Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, “SMC” BENCH, AGRA
Before: HON’BLE SHRI SATBEER SINGH GODARA, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM
(िनधा�रणवष� / Assessment Year:2015-16) Rameshwar Dayal Sharma Income-tax Officer-1, बनाम/ Exchange Ke Pass, Jagga Morena. Vs. Chauraha, Ambah, Morena. �थायीलेखासं./जीआइआरसं./PAN/GIR No. BDYPR9626P (अपीलाथ�/Appellant) : (� थ� / Respondent) अपीलाथ�कीओरसे/ Appellant by : Sh. Anurag Sinha, Adv. – Ld. AR � थ�कीओरसे/Respondent by : Sh. Shailender Shrivastava – Ld. DR सुनवाईकीतारीख/Date of Hearing : 21-02-2025 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) 2015-16 arises out of an order passed by learned Addl. / Joint Commissioner of Income Tax (Appeals), Chandigarh [CIT(A)] on 06-11-2024 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s. 143(3) of the Act on 27-12-2017. In the assessment order, Ld. AO made addition of cash deposit for Rs.10 Lacs for want of sufficient evidences from the assessee though the assessee stated that the deposit of Rs.6.90 Lacs were sourced from earlier withdrawals. The Ld. CIT(A) partially accepted the claim and restricted the addition to the extent of Rs.3 Lacs. The plea of past savings and agricultural income was not accepted. Aggrieved, the assessee is in further appeal before us.
We find that the claim of the assessee is partially substantiated. By granting concession of past savings, we restrict the impugned addition to the extent of Rs.1.50 Lacs and delete the remaining addition of Rs.1.50 Lacs.
The appeal stand partly allowed. Order pronounced u/r 34(4) of Income Tax (Appellate Tribunal) Rules, 1963.