payments which are also partly included on the books, such partly recorded payments should also be taken into consideration. Taxing the receipts only has never been the motto of the Income-tax Act.In this regard, the observation of the Supreme Court in CIT v. Williamson Financial Services [2007] 165 Taxman 638 (SC) is reproduced below: "It is important to bear in mind that u/s 4, the levy is on total income of the assessee computed in accordance with and subject to the provisions of the Income Tax Act. What is chargeable to tax under the Income Tax Act is not the gross receipt but the income under the Income Tax Act. The tax is on income but not on gross receipts." Where suppression of sales receipts is involved, the question is whether the entire sales or only a percentage of profit should be adopted as income. In CIT v. President Industries [2002] 124 Taxman 654 (Gujarat), the Assessing Officer had found evidence of suppression of sales. He adopted the entire receipt (sales) as income but the Hon'ble Jurisdictional High Court has held that the entire undisclosed receipts (sales) cannot constitute income. The sales only represent the price received by the seller of the units for which the seller has already incurred the cost in order to acquire or process the inventory. Therefore, it is the realization of excess consideration over the cost incurred which should be assessed as profit or income. In other words, profit component embedded in the sales could be treated as income. Recently, in the case of PCIT v. Ms. Jay Kesar Bhavani Developers Pvt. Ltd. in Tax Appeal no. 267 of 2022, the Hon'ble Guj. High Court has held that only profit element embedded in the gross on-money receipts can be taxed. For this, the Hon'ble court has derived reference from its earlier decision delivered in the case of DCIT Vs. Panna Corporation reported in [2012] 74 DTR 89. Relevant part of the decision is as under - "it has been consistently held by this court and some other courts have been following the principle that even upon detection of on-money receipt or unaccounted cash receipt, to 513 & 684/Rjt/2024 Yagnik Road High Street Vs. DCIT what can be brought to tax is the profit embedded in such receipts and not the entire receipts themselves. If that were the legal position, what should be estimated as a reasonable profit out of such receipts, must bear an element of estimation." Even in those cases where no details regarding unexplained payments /investments are available on records, it has been held by the Hon'ble Guj. High Court that while dealing with addition on account of unaccounted sales, in absence of any material on record to show that there was any unexplained investment / expense made by the assessee, there could be a presumption of such expenditure. In such event also it is held that only profit on suppressed sales could be brought to tax [CIT v. Gurubachhan Singh J Juneja [2008] 171 Taxman 406 (Gujarat)].Hence, in such cases, both the Supreme Court and the Jurisdictional High Court have consistently held that where evidences regarding unaccounted receipts are being assessed it is not reasonable to consider the entire unaccounted receipts for taxation. Rather, only profit element lying therein should be estimated keeping in mind the facts and surrounding circumstances of the case at hand.There for respectfully following the ratio laid down by the Apex Court and the Jurisdictional High Court and in view of the facts of the case it would be fair if reasonable rate of profit is adopted to tax the unaccounted income of the assessee. (ii)Estimation of rate of profit in by assessing officer. Details of various projects undertaken by the searched group members and their partners have been recovered from the seized Miracle File. Some projects were in completion stage whereas some were just started. Besides, in respect of some projects, comprehensive details i.e. Land purchase expense, On-money receipts have been recovered from the seized data whereas in other projects very limited details i.e. only “on-money” receipts were recovered during the search operation. Wherever, details of receipts and payments were recoverable form the seized data, it was noticed that the net surplus funds available with these projects were ranged to 513 & 684/Rjt/2024 Yagnik Road High Street Vs. DCIT from (-) 1271% to 35%. Reason for this vast gap between the upper and lower ends of this net surplus range was primarily attributable to the stage in which a particular project has reached since its inception. For example, if any project is just launched then its % of net surplus funds would be lower because most of the funds are spent / applied on inventory and the inflow of on-money has not started in full pace. Due to combined effect of these two aspects the availability of surplus funds remains either on lower side or sometimes in negative state. Thus, it is understood that taking reference from the net surplus / unaccounted profits of such just launched projects would not give true picture of the potential profitability of such projects.In order to estimate a reasonable rate of profit, it is taken that only those projects for which maximum data is available from the seized material should be relied upon. At the same time, it is also ensured that the project that almost reached its final stage (with respect to construction activity and receipt of on-money both) should only be taken as reference for adoption of an appropriate rate of profit. After considering all the above aspects, only one project i.e. The Spire which has been developed by M/s Buildcon Associates has been identified. (iii). Net receipts of this project (the spire) has been calculated and it is seen that after considering all kind of transactions i.e. Net on-money receipts, Expenses for running the project including the Land purchase there remained average net surplus of 35% in the hands of respective developer/owner. Apart from this, it is also important to keep in mind violation of various other provisions of the law which are in place to discourage the practice of indulging in such unaccounted transactions. Having said that and considering the facts of the present case and binding judicial precedents as discussed earlier, if all the expenses / payments are disallowed then the ratio laid down by the Hon'ble High Court with regard to not taxing all the receipts would remain on papers only. Therefore, with a view to strike a proper balance between the factual vis-à-vis the legal aspects, it is decided to 513 & 684/Rjt/2024 Yagnik Road High Street Vs. DCIT to further enhance the aforementioned average net profit rate from 35% to 39%. Accordingly, 39% has been set as benchmark rate for the projects where details of unaccounted receipts as well as unaccounted expenses have been recovered from same set of the seized material. Since the details regarding receipts and payments both have been recovered from the seized material and is available on records, the net unaccounted profit on the unaccounted receipts for the assessee- firm is estimated at the rate of 39%.As far as the profit for the year under consideration i.e. FY 2020-21 is concerned, the same was computed as under - Sr. No. Particulars Amount 1 Gross on-money receipts during the year 1,20,00,000 2 Unaccounted Profit at 39% of 2,04,21,000/- 46,80,000 Thus, addition of Rs. 46,80,000/- being unaccounted profit is made over and above the regular business income reported by the assessee in the Income-tax Return filed for the year under consideration invoking provisions of section 145(3) of the Act.

