ITO v. Sai Krupa Construction Co.

13 SOT 459Income Tax Appellate Tribunal2007#6236 most cited

What is ITO v. Sai Krupa Construction Co. authority for?

Making an addition for the entire unaccounted receipts (on-money) is unjustifiable and against natural justice when there is incomplete evidence of both unaccounted income and unaccounted expenditure.

18

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2026.

Also referred to as

ITO v. Sai Krupa Construction · 13 SOT 459 · ITAT · on-money · unaccounted income · unaccounted expenditure · addition for on-money · natural justice · incomplete evidence

Sections most often in play

Section 132Section 143(3)Section 147Section 133ASection 145(3)Section 142(1)Section 144Section 801B(10)

Issues it is cited on

section 115besection 256(1)section 256on money receiptsection 80ib(10)project completion methodsection 158bcsection 18on-moneysection 192section 80ibloose papers

Judgments citing ITO v. Sai Krupa Construction Co.

DCIT, Central Circle 1, Rajkot vs. Yagnik Road Highstreet LLP, Rajkot

Appeal of the revenue is dismissed:

ITA 684/RJT/2024[2021-22]Status: DisposedITAT Rajkot12 Mar 2026AY 2021-22

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinhaआयकर अपील सं/.Ita No. 511 To 513/Rjt/2024 निर्धारणवर्ष /Assessment Year: 2020-21 To 2022-23 (Hybrid Hearing) Yagnik Road Highstreet Llp Vs. The Deputy Commissioner Of Office No.102, Ornament Arcade, Darbargadh Chowk, Bedinaka Road, Rajkot Rajkot-360001 Income Tax, Central-1 Income Tax Office, Amruta Estate Building, Near Girnar Cinema, Mg Road, Rajkot Rajkot-360001 स्थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacfy4924F (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं/.Ita No. 684/Rjt/2024 निर्धारणवर्ष / Assessment Year: 2021-22 (Hybrid Hearing) The Deputy Commissioner Of Vs. Yagnik Road Highstreet Llp Income Tax, Central-1 Income Tax Office, Amruta Estate Building, Near Girnar Cinema, M G Road, Rajkot Rajkot-360001 Office No.102, Ornament Arcade, Darbargadh Chowk, Bedinaka Road, Rajkot Rajkot-360001 स्थायी लेखासं./जी आइआरसं./Pan/Gir No.: Aacfy4924F (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) निर्धारिती की ओर से/Assessee By : Shri D.M. Rindani, Ld.Ar राजस्व की ओर से/Revenue By : Shri Sanjay Punglia, Ld. Cit(Dr) सुनवाई की तारीख/Date Of Hearing : 20/01/2026 घोषणा की तारीख/Date Of Pronouncement : 12/03/2026 Order

For Appellant: Shri D.M. Rindani, Ld.ARFor Respondent: Shri Sanjay Punglia, Ld. CIT(DR)
Section 132Section 143(3)Section 147

…referrable question of law arises.; 1) Similar view has also been taken by the High Court of Madhya Pradesh in the case of CIT vs. Balchand Ajit Kumar (2003) 263 ITR 610 (MP) and the Mumbai Bench of Tribunal in the case of ITO vs. SaiKrupa Construction (2007) 13 SOT 459 (Mumbai). 4.5 In view of the facts of the case and respectfully following the law laid down by the jurisdictional High Court and Tribunal, where there are incomplete evidences of both unaccounted income (on- money) and unaccounted expenditure incurred therefrom, making addition for the entire unaccounted receipts i.e. on-money towards sold/booked…

Yagnik Road Highstreet LLP, Rajkot vs. The Deputy Commissioner of Income Tax, Central -1, Rajkot

Appeal of the revenue is dismissed:

ITA 512/RJT/2024[2021-22]Status: DisposedITAT Rajkot12 Mar 2026AY 2021-22

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinhaआयकर अपील सं/.Ita No. 511 To 513/Rjt/2024 निर्धारणवर्ष /Assessment Year: 2020-21 To 2022-23 (Hybrid Hearing)

For Appellant: Shri D.M. Rindani, Ld.ARFor Respondent: Shri Sanjay Punglia, Ld. CIT(DR)
Section 132Section 143(3)Section 147

