SUBHASH CHANDRA TANDON,KUTCH vs. ACIT, CENTRAL CIRCLE- 17, NEW DELHI

This appeal by the assessee is preferred against the order of the Commissioner of Income Tax [Appeals]-27, New Delhi dated 16.01.2018 pertaining to Assessment Year 2014-15.

The sum and substance of the grievance of the assessee is that the ld. CIT(A) erred in upholding the addition of Rs. 2,54,200/- on account of unexplained cash u/s 69A of the Income tax Act, 1961 [hereinafter referred to as 'The Act' for short].

Briefly stated, the facts of the case are that a search and seizure and survey operations u/s 132/132A of the Act were conduction on 27.12.2013 in Metenere Group and the assessee was part of the search operations. During the course of search proceedings, cash amounting to Rs. 2,54,200/- was found, out of which Rs. 2 lakhs was seized.

On a specific question asked by the Investigation Officers to explain the source of cash of Rs. 2,54,200/-, the assessee replied that it was out of savings of past 10 years kept at home for the purpose of medical emergencies. When asked for any documentary evidences, the assessee could not give any specific reply. The Assessing Officer proceeded by treating the amount of Rs. 2,54,200/- as unexplained and made addition u/s 68 of the Act.

The assessee agitated the matter before the ld. CIT(A) but without any success. However, the ld. CIT(A) was of the firm belief that proper section for making the addition was u/s 69A of the Act and confirmed the addition u/s 69A of the Act.

Before us, the ld. counsel for the assessee vehemently stated that the assessee is a Senior Citizen of around 75 years of age and because of medical emergencies, he was keeping the cash at home.

The ld. DR strongly supported the findings of the lower authorities.

We have carefully considered the orders of the authorities below.

In the result, the appeal filed by the assessee in is partly allowed.