BAKULBHAI D SAVALIYA (HUF),SURAT vs. INCOME TAX OFFICER WARD 2(3)(1),SURAT/, SURAT

ITA 50/SRT/2026Status: DisposedITAT Surat10 August 2026AY 2017-189 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the AO's premise that the assessee had not disclosed cash-in-hand in previous years was factually incorrect. The assessee had provided sufficient documentary evidence, including cash flow statements and cash ledger, to explain the source of the deposit.

What were the facts?

The assessee, Bakulbhai D Savaliya (HUF), filed a return of income for AY 2017-18. The Assessing Officer (AO) made an addition of Rs. 28,00,000/- on account of unexplained cash deposit in a bank account during the demonetization period.

What were the issues?

Whether the addition of Rs. 28,00,000/- on account of unexplained cash deposit during demonetization is justified when the assessee has provided documentary evidence to explain the source.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 253(5)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: MS. SUCHITRA KAMBLE & SHRI B.M. BIYANI

For Appellant: Shri Hiren R. Vepari, CA
For Respondent: Shri Ashish Kumar, Sr. DR
Hearing: 10.06.2026Pronounced: 10.08.2026

Per B.M. Biyani, A.M.:

Feeling aggrieved by the order of first appeal dated 06.10.2025 passed by learned Commissioner of Income-Tax (Appeals)-NFAC, Delhi [“Ld. CIT(A)”], which in turn arises out of the assessment-order dated 08.12.2019 passed by learned ITO, Ward-2(3)(1), Surat [“Ld. AO”] u/s 143(3) of Income-tax Act, 1961 [“the Act”] for Assessment-Year [“AY”] 2017-18, the assessee has filed this appeal on the grounds as mentioned in Form No. 36 (Appeal Memo). Bakulbhai D Savaliya (HUF)

2.

The registry has informed that the present appeal is delayed and therefore time-barre

The order continues below.

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