Kailash Wati vs Income Tax Officer

PER SATBEER SINGH GODARA, JM:

This assessee’s appeal ITA no. 7583/Del/2025 for assessment year 2012-13 arises against CIT(A)/ NFAC, Delhi’s order dated 23.09.2024 (DIN & Order No. ITBA/NFAC/S/250/2024-25/1068979967(1), in proceedings u/s 147 of the Income-tax Act, 1961, hereinafter referred to as the ‘Act’.

Heard both the parties. Case file perused.

Coming straight to the sole substantive issue between the parties this tribunal hereby notices from perusal of the case records that both the learned lower authorities have treated the assessee’s such amount of Rs. 12 lakhs credited in the bank account on 27.07.2011 as unexplained; in assessment order dated 27.12.2019 as upheld in the lower appellate discussion.

It is in this factual backdrop that the assessee has invited the tribunal’s attention to page 15 of the paper book indicating her to have received money by transfer amounting to Rs. 12 lakhs from her husband who is already covered in the exempt category of “relatives” u/s 56(2)(vii)(e) of the Act as applicable at the relevant point of time. This tribunal accordingly finds no merit in the impugned addition made by the lower authorities which is hereby deleted in very terms therefore.

This assessee’s appeal ITA No. 7583/Del/2025 is allowed.