RAM KUMAR PRASAD,AURANGABAD vs. ITO, WARD-3(3), AURANGABAD, AURANGABAD

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ITA 697/PAT/2024Status: DisposedITAT Patna12 February 2025AY 2017-18Bench: 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 observed that the assessment order and the CIT(A) order were ex parte. Considering that the cash deposits were claimed to be out of business sale proceeds from an LPG gas agency, and the assessee maintained books of account, the Tribunal felt that an opportunity should be given to the assessee to present their case before the Assessing Officer for the interests of justice.

What were the facts?

The assessee's appeal was time-barred by 384 days, but the delay was condoned. The assessee is aggrieved by the addition of Rs. 10,15,500/- on account of cash deposits during demonetization and an estimated profit of Rs. 10,23,797/-. The assessment order and the impugned CIT(A) order were ex parte.

What were the issues?

Whether the assessee should be granted an opportunity to present their case before the Assessing Officer, given that the assessment and appellate orders were ex parte and the cash deposits were from business income.

Which sections of the Income-tax Act were involved?

Section 250,Section 144,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 Abhi Sarkar, 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 27.09.2023 of the Ld. Commissioner of Income Tax (Appeal), National Faceless Appeal Centre (NFAC) [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) 2017-18.

2.

Appeal of the assessee is time barred by 384 days. A separate application for condonation of delay has been filed. After considering the averments made in the application, I condone the delay in filing the appeal.

3.

The assessee in this appeal is aggrieved by the action of the Ld. CIT(A) in confirming the addition of Rs.10,15,500/- on account of cash deposit in the bank account of the assessee during demonetization period and further estimation of profits at Rs.10,23,797/-.

4.

At the outset, Ld. Counsel for the assessee has submitted that in this case, the impugned assessment order is an ex parte/best judgment

1.

I.T.A. No.: 697/PAT/2024 Ram Kumar Prasad, AY : 2017-18 assessment order passed u/s. 144/147 of the Act. He has further submitted that even the impugned order of the Ld. CIT(A) is an ex parte order. The Ld. Counsel for the assessee has further submitted that the aforesaid cash deposits were out of the sale proceeds of the business of the assessee, the same being the LPG gas agency of Bharat Petroleum Corporation Ltd. under the name and style of M/s. Kumar Gas Agency. It has further been pleaded that the assessee maintains books of account and even the business of gas agency is also controlled by the Government. That the assessee can duly explain the source of deposit as well as the profits from the business. He, has, therefore, pleaded that the assessee may be given an opportunity to represent his case before the Assessing Officer.

5.

Considering the above submissions of the Ld. Counsel for the assessee and considering the facts of the case, I am of the view that the interests of justice will be well served if, the assessee is given an opportunity to present his case before the Assessing Officer. Accordingly, the impugned order of the Ld. CIT(A) is set aside. The matter is restored to the Assessing Officer for assessment afresh on this issue in accordance with law.

6.

In the result, the appeal of the assessee is treated as allowed for statistical purposes.

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