CIT v. Bilahari Investment (P) Ltd.

299 ITR 1Supreme Court of India2008#446 most cited

What is CIT v. Bilahari Investment (P) Ltd. authority for?

The Completed Contract Method (CCM) is an accepted method of accounting for recognizing revenue from real estate contracts, allowing income recognition to be deferred until the contract's completion. The Supreme Court approved the use of CCM, having considered both CCM and the Percentage of Completion Method (POCM) under the framework of Section 145.

203

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2010 to 2026.

Also referred to as

CIT v. Bilahari Investment (P) Ltd. · 299 ITR 1 · Section 145 · Section 145(1) · Section 145(2) · Section 145(3) · Completed Contract Method · Project Completion Method · Percentage of Completion Method · revenue recognition · real estate contracts · methods of accounting

Also reported as

168 Taxmann 95

Sections most often in play

Section 144BSection 145(3)Section 10(1)Section 148Section 151ASection 143(3)Section 145Section 36(1)(iii)

Issues it is cited on

section 145(1)project completion methodpercentage completion methodsection 211section 145(2)section 43cjdaprincipal officericdsmercantile system of accountingsection 21right to receive

Judgments citing CIT v. Bilahari Investment (P) Ltd.

KEWAL KRISHAN, CHANDIGARH,CHANDIGARH vs. JOA DCIT/ACIT/JCIT(OSD)(CENTRAL CIRCLE) 1, CHANDIGARH, CHANDIGARH

In the result, all the above appeals are partly allowed

ITA 1275/CHANDI/2025[2023-24]Status: DisposedITAT Chandigarh10 Mar 2026AY 2023-24

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY, AM आयकर अपील सं . / ITA No. 1269 To 1272/Chd/2025 निर्धारण वर्ष / Assessment Year : 2020-21 Το 2023-24 Chandigarh Royale City Promoters बनाम JAO DCIT/ACIT/JCIT (OSD) Central Private Limited, Circle-1, Chandigarh-160017 SCO-44, Sector-20C, Chandigarh स्थायी लेखा सं./ PAN NO: AAECC3999H अपीलार्थी/Appellant प्रत्यर्थी / Respondent आयकर अपील सं. / ITA No. 1273 Το 1275/Chd/ 2025 निर्धारण वर्ष / Assessment Year : 2020-21, 2021-22 & 2023-2

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR
Section 144BSection 148Section 151A

…reported in 252 ITR 417, wherein, The Hon'ble Court has held that seized material cannot be dissected selectively, but must be considered in its entirety. The same view has been taken by the Hon'ble Supreme Court in the case of 'Bilhari Investment Pvt. Ltd.' 299 ITR 1, wherein, it has been held that, where the receipts and corresponding outings are matching, then the income should be determined on that basis only. The Assessing Officer merely, applied the rate of 20%, and stated that on possibility, of some personal nature of expenses/non allowability of such expenses and without specifying, any such naturi of e…

KEWAL KRISHAN CHANDIGARH,CHANDIGARH vs. JAO DCIT/ACIT/JCIT(OSD) (CENTRAL CIRCLE) 1, CHANDIGARH, CHANDIGARH

In the result, all the above appeals are partly allowed

ITA 1274/CHANDI/2025[2021-22]Status: DisposedITAT Chandigarh10 Mar 2026AY 2021-22
For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR
Section 144BSection 148Section 151A

…reported in 252 ITR 417, wherein, The Hon'ble Court has held that seized material cannot be dissected selectively, but must be considered in its entirety. The same view has been taken by the Hon'ble Supreme Court in the case of 'Bilhari Investment Pvt. Ltd.' 299 ITR 1, wherein, it has been held that, where the receipts and corresponding outings are matching, then the income should be determined on that basis only. The Assessing Officer merely, applied the rate of 20%, and stated that on possibility, of some personal nature of expenses/non allowability of such expenses and without specifying, any such naturi of e…

KEWAL KRISHAN, CHANDIGARH,CHANDIGARH vs. JAO DCIT/ACIT JCIT (OSD)(CENTRAL CIRCLE)-1, CHANDIGARH., CHANDIGARH

In the result, all the above appeals are partly allowed

ITA 1273/CHANDI/2025[2020-21]Status: DisposedITAT Chandigarh10 Mar 2026AY 2020-21
For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR
Section 144BSection 148Section 151A