16. Aggrieved by the various additions made by the assessing officer, the assessee carried the matter in appeal before the learned CIT(A). The learned CIT(A), estimated the profit element on the “on money”, at the rate of 8%, 12%, 16%, 20% etc, in a different assessment years. Therefore, assessee, as well as, revenue, both are in appeal before us. The main contention of the revenue in these appeals are that the addition made by the assessing officer should be confirmed. Whereas, main contention in the assessee’s appeals is that the profit estimation on “on - money”, is on higher side, therefore, it should be reduced to a reasonable extent, by following the judgement of Hon’ble Jurisdictional High Court of Gujarat in various cases such as, in the case of Ms. Jay Kesar Bhavani Developers Pvt. Ltd. in Tax Appeal no. 267 of 2022, wherein 6% addition on “on money, was upheld. In various judgements of jurisdictional ITAT Ahmedabad, (cited by assessee in legal compilation) held the addition on “on money” at the rate of 8% is sufficient to 513 & 684/Rjt/2024 Yagnik Road High Street Vs. DCIT to plug the leakage of the revenue. Therefore, the solitary grievance of the assessee in assessee’s appeals are that reasonable estimation may be made in the hands of the assessee. The findings of the learned CIT(A) would be discussed while adjudicating the relevant issue involved in concise and summarised grounds noted above.

18.Summarized and Concise grounds pertaining to estimation of profit element, are reproduced below for ready reference: (i)The Learned Commissioner of Income Tax (Appeals)-11, Ahmedabad has erred in confirming the action of the Assessing Officer in respect of the order passed u/s 147 of the I.T. Act whereby assessed the total income of Rs.40,66,455/- as against the returned income/loss of (-)Rs. 28,545/-, it is totally wrong, unwarranted, unjustified and bad in law.

(This is ground No.1 in assessee’s appeal in for A.Y. 2020-21, Ground No.1 in RJT/ 2024, for A.Y. 2021-22, Ground No.1 in RJT/ 2024, for A.Y. 2022-23)

(ii) Learned Commissioner of Income Tax (Appeals)-11, Ahmedabad has erred in confirming the action of the Assessing Officer in respect of alleged ground of estimated the profit @ 16%, as the appellant is developer of commercial project and tax such income in the year in which income is recognised in books of account, it is unwarranted, unjustified and bad in law. The various Hon'ble High Courts and Hon'ble ITAT, had held that the profit should be taken at the rate of 6 to 8 percent.

