SURENDER SINGH,MOHNA BALLABGARH vs. ITO, FARIDABAD

This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals)/Additional/Joint Commissioner of Income Tax(Appeals)- 1, Bengaluru (hereinafter referred to as 'the CIT(A)') dated 31.03.2025, for Assessment Year 2012-13.

The solitary issue raised by the assessee in the present appeal is against confirming addition of Rs.15,91,000/- on account of unexplained cash deposits in the bank account of the assessee.

Shri Arvind Soni, appearing on behalf of the assessee submits that during the period relevant to assessment year under appeal, the assessee over the (AY 2012-13) period of 12 months had deposited Rs.15,91,000/-. To substantiate his contention, he referred to summary of cash deposits and cash withdrawals during Financial Year 2011-12 at page no. 6 to 8 of the paper book. He submitted that total turnover of the assessee, during the relevant period was Rs.21,42,500/- out of which cash turnover was Rs.15,91,000/-. The cash deposits in the bank represents cash turnover of the assessee. He further contended that apart from deposits from cash business receipts, the assessee had made withdrawals from his bank account amounting to Rs.21,42,500/-. The assessee has filed return of income on presumptive tax basis u/s. 44AD of the Income Tax Act,1961(hereinafter referred to as ‘the Act’) as the total turnover of the assessee was far below the limit of Rs.1,00,00,000/- . The Assessing Officer (AO) has accepted the total turnover of the assessee but has made addition of the cash deposits which are part of the total turnover. He thus, he prayed for deleting the addition.

Per contra, Shri Manoj Kumar representing the department submitted that the CIT(A) has examined the summary of cash deposits and cash withdrawals and has rejected the same. The ld. DR placed reliance on the findings of the AO and the CIT(A). He prayed for dismissing appeal of the assessee.