RAM BHAGAT,BHIWANI, HARYANA vs. INCOME TAX OFFICER, WARD-2, BHIWANI, HARYANA

ITA 5139/DEL/2026Status: DisposedITAT Delhi09 July 2026AY 2011-122 pages
AI SummaryPartly Allowed

What were the facts?

The assessee's appeal concerns an addition of Rs. 17,54,750 made by the lower authorities, representing 50% of the total cash deposit of Rs. 35,09,500. The addition was made under Section 68 of the Income Tax Act.

What did the Tribunal hold?

The Tribunal found merit in the assessee's argument that a truck was leased to his son, and related expenses were accepted. Consequently, the addition was reduced to a lump sum of Rs. 1 lakh, providing relief to the assessee.

What were the issues?

The primary issue was the validity of the addition made under Section 68 on cash deposits, and whether the assessee could substantiate the source of the remaining 50% of the deposits.

Which sections of the Income-tax Act were involved?

Section 68,Section 44AE

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: “SMC” NEW DELHI

Before: SHRI SATBEER SINGH GODARA

For Appellant: Adv. Sh. Prashant Goel, CA
Hearing: 09.07.2026Pronounced: 09.07.2026

This assessee’s appeal for assessment year 2011-12, arises against the Commissioner of Income Tax (Appeals), [in short, the “Ld. CIT(A)”], Kolkata’s order dated 01.09.2025 having DIN & Order No. ITBA/APL/S/250/2025- 26/1080231909(1), involving proceedings under section 147 r.w.s. 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).

2.

Heard both the parties. Case file perused.

3.

The assessee’s captioned appeal is stated to be arising against both the lower authorities’ respective assessment and lower authorities findings, making section 68 addition of Rs. 17,54,750/- coming to 50% of his total cash deposit of Rs. 35,09,500/- as the sole subject matter of tribunal

The order continues below.

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