RAMESHCHANDRA VASANJI RANINGA,NA

ITA 472/SRT/2025Status: FixedITAT Surat17 August 2026AY 2012-135 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that while the entire deposit could not be treated as unexplained investment, the assessee was not entitled to full relief due to self-serving documents. A partial addition of 10% of the deposited amount was directed to be made.

What were the facts?

The assessee deposited Rs. 18,38,500/- in cash into their bank account during the financial year 2011-12. The Assessing Officer treated this as unexplained investment under Section 69 of the Income Tax Act, as the assessee did not file a return of income initially. The CIT(A) confirmed this addition.

What were the issues?

Whether the cash deposits in the bank account constituted unexplained investment, and if so, to what extent should the addition be made considering the assessee's business activities and presumptive taxation provisions.

Which sections of the Income-tax Act were involved?

Section 69,Section 143(3),Section 147,Section 44AD

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC”

Before: Dr. Arjun Lal Saini

For Appellant: Shri Sapnesh Sheth, Advocate
For Respondent: Shri Ajay Uke, Sr. DR
Hearing: 19/05/2026

Per, Dr. Arjun Lal Saini, AM: Captioned appeal filed by the assessee, pertaining to Assessment Year 2012- 13, 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), National Faceless Appeal Centre (NFAC) Delhi, dated 21.02.2025, which in turn arises out of an order passed by the Assessing Officer u/s 143 (3) r.w.s. 147 of the Act, on 19.12.2017. 2. The solitary grievance of the assessee in this appeal is

The order continues below.

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