MANORANJAN SAHU,BALASORE vs. INCOME TAX OFFICER, WARD-1, BALASORE, BALASORE

As per the office note, there is a delay of 102 days in filing the present appeal. In this regard, the assessee has filed an application along with affidavit stating therein sufficient reasons for condonation of delay, which ld. Sr. DR did not object to it. Looking to the facts and circumstances of the case and the reasons stated by the assessee in the affidavit for delay, we condone the delay of 102 days in filing the present appeal and proceed to dispose off the appeal of the assessee finally.

It was submitted by the ld. AR that the assessee is an individual, derives income from wholesale trading of eggs and filed its return of income on 09.10.2017 declaring total income at Rs.2,87,060/-, which was processed u/s.143(1) of the Act. Subsequently, the AO completed the assessment stating that the assessee has inflated his sales in paper for the period of pre-demonetization period to show the unexplained money as cash in hand as on 09.11.2016 and deposited the same during the demonetization period. Accordingly, the AO made the addition of Rs.29,85,500/- treating the same as unexplained cash credit in the bank account of the assessee. Further the AO has also made addition of Rs.1,14,300/- u/s.36(1)(ii) of the Act. It was the submission of the ld. AR that the assessee has produced the documentary evidence as were sought for by the AO, however, those documents have not been considered. Even before the ld. CIT(A) the assessee has filed statement of facts along with grounds of appeal

. But the ld. CIT(A) without providing sufficient opportunity, has dismissed the appeal of the assessee. Therefore, the ld. AR prayed that one more opportunity may be provided to the assessee to represent its case and substantiate its claim before the AO.