JASBINDER SINGH,KARNAL vs. ITO, WARD-4, KARNAL

The present appeal has been filed by the assessee against the order of ld. CIT(A), Karnal dated 15.01.2018.

The assessee declared total income of Rs.1,18,313/- u/s 44AD of the Income Tax Act, 1961 and filed return of income declaring further agricultural income of Rs.9,60,000/-. The Assessing Officer made addition of Rs.2,00,000/- on account of purported advance received from M/s Yograj Infra Ltd. owing to absence of any documentary evidences. The AO further disallowed an amount of Rs.5,65,000/- out of an amount of Rs.9,60,000/- declared as income from agricultural. The ld. CIT(A) has deleted the addition made on account of agricultural income of Rs.5,65,200/- and confirmed the amount of Rs.2,00,000/- made by the AO. We find that the addition has been made u/s 69 of the Income Tax Act, 1961. Even if, the 2 Jasbinder Singh amount has been considered as income still the income of the assessee was below the income liable to tax. Hence, the appeal of the assessee becomes in-fructuous as the amount of Rs.3,18,313/- still remains below the taxable limit.

In the result, the appeal of the assessee is dismissed as in-fructuous. Order Pronounced in the Open Court on 28/08/2024.