MANOJ KUMAR,GUMLA vs. ITO, WARD-2(4), RANCHI

ITA 298/RAN/2025Status: DisposedITAT Ranchi10 July 20265 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found it appropriate to restore the matter to the Assessing Officer for re-examination of the genuineness of the transactions and certificates. The assessee was directed to cooperate and produce necessary documents.

What were the facts?

The assessee's return for AY 2014-15 was selected for scrutiny. The Assessing Officer (AO) doubted the genuineness of sales transactions, citing issues with VAT numbers, differing signatures on certificates, and lack of tax audit report. The AO treated a significant portion of bank deposits as unexplained income under Section 69A.

What were the issues?

The primary issue was the genuineness of sales transactions and the validity of supporting documents provided by the assessee to explain bank deposits.

Which sections of the Income-tax Act were involved?

Section 69A,Section 148,Section 143(2),Section 142(1),Section 145,Section 44AD,Section 44AB

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RANCHI BENCH, RANCHI

Before: SHRI GEORGE MATHAN & SHRI RATNESH NANDAN SAHAY

For Appellant: Shri M.K. Choudhary, Adv
For Respondent: Shri Sandipan Khan, Sr.DR
Hearing: 30/06/2026Pronounced: 10/07/2026

PER: BENCH

1.

This appeal by the assessee is directed against the order of the National Faceless Appeal Centre (NFAC), Delhi (in short, the ld. CIT(A)) dated 11/06/2025 for the A.Y. 2014-15. In this appeal, the assessee has raised following grounds of appeal:

"

1.

For that the impugned order passed treating the entire amount deposited in the Bank account, as income from undisclosed sources / unexplained money u/s 69A Rs. 1,57,07,731/- (Total amount deposited in bank account Rs.1,63,00,741/- Less: Income disclosed as per return u/s 148 Rs. 5,93,110/-) is unjustified, uncalled for on facts and in law.

1.

1 For that Ld. AO erred in not appreciating that the appellant has filed complete details o

The order continues below.

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