DCIT, CHENNAI vs. BSR BUILDERS ENGINEERS CONTRACTORS, CHENNAI
What did the Tribunal hold?
The Tribunal upheld the CIT(A)'s order, stating that the cash receipts were advances taxable upon project completion. It also noted that the assessee had already offered the income in the year of completion and that Section 43CB read with ICDS-III was not applicable to real estate developers.
What were the facts?
The assessee, a real estate developer, received cash advances for a commercial building sale. The Assessing Officer (AO) added these advances as unaccounted income, but the CIT(A) deleted the addition. The Revenue appealed this deletion.
What were the issues?
Whether cash advances received by a real estate developer are taxable in the year of receipt or upon project completion, and the applicability of Section 43CB and ICDS-III to real estate developers.
Which sections of the Income-tax Act were involved?
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Cases cited in this judgment(13)Show listHide list
Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.
- CIT v. Reliance Utilities & Power Ltd.2,118 citing313 ITR 340 · 2009 · HC
- Andaman Timber Industries v. CCE1,335 citing62 Taxmann.com 3 · 2015 · SC
- CIT v. Reliance Industries Ltd.501 citing102 Taxmann.com 52 · 2019 · SC
- Hero Cycles Pvt. Ltd. v. CIT361 citing379 ITR 347 · 2015 · SC · Read judgment
- CIT v. Bhaichand H. Gandhi237 citing141 ITR 67 · 1983 · HC
- CIT v. Usha Stud Agricultural Farms Ltd.98 citing183 Taxmann 277 · 2008 · HC · Read judgment
- Kailashben Manharlal Chokshi v. CIT71 citing102 ITD 375 · 2006 · ITAT
- CIT v. Gujarat Narmada Valley Fertilizers Co. Ltd.33 citing361 ITR 192 · 2014 · HC
- Thiru. A. J. Ramesh Kumar v. Dy. CIT29 citing441 ITR 495 · 2022 · HC
- Ivan Singh v. Asstt. CIT27 citing272 Taxmann 36 · 2020
- Fort Projects (P) Ltd. v. DCIT15 citing145 TTJ 340 · 2012 · ITAT
- Bhor Industries Ltd. v. CIT12 citing42 ITR 57 · 1961 · SC · Read judgment
- CIT v. Lakshman Swaroop Gupta & Brothers12 citing100 ITR 222 · 1975
आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी जगदीश, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1311 & 1312/Chny/2025 िनधा"रणवष"/Assessment Years: 2016-17 & 2017-18 v. BSR Builders Engineers Contractors, The DCIT, No.28, BSR Janus, Tank Bund Road, Central Circle-2(3), Nungambakkam, Chennai-600 034. Chennai. [PAN: AAGFB 7140 N] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA Nos.1274 & 1561/Chny/2025 िनधा"रणवष"/Assessment Years: 2017-18 & 2016-17 v. The DCIT / ACIT, BSR Builders Engineers Central Circle-2(3), Contractors, Chennai. No.28, BSR Janus, Tank Bund Road, Nungambakkam, Chennai-600 034. [PAN: AAGFB 7140 N] (अपीलाथ"/Appellant) (""यथ"/Respondent)
Cross Objection Nos.39 & 47/Chny/2025 [in ITA Nos.1274 & 1561/Chny/2025] िनधा"रणवष"/Assessment Years: 2017-18 & 2016-17
v. BSR Builders Engineers Contractors, The DCIT / ACIT, No.28, BSR Janus, Tank Bund Road, Central Circle-2(3), Nungambakkam, Chennai-600 034. Chennai. [PAN: AAGFB 7140 N] (अपीलाथ"/Appellant) (""यथ"/Respondent)
Assessee by : Mr.G. Baskar
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