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Judgment
PER SATBEER SINGH GODARA, JM
This assessee’s appeal for assessment year 2017-18, 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/250/2025-26/1076886547(1), dated 10.06.2025 involving proceedings under section 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).
Heard both the parties. Case file perused.
It transpires during the course of hearing that the assessee/appellant herein is aggrieved against both the learned lower authorities’ respective findings treating alleged cash deposits in his bank account amounting to Rs.69,42,191/- during demonetization as unexplained under section 69A r.w.s. 115BBE of the Act, in assessment order dated 31.12.2019 and upheld in the lower appellate discussion.
That being the case, we notice from a perusal of the case records that the assessee/appellant happens to be retired army officer carrying 30% disability who had been appointed as officer in-charge of the Unit Run Canteen (URC), HQ PUPSA, Greater Noida, in the relevant financial year. The impugned bank account appears to have been opened in the name of above canteen only. This clinching factual position has gone unrebutted from the Revenue side during the course of hearing before us. We thus hardly see any reason to uphold the impugned addition which has been wrongly made in the assessee’s hands for the sum deposits in the Unit Run Canteen herein. The impugned addition of Rs.69,42,191/- stands deleted in very terms therefore.
This assessee’s appeal is allowed.