DCIT v. Adarsh Industrial Estate\nPvt. Ltd.

190 ITD 878Income Tax Appellate Tribunal2021#17081 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2024 to 2026.

Sections most often in play

Section 133ASection 142(1)Section 143(3)Section 147Section 148Section 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 authorityon-moneyrejection of books of accountblock periodsection 80i

Judgments citing DCIT v. Adarsh Industrial Estate\nPvt. 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

…@ 17% for this year also by following the order passed by the Settlement Commission. Accordingly we confirm the order passed by learned Commissioner (Appeals). • Hon'ble ITA, Mumbai Bench 'A' in the case of DCIT vs. Adarsh Industrial Estate Pvt. Ltd. (2021) 190 ITD 878 13. Following the above decisions, we are inclined to held that the Ld. CIT(A) is not correct in not following the order of settlement commission wherein a rate of 12% has been applied on the on money to assess income embedded therein. Accordingly, we modify the finding of Ld. CIT(A) and direct the AO to assess the on money @ 12% as per the syst…

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

…@ 17% for this year also by following the order passed by the Settlement Commission. Accordingly we confirm the order passed by learned Commissioner (Appeals). • Hon'ble ITA, Mumbai Bench 'A' in the case of DCIT vs. Adarsh Industrial Estate Pvt. Ltd. (2021) 190 ITD 878 13. Following the above decisions, we are inclined to held that the Ld. CIT(A) is not correct in not following the order of settlement commission wherein a rate of 12% has been applied on the on money to assess income embedded therein. Accordingly, we modify the finding of Ld. CIT(A) and direct the AO to assess the on money @ 12% as per the syst…

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

…@ 17% for this year also by following the order passed by the Settlement Commission. Accordingly we confirm the order passed by learned Commissioner (Appeals).  Hon'ble ITA, Mumbai Bench 'A' in the case of DCIT vs. Adarsh Industrial Estate Pvt. Ltd. (2021) 190 ITD 878 13. Following the above decisions, we are inclined to held that the Ld. CIT(A) is not correct in not following the order of settlement commission wherein a rate of 12% has been applied on the on money to assess income embedded therein. Accordingly, we modify the finding of Ld. CIT(A) and direct the AO to assess the on money @ 12% as per the syste…

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

…@ 17% for this year also by following the order passed by the Settlement Commission. Accordingly we confirm the order passed by learned Commissioner (Appeals). • Hon'ble ITA, Mumbai Bench 'A' in the case of DCIT vs. Adarsh Industrial Estate Pvt. Ltd. (2021) 190 ITD 878 13. Following the above decisions, we are inclined to held that the Ld. CIT(A) is not correct in not following the order of settlement commission wherein a rate of 12% has been applied on the on money to assess income embedded therein. Accordingly, we modify the finding of Ld. CIT(A) and direct the AO to assess the on money @ 12% as per the syst…

Yuwam Education Pvt. Ltd., Jaipur vs. DCIT, Circle-6, Jaipur

ITA 1029/JPR/2024[2016-17]Status: DisposedITAT Jaipur20 Dec 2024AY 2016-17

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

For Appellant: Sh. P. C. Parwal, CAFor Respondent: Mrs. Anita Rinesh, JCIT-Sr. DR
Section 115BSection 143(2)Section 143(3)

…sec. 263 by holding that the assessment order was passed without considering that such additional income fell under the purview of ss. 68 and 69 and that tax was chargeable u/s 115BBE as against normal rates. DCIT Vs. Adarsh Industrial Estate (P) Ltd. (2021) 190 ITD 878 (Mum.) (Trib.) Where assessee builder had received certain on-money receipts from buyers of flats, since nature and source of same being duly accepted by AO in remand report, same would construe only as business receipts and not as cash credit u/s 68. PCIT Vs. Krishna Kumar Verma (2024) 8 NYPCTR 331/ 237 DTR 258 (MP) (HC) The head note of this de…

DCIT v. Adarsh Industrial Estate\nPvt. Ltd. (190 ITD 878) — Cited in 5 Judgments | BharatTax