AKASH PANDEY, RAIPUR,RAIPUR vs. ITO-4(1), RAIPUR, RAIPUR

ITA 364/RPR/2026Status: DisposedITAT Raipur31 August 2026AY 2016-174 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal noted that the source of Rs. 75 lakhs remained unexplained due to the assessee's non-compliance. However, to ensure substantive justice, a final opportunity was granted to the assessee to explain the source before the Department.

What were the facts?

The assessee claimed Rs. 75 lakhs as a gift from Smt. Amrita Pandey, sourced from advances received from land sale. The Revenue requested evidence like sale deeds and Smt. Pandey's financial documents, which the assessee failed to provide.

What were the issues?

Whether the addition of Rs. 75 lakhs is justified when the assessee failed to provide complete evidence for the claimed gift and its source.

Which sections of the Income-tax Act were involved?

Section 250(4),Section 250(6)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAIPUR BENCH “DB”, RAIPUR

Before: SHRI PARTHA SARATHI CHAUDHURY & SHRI AVDHESH KUMAR MISHRA

For Respondent: Shri Piyush Tripathi, Sr. DR
Hearing: 16.07.2026Pronounced: 31.08.2026

PER PARTHA SARATHI CHAUDHURY, JM: The present appeal preferred by the assessee emanates from the order of the Ld.CIT(Appeals)/NFAC, Delhi dated 19.02.2026 for the assessment year 2016-17 as per the grounds of appeal on record.

2.

At the time of hearing none appeared for the assessee. However, an adjournment petition has been filed which is rejected. The matter is heard on merits after recording the submissions of the Ld. Sr. DR and on a careful perusal of the materials available on record.

3.

It is

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.

Recent GST High Court judgments

Search GST case law →