SARABJIT SINGH,DELHI vs. INCOME TAX OFFICER, DELHI
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Income Tax Appellate Tribunal, DELHI BENCH: “SMC” NEW DELHI
Before: SHRI SATBEER SINGH GODARA
Date of hearing 18.08.2025 Date of pronouncement 18.08.2025 ORDER This assessee’s appeal for assessment year 2017-18, arises against the Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre [in short, the “CIT(A)/NFAC”], Delhi’s DIN and order no. ITBA/NFAC/S/250/2024-25/1074177941(1), dated 07.03.2025 involving proceedings under section 147 r.w.s. 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’). Heard both the parties. Case file perused.
It transpires during the course of hearing that both the learned lower authorities have made section 68 addition unexplained cash credits of Rs.36,78,733/- in the assessee’s hands, in the assessment order 09.02.2023 and upheld in the lower appellate discussion. It is noticed in this factual backdrop that even the learned assessing authority is very fair in its detailed discussion at page 8 onwards that the impugned addition sum of Rs.36,78,733/- in fact represents the assessee’s profits derived from sale of air conditioners. That being the case, the tribunal finds no merit in the impugned addition once both the learned lower authorities have themselves treated the impugned sum as part of the assessee’s business turnover. The same is directed to be deleted therefore.
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