INCOME TAX OFFICER, WARD-2(2)(1), FIROZABAD, INCOME TAX OFFICE CIVIL LINES DABRAI vs. RAM NIWAS GUPTA, SIRSA KHAS SIRSAGANJ FIROZABAD

ITA 362/AGR/2026Status: DisposedITAT Agra31 August 2026AY 2018-198 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the decision of the CIT(A) to delete the addition. The Tribunal found that the bank account was solely owned by the assessee's wife, and the assessee was merely an authorized signatory with a different PAN.

What were the facts?

The Assessing Officer (AO) reopened the assessment of the assessee for AY 2018-19 based on information of a cash deposit of Rs. 1,89,87,500/- in a bank account. The assessee claimed the account belonged to his wife, Smt. Arti Gupta, and he was only an authorized signatory due to a clerical error in the PAN used during account opening.

What were the issues?

Whether the cash deposits in a bank account, where the assessee is an authorized signatory but not the owner, can be added to the assessee's income under Section 69A.

Which sections of the Income-tax Act were involved?

Section 69A,Section 115BBE,Section 148,Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AGRA(DB

Before: SUNIL KUMAR SINGHBRAJESH KUMAR SINGH

For Appellant: Shri Nitin Goyal, Adv and Shri Amit Goyal
Hearing: 09.07.2026Pronounced: 09.07.2026

PER:BRAJESH KUMAR SINGH, A.M.

This appeal is directed against the impugned order dated 13.02.2026 passed in appeal No NFAC/2017-18/10438014 by the NFAC (hereinafter referred to as the ld. Commissioner of Income Tax) u/s. 250 of the Income

ITA 362/Agr/2026

Tax Act, 1961 (hereinafter referred to as the “Act”) for the A.Y. 2018-19, wherein ld. CIT (A) has allowed the assessee’s appeal.

2.

Brief facts of the case: This case was a reopened vide notice u/s 148 of the Act dated 31.03.2022 on the basis of information that the assessee had deposited cash of Rs. 1,89,87,500/- in the Bank of Baroda having account number 27510200000244. The AO also noted that during the year the assessee has not

The order continues below.

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