AMRITA RAMESH KASBEKAR,MUMBAI vs. ACIT 22(1), MUMBAI

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ITA 1689/MUM/2019Status: DisposedITAT Mumbai23 December 2020AY 2012-1311 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that while the assessee had provided some evidence, there were still doubts regarding the allocation of income and expenses and the substantiation of agricultural activities. Therefore, the case was remanded to the AO for further verification.

What were the facts?

The assessee claimed agricultural income as exempt and also made cash deposits in her bank account. The Assessing Officer (AO) treated the agricultural income as not genuine and the cash deposits as unexplained.

What were the issues?

Whether the agricultural income claimed as exempt was genuine, and whether the cash deposits in the bank account were adequately explained.

Which sections of the Income-tax Act were involved?

Section 68,Section 10(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, MUMBAI

Before: SHRI PRAMOD KUMAR & SHRI PAVAN KUMAR GADALE

For Respondent: Shri Sunil Deshpande, DR
Hearing: 07/12/2020Pronounced: 22/12/2020

आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��यथ� / The Respondent. 3. संबं�धत आयकर आयु�त / The CIT(A) 4. आयकर आयु�त(अपील) / Concerned CIT �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Mumbai 5. 6. गाड� फाईल / Guard file. आदेशानुसार/ BY ORDER, स�या�पत ��त //True Copy// 1. उप/सहायक पंजीकार ( Asst. Registrar) आयकर अपील�य अ�धकरण, अहमदाबाद / ITAT, Mumbai Amrita Ramesh Kasbekar, Mumbai. - 11 -

Initial Date 1. Draft dictated on 10.12.2020 PS 2. Draft placed before author 10.12.2020 PS

3.

Draft proposed & placed PS before the second member 4. Draft discussed/approved by PS Second Member. 5. Approved Draft comes to the PS Sr.PS/PS 6. Kept for pronouncement on 7. File sent to the Bench Clerk 8. Date on which file goes to the AR 9. Date on which file goes to the Head Clerk. 10. Date of dispatch of Order. 11. Dictation Pad is enclosed 2. Other Member… on which the

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