SHRI AMBICA GARMENTS, JODHPUR,JODHPUR vs. ACIT, CENTAL CIRCLE-3, JAIPUR, JAIPUR

ITA 57/JPR/2025Status: DisposedITAT Jaipur15 October 2025AY 2015-1631 pages
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What did the Tribunal hold?

The Tribunal held that additions based on unverified loose papers without corroborative evidence are not sustainable. It also noted that attributing profits from related entities to the assessee would lead to double taxation.

What were the facts?

The assessee filed appeals against orders confirming additions made by the AO on account of alleged opening unexplained capital, loans, and estimated gross profit. The additions were based on loose papers and lacked corroborative evidence.

What were the issues?

Whether additions based on uncorroborated loose papers are valid and whether attributing profits of related entities leads to double taxation.

Which sections of the Income-tax Act were involved?

Section 153A,Section 68

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Cases cited in this judgment(30)Show list

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

Before: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA Nos. 56 to 61/JP/2025

For Appellant: Shri Deepak Sharma, Adv
Hearing: 17/09/2025Pronounced: 15/10/2025

PER BENCH: The present bunch of twelve appeals (Six appeals in the case of M/s

Ambica

The order continues below.

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