Section 68 of the Income Tax Act

Income-tax Act, 2025: s.102

Section 68 of the Income-tax Act, 1961 corresponds to section 102 (Unexplained credits) of the Income-tax Act, 2025.

Read section 102 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 68 is Pr. CIT v. Abhisar Buildwell (P.) Ltd. (149 Taxmann.com 399), cited in 2,379 of the 29,931 judgments on BharatTax that turn on this section.

Leading authorities on Section 68

Pr. CIT v. Abhisar Buildwell (P.) Ltd.
149 Taxmann.com 399 · 2023 · Supreme Court
2,379
citing judgments

An assessment under section 153A is without jurisdiction if there is an absence of incriminating material for an unabated assessment year.

Sumati Dayal v. CIT
214 ITR 801 · 1995 · Supreme Court
1,967
citing judgments

The Revenue is entitled to look behind the apparent form of a transaction to discover its true nature, applying the test of human probabilities and surrounding circumstances. If transactions defy logic or are unnatural, they can be treated as bogus, even if supported by some documentation, especially in cases of cash credits or unexplained investments.

CIT v. Continental Warehousing Corporation (Nhava Sheva) Ltd.
374 ITR 645 · 2015 · High Court
1,823
citing judgments

In Section 153A proceedings, the scope of assessment extends to abated proceedings, enabling an assessee to raise fresh legal claims that could have been made in regular assessment proceedings.

CIT v. Kelvinator of India Ltd.
320 ITR 561 · 2010 · Supreme Court
1,673
citing judgments

An Assessing Officer cannot initiate reassessment proceedings under Section 147 of the Income Tax Act based on a mere change of opinion. Reassessment is permissible only when there is fresh tangible material leading to the belief of income escapement, not merely a review of existing facts.

CIT v. Durga Prasad More
82 ITR 540 · 1971 · Supreme Court
1,579
citing judgments

Tax authorities must judge evidence using the test of human probabilities and consider the apparent as real until there are reasons to believe it is not. They can rely on circumstantial evidence and the preponderance of probabilities to determine the genuineness of transactions.

GKN Driveshafts (India) Ltd. v. ITO
259 ITR 19 · 2003 · Supreme Court
1,349
citing judgments

When a notice under Section 148 of the Income Tax Act is issued, the Assessing Officer is bound to furnish reasons for reopening upon the assessee's request and must dispose of the assessee's objections to the notice by passing a speaking order.

Dhakeshwari Cotton Mills Ltd. v. CIT
26 ITR 775 · 1954 · Supreme Court
1,061
citing judgments

Corroborative evidence is essential to support evidence found on third-party premises, and an assessment cannot be based on suspicion, surmises, or conjecture.

ACIT v. Rajesh Jhaveri Stock Brokers Pvt. Ltd.
291 ITR 500 · 2007 · Supreme Court
1,030
citing judgments

For initiating reassessment proceedings under Section 147, the Assessing Officer needs only prima facie material providing a reason to believe that income has escaped assessment. Conclusive proof or the sufficiency/correctness of the material is not required at the stage of issuing the notice under Section 148.

CIT v. Orissa Corporation Pvt. Ltd.
159 ITR 78 · 1986 · Supreme Court
897
citing judgments

When an assessee provides the identity and address of a creditor or investor for a cash credit or share capital under Section 68, the burden shifts to the Department to establish lack of genuineness or creditworthiness, requiring it to conduct further inquiries; mere non-compliance by third parties to summons cannot be the sole basis for an adverse inference against the assessee.

Raymond Woollen Mills Ltd. v. ITO
236 ITR 34 · 1999 · Supreme Court
862
citing judgments

For reassessment proceedings under Section 148, the Assessing Officer only needs prima facie material to have a reason to believe income has escaped assessment. Conclusive proof or evaluation of the sufficiency and correctness of such material is not required at the stage of issuing the notice.

