MARUTI PRABHAKAR AUTI,MUMBAI vs. INCOME TAX OFFICER WARD 2, MUMBAI

The assessee has challenged the ex parte order passed by the ld. CIT(A) along with the reopening proceeding and the addition made on account of cash deposits amounting to Rs.12,64,980/- with the other consequential grounds.

The brief facts are that the assessee is an individual and has not filed his return of income for the year under consideration. The assessee’s case was reopened vide notice

The ld. Assessing Officer ('A.O.' for short) vide assessment order dated 26.11.2018 passed u/s. 143(3) r.w.s. 147 of the Act determined the total income at Rs.13,21,046/-.

Aggrieved the assessee was in appeal before the ld. CIT(A) who vide an ex parte order dated 23.06.2023 upheld the addition made by the ld. A.O.

The assessee is in appeal before us, challenging the impugned order.

We have heard the rival submissions and perused the materials available on record. It is observed that the assessee in his submission before the ld. A.O. has contended that the assessee was an employee of Skytrain Freight Forwarders Private Limited which is engaged in clearing and forwarding business. The assessee further contended that he had only one savings account with Saraswat Co-operative Bank Ltd. at CST branch in which the impugned cash deposits of Rs.12,28,080/- made was of Skytrain Freight Forwarders Private Limited which was subsequently withdrawn by the assessee for meeting out various expenses pertaining to the said company. Further the assessee disowned the balance amount. The ld. A.O. added the impugned amount to the total income of the assessee on the ground that the assessee had failed to substantiate the (A.Y. 2011-12) Maruti Prabhakar Auti vs. ITO source of the cash deposits made in his account. During the proceedings before the first appellate authority, the assessee has been non compliant inspite of several opportunities furnished. The ld. CIT(A) passed an ex parte order upholding the addition made by the ld. A.O. without getting into the merits of the case.

The learned Authorised Representative ('ld. AR' for short) for the assessee contended that the assessee had filed a written submissions dated 21.06.2023 which has not been considered by the ld. CIT(A) for which the learned Departmental Representative ('ld.DR' for short) vehemently controverted to the same. As the issue has not been decided on merits by the ld. CIT(A), we deem it fit to remand this issue back to the file of the ld. CIT(A) to provide the assessee one more opportunity to present his case before the first appellate authority on complying with the principles of natural justice. The assessee is hereby directed to co-operate with the proceedings before the ld. CIT(A) without any undue delay. We, therefore, remand this issue back to the file of the ld. CIT(A) for de novo adjudication.

In the result, the appeal filed by the assessee is allowed for statistical purpose.