DEEPAK SETH,KOLKATA vs. I.T.O., WARD - 47(6), KOLKATA
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Income Tax Appellate Tribunal, KOLKATA ‘A’ BENCH, KOLKATA
Before: SHRI RAJESH KUMAR & SHRI PRADIP KUMAR CHOUBEY
PER RAJESH KUMAR, ACCOUNTANT MEMBER:
This appeal preferred by the assessee 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 05.03.2026 for Assessment Year (AY) 2017-18. 2. The only issue raised by the assessee is against the order of ld. CIT(A) confirming the addition of Rs.94,83,000/- has made by the Assessing Officer (In short, ‘the AO’) in respect of cash deposit during the demonetization period as unexplained money u/s 69A of the Act.
The facts of the case in brief are that the assessee filed his return on 22.12.2017, disclosing total income of Rs.4,93,9
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