ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1, PATNA, PATNA vs. SHAKUNTLA JEWELLERS PRIVATE LIMITED, PATNA

ITA 353/PAT/2025Status: DisposedITAT Patna17 August 2026AY 2016-1711 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the CIT(A) did not properly exercise their powers and that the AO did not have sufficient time to examine documents submitted at the fag end of the assessment. Therefore, the issues were remitted back to the AO for in-depth examination.

What were the facts?

The Revenue appealed the CIT(A)'s deletion of additions made on account of unverified purchases and unexplained cash credits. The Assessing Officer (AO) noted discrepancies in purchase details, lack of documentary evidence, and unverified cash credits.

What were the issues?

Whether the CIT(A) erred in deleting additions without proper verification, and whether the AO was provided sufficient time to examine the evidence submitted by the assessee.

Which sections of the Income-tax Act were involved?

Section 68,Section 142(1),Section 133(6),Section 131

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PATNA BENCH, PATNA

For Appellant: Shri Subhash Chandra, Adv
For Respondent: Shri Bharat Bhusan Garg, CIT-DR
Hearing: 22.07.2026Pronounced: 17.08.2026

PER LAXMI PRASAD SAHU, ACCOUNTANT MEMBER

This is an appeal filed by the Revenue against the order passed u/s 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) by the National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as “the Ld. CIT(A)] dated 06.06.2025, DIN & order No. ITBA/NFAC/S/250/2025-26/1076761200(1) on the following grounds of appeal:

2 Shankuntala Jewellers Private Limited “i. Whether on the facts and circumstances of the case and in law, the CIT(A), NFAC has erred in deleting the addition of Rs.2,24,71,597/- made on acc

The order continues below.

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