SANJAY AUDHESH MISHRA,PARATWADA vs. INCOME TAX OFFICER, WARD - 3, AMRAWATI

ITA 346/NAG/2026Status: DisposedITAT Nagpur11 September 2026AY 2017-185 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal found that the transaction was duly explained, involving VAT payment and facilitation charges. The assessee's past conduct of making e-payments for others was also considered.

What were the facts?

The assessee's case was reopened for unexplained money of Rs. 9,58,720/-. The assessee claimed this amount was paid on behalf of Mr. R.R. Mundhada for VAT, with Mr. Rajesh Shankarlal Rathi facilitating the payment due to the assessee's lack of funds.

What were the issues?

Whether the sum of Rs. 9,58,720/- constitutes unexplained money in the hands of the assessee, and if the transaction was adequately explained with supporting evidence.

Which sections of the Income-tax Act were involved?

Section 69A,Section 147,Section 144B,Section 148,Section 143(2),Section 142(1),Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, NAGPUR SMC BENCH, NAGPUR

Before: SHRI MANISH BORAD

For Appellant: Shri Rajesh Loya, CA
For Respondent: Shri Shiv Shankar Yadav, Sr.DR
Hearing: 03/08/2026Pronounced: 11/09/2026

This appeal by the assessee is directed against the order of Ld. Commissioner of Income Tax (Appeals)/NFAC, Delhi (for short, “CIT(A)”) dated 03.03.2026 passed u/sec. 250 of the Income Tax Act, 1961 (for short, “Act”) which is arising out of assessment order dated 30.01.2025 passed u/sec. 147 r.w.s. 144B of the Act for the Assessment Year (A.Y.) 2017-18. 2. Assessee has raised various grounds of appeal solely against the addition of Rs. 9,58,720/- made u/sec. 69A of the Act for unexplained money.

3.

I have heard the rival submissions and perused the material placed before me. I observe that assessee is an individual and did not file return of income for A.Y. 2017-18. Based on the information about cash deposit of Rs. 77,70,705/- in the savings bank account and salary

The order continues below.

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