KALYANLAL MEWADA,MUMBAI vs. CIT (A) -44, MUMBAI

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ITA 1969/MUM/2021Status: DisposedITAT Mumbai27 October 2022AY 2011-124 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal restored the appeal to the file of the CIT(A) for fresh consideration. The assessee is directed to furnish necessary documents and make submissions before the First Appellate Authority.

What were the facts?

The assessee declared income from various sources and during scrutiny, the Assessing Officer added Rs. 32,69,573/- on account of negative cash balance. The CIT(A) upheld this addition without effective submissions from the assessee.

What were the issues?

Whether the addition on account of negative cash balance was justified without proper consideration of assessee's submissions and documents.

Which sections of the Income-tax Act were involved?

Section 69A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “SMC”, MUMBAI

Hearing: 01/08/2022Pronounced: 27/10/2022

आदेश/ ORDER This appeal by the assessee is directed against the order of Commissioner of Income Tax(Appeals) -44, Mumbai, [in short 'the CIT(A)’] dated 23/12/2016 for the assessment year 2011-12.

2.

The assessee in appeal has raised solitary ground assailing disallowance of negative cash balance Rs.32,69,573/- under section 69A of the Income tax Act, 1961 [ in short ‘the Act’]. The brief facts of the case as emanating from records are: The assessee is a Director in M/s. Dream Heritage Private Limited. The assessee is not maintaining any separate accounts. During the period relevant to the assessment year under appeal, the assessee filed return of income declaring total income of Rs.12,73,360/-. In the return of income, the assessee declared income from house property, income from business, profession and income from other sources. In the course of scrutiny assessment proceedings, the Assessing Officer made addition of Rs.32,69,573/- on account of negative cash balance as on 27/01/2011. Aggrieved by the assessment order dated 28/03/2014, the assessee filed appeal before the CIT(A). During first appellate proceedings the Authorized Representative of the assessee appeared before the CIT(A), however, no submissions were made regarding negative cash balance. The CIT(A) upheld the addition made by Assessing Officer hence, the present appeal by the assessee.

3.

The assessee in statement of facts has made following submissions:

1.

“1) The learned CIT (A) without having gone to the facts and merits of the case disallowed the grounds of Appeal filed by the Appellant at the first appellate stage. It's a very simple case of Cash withdrawals from the appellant's bank account. The appellant has submitted the details of cash withdrawals from different bank accounts at the time of Assessment proceedings but was completely ignored by the learned AO as well as by CIT (A).

2) The issue raised that the Appellant had negative cash balance amounting to Rs. 3,269,573 on 27/01/2021. On the contrary there was never a negative cash balance of the appellant throughout the whole year.

3) Your Honour, we would like to put forth that negative cash balance means the appellant did not had cash in hand as on a particular date and made some expenses in cash on that day. This in any case is not possible because one cannot incur expenses in cash if he/she does not have cash in hand. The same is factually, technically and logically incorrect.

4) Your Honour, we understand the order was passed without considering the submission made and cash book summary left unchecked thoroughly. Thus resulting in unnecessary addition and raising a demand against the Appellant, 5) Your Honour, we therefore request you to either consider the submission or kindly set aside the matter for further verification of the documents and submission made now and earlier as well.”

4.

Per contra, Ms.Beena Santosh representing the Department vehemently defended impugned order.

5.

Submissions made by ld.Departmental Representative heard, orders of authorities below examined. From perusal of the impugned order it appears that no effective representation was there on behalf of the assessee. Taking into consideration entire facts, I deem it appropriate to restore this appeal to the file of CIT(A). The assessee is directed to furnish necessary documents/make submissions in support of his claim before the First Appellate authority. The CIT(A) after considering the same shall decide appeal of the assessee, in accordance with law.

6.

In the result, appeal of the assessee is allowed for statistical purpose in the terms aforesaid.

Order pronounced in the open Court on Thursday the 27th day of October, 2022.

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