What is CIT v. Sharda Real Estate (P) Ltd. authority for?

When unaccounted sales are discovered, income tax is levied only on the profit attributable to those sales, not the entire sale proceeds.

How many judgments cite CIT v. Sharda Real Estate (P) Ltd.?

24 judgments on BharatTax cite CIT v. Sharda Real Estate (P) Ltd. (99 DTR 100), spanning 2018 to 2026.

Which sections of the Income Tax Act does CIT v. Sharda Real Estate (P) Ltd. come up under?

It is most often cited in judgments turning on Section 37(1), Section 142(1), Section 119, Section 131, Section 132, Section 139.

CIT v. Sharda Real Estate (P) Ltd. (99 DTR 100)

Deputy Commissioner of Income Tax, Guntur vs. Apoorva Sarovar, Kurnool

In the result, appeal of the Revenue is dismissed

ITA 181/VIZ/2025[2018-19]Status: DisposedITAT Visakhapatnam17 Apr 2026AY 2018-19

Bench: Shri Vijay Pal Rao & Shri Omkareshwar Chidaraआ.अपी.सं /Ita No.181/Viz./2025 Assessment Year 2018-2019 The Dcit, Apoorva Sarovar, Central Circle-2, Vs. Kurnool – 518 004. Guntur – 522 004. State Of Andhra Pradesh. State Of Andhra Pradesh. Pan Abefa4123B (Appellant) (Respondent) For Assessee : Sri C Subrahmanyam, Ca For Revenue : Sri Badicala Yadagiri, Cit-Dr Date Of Hearing : 18.03.2026 Date Of Pronouncement : 17.04.2026 आदेश/Order Per Vijay Pal Rao, V.P. :

For Appellant: Sri C Subrahmanyam, CAFor Respondent: Sri Badicala Yadagiri, CIT-DR

Section 133A

…lization of excess over the cost incurred that only forms part of the profit included in the configuration of sale. Similar view was taken in the case of CIT vs. Gurubachhan Singh J. Juneja [215 CTR 509) (Gujarat HC) and CIT vs. Sharada Real Estate (P) Ltd., [99 DTR 100] (MP-HC) and in the case of Jyotibhaichand BhaichandSaraf & Sons (P) Ltd., vs. DCIT [139 ITD 10] the Coordinate Bench at Pune has confirmed the addition could only be made only to an extent of gross profit earned on an unaccounted/ suppressed sales and not on the entire sales itself. Similar view was taken in the case of ACIT vs. M/s. Archana Trad…

Sh. Hari Prakash Gupta, Jaipur vs. ITO, Ward-1(2), Jaipur

The appeal stands allowed

ITA 772/JPR/2025[2010-11]Status: DisposedITAT Jaipur18 Sept 2025AY 2010-11

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Shri P. C. Parwal, CAFor Respondent: Shri Gautam Singh Choudhary, JCIT

Section 144Section 147Section 148Section 271(1)(c)Section 37(1)Section 44A

…rse of search, in view of fact that assessee could not earn gross receipts without incurrence of expenditure, it was only net profit embedded in unaccounted receipts which deserved to be added to his taxable income. CIT Vs. Sharda Real Estate (P) Ltd. (2014) 99 DTR 100 (MP) (HC) Keeping in view the nature of assessee's business of purchase and sale of real estate and flats, it was held that the direction of the Tribunal to the AO to take 25% of the sale proceeds received in cash as assessee's income rather than making addition of entire amount of sale proceeds received in cash is sustainable. In such cases, not…

Sh. Hari Prakash Gupta, Jaipur vs. ITO, Ward-1(2), Jaipur

The appeal stands allowed

ITA 771/JPR/2025[2010-11]Status: DisposedITAT Jaipur18 Sept 2025AY 2010-11

For Appellant: Shri P. C. Parwal, CAFor Respondent: Shri Gautam Singh Choudhary, JCIT

Section 144Section 147Section 148Section 271(1)(c)Section 37(1)Section 44A

…urse of search, in view of fact that assessee could not earn gross receipts without incurrence of expenditure, it was only net profit embedded in unaccounted receipts which deserved to be added to his taxable income. CIT Vs. Sharda Real Estate (P) Ltd. (2014) 99 DTR 100 (MP) (HC) Keeping in view the nature of assessee's business of purchase and sale of real estate and flats, it was held that the direction of the Tribunal to the AO to take 25% of the sale proceeds received in cash as assessee's income rather than making addition of entire amount of sale proceeds received in cash is sustainable. In such cases, not…

