DY COMMISSIONER OF INCOME TAX CIRCLE-3 NAGPUR, NAGPUR vs. AGROFAB MACHINERIES (I) PVT LTD, NAGPUR

ITA 214/NAG/2025Status: DisposedITAT Nagpur19 June 202661 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the Revenue's appeal, finding that the CIT(A) was justified in deleting most of the additions. The Tribunal also allowed the assessee's cross-objection, directing deletion of certain upheld additions.

What were the facts?

The Revenue appealed the CIT(A)'s order which had deleted several additions made by the Assessing Officer. The assessee filed a cross-objection against additions upheld by the CIT(A). The Tribunal considered grounds related to admitting additional evidence, unexplained cash credits, and various other liabilities.

What were the issues?

Whether the CIT(A) erred in admitting additional evidence and deleting additions made by the AO, and whether the CIT(A) was justified in upholding certain additions against the assessee.

Which sections of the Income-tax Act were involved?

Section 68,Section 14A,Section 32

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, NAGPUR BENCH :: NAGPUR

Before: SHRI ANUBHAV SHARMA & SHRI KHETTRA MOHAN ROY

For Appellant: Shri K.P. Dewani, Advocate
For Respondent: Shri Pankaj Kumar, CIT-DR
Hearing: 12.06.2026Pronounced: 19.06.2026

Heard together (2 matters)

C.O.No. 03/NAG/2025
ITA Nos. 214/NAG/2025

Read from the judgment's own cause title. This page is filed under one of them.

PER KHETTRA MOHAN ROY, AM:

This appeal filed by the Revenue and the Cross Objection filed by the assessee are directed against the order of National Faceless Appeal Centre, Delhi, (for short, “CIT(A)”), dated 27/01/2025 passed under section 250 of the Income Tax Act, 1961 (for short, “Act”) which is emanating from the assessment order dated 27.09.2023 passed u/s. 143(3) r.w.s. 144B of the Act, for the Assessment Year (AY) 2020-21.

The order continues below.

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