percentage completion method — 467 case laws

Deputy Commissioner of Income Tax, Chennai vs. National Contracting Company Limited, Chennai

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

ITA 909/CHNY/2024[2014-15]Status: DisposedITAT Chennai12 Mar 2025AY 2014-15

Bench: Shri George George K & Shri Jagadishआयकर अपील सं./Ita No.909/Chny/2024 िनधा"रण वष" /Assessment Year: 2014-15

For Respondent: Ms. R. Anitha, Addl. JCIT

assessee is engaged in the contract works and has executed three projects namely TW01, TW02 & TW04, and computed income as per percentage completion methods. The A.O during the course of assessment proceeding found discrepancy in the project progress and other deficiencies, and therefore rejected the books of account ... rejected the books of accounts citing the discrepancy in the project progress for computation of income as percentage completion method , provisions made for expenses, claim of forex loss , and the allocation of employees’ salaries between NCC India and the assessee books. The Ld. CIT(A) has called for remand report

Deputy Commissioner of Income Tax Circle-7 Pune, Pune vs. Kolte Patil Integrated Townships Limited, Pune

In the result, both the appeals filed by the Revenue are dismissed

ITA 2023/PUN/2024[2014-15]Status: DisposedITAT Pune10 Mar 2025AY 2014-15

Bench: Shri R. K. Panda & Ms. Astha Chandra

For Appellant: Shri Nikhil S PathakFor Respondent: Shri Amol Khairnar CIT-DR

Section 143(3)Section 147Section 148Section 148ASection 151

ground No.1 by the Revenue is concerned, he submitted that the assessee company is engaged in real estate business and is following percentage completion method for determining its income. Referring to the copy of Profit and Loss Account and Balance Sheet for the year ended 31.03.2014 placed at pages ... assessee submitted that the assessee company is engaged in real estate business and had undertaken a project named 'Life Republic’. It is following percentage completion method for determining its income. Under this method, the income is recognised towards the years depending upon the percentage of work completed. He submitted that

Deputy Commissioner of Income Tax Circle 7 Pune, Pune vs. Kolte Patil Integrated Townships Limited, Pune

In the result, both the appeals filed by the Revenue are dismissed

ITA 2011/PUN/2024[2016-17]Status: DisposedITAT Pune10 Mar 2025AY 2016-17

Bench: Shri R. K. Panda & Ms. Astha Chandra

For Appellant: Shri Nikhil S PathakFor Respondent: Shri Amol Khairnar CIT-DR

Section 143(3)Section 147Section 148Section 148ASection 151

ground No.1 by the Revenue is concerned, he submitted that the assessee company is engaged in real estate business and is following percentage completion method for determining its income. Referring to the copy of Profit and Loss Account and Balance Sheet for the year ended 31.03.2014 placed at pages ... assessee submitted that the assessee company is engaged in real estate business and had undertaken a project named 'Life Republic’. It is following percentage completion method for determining its income. Under this method, the income is recognised towards the years depending upon the percentage of work completed. He submitted that

Deputy Commissioner of Income -Tax, Central Circle-1(1), Ahmedabad vs. Aaryan Buildspace LLP, Ahmedabad

The appeal of the Revenue is dismissed

ITA 1204/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad07 Mar 2025AY 2018-19

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.1204/Ahd/2024 िनधा"रण वष" /Assessment Year : 2018-19 Deputy Commissioner Of Aaryan Buildspace Llp बनाम/ Income-Tax, 406, Aaryan Work Space V/S. Central Circle-1(1) St.Xaviers College Corner Ahmedabad Navrangpura Ahmedabad – 380 009 "थायी लेखा सं./Pan: Aayfa 3357 J अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee By : Shri Dhiren Shah, Ar & Shri Karan Shah, Ar Revenue By : Shri Kavan Limbasiya, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 05 /03/2025 घोषणा की तारीख /Date Of Pronouncement: 07 /03/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Appellant: Shri Dhiren Shah, AR &For Respondent: Shri Kavan Limbasiya, Sr.DR

