Section 10(26AAA) of the Income Tax Act

Income-tax Act, 2025: s.11

Section 10(26AAA) falls under section 10 of the Income-tax Act, 1961, which corresponds to section 11 (Incomes not included in total income) of the Income-tax Act, 2025.

Read section 11 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 10(26AAA) is Commissioner of Income Tax v. Triumph International Finance (I) Ltd. (345 ITR 270), cited in 114 of the 60 judgments on BharatTax that turn on this section.

Leading authorities on Section 10(26AAA)

Commissioner of Income Tax v. Triumph International Finance (I) Ltd.
345 ITR 270 · 2012 · High Court
114
citing judgments

Transactions involving the receipt or repayment of loans or deposits solely through journal entries, without actual cash movement, contravene Sections 269SS and 269T. However, penalties under Sections 271D or 271E for such contraventions are not imposable if the assessee demonstrates a reasonable cause under Section 273B, particularly when no cash has passed between parties.

CIT v. Noida Toll Bridger Co. Ltd.
213 Taxmann 333 · 2013 · High Court
13
citing judgments
Association of Old Settlers of Sikkim v. Union of India
2023 SCC OnLine SC 58 · 2023 · Reported
5
citing judgments

Judgments on Section 10(26AAA)

Mukesh Kumar Agarwal, Sikkim, Gangtok vs. I.T.O., Ward - 3(1), Gangtok

In the result, the appeal filed by the assessee is allowed

ITA 2630/KOL/2026[2019-2020]Status: DisposedITAT Kolkata30 Sept 2026AY 2019-2020

Bench: Shri Laxmi Prasad Sahu

Section 10Section 139(1)Section 143(2)Section 147Section 148Section 250

Sunil Kumar Agarwal, Kolkata vs. D.C.I.T., CC - 3(2), Kolkata

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

ITA 1860/KOL/2025[2013-2014]Status: DisposedITAT Kolkata24 Sept 2026AY 2013-2014

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: Shri Siddharth Agarwal, ARFor Respondent: Shri Sanat Kumar Raha, DR
Section 10Section 144Section 147

Sunil Kumar Agarwal, Kolkata vs. D.C.I.T., CC - 3(2), Kolkata

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

ITA 1859/KOL/2025[2012-2013]Status: DisposedITAT Kolkata24 Sept 2026AY 2012-2013

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: Shri Siddharth Agarwal, ARFor Respondent: Shri Sanat Kumar Raha, DR
Section 10Section 144Section 147

Sunil Kumar Agarwal, Gangtok, Sikkim vs. D.C.I.T., CC - 3(2), Kolkata

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

ITA 1858/KOL/2025[2011-2012]Status: DisposedITAT Kolkata24 Sept 2026AY 2011-2012

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: Shri Siddharth Agarwal, ARFor Respondent: Shri Sanat Kumar Raha, DR
Section 10Section 144Section 147

Ashok Agarwal, Sikkim vs. ITO, Circle 3(2), Gangtok

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

ITA 2467/KOL/2026[2012-2013]Status: DisposedITAT Kolkata14 Sept 2026AY 2012-2013

Bench: Shri George Mathan & Shri Rakesh Mishraassessment Year: 2012-13

For Appellant: Shri Siddharth Agarwal, ARFor Respondent: Shri Sobhan Sutradhar, Sr. DR
Section 10

Manoj Kumar Pandey, Lingmoo vs. ITO, Ward 3(1), Gangtok

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 2313/KOL/2026[2017-2018]Status: DisposedITAT Kolkata02 Sept 2026AY 2017-2018

Bench: Shri George Mathan & Shri Rakesh Mishra

Section 10Section 147Section 148Section 250Section 69A

Sajan Kumar Agarwal, Sikkim vs. ITO, Ward 3(1), Gangtok

In the result, Appeal of the Assessee is partly allowed for statistical purposes

ITA 2106/KOL/2026[2016-2017]Status: DisposedITAT Kolkata18 Aug 2026AY 2016-2017

Bench: Shri Yogesh Kumar U.S. & Shri Gopalan Gurusamyassessment Year: 2016-17

For Appellant: Shri Siddharth Agarwal, ARFor Respondent: Shri Manas Mondal, Sr. DR
Section 10Section 147Section 250

Anil Kumar Rai, Sikkim vs. ITO, Ward 3(1), Gangtok

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 1113/KOL/2026[2017-2018]Status: DisposedITAT Kolkata17 Jul 2026AY 2017-2018

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 10Section 115BSection 142(1)Section 144Section 250Section 69A

Sonam Tshering Bhutia, Gangtok, Sikkim vs. I.T.O. Ward - 3(1), Sikkim

In the result, the appeal of the assessee is allowed

ITA 100/KOL/2026[2017-2018]Status: DisposedITAT Kolkata06 Jul 2026AY 2017-2018

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubey

For Appellant: Shri Prakash Agarwal, ARFor Respondent: Shri Dheeraj, Sr. DR
Section 10Section 139(1)Section 142(1)Section 144Section 250Section 69A

Gajanand Agarwal, Kolkata vs. D.C.I.T., CC - 3(2), Kolkata

Appeals of the Assessee are partly allowed for statistical purposes

ITA 1869/KOL/2025[2015-2016]Status: DisposedITAT Kolkata19 Jun 2026AY 2015-2016

Bench: Shri Yogesh Kumar U.S. & Shri Rakesh Mishra

For Appellant: Shri Subash Agarwal, ARFor Respondent: Shri Soumitra Ghosh, Addl. CIT, SR. DR
Section 250

