RAJIV KUMAR,FATEHGARH SAHIB vs. INCOME TAX OFFICER, WARD SIRHIND, SIRHIND

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ITA 1235/CHANDI/2024Status: DisposedITAT Chandigarh04 November 2025AY 2017-18Bench: SH. SANJAY GARG (Judicial Member)1 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The tribunal held that the additional income offered was from business activities and should be taxed at normal rates, not at the higher rate of 60% under Section 115BBE of the Income Tax Act.

What were the facts?

During a survey action, the assessee offered additional income of Rs. 35 lacs due to discrepancies found in accounts. The assessee contended that this income was business income and should be taxed at normal rates.

What were the issues?

Whether the additional income offered by the assessee during survey, arising from business discrepancies, should be taxed at normal rates or the special rate under Section 115BBE.

Which sections of the Income-tax Act were involved?

Section 115BBE,Section 66,Section 69,Section 69-A,Section 69-B,Section 69C,Section 69D

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CHANDIGARH

Before: SH. SANJAY GARG

For Appellant: Smt. Shruti Khandelwal, Advocate for Shri Parikshit Aggarwal, CA
For Respondent: Dr. Ranjit Kaur, Addl. CIT, Sr.DR
Hearing: 03.11.2025Pronounced: 04.11.2025

आदेश क� ��त�ल�प अ�े�षत/ Copy of the order forwarded to :

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