SMT. SANJUKTA SINGH,CUTTACK vs. ITO WARD-2(30, CUTTACK

S/Shri S.N.Sahu/Somnath Sahu, ARs appeared for the assessee and S.N.Sahu/Somnath Sahu, ARs appeared for the assessee and S.N.Sahu/Somnath Sahu, ARs appeared for the assessee and Shri S.C.Mohanty, ld Sr DR appeared for the revenue. Shri S.C.Mohanty, ld Sr DR appeared for the revenue.

It was submitted by ld AR that the assessee is deriving It was submitted by ld AR that the assessee is deriving It was submitted by ld AR that the assessee is deriving income from the sale of garment materials, house property income and interest income. the sale of garment materials, house property income and interest income. the sale of garment materials, house property income and interest income. It was the submission that the return filed by the It was the submission that the return filed by the came to be processed as came to be processed as there was substantial cash deposits in her bank accounts. The Assessing there was substantial cash deposits in her bank accounts. The Assessing there was substantial cash deposits in her bank accounts. The Assessing Officer had accepted Officer had accepted the fact that the assessee’s husband’s transactions the fact that the assessee’s husband’s transactions P a g e 1 | 3 were reflected in the assessee’s bank accounts. It was the submission that the total cash deposits in the assessee’s account was to an extent of Rs.1,25,40,900/-. It was the submission that out of entire cash deposits, the Assessing Officer disbelieved the cash deposits to an extent of Rs.24,28,734/- representing cash gift received from the assessee’s mother of Rs.2,00,000/- , assessee’s father-in-law of Rs.7,80,000/- , assessee’s mother-in-law of Rs.4,25,000/- and minor children of Rs.7,76,500/-,which they received on various occasions and personal cash savings of Rs.2,48,200/-. It was the submission that on appeal, the ld CIT(A) had accepted the claim of the assessee of personal cash savings of Rs.2,48,200/-and the balance of Rs.24,28,734/- was confirmed. It was the submission that the assessee has received above gifts mentioned above and filed the affidavits to substantiate the claim.

In reply, ld Sr DR supported the orders of the lower authorities.

I have heard the rival submissions. The ld AR was specifically asked to show any proof that the assessee was maintaining cash in hand to which ld AR was unable to substantiate with any proof, As there was no evidence available to substantiate its claim that the assessee or the donees were maintaining cash in hand, though the assessee has produced affidavits and has given plausible explanation, same cannot be accepted. Consequently, the addition as made by the AO and confirmed by ld CIT(A), stands confirmed. P a g e 2 | 3

In the result, appeal of the assessee stands dismissed.