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)

Bhagawan Ram Sharma, Sikkim vs. I.T.O., Ward - 3(1), Gangtok

In the result, these three appeals filed by the assessee are allowed for statistical purposes

ITA 2079/KOL/2024[2017-2018]Status: DisposedITAT Kolkata04 Feb 2025AY 2017-2018

Bench: the Ld. CIT(A) also it is recorded in para 4.1 at page 2 of the impugned order that the assessee did not make any fruitful compliance before him and thereafter, the addition made was confirmed by not condoning the delay in filing of appeal.

Section 10Section 144Section 250Section 271ASection 272Section 272A(1)(d)Section 69Section 69A

Bhagawan Ram Sharma, Sikkim vs. I.T.O., Ward - 3(1), Gangtok

In the result, these three appeals filed by the assessee are allowed for statistical purposes

ITA 2078/KOL/2024[2017-2018]Status: DisposedITAT Kolkata04 Feb 2025AY 2017-2018

Bench: the Ld. CIT(A) also it is recorded in para 4.1 at page 2 of the impugned order that the assessee did not make any fruitful compliance before him and thereafter, the addition made was confirmed by not condoning the delay in filing of appeal.

Section 10Section 144Section 250Section 271ASection 272Section 272A(1)(d)Section 69Section 69A

Income Tax Officer, Gangtok vs. Bhumika Rai, Namchi, Sikkim

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

ITA 1581/KOL/2024[2017-18]Status: DisposedITAT Kolkata23 Jan 2025AY 2017-18

Bench: Sri Sanjay Garg & Sri Rakesh Mishra

Section 10Section 147Section 250Section 69Section 69A

Minu Chettri, Sikkim vs. I.T.O., -Word-26(1), Kolkata

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

ITA 1991/KOL/2024[2017-18]Status: DisposedITAT Kolkata30 Dec 2024AY 2017-18

Bench: Shri Sanjay Garg

Section 10Section 250

Smt. Anisha Agrawal, Kolkata vs. ACIT, Cir. 3(2), Gangtok

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

ITA 218/KOL/2024[2017-18]Status: DisposedITAT Kolkata09 Oct 2024AY 2017-18

Bench: Shri Rajesh Kumar&Shri Pradip Kumar Choubey]

Section 10Section 139Section 142(1)Section 144(1)(b)Section 69A

Income Tax Officer, Gangtok vs. Kailash Agarwal, Gangtok

In the result, the all the captioned appeals of the revenue stand dismissed

ITA 1462/KOL/2023[2018-19]Status: DisposedITAT Kolkata23 Sept 2024AY 2018-19

Bench: Shri Sanjay Garg & Shri Sanjay Awasthi

Section 10Section 250

Income Tax Officer, Gangtok vs. Kailash Agarwal, Gangtok

In the result, the all the captioned appeals of the revenue stand dismissed

ITA 1461/KOL/2023[2016-17]Status: DisposedITAT Kolkata23 Sept 2024AY 2016-17

Bench: Shri Sanjay Garg & Shri Sanjay Awasthi

Section 10Section 250

Income Tax Officer, Gangtok vs. Kailash Agarawal, Gangtok

In the result, the all the captioned appeals of the revenue stand dismissed

ITA 1459/KOL/2023[2013-14]Status: DisposedITAT Kolkata23 Sept 2024AY 2013-14

Bench: Shri Sanjay Garg & Shri Sanjay Awasthi

Section 10Section 250

Income Tax Officer, Gangtok vs. Kailash Agarwal, Gangtok

In the result, the all the captioned appeals of the revenue stand dismissed

ITA 1458/KOL/2023[2017-18]Status: DisposedITAT Kolkata23 Sept 2024AY 2017-18

Bench: Shri Sanjay Garg & Shri Sanjay Awasthi

Section 10Section 250

Utpal Dorjee Yongda, Pelling, West Sikkim vs. A.O., NFAC / D.C.I.T., Ward - 3(1), Gangtok

In the result, all the four appeals are allowed for statistical purposes

ITA 1349/KOL/2024[2015-2016]Status: DisposedITAT Kolkata13 Sept 2024AY 2015-2016

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Borad

Section 10(26)(AAA)Section 139(1)Section 144Section 148Section 271(1)(c)Section 69A

Utpal Dorjee Yongda, Pelling, West Sikkim vs. A.O., NFAC / D.C.I.T., Ward - 3(1), Gangtok

