SHIVAM READYMIX PRIVATE LIMITED,JAIPUR vs. ACIT CENTRAL CIRCLE 3, JAIPUR

ITA 1480/JPR/2025Status: DisposedITAT Jaipur16 September 2026AY 2017-1814 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal deleted the addition of Rs. 28,00,000 made under section 68, finding it was not recorded in the assessee's books and was potentially a double addition. The addition on account of gross profit on unrecorded sales was also deleted.

What were the facts?

The assessee's appeal concerns additions made by the AO and confirmed by the CIT(A) relating to unrecorded sales and cash credits. A search was conducted on the assessee's group, leading to assessment proceedings under section 153A.

What were the issues?

Whether the addition of cash credits under section 68 is valid when not recorded in the assessee's books, and whether the addition on account of gross profit on unrecorded sales was arbitrary.

Which sections of the Income-tax Act were involved?

Section 153A,Section 250,Section 68,Section 115BBE

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH, JAIPUR

Before: Shri T.R. Senthil Kumar & Shri Prakash

PER : PRAKASH, ACCOUNTANT MEMBER:-

1.

This appeal by the Assessee is directed against the order of the learned Commissioner of Income Tax (Appeals)-4, Jaipur [hereinafter referred to as “the learned CIT(A)”] dated 26.09.2025 passed under section 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”), arising out of the assessment order dated 16.07.2021 passed by the Assessing Officer (hereinafter referred to as “the AO”) under section 143(3) read with section 153A of the Act for the assessment year 2017-18. I.T.A No. 1480/JPR/2025 Page No 2

2.

The grounds of appeal raised by the Assessee before us in the memoran- dum of appeal in

The order continues below.

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