ITO v. Lakhmani Mewal Das

Shri Naresh Kumar Yadav, Lucknow vs. Income Tax Officer- 1(5), Lucknow

In the result, the appeal of the assessee is allowed

Bench: Shri. A. D. Jainassessment Year: 2011-12 Shri Naresh Kumar Yadav V. Ito-1(5) Vill. & Post Madiyaon Lucknow Lucknow Tan/Pan:Aebpy8040D (Appellant) (Respondent) Appellant By: Shri Prashant Kumar Verma, Advocate Respondent By: Shri Harish Gidwani, D.R. Date Of Hearing: 12 07 2022 Date Of Pronouncement: 26 07 2022 O R D E R This Is Assessee’S Appeal Against The Order Of The Ld. Cit(A)-1, Lucknow, Dated 11.10.2019, For Assessment Year 2011- 12, Raising The Following Original Grounds Of Appeal: 1. Because, The Whole Assessment Order Impugned In The Present Appeal Stands Wholly Vitiated As There Can Be No Reason To Believe That Income Has Escaped Assessment U/S 147/144 On The Ground Of Mere Cash Deposits In The Bank Account Amounting To Rs.12,98,000/- Therefore, The Entire Assessment Proceedings Are Liable To Be Held As Nullity & Without Jurisdiction. 2. Because, The Assessment Order Impugned In The Present Appeal Stands Wholly Vitiated As There Can Be No Reason To Believe On The Basis Of Air Information That Income Has Escaped Assessment U/S 147/144 On The Ground Of Mere Cash Deposits In Bank Account Amounting Rs.12,98,000/-. Therefore, The Entire Assessment Proceedings Are Liable To Be Held As Nullity & Without Jurisdiction.

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “SMC”, LUCKNOW BEFORE SHRI. A. D. JAIN, VICE PRESIDENT Assessment Year: 2011-12 Shri Naresh Kumar Yadav v. ITO-1(5) Vill. And Post Madiyaon Lucknow Lucknow TAN/PAN:AEBPY8040D (Appellant) (Respondent) Appellant by: Shri Prashant Kumar Verma, Advocate Respondent by: Shri Harish Gidwani, D.R. Date of hearing: 12 07 2022 Date of pronouncement: 26 07 2022 O R D E R This is assessee’s appeal against the order of the ld. CIT(A)-1, Lucknow, dated 11.10.2019, for Assessment Year 2011- 12, raising the following original Grounds of Appeal: 1. Because, the whole assessment o…