…reported in 252 ITR 417, wherein, The Hon'ble Court has held that seized material cannot be dissected selectively, but must be considered in its entirety. The same view has been taken by the Hon'ble Supreme Court in the case of 'Bilhari Investment Pvt. Ltd.' 299 ITR 1, wherein, it has been held that, where the receipts and corresponding outings are matching, then the income should be determined on that basis only. The Assessing Officer merely, applied the rate of 20%, and stated that on possibility, of some personal nature of expenses/non allowability of such expenses and without specifying, any such naturi of e…

CHANDIGARH ROYALE CITY PROMOTERS PRIVATE LIMITED, CHANDIGARH ,CHANDIGARH vs. JAO DCIT/ACIT/JCIT(OSD) CENTRAL CIRCLE-1, CHANDIGARH, CHANDIGARH

In the result, all the above appeals are partly allowed

ITA 1272/CHANDI/2025[2023-2024]Status: DisposedITAT Chandigarh10 Mar 2026AY 2023-2024

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR
Section 144BSection 148Section 151A

…reported in 252 ITR 417, wherein, The Hon'ble Court has held that seized material cannot be dissected selectively, but must be considered in its entirety. The same view has been taken by the Hon'ble Supreme Court in the case of 'Bilhari Investment Pvt. Ltd.' 299 ITR 1, wherein, it has been held that, where the receipts and corresponding outings are matching, then the income should be determined on that basis only. The Assessing Officer merely, applied the rate of 20%, and stated that on possibility, of some personal nature of expenses/non allowability of such expenses and without specifying, any such naturi of e…

CHANDIGARH ROYALE CITY PROMOTERS PRIVATE LIMITED, CHANDIGARH,CHANDIGARH vs. JAO DCIT/ACIT/JCIT(OSD) CENTRAL CIRCLE-1, CHANDIGARH , CHANDIGARH

In the result, all the above appeals are partly allowed

ITA 1271/CHANDI/2025[2022-2023]Status: DisposedITAT Chandigarh10 Mar 2026AY 2022-2023
For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR
Section 144BSection 148Section 151A

…reported in 252 ITR 417, wherein, The Hon'ble Court has held that seized material cannot be dissected selectively, but must be considered in its entirety. The same view has been taken by the Hon'ble Supreme Court in the case of 'Bilhari Investment Pvt. Ltd.' 299 ITR 1, wherein, it has been held that, where the receipts and corresponding outings are matching, then the income should be determined on that basis only. The Assessing Officer merely, applied the rate of 20%, and stated that on possibility, of some personal nature of expenses/non allowability of such expenses and without specifying, any such naturi of e…

CHANDIGARH ROYALE CITY PROMOTERS PRIVATE LIMITED, CHANDIGARH,CHANDIGARH vs. JAO DCIT/ACIT/JCIT (OSD) CENTRAL CIRCLE-1, CHANDIGARH, CHANDIGARH

In the result, all the above appeals are partly allowed

ITA 1270/CHANDI/2025[2021-2022]Status: DisposedITAT Chandigarh10 Mar 2026AY 2021-2022

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY, AM आयकर अपील सं . / ITA No. 1269 To 1272/Chd/2025 निर्धारण वर्ष / Assessment Year : 2020-21 Το 2023-24 Chandigarh Royale City Promoters बनाम JAO DCIT/ACIT/JCIT (OSD) Central Private Limited, Circle-1, Chandigarh-160017 SCO-44, Sector-20C, Chandigarh स्थायी लेखा सं./ PAN NO: AAECC3999H अपीलार्थी/Appellant प्रत्यर्थी / Respondent आयकर अपील सं. / ITA No. 1273 Το 1275/Chd/ 2025 निर्धारण वर्ष / Assessment Year : 2020-21, 2021-22 & 2023-2

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR
Section 144BSection 148Section 151A

