GAURAV KUMAR,DELHI vs. ITO, WARD 45(1), DELHI, DELHI
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Income Tax Appellate Tribunal, DELHI BENCH, ‘H’: NEW DELHI
Before: SH. SATBEER SINGH GODARA & SHRI KRIWANT SAHAY
PER KRINWANT SAHAY A.M. Appeal in this case has been filed by the assessee vide order dated 04.12.2025 passed by the ADDL/JCIT(A) Madurai for the A.Y. 2020-21. Grounds of appeal are as under :-
That the Ld. CIT(A) as well as Ld. AO has completed disregarded the documentary evidences submitted during the course of appellate and assessment proceedings and addition of Rs. 2,23,95,981 is entirely based on the findings of investigation wing. Further, such addition was made with preset of mind, violating
principles of fair adjudication, hence, unsustainable, and liable to be dropped.
That the Ld. CIT(A) is not justified in confirming the addition of Rs. 2,23,95,981 on account of unexplained income under
The order continues below.
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