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“on money receipt”

Cash Credits & Unexplained ItemsSection 69BSection 69B350 judgments

The decision most relied on for on money receipt is Kale Khan Mohammad Hanif v. CIT (50 ITR 1), cited in 581 judgments on BharatTax.

Leading authorities on on money receipt

Kale Khan Mohammad Hanif v. CIT
50 ITR 1 · 1963 · Supreme Court
581
citing judgments

The assessee bears the onus of proving the source and nature of any sum of money or receipt found to have been received by them. If the assessee fails to satisfactorily explain the receipt, the Income-tax Officer is entitled to treat it as taxable income.

CIT v. President Industries
258 ITR 654 · 2002 · High Court
471
citing judgments

When books of account are rejected and unaccounted sales or receipts are discovered, the income addition is restricted to the net profit element embedded in these undisclosed transactions, not the entire sale proceeds or receipts, especially if corresponding purchases are not proven to be outside the books.

Sahney Steel and Press Works Ltd. v. CIT
228 ITR 253 · 1997 · Supreme Court
429
citing judgments

A subsidy is treated as a revenue receipt if the assessee is free to use the money in its business as it likes and is not obligated to spend it for a specific capital purpose, such as acquiring assets or repaying loans.

CIT v. Balchand Ajit Kumar
263 ITR 610 · 2003 · High Court
212
citing judgments

When making an addition for unaccounted receipts, on-money, or non-genuine purchases/sales, the addition should be restricted to the estimated profit element embedded in such transactions, rather than the entire gross amount, particularly when evidence of corresponding expenditure is incomplete. This estimation often involves applying a net profit rate.

CIT v. Girish Chaudhary
296 ITR 619 · 2008 · High Court
175
citing judgments

Additions to income cannot be made solely based on "dumb documents" or vague loose papers seized during a search that merely indicate rates without specific corroborative material linking them to the assessee's unaccounted transactions. The presumption under Section 292C may not apply to such documents.

CIT v. Maulikkumar K. Shah
307 ITR 137 · 2008 · High Court
166
citing judgments

Additions on account of on-money receipts cannot be justified solely based on loose papers or 'sauda-chithis' without evidence of actual payment or a clear indication of a completed transaction within those documents.

Glass Lines Equipments Company Ltd. v. CIT
253 ITR 454 · 2002 · High Court
150
citing judgments

The Assessing Officer cannot selectively accept parts of a statement or seized evidence that are favourable to the revenue while rejecting other parts favourable to the assessee without proper investigation; the evidence must be considered as a whole. Additions cannot be made based on mere presumptions or surmises without further inquiry.

CIT v. Gurubachhan Singh J. Juneja
302 ITR 63 · 2008 · High Court
147
citing judgments

When unaccounted receipts or suppressed sales are detected and books of account are rejected under Section 145(3), additions to income must be restricted to the profit element embedded in such transactions, not the entire transaction value. This profit element is to be estimated by considering the assessee's regular profit ratio as per books of account.

Judgments citing on money receipt

DCIT, Central Circle 1, Rajkot vs. Shri Deepak Mohanlal Purswani, Rajkot

ITA 665/RJT/2024[2022-23]Status: DisposedITAT Rajkot13 Mar 2026AY 2022-23

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinhaआयकर अपील सं/.Ita No.630 & 631/Rjt/2024 निर्धारण वर्ष / Assessment Year: (2021-2022 & 2022-23) Hybrid Hearing Shree Deepak Mohanlal Puruswani बनाम The Dcit, Cc-1 Rajkot Nr. Maa Krupa, 4- Saurashtra Kala Vs. Aaykar Bhawan "Amruta Estate", Kendra Society, Opp. Nirmala Convent, Mg Road, Rajkot 360001, Kalawad Road, Rajkot-360001 (अपीलार्थी/Appellant) स्थायीलेखासं/. जीआइआरसं/.Pan No. : Ajvpp5139P (प्रत्यर्थी/Respondent) आयकर अपील सं/. Ita No.665/Rjt/2024 निर्धारण वर्ष / Assessment Year: (2022-23) The Dcit, Cc-1 Rajkot बनाम Shree Deepak Mohanlal Puruswani Aaykar Bhawan“Amruta Estate", 2Nd Vs. Nr. Maa Krupa, 4- Saurashtra Kala Floor Mg Road Kendra Society, Opp. Nirmala Rajkot 360001, Gujrat Convent, Kalawad Road, (अपीलार्थी/Appellant) स्थायीलेखासं/. जीआइआरसं/.Pan No. : Ajvpp5139P Rajkot-360001 (प्रत्यर्थी/Respondent) निर्धारितीकीओरसे/Assessee By : Shri Mehul Ranpura, Ld. Ar राजस्वकीओरसे/Revenue By : Shri Abhimanyu Singh Yadav, Ld. Sr. Dr सुनवाईकीतारीख / Date Of Hearing : 16/01/2026 घोषणाकीतारीख /Date Of Pronouncement : 13/03/2026 आदेश/Order Per, Bench: Captioned Appeals Filed By The Assessee & Revenue, Pertaining To

