PUNEET JAIN,LUCKNOW vs. DCIT/ACIT-3, LUCKNOW

ITA 775/LKW/2025Status: DisposedITAT Lucknow27 May 2026AY 2015-169 pages
AI SummaryRemanded

What were the facts?

The assessee's appeal against the CIT(A) order for AY 2015-16 is before the ITAT. The AO made additions on account of shares received below fair market value, disallowing agricultural income, and for unexplained credit card payments. The CIT(A) confirmed these additions.

What did the Tribunal hold?

The ITAT found that the CIT(A) failed to consider the assessee's submissions and passed a non-speaking order. The matter was set aside and restored to the CIT(A) for a fresh decision.

What were the issues?

Whether the CIT(A) passed a speaking order and properly considered the assessee's submissions regarding additions made by the AO.

Which sections of the Income-tax Act were involved?

Section 56(2)(vii)(c),Section 56(2)(viia),Section 143(2),Section 148,Section 292B,Section 151,Section 149

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH “A”, LUCKNOW

Before: SHRI KUL BHARAT & SHRI ANADEE NATH MISSHRA

For Appellant: Shri Ashwani Kumar, C.A
For Respondent: Shri Amit Kumar, CIT(DR)

PER KUL BHARAT, VICE PRESIDENT.:

This appeal, by the assessee, is directed against the order of the Learned Commissioner of Income-tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi dated 11.09.2025 pertaining to the assessment year 2015-16. The assessee has raised the following grounds of appeal: -

“1. That the Learned Lower Court erred in law by not providing the reasonable opportunity of being heard through video conferencing even after requesting for the same.

2.

That the Learned Lower Court erred in invoking section 56(2)(vii)(c)when the AO had specifically invoked section 56(2)(viia).

3.

That the Learned Lower Court erred in facts and legal aspects of the case in making addition of Rs. 61,98,400 under

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 56(2)(vii)(c)

All 57 judgments and leading authorities on Section 56(2)(vii)(c) →

Recent GST High Court judgments

Search GST case law →