ISAKSAB MOHMADGAUSHSAB MULLA,MUMBAI vs. INCOME TAX OFFICER-28(1) (4), MUMBAI, MUMBAI

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ITA 6179/MUM/2019Status: DisposedITAT Mumbai12 January 2022AY 2010-113 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the assessee's explanation of depositing cash withdrawn from the same bank account earlier in the same financial year was acceptable. It found no adverse inference against the assessee for such transactions.

What were the facts?

The Assessing Officer made an addition of Rs. 21,00,000/- on account of cash deposits in the assessee's bank account. The assessee contended that these deposits were made from cash previously withdrawn from the same bank account.

What were the issues?

Whether cash deposits in a bank account are taxable if they are made from prior cash withdrawals from the same account within the same financial year.

Which sections of the Income-tax Act were involved?

Section 144

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” Bench, Mumbai

Before: Shri Shamim Yahya

Hearing: 29.11.2021Pronounced: 12.01.2022

This appeal by the assessee is directed against the order of learned Commissioner of Income Tax (Appeals)-26, dated 19.06.2019 and pertains to assessment year 2010-11.

2.

Grounds of appeal read as under:-

1.

The Ld. Commissioner of Income Tax (Appeals) has erred in confirming the addition of Rs.21,00,000/- made by the Assessing Officer to the income of the assessee on account of following cash deposits in the bank account of the assessee.

Date Mode Amount deposited Rs. 05-10-2009 By Cash 4,00,000/- 06-10-2009 By Cash 4,00,000/-

31-03-2010 By Cash 13,00,000/- 1.1 The Ld. Commissioner of Income Tax (Appeals) has failed to appreciate that the above cash deposits amounting to total of Rs.21,00,0007- were made out of the cash withdrawals from the same bank account, prior to making the above cash deposits. Sr. No Date Mode Amount withdrawn Rs. 1 18-09-2009 Self 4,00,000/- 2 19-09-2009 Self 4,00,000/- 3 22-09-2009 ' Serf 3,00,000/- 4 22-09-2009 Self 4,00,000/- 5 01-02-2010 Self 14,00,000/- 6 27-03-2010 Self 4,50,000/- 7 27-03-2010 Self 4,00,000/- 8 27-03-2010 Self 4,50,000/-

3.

Brief facts of the case are that addition in this case was made by the AO on account of cash deposits in assessee’s bank account, in an ex-parte order u/s. 144 of the I.T.Act. Before the Ld.CIT(A), assessee gave details that the cash which was deposited was withdrawn from the bank of the assessee itself during the same financial year. However, the Ld.CIT(A) rejected the same. He held that assessee has not given any cogent reason for cash withdrawal and subsequent cash deposits in same bank. Hence, he dismissed the assessees appeal.

4.

Against the above order, assessee is in appeal before the ITAT.

5.

I have heard the Ld. DR and perused the records. From the submissions in the grounds of appeal and the facts on record. I note that the cash were withdrawn during the same financial year from the same bank before the deposit in the same bank. It is not the case of the revenue that revenue has detected any application of the cash withdrawal in any other manner. It is also not the case that the deposit is not commensurate with the withdrawal. Hence, why this plea of the assessee of having deposit the same cash, which was withdrawn from the bank in the same account cannot be accepted is not evident from the orders of the authorities below. Addition based on whims and fancies are not sustainable. There is no law that if a person withdraws cash from his own bank and subsequently deposits the same in the bank account, there would be adverse inference against the assessee. Hence, I set aside the orders of the authorities below and direct that addition be deleted.

6.

In the result, appeal by the assessee stands allowed.

Pronounced in the open court on 12 .01.2022

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