LATE SH DINESH KUMAR JAIN (THROUGH LEGAL HEIR SH ANKIT JAIN) Vs. PRINCIPAL COMMISSIONER OF INCOME TAX, NEW DELHI

JUDGEMENT

(1.) The present appeal under Section 260A of the Income Tax Act, 1961 has been filed by the legal heirs of Late Dinesh Kumar Jain.

(2.) The appeal impugns the order dated 16.10.2017 passed by the Income Tax Appellate Tribunal in ITA No.3612/Del/2016 and relates to Assessment Year 2011-2012.

(3.) The impugned order upholds addition of Rs.27,33,333/- made by the Assessing Officer and affirmed by the Commissioner of Income Tax (Appeals) on account of unexplained cash deposits of Rs.82,00,000/- made on different dates in the joint bank account of the appellant-assessee along with two others.