Judgments on Section 68

Assistant Commissioner of Income Tax, Central Circle-1(2), Kolkata vs. Vinod Kumar Saraf, Gorakhpur

In the result, the appeals of the Revenue in ITA Nos

ITSSA 124/KOL/2024[2015-16]Status: DisposedITAT Kolkata07 Nov 2024AY 2015-16

Bench: Shri Anikesh Banerjee & Shri Rakesh Mishrai.T.(Ss)A. No. 116, 118, 122, 123 &124 /Kol/2024 Assessment Years: 2015-16 Vandana Saraf, Gorakhpur [Pan: Afups7326A] Vikram Saraf, Gorakhpur [Pan: Assps3600A] Saumitra Saraf, Gorakhpur Acit, Central Circle 1(2) [Pan: Bgdps6749E] Office Of The Acit, Central Circle 1(2), Kolkata, Smita Saraf, Gorakhpur R.No.310, 3Rd Floor, Aaykar [Pan: Aappl9758B] Vs Bhavan Poorva, 110, Shanti Vinod Kumar Saraf, Gorakhpur Pally, Kolkata-700107 Usha Devi Saraf, Legal Heir Of Vinod Kumar Saraf, [Pan: Afups7334A] Saraf Sadan, Gandhi Nagar, Golghar Gorakhpur, Uttar Pradesh- 273001 अपीलार्थी/ (Appellant) प्रत्‍यर्थी/ (Respondent) I.T.(Ss)A. No. 117, 119, 120, 121/Kol/2024 Assessment Years: 2014-15 Vikram Saraf, Gorakhpur [Pan: Assps3600A] Acit, Central Circle 1(2) Madhu Saraf, Gorakhpur Office Of The Acit, Central [Pan: Avbps7919N] Circle 1(2), Kolkata, R.No.310, 3Rd Floor, Aaykar Vs Smita Saraf, Gorakhpur Bhavan Poorva, 110, Shanti [Pan: Aappl9758B] Pally, Kolkata-700107 Vinod Kumar Saraf, Gorakhpur Usha Devi Saraf, Legal Heir Of Vinod A.Ys. 2014-15 & 2015-16 It(Ss)A Nos.116 To 124/Kol/2024 Kumar Saraf, [Pan: Afups7334A] Saraf Sadan, Gandhi Nagar, Golghar Gorakhpur, Uttar Pradesh- 273001 Assessee By : Shri S.M. Surana, Advocate Revenue By : Shri Prakash Nath Barnwall, Cit Dr सुनवाई की तारीख/Date Of Hearing : 06.11.2024 घोषणा की तारीख /Date Of Pronouncement : 07.11.2024

For Appellant: Shri S.M. Surana, AdvocateFor Respondent: Shri Prakash Nath Barnwall, CIT DR
Section 153ASection 250Section 68

Assistant Commissioner of Income Tax, Central Circle-1(2), Kolkata vs. Smita Saraf, Gorakhpur