For Appellant: Shri Mehul Ranpura, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. SR. DR
Section 143(3)Section 147Section 250

facts as also in law in retaining addition of Rs 51,42,840/- by estimating profit at the 12% of so called on money receipt in respect of project "RK Industrial Zone-16 The addition made and retained is bad in law as also on facts therefore the same ... with Accounting principles as per ICDS-3 applicable to Real Estate Developers and also not appreciating that the income on account of undisclosed on-money receipt was required to be assessed in the year of receipt. (This is revenue's ground no. 2 in ITA No. 665/RJT/2024

Deepak Mohanlal Puruswani, Rajkot vs. DCIT, CC-1, Rajkot

ITA 631/RJT/2024[2022-23]Status: DisposedITAT Rajkot13 Mar 2026AY 2022-23

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinhaआयकर अपील सं/.Ita No.630 & 631/Rjt/2024 िनधा"रण वष"/ Assessment Year: (2021-2022 & 2022-23) Hybrid Hearing बनाम Shree Deepak Mohanlal Puruswani The Dcit, Cc-1 Rajkot Nr. Maa Krupa, 4- Saurashtra Kala Vs. Aaykar Bhawan “Amruta Estate”, Kendra Society, Opp. Nirmala Convent, Mg Road, Rajkot 360001, Kalawad Road, Rajkot-360001 "थायीलेखासं/.जीआइआरसं/.Pan No. : Ajvpp5139P .. (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं/.Ita No.665/Rjt/2024 िनधा"रण वष"/ Assessment Year: (2022-23) बनाम The Dcit, Cc-1 Rajkot Shree Deepak Mohanlal Puruswani Aaykar Bhawan“Amruta Estate”, 2Nd Vs. Nr. Maa Krupa, 4- Saurashtra Kala Floor Mg Road Kendra Society, Opp. Nirmala Rajkot 360001, Gujrat Convent, Kalawad Road, Rajkot-360001 "थायीलेखासं/.जीआइआरसं/.Pan No. : Ajvpp5139P .. (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Mehul Ranpura, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. SR. DR
Section 143(3)Section 250

facts as also in law in retaining addition of Rs 51,42,840/- by estimating profit at the 12% of so called on money receipt in respect of project "RK Industrial Zone-16 The addition made and retained is bad in law as also on facts therefore the same ... 665/Rjt/2024 Deepak Mohanlal Puruswani ICDS-3 applicable to Real Estate Developers and also not appreciating that the income on account of undisclosed on-money receipt was required to be assessed in the year of receipt. (This is revenue's ground no. 2 in ITA No. 665/RJT/2024

Deepak Mohanlal Puruswani, Rajkot vs. DCIT, CC-1, Rajkot

ITA 630/RJT/2024[2021-22]Status: DisposedITAT Rajkot13 Mar 2026AY 2021-22

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinhaआयकर अपील सं/.Ita No.630 & 631/Rjt/2024 िनधा"रण वष"/ Assessment Year: (2021-2022 & 2022-23) Hybrid Hearing बनाम Shree Deepak Mohanlal Puruswani The Dcit, Cc-1 Rajkot Nr. Maa Krupa, 4- Saurashtra Kala Vs. Aaykar Bhawan “Amruta Estate”, Kendra Society, Opp. Nirmala Convent, Mg Road, Rajkot 360001, Kalawad Road, Rajkot-360001 "थायीलेखासं/.जीआइआरसं/.Pan No. : Ajvpp5139P .. (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं/.Ita No.665/Rjt/2024 िनधा"रण वष"/ Assessment Year: (2022-23) बनाम The Dcit, Cc-1 Rajkot Shree Deepak Mohanlal Puruswani Aaykar Bhawan“Amruta Estate”, 2Nd Vs. Nr. Maa Krupa, 4- Saurashtra Kala Floor Mg Road Kendra Society, Opp. Nirmala Rajkot 360001, Gujrat Convent, Kalawad Road, Rajkot-360001 "थायीलेखासं/.जीआइआरसं/.Pan No. : Ajvpp5139P .. (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Mehul Ranpura, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. SR. DR
Section 143(3)Section 250

