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Judgment
This assessee’s appeal for Assessment Year: 2017-18, arises against the Commissioner of Income Tax, Appeal Addl./JCIT(A)-2, Bengaluru [in short, the “Addl./JCIT(A)”], Bengaluru’s DIN and Order No. ITBA/APL/S/250/2025-26/1086944169(1), dated 06.03.2026 involving proceedings under section 143(3) of the Income Tax Act, 1961 (hereinafter referred to as the ‘the Act’).
Heard both the parties. Case file perused.
Coming to the assessee’s sole substantive ground raised herein, it transpires during the course of hearing that both the learned lower authorities have treated her alleged cash deposits amounting to Rs. 19.60 lakhs as unexplained; in the assessment order as upheld that the lower appellate discussion.
That being the case, learned counsel invites the tribunal’s attention to page 111 of the paper book wherein M/s Jammu and Kashmir Bank Ltd. have issued a certificate that it was not the assesse but her company concerned M/s Anil Associates Placement Pvt. Ltd. who had deposited the cash forming subject matter of the adjudication in the instant appeal.
This being the clinching factual positon going unrebutted from the Revenue side, I hereby conclude that the impugned addition regarding the assessee’s company’s M/s Anil Associates Placement Pvt. Ltd.’s cash deposits has been wrongly made in her hands. The same stand deleted in very terms.
This assessee’s appeal is allowed.