PUNITA DHAWAN,HARYANA vs. CIT (APPEALS)-1, AMRITSAR

ITA 159/ASR/2024Status: DisposedITAT Amritsar17 September 2026AY 2011-124 pages
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What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeal. While acknowledging the AO's report, the Tribunal found that the assessee had provided supporting documents for their business claim and creditor confirmations. To balance justice, the Tribunal reduced the total addition to Rs. 5 Lacs, deleting the remaining Rs. 18.20 Lacs.

What were the facts?

The assessee's appeal for AY 2011-12 was filed with a significant delay, which was condoned due to the assessee's prolonged absence from India. The core issue involved additions made by the AO on account of cash deposits and an unsecured loan, which were confirmed by the CIT(A).

What were the issues?

Whether the business claim of the assessee could be rejected and cash deposits/unsecured loans added to income without confronting the AO's inspector's report to the assessee. The extent of additions to be sustained based on the evidence provided.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 68

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “DB” BENCH, AMRITSAR

Before: HON’BLE SHRI LALIET KUMAR, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

Manoj Kumar Aggarwal (Accountant Member)

1.

Aforesaid appeal by assessee for Assessment Year (AY) 2011-12 arises out of an order of learned Commissioner of Income Tax (Appeals)-1, Amritsar [CIT(A)] dated 22.07.2016 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s 143(3) of the Act on 14.03.2014. 2. The registry has noted delay of 2747 days in this appeal, the condonation of which has been sought by Ld. AR on the strength of condonation petiti

The order continues below.

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