How many judgments cite CIT v. Abhishek Corporation?

21 judgments on BharatTax cite CIT v. Abhishek Corporation (158 CTR 374), spanning 2020 to 2025.

Which sections of the Income Tax Act does CIT v. Abhishek Corporation come up under?

It is most often cited in judgments turning on Section 132, Section 143(3), Section 153A, Section 132(4), Section 144, Section 145(3).

CIT v. Abhishek Corporation

158 CTR 374High Court2000#5601 most cited

What is CIT v. Abhishek Corporation authority for?

Only the profit embedded in on-money receipts, not the entire receipts, can be brought to tax.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2020 to 2025.

Also referred to as

CIT v. Abhishek Corporation · on-money · profit embedded · entire receipts · taxability · Gujarat High Court · undisclosed income · cash credits · section 69C

Also reported as

29 Taxmann.com 279

Sections most often in play

Section 132 Section 143(3)Section 153A Section 132(4)Section 144 Section 145(3)Section 69C Section 29

Read the full judgment

Issues it is cited on

section 256(1)section 108 section 256 trade creditors section 10b on money receipt on-money section 30 section 69b section 145(3)rejection of books of account section 29

Judgments citing CIT v. Abhishek Corporation

M/S. Jay Kesar Bhavani Developers Pvt.Ltd., Surat vs. The Itoi, WD.1(3), Surat

In the result, the appeal of the assessee is partly allowed

ITA 1196/AHD/2013[2009-10]Status: DisposedITAT Surat13 Feb 2020AY 2009-10

Bench: Shri Sandeep Gosain & Shri O.P.Meena, Accoutant Member आ.अ.सं/.I.T.A No.1196/Ahd/2013 िनधा"रण वष"/Assessment Year:2009-10 M/S. Jay Kesar Bhavani V. Income Tax Officer, Developers Pvt. Ltd., Ward-1(3) Surat A-48,Kesar Kunj, Shri Bhulabhai Desai Marg, Laxmikant Ashram Road Katargam Surat 395004 Pan:Aabcj 6278 P अपीलाथ" Appellant ""यथ"/Respondent

Section 115JSection 133ASection 143Section 145(3)Section 80I

…sold, had been made by assessee and that had also not been disclosed, only net profits embedded in sales, and not wholesale proceeds itself, would be treated as undisclosed income of assessee - Held, yes”. 11. In the case of CIT v Abhishek Corporation [2000] 158 CTR 374 (Gujarat) the Hon’ble Gujarat High Court of which catch note reads as under: addition on account of unaccounted receipts- Assessee- firm under took supervision of construction work and booking of flats on behalf of two co-operative societies – Inference was drawn from a paper seized from one M that flats were sold at premium – In response to…