JITENDRA AMBALAL BRAHMBHATT,ANKLESHWAR vs. ITO, WARD-2(2), BHARUCH

ITA 1117/SRT/2025Status: DisposedITAT Surat27 July 2026AY 2013-145 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found it appropriate to restore the issues back to the Assessing Officer for a fresh decision. The assessee was directed to produce all relevant documents to substantiate the transactions.

What were the facts?

The assessee, a proprietor, had additions made to his income under Section 68 for unsecured loans and a housing loan, and for disallowance of expenses due to lack of bills. The CIT(A) confirmed these additions.

What were the issues?

Whether the additions made under Section 68 for unexplained credits and the disallowance of expenses were justified, and if the assessee was provided a sufficient 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, SURAT BENCH (SMC

Before: Shri T. R. Senthil Kumar & Shri Ratnesh Nandan Sahay

For Appellant: Shri Sunil Maloo, C.A
For Respondent: Ms. Neerja Sharma, Sr. DR
Hearing: 05/05/2026Pronounced: 27/07/2026

PER: RATNESH NANDAN SAHAY, AM:

1.

This is an appeal filed by the assessee against the order of the ld. Addl/JCIT(A)-3, Kolkata [In short, ‘the ld. CIT(A)’] dated 08/08/2025 for the assessment year (AY) 2013-14 wherein the assessee has raised following grounds of appeal:

"

1.

The CIT(A) erred laws & facts in confirming the addition of Rs 2,20,000/- u/s 68 of the Act in respect of the unsecured loan received from Mayur Brahmbhatt and Jyotsana Brahmbhatt (Tax Effect: Rs 68,640/-)

2.

The CIT(A) erred in laws & facts in confirming the addition of Rs 26,25,000/- u/s 68 of the Act in respect of disbursement of Housing loan from HDFC Lt

The order continues below.

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