KESHAVLAL CHATURDAS PATEL,MEHSANA vs. THE INCOME TAX OFFICER, WARD-2, MEHSANA

2.1. The assessee filed an appeal before CIT(A) issued multiple notices to the assessee during the appellate proceedings, but there was no compliance. Kesharlal Chaturdas Patel vs. ITO Asst. Year : 2017-18 Given the repeated non-compliance, the CIT(A), dismissed the appeal, upholding the addition made by the AO on the grounds that the assessee had failed to furnish any documentary evidence or submissions to substantiate his claim. The CIT(A) relied on the judgement of the Hon’ble Punjab & Haryana High Court in Anil Goel vs. CIT [2008] 306 ITR 212 (P&H), where it was held that in the absence of any document/evidence, no separate reasons need to be recorded by the appellate authority for affirming the order of the AO.

2.1 The Id. NFAC has grievously erred in law and or on facts in upholding addition of Rs. 12,10,000/- towards cash deposited into bank account during demonetization period without hearing the appellant who was precluded from submitting the genuine facts of cash deposited out of sale proceed of residential building in the name of wife Smt. Savitaben Keshavlal Patel. Hence addition of Rs.12,10,000/-unwarranted and may be deleted.

3.1 That the in the facts and circumstances of the ld. NFAC ought not to have upheld the addition of Rs.12,10,000/- towards cash deposited from known sources.

It is, therefore, prayed that the addition of Rs.12,10,000/- upheld by the NFAC may kindly be deleted.”

4.1. The Departmental Representative (DR) did not object to admission of additional evidence and relied on the order of lower authorities.

5.1. It is observed that the AO issued a show-cause notice dated 01.11.2019 proposing to treat the cash deposits of Rs.12,10,000/- in the Bank of Baroda account as unexplained income under Section 69A of the Act. The notice was received by the assessee on 08.11.2019, and the assessee furnished his reply on 30.11.2019, explaining that the cash deposits were sourced from the cash balance on hand as duly reflected in the books of accounts, along with Kesharlal Chaturdas Patel vs. ITO Asst. Year : 2017-18 supporting documents uploaded on the e-proceedings portal. However, it appears that the AO did not consider this reply and the supporting documents while passing the assessment order on 06.12.2019, resulting in the addition of Rs.12,10,000/- as unexplained income.

5.2. The assessee's failure to comply with various notices during the assessment and appellate proceedings is evident from the record. However, the assessee has argued that the CIT(A) failed to consider the additional evidence submitted, which included the sale deed of a property and bank statements showing the source of cash deposits. The assessee has submitted that this additional evidence should be admitted under Rule 46A, as it is crucial for the fair adjudication of the matter.

5.3. We observe that there is a significant contradiction between the nature of the assessee's business as claimed in different proceedings. Before the CIT(A), the assessee stated that he derived income from the supply of milk and angadia services, while before the Tribunal, the assessee's primary activity was cited as agriculture. This inconsistency raises doubts about the credibility of the statements made by the assessee and calls for a thorough examination of the nature of the assessee's business and the sources of cash deposits as claimed. The evidence provided by the assessee in the form of the sale deed and bank statements should also be verified for its authenticity and relevance to the cash deposits under scrutiny.

5.4. Further, it is pertinent to note that principles of natural justice demand that all relevant evidence be considered before arriving at a conclusion. The AO’s failure to consider the assessee’s reply dated 30.11.2019, which was Kesharlal Chaturdas Patel vs. ITO Asst. Year : 2017-18 uploaded on the e-proceedings portal, constitutes a violation of the principles of natural justice. Such oversight has resulted in an improper adjudication of the assessee's claims. Therefore, we find it imperative that these discrepancies and contradictions, as well as the additional evidence submitted, be properly examined and adjudicated upon by the CIT(A) afresh.

5.5. In light of the above findings, we deem it appropriate to set aside the impugned order passed by the CIT(A) and remand the matter back to the file of the CIT(A) for fresh adjudication. The CIT(A) is directed to verify the nature of the assessee’s activities and sources of income as claimed in different proceedings and examine the contradictions therein, admit the additional evidence submitted by the assessee, including the sale deed, bank statements, and books of accounts, and verify their authenticity and relevance to the issue of cash deposits. The CIT(A) is also directed to consider the assessee’s reply dated 30.11.2019, which was uploaded on the e-proceedings portal, and adjudicate upon the contentions made therein after providing a reasonable opportunity to the assessee to present his case, including allowing cross-verification of documents, if necessary, and pass a reasoned order in accordance with law.

5.6. The assessee is also directed to fully co-operate with the proceedings before the CIT(A) and ensure timely compliance with all notices. The assessee is further directed to provide complete and accurate information regarding his sources of income and activities, and to submit all relevant documents and evidence in support of his claims within the stipulated time. Any failure to comply with the directions of the CIT(A) may result in adverse consequences as per law. Kesharlal Chaturdas Patel vs. ITO Asst. Year : 2017-18