LAXMAN SURYABHAN KATWATE,SHIRUR TAJBAND vs. INCOME TAX OFFICE, AUSA ROAD LATUR

ITA 1775/PUN/2026Status: DisposedITAT Pune21 September 2026AY 2016-20179 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the addition of unexplained cash deposits, finding that the assessee failed to provide documentary evidence to prove the source of the funds or that they were accounted for by the partnership firm.

What were the facts?

The assessee deposited a significant amount of cash into his individual bank account without filing a return of income. He claimed the deposits were sale proceeds from his partnership firm, which deals in liquor.

What were the issues?

Whether cash deposits in an individual's bank account, claimed to be from a partnership firm's business, are considered unexplained income if not properly documented and accounted for.

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 “A”, PUNE

Before: SHRI R. K. PANDA & Ms. ASTHA CHANDRA

For Appellant: Adv R M Kashap
For Respondent: Shri Rajesh Haladkar, Addl. CIT

PER R.K. PANDA, VP:

The above 2 appeals filed by the assessee are directed against the separate orders dated 19.03.2026 of the Ld. CIT(A) / NFAC, Delhi for assessment years 2017-18 and 2016-17 respectively. For the sake of convenience, both these appeals were heard together and are being disposed of by this common order.

2.

Although a number of grounds have been raised by the assessee, however, these all relate to the order of the Ld. CIT(A) / NFAC in confirming the addition of Rs.63,82,710/- made by the Assessing Officer u/s 69A of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’).

3.

Facts of the case, in brief, are that the assessee is an individual and has not filed his retur

The order continues below.

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