Section 142(1)Section 143(2)Section 43C

hereinafter referred to as "AO"] under Section 43CB of the Income Tax Act, 1961 [hereinafter referred to as "the Act"] by applying the Percentage Completion Method ("PCM") for revenue recognition. DCIT vs. Aaryan Buildspace LLP Asst. Year : 2018-19 2 Facts of the Case: 2. The assessee, Aaryan Buildspace ... engaged in a "construction contract", its income should have been computed under Section 43CB of the Act, which mandates revenue recognition on a Percentage Completion Method (PCM) basis. The AO treated the customer advances of Rs.28,30,86,301/- crore as revenue and computed the total taxable income at Rs.4

DCIT-2(3)(1), Mumbai vs. Nouveau Developers Private Limited, Mumbai

In the result, cross objection by the assessee is allowed for statistical purposes and appeal by Revenue is dismissed

ITA 2129/MUM/2024[2017-18]Status: DisposedITAT Mumbai06 Mar 2025AY 2017-18

Bench: Shri. Saktijit Dey, Hon’Ble & Shri. Girish Agrawalassessment Year: 2017-18 Deputy Commissioner Of Nouveau Developers Private Income-Tax-2(3)(1) Limited Mumbai. 702, Natraj, Mv Road, Junction, Vs. Western Express Highway, Andheri (East), Mumbai – 400069. (Pan: Aaccn5280G) (Appellant) (Respondent)

For Appellant: Shri. Naresh Kumar, ARFor Respondent: Ms. Monika H. Pande, SR. AR

Section 115JSection 143(3)Section 154Section 43CSection 50C

heard both the parties and perused the records. We note that the assessee is a builder & real estate developer and is following the percentage completion method of accounting the income and expenditure. The assessee has claimed interest expenditure (Rs.2,47,96,353/-) in its P & L account and capitalized interest ... reversed the action of AO and thereby allowed the claim of assessee by taking note that assessee is following the percentage Completion Method for purpose of accounting and thereby the assessee had capitalized interest of Rs.40,06,934/- out of total interest of Rs.2,88,03,287/- during

T. Senthil Kumar, Karur vs. ITO, Ward(1), Karur

In the result, both the appeals filed by the assessee are partly allowed

ITA 416/CHNY/2024[2013-14]Status: DisposedITAT Chennai26 Feb 2025AY 2013-14

Bench: Shri Ss Viswanethra Ravi & Shri Jagadishआयकर अपील सं./Ita Nos.415 & 416/Chny/2024 िनधा;रण वष; /Assessment Years: 2012-13 & 2013-14

For Appellant: Shri N. Quadir Hoseyn, AdvocateFor Respondent: Shri K. Rohan Raj, Addl. CIT

Section 133ASection 143(3)

r.w.s 147 of the Act on 31.03.2015 by making addition on income from construction/sale of flats at Rs.1.92 Cr. on the basis of percentage completion methods of contract as against the complete contract method claimed by the assessee. The A.O has also added Rs.7,40,000/- towards family expenses ... rival submissions, and perused the materials available on record. The A.O has made addition of Rs.1.95 Cr as income from contract on percentage completion methods in respect of Flats constructed in the name of M/s. Apple Construction. The A.O has noticed that the assessee has sold 12 Flats during

T. Senthil Kumar, Karur vs. ITO Ward (1), Karur

In the result, both the appeals filed by the assessee are partly allowed

ITA 415/CHNY/2024[2012-13]Status: DisposedITAT Chennai26 Feb 2025AY 2012-13

Bench: Shri Ss Viswanethra Ravi & Shri Jagadishआयकर अपील सं./Ita Nos.415 & 416/Chny/2024 िनधा;रण वष; /Assessment Years: 2012-13 & 2013-14

