RAVI KUMAR GUPTA,JAIPUR, RAJASTHAN vs. COMMISSIONER OF INCOME TAX, JAIPUR, RAJASTHAN

ITA 1111/JPR/2025Status: DisposedITAT Jaipur08 September 2026AY 2017-189 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal found that the assessee's explanation regarding accumulated savings and prior withdrawals was not entirely unreasonable and had not been controverted by the Revenue. Therefore, the complete rejection of the assessee's explanation was not justified.

What were the facts?

The assessee deposited Rs. 56,42,000 in cash into his bank account. He claimed the source was from accumulated savings and prior bank withdrawals. The Assessing Officer added the entire amount as unexplained, and the CIT(A) upheld this addition.

What were the issues?

Whether the cash deposits in the bank account were sufficiently explained by the assessee's accumulated savings and prior withdrawals, and if not, to what extent the addition made by the AO was justified.

Which sections of the Income-tax Act were involved?

Section 69A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JAIPUR BENCHES, “A” BENCH, JAIPUR

Hearing: 01.07.2026Pronounced: 08.09.2026

Per Annapurna Gupta, AM:- The present appeal has been filed by the assessee against the order passed by the National Faceless Appeal Centre (NFAC), Delhi (hereinafter referred to as “Ld. CIT(A)”), dated 21.05.2025 under P a g e | 2 Ravi Kumar Gupta Section 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”).

2.

None appeared on behalf of the assessee. On the previous occasion when the appeal came up for hearing i.e. 29.06.2026, one Sh. Vikash Kumawat, CA, filed an application seeking adjournment on the ground that the assessee is unwell and unable to provide necessary information to argue the matter. However, it was noted that power of attorney filed by Sh. Vikash Kuma

The order continues below.

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