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Judgment
ORDER
This assessee’s appeal for Assessment Year 2011-12 arises against the C IT(A)/NFAC, De lhi’ s DIN & order No. ITBA/NFAC/S/250/2025-26/1084227186(1) dated 30.12.2025, in proceedings u/s 147 r.w.s. 143(3) of the Income Tax Act, 1961 (in short “ the Act”).
Heard both the p arties at length. Case file perused.
It tr anspires during the course of hearing that the learned assessing autho rity had set into motion the impugned reopening against the asse ssee for the reason that it was a beneficiary of having received a sum of Rs.45,0 0,000/- from bogus sources wherever his assessment order date d 24.12.2018 in question ended up in adding 1% of to tal receipts in the bank account; coming to Rs.21,68,005/- as the income liable to be assessed.
That being the case, I hereby quote ATS Infrastructure Ltd. vs. ACIT (2024) 166 taxmann.co m 61 (Delhi), Ranbaxy Laborator ies Ltd. vs. Union of India (2011) 336 ITR 136 (Del.) and CIT vs. Jet Airways (India) Ltd. (2011) 331 ITR 236 (Bom.) to quash the impugned reopening for the above precise reason in very terms.
All other plead ings on merits stand rendered academic.
This assessee’s appeal is allowed.