NEW EAST PROJECTS PRIVATE LIMITED,GUWAHATI vs. DCIT, CENTRAL CIRCLE-1, GUWAHATI

ITA 91/GTY/2023Status: DisposedITAT Guwahati02 September 2026AY 2021-2211 pages

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Income Tax Appellate Tribunal, “DB” BENCH, GUWAHATI

For Appellant: Shri Vivek Malhotra, FCA
For Respondent: Shri M.C. Omi Ningshen, CIT, DR
Hearing: 19.08.2026Pronounced: 02.09.2026

PER LAXMI PRASAD SAHU, ACCOUNTANT MEMBER This is an appeal filed by the assessee against the order passed by the Ld. Commissioner of Income Tax (Appeals), Central, NER, Guwahati, dated [hereinafter referred to as “the Ld. CIT(A)] dated 23/06/2023, Appeal No. CIT(A), Central NER, Guwahati/10054/2020-21. The assessee has raised following grounds of appeal:

“1. That the appellant denies regarding the addition made by the AO and sustained by CIT (a) as unexplained income of an total amount Rs. 20,04,734 /-in case of M/s New East Projects Private Limited for the AY 2021-22. 2 New East Projects Private Limite

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