SHREE TEKCHANDJI MAHARAJ TRUST,UJJAIN vs. ASSESSING OFFICER, UJJAIN

ITA 537/IND/2025Status: DisposedITAT Indore30 January 2026AY 2016-1718 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the assessee failed to furnish a plausible explanation and supporting documentary evidence for the cash deposits. Consequently, the cash deposits were treated as unexplained money and added to the assessee's total income.

What were the facts?

The assessee, a trust, failed to file its return of income for AY 2016-17. The Assessing Officer (AO) reopened the case and found cash deposits of Rs. 1,11,38,732/- in the assessee's bank account. The assessee did not provide satisfactory explanation or supporting documents for these deposits.

What were the issues?

Whether the cash deposits in the bank account are unexplained money, and whether the assessee provided sufficient evidence to justify the source of these funds.

Which sections of the Income-tax Act were involved?

Section 69A,Section 115BBE,Section 271(1)(c),Section 271F,Section 147,Section 148A,Section 144,Section 142(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, INDORE BENCH, INDORE

Before: SHRI B.M. BIYANI & SHRI PARESH M JOSHI

Per Paresh M Joshi, J.M.: This is an Appeal filed by the Assessee under section 253 of the income tax Act 1961,[ herein after referred to as the Act for the sake of brevity] before this tribunal as & by way of a second Appeal. The Assessee is aggrieved by the order bearing Number:-ITBA/NFAC/S/250/2025-26/1076353113 (1) dated 21.05.2025 passed by the Ld. CIT(A) u/s 250 of the Act, which is herein after referred to as the “Impugned order". The Relevant Assessment year is 2016-17 and the corresponding previous year period is from 01.04.2015 to 31.03.2016. 2. Factual Matrix

2.

1 That as and by way of an Assessment order made u/s 147 rws 144B of the Act, the total income of the Asses

The order continues below.

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