ASHIM ANAND,HAZARIBAGH vs. ITO, WARD 2(5), RAMGARH

ITA 315/RAN/2024Status: DisposedITAT Ranchi24 April 2026AY 2017-183 pages
AI SummaryAllowed

What did the Tribunal hold?

The tribunal held that once the limited scrutiny was completed without adverse inferences and without proper permissions, further additions are not permissible. The estimation of income at 8% of turnover was therefore not allowed.

What were the facts?

The assessment was taken up for limited scrutiny due to cash deposits. The assessee's books of account were not rejected, but the income was estimated at 8% of turnover. The revenue argued that books were unavailable and cash outside the books was suspected.

What were the issues?

Whether estimation of income is permissible when limited scrutiny is completed without adverse inferences and without proper permissions, and books of account are not rejected.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RANCHI BENCH, RANCHI

Before: S/SHRI GEORGE MATHAN & RATNESH NANDAN SAHAY

For Appellant: Shri M.K. Agarwal, AR
For Respondent: Shri Kailash V Gautam,ld Sr. DR
Hearing: 24/04/2026Pronounced: 24/04/2026

Per Bench

This is an appeal filed by the assessee against the order of the ld Addl/JCIT(A)-8, Delhi dated 28.05.2024 in Appeal No. CIT(A), Hazaribagh/10149/2019-20 for the assessment year 2017-18. 2. Shri M.K. Agarwal, ld AR appeared for the assessee and Shri Kailash V Gautam, ld Sr DR appeared for the revenue.

P a g e 1 | 3 Assessment Year 2017-18

3.

It was submitted by ld AR that the assessment was taken up for limited scrutiny on account of cash deposit by the assessee in the bank during the year. It was the submission that no addition on this account has been made. He submitted that however, the income of the assessee has been estimated at 8% of the turnover of the assessee. It was t

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.

Recent GST High Court judgments

Search GST case law →