BISWAJIT SHIL,SABROOM, TRIPURA vs. THE INCOME TAX OFFICER, WARD - UDAIPUR, AGARTALA

ITA 161/GTY/2024Status: DisposedITAT Guwahati23 June 2026AY 2017-188 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal accepted the source of Rs. 6,26,000/- from the sale of land, as the father's pension account could not accept cash deposits. For the remaining Rs. 5,31,000/-, the Tribunal granted partial relief, confirming an addition of Rs. 1,31,000/-.

What were the facts?

The assessee deposited Rs. 11,57,000/- in his bank account during the demonetization period. The Assessing Officer treated this entire amount as unexplained cash credit under Section 68. The assessee claimed the source was sale proceeds of land and past savings from tuition income.

What were the issues?

Whether the cash deposits made during demonetization are unexplained cash credits, and whether the Assessing Officer correctly treated the entire amount as income under Section 68.

Which sections of the Income-tax Act were involved?

Section 68,Section 147,Section 143(3),Section 115BBE

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, GUWAHATI BENCH

Before: SHRI DUVVURU RL REDDY & SHRI LAXMI PRASAD SAHU

For Appellant: Shri Ramesh Goenka, AR
For Respondent: Shri Santosh Kumar Karnani, Add. CIT
Hearing: 18.05.2026Pronounced: 23.06.2026

PER LAXMI PRASAD SAHU, ACCOUNTANT MEMBER This appeal is filed by the assessee against the order of the NFAC, Delhi [“the Ld. CIT(A)”, for short], dated 22.05.2024 passed u/s 250 of the Income Tax Act, 1961 (“the Act”, for short) for the assessment year 2017-18 on the following grounds:- I.

That the Id. Commissioner of Income Tax (Appeals) ought to have held that the order of the Id. Assessing Officer U/s. 147 r.w.s. 143(3) of the Income Tax Act, 1961 dated 24.12.2019 passed without quoting a valid DIN was in contravention of CBDT Circular Biswajit Shil; A.Y: 2017-18 No. 19/2019 dated 14.08.2019 and therefore, illegal and liable to be set aside and/or quash

The order continues below.

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