ADD RAM,NEAR HANUMAN MANDIR, NANUANA TEHSIL RANIA vs. INCOME TAX OFFICE, HUDA OFFICE SIRSA

ITA 292/CHANDI/2025Status: DisposedITAT Chandigarh16 September 2026AY 2017-183 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal acknowledged that while the assessee failed to provide complete justification, the existence of agricultural operations and prior withdrawals could not be entirely ruled out. Therefore, the addition was restricted to Rs. 2 Lacs.

What were the facts?

The Assessing Officer made an addition of Rs. 8.12 Lacs on account of cash deposits under Section 69A, rejecting the assessee's explanation of sourcing it from opening balance, savings withdrawal, and agricultural income. The CIT(A) confirmed this addition.

What were the issues?

Whether the entire cash deposit addition is sustainable, and if so, at what tax rate.

Which sections of the Income-tax Act were involved?

Section 69A,Section 115BBE

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, CHANDIGARH

Before: HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM & HON’BLE SHRI RAJESH DAMODARLAL SHARMA, JM

Pronounced: 16.09.2026

RAJESH DAMODARLAL SHARMA (Judicial Member)

1.

Aforesaid appeal by assessee for Assessment Year (AY) 2017-18 arises out of an order of Ld. Addl. / Joint Commissioner of Income Tax (Appeals)-2, Ahmedabad [CIT(A)] dated 27.01.2025 in the matter of an assessment framed by Ld. Assessing Officer [AO] U/s 143(3) of the Income Tax Act, 1961 on 21.12.2019. In the assessment order, Ld. AO, after consideration of assessee’s submissions, made addition of cash deposit for Rs.8.12 Lacs u/s 69A of the Income Tax Act. The argument that the de

The order continues below.

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