INCOME TAX OFFICER, YAMUNA NAGAR vs. TIRUPATI PLYWOOD, YAMUNA NAGAR

ITA 864/CHANDI/2025Status: DisposedITAT Chandigarh24 August 2026AY 2022-236 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the bank's figures were approximate and made with a time lag, while the assessee's audited books were reliable. The addition under Section 69A was not applicable as the assessee maintained proper books of accounts.

What were the facts?

The assessee, a partnership firm, had discrepancies between its closing stock, sundry creditors, and sundry debtors as per its audited books and a bank verification report. The Assessing Officer treated these differences as cash sales and added them to the assessee's income.

What were the issues?

Whether additions made based on approximate figures from a bank verification report, contradicting audited books of accounts, are sustainable.

Which sections of the Income-tax Act were involved?

Section 69A,Section 41(1),Section 115BBE

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, CHANDIGARH

Before: HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM & HON’BLE SHRI RAJESH DAMODARLAL SHARMA, JM

RAJESH DAMODARLAL SHARMA (Judicial Member)

1.

Aforesaid appeal by revenue for Assessment Year (AY) 2022-23 arises out of an order of learned Commissioner of Income Tax (Appeals), NAFC [CIT(A)] dated 30.04.2025 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s 143(3) r.w.s. 144B of the Act on 06.03.2024 making addition of Rs.167.11 Lacs in the hands of the assessee. Having heard rival submissions and upon perusal of case

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 69A

All 15,297 judgments and leading authorities on Section 69A →

Recent GST High Court judgments

Search GST case law →