Garware Technical Fibres Limited, Pune vs. DCIT, CC-1(3), Pune

In the result, all the eight appeals filed by the assessee are partly allowed and the only appeal filed by the Revenue is dismissed

ITA 1703/PUN/2024[2020-21]Status: DisposedITAT Pune09 Jan 2025AY 2020-21

Bench: Shri Rama Kanta Panda & Ms. Astha Chandra

For Appellant: CA Ritu Kamal KishoreFor Respondent: Shri Amol Khairnar, CIT-DR And Shri Ramnath P Murkunde

Section 131Section 132Section 139Section 143(2)Section 153A

…ot be brought to tax but only the profit attributable on that total unrecorded sales consideration which alone can be subject to income tax. 38. Referring to the decision of Hon’ble Madhya Pradesh High Court in the case of CIT vs. Sharda Real Estate (P) Ltd. 99 DTR 100 (MP) she submitted that the Hon’ble High Court in the said decision has directed the Assessing Officer to take a specific percentage of sale proceeds received in cash as income rather than making addition of entire amount of sale proceeds received in cash. 39. Referring to various other decisions, copies of which are placed in the paper book, she…

Garware Technical Fibres Limited, Pune vs. DCIT, CC-1(3), Pune

In the result, all the eight appeals filed by the assessee are partly allowed and the only appeal filed by the Revenue is dismissed

ITA 1700/PUN/2024[2017-18]Status: DisposedITAT Pune09 Jan 2025AY 2017-18

Bench: Shri Rama Kanta Panda & Ms. Astha Chandra

For Appellant: CA Ritu Kamal KishoreFor Respondent: Shri Amol Khairnar, CIT-DR And Shri Ramnath P Murkunde

Section 131Section 132Section 139Section 143(2)Section 153A

…ot be brought to tax but only the profit attributable on that total unrecorded sales consideration which alone can be subject to income tax. 38. Referring to the decision of Hon’ble Madhya Pradesh High Court in the case of CIT vs. Sharda Real Estate (P) Ltd. 99 DTR 100 (MP) she submitted that the Hon’ble High Court in the said decision has directed the Assessing Officer to take a specific percentage of sale proceeds received in cash as income rather than making addition of entire amount of sale proceeds received in cash. 39. Referring to various other decisions, copies of which are placed in the paper book, she…

Garware Technical Fibres Limited, Pune vs. DCIT, CC-1(3), Pune

In the result, all the eight appeals filed by the assessee are partly allowed and the only appeal filed by the Revenue is dismissed

ITA 1699/PUN/2024[2016-17]Status: DisposedITAT Pune09 Jan 2025AY 2016-17

Bench: Shri Rama Kanta Panda & Ms. Astha Chandra

For Appellant: CA Ritu Kamal KishoreFor Respondent: Shri Amol Khairnar, CIT-DR And Shri Ramnath P Murkunde

Section 131Section 132Section 139Section 143(2)Section 153A

…ot be brought to tax but only the profit attributable on that total unrecorded sales consideration which alone can be subject to income tax. 38. Referring to the decision of Hon’ble Madhya Pradesh High Court in the case of CIT vs. Sharda Real Estate (P) Ltd. 99 DTR 100 (MP) she submitted that the Hon’ble High Court in the said decision has directed the Assessing Officer to take a specific percentage of sale proceeds received in cash as income rather than making addition of entire amount of sale proceeds received in cash. 39. Referring to various other decisions, copies of which are placed in the paper book, she…

Garware Technical Fibres Limited, Pune vs. DCIT, CC-1(3), Pune

In the result, all the eight appeals filed by the assessee are partly allowed and the only appeal filed by the Revenue is dismissed

ITA 1698/PUN/2024[2015-16]Status: DisposedITAT Pune09 Jan 2025AY 2015-16

Bench: Shri Rama Kanta Panda & Ms. Astha Chandra

For Appellant: CA Ritu Kamal KishoreFor Respondent: Shri Amol Khairnar, CIT-DR And Shri Ramnath P Murkunde

