SH. BRAMHJIT SINGH S/O SH.DHARAM PAL SINGH,MORENA vs. ITO.,WARD-1, , MORENA

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ITA 324/AGR/2019Status: DisposedITAT Agra23 April 2025AY 2010-111 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal considered the assessee's claim that the deposits were sourced from past savings and agricultural income from family members, supported by affidavits. While confirming additions to the extent of Rs. 5 Lacs, the Tribunal deleted the remaining addition and directed re-computation of interest.

What were the facts?

The assessee's appeals for AY 2010-11 arose from orders related to assessment framed by the AO. The AO made additions for cash deposits due to lack of explanation. The CIT(A) granted partial relief, confirming a portion of the additions.

What were the issues?

Whether the additions made by the AO on account of cash deposits were justified and to what extent relief could be granted based on the explanation and evidence provided by the assessee.

Which sections of the Income-tax Act were involved?

Section 147,Section 143(3),Section 234A,Section 234B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, AGRA

Before: HON’BLE SHRI SATBEER SINGH GODARA, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

Heard together (2 matters)

ITA No.323/Agr/2019
ITA No.324/Agr/2019

Read from the judgment's own cause title. This page is filed under one of them.

O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. Aforesaid appeals by assessee for Assessment Year (AY) 2010-11 arises out of separate orders of first appellate authority. First, we take up which arises out of an order passed by learned Commissioner of Income Tax (Appeals), Gwalior [CIT(A)] on 05-07-2019 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s. 147 r.w.s. 143(3) of the Act on 30-11-2017. At the time of hearing, none appeared for assessee. The Ld. Sr. DR pleaded for dismissal of the appeals. In the assessment order, Ld. AO made addition of cash deposit for Rs.31.45 Lacs for want of any satisfactory explanation from the assessee. The Ld. CIT(A) allowed partial relief and confirmed addition for Rs.28.51 Lacs. The assessment order was subsequently rectified by Ld. AO u/s 154 on 02-08-2018 to levy correct interest u/s 234A and 234B.The Ld. CIT(A) confirmed the same which is subject matter of ITA No.323/Agr/2019.

2.

Upon perusal of impugned order, it could be seen that Ld. CIT(A) has granted relief of Rs.2.93 Lacs for past savings and agricultural income. From assessee’s submissions, it would appear that the assessee has sold certain agricultural land along with other family members and deposited the proceeds thereof in the bank account. The assessee has furnished affidavits of as many as 10 family members also. The assessee has claimed that amount of Rs.5 Lacs was sourced from past savings and Rs.25 Lacs is stated to be sourced from accumulated agricultural income of family members. Considering all these facts and with a view to settle prolonged litigation, we confirm impugned addition to the extent of Rs.5 Lacs and delete the remaining addition. The interest u/s 234A and 234B is consequential and mandatory in nature. The same shall be re- computed accordingly.

3.

Both the appeals stand partly allowed in terms of our above order. Order pronounced u/r 34(4) of Income Tax (Appellate Tribunal) Rules, 1963. (SATBEER SINGH GODARA) (MANOJ KUMAR AGGARWAL) "ाियक सद" /JUDICIAL MEMBER लेखा सद" /ACCOUNTANT MEMBER Dated: 23-04-2025 आदेश की "ितिलिप अ"ेिषत / Copy of the Order forwarded to : 1. अपीलाथ"/Appellant 2. ""थ"/Respondent 3. आयकरआयु"/CIT 4. िवभागीय"ितिनिध/DR 5. गाड"फाईल/GF

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