SHRI RAMESH PARSOTAMDAS KHUSALANI,GANDHIDHAM-KUTCH vs. THE ITO-WD-2, , GANDHIDHAM-KUTCH

This assessee’s appeal for A.Y. 2011-12, arises from order of the ld. CIT (A), Jamnagar dated 10-04-2018, in proceedings under section 250 of the Income Tax Act, 1961; in short “the Act”.

The assessee has taken the following grounds of appeal:-

The facts of this case are that during the course of assessment proceedings, the assessing officer observed that cheques amounting to � 38 lakhs were deposited in the bank account of the assessee, for which assessee had no explanation. Accordingly, the same were added as unexplained cash deposit to the income of the assessee. Further, the ld. Assessing Officer made an addition of an amount of Rs. 2,92,292/- on account of investment in shares, in absence of any explanation forthcoming from the assessee. The ld. CIT(A) confirmed the addition of Rs. 2,42,292/- on the ground that assessee has failed to explain the source of purchase of share. Besides the above, some other minor additions were also sustained by the Ld. CIT(Appeals) in the appellate order, after giving detailed reasonings.

Before us, none appeared on behalf of the counsel for the assessee, despite there being several opportunity of hearing, which have been granted Page No 3 Shri Ramesh Parsotamdas Khusalani vs. ITO to the assessee. We also observe that the counsel for the assessee, Shri Chetan Agrawal has also withdrawn his power of authority. Accordingly, despite several opportunities, it is apparent that the assessee is not interested in pursuing the present appeal. We observe that the above additions were sustained by Ld. CIT(Appeals) after giving a detailed finding/reasoning in the appellate order and the appeal of the assessee was partly allowed, considering the facts of the assessee’s case. Accordingly, looking into the facts of the instant case, we find no infirmity in the order of Ld. CIT(Appeals) so as to call for any interference.

In the result, appeal of the assessee is dismissed.