KUSUM JAGDISHKUMAR GUPTA ,MUMBAI vs. THE DY. COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 5(1), MUMBAI

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ITA 2135/MUM/2025Status: DisposedITAT Mumbai26 February 2026AY 2022-23Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)1 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal admitted the additional evidence, noting that the events occurred after the lower authorities' orders and had a bearing on the issue. It was observed that the Assessing Officer had not examined Sumitradevi Chaudhary, despite her affidavit. The Tribunal refrained from making observations on the merits of the case.

What were the facts?

The assessee challenged an order upholding an addition of Rs. 1,50,00,000/- as unexplained money under section 69A read with section 115BBE of the Income Tax Act, 1961. Additional evidence was filed by the assessee, which included letters exchanged regarding a land sale MOU and subsequent events. The lower authorities had relied on seized documents without examining the concerned party.

What were the issues?

Whether the addition of Rs. 1,50,00,000/- as unexplained money is justified, and whether additional evidence should be admitted and considered.

Which sections of the Income-tax Act were involved?

Section 69A,Section 115BBE,Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “F” BENCH, MUMBAI

Before: SHRI SANDEEP GOSAIN & SHRI BIJAYANANDA PRUSETH

For Appellant: Dr. K Shivram A/w Shashi Bekal
For Respondent: Ms. Kavitha Kaushik, Sr. DR
Hearing: 19.01.2026Pronounced: 26.02.2026

Date of Hearing 19.01.2026 Date of Pronouncement 26.02.2026 ORDER Per: SHRI. SANDEEP GOSAIN, J.M.:

The present appeal has been filed by the assessee challenging the impugned order dt. 18.02.2025 passed under section 250 of the Income Tax Act, 1961 (‘the Act’), by the National Faceless Appeal Centre (NFAC) / CIT(A) for the assessment year 2022-23. The assessee has raised the following rolls of appeal.

1.

On facts and circumstances of the case and law on the subject, the learned assessing officer erred in making addition of Rs. 1,50,00,000/- as unexplained money u/s 69A r.w.s 115BBE of the Income Tax Act, 1961. The learned CIT(A) erred in upholding the action of the Id.AO by confirming the additions of Rs. 1,50,00,000/- without correct appreciation of the facts of Kusum Jagdishkumar Gupta, Mumbai. the case and law on the subject. In view of the facts and circumstances of the case and law on the subject, the addition be deleted.

2.

The appellant craves leave to add, amend, alter or delete any ground of appeal

on or before the date of hearing.

2. Grounds of appeal no.1 of the Assessee relates to challenging the addition confirmed of Rs.1,50,00,000/- lakhs u/s.69A of the Act.

3.

The grounds of appeal and facts in respect of this ground is identical to that of the case of Shri Shalini Nalini Gupta for AY 2022-23 barring the amount added. In the present case of Assessee also, additional evidence is filed and since the issue is common in both the cases, the findings given in the case of Shri Jagdishkumar Gupta in vide order dated 03.07.2025 the Coordinate Bench had remanded the matter to the file of AO with the same directions by following by the decision of the same group in the case of Jagdish Kumar Gupta in order dated 03.07.2025 which squarely applies to this case also.

4.

The finding given in the case of Shri Jagdish Kumar Gupta is reproduced hereunder for the sake of brevity:

“63. We shall first deal with the issue of admissibility of additional evidence. We have given due consideration to the oral arguments and written submission made by the Ld. DR and the contention of the Assessee for admission of additional evidence. The additional evidence filed by the Assessee are letters exchanged between Assessee and family members with Sumitradevi Chaudhary wherein earlier MOU entered between them dated 07.12.2021 is referred in respect of sale of land and advance amount paid aggregating to Rs.6 cr. to family members including Assessee. The letters exchanged are dated 06.01.2025 by Assessee and family members to Sumitradevi Chaudhary in respect of balance consideration of Rs.44 cr. to be paid and which was responded by Sumitradevi Chaudhary vide letter dated 10.01.2025 showing her inability to pay the same and requesting to not forfeit the advance amount paid of Rs.6 cr. Further letter from Assessee and family members dated 20.01.2025 to Sumitradevi Chaudhary for terminating the MOU entered dated 07.12.2021 and refund of advance amount in span of about 7 months and first amount paid of Rs.5 lakhs by Assessee and subsequent payments aggregating to Rs.70 lakhs highlighted by filing bank statement separately. The contention of the Assessee is that all these events have taken place after the orders were passed by lower authorities and thus, these evidences could not be filed earlier. However, the copy of MOU dated 07.12.2021 and explanation of the Assessee that the amount was received as advance for sale of land was furnished before the lower authorities duly supported by Affidavit of Sumitradevi Chaudhary and thus, it cannot be said that these additional evidences are after thought or does not have any bearing on the issue at hand.

64.

Upon considering the entire gamut of facts and circumstances of the case, we are of the considered view that the additional evidences filed have bearing on the issue at hand. These additional evidences could not be filed before lower authorities for the obvious reason that the letters exchanged and the repayment of advance happened only after the orders were passed by the lower authorities. It is not in dispute that MOU dated 07.12.2021 was filed before the lower authorities including Affidavit of Sumitradevi Chaudhary and explanation furnished. It is seen that the AO has not examined Sumitradevi Chaudhary inspite of Affidavit filed by her and the lower authorities have simply relied upon the seized document for making the addition. We see no harm in restoring the issue back to the file of the AO for fresh adjudication after considering the additional evidences now filed as also the other documentary evidences already on record and further documents that may be required or filed by the Assessee. The AO shall deal with the issue afresh after providing due opportunity to the Assessee and the AO is at liberty to call and examine any person

Kusum Jagdishkumar Gupta, Mumbai. that he may deem fit in the matter. We have refrained from making any observation on the merits of the case and the entire issue is kept open to be decided afresh by the AO.

65.

As we have admitted the additional evidence filed and restored the issue before the AO for de novo adjudication in terms of directions given hereinabove, no decision is given on merits of the issue. The issue is thus set aside to the file of the AO and this ground of appeal of the Assessee is allowed for statistical purposes.”

5.

In view of the above, this grounds of the appeal of the Assessee is also restored to the file of the AO with the same direction to the AO as were given in the appeal in case of Shri Shalini Nalini Gupta. Thus, this ground of appeal is allowed for statistical purposes.

6.

In view of the above, for AY 2022-23, the Appeal of the Assessee is allowed for statistical purposes.

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