SHARDA PRASAD,SIWAN vs. ITO, WARD- 2 (3), SIWAN
What did the Tribunal hold?
The Tribunal restored the appeal to the file of the CIT(A) for fresh adjudication, noting that the CIT(A) had dismissed the appeal without considering the merits. The assessee's legal heir was granted an opportunity for natural justice.
What were the facts?
The assessee's appeal before the CIT(A) was dismissed ex-parte due to non-appearance. The assessee's counsel argued that the deceased assessee's legal heirs were unable to attend proceedings due to being employed outside the station. The ITAT noted a delay in filing the appeal before it, which was condoned.
What were the issues?
Whether the CIT(A) erred in dismissing the appeal ex-parte without considering the merits, and whether the assessee should be granted an opportunity for fresh adjudication due to non-appearance caused by unavoidable circumstances.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “DB” BENCH, PATNA
This appeal at the instance of the assessee is directed against the order of Commissioner of Income-tax (Appeals) [learned CIT (A)] dated 3RD November, 2023, which is arising out of the assessment order under Section 143(3) of the Income-tax Act, 1961 (the Act) dated 19th December, 2019.
The assessee has raised following grounds of appeal: -
“1. That the order of the Assessing Officer is bad in law and order of CIT (A) due to non-appearance in the proceedings by the appellant is also a routine dismissal of the appeal.
3. On the telephonic messages by the Assessing Officer after losing before CIT (A), the appellant was informed to deposit the demand and then only the legal heir, Mr. Dharmesh Kumar came to know about the appeal. By that time, the order of CIT (A) had been passed, dismissing the appeal. Therefore, the appellant, the legal heir prays for the natural justice in this case.
On the merits, the cash deposited during the demonetization period of ₹21,23,000/- is cash of the business available as on 08.11.2016 immediately before the demonetization announcement and after demonetization was announced, the assessee was left with no option but to deposit the SBN currency into his bank account. Therefore, the cash so deposited cannot be treated as unexplained money u/s 69A and again added to income when this amount has already been taxed under the head of PGBP in the ITR filed.”
Registry informed that the appeal is time barred by 6 days. Perusal of the condonation application reveals that after passing of the impugned order the assessee had expired and legal heir Mr. Dharmesh Kumar has filed the appeal. Finding it to be a reasonable cause, we condone the delay and admit the appeal for adjudication on merits.
4. At the outset, the learned Counsel for the assessee submitted that for unavoidable circumstances the assessee could not appear before the learned CIT (A), who has finally passed an ex-parte order placing reliance on the decision of Delhi Bench of ITAT in CIT VS. Multiplan India Pvt. Ltd. (1991) 38 ITD 120. He therefore prayed that the
On the other hand, the learned Departmental Representative stated that sufficient opportunities was granted to the assessee and that no reasonable cause has been stated by the learned Counsel for the assessee for the alleged non-appearance.
We have heard the rival contentions and perused the records placed before us. We observe that the assessee late Sharda Prasad, e-filed the return for A.Y. 2017-18 on 19th August, 2017, showing income of ₹7,85,86/-. The assessee was engaged in the business of whole sale trading of Kirana items in the name of M/s Sharda Prasad Brijesh Kumar. Case picked up for scrutiny under Computer Assisted Scrutiny Selection (CASS) for the reason, cash deposited during the demonetization period followed by serving of valid notices under Section 143(2) and 142(1) of the Act. The assessee duly complied to the notices issued under Section 142(1) of the Act and filed the reply to the questionnaire along with fresh audit report, balance sheet and annexure but thereafter on account of failure to produce the books of accounts for verification and the cash book to explain the source of cash deposit the learned Assessing Officer concluded the assessment by making addition of ₹21,23,000/- under Section 69A of the Act.
The assessee challenged the said addition for learned CIT (A) but there was continuous non-compliance to the notice
In the result, the appeal of the assessee is allowed for statistical purposes.
Order pronounced in the open court on 24.09.2024.
More judgments on Section 69A
- Vishal Kumar Patel(HUF), Raipur vs DCIT, Circle-1(1), RaipurITA 595/RPR/2026[2017-18]Status: Heard21 Oct 2026AY 2017-18
- Adj Agri International LLP, Rajkot vs The Income Tax Officer, Ward-1(1)(1), RajkotITA 1198/RJT/2026[2018-19]Status: Disposed21 Oct 2026AY 2018-19
- Ashok Singh, Jaipur vs ACIT, Circle-2 Jaipur, JaipurITA 1540/JPR/2025[2015-16]Status: Disposed21 Oct 2026AY 2015-16
- Hemal Paresh Madeka, Rajkot vs Asst.Commissioner of Income Tax…ITA 955/RJT/2026[2020-21]Status: Disposed19 Oct 2026AY 2020-21
- Neepaben Sunnybhai Motwani, Rajkot vs Income Tax Officer, RajkotITA 875/RJT/2026[2021-22]Status: Disposed19 Oct 2026AY 2021-22
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