For Appellant: Shri N. Quadir Hoseyn, AdvocateFor Respondent: Shri K. Rohan Raj, Addl. CIT

Section 133ASection 143(3)

r.w.s 147 of the Act on 31.03.2015 by making addition on income from construction/sale of flats at Rs.1.92 Cr. on the basis of percentage completion methods of contract as against the complete contract method claimed by the assessee. The A.O has also added Rs.7,40,000/- towards family expenses ... rival submissions, and perused the materials available on record. The A.O has made addition of Rs.1.95 Cr as income from contract on percentage completion methods in respect of Flats constructed in the name of M/s. Apple Construction. The A.O has noticed that the assessee has sold 12 Flats during

DCIT, Central Circle, Dehradun vs. Golden Manor, Dehradun

Appeals of the Revenue are dismissed

ITA 104/DDN/2019[2016-17]Status: DisposedITAT Dehradun21 Feb 2025AY 2016-17

Bench: Shri Vikas Awasthy & Shri Avdhesh Kumar Mishraआअसं.103 &104/देहरादून/2019(िन.व. 2015-16 & 2016-17)

For Appellant: Shri S.K Chaterjee, CIT-DR(Through VC)For Respondent: Shri S.K. Matta, Chartered Accountant

Section 132(4)Section 44A

Rs.2,92,02,474/- for AY 2016-17. The assessee being in the business of Real Estate Development was required to adopt Percentage Completion Method as per Accounting Standard-7 (AS-7). The Assessing Officer (AO) computed the gross profit as per norms laid down in AS-7 and made ... assessee. During assessment proceedings, the assessee furnished all the relevant documents and financial statement before the AO. The assessee is following Percentage Completion Method as per AS-7. In assessment proceedings, the AO could not point any defect in the working of the assessee or books of the assessee which

DCIT, Central Circle, Dehradun vs. Golden Manor, Dehradun

Appeals of the Revenue are dismissed

ITA 103/DDN/2019[2015-16]Status: DisposedITAT Dehradun21 Feb 2025AY 2015-16

Bench: Shri Vikas Awasthy & Shri Avdhesh Kumar Mishraआअसं.103 &104/देहरादून/2019(िन.व. 2015-16 & 2016-17)

For Appellant: Shri S.K Chaterjee, CIT-DR(Through VC)For Respondent: Shri S.K. Matta, Chartered Accountant

Section 132(4)Section 44A

Rs.2,92,02,474/- for AY 2016-17. The assessee being in the business of Real Estate Development was required to adopt Percentage Completion Method as per Accounting Standard-7 (AS-7). The Assessing Officer (AO) computed the gross profit as per norms laid down in AS-7 and made ... assessee. During assessment proceedings, the assessee furnished all the relevant documents and financial statement before the AO. The assessee is following Percentage Completion Method as per AS-7. In assessment proceedings, the AO could not point any defect in the working of the assessee or books of the assessee which

Lodha Foundation, Jaipur vs. CIT(Exemption), Jaipur

In the result, appeal of the Revenue is dismissed

ITA 12/JPR/2025[2025-26]Status: DisposedITAT Jaipur21 Feb 2025AY 2025-26

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyalm/S. Kaizen Enterprises Pvt. Ltd., Opera Hospital Road, S-67-68, Indra Vihar, Kota- 324005 Pan No.: Aabck 7751L ...... Appellant Vs. Acit, Central Circle, Kota ...... Respondent Acit, Circle-2, Kota ...... Appellant Vs. M/S. Kaizen Enterprises Pvt. Ltd., Opera Hospital Road, S-67-68, Indra Vihar, Kota- 324005 Pan No.: Aabck7751L ...... Respondent

For Appellant: Mr. Mahendra Gargieya, Adv. &For Respondent: Ms. Alka Gautam, CIT-DR, Ld. DR

