Sarupchand v. CIT

4 ITR 420Reported decision1936#15789 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2025.

Issues it is cited on

section 23aretention moneysection 145(1)section 211section 115baasection 28(iv)section 145(2)project completion methodsection 43csection 35dpercentage completion methodsection 129

Judgments citing Sarupchand v. CIT

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

…s a result of change in method of accounting. The relevant extract of the ITA No.713/Del/2024 & Others judgment are reproduced as under: “5. The Tribunal came to the conclusion that in view of the judgment of the Bombay High Court in Sarupchand v. CIT [1936] 4 ITR 420 , bona fide change in the method of accounting employed by the assessee should be allowed by the ITO and that it was open to him to see that there was no loss of the revenue. The Tribunal, therefore, confirmed the order of the AAC with the observations that there should not be double deduction or double taxation of the same amount as a result of th…

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

…s a result of change in method of accounting. The relevant extract of the ITA No.713/Del/2024 & Others judgment are reproduced as under: “5. The Tribunal came to the conclusion that in view of the judgment of the Bombay High Court in Sarupchand v. CIT [1936] 4 ITR 420 , bona fide change in the method of accounting employed by the assessee should be allowed by the ITO and that it was open to him to see that there was no loss of the revenue. The Tribunal, therefore, confirmed the order of the AAC with the observations that there should not be double deduction or double taxation of the same amount as a result of th…

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

…s a result of change in method of accounting. The relevant extract of the ITA No.713/Del/2024 & Others judgment are reproduced as under: “5. The Tribunal came to the conclusion that in view of the judgment of the Bombay High Court in Sarupchand v. CIT [1936] 4 ITR 420 , bona fide change in the method of accounting employed by the assessee should be allowed by the ITO and that it was open to him to see that there was no loss of the revenue. The Tribunal, therefore, confirmed the order of the AAC with the observations that there should not be double deduction or double taxation of the same amount as a result of th…

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

…s a result of change in method of accounting. The relevant extract of the ITA No.713/Del/2024 & Others judgment are reproduced as under: “5. The Tribunal came to the conclusion that in view of the judgment of the Bombay High Court in Sarupchand v. CIT [1936] 4 ITR 420 , bona fide change in the method of accounting employed by the assessee should be allowed by the ITO and that it was open to him to see that there was no loss of the revenue. The Tribunal, therefore, confirmed the order of the AAC with the observations that there should not be double deduction or double taxation of the same amount as a result of th…

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

…s a result of change in method of accounting. The relevant extract of the ITA No.713/Del/2024 & Others judgment are reproduced as under: “5. The Tribunal came to the conclusion that in view of the judgment of the Bombay High Court in Sarupchand v. CIT [1936] 4 ITR 420 , bona fide change in the method of accounting employed by the assessee should be allowed by the ITO and that it was open to him to see that there was no loss of the revenue. The Tribunal, therefore, confirmed the order of the AAC with the observations that there should not be double deduction or double taxation of the same amount as a result of th…

Sbi Capitalmarkets Ltd vs. DCIT Sp. RG 27

The appeal of the AO stands dismissed

ITA 294/MUM/1999[1994-95]Status: DisposedITAT Mumbai27 Oct 2017AY 1994-95
For Appellant: Shri Nitesh Joshi-ARFor Respondent: Shri BCS Naik-CIT-DR & Saurabh Kumar Rai
Section 254(1)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, , , , मुंबई आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई “आई मुंबई आई आई ” ” ” ” खंडपीठ आई खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal “I”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"", लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं रिवश सूद एवं रिवश सूद रिवश सूद, "याियक रिवश सूद "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Sh. Rajendra,Accountant Member & Ravish Sood, Judicial Member आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./I.T.A./1380/Mum/1999, िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year: 1995-96 वष" आयकर आयक…

Sarupchand v. CIT (4 ITR 420) — Cited in 6 Judgments | BharatTax