GAUTAM SADANA,LUCKNOW vs. INCOME TAX OFFICER, RANGE-4(5), LUCKNOW

ITA 497/LKW/2026Status: DisposedITAT Lucknow16 September 2026AY 2014-158 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal restored the appeal to the NFAC, directing it to provide the assessee with one more opportunity to present their case. The assessee was cautioned to fully comply with the NFAC's directions in the set-aside proceedings.

What were the facts?

The assessee failed to file an income tax return for AY 2014-15. The AO initiated reassessment proceedings under Section 147 after discovering cash deposits of Rs. 22,92,300/- in the assessee's bank account. Despite notices, the assessee provided no response, leading to the addition of the entire deposit as unexplained income under Section 69A.

What were the issues?

Whether the addition of cash deposits under Section 69A was justified when the assessee claimed to have filed under Section 44AD and not maintained books of account. Also, whether the NFAC erred in dismissing the appeal without affording a reasonable opportunity of hearing.

Which sections of the Income-tax Act were involved?

Section 147,Section 148,Section 144,Section 69A,Section 44AD,Section 68,Section 142(1),Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SMC BENCH, LUCKNOW

Before: SHRI. SUDHANSHU SRIVASTAVA

For Appellant: Shri Dileep Pandey, Advocate
For Respondent: Shri Pratibha Singh, D.R

This appeal has been preferred by the Assessee against the order dated 22.01.2025, passed by the National Faceless Appeal Centre, Delhi (NFAC) for Assessment Year 2014-15. 2.0 The brief facts of the case are that the assessee had not filed the return of income for the year under consideration. The Income Tax Department was in possession of information that, during the year under consideration, the assessee had made cash deposits totaling to Rs.22,92,300/- in his saving bank account No.2424000100707102 maintained with Punjab national Bank. The case of the assessee was reopened under section 147 of the Income Tax Act, 1961 (hereinafter called 'the Act’) after issuing notice under section 148 of the Act to the assessee. The assessee filed his return of income on 0

The order continues below.

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