INCOME TAX OFFICER, WARD-1(4), JALGAON, JALGAON vs. DEEPALI RAJPAL GRAMIN BIGARSHETI SAHAKARI PATSANTHA MARYADIT, SHIRSOLI, JALGAON

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ITA 3152/PUN/2025Status: DisposedITAT Pune12 June 20267 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that the CIT(A) erred in deleting the addition without appreciating the assessee's failure to substantiate the identity, creditworthiness, and genuineness of the alleged cash depositors. The additional evidence admitted by the CIT(A) was also questioned.

What were the facts?

The assessee, a credit co-operative society, did not file its return of income. Large cash deposits were made in its bank accounts. Upon reopening the assessment, the assessee claimed the deposits were from members for draft facilities.

What were the issues?

Whether the CIT(A) was justified in deleting the addition made under Section 69A without proper substantiation of cash deposits, and whether additional evidence was rightly admitted.

Which sections of the Income-tax Act were involved?

Section 69A,Section 147,Section 148

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “A”, PUNE

Before: SHRI R. K. PANDA & Ms. ASTHA CHANDRA

For Appellant: Shri Nagesh Jadhav
For Respondent: Shri Amol Khairnar, CIT DR

आदेश की प्रतितिति अग्रेतिि/Copy of the Order is forwarded to: 1. अपील र्थी / The Appellant; प्रत्यर्थी / The Respondent 2. 3. The concerned Pr.CIT, Pune 4. DR, ITAT, ‘A’ Bench, Pune ग र्ड फ ईल / Guard file. 5. आदेशानुसार/ BY ORDER, // True Copy // Assistant Registrar आयकर अपीलीय अदिकरण ,पुणे / ITAT, Pune

7 ITA No.3152/PUN/2025

S.No. Details Date Initials Designation 1 Draft dictated on 10.06.2026 Sr. PS/PS 2 Draft placed before author 11.06.2026 Sr. PS/PS Draft proposed & placed before 3 JM/AM the Second Member Draft discussed/approved by 4 AM/AM Second Member Approved Draft comes to the 5 Sr. PS/PS Sr. PS/PS 6 Kept for pronouncement on Sr. PS/PS 7 Date of uploading of Order Sr. PS/PS 8 File sent to Bench Clerk Sr. PS/PS Date on which the file goes to 9 the Office Superintendent Date on which file goes to the 10 A.R. 11 Date of Dispatch of order

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