SANAY KUMAR,ALIGARH vs. ITO, MARRIS ROAD

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ITA 430/AGR/2025Status: DisposedITAT Agra21 January 2026AY 2017-18Bench: SHRI M. BALAGANESH (Accountant Member)3 pages
AI SummaryRemanded

What did the Tribunal hold?

The tribunal restored the issue to the file of the AO for de novo adjudication. It directed the AO to consider all documentary evidence, including VAT assessment orders, VAT returns, and debtor confirmations, which the assessee had furnished before the tribunal but were not fully examined by the AO previously.

What were the facts?

The assessee, a proprietor engaged in retail trading, deposited ₹40,00,300 in cash during the demonetization period. The Assessing Officer (AO) and CIT(A) added this amount as unexplained cash credit under Section 68, stating the assessee failed to provide documentary evidence for the source of deposits from sales and debtors.

What were the issues?

The key legal issue was whether the CIT(A) was justified in confirming the addition of cash deposits made during demonetization as unexplained cash credit under Section 68, given the assessee's claim of source from sales and debtors.

Which sections of the Income-tax Act were involved?

Section 68,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AGRA BENCH “SMC”: AGRA

For Appellant: Shri Rajiv Goyal, Adv
For Respondent: Shri Anil Kumar, Sr. DR
Hearing: 20/01/2026Pronounced: 21/01/2026

AY 2017-18, arises out of the order of the National Faceless Appeal Centre, Delhi [hereinafter referred to as ‘ld. CIT(A)’, in short] dated 28.07.2025 against the order of assessment passed u/s 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’) dated 27.12.2019 by the Assessing Officer, ITO, Ward-4 (1)(4), Aligarh (hereinafter referred to as ‘ld. AO’).

2.

Though the assessee has raised several grounds of appeal, the only effective issue to be decided in this appeal is as together the ld CIT(A) watch justified in confirming the addition made by the ld Assessing Officer on account of cash deposits made during demonization period in the sum of ₹40,00,300 u/s 68 of the Act in the facts and circumstances of the instant case.

3. I have heard the rival submissions and perused the materials available on record. The assessee is running a proprietary concern engaged in the business of retail trading activity of auto parts, dhaal and paan masala. The entire audited books of account and audited financial statements were furnished before the ld AO and the same were examined by the ld AO on test check basis which fact is confirmed by the Assessing Officer in page 2 of his order. It is not in dispute that the assessee has deposited cash during demonetization period as under: –

With Canara Bank ₹ 34,26,000/- With Central Bank Rs. 2,90,000/- With IDBI Bank Rs. 2,84,300/- Total Rs. 40,00,300/-

4.

The assessee was asked to explain the source of cash deposits. The assessee filed its reply on 18.11.2019 submitted that the source of cash deposits is from sales, debtors and other business activities. The ld Assessing Officer noted that the business was started by the assessee in October 2016 and he had made cash sales of ₹27,68,677/- out of total sales of ₹30,08,917/-. The ld Assessing Officer observed that assessee had not furnished any documentary evidences and concluded that the source of cash deposits remain unexplained and accordingly made an addition of ₹40,00,300/- as unexplained cash credit u/s 68 of the Act. This action of the ld AO was upheld by the ld CIT(A).

5.

The ld AR before me pointed out that assessee had furnished all the details together with the audited books of account and the source for cash deposits, to have emanated out of cash sales and the cash realization made from debtors. The ld AR furnished the VAT assessment order together with the VAT returns which are enclosed in the paper book. The ld AR also furnished the confirmation of debtors wherein the debtors had duly confirmed the payment of cash to the assessee with regard to supply of goods. He prayed for setting aside of this issue to the file of the ld AO so that these documentary evidences could be duly examined by the ld AO in the interest of justice. Accordingly, I deem it fit and appropriate, in the interest of justice and fairplay, to restore this issue to the file of ld AO for de novo adjudication in accordance with law. The assessee is also given liberty to furnish fresh evidences, if any, in support of his contentions. The ld AO is directed to consider all the evidences submitted by the assessee and pass a speaking order in accordance with law, uninfluenced by earlier order passed by him qua the assessee. With these observations, the grounds raised by the assessee are allowed for statistical purposes by restoring to the file of ld AO.

6.

In the result, the appeal of the assessee is allowed for statistical purposes.

Order pronounced in the open court on 21/01/2026.

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