LATE HANS RAJ T/H LEGAL HEIR VISHAL ARORA,LUCKNOW vs. DCIT/ ACIT-3, LUCKNOW-NEW, LUCKNOW

ITA 677/LKW/2024Status: DisposedITAT Lucknow18 September 2026AY 2017-20186 pages

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeal due to the death of the assessee and the subsequent addition of legal heirs. The appeal was admitted for adjudication on its merits.

What were the facts?

The assessee, a proprietor of a spare parts business, deposited a significant amount of cash during the demonetization period. The Assessing Officer treated a portion of these cash deposits, amounting to Rs. 1,10,94,234, as unexplained and added it to the assessee's income. The CIT(A) upheld the AO's decision.

What were the issues?

Whether the cash deposits made during the demonetization period were adequately explained by the assessee and whether the appeal filed by the legal heir was within the limitation period.

Which sections of the Income-tax Act were involved?

Section 143(2)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH “B”, LUCKNOW

Before: SHRI KUL BHARAT & SHRI NIKHIL CHOUDHARY

PER KUL BHARAT, VICE PRESIDENT.: This appeal, filed by the legal heir of the deceased assessee, is directed against the order of the Learned Commissioner of Income-tax (Appeals)/National Faceless Appeal Centre (NFAC), Delhi dated 27.08.2024 pertaining to the assessment year 2017-18. The assessee has raised the following grounds of appeal: - “1. Because Ld. Commissioner Income Tax (App

The order continues below.

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