In the result, the appeals of the Revenue in ITA Nos

ITSSA 123/KOL/2024[2015-16]Status: DisposedITAT Kolkata07 Nov 2024AY 2015-16

Bench: Shri Anikesh Banerjee & Shri Rakesh Mishrai.T.(Ss)A. No. 116, 118, 122, 123 &124 /Kol/2024 Assessment Years: 2015-16 Vandana Saraf, Gorakhpur [Pan: Afups7326A] Vikram Saraf, Gorakhpur [Pan: Assps3600A] Saumitra Saraf, Gorakhpur Acit, Central Circle 1(2) [Pan: Bgdps6749E] Office Of The Acit, Central Circle 1(2), Kolkata, Smita Saraf, Gorakhpur R.No.310, 3Rd Floor, Aaykar [Pan: Aappl9758B] Vs Bhavan Poorva, 110, Shanti Vinod Kumar Saraf, Gorakhpur Pally, Kolkata-700107 Usha Devi Saraf, Legal Heir Of Vinod Kumar Saraf, [Pan: Afups7334A] Saraf Sadan, Gandhi Nagar, Golghar Gorakhpur, Uttar Pradesh- 273001 अपीलार्थी/ (Appellant) प्रत्‍यर्थी/ (Respondent) I.T.(Ss)A. No. 117, 119, 120, 121/Kol/2024 Assessment Years: 2014-15 Vikram Saraf, Gorakhpur [Pan: Assps3600A] Acit, Central Circle 1(2) Madhu Saraf, Gorakhpur Office Of The Acit, Central [Pan: Avbps7919N] Circle 1(2), Kolkata, R.No.310, 3Rd Floor, Aaykar Vs Smita Saraf, Gorakhpur Bhavan Poorva, 110, Shanti [Pan: Aappl9758B] Pally, Kolkata-700107 Vinod Kumar Saraf, Gorakhpur Usha Devi Saraf, Legal Heir Of Vinod A.Ys. 2014-15 & 2015-16 It(Ss)A Nos.116 To 124/Kol/2024 Kumar Saraf, [Pan: Afups7334A] Saraf Sadan, Gandhi Nagar, Golghar Gorakhpur, Uttar Pradesh- 273001 Assessee By : Shri S.M. Surana, Advocate Revenue By : Shri Prakash Nath Barnwall, Cit Dr सुनवाई की तारीख/Date Of Hearing : 06.11.2024 घोषणा की तारीख /Date Of Pronouncement : 07.11.2024

For Appellant: Shri S.M. Surana, AdvocateFor Respondent: Shri Prakash Nath Barnwall, CIT DR
Section 153ASection 250Section 68

Assistant Commissioner of Income Tax, Central Circle-1(2), Kolkata vs. Saumitra Saraf, Gorakhpur

In the result, the appeals of the Revenue in ITA Nos

ITSSA 122/KOL/2024[2015-16]Status: DisposedITAT Kolkata07 Nov 2024AY 2015-16

Bench: Shri Anikesh Banerjee & Shri Rakesh Mishrai.T.(Ss)A. No. 116, 118, 122, 123 &124 /Kol/2024 Assessment Years: 2015-16 Vandana Saraf, Gorakhpur [Pan: Afups7326A] Vikram Saraf, Gorakhpur [Pan: Assps3600A] Saumitra Saraf, Gorakhpur Acit, Central Circle 1(2) [Pan: Bgdps6749E] Office Of The Acit, Central Circle 1(2), Kolkata, Smita Saraf, Gorakhpur R.No.310, 3Rd Floor, Aaykar [Pan: Aappl9758B] Vs Bhavan Poorva, 110, Shanti Vinod Kumar Saraf, Gorakhpur Pally, Kolkata-700107 Usha Devi Saraf, Legal Heir Of Vinod Kumar Saraf, [Pan: Afups7334A] Saraf Sadan, Gandhi Nagar, Golghar Gorakhpur, Uttar Pradesh- 273001 अपीलार्थी/ (Appellant) प्रत्‍यर्थी/ (Respondent) I.T.(Ss)A. No. 117, 119, 120, 121/Kol/2024 Assessment Years: 2014-15 Vikram Saraf, Gorakhpur [Pan: Assps3600A] Acit, Central Circle 1(2) Madhu Saraf, Gorakhpur Office Of The Acit, Central [Pan: Avbps7919N] Circle 1(2), Kolkata, R.No.310, 3Rd Floor, Aaykar Vs Smita Saraf, Gorakhpur Bhavan Poorva, 110, Shanti [Pan: Aappl9758B] Pally, Kolkata-700107 Vinod Kumar Saraf, Gorakhpur Usha Devi Saraf, Legal Heir Of Vinod A.Ys. 2014-15 & 2015-16 It(Ss)A Nos.116 To 124/Kol/2024 Kumar Saraf, [Pan: Afups7334A] Saraf Sadan, Gandhi Nagar, Golghar Gorakhpur, Uttar Pradesh- 273001 Assessee By : Shri S.M. Surana, Advocate Revenue By : Shri Prakash Nath Barnwall, Cit Dr सुनवाई की तारीख/Date Of Hearing : 06.11.2024 घोषणा की तारीख /Date Of Pronouncement : 07.11.2024

