HAMID KHAN,BULANDSHAHR vs. ITO, WARD- 3(2), BULANDSHAHR

PDF · subscribers
ITA 1507/DEL/2018Status: DisposedITAT Delhi16 September 2025AY 2009-10Bench: SHRI MAHAVIR SINGH (Vice President)4 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 found that the Assessing Officer and CIT(A) had proceeded on a fundamental factual error, wrongly assuming the assessee purchased the property instead of selling it. Based on the documentary evidence, including the sale deed, the Tribunal concluded that the basis for reopening the assessment under Section 148 and framing it under Section 143(3) for an unexplained investment was baseless. Consequently, the addition of ₹40 lakhs was deleted, and the assessment framed was quashed.

What were the facts?

The assessee, Shri Hamid Khan, appealed against an addition of ₹40 lakhs made by the Assessing Officer and confirmed by the CIT(A). The lower authorities treated ₹40 lakhs as unexplained investment, believing the assessee had purchased an immovable property. However, the assessee contended that he had actually sold the property for ₹40 lakhs, not purchased it, and presented a sale deed to substantiate this claim.

What were the issues?

Whether the addition of ₹40 lakhs as unexplained investment for the purchase of immovable property was justified, when the assessee presented evidence that he had actually sold the property for the said consideration.

Which sections of the Income-tax Act were involved?

Section 144,Section 147,Section 142(1),Section 148,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH SMC: NEW DELHI

Before: SHRI MAHAVIR SINGH

For Appellant: Shri Ashwani Kumar and Shri Ankur Aggarwal, CAs
For Respondent: Shri Arun Kumar, Senior DR
Hearing: 16.09.2025Pronounced: 16.09.2025

2 ITA-1507/Del/2018 3 ITA-1507/Del/2018 4 ITA-1507/Del/2018

More judgments on Section 147

All 49,210 judgments and leading authorities on Section 147 →

Recent GST High Court judgments

Search GST case law →