ROADS (INDIA) INTERNATIONAL,NORTH DINAJPUR vs. A.C.I.T., CIRCLE - 1(2), JALPAIGURI

ITA 2202/KOL/2026Status: DisposedITAT Kolkata16 September 2026AY 2018-20194 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the AO could not accept purchases and sales as genuine while treating corresponding sundry creditors as non-genuine without rejecting the books of account. The CIT(A) also failed to provide cogent reasons for confirming the addition.

What were the facts?

The assessee, a partnership firm engaged in civil construction, had its assessment selected for scrutiny. The Assessing Officer (AO) added ₹5,74,77,354/- as unexplained cash credit from sundry creditors, as the assessee failed to provide details and confirmations.

What were the issues?

Whether sundry creditors can be treated as unexplained cash credit under Section 68 when corresponding purchases and sales are accepted by the AO, and whether the CIT(A) provided sufficient reasoning for confirming the addition.

Which sections of the Income-tax Act were involved?

Section 68,Section 115BBE

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, KOLKATA

For Appellant: Shri Soumitra Choudhury &
For Respondent: Shri Praveen Das Chowdhury
Hearing: 24.08.2026Pronounced: 16.09.2026

Per Rajesh Kumar, AM:

This is an appeal preferred by the assessee against the order of the National Faceless Appeal Centre, Delhi (hereinafter referred to as the “Ld. CIT(A)”] dated 29.11.2023 for the AY 2018-19. 2. The only issue raised by the assessee is against the order of ld. CIT (A) confirming the addition of ₹5,74,77,354/- as made by the AO on account of sundry creditors by treating the same as unexplained cash credit u/s 68 of the Income-tax Act, 1961 (the Act). Roads (India) International; A.Y. 2018-19

3.

The facts in brief are that the case of the assessee was selected for scrutiny under e-assessment scheme 2019, for examination of income from real state busi

The order continues below.

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