KIRAN KUMARI,LUCKNOW vs. INCOME TAX OFFICER-4(2), LUCKNOW

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ITA 12/LKW/2019Status: DisposedITAT Lucknow20 September 2021AY 2011-123 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the Assessing Officer's observation that no explanation was furnished was incorrect, as a cash flow statement and lender confirmations were provided. However, minor discrepancies existed in the documentation.

What were the facts?

The assessee's bank deposits of Rs. 10,39,000 were added by the Assessing Officer. The assessee claimed Rs. 6,00,000 as unsecured loans from relatives and Rs. 4,39,000 from available funds, supported by a cash flow statement and property sale/purchase deeds.

What were the issues?

Whether the assessee provided sufficient explanation and evidence for the unexplained bank deposits, and if minor discrepancies in documentation invalidate the explanation.

Which sections of the Income-tax Act were involved?

Section 68

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH “SMC”, LUCKNOW

Before: SHRI T.S. KAPOOR

For Appellant: Shri Saurabh Gupta, CA
For Respondent: Shri Ajay Kumar, DR
Hearing: 15/09/2021Pronounced: 20/09/2021

IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “SMC”, LUCKNOW [Through Virtual Court] BEFORE SHRI T.S. KAPOOR, ACCOUNTANT MEMBER A.Ys. 2011-12 Kiran Kumari, Vs. ITO-4(2), 636/33, Ganga Sagar Hospital, Lucknow Takrohi Chinhat, Lucknow- 226016 PAN BZAPK 8344K (Appellant) (Respondent) Appellant by Shri Saurabh Gupta, CA Respondent by Shri Ajay Kumar, DR Date of hearing 15/09/2021 Date of pronouncement 20/09/2021 O R D E R This is an appeal filed by the assessee against the order of ld. CIT(A), Lucknow dated 23.10.2018.

2.

The assessee has taken six grounds of appeal

out of which first two grounds are on the legal issue, whereas remaining four grounds are on the merits of the case. The ld. AR did not argue first two grounds and only argued on merits of the cases, which is represented by Ground Nos. 3 to 6.

3. The ld. AR at the outset submitted that the Assessing Officer has made the addition of Rs.10,39,000/- on account of deposits in the saving bank account of the assessee. It was submitted that before the Assessing Officer explanation regarding six lacs was given as being unsecured loan raised by the assessee from very close relatives and the remaining of Rs.4,39,000/- was deposited out of funds available with the assessee and in this respect our attention was invited to P.B. pgs. 41 to 42 where the detailed cash flow statement was placed and which the ld. AR submitted that it was before the authorities below and therefore their observation that no explanation was given is contrary to the facts. As regards the unsexured loans, the ld.AR submitted that the assessee was to purchase a property for which funds were accepted to be raised through sale of property however the sale of property could not take place before the date of purchase and the assessee had to make payment for purchase of property prior and our attention was invited to P.B. pgs. 3 to 68, where the copies of sale and purchase deed were placed. It was submitted that all the confirmations along with proof of land holding, copy of Adhar Card was filed with the Assessing Officer and therefore it cannot be said that the necessary evidences were not filed before him. In view of above, it was submitted that the appeal may be allowed on merits.

4.

The ld. DR on the other hand submitted that the information submitted to Assessing Officer was not complete and our attention was invited to P.B. Pg. 2 where an affidavit of one of the lender was placed and wherein neither age nor the land holding was mentioned and these were left as blank. Similarly the ld. DR submitted that in sale and purchase deed there is difference in the name of husband therefore these documents are not reliable and therefore the addition has been rightly sustained.

5.

I have heard the rival parties and have gone through the material placed on record. I find that as regards the deposit of Rs.4,39,000/- the cash flow statement is placed P.B. Pgs. 41 to 42. Similarly the copy of pass book of Central Bank of India is placed P.B. pgs. 28 to 40 confirmation of lender is placed P.B. pgs. 2 to 27 wherein some evidences regarding the agriculture land of lenders is also placed. I further find that there is a difference in the name of husband in sale and purchase deed but still the facts noted by Assessing Officer that no explanation was furnished is not correct. Therefore I am of the view that one more opportunity should be granted to the assessee to explain his case therefore I set aside the issue back to the Office of Assessing Officer who should decide the issue afresh after giving sufficient opportunity of being heard to the assessee.

6.

In the result, appeal filed by the assessee is allowed for statistical purposes.

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