VENKATACHALAM DHANDAPANI,CHENNAI vs. ITO WARD 2(4), TIRUPPUR

This appeal by the assessee is filed against the order of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, for the assessment year 2013-14, vide order dated 26.04.2024.

The brief facts are that, the assessee is an individual and in earlier years deriving income from house property, agricultural income and income from other sources. The assessee has not filed his return of income for the assessment year 2013-14 as the income was below taxable/nil. The case was selected for scrutiny and accordingly, notice u/s. 148 of the Act was issued and served on the assessee. However, according to the Assessing Officer, there was no response on the part of the assessee and hence the AO framed the best judgment assessment order u/s. 147 r.w.s 144 of the Act by adding cash deposits made to bank by the assessee during the AY 2013-14 of Rs.48,91,500/- as unexplained money u/s. 69A of the Act.

Aggrieved by the aforesaid action of the Assessing Officer, the assessee filed an appeal before the ld. CIT(A), which was decided on the same reasons that despite of being given many opportunities, assessee did not participate. So, he was pleased to dismiss it. Aggrieved by the impugned order of the ld. CIT(A), the assessee has preferred this appeal before us.

The Ld. Counsel for the assessee, stated that the assessee is an individual deriving income from house property, agricultural income and income from other sources. The assessee is an agriculturalist hailing from small town and has saved his past years earnings in cash and deposited the same into bank. Hence, according to him, the additions made u/s. 69A of the Act, is erroneous and hence the same needs to be deleted. In the alternate, ld. AR pleads that since the assessee did not get proper opportunity before the Assessing Officer, he requested to remand back the issue to the file of the Assessing Officer for denovo consideration.

Per contra, the ld. DR, supporting the action of ld. CIT(A) contended that assessee has been given enough opportunities and one more innings should not be given to assessee.

We have heard the rival contentions and gone through the facts and circumstances of the case. We noted that assessee is an individudal and due to non-participation before the Assessing Officer/CIT(A) both authorities have passed orders. The plea of the assessee was that the non- appearance/participation was not deliberate and the ld. AR

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