…reported in 252 ITR 417, wherein, The Hon'ble Court has held that seized material cannot be dissected selectively, but must be considered in its entirety. The same view has been taken by the Hon'ble Supreme Court in the case of 'Bilhari Investment Pvt. Ltd.' 299 ITR 1, wherein, it has been held that, where the receipts and corresponding outings are matching, then the income should be determined on that basis only. The Assessing Officer merely, applied the rate of 20%, and stated that on possibility, of some personal nature of expenses/non allowability of such expenses and without specifying, any such naturi of e…

CHANDIGARH ROYALE CITY PROMOTERS PRIVATE LIMITED, CHANDIGARH,CHANDIGARH vs. JAO DCIT/ACIT/JCIT(OSD) CENTRAL CIRCLE-1, CHANDIGARH, CHANDIGARH

In the result, all the above appeals are partly allowed

ITA 1269/CHANDI/2025[2020-2021]Status: DisposedITAT Chandigarh10 Mar 2026AY 2020-2021

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR
Section 144BSection 148Section 151A

…reported in 252 ITR 417, wherein, The Hon'ble Court has held that seized material cannot be dissected selectively, but must be considered in its entirety. The same view has been taken by the Hon'ble Supreme Court in the case of 'Bilhari Investment Pvt. Ltd.' 299 ITR 1, wherein, it has been held that, where the receipts and corresponding outings are matching, then the income should be determined on that basis only. The Assessing Officer merely, applied the rate of 20%, and stated that on possibility, of some personal nature of expenses/non allowability of such expenses and without specifying, any such naturi of e…

INCOME TAX OFFICER, WARD-3(4), GUWAHATI vs. M/S. S.R.K.M. STEELS (P) LTD, GUWAHATI

In the result, the appeal of the Revenue is dismissed

ITA 274/GTY/2018[2015-16]Status: DisposedITAT Guwahati18 Dec 2025AY 2015-16

Bench: Shri Rajesh Kumar, Am & Shri Manomohan Das, Jm Income Tax Officer, Ward 3(4) M/S S.R.K.M Steels (P) Ltd. Room No.707, 7Th Floor, Aayakar M/S Srkm Steels (P) Ltd. Lokhra Bhawan Poorva, G.S. Road, Road, P.O. Sawkuchi, Guwahati- Vs. Guwahati-781005, Assam 781034, Assam (Appellant) (Respondent) Pan No. Aalcs5046E Assessee By : Shri Somnath Ghosh, Ar Revenue By : Shri Santosh Kumar Karnani, Dr Date Of Hearing: 17.11.2025 Date Of Pronouncement: 18.12.2025

For Appellant: Shri Somnath Ghosh, ARFor Respondent: Shri Santosh Kumar karnani, DR
Section 133(6)

…rate both the methods, one adopted by the assessee and the other by the department. In the circumstances, there was no reason to interfere with the conclusion given by the High Court" TheHon'ble Supreme Court in the case of CIT vs. Bilahari Investment P. Ltd.[299 ITR 1 (SC)] held, as follows: M/s S.R.K.M Steels (P) Ltd; A.Y. 2015-16 "Every assessee is entitled to arrange its affairs and follow the method of accounting, which the Department has earlier accepted. It is only in those cases where the Department records a finding that the method adopted by the assessee results in distortion of profits that the Departm…

DCIT, CIRCLE-7(1), DELHI vs. DLF LIMITED, DELHI

In the result, appeal of the Revenue is dismissed

ITA 715/DEL/2024[2021-22]Status: DisposedITAT Delhi30 Oct 2025AY 2021-22

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal

Section 142(1)Section 143(2)Section 143(3)Section 14A

…l estate contracts 39. The Appellant wishes to submit that the Indian courts have accepted CCM as a recognized method of accounting for recognizing revenue from real estate contracts. 40. Reliance is placed on the case of CIT vs. Bilahari Investment Pvt. Ltd. 299 ITR 1 (SC) (refer Page 416-423 of Paper Book Vol-2), wherein the Hon’ble Supreme Court approved the assessee's basis of computing taxable income adopting the said method, despite the fact that recognition of entire income stood deferred till completion of the contract. In that case, the Apex Court had the occasion to consider the POCM and CCM methods of…

