SH. NARESH PARWAL,JAIPUR vs. ITO, WARD-6(2), JAIPUR, JAIPUR

ITA 1534/JPR/2024Status: DisposedITAT Jaipur25 September 2026AY 2007-0823 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that the CIT(A) was unjustified in confirming the additions without proper verification. The assessee's reliance on documents found during the search was valid, and the CIT(A) erred in not considering the request for a remand report.

What were the facts?

During a search, the assessee's business premises revealed documents related to finance and money lending. The assessee claimed to be a mediator, earning brokerage, while the AO treated the amounts as unexplained debtors and interest. The ITAT had previously remanded the issue for fresh verification by the AO.

What were the issues?

Whether the CIT(A) erred in confirming additions without proper verification of documents found during search, and whether the assessee's claim of being a mere broker was adequately considered.

Which sections of the Income-tax Act were involved?

Section 250,Section 132,Section 131

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JAIPUR BENCHES, “A” BENCH, JAIPUR

Hearing: 02.07.2026Pronounced: 25.09.2026

Per Annapurna Gupta, AM:- The present appeal has been filed by the assessee against the order passed by the Office of the Commissioner of Income Tax, Appeal CIT(A), Jaipur 04 (hereinafter referred to as “Ld. CIT(A)”), dated

P a g e | 2 Sh. Naresh Parwal 16.10.2024under Section 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”).

2.

The grounds raised by the assessee read as under:-

1.

The Ld. CIT(A) has erred on facts and in law in confirming the addition of Rs.4,98,62,333/- (5,43,62,333-45,00,000) on account of alleged unexplained debtors & interest thereon by holding that assessee has not furnished the required details as called by the

The order continues below.

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