Prashant Pitti, Delhi vs. ACIT, Central Circle-4, Delhi
In the result, the appeal of the assessee is allowed
ITA 3032/DEL/2022[2016-17]Status: DisposedITAT Delhi07 Feb 2024AY 2016-17
Bench: Shri M. Balaganesh & Ms. Astha Chandraasstt. Year 2016-17 Prashant Pitti, Vs. Acit, C-179, Central Circle-4, Vivek Vihar, Delhi. New Delhi-110095. Pan Awxpp4522D (Appellant) (Respondent)
For Appellant: Shri Nirbhay Mehta, Adv. &For Respondent: Shri P N Barnwal, CIT (DR)
Section 131Section 132Section 143(3)Section 153ASection 250Section 251(1)(a)Section 68Section 69A
…section 69A under which the addition is to be made legally which was wrongly made by the Ld. AO u/s 68 of the Act. According to him, the action of the Ld. CIT(A) is lawful and cited the decision of Hon’ble Allahabad High Court in Smt. Sneh Lata v. CIT (1966) 61 ITR 139 (All) in support. 11. We have carefully considered the rival submissions and perused the record. The facts are not in dispute. The impugned addition is made on the basis of the contents of email (reproduced earlier), which according to the Ld. AO reveals that funds of Rs. 30,00,000/- received by the assessee are merely entry through Mr. Ajay Jain…
