SHRI MOHMAD AASIM PADDAR,ANANTHNAG vs. INCOME TAX OFFICER WARD, UDHAMPUR

ITA 716/ASR/2025Status: DisposedITAT Amritsar17 September 2026AY 2016-173 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal restored the matter to the Assessing Officer for a fresh assessment. The assessee was directed to plead and prove its case, considering principles of natural justice.

What were the facts?

The assessee's income was assessed on a best judgment basis under Section 147 r.w.s. 144 r.w.s. 144B of the Act. The CIT(A) confirmed this assessment. The assessee sought to substantiate the source of a cash deposit.

What were the issues?

Whether the assessee should be given an opportunity to substantiate the source of cash deposits before a best judgment assessment is finalized.

Which sections of the Income-tax Act were involved?

Section 147,Section 144,Section 144B

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) 2016-17 arises out of an order of learned Commissioner of Income Tax (Appeals), NFAC [CIT(A)] dated 15.07.2025 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s 147 r.w.s. 144 r.w.s. 144B of the Act on 16.01.2024. In the assessment order, Ld. AO assessed income of Rs.16.52 Lacs on best judgment basis which stood

confirmed by Ld. CIT(A). Aggrieved, the ass

The order continues below.

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