MANIKADAR vs. IM RAJA,KUMBAKONAMVS.ITO, WARD-1,, KUMBAKONAM
आयकर अपीलीय अिधकरण, ‘ए’ ायपीठ, चेई।
IN THE INCOME TAX APPELLATE TRIBUNAL
‘A’ BENCH: CHENNAI
ी यस यस िव ने रिव, ाियक सद एवं ी जगदीश, लेखा सद के सम'
BEFORE SHRI SS VISWANETHRA RAVI, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER
आयकर अपील सं./ITA Nos.2456 & 2457/Chny/2025
िनधा;रण वष; /Assessment Years: 2017-18 & 2020-21
Manikadar Vasim Raja,
2-2D1, Indira Nagar North,
Madrass Road, Melakaveri Post,
Kumbakonam – 612 002. PAN: AGEPV 6033E
Vs.
The Income Tax Officer,
Ward-1,
Kumbakonam.
(अपीलाथ/Appellant)
( यथ/Respondent)
अपीलाथH की ओर से/ Appellant by :
Shri S. Raghav Menon, Advocate
JKथH की ओर से /Respondent by :
Ms. M. Subashri, Addl. CIT(virtual)
सुनवाई की तारीख/Date of Hearing
:
19.11.2025
घोषणा की तारीख /Date of Pronouncement
:
28.11.2025
आदेश / O R D E R
PER JAGADISH, A.M : Aforesaid appeals filed by the assessee for Assessment Years (AY) 2017-18 & 2020-21 arises out of the order of Learned Commissioner of Income Tax (NFAC), Delhi [hereinafter “CIT(A)”] dated 11.07.2025 & 14.07.2025 in the matter of assessment framed by Ld. Assessing Officer [AO] u/s. 147 r.w.s 144 of the Income-tax Act, 1961 (hereinafter “the Act”) dated 27.12.2024 & 30.12.2024, respectively.
ITA Nos.2456 & 2457/Chny/2025
Manikadar Vasim Raja
:- 2 -:
The facts in both the appeals of the assessee are identical and issues are common hence, we proceed to pass a common order. For brevity, we shall take up the appeal in ITA No.2456/Chny/2025 for A.Y 2017-18 as lead case.
ITA No.2456/Chny/2025:
3. The assessee has deposited cash of Rs 77,64,529/- in his bank account maintained with City Union Bank, but has not filed return of income for the relevant A.Y. The AO therefore reopened assessment, and passed order ex-parte u/s.144 of the Act, assessing total income at Rs.77,64,529/-, as the assessee failed to explain the source of funds for transactions reflected in his bank account. Aggrieved, the assessee preferred an appeal before Ld. CIT(A). The Ld. CIT(A) has confirmed the addition as the assessee did not file any specific details regarding cash deposits in the bank account.
The Ld. Authorized Representative (A.R) of the assessee has submitted that the A.O. had given only three days’ time to respond to the show-cause notice and thereafter passed the order ex parte u/s 147 r.w.s. 144 of the Act. It was further submitted that the Ld. CIT(A) also dismissed the appeal ex parte. Therefore, in the interest of justice,
ITA Nos.2456 & 2457/Chny/2025
Manikadar Vasim Raja
:- 3 -:
it was prayed that one more opportunity may be granted to the assessee to substantiate its case.
On the other hand, the Ld. Departmental Representative (DR), has relied on the orders of lower authorities.
We have heard the rival submissions, and perused the materials available on record. We find that the A.O and Ld. CIT(A) passed orders ex-parte as the assessee failed to furnish evidence regarding cash deposits made in his bank account of Rs. 77,64,529. It is noted that the assessee has been negligent in pursuing the matter both before the A.O and the Ld. CIT(A). However, keeping in view the principles of natural justice, we are of the opinion that one more opportunity should be granted to the assessee to substantiate his case before the A.O. Accordingly, we set aside the impugned order and remit the matter back to the file of the A.O for denovo assessment in accordance with law, after affording reasonable opportunity of being heard to the assessee. The assessee is also directed to comply with all the notices issued by the A.O and furnish all relevant details for fresh consideration. In view of the above, the appeal filed by the assessee is allowed for statistical purposes only.
ITA Nos.2456 & 2457/Chny/2025
Manikadar Vasim Raja
:- 4 -:
ITA No.2457/Chny/2025:
6. We find that an identical facts on ex-parte order is there in ITA
No. 2457/Chny/2025 also, and accordingly, our adjudication in ITA No.
2456/Chny/2025 mutatis mutandis applies therein as well. Therefore, for similar reasons, we remit this matter also back to the file of the A.O for de novo assessment in accordance with law.
In the result, both the appeals filed by the assessee are allowed for statistical purposes. Order pronounced on 28th day of November, 2025 at Chennai. (यस यस िव ने रिव) (SS Viswanethra Ravi) याियक याियक याियक याियक सदय सदय सदय सदय / Judicial Member (जगदीश) (Jagadish) लेखा लेखा लेखा लेखा सदय सदय सदय सदय /Accountant Member चेनई/Chennai, दनांक/Dated: 28th November, 2025. EDN, Sr. P.S
आदेश क ितिल प अ े षत/Copy to:
1. अपीलाथ/Appellant
2. थ/Respondent
3. आयकर आयु/CIT, Chennai/Madurai/Coimbatore/Salem
4. िवभागीय ितिनिध/DR
5. गाड फाईल/GF