HUTMENTS LAND DEVELOPERS PRIVATE LIMITED,DELHI vs. DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-5, NEW DELHI

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, B: NEW DELHI BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER AND SMT. RENU JAUHRI, ACCOUNTANT MEMBER ITA No.- 2138/Del/2026 [Assessment Year: 2023-24] Hutments Land Developers Pvt. Deputy Commissioner of Income Ltd., Tax, 3, Munirka Marg, Vasant Vihar, Vs Central Circle-5, ARA Centre, New Delhi-110057. Jhandewalan Extension, New Delhi-110055. PAN- AAACH3107L Assessee Revenue Assessee by Shri Tushar, Adv. Revenue by Shri Om Prakash, CIT(DR) Date of Hearing 14.07.2026 Date of Pronouncement 14.07.2026 ORDER Per Renu Jauhri, Accountant Member:

This appeal by the assessee is directed against the order dated 12.12.2025 of the Commissioner of Income-tax (Appeals)-24, New Delhi [hereinafter referred to as the ‘Ld. CIT(A)] arising out of the Assessment Order dated 25.02.2025 passed under section 143(3) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) by the Assessing Officer DCIT, Central Circle-5, New Delhi (hereinafter referred to as the ‘AO’) pertaining to Assessment Year (A.Y.) 2023-24.

ITA No.- 2138/Del/2026 Hutments Land Developers Pvt. Ltd. 2. The assessee has raised the following grounds of appeal:- “1. That the impugned order dated 12.12.2025 passed by the Ld. Commissioner of Income-tax (Appeals)-24, Delhi (hereinafter referred to as “CIT(A)”) under section 250 of the Income tax Act (hereinafter referred to as the “Act”) in the case of the Appellant for the Assessment Year (hereinafter referred to as “A.Y.”) 2023-24 is erroneous and has been passed without proper appreciation of facts and is liable to be set aside. 2. That the Ld. CIT(A) has erred in confirming the addition of Rs. 64,00,000/- made by the AO under section 68 of the Act, despite the amount having been duly recorded in the books, received through banking channels and explained by the appellant, and has further erred in sustaining the addition made by the AO without bringing any adverse material on record or conducting proper enquiry, and by relying on irrelevant considerations. 3. That the Ld. CIT(A), having co-terminus powers with the AO, ought to have called for further verification or remand report instead of confirming the addition without inquiry or verification, and the failure to do so renders the impugned order unsustainable. 4. That the findings recorded by the Ld. CIT(A) are contrary to the material available on record and the confirmation of addition is based on presumptions and suspicion rather than evidence, thereby rendering the impugned order perverse in law. 5. That the appellant craves leave to add, alter, amend, modify or delete any of the above grounds.”

3.1 Aggrieved, the assessee preferred an appeal before the Ld. CIT(A). After considering the written submissions, the Ld. CIT(A) restored the addition on account

ITA No.- 2138/Del/2026 Hutments Land Developers Pvt. Ltd. of unexplained credits relating to unsecured loans amounting to Rs. 22,10,192/- to the AO. For the balance addition of Rs. 64,00,000/- on account of unexplained credits, CIT(A) confirmed the action of the AO on the ground that the assessee had failed to discharge its onus to establish the identity, creditworthiness and genuineness of the impugned transactions. Further aggrieved, the assessee has filed appeal before the Tribunal.

Order pronounced in the open court on 14.07.2026

Sd/- Sd/- [MADHUMITA ROY] [RENU JAUHRI] JUDICIAL MEMBER ACCOUNTANT MEMBER Dated- 16.07.2026. Pooja.

ITA No.- 2138/Del/2026 Hutments Land Developers Pvt. Ltd.