DILIP BRAMHADEO MANE,SOLAPUR vs. ASSESSING OFFICER, SOLAPUR

This is an appeal filed by the assessee directed against the order of the National Faceless Appeal Centre, Delhi [‘NFAC’] dated 20.02.2023 for the assessment year 2013-14.

Briefly, the facts of the case are that the appellant is an individual deriving income under the head “Income from other sources” and “agricultural income”. The Return of Income for the assessment year 2013-14 was filed declaring total income of Rs.94,037/- and agricultural income of Rs.20,55,400/-. 3. Subsequently, the Assessing Officer reopened the assessment and issued notice to the appellant u/s 148 of the Income Tax Act, 1961 (‘the Act’) on receipt of the information that the appellant had paid Rs.5,00,000/- and Rs.50,00,000/- during the financial year 2012-13 and 2013-14 respectively to the seller for purchase of immovable property. In response to notice u/s 148, the appellant had not responded, therefore, the assessment was completed by the Assessing Officer by bringing into tax the cash deposits made by the assessee in the bank account bearing No.11002840000001 of Solapur District Central Co-op. Bank and also rejecting the explanation of the assessee that the source of cash deposits and agricultural income derived on the cultivation of sugarcane by citing that the appellant had failed to file the details of land holding records in Form 7/12, Form 8A etc. in support of the agricultural income.