SH. ANIL,UTTAR PRADESH vs. ITO, NOIDA

The appeal is filed by the assessee against the order dated 29/07/2016 passed by CIT(A)-1, Noida.

At the time of hearing none appeared for the assessee. Since the CIT(A) passed ex-parte order, the matter is taken up for hearing. The grounds of appeal are as under:- “l (i). That on the facts and circumstances of the case, exparte order passed by CIT(A) is illegal and arbitrary as same is in total disregard to provisions of sec. 250(6) of the I.T. Act, 1961. ii. That even otherwise ex-parte appellate order was passed without service of notice and as such same was without proper & reasonable opportunity to the appellant. 2(i). That the CIT(A) has erred in confirming addition of Rs. 1,29,59,000/- made by the Assessing Officer on mechanical basis by taking aggregate value of various cash deposits in the banks without taking into consideration nature of the entries and corresponding debit entries. (ii) That whole basis of addition is illegal, arbitrary and without proper appreciation of facts. 3(i). That on the facts and circumstances of the case, the CIT(A) has also erred in confirming addition of Rs. 2,66,220/- being 10% of the credits entries in the bank account through account payee cheques. (ii) That the addition is illegal, arbitrary and without any basis.

That on the facts and circumstance of the case, there is no justification for non acceptance of claim of statutory deduction u/s. 80C to the extent of Rs. 38,200/- even though same is duly supported by payment receipts.

The Ld. DR submitted that the Assessing Officer has rightly made an addition after giving due opportunity to the assessee. The assessee failed to avail the opportunity of being heard before the CIT(A) and the CIT(A) rightly dismissed the appeal of the assessee.