Section 132Section 143(3)Section 153ASection 250

case, the learned CIT(A), NFAC, Delhi was justified in deleting the addition of Rs. 3,71,74,468/-, by applying percentage completion method without considering the fact that completion method is a recognized method of accounting and assessee followed the same method on regular basis? 2)Whether ... case, the learned CIT(A), NFAC, Delhi was justified in deleting the addition made by the AO, who, while applying the Percentage Completion Method, categorically explained in the assessment order that- (a) Construction of more than 92% of the project had been completed, (b) Substantial part had been sold

Lodha Foundation, Jaipur vs. CIT (Exemption), Jaipur

In the result, appeal of the Revenue is dismissed

ITA 11/JPR/2025[2025-26]Status: DisposedITAT Jaipur21 Feb 2025AY 2025-26

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyalm/S. Kaizen Enterprises Pvt. Ltd., Opera Hospital Road, S-67-68, Indra Vihar, Kota- 324005 Pan No.: Aabck 7751L ...... Appellant Vs. Acit, Central Circle, Kota ...... Respondent Acit, Circle-2, Kota ...... Appellant Vs. M/S. Kaizen Enterprises Pvt. Ltd., Opera Hospital Road, S-67-68, Indra Vihar, Kota- 324005 Pan No.: Aabck7751L ...... Respondent

For Appellant: Mr. Mahendra Gargieya, Adv. &For Respondent: Ms. Alka Gautam, CIT-DR, Ld. DR

Section 132Section 143(3)Section 153ASection 250

case, the learned CIT(A), NFAC, Delhi was justified in deleting the addition of Rs. 3,71,74,468/-, by applying percentage completion method without considering the fact that completion method is a recognized method of accounting and assessee followed the same method on regular basis? 2)Whether ... case, the learned CIT(A), NFAC, Delhi was justified in deleting the addition made by the AO, who, while applying the Percentage Completion Method, categorically explained in the assessment order that- (a) Construction of more than 92% of the project had been completed, (b) Substantial part had been sold

Bansal Land Developers, Panvel vs. Income-Tax Officer Ward 1, Panvel

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

ITA 2424/PUN/2024[2016-2017]Status: DisposedITAT Pune20 Feb 2025AY 2016-2017

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2016-17

For Appellant: Shri Divesh ChawlaFor Respondent: Shri Vishwas Mundhe

Section 143(2)Section 43C

case, in brief, are that the assessee is a partnership firm engaged in business as builders and developers and follows the Percentage completion method. It filed its return of income on 15.10.2016 declaring total income of Rs.4,59,330/-. The case was selected for scrutiny under CASS and accordingly statutory

Shri Om Parshavnath Developers Pvt. Ltd., Durg vs. ACIT-1(1), Bhilai, Durg

In the result, appeal filed by the assessee company is allowed for statistical purposes in terms of the aforesaid observations

ITA 23/RPR/2025[2015-16]Status: DisposedITAT Raipur19 Feb 2025AY 2015-16

Bench: Shri Ravish Soodआयकर अपील सं. / Ita No. 23/Rpr/2025 "नधा"रण वष" / Assessment Year : 2015-16 Shri Om Parshvanath Developers Private Limited Nadi Road, Ganjpara, Durg (C.G)-491 001 Pan: Aamcs7665N

For Appellant: Shri R.B Doshi, CAFor Respondent: Dr. Priyanka Patel, Sr. DR

Section 127Section 143(2)Section 143(3)

additions, viz. (i) estimated addition to the income of the assessee company based on conviction that the assessee ought to have followed percentage completion method : Rs.30,73,734/-; and (ii) disallowance of 60% of the assessee’s claim for deduction of traveling expenses of Rs.3,21,700/- : Rs.1

Eltek Sgs Pvt. Ltd, New Delhi vs. ACIT, Circle-8(1), New Delhi

In the result, the appeal of appellant/assessee is allowed for statistical purposes

