PRIYASHI AASHI DEVELOPERS PRIVATE LIMITED,GUWAHATI vs. ACIT CENTRAL CIRCLE-2 GUWAHATI, GUWAHATI

ITA 47/GTY/2026Status: DisposedITAT Guwahati10 August 2026AY 2022-234 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal, considering the assessee's failure to substantiate its case and the interest of justice, decided to grant one more opportunity. The issue was remitted back to the CIT(A) for a fresh decision after allowing the assessee to present its case with cogent documents.

What were the facts?

During a search operation, unaccounted cash receipts of Rs. 60,39,400/- were found, leading to an addition under Section 69A. The assessee failed to provide satisfactory explanations and documentary evidence to the Assessing Officer and the CIT(A).

What were the issues?

Whether the addition made under Section 69A for unaccounted cash receipts is justified, and if the assessee was given a fair opportunity to present its case.

Which sections of the Income-tax Act were involved?

Section 69A,Section 132,Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, GUWAHATI BENCH, GUWAHATI

For Appellant: Shri Kishor Jain, FCA
For Respondent: Shri Santosh Kumar Karnani, Addl. CIT
Hearing: 24.07.2026Pronounced: 10.08.2026

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 the Ld. Commissioner of Income Tax (Appeals), Central, NER, Guwahati [hereinafter referred to as “the Ld. CIT(A)] dated 18.11.2025 challenging

2 Priyashi Aashi Developers Private Limited the addition made by the AO u/s 69A of the Act for Rs. 60,39,400/- and confirmed by the Ld. CIT(A).

2.

Briefly stated the facts of the case are that a search and seizure operatio

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 69A

All 15,297 judgments and leading authorities on Section 69A →

Recent GST High Court judgments

Search GST case law →