SUNIL EKNATH LOHARKAR,NASHIK vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 1, NASHIK

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ITA 1785/PUN/2017Status: DisposedITAT Pune23 September 2022AY 2012-1311 pages
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What did the Tribunal hold?

The tribunal upheld the addition of Rs. 37,19,000 as unexplained cash credit, finding that the assessee failed to discharge the onus of proving the genuineness of the transaction and the creditworthiness of the alleged purchasers. However, an enhancement made by the CIT(A) to the agricultural income claim was deleted.

What were the facts?

The assessee deposited Rs. 37,19,000 in cash into his bank accounts, claiming it as advance against land sale. The ITAT examined the genuineness of the transaction and the creditworthiness of the parties involved.

What were the issues?

Whether the cash deposits constituted unexplained cash credits and if the CIT(A) had the jurisdiction to enhance the income in appeal.

Which sections of the Income-tax Act were involved?

Section 68,Section 271(1)(c)

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Cases cited in this judgment(3)Show list

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Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI S.S.GODARA, JM & SHRI DR. DIPAK P. RIPOTE, AM

For Appellant: Shri Pramod Shingte
For Respondent: Shri M.G. Jasnani
Hearing: 20.07.2022Pronounced: 23.09.2022

Heard together (2 matters)

ITA No.1457/PUN/2017
ITA No. 1785/PUN/2017

Read from the judgment's own cause title. This page is filed under one of them.

आदेश की प्रधतधलधप अग्रेधषत / Copy of the Order forwarded to : अपीलाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2. 3. The CIT(A) -1, Nashik. 4. The PCIT-1, Nashik. धवभागीय प्रधतधनधध, आयकर अपीलीय अधधकरण, “बी” बेंच, 5. पुणे / DR, ITAT, “B” Bench, Pune. गार्ा फ़ाइल / Guard File. 6. आदेशानुसार / BY ORDER, // True Copy //

Senior Private Secretary आयकर अपीलीय अधधकरण, पुणे / ITAT, Pune.

11 & Sunil Eknath Loharkar, S.No. Details Date Initials 1 Draft dictated on 20.07.2022 2 Draft placed before author 21.09.2022 Draft proposed & placed before the Second 3 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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