Section 131Section 132Section 139Section 143(2)Section 153A

…ot be brought to tax but only the profit attributable on that total unrecorded sales consideration which alone can be subject to income tax. 38. Referring to the decision of Hon’ble Madhya Pradesh High Court in the case of CIT vs. Sharda Real Estate (P) Ltd. 99 DTR 100 (MP) she submitted that the Hon’ble High Court in the said decision has directed the Assessing Officer to take a specific percentage of sale proceeds received in cash as income rather than making addition of entire amount of sale proceeds received in cash. 39. Referring to various other decisions, copies of which are placed in the paper book, she…

Garware Technical Fibres Limited, Pune vs. DCIT, CC-1(3), Pune

In the result, all the eight appeals filed by the assessee are partly allowed and the only appeal filed by the Revenue is dismissed

ITA 1697/PUN/2024[2014-15]Status: DisposedITAT Pune09 Jan 2025AY 2014-15

Bench: Shri Rama Kanta Panda & Ms. Astha Chandra

For Appellant: CA Ritu Kamal KishoreFor Respondent: Shri Amol Khairnar, CIT-DR And Shri Ramnath P Murkunde

Section 131Section 132Section 139Section 143(2)Section 153A

…ot be brought to tax but only the profit attributable on that total unrecorded sales consideration which alone can be subject to income tax. 38. Referring to the decision of Hon’ble Madhya Pradesh High Court in the case of CIT vs. Sharda Real Estate (P) Ltd. 99 DTR 100 (MP) she submitted that the Hon’ble High Court in the said decision has directed the Assessing Officer to take a specific percentage of sale proceeds received in cash as income rather than making addition of entire amount of sale proceeds received in cash. 39. Referring to various other decisions, copies of which are placed in the paper book, she…

Income Tax Officer, Ward-2(1), Vijayawada vs. Ajay Electronics, Vijayawada

In the result, appeal of the Revenue is partly allowed

ITA 272/VIZ/2023[2017-18]Status: DisposedITAT Visakhapatnam22 Dec 2023AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri GVN Hari, ARFor Respondent: Sri Madhukar Aves, Sr. AR

Section 132Section 142(1)Section 143(1)Section 143(3)Section 69A

…zation of excess over the cost incurred that only forms part of the profit included in the configuration of sale. Similar view was taken in the case of CIT vs. Gurubachhan Singh J. Juneja [215 CTR 509] (Gujarat HC) and CIT vs. Sharada Real Estate (P) Ltd., [99 DTR 100] (MP- HC) and in the case of Jyotibhaichand Bhaichand Saraf & Sons 8 (P) Ltd., vs. DCIT [139 ITD 10] the Coordinate Bench at Pune has confirmed the addition could only be made only to an extent of gross profit earned on an unaccounted/suppressed sales and not on the entire sales itself. Similar view was taken in the case of ACIT vs. M/s. Archana…

Yugaandhar Housing Pvt Ltd, Vijayawada vs. ACIT, Central Cercle, Vijayawada

In the result, all the six appeals of the assessee are allowed

ITA 88/VIZ/2022[2018-2019]Status: DisposedITAT Visakhapatnam30 Aug 2022AY 2018-2019

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR

Section 132(4)Section 143(3)

…ation of excess over the 12 cost incurred that only forms part of the profit included in the configuration of sale. Similar view was taken in the case of CIT vs. Gurubachhan Singh J. Juneja [215 CTR 509] (Gujarat HC) and CIT vs. Sharada Real Estate (P) Ltd., [99 DTR 100] (MP-HC) and in the case of Jyotibhaichand Bhaichand Saraf & Sons (P) Ltd., vs. DCIT [139 ITD 10] the Coordinate Bench at Pune has confirmed the addition could only be made only to an extent of gross profit earned on an unaccounted/suppressed sales and not on the entire sales itself. Similar view was taken in the case of ACIT vs. M/s. Archana Trad…

Yugaandhar Housing Pvt Ltd, Vijayawada vs. ACIT, Central Cercle, Vijayawada

In the result, all the six appeals of the assessee are allowed

ITA 87/VIZ/2022[2016-2017]Status: DisposedITAT Visakhapatnam30 Aug 2022AY 2016-2017

