DHARA RAKESH SHETH,AHMEDABAD vs. INCOME TAX OFFICER, WARD 7(1)(1), AHMEDABAD, AHMEDABAD

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ITA 1186/AHD/2025Status: DisposedITAT Ahmedabad25 August 2025AY 2016-17Bench: DR. B.R.R. KUMAR, VICE-PRESIDENT SHRI SIDDHARTHA NAUTIYAL (Judicial Member)1 pages

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

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal found no reason to affirm the order of the Assessing Officer, noting that the assessee had failed to furnish the required details regarding the investment.

What were the facts?

The assessee filed their return declaring an income of Rs. 2,10,000/-. The Assessing Officer (AO) added an unexplained investment of Rs. 10,14,575/- from share trading, treating it as unexplained investment under Section 69 of the Income Tax Act.

What were the issues?

Whether the addition of Rs. 10,14,575/- as unexplained investment from share trading by the Assessing Officer was justified.

Which sections of the Income-tax Act were involved?

Section 143(2),Section 142(1),Section 69,Section 147,Section 144

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, AHMEDABAD

For Respondent: Shri Prateek Sharma, Sr. DR
Hearing: 05.08.2025Pronounced: 25.08.2025

आदेश की �ितिलिप अ�ेिषत/Copy of the Order forwarded to : अपीलाथ� / The Appellant 1. ��थ� / The Respondent. 2. संबंिधत आयकर आयु� / Concerned CIT 3. 4. आयकर आयु�(अपील) / The CIT(A)- 5. िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड� फाईल / Guard file. आदेशानुसार/ BY ORDER, True Copy

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