SHRI. V. DEVARAJU,ANEKAL vs. ITO, BANGALORE

This is an appeal by the assessee directed against the order of the CIT(A), LTU, dated 24/09/2014 for the assessment year 2009-10.

The assessee raised the following grounds of appeal. The order of the Ld. CIT (A) is opposed to law, facts and circumstances of the 1. case. The Ld. CIT (A) erred in upholding the order of the Ld. AO wherein the AO 2. has assessed the total income of the appellant at Rs. 1,06,77,910, as against Rs. 5,55,721 as declared by the appellant in his return of income, which is against the principle of natural justice and thus the order is liable to be quashed.

Briefly facts of the case are that the assessee is an individual. He filed return of income for the assessment year 2009-10 on 17/09/2009 declaring income of Rs.5,55,721/-. After processing the said return of income under the provisions of sec.143(1) of the Income-tax Act, 1961 [hereinafter referred to as 'the Act' for short] the case was selected for scrutiny assessment and the assessment was completed by the ITO, Ward 9(3), Bangalore, u/s 143(3) of the Act at a total income of Rs.1,06,77,910/-. While doing so, the Assessing Officer [AO] brought to tax cash deposits in Page 3 of 5 i. SB A/c No.30392262885 at State Bank of India, Electronic City branch, Bangalore and ii. SB A/c No.10491930000132 at HDFC Bank, Chandapura Road, Anekal. as unexplained cash deposits and also brought to tax long term capital gains of Rs.19,37,942/- denying the exemption claimed u/s 54B of the Act. During the course of assessment proceedings, it was explained that cash deposits are made out of sale proceeds received by the friend of the assessee Shri V.Chennaveerappa. Money was deposited in his account as his friend Shri Chennaveerappa did not have any bank account and even Shri Chennaveerappa appeared before the AO and confirmed the same and produced the sale agreement. The AO disbelieved this version and brought to tax. As regards deposits in SB A/c No.10491930000132 at HDFC Bank, Chandapura Road, Anekal, of Rs.31 lakhs it was explained that cash deposits were made out of share of his wife in the sale proceeds of ancestral property. However, assessee could not produce sale deed of the property sold.

Being aggrieved, an appeal was preferred before the CIT(A), who vide impugned order, dismissed the appeal.

Being aggrieved, assessee is before us in present appeal. Learned AR of the assessee vehemently argued that additions were made merely disbelieving the explanation tendered in support of the sources for cash deposits. No addition can be Page 4 of 5 made on mere surmises and conjectures. It is further contended that he is an illiterate and has himself appeared before the AO without understanding the nuances of the provisions of the Act and made submissions before the AO. Therefore, learned AR of the assessee prayed that the additions may be deleted.

We heard rival submissions and perused the material on record. The issues in present appeal are whether the assessee tendered plausible explanation in support of cash deposits in the SB A/c No.30392262885 at State Bank of India, Electronic City branch, Bangalore and SB A/c No.10491930000132 at HDFC Bank, Chandapura Road, Anekal. No doubt, the assessee had adopted a contradictory approach before the lower authorities. The CIT(A) has confirmed the addition merely disbelieving the explanation tendered by the assessee in support of sources for cash deposits in the bank account. It is now well settled that no addition can be made on mere surmises and conjectures without any corroborative evidence. However, we find from record that the AO had not cross examined the person who allegedly lent/had given money to the assessee. Having regard to the principles of natural justice, we deem it fit and proper to remand the entire

In the result, the appeal filed by the assessee is treated as allowed for statistical purposes.