SITARAM PANSARI,TRANSPORT NAGAR, KUJU vs. ITO WARD 2(3), RAMGARH

ITA 265/RAN/2026Status: DisposedITAT Ranchi28 July 2026AY 2015-163 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that since the quantum additions forming the basis of penalty proceedings were set aside, the penalty levied under Section 271(1)(c) and Section 271AAC(1) had no foundation. Therefore, the penalties were deleted.

What were the facts?

The assessee filed appeals against orders of the CIT(A) for multiple assessment years. The assessee's quantum appeals related to unexplained cash credit under Section 68 were restored to the CIT(A) for fresh adjudication.

What were the issues?

The primary issue was whether penalties levied for unexplained cash credits could sustain when the underlying quantum additions were set aside for fresh adjudication. The second issue concerned the validity of penalties levied under Section 271(1)(c) and Section 271AAC(1) in light of the restored quantum proceedings.

Which sections of the Income-tax Act were involved?

Section 68,Section 271(1)(c),Section 271AAC(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RANCHI BENCH, RANCHI

Before: S/SHRI GEORGE MATHAN & RATNESH NANDAN SAHAY

For Appellant: Shri Akash Agrawal, Adv
For Respondent: Shri Sandipan Khan, Sr. DR
Hearing: 28/07/2026Pronounced: 28/07/2026

Heard together (2 matters)

ITA No.264/RAN/2026
ITA No.266/RAN/2026

Read from the judgment's own cause title. This page is filed under one of them.

Per Bench These four appeals are filed by the assessee against the separate orders of the ld. CIT(A), NFAC, Delhi dated 13.3.2026, for the assessment years 2013-14, 2014-15, 2015-16 & 2017-18, respectively.

P a g e 1 | 3

ITA No.263 to 266/Ran/2026

2.

Shri Akash Agrawal, Adv appeared for the assessee and Shri Sandipan Khan, ld Sr DR appeared for the revenue.

3.

At the outset, ld AR of the assessee produced a copy of the order of the Tribunal dated 9.10.2025 in ITA No.123 to 126/Ran/2024 passed in quantum appeals of the assessee, wherein, the issues are restored to the file of the ld CIT(A) for fresh adjudication on the issue of unexplained cash credit u

The order continues below.

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