VISHAL RAJNIKANT SHAH,NAGPUR vs. ITO WARD 3 - AKOLA, AKOLA

ITA 327/NAG/2025Status: DisposedITAT Nagpur10 August 2026AY 2016-177 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal admitted additional grounds challenging the validity of the reassessment notice and assumption of jurisdiction. Considering the need for fresh examination of evidence and the assessee's willingness to provide further documentation, the matter was restored to the AO.

What were the facts?

The Assessing Officer (AO) made an addition of Rs. 71,76,029/- under section 69A for unexplained credits in a bank account allegedly held by the assessee. The assessee denied maintaining such an account and appealed the CIT(A)'s dismissal.

What were the issues?

Whether the addition under section 69A was justified without independent enquiry, and the validity of the reassessment proceedings initiated under section 147 instead of section 153C.

Which sections of the Income-tax Act were involved?

Section 69A,Section 147,Section 148,Section 153C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, NAGPUR BENCH :: NAGPUR

For Appellant: Shri Mahavir Atal, CA
For Respondent: Shri Pankaj Kumar, CIT-DR
Hearing: 09.06.2026Pronounced: 10.08.2026

PER KHETTRA MOHAN ROY, AM:

This appeal filed by the assessee is directed against the order of National Faceless Appeal Centre, Delhi, (for short, “CIT(A)”), dated 25/03/2025 passed under section 250 of the Income Tax Act, 1961 (for short, “Act”) which is emanating from the assessment order dated 20.02.2024 passed u/s. 147 r.w.s. 144B of the Act, for the Assessment Year (AY) 2016-17. 2. Assessee has raised the following grounds of appeal:-

1.

Whether on the fact and circumstances of the case, the Ld. CIT(A) was justified in affirming the addition made by the Assessing Officer on account of total credits received in the bank account held with Shri Renuka Mata Multi State Cooperative Society, to the income of the appellant under section 69A of the I

The order continues below.

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