KRUTI MEHTA,SURAT vs. INCOME TAX OFFICER, WARD-3(2)(6), SURAT, SURAT

ITA 580/SRT/2026Status: DisposedITAT Surat28 July 2026AY 2017-184 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the assessee had explained the source of the cash deposits by providing evidence of cash in hand, prior withdrawals, and sale of immovable property. Therefore, the addition made by the Assessing Officer was not justifiable.

What were the facts?

The assessee deposited Rs. 11,57,000 in cash into bank accounts during the demonetization period. The Assessing Officer treated this as unexplained income, and the CIT(A) confirmed the addition.

What were the issues?

Whether cash deposits made during the demonetization period can be treated as unexplained income under Section 69A if the assessee provides a plausible explanation for the source of funds.

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, SURAT BENCH, SURAT

For Appellant: Shri P.M. Jagasheth, CA
For Respondent: Shri Ashish Kumar, Sr. DR
Hearing: 16.06.2026Pronounced: 28.07.2026

PER : SUCHITRA KAMBLE, J M:

The appeal filed by the assessee is against the order passed by the Learned Commissioner of Income Tax (Appeals), ADDL/JCIT(A) [in short “CIT(A)”], Gurugram dated 25.03.2026 for the Assessment Year (in short “AY”) 2017-18. 2. The assessee has raised the following grounds of appeal:

“1. On the facts and in the circumstances of the case as well as the law on the subject, the learned Commissioner of the Income Tax (Appeals) has erred in confirming the action of the Assessing Officer in making addition of Rs. 11,57,000/- on account of cash deposited in bank account during the demonetization period treated as alleged unexplained income u/s.69A of the Income Tax Act, 1961 an

The order continues below.

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