HARMAIL SINGH L/H OF LATE HARNEK SINGH,VILLAGE MATORDA vs. INCOME TAX OFFICER, NABHA, NABHA

ITA 593/CHANDI/2026Status: DisposedITAT Chandigarh16 September 2026AY 2011-124 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that the registered sale deed is the primary evidence of transfer. The purchaser confirmed the sale consideration was Rs. 22 Lacs. Considering the assessee is an agriculturist, some benefit was granted.

What were the facts?

The assessee claimed cash deposits of Rs. 53 Lacs represented sale proceeds of agricultural land. An agreement to sell was for Rs. 76.80 Lacs, but the registered sale deed was executed for Rs. 22 Lacs.

What were the issues?

The issue was whether the cash deposits represented the actual sale consideration of agricultural land, or if the lower consideration in the sale deed was correct.

Which sections of the Income-tax Act were involved?

Section 147,Section 144

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) 2011-12 arises out of an order of learned Commissioner of Income Tax (Appeals), NFAC [CIT(A)] dated 22.01.2026 in the matter of an assessment framed by Ld. Assessing Officer [AO] on best judgment basis u/s 147 r.w.s.144 of the Income Tax Act, 1961 on 07.12.2018. In the assessment order, Ld. AO made addition of Rs.53 Lacs on account of cash deposit. The assessee remained non compliant

The order continues below.

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