SKYCITY BUILDERS AND PROMOTERS PRIVATE LIMITED, ,KHARAR, RUPNAGAR vs. DCIT WARD 6(1), CHANDIGARH JAO ITO 6(1) MOHALI, CHANDIGARH

ITA 1066/CHANDI/2025Status: DisposedITAT Chandigarh16 March 2026AY 2012-13Bench: SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)1 pages
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What did the Tribunal hold?

The Tribunal held that the reopening was based on incorrect facts as the assessee had filed a return. Regarding the additions, the Tribunal found that the assessee had provided sufficient documentation to discharge the onus under Section 68 and that the pre-operative expenses were reflected in audited books of accounts.

What were the facts?

The assessee's case was reopened based on AIR information regarding property purchase, with the AO initially believing the assessee was a non-filer. The AO made additions under Section 68 for unsecured loans and for unexplained expenditure. The CIT(A) deleted these additions.

What were the issues?

Whether the reopening of assessment under Section 148 was valid, and whether the additions made under Section 68 and for unexplained expenditure were justified.

Which sections of the Income-tax Act were involved?

Section 148,Section 68,Section 143(3)

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Cases cited in this judgment(3)Show list

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Income Tax Appellate Tribunal, “B” BENCH, CHANDIGARH

Before: HON’BLE SHRI RAJPAL YADAV & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

Hearing: 05.02.2026Pronounced: 16.03.2026

Heard together (2 matters)

ITA No.1066/CHANDI/2025
ITA No.1217/CHANDI/2025

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Manoj Kumar

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