BHASKAR REDDY PESARU,WARANGAL vs. INCOME TAX OFFICER,WARD-2, WARANGAL

I notice at the outset that the CIT(A)’s lower appellate order in issue; affirming the assessing authority’s action making Section 69A un-explained interest addition of Rs.23,56,377/-; has been passed ex-parte. And that too, without even indicating as to whether the corresponding hearing notice(s) had been served upon the assessee or not.

Coupled with this, the instant issue of un-explained amount deposited in bank account requires afresh consideration at the learned CIT(A)’s end since neither any credit has been given to the assessee’s past savings and cash in hand nor the latter has been able to reconcile source of the impugned deposits with the earlier withdrawals. I therefore restore the instant issue back to the CIT(A) for his afresh adjudication on merits. The assessee or his authorised representative shall appear before the Ld.CIT(A) on or before 31-01-2022 with all the relevant details to be followed by three effective opportunities of hearing.

This assessee’s appeal is treated as allowed for statistical purposes in above terms.