SAWASTIKA PRINTING & PACKAGING,KALA MAB vs. ASSESSING OFFICER, NAHAN

ITA 1222/CHANDI/2025Status: DisposedITAT Chandigarh09 March 2026AY 2017-2018Bench: the Hon'ble CIT(A)(NFAC) that assessee is having business turnover of Rs 16,77,30,943/-. While upholding the additions of Rs 20,81,000/- the Hon'ble CIT(A) (NFAC) has observed in last para of his order as under:-7 pages
AI SummaryRemanded

What did the Tribunal hold?

The CIT(A) upheld the validity of the reassessment proceedings. On merits, the CIT(A) deleted the addition of Rs. 61,93,000/- (cash deposits) as explained but sustained Rs. 20,81,000/- (claimed as trade debtor receipts) due to lack of evidence. The Tribunal, however, found that the issue regarding the Rs. 20,81,000/- was not comprehensively examined and remanded this specific matter back to the Assessing Officer for fresh verification with directions to provide the assessee with an adequate opportunity to present evidence.

What were the facts?

Reassessment proceedings were initiated against the assessee, Sawastika Printing & Packaging, following a search operation that revealed advances of Rs. 82,74,000/- to M/s Shree Krishna Packaging, the source of which was unexplained. The Assessing Officer treated this entire amount as unexplained cash credits under section 68 of the Income Tax Act.

What were the issues?

Whether the reassessment proceedings were valid; and whether the addition under section 68 for unexplained advances, particularly those claimed as receipts from trade debtors, was justified.

Which sections of the Income-tax Act were involved?

Section 139(4),Section 132,Section 147,Section 143(2),Section 142(1),Section 68,Section 115BBE,Section 270A,Section 271B,Section 144,Section 144B,Section 148

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “बी” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: HYBRID MODE "ी लिलत कुमार, "ाियक सद" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. LALIET KUMAR, JM & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 1222/Chd/ 2025 िनधा"रण वष" / Assessment Year : 2017-18 Sawastika Printing & Packaging बनाम The AO Nahan Road, Moginand Kala Amb Nahan Nahan, Himachal Pradesh-173030 "ायी लेखा सं./PAN NO: ABLFS6803M अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Yad Ram Saini, Advocate and Shri Neeraj Jain, C.A राज" की ओर से/ Revenue by : Dr. Ranjit Kaur, Addl. CIT, Sr. DR (Virtual Mode) सुनवाई की तारीख/Date of Hearing : 07/01/2026 उदघोषणा की तारीख/Date of Pronouncement : 09/03/2026

आदेश/Order PER KRINWANT SAHAY, A.M: This is an appeal filed by the Assessee against the order of the Ld. CIT(A)/NFAC, delhi dt. 29/07/2025 pertaining to Assessment Year 2017-18. 2. In the present appeal Assessee has raised the following grounds: 1 .That in the facts and circumstance of the case the ld. CIT (A)( NFAC) has erred in law in confirming addition of Rs 20,81,000/- , out of the additions of Rs 82,74,000/- made by

The order continues below.

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