SHRI KISHOR VASANT CHOUGULE,BELAGAVI vs. THE INCOME TAX OFFICR, WARD - 1, NIPPANI

V/s The Income Tax Officer, Ward-1, Nippani . . . . . . . Respondent Appearances Assessee by: None for the Assessee Revenue by : Mr Narendra Reddy [‘Ld. DR’] Date of conclusive Hearing : 05/02/2025 Date of Pronouncement : 06/02/2025 ORDER PER G. D. PADMAHSHALI, AM; The DIN & Order No. ITBA/APLS/S/250/2023-24/1060781139(1) dt. 12/02/2024 passed u/s 250 of the Income-tax Act, 1961 [for short ‘the Act’] by the Addl./Jt. Commissioner of Income Tax, Appeals-2, Mumbai [for short ‘Ld. CIT(A)/NFAC’] which in turn ascended out of order of assessment passed u/s 144 of the Act for assessment year 2017-18 [for short ‘AY’] is under challenge by the assessee u/s 253(1) of the Act.

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Kishor Vasant Chougule Vs ITO AY: 2017-18 2. The case was called twice for hearing; none appeared at the behest of the appellant. After glimpses of issue involved in the present appeal, with the able assistance from respondent we deem it fit to reject the application for adjournment and proceed in the absence of appellant ex-parte u/r 24 of Income Tax Appellate Rules, 1963 [in short ‘ITAT-Rules’] and advanced accordingly.

Kishor Vasant Chougule Vs ITO AY: 2017-18 3.2 From the incomplete submissions, it revealed to the Ld. AO that, the assessee was dealing in cloth & utensil business and as per State VAT returns for the year under consideration the assessee had annual business turnover of ₹63,11,489/-. The Ld. AO noted that in-spite of having taxable income computed @8% of aforestated turnover the assessee failed to furnish the return under the Act. The non-furnishing of ITR and failure on the part of assessee to explain nature & source of ₹5,88,500/- out of the total SBN of ₹10,13,500/- deposited into his HDFC bank account maintained with Nippani Branch during the demonetisation period, eventually persuaded the Ld. AO to proceed ex-parte and frame the assessment to the best of judgement u/s 144 of the Act with two additions viz; (a) ₹5,04,919/- as profit estimated @8% of business turnover and (b) ₹5,88,500/- as unexplained money u/s 69A r.w.s. 115BBE of the Act out of SBN deposits made.

3.3 Aggrieved only by the addition made u/s 69A the assessee preferred an appeal before the Ld. CIT (A), which came to be dismissed for the want of evidential documents in support of the claim of the assessee.

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Kishor Vasant Chougule Vs ITO AY: 2017-18 4. We have heard the rival submission and subject to rule 18 of ITAT Rules, 1963 perused material placed on record. We note that for the year under consideration, the appellant had deposited total sum of ₹15,63,500/- into his HDFC bank account (supra). Of the deposits a sum of ₹10,13,500/- were deposited in the form of SBN. The Ld. AO accepted the appellant explanation regarding nature & source of part SBN deposits that it was out of surplus of cash balance from his business activities. The explanation regarding balance SBN deposits that it was belonging to his family members did not inspire any confidence to the Ld. AO, which resulted into addition u/s 69A r.w.s. 115BBE of the Act. Though the matter travelled in first appeal before the Ld. NFAC, but the assessee was indifferent in explaining the nature & source of balance SBN deposits with credible evidences. In the absence of cogent evidence in support of appellant’s explanation, the Ld. NFAC upheld the addition and dismissed the appeal of the assessee. Thus, the effective failure on the part of the appellant to discharge onus by adducing necessary & cogent evidences in support of his claim that the balance SBN was indeed belonging to his family members, resulted into impugned addition and its sustenance.

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Kishor Vasant Chougule Vs ITO AY: 2017-18 5. From the impugned order on the other hand, we observed that, during the course of first appellate proceedings the Ld. NFAC vide two bullet notices issued one after another instantaneously called upon the assessee to comply & produce requisite details in less than a reasonable period which clearly suggest these were only a paper opportunity granted to create audit trail and not with an intent to seek real compliance. In view of ratio laid in ‘CIT Vs Panna Devi Saraogi’ [1970, 78 ITR 728 (Cal.)] the opportunity of being heard should be real, reasonable and effective, the same should not be for namesake, it should not be a mere paper opportunity. In the case of ‘Smt. Ritu Devi Vs CIT’ [2004] 141 Taxman 559 (Mad.), time of just few days granted to assessee to furnish reply was also held as denial of real opportunity and proceedings were set-side.

Kishor Vasant Chougule Vs ITO AY: 2017-18 that the impugned adjudication is unjustified as the appellant was deprived of reasonable opportunity and time to produce all relevant documents to substantiate his claims that the balance SBN was belonging to his family member. In the event we deem in all the fairness and in larger interest of justice necessary to accord one more real opportunity to the appellant to comply with notices and contest the impugned addition on merits.