KUNHI KOYATHENGAL SAKIM THANGAL MULLAKOYA,THRISSUR vs. DCIT ,CIRCLE INT. TAX, KOCHI

This assessee’s appeal, for the assessment year 2014- 2015, arise against the order of the Disputes Resolution Panel-2 [“DRP’’], Bengaluru, Bengaluru’s directions u/sec.144C(5) of the Income Tax Act, 1961 (in short the "Act").

Heard both the parties. Case file perused.

2 ITA.No.202/COCH./2023 2. It emerges at the very out that the assessee’s sole substantive grievance canvassed in the instant appeal challenges correctness of both the learned lower authorities action making sec.69A unexplained money addition of Rs.40.90 lakhs representing cash deposits made in his bank account(s). Learned counsel invited our attention to assessment discussion in page-2 that the assessee had in fact carried-out 77 entries of cash deposits and withdrawals for the period from 02.03.2013 to 31.03.2014 involving varying sums. That being the case, there is no rebuttal from the department’s side either indicating the learned assessing authority to have gone by the peak amount or any telescoping of the corresponding withdrawals either in the course of assessment or in learned Dispute Resolution Panel’s [DRP] directions.

Order pronounced in the open Court on 22.08.2024.