DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, KOTA, KOTA vs. MADAN MOHAN GUPTA, KOTA

ITA 882/JPR/2025Status: DisposedITAT Jaipur10 November 2025AY 2015-16Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the AO's interpretation of the figures in the seized notebook as unexplained money in lakhs was not sustainable due to a lack of tangible evidence and flawed correlation with other documents. The CIT(A)'s reduction of the addition was found to be reasonable.

What were the facts?

During a search operation, a notebook with unclear figures was seized. The Assessing Officer (AO) interpreted these figures as unexplained money amounting to Rs. 3,37,47,000. The CIT(A) reduced this addition to Rs. 2,00,000, considering some explanations as partially substantiated.

What were the issues?

Whether the figures in the seized notebook represent unexplained money in lakhs, and if the CIT(A) erred in reducing the addition based on the assessee's explanations.

Which sections of the Income-tax Act were involved?

Section 69A,Section 132(4),Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JAIPUR BENCHES,”A” JAIPUR

Before: DR. S. SEETHALAKSHMI, JM & SHRI GAGAN GOYAL, AM vk;dj vihy la-@ITA No.882/JPR/2025

Hearing: 14/10/2025Pronounced: 10/112025

PER: DR. S. SEETHALAKSHMI, J.M.

This is an appeal filed by the Revenue against the order of ld. CIT (A), Udaipur-2 dated 12.03.2025 passed under section 250 of the I.T. Act, 1961, for the assessment year 2015-16. 2. The grounds raised by the Revenue are being reproduced hereunder :-

“1. On the facts and in circumstances of the case, whether the ld.CIT (A) has erred in sustaining only Rs. 2,00,000/- out of total ad

The order continues below.

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