VEERAPPAN LAKSHMANAN,CHENNAI vs. ACIT, NCW-3(5), CHENNAI

आयकर अपीलीय अिधकरण, ’ए’ �ायपीठ, चे�ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI �ी इंटूरी रामाराव, लेखा सद एवं �ी एस.एस. िव"ने$ रिव, �ाियक सद के सम% । BEFORE SHRI. INTURI RAMA RAO, ACCOUNTANT MEMBER AND BEFORE SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No. 2332/Chny/2025 िनधा'रण वष'/Assessment Year: 2012-13 Veerappan Lakshmanan, Vs. Assistant Commissioner of 599, Plot No.A1/4, Income Tax, Parson Apartment, Non-Corporate Ward -3(5), Cathedral Garden Road, Chennai. Mount Road, Chennai – 600 006. [PAN: AAIPL-5653-N] (अपीलाथ*/Appellant) (+,थ*/Respondent) अपीलाथ* की ओर से / Appellant by : Mr. T. Vasudevan, Advocate +,थ* की ओर से/Respondent by : Mr. S. Manoj Prakash, JCIT सुनवाई की तारीख/ Date of hearing : 17.06.2026 घोषणा की तारीख /Date of Pronouncement 21.07.2026 : आदेश /O R D E R PER S.S. VISWANETHRA RAVI, JUDICIAL MEMBER:

This appeal filed by the assessee is directed against the order dated 26.06.2025 passed by the ld. Commissioner of Income Tax (Appeals), Addl/JCIT(A)-1, Nashik for the assessment year 2012-13.

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issue emanates for our consideration is as to whether the ld.CIT(A) is

justified in confirming the addition made by the AO on account of

unexplained cash deposits u/s. 69 of the Act.

from his son which was credited into his current account. We find during

the course of assessment proceedings, the cash flow statement was

furnished explaining the credit of Rs.7,00,000/- in the name of assessee.

Further, assessee’s son also filed declaration explaining the source for

advance before the AO stating that the above sum may be treated as

gift, which is at page no.14 of the paper book. On perusal of the same,

it is noted that the son of the assessee was assessed to tax since AY

2004-05 and having no taxable income, no return of income filed.

Further, it was stated that an amount of Rs.7,00,000/- was realized from

debtors sale of jewellery amount received from his wife, father-in-law

and out of savings. However, the AO as well as the ld.CIT(A) found the

said explanation not acceptable. Further, we find the copy of balance

sheet at page no.4 of the paper book, which is admittedly before the AO

and the ld.CIT(A) showing the amount of assessee’s son to his credit of

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Rs.5,00,000/- as on 31.03.2011. Further, his sons account shows credit

balance of Rs.12,00,000/- as on 31.03.2012, which is inclusive of

Rs.7,00,000/- during the year under consideration. Therefore, we find

all the particulars were very much available before the AO as well as the

ld.CIT(A), considering the said evidences taking into account the facts

and circumstances of the case, we find the information relating to

Rs.7,00,000/- on account of assessee’s son is reflected in cash flow

statement, balance sheet as on 31.03.2011 and statements as on

31.03.2012, therefore, in our opinion, the addition as confirmed by the

ld.CIT(A) is not justified and it is deleted. Thus, order of the ld.CIT(A) is

set aside and grounds raised by the assessee are allowed.

Sd/- Sd/- (INTURI RAMA RAO) (S.S. VISWANETHRA RAVI) ACCOUNTANT MEMBER JUDICIAL MEMBER

Chennai, Dated: 21.07.2026 JPV आदेश की +ितिलिप अ3ेिषत/Copy to: 1. अपीलाथ*/Appellant,

4 ITA No. 2332/Chny/2025

2.+,थ*/ Respondent, 3. आयकर आयु4/CIT, Chennai/Madurai/Coimbatore/Salem 4. िवभागीय +ितिनिध/DR & 5. गाड' फाईल/GF.

PRASANNA Digitally signed by PRASANNA VANI JETTY VANI JETTY Date: 2026.07.22 17:05:57 +05'30'