DEEPAK MISHRA,LUCKNOW vs. INCOME TAX OFFICER-5(1), LUCKNOW

ITA 939/LKW/2025Status: DisposedITAT Lucknow25 May 2026AY 2017-1812 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the lower authorities failed to consider the evidence provided by the assessee regarding the source of the cash deposits. The Tribunal found that the evidence was sufficient to explain the deposits and directed the deletion of the additions.

What were the facts?

The assessee did not file returns for AY 2014-15 and 2017-18. The AO made additions for cash deposits in the assessee's bank account, claiming they were unexplained. The NFAC upheld these additions.

What were the issues?

Whether the additions made under Section 69A for unexplained cash credits were justified, given the evidence provided by the assessee to substantiate the source of funds.

Which sections of the Income-tax Act were involved?

Section 69A,Section 147,Section 148,Section 115BBE,Section 271(1)(c),Section 271AAC(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SMC BENCH, LUCKNOW

Before: SHRI. SUDHANSHU SRIVASTAVA

These appeals have been preferred by the Assessee against the respective orders passed by the National Faceless Appeal Centre, Delhi (NFAC), both dated 24.10.2025 for Assessment Years 2014-15 and 2017-18. 2.0 Since the facts and the issues involved in the above captioned appeals are almost identical, therefore, they were taken up together for hearing and are being disposed of through this common order for the sake of convenience.

2.

1 First, we will deal with the issues involved in the case of the assessee in ITA No.938/LKW/2025 for assessment year 2014-15. 2.2 The brief facts of the case are that the assessee had not filed the return of income for the year under consideration. The ITA Nos.938 & 939/LKW/2025 Income Tax Department was in possession of information that the ass

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 69A

All 15,297 judgments and leading authorities on Section 69A →

Latest GST High Court judgments

Search GST case law →