DR. RAVINDRA JAGANNATH NIKAM,PUNE vs. INCOME-TAX OFFICER, WARD - 11(2), PUNE

The learned CIT(Appeals) erred in confirming the addition of Rs.4,26,173/- made by the A.O. u/s 69A of the Act on the ground that the appellant had failed to satisfactorily explain the source of unexplained cash deficit disregarding the submissions and evidences given by the appellant.

The appellant may kindly be permitted to add to or alter any of grounds of appeal, if deemed necessary.”

Before me, ld. Counsel for the assessee submitted that this appeal may be remanded to the file of the Assessing Officer for want of compliance of principles of natural justice. Referring to the fact of the case, ld. Counsel submitted that there is an allegation on deposit of cash in the bank account of the assessee. In the assessment, Assessing Officer made addition of Rs.4,26,173/-. When the additional evidences furnished before the CIT(A) and the same were remanded to the file of the Assessing Officer for his comments. The Assessing Officer could not conduct the remand proceedings meaningfully. Assessee could not attend the remand proceedings. Thus, the remand report was submitted to the CIT(A) by Assessing Officer without hearing the assessee eventually. Therefore, the assessee did not have the opportunity to rebut allegation of the Assessing Officer and the CIT(A). On these facts, he requested for remanding this issue to the file of the Assessing Officer which, in my view, is the fair request. I find that the revenue has no evidence to demonstrate that the Assessing Officer successfully served the notice in the remand proceedings. It is obvious that the assessee being a physical in body in profession and Assessing Officer needs to take extra efforts to serve the notice meaningfully and assess the income of the assessee as per law. Accordingly, the same is granted. In the remand proceedings, the Assessing Officer should grant a reasonable opportunity of being heard to the assessee and entertain the additional evidences, if any, for assessing the said cash deposit issue and the sources thereof. The Assessing Officer shall pass a speaking order as per law. Thus, the grounds raised by the assessee are allowed for statistical purposes.

In the result, the appeal of the assessee is allowed for statistical purposes. Order pronounced on this 01st day of March, 2019. (D. KARUNAKARA RAO) लेखा सद" / ACCOUNTANT MEMBER पुणे / Pune; "दनांक Dated : 01st March, 2019. Sujeet आदेश क" "ितिलिप अ"ेिषत/Copy of the Order is forwarded to : अपीलाथ" / The Appellant;

The Pr. CCIT, Pune; िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, पुणे “एक-सद"य मामला” /

DR ‘SMC’, ITAT, Pune; गाड" फाईल / Guard file. 6. आदेशानुसार/ BY ORDER, स"यािपत "ित //// Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune