BHAWANISHANKAR MAHESHWARI(PROP. OF KRISHNA PROVISION STORES),PANCHMAHAL vs. THE ITO, WARD-3(1)(2), VADODAARA

ITA 1426/AHD/2026Status: DisposedITAT Ahmedabad14 September 2026AY 2012-135 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeal due to reasonable cause and set aside the CIT(A)'s order. The issue was restored to the AO for denovo adjudication after verifying the assessee's claims regarding business turnover, VAT records, and interbank transfers.

What were the facts?

The assessee's appeal was dismissed by the CIT(A) for non-prosecution, confirming an addition of Rs. 69,93,400/- made by the AO under Section 69A for alleged unexplained cash deposits. The assessee attributed the delay and non-prosecution to reliance on an erstwhile consultant and lack of knowledge of proceedings.

What were the issues?

Whether the delay in filing the appeal was justifiable and whether the addition under Section 69A was made without proper verification of the assessee's business transactions and supporting documents.

Which sections of the Income-tax Act were involved?

Section 144,Section 69A,Section 271(1)(c),Section 147,Section 148,Section 142(1),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 has been preferred by the Assessee against the Order, dated 10/05/2024, passed by the National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as the ‘CIT(A)’] whereby the Learned CIT(A) had dismissedthe appeal against the Assessment Order, dated 07/12/2019, passed under Section 144of the Income Act, 1961 [hereinafter referred to as ‘the Act’] for the Assessment Year 2012-2013. 2. There is a delay of 630 days in filing the present appeal. The Assessee filed an affidavi

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 69A

All 15,297 judgments and leading authorities on Section 69A →

Recent GST High Court judgments

Search GST case law →