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR

Section 132(4)Section 143(3)

…ation of excess over the 12 cost incurred that only forms part of the profit included in the configuration of sale. Similar view was taken in the case of CIT vs. Gurubachhan Singh J. Juneja [215 CTR 509] (Gujarat HC) and CIT vs. Sharada Real Estate (P) Ltd., [99 DTR 100] (MP-HC) and in the case of Jyotibhaichand Bhaichand Saraf & Sons (P) Ltd., vs. DCIT [139 ITD 10] the Coordinate Bench at Pune has confirmed the addition could only be made only to an extent of gross profit earned on an unaccounted/suppressed sales and not on the entire sales itself. Similar view was taken in the case of ACIT vs. M/s. Archana Trad…

Yugaandhar Housing Pvt Ltd, Vijayawada vs. ACIT, Central Cercle, Vijayawada

In the result, all the six appeals of the assessee are allowed

ITA 86/VIZ/2022[2015-2016]Status: DisposedITAT Visakhapatnam30 Aug 2022AY 2015-2016

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR

Section 132(4)Section 143(3)

…ation of excess over the 12 cost incurred that only forms part of the profit included in the configuration of sale. Similar view was taken in the case of CIT vs. Gurubachhan Singh J. Juneja [215 CTR 509] (Gujarat HC) and CIT vs. Sharada Real Estate (P) Ltd., [99 DTR 100] (MP-HC) and in the case of Jyotibhaichand Bhaichand Saraf & Sons (P) Ltd., vs. DCIT [139 ITD 10] the Coordinate Bench at Pune has confirmed the addition could only be made only to an extent of gross profit earned on an unaccounted/suppressed sales and not on the entire sales itself. Similar view was taken in the case of ACIT vs. M/s. Archana Trad…

Yugaandhar Housing Pvt Ltd, Vijayawada vs. ACIT, Central Cercle, Vijayawada

In the result, all the six appeals of the assessee are allowed

ITA 85/VIZ/2022[2014-2015]Status: DisposedITAT Visakhapatnam30 Aug 2022AY 2014-2015

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR

Section 132(4)Section 143(3)

…ation of excess over the 12 cost incurred that only forms part of the profit included in the configuration of sale. Similar view was taken in the case of CIT vs. Gurubachhan Singh J. Juneja [215 CTR 509] (Gujarat HC) and CIT vs. Sharada Real Estate (P) Ltd., [99 DTR 100] (MP-HC) and in the case of Jyotibhaichand Bhaichand Saraf & Sons (P) Ltd., vs. DCIT [139 ITD 10] the Coordinate Bench at Pune has confirmed the addition could only be made only to an extent of gross profit earned on an unaccounted/suppressed sales and not on the entire sales itself. Similar view was taken in the case of ACIT vs. M/s. Archana Trad…

Yugaandhar Housing Pvt Ltd, Vijayawada vs. ACIT, Central Cercle, Vijayawada

In the result, all the six appeals of the assessee are allowed

ITA 84/VIZ/2022[2013-2014]Status: DisposedITAT Visakhapatnam30 Aug 2022AY 2013-2014

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR

Section 132(4)Section 143(3)

…ation of excess over the 12 cost incurred that only forms part of the profit included in the configuration of sale. Similar view was taken in the case of CIT vs. Gurubachhan Singh J. Juneja [215 CTR 509] (Gujarat HC) and CIT vs. Sharada Real Estate (P) Ltd., [99 DTR 100] (MP-HC) and in the case of Jyotibhaichand Bhaichand Saraf & Sons (P) Ltd., vs. DCIT [139 ITD 10] the Coordinate Bench at Pune has confirmed the addition could only be made only to an extent of gross profit earned on an unaccounted/suppressed sales and not on the entire sales itself. Similar view was taken in the case of ACIT vs. M/s. Archana Trad…

Yugaandhar Housing Pvt Ltd, Vijayawada vs. ACIT, Central Cercle, Vijayawada

In the result, all the six appeals of the assessee are allowed

ITA 83/VIZ/2022[2012-2013]Status: DisposedITAT Visakhapatnam30 Aug 2022AY 2012-2013

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR

Section 132(4)Section 143(3)