For Appellant: Shri S.M. Surana, AdvocateFor Respondent: Shri Prakash Nath Barnwall, CIT DR
Section 153ASection 250Section 68

Assistant Commissioner of Income Tax, Central Circle-1(2), Kolkata vs. Vinod Kumar Saraf, Gorakhpur

In the result, the appeals of the Revenue in ITA Nos

ITSSA 121/KOL/2024[2014-15]Status: DisposedITAT Kolkata07 Nov 2024AY 2014-15

Bench: Shri Anikesh Banerjee & Shri Rakesh Mishrai.T.(Ss)A. No. 116, 118, 122, 123 &124 /Kol/2024 Assessment Years: 2015-16 Vandana Saraf, Gorakhpur [Pan: Afups7326A] Vikram Saraf, Gorakhpur [Pan: Assps3600A] Saumitra Saraf, Gorakhpur Acit, Central Circle 1(2) [Pan: Bgdps6749E] Office Of The Acit, Central Circle 1(2), Kolkata, Smita Saraf, Gorakhpur R.No.310, 3Rd Floor, Aaykar [Pan: Aappl9758B] Vs Bhavan Poorva, 110, Shanti Vinod Kumar Saraf, Gorakhpur Pally, Kolkata-700107 Usha Devi Saraf, Legal Heir Of Vinod Kumar Saraf, [Pan: Afups7334A] Saraf Sadan, Gandhi Nagar, Golghar Gorakhpur, Uttar Pradesh- 273001 अपीलार्थी/ (Appellant) प्रत्‍यर्थी/ (Respondent) I.T.(Ss)A. No. 117, 119, 120, 121/Kol/2024 Assessment Years: 2014-15 Vikram Saraf, Gorakhpur [Pan: Assps3600A] Acit, Central Circle 1(2) Madhu Saraf, Gorakhpur Office Of The Acit, Central [Pan: Avbps7919N] Circle 1(2), Kolkata, R.No.310, 3Rd Floor, Aaykar Vs Smita Saraf, Gorakhpur Bhavan Poorva, 110, Shanti [Pan: Aappl9758B] Pally, Kolkata-700107 Vinod Kumar Saraf, Gorakhpur Usha Devi Saraf, Legal Heir Of Vinod A.Ys. 2014-15 & 2015-16 It(Ss)A Nos.116 To 124/Kol/2024 Kumar Saraf, [Pan: Afups7334A] Saraf Sadan, Gandhi Nagar, Golghar Gorakhpur, Uttar Pradesh- 273001 Assessee By : Shri S.M. Surana, Advocate Revenue By : Shri Prakash Nath Barnwall, Cit Dr सुनवाई की तारीख/Date Of Hearing : 06.11.2024 घोषणा की तारीख /Date Of Pronouncement : 07.11.2024

For Appellant: Shri S.M. Surana, AdvocateFor Respondent: Shri Prakash Nath Barnwall, CIT DR
Section 153ASection 250Section 68

Assistant Commissioner of Income Tax, Central Circle-1(2), Kolkata vs. Smita Saraf, Gorakhpur

