ALEYKUTTY GEORGE,IDUKKI vs. ITO, WARD 1 AND TPS, THODUPUZHA

Brief facts of the case are that assessee is an individual, having agricultural land of 2.75 Acres, cultivating with cardamom. Return of income for the A.Y. 2020-21 was filed on 10/01/2021 declaring total income of Rs. 6,260/- after claiming exemption of net Alekutty George agricultural income of Rs. 38,05,996/-. The assessee shown agricultural receipt of Rs. 64,06,826/- from cultivation of cardamom against which expenses of Rs. 26,00,830/- were claimed. The balance income was shown as agricultural income 38,05,996/-. Against the said return of income, the AO made addition accepting the agricultural income to the extent of Rs. 5,00,000/- and brought to tax the balance amount of Rs. 27,33,394/- as unexplained money of the assessee.

Being aggrieved, an appeal was filed before the CIT(A), who vide the impugned confirmed the action of the AO.

Being aggrieved, the assessee is in appeal before this Tribunal in the present appeal.

I have heard rival submissions and perused the material on record.

The issue in the present appeals relates to the estimation of agricultural income on 2.75 Acres of land, on which cardamom stated to have been cultivated. I am of the considered opinion that the matter requires remand to the file of AO for estimation of agricultural income based on the comparable cases in the relevant assessment year. Accordingly, the matter is restored to the file of AO directing to redo the assessment after affording a reasonable opportunity of being heard to the assessee.