MAHADEO NIVRUTI NAVALE (SMALLER HUF),SOLAPUR vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 1, SOLAPUR

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ITA 835/PUN/2018Status: DisposedITAT Pune07 May 2019AY 2013-145 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the authorities below in estimating agricultural income at Rs. 4,65,250/- based on cultivable land and treating the remaining Rs. 70,34,750/- as income from other sources due to lack of substantiation.

What were the facts?

The assessee claimed agricultural income of Rs. 75.00 lakh to explain expenses of Rs. 73.00 lakh, but this income was not declared in the return. The assessee failed to provide sale bills or details of purchasers for the claimed agricultural produce.

What were the issues?

Whether the assessee adequately substantiated the claimed agricultural income to explain expenses, and if not, whether the remaining amount could be treated as income from other sources.

Which sections of the Income-tax Act were involved?

Section 68

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “A”, PUNE

Before: SHRI R.S. SYAL & SHRI VIKAS AWASTHY

For Appellant: Shri Suhas Bora
For Respondent: Shri N.Ashok Babu

आदेश क� आदेश क� �ितिलिप �ितिलिप अ�ेिषत अ�ेिषत/Copy of the Order is forwarded to: आदेश आदेश क� क� �ितिलिप �ितिलिप अ�ेिषत अ�ेिषत 1. अपीलाथ� / The Appellant; ��यथ� / The Respondent; 2. आयकर आयु�(अपील) / 3. The CIT (Appeals)-7, Pune 4. The Pr. CIT-6, Pune िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, पुणे “ए” / DR 5. ‘A’, ITAT, Pune; गाड� फाईल / Guard file. // True copy // 6.

आदेशानुसार आदेशानुसार आदेशानुसार/ BY ORDER, आदेशानुसार True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune

ITA No.835/PUN/2018 Mahadeo N. Navale (Smaller HUF)

Date 1. Draft dictated on 06-05-2019 Sr.PS 2. Draft placed before author 06-05-2019 Sr.PS 3. Draft proposed & placed JM before the second member 4. Draft discussed/approved JM by Second Member. 5. Approved Draft comes to Sr.PS the Sr.PS/PS 6. Kept for pronouncement on Sr.PS 7. Date of uploading order Sr.PS 8. File sent to the Bench Clerk Sr.PS 9. Date on which file goes to the Head Clerk 10. Date on which file goes to the A.R. 11. Date of dispatch of Order. *

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