…referrable question of law arises.; 1) Similar view has also been taken by the High Court of Madhya Pradesh in the case of CIT vs. Balchand Ajit Kumar (2003) 263 ITR 610 (MP) and the Mumbai Bench of Tribunal in the case of ITO vs. SaiKrupa Construction (2007) 13 SOT 459 (Mumbai). 4.5 In view of the facts of the case and respectfully following the law laid down by the jurisdictional High Court and Tribunal, where there are incomplete evidences of both unaccounted income (on- money) and unaccounted expenditure incurred therefrom, making addition for the entire unaccounted receipts i.e. on-money towards sold/booked…

Yagnik Road Highstreet LLP, Rajkot vs. Deputy Commissioner of Income Tax, Central -1, Rajkot

Appeal of the revenue is dismissed:

ITA 511/RJT/2024[2020-21]Status: DisposedITAT Rajkot12 Mar 2026AY 2020-21

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinhaआयकर अपील सं/.Ita No. 511 To 513/Rjt/2024 निर्धारणवर्ष /Assessment Year: 2020-21 To 2022-23 (Hybrid Hearing) Yagnik Road Highstreet Llp Vs. The Deputy Commissioner Of Office No.102, Ornament Arcade, Darbargadh Chowk, Bedinaka Road, Rajkot Rajkot-360001 Income Tax, Central-1 Income Tax Office, Amruta Estate Building, Near Girnar Cinema, Mg Road, Rajkot Rajkot-360001 स्थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacfy4924F (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं/.Ita No. 684/Rjt/2024 निर्धारणवर्ष / Assessment Year: 2021-22 (Hybrid Hearing) The Deputy Commissioner Of Vs. Yagnik Road Highstreet Llp Income Tax, Central-1 Income Tax Office, Amruta Estate Building, Near Girnar Cinema, M G Road, Rajkot Rajkot-360001 Office No.102, Ornament Arcade, Darbargadh Chowk, Bedinaka Road, Rajkot Rajkot-360001 स्थायी लेखासं./जी आइआरसं./Pan/Gir No.: Aacfy4924F (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) निर्धारिती की ओर से/Assessee By : Shri D.M. Rindani, Ld.Ar राजस्व की ओर से/Revenue By : Shri Sanjay Punglia, Ld. Cit(Dr) सुनवाई की तारीख/Date Of Hearing : 20/01/2026 घोषणा की तारीख/Date Of Pronouncement : 12/03/2026 Order

For Appellant: Shri D.M. Rindani, Ld.ARFor Respondent: Shri Sanjay Punglia, Ld. CIT(DR)
Section 132Section 143(3)Section 147

…referrable question of law arises.; 1) Similar view has also been taken by the High Court of Madhya Pradesh in the case of CIT vs. Balchand Ajit Kumar (2003) 263 ITR 610 (MP) and the Mumbai Bench of Tribunal in the case of ITO vs. SaiKrupa Construction (2007) 13 SOT 459 (Mumbai). 4.5 In view of the facts of the case and respectfully following the law laid down by the jurisdictional High Court and Tribunal, where there are incomplete evidences of both unaccounted income (on- money) and unaccounted expenditure incurred therefrom, making addition for the entire unaccounted receipts i.e. on-money towards sold/booked…

DCIT, Central Circle 1, Rajkot vs. Buildfolio Realties LLP, Rajkot

ITA 683/RJT/2024[2021-22]Status: DisposedITAT Rajkot11 Mar 2026AY 2021-22

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं/.Ita No. 509 & 510/Rjt/2024 निर्धारणवर्ष /Assessment Year: 2021-22 & 2022-23 (Hybrid Hearing) Vs Buildfolio Realities Llp Shop No. 5Gf, Business Edifice, Canal Road 37, Karanpura Corner, Rajkot Rajkot-360005 The Deputy Commissioner Of Income Tax, Central-1 Income Tax Office, Amruta Estate Building, Near Girnar Cinema, M G Road, Rajkot Rajkot-360001 स्थायीलेखासं/. जीआइआरसं/.Pan/Gir No.: Aawfb8233C (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं/.Ita No. 683/Rjt/2024 निर्धारणवर्ष / Assessment Year: 2021-22 (Hybrid Hearing) The Deputy Commissioner Of Income Tax, Central-1 Vs Buildfolio Realities Llp Shop No. 5Gf, Business Edifice, Canal Road 37, Karanpura Corner, Rajkot Rajkot-360005 Income Tax Office, Amruta Estate Building, Near Girnar Cinema, M G Road, Rajkot Rajkot-360001 स्थायीलेखासं/. जीआइआरसं/.Pan/Gir No.: Aawfb8233C (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent)