…ation of excess over the 12 cost incurred that only forms part of the profit included in the configuration of sale. Similar view was taken in the case of CIT vs. Gurubachhan Singh J. Juneja [215 CTR 509] (Gujarat HC) and CIT vs. Sharada Real Estate (P) Ltd., [99 DTR 100] (MP-HC) and in the case of Jyotibhaichand Bhaichand Saraf & Sons (P) Ltd., vs. DCIT [139 ITD 10] the Coordinate Bench at Pune has confirmed the addition could only be made only to an extent of gross profit earned on an unaccounted/suppressed sales and not on the entire sales itself. Similar view was taken in the case of ACIT vs. M/s. Archana Trad…

Damodar Reddy Kaiti, Hyderabad vs. Asst. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

In the result, the appeal of the assessee in ITA

ITA 1631/HYD/2018[2014-15]Status: DisposedITAT Hyderabad18 Jul 2022AY 2014-15

Bench: Before Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Sri K.A. Sai Prasad, C.AFor Respondent: Sri K.P.R. Murthy

Section 132Section 143(3)Section 153ASection 44A

…d that only forms and others Sampada Homes, Hyd. part of the profit included in the consideration of sales. Similar view was taken in the case of CIT Vs. Gurubachhan Singh J. Juneja [215 CTR 509] (Gujarat-High Court) and CIT Vs. Sharda Real Estate (P.) Ltd., [99 DTR 100] (MP-HC). In the case of Jyotichand Bhaichand Saraf & Sons (P.) Ltd., Vs. DCIT [139 ITD 10] the Co-ordinate Bench at Pune has confirmed that the addition could only be made only to an extent of gross profit earned on an unaccounted / suppress sales and not on the entire sales itself. Similar view was also taken in the case of ACIT, Cir1 Vs. M/s. A…

Damodar Reddy Kaiti, Hyderabad vs. Asst. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

In the result, the appeal of the assessee in ITA

ITA 1630/HYD/2018[2013-14]Status: DisposedITAT Hyderabad18 Jul 2022AY 2013-14

Bench: Before Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Sri K.A. Sai Prasad, C.AFor Respondent: Sri K.P.R. Murthy

Section 132Section 143(3)Section 153ASection 44A

…d that only forms and others Sampada Homes, Hyd. part of the profit included in the consideration of sales. Similar view was taken in the case of CIT Vs. Gurubachhan Singh J. Juneja [215 CTR 509] (Gujarat-High Court) and CIT Vs. Sharda Real Estate (P.) Ltd., [99 DTR 100] (MP-HC). In the case of Jyotichand Bhaichand Saraf & Sons (P.) Ltd., Vs. DCIT [139 ITD 10] the Co-ordinate Bench at Pune has confirmed that the addition could only be made only to an extent of gross profit earned on an unaccounted / suppress sales and not on the entire sales itself. Similar view was also taken in the case of ACIT, Cir1 Vs. M/s. A…

Rachakatla Yadagiri, Hyderabad vs. Income Tax Officer, Ward-15(2), Hyderabad

Appeals are partly allowed in above terms

ITA 671/HYD/2018[2013-14]Status: DisposedITAT Hyderabad03 Feb 2021AY 2013-14

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri B.Shanthi Kumar, ARFor Respondent: Shri Sunil Kumar Pandey, DR

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Appellant Respondent ITA No. A.Y. 1883/Hyd/17 2009-10 Rachakatla Yadagiri, Income Tax Officer, 1884/Hyd/17 2010-11 Hyderabad Ward-15(2), 1885/Hyd/17 2012-13 [PAN: AFAPR6584B] Hyderabad 1886/Hyd/17 2013-14 1887/Hyd/17 2014-15 671/Hyd/18 2015-16 For Assessee : Shri B.Shanthi Kumar, AR For Revenue : Shri Sunil Kumar Pandey, DR Date of Hearing : 19-01-2021 Date of Pronouncement : 03-02-2021 O R D E R PER BENCH : These six assessee’s…

Rachakattla Yadagiri, Hyderabad vs. Income Tax Officer, Ward-15(2), Hyderabad

Appeals are partly allowed in above terms

ITA 1887/HYD/2017[2014-15]Status: DisposedITAT Hyderabad03 Feb 2021AY 2014-15

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri B.Shanthi Kumar, ARFor Respondent: Shri Sunil Kumar Pandey, DR