facts as also in law in retaining addition of Rs 51,42,840/- by estimating profit at the 12% of so called on money receipt in respect of project "RK Industrial Zone-16 The addition made and retained is bad in law as also on facts therefore the same ... 665/Rjt/2024 Deepak Mohanlal Puruswani ICDS-3 applicable to Real Estate Developers and also not appreciating that the income on account of undisclosed on-money receipt was required to be assessed in the year of receipt. (This is revenue's ground no. 2 in ITA No. 665/RJT/2024

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

also partners in other firms. 5. As gathered from the partners, these other firms were also covered during the search operation and on-money receipts have been detected in the hands of these firms also. Therefore, we plead that if the income from on-money of other firms detected during ... Road High Street Vs. DCIT 7. As elaborated above, all the partners have been deriving profits from other firms also and data of on-money receipts of these other firms are also seized during the same search operation. Therefore, all the partners of this firm collectively thought to grant

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

also partners in other firms. 5. As gathered from the partners, these other firms were also covered during the search operation and on-money receipts have been detected in the hands of these firms also. Therefore, we plead that if the income from on-money of other firms detected during ... gathered during the search operation. 7. As elaborated above, all the partners have been deriving profits from other firms also and data of on-money receipts of these other firms are also seized during the same search operation. Therefore, all the partners of this firm collectively plead to grant

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

Total 20000000 20421000/- 1100100/- Thus, from the above discussion, it is evident that the assessee -firm has received gross on-money receipts of Rs.2,04,21,000/- during the year under consideration (FY 2020-21) for sale of units of its project 'Business Centrum'. However, no such income has been ... unit at project 'Business Centrum'. 4.2 Without prejudice to the above contention, it is further submitted that the basic issue is whether "on money receipt" (i.e. cash receipt) calculated on the basis of material found during the search and seizure is to be taxed in toto or income

DCIT, Central Circle 1, Rajkot vs. R K Dreamland, Rajkot

ITA 564/RJT/2024[2017-18]Status: DisposedITAT Rajkot11 Mar 2026AY 2017-18

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinhaआयकर अपील सं/. Ita No. 555 To 560/Rjt/2024 निर्धारणवर्ष / Assessment Year: 2016-17 To 2021-22 (Hybrid Hearing) M/S R K Dreamland 204, Surya Arcade, Nr. Bank Of Baroda Main Branch, Mg Road, Rajkot Rajkot-360001 Vs. The Dcit, Cc-1 Aaykar Bhawan, Amruta Estate, Mg Road, Rajkot Rajkot-360001 स्थायीलेखासं/. जीआइआरसं/.Pan/Gir No.: Aarfr4023P (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं/. Ita No. 563 & 564/Rjt/2024 निर्धारणवर्ष / Assessment Year: 2016-17 To 2017-18 The Dcit, Cc-1 Aaykar Bhawan, Amruta Estate, Mg Road, Rajkot Rajkot-360001 Vs. M/S R K Dreamland 204, Surya Arcade, Nr. Bank Of Baroda Main Branch, Mg Road, Rajkot Rajkot-360001 स्थायीलेखासं/.जीआइआरसं/.Pan/Gir No.: Aarfr4023P (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) निर्धारिती की ओर से/Assessee By : Shri Mehul Ranpura, Ld.Ar राजस्व की ओर से/Revenue By : Shri Sanjay Punglia, Ld. Cit(Dr) सुनवाई की तारीख/Date Of Hearing : 16/01/2026 घोषणा की तारीख/Date Of Pronouncement : 11/03/2026 Order Per, Bench: Captioned Appeals Filed By The Assessee & Revenue, Pertaining To

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

erred on facts as also in law in retaining addition of Rs.83,02,640/- by estimating profit at 16% of so called on money receipt. The addition made is bad in law as also on facts therefore the same may kindly be deleted. Alternatively, the addition made by estimating rate ... with accounting principles as per ICDS-3 applicable to Real Estate Developers and also not appreciating that the income on account of undisclosed on-money receipt was required to be assessed in the year of receipt. (This is revenue's ground no. 2 in ITA No. 563/RJT/2024

