ANNASAHEB RAMESH CHHAGANLAL AJMERA NAGARI SAHAKARI PATSANSTHA LTD.,DHULE vs. ACIT CIRCLE, DHULE

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ITA 471/PUN/2024Status: DisposedITAT Pune03 March 2025AY 2012-13Bench: SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)1 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal, following its previous decisions in similar cases for other assessment years, set aside the issue to the CIT(A) for fresh adjudication. The assessee was directed to provide necessary evidence and explanations to substantiate the source of cash deposits.

What were the facts?

The assessee, a credit cooperative society, deposited Rs. 1,04,00,000 in cash into its bank account. The Assessing Officer treated this as unexplained income as the assessee failed to provide satisfactory explanations and supporting documents. The CIT(A) confirmed this addition.

What were the issues?

Whether the cash deposits in the bank account were sufficiently explained by the assessee, and if the CIT(A) erred in confirming the addition without proper consideration of the evidence.

Which sections of the Income-tax Act were involved?

Section 139,Section 147,Section 148,Section 142(1),Section 144,Section 44AB

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI R.K. PANDA & MS. ASTHA CHANDRA

For Appellant: Shri Sanket M. Joshi
For Respondent: Shri Ramnath P. Murkunde

आदेश की प्रधिधलधप अग्रेधिि / Copy of the Order forwarded to : अपील र्थी / The Appellant. 1. प्रत्यर्थी / The Respondent. 2. 3. The Pr. CIT concerned. दिभ गीय प्रदिदनदि, आयकर अपीलीय अदिकरण, “ए” बेंच, 4. पुणे / DR, ITAT, “A” Bench, Pune. ग र्ड फ़ इल / Guard File. 5. //सत्य दपि प्रदि// True Copy// आिेश नुस र / BY ORDER, / / True Copy / / िररष्ठ दनजी सदचि / Sr. Private Secretary आयकर अपीलीय अदिकरण ,पुणे / ITAT, Pune

S. Details Date Initials Designation No 1 Draft dictated on 2 Final Draft placed before author 3 Draft proposed & placed before the Second Member 4 Draft discussed/approved by Second Member 5 Approved Draft comes to the Sr. PS/PS 6 Kept for pronouncement on 7 Date of uploading of Order 8 File sent to Bench Clerk 9 Date on which the 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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