SHRI GANESH SHATRUGHNA BHAVLE,PUNE vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-10(2), PUNE, PUNE

This is an appeal filed by the assessee directed against the order of the National Faceless Appeal Centre, Delhi [‘NFAC’] dated 09.06.2023 for the assessment year 2011-12.

Briefly, the facts of the case are that the appellant is an individual. No regular return of income under the provisions of section 139 of the Income Tax Act, 1961 (‘the Act’) was filed by the assessee. However, on receipt of the information that the Rs.2,23,327/- from Suvarnyug Sahakari Bank Ltd. during the previous year relevant to the assessment year under consideration, a notice u/s 148 of the Act was issued on 26.03.2018. In response to notice u/s 148, no return of income was filed by the appellant. During the course of assessment proceedings, it is further found that the appellant also made deposits of Rs.12,05,927/- in the Vishweshvar Sahakari Bank Ltd., Pune. Based on this information, the assessment was completed by the Income Tax Officer, Ward-10(2), Pune (‘the Assessing Officer’) vide order dated 26.11.2018 passed u/s 144 r.w.s. 147 of the Act at a total income of Rs.12,98,350/-. 3. Being aggrieved by the above assessment order, an appeal was before the NFAC, who vide impugned order dismissed the appeal of the assessee for non-prosecution. 4. Being aggrieved, the appellant is in appeal before this Tribunal in the present appeal. 5. When the appeal was called on, none appeared on behalf of the assessee despite due service of notice of hearing. Therefore, I proceed to dispose of the matter after hearing the ld. Sr. DR.