KROSS DIAMONDS PVT. LTD vs. INCOME TAX OFFICER, WARD 14(3)

ITA 663/2025 & ITA 664/2025 Page 1 of 5

$~1 & 2 * IN THE HIGH COURT OF DELHI AT NEW DELHI %

Date of Decision : 24.11.2025 + ITA 663/2025 + ITA 664/2025

KROSS DIAMONDS PVT. LTD

.....Appellant

Through: Mr. M. P. Rastogi, Mr. Kaushik, Mr.

Shivam Malik and Mr. Ram Naresh,

Advocates.

versus

INCOME TAX OFFICER, WARD 14(3)

.....Respondent

Through: Mr. Abhishek Maratha, SSC, Mr.

Apoorv Agarwal, JSC and Ms. Nupur

Sharma, Mr. Gaurav Singh, Mr.

Bhanukaran Singh, Ms. Muskaan

Goel, Mr. Himanshu Gaur and Mr.

Nischary Purohit, Advocates.

CORAM:

HON'BLE MR. JUSTICE V. KAMESWAR RAO

HON'BLE MR. JUSTICE VINOD KUMAR

V. KAMESWAR RAO , J. (ORAL)

CM APPL. 72254/2025(condn of delay in filing) in ITA 663/2025 CM APPL. 72267/2025(condn of delay in filing) in ITA 664/2025

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Rs.58,09,830/-, the Ld. Counsel explained that the assessee is having opening cash balance and total of that regular cash received during the year was deposited in the bank account and that is why there is excess cash deposit of Rs.58,09,830/- qua the sales of Rs.97,13,70,670/-, on query from the bench, that the facts are not emerging from the order of the AO or that of the CIT(A). The Ld. Counsel for the assessee could not explain how the issue was addressed by the assessee before authorities below. On this Ld. Counsel for the assessee has stated that the details are referred in assessee’s paper book in pages 36 to 37 but when he was asked to correlate these entries of cash deposit in bank with cash in hand available or cash generated out of cash sales he could not properly explained. The Ld. CIT(DR) on the other hand requested the Bench to refer the matter back to the file of the AO for verification on this issue whether the cash deposit of Rs.58,09,830/- is arising out of available cash in hand or out of cash sale made by the assessee. 25. After hearing both the sides and going through the facts of the case we are of the view that the issue of cash deposit in the bank account of Rs.58,99,830/- i.e. over and above cash sale of Rs.97,13,70,670/- needs proper verification and the assessee has to explain the source of cash. In view of the given facts of the case, we are of the view that the assessee is unable to explain this differential cash by any plausible explanation. Accordingly, we allow this issue of revenue. 26. Coming to revenue’s appeal in ITA No.3201/Del/2018 for A.Y. 2014-15. Similar issue is arising in this appeal also regarding unexplained cash deposit in bank account of Rs.1,97,45,038/-. This exactly identical issue in A.Y. 2013-14 in ITA No.3200/Del/2018 and in this year also the facts are not clear. Hence, taking consistent view and exactly similar finding we are allowing this issue of the Revenue’s appeal.” 6. The conclusion of the Tribunal in the appeals regarding both the Signed By:PRADEEP SHARMA Signing Date:26.11.2025 15:04:45 Signature Not Verified

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issues is that the appellant herein has not been able to explain the excess cash with any plausible evidence. A reference in this regard is made to the pages 36-37 of the Assessee’s paperbook and upon a specific query to the appellant to explain or co-relate the entries of cash deposited in bank with cash available in hand or cash generated from the cash sales, but he could not able to properly explain the same. 7. When the appeals were listed on 18.11.2025, the learned counsel for the appellant sought time to produce the complete paperbook which was filed before the Tribunal. The same has been placed before us. 8. The learned counsel for the appellant has drawn our attention to pages 36-37 of the paperbook. We have heard the learned counsel for the parties for sometime. Suffice to state that the counsel for the appellant is not able to clarify as to how the aforesaid amounts were brought forward from the earlier financial year (as is the case of the appellant), as no such amounts have been depicted at pages 36-37 on which reliance is now sought to be placed by the learned counsel for the appellant. In fact, on a specific query to the appellant as to whether any evidence has been produced to show that these amounts were carried forward from the previous financial year, the answer for the same is in the negative. 9. We are of the view that the questions that have been proposed by the appellant in both the appeals are pure questions of fact, and surely, any issue relatable to a question of fact, shall not be maintainable under Section 260A of the Act, under which these appeals have been filed. Hence, it must be held that no substantial question of law arises for consideration in these Signed By:PRADEEP SHARMA Signing Date:26.11.2025 15:04:45 Signature Not Verified

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appeals. 10. The appeals, are accordingly, dismissed.

V. KAMESWAR RAO, J

VINOD KUMAR, J NOVEMBER 24, 2025 sr/M

Signed By:PRADEEP SHARMA Signing Date:26.11.2025 15:04:45 Signature Not Verified