IQBAL SALIM SOLANKI,YAVATMAL, MAHARASHTRA vs. ITO WARD 1, YAVATMAL, MAHARASHTRA, YAVATMAL, MAHARASHTRA

ITA 359/NAG/2026Status: DisposedITAT Nagpur09 September 2026AY 2014-1510 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the assessee failed to discharge the burden of proving his claim of being a commission agent with credible documentary evidence. Therefore, the estimation of income at 8% of total credits by the Assessing Officer and confirmed by the CIT(A) was upheld.

What were the facts?

The assessee failed to file a return of income after a notice for reassessment. During reassessment, it was found that the assessee had deposited a large sum of cash into a credit society. The assessee claimed these deposits were business receipts from his commission agency business but failed to provide supporting evidence.

What were the issues?

Whether the assessee's claim of being a commission agent was substantiated with evidence, and if not, whether the estimation of income based on bank credits was justified.

Which sections of the Income-tax Act were involved?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, NAGPUR “SMC” BENCH :: NAGPUR

Before: SHRI ANUBHAV SHARMA & SHRI KHETTRA MOHAN ROY

For Appellant: Shri Mahavir Atal &, Shri Shubham Jain, CAs
For Respondent: Shri Surjit Kumar Saha, Sr. DR
Hearing: 17.06.2026Pronounced: 09.09.2026

PER KHETTRA MOHAN ROY, AM:

These appeals filed by the assessee are directed against the separate orders of National Faceless Appeal Centre, Delhi, (for short, “CIT(A)”), both dated 11/02/2026 passed under section 250 of the Income Tax Act, 1961 (for short, “Act”) which are emanating from the different assessment orders dated 26.03.2022 & 27.03.2022 passed u/s. 147 r.w.s. 144 r.w.s. 144B of the ITA Nos. 359 & 360/NAG/2026 (Iqbal Salim Solanki) Act for the Assessment Years (AY) 2014-15 & 2015-16 respectively.

2.

Since the facts and issues involved in both the appeals are common, clubbed and heard together and disposed of by this consolidated order. Fo

The order continues below.

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