PRAMOD JAGGI,DELHI vs. ITO WARD 43(1), DELHI

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ITA 5119/DEL/2025Status: DisposedITAT Delhi13 October 2025AY 2022-2023Bench: Sh. Satbeer Singh Godara (Judicial Member)2 pages

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

AI SummaryAllowed

What did the Tribunal hold?

The tribunal noted that the entire payment for the property was made through banking channels and that the Revenue did not dispute the source of these funds. Therefore, the addition of Rs. 16 lacs was found to be without merit and was deleted.

What were the facts?

The assessee appealed against an order related to assessment year 2022-23, which added Rs. 16 lacs as undisclosed investments. This addition was based on the purchase of an immovable property jointly with his brother.

What were the issues?

Whether the addition of Rs. 16 lacs as unexplained investments is justified when the purchase consideration was paid through banking channels and the source of funds was not disputed.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘SMC’, NEW DELHI

Before: Sh. Satbeer Singh Godara

Hearing: 24.09.2025Pronounced: 13.10.2025

ORDER This assessee’s appeal for Assessment Year 2022-23, arises against the NFAC, Delhi DIN & order No. ITBA/NFAC/S/250/2025- 26/1078911955(1) dated 25.07.2025, in proceedings u/s 143(3) r.w.s. 144B of the Income Tax Act, 1961 (in short “the Act”).

2.

Heard both the parties at length. Case file perused.

3.

It is noticed at the outset that the assessee/ appellant is aggrieved against both the learned lower authorities’ respective findings adding an amount of Rs. 16 lacs as his undisclosed investments; in assessment order dated 25.03.2024 and upheld in the lower appellate discussion.

2 5119/Del/2025 Pramod Jaggi

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