DCIT, Central Circle 1, Rajkot vs. R K Dreamland, Rajkot

ITA 563/RJT/2024[2016-17]Status: DisposedITAT Rajkot11 Mar 2026AY 2016-17

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinhaआयकर अपील सं/. Ita No. 555 To 560/Rjt/2024 निर्धारणवर्ष / Assessment Year: 2016-17 To 2021-22 (Hybrid Hearing) M/S R K Dreamland Vs. The Dcit, Cc-1 204, Surya Arcade, Nr. Bank Of Baroda Main Branch, Mg Road, Rajkot Rajkot-360001 Aaykar Bhawan, Amruta Estate, Mg Road, Rajkot Rajkot-360001 स्थायीलेखासं/. जीआइआरसं/.Pan/Gir No.: Aarfr4023P (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं/. Ita No. 563 & 564/Rjt/2024 निर्धारणवर्ष / Assessment Year: 2016-17 To 2017-18 The Dcit, Cc-1 Vs. M/S R K Dreamland Aaykar Bhawan, Amruta Estate, Mg Road, Rajkot Rajkot-360001 204, Surya Arcade, Nr. Bank Of Baroda Main Branch, Mg Road, Rajkot Rajkot-360001 स्थायीलेखासं/.जीआइआरसं/.Pan/Gir No.: Aarfr4023P (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) निर्धारिती की ओर से/Assessee By राजस्व की ओर से/Revenue By : Shri Mehul Ranpura, Ld.Ar : Shri Sanjay Punglia, Ld. Cit(Dr) सुनवाई की तारीख/Date Of Hearing : 16/01/2026 घोषणा की तारीख/Date Of Pronouncement : 11/03/2026 Order Per, Bench: Captioned Appeals Filed By The Assessee & Revenue, Pertaining To

For Respondent: Shri Mehul Ranpura, Ld.AR
Section 143(3)Section 147Section 148Section 250

erred on facts as also in law in retaining addition of Rs.83,02,640/- by estimating profit at 16% of so called on money receipt. The addition made is bad in law as also on facts therefore the same may kindly be deleted. Alternatively, the addition made by estimating rate ... with accounting principles as per ICDS-3 applicable to Real Estate Developers and also not appreciating that the income on account of undisclosed on-money receipt was required to be assessed in the year of receipt. (This is revenue's ground no. 2 in ITA No. 563/RJT/2024

R K Dreamland, Rajkot vs. DCIT, CC-1, Rajkot

ITA 560/RJT/2024[2021-22]Status: DisposedITAT Rajkot11 Mar 2026AY 2021-22

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinhaआयकर अपील सं/. Ita No. 555 To 560/Rjt/2024 निर्धारणवर्ष / Assessment Year: 2016-17 To 2021-22 (Hybrid Hearing) Vs. The Dcit, Cc-1 Aaykar Bhawan, Amruta Estate, M G Road, Rajkot Rajkot-360001 M/S R K Dreamland 204, Surya Arcade, Nr. Bank Of Baroda Main Branch, Mg Road, Rajkot Rajkot-360001 (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) स्थायीलेखासं/. जीआइआरसं/.Pan/Gir No.: Aarfr4023P आयकर अपील सं/. Ita No. 563 & 564/Rjt/2024 निर्धारणवर्ष / Assessment Year: 2016-17 To 2017-18 The Dcit, Cc-1 Aaykar Bhawan, Amruta Estate, Mg Road, Rajkot Rajkot-360001 Vs. M/S R K Dreamland 204, Surya Arcade, Nr. Bank Of Baroda Main Branch, Mg Road, Rajkot Rajkot-360001 (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) स्थायीलेखासं/.जीआइआरसं/.Pan/Gir No.: Aarfr4023P निर्धारिती की ओर से/Assessee By : Shri Mehul Ranpura, Ld.Ar राजस्व की ओर से/Revenue By : Shri Sanjay Punglia, Ld. Cit(Dr) सुनवाई की तारीख/Date Of Hearing : 16/01/2026 घोषणा की तारीख/Date Of Pronouncement : 11/03/2026 Order Per, Bench: Captioned Appeals Filed By The Assessee & Revenue, Pertaining To

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

erred on facts as also in law in retaining addition of Rs.83,02,640/- by estimating profit at 16% of so called on money receipt. The addition made is bad in law as also on facts therefore the same may kindly be deleted. Alternatively, the addition made by estimating rate ... with accounting principles as per ICDS-3 applicable to Real Estate Developers and also not appreciating that the income on account of undisclosed on-money receipt was required to be assessed in the year of receipt. (This is revenue's ground no. 2 in ITA No. 563/RJT/2024