SHRI SAMREEN SHAFI,SRINAGAR vs. INCOME TAX OFFICER WARD-1, SRINAGAR

Per:Anikesh Banerjee, JM: The instant appeal of the assessee was filed against the order of the ld. Commissioner of Income Tax (Appeals) NFAC, Delhi,[in brevity the ‘CIT (A)’] order passed u/s 250of the Income Tax Act 1961[in brevity the ‘Act’], for A.Y. 2017-18.The Income Tax Officer, Ward-3, Srinagar[in brevity the ‘AO’], order passed u/s 144 of the Act.

2. The assessee has taken the following grounds: “

1. The assessment order is bad in law, as AO did not [considered the assesses submissions and other material land information on record.

2. The Ld. CIT (A) has clearly erred in confirming, that assessee has not filed the IT return, when she has duly [filed ITR under PAN-AHCPS0377H

3. The Ld. CIT(A) has erred in confirming the addition or Rs. 1,90,15,570/- under section 69A, when the saici| Transactions are duly accounted in the books or accounts and declared in the ITR filed under PAN- AHCPS0377H

4. The Ld. CIT(A) was not justified in confirming the income of the assessee at Rs. 97,62,133/- by applying profit rate of 8% on her balance Bank credits under section 44AD, when the said transactions were duly recorded in books of accounts and income earned from these transactions stands declared voluntary in the ITR filed under PAN-AHCPS0377H

5. The assessment is based on mere presumptions and conjectures.

6. Assessee craves right to add, alter or modify any grounds) [of appeal before or at the time of hearing of the appeal.”

3. Brief fact of the case is that the assessee is possessing two Permanent Account Numbers (in short PAN)bearing number AHCPS0377H (herein after called ‘old PAN’) and bearing number EAHPS5244B(herein after called ‘new PAN’). The assessee filed the return in the old PAN, AHCPS0377H for the impugned assessment year. In the HDFC Bank the assessee submitted the new PAN, number EAHPS5244AB. Accordingly, the ld. AO got the information and completed the assessment on basis of the new PAN, u/s 144 and the addition was determined on 8% net profit u/s 44AD related to deposit Rs.12,20,26,670/- which works out to Rs.97,62,133/- and amount of Rs.1,90,15,570/- deposited cash in bank account during the demonetisation. Accordingly, the addition was confirmed amount to Rs.97,62,133/- and Rs.1,90,15,570/- which works out the total amount of Rs.2,87,77,703/- U/s 69 of the Act. Aggrieved assessee filed an appeal before the ld. CIT(A). The ld. CIT(A) upheld the order of the ld. AO. Being aggrievedon the appeal order the assessee filed an appeal before us.

4. The ld. AR filed a written submission which is kept in the record. The ld. AR argued that the assessee is a regular taxpayer engaged in the business of running petrol pump in the name & style of M/s Safa Filling Station and filed the return u/s 139 against the old PAN. After marriage the assessee submitted requisite form and allotted another new PAN No. EAHPS5244AB. The assessee used the new PAN in HDFC Bank against the bank account. The return u/s 139 with tax audit report u/s 44AB and balance sheet was submitted with a total income of Rs.13,60,040/- in the old PAN. The issue was agitated before the AO and the ld. CIT(A). But without considering the same, the order was passed and treated the assessee as a non-filer of ITR by considering new pan. The ld. AR invited our attention in the appeal order page 4 to 6 which is reproduced as below: “The Ld. ITO has made the above assessment on the assumption that the appellant has not filed the return and hence treated the bank deposits during demonetization period & outside demonetization period as income of the assessee vide details above. In light of the above, following are the brief salient features & crux of my arguments on facts as well as on merits of the case made before your honor in respect of the above appeal:

FACTS OF THE CASE a) That in response to notice u/s 142(1) dated 10-12-2019 issued by the Ld. ITO. the appellant assessee informed him vide her letter dated 17-12-2019 that she runs a petrol pump at Alamgari Bazar, Srinagar and has filed her return under PAN AHCPS0377H. b) That along with the above letter, she submitted all details/documents required by the Ld. ITO regarding cash deposited during demonetization period spanning from 8th Nov. 2016 to 31st December 2016. The full text of the letter is reproduced below REF. N0..GM/17-18/01 DATED:17/12/2019 To, The Ld. Income Tax Officer ward 3(3), Raj Bagh, Srinagar. Dear Sir, ASSESSEE : Samreen Shafi Prop: M/s Safa Filling Station, Alamgari Bazar, Sgr ASSTT. YEAR : 2017-18 PAN : EAHPS5244B (NEW PAN.AHCPS0377H) SUBJECT '.Furnishing of Information u/s 142()of IT Act Please refer to your Notice dated 10-12-2019 requesting for information in respect of above assessee for the Assessment year 2017-18. The necessary replies are: