RASHIK GUPTA,DELHI vs. ACIT, CIR.-29, KOLKATA
What did the Tribunal hold?
The Tribunal restored the matter to the Assessing Officer to verify the assessee's plea regarding his status as a joint account holder during the deposit period. The Assessing Officer was directed to provide a definite finding after calling for evidence.
What were the facts?
The assessee challenged the disallowance of Rs. 1,85,500 on account of unexplained cash deposits in a bank account. The assessee claimed the deposits were made when he was not a joint account holder.
What were the issues?
Whether the cash deposits in the bank account were attributable to the assessee, considering his claim of not being a joint account holder at the time of deposit.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, KOLKATA BENCH “SMC” KOLKATA
Before: Shri SANJAY GARG
O R D E R
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