SMT. SHANTHI R PAI,UDUPI vs. INCOME-TAX OFFICER, WARD-3, UDUPI

This appeal by the assessee is directed against order of the NFAC, Delhi dated 28.10.2022 for the assessment year 2013-14.

2. Whether the respondents were justified in compelling the Appellant to obtain and furnish explanation for the cash deposits in her bank a/c made by her husband who was suffering from neurological disorder, continued dementia and Page 2 of 5 memory failure since 2016 and was unable to recall / memorize the past transactions which he did in appellant's Bank A/c.

3. Whether the Appellate authority was justified in sustaining the addition made invoking Sec. 69A of the Act even when the conditions precedent for the invocation of said section were not met in appellant's case.

4. Whether or not the impugned order passed by the appellate authority is bad in law as it was passed without giving a mandatory personal hearing to the appellant as required under Sec. 250 (1) of the Act ;

5. The additions made as Unexplained Money is not sustainable as it is opposed to the order of this Tribunal in Smt. Teena Bethala vs. I.T.O. (ITA No 1383/Bang/2019) and the decision in - C.I.T. vs. Bhaichand N. Gandhi [1983] 141 1TR 67 (Bom) ; and

6. The appellant craves leave to add, delete, to amend, modify and / or to alter any of the foregoing grounds and also urge such other grounds at the time of hearing.” 3. The facts of the case are that the AO made addition of Rs.26,79,000/- on account of cash deposit by holding that during the course of proceedings, Smt. Shanthi R. Pal wife of Sri Ramesh Pai filed Medical Certificate issued by Muniyal Ayurvedic Hospital and Dr. Raja certifying Sri Ramesh Pai is suffering from Dementia. She stated that she is a home maker Sri Ramesh Pai was employed overseas as Chartered Accountant serving overseas for about 33 years from 1975 to 2008 and he used to send money from abroad and also invested in Term Deposits in India in his name and her name. During the course of assessment proceedings, explanation regarding the cash deposit of Rs. 26,79,000/- made by the assessee was called for and the assessee has failed to give any proper explanation with evidence regarding the sources of the cash deposit. However, Smt. Shanthi R Pai has stated that sources for the deposit might be interest free loans, which were, given by her husband to his friends and relatives have been received back. But she is not aware of that and the explanation is not supported by any evidence. Under the circumstances, Page 3 of 5 explanation given by the assessee cannot be accepted and. entire amount of, Rs.26,79,000/- is treated as unexplained money deposited into bank account. Being aggrieved by the said order passed by the AO, the assessee went in appeal before the NFAC. The NFAC observed that this appeal by the assessee is against addition of Rs.26,79,000/- on account of unexplained cash- deposits. The assessee has repeated the submission before NFAC, which was made before AO without furnishing any supporting evidence. It was stated that the amount was deposited by her husband, who later suffered dementia and memory failure. Therefore, necessary supporting evidence could not be furnished. Hence, the NFAC observed that in the absence of any supporting document/evidence, the contention of the assessee is difficult to accept. During the year the assessee has declared total income of Rs.9,56,830/-. In view of economic status of the assessee and her husband it will be reasonable to give an allowance of Rs.5,00,000/- for withdrawals and past savings. Accordingly, the addition was restricted to Rs.21,79,000/- and the NFAC partly allowed the assessee’s appeal filed before him. Against this assessee is in appeal before us.

4. I heard the rival submissions and perused the materials available on record. The assessee is not able to discharge the burden cast upon him to prove the source of deposit of money to the bank accounts to the extent of Rs.21.79 lakhs. The assessee only pleaded that the money has been deposited by her husband and he is suffering from dementia as there was a memory failure. However, I find that there was a deposit of multi crores of rupees into his bank account during this assessment year. The assessee cannot be escaped by stating that the money has been deposited by assessee’s husband who was suffering from Dementia disorder and continued with that illness and there was memory failure since 2016 and was unable to recall or memorize the past transaction which he did in Smt. Shanthi R. Pai, Udupi Page 4 of 5 past. This explanation cannot be satisfactory and no benefit could be given, as such lower authorities are very reasonable in sustaining only an addition of Rs.21.79 lakhs out of multi crores of rupees deposited into her bank account. The assessee placed reliance on various orders of the Tribunal as follows:

4. 1982 TAX.L.R. 1056 Para: 4 CIT Vs Bhaichand N. Gandhi 4.1 In my opinion, ratio laid down in these decisions have no application to the facts of the present case. Accordingly, I am not considering those judgements. It is a primary obligation on the part of the assessee to prove the source of credit in to assessee’s bank account, which is not explained in this case.

4.2 Further, assessee’s counsel submitted that an addition has been made u/s 69A of the Act, wherein the condition precedent for invoking said section was not made in assessee’s case. In this case, addition has been made by AO towards unexplained money deposited into bank account on the reason that there was unexplained deposit into assessee’s bank account as follows:

Page 5 of 5 SI. No. F. Y. Information Code Information Value 1 2012-13 AIR-001 Deposited cash of Rs.10,00,0db or Rs.26,79,000/- more in a Saving Bank Account 2 2012-13 FRM-15CA Remittance to a non resident or to Rs.3,08,78,272/- a foreign company TDS Return — Other Interest Rs.8,71,031/- 3 2012-13 TDS-194A Rs.85,803/- 4 2012-13 TDS-195 TDS Return — Payment to Non residents 4.3 The AO has not mentioned any section in the assessment order. Applicable of section in this case is 69 of the Act, which is with regard to any unexplained investment made and not recorded in the books of accounts, if any maintained by the assessee for any source of income and assessee offered no explanation about the nature and sources of such investments or the explanation offered by him or her which is not in the opinion of AO satisfactory, the value of such investments be deemed to be income of the assessee for said financial year. Being so, I do not find any merit in the argument of the ld. A.R. and the same is rejected.