JAYPRAKASH YASHWANTBHAI PATEL,ANAND vs. THE INCOME TAX OFFICER, WARD-1 (PREVIOUSLY WARD-2), ANAND

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ITA 1787/AHD/2024Status: HeardITAT Ahmedabad18 February 2025AY 2011-12Bench: DR. B.R.R. KUMAR, VICE-PRESIDENT SHRI SIDDHARTHA NAUTIYAL (Judicial Member)1 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal set aside the matter to the CIT(A) for de-novo consideration, allowing the assessee to present documentary evidence for the credit entries and agricultural income. The assessee was directed to comply with notices without unnecessary adjournments.

What were the facts?

The assessee, a farmer and senior citizen, did not file income tax returns. The AO made an addition under Section 69A for unexplained cash deposits in the bank account. The CIT(A) confirmed the addition, stating the assessee failed to provide explanations.

What were the issues?

Whether the CIT(A) erred in confirming the addition of unexplained cash deposits under Section 69A without allowing the assessee to produce evidence and whether the assessee had a reasonable opportunity to present their case.

Which sections of the Income-tax Act were involved?

Section 69A,Section 148,Section 147,Section 143(3),Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, AHMEDABAD

Before: DR. B.R.R. KUMAR, VICE-SHRI SIDDHARTHA NAUTIYAL

For Appellant: Shri Darshan Belani, AR
For Respondent: Shri Ravindra, Sr DR
Hearing: 17.02.2025Pronounced: 18.02.2025

O R D E R

PER DR. B.R.R. KUMAR, VICE-PRESIDENT :

1.

Delay Condoned. These two appeals have been filed by the Assessee against the separate orders passed by the Ld. Commissioner of Income-tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi (hereinafter referred to as "CIT(A)" for short), dated 09.08.2024 & 09.03.2024, passed under Section 250 of the Income-tax Act, 1961 [hereinafter referred to as "the Act" for short], for Assessment Years (AY) 2012-13 & 2011-12, respectively.

2.

Since the issue raised in these appeals is common and appeals are inter-connected, the same are being disposed of by this common order. We are taking for Assessment Year 2012-13 as the lead case. & 1787Ahd/2024 Jayprakash Yashwantbhai Patel Vs. ITO Asst. Year : 2012-13 & 2011-12 - 2–

3.

The solitary issue raised by the Assessee is as follows:- “The Hon’ble Commissioner of Income-tax (Appeals) [CIT(A)] erred in law and facts of the case by confirming the addition of Rs.18,68,000/- [AY 2012-13] and Rs.10,76,255/- [AY 2011-12] u/s 69A of the Income-tax Act, 1961 made by the learned Assessing Officer.”

4.

In this case, the assessee, a farmer and senior citizen, did not file his income tax returns for the relevant assessment years. Based on AIR (Annual Information Return) data, the Assessing Officer found that the assessee had deposited a total of Rs. 18,68,000/- in his savings bank account for AY 2012-13. As a result, the Assessing Officer reopened the case and issued a notice under Section 148 of the Act. In response, the assessee filed return of income on 03.09.2018, declaring Nil income which was categorized under "Income from Other Sources." The assessee has also claimed exempt agricultural income of Rs. 30,31,250/-. In conclusion, the Assessing Officer framed the assessment under Section 147 read with Section 143(3) of the Act vide order dated 12.10.2018, and made an addition of Rs. 18,68,000/- under Section 69A of the Act.

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