In the result, the appeals of the Revenue in ITA Nos

ITSSA 120/KOL/2024[2014-15]Status: DisposedITAT Kolkata07 Nov 2024AY 2014-15

Bench: Shri Anikesh Banerjee & Shri Rakesh Mishrai.T.(Ss)A. No. 116, 118, 122, 123 &124 /Kol/2024 Assessment Years: 2015-16 Vandana Saraf, Gorakhpur [Pan: Afups7326A] Vikram Saraf, Gorakhpur [Pan: Assps3600A] Saumitra Saraf, Gorakhpur Acit, Central Circle 1(2) [Pan: Bgdps6749E] Office Of The Acit, Central Circle 1(2), Kolkata, Smita Saraf, Gorakhpur R.No.310, 3Rd Floor, Aaykar [Pan: Aappl9758B] Vs Bhavan Poorva, 110, Shanti Vinod Kumar Saraf, Gorakhpur Pally, Kolkata-700107 Usha Devi Saraf, Legal Heir Of Vinod Kumar Saraf, [Pan: Afups7334A] Saraf Sadan, Gandhi Nagar, Golghar Gorakhpur, Uttar Pradesh- 273001 अपीलार्थी/ (Appellant) प्रत्‍यर्थी/ (Respondent) I.T.(Ss)A. No. 117, 119, 120, 121/Kol/2024 Assessment Years: 2014-15 Vikram Saraf, Gorakhpur [Pan: Assps3600A] Acit, Central Circle 1(2) Madhu Saraf, Gorakhpur Office Of The Acit, Central [Pan: Avbps7919N] Circle 1(2), Kolkata, R.No.310, 3Rd Floor, Aaykar Vs Smita Saraf, Gorakhpur Bhavan Poorva, 110, Shanti [Pan: Aappl9758B] Pally, Kolkata-700107 Vinod Kumar Saraf, Gorakhpur Usha Devi Saraf, Legal Heir Of Vinod A.Ys. 2014-15 & 2015-16 It(Ss)A Nos.116 To 124/Kol/2024 Kumar Saraf, [Pan: Afups7334A] Saraf Sadan, Gandhi Nagar, Golghar Gorakhpur, Uttar Pradesh- 273001 Assessee By : Shri S.M. Surana, Advocate Revenue By : Shri Prakash Nath Barnwall, Cit Dr सुनवाई की तारीख/Date Of Hearing : 06.11.2024 घोषणा की तारीख /Date Of Pronouncement : 07.11.2024

For Appellant: Shri S.M. Surana, AdvocateFor Respondent: Shri Prakash Nath Barnwall, CIT DR
Section 153ASection 250Section 68

Assistant Commissioner of Income Tax, Central Circle-1(2), Kolkata vs. Madhu Saraf, Gorakhpur

In the result, the appeals of the Revenue in ITA Nos

ITSSA 119/KOL/2024[2014-15]Status: DisposedITAT Kolkata07 Nov 2024AY 2014-15

Bench: Shri Anikesh Banerjee & Shri Rakesh Mishrai.T.(Ss)A. No. 116, 118, 122, 123 &124 /Kol/2024 Assessment Years: 2015-16 Vandana Saraf, Gorakhpur [Pan: Afups7326A] Vikram Saraf, Gorakhpur [Pan: Assps3600A] Saumitra Saraf, Gorakhpur Acit, Central Circle 1(2) [Pan: Bgdps6749E] Office Of The Acit, Central Circle 1(2), Kolkata, Smita Saraf, Gorakhpur R.No.310, 3Rd Floor, Aaykar [Pan: Aappl9758B] Vs Bhavan Poorva, 110, Shanti Vinod Kumar Saraf, Gorakhpur Pally, Kolkata-700107 Usha Devi Saraf, Legal Heir Of Vinod Kumar Saraf, [Pan: Afups7334A] Saraf Sadan, Gandhi Nagar, Golghar Gorakhpur, Uttar Pradesh- 273001 अपीलार्थी/ (Appellant) प्रत्‍यर्थी/ (Respondent) I.T.(Ss)A. No. 117, 119, 120, 121/Kol/2024 Assessment Years: 2014-15 Vikram Saraf, Gorakhpur [Pan: Assps3600A] Acit, Central Circle 1(2) Madhu Saraf, Gorakhpur Office Of The Acit, Central [Pan: Avbps7919N] Circle 1(2), Kolkata, R.No.310, 3Rd Floor, Aaykar Vs Smita Saraf, Gorakhpur Bhavan Poorva, 110, Shanti [Pan: Aappl9758B] Pally, Kolkata-700107 Vinod Kumar Saraf, Gorakhpur Usha Devi Saraf, Legal Heir Of Vinod A.Ys. 2014-15 & 2015-16 It(Ss)A Nos.116 To 124/Kol/2024 Kumar Saraf, [Pan: Afups7334A] Saraf Sadan, Gandhi Nagar, Golghar Gorakhpur, Uttar Pradesh- 273001 Assessee By : Shri S.M. Surana, Advocate Revenue By : Shri Prakash Nath Barnwall, Cit Dr सुनवाई की तारीख/Date Of Hearing : 06.11.2024 घोषणा की तारीख /Date Of Pronouncement : 07.11.2024