Gajanand Agarwal, Kolkata vs. D.C.I.T., CC - 3(2), Kolkata

Appeals of the Assessee are partly allowed for statistical purposes

ITA 1868/KOL/2025[2014-2015]Status: DisposedITAT Kolkata19 Jun 2026AY 2014-2015

Bench: Shri Yogesh Kumar U.S. & Shri Rakesh Mishra

For Appellant: Shri Subash Agarwal, ARFor Respondent: Shri Soumitra Ghosh, Addl. CIT, SR. DR
Section 250

Gajanand Agarwal, Kolkata vs. D.C.I.T., CC - 3(2), Kolkata

Appeals of the Assessee are partly allowed for statistical purposes

ITA 1867/KOL/2025[2013-2014]Status: DisposedITAT Kolkata19 Jun 2026AY 2013-2014

Bench: Shri Yogesh Kumar U.S. & Shri Rakesh Mishra

For Appellant: Shri Subash Agarwal, ARFor Respondent: Shri Soumitra Ghosh, Addl. CIT, SR. DR
Section 250

Gajanand Agarwal, Kolkata vs. D.C.I.T., CC - 3(2), Kolkata

Appeals of the Assessee are partly allowed for statistical purposes

ITA 1866/KOL/2025[2011-2012]Status: DisposedITAT Kolkata19 Jun 2026AY 2011-2012

Bench: Shri Yogesh Kumar U.S. & Shri Rakesh Mishra

For Appellant: Shri Subash Agarwal, ARFor Respondent: Shri Soumitra Ghosh, Addl. CIT, SR. DR
Section 250

Kamlesh Kumar Agarwal, Kolkata vs. D.C.I.T., CC - 3(2), Kolkata

Appeals of the Assessee are partly allowed for statistical purposes

ITA 1865/KOL/2025[2014-2015]Status: DisposedITAT Kolkata19 Jun 2026AY 2014-2015

Bench: Shri Yogesh Kumar U.S. & Shri Rakesh Mishra

For Appellant: Shri Subash Agarwal, ARFor Respondent: Shri Soumitra Ghosh, Addl. CIT, SR. DR
Section 250

Kamlesh Kumar Agarwal, Kolkata vs. D.C.I.T., CC - 3(2), Kolkata

Appeals of the Assessee are partly allowed for statistical purposes

ITA 1864/KOL/2025[2013-2014]Status: DisposedITAT Kolkata19 Jun 2026AY 2013-2014

Bench: Shri Yogesh Kumar U.S. & Shri Rakesh Mishra

For Appellant: Shri Subash Agarwal, ARFor Respondent: Shri Soumitra Ghosh, Addl. CIT, SR. DR
Section 250

Kamlesh Kumar Agarwal, Kolkata vs. D.C.I.T., CC - 3(2), Kolkata

Appeals of the Assessee are partly allowed for statistical purposes

ITA 1863/KOL/2025[2012-2013]Status: DisposedITAT Kolkata19 Jun 2026AY 2012-2013

Bench: Shri Yogesh Kumar U.S. & Shri Rakesh Mishra

For Appellant: Shri Subash Agarwal, ARFor Respondent: Shri Soumitra Ghosh, Addl. CIT, SR. DR
Section 250

Mahabir Agarwal, Gangtok vs. ACIT, Circle, 3(2), Gangtok, Sikkim

In the result, appeal of the assessee is allowed

ITA 41/KOL/2025[2017-18]Status: DisposedITAT Kolkata24 Apr 2026AY 2017-18
Section 10Section 143(3)Section 69A

Monaliza Nongrum, Shillong vs. Assessing Officer, Shillong

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

ITA 427/GTY/2025[2018-19]Status: DisposedITAT Guwahati13 Mar 2026AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Vp & Shri Rajesh Kumar, Am**

Section 10Section 69A

Padam Kumar Agarwal, Darjeeling Stores M G Marg vs. AO, Gangtok

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 3248/KOL/2025[2017-18]Status: DisposedITAT Kolkata25 Feb 2026AY 2017-18

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 10Section 142(1)Section 144Section 250Section 69A

Srikrishan Agarwal, Barfong vs. DCIT, Circle 3(2), Gangtok

In the result, all the captioned appeals filed by the assessee are allowed for statistical purposes

ITA 2625/KOL/2025[2017-2018]Status: DisposedITAT Kolkata28 Jan 2026AY 2017-2018

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyita Nos.2623 To 2625/Kol/2025 Assessment Years: 2011-12, 2012-13 & 2017-18 Srikrishan Agarwal…..……….……………………….……….……….……Appellant C/O Subash Agarwal & Associates, Siddha Gibson, 1, Gibson Lane, Suite 213, 2Nd Floor, Kol-69. [Pan: Aoopa9018C] Vs. Dcit, Circle-3(2), Gangtok………………………………….....……...…..…..Respondent Appearances By: Shri Siddharth Agarwal, Advocate, Appeared On Behalf Of The Appellant. Shri S. B. Chakraborthy, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 19, 2026 Date Of Pronouncing The Order : January 28, 2026 Order Per Pradip Kumar Choubey: All The Captioned Appeals Have Been Preferred By The Assessee Against The Separate Orders All Dated 15.08.2025 Of The National Faceless Appeal Centre [‘Cit(A)’] Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”) Respectively. Since, The Issues Involved In All The Appeals Are Common & Relate To The Same Assessee, Therefore, These Appeals Have Been Heard Together & Are Being Disposed Of By This Consolidated Order. Ita No.2623/Kol/2025 Is Taken As Lead Case For Narration Of Facts. 2. At The Outset, We Notice That The Captioned Appeals Filed By The Assessee With A Delay Of 12 Days & The Assessee Has Filed Petition For Condonation Of The Delay. Considering The Same & Shortness Of The

Section 10Section 144Section 148Section 250