KALYANESWARI PROPERTIES PRIVATE LIMITED,ASANSOL vs. ACIT, CIRCLE 2, ASANSOL,, ASANSOL
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Income Tax Appellate Tribunal, “B” 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 16.03.2026 for the AY 2016-17. 2. The only issue raised by the assessee in various grounds of appeal is against the confirmation of addition of ₹1,11,85,288/- by the ld. CIT (A) as made by the ld. AO in respect of unsecured loans by treating the same as unexplained cash credit u/s 68 of the Act. Kalyaneswari Properties Private Limited; A.Y. 2016-17
The facts in brief are that the assessee filed the return of income u/s 139(1) of the Act on 17.10.2016, declaring total income of ₹25,60,710/-, wh
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