NEELIMA GAHLOT,GHAZIABAD vs. ITO WARD-1(1), FARIDABAD

This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [in short ‘the CIT(A)] dated 28.03.2025, for Assessment Year 2017-18.

The solitary issue raised by the assessee in appeal is against the addition of Rs.15,14,000/- u/s. 68 of the Income Tax Act,1961(hereinafter referred to as ‘the Act’) as unexplained money deposited in bank and confirmed by the CIT(A).

Shri Venketesh Chaurasia, appearing on behalf of the assessee at the outset submitted that the assessee has died on 01.05.2022 (a copy of his death (AY 2017-18) certificate is enclosed at page 12 of the paper book) at the age of 73. The present appeal has been filed through Legal Heir of deceased assessee Attar Singh Rajput.

The ld. Counsel submitted that the addition of Rs.15,40,000/- was made by the Assessing Officer (AO) on account of unexplained cash deposits during demonetization. The ld. Counsel further submitted that during the course of assessment, the assessee had explained before the AO that deposits in the bank account were from bank transfer and not cash deposits. Only Rs.14,000/- were deposited in cash in Post Office Saving Account on 15.11.2016. The remaining amount was deposited either through cheque or bank transfers. To support, his submissions he placed on record copy of passbooks of the saving account with Indian Bank, HDFC Bank Ltd. and Post Office. He also placed on record Indian Bank saving bank account passbook of his wife Smt. Bimla Devi where the assessee is Joint/Second Holder. He submitted that Rs.80,000/- were deposited in cash by the wife of assessee in her bank account on 19.11.2016. Thus, the cash amount deposited by the wife of assessee in her bank account cannot be added in hands of the assessee.