GHANSHYAM SINGH PUNDIR, SAHARANPUR vs. ITO WARD-1, SAHARANPUR

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ITA 4622/DEL/2025Status: DisposedITAT Delhi20 August 2025AY 2018-19Bench: SHRI SATBEER SINGH GODARA (Judicial Member)4 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the lower authorities rightly assessed the assessee by treating credits of Rs. 65,31,372/- as business turnover at 8%. No merit was found in the substantive grounds raised by the assessee.

What were the facts?

The assessee's appeal for assessment year 2018-19 arose against an order of the CIT(A)/NFAC, Delhi. The case was proceeded ex parte as the assessee did not appear.

What were the issues?

Whether the credits received by the assessee can be treated as business turnover and assessed accordingly at 8%.

Which sections of the Income-tax Act were involved?

Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘SMC’ NEW DELHI

Before: SHRI SATBEER SINGH GODARA

For Respondent: Shri Manoj Kumar, Sr. DR
Hearing: 20.08.2025Pronounced: 20.08.2025

2018-19 arises against CIT(A)/ NFAC, Delhi’s order dated 02.06.2025 (DIN & Order No. ITBA/NFAC/S/250/2025-26/1076636797(1), in proceedings u/s 147 of the Income-tax Act, 1961, hereinafter referred to as the ‘Act’.

Case called twice. None appears at the assessee’s behest. He is accordingly proceeded ex parte.

2.

Learned departmental representative vehemently argues during the course of hearing that both the lower authorities have rightly assessed the assessee herein @ 8% of the total credits of Rs. 65,31,372/- thereby treating the same as his business turnover in cement sales etc. This Tribunal’s attention is further invited to the assessment discussion dated 25.03.2023 to this effect which has been upheld in the lower appellate findings, under challenge.

3.

That being the case and in light of clinching fact that both the lower authorities have accepted the asesssee’s case in principle i.e. credit herein as part of his actual business turnover liable to be assessed @ 8%, no merit is found in his substantive grounds raised herein and same are thereby rejected in very terms.

Ordered accordingly.

4.

This assessee’s appeal is dismissed.

Order pronounced in open court on 20.08.2025

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