CHANDRASHEKHAR RAUT,WARDHA vs. ITO WARD-2, WARDHA, WARDHA

ITA 499/NAG/2026Status: DisposedITAT Nagpur04 August 2026AY 2015-164 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found merit in the assessee's contentions regarding discrepancies in cash deposit figures, which directly impacted the additions. Therefore, the issues were restored to the Assessing Officer for verification and fresh decision.

What were the facts?

The assessee, a stamp vendor, appealed against additions made to his income as business income and unexplained money. The assessment was passed as a best judgment assessment. The assessee pointed out arithmetical mistakes and discrepancies in cash deposit figures in the assessment order.

What were the issues?

Whether the notice under Section 148A(b) was invalid due to insufficient time for reply, and whether the additions for unexplained business income and unexplained money were correctly confirmed despite discrepancies in cash deposit figures.

Which sections of the Income-tax Act were involved?

Section 148A(b),Section 144,Section 147,Section 69A,Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SMC BENCH,

Before: Dr. MANISH BORAD

For Appellant: CA (Through Virtual)
For Respondent: DR (Virtual)
Hearing: 04.08.2026Pronounced: 07.08.2026

PER DR. MANISH BORAD, AM :

This appeal at the instance of assessee is directed against the order passed by Ld. CIT(A), NFAC, Delhi u/s 250 of the Income-tax Act, 1961 dated 13.02.2026 which is arising out of the Assessment Order passed u/s. 147 r.w.s 144B of the IT Act dated 13.03.2023. 2

2.

Assessee has raised following grounds of appeal:-

1.

Whether on the facts and circumstances of the case and in law, notice issued under section 148A(b) of the Income Tax Act, 1961 issued by the learned Assessing Officer and the entire consequential proceeding is invalid, inasmuch as the learned Assessing Officer has provided the appellant

The order continues below.

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