GOUTAM CHAND SANDEEP PAGARIYA,CHENNAI vs. ITO, NCW-8(1), CHENNAI

ITA 2927/CHNY/2025Status: DisposedITAT Chennai10 February 2026AY 2018-19Bench: SHRI ABY T. VARKEY (Judicial Member), MS. PADMAVATHY.S (Accountant Member)1 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the addition under Section 69C was due to a clerical error in Form-3CD, as there was no actual transaction with JP Jewellery. Regarding the addition under Section 68, the Tribunal found that the A.O. had incorrectly classified trade creditors as unsecured loans and that the assessee had provided documentary evidence to substantiate the nature of these amounts.

What were the facts?

The assessee filed their return of income for AY 2018-19 and the case was selected for scrutiny. The Assessing Officer (A.O.) made additions under Sections 69C and 68 of the Income Tax Act, 1961, related to alleged contract payments to JP Jewellery and unsecured loans, respectively. The assessee's appeal to the CIT(A) was dismissed ex-parte.

What were the issues?

Whether additions made under Sections 69C and 68 of the Income Tax Act, 1961, were justified based on the evidence presented, and whether the ex-parte dismissal by the CIT(A) violated principles of natural justice.

Which sections of the Income-tax Act were involved?

Section 40(a)(ia),Section 69C,Section 133(6),Section 68,Section 194C,Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI

Before: SHRI ABY T. VARKEY & MS. PADMAVATHY.S

Hearing: 02.02.2026Pronounced: 10.02.2026

PER PADMAVATHY.S, A.M: This appeal by the assessee are against the order of the Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre (NFAC), Delhi, (in short "CIT(A)") passed u/s. 250 of the Income Tax Act, 1961 (in short "the Act") dated 13.10.2025 for Assessment Year (AY) 2018-19. 2. The assessee is an individual and filed the return of income for AY 2018-19 on 03.10.2018 declaring total income of Rs.9,68,950/-. The cas

The order continues below.

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