For Appellant: Shri S.M. Surana, AdvocateFor Respondent: Shri Prakash Nath Barnwall, CIT DR
Section 153ASection 250Section 68

Assistant Commissioner of Income Tax, Central Circle-1(2), Kolkata vs. Vikram Saraf, Gorakhpur

In the result, the appeals of the Revenue in ITA Nos

ITSSA 118/KOL/2024[2015-16]Status: DisposedITAT Kolkata07 Nov 2024AY 2015-16

Bench: Shri Anikesh Banerjee & Shri Rakesh Mishrai.T.(Ss)A. No. 116, 118, 122, 123 &124 /Kol/2024 Assessment Years: 2015-16 Vandana Saraf, Gorakhpur [Pan: Afups7326A] Vikram Saraf, Gorakhpur [Pan: Assps3600A] Saumitra Saraf, Gorakhpur Acit, Central Circle 1(2) [Pan: Bgdps6749E] Office Of The Acit, Central Circle 1(2), Kolkata, Smita Saraf, Gorakhpur R.No.310, 3Rd Floor, Aaykar [Pan: Aappl9758B] Vs Bhavan Poorva, 110, Shanti Vinod Kumar Saraf, Gorakhpur Pally, Kolkata-700107 Usha Devi Saraf, Legal Heir Of Vinod Kumar Saraf, [Pan: Afups7334A] Saraf Sadan, Gandhi Nagar, Golghar Gorakhpur, Uttar Pradesh- 273001 अपीलार्थी/ (Appellant) प्रत्‍यर्थी/ (Respondent) I.T.(Ss)A. No. 117, 119, 120, 121/Kol/2024 Assessment Years: 2014-15 Vikram Saraf, Gorakhpur [Pan: Assps3600A] Acit, Central Circle 1(2) Madhu Saraf, Gorakhpur Office Of The Acit, Central [Pan: Avbps7919N] Circle 1(2), Kolkata, R.No.310, 3Rd Floor, Aaykar Vs Smita Saraf, Gorakhpur Bhavan Poorva, 110, Shanti [Pan: Aappl9758B] Pally, Kolkata-700107 Vinod Kumar Saraf, Gorakhpur Usha Devi Saraf, Legal Heir Of Vinod A.Ys. 2014-15 & 2015-16 It(Ss)A Nos.116 To 124/Kol/2024 Kumar Saraf, [Pan: Afups7334A] Saraf Sadan, Gandhi Nagar, Golghar Gorakhpur, Uttar Pradesh- 273001 Assessee By : Shri S.M. Surana, Advocate Revenue By : Shri Prakash Nath Barnwall, Cit Dr सुनवाई की तारीख/Date Of Hearing : 06.11.2024 घोषणा की तारीख /Date Of Pronouncement : 07.11.2024

For Appellant: Shri S.M. Surana, AdvocateFor Respondent: Shri Prakash Nath Barnwall, CIT DR
Section 153ASection 250Section 68

