SHANKAR REDDY ENUGUDALA,CHITTOOR vs. ITO., WARD-1, MADANAPALLE

It is seen that there is a delay of 185 days in filing of this appeal by the assessee. The assessee has filed a condonation petition along with an affidavit explaining the reasons for such delay which is due to no knowledge of computer. After discussing

The brief facts of the case are that the appellant is an agriculturist and derives income from agricultural activities. The appellant does not have any income which is taxable under the Act, and has not filed his return of income for the A.Y 2017-18. As per the information available with the Department i.e. AIMS (Actionable Information Monitoring System) data, during the financial year 2016-17 relevant to A.Y 2017-18, there are several credits in his bank account held with Sapthagiri Grameena Bank. The assessee did not file return of income for the A.Y 2017-18. Therefore, notice u/s 142(1) of the Act, dated 10/03/2018 was issued calling for the return of income. The Assessing Officer called upon the assessee to explain the source for cash deposits of Rs.3.00 lakhs in Specified Bank Notes (SBNs) during the demonetization period. In response, the assessee vide letter dated 19/12/2019 submitted copies of Pattadar Pass Book, copies of agricultural income, certificate from Tehsildar and few copies of bills for the expenses incurred for agricultural operations and also few copies of sales bills of agricultural produce and claimed that he does not have any income which is taxable under the Act, other than agricultural income which is exempt income u/s 10 of the I.T. Act, 1961. The Assessing Officer after considering the relevant submissions of the assessee observed that the assessee could not explain the cash deposits of Rs.3.00 lakhs during the Page 2 of 5 demonetization period and thus, made addition u/s 69A r.w.s. 115BBE of the I.T. Act, 1961.

On appeal, the learned CIT (A) sustained the addition made towards cash deposits u/s 69A of the I.T. Act, 1961.

Aggrieved by the order of the learned CIT (A), the assessee is in appeal before the Tribunal.

The learned Counsel for the assessee submitted that the assessee is an agriculturist and derives income from agriculture only. The assessee has filed all evidences including agricultural land holding details and bills for sale of agricultural produce. The Assessing Officer and the learned CIT (A) without appreciating the relevant facts simply made addition towards cash deposit of Rs.3.00 lakhs u/s 69A of the Act.

The learned DR, on the other hand, supporting the orders of the learned CIT (A) submitted that the appellant could not explain the source for cash deposits made in SBNs during the demonetization period. Therefore, the learned CIT (A) sustained the addition made by the Assessing Officer and their order should be upheld.

I have heard both the parties, perused the material available on record and gone through the orders of the authorities

In the result, appeal filed by the assessee is allowed.