NITYANAND RAJU SHETTY,NASHIK vs. INCOME TAX OFFICER, NASHIK

ITA 2596/PUN/2026Status: DisposedITAT Pune22 September 2026AY 2012-20136 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal admitted additional evidence filed by the assessee, which was not considered by the lower authorities. Consequently, the issue of the addition was set aside to the Assessing Officer for de-novo adjudication, with an opportunity for the assessee to present all necessary details.

What were the facts?

The assessee's appeal concerned an addition of Rs. 4,45,000/- made by the Assessing Officer (AO) on account of unexplained cash deposits in the assessee's bank account for AY 2012-13. The assessee provided explanations and declarations for cash loans and deposits from his mother and firm's business, which were not fully accepted by the AO and CIT(A).

What were the issues?

Whether the cash deposits in the assessee's bank account were adequately explained, and if the additional evidence filed by the assessee warranted a fresh examination of the addition.

Which sections of the Income-tax Act were involved?

Section 69A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “SMC”, PUNE

Before: SHRI Dr. DIPAK P. RIPOTE & SHRI VINAY BHAMORE

For Appellant: Shri S.P. Padmakar
For Respondent: Shri Prashant Barate

PER Dr. DIPAK P. RIPOTE, A.M : This is an appeal filed by the assessee against the order of the Learned Additional/Joint Commissioner of Income Tax (Appeals), Madurai [Ld. Addl./JCIT(A)], passed u/s. 250 of the Income Tax Act, 1961 (‘the Act’) for AY 2012-13 on 18.03.2026, emanating from the Assessment Order u/s 143(3) r.w.s. 147 of the Act, dated 23.12.2019. 2. The assessee has raised the following grounds of appeal :

“1. In this regard, the appellant humbly submits that he has an SB Account No. 503601010007170 with Vijaya Bank, now Bank of Baroda, Nasik. The Bank Statement for Financial Year 11-12 1 was furnished to the AO along with other requirements on 05/11/2019. The learned AO erred in treating a ca

The order continues below.

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