SUREKHA VIJAYBHAI VISAVE,SURAT vs. ITO, WARD 2(2)(4), SURAT

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ITA 1369/SRT/2024Status: DisposedITAT Surat23 January 2026AY 2017-18Bench: DR. B.R.R. KUMAR (Vice President), MS. SUCHITRA KAMBLE (Judicial Member)2 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the assessee had provided details of LIC and cash deposits, thereby explaining the source of the cash. Consequently, the addition made by the Assessing Officer was not sustained.

What were the facts?

The Assessing Officer made an addition of Rs. 9,00,000/- as unexplained income under Section 69A. The assessee submitted that the cash deposits were explained by LIC and pensionary benefits received from her deceased husband, a CRPF employee.

What were the issues?

Whether the cash deposits made by the assessee were sufficiently explained by the LIC and pensionary benefits received.

Which sections of the Income-tax Act were involved?

Section 69A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SURAT “SMC” BENCH, SURAT

Before: DR. B.R.R. KUMAR, VICE- & MS. SUCHITRA KAMBLE

For Appellant: Shri Sapnesh Sheth, Advocate
For Respondent: Ms. Namita Patel, Sr. D.R
Hearing: 19.01.2026Pronounced: 23.01.2026

O R D E R PER SUCHITRA KAMBLE, JUDICIAL MEMBER:-

This is an appeal filed against the order dated 30-10-2024 passed by National Faceless Appeal Centre (NFAC), Delhi for assessment year 2017-18.

2.

The assessing Officer made addition of Rs. 9,00,000/- as unexplained income u/s. 69A. The ld. A.R. submitted that the assessee received the LIC and pensionary benefits of the husband who was working in CRPF. The ld. A.R. has given the details about the LIC as well as details of cash deposits made in the A.Y. 2017- 18 from page 43 to 47 of the paper book. Hence , the cash deposit stands explained. Ergo, the appeal of the assesse is allowed.

3.

In the result, the appeal of the assessee is allowed. 2 The order is pronounced in the open Court on 23.01.2026

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