DEPUTY COMMISSIONER OF INCOME -TAX, CENTRAL CIRCLE-1(2), AHMEDABAD, AHMEDABAD vs. M/S ZEN INDUSTRIES PVT. LTD., AHMEDABAD

ITA 889/AHD/2025Status: DisposedITAT Ahmedabad16 March 2026AY 2021-22Bench: Shri Sanjay Garg, Judicial Member And Annapurna Gupta (Accountant Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the loose sheets lacked crucial details and were not corroborated by other evidence. The employee later clarified the sheets pertained to his personal dealings, which the AO accepted in his assessment.

What were the facts?

During a search action, loose sheets containing coded figures were found from an employee's vehicle. The Assessing Officer (AO) believed these represented unaccounted sales by the assessee to third-party groups.

What were the issues?

Whether loose sheets found during a search, without corroborative evidence and later disowned by the source, can form the basis for additions for unaccounted sales.

Which sections of the Income-tax Act were involved?

Section 132,Section 147,Section 148,Section 145(3),Section 131,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, AHMEDABAD

Before: Shri Sanjay Garg & Annapurna Gupta

Consolidated Appeals (3)

ITA 888/Ahd/2025AY 2020-21
ITA 890/Ahd/2025AY 2021-22
ITA 891/Ahd/2025AY 2022-23
For Appellant: Shri Anil Kshatriya &, Shri Alay Anil Kashatriya, ARs
For Respondent: Shri Sher Singh, CIT-DR &, Smt. Kakoli Uttam Ghosh, Sr.DR
Pronounced: 16/03/2026

Per Sanjay Garg, Judicial Member:

The captioned appeals have been preferred by the Reve

The order continues below.

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