KAMLESH SHANKARLAL GORI,SILVASSA vs. INCOME TAX OFFICER, SILVASSA

ITA 1335/SRT/2025Status: DisposedITAT Surat18 August 2026AY 2017-184 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal noted that the assessee's business (kirana store, mobile recharge, etc.) primarily deals in cash. While the books of account were not audited, the cash deposit was not entirely exceptional given past and subsequent patterns. Therefore, the addition was reduced.

What were the facts?

The assessee deposited Rs. 14,00,000/- in his bank account during the demonetization period. The Assessing Officer (AO) treated Rs. 7,25,000/- of this deposit as unexplained investment due to lack of documentary evidence.

What were the issues?

Whether the cash deposit of Rs. 7,25,000/- during demonetization was an unexplained investment, and if so, to what extent.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 250,Section 69A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC”

Before: Dr. Arjun Lal Saini

For Appellant: Shri P M Jagasheth, CA
For Respondent: Shri Ajay Uke, Sr. DR
Hearing: 21/05/2026

Per, Dr. Arjun Lal Saini, AM:

Captioned appeal filed by the assessee, pertaining to Assessment Year 2017- 18, is directed against the order passed under section 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) by Commissioner of Income-tax (Appeals), dated 16.10.2025, which in turn arises out of an order passed by the Assessing Officer u/s 143(3) of the Act, on 06.12.2019. 2. The solitary grievance of the assessee in this appeal is that Ld.CIT(A) erred in sustaining the addition of Rs.7,25,000/- with

The order continues below.

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