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Judgment
This assessee's appeal for assessment year 2016-17, arises against the Ld. CIT(Appeals)/National Faceless Appeal Centre, New Delhi's order in DIN & Order No. ITBA/NFAC/S/250/2025-26/1086857394(1), dated 05.03.2026 involving proceedings under section 147 r.w.s. 143(3) of the Income-tax Act, 1961 (hereinafter referred to as 'the Act').
Case called twice. None appears at the assessee's behest. He is accordingly proceeded ex-parte.
Next comes the sole substantive issue between the parties. It transpires during the course of hearing with the able assistance from the Revenue side that both the learned lower authorities have added in assessee's alleged unexplained investment of Rs.28,00,212/- made in immovable property; in assessment order dated 31.03.2022 and upheld in lower appellate discussion.
That being the case; a perusal of the assessment order itself reveals that the assessee had admittedly received a sum of Rs.20,10,500/- from his/her mother, aunty, grandfather and brother; involving very sums which also stood supported by her confirmation as well as bank statements which have nowhere specifically not rejected in the lower appellate proceedings.
Coming to the remaining sum of Rs.364712/-, the assessee has admittedly failed to satisfy both the learned lower authorities that the same representing his business income and past accumulated savings in entirety. It is thus deemed appropriate that a lump sum addition of Rs.2 lakhs in the given facts would be just and proper with a rider that the same shall not be treated as precedent. The assessee gets relief of Rs.26,00,212/- in other words. Necessary computation shall follow as per law.
The assessee’s appeal is partly allowed.