For Appellant: Shri D.M. Rindani, Ld.ARFor Respondent: Shri Sanjay Punglia, Ld. CIT(DR)
Section 132Section 133ASection 143(3)Section 147

…referrable question of law arises. (1) Similar view has also been taken by the High Court of Madhya Pradesh in the case of CIT vs. Balchand Ajit Kumar (2003) 263 ITR 610 (MP) and the Mumbai Bench of Tribunal in the case of ITO vs. SaiKrupa Construction (2007) 13 SOT 459 (Mumbai). 4.5 In view of the facts of the case and respectfully following the law laid down by the jurisdictional High Court and Tribunal, where there are incomplete evidences of both unaccounted income (on- money) and unaccounted expenditure incurred therefrom, making addition for the entire unaccounted receipts i.e. on-money towards sale of unit…

Buildfolio Realities LLP, Rajkot vs. The Deputy Commissioner of Income Tax, Central -1, Rajkot

ITA 510/RJT/2024[2022-23]Status: DisposedITAT Rajkot11 Mar 2026AY 2022-23

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं/.Ita No. 509 & 510/Rjt/2024 "नधा"रणवष"/ Assessment Year: 2021-22 & 2022-23 (Hybrid Hearing) Buildfolio Realities Llp The Deputy Commissioner Of Vs Income Tax, Central-1 . Shop No. 5Gf, Business Edifice, Canal Road 37, Income Tax Office, Amruta Karanpura Corner, Rajkot Estate Building, Near Girnar Cinema, M G Road, Rajkot Rajkot-360005 Rajkot-360001 "ायीलेखासं/.जीआइआरसं/.Pan/Gir No.: Aawfb8233C (अपीलाथ"/Appellant) (""थ"/Respondent)

For Appellant: Shri D.M. Rindani, Ld.ARFor Respondent: Shri Sanjay Punglia, Ld. CIT(DR)
Section 132Section 133ASection 143(3)Section 147

…eferrable question of law arises. (1) Similar view has also been taken by the High Court of Madhya Pradesh in the case of CIT vs. Balchand Ajit Kumar (2003) 263 ITR 610 (MP) and the Mumbai Bench of Tribunal in the case of ITO vs. SaiKrupa Construction (2007) 13 SOT 459 (Mumbai). 4.5 In view of the facts of the case and respectfully following the law laid down by the jurisdictional High Court and Tribunal, where there are incomplete evidences of both unaccounted income (on- money) and unaccounted expenditure incurred therefrom, making addition for the entire unaccounted receipts i.e. on-money towards sale of uni…

Buildfolio Realities LLP, Rajkot vs. Deputy Commissioner of Income Tax, Central -1, Rajkot

ITA 509/RJT/2024[2021-22]Status: DisposedITAT Rajkot11 Mar 2026AY 2021-22

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं/.Ita No. 509 & 510/Rjt/2024 "नधा"रणवष"/ Assessment Year: 2021-22 & 2022-23 (Hybrid Hearing) Buildfolio Realities Llp The Deputy Commissioner Of Vs Income Tax, Central-1 . Shop No. 5Gf, Business Edifice, Canal Road 37, Income Tax Office, Amruta Karanpura Corner, Rajkot Estate Building, Near Girnar Cinema, M G Road, Rajkot Rajkot-360005 Rajkot-360001 "ायीलेखासं/.जीआइआरसं/.Pan/Gir No.: Aawfb8233C (अपीलाथ"/Appellant) (""थ"/Respondent)

