ITO, MUMBAI vs. DEEPA MANOJ PARDASANY, MUMBAI

PDF · subscribers
ITA 2387/MUM/2026Status: DisposedITAT Mumbai18 September 2026AY 2019-2015 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that the CIT(A) erred in deleting the additions without appreciating the surrounding circumstances and material evidencing the sham nature of the transaction. The Tribunal also found that the CIT(A) erred in holding that the assessee discharged the onus of proving identity, creditworthiness, and genuineness based solely on routine documentary evidence.

What were the facts?

The Revenue appealed against the CIT(A)'s order deleting additions made under Section 69A and 69C. The additions were based on allegations that a loan from M/s Aneri Fincap Limited (AFL) was an accommodation entry, despite the assessee providing documentary evidence and repayment details.

What were the issues?

Whether reassessment proceedings were validly initiated and whether the loan transaction with AFL was genuine despite evidence suggesting it was an accommodation entry.

Which sections of the Income-tax Act were involved?

Section 69A,Section 115BBE,Section 69C,Section 147,Section 143(3),Section 153C,Section 132(4),Section 68

AI-generated summary — verify with the full judgment below

Before: SHRI PAWAN SINGH & SHRI PRABHASH SHANKAR

For Appellant: Shri Mayank Taparia, Adv
For Respondent: Shri Sandeep Lakra (CIT DR)
Hearing: 04.08.2026Pronounced: 18.09.2026

आदेश की प्रतितलति अग्रेतिि/Copy of the Order forwarded to : 1. अपीलार्थी / The Appellant 2. प्रत्यर्थी / The Respondent.

P a g e | 15 ITA No. 2387/Mum/2026 A.Y. 2019-20 Deepa Manoj Pardasany 3. आयकर आयुक्त / CIT 4. विभागीय प्रविविवि, आयकर अपीलीय अविकरण DR, ITAT, Mumbai 5. गार्ड फाईल / Guard file. सत्यावपि प्रवि //True Copy// आदेशानुसार/ BY ORDER,

उि/सहायक िंजीकार (Dy./Asstt. Registrar) आयकर अिीलीय अतिकरण/ ITAT, Bench, Mumbai.1

More judgments on Section 69A

All 15,297 judgments and leading authorities on Section 69A →

Recent GST High Court judgments

Search GST case law →