MANAN KIRITBHAI SHAH,AHMEDABAD vs. THE INCOME TAX OFFICER, WARD-5(2)(1), AHMEDABAD

The solitary issue raised by the Assessee is as under:-

In this case, the assessment order has been passed by the ITO, Ward 5(2)(1), Ahmedabad on 17.12.2019 determining total income of Rs.19,63,683/- against the returned income of Rs.1,66,000/- on account of unexplained cash deposited in the bank accounts. The ld. CIT(A) deleted the addition of Rs.7,76,663/- as the amount pertains to some other person. With regard to the remaining amount of Rs.10,21,000/-, the assessee submitted that the amount of Rs.5,20,000/- in the Bank of Baroda and Rs.5,01,000/- in the SBI are out of personal savings of the family members consisting of father, mother, son, sister and niece. The ld. CIT(A) held that the assessee failed to furnish documentary evidences with regard the occupations of the family members and confirmed the addition. Having gone through the record before us and the family size consisting of mother, father and son who do not have any separate bank accounts, an amount of Rs.8 lakhs can be fairly considered as belonging to the family members as cash in hand. Hence, the Assessing Officer is hereby directed to accord the benefit of Rs.8 lakhs.