NARENDRA PRATAP SINGH,LUCKNOW vs. ITO-5(1), LUCKNOW-NEW, LUCKNOW

ITA 270/LKW/2026Status: DisposedITAT Lucknow01 June 2026AY 2018-195 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the assessee's claim of receiving the property as sale consideration for goods and services needs factual verification. Therefore, the matter was remanded back to the Assessing Officer for fresh consideration.

What were the facts?

The assessee received property valued at Rs. 15,80,000/-. The Assessing Officer treated this as a gift and made an addition to the assessee's income. The CIT(A) confirmed this addition, and a penalty under Section 270A was also levied.

What were the issues?

Whether the property received by the assessee was a gift or sale consideration, and the validity of the penalty levied under Section 270A.

Which sections of the Income-tax Act were involved?

Section 147,Section 144B,Section 270A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH ‘SMC’, LUCKNOW

Before: SHRI ANADEE NATH MISSHRA

For Appellant: Shri Samrat Chandra, CA

Heard together (2 matters)

I.T.A. No. 269/Lkw/2026
I.T.A. No. 270/Lkw/2026

Read from the judgment's own cause title. This page is filed under one of them.

PER ANADEE NATH MISSHRA:A.M. (A) These appeals have been filed by the assessee against the impugned appellate orders each dated 20.02.2026 by the Learned Commissioner of Income Tax (Appeals)/ National Faceless Appeal Center. Delhi [‘Learned CIT(A)’ for short]. The assessee has raised the following grounds in both the appeals:

I.T.A. Nos. 269 & 270/Lkw/2026 Assessment Years: 2018-19 2

1.

Because on the facts and in the circumstance of the case, the order of Ld. CIT(Appeals) is bad in law and passed the order without considering the nature of the business and industry in which the appellant operates.

2.

Because on the facts and in the

The order continues below.

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