ANIMESH PAUL,HABRA vs. ITO,WARD-50(2), KOLKATA, KOLKATA

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ITA 981/KOL/2023Status: DisposedITAT Kolkata29 April 2024AY 2017-18Bench: Shri Sanjay Garg (Judicial Member), Shri Girish Agrawal (Accountant Member)1 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal has confirmed the addition made by the Assessing Officer under Section 69A. The assessee failed to provide satisfactory explanation for the unexplained cash.

What were the facts?

The assessee appealed against the CIT(A)'s order confirming an addition of Rs 1,29,33,910/-. This addition was made by the Assessing Officer under Section 69A of the Income Tax Act.

What were the issues?

Whether the addition made by the AO under Section 69A for unexplained cash was justified. Whether the assessee provided sufficient evidence to explain the source of the cash.

Which sections of the Income-tax Act were involved?

Section 69A,Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH KOLKATA

Before: Shri Sanjay Garg & Shri Girish Agrawal

आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘बी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA "ी संजय गग", "या"यक सद"य एवं "ी "गर"श अ"वाल, लेखा सद"य के सम" Before Shri Sanjay Garg, Judicial Member and Shri Girish Agrawal, Accountant Member Assessment Year: 2017-18 Animesh Paul……………..…...…………............…...……………....Appellant Bergoom, Habra, North 24 Parganas, W.B – 743263. [PAN: ALSPP3880C] vs. ITO, Ward-50(2), Kolkata….............................................…..…..... Respondent Appearances by: Shri Bisweswar Ghosh, AR, appeared on behalf of the appellant. Shri Pradip Kr. Biswas, Addl. CIT-DR, appeared on behalf of the Respondent. Date of concluding the hearing : February 08, 2024 Date of pronouncing the order : April 29, 2024 आदेश / ORDER संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg, Judicial Member: The present appeal has been preferred by the assessee against the order dated 14.03.2023 of the National Faceless Appeal Centre [hereinafter referred to as ‘CIT(A)’] u/s 250 of the Income Tax Act (hereinafter referred to as the ‘Act’).

2.

The assessee in this appeal has taken the following grounds of appeal:

1. The Ld. CIT(Appeals), NFAC erred in confirming the addition made by the A.O to the tune of Rs 1,29,33,910/- u/s 69A of the Income Tax Act, 1961, which was made without going into the merits of the case,

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