PRASHANT PRAKASH NILAWAR ,PUNE vs. ACIT CIRCLE-6(1), NARIMAN POINT MUMBAI

ITA 2318/MUM/2025Status: DisposedITAT Mumbai28 October 2025AY 2022-2337 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the CIT(A) correctly deleted the additions as the assessee provided satisfactory explanations supported by documentary evidence. The Revenue failed to rebut the assessee's explanations.

What were the facts?

During a search operation, unexplained cash expenditure, cash-on-hand, and jewellery were found. The Assessing Officer made additions based on seized documents and cash found. The CIT(A) deleted most of these additions.

What were the issues?

Whether additions made on account of unexplained expenditure, cash, and jewellery are sustainable when the assessee provides plausible explanations supported by evidence.

Which sections of the Income-tax Act were involved?

Section 69C,Section 69A,Section 69B

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Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, ‘C’ BENCH

For Appellant: Shri Nishit Gandhi a/w. Ms
For Respondent: Shri R.A. Dhyani
Hearing: 11/09/2025Pronounced: 28/10/2025

PER AMIT SHUKLA (J.M): These cross-appeals in ITA No. 2318/Mum/2025 filed by the assessee and ITA No. 2896/Mum/2025 filed by the Revenue arise from a common order dated 26.02.2025 passed by the learned Commissioner of Income Tax (Appeals)–54, Mumbai, bearing DIN & Order No. ITBA/APL/S/2024-25/1073753093(1), read with the Corrigendum of even date issued under No. ITBA/APL/S/250/2024-25/1073753093(1) (hereinafter collectively referred to as ―the impugned order‖). Since both appeals emanate from the same factual matrix and involve overlapping issues, the

The order continues below.

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