SRI RAVINDRANATH JALADI,SECUNDERABAD vs. INCOME TAX OFFICER, WARD-15(3), HYDERABAD

The assessee has raised six grounds in his appeal and they are extracted herein below for reference:-

The brief facts of the case are that the assessee is an individual having sources of income from salary, house property, business (commission) and income from other sources filed his return of income for the A.Y. 2014-15 declaring total income of Rs. 1,60,000/- after claiming deduction under Chapter VIA of the Act at Rs. 83,384/-. Thereafter, the case was selected for scrutiny under CASS for the reason that cash was deposited in his savings bank account more than his turnover and notices U/s. 143(2) & 142(1) of the Act were served on the assessee.

During the scrutiny assessment proceedings, the Ld. A.O. observed that the assessee had made cash deposits in his Axis Bank account on various dates aggregating to Rs. 52,74,000/-. On query assessee could not furnish the details of his source for the bank deposits with evidence / supporting documents. Therefore the Ld. A.O. treated the cash deposits as his unexplained credits and made addition U/s. 68 of the Act. Aggrieved, assessee filed an appeal before the Ld. CIT(A). On appeal, the Ld. CIT(A) confirmed the addition as unexplained investment U/s.69 of the Act.

At the outset, the Ld. AR submitted before us that now the assessee is in possession of the requisite evidence to explain the source of bank deposits in his Bank account. It was therefore requested that the matter may be remitted back to the file of the Ld. AO for de-novo consideration. The Ld. DR raised serious objection for remitting back the matter to the file of the Ld. AO for fresh consideration and prayed for confirming the Orders of the Revenue.

Having considered the rival submission, and considering the issues involved in the appeal, we are of the view that to meet the ends of justice, the matter needs to be remitted back to the file of the Ld. AO for de-novo consideration since the assessee has claimed to have sufficient evidence to justify the source of his bank deposits. Accordingly, we hereby remit the matter back to the file of the Ld. AO with directions to admit any additional evidence filed by the assessee and after examining the same pass appropriate order afresh in accordance with merit and law. At the same breath, We also hereby caution the assessee to promptly co- operate before the Ld. CIT (A) in the proceedings failing which the Ld. CIT (A) shall be at liberty to pass appropriate order in accordance with law and merits based on the materials on the record. It is ordered accordingly.

In the result, appeal of the assessee is allowed for statistical purposes as indicated herein above.