ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 32, KOLKATA, INCOME TAX, MIDDLETON ROW vs. HARDWARE COLLECTION, KOLKATA
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Income Tax Appellate Tribunal, KOLKATA ‘B’ BENCH, KOLKATA
Before: SHRI RAJESH KUMAR & SHRI PRADIP KUMAR CHOUBEY
PER RAJESH KUMAR, ACCOUNTANT MEMBER:
This appeal preferred by the revenue against the order of the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (hereinafter referred to as the “ld. CIT(A)”], dated 13.01.2026 for Assessment Year (AY) 2015-16. 2. The only issue raised by the revenue that ld. CIT(A) deleting the addition as made by the Assessing Officer (In short, ‘the AO’) u/s 68 of the Income-tax Act, 1961 (In short, ‘the Act’) in respect of excess stock and cash discrepancies were found during the course of survey, which was admitted by the assessee in his statement on oath recorded u/s 131 of the Act.
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