ANURAG AGARWAL,MATHURA vs. ITO, WARD 1(1)(1), AGRA, AGRA

ITA 423/AGR/2026Status: DisposedITAT Agra20 August 2026AY 2015-165 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the profit of Rs. 32,75,200/- was earned on behalf of clients and adjusted against their losses. The matter was restored to the Assessing Officer to verify the distribution of this amount to clients.

What were the facts?

The assessee did not file a return of income for AY 2015-16. The department reopened the case based on information about non-genuine profits of Rs. 32,75,200/- received by the assessee. The assessee failed to substantiate this claim with supporting documents.

What were the issues?

Whether the addition of Rs. 32,75,200/- as non-genuine profit was correctly made by the Assessing Officer without proper adjudication of the assessee's claim of distribution to clients.

Which sections of the Income-tax Act were involved?

Section 148,Section 142(1),Section 147,Section 144B,Section 250,Section 282

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AGRA (SMC

Before: SUNIL KUMAR SINGHBRAJESH KUMAR SINGH

For Appellant: Shri Rajesh Malhotra, CA
For Respondent: Shri Anil Kumar, Sr (DR)
Hearing: 19.08.2026Pronounced: 19.08.2026

PER:SUNIL KUMAR SINGH, JUDICIAL MEMBER

This appeal is directed against the impugned order dated 17.01.2025 passed in appeal No NFAC/2014-15/10148023 by the ld. Commissioner of Income Tax/ NFAC(Delhi) [(hereinafter referred to as the “CIT(A)] u/s. 250 of the Income Tax Act, 1961 (hereinafter referred to as the “Act”) for the A.Y. 2015-16, wherein ld CIT(A) has dismissed assessee’s appeal.

2.

We notice that the assessee filed this second appeal on 13.05.2026 against the impugned order dated 17.01.2025 by a delay of about 406 days. The reasons mentioned in the application for condonation of delay are that, the impugned order was uploaded on E- portal but was not sent by any other modes, as specified u/s 282 of the Act. The

The order continues below.

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