CIT v. Dolphin Builders pvt. Ltd.

63 DTR 145Reported decision#12896 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2019 to 2026.

Sections most often in play

Section 143(3)Section 147Section 148Section 133ASection 142(1)Section 148ASection 145(2)Section 131(1A)

Issues it is cited on

section 80ib(10)section 145(2)project completion methodon money receiptsection 131(1a)section 80ibicdsspecified authorityrejection of books of accountblock periodsection 270on-money

Judgments citing CIT v. Dolphin Builders pvt. Ltd.

Six Twenty Realty Pvt Ltd, Rajot vs. DCIT, CC-1, Rajkot

ITA 787/RJT/2024[2020-21]Status: DisposedITAT Rajkot11 Mar 2026AY 2020-21

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinha

Section 133ASection 143(3)Section 147Section 148Section 250

…ding receipt of on-money by assesses having been found in respect of sale of flats to one party, addition could not be made in respect of all the parties to whom assessee sold flats merely on the basis of presumption. • In the case of Fort Projects Pvt. Ltd (63 DTR 145) Hon'ble ITAT Kolkata Bench held that AO was not justified in extrapolating few notings in a seized diary to balance flats in three projects given that no incriminating evidence pertaining thereto was found in the course of search. • Hon'ble ITAT Jaipur Bench in case of ACIT V. M.M. Sales Agencies (2006) 153 Taxman 13held that the income cannot b…

Six Twenty Realty Pvt. Ltd., Rajkot vs. DCIT, CC-1, Rajkot

ITA 786/RJT/2024[2019-20]Status: DisposedITAT Rajkot11 Mar 2026AY 2019-20

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinha

Section 133ASection 143(3)Section 147Section 148Section 250

…ding receipt of on-money by assesses having been found in respect of sale of flats to one party, addition could not be made in respect of all the parties to whom assessee sold flats merely on the basis of presumption. • In the case of Fort Projects Pvt. Ltd (63 DTR 145) Hon'ble ITAT Kolkata Bench held that AO was not justified in extrapolating few notings in a seized diary to balance flats in three projects given that no incriminating evidence pertaining thereto was found in the course of search. • Hon'ble ITAT Jaipur Bench in case of ACIT V. M.M. Sales Agencies (2006) 153 Taxman 13held that the income cannot b…

Six Twenty Realty Pvt. Ltd., Rajkot vs. DCIT, CC-1, Rajkot

ITA 785/RJT/2024[2018-19]Status: DisposedITAT Rajkot11 Mar 2026AY 2018-19

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinha

For Appellant: Shri Mehul Ranpura, Ld.ARFor Respondent: Shri Sanjay Punglia, Ld. CIT(DR)
Section 133ASection 143(3)Section 147Section 148Section 250

…rding receipt of on-money by assesses having been found in respect of sale of flats to one party, addition could not be made in respect of all the parties to whom assessee sold flats merely on the basis of presumption.  In the case of Fort Projects Pvt. Ltd (63 DTR 145) Hon'ble ITAT Kolkata Bench held that AO was not justified in extrapolating few notings in a seized diary to balance flats in three projects given that no incriminating evidence pertaining thereto was found in the course of search.  Hon'ble ITAT Jaipur Bench in case of ACIT V. M.M. Sales Agencies (2006) 153 Taxman 13held that the income cannot be…

DCIT, Central Circle-1, Rajkot vs. Six Twenty Realty Private Limited, Rajkot

ITA 765/RJT/2024[2019-20]Status: DisposedITAT Rajkot11 Mar 2026AY 2019-20

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinha

For Appellant: Shri Mehul Ranpura, Ld.ARFor Respondent: Shri Sanjay Punglia, Ld. CIT(DR)
Section 133ASection 143(3)Section 147Section 148Section 250

…ding receipt of on-money by assesses having been found in respect of sale of flats to one party, addition could not be made in respect of all the parties to whom assessee sold flats merely on the basis of presumption. • In the case of Fort Projects Pvt. Ltd (63 DTR 145) Hon'ble ITAT Kolkata Bench held that AO was not justified in extrapolating few notings in a seized diary to balance flats in three projects given that no incriminating evidence pertaining thereto was found in the course of search. • Hon'ble ITAT Jaipur Bench in case of ACIT V. M.M. Sales Agencies (2006) 153 Taxman 13held that the income cannot b…

Professional Automotives Private Limited, Jammu vs. Assistant Commissioner of Income Tax, Central Circle-1, Jaipur

