SHEETAL PRASAD GAWANDI,MUMBAI vs. ITO 27(3)(3), MUMBAI

आदेश / O R D E R Per Amarjit Singh (AM): This appeal filed by the assesse is directed against the order passed by the ld. CIT(A) NFAC, dated 31.03.2023 for A.Y. 2011-12. The assesse has raised the following grounds before us:

P a g e | Sheetal Prasad Gawandi Vs. ITO 27(3)(3) 2. The CIT(A) erred in confirming the action of the AO in making the addition of Rs. 5,00,000/- by invoking section 69 of Act. The Appellant submits that section 69 of the Act has no application in the present case; hence, the addition made by the AO and confirmed by the CIT(A) shall be deleted. The Appellant craves leave to add, amend and modify above grounds of appeal

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2. The fact in brief is that a notice u/s 148 of the Act was issued in the case of the assesse on 27.03.2018. The notice u/s 148 was issued on the ground that assesse had acquired bonds/debentures worth Rs.5 lac, however, no return of income was filed. During the course of assessment proceedings assessee has not made compliance to the notice issued by the assessing officer, therefore, amount of Rs.5 lac invested for acquiring bonds/debentures was treated as undisclosed investment u/s 69 of the Act.

3. Aggrieved, the assessee filed the appeal before the ld. CIT(A). The ld. CIT(A) has dismissed the appeal of the assessee.

4. During the course of assessment proceedings before me the ld. Counsel submitted that return of income was not filed by the assessee because assessee was salaried person and was not having income above the taxable limit. Further, the ld. Counsel submitted that investment in the SBI Bond was made by the employer of the assessee i.e ECL Finance Ltd. The ld. Counsel also referred ECL funding statement and ECL confirmation letter and also contended that the SBI bond was redeemed on 25.03.2011 and amount was recovered by the ECL after providing credit of interest amount of Rs.15,819/- to the assessee earned on the said debentures. On the other hand, the ld. D.R supported the order of lower authorities.

P a g e | Sheetal Prasad Gawandi Vs. ITO 27(3)(3) 5. Heard both the sides and perused the material on record. The assessee has not filed any return of income for the assessment year under consideration since she was not having income above the taxable limit for the years under consideration. The assessing officer reopened the assessment on the basis of information available in i-taxnet notice that assesse had made investment in the SBI Bonds to the amount of Rs.5 lac during the year under consideration. During the course of reassessment proceeding assessee could not make compliance as she has not received the notices of hearing issued by the assessing officer as the premises on which the notices were issued was under redevelopment. Subsequently, the assesse has furnished the relevant detail and supporting evidences before the ld. CIT(A) that she had not made any investment and her employer had directly made investment in SBI bonds on behalf of the assessee and the bonds were redeemed during the year under consideration and assesse was only given credit of interest earned on the bonds to the amount of Rs.15,819/-. The assessee further explained with relevant supporting evidences i.e. form 16 issued by the employer and confirmation letter issued by the employers as placed in the paper book that her total income was not exceeding Rs.1,90,000/- which was below the taxable limit, therefore, no return of income was filed. Looking to the above facts and relevant supporting document placed on record I consider the addition of Rs.5 lac made in the case of the assessee is not justified. Therefore, the AO is directed to delete the impugned addition as the investment in the SBI bond was made by the employer of the assessee and the assessee was only given the credit of interest earned on the bonds on redemption and total taxable income of the assessee was below the taxable limit. Accordingly, ground no. 2 of the assessee is P a g e | Sheetal Prasad Gawandi Vs. ITO 27(3)(3) allowed. The ground no. 1 is not pressed therefore same stand dismissed.