RAM MANOHAR,MEERUT vs. ITO,WARD-1(2)(3), MEERTU

The present appeal arises from order dated 03.06.2025, passed u/s 250 of the Income Tax Act, 1961 (hereafter as “the Act”), by the Ld. CIT(A)-NFAC, Delhi. In this case, the Ld. AO had apparently received some information that allegedly suspicious transaction amounting to Rs.7,02,00,000/- was entered into by the assessee. Thereafter, the Ld. AO added this amount u/s 69A of the Act after recording that only partial reply was submitted by the assessee and that the impugned transaction was not fully explained.

Before us the Ld. AR pointed out that while there was not only denial of opportunity at the level of the AO and even at the level of Ld. CIT(A) there was also no serious examination of the facts. The Ld. AR submitted new facts through a seriesof documents under Rule 29 of the ITAT Rules, 1963. The Ld. AR stated that since there was no examination of facts at the lower levels hence, the impugned addition had been made.

We have carefully considered the rival submissions and have gone through the documents before us, including the new evidences placed before us under Rule 29. A perusal of the impugned order reveals that there is no fact finding done at that level and hence, we are unable to comment on the factual aspects of this case. Accordingly, we are constrained to remand this matter back to the file of Ld. AO, after 2 setting aside the impugned order, so that the facts may be examined afresh and the AO should also get an opportunity to examine the new documents filed before us. Needless to say, the AO would give adequate opportunity of being heard.

In the result, appeal is allowed for statistical purpose.