SHIVAM READYMIX PRIVATE LIMITED,JAIPUR vs. ACIT CEN CIR 3, JAIPUR, JAIPUR

ITA 1481/JPR/2025Status: DisposedITAT Jaipur16 September 2026AY 2019-2011 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the expenditure was duly accounted for in the books and the stock found was part of the business inventory, already reflected in the audited accounts. Therefore, the additions were deleted.

What were the facts?

During a search, the Assessing Officer (AO) made additions for unexplained expenditure on shifting a plant and unexplained investment in stock. The Commissioner of Income Tax (Appeals) confirmed these additions.

What were the issues?

Whether the expenditure on shifting the plant and the stock found at the business premises were correctly treated as unexplained expenditure and investment, respectively.

Which sections of the Income-tax Act were involved?

Section 132,Section 143(3),Section 153B,Section 250,Section 69C,Section 69,Section 115BBE,Section 131

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 29.06.2021 passed by the Assessing Officer (hereinafter referred to as “the AO”) under section 143(3) read with section 153B of the Act for the assessment year 2019-20. I.T.A No. 1481/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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