PADAM SHREE TEX FEB PRIVATE LIMITED,BALOTRA vs. ACIT BARMER, BARMER

ITA 384/JODH/2024Status: DisposedITAT Jodhpur22 September 2026AY 2017-186 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the assessee had provided sufficient evidence, including party-wise details, invoices, and transportation documents, to establish the source of cash deposits as sales proceeds. Therefore, the addition made by the Assessing Officer was deleted.

What were the facts?

The assessee deposited Rs.66,97,000/- in Specified Bank Notes (SBNs) during the demonetization period. The Assessing Officer added this amount to the income as unexplained money, but the First Appellate Authority granted relief for Rs.20,00,000/-.

What were the issues?

Whether the cash deposits made during the demonetization period were adequately explained by the assessee as sales proceeds, and if the addition of unexplained money was justified.

Which sections of the Income-tax Act were involved?

Section 69A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JODHPUR BENCH, JODHPUR

Before: SHRI SAKTIJIT DEY, HON’BLE & SHRI MAKARAND VASANT MAHADEOKAR, HON’BLE

For Respondent: Ms. Nidhi Nair, Addl.CIT-DR (Physically)
Pronounced: 22.09.2026

Per: Shri Saktijit Dey, Vice President:

This is an appeal by the assessee challenging the order dated 28.02.2024 passed by the National Faceless Appeal Centre [NFAC], New Delhi, for the Assessment Year 2017-18. 2 Asst. Year: 2017-18

2.

There is delay of 23 days in filing the appeal. After considering the submissions of the parties and perusing the materials available on record, we are convinced that the delay in filing the appeal was due to

The order continues below.

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