For Appellant: Shri D.M. Rindani, Ld.ARFor Respondent: Shri Sanjay Punglia, Ld. CIT(DR)
Section 132Section 133ASection 143(3)Section 147

…eferrable question of law arises. (1) Similar view has also been taken by the High Court of Madhya Pradesh in the case of CIT vs. Balchand Ajit Kumar (2003) 263 ITR 610 (MP) and the Mumbai Bench of Tribunal in the case of ITO vs. SaiKrupa Construction (2007) 13 SOT 459 (Mumbai). 4.5 In view of the facts of the case and respectfully following the law laid down by the jurisdictional High Court and Tribunal, where there are incomplete evidences of both unaccounted income (on- money) and unaccounted expenditure incurred therefrom, making addition for the entire unaccounted receipts i.e. on-money towards sale of uni…

Assistant Commissioner of Income-Tax, Central Circle-2, Surat vs. Ms. Janani Exports, Mumbai

ITA 604/SRT/2024[2019-20]Status: DisposedITAT Surat31 Jul 2025AY 2019-20

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपील सं./Ita No.604/Srt/2024 (Assessment Year:2019-20) (Hybrid Hearing) Acit, Vs. M/S Janani Exports, Central Circle – 2, 704, Vastu Slip Apt., 7Th Floor, Nr. Surat Parsi Colony, Pump House, Andheri (E), Mumbai - 400093 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaefj3969P (Appellant) (Respondent) It(Ss)A Nos.9, 10 & 19/Srt/2024 (Ays:2013-14, 2014-15 & 2018-19) Acit, Vs. M/S Janani Exports, Central Circle – 2, 704, Vastu Slip Apt., 7Th Floor, Nr. Surat Parsi Colony, Pump House, Andheri (E), Mumbai - 400093 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaefj3969P (Appellant) (Respondent) It(Ss)A Nos.20 To 22/Srt/2024 (Ays: 2013-14 To 2015-16) M/S Janani Exports, Vs. Acit, 704, Vastu Slip Apt., 7Th Floor, Nr. Central Circle – 2, Parsi Colony, Pump House, Andheri Surat (E), Mumbai - 400093 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaefj3969P (Appellant) (Respondent) It(Ss)A Nos.35 To 38/Srt/2024 (Ays: 2016-17 To 2019-20) M/S Janani Exports, Vs. Acit, 704, Vastu Slip Apt., 7Th Floor, Nr. Central Circle – 2, Parsi Colony, Pump House, Andheri Surat (E), Mumbai - 400093 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaefj3969P (Appellant) (Respondent)

…n, 158 CTR (Guj.) 374, (iii) ITO vs. Om Silk Mills, 55 taxmann.com 295 (Guj.), (iv) CIT vs. Balchand Ajitkumar, 263 ITR 610 (MP), (v) DCIT, CC-3, Surat vs. Mehul T. Desai, (2019) 101 taxmann.com 234 (Surat – Trib.), (vi) ITO vs. Sai Kripa Construction, (2007) 13 SOT 459 (Mum.) and (vii) Eagel Seeds and Biotech Ltd. vs. ACIT, 100 ITD 301 (Indore – Trib.). Therefore, we are of the considered view that the CIT(A) has rightly adopted the NP rate instead of the GP rate applied by the AO. 18.1 Having held that the CIT(A) rightly applied NP rate on the unaccounted purchases, let us discuss as to whether the rate of NP a…

DCIT Cent, Circle 1(3), Nagpur vs. Radhika Vegetable Oils Pvt Limited, Vizianagaram

In the result, appeal filed by the Revenue is dismissed

ITA 17/NAG/2024[2019-20]Status: DisposedITAT Nagpur27 Jan 2025AY 2019-20

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Mukesh AgrawalFor Respondent: Shri Sandipkumar Salunke
Section 115BSection 132Section 143(3)Section 147Section 148Section 40A(3)Section 69A

…refore, I hold that the income in this regard needs to be computed by applying a comparable rate of net profit on the on money received by the appellant on 3 flats sold during the year under consideration." g). ITO v. Shrikrupa Construction Co. (Mumbai ITAT) (13 SOT 459) In this case the AO proceeded on the basis of papers found during the course of survey and made addition. In appeal ITAT held that such papers apparently are not complete record of the income or expenditure of the assessee. Therefore, the total income cannot be properly calculated on the basis of such papers. CIT(A) has rightly directed that the…

