ACIT, FARIDABAD vs. DR.SAMEER GUPTA, DELHI
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Income Tax Appellate Tribunal, DELHI BENCH “E”: NEW DELHI
PER M. BALAGANESH, A. M.:
The appeal in ITA No.5327/Del/2025 for AY 2022-23, arises out of the order of the ld. Commissioner of Income Tax (Appeals)-3, Gurgaon [hereinafter referred to as ‘ld. CIT(A)’, in short] dated 17.06.2025 against the order of assessment passed u/s 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’) dated 26.03.2024 by the Assessing Officer, ACIT, Central-2, Faridabad (hereinafter referred to as ‘ld. AO’).
The revenue has raised the following grounds of appeal before us:-
“(i) Whether Ld. CITG) is right in deleting the addition of Rs.1,72,50,000/- by holding that the said amount of unsecured loan received from his wife duly reflects in the balance sheet as on 31.03.2022 of the assessee under the head sundry c
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