KAISAR HAYAT,SAMBHAL vs. INCOME TAX OFFICER, NATIONAL FACELESS ASSESSMENT CENTRE DELHI

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ITA 5807/DEL/2024Status: DisposedITAT Delhi02 June 2025AY 2013-2014Bench: Sh. Satbeer Singh Godara (Judicial Member)1 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that the evidence provided by the assessee, including regular income tax returns and banking channel transactions of related parties, sufficiently supported the investment. Therefore, the addition of Rs. 14,00,000/- was directed to be deleted.

What were the facts?

The assessee's appeal for AY 2013-14 pertains to the addition made on account of unexplained investment in immovable property. The assessee claimed contributions from three related parties totaling Rs. 14,00,000/- which were supported by their ITRs and banking channels.

What were the issues?

Whether the investment in immovable property made by the assessee can be treated as unexplained when contributions from related parties are duly supported by documentary evidence and banking channels?

Which sections of the Income-tax Act were involved?

Section 147,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘SMC’, NEW DELHI

Before: Sh. Satbeer Singh Godara

For Appellant: Adv. &
Hearing: 02.06.2025Pronounced: 02.06.2025

ORDER This assessee’s appeal for Assessment Year 2013-14, arises against the CIT(A)/NFAC, Delhi’s DIN & order No. ITBA/NFAC/S/250/2024-25/1069100856(1) dated 25.09.2024, in proceedings u/s 147 of the Income Tax Act, 1961 (in short “the Act”).

2.

Heard both the parties at length. Case file perused.

3.

Coming to the sole substantive issue raised in the assessee’s instant appeal that both the learned lower authorities have erred in law and on facts in treating her investment in immovable property made on 13.03.2013 as unexplained, it is noticed that she had claimed three related parties namely, Kausar Hayat, Neelofer and Rashid who had contributed Rs.7,00,000/-, Rs.5,00,000/- and Rs.2,00,000/-; Kaisar Hayat respectively, totaling to Rs.14,00,000/- which was duly supported by their respective regular Income Tax Returns and the contribution received via banking channel. It is made clear that all the said cogent supportive evidence duly forms part of the paper book in the instant case file. That being the case, the tribunal finds no reason to sustain the impugned addition of Rs.14,00,000/- which is hereby directed to be deleted in very terms.

4.

Learned counsel fairly submits that the assessee no more wishes to challenge the CIT(A)’s action confirming the self- contribution addition of Rs.1,87,000/-. Confirmed accordingly.

5.

No other ground or arguments has been pressed before us.

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