UPENKUMAR SHAMJIBHAI KOTECHA,RAJKOT vs. THE ITO WARD - 1 (2) (4), RAJKOT

ITA 14/RJT/2025Status: DisposedITAT Rajkot24 September 2026AY 2017-185 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal restored the matter to the CIT(A) for fresh adjudication. The CIT(A) is directed to examine the additional evidence filed by the assessee and decide the issue afresh after affording a proper opportunity of being heard.

What were the facts?

The assessee, a sugar and oil trader, disclosed a turnover of Rs. 43.51 crore. The Assessing Officer made an addition of Rs. 1,41,45,500/- on account of alleged unexplained cash deposits during demonetisation, without proper verification of the assessee's cash book and stock records.

What were the issues?

Whether the addition made by the AO on account of unexplained cash deposits was justified without proper verification of books of account and whether the CIT(A) erred by not considering additional evidence filed by the assessee.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Rajkot Bench, Rajkot

Before: Dr. Arjun Lal Saini & Shri Sonjoy Sarma

For Appellant: Shri Samir Vora, Ld. AR
For Respondent: Shri Ravinder Sindhu, Ld. CIT(DR)
Hearing: 23/09/2026Pronounced: 24/09/2026

Per, Shri Sonjoy Sarma, JM: Captioned appeal filed by the assessee, pertaining to Assessment Year (AY) 2017-18, is directed against the order under section 250 of the Income-tax Act, 1961 [hereinafter referred to as ‘the Act’] passed by the National Faceless Appeal Centre [hereinafter referred to as ‘NFAC’], dated 14.11.2024, which in turn arises out of an order passed by assessing officer u/s. 143(3) of the Act, dated 29.12.2019. 02. Brief facts of the case are that the assessee is an individual carrying on business as a

The order continues below.

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