KANTIDEVI KALA,MUMBAI vs. INCOME TAX OFFICER-WARD-1, , PANVEL

PER NARENDRA KUMAR BILLAIYA, AM: This appeal by the assessee is preferred against the order dt. 27/09/2023 by NFAC, Delhi, pertaining to Assessment Year 2013-14. 2. The substantive ground argued before us relates to the confirmation of addition of Rs.20,01,000/-, being alleged cash deposit during FY 2012-13. 3. Briefly stated the facts of the case are that the Assessing Officer (AO) was in possession of information that, the assessee has deposited cash amounting to Rs.20,01,000/- in her savings bank account. On perusal of the records, the AO found that the assessee has not filed her return of income for AY 2013-14 and, therefore, she has not disclosed the income pertaining to aforementioned deposit. The assessee was asked to explain the source of deposit. The assessee was also asked to Assessment Year: 2013-14 Kantidevi Kala 2 explain the source of fixed deposit and investment. On receiving no plausible reply, the AO made the addition of Rs.20,01,000/- being cash deposited in the savings bank account and Rs.12,00,000/- being fixed deposit made during the period under consideration.