AMIT AGRAWAL, RAIPUR,RAIPUR vs. ACIT, CENTRAL CIRCLE-1, RAIPUR, RAIPUR

ITA 470/RPR/2026Status: DisposedITAT Raipur21 September 2026AY 2018-1932 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found discrepancies between the assessee's statement and seized material regarding cash transactions and loans. Therefore, the AO was directed to conduct fresh verification and pass a speaking order.

What were the facts?

A search operation was conducted on the assessee's premises, leading to the reopening of cases and the assessee offering undisclosed income. The Assessing Officer (AO) made additions based on unrecorded transactions and cash loans.

What were the issues?

Whether unrecorded cash transactions and cash loans are to be taxed as disclosed income or under specific sections, and the validity of evidence presented.

Which sections of the Income-tax Act were involved?

Section 132,Section 148,Section 115BBE,Section 69A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAIPUR BENCH, “DB” RAIPUR

Before: SHRI R.K PANDA & SHRI PARTHA SARATHI CHAUDHURY

For Appellant: Shri R.B Doshi, CA
For Respondent: Shri Rituparna Namdeo, CIT-DR
Hearing: 06.08.2026Pronounced: 21.09.2026

PER PART

The order continues below.

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