SMT VISWA SANJAY PARIKH,CHENNAI vs. ITO, NCW-6(4), CHENNAI

2 2. The short point under dispute is that the CIT(A) without giving fair consideration to the relevant facts confirmed the addition made by the AO u/s.68 of the Act amounting to Rs.12,00,000/-.

Despite our notice, the assessee time and again seeking adjournment on the pretext that details are to be collected. It seems that this appeal was filed by the assessee on 01.10.2020 and till now she is unable to collect details. Hence, we are hearing the appeal and passing order on merits.

Brief facts are that the assessee is a housewife and she has deposited a sum of Rs.12,00,000/- in cash in her bank account maintained with Bank of Baroda, Sowcarpet, Chennai during the financial year 2011-12. During scrutiny assessment proceedings, assessee was asked to explain the source of cash deposit. The assessee just ballad written submissions stated that she has accumulated cash from multiple sources and explained the sources as under:- 1. Tuition Fees – Rs.1,84,000/- 2. Advances realized Rs.13,31,171/- 3. Interest Income Rs.68,120/- 4. Cash withdrawn from Bank Rs.5,2000/- It was explained that the advances realized of Rs.13,31,171/- was the source of deposit. The assessee explained that the advances realized were from the following 10 people:-

The CIT(A) restricted the addition to the extent of Rs.12,00,000/- as the assessee has made cash deposit of Rs.12,00,000/- in the bank account during the relevant assessment year, which remained unexplained. Even before CIT(A), assessee stated that she is unable to file any detail as time has lapsed in this case which is more than 8 years as on that date. Accordingly, the CIT(A) confirmed the addition. Aggrieved, the assessee is in appeal before the Tribunal.

The ld.Senior DR, Shri G. Johnson relied on the assessment order and the order of CIT(A) and stated that even now, no details are filed to explain the source of cash deposits except giving the names and 4 amounts. Hence, he requested for confirmation of orders of lower authorities.

After hearing ld. Senior DR and going through the facts, we noted that all this happened during COVID period i.e., decided by CIT(A). Hence, assessee should be allowed one more opportunity in case she files evidences. Accordingly, we set aside the orders of lower authorities and remand the matter back to the file of the AO and assessee is directed to file proper documentary evidences i.e., name and address of the parties and confirmations from those parties and accordingly, the AO will verify the same and act as per law.

In the result, the appeal filed by the assessee is allowed for statistical purposes.