SHYAMA KUMAR GUPTA,HARDOI vs. ITO- 3(3), HARDOI, HARDOI

ITA 1015/LKW/2025Status: DisposedITAT Lucknow19 May 2026AY 2013-1413 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the orders of the lower authorities, finding that the assessee failed to provide sufficient documentary evidence to substantiate the loan and expenses. The appeal was dismissed.

What were the facts?

The assessee appealed against the confirmation of additions made by the Assessing Officer (AO) for AY 2013-14. The additions pertained to a loan received and quality claim/discount expenses.

What were the issues?

Whether the loan received and expenses claimed were adequately substantiated by the assessee with supporting evidence.

Which sections of the Income-tax Act were involved?

Section 68

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH ‘SMC’, LUCKNOW

Before: SHRI ANADEE NATH MISSHRA

PER ANADEE NATH MISSHRA:A.M. (A) This appeal has been filed by the assessee against the impugned appellate order of learned CIT(A)/Addl/JCIT(A), Mysore vide order dated 21.10.2025 for the AY 2013-14. The assessee has raised the following grounds of appeal:

“That the Ld. ADDL/JCIT(A), Mysore erred on facts and in law in confirming the addition of Rs. 23,00,000/- under section 68 of the Income Tax Act, 1961 being the amount of loan received from Sri Manager Singh, which is contrary to facts and circumstances of the case and had already been repaid by account payee cheques. Assessment Year: 2013-14 2

That the Ld. ADDL/JCIT(A), Mysore erred

The order continues below.

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