ANJALI TEXTILE MILLS,AHMEDABAD vs. DCIT CIR 2(1)(1), AHMEDABAD

ITA 282/AHD/2026Status: DisposedITAT Ahmedabad11 September 2026AY 2013-148 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the assessee had provided sufficient evidence, including bank statements and account confirmations, to establish the genuineness of the transactions. The repayment of advances within the same month meant they did not qualify for addition under Section 68.

What were the facts?

The assessee's case was reopened based on information that it received accommodation entries as secured loans. The Assessing Officer made additions under Section 68 and 69C, which were upheld by the CIT(A) for lack of complete documentary trail.

What were the issues?

Whether the additions made under Section 68 and 69C were justified given the documentary evidence provided by the assessee to prove the genuineness of the transactions.

Which sections of the Income-tax Act were involved?

Section 68,Section 69C,Section 147,Section 148,Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD BENCHES, AHMEDABAD

Before: SHRI NARENDRA PRASAD SINHA, ACCOUNTANT & SHRI SANJAY KUMAR

Pronounced: 11.09.2026

PER SANJAY KUMAR, JUDICIAL MEMBER:

- This appeal has been filed by the Assessee against the order dated 20.11.2025 passed by the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi (hereinafter referred to as ‘Ld. CIT (A)’ in short), under Section 250 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’ in short) for Assessment Year 2013-14. ITA 282/AHD/2026 (Assessment

The order continues below.

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