BHIKUBHAI PARSOTTAMBHAI PATEL,VALSAD vs. INCOME TAX OFFICER, WARD-1, VALSAD, VALSAD

1. - The captioned appeal has been filed by the Assessee against the order dated 28.02.2025 passed by the Ld. Commissioner of Income-Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi (“the CIT(A) in short), under Section 250 of the Income-tax Act, 1961 (“the Act”), relating to the Assessment Year 2011-12.

The Assessing Officer made an addition of Rs.10,48,000/- as unexplained cash deposits in the bank account of the assessee. The assessee filed the return of income declaring total income of Rs.30,130/- along with agricultural income of Rs.8,65,740/-. It was submitted before the Ld. CIT(A) that the assessee had furnished details of sale of agricultural produce, which are as under:

We have carefully gone through the confirmations filed by the parties who purchased the agricultural produce as well as the corresponding bank statements. We have also examined the extent of land owned by the assessee and find that the assessee owns approximately 8 acres of land with orchards. Considering the evidences relating to the sale of agricultural produce, confirmations filed by the purchaser parties, and the extent of land holding, it can reasonably be presumed that the assessee earned agricultural income of Rs.8,65,740/-. In view of the above facts and evidences on record, no addition is warranted on this account.