SUDARSHAN ANAND SHEREGAR,VASAI vs. CIT(A),PUNE-11, PUNE

Appellant by : Dnyanesh Patade Respondent by : Krishna Kumar Date of Hearing 09.05.2024 Date of Pronouncement 17.05.2024 आदेश / O R D E R Per Amarjit Singh (AM): This appeal filed by the assessee is directed against the order passed by the ld. CIT(A) NFAC for A.Y. 2011-12. The assessee has raised the following grounds before us: “Ground 1:  The Assessing officer Central Circle

1. Thane is erred in passing the assessment order u/s 144 in spite of various details and documents available on record and raised the present high peach demand.  Various additions relating to the cash transaction/ deposit made by assessee in his bank account were made. However, the said transaction were relating to the Business of the assessee and were reflecting in the return filed by the assessee.  Records (Notes by assessee in Diary) of drawing made by the assessee from the business were added back as u/s 69C.  Clause wise additions and facts have been discussed Part B and Part C of this letter.

P a g e | Sudarshan Anand Sheregar Vs. CIT(A)

Ground 2:  Ld. Assessing Officer has erred in law and on facts in making above the additions and disallowance without giving an adequate opportunity of being heard to the assessee to prove the genuineness of his case  Since due to the search and seizure during the year 2018-19 and due to the adverse impact on mental health and depression assessee was unable to comply to all the notices issued and subsequently order was passed. Ground 3:  Ld. Assessing Officer has erred in law by unjust and unfair application of Section 69A r.w.s 115BBE, and not giving effect of Chapter IV of the Income-tax Act, in computing the income of the assessee. Ground 4:  Further assesse also prays for addition, deletion, modification or an alteration or to withdraw any grounds at the time of hearing.”

P a g e | Sudarshan Anand Sheregar Vs. CIT(A) 4. Fact in brief is that search and seizure action u/s 132 was carried out on the business as well as residential premises of the Gawade Group of cases, including the assessee along with other individual/business associates on 15.12.2016. In response to the notice issued u/s 153A of the Act the assessee has filed his return of income for assessment year 2011-12 on 30.12.2017 declaring total income at Rs.1,59,920/-. During the course of assessment proceedings the assessing officer has issued various notices u/s 142(1) of the Act and show cause notices, however, the assessee has not made any compliance before the assessing officer. Therefore, AO has completed the assessment ex-parte u/s 144 of the Act. The assessing officer has made addition of Rs.37,500/- u/s 69C of the Act on account of unexplained expenditure on the basis of notings on a diary seized as bundle no.1 5. The assessing officer has also made addition of Rs.9,15,800/- as unaccounted income on the receipts recorded in bundle no.4 seized during the search.

P a g e | Sudarshan Anand Sheregar Vs. CIT(A) 8. Heard both the sides and perused the material on record. The assessing officer has completed assessment u/s 144 r.w.s 153A of the Act since the assessee has not made compliance with various notices issued during the course of assessment proceedings by the assessing officer. The assessing officer has added Rs.37,500/- u/s 69C of the Act on account of unexplained expenditure on the basis of notings on a diary seized during the search. The assessing officer has also made addition of Rs.9,15,800/- as unaccounted income of the receipts recorded in the diary found during the course of search. Further the AO has also made addition of Rs.30,000/- u/s 69A of the Income Tax Act being unexplained cash deposit made in the bank account of the assessee. Before the ld. CIT(A) the assessee filed additional evidences stating that due to unavoidable circumstances he could not furnish the same before the assessing officer such as Hotel Sai Plaza Business License details, Hotel Sai Plaza Sale agreement, the copy of bank statement for the year, copy of balance sheet and profit and loss account for the year and copy of I.T. Return form etc. The CIT(A) has admitted the additional evidences under Rule 46A of the I.T Rule and called a remand report from the assessing officer. The ld. CIT(A) has received the remand report from the assessing officer and also called comments of the assessee on the remand report submitted by the assessing officer. However, the assessee has not filed any response before the ld. CIT(A) relating to the remand report submitted by the assessing officer. The ld. CIT(A) also stated that assessee has failed to substantiate that the said diary seized during the course of search was belonged to Hotel Sai Plaza and also not filed any confirmation from M/s Jagdish Amin and M/s Ganesh Vithal (claimed to be owner of Hotel Sai Plaza) and their confirmation that the said diary belonged to them. We find that in the appeal paper the assessee has filed one affidavit dated 26.05.2023 of M/s Jagdish Raj Amin stating that he was the partner of Hotel Sai Plaza