SANGAPPA,DAVANAGERE vs. INCOME TAX OFFICER, WARD-1, DAVANAGERE, DAVANAGERE

ITA 1951/BANG/2026Status: DisposedITAT Bangalore21 September 2026AY 2020-217 pages
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What did the Tribunal hold?

The Tribunal held that the assessee failed to satisfactorily explain the source of cash deposits despite producing sales and purchase ledgers. However, the grounds challenging the validity of assessment and reopening were not pressed and were dismissed.

What were the facts?

The assessee deposited a significant amount of cash in his bank account, claiming it as sale proceeds from charcoal trading. He did not file a return of income initially, leading to reassessment proceedings and an addition for unexplained cash deposits.

What were the issues?

Whether the cash deposits were adequately explained as business income, and the validity of reassessment proceedings.

Which sections of the Income-tax Act were involved?

Section 69A,Section 139(1),Section 147,Section 148A,Section 148,Section 250,Section 44AD,Section 115BBE

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BANGALORE BENCHES, BANGALORE

Before: SHRI PRASHANT MAHARISHI & SHRI SANDEEP SINGH KARHAIL

PER SHRI PRASHANT MAHARISHI, VICE PRESIDENT

1.

This appeal is filed by Mr Sangappa against the appellate order passed by the National faceless appeal Centre wherein the appeal filed by the assessee against the assessment order The issue in this appeal is that the assessee deposited cash of ₹10,86,000 in Karnataka Gramin Bank, did not file a return of income under ITA 1951/BANG/20

The order continues below.

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