SUMITRA DEVI,JIND vs. DCIT, CC, KARNAL
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Income Tax Appellate Tribunal, DELHI BENCH ‘A’, NEW DELHI
Before: SHRI SATBEER SINGH GODARA & SMT RENU JAUHRI
This assessee’s appeal for Assessment Year 2017-18 arises against the Commissioner of Income Tax (Appeals)-3 (for short, “the CIT(A)”), Gurgaon’s order dated 13.01.2026 passed in order no. 10516/CIT(A)-3/GGN/19-20, involving proceedings u/s 153C/ 143(3) of the Income Tax Act, 1961; hereinafter referred to as, “the Act”. Heard both the parties at length. Case file perused.
The assessee canvasses her first and foremost legal ground seeking to reverse both the learned lower authorities’ identical findings treating her unsecured loans of Rs. 19,42,500/- as 2 unexplained money u/s 69A of the Act; in assessment order dated 27.12.2019 as up
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