BIPINBHAI KESHAVBHAI THUMMAR,SURAT vs. INCOME TAX OFFICER, WARD-3(2)(6), SURAT

ITA 453/SRT/2026Status: DisposedITAT Surat10 August 2026AY 2017-186 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal found that while the assessee had sufficient funds and had provided some evidence, certain documents were self-serving. Therefore, the entire addition was not deleted, but a partial relief was granted.

What were the facts?

The assessee deposited Rs. 10,94,500/- in cash into bank accounts during the demonetization period. The Assessing Officer treated this as undisclosed income under Section 69A, as the assessee failed to provide sufficient details about the source of the cash.

What were the issues?

Whether cash deposits made during demonetization, without sufficient explanation of source, constitute undisclosed income. Whether penalty proceedings under Section 271AAC are warranted.

Which sections of the Income-tax Act were involved?

Section 69A,Section 115BBE,Section 271AAC

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, Ld. Sr. DR
Hearing: 14/05/2026

Per, Dr. Arjun Lal Saini, AM: Captioned appeal filed by the assessee, pertaining to assessment year (AY) 2017-18, is directed against the order passed under section 250 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’) dated 03.03.2026 by the National Faceless Appeal Centre (NFAC), Delhi/Commissioner of Income Tax (Appeals) [in short ‘Ld.CIT(A)’] which in turn arises out of an assessment order passed by the Assessing Officer (in short ‘AO’) u/s 143(3) of the Act, dated 12.12.2019. 2. G

The order continues below.

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