INCOME TAX OFFICER, WARD-1(5), AURANGABAD, AURANGABAD vs. ASHOK UTTAMRAO KULKARNI, BEED

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ITA 834/PUN/2026Status: DisposedITAT Pune03 September 2026AY 2016-176 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found the CIT(A)'s estimation to be unrealistic and lacking consideration of supporting documents. Therefore, the matter was set aside and remitted to the AO for fresh examination.

What were the facts?

The assessee made substantial cash deposits in their bank account, and the Assessing Officer (AO) added the entire amount as unexplained income. The CIT(A) estimated the income at 5% of the cash deposits, partly allowing the assessee's appeal.

What were the issues?

Whether the CIT(A) erred in estimating the income at 5% of cash deposits without properly considering the assessee's business as a stamp vendor and the commission earned.

Which sections of the Income-tax Act were involved?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE

Before: DR. MANISH BORAD & SHRI PAVAN KUMAR GADALE

Hearing: 01.09.2026Pronounced: 03.09.2026

Heard together (2 matters)

I.T.A.No. 833/PUN/2026
I.T.A. No. 834/PUN/2026

Read from the judgment's own cause title. This page is filed under one of them.

आदेशािुसार / BY ORDER,

Assistant Registrar, आयकरअिीिीयअतिकरण,/ ITAT, Pune.

ITA.Nos. 833 & 834 /PUN/2026 Ashok Uttamrao Kulkarni

S.No Details Date Initials Designation 1 Draft dictated on 01.09.2026 Sr. PS/PS 2 Final Draft placed before author 02.09.2026 Sr. PS/PS 3 Draft proposed & placed before the JM/AM Second Member 4 Draft discussed/approved by Second AM/AM Member 5 Approved Draft comes to the Sr. PS/PS Sr. PS/PS 6 Kept for pronouncement on Sr. PS/PS 7 Date of uploading of Order Sr. PS/PS 8 File sent to Bench Clerk Sr. PS/PS 9 Date on which the file goes to the Office Superintendent 10 Date on which file goes to the A.R. 11 Date of Dispatch of order

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