Income Tax Appellate Tribunal - Delhi
Anil Bareja,Delhi vs Acit, Circle 58(1), Delhi on 24 November, 2025
IN THE INCOME TAX APPELLATE TRIBUNAL,
DELHI BENCH: "SMC" NEW DELHI
BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER
ITA No.6306/Del/2025
Assessment Year: 2011-12
Sh. Anil Bareja, Vs. ACIT,
D-246, Ground Floor, Circle-58(1),
Gali No. 10, Near Metro New Delhi
Station, Laxmi Nagar,
New Delhi
PAN: AFXPB0040F
(Appellant) (Respondent)
Assessee by None
Department by Sh. Manoj Kumar, Sr. DR
Date of hearing 24.11.2025
Date of pronouncement 24.11.2025
ORDER
This assessee's appeal for assessment year 2011-12, arises against the Commissioner of Income Tax (Appeals)/Addl/JCIT(A)- 1, Nashik's DIN and order no. ITBA/APL/S/250/2025- 26/1080164536(1), dated 29.08.2025 involving proceedings under section 147 of the Income-tax Act, 1961 (hereinafter referred to as 'the Act').
Case called twice. None appears at the assessee's behest. He is accordingly proceeded ex-parte.
ITA No.6306/Del/2025
2. Next comes the sole substantive issue herein as the assessee is aggrieved against the learned lower authorities' action treating his cash deposits in the relevant financial year amounting to Rs.20,84,500/- as unexplained/undisclosed under section 69A; in assessment order passed on 18.12.2018, as upheld in the lower appellate discussion.
3. Learned departmental representative vehemently argues that both the lower authorities have rightly made the impugned addition as the assessee had failed to explain the source thereof in assessment as well as in the lower appellate discussion. He could hardly dispute the relevant facts emanating from the case file that the assessee had filed his return indicating him to have derived regular business income from transportation of goods through Indian Railways etc. That being the case, the necessary inference which would arise in assesee's favour is that the impugned cash deposits prima facie represents his cash receipts in the said business activity only. It is thus deemed appropriate that a lumpsum addition of Rs. 2 lakhs in the given facts would be just and proper with a rider that the same shall not be treated as a
2|Page ITA No.6306/Del/2025 precedent. The assessee gets relief of Rs.18,84,500/- in other words. Necessary computation shall follow as per law.
4. This assessee's appeal is partly allowed.
Order pronounced in the open court on 24th November, 2025 Sd/-
(SATBEER SINGH GODARA) JUDICIAL MEMBER Dated: 24th November, 2025.
RK/-
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR Asst. Registrar, ITAT, New Delhi
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