SUNIL KUMAR GUPTA,KANPUR vs. ITO WARD(1)(1)(3) KANPUR, KANPUR

This appeal has been preferred by the Assessee against the order dated 21.01.2026, passed by the National Faceless Appeal Centre, Delhi (NFAC) for Assessment Year 2017-18. 2.0 The brief facts of the case are that the assessee was running a Kirana Store in the name and style “M/s A.S. Agencies”. The assessee had not filed the return of income for the year under consideration. The Income Tax Department was in possession of information that the assessee had made cash deposits of Rs.5,50,000/- each in his Bank Accounts No.01310120017311, maintained with Kotak Mahindra Bank, The Mall Branch, Kanpur and No.1399371166, maintained with Central Bank of India, Naya Ganj Branch, Kanpur during the demonetization period, i.e. from 09.11.2016 to 30.12.2016. The ITA No.474/LKW/2026 Page 2 of 6

Assessing Officer (AO) issued statutory notices to the assessee, requiring the