In the result the appeal of the assessee in ITA no

ITA 812/JPR/2025[2016-17]Status: DisposedITAT Jaipur23 Jul 2025AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, आयकर अपील /ITA Nos.809 to 815/JP/2025 निर्धारण वर्ष /Assessment Years :2013-14 to 2019-20 Professional Automotives Pvt. बनाम ACIT, Ltd. Bahu Plaza, Bahu Plaza, Jammu Vs. Central Circle- 1, and Kashmir Jaipur स्थायी लेखा सं./जी.आई.आर. सं./PAN/GIR No.:AAACP9608E अपीलार्थी/Appellant प्र]त्यर्थी/Respondent निर्धारिती की ओर से / Assessee by :Shri Tarun Mittal, CA राजस्व की ओर से /Revenue by: Shri Ajey Malik, CIT (Th. V.C)

For Appellant: Shri Tarun Mittal, CAFor Respondent: Shri Ajey Malik, CIT (Th. V.C)
Section 143(3)Section 37(1)

…arding receipt of on-money by assessees having been found in respect of sale of flats to one party, addition could not be made in respect of all the parties to whom assessee sold flats merely on the basis of presumption. In the case of Fort Projects Pvt. Ltd (63 DTR 145) Hon’ble ITAT Kolkata Bench held that AO was not justified in extrapolating few notings in a seized diary to balance flats in three projects given that no incriminating evidence pertaining thereto was found in the course of search. On the similar note, the Hon’ble ITAT Jaipur Bench in case of ACIT v. M.M. Sales Agencies (2006) 153 Taxman 13 held t…

M/S. Salarpuria Properties Pvt. Ltd., Kolkata vs. DCIT, Circle - 1, Kolkata

In the result, assessee’s appeal in ITA No

ITA 2094/KOL/2017[2010-11]Status: DisposedITAT Kolkata10 May 2022AY 2010-11

Bench: Shri Sanjay Garg & Shri Rajesh Kumar]

Section 115JSection 234CSection 801Section 80I

…Nos. 42 to 45/Kol/2019 (Arising out of IT(SS)A Nos. 64 to 67/Kol/2019) AY: 2010-11 to 2016-17, 2010-11, 2014-15 to 2016-17 M/s Salarpuria Properties Pvt. Ltd. i) CIT vs. Dolphin Builders pvt. Ltd. - 365 ITR 420 (MP)(Pg 10) ii) Fort Project Pvt. Ltd. vs. DCIT- 63 DTR 145 (Kol) iii) Savaliya Buildcon vs. DCIT- ITA No. 401/Ahd/2014 dated 30.06.2019 (Pages 31 & 34) iv) CIT vs. C.J. Shah & Co.- 246 ITR 671 (Bom)(page 59) v) Manisquare Ltd.-83 ITR 241 (Kol) (Pg 295) The Ld. A.R. also submitted that any addition was made on the basis of statement and surrender without any corroborative material on record of the AO the s…

Savaliya Developers Pvt. Ltd., Ahmedabad vs. The Dy.CIT, Central Circle-2(1), Ahmedabad

Appeals are dismissed whereas assessee’s three appeals and three cross objections are allowed

ITA 402/AHD/2014[2011-12]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2011-12

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad

For Respondent: Shri Surendra Kumar, CIT.DR

…ing receipt of on-money by assesses having been found in respect of sale of flats to one party, addition could not be made in respect of all the parties to whom assessee sold flats merely on the basis of presumption. (e) In the case of Fort Projects Pvt. Ltd (63 DTR 145) Hon'ble ITAT Kolkata Bench held that AO was not justified in extrapolating few notings in a seized diary to balance flats in three projects given that no incriminating evidence pertaining thereto was found in the course of search. (f) In the case of Or. K. M, L. Mehrotra (64 TTJ 259) Hon'ble ITAT Allahabad Bench held that estimation of undisclose…

M/S. Savaliya Buildcon, Ahmedabad vs. The Dy.CIT, Central Circle-2(1), Ahmedabad

Appeals are dismissed whereas assessee’s three appeals and three cross objections are allowed

ITA 401/AHD/2014[2011-12]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2011-12

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad

For Respondent: Shri Surendra Kumar, CIT.DR

…ing receipt of on-money by assesses having been found in respect of sale of flats to one party, addition could not be made in respect of all the parties to whom assessee sold flats merely on the basis of presumption. (e) In the case of Fort Projects Pvt. Ltd (63 DTR 145) Hon'ble ITAT Kolkata Bench held that AO was not justified in extrapolating few notings in a seized diary to balance flats in three projects given that no incriminating evidence pertaining thereto was found in the course of search. (f) In the case of Or. K. M, L. Mehrotra (64 TTJ 259) Hon'ble ITAT Allahabad Bench held that estimation of undisclose…

CIT v. Dolphin Builders pvt. Ltd. (63 DTR 145) — Cited in 8 Judgments | BharatTax