ANIL KUMAR,FIROZABAD vs. INCOME TAX OFFICER WARD 2(2)(1), FIROZABAD
What did the Tribunal hold?
The Tribunal found that the assessee was not afforded sufficient opportunity of hearing and that the CIT(Appeals) rejected the prayer for additional evidence without cogent reasons. Therefore, the matter was restored to the Assessing Officer for a fresh assessment.
What were the facts?
The assessee, a non-filer, deposited a significant amount in cash into their bank account. The Assessing Officer made an addition to the assessee's income under Section 69A due to non-response to notices and failure to file a return. The CIT(Appeals) confirmed this addition.
What were the issues?
Whether the addition made under Section 69A was justified without affording sufficient opportunity of hearing and considering the assessee's submissions and evidence.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, AGRA BENCH, AGRA
Before: SMT ANNAPURNA GUPTA & SHRI SUNIL KUMAR SINGH
ORDER
Per Sunil Kumar Singh, Judicial Member:
This appeal has been preferred against the impugned order dated 21.06.2023 passed in Appeal No. CIT(Appeal)-2, Agra/10034/2018-19 by the Ld. Commissioner of Income-tax (Appeals), NFAC, Delhi u/s. 250(6) of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) wherein the ld. CIT(Appeals) confirmed the addition made by the learned Assessing Officer.
Brief facts state that the appellant/assessee is a non-filer. On the basis of information gathered from AIR, learned Assessing Officer noticed that the assessee had deposited Rs.37,41,059/- in cash in his Saving Bank Account maintained with State Bank of India, Usaini, Firozabad during the financial year 2009-10. The assessee did not respond to the letters issued by the Assessing Officer for verification of the aforesaid cash deposit. The assessee also did not file return of income in compliance of notice issued u/s. 148 of the Act. Learned Assessing Officer completed the assessment u/s. 144 and added the aforesaid amount in the total income of assessee u/s. 69A of the Act.
Aggrieved, the assessee preferred an appeal before the learned CIT(Appeals) who confirmed the addition made by the learned Assessing Officer and dismissed assessee’s first appeal.
The assessee has filed this appeal on the ground that the learned CIT(Appeals) has erred in confirming the addition of Rs.37,41,059/- u/s. 69A without affording sufficient opportunity of hearing and considering the submissions of the appellant that the said transaction undertaken by the assessee was the result of selling of potatoes on commission basis.
We have perused the records and heard the learned counsel for the assessee and learned Departmental Representative for the Revenue.
Learned representative for the assessee has submitted that the assessee was neither afforded sufficient opportunities of hearing by the learned Assessing Officer nor by the ld. CIT(Appeals) who even rejected the prayer of the assessee for filing additional evidence under Rule 46A 2 | P a g e of the Income-tax Rules, 1962. Learned AR has further submitted that the deposits made in the assessee’s account are out of the aforesaid business undertaken by the assessee as commission agent. He prayed to set aside the impugned order.
Learned Sr. DR has supported the impugned order.
It transpires from the perusal of records that the assessee did not respond to various notices issued by the learned Assessing Officer.
Hence, learned Assessing Officer was compelled to frame ex parte order against the assessee. It is further noticed that during the first appellate proceedings, the remand report was also called for and learned Assessing Officer explained as to how the assessee failed to make submissions before him despite various opportunities. We notice that the ld. CIT(Appeals) has merely exhibited the order passed by the ld. Assessing Officer and the non-compliance therein. It is further noticed that learned CIT(Appeals) also rejected assessee’s prayer to file additional evidence under Rule 46A of the Income Tax Rules without any cogent reason. Hence, in the interest of justice, we deem it just and proper to restore the matter to the learned Assessing Officer who will pass order afresh after affording an opportunity to the appellant/assessee. The assessee is directed to remain present before the Assessing Officer and make his submissions as last opportunity. 3 | P a g e Needless to say that the Assessing Officer shall ensure substantial compliance of the principles of natural justice. Accordingly, impugned order dated 21.06.2023 and assessment order dated 12.10.2017 are set aside.
In the result, appeal is allowed for statistical purposes.
Order pronounced in the open court on 26.03.2025.
More judgments on Section 69A
- Vishal Kumar Patel(HUF), Raipur vs DCIT, Circle-1(1), RaipurITA 595/RPR/2026[2017-18]Status: Heard21 Oct 2026AY 2017-18
- Adj Agri International LLP, Rajkot vs The Income Tax Officer, Ward-1(1)(1), RajkotITA 1198/RJT/2026[2018-19]Status: Disposed21 Oct 2026AY 2018-19
- Ashok Singh, Jaipur vs ACIT, Circle-2 Jaipur, JaipurITA 1540/JPR/2025[2015-16]Status: Disposed21 Oct 2026AY 2015-16
- Hemal Paresh Madeka, Rajkot vs Asst.Commissioner of Income Tax…ITA 955/RJT/2026[2020-21]Status: Disposed19 Oct 2026AY 2020-21
- Neepaben Sunnybhai Motwani, Rajkot vs Income Tax Officer, RajkotITA 875/RJT/2026[2021-22]Status: Disposed19 Oct 2026AY 2021-22
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