THE ANANDA BAG TEA COMPANY LTD,EVEREST HOUSE vs. DCIT, 4(1) KOLKATA, AAYAKAR BHAWAN
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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 21.01.2026 for the AY 2017-18. 2. The only issue raised by the assessee in various grounds of appeal is against the order of ld. CIT (A) confirming the addition of ₹49,58,000/- as made by the ld. AO as unexplained money u/s 68 of the Income-tax Act, 1961 (the Act). The Ananda Bag Tea Company Ltd.; A.Y. 2017-18
The facts in brief are that the assessee filed the return of income on 18.10.2017, declaring total income at ₹59,98,933/- . The case of the assessee was selected for scrutiny and statutory notices
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