Calcutta High Court
Principal Commissioner Of Income Tax - 2 vs Champalall Rajkumar Textile Pvt. Ltd on 12 November, 2025
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
ORDER OD-10
ITAT/263/2024
IA NO: GA/2/2024
IN THE HIGH COURT AT CALCUTTA
SPECIAL JURISDICTION (INCOME TAX)
ORIGINAL SIDE
PRINCIPAL COMMISSIONER OF INCOME TAX - 2, KOLKATA
VS.
CHAMPALALL RAJKUMAR TEXTILE PVT. LTD.
BEFORE:
THE HON'BLE JUSTICE RAJARSHI BHARADWAJ
AND
THE HON'BLE JUSTICE UDAY KUMAR
Date : 12th November, 2025.
Appearance:
Mr. Aryak Dutt, Adv.
Mr. Soumen Bhattacharjee, Adv.
... for Appellant
Mr. S. M. Surana, Adv.
Mr. Pratyush Jhunjhunwala, Adv.
Ms. Sruti Datta, Adv.
Ms. Sakshi Singhi, Adv.
...for Respondent
The Court: We have heard Mr. Dutt, learned Counsel appearing for the appellant.
This appeal is admitted on the following substantial questions of law:
"a) Whether the Learned Tribunal has committed substantial error in law by deleting the addition of Rs. 7,12,00,000/-
that had been made on account of unexplained cash credit under Section 68 of the Income Tax Act, 1961?
b) Whether the Learned Tribunal has committed substantial error in law in not considering the judicial Principles laid 2 down in the matter of Pr. CIT 5, Kolkata Vs Swati Bajaj reported in 2022 SCC Online 1572 (Cal) by which the case is squarely covered?"
The appellant is directed to file requisite number of informal paper books prepared out of court enclosing therein all relevant papers and documents used before the learned trial court within 10 (ten) weeks from date by serving copy thereof to the learned Advocate for the respondent.
Settlement of index and all other formalities are dispensed with. List this matter after 12 (twelve) weeks. IA No: GA/2/2024 stands disposed of.
(RAJARSHI BHARADWAJ, J.) (UDAY KUMAR, J.) sm