KARAN OBEROI,FARIDABAD vs. INCOME TAX OFFICER, FARIDABAD

PDF · subscribers
ITA 7581/DEL/2025Status: DisposedITAT Delhi21 January 2026AY 2017-18Bench: SHRI SATBEER SINGH GODARA (Judicial Member)1 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal noted that the lower authorities did not consider the assessee's socio-economic status and past savings. It was deemed appropriate to make a lumpsum addition of Rs. 5 lakhs, not to be taken as a precedent, providing relief of Rs. 5.80 lakhs. For section 115BBE, it was directed that the provision applies only to transactions after 01.04.2017.

What were the facts?

The assessee, a salaried employee, declared Rs. 2.40 lakhs from M/s. Oberoi Timber Traders. The lower authorities treated cash deposits of Rs. 10.80 lakhs as unexplained under section 68 read with section 115BBE of the Act. The assessee contested this addition.

What were the issues?

Whether the cash deposits were unexplained and rightly brought to tax under section 68 and 115BBE of the Income Tax Act.

Which sections of the Income-tax Act were involved?

Section 147,Section 68,Section 115BBE

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: “SMC” NEW DELHI

Before: SHRI SATBEER SINGH GODARA

For Appellant: Adv. Ms. Harshita Srinivasan, Adv
Hearing: 21.01.2026Pronounced: 21.01.2026

ORDER This assessee’s appeal for assessment year 2017-18, arises against the Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre [in short, the “CIT(A)/NFAC”], Delhi’s DIN and order no. ITBA/NFAC/S/250/2025-26/1082636579(1), dated 14.11.2025 involving proceedings under section 147 of the Income- tax Act, 1961 (hereinafter referred to as ‘the Act’). Heard both the parties. Case file perused.

2.

It is noticed during the course of hearing that the assessee/appellant is aggrieved against both the learned lower authorities’ respective findings treating his cash deposits of Rs.10.80/- lakhs as unexplained under section 68 r.w.s. 115BBE of the Act; in assessment order dated 23rd March, 2022 and upheld in the lower appellate discussion.

3.

That being the case, both the learned representatives vehemently reiterate their respective stands against and in support of the impugned addition. Suffice to say, a perusal of the case records reveals that the assessee is a salaried employee having declared an amount of Rs.2.40 lakhs received from M/s. Oberoi Timber Traders. This is indeed coupled with the fact that both the learned lower authorities have not considered his socio-economic status and past accumulated savings etc., which could not be altogether denied as well. It is thus deemed appropriate in this peculiar factual backdrop that a lumpsum addition of Rs.5 lakhs only in the assessee’s hands would be just and proper with a rider that the same shall not be considered as a precedent. The assessee gets relief of Rs.5.80 lakhs in other words.

4.

So far as assessee’s assessment under section 115BBE is concerned, I quote S.M.I.L.E. Microfinance Ltd. Vs. ACIT, W.P. (MD) No.2078 of 2020 & 1742 of 2020, dated 19.11.2024 (Madras) that the impugned statutory provision would come into effect on the 2 | P a g e transaction done on or after 01.04.2017 only. The assessee is accordingly directed to be assessed under the normal provision as per law.

More judgments on Section 147

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

Latest GST High Court judgments

Search GST case law →