Assistant Commissioner of Income Tax, Central Circle-1(2), Kolkata, Kolakta vs. Vikram Saraf, Gorakhpur

In the result, the appeals of the Revenue in ITA Nos

ITSSA 117/KOL/2024[2014-15]Status: DisposedITAT Kolkata07 Nov 2024AY 2014-15

Bench: Shri Anikesh Banerjee & Shri Rakesh Mishrai.T.(Ss)A. No. 116, 118, 122, 123 &124 /Kol/2024 Assessment Years: 2015-16 Vandana Saraf, Gorakhpur [Pan: Afups7326A] Vikram Saraf, Gorakhpur [Pan: Assps3600A] Saumitra Saraf, Gorakhpur Acit, Central Circle 1(2) [Pan: Bgdps6749E] Office Of The Acit, Central Circle 1(2), Kolkata, Smita Saraf, Gorakhpur R.No.310, 3Rd Floor, Aaykar [Pan: Aappl9758B] Vs Bhavan Poorva, 110, Shanti Vinod Kumar Saraf, Gorakhpur Pally, Kolkata-700107 Usha Devi Saraf, Legal Heir Of Vinod Kumar Saraf, [Pan: Afups7334A] Saraf Sadan, Gandhi Nagar, Golghar Gorakhpur, Uttar Pradesh- 273001 अपीलार्थी/ (Appellant) प्रत्‍यर्थी/ (Respondent) I.T.(Ss)A. No. 117, 119, 120, 121/Kol/2024 Assessment Years: 2014-15 Vikram Saraf, Gorakhpur [Pan: Assps3600A] Acit, Central Circle 1(2) Madhu Saraf, Gorakhpur Office Of The Acit, Central [Pan: Avbps7919N] Circle 1(2), Kolkata, R.No.310, 3Rd Floor, Aaykar Vs Smita Saraf, Gorakhpur Bhavan Poorva, 110, Shanti [Pan: Aappl9758B] Pally, Kolkata-700107 Vinod Kumar Saraf, Gorakhpur Usha Devi Saraf, Legal Heir Of Vinod A.Ys. 2014-15 & 2015-16 It(Ss)A Nos.116 To 124/Kol/2024 Kumar Saraf, [Pan: Afups7334A] Saraf Sadan, Gandhi Nagar, Golghar Gorakhpur, Uttar Pradesh- 273001 Assessee By : Shri S.M. Surana, Advocate Revenue By : Shri Prakash Nath Barnwall, Cit Dr सुनवाई की तारीख/Date Of Hearing : 06.11.2024 घोषणा की तारीख /Date Of Pronouncement : 07.11.2024

For Appellant: Shri S.M. Surana, AdvocateFor Respondent: Shri Prakash Nath Barnwall, CIT DR
Section 153ASection 250Section 68

Assistant Commissioner of Income Tax, Central Circle-1(2), Kolkata vs. Vandana Saraf, Gorakhpur

