JALARAM PULSES PRIVATE LIMITED,GUJARAT vs. DCIT/ACIT CIRCLE 1(1), RAJKOT

ITA 272/RJT/2025Status: DisposedITAT Rajkot21 September 2026AY 2014-154 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal allowed the appeal for statistical purposes, remanding the matter to the CIT(A) for de novo adjudication. The assessee is directed to submit all relevant documents and comply with notices.

What were the facts?

The assessee's appeal against the CIT(A)'s ex-parte order was heard. The CIT(A) had upheld the AO's addition of Rs. 1,51,55,000/- as unexplained cash credit. The assessee failed to provide required details to the CIT(A) despite multiple opportunities.

What were the issues?

The primary issue was the addition of unexplained cash credit under Section 68. The assessee also contested the applicability of Section 56, interest charges, and penalty proceedings.

Which sections of the Income-tax Act were involved?

Section 68,Section 56,Section 234B,Section 234C,Section 234D,Section 271(1)(c),Section 274,Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “RAJKOT BENCH” , RAJKOT

Before: DR. B.R.R. KUMAR & SHRI SONJOY SARMA

For Respondent: Shri R V Aroon Prasaad, Sr.DR
Hearing: 28.07.2026Pronounced: 21.09.2026

PER: DR. B.R.R. KUMAR, VICE PRESIDENT:

This appeal has been filed by the assessee against the order of the Ld. Commissioner of Income-Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi (hereinafter referred to as "CIT(A)" for short) dated 24.02.2025, passed u/s 250 of the Income-tax Act, 1961, (hereinafter referred to as "the Act" for short) for the Assessment Year (AY) 2014-15. Jalaram Pulses Pvt. Ltd. Vs. DCIT/ACIT Asst.Years : 2014-15 - 2–

2.

The assessee has raised the following grounds of appeal:

1.

The order of the Assessing Officer (herein after referred to as AO) in so far as he assessed the total income at Rs. 1,57,41,530/- against returned income of Rs. 5,86,530

The order continues below.

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