SANJAY KUMAR RAUL,DELHI vs. ITO WARD 54(4), DELHI

Shri M P Rastogi, appearing on behalf of the assessee submits that the assessee is engaged in providing tiffin services for the last several years. The addition of Rs.14,27,710/- in the impugned assessment year has been made by the Assessing Officer (AO) by considering credits only in the bank account, without considering debits/withdrawals. The small savings of the assessee were rotated in the bank account of the assessee by way of deposits and withdrawals. The assessee carried the issue in appeal before the CIT(A). The CIT(A) granted part relief to the extent income disclosed in the return of income by the assessee and restricted the addition to Rs.12,07,710/-. The ld. Counsel prayed for deleting the addition. Without prejudice, the ld. Counsel stated that the addition can be restricted to peak credit after giving the benefit of cash in hand.

Both sides heard, orders of the lower authorities examined. The AO has made addition of Rs.14,27,710/- only by considering credits in the bank account without considering withdrawals/debits. The CIT(A) has restricted the addition to Rs.12,07,710/-. Considering entire facts of the case, I agree with the submissions of the ld. Counsel for the assessee that the AO has erred in making addition of entire credits in the bank account ignoring debits. To meet the ends of justice, the addition can be restricted to peak credit in the bank account. The AO is directed to pass fresh assessment order, accordingly.

In the result, appeal of the assessee is partly allowed.