ITA 5531/DEL/2019[2012-13]Status: DisposedITAT Delhi19 Feb 2025AY 2012-13

Bench: Shri S Rifaur Rahman & Shri Vimal Kumarassessment Year: 2015-16 M/S. I.P. Constructions Private Vs. Acit, Limited, 210 First Floor, Phool Circle-12(2), Singh Market Main, Delhi Vikas Marg, New Delhi Pin 1100 92 Pan No. Aabci4548K (Appellant) (Respondent)

For Appellant: Shri Vishal Chandra Gupta, CAFor Respondent: Shri Om Prakash, Sr. DR

Section 131Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 250Section 271(1)(b)Section 40A(2)(b)Section 56(2)(viib)

received during the year [verify applicability of Sec.56(2)(viib)]. 2. Real estate business with high closing stock (verify whether assessee has adopted percentage completion method). 3. Mismatch in amount paid to related persons u/s 40A(2)(b) reported in Audit Report and ITR.” 3. Notice under Section

Assistant Commissioner of Income Tax, Circle-2, Kota vs. Kaizen Enterprises Pvt. Ltd., Kota

In the result, appeal of the Revenue is dismissed

ITA 390/JPR/2024[2017-18]Status: DisposedITAT Jaipur18 Feb 2025AY 2017-18

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyalm/S. Kaizen Enterprises Pvt. Ltd., Opera Hospital Road, S-67-68, Indra Vihar, Kota- 324005 Pan No.: Aabck 7751L ...... Appellant Vs. Acit, Central Circle, Kota ...... Respondent Acit, Circle-2, Kota ...... Appellant Vs. M/S. Kaizen Enterprises Pvt. Ltd., Opera Hospital Road, S-67-68, Indra Vihar, Kota- 324005 Pan No.: Aabck7751L ...... Respondent

For Appellant: Mr. Mahendra Gargieya, Adv. &For Respondent: Ms. Alka Gautam, CIT-DR, Ld. DR

Section 132Section 143(3)Section 153ASection 250

case, the learned CIT(A), NFAC, Delhi was justified in deleting the addition of Rs. 3,71,74,468/-, by applying percentage completion method without considering the fact that completion method is a recognized method of accounting and assessee followed the same method on regular basis? 2)Whether ... case, the learned CIT(A), NFAC, Delhi was justified in deleting the addition made by the AO, who, while applying the Percentage Completion Method, categorically explained in the assessment order that- (a) Construction of more than 92% of the project had been completed, (b) Substantial part had been sold

Kaizen Entreprises Pvt. Ltd., Kota vs. ACIT-DCIT, Central Circle, Kota

In the result, appeal of the Revenue is dismissed

ITA 156/JPR/2024[2013-14]Status: DisposedITAT Jaipur18 Feb 2025AY 2013-14

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyalm/S. Kaizen Enterprises Pvt. Ltd., Opera Hospital Road, S-67-68, Indra Vihar, Kota- 324005 Pan No.: Aabck 7751L ...... Appellant Vs. Acit, Central Circle, Kota ...... Respondent Acit, Circle-2, Kota ...... Appellant Vs. M/S. Kaizen Enterprises Pvt. Ltd., Opera Hospital Road, S-67-68, Indra Vihar, Kota- 324005 Pan No.: Aabck7751L ...... Respondent

For Appellant: Mr. Mahendra Gargieya, Adv. &For Respondent: Ms. Alka Gautam, CIT-DR, Ld. DR

Section 132Section 143(3)Section 153ASection 250

case, the learned CIT(A), NFAC, Delhi was justified in deleting the addition of Rs. 3,71,74,468/-, by applying percentage completion method without considering the fact that completion method is a recognized method of accounting and assessee followed the same method on regular basis? 2)Whether ... case, the learned CIT(A), NFAC, Delhi was justified in deleting the addition made by the AO, who, while applying the Percentage Completion Method, categorically explained in the assessment order that- (a) Construction of more than 92% of the project had been completed, (b) Substantial part had been sold

