RAJAN NAGPAL,FARIDABAD vs. ITO WARD - 2(2), FARIDABAD

O R D E R PER PRASHANT MAHARISHI, A. M. 1. This appeal is filed by the assessee against the order of the ld CIT(A), Faridabad dated 28.06.2019 for the AY 2011-12, wherein, appeal of the assessee was partly allowed. 2. The assessee has raised the following grounds of appeal:- “1. That, the Ld. CIT(A) has erred in law as well as on facts in not appreciating that assessment proceedings u/s 147 were bad in law and required to be quashed as the same is contrary to the provisions laid down by the legislature.

2. That the Ld. C1T (A) has erred in law as well as on facts in confirming the assessment order and failed to appreciate that assessment made u/s 144/147 by Ld. AO is bad in law because lie has initiated proceedings u/s 147 merely on the basis of information available with Department and did not apply his mind or enquired to satisfy himself to form reasons to believe that income of the assessee has escaped assessment.

3. That, the Ld. CIT(A) has erred in law and on facts in confirming the addition of Rs. 5,14,000/- u/s 69 of the Act on account of unexplained source of cash deposit and that too by recording incorrect facts and findings and without observing the principles of natural justice. Page | 1

4. That, the Ld. CIT(A) has erred in law as well as on facts in confirming the addition of Rs. 5,14,000/- by treating it as alleged unexplained cash deposits is bad in law and against the facts and circumstances of the case and without observing the principles of natural justice.

5. That, the Ld. CIT(A) has erred in law as well as on facts in appreciating that the deposit was made out of cash withdrawal from banks or any other means etc.” 3. The brief facts of the case show that the assessee is an individual. On the basis of AIR information it was found that the assessee has made cash deposit of Rs. 10,49,000/- in his bank account maintained with Laxmi Vilas Bank Ltd during the financial year 2010-11 therefore, notice u/s 148 was issued on 26.03.2018. The assessee did not file any return of income and did not attend the notice for reopening. Consequently, show cause notice was issued to tax the above sum as income of the assessee. The assessee did not comply with the same and therefore, the ld AO passed an assessment order u/s 144 of the Act. The ld AO further obtained the bank statement u/s 133(6) from the bank itself. Accordingly, the addition of Rs. 1049000/- was made and the income of the assessee was assessed u/s 144 for order dated 15.12.2018 of Rs. 120330/-. 4. The assessee preferred an appeal wherein the ld CIT(A) granted him the relief of Rs. 535000/- as it was part of amount withdrawn of Rs. 550000/- from the bank account of the assessee on 04.03.2011. Accordingly, for the balance amount, he confirmed the addition of Rs. 514000/- u/s 69A of the Act. The assessee aggrieved with the same has preferred this appeal. 5. The ld AR submitted that the assessee has filed his return of income on 27.03.2012 declaring total income of Rs. 154330/-. He further referred to the bank account of the assessee with Laxmi Vilas Bank Ltd and also giving the source of bank deposit in the above bank account. It was stated that the assessee has submitted the cash flow statement before the ld CIT(A). He submitted that before the ld CIT(A) item wise details of deposits and its source was submitted. He referred to page No. 18 of the paper book wherein, the source of cash deposit has been explained. He submitted that merely because the cash has been deposited after his Page | 2 withdrawal after certain time gap but merely on that basis it cannot be held to be the income of the assessee. He also pressed on the issues of reopening of the assessment also. 6. ld DR relied upon the orders of the ld AO & CIT(A).

7. We have carefully considered the rival contentions and find that there is no infirmity in action u/s 148 of the Act wherein, there was a requisite information and the ld AO has applied his mind and found that there is reason to believe for the reopening of the assessment as according to AIR information assessee has deposited Rs 1049000/- in his bank account with Laxmi Vilas Bank Ltd . Thus, There is no infirmity in the reopening of the assessment. Accordingly, ground No. 1 and 2 of the appeal are dismissed.

8. Ground No. 3 is on the merits of the issue. Assessee has submitted a detailed cash flow statement which is also reproduced by the ld CIT(A) at page No. 4 and 5 of his order. On careful analysis of the above statement it is apparent that a sum of Rs. 14000/- deposited on 13.09.2010, Rs. 14000/- once again on 13.09.2010 and Rs. 99000/- on 15.09.2010 were part of amount withdrawn by assessee of Rs. 150000/- from the same bank account on 15.07.2010. Therefore, the addition with respect to Rs. 127000/- on these three dates are explained by the assessee as withdrawal of cash on earlier dates. Further, Rs. 1 lakh deposited by the assessee on 28.09.2010 was also explained that out of sum of Rs. 150000/- withdrawn on 15.07.2010(already considered Rs 127000/- out of above for credit) , Rs. 20,000/- withdrawn on 19.07.2010 and Rs. 52,000/- were withdrawn on 20.07.2010 from the same bank account. Accordingly, the source of deposit of Rs. 95,000/- out of the above sum is properly explained by the assessee. Further certain miscellaneous amount were also deposited by the assessee in the month of October and November 2010 which assessee tried to explain that the same was withdrawn on 16.09.2010 amounting to Rs. 57000/-. Accordingly, Rs. 52,000/- deposited by the assessee on various dates in the month of October and November in small amounts cannot be taxed as the source of funds is available. Further in the month of January and February the Page | 3