( This is Ground No. 2 to 4 in assessee’s appeal in for A.Y. 2020-21, Ground No. 2 to 4 in for A.Y. 2021-22, Ground No. 2 to 4 in for A.Y. 2022-23)

( This is also ground no.1 in revenue`s appeal in A.Y. 2021- to 513 & 684/Rjt/2024 Yagnik Road High Street Vs. DCIT 19. We have heard both the parties. We note that “On-money” receipts are undisclosed receipts, and only the profit element embedded in such receipts can be taxed, not the entire “on-money” amount. However, the rate of profit is always a matter of estimation and must depend on following factors, such as, nature of project, location, type of construction, cost structure, evidence of expenses and past profit margins. We note that in Gangadev Group cases, expenses and cost in every project is higher side, due to locational disadvantage, and the profit element is below 7 %, ( average-wise-project) as per the past audited profit and loss accounts and evidences available in search and seizure proceedings. It is settled position of law and we also note that Courts and Tribunals have emphasized that the profit rate must have a reasonable basis in each case, and cannot be arbitrarily fixed. Since “on-money” receipts represent undisclosed sales, only the profit element embedded therein can be taxed; however, the rate of profit estimation depends on the facts of each case. We have examined the seized material and past records and noted that in Gangadev group cases, under consideration, the past profit margin as per audited books of accounts and as per seized material, taking together is 6.5% (average) only, this is because, due to location of the project and moreover, the cost and expenses are more than other similar projects. In these circumstances, we find that profit element embedded in commercial projects and housing projects should be estimated by applying the uniform rate of 10% on “on- money”. Therefore, considering the mandatory judgement of the jurisdictional Hon’ble Gujarat High Court, in the case of M/s. Jay Kesar Bhavani Developers Pvt. Ltd(Supra) and considering the peculiar facts of the assessee’s case, narrated above, we are of the view that profit estimation on, “on money” at the rate of, 10% is fair and reasonable. 20.We also note that issue under consideration is squarely covered in favour of the assessee in the identical and similar group cases, of M/s R.K. Group, in & others in the case of M/s. R K Infralink LLP, by the to 513 & 684/Rjt/2024 Yagnik Road High Street Vs. DCIT decision of Coordinate Bench of ITAT Rajkot. The findings of the Co-ordinate Bench of ITAT Rajkot are reproduced below:

