Sri Santanu Chatterjee, Burdwan vs. ITO, Ward-1(2), Burdwan
In the result, appeal filed by the assessee is, allowed for statistical purposes
ITA 1920/KOL/2016[2008-09]Status: DisposedITAT Kolkata28 Apr 2017AY 2008-09
Bench: Shri S.S.Viswanethra Ravi, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.1920/Kol/2016 ("नधा"रण वष" /Assessment Year:2008-2009) Sri Santanu Chatterjee, Vs. Ito Ward-1(2), Burdwan C/O Benu Radio Product, Aayakar Bhawan, Court Baidyapur More, Opp.Uti Bank Compound, Burdwan Po-Kalna, Dist-Burdwan- 713101 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.: Ahhpc 8020 E .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee By : Shri Suvo Chakraborty, Advocate Revenue By : Md. Ghayas Uddin, Jcit सुनवाई क" तार"ख / Date Of Hearing : 24/04/2017 घोषणा क" तार"ख/Date Of Pronouncement 28/04/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Assessee, Pertaining To Assessment Year 2008-2009, Is Directed Against The Order Passed By Ld. Commissioner Of Income Tax (Appeals), Burdwan, In Appeal No.365/Cit(A)/Asl/Wd-1(2)/Bwn/2010-11, Dated 26.07.2016, Which In Turn Arises Out Of An Order Passed By The Assessing Officer Under Section 143(3) Of The Income Tax Act, 1961 ( Hereinafter Referred To As The ‘Act’), Dated 19.10.2010. 2. Brief Facts Of The Case, Qua The Assessee Are That The Assessee Filed Its Return Of Income On 17.06.2008 Declaring Total Income At Rs.1,04,640/- . Assessee’S Case Was Selected For Scrutiny U/S.143(2) Of The Act & The Ao Completed The Assessment By Making The Addition On Account Of Undisclosed Income U/S.69 At Rs.11,04,790/-. During The Assessment Proceedings, It Had Come To The Notice Of The Ao That The Assessee Had 2 Sri Santanu Chatterjee Made Cash Deposit Of Rs.11,04,790/- In Axis Bank Kalana Bearing Account
For Appellant: Shri Suvo Chakraborty, AdvocateFor Respondent: Md. Ghayas Uddin, JCIT
Section 133(6)Section 143(2)Section 143(3)Section 44ASection 69
…n or the peak credit has no application in the facts of the instant case. The other cited decisions are rendered on their facts, and in fact in ratio endorse the Revenue's case. 7. In the result, the assessee's appeal is dismissed. ii) Manoj Aggarwal, [2008] 113 ITD 377 (Delhi)(SB) :- 26. The argument advanced on behalf of the assessee before us was that the assessee was not maintaining any books of account and the deposits were found only in the assessee's bank statement which cannot be considered as the books of account of the assessee and, therefore, section 68 was not applicable. Our attention was drawn to…
