VINOD SHARMA,INDORE vs. ITO WARD 5(4), INDORE, INDORE

ITA 530/IND/2025Status: DisposedITAT Indore30 June 2026AY 2017-1815 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found the impugned order to be ex-parte and not on merits. Both the assessee and revenue agreed to remand the case back to the CIT(A) for a fresh adjudication.

What were the facts?

The assessee's income was assessed at Rs. 92,67,470/-, with an addition of Rs. 90,00,000/- as unexplained money during the demonetization period. The assessee failed to provide satisfactory explanations or evidence for the cash deposits.

What were the issues?

Whether the addition of Rs. 90,00,000/- as unexplained money was justified, and if the CIT(A)'s order was passed on merits or ex-parte.

Which sections of the Income-tax Act were involved?

Section 69A,Section 115BBE,Section 143(3),Section 250,Section 253

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, INDORE BENCH, INDORE

For Respondent: Shri Vipul Chavda, Sr.DR
Hearing: 12.06.2026Pronounced: 30.06.2026

Per Paresh M Joshi, J.M:

This is an appeal filed by the Assessee under section 253 of the income tax Act 1961,[ hereinafter referred to as the Act

for the sake of brevity] before this tribunal, as & by way of a second appeal .The Assessee is aggrieved by the order

bearing No:-ITBA/NFAC/S/250/2024-25/1074406373(1)

dated 12.03.2025 passed by the Ld. CIT(A) u/s 250 of the Act, which is hereinafter referred to as the “Impugned

order”. The Relevant Assessment year is 2017-18 and the VINOD SHARMA ITA No. 530/Ind/2025 - A.Y. 2017-18

corresponding previous year period is from 01.04.2016 to 31.03.2017

2.

Factual Matrix

2.

1 That as and by way of an Assessment order made u/s 143(3) of the Act, the total income of

The order continues below.

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