AMIT PRABHUNATH JAISWAL,NERUL WEST vs. ITO WARD 28(1)(1), NAVI MUMBAI

The Assessment order passed under Sec 147 rws 144B of the Income Tax Act, 1961 is without jurisdiction, void and bad in law. A search under Sec 132 was conducted in the case of M/s. Renuka Mata Multi State Ur. Co-operative Credit Society Ltd on 26/05/2017. The information in respect of my credits in my bank account provided on insight portal. The proceedings have been commenced on the basis of search and material seized in search or post search inquiry in respect of third party, the provisions of sec. 153C of the Act are applicable for assessment in the case of third party, this excludes the application of sections 147 and 148 of the Act and hence the notice issued under sec.148 and proceedings under sec.147 of Income Tax Act, 1961 are illegal and void ab initio. Thus, the order passed by the learned AO u/s. 147 ws 144 is not valid liable to be quashed.

Legality of assessment order u/s 147. i) The learned Assessing Officer has erred in invoking the provisions of Explanation 2(a) of sec 147 instead Explanation 2(ca) of sec 147 of the Act for reasons recorded, when information received by A.O. from DCIT Central Circle 4(4) Mumbai. ii) The provisions of sec 153C provides that persons relating to whom some material is found in search or post search inquiry of some other person shall be assessed under sec 153C of the Act and reasons shall be recorded under Explanation 2(ca) of sec 147 of the Act. iii) The approval of higher authorities under sec 151 on wrong forming reason to believe and details of escapement of income in respect of Cash deposit & invoking Sec 69A Explanation 2(a) of sec 147 instead Explanation 2(ca) of sec 147 of the Act and subsequently the notice issued u/s. 148 on such invalid approval is void. iv) The notice issued under Sec 148 and proceedings under Explanation 2(a) of Sec 147 is void ab initio and assessment order passed under section 147 rws. 144 is bad in law which may kindly be quashed. v) The assessing officer has not independently applied his mind to the facts of this case and has merely relied upon information received on insight portal by AO of search party which amounts to borrowed satisfaction, which is impermissible in the eyes of the law and therefore the addition needs to be deleted in the interest of equity and justice. Thus, the assessment order passed by the learned AO is not valid, which may kindly be quashed.

Legality of Assessment Order passed in violation of Principles of Natural Justice. (A.Y. 2013-14) 3 The learned Assessing Officer has passed the Assessment Order without confronting the detailed information in respect of credits in my bank account in pursuant to Sec 142 (2) which has utilized in the assessment 147 of the IT Act, 1961. Thus, the assessment order passed by the learned AO is violation of principle of natural justice is not valid, which may kindly be quashed.

The learned Assessing Officer has grievously erred in law and on facts in invoking provisions of Sec. 234A & 234B of the Act and imposed interest towards late filing of retur of income Sec. 234A at Rs. 1509858/- & Sec 234B for default for payment of advance tax at Rs. 14821380/- without providing an opportunity of hearing so that there is gross violation of principles of natural justice. There, interest levied us 234A & 234B of the I.T. Act, 1961 may kindly be deleted.

Addition u/s. 69A of the Act at Rs. 22390154/-. The learned AO has not justified in making addition u/s. 69A of the Act at Rs. 22390154/- ignoring the fact there is regular withdrawals of cash from account and no Lum sum cash deposit or credits in my account, there is also recycle of cash withdrawals and redeposit in account. Thus, addition made treating entire cash deposit or credits in my account is my income may kindly be deleted.

Whether the learned Assessing Officer has not justified in levying tax @ 60% treating credits in my bank account is income for the year under appeal, when the said provisions have been introduced w.e.f. 01/04/2017. Thus, tax levied @ 60% treating cash credit at Rs. 22390154/- is my unexplained income u/s 69A of the Act may kindly be deleted.

Penalty Proceedings. Whether the learned A.O. has justified in initiating penalty proceedings us 271(1) (c) without satisfying under which limb the penalty proceedings has been initiated, therefore, the penalty proceedings initiated is not valid, which may kindly be dropped. Thus, the notice issued for concealed the particulars of income is not valid, which may kindly be dropped.”

In the result, the appeal by the assessee is allowed for statistical purposes. Order pronounced in the open Court on 04/08/2025