KEDAR DAS DARGAR HUF,BIKANER vs. ACIT CIRCLE-1, BIKANER

ITA 116/JODH/2026Status: DisposedITAT Jodhpur22 September 2026AY 2020-215 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the addition was unsustainable as the assessee had provided account confirmations from the lenders, and the loans were availed and repaid through banking channels in earlier years.

What were the facts?

The assessee, an HUF, declared income and later had its assessment reopened. The Assessing Officer (AO) disallowed interest paid on unsecured loans from three parties for lack of substantiating evidence.

What were the issues?

Whether the AO was justified in treating repayment of principal and interest on unsecured loans as unexplained expenditure under Section 69C when documentary evidence was provided for the majority of lenders and loan accounts were confirmed.

Which sections of the Income-tax Act were involved?

Section 69C,Section 147

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

Pronounced: 22.09.2026

PER: SHRI SAKTIJIT DEY, V.P.: This appeal by the assessee is directed against the order dated 02.01.2026 passed by the National Faceless Appeal Centre (NFAC), Delhi, for the Assessment Year 2020-21. 2 Asst. Year: 2020-21

2.

Though, the assessee has raised multiple grounds, however, at the time of hearing, learned counsel appearing for the assessee confined his submissions to the merits of the addition made of Rs.43,69,438/- under section 69C of the Income-tax Act, 1961 (in short, “the Act”).

3.

Briefly, the fac

The order continues below.

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