RAVINDRA RAI,VAISHALI vs. ITO, HAJIPUR

ITA 456/PAT/2026Status: DisposedITAT Patna24 August 2026AY 2016-173 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal noted that the matter was decided ex-parte at both levels and the assessee's claim regarding actual bank deposits was not examined. Therefore, the assessment was set aside for a de novo assessment.

What were the facts?

The assessee filed a return of income, but the AO initiated reassessment proceedings based on large cash deposits in the assessee's bank account. The assessee failed to appear before the AO, who added the difference between deposits and declared turnover as unexplained income.

What were the issues?

Whether the addition of unexplained income was justified without proper examination of the assessee's submissions and bank deposit details. Whether the ex-parte decisions by the lower authorities were proper.

Which sections of the Income-tax Act were involved?

Section 147,Section 69A,Section 144,Section 144B,Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PATNA “DB” BENCH

Before: SHRI YOGESH KUMAR U.S. & SHRI GOPALAN GURUSAMY

For Appellant: Shri Anand Kumar, AR
For Respondent: Shri Bharat Bhusan Garg, CIT DR
Hearing: 20.08.2026Pronounced: 24.08.2026

PER GOPALAN GURUSAMY, ACCOUNTANT MEMBER:

This Appeal is filed by the Assessee against the order of the NFAC, Delhi (‘Ld. CIT(A)’ for short) dated 22.04.2026, passed u/s 250 of the Income Tax Act, 1961 (“the Act”, for short) for the Assessment Year 2016-17. 2. Brief facts on record are that the assessee, an individual, filed his return of income for A.Y. 2016-17, declaring total income of Rs.9,64,440/-. The Assessing Officer initiated proceeding u/s 147 of the Act, based on information that the assessee had deposited cash to the tune of Rs.13,09,50,980/- in his bank account with Central Bank Ravindra Rai; A.Y: 2016-17 of India. The assessee failed to appear before the Assessing Officer and respond to the notices i

The order continues below.

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