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Judgment
PER ANUBHAV SHARMA, JM:
This appeal is preferred by the assessee against the order dated 31.03.2024 of the Commissioner of Income-tax (Appeals), NFAC, Delhi (hereinafter referred as Ld. First Appellate Authority or in short Ld. ‘FAA’) in appeal No.CIT (A), Delhi-19/10373/2019-20 arising out of the appeal before it against the order dated 07.12.2019 passed u/s 143(3) of the Income Tax Act, 1961 (hereinafter referred as ‘the Act’) by the ITO, Ward-58(2), Delhi (hereinafter referred to as the Ld. AO).
On hearing both the sides, we find that additions u/s 69C of the Act were made on account of unexplained source of funds utilized to make payment of credit card bills. However, the assessee was unable to file relevant evidences to corroborate submissions made before the AO that these payments were made by the customers/clients directly towards his credit card bills and the ld. counsel byway of certain evidences, now made available in the paper book, drew our attention to the fact that the sources are completely disclosed and well explained. However, neither the same were filed before the ld.CIT(A) nor before us as additional evidences.
3, Thus, for ends of justice, the assessee is given an opportunity to file the additional evidences before the ld.CIT(A) which shall be considered for admission in accordance with the law and, there upon, the appeal be decided afresh by the ld.CIT(A). Accordingly, the appeal is allowed for statistical purposes.