What did the Tribunal hold?

The Tribunal set aside the issue to the AO for re-computation of the exact interest income. The assessee was given liberty to furnish evidence and explanations regarding the actual interest earned.

The Assessing Officer (AO) added Rs. 1,94,552/- as interest income based on information from a bank. The assessee contended that the bank had provided incorrect information and produced a certificate showing a lower interest amount.

What were the issues?

Whether the AO correctly assumed interest income based on bank information, and if the assessee's evidence of a lower interest amount was properly considered.

Sujata Dixit Shah vs Assessment Unit | ITAT Ahmedabad 2019

Income Tax Appellate Tribunal, AHMEDABAD – BENCH ‘SMC’

Before: SHRI RAJPAL YADAV

For Appellant: Shri Chetan L. Agarwal

For Respondent: Shri B.P. Srivastava, ld.DR

Hearing: 01/05/2019Pronounced: 03/05/2019

आयकर अपील�य अ�धकरण, अहमदाबाद �यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘SMC’

BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER आयकर अपील सं./ ITA No. 2607/Ahd/2017 �नधा�रण वष�/Assessment Year: 2014-15 Sujata Dixit Shah ITO, Ward-6(1)(3) 77, Girdharnagar Society Vs Ahmedabad. Girdharnagar, Shahibaug Ahmedabad 380 004. PAN : AMEPS 0555 J अपीलाथ�/ (Appellant) �� यथ�/ (Respondent) Assessee by : Shri Chetan L. Agarwal Revenue by : Shri B.P. Srivastava, ld.DR

सुनवाई क� तार�ख/Date of Hearing : 01/05/2019 घोषणा क� तार�ख /Date of Pronouncement : 03/05/2019 O R D E R Assessee is in appeal before the Tribunal against order of the ld.CIT(A)-6, Ahmedabad dated 19.9.2017 passed for the Asstt.Year 2014- 15.

Sole grievance of the assessee is that the ld.CIT(A) has erred in confirming the addition of Rs.1,94,552/- which was added by the AO on account of interest income assumed to have been earned by the assessee.

It was contended before me that the ld.AO got an information that the assessee has interest income from Nutan Nagrik Sahkari Bank Ltd. which is not offered for taxation. Thus, on the basis of information supplied by the bank, ld.AO harboured a belief that the assessee has interest income of Rs.1,94,552/-. The ld.counsel for the assessee

ITA No.2607/Ahd/2017 - 2 -

contended that Nutan Nagrik Sah. Bank Ltd., has given a certificate which was produced before the ld.CIT(A) but not taken into consideration showing that interest of Rs.37,606/- was paid to the assessee on the fixed deposits. Hence, earlier the bank has given wrong information which has been used by the AO against the assessee. On due consideration of the letter of the bank dated.26.10.2016, I deem it appropriate to set aside this issue to the file of the AO. The ld.AO shall re-compute the exact interest income earned by the assessee from the deposits with Nutal Nagarik Sah. Bank Ltd. The assessee will be at liberty to furnish evidence or explanation showing exact interest income received by her.

In the result, appeal of the assessee is allowed for statistical purpose.

Pronounced in the Open Court on 3rd May, 2019.

Sd/- (RAJPAL YADAV) JUDICIAL MEMBER

SUJATA DIXIT SHAH,AHMEDABAD vs. THE ASSESSING OFFICER, WARD-6(1)(3), AHMEDABAD

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