LATE MR. RAM DULARE YADAV L/H. MR. MOHIT YADAV,AGRA vs. ACIT.-1(2)(1), , AGRA

This assessee’s appeal for assessment year 2013-14, arises against the Commissioner of Income Tax (Appeals)-National Faceless Appeal Centre [in short, the “CIT(A)-NFAC”],Delhi’s DIN and order no. ITBA/NFAC/S/250/2021-22/1035131411(1) dated 27.08.2021, involving proceedings under section 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).

Heard both the parties. Case file perused.

It emerges during the course of hearing with the able assistance come from both the parties that this is second round of proceedings before the tribunal when the earlier learned coordinate Bench’s order dated 15.11.2019 had restored the matter back to CIT(Appeals) to examine of the FDRs furnished vis a vis procurement of business contracts. Learned counsel fairly pleads that the assessee could not reconcile the same even in the remand proceedings. We, thus, we do not find any merit in the sole substantive ground of the assessee. Rejected accordingly.

This assessee’s appeal is dismissed. Order pronounced in the open court on11THFebruary, 2025.