IN THE HIGH COURT OF DELHI AT NEW DELHI 
 . 
  10.08.2011 
.
 Present:  Mr. Sanjeev Sabharwal, Sr. Standing Counsel for the  Revenue. 
.
 +ITA 946/2011 
.
 Three  additions were made by the Assessing Officer in the assessment 
 order which are as under:- 
 (i) That as per Balance Sheet, there was increase in Bank Balance (Fixed 
 deposits) from ` 1,41,974/- as on 31.3.2000 to ` 4 lacs on 31.3.2001 and 
 there was also increase in balance of cash in hand from ` 3,772/- as on 
 31.3.2000 to ` 2,07,974/- as on 31.03.2001 and the total increase was at 
 ` 4,62,228/- and out of this amount of ` 4 lacs was considered as 
 unexplained cash credit under Section 68 as the source thereof was 
 unexplained and accordingly an addition of ` 4,00,000/- was made. 
.
 (ii) That an addition of ` 15,00,000/- was further made by the Assessing 
 Officer by observing that as per confirmation of M/s Kush Leasing Pvt. 
 Ltd. the assessee had furnish amount of ` 15,00,000/- vide Cheque No. 
 655817 dated 14.03.2001.  Since the assessee had failed to furnish 
 provide any bank details the said amount of ` 15 lacs to Ms/ Kush Leasing 
 Pvt. Ltd. was treated as out of undisclosed s ources. 
.
 (iii) That the Assessing Officer further made an addition of `70,43,674/ - 
 by observing that since the assessee  had not shown any evidence of 
 payment of ceased liabilities during the year under consideration 
 liability of `70,43,764/- as 31.03.2000 was to be ceased during the 
 financial year 2000-01 relevant to the assessment year under 
 consideration and the  ceased liability of ` 70,43,674/ - was assessable 
 as income in the current assessment year under Section 41 of the Act. 
.
 The CIT (A) deleted all the three additions by passing detailed orders 
 and the findings of the CIT (A)  are confirmed by the ITAT in the 
 impugned order. 
 We have gone through the orders of the authorities below.  We find that 
 in respect of each additions made by the Assessing Officer,  the CIT (A) 
 discussed the same in detail and arrived at a finding of fact  holding 
 that the assessee was entitled to deduction as claimed. 
 After going through these orders, we are of the opinion that the matter 
 is in the realm  of factual analysis of the aspect and no question of law 
 arises. The appeal is accordingly dismissed. 
.
 A.K. SIKRI, J. 
.
 M.L.MEHTA, J. 
 August 10, 2011 
 skb 
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