SUMEET AGRAWAL, RAIPUR,RAIPUR vs. DCIT, CIRCLE-1(1), RAIPUR, RAIPUR

ITA 514/RPR/2026Status: DisposedITAT Raipur06 August 2026AY 2020-216 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal restored the issue to the CIT(A) with a direction to grant one final opportunity to the assessee to substantiate their case by filing requisite details. The assessee was directed to make submissions without seeking adjournments.

What were the facts?

The assessee, engaged in iron and steel trading, filed a return of income. The Assessing Officer (AO) made additions for unsecured loans and commission expenses due to lack of satisfactory details. The CIT(A) upheld these additions.

What were the issues?

Whether the CIT(A) erred in upholding additions for unsecured loans and commission expenses without properly considering the details filed by the assessee, and whether the assessee should be granted a final opportunity to present evidence.

Which sections of the Income-tax Act were involved?

Section 68

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAIPUR BENCH, RAIPUR

Before: SHRI R.K. PANDA, VICE- & SHRI PARTHA SARATHI CHAUDHURY

For Appellant: Shri Ravi Kumar Agrawal, CA, Shri Suresh Agrawal, CA
For Respondent: Mr. Piyush Tripathi, Sr. DR
Hearing: 05.08.2026Pronounced: 06.08.2026

PER R.K. PANDA, VP

This appeal filed by the assessee is directed against the order dated 16.04.2026 passed by the Ld.CIT(A)/NFAC, Delhi, relating to assessment year 2020-21. 2. Although a number of grounds have been raised by the assessee, however, these all relate to order passed by the Ld. CIT(A)/NFAC in confirming the various additions ma

The order continues below.

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