VISHNU KUMAR GARG,FARIDABAD vs. DCIT CENTRAL CIRCLE-4, NEW DELHI

ITA 9147/DEL/2019Status: DisposedITAT Delhi11 February 2022AY 2011-12146 pages
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What did the Tribunal hold?

The Tribunal found that the seized documents indicated the assessee acted as an intermediary for payments from a financial services company to an educational society. The addition made by the AO was based on surmises and conjectures without sufficient evidence.

What were the facts?

During a search operation, documents were seized from the assessee's premises. The Assessing Officer made additions to the assessee's income based on these documents, including transactions related to payments made to an educational society. The CIT(A) granted partial relief.

What were the issues?

Whether additions made under Section 153A based on seized documents are justified when the assessee acted as an intermediary and whether the AO's rejection of the assessee's explanation was based on sufficient evidence.

Which sections of the Income-tax Act were involved?

Section 132,Section 153A,Section 153C,Section 69A,Section 69C

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Cases cited in this judgment(12)Show list

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Income Tax Appellate Tribunal, DELHI BENCHES “F” : DELHI

Before: SHRI R.K. PANDA & Ms. SUCHITRA KAMBLE

Hearing: 15.11.2021Pronounced: 11.02.2022

PER R.K. PANDA, A.M.

ITA.No.9147/Del./2019 to ITA.No.9152/Del./

2019 filed by the assessee are directed against the common

order dated 30.09.2019 of the Ld. CIT(A)-23, New Delhi

relating to A.

The order continues below.

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