TULSIDAS KANAYALAL SONEJI,PUNE vs. INCOME TAX OFFICER, 8(3), PUNE

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ITA 1437/PUN/2023Status: DisposedITAT Pune13 February 2024AY 2017-18Bench: SHRI INTURI RAMA RAO, HON. (Accountant Member)3 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that the NFAC passed an ex-parte order without considering the merits of the case. Therefore, the impugned order was set aside and the matter was remanded back to the NFAC for fresh consideration.

What were the facts?

The assessee, an individual running an optical products business, did not file a regular return of income for AY 2017-18. Information regarding significant cash deposits and withdrawals in his bank account was received by the AO. The AO brought a difference in cash deposits to tax under Section 69A.

What were the issues?

Whether the appellate authority can pass an ex-parte order without disposing of the appeal on merits. Whether the NFAC properly considered the assessee's explanation for cash deposits.

Which sections of the Income-tax Act were involved?

Section 69A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE „SMC‟ BENCHES :: PUNE

For Appellant: Smt. Deepa Khare, Adv
For Respondent: Shri Ganesh B. Budruk, DR
Hearing: 12/02/2024Pronounced: 13/02/2024

IN THE INCOME TAX APPELLATE TRIBUNAL PUNE „SMC‟ BENCHES :: PUNE BEFORE SHRI INTURI RAMA RAO, HON. ACCOUNTANT MEMBER (A.Y. 2017-18) Tulsidas Kanayalal Soneji, vs ITO, Ward-8(3), A-1 Market, Sai Chowk, Pune. Pimpri, Pune- 411018. PAN: ABZPS 0978 F Appellant Respondent Assessee by : Smt. Deepa Khare, Adv., Revenue by : Shri Ganesh B. Budruk, DR Date of hearing : 12/02/2024 Date of pronouncement : 13/02/2024 ORDER

This appeal preferred by the assessee emanates from the order of National Faceless Appeal Centre [NFAC], Delhi, dated 30.10.2023 for A.Y.2017-18.

2.

Brief facts of the case are that assessee is an individual deriving income from selling of optical products under the name and style of M/s. Bharat Opticians. No regular return of income for the A.Y. 2017-18 was filed. There was information available with JAO, in priority-1 category NMS/AIMS cycle that the assessee had entered into the following transactions:- a. Cash deposits of Rs. 1,19,25,000/- in current account with the Seva Vikas Co-op. Bank Ltd., Pimpri. b. TDS return – other interest (sec.194A) Rs.8,283/-

Tulsidas Kanayalal Soneji c. Cash withdrawals of Rs. 20,54,100/- from Seva Vikas Co-op. Bank Ltd., Pimpri. d. Rent received (TDS Form 26Q, sec.194l(b) of Rs. 6,90,000.

On receipt of above information, the Assessing Officer (AO) had issued notice u/sec. 148 on 18/03/2021. The assessee filed his reply to the questionnaire along with necessary documents. The AO was convinced with all the particulars of income declared in the return of income except the difference in cash deposits of Rs. 19,12,071/-, which was brought to tax u/sec. 69A of the Act.

3.

Being aggrieved by the order of the AO, assessee filed appeal before the NFAC contending that he explained all the sources of cash deposits made in the current account, which were out of his business receipts. The NFAC had, exparte, dismissed the appeal of the assessee.

4.

Aggrieved by the order of the NFAC, the assessee is in appeal before this Tribunal. It is settled position of law that the appellate authority, even while passing ex-parte order should dispose of the appeal on merits based on the material on record. Since, in the present case, the NFAC had merely passed the ex-parte order without going into the merits of the addition, therefore, the impugned order is set aside and remand the matter back to the file of NFAC for denovo

Tulsidas Kanayalal Soneji consideration after affording opportunity of being heard to the assessee.

5.

In the result, appeal of the assessee is partly allowed for statistical purposes.

Order pronounced in open Court on 13th February, 2024.

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