DCIT, CC-1(3), Nagpur vs. Radhika Vegetables Oils Pvt. Ltd., Vizianagram

In the result, appeal filed by the assessee is partly allowed

ITA 236/NAG/2023[2021-22]Status: DisposedITAT Nagpur25 Oct 2024AY 2021-22

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Manoj G. MoryaniFor Respondent: Shri Sandipkumar Salunke
Section 132Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 69A

…therefore, I hold that the income in this regard needs to be computed by applying a comparable rate of net profit on the on money received by the appellant on 3 flats sold during the year under consideration.” ITO v. Shrikrupa Construction Co. (Mumbai ITAT) (13 SOT 459) In this case the AO proceeded on the basis of papers found during the course of survey and made addition. In appeal ITAT held that such papers apparently are not complete record of the income or expenditure 6 Radhika Vegetable Oils Pvt. Ltd. ITA no.236/Nag./2023 of the assessee. Therefore, the total income cannot be properly calculated on the ba…

Dy. Commissioner of Income Tax, CC, Vapi vs. Poonam Developers LLP, Dadra & Nagar Haveli (Ut)

In the result, these Cross-Objections Nos

ITA 320/SRT/2022[2019-20]Status: DisposedITAT Surat26 Jun 2023AY 2019-20

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble(Physical Court Hearing) Sl.

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, HON'BLE JUDICIAL MEMBER AND DR. A. L. SAINI, HON'BLE ACCOUNTANT MEMBER (Physical Court Hearing) Sl. ITA No. Asst. Name of Appellant Name of Respondent No. Year 1. 284/SRT/2022 2016-17 The DCIT, Central Circle, M/s. M. Poonam Developers, 9th Floor, Fortune Square II, Daman Vapi Road, Chala, Vapi – 396191. PAN: AAXFM9582G 2. 285/SRT/2022 2018-19 The DCIT, Central Circle, M/s. M. Poonam Developers, 9th Floor, Fortune Square II, Daman Vapi Road, Chala, Vapi – 396191. PAN: AAXFM9582G 3. 286/SRT/2022 2019-20 The DCIT, Central Circle, M/s.…

Dy. Commissioner of Income Tax, CC, Vapi vs. Poonam Developers LLP, Dadra & Nagar Haveli (Ut)

In the result, these Cross-Objections Nos

ITA 319/SRT/2022[2018-19]Status: DisposedITAT Surat26 Jun 2023AY 2018-19

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble(Physical Court Hearing) Sl.

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, HON'BLE JUDICIAL MEMBER AND DR. A. L. SAINI, HON'BLE ACCOUNTANT MEMBER (Physical Court Hearing) Sl. ITA No. Asst. Name of Appellant Name of Respondent No. Year 1. 284/SRT/2022 2016-17 The DCIT, Central Circle, M/s. M. Poonam Developers, 9th Floor, Fortune Square II, Daman Vapi Road, Chala, Vapi – 396191. PAN: AAXFM9582G 2. 285/SRT/2022 2018-19 The DCIT, Central Circle, M/s. M. Poonam Developers, 9th Floor, Fortune Square II, Daman Vapi Road, Chala, Vapi – 396191. PAN: AAXFM9582G 3. 286/SRT/2022 2019-20 The DCIT, Central Circle, M/s.…

Dy. Commissioner of Income Tax, CC, Vapi vs. Poonam Developers LLP, Dadra & Nagar Haveli (Ut)

In the result, these Cross-Objections Nos

ITA 318/SRT/2022[2017-18]Status: DisposedITAT Surat26 Jun 2023AY 2017-18

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble(Physical Court Hearing) Sl.

