POOJA SWAMI,GWALIOR vs. ASSESSMENT UNIT, INCOME TAX DEPARTMENT, GWALIOR

ITA 625/AGR/2026Status: DisposedITAT Agra30 September 2026AY 2018-194 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the CIT(A) failed to apply its mind or provide a reasoned order. Therefore, the matter was remitted back to the CIT(A) for a fresh adjudication on merits.

What were the facts?

The Assessing Officer initiated reassessment proceedings based on information about the assessee's high-value cryptocurrency trading. The AO added significant amounts for undisclosed capital gains and unexplained bank credits. The CIT(A) dismissed the assessee's appeal.

What were the issues?

Whether the CIT(A) properly adjudicated the assessee's appeal by providing a reasoned order. The adequacy of the CIT(A)'s analysis of the assessee's contentions.

Which sections of the Income-tax Act were involved?

Section 147,Section 148,Section 143(2),Section 142(1),Section 144B,Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AGRA (DB

Before: SUNIL KUMAR SINGH & BRAJESH KUMAR SINGH

For Respondent: Ms. Sangeeta Yadav, CIT (DR)
Hearing: 29.09.2026Pronounced: 29.09.2026

PER: SUNIL KUMAR SINGH, J.M.

This appeal is directed against the impugned order dated 29.06.2026 passed in appeal No NFAC/2017-18/10574876 by the ld. Commissioner of Income Tax/NFAC (Delhi) [(hereinafter referred to as the “CIT(A)] u/s. 250 of the Income Tax Act, 1961 (hereinafter referred to as the “Act”) for the A.Y. 2018-19, wherein ld CIT(A), has dismissed assessee’s appeal.

2.

Perusal of the records shows that the reassessment proceedings u/s 147 of the Act were initiated by the assessing officer on the basis of the information available with the department, that the assessee had undertaken high value trading in Crypto-Currency (Bitcoin) during the F.Y. 2017-18 relevant to A.Y. 2

The order continues below.

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