PRADEEP KUMAR DUSAD,JAIPUR vs. DY. COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-2, JAIPUR

PDF · subscribers
ITA 722/JPR/2025Status: DisposedITAT Jaipur15 October 2025AY 2016-17Bench: SHRI GAGAN GOYAL (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)1 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that the CIT(A) was justified in deleting the addition related to bogus LTCG as no incriminating material was mentioned in the satisfaction note. However, the direction to issue notice under section 148 for LTCG was set aside.

What were the facts?

The ITAT was hearing appeals concerning assessment year 2016-17. The Assessing Officer had made additions related to bogus LTCG, commission for accommodation entry, and undisclosed investment in land. The CIT(A) had set aside these additions, allowing the assessee's appeal.

What were the issues?

The key issues were the validity of proceedings initiated under section 153C based on a satisfaction note and whether the CIT(A) erred in directing reassessment proceedings for LTCG.

Which sections of the Income-tax Act were involved?

Section 10(38),Section 68,Section 69,Section 115BBE,Section 132,Section 133A,Section 143(3),Section 147,Section 148,Section 150,Section 153A,Section 153C

AI-generated summary — verify with the full judgment below

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

Before: SHRI GAGAN GOYAL, AM& SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA No.722/JPR/2025

Hearing: 13/10/2025Pronounced: 15/10/2025

Heard together (2 matters)

ITA No.722/JPR/2025
ITA No.900/JPR/2025

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

File be consigned to the record room after the needful is done by the office. Copy of the order be also placed in the file of the connected appeal. Order pronounced in the open court on 15/10/2025.

Sd/- Sd/- ¼xxu xks;y½ ¼ujsUnz dqekj½ (GAGAN GOYAL) (NARINDER KUMAR) ys[kk lnL; @Accountant Member U;kf;d lnL;@Judicial Member Tk;iqj@Jaipur fnukad@Dated:- 15/10/2025 *Santosh आदेश की प्रतिलिपिअग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू The Appellant- Pradeep Kumar Dusad, Jaipur. 1. 2. izR;FkhZ@ The Respondent- DCIT, Central Circle-2, Jaipur. ITO, Ward-1(4), Jaipur. 3. vk;djvk;qDr@ Theld CIT

More judgments on Section 10(38)

All 3,113 judgments and leading authorities on Section 10(38) →

Recent GST High Court judgments

Search GST case law →