SURENDRA PAL SINGH,UTTAR PRADESH vs. INCOME TAX OFFICER, NEW DELHI

O R D E R PER KUL BHARAT, JM:

This appeal, by the assessee, is directed against the order of the learned Commissioner of Income-tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, dated 23.07.2021, pertaining to the assessment year 2012-13. The assessee has raised following grounds of appeal:

“On the facts and circumstances of the case, the learned CIT(A) has erred:- 1. In confirming addition of Income Rs. 28 ,54,000/ under section 69A as unexplained money make by the assessing officer, as the assessee has deposited the said amount from accumulated cash generated from agriculture income of the previous year and preceding previous years because his son Mr. Shiv Kumar needed fund for property purchase.

2. In ignoring the fact that assessee has owned the agricultural land equivalent to 9.82 Acre and considered the cash deposited as unexplained money under section 69A of the Income Tax Act 1961.

3. In confirming addition of Income Rs. 28,54,000/- of learned assessing officer on the ground that the no income tax return was filed by the assessee for the earlier years because assessee has income from agricultural activities only which is exempt under section 10(1) of the Income Tax Act 1961 therefore he is not liable to file Income Tax in the relevant financial year and preceding financial years. Further, his pension income from government was also below taxable limit. 4. In confirming the addition of Income Rs. 28,54,000/- of learned assessing officer on the ground that "unlikely that any person would keep cash for years together without investing", as there is no provision under Income Tax Act 1961 to restrict the assessee to keep cash balance with source of such cash deposit.”

Aggrieved against this the assessee preferred appeal before the learned CIT(Appeals), who dismissed the appeal by sustaining the action of the AO.

Aggrieved against this the assessee is in appeal before this Tribunal.

He submitted that considering the facts of the present case, in order to do substantial justice the orders of lower authorities may be set aside and the assessment may be remitted back to the file of AO for assessment fresh after providing adequate opportunity to the assessee of being heard.

There is no dispute that before the AO the assessee had taken stand that the impugned cash deposit in bank was out of accumulated agriculture income and that since his pension income was below taxable limit no return of income was filed by him. The AO without verifying the contention of the assessee properly, made the addition. Therefore, considering the totality of the facts of the present case, to sub- serve the interest of principles of natural justice, I deem it proper to set aside the orders of authorities below and restore the assessment to the file of the AO to verify and make further inquiry in respect of the claim of the assessee and pass assessment order afresh in accordance with law, of course, after affording adequate opportunity of being heard to the assessee. I order accordingly. Grounds of appeal are allowed for statistical purposes.

Order pronounced in open court on 20.12.2023.