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

ITA 59/JPR/2025Status: DisposedITAT Jaipur15 October 2025AY 2017-1815 pages
AI SummaryPartly Allowed

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

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(30)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

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.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 153A

All 18,957 judgments and leading authorities on Section 153A →

Recent GST High Court judgments

Search GST case law →