MR. SONEPAL SINGH KOHLI,MUMBAI vs. ITO (INT TAX) 3(1)1, MUMBAI

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ITA 8825/MUM/2025Status: DisposedITAT Mumbai08 June 2026AY 2017-187 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the assessee failed to explain the source of investments before the AO and DRP. To allow the assessee an opportunity to explain these investments, the assessment order was set aside.

What were the facts?

The assessee, a non-resident Indian, failed to file a return of income. The Assessing Officer (AO) reopened the assessment and completed it ex-parte due to non-response to notices. The Dispute Resolution Panel (DRP) upheld the AO's order, rejecting the assessee's technical objections.

What were the issues?

Whether the assessment order passed ex-parte without providing a proper opportunity to the assessee is valid, and whether the assessee should be given a chance to explain the source of investments.

Which sections of the Income-tax Act were involved?

Section 144,Section 144C,Section 147,Section 148A,Section 195,Section 69

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “I” BENCH, MUMBAI

Before: SHRI SAKTIJIT DEY & SHRI PRABHASH SHANKARShri Vijay Shah Shri Krishna Kumar, Sr. DR

For Appellant: Shri Vijay Shah
For Respondent: Shri Krishna Kumar, Sr. DR
Hearing: 21.04.2026Pronounced: 08.06.2026

IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT AND SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER

ITA No.8825/Mum/2025 (Assessment Year: 2017-18) Mr. Sonepal Singh Kohli, Income Tax Officer (Int-Tax)- 501 Westend Bldg. 15th Road Ward - 3(1)1, Vs. Santacruz West, Mumbai - 400051 Mumbai - 400054 (Appellant) : (Respondent) PAN: BILPK0139E Appellant by : Shri Vijay Shah Respondent by : Shri Krishna Kumar, Sr. DR

Date of Hearing : 21.04.2026 Date of Pronouncement : 08.06.2026 O R D E R Per Saktijit Dey, Vice President:

This is an appeal by the assessee challenging the final assessment order passed under section 144 read with section 144C(13) of the Income Tax Act, 1961 (in short ‘the Act’) for the Assessment Year 2017-18, in pursuance to the directions of learned Dispute Resolution Panel (‘DRP’).

2.

The grounds raised by the assessee are as under:

“1. On the facts and circumstances of the case the Ld. DRP and Ld. AO has not given proper opportunity of being heard to the appellant.

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2.

On the facts and circumstances of the case the Ld. DRP has erred in law and fact in confirming the assessment proceedings even though the assessment order is showing the status as a resident even though the assessee is a non-resident. 3. On the facts and circumstances of the case the Ld. DRP has erred in law and fact in also not deleting the closing balance of Rs. 13,35,899.88 as on 31.03.2016 in HDFC Bank NRO account so it cannot be treated as the income for the assessment year 2017- 18. 4. On the facts and circumstances of the case the Ld. DRP has erred in law and fact in also not deleting the closing balance of Rs.21,687.15 as on 31.03.2016 in HDFC Bank NRE account so it cannot be treated as the income for the assessment year 2017- 18. 5. On the facts and circumstances of the case the Ld. DRP has erred in law and fact in confirming the addition of Rs.68,33,956/- as Unexplained investment u/s 69 even though the bank statement itself is self-explanatory. 6. On the facts and circumstances of the case the Ld. DRP has erred in law and fact that the appellant bank statement is showing the amount is credited from premature NRE STD (Non-Resident External (NRE) Special Term Deposit) account, which is a type of fixed deposit account offered by banks in India to Non- Resident Indians (NRIs). 7. On the facts and circumstances of the case the Ld. DRP has erred in law and fact in confirming addition of Rs.2,86,782/- as TDS Statement Payment made to non-residents (Section 195) as against appellant is a recipient of the TDS on the fixed deposit interest kept as a special term deposit. 8. The Appellant craves leave to add, alter or amend the grounds of appeal at or before the hearing of the appeal.”

3.

