KRISHNA ASSOCIATES,AHMEDABAD vs. THE ITO, WARD-3(3)(1), AHMEDABAD

ITA 443/AHD/2025Status: DisposedITAT Ahmedabad14 September 2026AY 2011-128 pages
AI SummaryRemanded

What did the Tribunal hold?

The tribunal held that the assessee was not granted sufficient time to produce evidence during assessment and that the CIT(A) erred in not admitting additional evidence. The matter is restored to the Assessing Officer for fresh adjudication.

What were the facts?

The assessee's appeal against the CIT(A)'s order dismissing their appeal against an assessment order for AY 2011-12 is before the tribunal. The assessment involved additions for unsecured loans and interest paid on them under Section 68 of the IT Act.

What were the issues?

Whether the assessee was denied sufficient opportunity to furnish evidence and whether additional evidence should have been admitted by the CIT(A). The validity of the assessment order due to lack of notice under Section 143(2) was also an issue.

Which sections of the Income-tax Act were involved?

Section 68,Section 143(2),Section 147,Section 148,Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, C” BENCH, AHMEDABAD

Per Rahul Chaudhary, Judicial Member:

1.

The present appeal preferred by the Assessee is directed against the Order, dated 10/02/2025, passed by the National Faceless Appeal Centre (NFAC), Delhi, [hereinafter referred to as ‘the CIT(A)’] under Section 250 of the Income Tax Act, 1961 [hereinafter referred to as ‘the Act’] whereby the Learned CIT(A) had dismissed the appeal against the Assessment Order, dated 11/12/2018, passed under Section 143(3) read with Section 147 of the Act for the Assessment Year 2011-12. 2. The following grounds have been raised in the present appeal:

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 68

All 29,931 judgments and leading authorities on Section 68 →

Recent GST High Court judgments

Search GST case law →