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Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN
Before: Shri Satbeer Singh Godara & Shri Amarjit Singh
O R D E R Per Bench These Revenue’s twin appeals for A.Ys. 2016-17 and 2012-13, arise against the National Faceless Appeal Centre, Delhi [CIT(A)]’s DIN & Order No. ITBA/NFAC/S/250/2023-24/1055074028(1) and 1056487281(1) dated 11.08.2023 and 25.09.2023, in proceedings u/s.143(3) and 147 r.w.s.144 of the Income Tax Act, 1961 (the Act); assessment year-wise; respectively.
Heard both the parties. Case files perused.
The Revenue’s sole substantive ground raised in “lead” appeal ITA.No.710/Coch./2023 seeking to reverse the CIT(A)-NFAC’s lower appellate findings reversing the Assessing Officer’s action making sec.68 unexplained cash credits addition of Rs.6,02,37,173/-, in the course of assessment dated 14.12.2018.