PINKAL SURESHKUMAR KOTHARI,AHMEDABAD vs. THE ITO, WARD-5(2)(1), AHMEDABAD

ITA 1303/AHD/2025Status: DisposedITAT Ahmedabad27 August 2025AY 2017-18Bench: SMT. ANNAPURNA GUPTA (Accountant Member)11 pages
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What did the Tribunal hold?

The Tribunal held that the CIT(A) misunderstood the assessee's submissions and that the source of investment in the property was fully explained. The addition of Rs. 6,39,000 was directed to be deleted.

What were the facts?

The assessee purchased a residential property for Rs. 60,00,000 plus Rs. 2,94,000 for stamp duty. The Assessing Officer accepted part of the source of funds, but the CIT(A) confirmed an addition of Rs. 6,39,000 as unexplained investment.

What were the issues?

Whether the source of investment in the immovable property was adequately explained by the assessee, and if the CIT(A) erred in confirming the addition.

Which sections of the Income-tax Act were involved?

Section 250,Section 143(2),Section 154

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Income Tax Appellate Tribunal, “SMC” BENCH, AHMEDABAD

Before: SMT. ANNAPURNA GUPTA

For Appellant: Shri Parth Mehta, A.R, Shri Nitin Kulkarni, Sr. DR
For Respondent: Shri Nitin Kulkarni, Sr. DR
Hearing: 19/08/2025

The present appeal has been filed by the assessee against the order of the Ld. Commissioner of Income Tax (Appeals), (hereinafter referred to as “CIT(A)”), National Faceless Appeal Centre (hereinafter referred to as “NFAC”), Delhi dated 27.01.2025, passed under Section 250 of the Income Tax Act, 1961 (hereinafter referred to as the “Act”) and relates to Assessment Year (A.Y.) 2017-18. 2. The Registry has noted the appeal to be time barred by 70 days. The assessee has filed an application for seeking condonation of delay stating as under:

ITA No.1303/Ahd/2025 [Pinkal Sureshkumar Kothari

The order continues below.

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