SHYAMKARAN SINGH,GAYA BIHAR vs. ASSTT COMMISSIONER , GAYA

ITA 558/PAT/2024Status: DisposedITAT Patna27 April 2026AY 2017-1818 pages
AI SummaryRemanded

What were the facts?

The assessee, dealing in fertilizer, filed a return of income. The case was selected for scrutiny due to high cash receipts, low profit from house property, and cash deposits during demonetization. The Assessing Officer (AO) rejected the assessee's books of accounts under Section 145(3) and made additions.

What did the Tribunal hold?

The Tribunal observed that the AO had rightly applied Section 145(3) of the Act. However, in the interest of justice, the issue was remanded back to the AO for a fresh decision, directing the assessee to substantiate its claims with cogent documents.

What were the issues?

Whether the AO was justified in rejecting the assessee's books of accounts under Section 145(3) and making additions to income. The proper treatment of income from house property and handling charges was also a key issue.

Which sections of the Income-tax Act were involved?

Section 145(3),Section 250,Section 143(2),Section 142(1),Section 194IB,Section 24(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SMC BENCH, PATNA

For Appellant: Adv. Sh. Atanu Adhikari, Adv
Hearing: 15.04.2026Pronounced: 27.04.2026

PER LAXMI PRASAD SAHU, ACCOUNTANT MEMBER

This is an appeal filed by the assessee against the order passed u/s 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) by the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as “the Ld. CIT(A)] dated

2 Shyamkaran Singh 28.06.2024, DIN & order No. ITBA/APL/S/250/2024- 25/1066185162(1) on the following grounds of appeal:

“1. Because the Ld. Commissioner of Income tax (A) NFAC was not justified to confirmed the application of provision of section 145(3) of the income tax Act and rejected the books of accou

The order continues below.

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