SURINDER KUMAR,FAZILKA vs. INCOME TAX OFFICER, ABOHAR

ITA 332/ASR/2025Status: DisposedITAT Amritsar25 June 2026AY 2017-188 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal found that the assessee had sufficient cash flow from agricultural sales and bank withdrawals to cover a significant portion of the deposit. While acknowledging a shortfall, the Tribunal allowed a portion of the cash availability, granting consequential relief to the assessee.

What were the facts?

The assessee deposited Rs. 16 lakhs in cash (SBN) in their bank account during the demonetisation period. The assessee claimed to be an agriculturist and provided documentary evidence to support the source of funds. However, the Assessing Officer (AO) was not satisfied and made an addition of Rs. 16 lakhs under Section 69A.

What were the issues?

The primary issue was to determine the availability of unexplained cash with the assessee to justify the demonetisation period deposit. The tribunal also considered the AO's mistaken assumptions regarding family expenses and property construction.

Which sections of the Income-tax Act were involved?

Section 69A,Section 144,Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR

Before: AND SH. UDAYAN DASGUPTA

For Appellant: Smt. Ratinder Kaur, Sr. D. R
Hearing: 09.04.2026Pronounced: 25.06.2026

Per Udayan Dasgupta, J.M.:

1.

This appeal is filed by the assessee against the order of the ld. Addl/JCIT (A) -1, Mumbai , dated 20.03.2025 passed u/s 250 of the Income Tax Act, 1961( henceforth the Act ) which has emanated from the order of the ITO , Ward 2(4) Abohar , passed u/s 144 of the Act, 1961 dated 05/12/2019. 1

2.

The assessee has taken six grounds in the memo of appeal in form 36 , and all the grounds relates to the addition of Rs.16 lakhs ( sixteen lakhs ) sustained u/s 69A by the Ld First appellate authority, being the cash deposited ( SBN ) in bank during demonetisation period.

3.

Brief facts emerging from records are that the assesse

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 69A

All 15,297 judgments and leading authorities on Section 69A →

Recent GST High Court judgments

Search GST case law →