SHRI BABUSUSHA SHARNAPPA KASBE,PUNE vs. THE INCOME TAX OFFICER, WARD-7(1), PUNE

None appeared on behalf of the assessee at the time of hearing and no application seeking adjournment of the case has also been filed. A perusal of the order sheet entries shows that the case was first fixed for hearing on 16.07.2025 and got adjourned at the request of the Ld. Counsel for the assessee to 30.07.2025. However, on 30.07.2025 none appeared on behalf of the assessee nor any application seeking adjournment of the case was filed for which the case was adjourned to 19.08.2025. On 19.08.2025, again none appeared on behalf of the assessee nor any application seeking adjournment of the case was filed for which the case was adjourned to 27.10.2025. However, today also i.e. on 27.10.2025, when the name of the assessee was called, none appeared. Under these circumstances, we deem it proper to decide the appeal on the basis of material available on record and after hearing the Ld. DR.

Although a number of grounds have been raised by the assessee, however, these all relate to the order of the Ld. CIT(A) / NFAC confirming the addition of Rs.15,72,69,506/- made by the Assessing Officer as unexplained cash deposit u/s 69A of the Act in the order passed u/s 147 r.w.s. 144 r.w.s. 144B of the Act.

Facts of the case, in brief, are that the assessee in the instant case has not filed his return of income. Information was available with the department that the assessee has made huge cash deposits to the tune of Rs.15,72,69,506/- in M/s. Shri Ranuka Mata Multi State Urban Co-operative Credit Society Ltd. Accordingly notice u/s 148 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) was issued on 23.07.2022. However, there was no compliance from the side of the assessee. Subsequently notices u/s 142(1) of the Act were issued three times but again there was no compliance from the side of the assessee for which a show cause notice was issued. Again there was no compliance from the side of the assessee. Finally the Assessing Officer issued show cause notice u/s 144 of the Act on 16.03.2023 asking the assessee to make his submissions, if any, on 23.03.2023. However, there was no compliance from the side of the assessee. Finally, the Assessing Officer issued another notice on 10.04.2023 and still there was no compliance from the side of the assessee. The Assessing Officer, therefore, proceeded to complete the assessment u/s 144 of the Act. In absence of any reply from the side of the assessee substantiating the source of cash deposits of Rs.15,72,69,506/- he made addition of the same u/s 69A of the Act. Similarly, for assessment year 2014-15 the Assessing Officer made addition of Rs.8,40,49,984/- being variation in respect of issue of credits and for assessment year 2015-16 the Assessing Officer made addition of Rs.7,07,12,230/- being the unexplained cash deposit u/s 69A r.w.s. 115BBE of the Act.