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Appellant Respondent ITA No. A.Y. 1883/Hyd/17 2009-10 Rachakatla Yadagiri, Income Tax Officer, 1884/Hyd/17 2010-11 Hyderabad Ward-15(2), 1885/Hyd/17 2012-13 [PAN: AFAPR6584B] Hyderabad 1886/Hyd/17 2013-14 1887/Hyd/17 2014-15 671/Hyd/18 2015-16 For Assessee : Shri B.Shanthi Kumar, AR For Revenue : Shri Sunil Kumar Pandey, DR Date of Hearing : 19-01-2021 Date of Pronouncement : 03-02-2021 O R D E R PER BENCH : These six assessee’s…

Rachakattla Yadagiri, Hyderabad vs. Income Tax Officer, Ward-15(2), Hyderabad

Appeals are partly allowed in above terms

ITA 1886/HYD/2017[2013-14]Status: DisposedITAT Hyderabad03 Feb 2021AY 2013-14

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri B.Shanthi Kumar, ARFor Respondent: Shri Sunil Kumar Pandey, DR

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Appellant Respondent ITA No. A.Y. 1883/Hyd/17 2009-10 Rachakatla Yadagiri, Income Tax Officer, 1884/Hyd/17 2010-11 Hyderabad Ward-15(2), 1885/Hyd/17 2012-13 [PAN: AFAPR6584B] Hyderabad 1886/Hyd/17 2013-14 1887/Hyd/17 2014-15 671/Hyd/18 2015-16 For Assessee : Shri B.Shanthi Kumar, AR For Revenue : Shri Sunil Kumar Pandey, DR Date of Hearing : 19-01-2021 Date of Pronouncement : 03-02-2021 O R D E R PER BENCH : These six assessee’s…

CIT v. Sharda Real Estate (P) Ltd.

What is CIT v. Sharda Real Estate (P) Ltd. authority for?

Also referred to as

Sections most often in play

Issues it is cited on

Judgments citing CIT v. Sharda Real Estate (P) Ltd.

Deputy Commissioner of Income Tax, Guntur vs. Apoorva Sarovar, Kurnool

Sh. Hari Prakash Gupta, Jaipur vs. ITO, Ward-1(2), Jaipur

Sh. Hari Prakash Gupta, Jaipur vs. ITO, Ward-1(2), Jaipur

Garware Technical Fibres Limited, Pune vs. DCIT, CC-1(3), Pune

Garware Technical Fibres Limited, Pune vs. DCIT, CC-1(3), Pune

Garware Technical Fibres Limited, Pune vs. DCIT, CC-1(3), Pune

Garware Technical Fibres Limited, Pune vs. DCIT, CC-1(3), Pune

Garware Technical Fibres Limited, Pune vs. DCIT, CC-1(3), Pune

Income Tax Officer, Ward-2(1), Vijayawada vs. Ajay Electronics, Vijayawada

Yugaandhar Housing Pvt Ltd, Vijayawada vs. ACIT, Central Cercle, Vijayawada

Yugaandhar Housing Pvt Ltd, Vijayawada vs. ACIT, Central Cercle, Vijayawada

Yugaandhar Housing Pvt Ltd, Vijayawada vs. ACIT, Central Cercle, Vijayawada

Yugaandhar Housing Pvt Ltd, Vijayawada vs. ACIT, Central Cercle, Vijayawada

Yugaandhar Housing Pvt Ltd, Vijayawada vs. ACIT, Central Cercle, Vijayawada

Yugaandhar Housing Pvt Ltd, Vijayawada vs. ACIT, Central Cercle, Vijayawada

Damodar Reddy Kaiti, Hyderabad vs. Asst. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

Damodar Reddy Kaiti, Hyderabad vs. Asst. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

Rachakatla Yadagiri, Hyderabad vs. Income Tax Officer, Ward-15(2), Hyderabad

Rachakattla Yadagiri, Hyderabad vs. Income Tax Officer, Ward-15(2), Hyderabad

Rachakattla Yadagiri, Hyderabad vs. Income Tax Officer, Ward-15(2), Hyderabad