AMIT ROHADA AND SONS,KOTA vs. ITO, WARD-2(2), KOTA

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ITA 1260/JPR/2024Status: DisposedITAT Jaipur26 September 2025AY 2013-14Bench: SHRIGAGAN GOYAL (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the Learned PCIT was the competent authority to grant approval under Section 151 of the Act, rejecting the contention that the approval was not granted by the specified authority. The contention regarding violation of the Apex Court's directives in Ashish Agarwal's case was also found to be without merit.

What were the facts?

The assessee-appellant challenged an order by the Learned CIT(A) which dismissed their appeal against an assessment order. This order upheld an addition of Rs. 7,85,920/- made under Section 68 of the Act on account of unexplained credit.

What were the issues?

Whether the approval for issuing notice under Section 148 was granted by the competent authority and whether the assessment order was passed in violation of Apex Court directives.

Which sections of the Income-tax Act were involved?

Section 68,Section 147,Section 148,Section 151,Section 149

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

Hearing: 25/09/2025Pronounced: 26/09/2025
14.

In view of the above discussion, reasons and findings, the appeal filed by the assessee deserves to be dismissed. Consequently, the impugned order passed by Learned CIT(A) is upheld, and the appeal filed by the assessee is dismissed. File be consigned to the record room after the needful is done by the office. Order pronounced in the open court on 26/09/2025.

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:-26/09/2025 *Santosh आदेश की प्रतिलिपिअग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू The Appellant- Amit Rohada and Sons, Kota. 1.

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