Shri Jatinder Pal Singh Chadha vs Income Tax Officer

PER MADHUMITA ROY, JM.:

The instant appeal filed by the assessee is directed against the order dated 05.03.2026 passed by the Ld. Commissioner of Income-tax (Appeals)/National Faceless Appeal Centre, Delhi under Section 250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) arising out of the Assessment Order dated 25.12.2019 passed by the Assessment Unit, Income-tax Department under Section 143(3) of the Act for Assessment Year 2017-18.

Before the Assessing Officer, the cash flow statement has been furnished by the Assessee and it is the case of the Assessee that opening balance has not been taken into consideration why restricting addition to the tune of Rs. 21,00,000/- by the Ld. CIT(A). We, therefore, having regard to the entire aspect of the matter disposing of this appeal by setting aside the issue to the file of the Ld. AO to consider and examine the documents to be filed by the Assessee in support of his case made out and to pass orders accordingly. We also note that the jurisdictional issue qua order under Section 127 of the Act is also to be taken into consideration if at all the same is in existence by the Ld. AO.