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“ICDS”

ICDS & AccountingSection 145(2)Section 145(2)865 judgments

The decision most relied on for ICDS is ICDS Ltd. v. CIT (350 ITR 527), cited in 280 judgments on BharatTax.

Leading authorities on ICDS

ICDS Ltd. v. CIT
350 ITR 527 · 2013 · Supreme Court
280
citing judgments

An assessee engaged in the business of hire purchase or leasing, being the lessor, is entitled to claim depreciation on assets leased out, even if the assets are registered in the name of the lessee and used by the lessee.

SB) in Indusind Bank Ltd. v. ADIT
19 Taxmann.com 173 · 2012 · Reported
28
citing judgments

A Special Bench decision of the Tribunal rendered prior to a Supreme Court decision is subordinate to the Supreme Court ruling.

ICDS Ltd. v. CIT
10 SCC 529 · Reported
24
citing judgments

The Supreme Court remands a matter when an assessee is deprived of the opportunity to cross-examine individuals whose statements were relied upon by the Revenue under Section 132(4) of the Income Tax Act.

ICDS Limited v. CIT (
69 Taxmann.com 317 · 2016 · High Court
24
citing judgments

In lease transactions, only the lessor is entitled to claim depreciation, regardless of whether the lease is a finance lease or an operating lease. This is because the substantial risks and rewards of ownership are not transferred to the lessee.

Manipal Finance Corporation Limited v. ACTT Circle-1 Udupi
49 Taxmann.com 353 · 2014 · High Court
19
citing judgments

This case discusses the allowability of depreciation on leased assets in finance leases, a matter that has been addressed by the Supreme Court in ICDS Ltd vs CIT.

CIT v. G Narasimhan
236 ITR 327 · 1999 · Supreme Court
15
citing judgments

Accumulated profits for the purpose of deemed dividend under section 2(22)(e) are to be computed in accordance with the Income Computation and Disclosure Standards (ICDS) rather than opening balances as per Indian GAAP. This case also touches upon the definition of 'transfer' under section 2(47).

Chamber of Tax Consultants & Anr. v. UOI
87 Taxmann.com 92 · 2017 · High Court
10
citing judgments

The Delhi High Court held that Income Computation and Disclosure Standards (ICDS) notified under Section 145(2) were ultra vires the provisions of the Income Tax Act, as they exceeded delegated legislative power. Subsequently, Section 43CB was introduced to provide statutory backing for certain ICDS provisions, such as those related to construction contracts using the percentage of completion method.

Judgments citing ICDS

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

year in which the on-money has been received, ignoring that the same is not in accordance 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 ... year in which the on-money has been received, ignoring that the same is not in accordance 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

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

same is not in accordance with Accounting principles as per Page 2 of 35 ITA Nos. 630 & 631 and 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

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

same is not in accordance with Accounting principles as per Page 2 of 35 ITA Nos. 630 & 631 and 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

Deputy Commissioner of Income Tax, Salem vs. Ravishankar, Salem

In the result, the appeal filed by the Revenue is dismissed

ITA 2626/CHNY/2025[2019]Status: DisposedITAT Chennai13 Mar 2026

Bench: Shri S.S. Viswanethra Ravi & Ms. Padmavathy, S.आयकर अपील सं./I.T.A. No.2626/Chny/2025 िनधा"रण वष"/Assessment Year: 2019-20 The Deputy Commissioner Of Vs. Ravishankar, Income Tax, 735, Lrc Abarana Maaligai, Circle 1, Bazaar Street, Attur Tk, Salem. Salem 636 102. [Pan: Aahhr5519N] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Shiva Srinivas, Cit ""थ" की ओर से/Respondent By : Shri D. Anand, Advocate सुनवाई की तारीख/ Date Of Hearing : 24.02.2026 घोषणा की तारीख /Date Of Pronouncement : 13.03.2026 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Revenue Is Directed Against The Order Dated 21.05.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals) 18, Chennai For The Assessment Year 2019-20. 2. We Find That This Appeal Is Filed With A Delay Of 55 Days. The Dcit Circle 1, Salem Filed A Condonation Petition For The Delay Stating The Reasons. Upon Hearing Both The Parties & On Examination Of The Said Affidavit, We Find The Reasons Stated By The Dcit Are Bonafide, Which 2

For Appellant: Shri Shiva Srinivas, CITFor Respondent: Shri D. Anand, Advocate
Section 133ASection 142(1)Section 143(2)Section 143(3)Section 69ASection 69B

restoring the order of the Assessing Officer. 6. The ld. AR Shri D. Anand, Advocate submits that the valuation of stock is governed by ICDS, which mandates treatment of valuation of closing stock as business income. He submits that no excess quantity of stock was found in valuation of stock

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

year in which the on-money has been received, ignoring that the same is not in accordance 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 ... year in which the on-money has been received, ignoring that the same is not in accordance 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

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

year in which the on-money has been received, ignoring that the same is not in accordance 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 ... year in which the on-money has been received, ignoring that the same is not in accordance 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

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

year in which the on-money has been received, ignoring that the same is not in accordance 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 ... year in which the on-money has been received, ignoring that the same is not in accordance 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

Rk Dreamland, Rajkot vs. ACIT, CC-1, Rajkot

ITA 556/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 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

year in which the on-money has been received, ignoring that the same is not in accordance 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 ... year in which the on-money has been received, ignoring that the same is not in accordance 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

R K Dreamland, Rajkot vs. ACIT, CC-1, Rajkot, Rajokt

ITA 555/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) 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 Vs. M/S R K Dreamland The Dcit, Cc-1 Aaykar Bhawan, Amruta Estate, Mg Road, Rajkot Rajkot-360001 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 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

year in which the on-money has been received, ignoring that the same is not in accordance 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 ... year in which the on-money has been received, ignoring that the same is not in accordance 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