INCOME TAX OFFICER, WARD 3, PATHANKOT vs. SH. SANDEEP AGGARWAL, PATHANKOT

ITA 270/ASR/2017Status: DisposedITAT Amritsar21 February 2019AY 2013-145 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the CIT(A)'s order, finding no infirmity. It agreed that the assessee had provided sufficient evidence regarding the identity and genuineness of transactions, and that amounts were received through banking channels.

What were the facts?

The Revenue Department appealed the deletion of additions made by the AO amounting to Rs. 1,67,73,105/-. The CIT(A) deleted these additions, relying on a High Court judgment and finding that the assessee had discharged the primary onus by providing evidence of creditors' identities and transaction genuineness.

What were the issues?

Whether the CIT(A) was justified in deleting the additions made by the AO, particularly in light of the assessee providing evidence of creditors and transaction genuineness.

Which sections of the Income-tax Act were involved?

Section 250(6)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR

Before: SH. N.S.SAINI & SH. N.K.CHOUDHRY

For Appellant: Smt. Ratinder Kaur (Ld. DR)
Hearing: 19.02.2019Pronounced: 21.02.2019

PER N.K.CHOUDHRY, JM: The instant appeal has been preferred by the Revenue Department against the order dated 27.02.2017 passed by the Ld. CIT(A)-2, Amritsar, u/s 250(6) of the I.T. Act, 1961 (hereinafter called as ‘the Act’).

2.

The assessee has raised the following grounds of appeal.

1.

Whether or the facts and circumstances, the Ld. CIT(A) is right in not appreciating the fact that AO had made addition of Rs.1,67,73,105/- after making a detailed enquires.

2.

Whether or the facts and circumstances, the Ld. CIT(A), Amritsar is right in heavily relying on the judgment of Punjab 86 Haryana High Court in the case of M/s. Amar Chand & S

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

Recent GST High Court judgments

Search GST case law →