HARSIMRANJIT SINGH,PATIALA vs. INCOME TAX OFFICER, PATIALA
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IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE BEFORE: SHRI MANOJ KUMAR AGGARWAL, AM & SH. RAJESH DAMODARLAL SHARMA, JM आयकरअपीलसं./ITA No. 957/Chd/2026 "नधा"रण वष" / Assessment Year : 2020-21 Harsimranjit Singh बनाम ITO, 269/1, Sukhdaspura Mohalla Ward 3, Near Shere Punjab Market Patiala 147001 Patiala 147001 "ायीलेखासं./PAN NO: HHFPS5593P अपीलाथ"/Appellant ""थ"/Respondent िनधा"रतीकीओरसे/Assessee by : Sh. Manpreet Singh Kanda (Advocate) – Ld. AR राज"कीओरसे/ Revenue by : Sh. Vivek Vardhan, Addl. CIT, Ld. Sr. DR सुनवाईकीतारीख/Date of Hearing : 25.08.2026 उदघोषणाकीतारीख/Date of Pronouncement : 02.09.2026 आदेश/Order
PER RAJESH DAMODARLAL SHARMA, J.M: Aforesaid appeal by assessee for Assessment Year (AY) 2020-21 arises out of an order of learned Commissioner of Income Tax (Appeals), NFAC [CIT(A) dated 10.02.2026 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s 147 of the Act on 04-03-2025. The sole grievance of the assessee is confirmation of addition of Rs.13,95,000/- as unexplained investment u/s 69 of the Income Tax
2 957/Chd/2026 Act, 1961 (in short 'the Act'). Having heard rival submissions, the appea
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