PROVASH ADHIKARI,KOLKATA vs. ITO, WARD 46(4), KOLKATA

The present appeal filed by the assessee is against the order of the Commissioner of Income Tax (Appeals)-NFAC, Delhi [hereinafter referred to as the ‘ld. CIT(A)’] for AY 2011-12 dated 28.11.2023 arising out of the assessment order framed u/s 143(3)/147 of the Act dated 26.12.2018.

The brief facts of the case of the assessee as mentioned in the order of the Ld. CIT(A) are as under: “The assessee filed his return showing a total income of Rs.2,43,444/-. The matter was selected for scrutiny and finally the assessment proceedings was completed by making various additions as under- Page 2 of 10 Page 3 of 10 The Ld. CIT(A) did not go into the rest of the grounds of appeal, which were found to be general in nature nor has given any specific comments on the merits of the case. We also note that the Ld. AO made the addition by giving the following finding, which is mentioned in para 4 of the appellate order and is reproduced as under: “Information received from DDIT (Inv.) Koi. regarding huge cash deposits about Sri Provash Adhikari during the Asstt. Year 2011-12 undisclosed income of the assesse through unexplained cash credit amounting to Rs. 93,57,008/-. In this case-initiated proceedings u/s. 147 of I.T. Act 1961. Necessary approval obtained from PR. CIT-16, Kol. Reason recorded and Notice u/s 148 issued to assessee on 30/03/2018. Thereafter notice u/s. 142(1) and Notice u/s. 143(2) issued and served on assessee. As per requisition of assessee reason of re-opening supplied on 22/06/2018 In response to notice u/s. 148 assesse filed ITR -V on 03/12/2018 through on-line. Notice u/s. 142(1) issued on 31/10/2018, notice u/s. 143(2) issued on 21/12/2018 and served on the assesse through on-line.