SASA STONE PRIVATE LIMITED,BANGALORE vs. DCIT CIRCLE 6(1)(1), BMTC BUILDING, KORAMANGALORE

ITA 1597/BANG/2026Status: DisposedITAT Bangalore31 August 2026AY 2018-199 pages
AI SummaryRemanded

What were the facts?

The assessee's return of income was selected for scrutiny, leading to additions for disallowance of TDS expenses and unsecured loans. The CIT(A) confirmed these additions, dismissing the assessee's appeal.

What did the Tribunal hold?

The Tribunal admitted additional evidence and restored the appeals to the Assessing Officer for fresh adjudication. The AO is directed to verify the TDS compliance, identity, creditworthiness, and genuineness of unsecured loan transactions.

What were the issues?

Whether disallowance under Section 40(a)(ia) was correctly made and whether additions under Section 68 for unsecured loans were justified without proper verification.

Which sections of the Income-tax Act were involved?

Section 40(a)(ia),Section 68,Section 133(6),Section 271AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BANGALORE BENCHES, BANGALORE

Before: SHRI PRASHANT MAHARISHI & SHRI SOUNDRARAJAN K.

PER SHRI PRASHANT MAHARISHI, VICE PRESIDENT

1.

ITA No. 1597/Bangalore/2026 for assessment year 2018 – 19 is filed by SASA Stones private Limited [ the assessee/appellant) against the appellate order passed by National faceless appeal Centre (NFAC) Delhi (the learned CIT – A) dated 12 February 2026 wherein the appeal filed by the assessee against the

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.

More judgments on Section 40(a)(ia)

All 7,267 judgments and leading authorities on Section 40(a)(ia) →

Recent GST High Court judgments

Search GST case law →