P R K EESWARA VARMA,HYDERABAD vs. INCOME TAX OFFICER, WARD-15(4), HYDERABAD

Brief facts of the case are that the assessee is an individual, running a firm incorporated during the year 2010-11 alongwith his wife Smt. P. Tarakeswari. It came to the knowledge of the Assessing Officer that during the financial year 2009-10, the assessee has made cash deposits of more than Rs.10.00 lakhs into his Bank A/cs. On verification of record, it revealed that the assessee has not filed his return of income for the A.Y 2010-11. Therefore, the Assessing Officer reopened the assessment u/s 147 by issuance of a notice u/s 148 of the Act dated 10.04.2016. The assessee explained the sources for the cash deposits and that the deposits were out of past savings and gifts received from his mother and his mother-in-law and also sale of agricultural land by his wife. The assessee furnished copies of confirmation letters from his mother and mother-in-law wherein they confirmed that out of their agricultural income, they have gifted the amount of Rs.1,50,000/-each to the assessee. It was further explained that the land sold by his wife was for a consideration of Rs.1,23,500/- vide document No.595/2009 and that the cash balance brought forward from financial year was Rs.11,78,500/-. The Assessing Officer however, accepted the sources to the extent of 50% only and the balance has been brought to tax. Aggrieved, the assessee preferred an appeal before the CIT (A), but the CIT (A) also confirmed the order of the Assessing Officer and the assessee is in second appeal before the Tribunal by raising the following grounds of appeal: “1. On the facts and in the circumstances of the case, the order of the learned CIT (A) is erroneous in law and facts of the case.

The learned Counsel for the assessee Shri Samuel Nagadesi, reiterated the submissions made before the authorities below and submitted that the assessee has not been able to produce the relevant details before the Assessing Officer and the CIT (A) and pleaded for another opportunity before the Assessing Officer so that the assessee can explain the sources for the cash deposits.

The learned DR was also heard.

Having regard to the rival contentions and the material on record, in the interest of justice, I deem it fit and proper to remand the issue to the file of the Assessing Officer for denovo consideration in accordance with law. Needless to mention that the assessee shall be given a fair opportunity of hearing.

In the result, assessee’s appeal is treated as allowed for statistical purposes.