JSV INGREDIENT ,MUMBAI vs. ACIT CC-2(2), MUMBAI
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Income Tax Appellate Tribunal, ‘F’ BENCH
PER AMIT SHUKLA (J.M): The aforesaid appeal has been filed by the assessee against the order dated 30.06.2025 passed by the learned Commissioner of Income-tax (Appeals)-48, Mumbai, arising out of the assessment order passed under section 143(3) of 2 JSV Ingredient the Income-tax Act, 1961, for the Assessment Year 2018–19. In the various grounds raised before us, the principal grievance of the assessee relates to the applicability of section 115BBE in respect of excess stock amounting to ₹2,75,63,760 found during the course of survey and treated by the Assessing Officer as unexplained investment under section 69B. The case of the assessee is that the excess stock represented undisclosed income
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