“14. In this summarised and concise ground, the plea of the assessee is that estimated profit at the rate of 16% on the so called “on money” is on higher side, considering the judgement of the jurisdictional High Court of Gujarat. However, plea of the revenue is that addition made by the assessing officer at the rate of @ 35% should be sustained. Learned Counsel for the assessee submitted that judgements of Hon`ble jurisdictional High Court of Gujarat, in respect of addition on “on-money”, should be followed. The Hon`ble jurisdictional High Court of Gujarat in the following cases held that profit element embedded in the “on-money” should be added in the hands of the assessee and not the entire “on-money”, and estimated addition on “on money” should be at the rate of 6% or at the rate of 8%, may be made, depending upon the facts and circumstances of the case. The relevant judgements of the Hon`ble jurisdictional High Court of Gujarat and Hob`ble ITAT Ahmedabad, are reproduced below: (i). 2020 (4) TMI 844ITAT AHMEDABAD GREENFIELD REALITY P. LTD. VERSUS ACIT, CENT. CIR. 1 (2) AHMEDABAD AND DOIT, CENT. CIR. 1 (2) AHMEDABAD, VERSUS GREENFIELD REALITY P. LTD. “Estimation of Income on-money received by the assessee on booking of flats and shops in "VesuProject"Income offered by the assessee at 8% of the alleged gross receipts source of payment of cash for purchase of the land-HELD THAT:- On an analysis of the record, it would reveal that during the course of search not only details of on-money received by the assessee on booking of flats and shops in "Vesu Project" was found, but details of certain expenditure, which are not recorded in the books were also found. This included cash payment for purchase of land.CIT(A) has rightly observed that the gross on-money noticed on the seized paper cannot be considered as income of the assessee. There are certain expenditures which were not recorded in the books. Those expenditure must have been made from this on-money.After going through the well- reasoned order of the Id.CIT(A), and in the light of judgment of Hon'ble jurisdictiona' High Court in the case of Panna Corporation [2014 (11) TMI 797 GUJARAT HIGH COURTI as well as Koshor Mohanlal Telwala [1998 (9) TMI 106-ITAT AHMEDABAD- AI we are of the view that only element of income embedded in the on-money received by the assessee for booking of flats/shops in "Vesu Project" is required to be assessed in its hand in all these years.Element of income involved in this on-money assessee is showing income at 8%, AND CIT(A) is estimating it at 20% HELD THAT:- CIT(A) has also not mentioned any attending circumstances for harbouring a belief that 20% could have been earned from this activity. Thus after taking guidance from the judgment of Kishor Mohanlal Telwala [1998 (9) TMI 106-ITAT AHMEDABAD-Al we deem it proper that the assessee has rightly disclosed the profit element embedded in the gross profit at 8%. Accordingly, we allow the ground of appeal raised by the assessee, and hold that to 513 & 684/Rjt/2024 Yagnik Road High Street Vs. DCIT profit which has been directed to be adopted by the Ld.CIT(A) at 20% of the alleged turnover should be taken at 8%. (ii)Tax appeal No.267 of 2022 dated 07.07.2022 M/S. JAY KESAR BHAVANI DEVELOPERS PVT. LTD.( Guj-HC) “Rejection of books of accounts u/s 145(3) On money receipt estimation of income addition on account of entire construction receipts as alleged unrecorded receipts - HELD THAT: CIT (A) was not justified in confirming the addition of entire on-money receipts amounting to 4,72,02,368. Therefore, only estimated net profit is required to be taxed. We find that the assessee has shown net profit at 4.55.% for the assessment year under consideration and 4.59% for A.Y. 2010-11. Further, the Hon'ble High Court in the case of CIT V. Abhishek Corporation [1998 (8) TIMI 110 ITAT AHMEDABAD-C) has upheld the net profit at 1.31% as declared by the assessee in that case. The net profit rate disclosed at 4,55% during the assessment year under consideration by the assessee in books of accounts and considering the facts that the project undertaken by the assessee comes under deduction of section 801B(10) hence, there may not be any intention to disclose the lower rate of profit. Considering these facts, and taking into account net profit in construction business, it would be reasonable to estimate 6% of net profit on total on-money.

(iii)The Commissioner of Income Tax vs. Shri Hariram Bhambhani INCOME TAX APPEAL NO.313 OF 2013 (BOM)(HC): "In any view of the matter, the CIT(A) and Tribunal have come to the concurrent finding that the purchases have been recorded and only some of the sales are unaccounted. Thus, in the above view, both the authorities held that it is not the entire sales consideration which is to be brought to tax but only the profit attributable on the total unrecorded sales consideration which alone can be subject to income tax. The view taken by the authorities is a reasonable and a possible view. Thus, no substantial question of law arises for our consideration.” (iv) The ACIT Central Circle - 3, Jaipur Vs Shri Nawal Kishore Soni :

1257, & 1258/JP/2019 [ITAT] [Jaipur]: "23.4 It is settled law that not only from the illegal business but also the unaccounted transaction of purchase and sale only profit/ income on sales could be assessed as undisclosed income and could be subjected to tax. Case laws to the point are as under: 1. Dr. T.A. Quereshi (157 taxmann.com 514) (Supreme Court) 2. Piara Singh (124 ITR 40) (Supreme Court) 3. S.C. Kothari (82 ITR 794 (Supreme Court) 23.5 The assessee admitted such profit at Rs. 45,00,000/- and disclosed that on said transactions income in PMGKY, 2016 and paid due tax thereon. The copy of certificate issued by PCIT is placed on record. Thus to 513 & 684/Rjt/2024 Yagnik Road High Street Vs. DCIT when that transactions are of unrecorded purchase and sale of gold, which Ld. assessing officer also admits in assessment order, then simply that name & address of purchasers are not provided the entire amount of sale cannot in law be treated as undisclosed income, only profit earned from said transactions which has been admitted by assessee at Rs. 45,00,000/- can only be assessed to tax more so when the assessee has disclosed in PMGKY the said undisclosed income of Rs.45,00,000/- and paid tax in accordance with scheme and received certificate there for from Pr. Commissioner of Income Tax, hence the same disclosed income cannot be included as income is assessment as per Section 199-l of PMKGY. However Ld. A.O. has allowed credit of amount of disclosed income in PMKGY from total income as so the addition on this account is restricted to Rs.45,00,000/- and balance is deleted. The assessee thus gets relief of Rs.3,02,00,000-45,00,000 = Rs. 2,57,00,000/-."

