KRIPAKARAN R T,CHENNAI vs. DCIT, TAMBARAM
आयकर अपील य अ
धकरण, ‘बी’ यायपीठ, चेनई
IN THE INCOME TAX APPELLATE TRIBUNAL
‘B’ BENCH, CHENNAI
ी एस एस ववने रव, या यक सद य एवं ी एस. आर. रघुनाथा, लेखा सद य के सम%
BEFORE SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER AND SHRI S. R. RAGHUNATHA, ACCOUNTANT MEMBER
आयकर अपील सं./ITA No.:2629/Chny/2025
नधा&रण वष& / Assessment Year: 2017-18
Shri. Kripakaran Rajagopal
Thirunavukkarasu,
3A, Janapriya,
M.R.Nagar, Via Chrompet Salai,
Kovilambakkam S.O.,
Kanchipuram – 600 129. vs.
DCIT,
Non-Corporate Circle -22(1)
Tambaram.
[PAN:AFFPR-9083-L]
(अपीलाथ(/Appellant)
()*यथ(/Respondent)
अपीलाथ( क+ ओर से/Appellant by : Shri. R. T. Kripakaran, Assessee
)*यथ( क+ ओर से/Respondent by : Ms. Gouthami Manivasagam, J.C.I.T.
सुनवाई क+ तार ख/Date of Hearing
:
28.10.2025
घोषणा क+ तार ख/Date of Pronouncement
:
09.12.2025
आदेश /O R D E R
PER S. R. RAGHUNATHA, AM :
This appeal filed by the assessee is directed against the order passed by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal
Centre (NFAC), Delhi, [herein after “ld. CIT(A)] dated 23.09.2025 and pertains to assessment year 2017-18 against the order of the Assessing Officer passed u/s.143(3) r.w.s.263 of the Income Tax Act, 1961 (in short ‘the Act’) dated
22.12.2022. :-2-:
ITA. No.:2629 /Chny/2025
The assessee has raised the following grounds of appeal:
Against Confirmation of addtions u/s.69A: The Ld. CIT(A) has grossly erred in confirming the additions of Rs.1,66,85,200/- u/s.69A as unexplained cash deposits, without appreciation that: • The appellant is a licensed non-judical stamp vendor License No. 18/CH(S)/2008 dated 03.12.2008, issued by District