DCIT, CIRCLE-7(1), DELHI vs. DLF LIMITED, DELHI

In the result, appeal of the Revenue is dismissed

ITA 714/DEL/2024[2020-21]Status: DisposedITAT Delhi30 Oct 2025AY 2020-21

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal

Section 142(1)Section 143(2)Section 143(3)Section 14A

…l estate contracts 39. The Appellant wishes to submit that the Indian courts have accepted CCM as a recognized method of accounting for recognizing revenue from real estate contracts. 40. Reliance is placed on the case of CIT vs. Bilahari Investment Pvt. Ltd. 299 ITR 1 (SC) (refer Page 416-423 of Paper Book Vol-2), wherein the Hon’ble Supreme Court approved the assessee's basis of computing taxable income adopting the said method, despite the fact that recognition of entire income stood deferred till completion of the contract. In that case, the Apex Court had the occasion to consider the POCM and CCM methods of…

DCIT, CIRCLE-7(1), DELHI vs. DLF LIMITED, DELHI

In the result, appeal of the Revenue is dismissed

ITA 713/DEL/2024[2019-20]Status: DisposedITAT Delhi30 Oct 2025AY 2019-20

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal

Section 142(1)Section 143(2)Section 143(3)Section 14A

…l estate contracts 39. The Appellant wishes to submit that the Indian courts have accepted CCM as a recognized method of accounting for recognizing revenue from real estate contracts. 40. Reliance is placed on the case of CIT vs. Bilahari Investment Pvt. Ltd. 299 ITR 1 (SC) (refer Page 416-423 of Paper Book Vol-2), wherein the Hon’ble Supreme Court approved the assessee's basis of computing taxable income adopting the said method, despite the fact that recognition of entire income stood deferred till completion of the contract. In that case, the Apex Court had the occasion to consider the POCM and CCM methods of…

DLF LIMITED,DELHI vs. NATIONAL FACELESS ASSESSMENT CENTRE, DELHI

In the result, appeal of the Revenue is dismissed

ITA 677/DEL/2024[2021-22]Status: DisposedITAT Delhi30 Oct 2025AY 2021-22

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal

Section 142(1)Section 143(2)Section 143(3)Section 14A

…l estate contracts 39. The Appellant wishes to submit that the Indian courts have accepted CCM as a recognized method of accounting for recognizing revenue from real estate contracts. 40. Reliance is placed on the case of CIT vs. Bilahari Investment Pvt. Ltd. 299 ITR 1 (SC) (refer Page 416-423 of Paper Book Vol-2), wherein the Hon’ble Supreme Court approved the assessee's basis of computing taxable income adopting the said method, despite the fact that recognition of entire income stood deferred till completion of the contract. In that case, the Apex Court had the occasion to consider the POCM and CCM methods of…

DLF LIMITED,DELHI vs. NATIONAL FACELESS ASSESSMENT CENTRE, DELHI

In the result, appeal of the Revenue is dismissed

ITA 676/DEL/2024[2020-21]Status: DisposedITAT Delhi30 Oct 2025AY 2020-21

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal

Section 142(1)Section 143(2)Section 143(3)Section 14A

…l estate contracts 39. The Appellant wishes to submit that the Indian courts have accepted CCM as a recognized method of accounting for recognizing revenue from real estate contracts. 40. Reliance is placed on the case of CIT vs. Bilahari Investment Pvt. Ltd. 299 ITR 1 (SC) (refer Page 416-423 of Paper Book Vol-2), wherein the Hon’ble Supreme Court approved the assessee's basis of computing taxable income adopting the said method, despite the fact that recognition of entire income stood deferred till completion of the contract. In that case, the Apex Court had the occasion to consider the POCM and CCM methods of…

