LATE PRADEEP ASTHANA (L/H AMAN ASTHANA),JAUNPUR vs. DCIT, FAIZABAD

ITA 682/LKW/2025Status: DisposedITAT Lucknow25 June 2026AY 2017-189 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal restored the appeals to the file of the AO, granting the assessee one last opportunity to present their case with supporting evidence, emphasizing compliance in future proceedings.

What were the facts?

The assessee's return was selected for scrutiny due to abnormal cash deposits during demonetization. The Assessing Officer (AO) made additions to income for unexplained cash deposits, capital introduction, unsecured loans, construction cost, and creditors.

What were the issues?

Whether the additions made by the AO for unexplained cash deposits and other items were justified, and whether the penalty was correctly levied, considering the assessee's claim of lack of opportunity.

Which sections of the Income-tax Act were involved?

Section 68,Section 69,Section 143(1),Section 143(3),Section 144B,Section 142A,Section 115BBE,Section 271AAC(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH “B”, LUCKNOW

Before: SHRI. SUDHANSHU SRIVASTAVA & SHRI NIKHIL CHOUDHARY

For Appellant: Shri Vaibhav Goel, C.A

PER SUDHANSHU SRIVASTAVA, J.M.:

These appeals have been preferred by the Assessee against the separate orders, both dated 09.09.2025, passed by the National Faceless Appeal Centre, Delhi (NFAC) in quantum proceedings as well as penalty proceedings for Assessment Year 2017-18. 2.1 The brief facts of the case are that the assessee e-filed his return of income for the year under consideration on 30.10.2017 declaring a total income of Rs.48,90,700/- which was processed by the Centralized Processing Center (CPC), Bangalore under section 143(1) of the Income Tax Act, 1961 (hereinafter

ITA Nos.682 & 683/LKW/2025 called 'the Act’) on 16.11.2017 determining the tax liability/refund at Nil. Subsequently, th

The order continues below.

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