SONAVATI DEVI,SITAMARHI vs. ITO, WARD- 2 (5), SITAMARHI

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ITA 242/PAT/2024Status: DisposedITAT Patna12 February 2025AY 2018-19Bench: SRI SANJAY GARG (Judicial Member)1 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the reopening of the assessment based solely on withdrawals from the assessee's own bank account is bad in law. The withdrawal of funds from one's bank account cannot be presumed to be a case of escapement of income. Therefore, the reopening of the assessment was not sustainable on this ground.

What were the facts?

The assessee, an individual, appealed against the CIT(A)'s order confirming an addition of Rs. 39,15,987/- based on an estimation of extra gross profit, linked to cash withdrawals from her bank account. The Assessing Officer had reopened the assessment under Section 147 of the Act, citing a withdrawal of Rs. 1,70,47,000/- from the assessee's bank account.

What were the issues?

Whether reopening of assessment based on cash withdrawals from assessee's bank account is valid in law?

Which sections of the Income-tax Act were involved?

Section 250,Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PATNA “SMC” BENCH, VIRTUAL HEARING AT KOLKATA

Before: SRI SANJAY GARG

For Appellant: Shri Sanjeev Kr. Anwar, Advocate
For Respondent: Shri Ashwani Kumar, Sr. DR

order : 12.02.2025 ORDER The captioned appeal has been preferred by the assessee against the order dated 13.12.2023 of the Ld. Commissioner of Income Tax (Appeal), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as Ld. ‘CIT(A)’] u/s. 250 of the Income Tax Act, 1961 (hereinafter referred to as the “Act”) for Assessment Year (AY) 2018-19.

2.

The assessee is an individual. The assessee in this appeal is aggrieved by the action of the Ld. CIT(A) in confirming the addition of Rs.39,15,987/- made by the Assessing Officer on account of estimation of extra gross profit by observing that the assessee had made cash withdrawals from his bank account.

3.

At the outset, the ld. Counsel for the assessee has brought my attention to the impugned assessment order. A perusal of the impugned assessment would reveal that the Assessing Officer has reopened the assessment in this case u/s. 147 of the Act stating that the assessee has withdrawn an amount of Rs.1,70,47,000/- from her bank account with Syndicate Bank. This I.T.A. No.: 242/PAT/2024 Sonavati Devi, AY : 2018-19 opening line of the assessment order would suggest that the reopening in this case is bad in law. The assessment can be reopened in respect of any income received by the assessee and not in respect of any withdrawal made by the assessee from her bank account. The amount lying in her bank account, is the money of the assessee and the assessee has every right to use it in the manner she wants. Withdrawal of her money from a bank account in no circumstances can be assumed to be a case of escapement of income. The reopening of assessment is not sustainable on this score alone. The reopening of the assessment is hereby quashed. The impugned addition is accordingly deleted.

4.

In the result, appeal of the assessee stands allowed.

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