ACIT, CENTRAL CIRCLE, GHAZIABAD vs. ALAINA BULLIONS PRIVATE LIMITED, MEERUT

ITA 1460/DEL/2023Status: DisposedITAT Delhi20 March 2026AY 2016-17Bench: MS. MADHUMITA ROY (Judicial Member), SHRI AMITABH SHUKLA (Accountant Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the CIT(A)'s decision to delete a portion of the addition, finding it based on a correct interpretation of facts. The Tribunal also dismissed the assessee's appeal against the confirmed addition, finding the CIT(A)'s conclusion to be based on a correct understanding of the records.

What were the facts?

The assessee's sales were added back by the AO as unexplained. The CIT(A) provided partial relief, deleting a significant portion of the addition. The Revenue appealed against the deletion, while the assessee appealed against the confirmed addition.

What were the issues?

Whether the CIT(A) erred in deleting the addition of unexplained sales and whether the confirmed addition of sales was justified under Section 68.

Which sections of the Income-tax Act were involved?

Section 68,Section 115BBE,Section 153A,Section 143(3)

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Cases cited in this judgment(1)Show list

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Income Tax Appellate Tribunal, DELHI BENCH, ‘A’: NEW DELHI

Before: MS. MADHUMITA ROY

For Appellant: Shri Shrikant Namdeo, CIT-DR
For Respondent: Shri Shrikant Namdeo, CIT-DR
Hearing: 03.03.2026Pronounced: 20.03.2026

PER AMITABH SHUKLA, AM,

This bunch of three appeals are filed by the assessee as well as by the Revenue against the separate orders all dated 09.02.2023 of the ld.

ITA Nos.1460, 1461 and 916/Del/2023

Commissi

The order continues below.

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