ANIL KUMAR GAUTAM,HATHRAS vs. INCOME TAX OFFICER WARD-3(5), HATHRAS

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ITA 111/AGR/2024Status: DisposedITAT Agra22 April 2025AY 2012-13Bench: HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)3 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal found that the assessee could explain the sources of cash deposits to a certain extent and decided to confirm a lump sum addition of Rs. 3 Lacs, deleting the rest. This confirmed addition would be taxed at the normal rate.

What were the facts?

The Assessing Officer made an addition of Rs. 20.45 Lacs on account of cash deposits, which the assessee claimed were sourced from the sale of agricultural land and other means. The CIT(A) confirmed this addition.

What were the issues?

Whether the assessee provided sufficient explanation for the cash deposits made, and the extent of addition to be confirmed.

Which sections of the Income-tax Act were involved?

Section 144,Section 147

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

Pronounced: 22.04.2025

BEFORE HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./ (िनधा"रणवष" / Assessment Year:2012-13) Sh. Anil Kumar Gautam Income-tax Officer बनाम/ Pragati Puram, Sadabad Ward 3(5), Hathras. Vs. Hathras (UP). "थायीलेखासं./जीआइआरसं./PAN/GIR No. AUZPK-1859-Q (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant by : S/Sh. Gagan Baghel &Bijendra Baghel, Adv.- Ld. ARs " थ"कीओरसे/Respondent by : Sh. Shailender Shrivastava – Ld. Sr. DR सुनवाईकीतारीख/Date of Hearing : 20-02-2025 घोषणाकीतारीख /Date of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. Aforesaid appeal by assessee for Assessment Year (AY) 2012- 13arises out of an order passed by learned Commissioner of Income Tax (Appeals), NFAC, Delhi [CIT(A)] on 25-01-2024 in the matter of an assessment framed by Ld. Assessing Officer [AO] on best judgment basis u/s. 144 r.w.s. 147 of the Act on 28-11-2019. In the assessment order, Ld. AO made addition of cash deposit for Rs.20.45 Lacs out of total deposits of Rs.32.45 Lacs though the assessee submitted that he sold his agricultural land or Rs.16 Lacs which was sourced to make these deposits. The Ld. CIT(A) confirmed the assessment against which the assessee is in further appeal before us. The registry has noted delay of 5 days in the appeal which stand condoned.

2.

The Ld. AR has stated that the assessee is having sufficient agricultural land holdings out of which the assessee has earned agricultural income. The Ld. AR also stated that the assessee obtained PNB Krishi Card Loan for Rs.2.15 Lacs and transferred an amount of Rs.3 Lacs from his GPF Account. Some of the cash deposits are stated to be made on behalf of his parents. To support the same, our attention has been drawn to various documents as placed in the paper book. After going through the same, we conclude that the assessee is able to explain the sources of cash deposit to a certain extent. With a view to settle the litigation, we confirm lump sum addition of Rs.3 Lacs and delete the remaining addition as made by lower authorities. This income would be subjected to normal rate of tax in terms of decision of Hon’ble High Court of Madras (Madurai Bench) in S.M.I.L.E. Microfinance Ltd. vs. ACIT (WP (MD) No.2078 of 2020 dated 19-11-2024) holding that the revenue is empowered to impose 60% rate of tax for the transactions from 01.04.2017 onwards and not prior to the said cut-off date. Therefore, the addition so made would be subjected to normal rate of tax only. The Ld. AO is directed to re-compute the income of the assessee.

3.

The appeal stand partly allowed. Order pronounced u/r 34(4) of Income Tax (Appellate Tribunal) Rules, 1963. (SATBEER SINGH GODARA) (MANOJ KUMAR AGGARWAL) 7ाियक सद8 /JUDICIAL MEMBER लेखासद8 /ACCOUNTANT MEMBER Dated: 22.04.2025 आदेश की :ितिलिप अ<ेिषत/Copy of the Order forwarded to : 1. अपीलाथ"/Appellant 2. " थ"/Respondent 3. आयकरआयु1/CIT 4. िवभागीय"ितिनिध/DR 5. गाड7फाईल/GF

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