MANGALA DHARMESHKUMAR SHARMA,AHMEDABAD vs. THE ITO, WARD-3(3)(2), AHMEDABAD

Year : 2016-17 Mangala Dharmeshkumar The ITO बनाम/ Sharma Ward-3 (3)(20) v/s. Block C-102, Ratnakar-3 Opp. Shaswat Bungalows Pernatirth Derasar Road Manekbag S.O. Ahmedabad – 380 015 "थायी लेखा सं./PAN: FSBPS 7055 H (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee by : Shri Kirit B. Soni, AR Revenue by : Shri Arvind Kumbhare, Sr.DR सुनवाई की तारीख/Date of Hearing : 21/01/2026 घोषणा की तारीख /Date of Pronouncement: 28/01/2026 आदेश/O R D E R Per Sanjay Garg, Judicial Member:

The present appeal has been preferred by the assessee against the order of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’] dated 28/06/2024 passed u/s.250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) for the Assessment Year (AY) 2016-17. Mangala Dharmeshkumar Sharma vs. ITO Asst. Year : 2016-17

“1. The Hon'ble CIT(A) has erred in law and fact by not considering the evidences placed during appeal proceedings rebutting the addition made by A.O u/s 68 in spite of providing the required legitimate evidences of all cash deposits deemed as income by A.O along with relevant enclosures violating principles of Natural Justice and ignoring the genuine transactions made by the assessee.

2. The Hon'ble CIT(A) has erred in law and fact by not considering the evidences placed during appeal proceedings rebutting the addition made by A.O u/s 69A in spite of providing the required legitimate evidences of all Bank credits deemed as income by A.O along with relevant enclosures violating principles of Natural Justice and ignoring the genuine transactions made by the assessee.

4. The Hon'ble CIT(A) has erred both in law and on facts by failing to appreciate and acknowledge the receipts classified as unsecured loans aggregating to ₹48,80,000, which were duly received through banking channels/RTGS. The appellant had furnished necessary details and evidences substantiating the genuineness and source of such loan transactions; however, the same were ignored while passing the appellate order, rendering the conclusion unjust and unsustainable.

5. The Hon'ble CIT(A) erred in law and on facts by disregarding the receipts from sale of gold and gifts aggregating to ₹17,70,000, despite the availability of confirmation letters from buyers and duly executed gift deeds. The assessment unit made the addition obtaining confirmations from the without buyers under section 133(6) of the Income Tax Act, 1961, and the same was not properly examined or rebutted at appellate stage.

6. The assessee craves leave to add/alter any of the grounds of appeal.”

3. At the outset, the Ld. Counsel for the assessee has invited our attention to the impugned order of the Ld. CIT(A) to submit that the Ld. CIT(A) has disposed of the appeal of the assessee in a summarily manner without even Mangala Dharmeshkumar Sharma vs. ITO Asst. Year : 2016-17 3 considering the submissions made by the assessee. The Ld. Counsel submitted that the assessee had uploaded his submissions on the ITD Portal from time-to-time which have been totally ignored by the Ld. CIT(A). He, in this respect, has relied upon various documents to show that he has duly furnished the relevant evidences and explanations before the Ld. CIT(A).