RASTOGI FARMS, BHILAI,DURG vs. INCOME TAX OFFICER, WARD-1(3), BHILAI, DURG

ITA 478/RPR/2026Status: DisposedITAT Raipur15 July 2026AY 2015-167 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal set aside the order of the CIT(Appeals) and restored the matter to the AO for fresh verification of the quantum of agricultural income. The AO was directed to provide an opportunity of hearing to the assessee.

What were the facts?

The assessee, a partnership firm, claimed agricultural income as exempt. The Assessing Officer (AO) reduced the claimed agricultural income and added the balance as unexplained cash credit. The CIT(Appeals) upheld the AO's addition.

What were the issues?

The primary issue was the genuineness and quantum of agricultural income claimed as exempt, and whether the AO correctly treated the balance as unexplained cash credit. The Tribunal also considered the principle of consistency in accepting agricultural income.

Which sections of the Income-tax Act were involved?

Section 10(1),Section 68,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAIPUR BENCH “SMC”, RAIPUR

Before: SHRI PARTHA SARATHI CHAUDHURY

For Appellant: shri Yash Jain
For Respondent: Shri Piyush Tripathi, Sr. DR
Hearing: 14.07.2026Pronounced: 15.07.2026

PER PARTHA SARATHI CHAUDHURY, JM The present appeal preferred by the assessee emanates from the order of the Ld.Addl/JCIT(A)-1, Gurugram dated 03.03.2026 for the assessment year 2015-16 as per the grounds of appeal on record.

2.

The brief facts in this case are that the assessee is a partnership firm and the deed of partnership has been executed on 04.09.2009 in the name and style of M/s. Rastogi Farms. This farm consists of three p

The order continues below.

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