BALJIT SINGH,BARNALA vs. INCOME TAX OFFICER, WARD-1, , BARNALA

Aforesaid appeal by assessee for Assessment Year (AY) 2016-17 arises out of an order of learned Addl. / Joint Commissioner of Income Tax (Appeals)-12, Mumbai [CIT(A)] dated 25-09-2024 in the matter of an assessment framed by Ld. Assessing Officer [AO] on best judgment basis u/s. 144 of the Act on 13-12-2018. The sole grievance of the assessee is confirmation of addition of cash deposit for Rs.10.53 Lacs. The registry has noted delay of 48 days in the appeal which stand condoned. Having heard rival submissions and upon perusal of case records, the appeal is disposed-off as under. The assessee is a senior citizen having agricultural income for more than 35 years.

The assessee deposited cash of Rs.21.64 Lacs in his bank account. The Ld. AO added the same to the income of the assessee for want of any reply from the assessee. The Ld. CIT(A) deleted the addition to the extent of Rs.11.11 Lacs since the same were sourced out of earlier withdrawals. The assessee was stated to have received Rs.10 Lacs from one Shri Jagrup Singh who was found to be having no creditworthiness. Accordingly, the remaining addition was confirmed against which the assessee is in further appeal before us.

It could be seen that the assessee is an agriculturist for over 35 years and considering his age, some savings could be presumed for the assessee. Being an agriculturist, the assessee may not be having concrete evidences to prove the same. Nevertheless, considering the background of the assessee, we confirm lump sum addition of Rs.4 Lacs and delete the remaining addition. No other ground has been urged in the appeal. 4

""थ"/Respondent 3. आयकरआयु"/CIT 4. िवभागीय"ितिनिध/DR 5. गाड"फाईल/GF