MEENA NAYYAR,NEW DELHI vs. ACIT, CENTRAL CIRCLE-20, NEW DELHI

The ld. counsel of the assessee submitted that except ground no. 5 the assessee does not want to press other grounds hence the same are dismissed and not pressed. The ground no. 5 read as follows:- 5. That on the facts and circumstances of the case and the provisions of law, the ld. CIT(A) has erred in sustaining an addition of Rs. 1,11,820/- on account of cash deposited in bank account.

The ld. counsel of assessee submitted that the ld. CIT(A) has erred in sustaining addition made by the Assessing Officer on account of cash deposit of Rs. 1,11,820/-. The ld. counsel submitted that the assessee for AY 2016-17 filed return of income wherein the assessee has shown income from house property situated at Indirapuram Ghaziabad amounting to Rs. 1,80,000/- and also shown income from business on presumptive basis as per section 44AD of the I.T Act 1961 and has also shown interest income from bank and the assessee has shown gross total income of Rs. 6,64,389/-. The ld. AR further submitted that the assessee received rental income in cash and also made business turnover of Rs. 24,98,680/- out of which some cash turnover was also