SHRI SUBRAMANIAM ELANGOVAN,CHENNAI vs. ITO, NON CORPORATE WARD-1(2), CHENNAI

This appeal filed by the assessee is directed against the order of the ld. Commissioner of Income Tax (Appeals) 4, Chennai dated 26.02.2016 relevant to the assessment year 2011-12.

The appeal filed by the assessee is time barred by 2692 days delay in filing the appeal before the Tribunal. The assessee has filed condonation petition in support of an affidavit, wherein, following submissions were made:

Aggrieved against the order passed by the Assessing Officer, appellant submitted an appeal before the Commissioner of Income-tax (Appeals). Even though the learned Commissioner of Income-tax (Appeals)-4, Chennai had passed appellate order on 26-02-2016, appellant had not received a copy of the said order. Appellant was under the bona fide belief that the appeal was still pending. Appellant therefore could not submit the appeal before the Hon’ble Tribunal within the statutory time limit. In this connection, appellant pleads to submit a copy of acknowledgement of letter dated 25.05.2023 and 28.06.2023 addressed to the learned Principal Commissioner of Income Tax- 1, Chennai regarding request for lifting of attachment wherein the appellant had mentioned that the appeal for AY 2011-12 is still pending, which would show that the appellant was unaware of any appellate order passed by the Commissioner (Appeals).

Brief facts of the case are that the assessee is an individual, engaged in the business of money lending and also derives income from the house property, filed his return of income for the assessment year 2011-12 on 08.02.2012 admitting a total income of ₹.8,55,710/-. The case was selected for scrutiny and the assessment was completed under section 143(3) of the Income Tax Act, 1961 [“Act” in short] on 31.03.2014 at an assessed income of ₹.6,01,55,710/- after making addition of ₹.5,93,00,000/- since the assessee has failed to prove the genuineness of the sources of cash credits in the bank account and also in the name of different debtors.

On appeal, since the assessee has failed to prove the genuineness of the sources of cash credits in the bank account and also in the name of different debtors during appellate proceedings, the ld. CIT(A) confirmed the addition made by the Assessing Officer.

On being aggrieved, the assessee is in appeal before the Tribunal. By filing consolidated peak working from bank statements along with statement of account for the period from 01.04.2010 to 31.03.2011 and other details, the ld. Counsel prayed for deleting the addition.

On the other hand, the ld. DR supported the orders of authorities below.

We have heard both the sides, perused the materials available on record and gone through the orders of authorities below. In this case, the assessee has failed to prove the genuineness of the sources of cash credits in the bank account and also in the name of different debtors either before the Assessing Officer or before the ld. CIT(A), thereby, the addition made by the Assessing Officer was confirmed by the ld. CIT(A). Since the assessee has filed consolidated peak working from bank statements along with statement of account for the period from 01.04.2010 to 31.03.2011 and other details before the Tribunal, we set aside the order of the ld. CIT(A) and remit the matter back to the file of the Assessing Officer to examine the details as may be filed by the assessee decide the issue afresh in accordance with law by affording an opportunity of being heard to the assessee. The assessee is also directed to furnish complete details with evidence and suitable explanations before the Assessing Officer for verification.

Coming to the Stay Petition filed by the assessee, since the main appeal has been adjudicated on merits, the stay petition filed by the assessee become infructuous and accordingly the same is dismissed.

In the result, the appeal filed by the assessee is allowed for statistical purposes and the stay petition is dismissed.