RAMAMURTHY NAIDU MARRAPU,BOBBILI vs. INCOME TAX OFFICER, VIZIANAGARAM

Brief facts of the case are that basing on the AIR information available in ITBA that an amount of Rs.80,13,025/-was deposited in the bank account No. 34809023449 with State Bank of India, Ganapavaram branch linked to the PAN AMAPM2722K, learned Assessing Officer issued notice to the assessee and recording that in spite of sufficient opportunities assessee failed to comply with such notices, learned Assessing Officer added the entire amount to the income of the assessee by order dated 21/10/2019 passed under section 144 of the Income Tax Act, 1961 (for short “the Act”).

Aggrieved assessee preferred appeal before the learned CIT(A) and the order of the learned CIT(A) shows that the assessee did not enter appearance before the learned CIT(A) also and therefore based on the material before him, learned CIT(A) upheld the addition and dismissed the appeal. Hence this appeal by the assessee.

Case of the assessee before us is that the account No.34809023449 with State Bank of India, Ganapavaram branch does not belong to the assessee, but the PAN : AMAPM2722K belonging to the assessee was wrongly linked to it and as a matter of fact the certificate issued by the SBI, Ganapavaram to the effect that the assessee never had any account with their branch and the account No. 34809023449 belongs to the Tirumala service station (Indian oil petrol bunk) was produced before the authorities. Assessee also produced the certificate dated 1/2/2025 issued by SBI, Bobbili branch stating that the account number of the assessee is 40912895555 and has only one account with their branch. This certificate further shows that there is no account on the name of the assessee linked to the PAN : AMAPM2722K.