SHAKTI POLYWEAVE PRIVATE LIMITED,AHMEDABAD vs. THE DY.CIT, CIRCLE-4(1)(1), AHMEDABAD

ITA 2405/AHD/2025Status: DisposedITAT Ahmedabad07 July 2026AY 2020-219 pages
AI SummaryPartly Allowed

What were the facts?

The assessee's assessment order included additions for unsecured loans and health & education cess. The CIT(A) decided the appeal ex parte due to non-compliance by the assessee.

What did the Tribunal hold?

The Tribunal admitted additional evidence regarding the creditworthiness and source of unsecured loans, restoring the matter to the AO for verification. Grounds related to the cess claim were dismissed as not pressed.

What were the issues?

Whether the additions made under Section 68 for unsecured loans were justified, and whether the CIT(A) erred in deciding ex parte without proper opportunity.

Which sections of the Income-tax Act were involved?

Section 68,Section 250,Section 40

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, AHMEDABAD

Before: SMT. ANNAPURNA GUPTA & SHRI SIDDHARTHA NAUTIYAL

For Appellant: Ms. Astha Maniar, A.R, Shri Sher Singh, CIT.DR
For Respondent: Shri Sher Singh, CIT.DR
Hearing: 07/07/2026

PER ANNAPURNA GUPTA, AM: The present appeal has been filed by the assessee against the order of the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (hereinafter referred to as “NFAC”), Delhi (hereinafter referred to as “CIT(A)”) dated 20.11.2025 passed under Section 250 of the Income Tax Act, 1961 (hereinafter referred to as the “Act”) and relates to Assessment Year (A.Y.) 2020-21. ITA No.2405/Ahd/2025 [Shakti Polyweave Private Limited vs. DCIT] A.Y. 2020-21

The order continues below.

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