Briefly, the facts are, the assessee is a non-resident Indian (‘NRI’) and stated to be residing in the USA since 2012. For the assessment year under

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dispute, assessee did not file any return of income voluntarily under Section 139(1) of the Act. From the information available in the ITBA/Insight Portal of the Department, the Assessing Officer found that during the year under consideration, the assessee had following transactions: (i) Payment made to non-residents of Rs. 2,86,782/-. (ii) Payment deposits should be Rs.30,00,000/- . (iii) Purchase of foreign currency Rs. 38,33,956/-. Since the assessee had not filed any return of income, the Assessing Officer, having reason to believe that income is chargeable to tax have escaped assessment, reopened the assessment under Section 147 of the Act. As observed by the Assessing Officer, though show cause notice under Section 148A(b) of the Act was issued to the assessee, however, the assessee did not file any objection. Therefore, the Assessing Officer proceeded to pass an order under Section 148A(d) of the Act and issued a notice under Section 148 of the Act. Even, in response to the notice issued under Section 148 of the Act, the assessee did not file any return of income. The notices issued subsequently in course of assessment proceedings were also not responded to by the assessee. Thus, in absence of any response from the assessee, the Assessing Officer proceeded to complete the assessment ex-parte to the best of his judgment by invoking the provisions of Section 144 of the Act. While doing so, in absence of any information received from the assessee regarding the source of investment in time deposits and purchase of foreign currency an amount of Rs.38,33,956/- was treated as unexplained investment

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under Section 69 of the Act. Further, the interest credited to the bank account was treated as unexplained cash credit. Thus, the Assessing Officer made total addition of Rs.71,20,738/-, while framing the draft assessment order. Against the draft assessment order, the assessee raised objections before learned DRP. While considering the objections raised by the assessee, learned DRP found that the assessee has not challenged the variations made in the draft assessment order on merits. Rather, the assessee had raised certain technical grounds. Stating that the role of the DRP is limited only to look into assessee’s objections against the variations proposed in the draft assessment order and not to any other issue, learned DRP rejected the objections of the assessee. Accordingly, the final assessment order was passed.

4.

Before us, learned counsel appearing for the assessee submitted that since the Assessing Officer has treated the status of the assessee as a resident, he could not have proceeded to pass draft assessment order under the provisions of Section 144C(1) of the Act. Without prejudice, he submitted that neither the Assessing Officer nor learned DRP have afforded reasonable opportunity of being heard to the assessee. He submitted, even the DRP has not examined the merits of the additions made by the Assessing Officer. Learned DR submitted that since the assessee did not participate in the assessment proceedings or even before learned DRP, there was no other way out for the Departmental

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Authorities to complete the proceedings except proceeding ex-parte. He submitted, even before learned DRP, the assessee had not raised any grounds on merit. Therefore, the DRP was justified in rejecting the technical objections raised by the assessee.

5.

We have considered rival submissions and perused the materials on record. Insofar as assessee’s contention that the Assessing Officer could not have proceeded to frame the draft assessment order under section 144C(1), we are not impressed. It is a fact on record that the assessee is an NRI and not a resident in India. Therefore, the Assessing Officer was justified in proceeding under Section 144C(1) of the Act.

6.

Insofar as the second contention of the assessee regarding lack of opportunity to represent the case, it is observed, the assessee failed to respond to various notices issued by the Assessing Officer in course of assessment proceedings. Therefore, the Assessing Officer was compelled to proceed ex- parte and complete the assessment to the best of his judgment. Even before learned DRP, assessee failed to represent properly. In fact, as rightly observed by learned DRP, no objection challenging the variations made by the Assessing Officer was made. The assessee simply raised technical issue regarding ex- parte assessment orders and difficulty faced by him in representing before the Assessing Officer.

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7.

Be that as it may, before us learned counsel appearing for the assessee has submitted that non-participation of the assessee before the Assessing Officer was due to bona fide reasons. Having gone through the factual position and all relevant factors, we are of the view that for whatever may be the reason, the assessee was unable to explain the source of the investments made in time deposit and purchase of foreign currency, either before the Assessing Officer or before learned DRP. Therefore, to enable the assessee to explain the source of the investments made, we are inclined to set aside the impugned assessment order and restore the issues to the Assessing Officer for de novo adjudication after providing reasonable opportunity of being heard to the assessee. The assessee is directed to comply with the notices to be issued by the Assessing Officer and to effectively participate in the assessment proceedings. In case of further non-compliance by the assessee, the Assessing Officer is free to proceed in accordance with law.

8.

In the result, appeal is allowed for statistical purposes.

Order pronounced in the open court on 08/06/2026.

Sd/- Sd/- (Prabhash Shankar) (Saktijit Dey) Accountant Member Vice President Mumbai; Dated : 08/06/2026 Aks/-

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Copy of the Order forwarded to : 1. The Appellant 2. The Respondent 3. The CIT(A) 4. CIT - concerned 5. DR, ITAT, Mumbai 6. Guard File BY ORDER,

(Dy./Asstt. Registrar) ITAT, Mumbai

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