SMT. IJYA SHARMA,JABALPUR vs. INCOMETAX OFFICER, WARD 1(3), JABALPUR

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ITA 146/JAB/2024Status: DisposedITAT Jabalpur27 February 2026AY 2017-18Bench: SHRI ANADEE NATH MISSHRA (Accountant Member)2 pages

AI SummaryPartly Allowed

Facts

The assessee's income was assessed at Rs. 23,17,280/-, including an addition of Rs. 22,00,000/- for unexplained cash under Section 69A. The CIT(A) partly allowed the appeal, sustaining an addition of Rs. 8,50,000/-. The assessee appealed to the ITAT.

Held

The ITAT, with the agreement of both parties, directed the Assessing Officer to restrict the addition to Rs. 5,00,000/- and delete the remaining Rs. 3,50,000/- that was confirmed by the CIT(A).

Key Issues

The key legal issue was the quantum of addition for unexplained cash under Section 69A of the Income Tax Act, 1961.

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

Before: SHRI ANADEE NATH MISSHRA

For Appellant: Shri Dhiraj Ghai, C.A

O R D E R (A) This appeal vide has been filed by the assessee for assessment year 2017-18 against impugned appellate order dated 04.09.2024 (DIN & Order No.ITBA/NFAC/S/250/2024- 25/1068339313(1) of Commissioner of Income Tax (Appeals) [“CIT(A)” for short]. (B) In this case, assessment order dated 26.11.2019 was passed by the Assessing Officer (“AO”, for short) u/s 144 of the Income Tax Act, 1961 (“Act”, for short) whereby the assessee’s total income determined at Rs.23,17,280/-. In the assessment order, an addition of Rs.22,00,000/- on account of unexplained cash u/s 69A of I.T. Act. Being aggrieved, the assessee filed appeal in the office of learned CIT(A). Vide impugned appellate order dated 04.09.2024, the assessee’s appeal was partly allowed by the learned CIT(A).

Assessment Year:2017-18 2 (C) At the time of hearing, the learned Counsel for the assessee submitted that the learned CIT(A) has sustained an addition of Rs. 8,50,000/-. The learned Counsel for the assessee submitted that the addition may be restricted to Rs. 5,00,000/- and the balance amount of Rs. 3,50,000/- should be deleted. The learned Departmental Representative expressed no objection to this. In view of the foregoing, and as representatives of both sides are in agreement on this, the Assessing Officer is directed to restrict the addition to Rs. 5,00,000/- and delete the remaining addition of Rs. 3,50,000/- which was confirmed by Ld. CIT(A). All the grounds of appeal are treated as disposed of in accordance with the aforesaid directions. (D) In the result, the appeal of the assessee is partly allowed for statistical purposes.

(Order pronounced in the open court on 27/02/2026)

Sd/. (ANADEE NATH MISSHRA) Accountant Member Dated: 27/02/2026 Vijay Pal Singh, (Sr. PS) Copy of the order forwarded to :

1. 1. The Appellant 2. The Respondent.

3. Concerned CIT 4. D.R., I.T.A.T., Jabalpur