NIBEDITA DEB BARMA,KOLKATA vs. ITO, WARD 60(2),, KOLKATA

ITA 578/KOL/2025Status: DisposedITAT Kolkata27 August 2025AY 2016-2017Bench: Shri Duvvuru RL Reddy (Vice President)7 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal found that the assessee had explained the source of funds for the property purchase and registration charges from her salary account, supported by bank statements and details of payments through banking channels. Concluding that the source of investment was established, the Tribunal directed the deletion of both additions made by the lower authorities.

What were the facts?

The assessee, a salaried doctor, was subjected to scrutiny assessment for AY 2016-17 concerning property investment. The Assessing Officer made additions for a difference in property value under Section 56(2)(vii)(b) and for unexplained investment under Section 69. The CIT(A) partly reduced the addition under Section 56(2)(vii)(b) and confirmed a portion of the unexplained investment under Section 69 for payments made in FY 2015-16, leading the assessee to appeal before the ITAT.

What were the issues?

Whether the additions under Section 56(2)(vii)(b) for difference in property value and Section 69 for unexplained investment were justified when the assessee provided bank statements to explain the source of funds from her salary account.

Which sections of the Income-tax Act were involved?

Section 142(2),Section 142(1),Section 271(1)(b),Section 143(3),Section 56(2)(vii)(b),Section 69

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘SMC’ BENCH, KOLKATA

Before: Shri Duvvuru RL Reddy, Vice-(KZ)

The present appeal is directed at the instance of assessee against the order of Id. Additional/ Joint Commissioner of Income Tax (Appeals)-11, Delhi dated 24.01.2025 passed for Assessment Year 2016-2017. 2. Brief facts of the case are that the assessee is an individual and salaried Doctor, who filed her original return of income in ITR 2 for the assessment year 2016-17 on 15.07.2016 declaring total

1 Nibedita Deb Barma income of Rs.15,48,730/-. Subsequently the case was selected for scrutin

The order continues below.

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