SHARAFAT ALI,SIKRORI vs. ASSESSMENT UNIT , DELHI

ITA 117/LKW/2026Status: DisposedITAT Lucknow31 August 2026AY 2015-168 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeal and restored the matter to the AO. This was due to the AO's notices being sent to an incorrect email address, preventing the assessee from participating in the assessment proceedings.

What were the facts?

The assessee, engaged in potato and mango trading, did not file a return of income. The AO initiated reassessment proceedings based on cash deposits of Rs. 58,50,000/-. The assessee did not respond to notices, leading to a best judgment assessment where the deposits were treated as concealed income.

What were the issues?

Whether the reassessment proceedings and subsequent best judgment assessment were valid when notices were not properly served on the assessee. The assessee's claim of agricultural income and lack of documentation for business transactions.

Which sections of the Income-tax Act were involved?

Section 147,Section 148,Section 144,Section 144B,Section 69A,Section 271(1)(c),Section 271(1)(b),Section 68,Section 44AD

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 Akshay Agarwal, Advocate

PER SUDHANSHU SRIVASTAVA, J.M.:

This appeal has been preferred by the Assessee against the order dated 14.11.2025, passed by the National Faceless Appeal Centre, Delhi (NFAC) for Assessment Year 2015-16. 2.0 The brief facts of the case are that during the year under consideration, the assessee was engaged in the business of trading in Potatoes and Mangoes. The assessee had not filed the return of income for the year under consideration. The Income Tax Department was in possession of information that the assessee had made cash deposits to the tune of Rs.58,50,000/- in his Bank Account maintained with Axis Bank of India. The Assessing Officer (AO) initiated reassessment proceedings under Section 147 of the Income Tax Act, 1961 (hereinafter called 'the ITA No.448/LKW/2020 Act’) read w

The order continues below.

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