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Judgment
ORDER
This assessee’s appeal for assessment year 2017-18, arises against the Commissioner of Income Tax (Appeals)- 3 [in short, the “CIT(A)”], Gurgaon’s Appeal No. 10817/CIT(A), Karnal/2019-20 dated 09.01.2026, involving proceedings u/s 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).
Heard both the parties. Case filed perused.
Coming to the assessee’s sole substantive ground raised herein that both the learned lower authorities have erred in law and on facts in treating the amount in issue of Rs. 5,00,000/- as un-explained u/s 69A of the Act, the Revenue could hardly dispute that the assessee’s survey statement dated 18.08.2016 had made it clear that disclosure of Rs. 25,72,140/- duly included the same i.e. at 39 to 40 of the paper book. This Tribunal, therefore, finds merit in the assessee’s first and foremost argument that the above disclosure during survey is inclusive of the impugned additions of Rs. 5,00,000/- and, thus, an instance of double addition made in his hands. The same is directed to be deleted therefore.
The assessee’s appeal is allowed.