SUKHWANT KAUR SANDHU,JALANDHAR vs. INCOME TAX OFFICER WARD 3(2), JALANDHAR

ITA 137/ASR/2025Status: HeardITAT Amritsar10 September 2026AY 2017-183 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the assessee maintained regular books of accounts and the closing cash-in-hand was not controverted. No defects were pointed out in the books, and additions cannot be made on mere presumption.

What were the facts?

The assessee deposited Rs. 11.11 Lacs in cash into her bank account after the Specified Bank Notes (SBN) ban. She claimed the deposits were sourced from her closing cash-in-hand of Rs. 16.08 Lacs as of December 3, 2016.

What were the issues?

Whether the addition of cash deposits made after the SBN ban, sourced from closing cash-in-hand as per books, is sustainable without concrete evidence of unexplained income.

Which sections of the Income-tax Act were involved?

Section 68

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “DB” BENCH, AMRITSAR

Before: HON’BLE SHRI LALIET KUMAR, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

Manoj Kumar Aggarwal (Accountant Member)

1.

Aforesaid appeal by assessee for Assessment Year (AY) 2017-18 arises out of an order of learned Commissioner of Income Tax (Appeals), NFAC [CIT(A)] dated 19.12.2024 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s 143(3) of the Act on 29.12.2019. The sole issue that fall for our consideration is addition

of cash deposit for Rs.11.11 Lacs. Having heard rival subm

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 →