SWAPNIL CHANDRABHAN KALWANE,AURANGABAD vs. INCOME-TAX OFFICER, WARD - 1(3), AURANGABAD

PDF · subscribers
ITA 1432/PUN/2018Status: DisposedITAT Pune12 September 2022AY 2010-1111 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal found that the assessee failed to provide sufficient evidence to prove the genuineness of the agricultural income. While the initial addition was confirmed by the lower authorities, the Tribunal directed the AO to estimate a lump sum crop yield amount per acre for the assessee's lands.

What were the facts?

The assessee deposited Rs. 20,00,000/- in his bank account and claimed it was from the sale of agricultural produce. However, the Assessing Officer found discrepancies in the sale bills and noted that the agricultural income was not commensurate with the landholding.

What were the issues?

Whether the cash deposits were genuinely from agricultural income, and if the assessee discharged the onus of proving the source of income.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(4)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, “B” BENCH, PUNE

Before: SHRI S.S.GODARA, JM & SHRI DR. DIPAK P. RIPOTE, AM

For Appellant: Shri S.N. Puranik
For Respondent: Shri M.G.Jasnani
Hearing: 18.07.2022Pronounced: 12.09.2022

आदेश की प्रधतधलधप अग्रेधषत / Copy of the Order forwarded to : अपीलाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2. 3. The CIT(A)-1, Aurangabad. 4. The Pr.CIT-1, Aurangabad. धवभागीय प्रधतधनधध, आयकर अपीलीय अधधकरण, “बी” बेंच, 5. पुणे / DR, ITAT, “B” Bench, Pune. गार्ा फ़ाइल / Guard File. 6. आदेशानुसार / BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अधधकरण, पुणे / ITAT, Pune.

S.No. Details Date Initials 1 Draft dictated on 18.07.2022 2 Draft placed before author 01.09.2022 Draft proposed & placed before the Second 3 Member 4 Draft discussed/approved by Second Member 5 Approved Draft comes to the Sr. PS/PS 6 Kept for pronouncement on 7 Date of uploading of Order 8 File sent to Bench Clerk 9 Date on which the file goes to the Head Clerk 10 Date on which file goes to the A.R. 11 Date of Dispatch of order

More judgments on Section 147

All 49,210 judgments and leading authorities on Section 147 →

Recent GST High Court judgments

Search GST case law →