DINESH AGARWALA,SILIGURI vs. A.C.I.T., CIRCLE - 1,, SILIGURI
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Income Tax Appellate Tribunal, “A” BENCH, KOLKATA
Per Rajesh Kumar, AM:
This is an appeal preferred by the assessee against the order of the National Faceless Appeal Centre, Delhi (hereinafter referred to as the “Ld. CIT(A)”] dated 10.03.2026 for the AY 2017-18. 2. The only issue raised by the assessee at the time of hearing in ground nos. 5,6,7,8,9,10,11 is against the order of ld. CIT (A) confirming the addition of ₹2,50,00,000/- as made by the ld. AO u/s 68 of the Act as unexplained cash credit in respect of unsecured loan received from M/s Narayan Mercantile Pvt. ltd. Dinesh Agarwal, Siliguri; A.Y. 2017-18
The facts in brief are that the assessee filed the return of income on 05.08.2017, declaring total income at ₹1,61,94,080/-. The case
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