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Judgment
This assessee’s appeal for Assessment Year 2012-13, arises against the Addl./JCIT(A) -9, Delhi’s DIN & order No. ITBA/APL/ S/250/2024-25/1066132354(1) dated 27.06.2024 , 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.
It transpire s during the course of hearing that there is hardly much need for tribunal to deal with the relevant factual matrix at le ngth. This is for the precise reaso n that both the learned lower authorities have held the assessee’s alleged investment in car booking of Rs.11,00,000/- as unexplained in assessment orde r dated 18.12 .2019 as upheld in the lower appellate d iscussion whereas going by the case records, it transp ires that he had infact started/opened the booking itself on 29.09.2012 w ith a sum of Rs.1,00,000/- which falls in the subseque nt assessme nt year 2013-14.
This being the clinching factual position going un-rebutted from the Revenue side, the tribunal hereby finds no merit in the impugned addition of unexplained investment of Rs.11,00,000/- which is directed to be deleted. Ordered according ly.
This assessee’s appeal is allowed.