PANKAJ JHUMARMAL BOTHRA,AHMEDABAD vs. THE ITO, WARD-5(3)(2), AHMEDABAD

PDF · subscribers
ITA 423/AHD/2026Status: DisposedITAT Ahmedabad23 June 2026AY 2022-237 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that mere credits in a personal account do not automatically constitute undisclosed business turnover without a direct nexus. The rejection of books and estimation of profit were deemed unjustified as no specific defects were found.

What were the facts?

The Assessing Officer treated credits in the assessee's personal bank account as suppressed business turnover, rejecting books of account and estimating profit. The assessee contended these were internal transfers and non-business receipts.

What were the issues?

Whether credits in a personal bank account can be treated as undisclosed business turnover and if rejection of books of account under Section 145(3) was justified.

Which sections of the Income-tax Act were involved?

Section 144,Section 144B,Section 145(3),Section 250,Section 271A,Section 271B,Section 272A(1)(d)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, AHMEDABAD

Before: DR. B.R.R. KUMAR, VICE-MS. SUCHITRA R. KAMBLE

For Appellant: Shri Sunil Maloo, AR
For Respondent: Smt. Kakoli Uttam Ghosh, Sr DR
Hearing: 09.04.2026Pronounced: 23.06.2026

आदेशकी�ितिलिपअ�ेिषत/Copy of the Order forwarded to : अपीलाथ�/ The Appellant 1. ��थ�/ The Respondent. 2. संबंिधतआयकरआयु�/ Concerned CIT 3. 4. आयकरआयु�(अपील) /The CIT(A)- 5. िवभागीय�ितिनिध, आयकरअपीलीयअिधकरण, अहमदाबाद/ DR, ITAT, Ahmedabad 6. गाड�फाईल /Guard file. आदेशानुसार/ BY ORDER, True Copy

सहायकपंजीकार (Dy./Asstt. Registrar) आयकरअपीलीयअिधकरण, अहमदाबाद / ITAT, Ahmedabad

1.

Date of dictation … …….words processed by the Hon’ble VP on his PC on………17.06.2026 2. Date on which the typed draft is placed before the Dictating Member ……..18.06.2026 3. Other Member………….19.06.2026…. 4. Date on which the approved draft comes to the Sr.P.S./P.S…………22.06.2026… 5. Date on which the fair order is placed before the Dictating Member for pronouncement……….23.06.2026 6. Date on which the fair order comes back to the Sr.P.S./P.S…..........23.06.2026 7. Date on which the file goes to the Bench Clerk ….......23.06.2026 8. Date on which the file goes to the Head Clerk…………………………………... 9. The date on which the file goes to the Assistant Registrar for signature on the order 10. Date of Dispatch of the Order……………………………………

More judgments on Section 144B

All 10,521 judgments and leading authorities on Section 144B →

Recent GST High Court judgments

Search GST case law →