DCIT,CENTRAL CIRCLE-1(3), MUMBAI, MUMBAI vs. AMARDEEP CONSTRUCTIONS, MUMBAI

In the result, appeal of the revenue bearing ITA No

ITA 3202/MUM/2025[2019-20]Status: DisposedITAT Mumbai13 Oct 2025AY 2019-20

Bench: Shri. Vikram Singh Yadav & Shri. Anikesh Banerjeedcit, Central Circle -1(3), Mumbai Amardeep Constructions Room No. 903, 9Th Floor, Pratishtha 7/08, Patidar Complex, Vs. Bhavan, M.K. Road, Mumbai Kannamwar Nagar No. 2, Near 400020 Vikas High School Vikhroli East, Mumbai 400083 स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaufa3513A (Appellant) (Respondent) निर्ााररतीकीओरसे/ Assessee By: Shri. J.P. Bairagra& Ms. Rupa Nanda /Revenue By: Shri. Surendra Mohan (Sr. Dr)

For Appellant: Shri. J.P. Bairagra& Ms. Rupa NandaFor Respondent: Shri. Surendra Mohan (SR. DR)
Section 131Section 133ASection 143(3)Section 250Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH MUMBAI BEFORE SHRI. VIKRAM SINGH YADAV, ACCOUNTANT MEMBER AND SHRI. ANIKESH BANERJEE, JUDICIAL MEMBER DCIT, Central Circle -1(3), Mumbai Amardeep Constructions Room No. 903, 9th Floor, Pratishtha 7/08, Patidar Complex, Vs. Bhavan, M.K. Road, Mumbai Kannamwar Nagar No. 2, Near 400020 Vikas High School Vikhroli East, Mumbai 400083 स्थायीलेखासं./जीआइआरसं./PAN/GIR No: AAUFA3513A (Appellant) (Respondent) निर्ााररतीकीओरसे/ Assessee by: Shri. J.P. Bairagra& Ms. Rupa Nanda /Revenue by: Shri. Surendra Mohan (SR. DR) Date of Hearing 15.09.2025 Date of Pronouncement 13.10.202…

DLF HOME DEVELOPERS LIMITED,NEW DELHI vs. PRINCIPAL COMMISSIONER OF INCOME TAX, DELHI-1, NEW DELHI, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 2585/DEL/2024[2019-20]Status: DisposedITAT Delhi23 May 2025AY 2019-20

Bench: Shri Mahavir Singh & Shri Manish Agarwal[Assessment Year : 2019-20] Dlf Home Developers Limited, Vs Pr.Cit, 9Th Floor, Dlf Centre, Sansad Delhi-1, Marg, New Delhi-110001. New Delhi Pan-Aaccd0037H Appellant Respondent Appellant By Shri R.S.Singhvi, Ca & Shri Satyajeet Goel, Ca Respondent By Shri Surender Pal, Cit Dr Date Of Hearing 19.03.2025 Date Of Pronouncement 23.05.2025

Section 143(3)Section 263

…ounting standards having been approved and accepted by the Hon'ble Supreme Court in the case of CIT v. Virtual Soft Systems Ltd. [2018] 404 ITR 409 (SC), the direction of PCIT is perverse and unjustified. In fact, Apex Court in the case of Bilahari Investment 299 ITR 1 has duly examined the applicability of POCM and CCM method and confirmed both the methods. Even otherwise, the whole exercise is revenue neutral as the direction of PCIT would merely result in preponement of the revenue from incomplete project which eventually has been recognized in subsequent years. Further, the tax rate remaining the same, no pre…

INTERNATIONAL SEAPORT DREDGING LIMITED,CHENNAI vs. DCIT, CHENNAI

The appeal stand allowed

ITA 72/CHNY/2018[2013-14]Status: DisposedITAT Chennai02 May 2025AY 2013-14

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकर अपील सं./ Ita No.72/Chny/2018 (िनधा)रणवष) / Assessment Year: 2013-14) & आयकर अपील सं./ It (Tp)A No.35/Chny/2018 (िनधा)रणवष) / Assessment Year: 2014-15) & आयकर अपील सं./ It (Tp)A No.87/Chny/2019 (िनधा)रणवष) / Assessment Year: 2015-16) M/S. International Seaport Dredging Dcit / Jcit(Osd) Private Limited, Corporate Circle-2(2) बनाम 5Th Floor, Challam Towers, Chennai. Old No.62, New No.113, / Vs. Dr.Radhakrishnan Salai Chennai-600 004. "थायीलेखासं./जीआइआरसं./Pan/Tan No. Aabci-2286-E (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Ashik Shah (C.A) – Ld.Ar ""थ"कीओरसे/Respondent By : Shri A.Sasi Kumar (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 05-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 02-05-2025 आदेश / O R D E R Per Manu Kumar Giri, Jm: These Appeals By Assessee For Assessment Years (Ay) 2013-14 & 2014-15 Arise Out Of The Separate Orders Of Assessments Framed By Ld.