Kpmg Advisory Services Private Limited, Mumbai vs. Deputy Commissioner of Income Tax-Circle-6(1)(2), Mumbai

In the result, all the appeals of the assessee are allowed

ITA 5396/MUM/2024[2011-12]Status: DisposedITAT Mumbai13 Feb 2025AY 2011-12

Bench: Shri Amarjit Singh & Shri Anikesh Banerjeeita No. 5395/Mum/2024 (A.Y. 2012-13) Ita No. 5393/Mum/2024 (A.Y. 2015-16) M/S. Kpmg Advisory Services Dcit, Circle – 6(1)(2), Private Limited Aaykar Bhavan, M.K. Road, Churchgate, 2Nd Floor, Block T2 (B Wing), Mumbai Vs. Lodha Excelus, Apollo Mills Compound, N. M. Joshi Marg, Mahalaxmi, Mumbai

For Appellant: Shri Ajit Jain a/w Shri Siddhesh Chaugule &For Respondent: Shri Hemanshu Joshi, Sr. DR

Section 143(2)Section 143(3)Section 250Section 40A(2)(b)Section 40A(2)(h)

amount of Rs. 1,88,00,034/-. The assessee explained that part of the opening accrued as accounted on 31.03.2011 as per the percentage completion method was written off during the year was Rs. 1.88 crores which was only 0.99% of the total revenue of the assessee. The assessee

Kpmg Advisory Services Private Limited, Mumbai vs. Deputy Commissioner of Income Tax-Circle-6(1)(2), Mumbai

In the result, all the appeals of the assessee are allowed

ITA 5395/MUM/2024[2012-13]Status: DisposedITAT Mumbai13 Feb 2025AY 2012-13

Bench: Shri Amarjit Singh & Shri Anikesh Banerjeeita No. 5395/Mum/2024 (A.Y. 2012-13) Ita No. 5393/Mum/2024 (A.Y. 2015-16) M/S. Kpmg Advisory Services Dcit, Circle – 6(1)(2), Private Limited Aaykar Bhavan, M.K. Road, Churchgate, 2Nd Floor, Block T2 (B Wing), Mumbai Vs. Lodha Excelus, Apollo Mills Compound, N. M. Joshi Marg, Mahalaxmi, Mumbai

For Appellant: Shri Ajit Jain a/w Shri Siddhesh Chaugule &For Respondent: Shri Hemanshu Joshi, Sr. DR

Section 143(2)Section 143(3)Section 250Section 40A(2)(b)Section 40A(2)(h)

amount of Rs. 1,88,00,034/-. The assessee explained that part of the opening accrued as accounted on 31.03.2011 as per the percentage completion method was written off during the year was Rs. 1.88 crores which was only 0.99% of the total revenue of the assessee. The assessee

Kpmg Advisory Services Private Limited, Mumbai vs. Deputy Commissioner of Income Tax-Circle-6(1)(2), Mumbai

In the result, all the appeals of the assessee are allowed

ITA 5394/MUM/2024[2012-13]Status: DisposedITAT Mumbai13 Feb 2025AY 2012-13

Bench: Shri Amarjit Singh & Shri Anikesh Banerjeeita No. 5395/Mum/2024 (A.Y. 2012-13) Ita No. 5393/Mum/2024 (A.Y. 2015-16) M/S. Kpmg Advisory Services Dcit, Circle – 6(1)(2), Private Limited Aaykar Bhavan, M.K. Road, Churchgate, 2Nd Floor, Block T2 (B Wing), Mumbai Vs. Lodha Excelus, Apollo Mills Compound, N. M. Joshi Marg, Mahalaxmi, Mumbai

For Appellant: Shri Ajit Jain a/w Shri Siddhesh Chaugule &For Respondent: Shri Hemanshu Joshi, Sr. DR