(v) Greenfield Reality P. Ltd IT(SS) A No. 320,321 and 322/Ahd/2018 & 329/Ahd/2018: "16. We have duly considered rival submissions and gone through the record carefully. On an analysis of the record, it would reveal that during the course of search not only details of on-money received by the assessee on booking of flats and shops in "Vesu Project" was found, but details of certain expenditure, which are not recorded in the books were also found. This included cash payment for purchase of land. Therefore, the Ld.CIT(A) has rightly observed that the gross on-money noticed on the seized paper cannot be considered as income of the assessee. There are certain expenditures which were not recorded in the books. Those expenditure must have been made from this on-money. Therefore, after going through the well-reasoned order of the Ld.CIT(A), IT(SS)A No.289 Ahd/2018 (7 Others) Greenfield Reality P. Ld. Vs. DCIT and in the light of judgment of Hon'ble jurisdictional High Court in the case of Panna Corporation (supra) as well as Koshor Mohanlal Telwala (supra), we are of the view that only element of income embedded in the on-money received by the assessee for booking of flats/shops in "Vesu Project" is required to be assessed in its hand in all these years.

17. Next question arose, what is the element of income involved in this on- money. On one hand, the assessee is showing income at 8%, on the other hand, the ld. CIT(A) is estimating it at 20%. It is pertinent to observe that section 144 of the Income Tax Act provides discretion in the assessing officer to pass best judgment when an assessee failed to appear before him, and to submit requisite details. In other words, it provides power in the assessing officer to estimate an income of the assessee. We deem it appropriate to take note the relevant part of this section. It reads as under:.. "24. We have considered rival submissions and gone through the record carefully. There is no dispute that during the course of search certain to 513 & 684/Rjt/2024 Yagnik Road High Street Vs. DCIT material/loose papers were found exhibiting the fact that the assessee has received cash, over and above, the amounts stated in the booking register. This cash was not accounted for in the books. It has been treated as on-money for sale of flats/shops. Simultaneously certain loose papers were found disclosing the fact that the expenditure were incurred in cash and accounted in the books. The Ld.CIT(A) made an analysis of this, and then held that the moment assessee's income is being assessed at 8% of the gross on-money, then the remaining amount 92% could take care of unexplained expenditure. It can be explained by a simple, viz. an assessee has received Rs.100/- in cash for sale of flat. Out of that, element of income embedded in this Rs. 100/-has been determined by us at Rs.8/-. Remaining Rs.92/- must have been incurred by the assessee for developing that flat. Thus, in other words, the expenditure whose details were found being incurred in cash could be construed as coming out of these Rs.92/-. Thus, there cannot be any separate addition of unexplained expenditure. The Ld.CIT(A) has rightly deleted the addition."

to 513 & 684/Rjt/2024 Yagnik Road High Street Vs. DCIT (ii) The estimate by rule of thumb is absolutely infirm. (iii)The estimation of rate of profit return must necessarily vary with the nature of the business. (iv)There cannot be any uniform yardstick. (v)An assessment to be best of judgement can only be based on the material available on record and past records and considering the totality of the facts. (vi) Only real income and neither notional income nor astronomical income, can be taxed under the I.T. Act, 1961. Accordingly, we note that estimation the profit element on ‘on-money’ at the rate of 10%, should be fair, keeping in mind the principle laid down by Hon'ble Supreme Court in the case of H. M. Esufali Abdulali that the method to be adopted must be which is approximately nearer to the truth.

17. Considering the facts and circumstances, narrated above, we find that the estimation done by the assessing officer, and re-estimated addition, sustained by the Ld. CIT(A) @ 16% is very higher side. Therefore, we are of the view that the estimated addition on “on-money” should be @ 10%, which will take care of inconsistency in the undisclosed income of the assessee. Therefore, the assessing officer, is directed to make the addition in the hands of assessee, at the rate of 10%, on “on-money”. Hence, we allow above appeals of these assessee partly and dismiss all the appeals of the revenue.”

Order is pronounced in the open court on 12/03/2026