ASSISTANT COMMISSIONER OF INCOME TAX, AHMEDABAD vs. AMITKUMAR KUNDANDAS OCHWANI, AHMEDABAD

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ITA 1602/AHD/2026Status: DisposedITAT Ahmedabad17 June 2026AY 2022-234 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal agreed that only the profit element in disputed purchases should be taxed. However, it found the 6% estimation by the CIT(A) to be on the lower side and enhanced the profit estimation to 8% of the disputed amount.

What were the facts?

The Assessing Officer (AO) made an addition of Rs. 1,10,83,150/- under Section 69C based on alleged cash transactions found in a ledger from a search on another entity. The CIT(A) restricted this addition to 6% of the disputed expenditure, considering it as profit.

What were the issues?

Whether the entire unexplained expenditure is taxable or only the profit element, and the reasonableness of the profit estimation percentage.

Which sections of the Income-tax Act were involved?

Section 69C,Section 28,Section 115BBE

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, AHMEDABAD

Before: DR. B.R.R. KUMAR, VICE- & SHRI RAHUL CHAUDHARY

For Appellant: Shri Parin Shah, AR
For Respondent: Shri C Dharni Nath, Sr. DR
Hearing: 15.06.2026Pronounced: 17.06.2026

आदेश की �ितिलिप अ�ेिषत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��थ� / The Respondent. 3. संबंिधत आयकर आयु� / Concerned CIT 4. आयकर आयु�(अपील) / The CIT(A)- 5. िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड� फाईल / Guard file.

आदेशानुसार/ BY ORDER, True Copy

सहायक पंजीकार (Dy./Asstt. Registrar) आयकर अपीलीय अिधकरण, अहमदाबाद / ITAT, Ahmedabad

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