SUKANYABEN HIRENBHAI GADHIYA,SURAT vs. ITO, WARD 3(3)(4), SURAT

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ITA 623/SRT/2025Status: DisposedITAT Surat05 January 2026AY 2017-18Bench: HON’BLE SHRI SANDEEP GOSAIN (Judicial Member), SHRI OM PRAKASH KANT (Accountant Member)5 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that a majority of the cash deposits were made before the demonetization period, suggesting genuineness. However, it noted that the cash and petty cash book and bank entries required reconciliation.

What were the facts?

The assessee challenged an addition of Rs. 12,74,000/- made by the AO under Section 68 for cash deposits. The AO rejected the assessee's documentary evidence, citing the timing of the return filing post-demonetization and a discrepancy in disclosed cash balances.

What were the issues?

Whether the cash deposits made by the assessee were adequately explained with supporting documentary evidence, and if the AO properly considered the provided documents.

Which sections of the Income-tax Act were involved?

Section 68

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “DB” BENCH SURAT

Before: HON’BLE SHRI SANDEEP GOSAIN& SHRI OM PRAKASH KANT

For Appellant: Shri Sapnesh Sheth, Advocate
For Respondent: Shri J. K. Chandnani (Sr.-DR)
Hearing: 09.10.2025Pronounced: 07.01.2026

आदेश की �ितिलिप अ�ेिषत/Copy of the Order forwarded to : अपीलाथ� / The Appellant 1. ��थ� / The Respondent. 2. संबंिधत आयकर आयु� / The CIT(A) 3. आयकर आयु�(अपील) / Concerned CIT 4. िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण,मु�बई/ DR, ITAT, Mumbai 5. गाड� फाईल / Guard file. 6.

आदेशानुसार/BY ORDER, स�ािपत �ित //True Copy//

1.

उप/सहायक पंजीकार ( Asst. Registrar) आयकर अपीलीय अिधकरण, मु�बई मु�बई / ITAT, Mumbai मु�बई मु�बई

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