REESHAV AUTOMOBILES,HERO MOTORCORP SHOWROOM, CHAPRA PATNA HIGHWAY vs. INCOME TAX OFFICER WARD 2(2), CHAPRA, INCOME TAX OFFICE, MEETHA BAZAR, CHAPRA

ITA 228/PAT/2026Status: DisposedITAT Patna19 August 2026AY 2023-2439 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that the rejection of books of accounts was not justified due to insufficient time granted to the assessee to reply to the show cause notice. Additions for low profit, Axis Bank deposits, and insurance commission were deleted as the assessee had provided explanations and evidence.

What were the facts?

The assessee, an automobile dealer, filed its return of income. The assessment was selected for scrutiny due to low net profit and high liabilities. The Assessing Officer made significant additions for unexplained bank deposits, low profits, and unexplained cash credits.

What were the issues?

Whether the additions made by the Assessing Officer for unexplained bank deposits, low profits, and cash credits were justified. Whether the assessee was provided with adequate opportunity to be heard.

Which sections of the Income-tax Act were involved?

Section 68,Section 69A,Section 143(3),Section 144B,Section 145(3),Section 144

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PATNA BENCH, PATNA

For Appellant: Shri Manish Rastogi, Adv
For Respondent: Shri Bharat Bhushan Garg, CIT-DR
Hearing: 02.07.2026Pronounced: 19.08.2026

PER LAXMI PRASAD SAHU, ACCOUNTANT MEMBER

This is an appeal filed by the assessee against the order passed u/s 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) by National Faceless Appeal Centre (NFAC), Delhi (hereinafter referred to as the “Ld. CIT(A)]”, dated 17.03.2026, DIN & order No. ITBA/NFAC/S/250/2025-26/1087482904(1) on the following grounds of appeal:

2 Reeshav Automobiles

1.

For that the National Faceless Appeal Centre (NFAC), Delhi, ['the NFAC'] erred on facts and in law in dismissing the appeal filed by the assessee, vide order passed under section 250 of th

The order continues below.

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