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, HON'BLE JUDICIAL MEMBER AND DR. A. L. SAINI, HON'BLE ACCOUNTANT MEMBER (Physical Court Hearing) Sl. ITA No. Asst. Name of Appellant Name of Respondent No. Year 1. 284/SRT/2022 2016-17 The DCIT, Central Circle, M/s. M. Poonam Developers, 9th Floor, Fortune Square II, Daman Vapi Road, Chala, Vapi – 396191. PAN: AAXFM9582G 2. 285/SRT/2022 2018-19 The DCIT, Central Circle, M/s. M. Poonam Developers, 9th Floor, Fortune Square II, Daman Vapi Road, Chala, Vapi – 396191. PAN: AAXFM9582G 3. 286/SRT/2022 2019-20 The DCIT, Central Circle, M/s.…

Dy. Commissioner of Income Tax, CC, Vapi vs. M/S. M Poonam Developers, Valsad

In the result, these Cross-Objections Nos

ITA 286/SRT/2022[2019-20]Status: DisposedITAT Surat26 Jun 2023AY 2019-20

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble(Physical Court Hearing) Sl.

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, HON'BLE JUDICIAL MEMBER AND DR. A. L. SAINI, HON'BLE ACCOUNTANT MEMBER (Physical Court Hearing) Sl. ITA No. Asst. Name of Appellant Name of Respondent No. Year 1. 284/SRT/2022 2016-17 The DCIT, Central Circle, M/s. M. Poonam Developers, 9th Floor, Fortune Square II, Daman Vapi Road, Chala, Vapi – 396191. PAN: AAXFM9582G 2. 285/SRT/2022 2018-19 The DCIT, Central Circle, M/s. M. Poonam Developers, 9th Floor, Fortune Square II, Daman Vapi Road, Chala, Vapi – 396191. PAN: AAXFM9582G 3. 286/SRT/2022 2019-20 The DCIT, Central Circle, M/s.…

Dy. Commissioner of Income Tax, CC, Vapi vs. M/S. M Poonam Developers, Valsad

In the result, these Cross-Objections Nos

ITA 285/SRT/2022[2018-19]Status: DisposedITAT Surat26 Jun 2023AY 2018-19

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble(Physical Court Hearing) Sl.

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, HON'BLE JUDICIAL MEMBER AND DR. A. L. SAINI, HON'BLE ACCOUNTANT MEMBER (Physical Court Hearing) Sl. ITA No. Asst. Name of Appellant Name of Respondent No. Year 1. 284/SRT/2022 2016-17 The DCIT, Central Circle, M/s. M. Poonam Developers, 9th Floor, Fortune Square II, Daman Vapi Road, Chala, Vapi – 396191. PAN: AAXFM9582G 2. 285/SRT/2022 2018-19 The DCIT, Central Circle, M/s. M. Poonam Developers, 9th Floor, Fortune Square II, Daman Vapi Road, Chala, Vapi – 396191. PAN: AAXFM9582G 3. 286/SRT/2022 2019-20 The DCIT, Central Circle, M/s.…

Dy. Commissioner of Income Tax, CC, Vapi vs. M/S. M Poonam Developers, Valsad

In the result, these Cross-Objections Nos

ITA 284/SRT/2022[2016-17]Status: DisposedITAT Surat26 Jun 2023AY 2016-17

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble(Physical Court Hearing) Sl.

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, HON'BLE JUDICIAL MEMBER AND DR. A. L. SAINI, HON'BLE ACCOUNTANT MEMBER (Physical Court Hearing) Sl. ITA No. Asst. Name of Appellant Name of Respondent No. Year 1. 284/SRT/2022 2016-17 The DCIT, Central Circle, M/s. M. Poonam Developers, 9th Floor, Fortune Square II, Daman Vapi Road, Chala, Vapi – 396191. PAN: AAXFM9582G 2. 285/SRT/2022 2018-19 The DCIT, Central Circle, M/s. M. Poonam Developers, 9th Floor, Fortune Square II, Daman Vapi Road, Chala, Vapi – 396191. PAN: AAXFM9582G 3. 286/SRT/2022 2019-20 The DCIT, Central Circle, M/s.…

