BHOLA SINGH,SAMASTIPUR vs. ITO, SAMASTIPUR

ITA 283/PAT/2026Status: DisposedITAT Patna03 July 2026AY 2017-184 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the assessee, being an agriculturist and engaged in related businesses, had provided a plausible explanation for the cash deposits. Considering the nature of activities and the quantum of deposits, the authorities below should have accepted the assessee's explanation.

What were the facts?

The assessee did not file a return of income for AY 2017-18. The Assessing Officer made an addition of Rs. 6,08,500 on account of unexplained cash deposits during demonetization. The CIT(A) dismissed the assessee's appeal.

What were the issues?

Whether cash deposits made during the demonetization period by an agriculturist are to be treated as unexplained income without considering the assessee's business activities and past cash turnover patterns.

Which sections of the Income-tax Act were involved?

Section 69A,Section 115BBE,Section 144,Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PATNA BENCH

Before: SHRI LAXMI PRASAD SAHU & SHRI YOGESH KUAMR U.S.

For Respondent: Shri Ravi Kant Chowdhary, Sr. DR
Hearing: 01.07.2026Pronounced: 03.07.2026

PER YOGESH KUMAR U.S., JUDICIAL MEMBER:

This Appeal is filed by the Assessee against the order of the Commissioner of Income Tax (Appeal) [“the Ld. CIT(A)”, for short], dated 03.03.2026 passed u/s 250 of the Income Tax Act, 1961 (“the Act”, for short) for the Assessment Year 2017-18. 2. Brief facts of the case are that, Assessee had not filed return of income for the A.Y. 2017-18, an Assessment Order came to be passed u/s 144 of the Act by making an addition of Rs.6,08,500/- u/s 69A r.w.s 115BBE of the Act on account of cash deposited during the Bhola Singh; A.Y.: 2017-18 demonetisation period by treating the same as unexplained money. Aggrieved by the Assessment Order dated 14.11.2

The order continues below.

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