MANOJ KUMAR SINGH YADAV,LUCKOW vs. ITO-3(1), LUCKNOW

ITA 550/LKW/2026Status: HeardITAT Lucknow24 July 2026AY 2020-2118 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal allowed the appeal concerning the cash deposit addition, finding it was out of cash collections from customers. The penalty for non-compliance with notices was reduced to one instance, as penalty is levied for each default, not each notice.

What were the facts?

The assessee, a 'Bank Mitra', had cash deposits of ₹1,31,66,770/- and rental income of ₹14,065/-. The Assessing Officer (AO) reopened the case and made additions as unexplained income due to non-compliance with notices. A penalty was also levied for non-compliance.

What were the issues?

Whether cash deposits made by a 'Bank Mitra' from customer collections are unexplained income, and whether penalty for non-compliance with notices can be levied for each notice issued.

Which sections of the Income-tax Act were involved?

Section 69A,Section 148,Section 142(1),Section 144,Section 147,Section 272A(1)(d)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW ‘A’BENCH, U.P.

Before: HON’BLE SHRI KUL BHARAT & SHRI G.D. PADMAHSHALI

For Appellant: Mr B.P. Yadav [‘Ld. AR’]
For Respondent: Mr Sudhakar Shukla [‘Ld. DR’]
Pronounced: 24/07/2026

PER G. D. PADMAHSHALI; Out of twin appeals filed by the assessee first appeal in ITA

No. 549/LKW/2026 is directed against the order dt.

31/03/2026 passed in quantum proceedings, whereas appeal in ITA No. 550/LKW/2026 challenges the even dated order

passed in penalty proceedings by the National Faceless Appeal

Centre, Delhi [‘Ld. NFAC’] for assessment year 2020-21. [‘AY’] ITAT-Lucknow Manoj Kumar Singh Yadav ITA Nso. 549 & 550/LKW/2026 AY: 2020-21

2.

Briefly stated facts are that; the assessee is an individual and engaged in business activities as ‘Bank Mitra for facilitating personal banking to various

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 69A

All 15,297 judgments and leading authorities on Section 69A →

Recent GST High Court judgments

Search GST case law →