MITHLESH GUPTA,MORENA vs. ITO, WARD 1, MORENA, MORENA

ITA 356/AGR/2026Status: DisposedITAT Agra23 July 2026AY 2017-1815 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that the CIT(A)'s observation regarding the pattern of immediate NEFT transfers after cash deposits suggesting accommodation entries was not sufficient to disallow the entire amount without further inquiry into the destination of funds. The Tribunal accepted the assessee's claim for Rs. 4,00,000/- as past savings.

What were the facts?

The assessee deposited Rs. 13,50,000/- in cash into her bank accounts during the demonetization period. The Assessing Officer (AO) added Rs. 11,00,000/- to her income as unexplained money, accepting only Rs. 2,50,000/- as explained savings from stitching work.

What were the issues?

Whether cash deposits made during demonetization from alleged past savings are unexplained money, and if the pattern of subsequent NEFT transfers can be considered conclusive evidence of accommodation entries.

Which sections of the Income-tax Act were involved?

Section 69

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AGRA(SMC

Before: SUNIL KUMAR SINGHBRAJESH KUMAR SINGH

For Appellant: Shri Ramakant Gupta, CA
For Respondent: Shri Anil Kumar, Sr (DR)
Hearing: 24.06.2026Pronounced: 23.07.2026

PER: BRAJESH KUMAR SINGH, A.M

This appeal is directed against the impugned order dated 27.03.2026 passed in appeal No CIT(A), Gwalior/10355/2019-20 by the ld. ADDL/JCIT (A)-2 MUMBAI [hereinafter referred to as the “CIT(A)] u/s. 250 of the Income Tax Act, 1961 (hereinafter referred to as the “Act”) for the A.Y. 2017-18, wherein ld CIT(A) has dismissed assessee’s appeal.

2.

Brief facts of the case: The assessee filed her return of income on 05.08.2017 declaring total income of Rs. 3,30,940/- which was selected for complete scrutiny. The AO had information that the assessee had deposited of Rs. 11,00,000/- in her bank account with Madhya Pradesh Gramin Bank, Porsa, Morena and Rs. 2,50,000/- in

The order continues below.

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