For Appellant: Shri Ashik Shah (C.A) – Ld.ARFor Respondent: Shri A.Sasi Kumar (CIT) -Ld. DR
Section 143(3)

…pplicable for the said years is uniform, the entire exercise of seeking to disturb year of allowability of expenditure would, in any case, be revenue neutral. The Appellant relies on the following decisions in this regard: Bilahari Investment Private Limited (299 ITR 1-Supreme Court) Excel Industries Limited (358 ITR 295-Supreme Court) Triveni Engg & Industries Ltd4 (336 ITR 374-Delhi High Court) Amec Foster Wheeler India Pvt. Ltd. (ITA 680/CHNY/2020-Chennai ITAT) The Appellant also submits that the aforesaid issue has been covered in Appellant's own case for AY 2016-17 in ITA No. 1284/CHNY/2023, where after cons…

DCIT., CIRCLE 8(1), HYDERABAD vs. EAST INDIA PETROLEUM LIMITED, HYDERABAD

In the result, appeal filed by the Revenue is dismissed

ITA 1087/HYD/2024[2018-19]Status: DisposedITAT Hyderabad06 Feb 2025AY 2018-19

Bench: Shri Manjunatha G. & Shri K.Narsimha Charyआ.अपी.सं /Ita No.1087/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2018-19) Deputy Commissioner Of Vs. East India Petroleum Income Tax Limited Circle-8(1)(Incharge) Hyderabad Hyderabad [Pan : Aaace4494K] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri H.Srinivasulu, Ar रधजस् व द्वधरध/Revenue By: Ms.M.Narmada, Cit-Dr सुिवधई की तधरीख/Date Of Hearing: 16/01/2025 घोर्णध की तधरीख/Date Of 06/02/2025 Pronouncement: आदेश / Order Per. Manjunatha G., A.M: This Appeal Filed By The Revenue Is Directed Against Order Dated 19.08.2024 Of The Commissioner Of Income Tax (Appeals) [“Ld.Cit(A)”], National Faceless Appeal Centre (Nfac), Delhi, Pertaining To A.Y.2018-19. 2. The Brief Facts Of The Case Are That The Assessee, Engaged In The Business Of Providing Terminalling Services To Oil Marketing Companies For Storage Of Bulk Liquid Products Including Fuels Like High Speed Diesel, Motor Spirit, Petroleum

For Appellant: Shri H.Srinivasulu, ARFor Respondent: Ms.M.Narmada, CIT-DR
Section 32

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad Before Shri Manjunatha G., Accountant Member and Shri K.Narsimha Chary, Judicial Member आ.अपी.सं /ITA No.1087/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2018-19) Deputy Commissioner of Vs. East India Petroleum Income Tax Limited Circle-8(1)(incharge) Hyderabad Hyderabad [PAN : AAACE4494K] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee by: Shri H.Srinivasulu, AR रधजस् व द्वधरध/Revenue by: Ms.M.Narmada, CIT-DR सुिवधई की तधरीख/Date of Hearing: 16/01/2025 घोर्णध की तधरीख/Date of 06/02/2025 Pronouncement: आदेश /…

THE ITO, WARD-1(3)(5), AHMEDABAD vs. SAINATH LAND DEVELOPERS, AHMEDABAD

In the result, the appeal filed by the Revenue is dismissed

ITA 441/AHD/2020[2015-16]Status: DisposedITAT Ahmedabad31 Dec 2024AY 2015-16

Bench: Shri Tr Senthil Kumar & Shri Narendra Prasad Sinhaआयकर अपील सं./Ita No. 441/Ahd/2020 िनधा"रण वष"/Asstt. Year: 2015-2016 The Income Tax Officer, Sainath Land Developers, बनामVs. Ward-1(3)(5), 207, Nirman House, Ahmedabad. Nr. Sardar Patel Under Bridge, Usmanpura, Ahmedabad-380013. Pan: Absfs3435Q

