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Judgment
This assessee’s appeal for Assessment Year 2022-23 arises against the C IT(A)/NFAC, De lhi’ s DIN & order No. ITBA/NFAC/S/250/2025-26/1082672304(1) dated 17.11.2025, in proceedings u/s 143(3) of the Income Tax Act, 1961 (in shor t “the Act”).
Heard both the p arties at length. Case file perused.
Delay of 26 days in filing of the instant appeal is condoned in the larger interest of justice in lig ht of Collector Land Acquisition vs. Mst. Katiji & Ors (1987) 167 ITR 471 (SC).
It emerges dur ing the course o f hearing that both the learned lower authorities has inter alia treated the assessee’s sundry credits and debits; involving varying sums, in case of three parties namely Intime Reprographics, High Water company and P&J Enterprises, as unexplained; in the assessment orde r dated 26.03 .2024 as upheld in the lower appellate discussion.
It is in this factual back drop that the learned departmental representative vehemently supports the impugned tw in additions on the ground that it had failed to file all the relevant details thereof in scrutiny assessment as well as in the lower appellate d iscussion. The assessee on the other hand has invited the tribunal’s attention to page 6 wherein it had duly placed on record the PAN details, addresses as well as ledger account co nfirming of all the three parties. It is made clear that there is no o ther objection raised against the assessee except the aforesaid in both the lower proceedings. It is hereby in this factual backdrop that the impugned twin additions made in the assessee’s hands is no t sustainable in foregoing terms. Deleted according ly.
This assessee’s appeal is allowed.