Section 143(2)Section 143(3)Section 250Section 40A(2)(b)Section 40A(2)(h)

amount of Rs. 1,88,00,034/-. The assessee explained that part of the opening accrued as accounted on 31.03.2011 as per the percentage completion method was written off during the year was Rs. 1.88 crores which was only 0.99% of the total revenue of the assessee. The assessee

Kpmg Advisory Services Private Limited, Mumbai vs. Deputy Commissioner of Income Tax-Circle-6(1)(2), Mumbai

In the result, all the appeals of the assessee are allowed

ITA 5393/MUM/2024[2015-16]Status: DisposedITAT Mumbai13 Feb 2025AY 2015-16

Bench: Shri Amarjit Singh & Shri Anikesh Banerjeeita No. 5395/Mum/2024 (A.Y. 2012-13) Ita No. 5393/Mum/2024 (A.Y. 2015-16) M/S. Kpmg Advisory Services Dcit, Circle – 6(1)(2), Private Limited Aaykar Bhavan, M.K. Road, Churchgate, 2Nd Floor, Block T2 (B Wing), Mumbai Vs. Lodha Excelus, Apollo Mills Compound, N. M. Joshi Marg, Mahalaxmi, Mumbai

For Appellant: Shri Ajit Jain a/w Shri Siddhesh Chaugule &For Respondent: Shri Hemanshu Joshi, Sr. DR

Section 143(2)Section 143(3)Section 250Section 40A(2)(b)Section 40A(2)(h)

amount of Rs. 1,88,00,034/-. The assessee explained that part of the opening accrued as accounted on 31.03.2011 as per the percentage completion method was written off during the year was Rs. 1.88 crores which was only 0.99% of the total revenue of the assessee. The assessee

“percentage completion method”

Leading authorities on percentage completion method

Judgments citing percentage completion method

Deputy Commissioner of Income Tax, Chennai vs. National Contracting Company Limited, Chennai

Deputy Commissioner of Income Tax Circle-7 Pune, Pune vs. Kolte Patil Integrated Townships Limited, Pune

Deputy Commissioner of Income Tax Circle 7 Pune, Pune vs. Kolte Patil Integrated Townships Limited, Pune

Deputy Commissioner of Income -Tax, Central Circle-1(1), Ahmedabad vs. Aaryan Buildspace LLP, Ahmedabad

DCIT-2(3)(1), Mumbai vs. Nouveau Developers Private Limited, Mumbai

T. Senthil Kumar, Karur vs. ITO, Ward(1), Karur

T. Senthil Kumar, Karur vs. ITO Ward (1), Karur

DCIT, Central Circle, Dehradun vs. Golden Manor, Dehradun

DCIT, Central Circle, Dehradun vs. Golden Manor, Dehradun

Lodha Foundation, Jaipur vs. CIT(Exemption), Jaipur

Lodha Foundation, Jaipur vs. CIT (Exemption), Jaipur

Bansal Land Developers, Panvel vs. Income-Tax Officer Ward 1, Panvel

Shri Om Parshavnath Developers Pvt. Ltd., Durg vs. ACIT-1(1), Bhilai, Durg

Eltek Sgs Pvt. Ltd, New Delhi vs. ACIT, Circle-8(1), New Delhi

Assistant Commissioner of Income Tax, Circle-2, Kota vs. Kaizen Enterprises Pvt. Ltd., Kota

Kaizen Entreprises Pvt. Ltd., Kota vs. ACIT-DCIT, Central Circle, Kota

Kpmg Advisory Services Private Limited, Mumbai vs. Deputy Commissioner of Income Tax-Circle-6(1)(2), Mumbai

Kpmg Advisory Services Private Limited, Mumbai vs. Deputy Commissioner of Income Tax-Circle-6(1)(2), Mumbai

Kpmg Advisory Services Private Limited, Mumbai vs. Deputy Commissioner of Income Tax-Circle-6(1)(2), Mumbai

Kpmg Advisory Services Private Limited, Mumbai vs. Deputy Commissioner of Income Tax-Circle-6(1)(2), Mumbai