For Appellant: Shri Pritesh L Shah, ARFor Respondent: Shri Rignesh Das, Sr. DR
Section 143(3)

…rs. The Ld. AR also relied upon the following decisions in support of his contention that following the principle of consistency, the change in the method of accounting adopted by the AO in the current year, was not justified. i. Bilahari Investment Pvt. Ltd. 299 ITR 1 [2008] SC ii. Unity Construction Co Vs. ITO 2014 Tax Pub (DT) 4833 (Ahmedabad ITAT) iii. Peninsula Land Ltd. Vs. DCIT 2022 134 taxmann.com 270 (Mumbai ITAT) 7. We have carefully considered the rival submissions. At the outset, the addition of Rs. 4,20,11,458/- in respect of difference in WIP stock account during the year is not found correct. Th…

ACIT, RANGE-I, LUCKNOW vs. CI HOSPITALITY WORLDWIDE PRIVATE LIMITED, LUCKNOW

In the result, the appeal filed by Revenue is allowed and Cross

ITA 449/LKW/2020[2017-18]Status: DisposedITAT Lucknow29 Oct 2024AY 2017-18

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 253(3)

…duced in foregoing paragraph (B.2) of this order. In addition, the learned Counsel for the assessee placed reliance on the order of Hon'ble Supreme Court in the case of CIT vs. Bilahari Investment (P) Ltd. reported in [2008] 4 Supreme Court Cases 232 : (2008) 299 ITR 1 : 2008 SCC OnLine SC 396 and Hon'ble Allahabad High Court in the case of Pr. CIT vs. Friends Land Developers in I.T.A. No.119 of 2017. He also read out the relevant portion from the aforesaid submissions, short note and the cases reported as CIT vs. Bilahari Investment (P) Ltd. (supra) and Pr. CIT vs. Friends Land Developers (supra). (D) In respec…

ASSTT. COMMISSIONER OF INCOME-TAX, CIRCLE-5, PUNE, PUNE vs. SANGAM PRESS PRIVATE LIMITED , PUNE

Appeal is dismissed

ITA 674/PUN/2024[2017-18]Status: DisposedITAT Pune25 Oct 2024AY 2017-18

Bench: Shri R. K. Panda & Shri Satbeer Singh Godaraआयकर अपील सं. / Ita No.674/Pun/2024 िनधा"रण वष" / Assessment Year: 2017-18 Acit, Circle-5, Pune. Vs. Sangam Press Private Limited, 17-B, Sangam House, Sangam Press Road, Pune- 411038. Pan : Aaccs5995B Appellant Respondent Revenue By : Shri Ajay Kumar Keshari Assessee By Shri C. H. Naniwadekar : Date Of Hearing : 10.09.2024 Date Of Pronouncement : 25.10.2024 आदेश / Order Per Satbeer Singh Godara, Jm: This Revenue’S Appeal For Assessment Year 2017-18 Arises Against The Commissioner Of Income Tax (Appeals)-12, [In Short The “Cit(A)”] Pune’S Din & Order No.Itba/Apl/S/250/2023- 24/1060642739(1), Dated 08.02.2024, In Proceedings U/S 143(3) Of The Income Tax Act, 1961 (In Short “The Act”). Heard Both The Parties. Case File Perused.

For Respondent: Shri Ajay Kumar Keshari
Section 143(3)Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.674/PUN/2024 िनधा"रण वष" / Assessment Year: 2017-18 ACIT, Circle-5, Pune. Vs. Sangam Press Private Limited, 17-B, Sangam House, Sangam Press Road, Pune- 411038. PAN : AACCS5995B Appellant Respondent Revenue by : Shri Ajay Kumar Keshari Assessee by Shri C. H. Naniwadekar : Date of hearing : 10.09.2024 Date of pronouncement : 25.10.2024 आदेश / ORDER PER SATBEER SINGH GODARA, JM: This Revenue’s appeal for assessment year 2017-18 arises against the Co…

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