ASHOK SHAH,MAHNAR vs. ITO VAISHALI, VAISHALI

ITA 416/PAT/2026Status: DisposedITAT Patna18 September 2026AY 2018-195 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that both the Assessing Officer and the CIT(A) had made their orders without sufficient evidence from the assessee. Therefore, the Tribunal set aside both orders and remitted the matter back to the Assessing Officer for a fresh assessment.

What were the facts?

The assessee, engaged in the sale of bangles, deposited ₹71,12,835/- in cash into his bank account. He claimed these deposits were from business sales but failed to provide sufficient documentary evidence to substantiate his claim.

What were the issues?

Whether the cash deposits in the bank account were genuine business receipts, and if not, whether they could be treated as unexplained money. The issue also involves the adequacy of evidence provided by the assessee to support his claims.

Which sections of the Income-tax Act were involved?

Section 69A,Section 115BBE,Section 147,Section 143,Section 144B,Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PATNA ‘DB’ BENCH AT KOLKATA

Before: SHRI YOGESH KUMAR US & SHRI RAKESH MISHRA

PER RAKESH MISHRA, ACCOUNTANT MEMBER:

This appeal filed by the assessee is against the order of the Commissioner of Income Tax (Appeals)-NFAC, Delhi [Ld. 'CIT(A)'] passed u/s 250 of the Act for AY 2018-19 dated 24.03.2026. ITA No(s). 416/PAT/2026 Assessment Year(s) 2018-19 Ashok Shah.

2.

The assessee is in appeal before the Tribunal raising the following grounds of appeal:

"

01.

For that, these grounds of appeal hereto are

The order continues below.

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