In the result, all the four appeals are allowed for statistical purposes

ITA 1348/KOL/2024[2015-2016]Status: DisposedITAT Kolkata13 Sept 2024AY 2015-2016

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Borad

Section 10(26)(AAA)Section 139(1)Section 144Section 148Section 271(1)(c)Section 69A

Utpal Dorjee Yongda, Pelling, West Sikkim vs. A.O., NFAC / D.C.I.T., Ward - 3(1), Gangtok

In the result, all the four appeals are allowed for statistical purposes

ITA 1347/KOL/2024[2014-2015]Status: DisposedITAT Kolkata13 Sept 2024AY 2014-2015

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Borad

Section 10(26)(AAA)Section 139(1)Section 144Section 148Section 271(1)(c)Section 69A

Utpal Dorjee Yongda, Pelling, West Sikkim vs. A.O., NFAC/ D.C.I.T., Circle - 3(2), Gangtok

In the result, all the four appeals are allowed for statistical purposes

ITA 1346/KOL/2024[2014-2015]Status: DisposedITAT Kolkata13 Sept 2024AY 2014-2015

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Borad

Section 10(26)(AAA)Section 139(1)Section 144Section 148Section 271(1)(c)Section 69A

Sharda Devi Agarwal, Gangtok vs. A.C.I.T., Circle - 3(1), Gangtok

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

ITA 1612/KOL/2024[2013-2014]Status: DisposedITAT Kolkata09 Sept 2024AY 2013-2014

Bench: such authority.

Section 10Section 144Section 144BSection 147Section 250Section 68Section 69A

Chhabil Dass Agarwal, Singtam, Gangtok vs. DCIT, Cir 3(2), Gangtok

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

ITA 294/KOL/2024[2011-12]Status: DisposedITAT Kolkata06 Sept 2024AY 2011-12

Bench: the time of hearing.”

Section 10Section 143(2)Section 144Section 148Section 250

Shri Ankit Kumar Gupta, Gangtok vs. ACIT, Cir. 3(2), Gangtok

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

ITA 388/KOL/2024[2017-18]Status: DisposedITAT Kolkata12 Jun 2024AY 2017-18

Bench: Dr. Manish Borad & Pradip Kumar Choubey

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

Shri Bhagirath Prasad Garg, Gangtok vs. ITO, Ward-3(1), Gangtok

In the result, appeal of the assessee is allowed

ITA 436/KOL/2023[2012-13]Status: DisposedITAT Kolkata24 Aug 2023AY 2012-13

Bench: Dr. Manish Borad, Hon’Ble

For Appellant: Shri S.K. Pransukha, FCA & Shri H.V. Bharadwaj, FCAFor Respondent: Shri Nicholas Murmu, Addl. CIT D/R
Section 10Section 148Section 250

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

In the result, the appeal of the assessee is allowed

ITA 653/KOL/2022[2017-2018]Status: DisposedITAT Kolkata17 Jan 2023AY 2017-2018

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 10Section 133(6)Section 144Section 44ASection 69A

Explore Sikkim Pvt. Ltd., Sikkim vs. ITO, Ward-3(1), Gangtok

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

ITA 262/KOL/2022[2017]Status: DisposedITAT Kolkata07 Sept 2022

Bench: : Sri Manish Boradआयकर अपील सं"या/ I.T.A. No. 262/कोल/2022 "नधा"रण वष"/Assessment Year: 2017-18 Explore Sikkim Pvt. Ltd.…………………… (अपीलाथ")/Appellant [Pan: Aacce 5049 G] Vs. Ito, Ward-3(1), Gangtok....................... (""यथ")/Respondent Appearances By: Sh. Manish Tiwari, Fca, Appeared On Behalf Of The Assessee. Sh. Biswanath Das, Cit, D/R, Appeared On Behalf Of The Revenue. सुनवाई क" "त"थ/ Date Of Concluding The Hearing : August 22Nd, 2022 आदेश उ"ोषणा क" ितिथ/ Date Of Pronouncing The Order : September 07Th, 2022 आदेश/Order

Section 10Section 115BSection 144Section 250Section 69A

Income Tax Officer, Behror vs. Shri Virender Yadav, Alwar

ITA 1340/JPR/2018[2012-13]Status: DisposedITAT Jaipur12 Dec 2019AY 2012-13
For Appellant: None (Notice served by D/R)For Respondent: Smt. Runi Pal (JCIT)
Section 10Section 148