In the result, the appeals of the Revenue in ITA Nos

ITSSA 116/KOL/2024[2015-16]Status: DisposedITAT Kolkata07 Nov 2024AY 2015-16

Bench: Shri Anikesh Banerjee & Shri Rakesh Mishrai.T.(Ss)A. No. 116, 118, 122, 123 &124 /Kol/2024 Assessment Years: 2015-16 Vandana Saraf, Gorakhpur [Pan: Afups7326A] Vikram Saraf, Gorakhpur [Pan: Assps3600A] Saumitra Saraf, Gorakhpur Acit, Central Circle 1(2) [Pan: Bgdps6749E] Office Of The Acit, Central Circle 1(2), Kolkata, Smita Saraf, Gorakhpur R.No.310, 3Rd Floor, Aaykar [Pan: Aappl9758B] Vs Bhavan Poorva, 110, Shanti Vinod Kumar Saraf, Gorakhpur Pally, Kolkata-700107 Usha Devi Saraf, Legal Heir Of Vinod Kumar Saraf, [Pan: Afups7334A] Saraf Sadan, Gandhi Nagar, Golghar Gorakhpur, Uttar Pradesh- 273001 अपीलार्थी/ (Appellant) प्रत्‍यर्थी/ (Respondent) I.T.(Ss)A. No. 117, 119, 120, 121/Kol/2024 Assessment Years: 2014-15 Vikram Saraf, Gorakhpur [Pan: Assps3600A] Acit, Central Circle 1(2) Madhu Saraf, Gorakhpur Office Of The Acit, Central [Pan: Avbps7919N] Circle 1(2), Kolkata, R.No.310, 3Rd Floor, Aaykar Vs Smita Saraf, Gorakhpur Bhavan Poorva, 110, Shanti [Pan: Aappl9758B] Pally, Kolkata-700107 Vinod Kumar Saraf, Gorakhpur Usha Devi Saraf, Legal Heir Of Vinod A.Ys. 2014-15 & 2015-16 It(Ss)A Nos.116 To 124/Kol/2024 Kumar Saraf, [Pan: Afups7334A] Saraf Sadan, Gandhi Nagar, Golghar Gorakhpur, Uttar Pradesh- 273001 Assessee By : Shri S.M. Surana, Advocate Revenue By : Shri Prakash Nath Barnwall, Cit Dr सुनवाई की तारीख/Date Of Hearing : 06.11.2024 घोषणा की तारीख /Date Of Pronouncement : 07.11.2024

For Appellant: Shri S.M. Surana, AdvocateFor Respondent: Shri Prakash Nath Barnwall, CIT DR
Section 153ASection 250Section 68

Ashabai Shriram Patil, Raver vs. Deputy Commissioner of Income Tax, Circle-1, Jalgaon

In the result, appeal of the assessee is allowed

ITA 165/PUN/2024[2017-18]Status: DisposedITAT Pune07 Nov 2024AY 2017-18

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकरअपीलसं. / Ita No.165/Pun/2024 िनधा"रणवष" / Assessment Year:2017-18 Ashabai Shriram Patil, V The Deputy Commissioner Shriram Agro Plast, S Of Income Tax, Gat No.1173, Pal Road Circle-1, Jalgaon. Raver, Jalgaon – 425508. Pan: Abdpp3516G Appellant/ Assessee Respondent / Revenue Assessee By Smt. Deepa Khare – Ar Revenue By Smt. Shabana Parveen – Addl.Cit(Dr) Date Of Hearing 06/11/2024 Date Of Pronouncement 07/11/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac], Under Section 250 Of The Income Tax Act, 1961 Dated 29.11.2023 For A.Y.2017-18. The Assessee Has Raised The Following Grounds Of Appeal : “1. On The Facts & In The Circumstances Of The Case & In Law, The Id Cit(A) Has Erred In Confirming Addition Of Rs.25,44,500/- ,Treating As Unexplained Credits U/S 68 Of The I T Act & Taxing It U/S 115Bbe Of The I T Act Even Though All The Sales Are Duly Supported. The Aforesaid Additions Being Arbitrary, Perverse, Devoid Of Merits & Patently Illegal The Same May Please Be Deleted. 2. The Appellate Craves The Permission To Add, Amend, Modify, Alter, Revise, Substitute Delete Any Or All Ground Of The Appeal If Deemed Necessary At The Time Of Hearing Of The Appeal.” Brief Facts Of The Case : 2. The Assessee E-Filed Return Of Income For A.Y.2017-18 On 31.10.2017 Declaring Total Income Of Rs.16,56,290/- & Agricultural Income Of Rs.5,57,715/-. Assessee Is A Proprietor Of Shriram Agro Plast Industries Which Is Engaged In The Business Of Manufacturing, Trading In Drip Irrigation Systems, Plastic Products & Reprocessing Of Old Lateral Tubes.

Section 115BSection 142(1)Section 250Section 68Section 69A