SETH JAI PARKASH POLYTECHNIC SOCIETY,YAMUNA NAGAR, HARYANA vs. DY COMMISSIONER OF INCOME TAX, EXEMPTIONS, CIRCLE-2, CHANDIGARH, CHANDIGARH

ITA 459/CHANDI/2026Status: DisposedITAT Chandigarh17 September 20263 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal accepted the assessee's prayer to admit additional evidence and restore the matter to the Assessing Officer for de novo adjudication. The assessee was directed to plead and prove its case with the new evidence.

What were the facts?

The Assessing Officer made an addition of Rs. 205.62 under Section 69A, treating cash deposited in the bank as unexplained money. The assessee claimed the cash was received from students but failed to provide supporting documents.

What were the issues?

Whether the cash deposited in the bank was unexplained money, and if additional evidence should be admitted to prove the source of funds.

Which sections of the Income-tax Act were involved?

Section 69A,Section 147,Section 144B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, CHANDIGARH

Before: HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM & HON’BLE SHRI RAJESH DAMODARLAL SHARMA, JM

For Respondent: Dr. Ranjit Kaur, Addl. CIT – Ld. Sr. DR
Pronounced: 17.09.2026

RAJESH DAMODARLAL SHARMA (Judicial Member)

Aforesaid appeal by assessee for Assessment Year (AY) 2016-17 arises out of an order of learned Commissioner of Income Tax (Appeals), NFAC [CIT(A)] dated 13.02.2026 in the matter of an assessment framed by Ld.

Assessing Officer [AO] u/s 147 r.w.s. 144B of the Income Tax Act, 1961 on 25.03.2022. In the assessment order, Ld. AO made addition of Rs.205.62 U/s 69A treating the cash deposite

The order continues below.

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