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Judgment
ORDER
This assessee’s appeal for Assessment Year 2017-18 arises against the Addl./JCIT( A)-1, Ludhiana’s DIN & order No. ITBA/APL/ S/250/2025-26/1083566763(1) dated 11.12.2025, in proceedings u/s 143(3) of the Income Tax Act, 1961 (in short “the Act”).
Heard both the p arties at length. Case file perused.
Coming to the assessee’s sole substantive ground canvassed in the instant appeal, it is noticed that she seeks to reverse both the learned lower authorities respective assessment and lower appellate findings treating her entire cash deposits during demonetization amounting to Rs.12,50,000/- as unexplained in assessment order dated 25.12.2019 as upheld in the lower appellate discussion.
That being the case, a perusal of the case record ind icates that the assesse had attributed source of Rs.7,50,000/- as attributable to her son’s gift whose all the relevant details stood placed on record. This is indeed coup led with the fact that both the lower authorities have nowhere given any credit to the asse ssee and her family’s past savings keeping in mind her socio e conomic status. This tribunal finds merit in her explanation therefore regarding cash deposits of Rs.12,50,000/- herein to delete the impugned addition in very terms.
This assessee’s appeal is allowed.