Muqeem Khan vs Income Tax Officer

This assesseee’s appeal for assessment year 2019-20, arises against the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre [in short, the “CIT(A)/NFAC”], Delhi’s DIN and order No. ITBA/NFAC/S/250/2025-26/1082889899(1), dated 21.11.2025 involving proceedings under section 147 r.w.s. 144 read with section 144B of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).

Heard both the parties. Case file perused.

It transpires that during the course of hearing that the assessee/appellant raises his sole of substantive ground inter alia challenging both the Learned lower authorities relevant assessment lower appellate findings making section 69A addition of Rs. 11,25,400/- in assessment as upheld in the lower appellate discussion.

That being case, it is noticed that the assessee/appellant herein has seen admittedly assessed his trader in agricultural produces the learned counsel has placed reliance on the corresponding computation duly accepted in preceding succeeding assessments; as case may be. The fact however remains that the assessee has not be able to plead and prove his impugned trading activities as actually carried out in the relevant previous year to the entire satisfaction on both the learned lower authorities. It is thus appropriate going by also admitted factual position leading his said the assessee’s socio economic status that a lump sum addition of Rs. 1,25,400/- would be just and proper with a rider that the same shall not be treated as a precedent. The assessee got relief of Rs. 10,00,000/- in other words.

Learned counsel next seeks the relief of the assessee cost of improvement amounting to Rs. 6,14,985/- in computation of his capital gains. He could hardly dispute that assessee has not been seen also to plead and proved the impugned cost of construction in both lower proceeding. Be that as it may, this tribunal deems it proper that a lump sum disallowance of Rs. 2,14,985/- only in the given facts would be just and proper with a rider that the same shall not be treated as a precedent. The assessee gets relief of Rs. 4,00,000/- in other words.

No other ground or argument has been pressed.

This assessee’s appeal is partly allowed in above terms.