The DCIT, Circle-8, Ahmedabad vs. Sambhav Infrastructure Pvt. Ltd., Ahmedabad

In the result, appeal of the Revenue is allowed

ITA 1818/AHD/2015[2012-13]Status: DisposedITAT Ahmedabad05 Jan 2022AY 2012-13

Bench: Shri Rajpal Yadav, Vice- & Shri Waseem Ahmedआयकर अपील सं./ Ita No.1818/Ahd/2015 "नधा"रण वष"/Asstt. Year: 2012-13 Dcit, Cir.4(1)(1) Vs. Sambhav Infrastructure P.Ltd. Ahmedabad. B-12, Amar Aprtment Vasna Barrage Road Vasna, Ahmedabad. Pan : Aakcs 5194 C

For Appellant: NoneFor Respondent: Shri Mohd Usman,CIT-DR
Section 133ASection 143(2)

…T Vs. Gurubachhan Singh J Juneja, 302 ITR 63 (Guj) iv) RK Corporation, ITA No.4940/1996 , ITAT, Ahmedabad bench v) CIT Vs. President Industreies, 258 ITR 664 (Guj) vi) CIT Vs. Balchand A Kumar (2003) 263 ITR 610 (MP) vii) ITO Vs. Sai Krupa Construction (2007) 13 SOT 459 (Mum) viii) CIT Vs. S. Khader Khan Sons (2013) 352 ITR 480 (SC) ix) Pau Mathews & Sons Vs. CIT, (2003) 263 ITR 157 (Mad) x) Ashok Manilal Thakkar Vs. ACIT, (2005) 97 ITD 361 (Ahd) xi) CIT Vs. Shri Ramdas Motor Transport (1999) 238 ITR 177 (AP) xii) Kailashben Manharlal Chokshi Vs. CIT, 328 ITR 411 (Guj); xiii) Rajesh Jain Vs. DCIT, (2006) 100 TTJ…

The Dy. Commissioner of Income Tax, Central Circle-4, Surat vs. M/S. Anupam Organiser, Surat

In the result, Ground No.1 of the Revenue is dismissed

ITA 2036/AHD/2016[2013-14]Status: DisposedITAT Surat13 Dec 2019AY 2013-14

Bench: Shri Sandeep Gosain & Shri O.P.Meenaआ.अ.सं./I.T.A No.2036/Ahd/2016 "नधा"रण वष"/Assessment Year: 2013-14 Deputy Commissioner Of V Anupam Organiser, Income Tax, S. F.P.No.12/13, Tp No.37, Central Circle-4, Surat. Nr. Bhumi Residency, Althan, Surat. [Pan: Aarfa 6954 C] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri Rajesh Upadhyay –Ar राज"वक"ओरसे /Revenue By Shri Sreenivas T.Bidari - Cit-Dr

Section 132Section 132(4)Section 133ASection 143(3)

…profit embedded in such receipts and not the entire receipts themselves—If that be the legal position, what should be estimated as a reasonable profit out of such receipts, must bear an element of estimation." In the case of ITO vs. Saikrupa Construction Co. 13 SOT 459 (Mum), the Mumbai bench of the' Hon'ble ITAT has held that This is a case, where regular books of account are not maintained. The AO proceeded on the basis of papers found during the course of survey. Such papers apparently are not complete record of the income or expenditure of the assesse. Therefore, the total income cannot be properly calculate…

M/S. Brijlaxmi Leasing & Finance Ltd., Baroda vs. The ACIT, Circle-1(1), Baroda

In the result, appeal of the assessee in ITA No

ITA 858/AHD/2015[2003-04]Status: DisposedITAT Ahmedabad08 Oct 2018AY 2003-04

Bench: Shri Pradip Kumar Kedia & Smt. Madhumita Roy

For Appellant: Shri Mehul K. Patel, A.R
Section 249(4)(a)

…in affirmative i.e. yes. As per the Hon'ble ITAT on removable of defect on nonpayment of tax an appeal can be admitted. The Hon'ble ITAT, Ahmedabad, Bench WC" after following the decision of Hon'ble ITAT, Mumbai in the case of Sai Krupa Construction Company, 13 SOT 459 has held that if an appeal has been filed after making payment of unpaid taxes, it cannot be said that the requirement of section 249(4) has not been complied with and the only requirement of section 249(4) is payment of tax due on returned income. Following this decision of Hon'ble ITAT, Ahmedabad in the case of ITO vs. Ankush Fin Stock Ltd., the…